COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,606 of 3,665

High Courts06 Nov 2009Dismissed

Shailesh Kohad Vs The Scheduled Tribe Caste Certificate Scrutiny Committee, The Director of Medical Education and Research and The Dean, Indira Gandhi Medical College

Bombay High Court · (2010) 2 BomCR 853 : (2010) 112 BOMLR 606 : (2010) 1 MhLj 790

Arbitration and Conciliation Act, 1996 — Section 2Civil Procedure Code, 1908 (CPC) — Section 15Constitution of India, 1950 — Article 142

High Courts06 Nov 2009Allowed

Agnelo Vaz Vs Eugenia Helena Vaz alias Helena Vaz and Others

Bombay High Court · (2010) 2 CivCC 239

High Courts05 Nov 2009

Manjushree Govindlal Kothari Vs EMMAR Builders and Developers Private Limited and Others

Bombay High Court · (2010) 2 BomCR 154

Arbitration and Conciliation Act, 1996 — Section 34Bombay Court Fees Act, 1959 — Article 3

High Courts05 Nov 2009

Amarchand Kunjilal Sharma Vs Kondu Dagdu Paulkar and Others

Bombay High Court · (2010) 2 ALLMR 814 : (2010) 1 BomCR 803

Civil Procedure Code, 1908 (CPC) — Section 10

High Courts05 Nov 2009

Shaikh Sadiq Shaikh Rahim Vs Shabanabi, Danish Shaikh and Rahil Shaikh Shabanabi Shaikh Sadiq, Danish Shaikh Sadik and Rahil Shaikh Sadik Vs Shaikh Sadik Shaikh Rahim

Bombay High Court · (2010) 2 Crimes 144 : (2010) 2 RCR(Criminal) 430

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 127(1), 386Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4

High Courts05 Nov 2009Allowed

The Dy. Commissioner of Income Tax Vs Shri Gopal Ramnarayan Kasat etc. etc.

Bombay High Court · (2011) 240 CTR 266

Finance Act, 2002 — Section 143(2), 153(2)Finance Act, 2006 — Section 148Income Tax Act, 1961 — Section 115J, 139, 143(2), 147, 148

High Courts05 Nov 2009Dismissed

Baba Dongre Vs The State of Maharashtra and Sou. Nalanda Arun Deshpande

Bombay High Court · (2009) 11 BOM CK 0142

Criminal Procedure Code, 1973 (CrPC) — Section 197, 239, 482Penal Code, 1860 (IPC) — Section 354, 506, 506(2), 509

High Courts05 Nov 2009Allowed

Raibhan Sonaji Gawai Vs Sukhdeo Dhanaji Lokhande and Another

Bombay High Court · (2010) 1 ALLMR 826 : (2010) 2 BomCR 150

Civil Procedure Code, 1908 (CPC) — Section 148Limitation Act, 1963 — Section 5

High Courts05 Nov 2009

HAB Pharmaceuticals and Research Ltd. and Another Vs Pramo Life Science

Bombay High Court · (2010) 42 PTC 537

Trade Marks Act, 1999 — Section 28(3)

High Courts05 Nov 2009

Ketan T. Tirodkar Vs State of Maharashtra

Bombay High Court · (2009) 111 BOMLR 4530

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 190, 319Maharashtra Control of Organised Crime Act, 1999 — Section 23(2), 24, 3(1), 3(2), 3(3)

High Courts05 Nov 2009

Shri Dudhganga Vedganga Sahakari Sakhar Karkhana Ltd. Vs State of Maharashtra, The Collector of Kolyapur and Returning Officer of Shri Dudhganga Vedganga Sahakari Sakhar Karkhana Ltd. and The Regional Joint Director (Sugar), Kolhapur Region

Bombay High Court · (2010) 2 BomCR 152 : (2010) 112 BOMLR 122

High Courts05 Nov 2009Dismissed

State of Goa Vs Shri Vithal Kamat and Smt. Kamla V. Kamat

Bombay High Court · (2009) 11 BOM CK 0066

Land Acquisition Act, 1894 — Section 4

High Courts05 Nov 2009Dismissed

Smt. Parvatibai Shivajrao Shendge, widow, senior citizen Vs The Sangali Sahakari Bank Ltd. and Others

Bombay High Court · (2010) 1 ALLMR 791 : (2010) 1 BomCR 799

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 49, Order 21 Rule 50, Order 21 Rule 50(2), Order 30 Rule 1, Order 30 Rule 4Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 45

High Courts05 Nov 2009Dismissed

The Solapur District Central Co-op. Bank Ltd. and Shri A.J. Bhosale, General Manager, The Solapur District Central Co-op. Bank Ltd. Vs The State of Maharashtra, The Agriculture Insurance Company of India Ltd. and The Union of India (UOI)

Bombay High Court · (2010) 1 ALLMR 164 : (2010) 1 BomCR 145

High Courts04 Nov 2009Dismissed

Yogesh Mehta Vs S.A. Contractor and Co.

Bombay High Court · (2010) 1 BomCR 123

Arbitration and Conciliation Act, 1996 — Section 34

High Courts04 Nov 2009

In charge President, Shri Gurudeshmukh Ashram Trust and Another Vs Jaywant Tukaram Pandagale and Another

Bombay High Court · (2010) 3 BomCR 694

Constitution of India, 1950 — Article 227Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 10, 2, 2(K), 68.1

High Courts04 Nov 2009Allowed

Maharashtra Metal Powders Private Limited Vs The State of Maharashtra, Department of Industries, Energy and Labour Secretary and Others

Bombay High Court · (2009) 11 BOM CK 0127

Bombay Sales Tax Act, 1959 — Section 12A, 57, 57(3)Sales Tax Rules — Rule 62

High Courts04 Nov 2009

Zim Laboratories Limited Vs Nagpur General Labour Union

Bombay High Court · (2010) 1 ALLMR 209 : (2010) 124 FLR 515 : (2010) 1 MhLj 173

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21(2), 28

High Courts04 Nov 2009

Lalita Manharlal Shah alias Lalita and Ajay Kumar Manharlal Shah Vs Ashok Kumar Manharlal Shah

Bombay High Court · (2009) 11 BOM CK 0100

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63

High Courts04 Nov 2009Dismissed

State of Goa Vs Dayanand Vishram Ghadi, Sanjay Vishram Ghadi and Gokuldas Vishram Ghadi

Bombay High Court · (2009) 11 BOM CK 0065

Penal Code, 1860 (IPC) — Section 302, 323, 34, 504