Bombay High Court Judgments

High Courts08 May 2009Allowed

Mahadeo Ramaji Khade and Another Vs General Manager, Western Coal Fields Ltd.

Bombay High Court · (2009) 5 BomCR 219

Administration of Evacuee Property Act, 1950 — Section 21Land Acquisition Act, 1894 — Section 10, 11, 12, 16, 21Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1)

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High Courts08 May 2009

Madhukar Pandurang Gadade Vs The State of Maharashtra and Smt. Vasanti Shyamrao Kulkarni

Bombay High Court · (2009) 5 BomCR 193 : (2009) 6 MhLj 562

Constitution of India, 1950 — Article 226Maharashtra Zilla Parishad, District Services (Discipline and Appeal) Rules, 1964 — Rule 14(3)Maharashtra Zilla Parishads District Services (Recruitment) Rules, 1967 — Rule 4, 5, 9

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High Courts08 May 2009Dismissed

Bhojraj Tulsiram Gajbhiye and Others Vs All India Reporter Ltd., Papyrus Printing and Packaging Products (A Division of A.I.R. Ltd.) and S.K. Detective Agency

Bombay High Court · (2009) 4 BomCR 91 : (2009) 122 FLR 899

Bombay Industrial Relations Act, 1946 — Section 3(13)Industrial Disputes Act, 1947 — Section 33C(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts08 May 2009

Nandos Indage Restaurants Pvt. Ltd. Vs Nando''s Resources B.V. and Another

Bombay High Court · (2009) 4 BomCR 139

Arbitration and Conciliation Act, 1996 — Section 35, 9Bombay High Court (Original Side) Rules, 1980 — Rule 803

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High Courts08 May 2009

Sanyogita Kashinath Shetye and Anr Vs H.D. Mashelkar

Bombay High Court · (2009) 05 BOM CK 0009

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High Courts07 May 2009

Shri Masuood Alam Khan-Pathan Vs State of Maharashtra and The Commissioner

Bombay High Court · (2009) 4 BomCR 7 : (2009) 8 SLR 776

Constitution of India, 1950 — Article 14, 226, 227, 41Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 27, 5, 8(18), 8(20)Maharashtra Civil Services (Pension) Rules, 1982 — Rule 27

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High Courts07 May 2009Dismissed

Hari Shanker Singhania and Others Vs State of Maharashtra, Government Pleader Office, High Court and Others

Bombay High Court · (2009) 93 BomCR 556

Arbitration Act, 1940 — Section 20Bombay Stamp Act, 1958 — Article 12, 46, 2, 27, 30Constitution of India, 1950 — Article 226

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High Courts07 May 2009

Ravinder Singh Ahluwalia of Mumbai Indian Inhabitant Vs Kuljinder Singh Ahluwalia of Mumbai Indian Inhabitant and Others

Bombay High Court · (2009) 4 BomCR 84

Arbitration and Conciliation Act, 1996 — Section 7, 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 39 Rule 1, Order 40 Rule 1, Order 40 Rule 2Companies Act, 1956 — Section 111A, 164, 187C, 397, 398

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High Courts07 May 2009

Kanwardeepsingh Harbansingh Bedi Vs The State of Maharashtra

Bombay High Court · (2010) CriLJ 315 : (2011) 7 RCR(Criminal) 989

Army Act, 1950 — Section 125, 126, 126(1)Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1952 — Rule 3, 4Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1978 — Rule 3, 4, 5, 6, 7

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High Courts07 May 2009

The State of Maharashtra Vs Suresh Shankar Jadhav

Bombay High Court · (2009) 05 BOM CK 0038

Bombay Children Act, 1948 — Section 57Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 375, 376, 376A, 376B

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High Courts07 May 2009Dismissed

Dipti Dipak Kolapkar and Others Vs The Maharashtra Public Service Commission and State of Maharashtra and Others

Bombay High Court · (2009) 4 BomCR 59 : (2009) 111 BOMLR 2131

Bombay Judicial Services Recruitment Rules, 1956 — Rule 3(1), 4Draft Maharashtra Judicial Rules, 2007 — Rule 6Draft Maharashtra Judicial Service Rules, 2006 — Rule 6(2)

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High Courts07 May 2009Allowed

The Commissioner of Income Tax-9 Vs Ajanta Pharma Ltd.

