High Courts18 Dec 2008Dismissed
Manohar Vs The State of Maharashtra and Others
Bombay High Court · (2008) 12 BOM CK 0079
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,681 of 3,665
High Courts18 Dec 2008
Pravin S. Shah, Sole Proprietor of United Dyes (India) Vs Rashtriya Mill Mazdoor Sangh Rashtriya Mill Mazdoor Sangh Vs The Official Liquidator, High Court
Bombay High Court · (2009) 4 BomCR 871 : (2009) 111 BOMLR 604 : (2009) 150 CompCas 110 : (2009) 3 CompLJ 541 : (2009) 2 MhLj 897 : (2009) 90 SCL 299
Civil Procedure Code, 1908 (CPC) — Section 34, 35Companies (Court) Rules, 1959 — Rule 179, 6, 9Companies Act, 1956 — Section 529, 529A, 530
High Courts18 Dec 2008
Tulsiwadi Navnirman (SRA) Co-operative Housing Society Ltd. and Another Vs State of Maharashtra and Others
Bombay High Court · (2009) 1 BomCR 557 : (2009) 2 MhLj 433
High Courts18 Dec 2008
Farook Mohammed Kasim Mapkar Vs The Commissioner of Police for Greater Mumbai and Others
Bombay High Court · (2008) 12 BOM CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 112, 139, 151, 154, 154(1)Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
High Courts18 Dec 2008Dismissed
Bombay Hospital Trust, S.V. Muzumdar and S. De, the Manager (Legal) of Petitioner No. 1 Vs State of Maharashtra, The District Collector (Entertainment Tax Branch), Divisional Commissioner Konkan Division, Entertainment Branch and Principal Secretary and Officer on Special Duty (Appeals), Revenue and Forests Department
Bombay High Court · (2009) 111 BOMLR 447 : (2009) 2 MhLj 940 : (2009) 19 VST 301
Bombay Entertainments Duty Act, 1923 — Section 10A, 2Bombay Public Trusts Act, 1950 — Section 41AA
High Courts18 Dec 2008Allowed
Ramdhan and Another Vs Union of India (UOI) and Another
Bombay High Court · (2009) ACJ 2487
Railways Act, 1989 — Section 123, 124A
High Courts18 Dec 2008
Principal, Daund Taluka Arts And Commerce College, Daund and others Vs Macchindra Sahebrao Bhavar and another
Bombay High Court · (2009) 121 FLR 305
High Courts18 Dec 2008
Harjit Singh Sohal and Jasvinder Singh Sohal Vs Indian Bank
Bombay High Court · (2009) 3 BomCR 390 : (2008) 111 BOMLR 357 : (2009) 2 MhLj 187
Constitution of India, 1950 — Article 227Income Tax Rules, 1962 — Rule 58Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 20, 20(1), 20(2), 21
High Courts18 Dec 2008
Parle Products Private Limited Vs Parle Agro Private Limited
Bombay High Court · (2009) 3 BomCR 379 : (2009) 2 MhLj 314 : (2009) 39 PTC 405
Companies Act, 1956 — Section 20, 21Trade and Merchandise Marks Act, 1958 — Section 34
High Courts17 Dec 2008
Ms. Kiran Kamat @ Kiran P. Parrikar Vs Mr. Molu Vitola Camotim @ Pankaj Kamat
Bombay High Court · (2008) 12 BOM CK 0119
High Courts17 Dec 2008
H.K. Taneja and Others and Keshavrao J. Bhosle Vs Bipin Ganatra
Bombay High Court · (2009) 3 BomCR 363 : (2009) 2 MhLj 855
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1(2)Notaries Rules, 1956 — Rule 11, 11(2)Penal Code, 1860 (IPC) — Section 156(111), 420
High Courts17 Dec 2008Allowed
The Commissioner of Central Excise Vs Godrej and Boyce Mfg. Co. Ltd.
Bombay High Court · (2009) 111 BOMLR 408 : (2009) 161 ECR 92 : (2009) 233 ELT 446 : (2010) 18 STR 682 : (2009) 19 STT 492
Central Excise Rules, 1944 — Rule 173, 173Q, 178(4), 209ACentral Excises and Salt Act, 1944 — Section 11AB, 11AC, 2, 35, 35AConstitution of India, 1950 — Article 136
High Courts17 Dec 2008Dismissed
Leelabai Maruti Holkar Vs Chaturabai Siddheshwar Javeri
Bombay High Court · (2009) 3 BomCR 375 : (2009) 2 MhLj 194
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts17 Dec 2008Dismissed
Surichand Pardhi and Umakant Katare Vs The State of Maharashtra
Bombay High Court · (2008) 12 BOM CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 324, 34, 96
High Courts17 Dec 2008Dismissed
Shripati Dessai Vs The State of Goa Madhu Dessai Vs State of Goa (C.I.D., Crime Branch, Panaji, Goa) and Shripati Dessai
Bombay High Court · (2008) 12 BOM CK 0010
Penal Code, 1860 (IPC) — Section 120B, 302, 389
High Courts16 Dec 2008Dismissed
Torrent Pharmaceuticals Ltd. Vs Member, Industrial Court and Another
Bombay High Court · (2009) 3 BomCR 405 : (2009) 121 FLR 200 : (2009) 2 MhLj 331
Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2), 7
High Courts16 Dec 2008Dismissed
Subhash Ratanlal Agrawal and Others Vs Naseem Begum Abdul Gaffar Khan and Another
Bombay High Court · AIR 2009 Bom 120 : (2009) 3 BomCR 395
Bombay Stamp Act, 1958 — Section 2, 2(5)
High Courts16 Dec 2008
Kuljinder Singh Ahluwalia Vs Sandeepkaur Ahluwalia and Others
Bombay High Court · (2009) 3 BomCR 418
Partnership Act, 1932 — Section 11, 12, 13, 14, 15Presidency Small Cause Courts Act, 1882 — Section 19
High Courts15 Dec 2008
Associated Cement Staff Union, Mumbai Vs State of Maharashtra and others
Bombay High Court · (2009) 122 FLR 140
Industrial Disputes Act, 1947 — Section 2(s)
High Courts15 Dec 2008
The Airport Authority of India Vs Aer Lingus Ltd. and others Aer Lingus Ltd. Vs The Airport Authority of India and another
Bombay High Court · (2008) 12 BOM CK 0114