High Courts15 Dec 2008Allowed
Agricultural Produce Market Committee Vs Shahnawaz Kasim Shaikh and Others
Bombay High Court · (2009) 4 BomCR 461
Bombay Court Fees Act, 1959 — Article 7, 4, 6, 8, 9Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 9A
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,682 of 3,665
High Courts15 Dec 2008Allowed
Maitabkhan Yakubkhan Pathan Vs Baburao Motiram Nandagaoli and Others
Bombay High Court · (2009) 4 BomCR 868 : (2009) 2 MhLj 354
High Courts15 Dec 2008Dismissed
Commissioner of Income Tax-15 Vs Plastika Enterprises
Bombay High Court · (2009) 180 TAXMAN 293
Income Tax Act, 1961 — Section 132, 158BE
High Courts15 Dec 2008
Hongkong Investment Co. Pvt. Ltd. Vs Alvaro Jose Elvino De Braganza and Another Hongkong Investment Company Pvt. Ltd. (In Liquidation) Vs Maria Lalita Braganza and Others
Bombay High Court · (2009) 3 BomCR 415
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, 151, 52, 97Limitation Act, 1963 — Article 120, 137
High Courts15 Dec 2008
Mr. Guna Krishna Gauns and Mrs. Lakshimi Guno Gauns Vs Mr. Antonio Joao Braganza alias Antush Braganza and Others
Bombay High Court · (2009) 111 BOMLR 716
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Contract Act, 1872 — Section 37, 38Specific Relief Act, 1963 — Section 34, 42
High Courts12 Dec 2008Dismissed
Smt. Lalita Sinai Cossambe, widow Vs Communidade of Poinguinim and Others
Bombay High Court · (2008) 12 BOM CK 0120
High Courts12 Dec 2008
People for Animals, through Mrs. Norma Alvares, Trustee, 826/2, Alto Porvorim,Bardez, Goa and Mrs. Norma Alvares Vs The State of Goa and others Mr. Vijay Samant Vs State of Goa, The Director,Department of Animal Husbandry and Veterinary Services Pashusanvardhan Bhavan, Panaji, Goa and The Inspector General of Police, Police Headquarters, Panaji, Goa
Bombay High Court · (2008) 12 BOM CK 0117
Prevention of Cruelty to Animals Act, 1960 — Section 11(i)
High Courts12 Dec 2008
P.K. Thilakan Vs Vitthal N. Shetty
Bombay High Court · (2008) 12 BOM CK 0097
Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 53A
High Courts12 Dec 2008Dismissed
Smt. Maria Apolonia Dulcina Floripes Saldanha e Rebello and Others Vs Mrs. Rodolfina Barreto e Rebello and Others
Bombay High Court · (2008) 12 BOM CK 0080
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts12 Dec 2008
Dockyard Employees Union Vs Mazgaon Dock Ltd., Rear Admiral Krishnan, Chairman and Managing Director Mazgaon Dock Ltd., Mr. R. Dayal, General Manager, Mazgaon Dock Ltd. and Mazgaon Godi Kamgar Sanghatana
Bombay High Court · (2009) 121 FLR 1068
Constitution of India, 1950 — Article 12, 14, 19, 226Industrial Disputes Act, 1947 — Section 18, 18(1), 2
High Courts12 Dec 2008Allowed
Kundalik Hindurao Patil Vs Gunda Hari Khot, since deceased by L. Rs. and Others
Bombay High Court · (2009) 3 BomCR 494
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Transfer of Property Act, 1882 — Section 52
High Courts11 Dec 2008Dismissed
Shri Bala Atmaram Sahakari, Shri Ashok Atmaram Sahakari, Mrs. Vijaya A. Sahakari and Shri Madhav A. Sahakari Vs The Deputy Collector and S.D.O., Ponda Sub Division and The Executive Engineer, Works Division XV P.W.D.
Bombay High Court · (2009) 2 MhLj 804
Land Acquisition Act, 1894 — Section 4(1)
High Courts11 Dec 2008Dismissed
Lanco Infratech Limited Vs Mormugao Port Trust
Bombay High Court · (2009) 3 BomCR 353
Companies Act, 1956 — Section 4AConstitution of India, 1950 — Article 14, 19(1), 226
High Courts11 Dec 2008Dismissed
The Commissioner of Income Tax Vs Sesa Goa Ltd.
Bombay High Court · (2009) 111 BOMLR 443 : (2009) 221 CTR 590 : (2009) 316 ITR 399 : (2009) 177 TAXMAN 270
Income Tax Act, 1961 — Section 260A, 36, 36(1), 37
High Courts11 Dec 2008
Amarnath Baijnath Gupta and Another Vs Mohini Organics Pvt. Ltd. and Another
Bombay High Court · (2010) 2 BC 140 : (2009) 3 BomCR 258 : (2009) CriLJ 995
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 397, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 142, 145
High Courts11 Dec 2008Dismissed
Pioneer Embroideries Ltd. Vs Prithvi Singh and Others
Bombay High Court · (2009) 2 MhLj 701
Industrial Disputes Act, 1947 — Section 10(1), 2P, 33A, 33C, 33C(2)
High Courts11 Dec 2008Dismissed
Rajhans Narendra Raut and Others Vs State of Maharashtra and Others
Bombay High Court · (2009) 1 BomCR 596 : (2009) 2 MhLj 241
High Courts11 Dec 2008Dismissed
Shri Tholu Gurco Gaonkar and his Wife and Smt. Rukmawati Thulu Gaonkar Vs Shri Ramesh Yeshwant Gayak and his Wife, Smt. Vasanti Ramesh Gayak, Smt. Pushpa Yeshwant Gayak and her Husband and Shri Babusso Gayak Since Deceased, Through Legal Heirs: (Mr. Kishor B. Kankonkar, Mr. Kiran B. Kankonkar and Smt. Shalan A. Hornekar, Daughter)
Bombay High Court · (2008) 12 BOM CK 0027
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 6 Rule 17Constitution of India, 1950 — Article 226, 227
High Courts11 Dec 2008Dismissed
Smt. Raquel Fernandes House No. 217, Loyola Wado, Utorda, Salcete-Goa Vs Smt. Leopoldina Mendonca Pereira (Since Deceased) Through her L.Rs. (Ivo Bernardo Pereira Mendonca and Others) and Shri Beraldo Telis House No. 217, Loyola Wado, Utorda, Salcete, Goa
Bombay High Court · (2008) 12 BOM CK 0026
Constitution of India, 1950 — Article 227
High Courts11 Dec 2008Allowed
Indian National Shipowners Association Vs Union of India (UOI)
Bombay High Court · (2009) 222 CTR 234 : (2009) 13 STR 235 : (2009) 21 VST 60
Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 265Finance Act, 1994 — Section 5(2), 64, 65, 65(105), 66