High Courts01 Sept 2009
Shankar Akkawar and Smt. Sulochana Akkawar Vs State of Maharashtra and The Chief Executive Officer
Bombay High Court · (2009) 09 BOM CK 0092
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,621 of 3,665
High Courts01 Sept 2009Dismissed
Priya Bhobe Vs Speer Finance Pvt. Ltd., Mr. Shrikant Gawda, Mrs. Manisha Gawda and State
Bombay High Court · (2010) 1 BC 398
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts01 Sept 2009
State of Goa Vs Shri Mustak Ahamad
Bombay High Court · (2009) 09 BOM CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 133, 142, 142(1)
High Courts31 Aug 2009Allowed
S.P. Phirangi (Dead) Head Art Electrician through L.Rs. (Smt. Laxmikanta Sushiraj Phirangi, Santosh Sushiraj Phirangi, Mangesh Sushiraj Phirangi and Sau. Varsha Sunil Sathe) Vs Divisional Controller, M.S.R.T. Corporation
Bombay High Court · (2010) 3 BomCR 750 : (2010) 124 FLR 147
Constitution of India, 1950 — Article 226, 32Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts31 Aug 2009Dismissed
The Chief Executive Officer, Zilla Parishad and The Block Development Officer Vs Smt. Radhabai Kadekar and The State of Maharashtra
Bombay High Court · (2009) 123 FLR 913
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25BIndustrial Employment (Standing Orders) Act, 1946 — Section 4C
High Courts31 Aug 2009Allowed
Anil Dattatraya Girme and Others Vs The State of Maharashtra and Others
Bombay High Court · (2010) 3 ALLMR 385 : (2010) 1 BomCR 457
Bombay Town Planning Rules, 1955 — Rule 21, 21(3), 21(4)Land Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 127
High Courts31 Aug 2009Dismissed
Omprakash Arya (Suryawanshi) Vs The State of Maharashtra and Others
Bombay High Court · (2009) 08 BOM CK 0173
Constitution of India, 1950 — Article 226
High Courts31 Aug 2009Dismissed
The Quepem Urban Co-operative Credit Society Ltd. Vs Smt. Safia Shaikh and State
Bombay High Court · (2009) 08 BOM CK 0145
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 Aug 2009Dismissed
Dinu Govinda Kadam since deceased through his heirs and legal representatives and Others Vs Shankar Tatyaba Pisal and Dinkar Tatyaba Pisal
Bombay High Court · (2009) 6 MhLj 45
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 31(1), 31(3)Maharashtra Regional and Town Planning Act, 1966 — Section 113, 113(1), 113(2), 113(3), 40
High Courts31 Aug 2009Dismissed
Dagadu Sakharam Lad Vs The State of Maharashtra
Bombay High Court · (2010) 124 FLR 257 : (2009) 6 MhLj 693
Industrial Disputes Act, 1947 — Section 2
High Courts31 Aug 2009Allowed
Bajirao Yashwant Pawar Indian Inhabitant Vs Kotak Mahindra Prime Ltd.
Bombay High Court · (2009) 08 BOM CK 0059
Arbitration and Conciliation Act, 1996 — Section 3, 34Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts31 Aug 2009
Shri Antonio Menezes and Lucia Lorraine Gonsalvese Menezes Vs Shri Vithoba Shamba Shetye, Shri Shrikant Shamba Shetye, Shri Umakant Shamba Shetye and Anant Shamba Shetye (now deceased) through his legal representatives Respondent Nos. 1 to 3
Bombay High Court · (2010) 3 ALLMR 319 : (2010) 3 BomCR 173 : (2010) 1 MhLj 346
High Courts29 Aug 2009Dismissed
Hitendra Patil Vs The State of Maharashtra
Bombay High Court · (2009) 08 BOM CK 0153
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 84
High Courts29 Aug 2009
Balaram (deceased) through legal representatives Motilal Balaram Rajput (son) (died) (through L.Rs Rajkorbai Motiram Rajput, Shriramshingh Motiram Rajput, Shri Choturam Motiram Rajput and Sow. Radha Manasram Kayate), Sawalaram alias Dhawliram, Sunderbai and Champabai Vs Bhausing (died through his legal heirs Jalam Rajput and Others)
Bombay High Court · (2010) 1 BomCR 490
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 36, 36(A), 36(B)Stamp Act, 1899 — Section 29Transfer of Property Act, 1882 — Section 53A, 55(1)
High Courts28 Aug 2009
Shri Lindo Furtado Vs Goa Coastal Zone Management Authority
Bombay High Court · (2009) 08 BOM CK 0183
High Courts28 Aug 2009Dismissed
Manik Waghmode Vs The State of Maharashtra and Civil Surgeon, Civil Hospital
Bombay High Court · (2010) 125 FLR 424 : (2010) 3 LLJ 781 : (2010) 2 MhLj 188
Industrial Disputes Act, 1947 — Section 2, 25B, 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts28 Aug 2009Dismissed
Amar Pun, Presently Lodged in Central Jail Vs State of Goa
Bombay High Court · (2009) 08 BOM CK 0174
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 35, 42, 43, 50
High Courts28 Aug 2009Dismissed
The Commissioner of Income Tax Vs Papilion Investments Pvt. Ltd.
Bombay High Court · (2012) 206 TAXMAN 142
Companies Act, 1956 — Section 47
High Courts28 Aug 2009
SKOL Breweries Ltd. Vs Som Distilleries and Breweries Ltd. and Another
Bombay High Court · (2010) 42 PTC 389
Registration Act, 1908 — Section 2, 28(1), 49, 57Succession Act, 1925 — Section 213, 213(1)Trade Marks Act, 1999 — Section 134, 2(1), 27, 28, 29
High Courts28 Aug 2009Dismissed
Jigar Vikamsey, An Indian National Vs Bombay Stock Exchange Limited
Bombay High Court · (2010) 1 BomCR 908
Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 36