High Courts25 Sept 2009
Commissioner of Sales Tax Vs Maharashtra Sales Tax Tribunal and Others
Bombay High Court · (2010) 30 VST 88
Bombay Sales Tax Act, 1959 — Section 52, 52(1), 52(2), 55, 62
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,614 of 3,665
High Courts24 Sept 2009Dismissed
Gangadhar Nandkumar Shripurkar Vs State of Maharashtra and Others
Bombay High Court · (2010) 3 BomCR 701
Constitution of India, 1950 — Article 141
High Courts24 Sept 2009Allowed
Govindrao Tandle (Deceased through his L.Rs. Smt. Prayagbai Tandle and Others) Vs Babulal Patel (deceased through his L.Rs. Sow. Vijaya Tambkuwala and Others)
Bombay High Court · (2010) 1 MhLj 786
High Courts24 Sept 2009
Unity Realty and Developers Ltd. Vs BW Highway Star Pvt. Ltd., Kamat Hotels (India) Limited, Clearwater Capital Partners (Cyprus) Limited and BSEL Infrastructure Reality Limited
Bombay High Court · (2010) 1 BomCR 333 : (2009) 111 BOMLR 3853
Arbitration and Conciliation Act, 1996 — Section 7, 9Companies Act, 1956 — Section 108(3), 260, 261, 262, 284Depositories Act, 1996 — Section 10, 11
High Courts24 Sept 2009Dismissed
Commissioner of Customs (Preventive) and Another Vs Leela Scottish Lace P. Ltd. and Others
Bombay High Court · (2010) 250 ELT 481
Customs Act, 1962 — Section 108, 111, 125
High Courts24 Sept 2009
Lok Bharati Vs Election Commission of India and Another
Bombay High Court · (2010) 2 ALLMR 892 : (2010) 1 BomCR 433
Constitution of India, 1950 — Article 226, 32
High Courts24 Sept 2009Allowed
Mrs. Deeplakshmi Sachin Vs Sachin Rameshrao Zingade
Bombay High Court · AIR 2010 Bom 16 : (2009) 111 BOMLR 4059 : (2010) 1 CivCC 330 : (2010) 1 MhLj 10 : (2010) 1 RCR(Civil) 20
Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts24 Sept 2009Dismissed
Santosh Dadu Sapkale Vs The State of Maharashtra
Bombay High Court · (2009) 111 BOMLR 4435
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 304
High Courts24 Sept 2009Allowed
Abdul Riyaz Kazi Vs The State of Maharashtra
Bombay High Court · (2009) 111 BOMLR 4071
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 2(1), 6, 6(2), 64Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3), 19Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Sept 2009
Jayantilal D. Doshi (Since deceased through his heirs Smt. Indira Jayantilal Doshi and Others) Vs Mr. Bharat Hiralal
Bombay High Court · (2010) 2 BC 259 : (2009) 111 BOMLR 4172
Bombay Money Lenders Act, 1946 — Section 10Civil Procedure Code, 1908 (CPC) — Section 34
High Courts24 Sept 2009Dismissed
Balaji Akulwar (in Jail) Vs The State of Maharashtra
Bombay High Court · (2009) 09 BOM CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376
High Courts23 Sept 2009Allowed
Dayakar Illandulla Vs The State of Maharashtra
Bombay High Court · (2009) 09 BOM CK 0166
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 52A, 52A(2), 53(1)
High Courts23 Sept 2009
Shankar @ Vishwambhar Waghmare and Smt. Kantabai @ Nalini Shyamkule Vs Western Coalfields Ltd.
Bombay High Court · (2010) 2 BomCR 352 : (2009) 111 BOMLR 4397 : (2010) 1 MhLj 121
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 10, 17(3), 4, 7, 7(1)
High Courts23 Sept 2009Dismissed
Maharashtra Navnirman Sena and Others Vs Union of India (UOI) and The State of Maharashtra
Bombay High Court · (2009) 6 BomCR 329
Representation of the People Act, 1951 — Section 61
High Courts23 Sept 2009Dismissed
Janhit Manch, Bhagvanji Raiyani, Dr. N.N. Kulkarni and Save Mumbai Committee Vs State of Maharashtra and Others
Bombay High Court · (2009) 09 BOM CK 0148
Bangalore Development Authority Act, 1976 — Section 38AConstitution of India, 1950 — Article 14, 21, 48AIncome Tax Act, 1922 — Section 35
High Courts23 Sept 2009
The Executive Engineer, Works Division Vs Abdul Sami A. Sayeed and The Presiding Officer, Labour Court
Bombay High Court · (2010) 125 FLR 427 : (2010) 2 MhLj 53
Industrial Disputes Act, 1947 — Section 2, 25F, 25G
High Courts23 Sept 2009
Shri Datta Laxmikant Nayak Karmali Vs Mrs. Priya Daata Nayak Karmali, nee Ms. Priya Narshiv Pissurlekar
Bombay High Court · (2009) 09 BOM CK 0121
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 6 Rule 1, Order 6 Rule 13, Order 6 Rule 17, Order 8 Rule 9Evidence Act, 1872 — Section 10, 12, 14, 16, 18
High Courts23 Sept 2009Allowed
Shyam Nalalla Vs State of Maharashtra
Bombay High Court · (2009) 09 BOM CK 0080
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts22 Sept 2009
Satish D. Sanghavi Vs Union of India and Others
Bombay High Court · (2012) 171 CompCas 309
Central Excises and Salt Act, 1944 — Section 11A, 9, 9AA
High Courts22 Sept 2009Allowed
Viral Filaments Ltd. Vs State of Maharashtra and Arvind Waman Degvekar
Bombay High Court · (2010) 2 BC 314 : (2011) 6 RCR(Criminal) 2055
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138