High Courts09 Feb 2009
Shvaji Shikshan Sanstha and Another Vs Ram Dnyanoba Latpate and Others
Bombay High Court · (2009) 5 BomCR 36 : (2009) 7 SLR 638
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(9)
COURT ARCHIVE
Bombay High Court judgments, 2009
1,892 judgments · page 87 of 95
High Courts09 Feb 2009Allowed
Shruti Shriram Jangam Vs Shriram Balkrushn Jangam
Bombay High Court · (2009) 6 BomCR 433 : (2010) 5 RCR(Civil) 9
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13(1), 19
High Courts09 Feb 2009Dismissed
Devendra Yashwant Kamble and Others Vs State of Maharashtra and Others
Bombay High Court · (2009) 5 BomCR 402
Development Control Regulations for Greater Bombay, 1991 — Regulation 33(10)Maharashtra Regional and Town Planning Act, 1966 — Section 30(1)Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 14(1), 33, 35, 38, 3B
High Courts09 Feb 2009Dismissed
The Commissioner of Income Tax Vs Geoffrey Manners and Co. Ltd. (Now known as Wyeth Limited)
Bombay High Court · (2009) 5 BomCR 427 : (2011) 238 CTR 49 : (2009) 315 ITR 134 : (2009) 180 TAXMAN 87
High Courts09 Feb 2009
Lt. Col. Anil Bhat, Sucheta Bhat and Nadiya Bhat of Delhi, Indian Inhabitant Vs Citibank, N.A. (a National Banking Association duly constituted, registered and in existence in accordance with the law of the United States of America now in force)
Bombay High Court · AIR 2009 Bom 99 : (2010) 1 BC 92 : (2009) 3 BomCR 808 : (2009) 4 BOMLR 1490 : (2010) 7 RCR(Civil) 53 : (2011) 7 RCR(Civil) 456
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 22, 22(1), 22(2)Consumer Protection Act, 1986 — Section 14
High Courts09 Feb 2009Dismissed
MMTC Ltd. Vs Sterlite Industries India Ltd.
Bombay High Court · (2009) 02 BOM CK 0034
Arbitration and Conciliation Act, 1996 — Section 34
High Courts09 Feb 2009Dismissed
Mankawati Shikshan Sanstha Vs State of Maharashtra and Others
Bombay High Court · (2009) 4 BomCR 469
Constitution of India, 1950 — Article 14, 226
High Courts09 Feb 2009Dismissed
Commissioner of Income Tax Vs Neelkanth synthetics and chemicals P. Ltd.
Bombay High Court · (2011) 330 ITR 463 : (2011) 200 TAXMAN 37
Income Tax Act, 1961 — Section 36(1)
High Courts06 Feb 2009Allowed
The State of Maharashtra Vs Nayankumar Shivappa Waghmare
Bombay High Court · (2009) 02 BOM CK 0126
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Prevention of Corruption Act, 1947 — Section 4, 5(2)
High Courts06 Feb 2009Allowed
Eastern Star Hotels and Resorts Pvt. Ltd. Vs Shri Indranath Bagkar and Others
Bombay High Court · (2009) 02 BOM CK 0101
Easements Act, 1882 — Section 2(b)Goa Village Panchayat Raj Act, 1994 — Section 94
High Courts06 Feb 2009
Shri Kestur Siddalingappa Rajsekhar, presently Vs The Administrative Tribunal, Smt. Savitri Timappa Naik and Shri Kishore E. Valvaikar
Bombay High Court · (2009) 02 BOM CK 0079
High Courts06 Feb 2009
Intertek Testing Services India Pvt. Ltd.
Bombay High Court · (2009) 4 BomCR 834 : (2009) 111 BOMLR 1292 : (2010) 154 CompCas 476 : (2009) 4 CompLJ 637 : (2009) 93 SCL 157
Companies Act, 1956 — Section 21, 391, 394, 394A
High Courts06 Feb 2009
Sunil kumar Mishra Vs State of Maharashtra
Bombay High Court · (2009) 111 BOMLR 1074 : (2009) CriLJ 2599
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 313Penal Code, 1860 (IPC) — Section 109, 120B, 34, 405, 409
High Courts06 Feb 2009
Ashok Jaolekar Vs The State of Maharashtra
Bombay High Court · (2009) 02 BOM CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 120B, 34, 405, 409
High Courts06 Feb 2009
Sou. Rajashree Shrinivas Joshi, Shri Narendra Rajaram Kulkarni and Sou. Aruna Surendra Wakharia Vs OMEGA Information Systems Omega Information Systems Vs Super Computers and Manjiri Madhukar Deshmukh
Bombay High Court · (2009) 111 BOMLR 1642 : (2009) 2 MhLj 596
Arbitration and Conciliation Act, 1996 — Section 2, 21, 34Civil Procedure Code, 1908 (CPC) — Order 21 Rule 3, Order 21 Rule 47, Order 21 Rule 48, 36, 37
High Courts06 Feb 2009Dismissed
Satyanarayan Surajmal Sharma Vs State of Maharashtra and Others
Bombay High Court · (2009) 4 BomCR 828
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 64
High Courts05 Feb 2009
Shri Rajaram Anant Amonkar Vs Smt. Jani Harishchandra Naik and Others
Bombay High Court · (2009) 02 BOM CK 0125
High Courts05 Feb 2009
Shri Ramchandra Ganpat Nimbalkar Vs Smt. Hirakani Sanatkumar Dixit and Others
Bombay High Court · (2009) 02 BOM CK 0065
High Court (Original Side) Rules — Rule 474, 475, 476
High Courts05 Feb 2009
Anami Narayan Roy and Others Vs Suprakash Chakravarthy and Others State of Maharashtra Vs Suprakash Chakravarthy, Director General and Commandant General Home Guards and Director Civil Defence
Bombay High Court · (2009) 3 BomCR 221 : (2009) 111 BOMLR 869
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16, 16(1A)All India Services (Discipline and Appeal) Rules, 1969 — Rule 3, 3(2), 6, 7(1)Bombay Police Act, 1951 — Section 2, 3, 4, 4A, 5
High Courts05 Feb 2009Dismissed
Milind Vidyasagar Ghate Vs The State of Maharashtra and Another
Bombay High Court · (2009) 02 BOM CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 201, 34, 406, 408