COURT ARCHIVE

Bombay High Court judgments, 2009

1,892 judgments · page 85 of 95

High Courts16 Feb 2009Allowed

Shri Shankar Goltekar Vs State of Goa, Mapusa Municipal Council, Goa State Pollution Control Board and The Deputy Collector(LA)

Bombay High Court · (2009) 111 BOMLR 1600

Constitution of India, 1950 — Article 14, 19, 300ALand Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(4), 4

High Courts16 Feb 2009

Directorate of Health Services, Government of Goa Vs Tukaram S. Gaonkar

Bombay High Court · (2009) 02 BOM CK 0029

High Courts16 Feb 2009

Ashok Fula Ahire Vs The State of Maharashtra and Vijay Mudhukar Koli

Bombay High Court · (2009) 02 BOM CK 0027

Penal Code, 1860 (IPC) — Section 34, 408, 420, 468, 504

High Courts13 Feb 2009Dismissed

Sidharam Ganpati Mulage and Others Vs Bashir Elahibaksh Tamboli and Others

Bombay High Court · (2009) 5 BomCR 410

Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106, 108, 108(B), 114

High Courts13 Feb 2009

Ardeshir Behramdubash Vs Wealth Tax Officer

Bombay High Court · (2011) 237 CTR 430 : (2010) 326 ITR 451

High Courts13 Feb 2009

Commissioner of Wealth Tax Vs A.M. Bhiwandiwalla

Bombay High Court · (2009) 222 CTR 634 : (2009) 316 ITR 98 : (2009) 182 TAXMAN 198

Income Tax Act, 1961 — Section 125A, 127, 127(1)Wealth Tax Act, 1957 — Section 8, 8AA

High Courts13 Feb 2009Dismissed

Anand Estate (P) Ltd. Vs Deputy Commissioner of Income Tax

Bombay High Court · (2009) 223 CTR 288 : (2009) 316 ITR 94

Finance Act, 1983 — Section 2, 40, 40(3)

High Courts13 Feb 2009Dismissed

Hindustan Foods Ltd. Vs The Deputy Commissioner of Income Tax

Bombay High Court · (2009) 4 BomCR 823 : (2009) 111 BOMLR 1366 : (2010) 328 ITR 392 : (2009) 178 TAXMAN 247

Companies Act, 1956 — Section 205C, 205C(4)Income Tax Act, 1961 — Section 143(3), 148, 41(1)

High Courts13 Feb 2009Dismissed

The Commissioner of Income Tax Vs Sociedade de Fomento Industrial Ltd.

Bombay High Court · (2009) 02 BOM CK 0028

Income Tax Act, 1961 — Section 80HHC

High Courts13 Feb 2009

Gurulingappa Sharnappa Birajdar, since deceased through legal heirs and representatives Shri Ashokkumar Gurulingappa Birajdar and Basaweshwar Gurulingappa Birajdar Vs Sidramappa Ganpatrao Mulge and Others

Bombay High Court · (2009) 02 BOM CK 0002

Constitution of India, 1950 — Article 227

High Courts12 Feb 2009Dismissed

Shri S.V. Murthy Vs Union of India and Inspector General Central Industrial Security Force (Ministry of Home Affairs)

Bombay High Court · (2009) 4 BomCR 836

High Courts12 Feb 2009

Vijay Pappu Narayandas Rizwani and Others Vs Narayandas Nwalrai Rizwani and Another

Bombay High Court · (2009) 5 BomCR 408

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227

High Courts12 Feb 2009

Corporate Management Council of India P. Ltd. Vs Lonza India P. Ltd. (formerly known as Camber India P. Ltd.)

Bombay High Court · (2009) 150 CompCas 898 : (2009) 4 CompLJ 390 : (2010) 98 SCL 205

Companies Act, 1956 — Section 433, 434, 434(1)Maharashtra Rent Control Act, 1999 — Section 55, 55(2)

High Courts12 Feb 2009Dismissed

Bhairvnath Shikshan Mandal and The Headmaster, Bhairvnath Secondary School Vs Raju Haribhau Thombe

Bombay High Court · (2009) 122 FLR 291

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(7), 9(9)

High Courts12 Feb 2009

Devendra Gurunath Khedgikar and Others Vs The Scheduled Tribe Certificate Scrutiny Committee, Pune Region and The State of Maharashtra

Bombay High Court · (2009) 4 BomCR 805

Constitution of India, 1950 — Article 226

High Courts12 Feb 2009

Geeta Keshav Shankar @ Geeta Mukesh Kharwa and Gauri Manga Kharwa @ Wagheri Vs The State of Maharashtra

Bombay High Court · (2009) 111 BOMLR 1163

Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 164, 173, 294Evidence Act, 1872 — Section 25, 26, 27, 32, 60Penal Code, 1860 (IPC) — Section 302, 34, 397

High Courts12 Feb 2009Dismissed

Sheelvik Agencies Vs The Maharashtra Housing and Area Development Authority (MHADA)

Bombay High Court · (2009) 3 BomCR 266

Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 44

High Courts12 Feb 2009Dismissed

Shri P.V. Joseph Vs The Director, The Directorate of Education, State of Goa, The Chief Secretary, Government of Goa and The Chairman, The School Managing Committee, Vidhya Mandir School

Bombay High Court · (2009) 02 BOM CK 0035

Central Civil Services (Pension) Rules, 1972 — Rule 58

High Courts11 Feb 2009

The Plantation Officer, Social Forestry, Amgaon Range and The Divisional Forest Officer (In fact Deputy Director of Forest, Social Forestry) Vs Rashtriya Mazdoor Sena

Bombay High Court · (2009) 02 BOM CK 0131

Industrial Disputes Act, 1947 — Section 25B

High Courts11 Feb 2009Dismissed

George Dias and Mrs. Marceline Dias Vs Don Bosco Boarding and Others

Bombay High Court · (2009) 02 BOM CK 0123

Constitution of India, 1950 — Article 12, 226