High Courts23 Jun 2009Dismissed
Ramkumar Vaidyanath Pal Vs State of Maharashtra
Bombay High Court · (2010) CriLJ 333 : (2011) 7 RCR(Criminal) 1075
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,643 of 3,665
High Courts23 Jun 2009Dismissed
Shri Ramchandra Wagh Vs Smt. Rajashree Bhoosereddy, The Additional Collector and The Rent Controller
Bombay High Court · (2009) 6 MhLj 972
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts23 Jun 2009Allowed
Central Bank of India Vs Sanjay E. Dolaskar
Bombay High Court · (2010) 124 FLR 305 : (2010) 1 LLJ 826
Industrial Disputes Act, 1947 — Section 2(OO), 25(F)
High Courts22 Jun 2009Allowed
Vijay Surendra Jayakar of Bombay Indian Inhabitant Vs Union of India (UOI) and Others
Bombay High Court · (2009) 318 ITR 382
Income Tax Act, 1961 — Section 269UC, 269UD(1A), 269UK
High Courts22 Jun 2009Allowed
Shri Thomas A. Fernandes Vs The Director of Education, Government of Goa, State of Goa and The Headmistress, Government High School
Bombay High Court · (2009) 06 BOM CK 0064
High Courts22 Jun 2009
Shalini Vaman Godbole Vs Special Land Acquisition Officer, Special Unit and Others Solapur Municipal Corporation Vs Shri Shankar Ramchandra Mate (deceased) through his heirs 1. Smt. Umabai Shankar Mate and Others The State of Maharashtra and Others Vs Shri Mahadeo Ramchandra Mate (deceased) through his Lrs. 1A. Sou. Malati Keshav Bhide and Others
Bombay High Court · (2009) 111 BOMLR 2759
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Constitution of India, 1950 — Article 254Land Acquisition Act, 1894 — Section 18, 23, 23(1), 24, 4
High Courts22 Jun 2009Allowed
Sudhirkumar Krishnalal Sahani Vs Nagar Parishad/Nagar Palika/Municipal Council
Bombay High Court · (2009) 06 BOM CK 0060
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 148
High Courts22 Jun 2009
P.A. Karkhanis Vs UCO Bank and Executive Director, Reviewing Authority
Bombay High Court · (2009) 111 BOMLR 2827 : (2010) 124 FLR 1107 : (2010) 1 LLJ 227
Constitution of India, 1950 — Article 226UCO Bank Officer Employees (Conduct) Regulations, 1976 — Rule 3
High Courts22 Jun 2009Dismissed
Shri Sanjay Z. Rane, Smt. Zanyogita Z. Rane, Shri Jitendra Z. Rane and Smt. Jyoti Botelho Vs Smt. Saibai S. Dubaxi (since deceased through her legal representatives Motiben Shivaji Nadkarni and Others) and Smt. Manoramabai Rauji Rane (deceased by her legal representative Shri Fatesingh Raoji Rane and Others)
Bombay High Court · (2010) 1 ALLMR 855 : (2009) 111 BOMLR 2668
Bombay (Extension of Jurisdiction to Goa, Daman and Diu) Act, 1981 — Section 13, 3, 4, 7(2), 7(3)Civil Procedure Code Amendment Act, 2002 — Section 100A, 4Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 12, Order 7 Rule 7
High Courts22 Jun 2009
The State of Maharashtra Vs Ranjeet Constructions, Engineers and Contractors
Bombay High Court · (2009) 06 BOM CK 0043
Arbitration Act, 1940 — Section 29, 30, 8, 9
High Courts22 Jun 2009Dismissed
Mrs. Arlinda Dias and Mr. Socorro Dias (Mr. Roy Dias, Mrs. Fermila Dias and Mr. Ely Dias) Vs The Margao Co-operative Housing Society Ltd.
Bombay High Court · (2010) 1 ALLMR 248 : (2009) 111 BOMLR 2787 : (2009) 6 MhLj 343
Bombay Municipal Corporation Act, 1888 — Section 217(1), 218D(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100AMaharashtra Co-operative Societies Act, 1960 — Section 164
High Courts22 Jun 2009Dismissed
Dineshbhai Oza Vs Dena Bank and Another
Bombay High Court · (2009) 6 BomCR 242 : (2010) 1 LLJ 518
Constitution of India, 1950 — Article 14Dena Bank (Employees) Pension Regulations, 1955 — Regulation 22, 3Income Tax Act, 1961 — Section 10(10AA)
High Courts22 Jun 2009
Petroleum Employees Union Vs Chief Labour Commissioner and Others
Bombay High Court · (2009) 6 BomCR 383 : (2009) 122 FLR 1068 : (2009) 4 LLJ 745
High Courts22 Jun 2009Dismissed
New Millennium Bakers Vs Sanjay Arolkar Proprietor of Shree Shantadurga Traders and The State
Bombay High Court · (2009) 06 BOM CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Jun 2009Dismissed
VPK Urban Co-operative Credit Society Limited Vs Shri Ramesh Mahabaleshwar Naik and another
Bombay High Court · (2009) 06 BOM CK 0001
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Jun 2009Allowed
Mahendra Manilal Shah and etc. Vs Rashmikant Mansukhlal Shah and Another
Bombay High Court · (2010) CriLJ 4357
Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 167, 397(2), 397(3), 437, 437(1)Penal Code, 1860 (IPC) — Section 307, 336, 34, 341, 420
High Courts19 Jun 2009Dismissed
In Re: Reliance Communications Infrastructure Ltd.
Bombay High Court · (2009) 151 CompCas 538
Companies Act, 1956 — Section 100, 101, 102, 103, 391
High Courts19 Jun 2009Dismissed
The Commissioner of Sales Tax Maharashtra State Vs Rolta Computer and Industries Private Limited
Bombay High Court · (2009) 25 VST 322
Constitution of India, 1950 — Article 366(29A)Maharashtra Sales Tax on the Transfer of the Right to use any goods for any purpose Act, 1985 — Section 2(10), 3, 4, 61(1)
High Courts18 Jun 2009
The State of Maharashtra and The Executive Engineer, L.M.I. Division Vs Balaji Raosaheb Shinde and The Member, Industrial Court
Bombay High Court · (2009) 6 BomCR 253 : (2009) 111 BOMLR 2800 : (2011) 1 SLR 89
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts18 Jun 2009
Latika Gorakh Mate Vs The Secretary, Rural Education Society, The Education Officer (Primary) Zilla Parishad and The State of Maharashtra School Education Department
Bombay High Court · (2009) 111 BOMLR 2884
Bombay University Act, 1974 — Section 42Constitution of India, 1950 — Article 226, 227, 311Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11, 11(2), 4(6), 9