High Courts16 Nov 2009
Ashok Raghoba Ambre Vs Union of India (UOI) and Others
Bombay High Court · (2010) 126 FLR 23 : (2010) 2 LLJ 403
Industrial Disputes Act, 1947 — Section 12(5), 25F
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,603 of 3,665
High Courts16 Nov 2009Dismissed
The United India Insurance Company Ltd. and Devakram Madan Vs Bhausaheb Wahul and Others Bhausaheb Wahul and Shankutalabai Wahul Vs The United India Insurance Company Ltd. and Others
Bombay High Court · (2010) 2 BomCR 99 : (2010) 112 BOMLR 239 : (2011) 7 RCR(Civil) 1268
High Courts16 Nov 2009
Milan Commercial Pvt. Ltd. Vs Asian Healthcare Services Limited and Others
Bombay High Court · (2010) 2 BomCR 295 : (2010) 112 BOMLR 218
Arbitration Act, 1940 — Section 11, 8Bombay Public Trusts Act, 1950 — Section 36Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 11 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1
High Courts16 Nov 2009
Shri Somnath Gokuldas Xete Shirodkar and his wife and Others Vs Shri Atchut Roghunath Xete Shirodkar and his wife, Smt. Motibai Atchut Xete Shirodkar and Sapana Real Estate
Bombay High Court · (2010) 1 BomCR 180
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 5, Order 8 Rule 9
High Courts13 Nov 2009
Satish Vs Union of India and Others
Bombay High Court · (2010) 124 FLR 920
Industrial Disputes Act, 1947 — Section 2A
High Courts13 Nov 2009Dismissed
Motiram Raibhanji Nighot Vs Harishchandra Govindrao Aadkine and Others
Bombay High Court · (2010) 1 ALLMR 778 : (2010) 1 BomCR 205
Mamlatdars Court Act, 1906 — Section 5
High Courts13 Nov 2009Dismissed
Pune Labour Union Vs State of Maharashtra, Industrial Energy and Labour Dept. Mantralaya, Additional Commissioner of Labour and The General Manager, Works Ranbaxy Laboratories Ltd.
Bombay High Court · (2010) 112 BOMLR 250 : (2010) 124 FLR 630 : (2010) 2 LLJ 376 : (2010) 1 MhLj 806
Industrial Disputes Act, 1947 — Section 12(5), 2, 25FF
High Courts13 Nov 2009Dismissed
Shri Govindhan R. Gounder, Proprietor R.P. Enterprises Vs Ivory Properties and Hotels Pvt. Ltd.
Bombay High Court · (2009) 11 BOM CK 0068
Arbitration and Conciliation Act, 1996 — Section 9
High Courts13 Nov 2009
Pratibha Pandurang Salvi, Mahadev B. Kambale and Suresh Harishchandra Shrigaonkar Vs State of Maharashtra and Nazim Ahmed Zari
Bombay High Court · (2010) 3 BC 320 : (2010) CriLJ 730 : (2010) 2 Crimes 140
Criminal Procedure Code, 1973 (CrPC) — Section 197, 260, 261, 262, 263Negotiable Instruments Act, 1881 (NI) — Section 143, 143(1)Penal Code, 1860 (IPC) — Section 34, 341, 352, 504, 506
High Courts13 Nov 2009Dismissed
Blue Coast Hotels and Resorts Limited Vs Morgan Ventures Limited and Others
Bombay High Court · (2009) 11 BOM CK 0035
Companies Act, 1956 — Section 397, 398
High Courts13 Nov 2009Dismissed
Prasad Pralhad Ingle Vs State of Maharashtra and Another
Bombay High Court · (2010) 2 ALLMR 391 : (2010) 3 BomCR 700
Constitution of India, 1950 — Article 226
High Courts13 Nov 2009Dismissed
Shri Gumansingh Laschhya Barde Vs The State of Maharashtra and Development Commissioner (Industries)
Bombay High Court · (2009) 11 BOM CK 0003
Constitution of India, 1950 — Article 226, 227, 309
High Courts13 Nov 2009
L and T Finance Limited Vs International Hometex Limited
Bombay High Court · (2010) 1 BomCR 196 : (2010) 112 BOMLR 878
Arbitration and Conciliation Act, 1996 — Section 9Companies Act, 1956 — Section 433, 434
High Courts12 Nov 2009
Seva Nivrutta Karmachari Sangh Vs State of Maharashtra and Others
Bombay High Court · (2010) 1 ALLMR 905 : (2010) 3 BomCR 690 : (2010) 1 MhLj 647
High Courts12 Nov 2009Dismissed
Shri Ajab Multaikar Vs Vasantrao Naik Vimukta Jati and Nomadic Tribes Development Corporation Ltd.
Bombay High Court · (2009) 11 BOM CK 0101
Constitution of India, 1950 — Article 227
High Courts12 Nov 2009Dismissed
Sanjeev Indravadan Dani Vs Mrs. Rupal Sanjeev Dani
Bombay High Court · (2010) 1 BomCR 266 : (2010) 1 MhLj 918 : (2009) 4 RCR(Civil) 952
Civil Procedure Code, 1908 (CPC) — Order 32A Rule 3, 10, 151, 23(3), 25Constitution of India, 1950 — Article 226, 227Hindu Marriage Act, 1955 — Section 10, 13(IA), 13(IB), 21, 21A
High Courts12 Nov 2009
IVP Limited Vs IVP Limited Workers Union and The Industrial Tribunal
Bombay High Court · (2010) 3 BomCR 203 : (2010) 1 BomCR 201 : (2009) 111 BOMLR 4542
Industrial Disputes Act, 1947 — Section 10A, 17B, 2, 25O(1), 25O(5)
High Courts12 Nov 2009Dismissed
Maharashtra Housing Board Low Income Group Tenements Housing Societies Federation and Vishwanth Pundalik Devmane Vs The State of Maharashtra and Others
Bombay High Court · (2010) 2 BomCR 155 : (2009) 111 BOMLR 4688
Constitution of India, 1950 — Article 226
High Courts12 Nov 2009
Shri Bhondu @ Santlal Ramdhar Yadav Vs The State of Maharashtra
Bombay High Court · (2009) 11 BOM CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376(2), 377
High Courts12 Nov 2009Dismissed
Dr. A.K. Joshi, Professor and Head, Department of English and Dean of Faculty of Languages and Literature, Goa University Vs State of Goa and Goa University
Bombay High Court · (2010) 2 BomCR 133
Constitution of India, 1950 — Article 14, 19, 19(1), 310, 311Goa University Act, 1984 — Section 15A, 15B, 34