High Courts22 Sept 2009
Medley Pharmaceuticals Ltd. Vs Winsome Laboratories Ltd. and Another
Bombay High Court · (2010) 42 PTC 560
Trade Marks Act, 1999 — Section 28
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,615 of 3,665
High Courts22 Sept 2009Dismissed
Karishma Consultant and Ms. Varsha Devang Desai Vs Om Prakash Agarwal and State of Maharashtra
Bombay High Court · (2010) 2 BC 508 : (2009) 6 MhLj 1009
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts22 Sept 2009Dismissed
Kamleshsingh Harnamsingh Chowhan Vs Kishorsingh Gangasingh Chowhan and Another
Bombay High Court · (2010) 3 ALLMR 313 : (2010) 5 BomCR 361 : (2010) 1 MhLj 238
High Courts22 Sept 2009Dismissed
Sandesh Dagdu More, Smt. Sunanda Dagdu More and Sanjay Dagdu More Vs The State of Maharashtra
Bombay High Court · (2009) 09 BOM CK 0116
Penal Code, 1860 (IPC) — Section 302, 307, 34, 498A
High Courts22 Sept 2009Dismissed
Kamal Pun Vs State of Goa
Bombay High Court · (2009) 09 BOM CK 0055
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 57
High Courts22 Sept 2009Allowed
Prakash Ramkrishna Khadse, Vilas Ramkrishna Khadse and Smt. Shakuntala Vs Manikrao Ramaji Sonwane and Others
Bombay High Court · (2010) 2 BomCR 384 : (2009) 111 BOMLR 4137
Evidence Act, 1872 — Section 123(7), 45, 47, 58, 67Hindu Minority and Guardianship Act, 1956 — Section 6, 8Penal Code, 1860 (IPC) — Section 420
High Courts22 Sept 2009
Sandeep Manoharrao Waysal Vs State of Maharashtra and Others
Bombay High Court · (2010) 1 ALLMR 902 : (2010) 3 BomCR 717
Constitution of India, 1950 — Article 226
High Courts22 Sept 2009Dismissed
Managing Director, Mazgaon Docks Ltd. Vs Vinodbhai Mohanlal Patel
Bombay High Court · (2011) ACJ 642 : (2010) 4 BomCR 465
High Courts18 Sept 2009Dismissed
Shri Francy Gonsalves Vs Shri Rama F. Bhaip and State
Bombay High Court · (2009) 09 BOM CK 0135
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Sept 2009Allowed
Martand Purushottam Parse Vs Kishor G. Rotey
Bombay High Court · (2010) 2 ALLMR 914 : (2010) 3 BC 183 : (2010) 2 BomCR 857 : (2010) 3 CivCC 67 : (2010) 1 MhLj 853
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts18 Sept 2009Dismissed
Shri Ramawadh Chavhan Vs The State of Maharashtra and Shri Ramashraya Chavhan
Bombay High Court · (2009) 111 BOMLR 3911
Criminal Procedure Code, 1973 (CrPC) — Section 397, 399, 399(1), 400, 401(1)Penal Code, 1860 (IPC) — Section 325, 506
High Courts18 Sept 2009Dismissed
Mr. Carlus Cardoz Vs State
Bombay High Court · (2009) 09 BOM CK 0045
Penal Code, 1860 (IPC) — Section 34, 392, 397, 411, 427
High Courts18 Sept 2009Allowed
Shubhangi Krishna Patil Vs Rupali Krishnan Bachhe (Patil) and The Headmistress, Himalaya High School
Bombay High Court · (2010) 1 MhLj 253 : (2011) 7 RCR(Civil) 1687
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 27Penal Code, 1860 (IPC) — Section 494
High Courts17 Sept 2009Dismissed
Smt. Khatizam Bi Sikandar Khan, (dead) continued by her son Liyakat Ali Khan Vs Smt. Rahimat Bi Khan and State
Bombay High Court · (2010) CriLJ 331 : (2011) 7 RCR(Criminal) 1089
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 406
High Courts17 Sept 2009
Mr. Rehmat Ali Baig Vs Minocher M. Deboo and Others
Bombay High Court · (2010) 1 BomCR 864 : (2010) 5 RCR(Civil) 187
Arbitration and Conciliation Act, 1996 — Section 32(2), 34, 37, 38, 38(1)Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 151, 89, 89(2)
High Courts17 Sept 2009Dismissed
Mrs. Rukhsana Suleman Chamadia Vs Mr. Narendra Ramesh Sharma
Bombay High Court · (2010) 2 BomCR 335
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 20 Rule 15, Order 8 Rule 10, 105(2), 129High Court (Original Side) Rules — Rule 87Partnership Act, 1932 — Section 43
High Courts17 Sept 2009Allowed
Bibha Nakul Singh and Others Vs Kaushik J. Shah and Another
Bombay High Court · (2011) ACJ 1335
Central Motor Vehicles Rules, 1989 — Rule 3Motor Vehicles (Amendment) Act, 1994 — Section 10, 2, 3, 54Motor Vehicles Act, 1988 — Section 146(1)
High Courts17 Sept 2009Dismissed
Rama Apa Faldessai Vs Special Land Acquisition Officer and The Chief Engineer Konkan Railway Corporation Ltd.
Bombay High Court · (2009) 09 BOM CK 0143
Land Acquisition Act, 1894 — Section 11, 18, 23, 25, 3
High Courts17 Sept 2009
Sigtia Constructions Pvt. Ltd. Vs State of Maharashtra and Others Ramchandra Mahadev Jagtap and Others Vs The Cheif Executive Officer, Slum Rehabilitation Authority and Others Chandrakant Sitaram Mane Vs Slum Rehabilitation Authority
Bombay High Court · (2010) 1 BomCR 414
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44, 45Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 4
High Courts17 Sept 2009
Shikshan Prasarak Mandal Vs State of Maharashtra and Others
Bombay High Court · AIR 2010 Bom 39 : (2009) 6 BomCR 1
Bombay Public Trusts Act, 1950 — Section 20, 90(7)Constitution of India, 1950 — Article 19(1), 21, 21A, 226, 26