High Courts08 Feb 2007Dismissed
Lahu Kamlakar Patil and Baliram Shankar Mhatre Vs The State of Maharashtra
Bombay High Court · (2007) 02 BOM CK 0097
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 452
COURT ARCHIVE
Bombay High Court judgments, 2007
1,531 judgments · page 70 of 77
High Courts08 Feb 2007
Mrs. Anjali Mukul Gadgil Vs State of Goa and Mr. Mahendra Pandit
Bombay High Court · (2007) 02 BOM CK 0094
Penal Code, 1860 (IPC) — Section 202, 203, 499, 500
High Courts08 Feb 2007Allowed
Sukumar M. Khot and Others Vs State of Maharashtra and Others
Bombay High Court · (2007) 4 BomCR 779
Constitution of India, 1950 — Article 141Land Acquisition Act, 1894 — Section 4, 4(1), 5(2), 5A, 5A(2)
High Courts08 Feb 2007Allowed
Chopra Automobiles Finance Pvt. Ltd. Vs Shaikh and Another
Bombay High Court · (2007) 02 BOM CK 0082
Civil Procedure Code, 1908 (CPC) — Section 9(A)Contract Act, 1872 — Section 28
High Courts08 Feb 2007Dismissed
Sanatan Sanstha Vs State of Goa and Another
Bombay High Court · (2007) CriLJ 2216
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 397, 482Penal Code, 1860 (IPC) — Section 34, 499, 500
High Courts08 Feb 2007
Ramchhabil Jagaru Kushwah Vs State of Maharashtra
Bombay High Court · (2007) 02 BOM CK 0045
Constitution of India, 1950 — Article 311Electricity (Supply) Act, 1948 — Section 79Maharashtra State Electricity Board Employees Service Regulations, 1995 — Regulation 2(7), 25, 27, 86, 91
High Courts08 Feb 2007Dismissed
The State of Maharashtra Vs Krishna M. Tare and Others
Bombay High Court · (2007) 109 BOMLR 395
Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts08 Feb 2007Dismissed
Fardeen Feroz Khan Vs Union of India (UOI) and The State of Maharashtra
Bombay High Court · (2007) 109 BOMLR 358 : (2007) CriLJ 1758 : (2008) 1 RCR(Criminal) 468
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 27, 28, 29
High Courts07 Feb 2007Dismissed
Kanhaiyyalal Fattelalji Upadhyaya deceased through LRs. Rukmani Upadhyay and Others Vs Mahavir Tea Company and Others
Bombay High Court · (2007) 2 ALLMR 338 : (2007) 2 BomCR 808 : (2007) 4 MhLj 360
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Government of India Act, 1915 — Section 107
High Courts07 Feb 2007Dismissed
Shaila Arun Limye Vs State of Maharashtra and Others
Bombay High Court · (2007) 5 ALLMR 632 : (2007) 4 BomCR 767
Constitution of India, 1950 — Article 14, 16, 21Maharashtra Universities Act, 1994 — Section 2(34)
High Courts06 Feb 2007
Manesh Rajkumar Kanhed Vs Ramesh Bhagwansa Walale
Bombay High Court · AIR 2007 Bom 86 : (2007) 3 ALLMR 84
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts06 Feb 2007
Mr. Zarir Rustom Joshi, Mr. Framroz Rustom Joshi and Miss Khurshid Zarir Joshi Vs Mr. Burzor Rustom Joshi and Others
Bombay High Court · (2007) 2 ALLMR 332 : (2007) 2 BomCR 610 : (2007) 109 BOMLR 342
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
High Courts06 Feb 2007Allowed
Chandrakant Phatale Vs District Judge and Others
Bombay High Court · (2007) 4 ALLMR 239 : (2007) 4 MhLj 84
Constitution of India, 1950 — Article 14, 226, 227Maharashtra Civil Services (Pension) Rules, 1982 — Rule 48A(4), 66, 66(1), 66(5)
High Courts06 Feb 2007Dismissed
Databhau Pathrikar Vs State of Maharashtra and Others
Bombay High Court · (2007) 2 ALLMR 789 : (2007) 3 BomCR 667 : (2007) 3 MhLj 76
Bombay Provincial Municipal Corporations Act, 1949 — Section 19(1)(AA), 19IAAConstitution of India, 1950 — Article 226Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 2(B1)
High Courts06 Feb 2007Dismissed
Databhau Pathrikar Vs State of Maharashtra and others
Bombay High Court · (2007) 2 ALLMR 789 : (2007) 3 BomCR 667 : (2007) 3 MhLj 76
Constitution of India, 1950 — Article 226
High Courts06 Feb 2007Dismissed
Piaggio Vehicles Pvt. Ltd. Vs Deputy Commissioner of Income Tax and The Union of India (UOI)
Bombay High Court · (2007) 2 BomCR 574 : (2007) 208 CTR 257 : (2007) 290 ITR 377
Income Tax Act, 1961 — Section 143(3), 148, 32(1)
High Courts06 Feb 2007Dismissed
Mega Enterprises and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 2007 Bom 156 : (2007) 2 ALLMR 547 : (2007) 4 BomCR 732 : (2008) 1 CTLJ 120
Bombay Provincial Municipal Corporations Act, 1949 — Section 73Constitution of India, 1950 — Article 14
High Courts05 Feb 2007
Dr. Ramesh Mulgaonkar Vs Special Land Acquisition Officer (N) and Another
Bombay High Court · (2007) 02 BOM CK 0096
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 41 Rule 5Land Acquisition Act, 1894 — Section 11, 18, 23(1), 23(1A), 23(2)