High Courts19 Mar 2009Dismissed
State Vs Bismark C.D ''Souza
Bombay High Court · (2009) 03 BOM CK 0008
Penal Code, 1860 (IPC) — Section 34, 427, 448
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,663 of 3,665
High Courts18 Mar 2009Dismissed
Maharashtra State Electricity Distribution Vs DSL Enterprises Pvt. Ltd.
Bombay High Court · (2009) 4 BomCR 843 : (2009) 111 BOMLR 1246
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)Contract Act, 1872 — Section 53, 73
High Courts18 Mar 2009Allowed
Shri Armando Pereira and Smt. Sharayu Pereira Vs Shri Jude D''Souza and Others
Bombay High Court · (2009) 3 BomCR 147 : (2009) 4 CivCC 263 : (2010) 5 RCR(Civil) 26
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 1, Order 12 Rule 6, Order 23 Rule 1, Order 6 Rule 17, Order 8 Rule 5Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 17, 18, 58
High Courts18 Mar 2009Allowed
Virendrakumar Runwal Vs Preeta Runwal
Bombay High Court · (2009) 3 BomCR 798 : (2009) 111 BOMLR 1586
Hindu Marriage Act, 1955 — Section 5
High Courts18 Mar 2009
Vinayak Hari Kulkarni, Western India Advocate Association, The Honourable President Aurangabad High Court Bar Association and The Honourable President Nagpur High Court Bar Association Vs State of Maharashtra, (Summons to be served on the Learned Government Pleader appearing for State of Maharashtra under Order XXVII, Rule 4, of the Code of Civil Procedure, 1908 and The Honourable High Court of Judicature of Bombay) Thane Bar Association and Marathi Bhasha Sanrakshak Sanstha Vs State of Maharashtra, (Summons to be served on the Learned Government Pleader appearing for State of Maharashtra under order XXVII, Rule 4, of the Code of Civil Procedure, 1908) and Others Shri Vinayak Hari Kulkarni Vs State of Maharashtra, The Secretary, Department of Social Welfare, Government of Maharashtra and The District Collector (Summons to be served on the learned Government Pleader appearing for State of Maharashtra under order XXVII, Rule 4, of the Code of Civil Procedure, 1908)
Bombay High Court · (2010) 4 BomCR 100 : (2009) 4 MhLj 242
Bombay High Court (Appellate Side) Rules, 1960 — Rule 1, 12, 19, 2, 25Bombay High Court (Original Side) Rules, 1980 — Rule 611, 620Civil Procedure Code, 1908 (CPC) — Section 117, 122, 123, 124, 125
High Courts18 Mar 2009Dismissed
Zubair Rashid Shaikh and Latif Bakshu Magdum Vs Shri Sayyed Baker Hussaini Abdul Razzak Inamdar @ Shahid and Others
Bombay High Court · (2009) 03 BOM CK 0123
Bombay Public Trusts Act, 1950 — Section 22, 41A, 41B, 47, 47(5)Constitution of India, 1950 — Article 226, 277
High Courts18 Mar 2009
Richardson Hindustan Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Richardson Hindustan Ltd.
