High Courts13 Mar 2009Dismissed
Shri Nicolau Pereira and his wife (expired, since deceased through LR''s) 1(a) Smt. Edociana Pereira and Others Vs Smt. Sergina Pereira and Others
Bombay High Court · (2009) 03 BOM CK 0117
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,665 of 3,665
High Courts13 Mar 2009Dismissed
Haribai Bhise died through L.Rs. and Ku. Jamunabai Vs Indrabai Kadam died through her L.Rs. and Sau. Sudamati Kakde and Others
Bombay High Court · (2009) 3 BomCR 112 : (2009) 6 MhLj 75
Succession Act, 1925 — Section 2Transfer of Property Act, 1882 — Section 122, 123
High Courts13 Mar 2009
Damu Rathod and Others Vs The State of Maharashtra
Bombay High Court · (2009) 4 BomCR 390
Land Acquisition Act, 1894 — Section 18, 23, 4, 6
High Courts13 Mar 2009
Shri Ashok Narayan Vernekar Vs Smt. Umabai Gopinath Kesarkar (dec.) by her heirs (a) Mr. Anant Kesarkar and Another
Bombay High Court · (2009) 03 BOM CK 0016
High Courts12 Mar 2009Allowed
Farid Abdul Latif Noorani Vs Mr. Sayed Sadiq Ali Qadri and Others
Bombay High Court · (2009) 3 BomCR 92
Bombay High Court (Appellate Side) Rules, 1960 — Rule 18, 18(3)Constitution of India, 1950 — Article 226, 227Waqf Act, 1995 — Section 13, 23, 25, 25(1), 32
High Courts12 Mar 2009
The State of Maharashtra and The S.L.A.O. (III) Vs Chandrashekhar Tanaji Deshmukh
Bombay High Court · (2009) 3 BomCR 785 : (2009) 6 MhLj 33
Land Acquisition Act, 1894 — Section 18, 23, 24, 4, 54
High Courts12 Mar 2009
Commissioner of Income Tax Vs Airlines Financial Support Services (I) Ltd.
Bombay High Court · (2009) 03 BOM CK 0090
Income Tax Act, 1961 — Section 271
High Courts12 Mar 2009
Hanmabai Patil Deceased through her LR''s Dattatraya Patil Vs The State of Maharashtra and The Special Land Acquisition Officer
Bombay High Court · (2009) 4 BomCR 380 : (2009) 4 MhLj 805
Land Acquisition Act, 1894 — Section 18, 4, 4(1), 6, 9
High Courts12 Mar 2009Dismissed
Motwani Builders Pvt. Ltd. Vs Kunal and Co.
Bombay High Court · (2009) 3 BomCR 64 : (2009) 111 BOMLR 1717 : (2009) 152 CompCas 571 : (2009) 92 SCL 401
High Courts12 Mar 2009
Clough Engineering Ltd., Oil and Gas Division Vs Oil and Natural Gas Corporation
Bombay High Court · (2009) 111 BLJR 1671 : (2009) CriLJ 2177 : (2010) 6 RCR(Criminal) 1161
Constitution of India, 1950 — Article 136, 20(3), 215Contempt of Courts Act, 1971 — Section 12, 13, 13(1), 19Criminal Procedure Code, 1973 (CrPC) — Section 166A
High Courts06 Mar 2009Dismissed
D. Gowadia and Co. Vs Union of India (UOI)
Bombay High Court · (2009) 3 BomCR 127
Arbitration and Conciliation Act, 1996 — Section 34, 34(3), 36Limitation Act, 1963 — Section 29(2), 3, 5
High Courts06 Mar 2009Dismissed
Smt. Saroj Mukkawar Vs Smt. Chandrakalabai Polshetwar and The State of Maharashtra
Bombay High Court · (2009) 111 BOMLR 1831 : (2009) 3 CivCC 687 : (2010) 1 Crimes 1 : (2009) 4 MhLj 665 : (2010) 6 RCR(Criminal) 1539
Civil Procedure Code, 1908 (CPC) — Section 125Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Hindu Adoptions and Maintenance Act, 1956 — Section 20
High Courts06 Mar 2009
Sau. Savita Bajrang Kadam Vs Manisha Ramdas More and Others Tarabai Bandu Kadam and Alka Suresh Kadam Vs Manisha Ramdas More and Others
Bombay High Court · (2009) 3 BomCR 176 : (2009) 111 BOMLR 1794
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 15, 15(2), 16, 21(10), 33
High Courts06 Mar 2009Allowed
The East India Hotels Ltd. and Jaswant Singh Bhatia, a Shareholder and Director, Administration of petitioner Vs Central Board of Director Taxes and Union of India (UOI)
Bombay High Court · (2009) 3 BomCR 123 : (2009) 111 BOMLR 1285 : (2009) 223 CTR 133 : (2010) 320 ITR 526 : (2009) 179 TAXMAN 17
Income Tax Act, 1961 — Section 194C, 194I, 194J
High Courts06 Mar 2009Allowed
Dattatraya Dagdoba Dhole Vs Shaikh Javed Husen Hajrat Saheb and Shaikh Hussain Hajrat Saheb
Bombay High Court · (2009) 3 BomCR 88 : (2009) 111 BOMLR 1685 : (2009) 4 MhLj 560
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 13(1), 21
High Courts06 Mar 2009
Bilkis Bano through her Power of Attorney, Mohd. Abdul Razzak Vs State of Maharashtra and The Special Land Acquisition Officer, B. and C.
Bombay High Court · (2009) 3 BomCR 909
Land Acquisition Act, 1894 — Section 12(2), 18, 4, 6
High Courts06 Mar 2009
Mohd. Akram Sk. Imam Vs Caste Scrutiny Committee for Other Backward Classes and Others Mohd. Asif Mohd. Rouf Vs Mohd. Akram Sk. Imam and Others
Bombay High Court · (2009) 3 BomCR 163 : (2009) 111 BOMLR 1708 : (2009) 4 MhLj 557
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 5B, 9AVillage Panchayat Act — Section 10A
High Courts06 Mar 2009
Mrs. Pushpa Vijay Bonde Vs The State of Maharashtra Rajiv Ram Bhadbhade Vs The State of Maharashtra
Bombay High Court · (2009) 111 BOMLR 1712 : (2009) CriLJ 3204 : (2009) 4 RCR(Criminal) 936
Criminal Procedure Code, 1973 (CrPC) — Section 154, 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)
High Courts06 Mar 2009Dismissed
Andrade Motors Vs The Additional Collector (Eng./Rem) and Competent Authority and Others
Bombay High Court · (2009) 3 BomCR 120 : (2009) 111 BOMLR 1139
Development Control Regulations for Greater Bombay, 1991 — Rule 1.12, 1.16, 33(10)Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 33, 35
High Courts06 Mar 2009Dismissed
Chotumal Bahiramal Sindho (since deceased through his legal heirs and representatives Sudama Jodharam Hanswani and Others) Vs Shri Baburao Vinayak Mahadkar (since deceased through L.Rs. and heirs. Shri Dattatraya Baburao Mohadkar and Others) Shri Baburao Vinayak Mahadkar (since deceased through L.Rs. and heirs. Shri Dattatraya Baburao Mohadkar and Others) Vs Shri Hotumal Bahirumal Sindhi (since deceased through his heirs and LRs. and Others)
Bombay High Court · (2009) 4 MhLj 131
Constitution of India, 1950 — Article 227