High Courts15 Sept 2008Dismissed
Mr. Evan Noronha Vs Mr. Lloyd Joseph Siqueira and State of Goa
Bombay High Court · (2010) 1 ALD(Cri) 17
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,699 of 3,665
High Courts15 Sept 2008
Ukanda Harisingh Rathod, Rameshwar Ukanda Rathod and Tukadiram Harisingh Rathod Vs The State of Maharashtra
Bombay High Court · (2008) 09 BOM CK 0062
Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 300
High Courts15 Sept 2008Allowed
Smt. Nirmalabai D. Kale and Others Vs Shri Madan Ratan, Managing Director, EMAAR Developers and Builders Private Limited
Bombay High Court · AIR 2009 Bom 69 : (2008) 6 ALLMR 747 : (2009) 1 BomCR 309
Bombay Court Fees Act, 1959 — Article 23, 7, 6Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 29 Rule 1, Order 7 Rule 11Companies Act, 1956 — Section 416, 416(2)
High Courts15 Sept 2008
Sampatrao R. Arvelli and Another etc. Vs State of Maharashtra and Others
Bombay High Court · (2009) CriLJ 457 : (2009) 5 RCR(Criminal) 607
Constitution of India, 1950 — Article 19, 20
High Courts15 Sept 2008Dismissed
Anna Dhuraji Patil Vs State of Maharashtra and Others
Bombay High Court · (2009) 2 BomCR 316 : (2009) 2 MhLj 621
Bombay Public Trusts Act, 1950 — Section 36, 36(1)Constitution of India, 1950 — Article 226, 227
High Courts15 Sept 2008Allowed
Gokulsing Jalamsing Patil and Others Vs Julalsingh Fattesing Patil and Others
Bombay High Court · (2009) 1 BomCR 856 : (2009) 2 MhLj 514
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 22, 23, 35, 36A, 9Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33B, 76, 84, 9(3)Constitution of India, 1950 — Article 227
High Courts15 Sept 2008Dismissed
Hari Krishna Mandir Trust Vs State of Maharashtra and Others
Bombay High Court · (2009) 1 BomCR 869
Maharashtra Regional and Town Planning Act, 1966 — Section 126, 126(2), 37(2), 59, 83
High Courts15 Sept 2008
Antony Eugene Pinto and Others Vs Eugene Cajetan Pinto and Another
Bombay High Court · (2009) 1 BomCR 828
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 20 Rule 13(1), Order 7 Rule 11, 35Limitation Act, 1963 — Article 113, 65Specific Relief Act, 1963 — Section 5
High Courts12 Sept 2008Dismissed
Shri Francisco Sammuel Shantikumar Hospet @ Francis Hospet Vs Smt. Joanita Hospet Nee Joanita Vaz
Bombay High Court · (2008) 09 BOM CK 0162
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Divorce Act, 1869 — Section 22, 23
High Courts12 Sept 2008Dismissed
Prakash Dhanjode Vs Income Tax Officer
Bombay High Court · (2008) 220 CTR 249 : (2009) 312 ITR 40 : (2008) 173 TAXMAN 311
Income Tax Act, 1961 — Section 139(2), 156, 2(7), 22, 221Transfer of Property Act, 1882 — Section 6
High Courts12 Sept 2008Dismissed
Public Information Officer, Superintendent of Police, South Goa, Margao Vs Shri Joao C. Pereira
Bombay High Court · (2008) 09 BOM CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 172, 172(3), 173(3)Evidence Act, 1872 — Section 123, 145, 161Penal Code, 1860 (IPC) — Section 34, 341, 504, 506(ii)
High Courts12 Sept 2008Dismissed
Shaikh Abdul Aziz Yasin (Since deceased through his LRs. Rehanutullah, Shahanawaz, Aslam and Bilal) Vs Shaikh Abdul Hamid Yasin and Others
Bombay High Court · (2009) 1 BomCR 105 : (2009) 1 MhLj 935
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2, 2(7), 4(1)
High Courts12 Sept 2008Dismissed
The Commissioner of Income Tax Vs Mehta Pvt. Ltd.
Bombay High Court · (2008) 09 BOM CK 0113
Income Tax Act, 1961 — Section 271(1)
High Courts12 Sept 2008Dismissed
Regional Director, E.S.I. Corporation Vs Serofie Bernard Vaz
Bombay High Court · (2008) 6 ALLMR 115 : (2009) 1 BomCR 347
Employees State Insurance Act, 1948 — Section 2(12), 45AFactories Act, 1948 — Section 2
High Courts12 Sept 2008
Smt. Sunita Karbotkar, Shri Sagar alias Krishna Karbotkar and Shri Avinash alias Arjun Karbotkar Vs Shri Satish Rajaram Nachinolkar and his wife, Smt. Swati S. Nachinolkar and Smt. Subhdra Karbotkar
Bombay High Court · (2009) 2 BomCR 398
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2
High Courts12 Sept 2008Dismissed
Commissioner of Income Tax Vs Mehta (P) Ltd.
Bombay High Court · (2008) 220 CTR 148 : (2008) 174 TAXMAN 104
Income Tax Act, 1961 — Section 271(1)
High Courts12 Sept 2008Dismissed
Vipul Dilipbhai Dorda and Ashok Kumar Himatlal Dhakan Vs The State of Maharashtra, Home Department, Anna Dani, The Principal Secretary (Appeals and Security) to the Government of Maharashtra, Home Department and Detaining Authority, The Superintendent of Prison, The Mumbai Central Prison and The Superintendent of Prison
Bombay High Court · (2008) 09 BOM CK 0091
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 111
High Courts12 Sept 2008Allowed
Shri Hindusurya Rana Navyuvak Mandal Vs Superintendent of Police, Police Station In-charge, Khamgaon Shahar Police Station and Police Station In-charge, Shivaji Nagar Police Station
Bombay High Court · (2008) 09 BOM CK 0078
Bombay Police Act, 1951 — Section 33, 33(1), 36Constitution of India, 1950 — Article 13, 19(1), 226
High Courts12 Sept 2008Dismissed
Italab (Goa) Pvt. Ltd. Vs Deputy Regional Director, Sub-Regional Officer, Employee State Insurance Corporation
Bombay High Court · (2009) 1 BomCR 335
Employees State Insurance Act, 1948 — Section 1, 1(5), 15, 2, 7Industrial Disputes Act, 1947 — Section 2, 2APenal Code, 1860 (IPC) — Section 21
High Courts12 Sept 2008Allowed
Mr. Mulla Abdul Karim Muzawar through his legal representatives (Since deceased represented through Mrs. Banu Karim Muzawar, Ms. Ashiya Karim Muzawar and Ms. Kulsum Karim Muzawar) and Mr. Mulla Mohammad Saliam Muzawar Vs Mr. Sayed Abdul Razak and Others
Bombay High Court · (2008) 110 BOMLR 3144
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31