COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,648 of 3,665

High Courts08 Jun 2009

Shri Shivaji Education Society and Shri Shivaji Education Society Vs Kumar Keshavrao Kale Asstt. Professor in Artichetec College of Engineering and Technology and Presiding Officer of University and College Tribunal

Bombay High Court · (2009) 4 BomCR 591

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts08 Jun 2009Dismissed

Urvath Vargese Paul Vs Shah Khimji Passoo, since deceased by his heirs Shamji K. Shah

Bombay High Court · (2009) 5 BomCR 137

Criminal Procedure Code, 1973 (CrPC) — Section 145

Read judgment

High Courts08 Jun 2009

Shashikant Bagdi, Smt. Usha Bagdi and Vidarbha Elastomer Pvt. Ltd. Vs Ratanlal Rathi

Bombay High Court · (2009) 4 BomCR 589

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11Limitation Act, 1963 — Article 113Maharashtra Rent Control Act, 1999 — Section 15, 16, 58, 58(2)

Read judgment

High Courts08 Jun 2009Dismissed

Prasad Rama Harmalkar Vs State of Goa

Bombay High Court · (2009) 06 BOM CK 0010

Criminal Procedure Code, 1973 (CrPC) — Section 116, 167, 167(2), 209Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 20(b)(ii)(A), 21(b), 22(b), 24Prevention of Terrorism Act, 2002 — Section 20(4)

Read judgment

High Courts08 Jun 2009Dismissed

Mr. Harold Francisco Nazarius Albuquerque Vs Mrs. Fatima M. De Souza

Bombay High Court · (2009) 06 BOM CK 0002

Penal Code, 1860 (IPC) — Section 500

Read judgment

High Courts05 Jun 2009Dismissed

Bhimraj Deepchand Solanki Vs Hansaben P. Mehta and Others

Bombay High Court · (2009) 06 BOM CK 0014

Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts22 May 2009

Mumbai SEZ Ltd. and Another Vs State of Maharashtra and Others

Bombay High Court · (2009) 05 BOM CK 0031

Land Acquisition Act, 1894 — Section 11(2), 4, 48(1), 6

Read judgment

High Courts20 May 2009Dismissed

Smt. Kamal Parwar Vs Mr. Timotio Fernandes and Village Panchayat of Merces

Bombay High Court · (2009) 4 BomCR 163

Read judgment

High Courts13 May 2009

Maytas Infra Limited Vs Utility Energytech and Engineers Pvt. Ltd. and Others

Bombay High Court · (2009) 4 BomCR 143

Arbitration and Conciliation Act, 1996 — Section 9Specific Relief Act, 1963 — Section 14

Read judgment

High Courts08 May 2009

Smt. Zeitumbi Habib Mohamad Vs Shri Thomas Roberto Gomes, The Administrative Tribunal and Additional Rent Controller (II)

Bombay High Court · (2009) 4 BomCR 147 : (2009) 111 BOMLR 2108 : (2011) 2 RCR(Rent) 36

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

Read judgment

High Courts08 May 2009

Mrs. Arlene Lourdes Ramona Cardoz Vs Mr. Remiz Cardozo

Bombay High Court · (2009) 05 BOM CK 0069

Read judgment

High Courts08 May 2009

Shakil Karim Tamboli Vs The State of Maharashtra and Sunita Balasaheb Shitole

Bombay High Court · (2009) 3 RCR(Criminal) 173

Penal Code, 1860 (IPC) — Section 323, 324, 34, 376, 376(2)

Read judgment

High Courts08 May 2009Dismissed

Kanihyalal Hastimal Firodiya Vs Vasantlal Hastimal Firodiya (died) through his legal heirs Smt. Basantibai Vasantlal Firodiya and etc. and Hukumchand Hastimal Firodiya Hukumchand Hastimal Firodiya Vs Vasantlal Hastimal Firodiya (died) through his legal heirs Smt. Basantibai Vasantlal Firodiya and etc. and Kanhaiyalal Hastimal Firodiya

Bombay High Court · (2009) 5 BomCR 397

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 100Evidence Act, 1872 — Section 91, 92Job Training Partnership Act, 1983 — Section 14, 15, 2, 48

Read judgment

High Courts08 May 2009Dismissed

The Asstt. Engineer and The Government of Maharashtra Vs Shri Dattatraya Ganpat Kenge and Others

Bombay High Court · (2009) 5 BomCR 160

Motor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1988 — Section 163A, 163B, 165A, 168

Read judgment

High Courts08 May 2009

Raigad Concrete Industries and Another Vs ICICI Bank Ltd. and Others

Bombay High Court · (2009) 5 BomCR 238 : (2009) 4 MhLj 923

Deposit Insurance and Credit Guarantee Corporation Act, 1961 — Section 21A, 23A(1), 27

Read judgment

High Courts08 May 2009Allowed

Ranjit Kumar Rajak Vs State Bank of India

Bombay High Court · (2009) 5 BomCR 227

Constitution of India, 1950 — Article 12, 14, 16, 16(1), 16(4)State Bank of India (Officers Service) Rules, 1992 — Rule 14(1), 20(3), 24(2)

Read judgment

High Courts08 May 2009Allowed

Manoj Bansilal Biyani Vs Sameer Krishnadhan Karr and The Collector

Bombay High Court · (2009) 05 BOM CK 0054

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(4)Constitution of India, 1950 — Article 141Maharashtra Local Authority Members Disqualification Act, 1986 — Section 10, 3(1), 7, 8, 8(1)

Read judgment

High Courts08 May 2009Dismissed

Mrs. Maria Alic Da Silva De Noronha E Oliveira Vs Prof. Maria Elsa Noronha Wolfango De Silva, (since deceased) by her legal representative, Mr. Antonio Sequeira Coutinho Pereira and Others

Bombay High Court · (2009) 05 BOM CK 0051

Advocates Act, 1961 — Section 34, 49, 49(1)(c)Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, Order 3 Rule 4Evidence Act, 1872 — Section 126

Read judgment

High Courts08 May 2009Dismissed

State Vs Shri Sonu @ Sunil Laxmikanth Mardolkar and Additional District Magistrate, North Goa District at Panaji, Goa

Bombay High Court · (2009) 05 BOM CK 0050

Read judgment

High Courts08 May 2009

Union of India Vs Mr. Jayesh Anant Dhuri and State of Goa

Bombay High Court · (2009) 05 BOM CK 0046

Criminal Procedure Code, 1973 (CrPC) — Section 19, 24, 436, 438, 439Evidence Act, 1872 — Section 133Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 53, 67

Read judgment