High Courts13 Aug 2009Dismissed
Ramdas P. Naik Vs P. Kumaran
Bombay High Court · (2010) 1 BC 361
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,627 of 3,665
High Courts12 Aug 2009Dismissed
Union of India (UOI) Vs Quick Communications System Pvt. Ltd.
Bombay High Court · (2009) 08 BOM CK 0159
Arbitration and Conciliation Act, 1996 — Section 31(7), 34
High Courts12 Aug 2009
Gangadhar Deshbratar Vs The State of Maharashtra
Bombay High Court · (2009) 08 BOM CK 0061
Penal Code, 1860 (IPC) — Section 300, 302, 304I, 376, 498A
High Courts12 Aug 2009Allowed
Dimexon Vs Union of India (UOI), The Collector of Customs and The Assistant Collector of Customs
Bombay High Court · (2009) 241 ELT 519
Customs Act, 1962 — Section 12, 25Imports and Exports (Control) Act, 1947 — Section 3
High Courts12 Aug 2009
Raju Natthuji Dhengre Vs The State of Maharashtra and The Superintendent
Bombay High Court · (2009) CriLJ 4714 : (2010) 1 Crimes 356 : (2009) 6 MhLj 278 : (2010) 6 RCR(Criminal) 628
Maharashtra Prisons Manual, 1979 — Rule 25Penal Code, 1860 (IPC) — Section 302
High Courts11 Aug 2009Allowed
Pimpri Chinchwad Municipal Corporation Vs Tata Engineering and Locomotive Co. Ltd.
Bombay High Court · (2010) 2 BomCR 450
Bombay Provincial Municipal Corporations Act, 1949 — Section 7
High Courts11 Aug 2009Dismissed
Balwant Aloba Patil and Others Vs Prakash @ Gulabrao Y. Ghatage and Others
Bombay High Court · (2009) 08 BOM CK 0135
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Hindu Minority and Guardianship Act, 1956 — Section 12, 6
High Courts11 Aug 2009Allowed
Dr. Manoj Shantilal Nanavati and Mrs. Jayshree Rohitbhai Shroff Hindu Inhabitant of Bombay "Executor and Executrix" respectively named in the Last Will and Testament of the deceased abovenamed Vs Nandini M. Dasadia of Bombay Indian inhabitant
Bombay High Court · (2010) 5 BomCR 414
Hindu Succession Act, 1956 — Section 15(1), 16Succession Act, 1925 — Section 63, 68
High Courts11 Aug 2009Allowed
Bhangar Bros. and Co. Pvt. Ltd. Vs Engineering Workers Union and Shri S.N. Kamble
Bombay High Court · (2009) 123 FLR 1016 : (2010) 1 LLJ 167 : (2009) 6 MhLj 65 : (2009) 7 SLR 536
Companies Act, 1956 — Section 11AConstitution of India, 1950 — Article 226, 227
High Courts11 Aug 2009Allowed
Nishith M.P. Verlekar, Proprietor of Tanay Air Travel Vs Ashpaque Marfani, Proprietor of ''Mustafa'' Collection
Bombay High Court · (2010) 1 ALD(Cri) 16
General Clauses Act, 1897 — Section 27Goa Money Lenders Act, 2001 — Section 2Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts10 Aug 2009Dismissed
Narendra Kenaudekar, Ex-employee of Canara Bank Vs Sebastiao P. Pires and The State of Goa
Bombay High Court · (2010) 1 ALD(Cri) 30 : (2010) 1 BC 545
Income Tax Act, 1961 — Section 269SSNegotiable Instruments Act, 1881 (NI) — Section 118, 138
High Courts10 Aug 2009
Satish Jamnadas Dattani Vs Gordhandas Jamnadas Kapadia and Another
Bombay High Court · (2010) 1 BC 250 : (2010) 3 CivCC 607
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Aug 2009Allowed
State Bank of India Vs Shri Miguel Juje Fernandes alias Minguel Juje Fernandes, Prop. of Picnic Bar and Others
Bombay High Court · (2009) 08 BOM CK 0046
High Courts07 Aug 2009Allowed
Bhakti Garments Vs Mr. Subhash B. Vishwakarma
Bombay High Court · (2010) 1 BC 410
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts07 Aug 2009Dismissed
Hansabai Shripati Bhosale Vs Smt. Parubai Gopal Bhosale, Shri. Tanaji Gopal Bhosale, Shri. Suresh Gopal Bhosale and Shri. Nivrutti Laxman Jagtap
Bombay High Court · (2009) 5 BomCR 5 : (2009) 111 BOMLR 3173 : (2009) 4 CivCC 449 : (2010) 7 RCR(Civil) 2038
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 6 Rule 17, 151, 152, 153Evidence Act, 1872 — Section 95
High Courts07 Aug 2009Dismissed
Sudhakar S. Pangol Vs State of Maharashtra and Another
Bombay High Court · (2010) 3 ALLMR 900 : (2009) 25 VST 369
Constitution of India, 1950 — Article 14, 19(1), 246(2), 366
High Courts07 Aug 2009
Star Television News Limited Vs Union of India (UOI) and Direector of Income Tax (International Taxation)
Bombay High Court · (2009) 111 BOMLR 3617 : (2009) 225 CTR 140 : (2009) 317 ITR 66 : (2009) 184 TAXMAN 400
Central Excises and Salt Act, 1944 — Section 35C(2A)Constitution of India, 1950 — Article 14, 16Finance Act, 2008 — Section 273AA, 273AA(1), 273AA(3), 278AB, 278AB(1)
High Courts07 Aug 2009
Dr. Anahita Pandole Vs The State of Maharashtra and Others
Bombay High Court · (2009) 08 BOM CK 0030
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 141Constitution of India, 1950 — Article 226
High Courts07 Aug 2009
Bombay Tarpaulin Merchants'' Association and Another Vs State of Maharashtra and Another
Bombay High Court · (2009) 25 VST 45
Bombay Sales Tax Act, 1959 — Section 52, 52(1), 52(2), 52(2A)
High Courts07 Aug 2009Dismissed
State Vs Uday Naik Dessai and Others
Bombay High Court · (2009) 08 BOM CK 0002
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307