High Courts22 Apr 2009
Dattaram Krishna Pedamkar Vs State of Maharashtra and Another
Bombay High Court · (2009) 04 BOM CK 0089
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111
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Bombay High Court judgments
73,289 judgments · page 1,654 of 3,665
High Courts22 Apr 2009Dismissed
Sudhakar T. Pendse Vs Income Tax Officer
Bombay High Court · (2010) 323 ITR 22 : (2009) 184 TAXMAN 444
Income Tax Act, 1961 — Section 145(3), 158BC
High Courts22 Apr 2009Dismissed
Khodiyar Developers Vs Vinay Bhasin and Others
Bombay High Court · (2009) 111 BOMLR 2227
Partnership Act, 1932 — Section 69(2)
High Courts22 Apr 2009Dismissed
Dr. Jitendrasinh Mohansinh Parmar since deceased through his LRs. (Shardaben Jitendrasinh Parmar, Dimple Rathod, Brijendrasinh Jitendrasinh Parmar and Ravindraisinh Jitendrasinh Parmar) Vs Ambaben Ramabhai Patel (widow) and Others
Bombay High Court · (2009) 5 BomCR 326 : (2009) 4 MhLj 518
High Courts22 Apr 2009Dismissed
Managing Director, Kannad Sahakari Sakhar Karkhana Ltd. Vs Vishwanath Jagannath Kshirsagar and others
Bombay High Court · (2009) 123 FLR 646
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts22 Apr 2009Dismissed
Dr. Jitendrasinh Mohansinh Parmar since deceased through his LRs. Shardaben Jitendrasinh Parmar, Dimple Rathod, Brijendrasinh Jitendrasinh Parmar and Ravindraisinh Jitendrasinh Parmar Vs Ambaben Ramabhai Patel (widow) and Others
Bombay High Court · (2009) 5 BomCR 326 : (2009) 4 MhLj 518
High Courts21 Apr 2009Dismissed
Shri Nagesh A. Khedekarand and Others Vs Smt. Vatsala Alias Gopika Pandurang Sawant (deceased) and Others
Bombay High Court · (2009) 04 BOM CK 0127
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 3A, 2(2)
High Courts21 Apr 2009
Kawadu Latari Ramteke and Another Vs Suresh Latari Ramteke and Others
Bombay High Court · (2009) 4 BomCR 253 : (2009) 3 CivCC 496 : (2009) 4 MhLj 446 : (2010) 8 RCR(Civil) 1977
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4
High Courts21 Apr 2009
Goa Antibiotics and Pharmaceuticals Ltd. Vs R.K. Chawla and Another
Bombay High Court · (2009) CriLJ 3809 : (2010) 1 RCR(Criminal) 38
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Apr 2009Dismissed
Shri Sebastiao Fernandes Vs Shri Nauso N. Kepkar and State
Bombay High Court · (2009) 111 BOMLR 1818
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Apr 2009Dismissed
Commissioner of Central Excise Vs Madhuri Travels
Bombay High Court · (2009) 15 STR 241 : (2009) 23 STT 45
Finance Act, 1994 — Section 76, 80
High Courts21 Apr 2009
Mahesh Sakharam Patole Vs The State of Maharashtra
Bombay High Court · (2010) 1 RCR(Criminal) 39
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(l)(x)
High Courts21 Apr 2009Dismissed
Mr. Apollianario Menezes, Manquerial Wada, St. Estevam, Ilhas, Goa Vs State and Ors
Bombay High Court · (2009) 04 BOM CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146
High Courts20 Apr 2009Allowed
Ex. Lt. Col. Sunil Issar Vs Presiding Officer, Court of Inquiry, Major General D.P. Segal and Others
Bombay High Court · (2009) 5 BomCR 342 : (2009) 111 BOMLR 1974 : (2009) 4 MhLj 690
Army Rules, 1954 — Rule 102, 103, 180, 39, 40
High Courts20 Apr 2009
Nashik Merchant''s Co-operative Bank Ltd. Vs Aditya Hotels Pvt. Ltd.
Bombay High Court · (2009) 04 BOM CK 0133
High Courts20 Apr 2009Allowed
Shamal Sharad Baride Vs Sharad Baburao Baride
Bombay High Court · (2009) 4 BomCR 669 : (2009) 6 MhLj 573 : (2010) 7 RCR(Civil) 933
Guardians and Wards Act, 1890 — Section 17, 19, 19B, 19B, 25Hindu Minority and Guardianship Act, 1956 — Section 13(2)
High Courts20 Apr 2009Dismissed
Chandrahas Narayan Shetty Vs Misribai Ramkuvar Pandit and Others
Bombay High Court · (2009) 5 BomCR 295 : (2010) 1 CivCC 785 : (2009) 4 MhLj 980
Contract Act, 1872 — Section 23
High Courts20 Apr 2009Dismissed
Shri Subir Bose Vs Inspector of Factories, represented by S.M. Paranjpe and Another
Bombay High Court · (2009) 04 BOM CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 258, 482Factories Act, 1948 — Section 105, 106, 2(n), 37, 38
High Courts20 Apr 2009
Sandeep M. Shah Vs V.D. Wakharkar and Another
Bombay High Court · (2009) 319 ITR 359 : (2009) 319 ITR 259
Income Tax Act, 1961 — Section 139, 143, 148, 215, 217
High Courts20 Apr 2009Allowed
Mr. Rohidas Namdeo Pokharkar Vs Rajendra Karbhari Rahane and Others
Bombay High Court · (2009) 111 BOMLR 2180
Criminal Procedure Code, 1973 (CrPC) — Section 161, 439, 439(2)Evidence Act, 1872 — Section 113, 113APenal Code, 1860 (IPC) — Section 306, 323, 34, 498