High Courts18 Jul 2009
State of Goa Vs Devendra Kashinath Chopdekar
Bombay High Court · (2010) CriLJ 1011 : (2010) 7 RCR(Criminal) 234
Motor Vehicles Act, 1988 — Section 134Penal Code, 1860 (IPC) — Section 279, 304, 304A
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,634 of 3,665
High Courts18 Jul 2009Allowed
Amarjyot Singh Jaswant Singh Jaggi and Others Vs State of Maharashtra and Prabhakarrao Gopalrao Sabnis
Bombay High Court · (2009) 111 BOMLR 3382 : (2009) 6 MhLj 115
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100, 125, 89
High Courts18 Jul 2009Allowed
Gorai Machhimar Sahakari Sanstha Limited and Noel Vincent Kinny of Mumbai, Indian Inhabitant Vs The State of Maharashtra and Essel Infraprojects Limited
Bombay High Court · (2009) 111 BOMLR 3435
Civil Procedure Code, 1908 (CPC) — Section 80, 96Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
High Courts18 Jul 2009Dismissed
Airport Authority of India, National Airports Division and The Airport Director, Airports Authority of India, National Airports Division Vs Alcon Resort Holdings Pvt. Ltd.
Bombay High Court · (2009) 111 BOMLR 3489
Arbitration Act, 1940 — Section 14, 14(2), 16(1), 20(4), 30Limitation Act, 1908 — Article 178Limitation Act, 1963 — Article 119, 137
High Courts18 Jul 2009Dismissed
Smt. Manju Kamal Mehra Vs Mr. Kamal Pushkar Mehra Mr. Kamal Pushkar Mehra Vs Smt. Manju Kamal Mehra
Bombay High Court · AIR 2010 Bom 34 : (2009) 111 BOMLR 3535 : (2010) 7 RCR(Civil) 1907
Hindu Adoptions and Maintenance Act, 1956 — Section 13(1A), 18, 18(1), 18(2)Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 14
High Courts18 Jul 2009
Smt. Rajni Vishram Patil Vs Central Bureau of Investigation and State of Maharashtra
Bombay High Court · (2009) 07 BOM CK 0136
Constitution of India, 1950 — Article 19, 21, 226, 227Criminal Law Act, 1967 — Section 2(4)Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 164(1), 173, 173(2), 173(8)
High Courts18 Jul 2009Dismissed
Syed Abdul Razzak Aminuddin and Hazrat Gaiban Shah Baba Syed through its Chairman Syed Abdul Razzak Aminuddin Malang Badshah Quadri Vs Maharashtra State Board of Wakfs and Others
Bombay High Court · (2009) 111 BOMLR 3609
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 23 Rule 1(3), Order 7 Rule 11, 26, 80Waqf Act, 1995 — Section 56, 89
High Courts18 Jul 2009
Ramaesh K. Pullellu Vs A-Dor Welding Limited and Another
Bombay High Court · (2010) 124 FLR 1027 : (2010) 1 LLJ 172
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts18 Jul 2009Dismissed
Max Cajeton Travasso of Bombay Indian Christian Inhabitant and Peter Cajetan Travasso of Bombay Indian Christian Inhabitant Vs Mrs. I. Fernandes
Bombay High Court · (2009) 111 BOMLR 3743 : (2010) 7 RCR(Civil) 1912
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 59, 63
High Courts18 Jul 2009Allowed
Sandhya Gupta Vs Director General of Police and State of Goa Shri Hemant Laxman Kankonkar Vs Superintendent of Police, Inspector General of Police and State of Goa
Bombay High Court · (2009) 07 BOM CK 0083
Constitution of India, 1950 — Article 226, 311, 311(2), 311(3)Goa Police Subordinate Service (Discipline and Appeal) Rules, 1975 — Rule 10, 12, 13, 14
High Courts18 Jul 2009
Vandana Bharat Kauthalikar Vs State of Maharashtra and Others
Bombay High Court · (2009) 5 BomCR 49
Constitution of India, 1950 — Article 141, 142
High Courts18 Jul 2009
Shri Gajanan Narayan Joshi Vs Haridas Bhikulal Jobanputra and State of Maharashtra
Bombay High Court · (2010) 3 BC 351 : (2011) 2 CivCC 473 : (2011) 1 RCR(Criminal) 798 : (2011) 1 RCR(Criminal) 798
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 254, 260, 261, 262, 263Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 147
High Courts17 Jul 2009Dismissed
Smt. Janabai Govindrao Korche and Laxman Korche Vs Women''s Education Society and Others
Bombay High Court · (2009) 111 BOMLR 3715
Maharashtra Rent Control Act, 1999 — Section 16, 22, 22(1), 25, 45
High Courts17 Jul 2009
Union of India (UOI) Vs R. Mohankumar
Bombay High Court · (2009) 07 BOM CK 0206
High Courts17 Jul 2009Dismissed
President, Samata Shikshan Samittee, in State of Maharashtra, Secretary, Samata Shikshan Samittee in State of Maharashtra and Head Master, Dr. Babasaheb Ambedkar Vidyalaya Vs Madhav Dhotre and The Education Officer (Secondary)
Bombay High Court · (2009) 07 BOM CK 0203
Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(1), 5(2), 5(3)
High Courts17 Jul 2009
Sind Coop. Hsg. Society Vs Income Tax Officer Income Tax Commissioner Vs Sind Coop. Hsg. Society
Bombay High Court · (2009) 111 BOMLR 3416 : (2009) 226 CTR 145 : (2009) 317 ITR 47 : (2009) 182 TAXMAN 346
Contract Act, 1872 — Section 72Income Tax Act, 1922 — Section 10(1), 10(6), 10(7)Income Tax Act, 1961 — Section 10, 28(3), 80(P)
High Courts17 Jul 2009Allowed
State of Goa Vs N.S. Nayak and Sons, Engineers and Contractors
Bombay High Court · (2009) 111 BOMLR 3091
Arbitration Act, 1940 — Section 30, 34, 34(2)Arbitration and Conciliation Act, 1996 — Section 37Limitation Act, 1963 — Section 14
High Courts17 Jul 2009
Mrs. Kanchan Sanjay Gujar Vs Mr. Sanjay Bhikan Gujar
Bombay High Court · AIR 2009 Bom 151 : (2009) 111 BOMLR 3459 : (2009) 4 CivCC 509 : (2009) 2 DMC 566 : (2010) 7 RCR(Civil) 1897
Family Courts Act, 1984 — Section 13, 13(1), 13(1A), 19, 23Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20, 25Hindu Marriage Act, 1955 — Section 23
High Courts17 Jul 2009
Tukaam Laxman Karale Vs Baba Govind Sase and Maruti Vithoba Ware
Bombay High Court · (2009) 07 BOM CK 0113
Civil Procedure Code, 1908 (CPC) — Section 100Gujarat Co-operative Societies Act, 1961 — Section 49(1)Maharashtra Co-operative Societies Act, 1960 — Section 101, 41(d), 48, 65
High Courts17 Jul 2009Allowed
Agnello Caridade Lobo Vs Mr. Sanjay A. Pednekar and Others
Bombay High Court · (2009) 5 BomCR 62 : (2009) 111 BOMLR 3318
Constitution of India, 1950 — Article 226, 227, 243(O), 243K, 329Goa Village Panchayat Raj Act, 1994 — Section 10, 11, 12, 12(1), 12(2)Goa, Daman and Diu Town and Country Planning Act, 1974 — Section 134