COURT ARCHIVE

Bombay High Court judgments, 2009

1,892 judgments · page 8 of 95

High Courts01 Dec 2009

Ramesh Namdeorao Khedkar Vs The Secretary, Shriram Shikshan Sanstha, The Education Officer and Gajanan Onkar Chadhary, Assistant Teacher, Shriram Vidyalaya

Bombay High Court · (2009) 12 BOM CK 0076

Maharashtra Public Services (Subordinate) Selection Boards (Repeal) Act, 1984 — Section 9Penal Code, 1860 (IPC) — Section 294, 506

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High Courts01 Dec 2009

The Maharashtra State Electricity Distribution Company Ltd. Vs Suryalaxmi Cotton Mills Ltd. and The Consumer Grievance Redressal Forum

Bombay High Court · (2010) 2 ALLMR 341 : (2010) 2 BomCR 101

Constitution of India, 1950 — Article 226, 227Electricity (Supply) Act, 1948 — Section 5Electricity Act, 2003 — Section 43, 43(1), 43(2), 45, 45(4)

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High Courts01 Dec 2009

Manoj Bhimrao Wankhede, Sau. Veena Naik and Sau. Ramabai Wankhede Vs State of Maharashtra and Sau. Sandhya Manoj Wankhede

Bombay High Court · (2010) 1 DMC 316

Criminal Procedure Code, 1973 (CrPC) — Section 125, 149, 482Penal Code, 1860 (IPC) — Section 304B, 34, 420, 494, 498A

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High Courts01 Dec 2009Dismissed

Vinod Panjabrao Patil Vs Indu Patil

Bombay High Court · (2010) 1 BomCR 81 : (2010) 3 RCR(Civil) 419 : (2010) 5 RCR(Criminal) 107

Criminal Procedure Code, 1973 (CrPC) — Section 125, 65, 74

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High Courts01 Dec 2009Allowed

Ku. Shobha Gangaram Guhe (Shobha Babanrao Khandpasole) Vs Deputy Director of Education, Amravati Division, Education Officer, Presiding Officer School Tribunal and Prudential Education Society

Bombay High Court · (2009) 12 BOM CK 0029

Maharashtra Public Services (Subordinate) Selection Boards (Repeal) Act, 1984 — Section 9

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High Courts01 Dec 2009Dismissed

Smt. Gangabai Itankar Vs Shri Buzurkar Ram Nandir Trust, Nagar Vikas Cooperative Housing Society Ltd. and The Presiding Officer, Maharashtra Revenue Tribunal

Bombay High Court · (2010) 1 BomCR 43 : (2011) 5 RCR(Civil) 82

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 129, 19, 20, 54, 54(1)Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969 — Section 20, 54

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High Courts01 Dec 2009Dismissed

The Ahmednagar Municipal Council Vs Dullabhadas Haridas Patel and Others

Bombay High Court · (2010) CriLJ 2155 : (2010) 2 Crimes 175 : (2011) 6 RCR(Criminal) 1539

Prevention of Food Adulteration (Amendment) Rules, 1993 — Rule 47Prevention of Food Adulteration Act, 1954 — Section 14A, 19, 2, 23Prevention of Food Adulteration Rules, 1955 — Rule 14

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High Courts30 Nov 2009

Haridas Kharbadkar and Others Vs The State of Maharashtra

Bombay High Court · (2010) CriLJ 3298

Criminal Procedure Code, 1973 (CrPC) — Section 237, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 324, 427Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 23(1), 3, 3(1)

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High Courts30 Nov 2009Dismissed

Sopan Suresh Sonavane and Ram Suresh Sonavane Vs The State of Maharashtra

Bombay High Court · (2009) 11 BOM CK 0120

Criminal Procedure Code, 1973 (CrPC) — Section 432Penal Code, 1860 (IPC) — Section 300, 302, 303, 304, 307

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High Courts30 Nov 2009Allowed

Chhatrapati Shahu Education Society and The Principal, Akot Krishi Vidyalaya and Junior College Vs Ramkrishna Savarkar and The Deputy Director of Education

Bombay High Court · (2010) 5 SLR 66

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(1), 5(2), 5(4), 5(5)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(7), 9(9)

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High Courts30 Nov 2009Dismissed

Kashinath Jairam Shetye Vs The State of Goa and The Chief Electrical Engineer, Department of Electricity, Government of Goa

Bombay High Court · (2009) 11 BOM CK 0063

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High Courts30 Nov 2009

Anand Lakshmi Enterprises Vs Vasant Balu Mhatre of Raigad and Others

Bombay High Court · (2009) 11 BOM CK 0058

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 482Limitation Act, 1963 — Article 58

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High Courts30 Nov 2009Allowed

Mr. Caetano Rosario Furtado alias Mr. Jacob Furtado Vs Secretary/Sarpanch, Village Panchayat of Cana-Benaulim, Deputy Director of Panchayat and Additional Director of Panchayat-I

Bombay High Court · (2009) 11 BOM CK 0045

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High Courts30 Nov 2009Dismissed

Mohd. Farroque Vs State of Maharashtra

Bombay High Court · (2009) 11 BOM CK 0034

Criminal Procedure Code, 1973 (CrPC) — Section 273, 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 498, 498A

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High Courts27 Nov 2009Dismissed

Dhananjay Deodhar Vs The State of Maharashtra and Kulvant Kumar K. Chand, Joint Director Intelligence Bureau

Bombay High Court · (2009) 11 BOM CK 0125

Arms Act, 1959 — Section 30Bombay Police Act, 1951 — Section 131, 33Bombay Prohibition Act, 1949 — Section 146A, 77A, 81, 84, 95

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High Courts27 Nov 2009Dismissed

Mr. Allan S.F. Falerio Vs State of Goa and Mr. Augustine P. Mascarenhas Captain of Ports Captain of Ports Department

Bombay High Court · (2010) 2 ALLMR 738 : (2010) 112 BOMLR 7

Civil Procedure Code, 1908 (CPC) — Section 80Inland Vessels Act, 1917 — Section 20(4)Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998 — Rule 10, 10(2)

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High Courts27 Nov 2009Dismissed