High Courts09 Jan 2009
Kamal R. Khan Vs State of Maharashtra
Bombay High Court · (2009) 4 BomCR 496
Bombay Cinemas (Regulation) Act, 1953 — Section 6, 6(1), 6(3)Constitution of India, 1950 — Article 1, 14, 19(1), 19(2), 29
COURT ARCHIVE
Bombay High Court judgments, 2009
1,892 judgments · page 94 of 95
High Courts09 Jan 2009
In Re: Tata Realty and Infrastructure Ltd.
Bombay High Court · (2009) 149 CompCas 117 : (2009) 3 CompLJ 507 : (2010) 97 SCL 315
Companies Act, 1956 — Section 100, 101, 102, 103, 104
High Courts09 Jan 2009Allowed
Sau. Snehalata Raghunath Joshi Vs Laxman Hari Mulik deceased by his legal heirs (Shri Akkatai Laxman Mulik, Ashok Laxman Mulik, Vijay Laxman Mulik and Subhash Laxman Mulik) and Ramanlal Gangaram Parekh
Bombay High Court · (2009) 3 BomCR 284 : (2011) 1 RCR(Rent) 168
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15, 15(1)
High Courts09 Jan 2009
Shantaram Shinde and Others Vs Eknath Shinde
Bombay High Court · (2009) 2 BomCR 20 : (2009) 111 BOMLR 728 : (2011) 1 RCR(Civil) 472 : (2011) 1 RCR(Civil) 472
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 21, 24Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4)Registration Act, 1908 — Section 21(6)
High Courts09 Jan 2009Dismissed
Shri Narhar D. Sakhwalkar and Others Vs Shri Suresh Lahoti, Shri Mukund Lahoti, Shri Rajendra Hanmant Bartakke and Shri Ravindra Hanmant Bartakke
Bombay High Court · (2009) 2 BomCR 28 : (2009) 2 MhLj 755 : (2011) 1 RCR(Rent) 173
High Courts09 Jan 2009Dismissed
The Commissioner of Income Tax-3 Vs Reliance Utilities and Power Ltd.
Bombay High Court · (2009) 313 ITR 340 : (2009) 178 TAXMAN 135
Income Tax Act, 1961 — Section 36(1)
High Courts09 Jan 2009
Trivendibai Kishnrao Ghadge and Another Vs State of Maharashtra
Bombay High Court · (2009) 6 BomCR 484
Land Acquisition Act, 1894 — Section 11, 18, 23, 24, 25
High Courts07 Jan 2009Dismissed
State of Maharashtra Vs Smt. Kausalayabai Ramnath Dayama
Bombay High Court · (2009) CriLJ 4259 : (2010) 7 RCR(Criminal) 186
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts07 Jan 2009Dismissed
Nivrutti Binnar Vs Sakhubai Jorvar (Since deceased, by her L.Rs. Pandu Keru Jorvar) and Others Nivruti Binnar, Madhukar Nivruti Binnar and Maruti Nivruti Binar Vs Smt. Kasabai Tukaram Karwar and Others
Bombay High Court · AIR 2009 Bom 93 : (2009) 2 BomCR 14 : (2009) 111 BOMLR 573 : (2010) 5 RCR(Civil) 154
Hindu Succession Act, 1956 — Section 14(1), 6Hindu Womens Right to Property Act, 1937 — Section 3(3)Transfer of Property Act, 1882 — Section 118, 54
High Courts07 Jan 2009
Chandrakant Dhanu and Harishchandra Dhanu Vs Sharmila Kapur, Diviya Raakhee Kapur, Nikhil Niranjan Kapur and Farida F.S. Vakil
Bombay High Court · (2009) 1 BomCR 698 : (2009) 111 BOMLR 665 : (2009) 2 MhLj 243
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 40 Rule 1, Order 41 Rule 5, Order 41 Rule 5, 2(12)Maharashtra Rent Control Act, 1999 — Section 16(1), 34
High Courts07 Jan 2009
Goldgem Overseas Vs Flawless Diamond (India) Ltd.
Bombay High Court · (2009) 2 BomCR 30 : (2009) 111 BOMLR 703 : (2009) 41 PTC 149
High Courts07 Jan 2009
Baliram Atmaram Dhake Vs Rahubai @ Saraswatibai Bhole
Bombay High Court · AIR 2009 Bom 57 : (2009) 4 BomCR 820 : (2009) 111 BOMLR 387
Hindu Succession Act, 1956 — Section 14, 24, 4Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
High Courts07 Jan 2009
Ganesh Rambhau Khalale Vs The State of Maharashtra and Others
Bombay High Court · AIR 2009 Bom 122 : (2009) 1 BomCR 689 : (2009) 111 BOMLR 677 : (2009) 2 MhLj 788
Constitution of India, 1950 — Article 141, 142, 311
High Courts07 Jan 2009Dismissed
Garbad Dhanu Dhangar (Since deceased, by L.Rs. Vishwanath Sonawane, Yashodabai Khedkar, Partabai Pachpole and Shevantabai Gawande Vs Pandurang Annaji Athawale (Since deceased, by L.Rs. Kalpana Athawale) and Maharashtra Revenue Tribunal
Bombay High Court · (2009) 2 BomCR 37 : (2009) 111 BOMLR 693
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 1, 10, 11, 12, 13Constitution of India, 1950 — Article 227
High Courts07 Jan 2009Dismissed
Navjivan Industries, registered partnership firm, Kisandas Supduram Totla, Pradeep Kisandas Totla and Sunil Kisandas Totla Vs Dena Bank and S.M. Thepde
Bombay High Court · (2009) 1 BomCR 493 : (2009) 3 CivCC 162 : (2010) 7 RCR(Civil) 2609
Bankers Books Evidence Act, 1891 — Section 4Evidence Act, 1872 — Section 34
High Courts07 Jan 2009Dismissed
Sudipta Sanjeeb Chakraborty Vs Sanjeeb Chakraborty
Bombay High Court · (2009) 111 BOMLR 402 : (2009) 2 DMC 212 : (2009) 2 MhLj 255
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 16, 20Family Courts Act, 1984 — Section 7Special Marriage Act, 1954 — Section 27
High Courts07 Jan 2009Allowed
Shaikh Meer Saliyam, Deputy Office, Superintendent (Level-II) Vs Union of India (UOI) and Smt. Olympia Vijaychandran
Bombay High Court · (2009) 01 BOM CK 0060
High Courts07 Jan 2009
Shankarlal Ramprasad Ladha died L.Rs. (Chandrabhaga Shankarlal Laddha and Others) Vs Vasant Chandidasrao Deshmukh, Renukadas Chandidasrao Deshmukh, Sulochanabai Deshmukh and Laxmikant Chandidasrao Deshmukh
Bombay High Court · (2009) 1 BomCR 488 : (2009) 111 BOMLR 393 : (2010) 7 RCR(Civil) 1669
Hindu Succession Act, 1956 — Section 6Transfer of Property Act, 1882 — Section 58
High Courts07 Jan 2009
Sunil Bhiku Yadav and Others Vs State of Maharashtra
Bombay High Court · (2009) CriLJ 4262 : (2010) 7 RCR(Criminal) 205
Criminal Procedure Code, 1973 (CrPC) — Section 386, 423(1)Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113, 113B, 114
High Courts06 Jan 2009Allowed
Kalyanji Kanjibhai Vithani and Others Vs S.C. Prasad and Others
Bombay High Court · (2009) 01 BOM CK 0102
Income Tax Act, 1961 — Section 269UA, 269UD