High Courts07 Dec 2009Allowed
Shri Antonio Agostinho Gomindes and Others Vs Shri Milagres Santana Gomindes and Smt. Letinha Rebelo E Gomindes
Bombay High Court · (2010) 1 BomCR 719
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments, 2009
1,892 judgments · page 6 of 95
High Courts07 Dec 2009Dismissed
Tukaram Nakhate Vs Presiding Officer, School Tribunal and Others
Bombay High Court · (2010) 1 BomCR 67
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 7, 9
High Courts07 Dec 2009
J.D. Sons Vs The Additional Collector and The Tahsildar
Bombay High Court · (2010) 2 ALLMR 304
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3, 6A, 6C, 6C(1)
High Courts07 Dec 2009
Bhiwapur Taluka Shetki Sahakri Kharedi Vikri Samit Limited Vs Abdul Salam Abdul Hafiz Sheikh and Assistant Registrar, Cooperative Societies
Bombay High Court · (2010) 2 ALLMR 301 : (2010) 1 BomCR 111
Maharashtra Co-operative Societies Act, 1960 — Section 91
High Courts07 Dec 2009
Delhi Assam Roadways Corporation Ltd. Vs Indian Oil Corporation Limited
Bombay High Court · (2009) 12 BOM CK 0027
Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 16(3), 34, 37(2)
High Courts07 Dec 2009Dismissed
Raju Diwalu Uketone Vs State of Maharashtra
Bombay High Court · (2009) 12 BOM CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 125, 161, 294, 320, 386Penal Code, 1860 (IPC) — Section 376
High Courts07 Dec 2009
Shri Pandurang D. Rane and Others Vs Mrs. Vijabai V. Rane Sardessai and Others
Bombay High Court · (2010) 1 BomCR 58
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 18, 18(1), 18(2), 19, 19(1)
High Courts05 Dec 2009Dismissed
Union of India Vs Gagandeep
Bombay High Court · (2011) ACJ 1616
Motor Vehicles Act, 1988 — Section 134, 140, 166, 168, 187
High Courts05 Dec 2009Dismissed
Mohmed Amanat Mohmed Hasim Ansari Vs The State of Maharashtra
Bombay High Court · (2009) 12 BOM CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 326
High Courts05 Dec 2009Dismissed
Shri Ganpat R. Palni and Dnyneshwar Mandrekar Vs State of Goa and Others
Bombay High Court · (2010) 1 BomCR 45
Constitution of India, 1950 — Article 187, 187(3), 311Goa Delegation of Financial Rules, 1997 — Rule 10Land Acquisition Act, 1894 — Section 4, 6, 7
High Courts05 Dec 2009Dismissed
Smt. Nikita Badkar Vs State of Goa and Others
Bombay High Court · (2010) 2 BomCR 814
Constitution of India, 1950 — Article 187, 187(3), 309Goa Legislature Secretariat (Recruitment and Conditions of Service) Rules, 1988 — Rule 3
High Courts05 Dec 2009Dismissed
Pandurang Vithal Kevne Vs Bharat Sanchar Nigam Ltd. (Telecom Factory), Mumbai and Another
Bombay High Court · (2010) 124 FLR 720
Industrial Disputes Act, 1947 — Section 10(1)(d)
High Courts05 Dec 2009
Acknur Constructions Pvt. Ltd. Vs Sweety Rajendra Agarwal and Others
Bombay High Court · (2010) 2 ALLMR 858 : (2010) 1 BomCR 15 : (2010) 112 BOMLR 844
Constitution of India, 1950 — Article 43
High Courts05 Dec 2009
Vilas Siddharth Sirsat Vs The State of Maharashtra
Bombay High Court · (2009) 12 BOM CK 0011
Bombay Police Act, 1951 — Section 56, 60
High Courts05 Dec 2009
Krushna Wasudeorao Ambekar and Others Vs State of Maharashtra and Others
Bombay High Court · (2010) 2 ALLMR 698 : (2010) 1 BomCR 110
High Courts05 Dec 2009Dismissed
Nijamuddin Abdul Aziz Khan and Another Vs Hemant Agencies Firm
Bombay High Court · (2010) 2 ALLMR 696 : (2010) 3 BomCR 687
High Courts04 Dec 2009
Mr. Ashok K. Parab, House No. 1154, Adan Wada, Madkai, Post Mardol, Goa, Sitakant K. Parab, F/3, Peace Heaven, B-Building, Near Corporation Bank, Alto Porvorim, Bardez, Goa, Chandrakant L. Parab, Tank, Revora, Bardez, Goa and Marshal Silveira, Bela Vista Wado, Sirsaim, Bardez, Goa Vs The State of Goa and The Administrator of Comunidades, Mapusa, Goa
Bombay High Court · (2009) 12 BOM CK 0146
Constitution of India, 1950 — Article 125(1), 183, 42
High Courts04 Dec 2009
Ajit Shankarrao Deshmukh and Others Vs Joint Charity Commissioner and Others
Bombay High Court · (2010) 2 ALLMR 250 : (2010) 1 BomCR 706
Bombay Public Trusts Act, 1950 — Section 2(18), 2(8), 41D, 41D(1), 41D(4)
High Courts04 Dec 2009
Infrastructure Leasing and Financial Services Ltd. Vs Vijaya V. Prabhu
Bombay High Court · AIR 2010 Bom 72 : (2010) 5 BomCR 251 : (2010) 112 BOMLR 355
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Contract Act, 1872 — Section 128
High Courts04 Dec 2009Allowed
Ravindra Singh Ahluwalia of Mumbai Indian Inhabitant, Director, Mukat Pipes Limited Vs Sandeep Kaur Ahluwalia of Mumbai India Inhabitant, Mukat Pipes Limited and Kuljinder Singh Ahluwalia of Mumbai Indian Inhabitant Director, Mukat Pipes Limited
Bombay High Court · (2010) 2 BomCR 79 : (2010) 154 CompCas 228
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Section 21, 37, 38Companies (Court) Rules, 1959 — Rule 6