Bombay High Court · (2010) 228 CTR 295 : (2009) 315 ITR 283
Income Tax Act, 1961 — Section 256(1), 35C, 35C(1)
High Courts18 Mar 2009
Bang Securities Pvt. Ltd. Vs The Assistant Commissioner of Income Tax, The Commissioner of Income Tax and The Union of India (UOI)
Bombay High Court · (2009) 111 BOMLR 1653 : (2009) 314 ITR 256 : (2009) 4 MhLj 598 : (2009) 182 TAXMAN 176
Income Tax Act, 1961 — Section 143(1), 143(3), 147, 148
High Courts18 Mar 2009
Kilito Marine Services Vs M/s. Siddarth Ore Carriers and Shri Shriram Malik
Bombay High Court · (2009) 03 BOM CK 0018
High Courts18 Mar 2009Dismissed
Subhash Vs Kiran and Others
Bombay High Court · (2011) ACJ 1771
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227, 32, 323A, 323BMotor Vehicles Act, 1988 — Section 149(2), 173(2)
High Courts17 Mar 2009Dismissed
Shantez and Faheen Designs Vs Applause Bhansali Films Private Limited and Others
Bombay High Court · (2009) 4 BomCR 799 : (2009) 111 BOMLR 1338 : (2009) 3 CivCC 447 : (2009) 4 MhLj 37 : (2010) 8 RCR(Civil) 1972
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 8 Rule 5, Order 8 Rule 5(1), Order 9 Rule 8Contract Act, 1872 — Section 148, 151, 152Evidence Act, 1872 — Section 115, 70
High Courts17 Mar 2009Dismissed
Prakash Dattaram Talwadkar Vs State of Maharashtra At the instance of Sr. Inspector of Police
Bombay High Court · (2009) 111 BOMLR 1767
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32(2), 63(5), 65Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
High Courts17 Mar 2009Dismissed
P.B. Samant, Mrinal Gore, Vasant Shirali and Kamal Desai Vs Union of India (UOI), The State of Maharashtra, Ministry of Urban Development, Jawaharlal Nehru National Urban Renewal Mission and The Municipal Corporation of Greater Mumbai
Bombay High Court · (2009) 3 BomCR 133 : (2009) 111 BOMLR 1745
Constitution of India, 1950 — Article 14, 19(1), 21, 212, 246(1)Maharashtra Government Business General Administration Department Rules — Rule 15, 9Maharashtra Legislative Assembly Rules — Rule 110, 290
High Courts17 Mar 2009Dismissed
Neelam Narayan Bansode Vs The State of Maharashtra and Dr. Rahul Rajkumar Javanjal
Bombay High Court · (2009) 3 BomCR 108 : (2009) 111 BOMLR 1761 : (2009) 4 MhLj 150
Bombay Homoeopathic Practitioners Act, 1959 — Section 20Maharashtra Nurses Act, 1966 — Section 10, 2, 2(14), 2(14A), 2(15)
High Courts17 Mar 2009
Thane Belapur Industries Association Technical Institute, Dr. S.L. Patil, Principal of Thane Belapur Industries Association Technical Institute and Secretary General of the Thane Belapur Industries Association Vs State of Maharashtra and Others
Bombay High Court · (2009) 3 BomCR 183
Building and Other Construction Workers (Regulation of Employment and Conditions of Services) Act, 1996 — Section 38Constitution of India, 1950 — Article 226Dock Workers (Safety, Health and Welfare) Regulations, 1990 — Regulation 93
High Courts17 Mar 2009
Shakuntala Vasant Agarwal and Others Vs Five Star Poultry Farm and Others
Bombay High Court · (2009) 4 BomCR 462
Arbitration and Conciliation Act, 1996 — Section 37, 8
High Courts17 Mar 2009
Sahakar Agencies Pvt. Ltd. Vs Maharashtra State Road Development Corporation and MEP Toll Road Pvt. Ltd. MEP Toll Road Pvt. Ltd. Vs The State of Maharashtra and Sahakar Agencies Pvt. Ltd.
Bombay High Court · (2009) 4 BomCR 757 : (2009) 111 BOMLR 1547
Constitution of India, 1950 — Article 14, 19(1), 21
High Courts17 Mar 2009Allowed
Gajanan P. Lasure and Aniket Bhagwanrao Deshkar, Indian Inhabitant Vs The Director General of Police Maharashtra State and Others
Bombay High Court · (2009) 4 MhLj 399
Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 3(1A)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 53, 57
High Courts17 Mar 2009Allowed
Sau. Sushama Taksande Vs Shri Pramod Taksande
Bombay High Court · AIR 2009 Bom 111 : (2009) 3 BomCR 753 : (2009) 111 BOMLR 1804 : (2009) 3 CivCC 402 : (2009) 4 MhLj 81 : (2010) 8 RCR(Civil) 1964
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 41 Rule 25, 96, 96(3)Hindu Marriage Act, 1955 — Section 13(B), 23, 23(1), 28, 28(1)