COURT ARCHIVE

Bombay High Court judgments, 2009

1,892 judgments · page 9 of 95

High Courts27 Nov 2009Dismissed

Samadhan Thakre Vs State of Maharashtra

Bombay High Court · (2009) 11 BOM CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 248, 313, 326(3), 461, 482Essential Commodities Act, 1955 — Section 3, 3(7), 7Penal Code, 1860 (IPC) — Section 34, 407, 409, 411, 414

High Courts27 Nov 2009

Union Bank of India Vs Union Bank of India Employees Union and Shri S.S. Hirurkar, Industrial Tribunal

Bombay High Court · (2010) 2 LLJ 692

High Courts26 Nov 2009

Dattatraya Mahadeo Sukhthankar Vs Securities and Exchange Board of India and Another

Bombay High Court · (2009) 11 BOM CK 0163

Companies Act, 1956 — Section 63, 63(1), 68Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471

High Courts26 Nov 2009

Ahamad Ali Vs State of Goa

Bombay High Court · (2009) 11 BOM CK 0159

Penal Code, 1860 (IPC) — Section 300, 302, 304

High Courts26 Nov 2009Dismissed

Bhatu Patil and Ramkrishna Patil Vs The State of Maharashtra and Sau. Chhaya Patil

Bombay High Court · (2009) 11 BOM CK 0137

Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 36, 36(10), 36(11), 36(12), 36(13)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13, 13(1), 13(2)

High Courts26 Nov 2009Dismissed

Kotak Mahindra Bank Ltd. Vs Sharma Crane Service and Shree Transport Service

Bombay High Court · (2010) 5 BomCR 390 : (2010) 1 MhLj 814

Arbitration and Conciliation Act, 1996 — Section 9Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1(4), 34

High Courts26 Nov 2009

Mohan Sirsat and Balasaheb Sirsat Vs The Collector, The State of Maharashtra and Godawari Marathwada Patbandhare Vikas Mahamandal

Bombay High Court · (2009) 11 BOM CK 0033

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12(2), 18, 4, 6

High Courts26 Nov 2009Allowed

Deepak Vs The Chief Personal Manager, Central Railway and The Divisional Railway Personal Manager, Nagpur Division, Central Railway

Bombay High Court · (2009) 11 BOM CK 0019

Constitution of India, 1950 — Article 14Railway Establishment Manual, Vol. II — Rule 224, 319, 323

High Courts25 Nov 2009Allowed

Municipal Corporation of Greater Mumbai Vs The BEST Workers Union and Mr. Bhau Ganpat Patil, Bus Conductor

Bombay High Court · (2010) 1 MhLj 756

Bombay Industrial Relations Act, 1946 — Section 78, 79

High Courts25 Nov 2009Dismissed

Shri Sadguru Dnyan Prasarak Shikshan Sanstha and The Head Master, Linga High School Vs Presiding Officer, School Tribunal, Amravati Division, Shankar Balaji Wankhede and Education Officer (Secondary) Zilla Parishad

Bombay High Court · (2009) 11 BOM CK 0129

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(1), 5(2), 5(4), 5(5)

High Courts25 Nov 2009Dismissed

Charanjitsingh Melaram Arora, Ex-President of Bhiwapur Taluka Shetki Kharedi Vikri Sahakari Society Vs Assistant Registrar, Cooperative Societies and Kishor Ghanshyamji Shende

Bombay High Court · (2010) 3 MhLj 295

Maharashtra Co-operative Societies Act, 1960 — Section 152, 73FF, 73FF(1)(V), 78(1)

High Courts25 Nov 2009Dismissed

Kulwant Rai Goyal Vs Disciplinary Authority, Punjab and Sind Bank, Mumbai and others

Bombay High Court · (2010) 125 FLR 66

Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13(1)(d)

High Courts25 Nov 2009Dismissed

Patel Ketanbhai Dahyabhai and Laxmanbhai J. Solanki Vs Union of India (UOI) and Others

Bombay High Court · (2009) 11 BOM CK 0064

Constitution of India, 1950 — Article 243C, 243C(5), 243R, 243R(2)Daman and Diu Village Panchayats (Amended) Regulations, 1994 — Regulation 19, 19(1), 2, 24, 24(2)Daman and Diu Village Panchayats Act — Section 3A, 7(1), 7(2)

High Courts25 Nov 2009Dismissed

Mr. Salim Ibrahim Dinginkar Vs Mr. Shaikh Javid

Bombay High Court · (2009) 11 BOM CK 0037

Constitution of India, 1950 — Article 54

High Courts25 Nov 2009Dismissed

Municipal Corporation of Greater Mumbai Vs The BEST Workers Union and Mr. Bhau Ganpat Patil Bus Conductor

Bombay High Court · (2010) 1 MhLj 756

Bombay Industrial Relations Act, 1946 — Section 78, 79Constitution of India, 1950 — Article 227

High Courts25 Nov 2009

Smt. Maya Meshram Vs Assistant Commissioner of Sales Tax (Admn)

Bombay High Court · (2009) 11 BOM CK 0013

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 48

High Courts25 Nov 2009

Shri Raju Suresh Mulgaonkar through next best friend Mr. Suresh Kashinath Mulgaonkar Vs Bicholim Urban Co-op. Bank Ltd. and State of Goa

Bombay High Court · (2010) 3 MhLj 257 : (2010) 7 RCR(Criminal) 1177

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 431Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts24 Nov 2009

Mrs. Satyawati Shirodkar (since deceased through her legal heirs) (Shri Narayan Raghunath Shirodkar, Mrs. Laxmi Narayan Shirodkar, Dilip Raghunath Shirodkar and Mrs. Divyashri D. Shirodkar) Vs Dr. Avinash Kamat Dhakankar, Mrs. Nayan Avinash Kamat Dhakankar, Mr. Raghunath Narayan Shirodkar and The Administrative Tribunal of Goa

Bombay High Court · (2009) 11 BOM CK 0140

Mundkar Act, 1975 — Section 12

High Courts24 Nov 2009Dismissed

Baburao Vishwanath Dighe Vs Kisan Bhivaji Sanap

Bombay High Court · (2010) 1 ALLMR 756

Civil Procedure Code Amendment Act, 1976 — Section 47(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 94, Order 21 Rule 95, 47Limitation Act, 1963 — Article 134, 136, 138, 180, 65

High Courts24 Nov 2009Allowed

Rutuja Rajesh Surve Vs Rajesh Yashwant Surve

Bombay High Court · (2010) 5 BomCR 363 : (2010) 3 CivCC 250

Hindu Marriage (Amendment) Act, 1956 — Section 13(1), 26