High Courts22 Nov 2007Allowed
Atmaram Shirsat Vs State of Maharashtra and Others
Bombay High Court · (2008) 3 BomCR 764 : (2008) 2 MhLj 237
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Bombay High Court judgments, 2007
1,531 judgments · page 7 of 77
High Courts22 Nov 2007Allowed
Shashikant Makhe and Another Vs Shantabai Sarda and Another
Bombay High Court · (2009) ACJ 463 : (2008) 1 MhLj 957
Motor Vehicles Act, 1988 — Section 110CC, 166, 171
High Courts22 Nov 2007Allowed
Communidade of Cacoda Vs Vishnu Bhikaro Sawant and Another
Bombay High Court · (2008) 1 BomCR 806
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts22 Nov 2007Allowed
Laxmi Ujjanwar and Another Vs Smt. Sharda
Bombay High Court · (2008) 2 MhLj 561
High Courts22 Nov 2007
Airfrreight Limited Vs The Pharmaceutical Products of India Limited
Bombay High Court · (2008) 2 BomCR 203 : (2008) 83 SCL 109
Companies (Court) Rules, 1959 — Rule 96, 97Companies Act, 1956 — Section 439, 439(8)
High Courts21 Nov 2007Dismissed
Ramakant Ramchandra Dalvi Vs Rashmi Raju Mhatre and Another
Bombay High Court · (2008) 4 BC 529
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts21 Nov 2007Dismissed
Dr. (Smt.) Annapurna Nayak Vs Gyan Chand Varshey (Gupta) and State of Maharashtra
Bombay High Court · (2007) 11 BOM CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202Penal Code, 1860 (IPC) — Section 114, 144, 304
High Courts21 Nov 2007
Goa Housing Board and Deputy Collector, Sub-Divisional Officer, Ponda Sub-Division Vs Attorney of Communidade of Mapusa
Bombay High Court · (2008) 1 ALLMR 785 : (2008) 1 BomCR 356 : (2007) 109 BOMLR 2803 : (2008) 2 MhLj 151
Land Acquisition Act, 1894 — Section 23, 4(1)
High Courts21 Nov 2007
Larsen and Toubro Limited Vs The Hongkong and Shanghai Banking Corporation Limited and Others
Bombay High Court · (2007) 11 BOM CK 0043
High Courts21 Nov 2007
Laxman Babanrao Mali and Bacchusing Kanhailal Pardeshi Vs Prabhakar Sambhu Chaudhari, Kisan Vikramsa Kalal, Bhagatsing Mansing Padvi and Ld. Charity Commissioner
Bombay High Court · (2008) 1 ALLMR 836 : (2008) 2 BomCR 217 : (2008) 110 BOMLR 44 : (2008) 2 MhLj 215
Bombay Public Trusts Act, 1950 — Section 72, 72(1A)Constitution of India, 1950 — Article 227
High Courts21 Nov 2007Dismissed
Abdul Jabbar (dead) through his LRs. Abdul Wahab and Others Vs Abdul Khan and Others
Bombay High Court · (2008) 2 MhLj 111
Civil Procedure Code, 1908 (CPC) — Section 96Specific Relief Act, 1963 — Section 15, 22, 30, 31
High Courts21 Nov 2007Allowed
Sk. Tassu and Ashok Dhage Vs The State of Maharashtra
Bombay High Court · (2008) 110 BOMLR 85
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20(1)(C), 41, 42, 43
High Courts20 Nov 2007Dismissed
Shaunak H. Choksi Vs State of Maharashtra and Another
Bombay High Court · (2008) 4 BC 397 : (2008) CriLJ 2120
Negotiable Instruments Act, 1881 (NI) — Section 141
High Courts20 Nov 2007Dismissed
General Instruments Company Vs Union of India (UOI) and Others
Bombay High Court · (2008) 2 BomCR 189 : (2008) 224 ELT 230
Contempt of Courts Act, 1971 — Section 12Customs Tariff Act, 1975 — Section 16Foreign Trade (Regulation) Rules, 1993 — Rule 8
High Courts19 Nov 2007Dismissed
Gulab Krishnarao Gunjal Vs State of Maharashtra and Others
Bombay High Court · (2008) 2 BomCR 204 : (2008) 1 MhLj 323
Urban Land (Ceiling and Regulation) Act, 1976 — Section 34, 4(3), 8(4)
High Courts19 Nov 2007Allowed
Vivekanand Raghunath Naik Gaonkar Vs Vinayak Nilba Naik Gaonkar and Others
Bombay High Court · (2008) 4 MhLj 774
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, Order 8 Rule 5(1)
High Courts19 Nov 2007
Vasantrao Mane and Others Vs Apparao Sidore and Others Apparao Shidore and Others Vs Vasantrao Mane and Others
Bombay High Court · (2008) 2 ALLMR 95 : (2008) 2 BomCR 662 : (2007) 109 BOMLR 2787 : (2008) 3 MhLj 242
Bombay Public Trusts Act, 1950 — Section 2(10), 40, 41, 41D, 47Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27
High Courts19 Nov 2007Allowed
Rasta Peth Education Society and Another Vs State of Maharashtra and Others
Bombay High Court · (2008) 2 ALLMR 173 : (2008) 2 BomCR 198 : (2008) 116 FLR 608 : (2008) 1 MhLj 146
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 27
High Courts19 Nov 2007Dismissed
Lloyds Metals and Engg. Ltd. and Others Vs IFCI Limited and Another
Bombay High Court · (2009) 1 ALD(Cri) 4 : (2008) 4 ALLMR 71 : (2008) 3 BC 581 : (2008) 1 BomCR 380
Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 46
High Courts19 Nov 2007Dismissed
Bhimrao Mahadu Solunke Vs Dhondiba Sidram Solunke (died) through his legal representatives and Others
Bombay High Court · (2008) 1 BomCR 406
Transfer of Property Act, 1882 — Section 58