High Courts18 Jun 2009Dismissed
Vivek Damodar Malvi (Dr.) Vs Vaidehi Vivek Malvi
Bombay High Court · (2009) 6 BomCR 363 : (2011) 1 RCR(Civil) 57 : (2011) 1 RCR(Civil) 57
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100, 103, 99
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,644 of 3,665
High Courts18 Jun 2009
Umesh Shrikant Shetye Vs The Collector and Others
Bombay High Court · (2010) 1 ALLMR 201 : (2009) 6 BomCR 368
Maharashtra Local Authority Members Disqualification Act, 1986 — Section 2, 2(1), 3, 3(1), 3(2)
High Courts18 Jun 2009
Pravin Vijaykumar Taware, Tejsingh Shrihari Taware and Karan Tejsingh Taware Vs The Special Executive Magistrate and The State Government of Maharashtra Shri Sunil Ramchandra Chavan (At present Lodged at Yerawada) Central Jail Vs Special Executive Magistrate, Pune Rural Division, Senior Inspector of Police and The State of Maharashtra
Bombay High Court · (2009) 111 BOMLR 3166
Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111
High Courts18 Jun 2009Dismissed
Gangadhar Pandurang Puranik Vs Dnyanoba Nivrutti Mundhe and Others
Bombay High Court · (2009) 06 BOM CK 0050
Limitation Act, 1963 — Article 64, 27
High Courts18 Jun 2009Dismissed
Namdeo Dada Badhe, Ramchandra Dada Phopase and Suryabhan Tatyaba Pinjari Vs Balu Patilbua Khapake and Others
Bombay High Court · (2009) 06 BOM CK 0049
Bombay Service Inams (Useful to Community) Abolition Act, 1953 — Section 12Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32MLimitation Act, 1963 — Section 27, 28
High Courts18 Jun 2009
Narayan Suryawanshi and Sau. Shivkanta Suryawanshi Vs The State of Maharashtra and Sambhaji Tekale
Bombay High Court · (2009) 111 BOMLR 2923
Bombay Village Panchayats Act, 1958 — Section 14, 14(J)(3)Constitution of India, 1950 — Article 226, 227
High Courts17 Jun 2009Dismissed
Kaikhosrou (Chick) Kavasji Framji of Indian Inhabitant and Jawahir (Jerry) Kavasji Framji of Indian Inhabitant Vs The Union of India (UOI) and Smt.Gita Kashyap, Defence Estate Officer and Estates Officer under the Public Premises (Eviction of Unauthorised Occupants) Act, 1971
Bombay High Court · (2009) 5 BomCR 200 : (2009) 111 BOMLR 2641
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Companies Act, 1956 — Section 3
High Courts17 Jun 2009
Red Carpet Films Ltd. Vs Eros International Films Pvt. Ltd. (Formerly known as Eros Pictures Pvt. Ltd.) and Eros International Media Pvt. Ltd. (formerly known as Eros Multimedia Pvt. Ltd.)
Bombay High Court · (2009) 5 BomCR 167 : (2009) 111 BOMLR 2422
Arbitration and Conciliation Act, 1996 — Section 1(8), 11, 16, 36, 5
High Courts17 Jun 2009Dismissed
Omprakash Kawaduji Desai and Others Vs State of Maharashtra and Others
Bombay High Court · (2009) 6 BomCR 366
Bombay Village Panchayats Act, 1958 — Section 145(1A)Constitution of India, 1950 — Article 226, 227
High Courts17 Jun 2009Dismissed
Shri Sher Singh Vs State of Goa (Anti Narcotic Cell)
Bombay High Court · (2009) 06 BOM CK 0100
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 57
High Courts17 Jun 2009Dismissed
Hindustan Lever Ltd. Vs Contract Laghu Udyog Kamgar Union and Others
Bombay High Court · (2009) 06 BOM CK 0093
Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 23Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(2), 12, 2, 21
High Courts17 Jun 2009
Chandrakant G. Chury of Mumbai Indian Inhabitant Vs The Commissioner, Municipal Corporation of Greater Bombay and Others
Bombay High Court · (2009) 06 BOM CK 0072
High Courts17 Jun 2009Allowed
Smt. Leela Bhagwansingh Advani, Shyam Niwas Cooperative Housing Society, Anil Bhagwansingh Advani, Shyam Niwas Cooperative Housing Society and Smt. Aruna Bhagwansingh Advani, Shyam Niwas Cooperative Housing Society Vs State of Maharashtra under Order XXVII, Rule 4 of the Code of Civil Procedure, 1908 and Others
Bombay High Court · (2009) 06 BOM CK 0044
Constitution of India, 1950 — Article 141, 226Land Acquisition Act, 1894 — Section 16, 17A, 30, 36, 4
High Courts16 Jun 2009
Mrs. Shobhana Bhartia and Others Vs State of Maharashtra and Shri Ajay Ganesh Ubale
Bombay High Court · (2009) 111 BOMLR 2433
Central Civil Services (Conduct) Rules, 1964 — Rule 19Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 192, 198, 198(B), 198(B)(13), 199
High Courts16 Jun 2009Allowed
The State of Maharashtra Vs Swaraj Shrikant Thackrey @ Raj Thackrey
Bombay High Court · (2009) 111 BOMLR 2465
Bombay Police Act, 1951 — Section 135, 37Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 227
High Courts16 Jun 2009
Hero Cycles Limited Vs The Union of India (UOI) and The Deputy Commissioner of Customs
Bombay High Court · (2009) 5 BomCR 128 : (2009) 111 BOMLR 2490 : (2009) 166 ECR 228 : (2009) 240 ELT 490
Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 5ACustoms Act, 1962 — Section 154
High Courts16 Jun 2009Allowed
Raymond Limited and Mr. Vasant Naag of Navi Mumbai, Indian Inhabitant Vs The Union of India (UOI), Ministry of Law and Justice, The Union of India (UOI), Ministry of Finance, Department of Revenue, The Commissioner of Central Excise and The Deputy Commissioner of Central Excise
Bombay High Court · (2009) 5 BomCR 174 : (2009) 111 BOMLR 2444 : (2009) 167 ECR 7 : (2009) 240 ELT 180
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Central Excises and Salt Act, 1944 — Section 5A(1)
High Courts16 Jun 2009Dismissed
Smt. Sweta Sushant Damaskar Vs The Village Panchayat of Calangute
Bombay High Court · (2009) 06 BOM CK 0120
High Courts16 Jun 2009Allowed
Indian Tourism Development Corporation and Others Vs The Presiding Officer, 9th Labour Court and Another
Bombay High Court · (2009) 123 FLR 191 : (2011) 6 RCR(Criminal) 2118
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 14A(2), 48, 48(1)
High Courts16 Jun 2009
The Commissioner of Income Tax-IV Vs The Solapur Nagari Audyogic Sahakari Bank Ltd.
Bombay High Court · (2010) 229 CTR 73 : (2010) 328 ITR 292 : (2009) 182 TAXMAN 231
Income Tax Act, 1961 — Section 80P(2)