High Courts10 Dec 2007Dismissed
Prakash Ashroba Ghule Vs The State of Maharashtra
Bombay High Court · (2008) 110 BOMLR 105
Criminal Procedure Code, 1973 (CrPC) — Section 386, 428Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
COURT ARCHIVE
Bombay High Court judgments, 2007
1,531 judgments · page 4 of 77
High Courts10 Dec 2007
VFS Global Services Private Limited Vs Mr. Suprit Roy
Bombay High Court · (2008) 2 BomCR 446 : (2007) 2 CTLJ 423 : (2008) 118 FLR 419 : (2008) 3 MhLj 266
Arbitration and Conciliation Act, 1996 — Section 9Contract Act, 1872 — Section 27Specific Relief Act, 1963 — Section 41, 42
High Courts10 Dec 2007Dismissed
Seema Bapat (dead) LRs. Arun Bapat and Others Vs Municipal Council
Bombay High Court · (2008) 2 ALLMR 70 : (2008) 1 MhLj 747
High Courts10 Dec 2007Allowed
State of Maharashtra Vs Ibrahim A. Patel
Bombay High Court · (2008) CriLJ 1496 : (2008) 2 RCR(Criminal) 752
Criminal Procedure Code, 1973 (CrPC) — Section 11, 13, 14, 14(1), 14(2)
High Courts10 Dec 2007Allowed
Maharashtra Shikshan Prasarak Mandal a Public Charitable Trust and Sau Indumati Jagannath Mahajan Managing Trustee, Maharashtra Shikshan Prasarak Mandal Vs Shri Kashinath Bhanoji Tayade, The Deputy Director of Vocational Education and Training and The State of Maharashtra
Bombay High Court · (2008) 2 BomCR 137 : (2008) 110 BOMLR 78 : (2008) 2 MhLj 138
Constitution of India, 1950 — Article 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(2), 5(3), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26, 26(1), 26(2)
High Courts07 Dec 2007Dismissed
Percept Talent Management Pvt. Ltd. and Percept D''Mark India Pvt. Ltd. Vs Yuvraj Singh and Globosport India Private Limited
Bombay High Court · (2008) 2 ALLMR 72 : (2008) 2 ARBLR 49 : (2008) 2 BomCR 654 : (2008) 3 MhLj 94
Arbitration and Conciliation Act, 1996 — Section 9Contract Act, 1872 — Section 27Specific Relief Act, 1963 — Section 14(1), 41, 42
High Courts07 Dec 2007Dismissed
Shri P.R. Nair and Others Vs Union of India (UOI) and Another
Bombay High Court · (2008) 1 ALLMR 648 : (2008) 2 BomCR 89 : (2008) 110 BOMLR 127 : (2008) 2 LLJ 332 : (2008) 2 MhLj 191
Constitution of India, 1950 — Article 14, 16, 16(1), 21, 226
High Courts06 Dec 2007
Kores (India) Limited Vs Whale Stationery Products Ltd.
Bombay High Court · (2008) 110 BOMLR 276 : (2008) 3 MhLj 523 : (2008) 36 PTC 463
Trade and Merchandise Marks Act, 1958 — Section 33, 46Trade Marks Act, 1999 — Section 1(2), 2, 28, 28(1), 29
High Courts06 Dec 2007Dismissed
Repro India Ltd. Vs Union of India (UOI)
Bombay High Court · (2007) 12 BOM CK 0048
Central Excise Rules, 1944 — Rule 13, 57AD, 57C, 57C(1), 57C(2)Central Excise Rules, 2002 — Rule 12, 13, 19, 19(1), 19(3)CENVAT (Credit) Rules, 2002 — Rule 6(5), 6(6)
High Courts06 Dec 2007Dismissed
Vinay Parulekar Vs Pramod Meshram
Bombay High Court · (2008) CriLJ 2405 : (2008) 2 MhLj 115 : (2008) 3 RCR(Criminal) 580
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts06 Dec 2007
Maharashtra Industrial Development Corporation Vs Shaikh Khatinabi, The Land Acquisition Officer and Sub-Divisional Officer, The Collector and The State of Maharashtra
Bombay High Court · (2008) 1 ALLMR 654 : (2008) 2 BomCR 34 : (2008) 110 BOMLR 63 : (2008) 1 MhLj 813
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 18, 18(2), 4, 51(A), 6Maharashtra Industrial Development Act, 1961 — Section 32, 32(1), 34, 34(1), 39
High Courts05 Dec 2007
Shamim Bano G. Rathi and Another Vs Oriental Bank of Commerce Ltd. and Others
Bombay High Court · (2008) 214 CTR 110 : (2008) 306 ITR 234
Income Tax Act, 1961 — Section 226(3), 281Income Tax Rules, 1962 — Rule 11(6)
High Courts05 Dec 2007Dismissed
Anand Yashwant Sarwade
Bombay High Court · AIR 2008 Bom 99 : (2008) 1 ALLMR 602 : (2008) 1 BomCR 325
Guardians and Wards Act, 1890 — Section 4, 4(1), 4(3), 41, 41(1)
High Courts05 Dec 2007Dismissed
Uttam Sitaram Nalawade and Another Vs Vishwasrao Nageshrao Ghatage and Others
Bombay High Court · (2008) 3 ALLMR 778 : (2008) 3 MhLj 400
Transfer of Property Act, 1882 — Section 60
High Courts05 Dec 2007Dismissed
Unmesh Kantilal Shah and Others Vs Chemosyn Limited and Another Chemosyn Limited and Another Vs Shri Unmesh Kantilal Shah and Others
Bombay High Court · (2008) 2 BomCR 761
Arbitration and Conciliation Act, 1996 — Section 8Companies Act, 1956 — Section 10F, 634A
High Courts05 Dec 2007
Umakant Nikhade Vs Narayan Wankhede dead through LRs. Parvatibai Wankhede and Others
Bombay High Court · (2008) 3 ALLMR 179 : (2008) 1 MhLj 849
Easements Act, 1882 — Section 60Hindu Minority and Guardianship Act, 1956 — Section 8, 8(2)Limitation Act, 1908 — Article 124, 136, 137, 140, 141
High Courts05 Dec 2007Allowed
Damayanti Ramji Khandait now Sau Damayanti Prabhakar Chandewar Vs Navodaya Education Society and Others
Bombay High Court · (2008) 2 MhLj 826
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(2), 9(5)
High Courts04 Dec 2007Dismissed
The Commissioner of Income Tax Vs Narendra D. Desai
Bombay High Court · (2008) 214 CTR 190
Finance Act, 2002 — Section 28, 55(2)
High Courts04 Dec 2007Dismissed
Commissioner of Income Tax Vs Narendra D. Desai
Bombay High Court · (2008) 214 CTR 190
Finance Act, 2002 — Section 28Income Tax Act, 1961 — Section 55(2)
High Courts04 Dec 2007
ACC Ltd. Vs Associated Cement Staff Union and Others
Bombay High Court · (2007) 12 BOM CK 0051
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 32