High Courts23 Jan 2009Allowed
Basavraj Sangramappa Thonte Vs State of Maharashtra
Bombay High Court · (2009) CriLJ 1360
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 20, 7(A), 7(A)(2)
COURT ARCHIVE
Bombay High Court judgments, 2009
1,892 judgments · page 90 of 95
High Courts23 Jan 2009
Ispat Industries Ltd. Vs Collector and Others
Bombay High Court · (2009) 3 BomCR 76
High Courts23 Jan 2009Dismissed
Commissioner of Income Tax Vs Polycott Corporation
Bombay High Court · (2009) 222 CTR 328 : (2009) 318 ITR 144 : (2009) 178 TAXMAN 255
Income Tax Act, 1961 — Section 268A, 80HHC
High Courts23 Jan 2009Dismissed
Western Coalfields Limited Vs Shri Zitru Vithal Pimpalkar
Bombay High Court · (2009) 01 BOM CK 0094
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 14, 20, 4, 9
High Courts23 Jan 2009Allowed
Hashim Huzursab Sayeed Vs Goribi Hashim Sayeed, Sohil Hashim Sayeed and The State of Maharashtra
Bombay High Court · (2009) 111 BOMLR 812 : (2009) 3 RCR(Criminal) 109
Criminal Procedure Code, 1973 (CrPC) — Section 125Limitation Act, 1963 — Section 14Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(2), 4, 5
High Courts23 Jan 2009
Dr. M.R. Nimbalkar Vs The Director of Education, Government of Goa, The Director of Accounts, Government of Goa and State of Goa
Bombay High Court · (2009) 01 BOM CK 0052
High Courts23 Jan 2009Dismissed
Manik S. Mali Vs Union of India and another
Bombay High Court · (2009) 121 FLR 943
Penal Code, 1860 (IPC) — Section 354
High Courts23 Jan 2009Allowed
State of Maharashtra Vs Saibaba Toddy Co. and Others
Bombay High Court · (2009) CriLJ 1782 : (2010) 6 RCR(Criminal) 2712
Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 10(4), 13(2), 14, 14A, 16
High Courts22 Jan 2009
Miss Deanna J. Jeejeebhoy Vs Wealth Tax Officer
Bombay High Court · (2009) 222 CTR 202 : (2011) 330 ITR 149 : (2009) 180 TAXMAN 586
Income Tax Act, 1961 — Section 27Wealth Tax Act, 1957 — Section 2, 27(1), 5(A1), 6
High Courts22 Jan 2009Allowed
Ajit Gaitonde and Another Vs Ezilda Emiliana Cristina Pinto (deceased by L. Rs. )
Bombay High Court · (2011) 1 RCR(Civil) 477 : (2011) 1 RCR(Civil) 477
High Courts22 Jan 2009
Music Choice India Private Limited Vs Phonographic Performance Limited
Bombay High Court · (2009) 111 BOMLR 609 : (2009) 2 MhLj 651 : (2009) 39 PTC 597
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11, 9Copyright Act, 1957 — Section 10, 2, 2A, 31, 31(1)Income Tax Act, 1961 — Section 297(2)
High Courts22 Jan 2009
Adv. Aires Rodrigues Vs The State of Goa and Others
Bombay High Court · (2009) 111 BOMLR 737
Constitution of India, 1950 — Article 102(1), 12, 123, 131, 14Criminal Procedure Code, 1973 (CrPC) — Section 24, 25Government of India Act, 1935 — Section 9
High Courts22 Jan 2009Dismissed
Commissioner of Income Tax Vs Srishti Securities (P.) Ltd.
Bombay High Court · (2009) 226 CTR 551 : (2010) 321 ITR 498 : (2009) 183 TAXMAN 159
Income Tax Act, 1922 — Section 10(2)(3)Income Tax Act, 1961 — Section 36, 36(1), 36(1)(3), 37, 37(1)
High Courts21 Jan 2009Dismissed
Executive Engineer Vs Bhagwan Yashwanta Kulkarrni and Another
Bombay High Court · (2009) 5 BomCR 493 : (2009) 4 MhLj 593
Civil Procedure Code, 1908 (CPC) — Section 9Land Acquisition Act, 1894 — Section 18, 34, 4, 48, 6Limitation Act, 1963 — Article 113
High Courts21 Jan 2009Dismissed
Anandrao Kharabe Vs Madhuri Kharabe and Another
Bombay High Court · (2009) 111 BOMLR 832
Hindu Marriage Act, 1955 — Section 21, 29[2), 29[4), 4Special Marriage Act, 1954 — Section 18, 23, 27, 28, 37Succession Act, 1925 — Section 19, 21, 21A, 28, 42
High Courts21 Jan 2009Allowed
Mohan Gangadharrao Gathadi and Rama Govindasa Kadtan Vs The State of Maharashtra and Ramkrishnarao Subharao
Bombay High Court · (2009) 01 BOM CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Penal Code, 1860 (IPC) — Section 34, 420, 464, 471
High Courts21 Jan 2009Dismissed
Arunodaya Coal Agency Vs Western Coalfields Ltd.
Bombay High Court · (2009) 111 BOMLR 954
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 13(5), 16, 16(6), 34, 34(2)Constitution of India, 1950 — Article 136
High Courts21 Jan 2009
Kailas Popat Gaikwad Vs Tryambak Kanga Khairnar and The State of Maharashtra
Bombay High Court · (2011) 6 RCR(Criminal) 500
Penal Code, 1860 (IPC) — Section 504, 506(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(X)
High Courts21 Jan 2009Allowed
Vastalabai Panditrao Lad and Others Vs State of Maharashtra and Others
Bombay High Court · (2009) 4 BomCR 772
Constitution of India, 1950 — Article 226Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 308Maharashtra Regional and Town Planning Act, 1966 — Section 47, 49
High Courts21 Jan 2009
Goodlass Nerolac Paints Ltd. Vs Paints Employees'' Union
Bombay High Court · (2009) 3 LLJ 703
Industrial Disputes Act, 1947 — Section 18(1), 18(3)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30