COURT ARCHIVE

Bombay High Court judgments, 2009

1,892 judgments · page 88 of 95

High Courts05 Feb 2009

Dr. Arvind Kumar Sharma, (former Surgeo Lt. Commander of the Indian Navy) Vs The Chief Vigilance Commissioner, Government of India, Central Vigilance Commission and Others

Bombay High Court · (2009) 3 BomCR 827 : (2009) 111 BOMLR 1132

Constitution of India, 1950 — Article 226

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High Courts05 Feb 2009

National Commodity and Derivatives Exchange Limited and Mr. R. Ramaseshan, Managing Director, National Commodity and Derivatives Exchange Limited Vs Union of India (UOI)

Bombay High Court · (2009) 3 BomCR 803 : (2009) 111 BOMLR 1238

Companies Act, 1956 — Section 28, 9AConstitution of India, 1950 — Article 14, 19(1), 21, 226Forward Contracts (Regulation) Act, 1952 — Section 10, 11, 12, 14, 26

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High Courts05 Feb 2009

Jayant Vegoils and Chemicals (P.) Ltd. Vs Commissioner of Income Tax

Bombay High Court · (2010) 323 ITR 641 : (2009) 181 TAXMAN 260

Income Tax Act, 1961 — Section 256, 271(1)

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High Courts05 Feb 2009

Mejabeen Rafiq Chamdiya Vs Lata Ashok Hiwale and Another

Bombay High Court · (2011) ACJ 56 : (2011) 1 TAC 965

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Motor Vehicles Act, 1988 — Section 166

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High Courts04 Feb 2009Dismissed

Karan Associates Vs Commissioner of Customs (Import)

Bombay High Court · (2009) 4 BomCR 811 : (2009) 111 BOMLR 1309 : (2009) 163 ECR 93 : (2009) 236 ELT 23

Customs Act, 1962 — Section 17(5)

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High Courts04 Feb 2009Dismissed

Suresh Badrinarayan Somani Vs The State of Maharashtra and The Superintendent of Police

Bombay High Court · (2009) 111 BOMLR 1092

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 438(1)Penal Code, 1860 (IPC) — Section 120B, 201, 34, 406, 408

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High Courts03 Feb 2009Dismissed

Ganpat Ashruba Koli (since deceased) his L.Rs. and Others Vs State of Maharashtra and Others

Bombay High Court · (2009) 3 BomCR 830 : (2009) 4 MhLj 180

Constitution of India, 1950 — Article 226

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High Courts03 Feb 2009Allowed

The Mahal Masjid Trust Vs Additional Collector, Collectorate Premises and Abdul Wahab

Bombay High Court · (2009) 111 BOMLR 1220 : (2011) 1 RCR(Rent) 105

Constitution of India, 1950 — Article 227

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High Courts03 Feb 2009

Shri Prabhakar Hejib and Laxmikant Zade Vs The State of Maharashtra

Bombay High Court · (2009) 111 BOMLR 624

Criminal Procedure Code, 1973 (CrPC) — Section 190, 313, 321Evidence Act, 1872 — Section 45, 46, 47, 73Maharashtra Universities Act, 1994 — Section 10, 18, 18(3), 32, 32(6)

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High Courts03 Feb 2009

Shri Hemant Thakre Vs The State of Maharashtra

Bombay High Court · (2009) 02 BOM CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 120A, 120B, 34, 405Prevention of Corruption Act, 1988 — Section 5(1)

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High Courts03 Feb 2009Allowed

Shailesh Tupkary and Madhukar Smarth Vs State of Maharashtra

Bombay High Court · (2009) 02 BOM CK 0039

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 120B, 34, 409, 420

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High Courts03 Feb 2009

Yadav Kohchade Vs The State of Maharashtra Mh. Ishaque Mh. Hafiz Suleman Vs The State of Maharashtra

Bombay High Court · (2009) 02 BOM CK 0038

Evidence Act, 1872 — Section 45, 46, 47Penal Code, 1860 (IPC) — Section 109, 120B, 34, 405, 409

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High Courts03 Feb 2009Allowed

Madhukar Punjaram Sonawane and Another Vs Gajanan Vithal Khandekar

Bombay High Court · (2009) 3 MhLj 694

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227

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High Courts02 Feb 2009Dismissed

The Atul Products Limited Vs V.P. Mehta (since deceased through his legal heirs and representatives Shailesh Vinodrai Mehta and Others)

Bombay High Court · AIR 2009 Bom 84 : (2009) 111 BOMLR 796 : (2009) 40 PTC 91 : (2010) 8 RCR(Civil) 2382

Bombay Sales Tax Act, 1959 — Section 22Evidence Act, 1872 — Section 56Trade and Merchandise Marks Act, 1958 — Section 28, 34

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High Courts02 Feb 2009Allowed

Force Motors Limited (formerly known as Bajaj Tempo Ltd.) Vs Poona Employees Union and Shri S.M. Kolhe, Member

Bombay High Court · (2009) 2 BomCR 5 : (2009) 111 BOMLR 1058 : (2009) 121 FLR 662 : (2009) 3 LLJ 455

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10, 11, 12, 14, 14(3)

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High Courts02 Feb 2009

Gajiram Pundlik Gawane and Others Vs The State of Maharashtra

Bombay High Court · (2009) 02 BOM CK 0064

Land Acquisition Act, 1894 — Section 12(2), 18, 18(2), 4

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High Courts02 Feb 2009Dismissed

Vijay K. Mehta, Sushila V. Mehta and Dr. Amritlal C. Shah Vs Charu K. Mehta and Others

Bombay High Court · (2009) 111 BOMLR 1038

Bombay Public Trusts Act, 1950 — Section 17, 41D, 41D(3), 41D(4)

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High Courts02 Feb 2009

Smt. Rupali Shah and Shri Pradeep S. Shah Vs Munesh Ralhan @ Ricky Ralhan and Smt. Manorama Ralhan

Bombay High Court · (2009) 111 BOMLR 1214

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 20

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High Courts02 Feb 2009Dismissed

Mauricio D''Mello Vs State of Goa

Bombay High Court · (2009) 02 BOM CK 0031

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 342, 351, 376, 511

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High Courts02 Feb 2009

Maharashtra State Road Transport Corporation Vs Vishweshwar Malkuji Ukey and Labour Court

Bombay High Court · (2009) 2 BomCR 1 : (2009) 111 BOMLR 1296 : (2009) 2 LLJ 611 : (2009) 2 MhLj 489

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