High Courts09 Sept 2009Dismissed
Mr. Vitorino Dias, Mr. Francisco F.P. D''Souza through Constituted Power of Attorney Shri Godwin George Pereira D''Souza and Goan Bounty Vs Shri John Lobo and Others
Bombay High Court · (2009) 09 BOM CK 0137
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,619 of 3,665
High Courts09 Sept 2009Dismissed
Suresh Patil Vs The State of Maharashtra and The Divisional Forest Officer
Bombay High Court · (2010) 2 LLJ 705
Industrial Disputes (Central) Rules, 1957 — Rule 81Industrial Disputes Act, 1947 — Section 2, 25F
High Courts09 Sept 2009Allowed
Smt. Ritinha Marques also known as Rita Assuncao Adelaide-Monica de Marques (since deceased) through her legal heirs, Mr. Falcon Francisco de Melo and Mrs. Maria Amelia Hilariana de Melo Vs Smt. Manda Sadanand Shetty S.S. Shetty Traders and Panaji Municipal Council (Presently the Corporation of City of Panaji)
Bombay High Court · (2009) 6 BomCR 91
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A
High Courts09 Sept 2009Dismissed
Smt. Rukmini Vishwanath Shendge Vs Shri Shriniwas Tuljaram Burudkar and Another
Bombay High Court · (2010) 2 BC 60 : (2010) CriLJ 748
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts09 Sept 2009Allowed
Perma Container (UK) Line Ltd. Vs Perma Container Line (India) Pvt. Ltd. and Others
Bombay High Court · (2010) 2 BomCR 419
Arbitration and Conciliation Act, 1996 — Section 11, 11(7), 16, 2, 32Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 141
High Courts09 Sept 2009
Shri Santosh Kumar Gupta Vs The Sub-Area Manager, Western Coalfields Ltd. and Presiding Officer, Central Government Industrial Court-cum-Labour Court
Bombay High Court · (2010) 124 FLR 223 : (2010) 1 LLJ 682
High Courts09 Sept 2009Dismissed
Santosh Chandansingh Rawat Vs Divisional Commissioner and Others
Bombay High Court · (2010) 3 BomCR 868
Constitution of India, 1950 — Article 227, 243OMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 16, 16(1), 44(1)Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 16, 16(1), 16(2), 26, 27
High Courts08 Sept 2009Allowed
Ashoka Buildcon Pvt. Ltd. Vs Vadilal Dairy International Ltd.
Bombay High Court · (2009) 6 BomCR 29 : (2009) 6 MhLj 99 : (2011) 1 RCR(Civil) 406 : (2011) 1 RCR(Civil) 406
Arbitration Act, 1940 — Section 20
High Courts08 Sept 2009
Babasaheb Gaikwad Vs Vithal Shelke
Bombay High Court · (2009) 6 BomCR 25
Contract Act, 1872 — Section 20, 56, 65Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 16(2), 8Transfer of Property Act, 1882 — Section 55(2)
High Courts08 Sept 2009Allowed
Zycus Infotech (P) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2010) 235 CTR 113 : (2011) 331 ITR 72 : (2010) 191 TAXMAN 13
Companies Act, 1956 — Section 86Finance Act, 2000 — Section 10AIncome Tax Act, 1961 — Section 10A, 10A(1), 10A(9), 10B, 260A
High Courts08 Sept 2009
The Brihanmaharashtra Sugar Syndicate Ltd. Vs The Oriental Insurance Co. Ltd. and Another
Bombay High Court · (2009) 6 BomCR 38 : (2009) 4 CivCC 633 : (2009) 6 MhLj 157 : (2010) 6 RCR(Civil) 355
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts08 Sept 2009Dismissed
Shivajirao Nilkanthrao Patil Vs Maruti Appa Tade (deceased) through Legal LRs. and Others
Bombay High Court · (2010) 5 BomCR 451
High Courts07 Sept 2009Dismissed
Rangnath Kisan Gadekar and Another Vs Vaishali Chaturbhuj Shinde and Others
Bombay High Court · (2009) 6 BomCR 100
Maharashtra Land Revenue Code, 1966 — Section 149
High Courts07 Sept 2009Dismissed
Nitin Laxman Pansare Vs The State of Maharashtra
Bombay High Court · (2009) 09 BOM CK 0113
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
High Courts07 Sept 2009
Indusind Bank Ltd. Vs Quality Fabricators and Erectors and Ram Adhiya Mourya
Bombay High Court · (2009) 6 MhLj 543
Arbitration and Conciliation Act, 1996 — Section 9
High Courts07 Sept 2009Dismissed
Vincy Pereira, Presently lodged in Central Jail Vs State of Goa
Bombay High Court · (2009) 09 BOM CK 0101
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 35, 42, 54, 57
High Courts07 Sept 2009Dismissed
Shri Moreshwar V. Ghaisas Vs State of Maharashtra, The Chief Electoral Officer and The Chief Election Commission
Bombay High Court · (2009) 09 BOM CK 0091
Constitution of India, 1950 — Article 226, 324, 329
High Courts07 Sept 2009
Nergish Minoo Rustomji Pavri and Another Vs Pramod Kishanchand Gupta
Bombay High Court · (2010) 1 CivCC 477 : (2010) 6 RCR(Civil) 1037
Partnership Act, 1932 — Section 4
High Courts07 Sept 2009Allowed
Vimal Prashant Salve Vs Kolpewadi Gramin Bigarsheti and Others
Bombay High Court · (2010) 2 BomCR 851
High Courts07 Sept 2009
State Bank of India Vs Ananda Shamrao Mahajan and Others
Bombay High Court · AIR 2010 Bom 71 : (2010) 2 BC 568
Negotiable Instruments Act, 1881 (NI) — Section 45A