COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,639 of 3,665

High Courts07 Jul 2009Allowed

Thaki Hashya Bhoir decd. thru'' Lrs (Manjibai G. Bhagat, Namdeo G. Bhagat and Baliram G. Bhagat) and Krishna Dunkarya Bhoir decd. thru'' Lrs (Baliram K. Bhoir, Parashuram K. Bhoir, Baburao K. Bhoir and Hasubai K. Bhoir) thru'' Prakash V. Deodhar Vs Special Land Acquisition Officer

Bombay High Court · (2009) 07 BOM CK 0185

Land Acquisition Act, 1894 — Section 11, 18, 30, 31, 34

High Courts07 Jul 2009Dismissed

Mohanlal Bhagwan Pandey, Apurva Co-op. Hsg. Soc. Ltd. Vs Apurva Co-op. Hsg. Soc. Ltd., The Divisional Joint Registrar of Co-operative Societies and The Dy. Registrar of Co-operative Societies

Bombay High Court · (2009) 5 MhLj 330

High Courts07 Jul 2009Dismissed

Shri Murgappa Shivarudrappa Vs Shri Amarsihna Babasaheb Dafale

Bombay High Court · (2009) 6 BomCR 197

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32G, 32O, 32P, 32P(1)Constitution of India, 1950 — Article 227

High Courts07 Jul 2009Allowed

Waman Atmaram Lavand and Krishnabai Atmaram Lavand Vs Dattatraya @ Dattu Baba Lavand, Babu Aba Lavand and The Maharashtra Revenue Tribunal

Bombay High Court · (2009) 111 BOMLR 3431

Bombay Tenancy and Agricultural Lands Act, 1976 — Section 32G, 32M, 43, 84C

High Courts07 Jul 2009Dismissed

Kashinath Narayan Gharat since deceased through L.Rs., Daya Kashinath Gharat and Others Vs Maharashtra State Electricity Distribution Company Ltd. and Another

Bombay High Court · (2009) 5 BomCR 93 : (2009) 123 FLR 633

Constitution of India, 1950 — Article 226, 227

High Courts07 Jul 2009Dismissed

Girdharilal Tekade Vs The Education Officer (Secondary) and Others

Bombay High Court · (2009) 6 MhLj 91 : (2009) 7 SLR 675

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 3

High Courts07 Jul 2009

Kopran Ltd. Vs Union of India (UOI)

Bombay High Court · (2010) 17 STR 115 : (2011) 30 STT 166

High Courts07 Jul 2009

Shaikh Shahnawaz Ali Vs Commissioner of C. Ex. and . Customs

Bombay High Court · (2012) 26 STR 490

High Courts06 Jul 2009Allowed

Sanjay Dagadappa Kapse Vs State of Maharashtra and Others

Bombay High Court · (2010) 1 ALLMR 263 : (2009) 6 BomCR 203

High Courts06 Jul 2009

United Chemicals Vs APC Pharmaceuticals and Chemicals Ltd., Mitsui O.S.K. Lines (H.K.) Ltd. and National Insurance Company Ltd.

Bombay High Court · (2009) 07 BOM CK 0192

High Courts06 Jul 2009

Smt. Veena Prafulchandra Dalal Vs Jitendra Pannalal and Another

Bombay High Court · (2009) 07 BOM CK 0191

Hindu Succession Act, 1956 — Section 15, 16Maharashtra Rent Control Act, 1999 — Section 33, 33(1), 33(2)

High Courts06 Jul 2009Dismissed

Satish Kumar Agarwal Vs The State

Bombay High Court · (2009) 111 BOMLR 2928

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374, 428, 433Evidence Act, 1872 — Section 106, 24Penal Code, 1860 (IPC) — Section 302, 309

High Courts06 Jul 2009Dismissed

Manharlal Narbheram Parekh of Bombay and as a Karta of Manharlal N. Parekh (Huf) Vs Shri Vijayraj Singhji, being the heir and legal representative of Late His Highness Dr. Virbhadrasinghji Krishnakumarsinghji Gohil and heir and legal representative of Smt. Brijraj Nandini Deviba

Bombay High Court · (2009) 07 BOM CK 0163

Arbitration and Conciliation Act, 1996 — Section 17, 9Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 1(2)

High Courts06 Jul 2009Dismissed

Masjid Alfuddin Ahle Hadis Trust Vs Jamil Ahamad Driver and Seikha Jabiullah

Bombay High Court · (2009) 07 BOM CK 0048

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 43 Rule 1, 104Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 23(2), 28Maharashtra Rent Control Act, 1999 — Section 33, 34

High Courts06 Jul 2009

Shri Raimalbua Sansthan - Trust Vs Sumanbai Wankhade and Ashok Wankhade, Ashok Wankhede (Died) through legal LRs. (Smt. Taibai Ashok Wankhede, Nilesh Wankhede, since minor through his mother Smt. Taibai Ashok Wankhede and Sachin Wankhede Since minor through his mother Smt. Taibai Ashok Wankhede)

Bombay High Court · (2010) 1 BomCR 289

Constitution of India, 1950 — Article 227Societies Registration Act, 1860 — Section 2(13), 6Trusts Act, 1882 — Section 47, 48

High Courts03 Jul 2009Dismissed

Bipin Synthetics Pvt. Ltd. Vs The State of Maharashtra, The Commisioner of Sales Tax and The Union of India (UOI)

Bombay High Court · (2009) 6 BomCR 204 : (2009) 24 VST 309

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Bombay Sales Tax Act, 1959 — Section 5, 5(2)Central Sales Tax Act, 1956 — Section 14, 15

High Courts03 Jul 2009

ICICI Bank Limited and Ms. Sangeeta Mhatre, Senior General Manager Vs State of Maharashtra and Joint Commissioner of Sales Tax, (Appeals)

Bombay High Court · (2009) 111 BOMLR 3532 : (2009) 26 VST 552

Maharashtra Value Added Tax Act, 2002 — Section 26

High Courts03 Jul 2009

Dr. Dinshah Dhunjishah Gagrat Vs Viloo Byramji Plumber and Another

Bombay High Court · (2009) 6 BomCR 128 : (2009) 111 BOMLR 3325

High Court (Original Side) Rules — Rule 399 , 400Limitation Act, 1963 — Article 137, 17, 17(1)

High Courts03 Jul 2009Dismissed

Shobha Deshmukh Vs Jagannath Shinde and Others

Bombay High Court · (2009) 4 BomCR 575 : (2009) 111 BOMLR 3146

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 11, 151, 152, 153A

High Courts03 Jul 2009

Modi Fibres Limited Vs Modi Rubber Limited and Others

Bombay High Court · (2009) 4 BomCR 547 : (2009) 111 BOMLR 3154 : (2009) 151 CompCas 181 : (2009) 94 SCL 102

Companies Act, 1956 — Section 10F, 111, 111(14), 111(4), 111AEvidence Act, 1872 — Section 58