High Courts21 Jan 2009
Maharashtra State Road Transport Corporation Vs Manikrao Sahabrao Chavan and Another
Bombay High Court · (2009) 121 FLR 240 : (2009) 3 LLJ 403
COURT ARCHIVE
Bombay High Court judgments, 2009
1,892 judgments · page 91 of 95
High Courts21 Jan 2009
Laukik Tukaram Khedkar Vs Rahul Education Society and others
Bombay High Court · (2009) 121 FLR 1124
High Courts20 Jan 2009Dismissed
Commissioner of Income Tax Vs Smt. Lata Shantilal Shah
Bombay High Court · (2009) 221 CTR 778 : (2010) 323 ITR 297
Income Tax Act, 1961 — Section 139, 153(1), 271, 271(1)
High Courts20 Jan 2009Dismissed
Ganpat Shamrao Bujade Vs Director, Central Fuel Research Institute, Dhanbad And Another
Bombay High Court · (2009) 121 FLR 1061
Industrial Disputes Act, 1947 — Section 2(j)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 6, 9
High Courts20 Jan 2009Dismissed
Smt. Gita and Another Vs Chandrashekhar and Another
Bombay High Court · (2009) CriLJ 3499
Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 127(3), 482Hindu Marriage Act, 1955 — Section 10(1), 13
High Courts20 Jan 2009
Dorr-Oliver (India) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2009) 316 ITR 409
Income Tax Act, 1961 — Section 256, 32, 34, 40, 40A
High Courts20 Jan 2009Dismissed
Mrs. Dosibai Nanabhoy Jeejeebhoy, represented by (Byram Nanabhoy Jeejeebhoy, Avi Behram Doctor and Behram Doctor) Vs The Union of India (UOI)
Bombay High Court · (2009) 4 BomCR 476 : (2009) 111 BOMLR 1014
Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3, 4, 5General Clauses Act, 1897 — Section 24Limitation Act, 1963 — Article 58
High Courts20 Jan 2009
Sachin Raosaheb Phunde, Raosaheb Laxman Phunde, Shashikala Raosaheb Phunde and Sushash Raosaheb Phunde Vs Sou. Sarika Sachin Phunde and State of Maharashtra
Bombay High Court · (2009) 01 BOM CK 0058
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 125, 156(3), 320, 482Penal Code, 1860 (IPC) — Section 498A
High Courts20 Jan 2009
Shashikant Narottam Lade, (Since deceased through his L.Rs. Smt. Sheela Shashikant Lade and Others) Vs Smt. Shankari B. Ajimal and Harbhajansingh B. Ajimal, (Heirs and Legal representatives of deceased Bakshishsingh B. Ajimal)
Bombay High Court · (2009) 2 MhLj 631
Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 4A
High Courts20 Jan 2009
Sachin Sahebrao Patil and Others Vs State of Maharashtra and Others
Bombay High Court · (2009) 4 BomCR 924
Administrative Tribunals Act, 1985 — Section 19, 22, 22(3)Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 17Constitution of India, 1950 — Article 14, 16, 226
High Courts20 Jan 2009Allowed
Dr. Brahma Chellaney A-14/10 Vasant Vihar New Delhi 110057 Vs Mr. Vishwanath A. Pai Panandiker
Bombay High Court · (2009) 01 BOM CK 0011
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 11, Order 7 Rule 11(d)Penal Code, 1860 (IPC) — Section 211, 500
High Courts19 Jan 2009
Union Bank of India Vs J. Raj and Co. and Others
Bombay High Court · (2011) 1 RCR(Civil) 560 : (2011) 1 RCR(Civil) 560
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(4)High Court (Original Side) Rules — Rule 227
High Courts19 Jan 2009
Commissioner of Income Tax Vs ITAT and Another
Bombay High Court · (2010) 322 ITR 359 : (2009) 180 TAXMAN 578
Income Tax Act, 1961 — Section 36
High Courts19 Jan 2009Dismissed
Devdas Babu Shetty Vs General Education Academy and Another
Bombay High Court · (2009) 120 FLR 978 : (2009) 3 LLJ 19
Industrial Disputes Act, 1947 — Section 33
High Courts19 Jan 2009Dismissed
Commissioner of Income Tax-1 Vs Income Tax Appellate Tribunal
Bombay High Court · (2010) 322 ITR 359 : (2009) 180 TAXMAN 578
Income Tax Act, 1961 — Section 36(1)
High Courts19 Jan 2009
Naresh K. Pahuja Vs Income Tax Appellate Tribunal and Others
Bombay High Court · (2009) 224 CTR 284
Income Tax Act, 1961 — Section 133A, 139(1), 143(1), 148, 68
High Courts19 Jan 2009Disposed Off
Ryan Plast Vs ITO and Others
Bombay High Court · (2009) 01 BOM CK 0026
Income Tax Act, 1961 — Section 281
High Courts19 Jan 2009
Monika Gems and Others Vs Asstt. Commissioner of Income Tax
Bombay High Court · (2009) 01 BOM CK 0002
High Courts17 Jan 2009
Salem Mangnesite (P.) Ltd. Vs Commissioner of Income Tax-III
Bombay High Court · (2010) 321 ITR 43 : (2009) 180 TAXMAN 545
Income Tax Act, 1922 — Section 10(1), 10(2)Income Tax Act, 1961 — Section 256(1), 28, 36(1)
High Courts17 Jan 2009
Sushil Javher Shivdasani Vs Air Inn Pvt. Ltd.
Bombay High Court · (2009) 01 BOM CK 0035
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 14 Rule 1, Order 18 Rule 4Contract Act, 1872 — Section 2Limitation Act, 1963 — Article 54