Bombay High Court Judgments

High Courts16 Oct 2009

Hill Properties Ltd. the Companies Act, 1956 Vs Union Bank of India and Others

Bombay High Court · (2010) 4 BC 285 : (2010) 1 BomCR 873 : (2009) 111 BOMLR 4550

Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 529AConstitution of India, 1950 — Article 226, 227, 323A, 323B

Read judgment

High Courts16 Oct 2009Dismissed

Yair Daniel Lavon Vs The State of Goa

Bombay High Court · (2009) 111 BOMLR 4573

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 27, 35, 42

Read judgment

High Courts16 Oct 2009

Kavita Chandraprakash Goel Vs State of Maharashtra, Social Welfare Department, Caste Certificate Scrutiny Committee Mumbai Division, Usha Mittal Institute of Technology and S.N.D.T. University

Bombay High Court · (2010) 1 BomCR 352 : (2010) 1 MhLj 470

Constitution of India, 1950 — Article 226, 341, 342Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 — Rule 4(9)

Read judgment

High Courts16 Oct 2009Dismissed

Rajiv Dinesh Gadkari through P.A. Depamala Gadkari Vs Smt. Nilangi Rajiv Gadkari

Bombay High Court · (2010) 4 BomCR 866 : (2009) 111 BOMLR 4629 : (2010) 1 CivCC 710 : (2009) 4 RCR(Civil) 835

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2Family Courts Act, 1984 — Section 13Hindu Marriage Act, 1955 — Section 13(1), 9

Read judgment

High Courts16 Oct 2009

ACME Tele Power Limited and Mr. Yogesh Sanklecha Vs Union of India (UOI), Ministry of Communications and Information Technology, Bharat Sanchar Nigam Limited, KEC International Limited and GTL Limited

Bombay High Court · (2009) 10 BOM CK 0050

Constitution of India, 1950 — Article 226

Read judgment

High Courts16 Oct 2009Dismissed

Mirabai Patil and Dagdu Patil Vs Smt. Anusayabai Trimbak Patil

Bombay High Court · (2010) 2 BomCR 173 : (2010) 2 CivCC 473 : (2010) 1 MhLj 826

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 24, Order 41 Rule 25, Order 6 Rule 17Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 16(3), 5(1)

Read judgment

High Courts16 Oct 2009

Dattatrays Jagtap, Sou. Sumanbai Sadashivrao Kate, Sou. Leelabai Shinde and Sudhir Shinde through Bajirao Ramdas Wakte Vs Atmaram Jagtap and Others

Bombay High Court · (2010) 1 BomCR 896

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 15, 15(2), 20, 25

Read judgment

High Courts16 Oct 2009Allowed

The Commissioner of Income Tax Vs Orient (Goa) Pvt. Ltd.

Bombay High Court · (2009) 227 CTR 109 : (2010) 325 ITR 554 : (2009) 185 TAXMAN 131

Finance Act, 1997 — Section 172(8)Income Tax Act, 1961 — Section 119, 143(1), 143(3), 148, 159

Read judgment

High Courts16 Oct 2009

The State of Maharashtra, Chairman, Surplus Lands Determination Tribunal and The Chairman, Lands Distribution Tribunal Vs Shri Murarao Malojirao Ghorpade, Smt. Ashwanidevi Ghorpade and Shri Daulatrao Shambhusing Ghorpade

Bombay High Court · (2011) 7 ALLMR 551 : (2011) 6 BomCR 73 : (2009) 6 MhLj 788

Bombay High Court (Appellate Side) Rules, 1960 — Rule 7, 7(1)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43(1B)Constitution of India, 1950 — Article 13, 14, 141, 19, 245

Read judgment

High Courts16 Oct 2009Dismissed

Noorul Huda Maqbool Ahmed Vs The State of Maharashtra and Others

Bombay High Court · (2009) 10 BOM CK 0025

Criminal Procedure Code, 1973 (CrPC) — Section 173, 226, 227, 401, 47(2)Penal Code, 1860 (IPC) — Section 107, 111, 113, 115, 302

