High Courts30 Sept 2009
Madhukar Narayanrao Agrulwar and Another Vs Shriram Zinguji Bhalavi and Others
Bombay High Court · (2010) 5 BomCR 409
Bombay Public Trusts Act, 1950 — Section 70, 72(1)
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,613 of 3,665
High Courts30 Sept 2009
Deepti Anil Devasthali and Leena Anil Devastnali Vs State of Maharashtra
Bombay High Court · (2009) 111 BOMLR 3981
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 172, 172(1), 172(2), 172(3), 313Evidence Act, 1872 — Section 106, 114, 133, 25, 27
High Courts30 Sept 2009
Shivram Sonbaji Girhipunje and Others Vs State of Maharashtra and Others
Bombay High Court · (2010) 5 BomCR 426
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 4, 44, 44(1), 52B
High Courts30 Sept 2009
The State of Maharashtra and The Special Land Acquisition Officer, Medium Project Vs Babhutsingh Dondusingh Rajput
Bombay High Court · (2009) 09 BOM CK 0012
High Courts29 Sept 2009Dismissed
Indoworth (India) Ltd. Vs Union of India (UOI)
Bombay High Court · (2010) 254 ELT 62
Central Excises and Salt Act, 1944 — Section 35GConstitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 129A
High Courts29 Sept 2009
Bijoy Kalita Vs State
Bombay High Court · (2009) 09 BOM CK 0172
Penal Code, 1860 (IPC) — Section 201, 302, 34, 364A, 365
High Courts29 Sept 2009
Bhupendra T. Shukla Vs The State (At the instance of Panaji Police Station)
Bombay High Court · (2009) 09 BOM CK 0161
Penal Code, 1860 (IPC) — Section 120(B), 379, 420, 468, 471
High Courts29 Sept 2009
Gawar Construction Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2009) 111 BOMLR 4038 : (2009) 170 ECR 5 : (2009) 243 ELT 484
Customs Act, 1962 — Section 110, 110(2), 111, 124
High Courts29 Sept 2009
Uttam Pandurang Sabde and Others Vs Osmanabad Janta Sahakari Bank Ltd. and Another
Bombay High Court · (2010) 3 BomCR 762
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2)
High Courts29 Sept 2009
Deepak Vyas Vs Government of India and Others
Bombay High Court · (2010) 126 FLR 571
High Courts29 Sept 2009
Uttam Sabde, Vithal Chalwad and Namdeo Chalwad Vs Osmanabad Janta Sahakari Bank Ltd. and The Assistant Registrar Co-operative Societies
Bombay High Court · (2010) 3 BomCR 762 : (2010) 1 MhLj 641
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Maharashtra Co-operative Societies Act, 1960 — Section 101, 91
High Courts29 Sept 2009
Loonkaran Gandhi Since deceased through his legal heir and Ms. Shama Gandhi Vs State of Maharashtra and Nagpur Improvement Trust and Special Land Acquisition Officer (Nagpur Improvement Trust)
Bombay High Court · (2010) 1 ALLMR 357 : (2010) 2 MhLj 63
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 4, 48A, 6, 8(3)Nagpur Improvement Trust Act, 1936 — Section 39, 44, 45
High Courts25 Sept 2009
Panvel Agriculture Produce Market Committee Vs State of Maharashtra and Others
Bombay High Court · (2010) 3 ALLMR 321 : (2010) 2 BomCR 438
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 160, 160(4), 161
High Courts25 Sept 2009Allowed
Shri Vijay Kumar Bagadia (Indl.) Vs Income Tax Settlement Commission, Additional Bench, Commissioner of Income Tax and Union of India (UOI)
Bombay High Court · (2009) 09 BOM CK 0169
Income Tax Act, 1961 — Section 132, 158BB, 158BC, 245C, 245C(1)
High Courts25 Sept 2009Dismissed
The Superintending Engineer, Maharashtra State Electricity Board and The Executive Engineer, Maharashtra State Electricity Board Vs Ranaji Taksal
Bombay High Court · (2010) 1 MhLj 649
Maharashtra State Electricity Board Employees Service Regulations, 1995 — Regulation 10A, 90D
High Courts25 Sept 2009
Narayan Bhoyar Vs Yeotmal Zilla Parishad Karmachari and Rajudas Jadhav Rajendra Babarao Raut
Bombay High Court · (2009) 6 BomCR 277 : (2009) 111 BOMLR 4211 : (2009) 6 MhLj 500
Constitution of India, 1950 — Article 226Maharashtra Co-operative Societies Act, 1960 — Section 114E, 14, 14(1), 144E, 16(2)
High Courts25 Sept 2009Allowed
Shri Pandit Tukaram Dharrao (since deceased) by his L.R.s and Others Vs Shri Shankar Raoji Dharrao (since deceased) by his L.R.s and Others
Bombay High Court · (2010) 5 BomCR 887 : (2009) 111 BOMLR 4356 : (2009) 6 MhLj 854
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 26Transfer of Property Act, 1882 — Section 53A
High Courts25 Sept 2009Dismissed
Mahanagar Telephone Nigam Ltd. Vs Abdul Rahim Mohamed Yasin
Bombay High Court · (2010) 5 BomCR 384 : (2010) 1 MhLj 506
Arbitration and Conciliation Act, 1996 — Section 34
High Courts25 Sept 2009Allowed
The Thane Janta Sahakari Bank Vs Election Commission of India and Others
Bombay High Court · (2009) 6 BomCR 13 : (2009) 111 BOMLR 4401 : (2010) 1 MhLj 152
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 163(1), 226, 310, 324, 324(6)Representation of the People Act, 1950 — Section 13AA, 13AA(1), 13AA(4)
High Courts25 Sept 2009
Rahul Bhupinder Luthra Vs Rashmi/Ria Rahul Luthra
Bombay High Court · (2010) 5 BomCR 314 : (2011) 7 RCR(Civil) 1696
Special Marriage Act, 1954 — Section 14(1), 27