High Courts23 Jul 2009Dismissed
Mr. Alex M. Fernandes Vs Mr. Julio Thomas Robert de Araujo and The State
Bombay High Court · (2009) 07 BOM CK 0240
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,632 of 3,665
High Courts23 Jul 2009
Soma Mohurle Vs The State of Maharashtra
Bombay High Court · (2009) 07 BOM CK 0209
Criminal Procedure Code, 1973 (CrPC) — Section 307, 313Penal Code, 1860 (IPC) — Section 201, 202, 302, 304, 307
High Courts23 Jul 2009Dismissed
Shri R.R. Tripathi (Advocate) Vs Union of India (UOI), State of Maharashtra and Shri Johny Joseph, Chief Secretary, State of Maharashtra Zameer Ahmed Quadri and Syed Shah Salim Vs Union of India (UOI), The State of Maharashtra and Shri Johny Joseph Chief Secretary, Govt. of Maharashtra
Bombay High Court · (2010) 1 BomCR 513 : (2009) 111 BOMLR 3053
All India Services (Conditions of Service Residuary Matters) Rules, 1960 — Rule 3All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16, 16(1), 16(1A), 16(2), 16(2A)All India Services Act, 1951 — Section 3, 3(1A)
High Courts23 Jul 2009Dismissed
Sahebrao Patil Vs The Divisional Controller, Maharashtra Road Transport Corporation
Bombay High Court · (2009) 123 FLR 559
High Courts23 Jul 2009Allowed
Kuljinder Singh Ahluwalia, Lumiere Cooperative Housing Society Limited Vs Smt. Sandeep Kaur Ahluwalia and Others
Bombay High Court · (2009) 111 BOMLR 3022
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, Order 7 Rule 11Companies Act, 1956 — Section 111, 111A, 397, 398, 402Constitution of India, 1950 — Article 14, 19(1), 300A
High Courts23 Jul 2009
Mr. Collin Joseph Mascarenhas alias Antonio Rumaldo do Coracao de Jesus Mascarenhas and his wife Mrs. Zenia Mascarenhas Vs Fr. Jose Antonio Minguel Emiterio Mascarenhas
Bombay High Court · (2009) 07 BOM CK 0144
High Courts23 Jul 2009
Girreddi Suryanarayana Reddy Vs The Securities and Exchange Board of India and Others
Bombay High Court · (2009) 111 BOMLR 3124
Constitution of India, 1950 — Article 226Securities and Exchange Board of India (Employees Service) Regulations, 2001 — Regulation 3(1), 79, 79(2), 88, 88(1)
High Courts23 Jul 2009Dismissed
Madhavi Investment and Trading Pvt. Ltd. Vs Mr. Damodar Vassant Parulekar
Bombay High Court · (2009) 07 BOM CK 0082
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts23 Jul 2009Dismissed
Professor Anil Vasant Mandke Vs Indian Institute of Technology and Others
Bombay High Court · (2009) 111 BOMLR 3101
Constitution of India, 1950 — Article 226, 311(1)Institutes of Technology Act, 1961 — Section 10, 11, 12, 13, 13(1)
High Courts23 Jul 2009
Vodafone Essar Ltd. Vs Nitin Goel
Bombay High Court · (2010) 4 BC 448 : (2010) 3 BomCR 782
Telecom Regulatory Authority of India Act, 1997 — Section 3(1)Telegraph Act, 1885 — Section 10, 11, 3(6), 4, 4(1)
High Courts23 Jul 2009
Francis D''Sa Vs State and Superintendent of Prisons Central Jail
Bombay High Court · (2009) 07 BOM CK 0036
High Courts23 Jul 2009Allowed
Bhor Industries Ltd. Vs Union of India
Bombay High Court · (2011) 266 ELT 444
Central Excise Rules, 1944 — Rule 57, 57I
High Courts23 Jul 2009Dismissed
Chowgule and Company Pvt. Limited Vs The State of Goa, Shri Arvind Lolayekar, Director of Mines and Geology, Government of Goa, Udyog Bhavan, Panaji Goa and Mr. Rajaram Naik
Bombay High Court · (2009) 07 BOM CK 0034
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts22 Jul 2009
M/s. Allied Sales Agency Vs CG-PPI Ahesive Products Limited
Bombay High Court · (2009) 07 BOM CK 0256
High Courts22 Jul 2009Dismissed
Shri Pradeep Naik Vs Shri Yesso Tulshidas Naik
Bombay High Court · (2010) 124 FLR 622
Evidence Act, 1872 — Section 3Factories Act, 1948 — Section 2(1)
High Courts22 Jul 2009Dismissed
Madhukar Sahare Vs Presiding Officer, School Tribunal, (Incharge of Addl. School Tribunal), Navyuvak Education Society, Head Master, Manavata High School and The Education Officer (Secondary), Zilla Parishad
Bombay High Court · (2010) 3 BomCR 891 : (2009) 6 MhLj 200
High Courts22 Jul 2009Allowed
Chaganlal Kundkar Vs Parmatma Ek Sewak Nagrik Sahakari Bank Limited
Bombay High Court · (2009) 111 BOMLR 3117 : (2009) 6 MhLj 463 : (2009) 8 SLR 57
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 2, 25H
High Courts22 Jul 2009
A.C. Nealsen Org-Marg Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (2009) 16 STR 259 : (2010) 25 STT 404
High Courts22 Jul 2009Allowed
Shri Narayan Padu Patil (Since deceased through his Legal heirs Vithabai Narayan Patil and Others) and Shri Baliram Laxman Patil Vs Shri Raman Janardan Patil and Others
Bombay High Court · (2009) 07 BOM CK 0112
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 5(2), Order 8 Rule 9, Order 9 Rule 6(1)
High Courts22 Jul 2009Dismissed
Mr. Zelia M. Xavier Fernandes E Gonsalves Vs Mrs. Joana Rodrigues and Others
Bombay High Court · (2009) 5 BomCR 74
Goa Village Panchayat Raj Act, 1994 — Section 10Income Tax Act, 1961 — Section 5A