COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,657 of 3,665

High Courts09 Apr 2009

Pandharinath Awari Vs The State of Maharashtra and Others

Bombay High Court · (2009) 3 BomCR 601 : (2009) 111 BOMLR 1966 : (2009) 4 MhLj 381

Constitution of India, 1950 — Article 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 10(1), 16, 16(2), 45(2)Maharashtra Agricultural Lands (Lowering Ceiling on Holdings) (Declaration and Taking Possession of Surplus Land) Amendment Rules, 1975 — Rule 4

High Courts09 Apr 2009Dismissed

Provident Fund Inspector, Goa Vs Anderson Marine Pvt. Ltd. and others

Bombay High Court · (2010) 124 FLR 527 : (2011) 6 RCR(Criminal) 481

Criminal Procedure Code, 1973 (CrPC) — Section 390Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A

High Courts09 Apr 2009

The Board of Trustees of Jawaharlal Nehru Port Trust Vs Continental Float Glass Ltd. and Others

Bombay High Court · (2009) 4 BomCR 694

Contract Act, 1872 — Section 230

High Courts09 Apr 2009Dismissed

Molly Trading Co. (P.) Ltd. Vs Union of India (UOI)

Bombay High Court · (2010) 322 ITR 76 : (2009) 181 TAXMAN 66

Income Tax Act, 1961 — Section 226(3)

High Courts09 Apr 2009Allowed

Ramdas Shivram Sattur Vs Rameshchandra @ Ramchandra Popatlal Shah and Others

Bombay High Court · (2009) 3 BomCR 705 : (2009) 111 BOMLR 1578 : (2009) 4 MhLj 551

Insurance Act, 1938 — Section 39, 44Maharashtra Co-operative Societies Act, 1960 — Section 30Maharashtra Co-operative Societies Rules, 1961 — Rule 16, 25

High Courts08 Apr 2009Dismissed

Western India Shipyard Ltd. Vs Deekay Steels and Others

Bombay High Court · (2010) 2 BC 48 : (2010) 5 RCR(Criminal) 708

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

High Courts08 Apr 2009Allowed

The Divisional Controller, Maharashtra State Road Transport Corporation, Osmanabad Division Vs Maruti Bapurao Lokhande

Bombay High Court · (2009) 3 BomCR 603 : (2009) 111 BOMLR 2056 : (2009) 4 MhLj 869

Constitution of India, 1950 — Article 14, 15(1), 15(3), 16, 227Industrial Disputes Act, 1947 — Section 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)

High Courts08 Apr 2009

Sagar Sangeet and Conversion Scheme CHS Ltd. and Others Vs Minister for Co-operation, Marketing and Textiles, Government of Maharashtra and Others

Bombay High Court · (2009) 3 BomCR 634

High Courts08 Apr 2009Dismissed

Dy. Collector and Land Acquisition Officer and Executive Engineer, Works Division VI (R and B), Public Works Department Vs Shri Aureliano Mendes Shri Aureliano Mendes through his duly constituted attorney Shri Efigenio Dias Vs Dy. Collector and Land Acquisition Officer and Executive Engineer, Works Division VI (R and B), Public Works Department

Bombay High Court · (2009) 111 BOMLR 2018

Land Acquisition Act, 1894 — Section 18, 4

High Courts08 Apr 2009Dismissed

Shri John Fernandes Vs Shri Dilip Tukaram Dessai and Another

Bombay High Court · (2009) 04 BOM CK 0023

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

High Courts08 Apr 2009Allowed

Mahadeo Khade and Another Vs General Manager, Western Coal Fields Ltd.

Bombay High Court · (2012) 1 MhLj 427

Administration of Evacuee Property Act, 1950 — Section 21Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 10, 10(1), 11(1), 12, 13Coal Bearing Areas (Acquisition and Development) Rules, 1957 — Rule 5A

High Courts06 Apr 2009Dismissed

The State of Maharashtra and The Special Land Acquisition Officer No. 10 Vs Shrimant Govindrao Narayanrao Ghorpade

Bombay High Court · (2009) 3 BomCR 703 : (2009) 4 MhLj 70

Land Acquisition Act, 1894 — Section 18, 4

High Courts06 Apr 2009

S.P. Rubberchem Agency Vs Union of India (UOI)

Bombay High Court · (2009) 240 ELT 200 : (2009) 14 STR 742 : (2009) 22 STT 385

High Courts06 Apr 2009

Manish Purshottam Atmaramani Vs The State of Maharashtra and The Union of India (UOI)

Bombay High Court · (2009) 4 MhLj 647

Constitution of India, 1950 — Article 21, 22, 226, 32

High Courts06 Apr 2009Allowed

New India Assurance Co. Ltd. Vs Laxmi Rama Padsalgi (Smt.) and Others

Bombay High Court · (2010) ACJ 1041 : (2009) 3 BomCR 647 : (2009) 4 MhLj 50

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 33Constitution of India, 1950 — Article 136, 142Motor Vehicles Act, 1988 — Section 140, 147, 168, 2(30), 35A

High Courts04 Apr 2009Dismissed

Satish Jawale Vs The State of Maharashtra

Bombay High Court · (2009) 04 BOM CK 0169

Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 304, 498A

High Courts04 Apr 2009Dismissed

Dhondiba Langade Vs The State of Maharashtra

Bombay High Court · (2009) 04 BOM CK 0165

Evidence Act, 1872 — Section 53A(5), 6Penal Code, 1860 (IPC) — Section 376(2)

High Courts04 Apr 2009

Mahavir Metal Mart Vs Union of India (UOI) and Others

Bombay High Court · (2009) 4 BomCR 247

Central Excises and Salt Act, 1944 — Section 11BB, 40, 40(1)Interest Act, 1978 — Section 3

High Courts04 Apr 2009Dismissed

Puran Maharashtra Automobiles and Satyam Automobiles Vs The Sub Divisional Magistrate, The Naib-Tahasildar (Revenue-1) and The Janata Sahakari Bank Ltd.

Bombay High Court · AIR 2010 Bom 53 : (2009) 3 BomCR 39 : (2009) 4 BOMLR 1412 : (2009) 6 MhLj 977 : (2010) 7 RCR(Civil) 1765

Arbitration Act, 1940 — Section 11(6)Constitution of India, 1950 — Article 19(1)Explosive Substances Act, 1908 — Section 7

High Courts04 Apr 2009Dismissed

The Commissioner of Income Tax-IV Vs The Solapur Dist. Coop Milk Producers and Process Union Ltd. The Commissioner of Income Tax (Central) Vs The Kolhapur Zilla Sahakari Dudh Utpadak Sangh Ltd.

Bombay High Court · (2009) 227 CTR 253 : (2009) 315 ITR 304 : (2009) 180 TAXMAN 533

Maharashtra Co-operative Societies Act, 1960 — Section 28, 37, 37(1), 64, 65