COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,683 of 3,665

High Courts11 Dec 2008Dismissed

A.M. Yusuf Vs Mumbai Municipal Corporation, Municipal Corporation established under Bombay Municipal Corporation, The Chief Engineer, Central Purchase Authority Dept. (CPA) and The State of Maharashtra, (Summons should be served on Ld. Govt. Pleader, High Court, OOCJ

Bombay High Court · (2009) 111 BOMLR 452

Bombay Municipal Corporation Act, 1888 — Section 520, 72Constitution of India, 1950 — Article 14, 162, 226

High Courts11 Dec 2008

Shri Basaveshwar Cooperative Credit Society Ltd. Vs Jayant Shivpal Banchhode and Others

Bombay High Court · (2009) 4 BomCR 504 : (2008) 111 BOMLR 366 : (2009) CriLJ 3185 : (2009) 2 MhLj 216

Maharashtra Co-operative Societies Act, 1960 — Section 101, 91Specific Relief Act, 1963 — Section 41

High Courts10 Dec 2008

Ramesh Gopinath Tidke Vs Divisional Controller

Bombay High Court · (2009) 4 BomCR 510 : (2009) 120 FLR 871 : (2009) 2 MhLj 394

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44

High Courts10 Dec 2008Dismissed

CIT Vs Joe B. Fernandes

Bombay High Court · (2008) 12 BOM CK 0110

Income Tax Act, 1961 — Section 54F

High Courts10 Dec 2008Dismissed

Abeda Iqbal Patel Vs Cormorant Investment Pvt. Ltd.

Bombay High Court · (2009) 3 BomCR 338 : (2009) 2 MhLj 446

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(3)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 12 Rule 6, Order 6 Rule 17, Order 8 Rule 5, 115Evidence Act, 1872 — Section 58

High Courts10 Dec 2008Dismissed

Meena Suresh Mane Vs Suresh Gangaram Mane

Bombay High Court · (2009) 3 BomCR 495

Hindu Marriage Act, 1955 — Section 11, 13(1), 13(2), 5(1)Hindu Marriage and Divorce Rules, 1956 — Rule 5

High Courts10 Dec 2008Allowed

Minoti Anand and Subal Anand Vs Subhash Anand, Gogi Anand and Aloo B. Tantra Minoti Anand, Gogi Anand and Subal Anand Vs Subhash Anand

Bombay High Court · AIR 2009 Bom 65 : (2008) 111 BOMLR 372 : (2009) 2 MhLj 251 : (2009) 3 RCR(Civil) 321

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 12, 9AFamily Courts Act, 1984 — Section 7Foreign Marriage Act, 1969 — Section 14, 17, 18, 18(2)

High Courts10 Dec 2008Dismissed

Gaurishankar Govardhandas Todi Vs Evershine Homes Pvt. Ltd. and Another

Bombay High Court · (2009) 3 BomCR 330 : (2009) 2 MhLj 259

Specific Relief Act, 1963 — Section 16

High Courts10 Dec 2008Dismissed

Sunflag Iron and Steel Mazdoor Sabha Vs Member, Industrial Court, Nagpur and others

Bombay High Court · (2009) 121 FLR 43

Bombay Industrial Relations Act, 1946 — Section 20, 23, 73A

High Courts10 Dec 2008

Sunil Ramchandra Kedia Vs State of Maharashtra and Others

Bombay High Court · (2009) 3 BomCR 397

Maharashtra Agriculture Produce Marketing Committee (Development and Regulation) Act, 1963 — Section 51Maharashtra Agriculture Produce Marketing Committee (Development and Regulation) Rules, 1963 — Rule 43, 45, 45(1), 48, 50

High Courts10 Dec 2008

Manager, Solapur Municipal Corporation and Others Vs Devidas Mahadev Potdar and Others

Bombay High Court · (2009) 3 BomCR 347 : (2009) 121 FLR 49 : (2009) 2 MhLj 864 : (2009) 3 SLR 218

Constitution of India, 1950 — Article 21, 309Maharashtra Civil Services (Pension) Rules, 1982 — Rule 151(2)

High Courts08 Dec 2008

Narayan Mahadu Bhokate and Others Vs State of Maharashtra

Bombay High Court · (2009) 4 BomCR 454

Forest Act, 1927 — Section 22A, 6

High Courts08 Dec 2008

Rajiv D. Bhatia and Another Vs Appropriate Authority and Others

Bombay High Court · (2009) 318 ITR 118

Income Tax Act, 1961 — Section 269UD(1)

High Courts08 Dec 2008Dismissed

Nishith M.P. Verlekar Vs Ashpaque Marfani, Proprietor of ''Mustafa'' Collection

Bombay High Court · (2008) 111 BOMLR 199

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139

High Courts05 Dec 2008Allowed

Maharashtra State Co-operative Marketing Federation Limited and Another Vs Joint Director

Bombay High Court · (2009) 3 BomCR 424 : (2009) 2 LLJ 695

Commissions of Inquiry Act, 1952 — Section 3Employees State Insurance Act, 1948 — Section 40, 75, 77, 78, 87

High Courts05 Dec 2008

Vinod Kolhe Vs The State of Maharashtra

Bombay High Court · (2008) 12 BOM CK 0089

Penal Code, 1860 (IPC) — Section 299, 302, 304, 323, 324

High Courts05 Dec 2008

Khairrunisa Haji Mohammed Vs Afzal Haji Mohammed and Others

Bombay High Court · (2009) 3 BomCR 370

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 15 Rule 1, Order 20 Rule 18, Order 9 Rule 13

High Courts05 Dec 2008Dismissed

Smt. Jijabai Bapurao Zingare Vs State of Maharashtra and Others

Bombay High Court · (2008) 12 BOM CK 0034

Bombay Village Panchayats (Gramsabha Meetings) Rules, 1959 — Rule 3, 3(1)Bombay Village Panchayats Act, 1958 — Section 176, 3(1), 36, 7

High Courts05 Dec 2008

Reveira Institute of Education Pvt. Ltd. Vs Mantri Real Estate Pvt. Ltd. and Others

Bombay High Court · (2009) 2 MhLj 953

Transfer of Property Act, 1882 — Section 55(6)

High Courts05 Dec 2008Dismissed

The General Secretary, All Goa Co-op. Bank Employees Federation, Gurudutt Building, 3rd Floor, Panaji-Goa Vs Industrial Tribunal, Bicholim Urban Co-op.Bank Ltd. and Workmen

Bombay High Court · (2008) 12 BOM CK 0006

Industrial Disputes Act, 1947 — Section 10(1)(d), 2A