High Courts04 Apr 2009
Glenmark Pharmaceuticals Ltd. Vs Bal Pharma Ltd. and Another
Bombay High Court · (2009) 41 PTC 374
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,658 of 3,665
High Courts04 Apr 2009Dismissed
Mayuri Manohar Bende Vs State of Maharashtra and Others
Bombay High Court · (2010) 3 BomCR 812
High Courts04 Apr 2009
Shri Prashant Madhu Fadte Vs Smt. Baby Raghu Fadte, Ratan Raghu Fadte, Shoba Raghu Fadte, Represented by their Attorney, Shri Ramkrishna Kashinath Parab and The Village Panchayat, Kundaim
Bombay High Court · (2009) 04 BOM CK 0100
High Courts04 Apr 2009Allowed
Sandvik Asia Limited Vs Bharat Kumar Padamsi and Others
Bombay High Court · (2009) 3 BomCR 57 : (2009) 4 BOMLR 1421 : (2010) 2 CompLJ 255 : (2009) 92 SCL 272
Companies Act, 1956 — Section 100, 101, 102, 103, 104
High Courts04 Apr 2009Dismissed
Sher Singh Vs State of Goa
Bombay High Court · (2009) 04 BOM CK 0074
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts04 Apr 2009
Ingersoll-Rand (India) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2009) 111 BOMLR 2041 : (2009) 226 CTR 555 : (2010) 320 ITR 513 : (2009) 183 TAXMAN 410
Income Tax Act, 1961 — Section 28, 35B, 36(1), 37Payment of Bonus Act, 1965 — Section 11, 15, 15(1)
High Courts04 Apr 2009
The Abhyudaya Cooperative Bank Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2009) 4 BomCR 232 : (2009) 4 MhLj 929
Criminal Procedure Code, 1973 (CrPC) — Section 7(1)Family Courts Act, 1984 — Section 8Industrial Disputes Act, 1947 — Section 2
High Courts04 Apr 2009
Shri Ramdas Bhikaji Darade, President, Yeola Municipal Council Vs The Hon''ble Minister of State, Ministry of Urban Development, Deepak Chandrakant Patodkar, The Collector and State of Maharashtra
Bombay High Court · (2009) 3 BomCR 695 : (2009) 4 MhLj 436
Constitution of India, 1950 — Article 243(Q), 243(W)Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 15, 16, 17, 21, 40Mumbai Municipal Corporation Act, 1888 — Section 16, 16(1)(1D)
High Courts04 Apr 2009
Haresh P. Jashnani Vs Satco Securities and Financial Services L.
Bombay High Court · (2009) 4 BomCR 251 : (2009) 94 SCL 266
Limitation Act, 1963 — Article 1, 18
High Courts04 Apr 2009Allowed
The State of Maharashtra Vs Vijaykumar Babulal Sharma
Bombay High Court · (2009) 111 BOMLR 2083 : (2009) CriLJ 3811
Criminal Procedure Code, 1973 (CrPC) — Section 216(5)Prevention of Food Adulteration Act, 1954 — Section 13(2), 14, 14A, 16(1), 16(2)Prevention of Food Adulteration Rules, 1955 — Rule 12, 15, 17, 18, 4
High Courts04 Apr 2009
Mrs. Lennet Godinho and Others Vs Mrs. Sarojini Nunes and Others
Bombay High Court · (2009) 04 BOM CK 0022
High Courts03 Apr 2009
India Fintrade Limited Vs Cherry Fashions Ltd. and Others
Bombay High Court · (2009) 04 BOM CK 0155
Criminal Procedure Code, 1973 (CrPC) — Section 247, 256, 256(1), 378Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts03 Apr 2009
Shri Shaikh Vahidulla Vs M/s. Essar Builders, Shri Sadique Shaikh and Shri Rajendra Narkar
Bombay High Court · (2009) 04 BOM CK 0120
High Courts03 Apr 2009
Shri Madhukar Dattatraya Gholap Vs The State of Maharashtra and Others
Bombay High Court · (2009) 3 BomCR 692 : (2009) 4 MhLj 453
Constitution of India, 1950 — Article 226, 227
High Courts03 Apr 2009Dismissed
Satnam Overseas Ltd. Vs M.V. Oocl Ability and Others
Bombay High Court · (2009) 5 BomCR 275
Contract Act, 1872 — Section 230
High Courts02 Apr 2009Dismissed
Shivaji Dhondiram Mali Vs The Divisional Controller, Maharashtra State Road Transport Corporation and Another
Bombay High Court · (2009) 3 BomCR 30
Bombay Government Premises (Eviction) Act, 1955 — Section 4, 4(1), 7
High Courts02 Apr 2009Allowed
State of Maharashtra Vs Mishrilal Bansilal Jain
Bombay High Court · (2009) 3 BomCR 32
Land Acquisition Act, 1894 — Section 12(2), 18, 23, 24, 4
High Courts02 Apr 2009Dismissed
GKP Builders Vs Shri Jose Cordeiro, Chartered Accountant and Others
Bombay High Court · (2009) 04 BOM CK 0143
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts02 Apr 2009Dismissed
Renuka Thavru Chavhan Vs Additional Commissioner and Others
Bombay High Court · (2009) 3 BomCR 44
Bombay Village Panchayats (Meetings) Rules, 1959 — Rule 17, 2(3)Bombay Village Panchayats Act, 1958 — Section 176, 35, 35(3)Constitution of India, 1950 — Article 226, 227
High Courts02 Apr 2009
Zilla Parishad and Another Vs Prakash Nagorao Thete and Another
Bombay High Court · (2009) 3 BomCR 13 : (2009) 4 MhLj 628
Evidence Act, 1872 — Section 106Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 25(B), 25(F), 28