High Courts13 Dec 2007
Jatin Koticha Vs VFC Industries Pvt. Ltd.
Bombay High Court · (2008) 3 ALLMR 367 : (2008) 4 BC 330 : (2008) 2 BomCR 155 : (2007) 2 CTLJ 432
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Contract Act, 1872 — Section 70
COURT ARCHIVE
Bombay High Court judgments, 2007
1,531 judgments · page 3 of 77
High Courts13 Dec 2007Allowed
Gokul Malich Vs The State of Maharashtra
Bombay High Court · (2007) 12 BOM CK 0073
Penal Code, 1860 (IPC) — Section 302
High Courts13 Dec 2007
Mr. Anthony D''Sa Vs Mrs. Daria Lino D''Sa e Dias and Others
Bombay High Court · (2008) 2 ALLMR 52 : (2008) 2 BomCR 50 : (2008) 110 BOMLR 11 : (2008) 3 CivCC 520 : (2008) 3 MhLj 651
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 4Limitation Act, 1877 — Section 5, 5(2)Limitation Act, 1963 — Article 120, 121, 5
High Courts13 Dec 2007
Sharwari Sarpatwar Vs Shailesh Sarpatwar and Another
Bombay High Court · (2008) 2 MhLj 278
Constitution of India, 1950 — Article 227Family Courts Act, 1984 — Section 13
High Courts13 Dec 2007
Ashish Kundanlal Jaiswal and Another Vs Commissioner of State Excise, Maharashtra State and Others
Bombay High Court · (2008) 2 ALLMR 58 : (2008) 2 MhLj 101
Bombay Prohibition Act, 1949 — Section 138
High Courts13 Dec 2007
Ankush Rathod Vs The State of Maharashtra Vijay Rathod, Sanjay Jadhav, Bharat Pawar and Papa '' Yuvaraj Vs The State of Maharashtra and Deepali Ghosh
Bombay High Court · (2007) 12 BOM CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 162, 357, 357(3), 376, 376(2)Evidence Act, 1872 — Section 27
High Courts13 Dec 2007
United India Insurance Co. Ltd. Vs Radhabai Kharate and Others
Bombay High Court · (2008) 1 ALLMR 875 : (2008) 2 BomCR 441 : (2008) 2 MhLj 741
Workmens Compensation Act, 1923 — Section 30, 4
High Courts13 Dec 2007Dismissed
Kisan Vanaji Satpure Vs Baburao Jakhuji Wakankar Since deceased through LRs. Pandharinath Baburao Wakankar and Others
Bombay High Court · (2008) 1 ALLMR 886 : (2008) 2 BomCR 126 : (2008) 2 MhLj 602
Maharashtra Rent Control Act, 1999 — Section 16, 16(6)
High Courts12 Dec 2007Allowed
Savatram Dairy Products Ltd. Vs Akola Municipal Corporation and Others
Bombay High Court · (2008) 2 ALLMR 266 : (2008) 2 BomCR 61 : (2008) 1 MhLj 636
Bombay Provincial Municipal Corporations Act, 1949 — Section 2(15), 2(19), 5Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 6
High Courts12 Dec 2007
Commissioner of Wealth Tax Vs Spellbound Trading (P) Ltd.
Bombay High Court · (2008) 214 CTR 324 : (2008) 304 ITR 413
Wealth Tax Act, 1957 — Section 2, 27A, 27A(5)Wealth Tax Rules, 1957 — Rule 3
High Courts12 Dec 2007Dismissed
Quadricon Pvt. Ltd. Vs Bajarang Alloys Ltd.
Bombay High Court · AIR 2008 Bom 88
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 4 Rule 2, Order 7 Rule 10, Order 7 Rule 11, 9ALimitation Act, 1963 — Section 3Specific Relief Act, 1963 — Section 31, 39
High Courts12 Dec 2007
Diamond Services International (P) Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2008) 216 CTR 120 : (2008) 304 ITR 201
Income Tax Act, 1961 — Section 195, 195(3), 197(1), 44BB
High Courts12 Dec 2007Dismissed
CWT Vs D.S. Seth and Sons (HUF)
Bombay High Court · (2007) 12 BOM CK 0007
Wealth Tax Act, 1957 — Section 27A
High Courts12 Dec 2007Dismissed
Girilal and Company Vs S.L. Meena, The Income Tax Officer, Y.P. Verma, The Deputy, K.A. Gopinathan, The Commissioner of Income Tax and The Union of India (UOI)
Bombay High Court · (2008) 300 ITR 432
Income Tax Act, 1961 — Section 143(3), 147, 148, 80IB(10)
High Courts12 Dec 2007Allowed
Asha Vs National Insurance Co. Ltd.
Bombay High Court · (2009) ACJ 223 : (2008) 1 ALLMR 745 : (2008) 2 BomCR 76 : (2008) 1 MhLj 724
Bombay Public Trusts Act, 1950 — Section 72Central Motor Vehicles Rules, 1989 — Rule 275, 276Civil Procedure Code Amendment Act, 2002 — Section 4, 4(1)
High Courts11 Dec 2007Dismissed
Great Net Industry and Another Vs Shri A.M. Prachak and Another
Bombay High Court · (2008) 3 LLJ 171
Constitution of India, 1950 — Article 227Labour Courts (Practice and Procedure) Rules, 1975 — Rule 54Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24(2), 25(2), 28, 28(1), 30(2)
High Courts11 Dec 2007Allowed
Rajesh Deorao Meshram, Proprietor of Rajesh Vihar Developers Vs Murlidhar Khangar
Bombay High Court · (2008) 2 ALLMR 60 : (2008) 2 BomCR 141 : (2008) 110 BOMLR 93 : (2008) 1 MhLj 798
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Specific Relief Act, 1963 — Section 16
High Courts11 Dec 2007Dismissed
Dada Bhagwan Shinde and Aba Bhagwan Shinde Vs Tulsabai Shinde, Bhima Maruti Ghule and Ganpat Khandu Shingade
Bombay High Court · (2008) 5 ALLMR 776 : (2008) 2 BomCR 159 : (2008) 110 BOMLR 156 : (2008) 3 MhLj 475
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Hindu Womens Right to Property Act, 1937 — Section 3(3), 4Maharashtra Land Revenue Code, 1966 — Section 157
High Courts11 Dec 2007Dismissed
Shri Dnyaneshwar Sitaram Wagh Vs The Managing Director, Shree Someshwar Sahakari Sakhar Karkhana Ltd. and Another
Bombay High Court · (2008) 2 BomCR 148 : (2008) 116 FLR 933 : (2008) 1 MhLj 879
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44
High Courts10 Dec 2007Dismissed
United India Insurance Co. Ltd. Vs Vimal Narayanrao Nandanwar and Others
Bombay High Court · (2008) ACJ 2274 : (2008) 2 ALLMR 67 : (2008) 1 MhLj 626