High Courts28 Aug 2009Allowed
Goa State Co-operative Bank Ltd. Vs Mohan Surya Naik
Bombay High Court · (2009) 08 BOM CK 0079
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,622 of 3,665
High Courts28 Aug 2009Dismissed
Chandu Chavhan Vs State of Maharashtra
Bombay High Court · (2009) 08 BOM CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 304, 307, 308, 498A
High Courts28 Aug 2009Allowed
State of Punjab Vs Sh. Sarabdeep Singh Virk, IPS, Union of India (UOI), State of Maharashtra and Justice S.K. Jain (Retd.) Inquiry Officer
Bombay High Court · (2009) 08 BOM CK 0057
Administrative Tribunals Act, 1985 — Section 25, 35All India Services (Discipline and Appeal) Rules, 1969 — Rule 3(8)Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 4, 6
High Courts28 Aug 2009Allowed
Balasaheb Shamrao Salunkhe, Decd. thru'' Lilavati B. Salunkhe and Others Vs Laxmibai Yashwant Jadhav and Others
Bombay High Court · (2010) 1 ALLMR 188 : (2009) 6 MhLj 141
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 118Motor Vehicles Act, 1939 — Section 95(1), 96(2)Motor Vehicles Act, 1988 — Section 149(2)
High Courts28 Aug 2009Dismissed
Ashok Biradar Vs Mahesh Shikshan Prasarak Mandal, Mahesh Prathmik Vidya Mandir
Bombay High Court · (2010) 1 MhLj 211
Constitution of India, 1950 — Article 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 101, 102, 5, 7Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 40, 40(1), 40(2)
High Courts28 Aug 2009Allowed
Pawan Hans Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2010) 2 ALLMR 896 : (2010) 1 BomCR 495
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2), 10(5)
High Courts27 Aug 2009Allowed
State of Goa Vs Kashinath Sawant Pereira
Bombay High Court · (2009) 08 BOM CK 0195
Criminal Procedure Code, 1973 (CrPC) — Section 294, 313, 391Penal Code, 1860 (IPC) — Section 302, 325, 504, 506
High Courts27 Aug 2009Dismissed
The Commissioner, Central Excise Goa Vs MRF Ltd.
Bombay High Court · (2010) 252 ELT 188
Central Excise Rules, 1944 — Rule 173Q, 57(1), 57A, 57A(1), 57A(4)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 35(G)
High Courts27 Aug 2009Allowed
The State of Maharashtra Vs Damu Shankar Gorade and Smt. Sitabai Shankar Gorade
Bombay High Court · (2009) 08 BOM CK 0105
Land Acquisition Act, 1894 — Section 18, 24, 28, 3, 4
High Courts27 Aug 2009Allowed
Mr. Rajan Rane Proprietor "SAI-NET" Vs Seagull Threads India Ltd.
Bombay High Court · (2009) 08 BOM CK 0042
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Aug 2009Dismissed
Sadashiv Sripati Jangam Vs Gundu Tayappa Murgude and Another
Bombay High Court · (2010) 2 BC 597 : (2010) 2 Crimes 165
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Aug 2009Dismissed
Commissioner of Income Tax Vs Kiran Deepak Kukreja
Bombay High Court · (2010) 190 TAXMAN 393
High Courts26 Aug 2009Dismissed
B.V. Waghmare Vs Lancer Travels and others
Bombay High Court · (2009) 123 FLR 808
High Courts26 Aug 2009Dismissed
Rafique Raheman Shaha Vs State of Maharashtra and Vishwnath Ganpat Ingle
Bombay High Court · (2012) 1 CivCC 806 : (2012) 1 RCR(Civil) 773 : (2012) 1 RCR(Civil) 773 : (2011) 4 RCR(Criminal) 886 : (2011) 4 RCR(Criminal) 886
Banking Regulation Act, 1949 — Section 5Evidence Act, 1872 — Section 101Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Aug 2009
Baker Gauges India Limited and Shri A.A. Baker Vs Union of India (UOI) and Collector of Customs
Bombay High Court · (2010) 1 BomCR 509
Imports and Exports (Control) Act, 1947 — Section 3
High Courts26 Aug 2009
Sau. Laxmi Verma Vs The State of Maharashtra and Others
Bombay High Court · (2010) 2 BomCR 440 : (2009) 6 MhLj 816
Bombay Tenancy and Agricultural Lands Rules, 1956 — Rule 2A, 6Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164, 364
High Courts26 Aug 2009Dismissed
Bhagwan Bhikaji Ghorband Vs The Chief Executive Officer, Zilla Parishad
Bombay High Court · (2009) 123 FLR 918
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 10(1), 12(5), 25F, 25G, 25N
High Courts26 Aug 2009
Tejram Netram Bannagare Vs The State of Maharashtra, Tribal Development Department, The Committee for Scrutiny of Caste Certificates of Scheduled Castes and Scheduled Tribes, Adhikshak Abhiyanta Pareshan (SVS) Pravibhag, M.R.V.P.C.M., (Superintending Engineer, Transmission [SVS] Maharashtra State Electricity Transmission Company Limited and Executive Magistrate
Bombay High Court · (2010) 2 BomCR 846
Constitution of India, 1950 — Article 141, 142, 226, 341, 342Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10, 10(3)
High Courts26 Aug 2009
Topstar Mercantile Pvt. Ltd. (formerly, Urvi Chemicals and Allied Industries Ltd.) Vs The Asstt. Commissioner of Income Tax
Bombay High Court · (2009) 225 CTR 351 : (2011) 334 ITR 374
Income Tax Act, 1961 — Section 14A, 260A
High Courts26 Aug 2009
Coca Cola India Pvt. Ltd. Vs The Commissioner of Central Excise
Bombay High Court · (2009) 111 BOMLR 3268 : (2009) 225 CTR 221 : (2009) 242 ELT 168 : (2009) 15 STR 657 : (2009) 22 STT 130 : (2009) 25 VST 473
Central Excises and Salt Act, 1944 — Section 2, 3, 4, 4(1)CENVAT (Credit) Rules, 2004 — Rule 2, 2(1)Industrial Disputes Act, 1947 — Section 2