COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,636 of 3,665

High Courts15 Jul 2009

State of Goa Vs Shri Edward Sequeira (since deceased represented by his widow), Smt. Maria Belmira Pires alias Maria Belmira Pires e Sequeira, Shri Joao Antonio Thomas Savio Sequeira and Shri Thomas D''Aquinho A. Sequeira

Bombay High Court · (2009) 07 BOM CK 0097

Negotiable Instruments Act, 1881 (NI) — Section 18, 4

High Courts15 Jul 2009

The Commissioner of Income Tax Vs The Goa Urban Co-operative Bank Ltd.

Bombay High Court · (2009) 07 BOM CK 0096

Banking Regulation Act, 1949 — Section 24Income Tax Act, 1961 — Section 260A, 80P(2)

High Courts15 Jul 2009Dismissed

Friends Social Circle and Mugal National Urdu Girls School Vs The Presiding Officer, Asif Ahmed Khan, The Education Officer (Secondary) and Ku. Rashidabegum Mustaq Ahmed

Bombay High Court · (2009) 6 BomCR 192 : (2009) 123 FLR 640 : (2010) 6 SLR 518

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5

High Courts15 Jul 2009Dismissed

Deputy Collector (L.A.) and The Executive Engineer, W.D. XIV (NH), P.W.D. Vs Alexandre J. J. Menezes Gama, Adolfo Savio Menezes Gama Grisoli, (dead) represented by legal heirs Mrs. Maria Clementina da Gama, Olavo Maria Menezes Gama Grisoli and Joaquim Vitorino Santana Lud-Jerry Menezes Gama through their duly Constituted Attorney Ubaldino Menezes Gama

Bombay High Court · (2009) 07 BOM CK 0069

Land Acquisition Act, 1894 — Section 4

High Courts15 Jul 2009

The State of Maharashtra Vs Mehmuda Shikshan and Mahila Gramin Vikas Bahuudheshiya Sanstha and The Registrar, Nagpur University

Bombay High Court · (2009) 07 BOM CK 0041

Constitution of India, 1950 — Article 30, 30(1)National Commission for Minority Educational Institutions Act, 2004 — Section 10, 10(1), 10(2), 11, 12

High Courts15 Jul 2009Allowed

Deepak Narayan Bhandarkar Vs Chairman, Union Bank of India and Others

Bombay High Court · (2009) 123 FLR 1021 : (2010) 2 LLJ 399 : (2010) 2 SLR 298

High Courts14 Jul 2009Dismissed

Mr. Camilo Miranda Vs Mr. Ulhas alias Balkrishna V. Falary

Bombay High Court · (2009) 07 BOM CK 0250

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

High Courts14 Jul 2009

Shri Yeshwant V.S. Verenkar since deceased through his legal representatives (Smt. Bhimoroti Yeshwant Shet Verenkar (since deceased) through legal representatives and Others) Vs Land Acquisition Officer, PWD (Cell) and Ex-Engineer, W.D. XV, P.W.D.

Bombay High Court · (2009) 07 BOM CK 0231

Land Acquisition Act, 1894 — Section 18, 4

High Courts14 Jul 2009Allowed

Smt. Santana P.B. Pereira and Others Vs The Deputy Collector (LAC) and The Chairman, Goa Daman and Diu Housing Board

Bombay High Court · (2009) 07 BOM CK 0202

Land Acquisition Act, 1894 — Section 24, 54

High Courts14 Jul 2009

Mohan Sampatrao Torsale and Others Vs The Railway Goods Clearing and Forwarding Estb., Labour Board, Mr. Jaywant Vitthal Bhandilkar, Mukadam of Toli No. 1B and Maharashtra Mathadi and General Kamgar Union Mr. Jaywant Vitthal Bhandilkar, Mukadam of Toli No. 1B and Maharashtra Mathadi and General Kamgar Union Vs Mohan Sampatrao Torsale and Others Akhil Bhartiya Mathadi, Transport and General Kamgar Union, A registered Trade Union Vs Railway Goods Clearing and Forwarding Estb., Labour Board and Others

Bombay High Court · (2010) 1 LLJ 746

Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 3(3), 4, 7, 7(1), 7(4)

High Courts14 Jul 2009

Ravindra Singh Bhati, Appraising Officer and Others Vs Union of India (UOI) and Others Union of India (UOI) and The Commissioner of Customs (General) Vs M.N. Dhar and Others

Bombay High Court · (2009) 07 BOM CK 0150

Administrative Tribunals Act, 1985 — Section 20

High Courts14 Jul 2009Dismissed

Ramnath Ganpati Vs Chetandas Panjwani (since deceased) legal representatives Harkishan Panjwani and etc.

Bombay High Court · (2009) 07 BOM CK 0138

Contract Act, 1872 — Section 183, 185, 186, 187, 192Transfer of Property Act, 1882 — Section 105, 106, 7

High Courts14 Jul 2009Allowed

Chandrakant Pundlikrao Randive Vs Lalit Kantilal Thakkar and Others

Bombay High Court · (2009) 6 BomCR 164

Maharashtra Rent Control Act, 1999 — Section 58

High Courts14 Jul 2009Dismissed

State of Goa and The Land Acquisition Officer Vs Smt. Maria Requela Lopes

Bombay High Court · (2009) 07 BOM CK 0084

Land Acquisition Act, 1894 — Section 18, 4

High Courts14 Jul 2009Dismissed

Shri Pedro Fernandes Vs Shri Pedro Concessao Mario Gonsalves, Smt. Rumaldino Dourado and Cabido de Se Primacial de Goa

Bombay High Court · (2009) 07 BOM CK 0078

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

High Courts14 Jul 2009Dismissed

VPK Urban Co-operative Credit Society Limited Vs Shri Krishna Fati Naik and State of Goa

Bombay High Court · (2009) 07 BOM CK 0030

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

High Courts14 Jul 2009Dismissed

Shri Sanjabji Tari and another Vs Shri Kishore S. Borcar

Bombay High Court · (2009) 07 BOM CK 0029

Criminal Procedure Code, 1973 (CrPC) — Section 127, 362, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts14 Jul 2009

State Vs Samson D''Souza and Placido Carvalho

Bombay High Court · (2009) 07 BOM CK 0028

Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 109, 173, 201, 302, 328

High Courts14 Jul 2009Dismissed

V.A. Kamat Bros. and Others Vs Income Tax Officer

Bombay High Court · (2010) 228 CTR 290 : (2010) 325 ITR 274

Income Tax Act, 1961 — Section 139(1), 139(4), 142, 142(1), 143

High Courts13 Jul 2009Dismissed

Wasan Realtors Pvt. Ltd. Vs The Official Liquidator of Meltron Semconductors Ltd. (in Liquidation)

Bombay High Court · (2010) 3 ALLMR 375 : (2009) 94 SCL 187

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 77, Order 21 Rule 77(2), Order 21 Rule 78, Order 21 Rule 89, Order 21 Rule 90Companies (Court) Rules, 1959 — Rule 9