COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,659 of 3,665

High Courts02 Apr 2009Dismissed

In Re: Suresh Manharlal Mehta of Mumbai, as a Director of Star Precision Electronics (I) Ltd. and In Re: ICDS Limited

Bombay High Court · AIR 2009 Bom 171 : (2009) 3 BomCR 686 : (2010) 8 RCR(Civil) 2406

Provincial Insolvency Act, 1920 — Section 35

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High Courts02 Apr 2009

Pratik Bhupendra Vora Vs State of Maharashtra and Another

Bombay High Court · (2009) 3 BomCR 21 : (2009) 111 BOMLR 1543 : (2009) 123 FLR 302

Constitution of India, 1950 — Article 226

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High Courts02 Apr 2009Dismissed

Nerkar Madhukar Jagannath Head Master Nagarpalika Madhyamik Tantrik Vidyalaya Vs Kopargaon Municipal Council

Bombay High Court · (2009) 3 BomCR 4 : (2009) 111 BOMLR 1622 : (2009) 4 MhLj 413

Bombay General Clauses (Amendment) Act, 1989 — Section 2, 4Bombay General Clauses Act, 1904 — Section 7General Clauses Act, 1897 — Section 6

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High Courts02 Apr 2009Allowed

Devi Packaging Industries and etc. Vs Bazargaon Paper and Pulp Mills Pvt. Ltd.

Bombay High Court · (2009) 2 ALD(Cri) 23 : (2009) CriLJ 3207 : (2009) 4 MhLj 390

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts02 Apr 2009

Dilip Laxman Girme Vs Bharat Prabhakar Pise and Others

Bombay High Court · (2009) 3 BomCR 1

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High Courts02 Apr 2009Dismissed

Smt. Durgadevi Vs Shalikram Vitthalrao Korde and Another

Bombay High Court · (2009) 2 ALD(Cri) 29 : (2009) 3 CivCC 307 : (2009) CriLJ 2186 : (2010) 1 Crimes 566 : (2009) 4 MhLj 386 : (2010) 5 RCR(Criminal) 681

Criminal Procedure Code, 1973 (CrPC) — Section 200, 357Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts02 Apr 2009

Prashant Chandrashekhar Gundawar and Others Vs Municipal Council and Another

Bombay High Court · AIR 2009 Bom 144 : (2010) 4 BomCR 423 : (2010) 8 RCR(Civil) 2404

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, 139Constitution of India, 1950 — Article 226, 227

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High Courts02 Apr 2009Allowed

Mohamed Moin Faridulla Qureshi Vs State of Maharashtra and Others

Bombay High Court · (2009) CriLJ 3807 : (2010) 2 RCR(Criminal) 204

Criminal Procedure Code, 1973 (CrPC) — Section 432(1)Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 307Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4, 4(2), 4(3), 4(4), 4(6)

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High Courts01 Apr 2009Dismissed

M/s. Polytronic Corporation Vs M/s Tukaram S. Loliencar

Bombay High Court · (2009) 04 BOM CK 0117

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A, Order 5 Rule 19A(2), Order 9 Rule 6(1)(a)General Clauses Act, 1897 — Section 27

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High Courts01 Apr 2009

Ashok Yashwant Nikam Vs Chatrapati Shivaji Vidya Prasarak Mandal and Others

Bombay High Court · (2009) 3 BomCR 19

Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12

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High Courts01 Apr 2009Dismissed

The Commissioner of Income Tax-6 Vs The Mahalaxmi Glass Works Pvt. Ltd.

Bombay High Court · (2009) 318 ITR 116

Income Tax Act, 1961 — Section 145A

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High Courts01 Apr 2009Dismissed

Raybhan Hanwanta Bhadnge, Dnyaneshwar Gangaram More, Sambha Nagorao Kolam and Purushottam Rangrao Naik Vs The State of Maharashtra and Kisan Namaji Bhise

Bombay High Court · (2009) 04 BOM CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 190, 204, 242, 244, 245Penal Code, 1860 (IPC) — Section 34, 379

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High Courts01 Apr 2009

Mubarakunnis Mohammed Naseem and Others Vs Moinuddin Mohd. Usman Khan and Others

Bombay High Court · (2009) 3 BomCR 2

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Limitation Act, 1908 — Article 113, 144, 58Limitation Act, 1963 — Article 65

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High Courts01 Apr 2009

Shah and Modi Developers and Another Vs State of Maharashtra and Another

Bombay High Court · (2010) 1 ALD(Cri) 12 : (2010) 1 BC 662 : (2010) 2 Crimes 619 : (2011) 8 RCR(Criminal) 1393

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 407Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts01 Apr 2009

Shri Nerlon L.B. Albuquerque Vs State of Goa and Shri Kishen Kumar, Inspector General of Police

Bombay High Court · (2009) 04 BOM CK 0003

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High Courts31 Mar 2009

Brahma-Siddheshwar Co-operative, Housing Society Ltd. and Others Vs State of Maharashtra and Others

Bombay High Court · (2009) 4 MhLj 62

Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1960 — Section 37(1)Maharashtra Regional and Town Planning Act, 1966 — Section 37

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High Courts31 Mar 2009Dismissed

Rajesh Niranjan Singhania (Dr.) Vs Surajmal Kamidanji Dhadiwal since deceased through legal heirs and Others

Bombay High Court · (2009) 6 BomCR 463

Maharashtra Rent Control Act, 1999 — Section 12(1), 12(2), 15, 15(2), 15(3)Transfer of Property Act, 1882 — Section 106, 107

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High Courts31 Mar 2009Allowed

Vijaykumar Tukaram Kasale Vs State of Maharashtra and Others

Bombay High Court · (2009) 6 BomCR 461 : (2009) 122 FLR 617

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High Courts31 Mar 2009Dismissed

Commissioner of Income Tax Vs Cello Writing Instruments and Containers P. Ltd.

Bombay High Court · (2009) 319 ITR 63

Income Tax Act, 1961 — Section 154, 80IB

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High Courts31 Mar 2009

St. Philomena Convent High School Vs Union of India (UOI) and Others

Bombay High Court · (2009) 111 BOMLR 1593 : (2009) 4 MhLj 255

Development Control Rules for Greater Mumbai, 1967 — Rule 2.6, 6.2, 6.6.2Maharashtra Regional and Town Planning Act, 1966 — Section 22Petroleum Rules, 1976 — Rule 141, 144

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