Bombay High Court Judgments

High Courts13 Jan 2009Allowed

Dr. Panjabrao Deshmukh Urban Co-operative Bank Ltd., Vidarbha Region Vs The State Information Commissioner and Others

Bombay High Court · AIR 2009 Bom 75 : (2010) 8 RCR(Civil) 2377 : (2010) 1 RCR(Civil) 281

Administrative Tribunals Act, 1985 — Section 14(2)Constitution of India, 1950 — Article 12Right to Information Act, 2005 — Section 2, 4, 5, 6

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High Courts12 Jan 2009Allowed

Maharashtra State Electricity Distribution Co. Ltd., Nagpur Vs Dnyaneshwar Pralhad Sondawale

Bombay High Court · (2009) 121 FLR 960

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 6, 9

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High Courts12 Jan 2009

Jamuna Darshan Co-operative Housing Society Ltd. and Others Vs J.M.C. and Meghani Builders and Others

Bombay High Court · (2011) 4 BomCR 185

Development Control Rules, 1991 — Rule 9Maharashtra Ownership Flats (Regulation of the promotion of construction etc.) Rules, 1964 — Rule 5, 8, 8Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) (Amendment) Act, 1986 — Section 3(2), 4(1), 6, 7(2)

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High Courts12 Jan 2009Dismissed

Pradeep Babubhai Chinai and Another Vs Sindhu Resettlement Corporation Limited and Others

Bombay High Court · (2009) 6 BomCR 450

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4, 4(1), 4(4), 5(8), 6Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Constitution of India, 1950 — Article 14, 19(1), 254, 254(1), 254(2)

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High Courts12 Jan 2009Allowed

Lalji Choubey Vs Jiyalal Chavan and The State of Maharashtra

Bombay High Court · (2009) 2 CivCC 386 : (2009) 2 MhLj 565 : (2010) 5 RCR(Criminal) 721

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts12 Jan 2009

The Commissioner of Income Tax Central -II Vs Shri. Omprakash K. Jain and Others

Bombay High Court · (2010) 322 ITR 362 : (2009) 178 TAXMAN 179

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High Courts12 Jan 2009Allowed

Vijaykumar Gundappa Shetkar (Gandage) Vs Sau. Bhagywati Vijaykumar Shetkar (Gandge), Kalawati, Sadanand Shetakar (Gandge) and The State of Maharashtra

Bombay High Court · (2009) 01 BOM CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 13

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High Courts12 Jan 2009Disposed Off

Hindustan Ferodo Ltd. Vs Commissioner of Income Tax

Bombay High Court · (2009) 01 BOM CK 0007

Income Tax Act, 1961 — Section 256, 35B, 37, 40

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High Courts09 Jan 2009

Municipal Corporation of Greater Mumbai and Others Vs Prakash Sridhar Mondkar

Bombay High Court · (2009) 3 BomCR 288 : (2009) 121 FLR 198 : (2009) 2 MhLj 228

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High Courts09 Jan 2009

Kamal R. Khan Vs State of Maharashtra

Bombay High Court · (2009) 4 BomCR 496

Bombay Cinemas (Regulation) Act, 1953 — Section 6, 6(1), 6(3)Constitution of India, 1950 — Article 1, 14, 19(1), 19(2), 29

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High Courts09 Jan 2009

In Re: Tata Realty and Infrastructure Ltd.

Bombay High Court · (2009) 149 CompCas 117 : (2009) 3 CompLJ 507 : (2010) 97 SCL 315

Companies Act, 1956 — Section 100, 101, 102, 103, 104

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High Courts09 Jan 2009Allowed

Sau. Snehalata Raghunath Joshi Vs Laxman Hari Mulik deceased by his legal heirs (Shri Akkatai Laxman Mulik, Ashok Laxman Mulik, Vijay Laxman Mulik and Subhash Laxman Mulik) and Ramanlal Gangaram Parekh

Bombay High Court · (2009) 3 BomCR 284 : (2011) 1 RCR(Rent) 168

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15, 15(1)

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High Courts09 Jan 2009

Shantaram Shinde and Others Vs Eknath Shinde

Bombay High Court · (2009) 2 BomCR 20 : (2009) 111 BOMLR 728 : (2011) 1 RCR(Civil) 472 : (2011) 1 RCR(Civil) 472

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 21, 24Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4)Registration Act, 1908 — Section 21(6)

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High Courts09 Jan 2009Dismissed

Shri Narhar D. Sakhwalkar and Others Vs Shri Suresh Lahoti, Shri Mukund Lahoti, Shri Rajendra Hanmant Bartakke and Shri Ravindra Hanmant Bartakke

Bombay High Court · (2009) 2 BomCR 28 : (2009) 2 MhLj 755 : (2011) 1 RCR(Rent) 173

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High Courts09 Jan 2009Dismissed

The Commissioner of Income Tax-3 Vs Reliance Utilities and Power Ltd.

Bombay High Court · (2009) 313 ITR 340 : (2009) 178 TAXMAN 135

Income Tax Act, 1961 — Section 36(1)

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High Courts09 Jan 2009

Trivendibai Kishnrao Ghadge and Another Vs State of Maharashtra

Bombay High Court · (2009) 6 BomCR 484

Land Acquisition Act, 1894 — Section 11, 18, 23, 24, 25

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High Courts07 Jan 2009Dismissed

State of Maharashtra Vs Smt. Kausalayabai Ramnath Dayama

Bombay High Court · (2009) CriLJ 4259 : (2010) 7 RCR(Criminal) 186

Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts07 Jan 2009Dismissed

Nivrutti Binnar Vs Sakhubai Jorvar (Since deceased, by her L.Rs. Pandu Keru Jorvar) and Others Nivruti Binnar, Madhukar Nivruti Binnar and Maruti Nivruti Binar Vs Smt. Kasabai Tukaram Karwar and Others

Bombay High Court · AIR 2009 Bom 93 : (2009) 2 BomCR 14 : (2009) 111 BOMLR 573 : (2010) 5 RCR(Civil) 154

Hindu Succession Act, 1956 — Section 14(1), 6Hindu Womens Right to Property Act, 1937 — Section 3(3)Transfer of Property Act, 1882 — Section 118, 54

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High Courts07 Jan 2009

Chandrakant Dhanu and Harishchandra Dhanu Vs Sharmila Kapur, Diviya Raakhee Kapur, Nikhil Niranjan Kapur and Farida F.S. Vakil

Bombay High Court · (2009) 1 BomCR 698 : (2009) 111 BOMLR 665 : (2009) 2 MhLj 243

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 40 Rule 1, Order 41 Rule 5, Order 41 Rule 5, 2(12)Maharashtra Rent Control Act, 1999 — Section 16(1), 34

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High Courts07 Jan 2009

Goldgem Overseas Vs Flawless Diamond (India) Ltd.

Bombay High Court · (2009) 2 BomCR 30 : (2009) 111 BOMLR 703 : (2009) 41 PTC 149

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