Bombay High Court Judgments

High Courts17 Mar 2009Dismissed

Quadricon Pvt. Ltd. Vs Shri Bajrang Alloys Ltd.

Bombay High Court · (2009) 5 BomCR 345 : (2009) 4 BOMLR 1432

Bombay High Court (Original Side) Rules, 1980 — Rule 269A, 283, 45, 47Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 4 Rule 1(2), Order 4 Rule 1(3), Order 7 Rule 1, Order 7 Rule 10

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High Courts17 Mar 2009Dismissed

Mrs. Savitri Sippy through her Constituted Attorney Miss. Veena Sippy Vs Mr. Shahsikant Ghorpade The District Deputy Registrar Co-operative Societies and Others

Bombay High Court · (2009) 3 BomCR 104 : (2009) 111 BOMLR 1733 : (2009) 4 MhLj 376

Administration of Justice Act, 1960 — Section 13Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 19, 19(1)

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High Courts17 Mar 2009Disposed Off

Sahney Kirkwood Private Ltd. Vs The Addl. Commissioner of Income Tax Range 10(2)

Bombay High Court · (2009) 111 BOMLR 1790

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(1)Income Tax Act, 1961 — Section 260A

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High Courts17 Mar 2009Dismissed

Prakash Ganpat Sawant Vs Ravindra Babaji Satam and Others

Bombay High Court · (2009) 3 BomCR 710 : (2009) 4 MhLj 468

Maharashtra Vexatious Litigation (Prevention) Act, 1971 — Section 2

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High Courts16 Mar 2009

Javed Patel Vs State of Maharashtra and Others Dr. Faiyaz Husain Vs Fazal-Ur-Rehman Nabi and Municipal Council Narayan Umale Vs Ravindra Pandurang Umale, Municipal Council

Bombay High Court · (2009) 3 BomCR 719 : (2009) 4 BOMLR 1451 : (2009) 2 MhLj 925

Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 150, 16, 16(1), 42, 44Mumbai Municipal Corporation Act, 1988 — Section 16(1D)Penal Code, 1860 (IPC) — Section 153A, 505(2), 505(3)

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High Courts16 Mar 2009Allowed

Rameshchandra Ramkishan Sarda Vs Shri Shankarrao Chavan and The Manager Shri R. Shakeel

Bombay High Court · (2009) 3 BomCR 159 : (2009) 111 BOMLR 1783 : (2009) 4 MhLj 796

Trade and Merchandise Marks Act, 1958 — Section 105

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High Courts16 Mar 2009

Uttamrao Kulkarni and Nagorao Kulkarni, Died (through his L.Rs. by name Ramrao Kulkarni, Satish Kulkarni, Jivan Kulkarni and Ku. Shamla) Vs The State of Maharashtra and The Special Land Acquisition Officer, Jayakwadi Project Division

Bombay High Court · (2009) 3 BomCR 143 : (2009) 4 MhLj 841

Land Acquisition Act, 1894 — Section 18, 23, 4, 6, 9

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High Courts16 Mar 2009Dismissed

Antonio Travasso Vs Administrative Tribunal for Goa and Others

Bombay High Court · (2009) 03 BOM CK 0136

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70Constitution of India, 1950 — Article 227Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 7

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High Courts16 Mar 2009Disposed Off

Official Trustee Vs Commissioner of Wealth Tax

Bombay High Court · (2009) 227 CTR 115 : (2010) 323 ITR 532 : (2009) 180 TAXMAN 595

Constitution of India, 1950 — Article 13, 21, 22, 359, 359(1)Conveyancing Act, 1881 — Section 2Defence of India Act, 1939 — Section 26(5B)

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High Courts16 Mar 2009Dismissed

Shri Gajanan S. Karekar, Shri Ramakant S. Karekar, Shri Satish S. Karekar and Shri Shekhar S. Karekar Vs Smt. Rosalina Souza E Carvalho (since deceased) Through her legal heirs: Antilia Carvalho and Ms. Flora Carvalho (since deceased) and Smt. Seema Karekar

