Bombay High Court Judgments

High Courts03 Jul 2009Dismissed

Britannia Industries Limited Vs Union of India (UOI) the Government Pleader, State of Maharashtra the Government Pleader, The Controller of Legal Metrology, State of Maharashtra and Controller of Legal Metrology Maharashtra State

Bombay High Court · (2009) 5 BomCR 76 : (2009) 111 BOMLR 3245

Constitution of India, 1950 — Article 14, 19, 19(1)Customs Act, 1962 — Section 159, 25(1)Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 2, 23(1), 29, 4, 5

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High Courts03 Jul 2009Allowed

Mahesh S. Mehta Vs Harini Co-Op. HSG Soc. Ltd. and Others

Bombay High Court · (2009) 5 BomCR 89

Arbitration and Conciliation Act, 1996 — Section 17, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 40 Rule 1Maharashtra Co-operative Societies Act, 1960 — Section 91

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High Courts03 Jul 2009Dismissed

Ganesh Sahakari Sakhar Karkhana Ltd. Vs Dashrath Bajirao Nirgude and Kopergaon Dashrath Nirgude Vs Shri Ganesh Sahakari Sakhar Karkhana Ltd.

Bombay High Court · (2010) 124 FLR 307 : (2010) 1 LLJ 807

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 106

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High Courts03 Jul 2009Dismissed

Vithal Hivre Vs Sumanbai Hivre

Bombay High Court · (2009) 4 BomCR 566

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1)

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High Courts03 Jul 2009Allowed

Mohan Ajabrao Telkhade Vs The State of Maharashtra, Department of Rural Development and Water Conservation and Others

Bombay High Court · (2009) 4 BomCR 517 : (2009) 111 BOMLR 2780

Bombay Village Panchayats Act, 1958 — Section 114, 124, 14, 145, 152

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High Courts03 Jul 2009Dismissed

Yamunabai Purushottam Deogirikar, Chandrakant Purushottam Deogirikar, Sulbha Shrikrishna Landge and Prakash Purushottam Deogirikar Vs Mathurabai Nilkanth Choudhari and Others

Bombay High Court · (2009) 4 ALLMR 884

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32MCivil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 4, 100(5), 11, 144Contract Act, 1872 — Section 23

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High Courts03 Jul 2009Allowed

Sau Malti Yawalkar and Sau. Durgabai Ganorkar Vs Sagar Kautkar, The Collector and Municipal Council

Bombay High Court · (2010) 1 BomCR 117 : (2009) 4 MhLj 984

Maharashtra Local Authority Members Disqualification Act, 1986 — Section 3, 3(1)Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 6, 7, 7(1), 7(2), 7(3)

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High Courts02 Jul 2009

Inacio Rodrigues and Communidade of Bhati (Astragar ) Vs Revenue Officer and Collector appointed under Wildlife Preservation Act, 1972, Ponda Goa, The Chief Wild Life Warden, Panaji Goa and The Dy. Conservator of Forests, South Goa Division, Margao Goa

Bombay High Court · (2009) 07 BOM CK 0257

Wild Life (Protection) Act, 1972 — Section 18, 19, 21, 22

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High Courts02 Jul 2009

Shri Paixao Pereira and his wife and Smt. Francisca Pereira Vs Shri Sebastiao Pereira (since deceased represented by his legal representatives Mrs. Maria Pereira wife (dead) and Others)

Bombay High Court · (2009) 07 BOM CK 0254

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High Courts02 Jul 2009

Dhanwant Parashram Kadam Vs Smt. Putlabai Gulab Kadam and Others

Bombay High Court · (2009) 07 BOM CK 0186

Bombay Tenancy and Agricultural Lands Act, 1965 — Section 32G, 32M

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High Courts02 Jul 2009Dismissed

The Commissioner of Income Tax - 21 Vs Uttamchand Jain

Bombay High Court · (2009) 111 BOMLR 2947 : (2009) 224 CTR 473 : (2010) 320 ITR 554 : (2009) 182 TAXMAN 243

Income Tax Act, 1961 — Section 133A, 143(1), 148, 260A

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High Courts02 Jul 2009Dismissed

Commissioner of Income Tax Vs Madhukar K. Inamdar (HUF)

Bombay High Court · (2010) 229 CTR 77 : (2009) 318 ITR 149 : (2009) 185 TAXMAN 101

Income Tax Act, 1961 — Section 268A

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High Courts02 Jul 2009Allowed

Mr. John Manuel Vaz and his wife and Mrs. Elvira B. Vaz as Power of Attorney of Mr. John Manuel Vaz Vs Mrs. Iria Maria dos Milagres E Ditosa da Costa alias Iria da Costa, The Administrative Tribunal of Goa and The Additional Rent Controller II Mapusa Sub Division

Bombay High Court · (2009) 4 BomCR 521 : (2009) 111 BOMLR 2893 : (2011) 1 RCR(Rent) 202

Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 23

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High Courts02 Jul 2009Allowed

Networth Stock Broking Ltd. Vs K. Vinaya Prasad

Bombay High Court · (2009) 4 BomCR 553 : (2009) 111 BOMLR 3292

Arbitration and Conciliation Act, 1996 — Section 2, 21, 9Specific Relief Act, 1963 — Section 14, 20, 41

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High Courts01 Jul 2009Dismissed

The Special Land Acquisition Officer (I) Vs Dilip Rajaram Nemade and Namdeo Rajaram Nemade

Bombay High Court · (2009) 4 BomCR 555

Land Acquisition Act, 1894 — Section 12, 4

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High Courts01 Jul 2009Allowed

Shri Lokesh Chandra, I.A.S. Director (Transmission) Ministry of Power, Govt. of India and Mrs. Abha Shukla, I.A.S. Director, Ministry of Civil Aviation Vs The State of Maharashtra and Others

Bombay High Court · AIR 2009 Bom 147 : (2009) 4 BomCR 513 : (2009) 111 BOMLR 2747 : (2010) 5 RCR(Civil) 948

Right to Information Act, 2005 — Section 15, 15(1), 15(2), 15(4)

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High Courts01 Jul 2009Dismissed

Sharad Mor Vs Arjun Dhanwatey and Yeshwantrao Dhanwatey

Bombay High Court · (2009) 4 BomCR 523

Transfer of Property Act, 1882 — Section 52

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High Courts01 Jul 2009Dismissed

Ranjeet Sanghvi carrying on business in the name and style of Sanghvi Enterprises, a Sole Proprietor Vs The Commissioner of Customs (Adjudication)

Bombay High Court · (2009) 111 BOMLR 3162 : (2009) 168 ECR 17 : (2009) 241 ELT 161

Customs Act, 1962 — Section 11, 111, 112, 5Foreign Trade (Development and Regulation) Act, 1992 — Section 3

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High Courts01 Jul 2009Dismissed

Vishram Chandrakant Dalvi Vs The Daily Publications, (A Division of Nalanda Exports Pvt. Ltd.) and Another

Bombay High Court · (2009) 5 BomCR 95 : (2009) 123 FLR 631 : (2010) 1 LLJ 513

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts01 Jul 2009Dismissed

Sukhadeo Meshram Vs Smt. Shobhatai Bagde

Bombay High Court · (2009) 4 BomCR 525

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 117, 120, 29, 32G, 36

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