High Courts14 Jan 2009
Suresh Desai Vs State
Bombay High Court · (2009) 01 BOM CK 0054
Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
COURT ARCHIVE
Bombay High Court judgments, 2009
1,892 judgments · page 93 of 95
High Courts14 Jan 2009
The Commissioner of Income Tax Vs Zenith Steel Pipes and Industries Ltd.
Bombay High Court · (2009) 315 ITR 95
Income Tax Act, 1961 — Section 256(1), 34B(1)(B), 35B, 35B(1)
High Courts14 Jan 2009
Vandana Prabhakar Damedhar Vs Collector and Others
Bombay High Court · (2009) 4 BomCR 888 : (2009) 2 MhLj 483
Maharashtra Local Authority Members Disqualification Act, 1986 — Section 2, 3, 3(1), 4, 5Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 3(1), 6, 7, 8
High Courts14 Jan 2009
Reserve Bank of India Vs Central Government Tribunal-cum-Labour Court and Others
Bombay High Court · (2009) 3 LLJ 255 : (2009) 2 MhLj 570
Industrial Disputes Act, 1947 — Section 10, 10(4)Reserve Bank of India (Pension) Regulations, 1990 — Regulation 31, 32, 32(3), 32(4), 4(4)
High Courts14 Jan 2009
Satnam Singh Puransing Gill Vs The State of Maharashtra
Bombay High Court · (2009) CriLJ 3781 : (2009) 1 RCR(Criminal) 703
Constitution of India, 1950 — Article 142, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 122, 31, 31(1), 31(2), 389Customs Act, 1962 — Section 135
High Courts13 Jan 2009
Royal Palms (India) Pvt. Ltd. and Others Vs Bharat Shantilal Shah and Another
Bombay High Court · (2009) 01 BOM CK 0112
Civil Procedure Code, 1908 (CPC) — Section 80, 9Limitation Act, 1963 — Section 3
High Courts13 Jan 2009
KEC International Ltd. Vs The Commissioner of Income Tax
Bombay High Court · (2009) 111 BOMLR 928 : (2009) 221 CTR 660 : (2010) 322 ITR 465 : (2009) 177 TAXMAN 229
Income Tax Act, 1961 — Section 256(1), 263, 35B, 35B(1), 37Reserve Bank of India Act, 1934 — Section 17(3A)
High Courts13 Jan 2009Dismissed
Mr. Shiva Subhan Gandhi and Mr. Shravan S. Gandhi Vs Mr. Suban S. Gandhi Chetiyar and Mrs. Raji Subhan Gandhi
Bombay High Court · (2009) 01 BOM CK 0077
High Courts13 Jan 2009Dismissed
Smt. Shalan Dappal and Others Vs The Board of Trustees of the Port of Bombay
Bombay High Court · (2009) 3 BomCR 289 : (2009) 111 BOMLR 1110
Civil Procedure Code, 1908 (CPC) — Section 100, 21Constitution of India, 1950 — Article 227Culcutta Thika Tenancy Act, 1949 — Section 5
High Courts13 Jan 2009Allowed
Shivaji Hanmantrao Mane Vs Government of Maharashtra and The Executive Engineer, B. and C. Department
Bombay High Court · (2010) ACJ 1258 : (2009) 111 BOMLR 855
Workmens Compensation Act, 1923 — Section 2(2), 4, 4(1), 4(2), 4A
High Courts13 Jan 2009Dismissed
Costa and Company Pvt. Ltd. Vs German Express Shipping Agency (India) Pvt. Ltd.
Bombay High Court · (2009) 01 BOM CK 0043
Contract Act, 1872 — Section 230
High Courts13 Jan 2009Allowed
Dr. Panjabrao Deshmukh Urban Co-operative Bank Ltd., Vidarbha Region Vs The State Information Commissioner and Others
Bombay High Court · AIR 2009 Bom 75 : (2010) 8 RCR(Civil) 2377 : (2010) 1 RCR(Civil) 281
Administrative Tribunals Act, 1985 — Section 14(2)Constitution of India, 1950 — Article 12Right to Information Act, 2005 — Section 2, 4, 5, 6
High Courts12 Jan 2009Allowed
Maharashtra State Electricity Distribution Co. Ltd., Nagpur Vs Dnyaneshwar Pralhad Sondawale
Bombay High Court · (2009) 121 FLR 960
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 6, 9
High Courts12 Jan 2009
Jamuna Darshan Co-operative Housing Society Ltd. and Others Vs J.M.C. and Meghani Builders and Others
Bombay High Court · (2011) 4 BomCR 185
Development Control Rules, 1991 — Rule 9Maharashtra Ownership Flats (Regulation of the promotion of construction etc.) Rules, 1964 — Rule 5, 8, 8Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) (Amendment) Act, 1986 — Section 3(2), 4(1), 6, 7(2)
High Courts12 Jan 2009Dismissed
Pradeep Babubhai Chinai and Another Vs Sindhu Resettlement Corporation Limited and Others
Bombay High Court · (2009) 6 BomCR 450
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4, 4(1), 4(4), 5(8), 6Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Constitution of India, 1950 — Article 14, 19(1), 254, 254(1), 254(2)
High Courts12 Jan 2009Allowed
Lalji Choubey Vs Jiyalal Chavan and The State of Maharashtra
Bombay High Court · (2009) 2 CivCC 386 : (2009) 2 MhLj 565 : (2010) 5 RCR(Criminal) 721
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts12 Jan 2009
The Commissioner of Income Tax Central -II Vs Shri. Omprakash K. Jain and Others
Bombay High Court · (2010) 322 ITR 362 : (2009) 178 TAXMAN 179
High Courts12 Jan 2009Allowed
Vijaykumar Gundappa Shetkar (Gandage) Vs Sau. Bhagywati Vijaykumar Shetkar (Gandge), Kalawati, Sadanand Shetakar (Gandge) and The State of Maharashtra
Bombay High Court · (2009) 01 BOM CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 13
High Courts12 Jan 2009Disposed Off
Hindustan Ferodo Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2009) 01 BOM CK 0007
Income Tax Act, 1961 — Section 256, 35B, 37, 40
High Courts09 Jan 2009
Municipal Corporation of Greater Mumbai and Others Vs Prakash Sridhar Mondkar
Bombay High Court · (2009) 3 BomCR 288 : (2009) 121 FLR 198 : (2009) 2 MhLj 228