High Courts31 Mar 2009
Bindiya A. Chawla and Others Vs Ajay Lajpatrai Chawla and Others
Bombay High Court · (2009) 5 BomCR 486
Hindu Marriage Act, 1955 — Section 17, 19
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,660 of 3,665
High Courts31 Mar 2009Dismissed
Model Education Society and Another Vs Mrs. Tanuja Vinayak Naik Dessai and Others
Bombay High Court · (2009) 03 BOM CK 0017
Constitution of India, 1950 — Article 227
High Courts31 Mar 2009Dismissed
Madhukar Narayan Kotambe Vs State of Maharashtra
Bombay High Court · (2009) CriLJ 3772 : (2010) 7 RCR(Criminal) 773
Penal Code, 1860 (IPC) — Section 376, 506
High Courts30 Mar 2009Dismissed
Devidayal Stainless Steel India Pvt. Ltd. Vs Ratnamma S. Panikar
Bombay High Court · (2009) 122 FLR 1005 : (2010) 2 LLJ 217
High Courts30 Mar 2009
Ramkrishna Shivram Gadekar Vs Board of Trustees of the Port of Mumbai and Another
Bombay High Court · (2009) 123 FLR 123 : (2009) 4 LLJ 767
Bombay Port Trust Employees (Conduct) Regulations, 1975 — Regulation 22(2)
High Courts30 Mar 2009Dismissed
Commissioner of Income Tax Vs Tania Investments P. Ltd.
Bombay High Court · (2010) 322 ITR 394
High Courts26 Mar 2009
Smt. Pushpa T. Kadambande Vs Naina Deepak Kamani and Others
Bombay High Court · (2009) 111 BOMLR 1822 : (2009) 4 MhLj 469
Constitution of India, 1950 — Article 227
High Courts26 Mar 2009Allowed
National Insurance Co. Ltd. Vs Anand Sawant and Others
Bombay High Court · (2009) ACJ 216
Constitution of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 140, 142, 147, 147(2), 149(2)
High Courts26 Mar 2009
Shri Rajendra Singh Sanga Vs State
Bombay High Court · (2009) 03 BOM CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 107, 109, 120B, 13(1)(d), 13(2)Prevention of Corruption Act, 1988 — Section 3, 3(1), 3(1)(a), 3(1)(b), 4
High Courts26 Mar 2009Allowed
Ashoka Buildcon Pvt. Ltd. Vs Maharashtra State Road Development Corporation and IRCON International Ltd., Central Railway New Administrative
Bombay High Court · (2009) 03 BOM CK 0089
Arbitration and Conciliation Act, 1996 — Section 11, 16Contract Act, 1872 — Section 64
High Courts26 Mar 2009
Smt. Gulab alias Sangeeta alias Zaiubai Santosh Sinai Priolkar, Miss Lina Santosh Priolkar, Sweta Santosh Sinai Priolkar and Mast. Sulakksha Santosh Shenvi Priolkar Vs Shri N. Moideen Kunhi, Shri N. Moosa and National Insurance Company Ltd.
Bombay High Court · (2009) 4 BOMLR 1388
Evidence Act, 1872 — Section 168Motor Vehicles Act, 1988 — Section 149, 170
High Courts26 Mar 2009Allowed
Abhiman Gaikwad Vs The State of Maharashtra
Bombay High Court · (2009) 4 BOMLR 1381 : (2009) 2 DMC 757
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 306, 498A
High Courts26 Mar 2009Allowed
Kabra Extrusiontechnik Ltd. Vs National Insurance Company Ltd. A Government of India and Divisional In-Charge National Insurance Co. Ltd.
Bombay High Court · (2009) 111 BOMLR 1701 : (2009) 4 MhLj 124
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts26 Mar 2009
Mahabir Nuniwal Vs Neptune Co-operative Housing Society Ltd. and Vaidehi Akash Housing Pvt. Ltd.
Bombay High Court · (2009) 4 MhLj 304
High Courts26 Mar 2009Dismissed
Commissioner of Income Tax Vs Qatar Airways
Bombay High Court · (2011) 332 ITR 253
Income Tax Act, 1961 — Section 194H
High Courts26 Mar 2009Allowed
National Insurance Company Ltd. Vs Shri Anand Sawant and Others
Bombay High Court · (2009) ACJ 216
Motor Vehicles Act, 1988 — Section 140, 142, 147, 149, 168
High Courts25 Mar 2009Dismissed
Commissioner of Income Tax Vs Kotak Mahindra Finance Ltd.
Bombay High Court · (2009) 227 CTR 596 : (2009) 317 ITR 236 : (2010) 191 TAXMAN 280
Income Tax Act, 1961 — Section 32, 32A, 42
High Courts25 Mar 2009
Cartini India Ltd. Vs Addl. Commissioner of Income Tax
Bombay High Court · (2009) 224 CTR 82 : (2009) 314 ITR 275 : (2009) 4 MhLj 102 : (2009) 179 TAXMAN 157
Income Tax Act, 1961 — Section 143(2), 143(3), 143(4), 147, 148Income Tax Rules, 1962 — Rule 5
High Courts25 Mar 2009
Gunmala Ghendmal Jhaveri Vs Sushila Kanakmal Gandhi and Others
Bombay High Court · (2009) 4 BOMLR 1398
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 11, Order 26 Rule 12, Order 26 Rule 13, Order 26 Rule 14, Order 26 Rule 15
High Courts25 Mar 2009Dismissed
Venkateshwara Alloys (P) Ltd. Vs State of Goa and Others
Bombay High Court · AIR 2009 Bom 106 : (2010) 8 RCR(Civil) 2391
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 2(1), 21, 22, 22A, 22BElectricity Act, 2003 — Section 185(2), 56, 56(1)