Bombay High Court · (2009) 03 BOM CK 0120

Constitution of India, 1950 — Article 227

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High Courts16 Mar 2009

Commissioner of Income Tax Vs Smt. Sushila Devi Khadaria L/H of Late Gopal Khadaria

Bombay High Court · (2009) 319 ITR 413 : (2009) 183 TAXMAN 275

Income Tax Act, 1961 — Section 57, 58, 68

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High Courts16 Mar 2009Dismissed

Mr. Werner Wulf Ingo Vs State of Goa

Bombay High Court · (2009) 03 BOM CK 0088

Penal Code, 1860 (IPC) — Section 120B, 361, 363, 367, 377

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High Courts16 Mar 2009

Loreal India Private Limited Vs Global Earth Properties and Developers Pvt. Ltd., (Formerly known as Global Insurance Products Marketing Ltd.) and Piramal Holdings Ltd. Global Earth Properties and Developers Pvt. Ltd., (Formerly known as Global Insurance Products Marketing Ltd.) Vs Loreal India Private Limited and Piramal Holdings Ltd.

Bombay High Court · (2009) 4 BomCR 392 : (2009) 4 CivCC 207 : (2010) 7 RCR(Civil) 1376

Civil Procedure Code, 1908 (CPC) — Section 24Specific Relief Act, 1963 — Section 20

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High Courts16 Mar 2009Dismissed

Biddle Sawyer Ltd. Vs Chemical Employees Union

Bombay High Court · (2009) 4 BomCR 317 : (2009) 111 BOMLR 1153 : (2009) 122 FLR 554 : (2009) 3 LLJ 749 : (2009) 4 MhLj 289

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 33C, 33C(2), 36AIndustrial Employment (Standing Orders) Act, 1946 — Section 10A, 10A(2)

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High Courts16 Mar 2009

Anupama Wine Distributors Vs Tilaknagar Industries Ltd.

Bombay High Court · (2009) 4 BomCR 331 : (2009) 151 CompCas 395 : (2009) 3 CompLJ 77 : (2009) 91 SCL 419

Companies Act, 1956 — Section 433, 434

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High Courts16 Mar 2009Allowed

Shree Shridharkrupa Builders and Realtors P. Ltd. Vs Mr. Mahen J. Dholam

Bombay High Court · (2009) 5 BomCR 383 : (2009) 111 BOMLR 1197 : (2009) 3 CompLJ 111 : (2009) 91 SCL 372

Companies Act, 1956 — Section 10F, 159, 160, 161, 163

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High Courts16 Mar 2009Dismissed

The Managing Director, The General Manager and The Vice President, Ellora Paper Mills Vs Zikar Hazi

Bombay High Court · (2009) 5 BomCR 378 : (2009) 111 BOMLR 1843 : (2009) 4 MhLj 527

Criminal Procedure Code, 1973 (CrPC) — Section 162

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High Courts13 Mar 2009Dismissed

Santan Fernandes and Others Vs The State of Goa and The Under Secretary (Revenue), Revenue Department, Government of Goa

Bombay High Court · (2009) 4 BomCR 714 : (2009) 4 BOMLR 1468

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 23(1), 23(2), 4, 4(1), 4(2)Maharashtra Regional and Town Planning Act, 1966 — Section 126(1)

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High Courts13 Mar 2009

The State of Maharashtra Vs Dr. Arvind Aajabe Dr. Arvind Aajbe and Suresh Aajbe Vs The State of Maharashtra

Bombay High Court · (2009) 03 BOM CK 0135

Criminal Procedure Code, 1973 (CrPC) — Section 209, 313, 366, 374(2)Evidence Act, 1872 — Section 25, 27Maharashtra Land Revenue Code, 1966 — Section 157

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High Courts13 Mar 2009

Sharad Chhajjuram Aggarwal and Another Vs Bombay Builders Company Ltd. and Another I.D.B.I. Vs Sharad Chhajjuram Aggarwal and Another

Bombay High Court · (2009) 3 BomCR 79

Specific Relief Act, 1963 — Section 21(5)

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