COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,661 of 3,665

High Courts25 Mar 2009

Vandana Nursinh Kelkar Vs State of Maharashtra and Another

Bombay High Court · AIR 2011 Bom 304 : (2010) 2 BC 359 : (2011) 6 RCR(Criminal) 2053

Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1)Negotiable Instruments Act, 1881 (NI) — Section 138A

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High Courts25 Mar 2009Allowed

Shri Mervin Thomas Menezes Vs State of Goa and Public Prosecutor, Panaji, Goa

Bombay High Court · (2009) 03 BOM CK 0019

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 302(ii), 304, 34

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High Courts25 Mar 2009

Krushaa Guruswami Naidu Vs The State of Maharashtra

Bombay High Court · (2011) CriLJ 2065

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 34, 363, 364A

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High Courts24 Mar 2009Dismissed

Raghunath Shankar Kelkar Vs Union of India (UOI), Reserve Bank of India and Comptroller and Auditor General of India

Bombay High Court · (2009) 5 BomCR 360 : (2009) 111 BOMLR 1569 : (2009) 92 SCL 28

Comptroller and Auditor-Generals (Duties, Powers and Conditions of Service) Act, 1971 — Section 23Constitution of India, 1950 — Article 112, 112(3), 151, 226, 266Reserve Bank of India Act, 1934 — Section 21, 21(1)

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High Courts24 Mar 2009

Smt. Savitri Chandrakesh Pal Vs State of Maharashtra, The Controller of Rationing, The Hon''ble Cabinet Minister, Food and Civil Supply and Consumer Protection and Jaiambe Grahak Sahakari Sanstha

Bombay High Court · (2009) 4 MhLj 406

Bombay High Court (Appellate Side) Rules, 1960 — Rule 1, 17, 18, 2, 4Constitution of India, 1950 — Article 226, 227, 323A, 323BEssential Commodities Act, 1955 — Section 3

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High Courts24 Mar 2009Dismissed

Bhalchandra Ganesh Naik and Smt. Bharati Bhalchandra Naik Vs Sona Hotel, Panaji Municipal Council and Panjim Planning and Development Authority

Bombay High Court · (2009) 3 BomCR 780 : (2009) 111 BOMLR 1659

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 8, Order 9 Rule 9

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High Courts24 Mar 2009

Pimpri Chinchwad New Town Development Authority Vs The State of Maharashtra and Others In Re: Alfa Abaji Kalate and Shri Bajirao Abaji Kalate

Bombay High Court · (2009) 111 BOMLR 1939

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 95, Order 21 Rule 96General Clauses Act, 1897 — Section 17(1), 21Land Acquisition Act, 1984 — Section 11, 16, 36, 4, 48

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High Courts24 Mar 2009

In Re: Niulab Equipment Co. (P.) Ltd.

Bombay High Court · (2009) 152 CompCas 375 : (2009) 3 CompLJ 87 : (2009) 91 SCL 387

Companies Act, 1913 — Section 85, 86Companies Act, 1956 — Section 173, 235, 236, 237, 238

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High Courts24 Mar 2009Dismissed

Commissioner of Income Tax Vs Natural Gems Ltd.

Bombay High Court · (2010) 327 ITR 269

Income Tax Act, 1961 — Section 115, 115J, 115JA(4), 115JAA, 115JB

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High Courts23 Mar 2009Dismissed

Venkatesh Pradyumnacharya Varakhedakar (Since deceased by his heirs and legal representatives Bheemacharya (Bheemasen) Vyankatesh (Balacharya) Varakhedakar) Vs Maharashtra State and Others

Bombay High Court · (2009) 6 BomCR 472 : (2009) 4 MhLj 476

Constitution of India, 1950 — Article 25, 26, 29

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High Courts23 Mar 2009Disposed Off

E*Trade Mauritius Ltd. Vs The Asstt. Director of Income Tax (International Taxation) and Others

Bombay High Court · (2009) 03 BOM CK 0127

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High Courts23 Mar 2009Dismissed

Commissioner of Cus. (General) Vs Rinku Shipping Agency

Bombay High Court · (2010) 254 ELT 445

Customs House Agents Licensing Regulations, 1984 — Regulation 14, 14(1), 20(7), 23(7), 23(8)

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High Courts23 Mar 2009Dismissed

Indur Kartar Chhugani Vs The State of Maharashtra, At the instance of Additional Chief Secretary, Home Department, Government of Maharashtra and Others

Bombay High Court · (2009) 03 BOM CK 0085

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High Courts23 Mar 2009

Khanderao Vs Bharatbai and Others

Bombay High Court · (2009) 2 ALLMR 568 : (2011) 1 RCR(Civil) 54 : (2011) 1 RCR(Civil) 54

Constitution of India, 1950 — Article 227, 7Specific Relief Act, 1963 — Section 19, 27, 6

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High Courts21 Mar 2009Dismissed

Shri Eknath P. Kamble Vs Smt. Janqui Nilu Kamble and Shri Marcel D''Cunha

Bombay High Court · (2009) 5 BomCR 395

Workmens Compensation Act, 1923 — Section 12Workmens Compensation Rules, 1924 — Rule 28

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High Courts21 Mar 2009Dismissed

Shri Sawale Motiram Shridhar Vs Maharashtra Seva Sangh and Others

Bombay High Court · (2009) 4 MhLj 233

Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(24), 5, 5(1), 5(2), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28(1), 6, 9(9)

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High Courts21 Mar 2009

Associated Cement Companies Limited Vs Associated Cement Staff Union

Bombay High Court · (2010) 124 FLR 1036 : (2009) 4 LLJ 756

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 9AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)

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High Courts21 Mar 2009Dismissed

New India Assurance Co. Ltd. Vs Mangala and Others

Bombay High Court · (2010) ACJ 2041

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High Courts21 Mar 2009Allowed

Board of Trustees of the Port of Bombay Vs UCO Bank and Others

Bombay High Court · (2009) 5 BomCR 478

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21

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High Courts21 Mar 2009Dismissed

Mrs. Anjum Fatima Aslam Vs Mrs. Ayesha Anis Shaikh and Municipal Corporation of Greater Bombay, A statutory Body

Bombay High Court · (2009) 4 MhLj 729

Bombay Municipal Corporation Act, 1888 — Section 33(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Penal Code, 1860 (IPC) — Section 332, 353, 506

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