COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,625 of 3,665

High Courts18 Aug 2009Dismissed

Bajrang Gangadhar Revdekar Vs Pooja Bajrang Revdekar

Bombay High Court · AIR 2010 Bom 8 : (2011) 1 RCR(Civil) 419 : (2011) 1 RCR(Civil) 419

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13B

High Courts18 Aug 2009

Shri Subhash N. Naik Vs State

Bombay High Court · (2009) 08 BOM CK 0013

Penal Code, 1860 (IPC) — Section 324

High Courts18 Aug 2009

Mrs. Savita Dattatraya Karandikar of Bombay, Indian Inhabitant the Sole Executrix of the Will of the deceased abovenamed Vs Nishikant Sadashiv Karandikar a Hindu, Indian Inhabitant, Mrs. Aparna Arvind Agnihotri a Hindu, Indian Inhabitant, Gajanan Sadashiv Karandikar a Hindu and Shekhar Sadashiv Karandikar (since deceased Smt. Meeta Shekhar Karandikar, Mrs. Swati Ranjeet Oak and Mrs. Priti Amit Vaidya)

Bombay High Court · (2010) 1 ALLMR 269 : (2009) 6 MhLj 431

Evidence Act, 1872 — Section 73

High Courts17 Aug 2009Allowed

Ganpati Narayan Nikam Vs Ramchandra Bhiku Savant, Shivaji Ramchandra Savant, Vimal Ramchandra Savant and Namdeo Dadu Mane (Decd. thru. Legal Representatives Sitaram Dadu Mane and Others)

Bombay High Court · (2009) 6 MhLj 948

Succession Act, 1925 — Section 104, 213, 213(2)Transfer of Property Act, 1882 — Section 41

High Courts17 Aug 2009Dismissed

Ana Rosa Paaciaencia Gonsalves and Others Vs Mr. Benedito Gonsalves, Cristina Mascarenhas, Mr. Pedro Fernandes and Smt. Luiza Fernandes also known as Luca Fernandes (Since deceased through legal heirs Agostinho Fernandes and his wife Joanita Fernandes and Others)

Bombay High Court · (2009) 08 BOM CK 0182

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 5, Order 1 Rule 8

High Courts17 Aug 2009Allowed

Ku. Sangita Vs State of Maharashtra and Others

Bombay High Court · (2009) 6 MhLj 968

Constitution of India, 1950 — Article 226, 227Maharashtra Universities Act, 1994 — Section 59

High Courts17 Aug 2009Dismissed

Shri Nicolau das Chagas de Cristo Pereira Vs Shri Felix Pereira and Smt. Valentina Blazia Antao and Mr. Venecio Pereira and Others

Bombay High Court · (2009) 08 BOM CK 0121

High Courts17 Aug 2009

Shri Appa alias Gurudas Barkelo Gurav Vs Shri Hanumantrao Annasaheb Rane Sardessai, Shri Laxman Tukaram Poriekar and Shri Anant Yeshwant Porienkar (Since deceased) represented by (Smt. Suman Anant Poriencar (wife), Shri Dilip Anant Poriencar (son) and Shri Ashok Anant Poriencar (son))

Bombay High Court · (2009) 08 BOM CK 0076

High Courts17 Aug 2009Allowed

Diamond Education Society''s Shri Chhaganrao Bhujbal Aurvedic Medical College Vs The State of Maharashtra, Maharashtra University of Health Sciences, Central Council of Indian Medicine and Union of India (UOI)

Bombay High Court · (2010) 1 BomCR 499

Constitution of India, 1950 — Article 226Indian Medicine Central Council Act, 1970 — Section 13A, 13A(1), 13A(2), 13A(3), 13A(4)

High Courts17 Aug 2009Dismissed

Goa State Co-op. Bank Ltd. Vs Mrs. Anuja Khobrekar

Bombay High Court · (2010) 3 BC 535

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

High Courts17 Aug 2009Dismissed

Vishnu Pawar Vs Smt. Dropadabai Pawar and Others

Bombay High Court · (2009) 08 BOM CK 0047

High Courts17 Aug 2009Allowed

Smt. Anita Dhirwade Vs Mahatma Phule Jan Jagruti Yuvak Krida Sanskar Mandal and Shri Ananda Popat Bhujbal

Bombay High Court · (2009) 08 BOM CK 0040

High Courts17 Aug 2009Dismissed

Jal Patel, (Deceased) through their Legal Representatives/heirs and Others Vs Union of India (UOI) and Another

Bombay High Court · (2010) 126 FLR 25 : (2010) 2 LLJ 406

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12(2), 19Union Bank of India (Employees) Pension Regulations, 1995 — Regulation 2

High Courts14 Aug 2009

Surjabai Kevalchand Dhadiwal (since deceased by heirs and L.Rs.) and Others Vs Sadashiv Sawalaram Gaikwar (since deceased throguh L.Rs.) and Others

Bombay High Court · (2010) 3 BomCR 752

Bombay Hotel and Lodging Rates (Control) (Amendemnt) Act, 1950 — Section 61, 9(1)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2)Constitution of India, 1950 — Article 227

High Courts14 Aug 2009Allowed

A''One Paper Industries Vs Subhash Jadhav

Bombay High Court · (2009) 08 BOM CK 0187

Industrial Disputes Act, 1947 — Section 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30, 30(1)

High Courts14 Aug 2009Dismissed

N.V. Marketing Pvt. Ltd. Vs State of Maharashtra and Others Mumbailaxmi Enterprises Vs The Commissioner of Small Savings and Others Mahalaxmi Company Vs The Commissioner of Small Savings and Lotteries and Others

Bombay High Court · (2009) 111 BOMLR 3397

Constitution of India, 1950 — Article 14, 245, 246(1), 248, 368Maharashtra Tax on Lotteries Act, 2006 — Section 2, 3, 3(1), 3(2)

High Courts14 Aug 2009Dismissed

Nitin Sitaram Borade and Others Vs State of Maharashtra and Another

Bombay High Court · (2009) 6 MhLj 261

Maharashtra Value Added Tax Act, 2002 — Section 16, 17, 17(1), 17(2), 17(4)

High Courts14 Aug 2009

Alsecure and Protection Services (I) and Others Vs State of Maharashtra and Another The Security Association of India Vs Union of India (UOI) and Others Mumbai International Airport Pvt. Ltd. Vs The Security Guards Board and Others K.E.M. Hospital Society Vs Bhartiya Suraksha Rakshak and General Kamgar Union

Bombay High Court · (2010) 1 ALLMR 292 : (2009) 111 BOMLR 4111

Constitution of India, 1950 — Article 136, 14, 19(1), 21, 254Factories Act, 1948 — Section 2Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 — Section 23, 6

High Courts14 Aug 2009

Kamalakar Gajbhare Vs The State of Maharashtra State of Maharashtra Vs Keshav Gajbhare and Others

Bombay High Court · (2009) 08 BOM CK 0127

Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302

High Courts14 Aug 2009

Shri Audumber alias Shubham Pednekar Vs State of Goa and Sub Divisional Police Officer, Mapusa-II, Porvorim

Bombay High Court · (2009) 08 BOM CK 0119

Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 193, 196, 199, 200, 302