COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,662 of 3,665

High Courts21 Mar 2009

Maharashtra Seva Sangh and The Principal, Shree Nutan Prashala Junior College Vs Shri Shaikh Jamalchand and The Deputy Director of Education, Pune Region

Bombay High Court · (2009) 4 MhLj 198

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

High Courts21 Mar 2009Dismissed

Shri Gabriel Fernandes Vs Deputy Director of Panchayat, Director of Panchayats, Village Panchayat of Calangute and Smt. Helena Menezes, Attorney of Mr. Jose Rozetinho Ismail Henriques dos Remedios

Bombay High Court · (2009) 3 BomCR 768 : (2009) 111 BOMLR 1813

Civil Procedure Code, 1908 (CPC) — Section 151Goa Village Panchayat Raj Act, 1994 — Section 239(A), 239(C), 66, 66(3), 66(4)

High Courts21 Mar 2009

Vijay Nathalal Gohil, Pankaj Nathalal Gohil and Mangalben Nathalal Gohil Vs State of Maharashtra Inspector of Police

Bombay High Court · (2009) 03 BOM CK 0049

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 302, 304B, 306, 34

High Courts21 Mar 2009

In Re: Ajmera Realty and Infra India Ltd.; In Re: Ajmera Precoated Steels Ltd.

Bombay High Court · (2009) 151 CompCas 442

Companies Act, 1956 — Section 391, 392, 393, 394

High Courts21 Mar 2009Dismissed

Maharashtra Hybrid Seed Co. Vs Employees'' State Insurance

Bombay High Court · (2009) 121 FLR 1089

Employees State Insurance Act, 1948 — Section 82(2)

High Courts20 Mar 2009Dismissed

Satyanarayan Khandelwal Vs Chandrakala Bai Khandelwal and Others

Bombay High Court · (2009) 03 BOM CK 0118

Transfer of Property Act, 1882 — Section 52

High Courts20 Mar 2009

Smt. Jijai Tukaram Pednekar and Others Vs Shri Tukaram Sukdo Fogeri and Smt. Shakuntala Tukaram Fogeri

Bombay High Court · (2009) 03 BOM CK 0115

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 38, 47

High Courts20 Mar 2009Dismissed

Prasad Agents Private Ltd. Vs Income Tax Officer

Bombay High Court · (2009) 111 BOMLR 1631 : (2009) 226 CTR 13 : (2011) 335 ITR 275 : (2011) 333 ITR 275 : (2009) 180 TAXMAN 178

Income Tax Act, 1961 — Section 73Taxation Laws (Amendment) Act, 1973 — Section 109, 28, 43(5)

High Courts20 Mar 2009Dismissed

Commissioner of Customs (EP) Vs Surinder Khosla

Bombay High Court · (2009) 260 ELT 179

High Courts20 Mar 2009Allowed

Gulab and Others Vs N. Moideen Kunhi and Others

Bombay High Court · (2010) ACJ 2436

Motor Vehicles Act, 1988 — Section 149, 168, 170

High Courts20 Mar 2009

Acmevac Sales Private Limited Vs State of Maharashtra and Others

Bombay High Court · (2010) 30 VST 258

High Courts19 Mar 2009Allowed

Government of Goa and the Competent Authority Vs Jaisu Shipping Co. Pvt. Ltd.

Bombay High Court · (2009) 3 BomCR 762

Arbitration and Conciliation Act, 1996 — Section 37(1), 9Civil Procedure Code, 1908 (CPC) — Section 24Right to Information Act, 2005 — Section 19, 7, 8

High Courts19 Mar 2009Dismissed

Union of India Vs Shri Domnic Issac

Bombay High Court · (2009) 03 BOM CK 0116

High Courts19 Mar 2009Dismissed

Chowgule and Company Pvt. Limited Vs The State of Goa and Mr. Rajaram Naik

Bombay High Court · (2009) 03 BOM CK 0100

Constitution of India, 1950 — Article 14

High Courts19 Mar 2009Allowed

Shri Chetan Vitthal Tupe Vs Shri Shailesh Narayan Shinde and Others

Bombay High Court · (2009) 5 BomCR 481 : (2009) 4 MhLj 73

Mumbai Municipal Corporation Act, 1888 — Section 22, 23, 24, 25, 26

High Courts19 Mar 2009Dismissed

Vasant Permanand Muley, Advocate Vs Aurangabad Municipal Council and Others

Bombay High Court · (2009) 4 BomCR 337 : (2009) 111 BOMLR 1204 : (2009) 4 MhLj 771

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1877 — Section 22Limitation Act, 1963 — Section 21, 21(1)

High Courts19 Mar 2009Dismissed

Chaudhary Construction Co. Vs Brihanmumbai Municipal Corporation and Deputy Chief Engineer (SWD) WS

Bombay High Court · (2009) 4 BomCR 344 : (2009) 111 BOMLR 1665

Constitution of India, 1950 — Article 14, 226

High Courts19 Mar 2009Dismissed

Bar Council of Maharashtra and Goa Vs The State of Maharashtra and Maharashtra State Public Service Commission

Bombay High Court · (2009) 4 BomCR 387 : (2009) 111 BOMLR 1143 : (2009) 4 MhLj 112

Constitution of India, 1950 — Article 14, 16, 226Maharashtra Judicial Service Rules, 2008 — Rule 5

High Courts19 Mar 2009Dismissed

Maharashtra State Road Transport Corporation Vs Fakira Neware and Member, Industrial Court

Bombay High Court · (2009) 5 BomCR 387

High Courts19 Mar 2009Dismissed

Prayagbai Kadam, Kasturabai Kadam and Sundarrao Kadam Vs The State of Maharashtra and The Additional Commissioner, Aurangabad Division

Bombay High Court · (2009) 4 BomCR 408 : (2009) 111 BOMLR 1612 : (2009) 4 MhLj 779

Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 17, 18, 19, 20