High Courts15 Dec 2009
State Vs Mr. John Fernandes
Bombay High Court · (2009) 12 BOM CK 0145
Penal Code, 1860 (IPC) — Section 323, 354, 376, 504, 509
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,594 of 3,665
High Courts15 Dec 2009
Sitaldas K. Motwani Vs Director General of Income Tax (International Taxation), Joint Director of Income Tax (International Taxation), Commissioner of Income Tax (Judicial) and Union of India (UOI)
Bombay High Court · (2010) 228 CTR 373 : (2010) 323 ITR 223 : (2010) 187 TAXMAN 44
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 115C, 119, 119(2), 142, 148
High Courts15 Dec 2009Dismissed
Bhartiya Buddha Dhamma Dyan Vidyalaya and The Principal, Bhadant Dharmkirti Jr. College of Science and Commerce Vs Presiding Officer, School Tribunal, Anandkumar Nilkanth Patil, The Deputy Director of Education and Shri Ramesh Suryawanshi
Bombay High Court · (2010) 2 ALLMR 204 : (2010) 126 FLR 464 : (2010) 3 MhLj 177
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(2), 5(5)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9, 9(7), 9(9)
High Courts15 Dec 2009
Namdeo Tulshiram Daiwate and Others Vs Gurumajursingh Autarsingh Chhatwal, Mohd. Usman Mohd. Hanif and National Insurance Company Ltd.
Bombay High Court · (2011) ACJ 1341
Motor Vehicles Act, 1988 — Section 171, 173
High Courts15 Dec 2009
Usno Mukund Porob Colvalcar and Others Vs Shripad L. Shirodkar and Others
Bombay High Court · (2010) 2 BomCR 793
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 8A
High Courts15 Dec 2009Dismissed
Jayant Jagdale Vs The State of Maharashtra and Judiciary Department, Shashikant Nimbalker and Vishwas Jadhav
Bombay High Court · (2010) 2 ALLMR 208 : (2010) 3 BomCR 210
Civil Procedure Code, 1908 (CPC) — Section 2Constitution of India, 1950 — Article 13, 14Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(1), 24(3), 24(4), 24(5)
High Courts15 Dec 2009Dismissed
Education Officer (Secondary) Vs Pradeep Yadavrao Deshpande and Others
Bombay High Court · (2010) 2 BomCR 804
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11(3)
High Courts15 Dec 2009Dismissed
Gulabrao Nagorao Ingole Vs Dwarkabai Gulabrao Ingole
Bombay High Court · (2010) CriLJ 1471
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 397, 482
High Courts15 Dec 2009
Mr. Amin Tharani and Mr. Amin Tharani Vs Kotak Mahindra Prime Ltd. as Assignee of Tata Motors Ltd. Formerly Tata Finance Ltd. Kotak Mahindra Bank Ltd. A Banking Company Incorporated within the meaning of the Banking Regulation Act Vs Mr. Manish Shankarlal Bhatia, Proprietor of Manish Associates
Bombay High Court · (2009) 12 BOM CK 0060
Arbitration Act, 1940 — Article 37, 9Arbitration and Conciliation Act, 1996 — Section 34Limitation Act, 1963 — Article 113
High Courts15 Dec 2009
Lalita Krishnaraj Parekh and Rakesh Krishnaraj Parekh both of Bombay, Hindu Inhabitant the wife and son respectively of the deceased and the executors named in the Will and both Vs Kirti Jagdish Mulani, of Hindu Inhabitant of Mumbai
Bombay High Court · (2010) 2 ALLMR 232 : (2010) 5 BomCR 364 : (2010) 1 MhLj 701
Evidence Act, 1872 — Section 69, 70, 90Succession Act, 1925 — Section 63
High Courts15 Dec 2009Dismissed
Pandurang and Another Vs Babulal
Bombay High Court · (2010) 3 BC 586
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 142, 20, 9
High Courts15 Dec 2009Allowed
Dilip Nigams Vs Prakash B. Bende
Bombay High Court · (2009) 12 BOM CK 0002
High Courts14 Dec 2009
Bandekar Brothers Private Limited Vs V.G. Quenim (Legal representatives Smt. Hemal Mohan Bose and Others) V.G. Quenim (Legal representatives Smt. Hemal Mohan Bose and Others) Vs Bandekar Brothers Private Limited
Bombay High Court · (2010) 1 BomCR 775
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 5, Order 39 Rule 7Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 2
High Courts14 Dec 2009
Smt. Ema Maria do Tomas Noronha de Menezes and Domingos Euclides Menezes Vs Jaime Alcantara Soares
Bombay High Court · (2010) 2 ALLMR 754 : (2010) 2 BomCR 780
Constitution of India, 1950 — Article 227Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 2, 2(1A), 7, 7A
High Courts14 Dec 2009
Bismilla Bee and Khajamiyan Vs Anwar
Bombay High Court · (2010) 1 ALLMR 889 : (2010) 2 BomCR 63 : (2011) 1 RCR(Rent) 174
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(2)Maharashtra Rent Control Act, 1999 — Section 13(1), 13(2), 16, 16(1), 16(2)
High Courts14 Dec 2009Dismissed
Dattu Thakur Vs The State of Maharashtra and Others
Bombay High Court · (2010) 2 BomCR 789 : (2010) 2 MhLj 494
Constitution of India, 1950 — Article 226, 227Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 — Rule 4
High Courts14 Dec 2009
Tata Motors Finance Limited Vs Bhagwan Das Auto Finance Ltd. and Another
Bombay High Court · (2011) 3 ALLMR 666
Arbitration Act, 1940 — Section 11, 9Arbitration and Conciliation Act, 1996 — Section 11, 2, 21, 9Civil Procedure Code, 1908 (CPC) — Section 20
High Courts14 Dec 2009
The New India Assurance Co. Ltd. Vs Shweta Dilip Mehta and Others Shweta Dilip Mehta Vs Muralidhar Shankar Khare and Others
Bombay High Court · (2011) ACJ 489 : (2010) 2 ALLMR 222 : (2010) 3 MhLj 145
Motor Vehicles Act, 1988 — Section 163(A), 166, 168
High Courts14 Dec 2009
Shri Chandrashwar Shikshan Sanstha Vs Ramesh Dagdurao Deshmukh and Others
Bombay High Court · (2010) 2 ALLMR 218 : (2010) 3 MhLj 203 : (2010) 4 SLR 516
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 36, 36(2), 37, 37(6)
High Courts14 Dec 2009Dismissed
Surendra Govind Naik Chodankar Vs Govind Bhiku Naik Chodankar (Deceased Bhiku Govind Naik Chodankar)
Bombay High Court · (2010) 2 BomCR 806