COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,674 of 3,665

High Courts30 Jan 2009

Ranjeeta Balsekar, Raj Balsekar and Deepti Vs Deepak Balsekar and The State of Maharashtra Deepak Balsekar Vs Ranjeeta Balsekar

Bombay High Court · (2009) 111 BOMLR 823

Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 397

Read judgment

High Courts30 Jan 2009

Sinhgad Technical Education Society Vs Mr. P.L. Pathade, Asstt. Commissioner of Income Tax and Others

Bombay High Court · (2009) 111 BOMLR 862 : (2009) 222 CTR 333 : (2009) 180 TAXMAN 246

Income Tax Act, 1961 — Section 12A, 13(1), 220(6)

Read judgment

High Courts30 Jan 2009Allowed

Ram Shankar Sahane Vs State

Bombay High Court · (2009) 01 BOM CK 0033

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 27, 59, 6, 60Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts30 Jan 2009Allowed

Satish Fakira Dhangar and Others Vs State of Maharashtra

Bombay High Court · (2009) CriLJ 3216 : (2010) 1 DMC 44 : (2010) 6 RCR(Criminal) 468

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 304B, 306, 34, 498A

Read judgment

High Courts30 Jan 2009Dismissed

Good Value Marketing Company Limited and Another Vs Montex Corporation and Another

Bombay High Court · (2009) CriLJ 3209 : (2010) 6 RCR(Criminal) 2850

Criminal Procedure Code, 1973 (CrPC) — Section 357, 378(1), 378(3), 378(4), 384Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts29 Jan 2009

Javed Hanif Quareshi Vs Lakhani Traders

Bombay High Court · (2010) 1 ALD(Cri) 10 : (2009) 2 MhLj 663 : (2010) 5 RCR(Criminal) 694

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts29 Jan 2009Dismissed

Vijay Dattatraya Kale Vs Peico Electronics and Electricals Ltd.

Bombay High Court · (2009) 121 FLR 577 : (2009) 3 LLJ 262 : (2009) 2 MhLj 628

Industrial Disputes Act, 1947 — Section 10(1), 12(3), 2, 21(3)

Read judgment

High Courts29 Jan 2009

Sharad @ Omprakesh Indrajeet Gore Vs Sunita Sharad Gore

Bombay High Court · (2009) 3 CivCC 34 : (2010) 6 RCR(Criminal) 1296

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

Read judgment

High Courts28 Jan 2009

Nilesh Naik @ Mangueshkar Vs State of Goa

Bombay High Court · (2009) 01 BOM CK 0092

Antiquities and Art Treasures Act, 1972 — Section 25(1)Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 100, 151, 154, 161, 162

Read judgment

High Courts28 Jan 2009Allowed

Shri Abdul Hafiz Abdul Sattar Qureshi Vs State of Maharashtra

Bombay High Court · (2009) 111 BOMLR 818

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 21, 50, 50(1)

Read judgment

High Courts28 Jan 2009Dismissed

Shalikram Urkuda Chambare and Others Vs Pandurang Kondu Chatukhodpe and Others

Bombay High Court · AIR 2009 Bom 103 : (2010) 7 RCR(Civil) 1674

Constitution of India, 1950 — Article 226, 227Hindu Succession Act, 1956 — Section 18Maharashtra Land Revenue Code, 1966 — Section 247

Read judgment

High Courts28 Jan 2009

Askok Marotrao Kayarkar Vs Education Officer (Secondary) and Others

Bombay High Court · (2009) 6 BomCR 495

Constitution of India, 1950 — Article 226, 227, 254Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4National Council for Teacher Education Act, 1993 — Section 12, 32

Read judgment

High Courts28 Jan 2009

Sushma Suresh Nigudkar and Another Vs State of Maharashtra

Bombay High Court · (2009) CriLJ 4267 : (2010) 7 RCR(Criminal) 216

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A

Read judgment

High Courts27 Jan 2009Dismissed

Surendra M. Khandhar Vs Assistant Commissioner of Income Tax and Others

Bombay High Court · (2009) 224 CTR 409 : (2010) 321 ITR 254

Finance Act, 2007 — Section 292CIncome Tax Act, 1961 — Section 132, 132(4), 132(4A), 132(5), 132A

Read judgment

High Courts27 Jan 2009Dismissed

The Commissioner of Income Tax Vs S.C. Thakur and Bros.

Bombay High Court · (2009) 221 CTR 779 : (2010) 322 ITR 463 : (2009) 180 TAXMAN 348

Income Tax Act, 1961 — Section 32

Read judgment

High Courts23 Jan 2009Allowed

Basavraj Sangramappa Thonte Vs State of Maharashtra

Bombay High Court · (2009) CriLJ 1360

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 20, 7(A), 7(A)(2)

Read judgment

High Courts23 Jan 2009

Ispat Industries Ltd. Vs Collector and Others

Bombay High Court · (2009) 3 BomCR 76

Read judgment

High Courts23 Jan 2009Dismissed

Commissioner of Income Tax Vs Polycott Corporation

Bombay High Court · (2009) 222 CTR 328 : (2009) 318 ITR 144 : (2009) 178 TAXMAN 255

Income Tax Act, 1961 — Section 268A, 80HHC

Read judgment

High Courts23 Jan 2009Dismissed

Western Coalfields Limited Vs Shri Zitru Vithal Pimpalkar

Bombay High Court · (2009) 01 BOM CK 0094

Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 14, 20, 4, 9

Read judgment

High Courts23 Jan 2009Allowed

Hashim Huzursab Sayeed Vs Goribi Hashim Sayeed, Sohil Hashim Sayeed and The State of Maharashtra

Bombay High Court · (2009) 111 BOMLR 812 : (2009) 3 RCR(Criminal) 109

Criminal Procedure Code, 1973 (CrPC) — Section 125Limitation Act, 1963 — Section 14Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(2), 4, 5

Read judgment