Read judgment

High Courts16 Oct 2009

State Vs Shaikh Mohammad Rafiq Hassan

Bombay High Court · (2009) 111 BOMLR 4640

Central Reserve Police Force Act, 1949 — Section 10Goa Childrens Act, 2003 — Section 2, 8(2)Penal Code, 1860 (IPC) — Section 304A, 363, 377

Read judgment

High Courts16 Oct 2009Allowed

Shriprakash Maruti Waghmare Vs The State of Maharashtra, Home Department, The Director General of Police and Shri Navichandra Reddy, Deputy Commissioner, State Intelligence Department

Bombay High Court · (2010) 1 ALLMR 176 : (2010) 125 FLR 502 : (2010) 2 MhLj 58

Constitution of India, 1950 — Article 226Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 — Section 3, 4, 4(4), 4(5), 5

Read judgment

High Courts16 Oct 2009Allowed

Liberal Education Society and The Headmaster, Hadas High School Vs Smt. Vrushali Aole, The Education Officer (Secondary) and Presiding Officer, School Tribunal

Bombay High Court · (2010) 2 BomCR 330 : (2010) 1 MhLj 491

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(1), 5(2)

Read judgment

High Courts16 Oct 2009

Bashir Ahmed Chand Shaikh through his Constituted Power of Attorney holder Mr. Chandrakant T. Bharekar Vs The State of Maharashtra, Urban Development Department and Competent Authority, Urban Agglomeration, Under Urban Land (Ceiling and Regulation) Act, 1976

Bombay High Court · (2010) 2 BomCR 224 : (2010) 1 MhLj 500

Bombay Land Revenue Code, 1879 — Section 211, 65Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 6

Read judgment

High Courts15 Oct 2009Dismissed

Commissioner of Income Tax Vs Emilio Ruiz Berdejo

Bombay High Court · (2010) 320 ITR 190 : (2010) 186 TAXMAN 390

Finance Act, 2000 — Section 2Income Tax Act, 1961 — Section 115JAA, 139(1), 139(4), 14, 140A

Read judgment

High Courts15 Oct 2009Dismissed

Goa State Co-op. Bank Ltd. Vs Kurtarkar Traders

Bombay High Court · (2010) CriLJ 734 : (2010) 3 MhLj 297

Constitution Act — Section 176Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts15 Oct 2009Disposed Off

Dy. Director of Income Tax (Investigation) Unit No. V(1) Vs Nagorao Malku Ghadge and Others

Bombay High Court · (2009) 10 BOM CK 0099

Bombay Police Act, 1951 — Section 124Criminal Procedure Code, 1973 (CrPC) — Section 451, 452Income Tax Act, 1922 — Section 22(4), 37(1)

Read judgment

High Courts15 Oct 2009

Eknath Bayaji Gadkari, Chairman, Textiles Committee Vs Union of India (UOI) and The Secretary, Textiles Committee

Bombay High Court · (2010) 2 BomCR 194

Constitution of India, 1950 — Article 226Textiles Committee Act, 1963 — Section 13(1), 14, 2, 22, 23Textiles Committee Regulations — Regulation 35

Read judgment

High Courts15 Oct 2009Dismissed

Forum Diamonds, Asit Suresh Parikh and Rupesh Dinesh Shah Vs Bank of Baroda known as Fort University Branch and Others

Bombay High Court · (2010) 2 BC 585 : (2010) 1 BomCR 378 : (2009) 111 BOMLR 4617 : (2010) 2 MhLj 284 : (2010) 7 RCR(Civil) 969

Debts Recovery Tribunal Act, 1993 — Section 19Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 14, 15, 16, 17

Read judgment

High Courts15 Oct 2009Dismissed

Sudhakar Shridhar Vispute Vs The State of Maharashtra

Bombay High Court · (2009) 111 BOMLR 4700

Penal Code, 1860 (IPC) — Section 306, 34, 498A

Read judgment