High Courts25 Aug 2009Dismissed
Mangesh Chaware Vs State of Maharashtra
Bombay High Court · (2009) 08 BOM CK 0165
Penal Code, 1860 (IPC) — Section 302, 307
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,623 of 3,665
High Courts25 Aug 2009
Rameshchand Jethmalji Tawarawala Vs The State of Maharashtra and Others
Bombay High Court · (2010) 2 MhLj 131
Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 152, 73 FF(1), 73FF, 78Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 55A, 55B
High Courts25 Aug 2009
Archana Hemant Naik Vs Urmilaben I. Naik and Another
Bombay High Court · (2010) CriLJ 751
Protection of Women From Domestic Violence Act, 2005 — Section 1, 12, 18, 19, 19(1)
High Courts25 Aug 2009
U.S. Vitamin (India) Limited Vs Union of India (UOI), The Collector of Customs, Air India and International Airport Authority of India
Bombay High Court · (2009) 08 BOM CK 0058
Customs Act, 1962 — Section 20
High Courts25 Aug 2009Allowed
Gujarat Godrej Innovative Chemicals Limited Vs Union of India (UOI) and Asstt. Collector of Customs Contract Cell
Bombay High Court · (2009) 08 BOM CK 0039
Imports and Exports (Control) Act, 1947 — Section 2, 3Project Import Regulations, 1986 — Regulation 4, 5, 5(4)
High Courts25 Aug 2009
Ashok Hiralal Yadav Vs The State of Maharashtra
Bombay High Court · (2009) 08 BOM CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 209, 313, 428Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2Penal Code, 1860 (IPC) — Section 120A, 120B, 302, 394, 449
High Courts25 Aug 2009Dismissed
Shri Pandhari Shende Vs State of Maharashtra
Bombay High Court · (2009) 08 BOM CK 0020
Penal Code, 1860 (IPC) — Section 302, 304, 325, 34
High Courts25 Aug 2009Dismissed
Ramchandra Nagpurkar, Ravindra Nagpurkar and Prakash Nagpurkar Vs Smt. Anjanabai Nagpurkar
Bombay High Court · (2009) 08 BOM CK 0010
Limitation Act, 1963 — Article 65
High Courts25 Aug 2009Allowed
Jehangir Ardeshir Rabadi, Indian Parsee Zoroastrian Inhabitant, Avnesh Kantilal Jadav, Indian Hindu Inhabitant of Mumbai and Sherry Adarji Tarapore, Indian Parsee Zoroastrian Inhabitant of Mumbai being Executors and Trustees named under the Last Will of the deceased abovenamed Vs Ms.Tehmi Mukadam
Bombay High Court · (2009) 6 MhLj 776
High Courts25 Aug 2009Dismissed
Supreme Nonwovens Ltd. Vs Assistant Commissioner of Wealth Tax
Bombay High Court · (2010) 189 TAXMAN 388
High Courts24 Aug 2009
Breach Candy Hospital Trust Vs Chief Commissioner of Income Tax and Others
Bombay High Court · (2010) 228 CTR 381 : (2010) 322 ITR 246 : (2010) 192 TAXMAN 98
Income Tax Act, 1961 — Section 10(22A), 10(23C)
High Courts24 Aug 2009
Nitin Doshi Vs S.N.L. Agarwala and Others
Bombay High Court · (2009) 08 BOM CK 0196
Income Tax Act, 1961 — Section 269UD
High Courts21 Aug 2009Dismissed
Sow. Sushma Bodas Vs Smt. Malti Machile
Bombay High Court · (2009) 111 BOMLR 3974 : (2011) 7 RCR(Civil) 1193
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11, 5, 7, 8, 8(1)Penal Code, 1860 (IPC) — Section 494
High Courts21 Aug 2009
The residents of Aforamento and Ambekhandem Ward (through Shri Ronnie Ferrao, Smt. Tereza D''Souza and Shri Deepak Dhabholkar) Vs Francis Fernandes, Village Panchayat of Reis Magos and State of Goa
Bombay High Court · (2010) 1 BomCR 473
Civil Procedure Code, 1908 (CPC) — Section 91
High Courts21 Aug 2009
Inter Gold (India) Ltd. and Mr. N.U. Rajguru Vs State of Maharashtra and Mrs. P.J. Guwalani, The Sales Tax Officer, Andheri Division
Bombay High Court · (2009) 25 VST 588
Bombay Sales Tax (Amendment) Act, 1996 — Section 12(4), 16, 16(4)Bombay Sales Tax Act, 1959 — Section 13, 13AA, 2(11), 2(32), 25Bombay Sales Tax Rules, 1959 — Rule 51
High Courts21 Aug 2009
Rukhminibai Katiyari and Govardhan Sadhuram Katiyari Vs Vijay Vithalrao Bijwe through Court appointed guardian/next friend, Raju Vithalrao Bijwe Kisan Teyumal Kodwani Vs Gulab Sadashivrao Kadave
Bombay High Court · (2010) 3 BomCR 743 : (2009) 111 BOMLR 4186 : (2009) 6 MhLj 252
Transfer of Property Act, 1882 — Section 106
High Courts21 Aug 2009Dismissed
Girish Gangadhar Agrawal Vs Jiteshkumar Hasmukha Vakhariya
Bombay High Court · (2010) 3 BomCR 766 : (2009) 6 MhLj 875
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Maharashtra Rent Control Act, 1999 — Section 11, 12, 12(3), 15, 15(3)
High Courts21 Aug 2009Dismissed
V. Anto Vs Union of India (UOI)
Bombay High Court · (2009) 111 BOMLR 3764
Central Educational Institutions (Reservation in Admission) Act, 2006 — Section 2(d), 2(d)(iii)Constitution of India, 1950 — Article 226, 335University Grants Commission Act, 1956 — Section 3, 4
High Courts20 Aug 2009
Shri Anand Velip Vs State
Bombay High Court · (2009) 08 BOM CK 0205
Penal Code, 1860 (IPC) — Section 229, 279, 337, 338
High Courts20 Aug 2009Dismissed
M/s. Miscellany Marketers Pvt. Ltd. Vs M/s. Sun-N-Sand Hotel Pvt. Ltd.
Bombay High Court · (2009) 08 BOM CK 0201
Civil Procedure Code, 1908 (CPC) — Section 139, 151, 153Constitution of India, 1950 — Article 227