High Courts28 Nov 2007
China Gate Restaurant Private Limited Vs Kisan D. Badei
Bombay High Court · (2008) 2 ALLMR 80 : (2008) 2 BomCR 273
Industrial Disputes Act, 1947 — Section 17B
COURT ARCHIVE
Bombay High Court judgments, 2007
1,531 judgments · page 6 of 77
High Courts28 Nov 2007
Nathmal Jodharaj since deceased through LRs. Ramesh Nathmal Agrawal and Others Vs Chandrarao Vijaysingh Deshmukh and Others
Bombay High Court · (2008) 2 ALLMR 84 : (2008) 2 MhLj 691
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 15, Order 34 Rule 7, 96Specific Relief Act, 1963 — Section 22Transfer of Property Act, 1882 — Section 100
High Courts27 Nov 2007
Bank of Maharashtra Vs Aevees Pharmaceuticals and Others
Bombay High Court · (2008) 3 ALLMR 788 : (2008) 3 MhLj 379
Contract Act, 1872 — Section 133, 134, 135, 139, 141
High Courts27 Nov 2007Dismissed
Delta Distilleries Limited Vs Shaw Wallace and Company Ltd., Shaw Wallace Distilleries Limited and United Spirits Limited
Bombay High Court · (2008) 1 ALLMR 589 : (2008) 3 ARBLR 265 : (2009) 148 CompCas 809 : (2008) 1 MhLj 899
Arbitration and Conciliation Act, 1996 — Section 2, 31, 34Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 4Companies Act, 1956 — Section 391, 391(4), 394
High Courts27 Nov 2007Dismissed
Vittaldas Jagnnath Khatri and Smt. Kamaladevi Vittaldas Khatri Vs The State of Maharashtra and Others
Bombay High Court · (2008) 2 ALLMR 504 : (2008) 1 MhLj 870
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 7 Rule 11Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 11, 11A, 33, 36
High Courts27 Nov 2007
State of Maharashtra Vs Ram Iqbal Mishra
Bombay High Court · (2008) 1 ALLMR 676
Land Acquisition Act, 1894 — Section 18, 4
High Courts27 Nov 2007
Sub-Divisional Officer/Deputy Engineer, Amalnala Dam Sub Division and Another Vs Member, Industrial Court and Another
Bombay High Court · (2008) 2 ALLMR 166 : (2008) 1 MhLj 249
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts27 Nov 2007
The State of Maharashtra Vs Shri Ananda Tukaram Akale and Tasgaon Urban Cooperative Bank Ltd.
Bombay High Court · (2008) 110 BOMLR 181
Constitution of India, 1950 — Article 20(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 438, 439, 439(2), 486Penal Code, 1860 (IPC) — Section 34, 405, 406, 408, 409
High Courts27 Nov 2007Dismissed
Gulab Rameshnath Khote Vs State of Maharashtra, The Agricultural and C-op. Department, The Secretary, The Agricultural and Co-op. Department and The Advocate General, State of Maharashtra
Bombay High Court · (2008) 1 ALLMR 864 : (2008) 1 BomCR 252 : (2008) 1 MhLj 83
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 35, 35AConstitution of India, 1950 — Article 226Maharashtra Co-operative Societies Act, 1960 — Section 73(1AB), 73ff(1), 73ff(2) , 78
High Courts27 Nov 2007Dismissed
Surjansingh Vs Smt. Jasbir Kaur, Jaspalsingh Nagra and Gurupalsingh Nagra
Bombay High Court · (2008) 2 ALLMR 454 : (2008) 2 BomCR 207 : (2008) 2 MhLj 763 : (2009) 5 RCR(Civil) 489
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1(4), Order 41 Rule 22Maharashtra Partnership Act, 1932 — Section 69(2A)Partnership Act, 1932 — Section 69, 69(2)
High Courts27 Nov 2007Allowed
Khurshid Bano and Others Vs Mohd. Afsar and Others
Bombay High Court · (2008) 1 ALLMR 703 : (2008) 2 BomCR 196 : (2008) 110 BOMLR 39
High Courts27 Nov 2007Dismissed
Raju Rathod Vs The State of Maharashtra
Bombay High Court · (2007) 109 BOMLR 2744 : (2008) CriLJ 1131
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 20(1), 42, 50
High Courts26 Nov 2007
Raghuvansh Dewanchand Bhasin Vs State of Maharashtra and Another
Bombay High Court · (2008) CriLJ 2127 : (2008) 3 RCR(Criminal) 762
Constitution of India, 1950 — Article 21Criminal Procedure (Amendment) Act, 2005 — Section 42Criminal Procedure Code, 1973 (CrPC) — Section 70, 70(1), 70(2), 71, 71(1)
High Courts26 Nov 2007Allowed
Cosmos Foundation and Another Vs MCGB and Others
Bombay High Court · (2008) 1 ALLMR 868 : (2008) 2 BomCR 224 : (2008) 2 MhLj 256
Mumbai Municipal Corporation Act, 1988 — Section 162
High Courts26 Nov 2007Dismissed
Harinarayan G. Bajaj Vs Union of India (UOI) and Others
Bombay High Court · (2008) 1 ALLMR 604 : (2008) 2 BomCR 780 : (2009) 147 CompCas 579 : (2008) 82 SCL 79
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Companies Act, 1913 — Section 153CCompanies Act, 1956 — Section 2(1), 2(10), 2(7), 3, 397
High Courts26 Nov 2007
R.K. Shinde and Others Vs Shekoba Auto Pvt. Ltd. and Neotronics (P.) Limited
Bombay High Court · (2008) 1 ALLMR 277 : (2008) 1 BomCR 602 : (2007) 109 BOMLR 2701 : (2008) 2 LLJ 1037
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 25G, 25K, 25L, 25NMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 26, 28
High Courts23 Nov 2007Dismissed
P.R. Shele Vs Union of India (UOI) and Others
Bombay High Court · (2008) 3 ALLMR 83 : (2008) 2 BomCR 213 : (2008) 2 MhLj 33
Constitution of India, 1950 — Article 226
High Courts23 Nov 2007Dismissed
Vaneeta Yeshwant Jadhav and Buddeshwar Maruti Shirke Vs The State of Maharashtra
Bombay High Court · (2007) 11 BOM CK 0064
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts23 Nov 2007Dismissed
Shri Ravindra Ramchandra Gadgil Vs The State of Maharashtra and Others
Bombay High Court · (2008) 2 BomCR 236 : (2008) 1 MhLj 53
Constitution of India, 1950 — Article 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 30
High Courts22 Nov 2007Allowed
Mohidin M. Sangam Vs Union of India (UOI) and Another
Bombay High Court · (2008) 117 FLR 609 : (2008) 2 LLJ 530
Industrial Disputes Act, 1947 — Section 10, 10(1)