High Courts12 Nov 2009Allowed
Ravi Kiran Agarwal and Another Vs Moolchand Shah and Others
Bombay High Court · (2009) 152 CompCas 637 : (2010) 97 SCL 182
Companies Act, 1956 — Section 10F, 397, 397(1), 398, 398(2)
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,604 of 3,665
High Courts12 Nov 2009
Anita Dilip Gaidhane and Another Vs Bajirao Madhavrao Gaidhane and Others
Bombay High Court · (2011) ACJ 1105 : (2010) 1 ALLMR 781 : (2010) 1 BomCR 178 : (2010) 112 BOMLR 1065 : (2010) CriLJ 209
Insurance Act, 1938 — Section 39
High Courts11 Nov 2009Dismissed
Workmen Vs M/s Haider Kassim Khan, Mines owners, Curchorem, Goa
Bombay High Court · (2009) 11 BOM CK 0178
Industrial Disputes Act, 1947 — Section 25FFF(a)
High Courts11 Nov 2009
Village Panchayat of Anjuna Caisua Vs Smt. Ravinder Panesar and Others
Bombay High Court · (2010) 2 BomCR 268
Goa Village Panchayat Raj Act, 1994 — Section 201A
High Courts11 Nov 2009Dismissed
Smt. Kausar Tasneem Khan Vs Additional Commissioner, Amravati Division and Others
Bombay High Court · (2010) 1 BomCR 282
High Courts11 Nov 2009
Reed Elsevier Properties Inc. and Another Vs Best Media Associates (India) Pvt. Ltd.
Bombay High Court · (2010) 1 BomCR 839 : (2010) 112 BOMLR 257
Trade and Merchandise Marks Act, 1958 — Section 109(2), 46Trade Marks Act, 1999 — Section 1(2), 2, 34, 34(2), 34(3)
High Courts11 Nov 2009
Joint Director and Another Vs Saroj Wires and Steel Industries and Another
Bombay High Court · (2010) 2 BomCR 266
Employees State Insurance Act, 1948 — Section 85B
High Courts11 Nov 2009
Ku. Shalini Gajananrao Dalal, Now Sou. Shalini Onkar Sorte Vs New English High School Association and Others New English High School Association and Governing Council, New English High School Association Vs Ku. Shalini Gajananrao Dalal, Now Sou. Shalini Onkar Sorte and Others
Bombay High Court · (2010) 1 BomCR 307 : (2010) 112 BOMLR 26
Constitution of India, 1950 — Article 14, 141, 142, 16Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9
High Courts10 Nov 2009
Shikshak Sahakari Bank Ltd. Vs Murlidhar Pundlikrao Sahare and Another
Bombay High Court · AIR 2010 Bom 61 : (2010) 1 ALLMR 257 : (2010) 3 BomCR 225 : (2010) 5 RCR(Civil) 880
Right to Information Act, 2005 — Section 2
High Courts10 Nov 2009Dismissed
Oriental Insurance Co. Ltd. Vs Nargis Janghade, Rukhma Janghade, Sushant Janghade through natural Guardian Mother Repondent No, 1 and Sanjay Chute
Bombay High Court · (2011) ACJ 1056 : (2010) 2 BomCR 140 : (2010) 112 BOMLR 413 : (2010) 1 MhLj 326
Motor Vehicles Act, 1939 — Section 95(1)Motor Vehicles Act, 1988 — Section 140, 147
High Courts10 Nov 2009Allowed
Abdul Rahim @ Guddu Vs Sheikh Qayyum and Others
Bombay High Court · (2010) 2 BomCR 121 : (2010) 1 MhLj 343
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 123, 129
High Courts10 Nov 2009Dismissed
Arora Combines Vs Damaji Ganpat Mankar and Another
Bombay High Court · (2010) 112 BOMLR 215 : (2010) 124 FLR 653 : (2010) 3 LLJ 533 : (2010) 1 MhLj 754 : (2010) 2 SLR 579
Industrial Disputes Act, 1947 — Section 17B
High Courts10 Nov 2009
Shri Ramchandra Arjun Pednekar and Smt. Chaya Ramchandra Pednekar, deceased by her legal representatives : Shri Arjun Ramchandra Pednekar and Others Vs Smt. Sushma Pandurang Pednekar, Shri Sudesh Pandurang Pednekar, both, Ramchandra Shankar Pednekar and Shri Uttam Shankar Pednekar
Bombay High Court · (2009) 11 BOM CK 0036
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 15
High Courts09 Nov 2009Dismissed
Abid ALi Mohd. Yasin Vs State of Maharashtra and Others
Bombay High Court · (2010) 2 BC 375 : (2011) 6 RCR(Criminal) 1538
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Nov 2009Allowed
AnjumanIIslams M.H. Saboo Siddik College of Engineering Vs The General Secretary, Akhil Bhartiya Kamgar Sena and Others
Bombay High Court · (2010) 112 BOMLR 98
Constitution of India, 1950 — Article 226
High Courts09 Nov 2009
Bhima Sahakari Sakhar Karkhana Ltd. Vs Bhima Sakhar Kamgar Sangh
Bombay High Court · (2010) 126 FLR 71 : (2010) 2 LLJ 479
High Courts09 Nov 2009Allowed
Shri Avinash Vishnu Vaze and Others Vs Padmanabh Vithal Borker through its constituted Power of Attorney, Shri Vivek Padmanabh Borker
Bombay High Court · (2009) 11 BOM CK 0136
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 217, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 340(1), 341
High Courts09 Nov 2009
Smt. Sughrabai Sadruddin Vs The Union of India (UOI), The State of Maharashtra and Ms Neela Satyanarayana, the Principal Secretary (Appeals and Security) to the Government of Maharashtra, Home Department (Special)
Bombay High Court · (2009) 111 BOMLR 4660
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 12A, 2(2), 3, 3(1)Constitution of India, 1950 — Article 22, 359, 359(1)Customs Act, 1962 — Section 108
High Courts09 Nov 2009Allowed
The Tata Power Co. Ltd. (Erstwhile Tata Electric Companies comprising of The Tata Hydraulic Electric Power Supply Co. Ltd., The Andhra Valley Power Supply Co Ltd. and The Tata Power Company Ltd.) Vs K.T. Mane, The Presiding Officer and Member Industrial Court
Bombay High Court · (2010) 124 FLR 523 : (2010) 1 LLJ 329
Bombay Industrial Relations Act, 1946 — Section 78, 79Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302, 306, 498A
High Courts09 Nov 2009
New Hariyana Dal Mill and Others Vs Union of India (UOI), the Ministry of Finance, State of Maharashtra and The Khamgaon Urban Co-op. Bank Ltd.
Bombay High Court · (2010) 1 BomCR 198 : (2010) 112 BOMLR 404
Banking Regulation Act, 1949 — Section 5, 56Constitution of India, 1950 — Article 13, 246Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17, 17(2), 2(1)