High Courts06 Oct 2008Dismissed
Parsik Janata Sahakari Bank Ltd. Vs Vishwas Sakharam Gole
Bombay High Court · (2009) 120 FLR 1024
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,694 of 3,665
High Courts03 Oct 2008
Intuitive Software Design Private Limited and Another Vs State of Maharashtra and Others
Bombay High Court · (2009) 1 BomCR 140
Maharashtra Prevention of Food Adulteration Rules, 1962 — Rule 4(3), 5(3), 5(7)
High Courts03 Oct 2008Allowed
P. Krishna Murthy Vs Monika Sidhu
Bombay High Court · (2008) 6 BomCR 13
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Hindu Marriage Act, 1955 — Section 13(1)
High Courts01 Oct 2008
Ninan Thomas Vs Oil and Natural Gas Corporation Ltd. and Another
Bombay High Court · (2009) 1 BomCR 137 : (2009) 120 FLR 867 : (2009) 7 SLR 283
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 17B
High Courts01 Oct 2008Dismissed
SKS Logistics (I) Limited Vs Mumbai Port Trust, Indira Container Terminal Private Limited and Union of India (UOI)
Bombay High Court · (2008) 6 BomCR 14 : (2008) 110 BOMLR 3445
Constitution of India, 1950 — Article 14, 19(1), 19(6)Contract Act, 1872 — Section 151, 152, 161Major Port Trusts Act, 1963 — Section 29, 34, 37, 38, 42
High Courts01 Oct 2008Allowed
Royal Cushion Vinyal Vs Commissioner of Income Tax
Bombay High Court · (2009) 227 CTR 663 : (2009) 180 TAXMAN 208
Income Tax Act, 1961 — Section 115J, 143(3), 154, 28, 29
High Courts01 Oct 2008
Chembur Service Station Vs Bharat Petroleum Corporation Ltd.
Bombay High Court · (2009) 1 BomCR 811 : (2008) 110 BOMLR 3441 : (2009) 1 MhLj 641
Maharashtra Rent Control Act, 1999 — Section 29
High Courts01 Oct 2008Dismissed
Kay Iron Works Pvt. Ltd. Vs Commissioner of C. Ex.
Bombay High Court · (2009) 13 STR 87
Customs, Excise Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 23
High Courts01 Oct 2008
Bank of India Workers Organization Vs Bank of India and Another
Bombay High Court · (2009) 1 BomCR 650 : (2009) 121 FLR 778 : (2009) 1 LLJ 772
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 2, 25F
High Courts01 Oct 2008
Desikan Nanda Kumar Vs Dena Bank and Another
Bombay High Court · (2009) 3 BomCR 441 : (2009) 2 LLJ 363
High Courts01 Oct 2008
Midas Care Pharmaceuticals Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (2008) 12 STR 548 : (2009) 19 STT 40
High Courts01 Oct 2008Allowed
Shantabai Bhima Sangle and Others Vs Yamunabai Waliba Kedar and Others
Bombay High Court · (2009) 2 CivCC 319
Specific Relief Act, 1963 — Section 16(c)
High Courts01 Oct 2008
Rubicon Formulations Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (2008) 12 STR 549 : (2009) 19 STT 55
High Courts01 Oct 2008Dismissed
Arjun Krishna Agawane Vs The State of Maharashtra
Bombay High Court · (2008) 110 BOMLR 3468
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts30 Sept 2008Allowed
Khadi and Village Industries Commission Vs Jagdish Balkarishna Patil and Another
Bombay High Court · (2008) 119 FLR 923
Industrial Disputes Act, 1947 — Section 2Khadi and Village Industries Commission Act, 1956 — Section 15(1), 16, 17, 20(1), 20(2)
High Courts30 Sept 2008Dismissed
Maharashtra Industrial Development Corporation Regional Office and Another Vs Gajanan Printing Press and Others
Bombay High Court · (2009) 2 BomCR 295
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 20 Rule 1, Order 6 Rule 17, Order 9 Rule 6, Order 9 Rule 7
High Courts30 Sept 2008Dismissed
Shri Balasaheb Chandrarao More and Others Vs Shri Suresh Kisanrao Porje and Others
Bombay High Court · (2009) 1 BomCR 795
Agricultural Officers (Class III) (Recruitment) Rules, 1980 — Rule 3, 4Constitution of India, 1950 — Article 14, 16, 16(1), 162, 308
High Courts30 Sept 2008Allowed
Shri Deepak Ganpat Tari Vs New Excelsior Theatre Pvt. Ltd. and Others
Bombay High Court · (2008) 110 BOMLR 3476 : (2008) 119 FLR 877 : (2009) 1 LLJ 762 : (2009) 1 MLJ 547
Industrial Disputes Act, 1947 — Section 10, 10(1), 2A, 33
High Courts30 Sept 2008
Smt. Jaikumari Amarbahadursingh and Others Vs The State of Maharashtra and Another
Bombay High Court · (2009) 2 BomCR 407
Government Grants Act, 1895 — Section 2, 3Maharashtra Land Revenue (Disposal of Government Land) Rules, 1971 — Rule 27(1), 31(2), 34, 35, 41Maharashtra Land Revenue Code, 1966 — Section 2(11), 2(19), 2(23), 20, 22
High Courts30 Sept 2008Dismissed
Ajit Ramchandra Inamdar Vs The Divisional Joint Registrar and Others
Bombay High Court · (2009) 1 BomCR 202