High Courts05 May 2009
Sanjay Jaganath Surve and Others Vs State of Maharashtra and Others
Bombay High Court · (2009) 4 BomCR 665
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,651 of 3,665
High Courts04 May 2009Allowed
Duryodhan Hiraman Ingole and Others Vs Indian Council Agriculture Research and National Research Centre for Citrus (N.R.C.C.)
Bombay High Court · (2009) 4 BomCR 107 : (2010) 1 LLJ 150
Administrative Tribunals Act, 1985 — Section 14, 14(1), 14(3)Constitution of India, 1950 — Article 12Contract Labour (Regulation and Abolition) Act, 1970 — Section 2(1)
High Courts04 May 2009Dismissed
Sau. Alkabai Dusane and Shri Chunilal Ramdas Dusane Vs The State of Maharashtra, The Conservator of Forests and Shri P.N. Patil, Authorised Forest Officer and Sub Divisional Forest Officer
Bombay High Court · (2009) 05 BOM CK 0052
Forest Act, 1927 — Section 52, 52(1), 61, 61, 61A
High Courts04 May 2009
Narayan Shamba Kubal Vs Ankush Pandurang Halarnkar
Bombay High Court · (2009) 4 BomCR 142
High Courts04 May 2009Dismissed
Shri Armando Pereira Pereira and Smt. Sharayu Pereira Vs Shri Jude D''souza and Others
Bombay High Court · (2009) 4 MhLj 893
High Courts04 May 2009
Vijay Shende, Ambabai Shende and Ramkalibai Singrol Vs State of Maharashtra and Chandrabhan Nimbhaji Avadhare
Bombay High Court · (2009) 5 BomCR 306 : (2009) 4 CivCC 14 : (2010) 7 RCR(Civil) 1352
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Evidence Act, 1872 — Section 36, 60
High Courts04 May 2009Dismissed
Shri Vishnu Bhicaro @ Bhikani Dessai Vs The Deputy Collector (L.A.), The State of Goa and The Cuncolim Municipal Council
Bombay High Court · (2009) 111 BOMLR 2359
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 9
High Courts04 May 2009Allowed
Shri Gaurav Uday Nagarsekar Vs State of Goa and Others
Bombay High Court · (2009) 4 BomCR 117 : (2009) 111 BOMLR 2323
Constitution of India, 1950 — Article 14, 162, 246, 254, 254(1)Dentists Act, 1948 — Section 20, 20(2)Indian Medical Council Act, 1956 — Section 20
High Courts04 May 2009
Gangaram Dushanna Dandil Vs The State of Maharashtra
Bombay High Court · (2009) 05 BOM CK 0013
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 2, 2(1), 20, 6Penal Code, 1860 (IPC) — Section 395, 396, 452
High Courts04 May 2009Allowed
Chhabubai Haribhau Badakh Vs Shri S.H. Khatod and Sons
Bombay High Court · (2009) 5 BomCR 311 : (2010) 1 CivCC 218 : (2009) 6 MhLj 760 : (2010) 7 RCR(Civil) 642
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts04 May 2009Dismissed
Shri Kashinath Vishnu Vajrekar Vs M/s Godrej Agrovet Limited
Bombay High Court · (2009) 05 BOM CK 0004
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts02 May 2009
Kisanrao Khobragade Education Society and Principal, Yeshwantrao Chavan College Vs Bhojraj Motghare, University and College Tribunal, Nagpur University and Nagpur University
Bombay High Court · (2009) 93 BomCR 561 : (2009) 4 MhLj 457
Maharashtra Universities Act, 1994 — Section 59
High Courts02 May 2009Dismissed
Maj (Ret.) Babu Thomas Vs Goa Shipyard Limited
Bombay High Court · (2009) 05 BOM CK 0059
Constitution of India, 1950 — Article 311Goa Shipyard Officers Conduct, Discipline and Appeal Rules, 1979 — Rule 23, 27, 29, 31
High Courts02 May 2009Dismissed
Babu Thomas Maj (Ret.) Vs Goa Shipyard Ltd.
Bombay High Court · (2009) 3 BomCR 523
Constitution of India, 1950 — Article 311Goa Shipyard Officers Conduct, Discipline and Appeal Rules, 1979 — Rule 23, 27, 29, 31
High Courts02 May 2009Dismissed
Vijay Agarwal of Mumbai, Indian Inhabitant Vs Lehman Brothers Advisors Pvt. Ltd. and Mr. Rakesh Chopra
Bombay High Court · (2009) 4 BomCR 134
Arbitration and Conciliation Act, 1996 — Section 9Specific Relief Act, 1963 — Section 14, 41
High Courts02 May 2009
Suzlon Infrastructure Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2009) 111 BOMLR 3135 : (2009) 225 CTR 177 : (2009) 243 ELT 497 : (2009) 15 STR 529 : (2009) 22 STT 176
Central Excises and Salt Act, 1944 — Section 35(2), 35C, 35D(1)Customs Act, 1962 — Section 129B(2), 129CFinance Act, 1994 — Section 86
High Courts30 Apr 2009
State Bank of Mysore Vs Machado Computer Services and Bank of Maharashtra
Bombay High Court · (2009) 4 BomCR 199 : (2009) 111 BOMLR 2481
Sales of Goods Act, 1930 — Section 16, 31, 32, 41, 42
High Courts30 Apr 2009
Rahmania Taleemi Society Vs Khan Arza Khantoon Mohammed Osman Nawab Khan and Others
Bombay High Court · (2009) 5 BomCR 318
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 2(1), 28(1), 6
High Courts30 Apr 2009
Chhabutai Sanjay Tupatkar and Others Vs Govind Haruishchandra Wasnik and Others
Bombay High Court · (2009) 4 BomCR 207
Motor Vehicles Act, 1988 — Section 163, 170
High Courts30 Apr 2009Dismissed
Smt. Ravinder Kaur Mann, Miss. Sandeep Kaur and Miss. Prabhjot Kaur through her guardian mother Smt. Ravinder Kaur Mann Vs Smt. Amarjit Kaur and Others
Bombay High Court · (2009) 4 BomCR 705
Motor Vehicles Act, 1988 — Section 163A