High Courts23 Jan 2009
Dr. M.R. Nimbalkar Vs The Director of Education, Government of Goa, The Director of Accounts, Government of Goa and State of Goa
Bombay High Court · (2009) 01 BOM CK 0052
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,675 of 3,665
High Courts23 Jan 2009Dismissed
Manik S. Mali Vs Union of India and another
Bombay High Court · (2009) 121 FLR 943
Penal Code, 1860 (IPC) — Section 354
High Courts23 Jan 2009Allowed
State of Maharashtra Vs Saibaba Toddy Co. and Others
Bombay High Court · (2009) CriLJ 1782 : (2010) 6 RCR(Criminal) 2712
Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 10(4), 13(2), 14, 14A, 16
High Courts22 Jan 2009
Miss Deanna J. Jeejeebhoy Vs Wealth Tax Officer
Bombay High Court · (2009) 222 CTR 202 : (2011) 330 ITR 149 : (2009) 180 TAXMAN 586
Income Tax Act, 1961 — Section 27Wealth Tax Act, 1957 — Section 2, 27(1), 5(A1), 6
High Courts22 Jan 2009Allowed
Ajit Gaitonde and Another Vs Ezilda Emiliana Cristina Pinto (deceased by L. Rs. )
Bombay High Court · (2011) 1 RCR(Civil) 477 : (2011) 1 RCR(Civil) 477
High Courts22 Jan 2009
Music Choice India Private Limited Vs Phonographic Performance Limited
Bombay High Court · (2009) 111 BOMLR 609 : (2009) 2 MhLj 651 : (2009) 39 PTC 597
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11, 9Copyright Act, 1957 — Section 10, 2, 2A, 31, 31(1)Income Tax Act, 1961 — Section 297(2)
High Courts22 Jan 2009
Adv. Aires Rodrigues Vs The State of Goa and Others
Bombay High Court · (2009) 111 BOMLR 737
Constitution of India, 1950 — Article 102(1), 12, 123, 131, 14Criminal Procedure Code, 1973 (CrPC) — Section 24, 25Government of India Act, 1935 — Section 9
High Courts21 Jan 2009Dismissed
Executive Engineer Vs Bhagwan Yashwanta Kulkarrni and Another
Bombay High Court · (2009) 5 BomCR 493 : (2009) 4 MhLj 593
Civil Procedure Code, 1908 (CPC) — Section 9Land Acquisition Act, 1894 — Section 18, 34, 4, 48, 6Limitation Act, 1963 — Article 113
High Courts21 Jan 2009Dismissed
Anandrao Kharabe Vs Madhuri Kharabe and Another
Bombay High Court · (2009) 111 BOMLR 832
Hindu Marriage Act, 1955 — Section 21, 29[2), 29[4), 4Special Marriage Act, 1954 — Section 18, 23, 27, 28, 37Succession Act, 1925 — Section 19, 21, 21A, 28, 42
High Courts21 Jan 2009Allowed
Mohan Gangadharrao Gathadi and Rama Govindasa Kadtan Vs The State of Maharashtra and Ramkrishnarao Subharao
Bombay High Court · (2009) 01 BOM CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Penal Code, 1860 (IPC) — Section 34, 420, 464, 471
High Courts21 Jan 2009Dismissed
Arunodaya Coal Agency Vs Western Coalfields Ltd.
Bombay High Court · (2009) 111 BOMLR 954
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 13(5), 16, 16(6), 34, 34(2)Constitution of India, 1950 — Article 136
High Courts21 Jan 2009
Kailas Popat Gaikwad Vs Tryambak Kanga Khairnar and The State of Maharashtra
Bombay High Court · (2011) 6 RCR(Criminal) 500
Penal Code, 1860 (IPC) — Section 504, 506(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(X)
High Courts21 Jan 2009Allowed
Vastalabai Panditrao Lad and Others Vs State of Maharashtra and Others
Bombay High Court · (2009) 4 BomCR 772
Constitution of India, 1950 — Article 226Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 308Maharashtra Regional and Town Planning Act, 1966 — Section 47, 49
High Courts21 Jan 2009
Goodlass Nerolac Paints Ltd. Vs Paints Employees'' Union
Bombay High Court · (2009) 3 LLJ 703
Industrial Disputes Act, 1947 — Section 18(1), 18(3)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30
High Courts21 Jan 2009
Maharashtra State Road Transport Corporation Vs Manikrao Sahabrao Chavan and Another
Bombay High Court · (2009) 121 FLR 240 : (2009) 3 LLJ 403
High Courts20 Jan 2009Dismissed
Commissioner of Income Tax Vs Smt. Lata Shantilal Shah
Bombay High Court · (2009) 221 CTR 778 : (2010) 323 ITR 297
Income Tax Act, 1961 — Section 139, 153(1), 271, 271(1)
High Courts20 Jan 2009Dismissed
Smt. Gita and Another Vs Chandrashekhar and Another
Bombay High Court · (2009) CriLJ 3499
Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 127(3), 482Hindu Marriage Act, 1955 — Section 10(1), 13
High Courts20 Jan 2009
Dorr-Oliver (India) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2009) 316 ITR 409
Income Tax Act, 1961 — Section 256, 32, 34, 40, 40A
High Courts20 Jan 2009Dismissed
Mrs. Dosibai Nanabhoy Jeejeebhoy, represented by (Byram Nanabhoy Jeejeebhoy, Avi Behram Doctor and Behram Doctor) Vs The Union of India (UOI)
Bombay High Court · (2009) 4 BomCR 476 : (2009) 111 BOMLR 1014
Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3, 4, 5General Clauses Act, 1897 — Section 24Limitation Act, 1963 — Article 58
High Courts20 Jan 2009
Sachin Raosaheb Phunde, Raosaheb Laxman Phunde, Shashikala Raosaheb Phunde and Sushash Raosaheb Phunde Vs Sou. Sarika Sachin Phunde and State of Maharashtra
Bombay High Court · (2009) 01 BOM CK 0058
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 125, 156(3), 320, 482Penal Code, 1860 (IPC) — Section 498A