High Courts23 Feb 2007Dismissed
Vishal Shelke Vs The State of Maharashtra
Bombay High Court · (2007) 02 BOM CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 307, 324, 452
COURT ARCHIVE
Bombay High Court judgments, 2007
1,531 judgments · page 67 of 77
High Courts22 Feb 2007Dismissed
Shri Dileep Mahadev Gauns and Others Vs Shri Pradeep Vaikunt Kamat and Shri Mahesh Volvoikar
Bombay High Court · (2007) 02 BOM CK 0115
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1
High Courts22 Feb 2007
Shri Shaba Laxman Pilankar, Omkar Traders, Omkar Traders and Shri Vasudev Damodar Kelkar Vs State
Bombay High Court · (2007) CriLJ 2577
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(5), 16A, 2, 20Prevention of Food Adulteration Rules, 1955 — Rule 12, 14, 17
High Courts22 Feb 2007Allowed
Revankumar R. Gaikwad Vs Bachchubhai P. Jethwa
Bombay High Court · AIR 2007 Bom 132 : (2007) 5 ALLMR 631 : (2007) 4 CivCC 45 : (2007) 4 RCR(Civil) 448 : (2007) 2 RCR(Rent) 446
Transfer of Property Act, 1882 — Section 109
High Courts22 Feb 2007Dismissed
Snehalata Kailash Ingale and Others Vs Kailash Rajaramji Ingale
Bombay High Court · (2007) 2 DMC 704
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Penal Code, 1860 (IPC) — Section 494
High Courts22 Feb 2007
Godrej and Boyce Manufacturing Company Limited Vs Suhas Hari Bhalerao Suhas Hari Bhalerao Vs Godrej and Boyce Manufacturing Company Limited
Bombay High Court · (2007) 6 BomCR 872 : (2007) 2 LLJ 872
Constitution of India, 1950 — Article 141, 226Industrial Disputes Act, 1947 — Section 10, 11A
High Courts22 Feb 2007
Jokim Vincent Gomes, (Since deceased through his heirs and legal representatives Veronic Jokim Gomes, Jude Jokim Gomes and Domnic Jokim Gomes) Vs The State of Maharashtra and Others
Bombay High Court · (2007) 3 ALLMR 72 : (2007) 5 BomCR 215
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106Constitution of India, 1950 — Article 226Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 22(1), 4
High Courts22 Feb 2007
The State of Maharashtra Vs Sadashiv Ganpat Avhad, (since deceased, by his legal heirs Deoram Sadashiv Avhad and Others) Sadashiv Ganpat Avhad, (since deceased, by his legal heirs Devram Sadashiv Avhad and Others) Vs The State of Maharashtra
Bombay High Court · (2007) 6 BomCR 430
Civil Procedure Code, 1908 (CPC) — Section 98(2)Land Acquisition Act, 1894 — Section 11, 12, 12(2), 18, 18(2)Maharashtra Regional and Town Planning Act, 1966 — Section 126(4)
High Courts22 Feb 2007Dismissed
Oil and Natural Gas Corporation Ltd. Vs Dai Ichi Karkaria Ltd.
Bombay High Court · (2007) 3 ARBLR 457 : (2007) 5 BomCR 271 : (2007) 4 MhLj 27
Arbitration Act, 1940 — Section 20, 30, 35Contract Act, 1872 — Section 73, 74
High Courts22 Feb 2007Dismissed
Encore Electronics Ltd. Vs Anchor Electronics and Electricals Pvt. Ltd.