Bombay High Court · (2009) 111 BOMLR 1905 : (2009) 223 CTR 441 : (2009) 318 ITR 252 : (2009) 180 TAXMAN 494

Income Tax Act, 1961 — Section 10, 10A, 10B, 115(JB), 115J

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High Courts07 May 2009Dismissed

Genom Biotech Private Limited, Mr. Binod Kumar (Binod Kumar), Mr. C.M.P. Singh and Mr. Amit Kumar Vs Director of Income Tax-1 (Investigation) and Others

Bombay High Court · (2009) 111 BOMLR 2029 : (2009) 224 CTR 270 : (2009) 180 TAXMAN 395

Income Tax Act, 1922 — Section 22(4), 37(1)Income Tax Act, 1961 — Section 132(1), 153A, 281B, 281B(1)

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High Courts07 May 2009

Petron Engineering Construction Ltd. Vs Commissioner of Income Tax and Another

Bombay High Court · (2009) 227 CTR 380 : (2009) 318 ITR 388 : (2010) 187 TAXMAN 212

Income Tax Act, 1961 — Section 139, 80HHB, 80HHC

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High Courts07 May 2009

Shilpa Vishnu Thakur Vs State of Maharashtra and Others

Bombay High Court · (2009) 3 BomCR 497 : (2009) 111 BOMLR 2285

Constitution of India, 1950 — Article 15, 15(4), 16, 16(4), 341Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10, 10(1), 10(2), 10(3), 10(4)Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 — Rule 10, 11, 12, 12(2), 12(3)

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High Courts07 May 2009Dismissed

Lok Holdings and Constructions Ltd. Vs Housing Development and Improvement India Ltd. and Others

Bombay High Court · (2009) 4 BomCR 23

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 2, Order 38 Rule 5, Order 40 Rule 1

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High Courts07 May 2009

The State of Maharashtra Vs Bhimashankar Sidramappa Chippa, Partner of Umashankar Industries

Bombay High Court · (2009) 4 BomCR 1 : (2009) 111 BOMLR 2008

Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 18, 30, 9Maharashtra Regional and Town Planning Act, 1966 — Section 124(4), 126(4), 37

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High Courts07 May 2009Dismissed

Kedarnath Construction Co. Vs Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2009) 4 BomCR 14

Constitution of India, 1950 — Article 14, 19, 19(1), 226

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High Courts07 May 2009Dismissed

Shri Narendra Akash Maharaj Petkar and Sou. Niranjan Abhiman Gaikwad Vs Shri Shahaji Baburao Petkar, Shri Vardan Kashinath Petkar and The Saraswat Employees Co-op. Housing Society (Proposed) The Saraswat Employee Co-op. Hsg. Soc. Ltd. and (Proposed) through its chief Promoters (Shri Aslam Abdul Haji, Shri Mehmood Gulnar and Shri Ranjit Bhaskar Shinde) Vs Shri Shahaji Baburao Petkar, Shri Vandan Kashinath Petkar, Shri Narendra Akash Maharaj Petkar and Sou. Niranjan Abhiman Gaikwad

Bombay High Court · AIR 2009 Bom 165 : (2009) 4 BomCR 101 : (2010) 5 RCR(Civil) 52

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 90Limitation Act, 1963 — Article 65

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High Courts07 May 2009

Sabic Innovative Plastics India Pvt. Ltd. Vs Depsang Corporation and Others

Bombay High Court · (2009) 5 BomCR 243

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