High Courts06 Mar 2009Dismissed
Smt. Kamalbai Sinkar Vs The State of Maharashtra and Others
Bombay High Court · (2009) 03 BOM CK 0011
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,666 of 3,665
High Courts05 Mar 2009Dismissed
Nivrutti Shamrao Kachave Vs State of Maharashtra and Another
Bombay High Court · (2009) 5 BomCR 366
Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts05 Mar 2009
Grasim Industries Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2009) 317 ITR 241
Income Tax Act, 1961 — Section 143, 154, 254, 256, 45
High Courts05 Mar 2009
Commissioner of Income Tax Vs Shapoorji Pallonji and Co. Ltd.
Bombay High Court · (2009) 318 ITR 417
Income Tax Act, 1961 — Section 36(1), 37
High Courts04 Mar 2009Dismissed
Ram Keshav Shilkar Vs Prabhacar Dattaram Sirvoicar, Anand Manguesh Sinai Coissoro and Smt. Parvatibai Anand Sinai Coissoro
Bombay High Court · (2009) 03 BOM CK 0119
Specific Relief Act, 1963 — Section 31Transfer of Property Act, 1882 — Section 41
High Courts04 Mar 2009
Sterling Investment Corporation Private Limited Vs Kamal Steel Corporation and Others
Bombay High Court · (2009) 3 BomCR 98 : (2009) 4 MhLj 516 : (2011) 1 RCR(Civil) 475 : (2011) 1 RCR(Civil) 476
Constitution of India, 1950 — Article 227
High Courts04 Mar 2009
Pralhad Kisan Gilabile Vs Raghunath Narayan Tapkir
Bombay High Court · (2009) 3 BomCR 97 : (2009) 4 MhLj 452 : (2011) 1 RCR(Civil) 476
High Courts04 Mar 2009
Chandulal P. Patel and Another Vs Jaywant H. Thakur and Others
Bombay High Court · (2009) 3 BomCR 103
High Courts04 Mar 2009Dismissed
Parasram Ingole Vs The State of Maharashtra
Bombay High Court · (2009) 03 BOM CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts04 Mar 2009
Shrikant Vasudeo Bhole since deceased through LRs. Smt. Mangala Shrikant Bhole and Others Vs Satish Shankar Gupte and Others
Bombay High Court · (2009) 4 BomCR 729
Specific Relief Act, 1963 — Section 16
High Courts04 Mar 2009
Vodafone Essar South Ltd., Vodafone Essar Ltd., Peninsular Corporate Park, Vodafone Essar Cellular Ltd. and Vodafone Essar Digilink Ltd. Vs The Union of India (UOI) and J.S. Shanshanwal, The Assistant Director, Directorate of Revenue Intelligence
Bombay High Court · (2011) 6 BomCR 145 : (2009) 111 BOMLR 943 : (2009) 163 ECR 11 : (2009) 237 ELT 35
Customs Act, 1962 — Section 110, 111
High Courts04 Mar 2009
Golden Chariot Airport a Registered Partnership firm Vs Airports Authority of India, International Airports Division Chhatrapati Shivaji International Airport and Mumbai International Airports Pvt. Ltd.
Bombay High Court · (2009) 111 BOMLR 1347 : (2011) 2 RCR(Rent) 112
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 4(2), 5, 5A, 5B
High Courts04 Mar 2009
Nishan Singh Jaimal Singh Sohal and Ravindra Shantaram Sawant Vs The State of Maharashtra, The Superintendent, Mumbai Central Prison, The Superintendent, Nagpur Central Prison and The Inspector General of Prisons, State of Maharashtra
Bombay High Court · (2009) 03 BOM CK 0032
Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 3, 3(1), 3(2)
High Courts04 Mar 2009Allowed
Julia Carlos Rodrigues and Others Vs Narayan Naique Yesso Naik and Another
Bombay High Court · (2009) 3 BomCR 740
High Courts04 Mar 2009
Haribhau Pandurang Kubale Vs Chanvim Engineering (P) Ltd.
Bombay High Court · (2009) 4 BomCR 861
High Courts04 Mar 2009Allowed
Dukle Constructions, Panaji, Goa and Others Vs Domingos Antonio Monteiro and Others
Bombay High Court · (2009) 4 CivCC 387 : (2010) 7 RCR(Civil) 2028
Specific Relief Act, 1963 — Section 6
High Courts03 Mar 2009
Bhanudas Deshmukh and Sanjay Deshmukh Vs The Joint Charity Commissioner and Others
Bombay High Court · (2009) 4 BomCR 404 : (2009) 111 BOMLR 1959
Bombay Public Trusts Act, 1950 — Section 36A, 41(A), 41(B), 41(D), 50
High Courts03 Mar 2009Dismissed
Vasant Zinjurde Vs The State of Maharashtra
Bombay High Court · (2009) 03 BOM CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 120B, 302, 34, 498A
High Courts03 Mar 2009
The New India Assurance Company Ltd. Vs Smt. Sumitra Mantri, Kum. Seema, Smt. Sumitra Mantri, Both respondents through Muktiyar Shri Balkishan Toshniwal, Sk. Sattar and Shri V.M. Deoshtwar
Bombay High Court · (2009) 3 BomCR 83 : (2009) 111 BOMLR 1836
Motor Vehicles Act, 1939 — Section 95(1), 95(2)Motor Vehicles Act, 1988 — Section 2(14), 2(44), 2(46)
High Courts03 Mar 2009
Vimal Builders Vs Nand Kumar Anant Vaity and Others
Bombay High Court · (2009) 4 MhLj 572
Income Tax Act, 1961 — Section 230A