COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,626 of 3,665

High Courts14 Aug 2009Dismissed

Ashok Kumar Sharma Vs Shri Jethmal Motilal Jedia

Bombay High Court · (2009) 111 BOMLR 3727 : (2009) 6 MhLj 629

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2, Order 6 Rule 3, Order 7 Rule 10Court Fees Act, 1870 — Section 7General Clauses Act, 1897 — Section 3

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High Courts14 Aug 2009Dismissed

Shri Vilas R. Naik Vs Shri Uday Shivaji Vast

Bombay High Court · (2009) 08 BOM CK 0074

Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts14 Aug 2009Allowed

Mahesh Jayavantrao Aher Vs The State of Maharashtra

Bombay High Court · (2009) 08 BOM CK 0031

Penal Code, 1860 (IPC) — Section 302

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High Courts14 Aug 2009Dismissed

Sudhakar Sutrave Vs L and T Finance Ltd., Abdul Rauf of Gulbarga and Smt. Arshiya Begum of Gulbarga

Bombay High Court · (2009) 08 BOM CK 0007

Arbitration and Conciliation Act, 1996 — Section 3, 34, 34(3), 35, 36

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High Courts14 Aug 2009Allowed

Smt. Minaxi A. Pednekar Vs State of Goa

Bombay High Court · (2009) 08 BOM CK 0003

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 324, 326, 34, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(xi)

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High Courts13 Aug 2009Dismissed

Baban Martand Jadhav and Another Vs Shalan Mohanrao Mohite and Others

Bombay High Court · (2009) 08 BOM CK 0200

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High Courts13 Aug 2009Allowed

The Chief Executive Officer Vs Azeem Ahmed Khan Nazir Mohammadkhan and The State of Maharashtra

Bombay High Court · (2009) 08 BOM CK 0194

Constitution of India, 1950 — Article 12, 14Industrial Disputes Act, 1947 — Section 10, 12, 25F

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High Courts13 Aug 2009Dismissed

Shri Somnath Zuvarkar Vs Shri Atanasio Monserrate

Bombay High Court · (2009) 08 BOM CK 0188

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Representation of the People Act, 1951 — Section 100(1)(c), 100(1)(d)(i), 100(1)(d)(ii)

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High Courts13 Aug 2009Allowed

Shri. Dnyaneshwar Devidas Punse Vs The State of Maharashtra and Director, Directorate of Medical Education and Researchy, Nair Hospital Dental College and Shri Gorakhanath Balu Shinde

Bombay High Court · (2009) 6 BomCR 141

Constitution of India, 1950 — Article 226

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High Courts13 Aug 2009Dismissed

S.D. Shinde, Contractor through its partner, Annasaheb Shripati Shinde Vs Government of Maharashtra, Irrigation Department and Others

Bombay High Court · (2010) 2 MhLj 39

Arbitration Act, 1940 — Section 20, 20(1), 20(4), 30, 33Contract Act, 1872 — Section 28Limitation Act, 1963 — Article 137

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High Courts13 Aug 2009Dismissed

Mr. John D''Souza Vs The Commissioner of Income Tax and The Income Tax Officer

Bombay High Court · (2009) 226 CTR 540

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 139(9), 142(1), 143, 143(1), 143(3)

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High Courts13 Aug 2009Allowed

Transocean Shipping Agency Pvt. Ltd. Vs The Collector of Customs (Prevention) and Others

Bombay High Court · (2009) 243 ELT 669

Customs Act, 1962 — Section 111, 112(1), 115, 115(2)

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High Courts13 Aug 2009Dismissed

Xavier D''Souza Vs Oscar D''Souza and The State of Goa

Bombay High Court · (2009) 08 BOM CK 0082

Criminal Procedure Code, 1973 (CrPC) — Section 391Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts13 Aug 2009Allowed

Baliram Sahebrao Tidke, Madhav Tidke, Both under guardianship of real maternal uncle, Nanasaheb and Bhausaheb Kande Vs Saheba Tidke and Others

Bombay High Court · (2010) 2 MhLj 117

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7Evidence Act, 1872 — Section 103Guardians and Wards Act, 1890 — Section 29, 31(2), 31(3), 31(4), 4A

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High Courts13 Aug 2009Dismissed

Ramkrishna Jagannath Jajodiya Vs Kalyan Shankarrao Jadav

Bombay High Court · (2010) 4 BomCR 431

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100(2), 111, 41, 42, 43Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts13 Aug 2009

Red Bull (India) Pvt. Ltd. and Others Vs The Office of the Chief Commissioner of Customs and Others

Bombay High Court · (2009) 6 BomCR 152 : (2010) 251 ELT 43

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457Prevention of Food Adulteration Act, 1954 — Section 10(4), 20, 20A, 21, 22A

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High Courts13 Aug 2009Dismissed

Rajan Sitaram Samant Vs Kalyan Dombivli Municipal Corporation and Others

Bombay High Court · (2010) 5 BomCR 401

Bombay Provincial Municipal Corporations Act, 1949 — Section 27(1), 272(1), 63, 92Constitution of India, 1950 — Article 226Development Control Regulations for Greater Bombay, 1991 — Regulation 69

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High Courts13 Aug 2009