High Courts30 Apr 2009Dismissed
Yuvraj Vs Union of India (UOI) and Another
Bombay High Court · (2009) 225 CTR 283 : (2009) 315 ITR 84
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 143(1), 143(3), 147, 147A
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,652 of 3,665
High Courts29 Apr 2009
Wimco Limited Vs Matoshree Shelters Private Limited and Ramchandra Jetharam Vaishnav
Bombay High Court · (2009) 04 BOM CK 0154
Specific Relief Act, 1963 — Section 22Trusts Act, 1882 — Section 82, 88
High Courts29 Apr 2009Dismissed
Patel Engineering Company Ltd. Vs Konkan Railway Corporation Ltd. Konkan Railway Corporation Ltd. Vs Patel Engineering Company Ltd.
Bombay High Court · (2009) 5 BomCR 256 : (2010) 3 CompLJ 646
Arbitration Act, 1940 — Section 11, 11(6), 34Arbitration and Conciliation Act, 1996 — Section 17, 2, 28(3), 30, 34Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4
High Courts29 Apr 2009Dismissed
Trudy Trindade, Allied Bungalow, St. John''s Road, Bandra (W), Mumbai 400050 Vs La-Joy Hotels Pvt. Ltd., P.O. Porvorim, Socorro, Bardez, Goa 403501, Lazaro De Souza, P.O. Porvorim, Socorro, Bardez, Goa 403501, Smt. Joyce Arora Santhacruz Pinto De Souza, P.O. Porvorim, Socorro, Bardez, Goa 403501 and Anthony Trindade, Allied Bungalow, St. John''s Road, Bandra (W), Mumbai 400050
Bombay High Court · (2009) 04 BOM CK 0128
Companies Act, 1956 — Section 433(f), 483
High Courts29 Apr 2009Dismissed
Jagdamba Sahakari Sakhar Karkhana Ltd. Vs Tahsildar and Another
Bombay High Court · (2010) 124 FLR 958 : (2010) 1 LLJ 114
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Payment of Gratuity Act, 1972 — Section 14, 15, 8
High Courts29 Apr 2009Dismissed
Ramji Dhondji Dhumal and Others Vs Mahadu Jalbaji Dhumal and Others
Bombay High Court · (2009) 4 BomCR 678 : (2009) 6 MhLj 461
Transfer of Property Act, 1882 — Section 107
High Courts29 Apr 2009Dismissed
Mr. Laru Toraskar Vs M/s. Taj Holiday Village and Another
Bombay High Court · (2009) 04 BOM CK 0097
Industrial Employment (Standing Orders) Act, 1946 — Section 2(c)Payment of Wages Act, 1936 — Section 1(5), 2, 2(ii)
High Courts29 Apr 2009
A.S. Vasan and Sons (Bombay) Vs The Union of India (UOI) and Customs and Excise, Service Tax Appellate Tribunal
Bombay High Court · (2009) 111 BOMLR 2237 : (2009) 166 ECR 9
Customs Act, 1962 — Section 11, 129A(1)Customs House Agents Licensing Regulations, 2004 — Regulation 11, 11(1), 11(2), 13, 22(8)
High Courts29 Apr 2009Allowed
Titanor Components Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2009) 224 CTR 566 : (2009) 238 ELT 596 : (2010) 323 ITR 266 : (2009) 184 TAXMAN 10
Income Tax Act, 1961 — Section 143(3), 158A, 158A(1), 158A(2), 158A(3)
High Courts28 Apr 2009Allowed
Shri Gorakh Sripati Mahingade and Others Vs The District Collector and Others
Bombay High Court · (2009) 4 MhLj 855
Land Acquisition Act, 1894 — Section 11, 12(2), 18, 18(2), 25
High Courts28 Apr 2009Allowed
Meenakshi Financial Consultants (P) Ltd. and Satwaik Dwellings Private Ltd. Vs The Village Panchayat of Orlim
Bombay High Court · (2009) 4 BomCR 666 : (2009) 111 BOMLR 2068
Goa Village Panchayat Raj Act, 1994 — Section 178, 201(A), 3(2), 4, 5Goa, Daman and Diu Village Panchayat (Regulation of Buildings) Rules, 1971 — Rule 9
High Courts28 Apr 2009Dismissed
Dashrath Bapu Shinde, Kalyan @ Dalya Shiva Shinde and Suresh Bapu Shinde Vs The State of Maharashtra at the instance of Senior Inspector of Police
Bombay High Court · (2009) CriLJ 4708 : (2010) 1 Crimes 358 : (2010) 6 RCR(Criminal) 560
Arms Act, 1959 — Section 25, 4, 5Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 164, 167
High Courts28 Apr 2009Dismissed
Mr. Mario Lobo and Another Vs Mr. Joseph Sequeira and Another
Bombay High Court · (2009) 04 BOM CK 0130
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 17 Rule 3(b), Order 18 Rule 4, Order 9 Rule 2
High Courts28 Apr 2009Dismissed
Hari Bhuraji Mahajan and Others Vs Rajendra Shankar Dawknor and Others
Bombay High Court · (2009) 4 BomCR 674 : (2009) 6 MhLj 483
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
High Courts28 Apr 2009Dismissed
Twist Spin Industries Vs KMH Enterprises
Bombay High Court · (2009) 4 BomCR 216 : (2009) 4 CivCC 141 : (2009) 4 MhLj 685 : (2010) 7 RCR(Civil) 1370
High Courts28 Apr 2009Allowed
Bhakti Vedanta Book Trust Vs The Mira Bhayandar Municipal Corporation and Others
Bombay High Court · (2009) 4 BomCR 689 : (2009) 111 BOMLR 1951 : (2009) 4 MhLj 144
Land Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 113A, 125, 126, 126(1), 126(2)
High Courts28 Apr 2009Allowed
Bhaskarrao Shankarrao Kulkarni Vs State Information Commissioner and Others
Bombay High Court · AIR 2009 Bom 163 : (2010) 4 BomCR 736 : (2010) 5 RCR(Civil) 956
Bombay Public Trusts Act, 1950 — Section 2(13)Constitution of India, 1950 — Article 12Right to Information Act, 2005 — Section 4, 5, 6, 7
High Courts28 Apr 2009Dismissed
Mr. Uday Shrinivas Vaidya Vs Mr. Anand Vishnu Gaude and 1 Other
Bombay High Court · (2009) 04 BOM CK 0025
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 11
High Courts28 Apr 2009
Shri Naryan Baje Vs Shri A. M. Wachasundar, Principal Chief Engineer, Government of Goa, Public Works Department, Altinho, Panaji, Goa
Bombay High Court · (2009) 04 BOM CK 0024
High Courts27 Apr 2009Allowed
Vitthalrao Hepat and Another Vs Matru Seva Sangh, Warora and Another
Bombay High Court · (2009) 3 CivCC 378 : (2010) 7 RCR(Civil) 2940 : (2011) 1 RCR(Civil) 468
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 3A