High Courts10 Nov 2008Dismissed
Pramod Tatte Vs Joint Director of Health Services (Leprosy), Raj Bahadur Mill, Asstt. Director, Leprosy, Health Services and Medical Officer, Leprosy Control Unit
Bombay High Court · (2009) 120 FLR 348
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,689 of 3,665
High Courts10 Nov 2008Dismissed
Sanjeev Indravadan Dani Vs Mrs. Rupal Sanjeev Dani
Bombay High Court · (2009) 1 BomCR 648 : (2008) 111 BOMLR 79 : (2009) 2 CivCC 91 : (2009) 2 MhLj 129 : (2009) 1 RCR(Civil) 777
Civil Procedure Code, 1908 (CPC) — Section 23, 24, 25Hindu Marriage Act, 1955 — Section 10, 13, 21A, 21A(1), 21A(2)
High Courts10 Nov 2008Allowed
Ratilal Lalji Vs Kuvarben Patel and Others
Bombay High Court · (2009) 2 BomCR 124 : (2008) 111 BOMLR 89
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 13Limitation Act, 1963 — Article 123
High Courts10 Nov 2008Dismissed
Esteem Properties Pvt. Ltd. Vs The Municipal Corporation of Greater Mumbai, Shri Gupta Ram Rekha Ram Bakhash, Mrs. Anmoyan Tipanna Shikari @ Mrs. Anbhavna Tipanna Vadari and Tresorie Traders Private Limited
Bombay High Court · (2009) 1 BomCR 642 : (2009) 1 MhLj 638
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Constitution of India, 1950 — Article 227Maharashtra Regional and Town Planning Act, 1966 — Section 55
High Courts24 Oct 2008Dismissed
New India Assurance Co. Ltd. Vs Yuvraj and Others
Bombay High Court · (2010) ACJ 1674
High Courts24 Oct 2008Dismissed
Abdul Rashid Khan Vs Brihanmumbai Mahanagar Palika, The Assistant Commissioner and The Maharashtra Housing and Area Development Authority
Bombay High Court · (2009) 2 BomCR 446 : (2008) 110 BOMLR 3580
Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 149, 55, 55(2)Mumbai Municipal Corporation Act, 1888 — Section 3, 351
High Courts24 Oct 2008Dismissed
Cosmosteels Private Limited Vs Supermax International Pvt. Ltd. and Others
Bombay High Court · (2008) 6 ALLMR 896 : (2009) 2 BomCR 276
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17AConstitution of India, 1950 — Article 227Maharashtra Rent Control Act, 1999 — Section 34(4)
High Courts24 Oct 2008Allowed
Bakerao Ulhe Vs Ramkrishna Rajaram Kshirsagar through Guardian his wife Swaraswatibai Kshirsagar and Pandurang Vitthalrao Kshirsagar
Bombay High Court · (2008) 6 ALLMR 535 : (2009) 3 BomCR 889
Hindu Adoptions and Maintenance Act, 1956 — Section 30Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Succession Act, 1925 — Section 301, 317
High Courts24 Oct 2008Dismissed
Peninsula Land Ltd. (Formerly known as Morarjee Realties Ltd. and prior thereto as Morarjee Goculdas and Weaving Company Limited) and Others Vs Brihan Mumbai Mahanagarpalika, The Municipal Commissioner of Brihan Mumbai Mahanagarpalika, The Chief Judge Small Causes Court and The State of Maharashtra and Others
Bombay High Court · (2008) 6 ALLMR 519
Constitution of India, 1950 — Article 14, 19(1), 19(5), 226, 246(1)Mumbai Municipal Corporation Act, 1888 — Section 156, 157, 158, 159, 160
High Courts24 Oct 2008Allowed
Hanuman Deosthan and Others Vs Jaiwant Wasudeo Pullarwar and Others
Bombay High Court · (2008) 6 ALLMR 543 : (2009) 3 BomCR 883
Bombay Public Trusts Act, 1950 — Section 17, 19, 20, 21, 22A
High Courts24 Oct 2008Allowed
Trimbakrao Mugutrao Deshmukh Vs State of Maharashtra and Another
Bombay High Court · (2009) 2 BomCR 467
Civil Procedure Code, 1908 (CPC) — Section 36(4), 80Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 27, 28, 29, 29(1), 29(2)
High Courts24 Oct 2008Dismissed
In Re: Hariganga Alloys Steel Ltd. (In Liquidation) and Others etc. etc.
