High Courts22 Jul 2009Allowed
State of Goa Vs Menino Dias
Bombay High Court · (2009) 07 BOM CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 294(2)Penal Code, 1860 (IPC) — Section 279, 337, 338, 377
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,633 of 3,665
High Courts22 Jul 2009Dismissed
Mrs. Mangala Mutha and Others Vs The State of Maharashtra and Others
Bombay High Court · (2009) 111 BOMLR 3186
Bombay High Court (Appellate Side) Rules, 1960 — Rule 18Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 21 Rule 103, Order 21 Rule 16, Order 21 Rule 35, Order 21 Rule 97Constitution of India, 1950 — Article 14, 141, 21, 226, 227
High Courts22 Jul 2009
Atul Bhaurao Khulge Vs Union of India (UOI)
Bombay High Court · (2009) 16 STR 257 : (2010) 24 STT 324
High Courts21 Jul 2009Dismissed
Motibagh Education Society and Bhola High School Vs Presiding Officer, School Tribunal, Sou. Chaya Sorde and Education Officer (Secondary), Zilla Parishad
Bombay High Court · (2010) 4 BomCR 452
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4(6)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 29
High Courts21 Jul 2009Dismissed
Mr. Joao Cardoso (Deceased) represented by his Legal Representatives Smt. Ritinha Cardoso(wife) and Others Vs Mrs. Ethelvina Cardoso Rodrigues and her husband. Mr. Lino Rodrigues (expired) (since deceased through his Legal heirs Mr. Bosco Rodrigues and Others
Bombay High Court · (2009) 5 BomCR 51
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13Village Panchayat Buildings Rules, 1971 — Rule 12
High Courts21 Jul 2009Dismissed
Vijaykumar Panpalia Vs Maharashtra State Electricity Board and State of Maharashtra
Bombay High Court · AIR 2010 Bom 31 : (2011) 7 RCR(Civil) 1704
Bombay Court Fees Act, 1959 — Section 20, 20(1), 6Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 11, 4
High Courts21 Jul 2009Allowed
Hislop Education Society Vs Presiding Officer, University College Tribunal, Dr. Ambedkar University Law College and Others
Bombay High Court · (2009) 111 BOMLR 3040 : (2009) 6 MhLj 419 : (2009) 8 SLR 215
Constitution of India, 1950 — Article 30
High Courts21 Jul 2009Dismissed
Smt. Shakuntala Yadav and Others Vs Deputy Conservator of Forest East Melghat Division and Conservator of Forest
Bombay High Court · (2011) ACJ 250 : (2009) 111 BOMLR 2941 : (2009) 123 FLR 357 : (2011) 1 TAC 957
Workmens Compensation Act, 1923 — Section 4, 4A
High Courts21 Jul 2009
National Insurance Company Limited Vs Sushila Bande and Others
Bombay High Court · (2009) 07 BOM CK 0152
Motor Vehicles Act, 1939 — Section 95Motor Vehicles Act, 1988 — Section 14(2), 147, 2, 2(14), 2(21)
High Courts21 Jul 2009Dismissed
Union of India (UOI) Service and Others Vs Dhal Constructions Company
Bombay High Court · (2009) 07 BOM CK 0132
High Courts21 Jul 2009
Mr. Saeed Sohail Sheikh and Others Vs The State of Maharashtra and Others
Bombay High Court · (2009) 111 BOMLR 3748 : (2009) 6 MhLj 287
Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 167(5), 173Prisoners Act, 1900 — Section 2, 29, 29(1)
High Courts21 Jul 2009
Scantec (India) Private Ltd. Vs Regional Labour Commissioner (C), Nagpur Authority under Minimum Wages Act, 1948, The Assistant Labour Commissioner (Central) and Executive Director, Power Grid Corporation of India Limited
Bombay High Court · (2009) 111 BOMLR 3893 : (2010) 1 LLJ 477
Minimum Wages (Central) Rules, 1950 — Rule 29(4)Minimum Wages Act, 1948 — Section 20, 20(1), 20(2), 20(3)
High Courts21 Jul 2009Dismissed
Nivrutti B. Zagade, Decd. and Sadashiv N. Zagade and Others Vs Tatyaba Kashinath Zagade and Others
Bombay High Court · (2009) 07 BOM CK 0066
High Courts21 Jul 2009
State of Goa and Executive Engineer, Works Division XIII, Irrigation Department Vs Shri Pedro Filipe Francisco Cardozo, Contractor (deceased Mrs. Santana R. Cardozo (widow) and Others)
Bombay High Court · (2009) 07 BOM CK 0064
High Courts20 Jul 2009Dismissed
Mrs. Shanti Shantaram Naik (since deceased) represented by her legal representatives (Shri Prajay S. Naik, Smt. Pallavi Prajay Naik, Shri Harshdeep S. Naik and Smt. Deepa Harshdeep Naik) Vs Shri Kamlakant Gopal Prabhu Salgaonkar, Smt. Pratima S. Sakhre, Smt. Sujata J. Naik and Smt. Neeta R. Thambre Shri Kamlakant Gopal Prabhu Salgaonkar and Mrs. Shanti Shantaram Naik since deceased by her legal representatives (Shri Prajay S. Naik, Smt. Pallavi Prajay Naik, Shri Harshdeep S. Naik and Smt. Deepa Harshdeep Naik) Vs Shri Kamlakant Gopal Prabhu Salgaonkar, Smt. Pratima S. Sakhre and Smt. Sujata J. Naik
Bombay High Court · (2009) 07 BOM CK 0239
High Courts20 Jul 2009Allowed
Bikasdas @ Golakdas Vs The State of Maharashtra
Bombay High Court · (2009) 07 BOM CK 0201
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts20 Jul 2009Allowed
V.I.P. Industries Limited Vs Mr. Athar Jameel and Others
Bombay High Court · (2009) 111 BOMLR 2954 : (2009) 123 FLR 562 : (2010) 2 LLJ 83 : (2010) 4 SLR 630
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 1(4), 12, 28, 5, 6
High Courts20 Jul 2009Dismissed
Shri Hanumant Shambu Nagvenkar and Others Vs Smt. Lalitabai Krishna Nagvenkar and Others
Bombay High Court · (2009) 07 BOM CK 0050
High Courts20 Jul 2009Dismissed
Sanatan Sanstha Vs The State of Goa and Another
Bombay High Court · (2009) 07 BOM CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 177, 482Penal Code, 1860 (IPC) — Section 500
High Courts18 Jul 2009Dismissed
Mrs. Luzia Natividade C.F. Velhoe Gomes (deleted), Mr. Agnelo Gomes and Mrs. Flory Gomes Vs Mrs. Ana Berta Dionisia Fernandese Gomes (deceased) and Others
Bombay High Court · (2009) 111 BOMLR 3514