COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,653 of 3,665

High Courts27 Apr 2009Allowed

Prime Securities Ltd. Vs Varinder Mehta, Assistant Commissioner of Income Tax (Inv.)

Bombay High Court · (2009) 226 CTR 247 : (2009) 317 ITR 27 : (2009) 182 TAXMAN 221

Income Tax Act, 1961 — Section 139(9), 140, 143(1), 143(1A), 143(2)

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High Courts27 Apr 2009

Arvind Ganesh Karnik and Others Vs Reserve Bank of India and Another

Bombay High Court · (2009) 4 LLJ 743

Reserve Bank of India Act, 1934 — Section 7

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High Courts27 Apr 2009

Kailas Bhagwan Hajare Vs State of Maharashtra and Others

Bombay High Court · (2009) 4 BomCR 698 : (2009) 6 MhLj 490

Bombay Provincial Municipal Corporations Act, 1949 — Section 2(11), 31A, 31A(1), 451, 5(2)Constitution of India, 1950 — Article 226Maharashtra Municipal Corporation (Qualification and Appointment of Nominated Councillors) (Amendment) Rules, 2007 — Rule 3, 5, 5(1)

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High Courts27 Apr 2009Dismissed

The Union of India (UOI), Ministry of Rural Development, National Drinking Water Mission and The Superintending Engineer Central Project Management Cell for UNICEF Stores Vs Ganesh Armugam Naidu

Bombay High Court · (2009) 4 LLJ 27

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High Courts27 Apr 2009

Shri Devesh Tukaram Chodanker, House No.E-165, Opp. Sinari Auto Service, Mala, Panaji, Goa Vs Shri Martin Fernandes

Bombay High Court · (2009) 04 BOM CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304(ii), 304A

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High Courts24 Apr 2009Dismissed

Simao Moraes Vs Govind Sitaram Patkar (deceased) (through Sakaram G. Patkar and Others)

Bombay High Court · (2009) 111 BOMLR 1970

Civil Procedure Code, 1908 (CPC) — Section 144Specific Relief Act, 1963 — Section 6

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High Courts24 Apr 2009

Mr. Awadesh Singh Yadav, Mr. Shankar C. Vasava, Mr. Chetan M. Patel and Mr. Ashwin R. Singh Vs Labour and Enforcement Officer, IPCA Laboratories Ltd. and The Regional Dy. Commissioner (Labour Commissioner)

Bombay High Court · (2009) 111 BOMLR 2168 : (2009) 122 FLR 547 : (2010) 1 LLJ 238 : (2009) 6 MhLj 842

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 33(1), 33(2)

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High Courts24 Apr 2009

Pandurang Doulu Patil Vs Ramrao Dadu Patil since deceased by his LRs, Shri Lalaso Ramrao Patil, Shri Balak Ramrao Patil and Shri Dilip Ramrao Patil

Bombay High Court · (2009) 4 BomCR 227

Limitation Act, 1963 — Article 65

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High Courts24 Apr 2009

Vascon Engineers Limited Vs Sansara Hotels India Pvt. Ltd. and Others

Bombay High Court · (2009) 4 BomCR 220 : (2009) 111 BOMLR 2348 : (2009) 4 MhLj 859 : (2011) 1 RCR(Civil) 349 : (2011) 1 RCR(Civil) 349

Arbitration Act, 1940 — Section 9Arbitration and Conciliation Act, 1996 — Section 2, 36, 37, 38, 39Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 43 Rule 1

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High Courts24 Apr 2009Dismissed

Methodist Episcopal Church and Others Vs Methodist Church in India and Others

Bombay High Court · (2009) 4 BomCR 255 : (2009) 4 MhLj 589

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 5, 9AConstitution of India, 1950 — Article 226, 227

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High Courts24 Apr 2009Dismissed

Jose Almeida Marchon Building, 1st Floor, Near Municipal Building Margao, Goa and Others Vs State of Goa and The Special Land Acquisition Officer Salaulim Irrigation Project Gogol, Margao, Goa Shri Laxmikant D. Naik Karmali and Shri Bhaskar D. Naik Karmali Vs State of Goa, The Executive Engineer, Works Division VI(R) PWD, Fatorda, Margao Goa- 403 602 and The Special Land Acquisition Officer Salaulim Irrigation Project Gogol, Margao, Goa-403601

Bombay High Court · (2009) 04 BOM CK 0020

Land Acquisition Act, 1894 — Section 11A, 12, 12(2), 13A, 17

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High Courts23 Apr 2009Dismissed

Sailash Amulakh Jogani of Gujarat and Pankaj K. Jogani of Gujarat, Indian Inhabitant Vs Union of India (UOI) and Others

Bombay High Court · (2009) 241 ELT 348

Constitution of India, 1950 — Article 226, 320Customs Act, 1962 — Section 107, 112, 123, 123(2), 125Evidence Act, 1872 — Section 106, 114, 24

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High Courts23 Apr 2009Allowed

Shri Vimalkumar Ravji Shah Vs The Employees Provident Fund Organisation and Others

Bombay High Court · (2009) 4 BomCR 681 : (2009) 122 FLR 562 : (2009) 4 LLJ 795

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1), 14A, 2Employees State Insurance Act, 1948 — Section 2(17)Factories Act, 1948 — Section 100, 7

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High Courts23 Apr 2009

Tulsidas Ambadas Chavan Vs Uddhav Tukaram Gosavi and Others

Bombay High Court · (2009) 4 BomCR 741 : (2009) 111 BOMLR 2195 : (2009) 4 MhLj 459

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 22 Rule 4, Order 9 Rule 13Limitation Act, 1963 — Article 123

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High Courts23 Apr 2009Dismissed

Dena Bank Vs D. Kundadia and Another

Bombay High Court · (2010) 2 LLJ 682

Evidence Act, 1872 — Section 11A

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High Courts22 Apr 2009

NTPC Limited (formerly National Thermal Power Corporation Limited Vs Reliance Industries Limited

Bombay High Court · (2009) 4 BomCR 164

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts22 Apr 2009

Mr. Helcino Aleixo Fernandes Vs Mr. Milind Madhukar Bhende

Bombay High Court · (2009) 04 BOM CK 0129

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts22 Apr 2009Dismissed

Managing Director, Kannad Sahakari Sahkar Karkhana Ltd., Aurangabad Vs Vishwanath Jagannath Kshirsagar and others

Bombay High Court · (2009) 122 FLR 948

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts22 Apr 2009

Goaldas Deosthan Vs State of Maharashtra and Another

Bombay High Court · (2009) 4 BomCR 680

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 42(2), 47(2)

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High Courts22 Apr 2009Dismissed

Maharashtra State Road Transport Corporation Vs Alfred James Gamare

Bombay High Court · (2009) 5 BomCR 329 : (2009) 122 FLR 606

Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10(4), 11A, 28Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Rules, 1975 — Rule 14, 19

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