Bombay High Court · (2009) 151 CompCas 405
Companies (Court) Rules, 1959 — Rule 164, 280, 7, 9Industrial Disputes Act, 1947 — Section 33C(2)Limitation Act, 1963 — Section 5
High Courts24 Oct 2008
Raigad Zilla Parishad Vs Gajanan H. Patil and others
Bombay High Court · (2009) 120 FLR 423
Industrial Disputes Act, 1947 — Section 25AMaharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 250, 289
High Courts24 Oct 2008Dismissed
Mrs. Smita Sandip Keni and Mrs. Neeta Pandurang alias Rajan Gaitonde Vs Mr. Vallabh Vinayak Juvarkar, ''Zeet'' Building, 3rd floor, Airport Road, Chicalim, Vasco-da-Gama, Goa and Others
Bombay High Court · (2008) 10 BOM CK 0015
High Courts23 Oct 2008
Rajesh Construction. Co. Ltd. and Another Vs Ravilal Nanji Dedhia and Others
Bombay High Court · (2010) 3 CompLJ 572
Arbitration and Conciliation Act, 1996 — Section 9
High Courts23 Oct 2008
Sunil Lakhotia Vs Pratima Lakhotia
Bombay High Court · (2009) 2 CivCC 301
Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(v)
High Courts23 Oct 2008Dismissed
The State of Maharashtra Vs Bhaskar Namdeo Wagh and Others
Bombay High Court · (2008) 6 ALLMR 555 : (2009) 1 MhLj 299
Land Acquisition Act, 1894 — Section 18, 4, 4(1), 48, 6
High Courts23 Oct 2008Dismissed
DHL Worldwide Express (India) Pvt. Ltd. (Now known as DHL Express (India) Pvt. Ltd.) Vs AFL-DHL Employees'' Union and Another
Bombay High Court · (2009) 120 FLR 1090 : (2009) 2 LLJ 108
Industrial Disputes (Bombay) Rules, 1957 — Rule 66, 66(1), 66(2)Industrial Disputes Act, 1947 — Section 33(2), 33(3), 33(4)
High Courts23 Oct 2008Dismissed
New India Assurance Company Ltd. Vs Renu Nareshchandra Katoch and Others
Bombay High Court · (2008) 6 ALLMR 881 : (2009) 3 BomCR 839
Motor Vehicles Act, 1988 — Section 149, 149(2), 170, 173
High Courts23 Oct 2008
Mr. Puneet Malhotra and Another Vs Mr. R.S. Gai, Sole Arbitrator and Others The Municipal Corporation of Greater Mumbai Vs Joint Venture Angerlehner Michell Bau GMBH Angerlehner Structural and Civil Engineering Co. Vs The Municipal Corporation of Greater Mumbai Mr Girish S. Khandagale Vs Union of India (UOI) and Another Kotak Securities Ltd. Vs Gaurav Goel and Another
Bombay High Court · AIR 2009 Bom 42 : (2008) 6 ALLMR 856 : (2008) 4 ARBLR 398 : (2008) 6 BomCR 551 : (2011) 2 JCR 261 : (2008) 6 MhLj 867 : (2009) 2 RCR(Civil) 570
Arbitration Act, 1940 — Section 2, 30, 33Arbitration and Conciliation Act, 1996 — Section 2, 20, 21, 34, 34(1)Bombay Court Fees Act, 1959 — Article 1, 13, 18, 3