Bombay High Court · (2007) 4 ALLMR 221 : (2007) 5 BomCR 262 : (2007) 109 BOMLR 639 : (2007) 35 PTC 714
High Courts22 Feb 2007Allowed
Kirloskar Power Equipments Limited (formerly known as Voltas Transformers Ltd.) Vs R.R. Bajoria, Commissioner of Income Tax and Others
Bombay High Court · (2007) 4 BomCR 841 : (2007) 210 CTR 317
Constitution of India, 1950 — Article 142, 19(1), 226Income Tax Act, 1961 — Section 269UC(3), 269UD, 269UD(1), 269UD(1A), 52Income Tax Rules, 1962 — Rule 2, 60
High Courts22 Feb 2007Dismissed
Hariba Babu Babar and Another Vs Appasaheb Dadu Nagargoje
Bombay High Court · (2007) 6 BomCR 859 : (2007) 5 MhLj 260
Specific Relief Act, 1963 — Section 16, 20
High Courts22 Feb 2007Dismissed
Jokim Vincent Gomes since deceased through his heirs and LRs. Veronica Jokim Gomes and Others Vs State of Maharashtra and Others
Bombay High Court · (2007) 3 MhLj 386
Constitution of India, 1950 — Article 226Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 4(1)
High Courts21 Feb 2007
Shri Maruti Rau Mane (since deceased through LRs. Housabai Maruti Mane, Suresh Maruti Mane and Subhash Maruti Mane), Sau. Housabai Maruti Mane, Suresh Maruti Mane and Subhash Maruti Mane Vs Shrikant Maruti Mane, Shamrao Rau Mane and Pandurang Rau Mane (since deceased through LRs. Smt. Balabai Pandurang Mane, Shivaji Pandurang Mane, Mangal Pandurang Mane and Kamal Pandurang Mane)
Bombay High Court · (2007) 4 ALLMR 614 : (2007) 5 BomCR 450 : (2007) 109 BOMLR 538 : (2007) 3 CivCC 304 : (2008) 2 DMC 177 : (2007) 3 RCR(Civil) 421
Hindu Marriage Act, 1955 — Section 16, 16(3)
High Courts21 Feb 2007Dismissed
Kanak Industries Vs General Labour Union (Red Flag) and Shri B.S. Bhadange, Industrial Tribunal
Bombay High Court · (2007) 2 ALLMR 477 : (2007) 5 BomCR 286
Bombay Industrial Relations Act, 1946 — Section 58(6), 66, 71, 72, 73Civil Procedure Code, 1908 (CPC) — Section 10, 11Constitution of India, 1950 — Article 226
High Courts21 Feb 2007Dismissed
The Shivaji University Vs Anekant Education Society''s Jaysingpur College and The State of Maharashtra
Bombay High Court · (2007) 3 ALLMR 78 : (2007) 5 BomCR 467 : (2007) 4 MhLj 150
Civil Procedure Code, 1908 (CPC) — Section 151, 99Shivaji University Act, 1974 — Section 42C, 42C(1), 42E
High Courts21 Feb 2007Dismissed
Shri Sambhaji Ramchandra Pawar Patil and Shivaji Ramchandra Pawar Patil Vs Madhavram Abaji Pawar Patil (Deceased through LRs. Sindutai Mahadeo Patil and Others), Subhash Ramchandra Pawar Patil and Ramchandra Tukaram Patil
Bombay High Court · (2007) 6 BomCR 782 : (2007) 4 MhLj 468
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Feb 2007Dismissed
Nafiyaz Sheikh Mamlekar Vs State of Goa
Bombay High Court · (2007) 02 BOM CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 164Goa Childrens Act, 2003 — Section 2, 30, 8(2)Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364A, 437(1)
High Courts21 Feb 2007Dismissed
Smt. Sunanda Chandrakant Juvatkar Vs State of Maharashtra
Bombay High Court · (2007) BomCR(Cri) 898
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts21 Feb 2007
Gangaram Sakharam Dhuri since deceased through L.R. Vishnu and Others Vs Gangubai Raghunath Ayare and Others
Bombay High Court · (2007) 6 ALLMR 816 : (2007) 5 BomCR 306 : (2007) 5 MhLj 136
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 6Hindu Succession Act, 1956 — Section 15(1)Registration (Amendment) Act, 1988 — Section 17(1)