High Courts13 Jul 2009Allowed
Satramadas Ramdas and Others Vs State of Maharashtra and Others
Bombay High Court · (2010) 3 BomCR 894 : (2009) 6 MhLj 968(1)
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 14, 33
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,637 of 3,665
High Courts10 Jul 2009Dismissed
Sheila Jehangir Malbari alias Sheila Cyrus Talyerkhan and Col. J.C. Khanna Vs Ravindra M. Shah Smt. Sheila J. Malabari and Mr. Ravindra M. Shah Vs Col. A.R. Nageshkar alias Amrit Rathinathan Nageshkar and Another
Bombay High Court · (2009) 07 BOM CK 0182
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts10 Jul 2009Dismissed
Subhash Ramchandra Dumbre Vs Maharashtra State Co-operative Agricultural and Rural Development Bank Ltd. and Others
Bombay High Court · (2009) 5 BomCR 88 : (2009) 123 FLR 298 : (2010) 2 LLJ 632
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts10 Jul 2009
Govind @ Bhai Ganesh Tilve Vs Vikram Kumar, District Magistrate, The State of Maharashtra and Election Commission
Bombay High Court · (2009) 07 BOM CK 0148
Arms Act, 1959 — Section 17Constitution of India, 1950 — Article 324Criminal Procedure Code, 1973 (CrPC) — Section 107, 144
High Courts10 Jul 2009Dismissed
Siddhi Daubhal and Kasabai Chunilal Daubhal Vs Suresh Prohit and Chunilal Daubhal
Bombay High Court · (2009) 9 BomCR 857
High Courts10 Jul 2009
Indian Planetary Society Vs Central Board of Direct Taxes and Others
Bombay High Court · (2009) 227 CTR 247 : (2009) 318 ITR 102 : (2010) 187 TAXMAN 263
Income Tax Act, 1961 — Section 35, 35(1), 4(A)(5)
High Courts10 Jul 2009Dismissed
Suresh Bapurao Landge and Others Vs Special Land Acquisition Officer and Deputy Collector, Pench Project, Western Coal Fields Limited and State of Maharashtra
Bombay High Court · (2009) 6 BomCR 199
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4, 6
High Courts10 Jul 2009Allowed
Raymond Limited Vs Commissioner of C. Ex.
Bombay High Court · (2010) 258 ELT 187
High Courts09 Jul 2009
Mr. Ramchandra Namdev Volvoikar and Mrs. Roshan Ramchandra Volvoikar Vs Mrs. Cristalina Pereira and Mr. Filipe Nere Pereira
Bombay High Court · (2009) 07 BOM CK 0255
Constitution of India, 1950 — Article 226, 227
High Courts09 Jul 2009Dismissed
Milind Pandharinath Behere Vs Union Bank of India and Others
Bombay High Court · (2010) 2 LLJ 542
High Courts09 Jul 2009
Mr. Michael Patrick Hayes Vs The State of Goa
Bombay High Court · (2009) 07 BOM CK 0251
Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 1910 — Section 43, 46Information Technology Act, 2000 — Section 2(o)
High Courts09 Jul 2009
Dena Bank Vs Ashraf Yunus Shaikh Ashraf Yunus Shaikh Vs Dena Bank
Bombay High Court · (2009) 6 BomCR 182 : (2009) 123 FLR 626 : (2010) 2 LLJ 91 : (2010) 4 SLR 625
Industrial Disputes Act, 1947 — Section 10(1), 10(2A), 25F
High Courts09 Jul 2009
Shri Laxmikant D. Naik Karmali, Shri Bhaskar D. Naik Karmali and Shri Narendra D. Naik Karmali represented herein by his Power of attorney holder, Shri Laxmikant D. Naik Karmali Vs State of Goa and The Executive Engineer, Works Division XVIII (Roads-Central), Public Works Department
Bombay High Court · (2009) 07 BOM CK 0188
Constitution of India, 1950 — Article 3Court Fees Act, 1870 — Section 19Land Acquisition Act, 1894 — Section 18
High Courts09 Jul 2009
State of Maharashtra Vs Vijay Waman Patil and Others
Bombay High Court · (2009) 07 BOM CK 0172
Criminal Procedure (Amendment) Act, 2005 — Section 372, 378, 378(1)Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 378(2), 378(3), 378(4)General Clauses Act, 1897 — Section 6
High Courts09 Jul 2009Dismissed
Gajanan Uddhaorao Garole Vs State of Maharashtra, Department of Technical Education and Others
Bombay High Court · (2009) 6 BomCR 170 : (2009) 123 FLR 473
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9
High Courts09 Jul 2009Allowed
Abhishek Umbarkar Vs Prashant Vidyadharrao Deotale, Sau. Manikbai Umbarkar and Shriram Umbarkar
Bombay High Court · (2009) 07 BOM CK 0166
High Courts09 Jul 2009
Hamida Haji Haroon, Munaf Haji Haroon, Saira Akthar Aziz and Farina Shakil Sacrani Vs Khairunnisa Haji Mohammed and Others
Bombay High Court · (2009) 5 BomCR 55 : (2010) 6 RCR(Civil) 733
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 5 Rule 20, Order 5 Rule 20(1A), Order 5 Rule 9, Order 9 Rule 13
High Courts09 Jul 2009Dismissed
Santosh Bhau Humane Vs The State of Maharashtra
Bombay High Court · (2009) 111 BOMLR 2908
Criminal Procedure Code, 1973 (CrPC) — Section 221(1), 221(4), 221(5), 222, 223Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 302
High Courts09 Jul 2009Dismissed
Municipal Council Vs Tukaram Kisan Patil Tukaram Kisan Patil Vs Municipal Council
Bombay High Court · (2009) 07 BOM CK 0139
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 106Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9
High Courts09 Jul 2009
Prof Olivinho J.F. Gomes Vs The Chief Secretary State of Goa, The Vice Chancellor Goa University, The Registrar, Goa University and The Director of Accounts, Govt. of Goa
Bombay High Court · (2009) 5 BomCR 84 : (2009) 111 BOMLR 2863
Central Civil Services (Pension) Rules, 1972 — Rule 19, 48A, 49, 49(2), 7Constitution of India, 1950 — Article 14, 21, 226, 309