COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,679 of 3,665

High Courts07 Jan 2009

Baliram Atmaram Dhake Vs Rahubai @ Saraswatibai Bhole

Bombay High Court · AIR 2009 Bom 57 : (2009) 4 BomCR 820 : (2009) 111 BOMLR 387

Hindu Succession Act, 1956 — Section 14, 24, 4Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)

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High Courts07 Jan 2009

Ganesh Rambhau Khalale Vs The State of Maharashtra and Others

Bombay High Court · AIR 2009 Bom 122 : (2009) 1 BomCR 689 : (2009) 111 BOMLR 677 : (2009) 2 MhLj 788

Constitution of India, 1950 — Article 141, 142, 311

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High Courts07 Jan 2009Dismissed

Garbad Dhanu Dhangar (Since deceased, by L.Rs. Vishwanath Sonawane, Yashodabai Khedkar, Partabai Pachpole and Shevantabai Gawande Vs Pandurang Annaji Athawale (Since deceased, by L.Rs. Kalpana Athawale) and Maharashtra Revenue Tribunal

Bombay High Court · (2009) 2 BomCR 37 : (2009) 111 BOMLR 693

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 1, 10, 11, 12, 13Constitution of India, 1950 — Article 227

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High Courts07 Jan 2009Dismissed

Navjivan Industries, registered partnership firm, Kisandas Supduram Totla, Pradeep Kisandas Totla and Sunil Kisandas Totla Vs Dena Bank and S.M. Thepde

Bombay High Court · (2009) 1 BomCR 493 : (2009) 3 CivCC 162 : (2010) 7 RCR(Civil) 2609

Bankers Books Evidence Act, 1891 — Section 4Evidence Act, 1872 — Section 34

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High Courts07 Jan 2009Dismissed

Sudipta Sanjeeb Chakraborty Vs Sanjeeb Chakraborty

Bombay High Court · (2009) 111 BOMLR 402 : (2009) 2 DMC 212 : (2009) 2 MhLj 255

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 16, 20Family Courts Act, 1984 — Section 7Special Marriage Act, 1954 — Section 27

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High Courts07 Jan 2009Allowed

Shaikh Meer Saliyam, Deputy Office, Superintendent (Level-II) Vs Union of India (UOI) and Smt. Olympia Vijaychandran

Bombay High Court · (2009) 01 BOM CK 0060

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High Courts07 Jan 2009

Shankarlal Ramprasad Ladha died L.Rs. (Chandrabhaga Shankarlal Laddha and Others) Vs Vasant Chandidasrao Deshmukh, Renukadas Chandidasrao Deshmukh, Sulochanabai Deshmukh and Laxmikant Chandidasrao Deshmukh

Bombay High Court · (2009) 1 BomCR 488 : (2009) 111 BOMLR 393 : (2010) 7 RCR(Civil) 1669

Hindu Succession Act, 1956 — Section 6Transfer of Property Act, 1882 — Section 58

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High Courts07 Jan 2009

Sunil Bhiku Yadav and Others Vs State of Maharashtra

Bombay High Court · (2009) CriLJ 4262 : (2010) 7 RCR(Criminal) 205

Criminal Procedure Code, 1973 (CrPC) — Section 386, 423(1)Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113, 113B, 114

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High Courts06 Jan 2009Allowed

Kalyanji Kanjibhai Vithani and Others Vs S.C. Prasad and Others

Bombay High Court · (2009) 01 BOM CK 0102

Income Tax Act, 1961 — Section 269UA, 269UD

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High Courts06 Jan 2009

The Commissioner of Income Tax Vs Beirsdorf (India) Ltd. and The Income Tax Appellate Tribunal, Panaji Bench

Bombay High Court · (2009) 4 BomCR 865 : (2010) 324 ITR 106 : (2009) 183 TAXMAN 178

Income Tax Act, 1961 — Section 142(1), 143(2), 41, 41(1), 43B

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High Courts06 Jan 2009Allowed

Shri Rohit Sidramappa Abdulpurkar Vs The Laxmi Vishnu Textiles Mills and Others

Bombay High Court · AIR 2009 Bom 56 : (2009) 1 BomCR 485 : (2010) 155 CompCas 86 : (2010) 8 RCR(Civil) 2375

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)

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High Courts06 Jan 2009

B.K. Sharma (since deceased through LRs Ashok Sharma, Pradeep Sharma and Kuldip Sharma) Vs Sitaram Sakharam Thote (since deceased through LRs Prabhakar Shankar Bondre)

Bombay High Court · (2009) 2 BomCR 25 : (2009) 111 BOMLR 559 : (2009) 2 MhLj 467 : (2011) 1 RCR(Rent) 165

Civil Procedure Code, 1908 (CPC) — Section 96Transfer of Property Act, 1882 — Section 111

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High Courts06 Jan 2009Dismissed

Bharat Petroleum Corporation Vs Miriam J. Batliwala and Shamim Botawala

Bombay High Court · (2009) 1 BomCR 481 : (2009) 111 BOMLR 565 : (2009) 2 MhLj 776

Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 3, 5, 5, 5(2), 7, 7Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Companies Act, 1956 — Section 23

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High Courts06 Jan 2009Dismissed

State of Maharashtra Vs Sou. Anjana Raghunath Mohite

Bombay High Court · (2009) CriLJ 4258 : (2010) 7 RCR(Criminal) 173

Penal Code, 1860 (IPC) — Section 315, 34

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High Courts06 Jan 2009

Shri Anand B. Shirwaikar Vs The State

Bombay High Court · (2009) 01 BOM CK 0003

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228

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High Courts05 Jan 2009

Snowcem India Ltd. Vs Deputy Commissioner of Income Tax

Bombay High Court · (2009) 221 CTR 594 : (2009) 313 ITR 170 : (2009) 178 TAXMAN 478

Income Tax Act, 1961 — Section 115JA, 207, 208, 209, 210

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High Courts05 Jan 2009Dismissed

Abdul Kadar @ Babbu Vs Masjid Juma Darwaja

Bombay High Court · (2009) 1 BomCR 498 : (2009) 111 BOMLR 552 : (2009) 2 MhLj 454

Constitution of India, 1950 — Article 226, 227Maharashtra Rent Control Act, 1999 — Section 15, 16Trusts Act, 1882 — Section 46, 47, 48

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High Courts05 Jan 2009

The Managing Director, (Goa Constructions Housing and Finance Corporation Limited), State of Goa and Mr. Siddharth Kuncalienkar, Shantaban Co-operative Hsg. Society Vs State of Goa and Director, Directorate of Health Services

Bombay High Court · (2009) 1 BomCR 486

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High Courts05 Jan 2009Allowed

Tancom Electronics Vs Bhartiya Kamgar Karmachari Mahasangh and Others

Bombay High Court · (2009) 4 BomCR 840 : (2010) 328 ITR 624 : (2009) 1 MPLJ 528 : (2010) 187 TAXMAN 33

Industrial Disputes (Amendment) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 10(1)

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High Courts05 Jan 2009Allowed

Harshad Keshavlal Kothari and City Channel Network Vs The State of Maharashtra and Shri. R.S. Khaire, Dy. Commissioner of Police

Bombay High Court · (2009) 01 BOM CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 144

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