COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,641 of 3,665

High Courts01 Jul 2009Dismissed

Shri R.P. Dorasthawar Vs The Director, Western Regional Instrumentation Centre and Another

Bombay High Court · (2010) 1 ALLMR 236 : (2009) 6 MhLj 263

Bombay University Act, 1974 — Section 2(1), 2(17), 2(23), 4(4), 77AConstitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 25H, 25N

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High Courts01 Jul 2009Dismissed

Kailash Mahadeo Mhaske and Another Vs Vasant Changdeo Gaikwad

Bombay High Court · (2009) 4 BomCR 552

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High Courts30 Jun 2009Dismissed

Shri Agnelo Jose Inacio D''Silva and Smt. Francisca Crasto Angelo D''Silva Vs Smt. Inacia Crasto D''Silva, alias Enacio Crasto, Smt. Ana Rosa D''Silva, Shri Rosario Francisco Asis D''Silva, alias Francisco Silva and Shri Egidio Mario Esperdiao D''Silva

Bombay High Court · (2009) 06 BOM CK 0119

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High Courts30 Jun 2009

A.V.K. Poduval Vs Chief General Manager, State Bank of India and Deputy General Manager, Bombay Zonal Office, State Bank of India

Bombay High Court · (2009) 6 BomCR 234 : (2009) 4 LLJ 825

Constitution of India, 1950 — Article 226

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High Courts30 Jun 2009

Eskay Engineers Vs Bharat Sanchar Nigam Limited, Raigad Telecom Division

Bombay High Court · (2009) 4 ARBLR 369 : (2009) 6 BomCR 176

Arbitration and Conciliation Act, 1996 — Section 2(1), 31(4), 31(7), 34, 34(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10

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High Courts30 Jun 2009

The Commissioner of Income Tax Vs Hindustan Hotels Ltd. and The Income Tax Appellate Tribunal, Panaji Bench

Bombay High Court · (2009) 111 BOMLR 2880 : (2009) 226 CTR 454

Income Tax Act, 1961 — Section 140A, 143(1), 143(3), 154, 234C

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High Courts30 Jun 2009Dismissed

Indiabulls Financial Services Ltd. Vs Loyal Motors Pvt. Ltd.

Bombay High Court · (2009) 111 BOMLR 3129

Arbitration Act, 1940 — Section 20, 41Arbitration and Conciliation Act, 1996 — Section 2(1), 36, 42, 9Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts30 Jun 2009Dismissed

Mr. Albert Fernandes Vs Village Panchayat Chicalim and The State of Goa

Bombay High Court · (2009) 06 BOM CK 0012

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High Courts30 Jun 2009Allowed

Shahaji Mattapattil and Others Vs State of Maharashtra

Bombay High Court · (2010) CriLJ 1997

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 465Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 21, 27, 42

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High Courts29 Jun 2009

Smt. Surajabai Motilal Binayakya Jain Vs The General Manager, Maharashtra State Road Transport Corporation and Others

Bombay High Court · (2009) 06 BOM CK 0125

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High Courts29 Jun 2009

Shri Rosario Rodrigues (Deceased) Through LR''s. Vs Shri Inacio Placidinho Dos Martires Fernandes (Deceased) Through LR''s.

Bombay High Court · (2009) 06 BOM CK 0121

Bombay (Extension of Jurisdiction to Goa, Daman and Diu) Act, 1981 — Section 3, 4

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High Courts29 Jun 2009Dismissed

Government of Goa Vs Jaisu Shipping Co. Pvt.Ltd. Salgaonkar Mining Industries Private Limited

Bombay High Court · (2009) 06 BOM CK 0111

Arbitration and Conciliation Act, 1996 — Section 17, 18, 2(e), 28, 36Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Goa Tourist Places (Protection And Maintenance) Act, 2001 — Section 7, 8

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High Courts29 Jun 2009

Ratnakar P.M. Vs UCO Bank and Others

Bombay High Court · (2009) 122 FLR 950 : (2010) 1 LLJ 37

Constitution of India, 1950 — Article 226UCO Bank Officer Employees (Conduct) Regulations, 1976 — Regulation 3

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High Courts29 Jun 2009Dismissed

Shri Nilesh H. Shetye Vs Shri Sharadchandra C. Salkar, Excel Sales and Services and State

Bombay High Court · (2009) 06 BOM CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138Partnership Act, 1932 — Section 39(3), 56, 69, 69(1), 69(2)

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High Courts29 Jun 2009

In Re: Reliance Industries Ltd.

Bombay High Court · (2009) 151 CompCas 124 : (2009) 94 SCL 35

Companies (Court) Rules, 1959 — Rule 34Companies Act, 1956 — Section 391, 391(2), 393, 394

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High Courts26 Jun 2009Dismissed

Smt. Taramati H. Wadker and Others Vs Mr. Rui J. Valladares and Others

Bombay High Court · (2009) 06 BOM CK 0099

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High Courts26 Jun 2009Allowed

Smt. Sushila Gopal Patil and Others Vs Shri Reshmasing Mehersing Khanguda and Others

Bombay High Court · (2009) 6 BomCR 346 : (2009) 111 BOMLR 2774 : (2011) 2 RCR(Rent) 41

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A1, 31H

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High Courts26 Jun 2009

Punjababa Govardhane Vidyavikas and Another Vs Govind Pundlik Jadhav and Another

Bombay High Court · (2009) 6 MhLj 119 : (2009) 8 SLR 127

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 340

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High Courts26 Jun 2009

Shobha Mhatardev Lomte Vs Mhatardev Tukaram Lomte

Bombay High Court · AIR 2009 Bom 160 : (2010) 3 CivCC 393 : (2010) 3 RCR(Civil) 64

Hindu Marriage Act, 1955 — Section 10, 24, 9

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High Courts26 Jun 2009Dismissed

Mr. Menino Dias Vs Mr. Vassanta N. Quenim (Since deceased), through his legal representatives: Mr. Raju Vassanta Keni, alias Raju Vassanta Quenim, Mrs. Shanta Ananta Naique Sardessai alias Shanta Vassanta Quenim and Mr. Mahesh Vasant Keny

Bombay High Court · (2009) 06 BOM CK 0013

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