High Courts16 Apr 2009Dismissed
Shri Pundalik G. Kamat Sambari Vs State of Goa and 3 others
Bombay High Court · (2009) 04 BOM CK 0118
Goa, Daman and Diu Preservation of Trees Act, 1984 — Section 9
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,656 of 3,665
High Courts16 Apr 2009Dismissed
Avarsekar and Sons Private Ltd. Vs Dhananjay Shivdas Varade (Dr.) and Others
Bombay High Court · (2009) 3 BomCR 596
Development Control Regulations for Greater Bombay, 1991 — Regulation 33(7)Maharashtra Housing and Area Development Act, 1976 — Section 95A, 95A(2)Specific Relief Act, 1963 — Section 19
High Courts16 Apr 2009
Shri Ashok Chopra Vs Union of India (UOI) and Others
Bombay High Court · (2009) 4 BomCR 191 : (2009) 111 BOMLR 2215
Foreign Exchange Management Act, 1999 — Section 49, 49(3)Foreign Exchange Regulation Act, 1973 — Section 40, 68, 68(1), 9(1)
High Courts16 Apr 2009Dismissed
Esquire Shipping and Trading Pvt. Ltd. Vs Maharashtra Maritime Board and The State of Maharashtra
Bombay High Court · (2009) 4 BomCR 176
Constitution of India, 1950 — Article 226, 32Maharashtra Maritime Board Act, 1996 — Section 105, 24
High Courts16 Apr 2009Dismissed
Shiv Adhar Yadav, Kanhaiya Singh and Amarjeet Singh Vs The State of Maharashtra and Bombay Environmental Action Group
Bombay High Court · (2009) 3 BomCR 657 : (2009) 111 BOMLR 1978
Motor Vehicles Act, 1988 — Section 38, 48(3), 58, 59, 59(3)
High Courts16 Apr 2009Dismissed
Gorakhnath Balu Shinde Vs State of Maharashtra and Director of Medical Education and Research, St. George''s Hospital Compound
Bombay High Court · (2009) 3 BomCR 593 : (2009) 4 MhLj 879
High Courts16 Apr 2009
Britannia Industries Ltd. Vs Maharashtra General Kamagar Union and Shri C.V. Bhadang, Hon''ble Industrial Tribunal
Bombay High Court · (2009) 3 BomCR 562 : (2009) 3 CTC 295 : (2009) 3 LLJ 275
Army Act, 1950 — Section 142(7)Bombay High Court (Appellate Side) Rules, 1960 — Rule 7Bombay High Court (Original Side) Rules, 1980 — Rule 28
High Courts16 Apr 2009
The State of Maharashtra Vs Ashok Ramchandra Kore Chief Engineer Metropolitan Region Dept. Authority and Shri P.B. Sonawane Chief Engineer, Minor Irrigation
Bombay High Court · (2009) 3 BomCR 673 : (2009) 111 BOMLR 1989 : (2009) 4 MhLj 163
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10(4)Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 — Section 3, 4, 4(4), 4(5), 6
High Courts16 Apr 2009
Shri Kishor S. Borcar Vs Shri Sanjabij Tari and Another
Bombay High Court · (2009) 04 BOM CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 269SSNegotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts15 Apr 2009Dismissed
Kunitakara Electric Company Vs Greenvalley Home Developers (P) Ltd.
Bombay High Court · (2009) 3 BomCR 636
Arbitration and Conciliation Act, 1996 — Section 17, 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts15 Apr 2009Dismissed
Prabhakar Dubbewar Vs The State of Maharashtra and Others
Bombay High Court · (2009) CriLJ 2595 : (2010) 6 RCR(Criminal) 170
Bombay Motor Vehicles Tax Act, 1958 — Section 4ACriminal Procedure Code, 1973 (CrPC) — Section 197, 204, 319, 397(2)
High Courts15 Apr 2009Dismissed
New India Assurance Co. Ltd. Vs Babruwan and Others
Bombay High Court · (2009) ACJ 2871
High Courts15 Apr 2009Dismissed
Mr. Norman Edward D''Souza Vs Dr. Luiza Maria Ruth Belinda Fernandes alias Beminda Ruth Fernandes
Bombay High Court · (2009) 04 BOM CK 0021
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5, Order 8 Rule 5Evidence Act, 1872 — Section 58
High Courts15 Apr 2009
Commissioner of Income Tax Vs Reliance Industries Ltd.
Bombay High Court · (2011) 339 ITR 632
Income Tax Act, 1961 — Section 115JA, 43B, 80HHC
High Courts13 Apr 2009Dismissed
Kinnariben Shantilal Patel Vs Rajmal Premchand Surana
Bombay High Court · (2010) 1 BC 307 : (2009) 4 BomCR 711 : (2009) 6 MhLj 487 : (2010) 7 RCR(Civil) 792
Income Tax (Certificate Proceedings) Rules, 1962 — Rule 60, 61Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 29, 30
High Courts13 Apr 2009Allowed
Satpuda Tapi Parisar Sahakari Sakhar Karkhana Ltd. Vs Commissioner of Income Tax and Others
Bombay High Court · (2009) 4 BomCR 686 : (2009) 183 TAXMAN 404
Income Tax Act, 1961 — Section 206, 206C, 206C(1), 206C(1C), 206C(3)
High Courts13 Apr 2009
Indus Engineering Co. and Another Vs Asstt. Commissioner of Income Tax and Others
Bombay High Court · (2010) 323 ITR 302 : (2009) 184 TAXMAN 269
Income Tax Act, 1961 — Section 132, 133A, 264, 271
High Courts13 Apr 2009
Dilip Krishnaji Kulkarni Vs The State of Maharashtra and Others Deccan Education Society''s Technical Institute Vs Shri Dilip Krishnaji Kulkarni and Others
Bombay High Court · (2009) 5 BomCR 251
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4, 4(1)
High Courts13 Apr 2009Dismissed
Danial Nana Pathare Vs Tilaknagar Industries Ltd. and Another
Bombay High Court · (2010) ACJ 2274 : (2009) 122 FLR 614
Civil Procedure Code, 1908 (CPC) — Section 100Workmens Compensation Act, 1923 — Section 30(2), 4A
High Courts09 Apr 2009
Dada Khose Vs The State of Maharashtra
Bombay High Court · (2009) 04 BOM CK 0149
Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 428Penal Code, 1860 (IPC) — Section 323, 436, 504, 506