High Courts07 Oct 2009Allowed
Anil Shantaram Khoje and Another Vs The Municipal Corporation of Gr. Mumbai and Another
Bombay High Court · (2010) 2 BomCR 123
Mumbai Municipal Corporation Act, 1888 — Section 55, 80B(4), 80B(5)
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,611 of 3,665
High Courts07 Oct 2009
Arkema Catalyst India PVT. LTD. Vs Union of India
Bombay High Court · (2012) 276 ELT 206
High Courts07 Oct 2009Allowed
Goa Industrial Development Corporation Vs Mr. Rohit Sanghvi, Mr. Vikram S. Sangvi and Mr. Jagdish Bhanushali, Trading and carrying on businessman As a sole Proprietor, in the name and style of Varama Handling Agencies
Bombay High Court · (2009) 10 BOM CK 0066
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Goa, Daman and Diu Industrial Development Act, 1965 — Section 52A
High Courts07 Oct 2009Allowed
Timblo Private Limited Vs Smt. Kamalini R. Painguinkar and Others
Bombay High Court · (2010) 1 ALLMR 369 : (2010) 1 BomCR 914 : (2010) 7 RCR(Civil) 1007
Arbitration Act, 1940 — Section 9Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts07 Oct 2009Allowed
Saurin Rohit Shah Vs State of Maharashtra and Others
Bombay High Court · (2009) 10 BOM CK 0054
Constitution of India, 1950 — Article 226
High Courts07 Oct 2009Allowed
Shrikant Gopalkrushna Tare and Kishorkumar Chhanumaharaj Dubey Vs Vasant Nagorao Mahalley and Others
Bombay High Court · (2010) 1 ALLMR 114 : (2010) 1 MhLj 168
Specific Relief Act, 1963 — Section 34, 41
High Courts07 Oct 2009Dismissed
Mahatma Phule Krishi Vidyapeeth Vs Vitthal Sakharam Kadam and The Learned Member of Industrial Court
Bombay High Court · (2009) 111 BOMLR 4321 : (2010) 124 FLR 615 : (2010) 3 LLJ 405 : (2010) 1 MhLj 818 : (2009) 8 SLR 470
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 2Industrial Employment (Standing Orders) Act, 1946 — Section 13B
High Courts07 Oct 2009
Godawari Marathwada Patbandhare thorugh the Sub Divisional Officer, Minor Irrigation Survey, Sub Division Vs Devidas Pawar
Bombay High Court · (2009) 111 BOMLR 4191 : (2010) 124 FLR 816
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 2, Order 1 Rule 8Industrial Disputes Act, 1947 — Section 10(1), 12(5), 15, 17B, 2Maharashtra Godawari Marathwada Irrigation Development Corporation Act, 1998 — Section 15
High Courts07 Oct 2009
Executive Engineer (C), Maharashtra State Electricity Board, EHV Civil Construction Division Vs Uttamrao Raut, The State of Maharashtra and The Special Land Acquisition Officer Uttamrao Raut Vs The State of Maharashtra and Executive Engineer (C), Maharashtra State Electricity Board, EHV Civil Construction Division
Bombay High Court · (2010) 2 BomCR 204 : (2009) 111 BOMLR 4045
Land Acquisition Act, 1894 — Section 18, 23, 4, 6
High Courts06 Oct 2009Dismissed
Dattatraya Ramanna Mane Vs Babu Nayaz Pathan and Others
Bombay High Court · (2010) 1 BomCR 847
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 20
High Courts06 Oct 2009
Godrej Industries Ltd. Vs Jer Rutton Kavasmaneck (Alias Jer Jaswahar Thadani) and Others
Bombay High Court · (2010) 2 BomCR 183 : (2010) 1 BomCR 360
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1, Order 40 Rule 2, 9Companies Act, 1956 — Section 10(F)
High Courts06 Oct 2009Dismissed
Rajendra @ Raja Bhat Shankarpale Vs The State of Maharashtra
Bombay High Court · (2009) 10 BOM CK 0042
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 376, 452, 506
High Courts06 Oct 2009Dismissed
Vanraj @ Sunil Masram Vs The State of Maharashtra
Bombay High Court · (2009) 10 BOM CK 0041
Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376, 506, 90
High Courts06 Oct 2009Dismissed
Gangadhar Manji Choudhari and Others Vs Tukaram Kisan Naikwadi and Others
Bombay High Court · (2010) 1 CivCC 744 : (2010) 3 RCR(Civil) 452
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 58(c), 60
High Courts06 Oct 2009Allowed
The Executive Engineer, Nashik Irrigation Division Vs Shri Gulab Begubhai Shaikh
Bombay High Court · (2009) 111 BOMLR 4451
Constitution of India, 1950 — Article 227Industrial Disputes (Bombay) Rules, 1957 — Rule 80, 80, 81, 81Industrial Disputes Act, 1947 — Section 10, 2, 2(S), 25(OO)(BB), 25B
High Courts06 Oct 2009
Vshnu Horticultural Pvt. Ltd. and Another Vs Shampiyan Viniyard Ltd. and Others
Bombay High Court · (2010) 1 BomCR 328 : (2010) 2 CivCC 128 : (2010) 2 MhLj 244 : (2010) 5 RCR(Civil) 828 : (2010) 1 RCR(Rent) 455
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 6 Rule 17, Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 10A(2)
High Courts05 Oct 2009
Ratnabai Adhar Pardeshi and Another Vs Adhar Ukha Pardeshi and Others
Bombay High Court · (2009) 6 BomCR 259
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 6 Rule 17Transfer of Property Act, 1882 — Section 52
High Courts05 Oct 2009
Rafiq Ahmed Saeed Ahmed Vs The State of Maharashtra
Bombay High Court · (2009) 10 BOM CK 0073
Arms Act, 1959 — Section 25, 4Constitution of India, 1950 — Article 15, 39, 45, 47Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 64, 7, 7A, 7A(1)
High Courts05 Oct 2009
Mrs. Madeline Pereira widow Indian National Business person, authorized person in respect of final adjustments of the dissolved society namely Mormugao Handling Agents Association Vs The Government of India, Ministry of Labour and Others
Bombay High Court · (2009) 6 BomCR 327
Industrial Disputes Act, 1947 — Section 2