High Courts18 Jan 2007Allowed
Deepak Sharma Vs State of Goa
Bombay High Court · (2007) 01 BOM CK 0004
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(C), 50
COURT ARCHIVE
Bombay High Court judgments, 2007
1,531 judgments · page 74 of 77
High Courts17 Jan 2007Dismissed
Dr. Bais Surgical and Medical Institute Pvt. Ltd. and Another Vs Dhananjay Pande
Bombay High Court · (2007) 3 ARBLR 129 : (2007) 2 BomCR 665 : (2007) 3 MhLj 377
Arbitration and Conciliation Act, 1996 — Section 11, 16, 2(1), 7, 8Civil Procedure Code, 1908 (CPC) — Section 89
High Courts17 Jan 2007Dismissed
Dr. Bais Surgical and Medical Institute Pvt. Ltd. and another Vs Dhananjay Pande
Bombay High Court · (2007) 3 ARBLR 129 : (2007) 2 BomCR 665 : (2007) 3 MhLj 377
Arbitration and Conciliation Act, 1996 — Section 11, 16, 2(1)(e), 7, 8Civil Procedure Code, 1908 (CPC) — Section 89
High Courts17 Jan 2007
S.K. Tiwari and others Vs Chief Executive Officer, Zilla Parishad, Bhandara and others
Bombay High Court · (2007) 2 BomCR 773 : (2007) 3 MhLj 320
Constitution of India, 1950 — Article 14
High Courts17 Jan 2007Allowed
All India Central Bank Employees Congress, Central Bank Employees Union, Subhash Sawant and Sadashiv M. Kolge Vs Central Bank of India
Bombay High Court · (2007) 4 ALLMR 217 : (2007) 5 BomCR 835
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 15 Rule 1, Order 20 Rule 4, Order 7 Rule 10, Order 7 Rule 10A
High Courts17 Jan 2007Allowed
Mohd. Talib Vs Dr. A.S. Kuchewar
Bombay High Court · (2007) 3 ALLMR 99 : (2007) 4 MhLj 557
Constitution of India, 1950 — Article 226Maharashtra State Veterinary Council Rules, 2005 — Rule 3(8)Representation of the People Act, 1951 — Section 100(1)
High Courts17 Jan 2007
Shri S.K. Tiwari and Others Vs Chief Executive Officer, Zilla Parishad, The Commissioner, Nagpur Division, Shri S.M. Bhavsagar, Laboratory Attendant, Zilla Parishad High School and Shri G.P. Wajurkar, Laboratory Attendant, Lal Bahadur Shastri High School
Bombay High Court · (2007) 2 BomCR 773 : (2007) 3 MhLj 320
Constitution of India, 1950 — Article 14
High Courts17 Jan 2007Allowed
Dadu Genu More Vs State of Maharashtra
Bombay High Court · (2007) BomCR(Cri) 693
High Courts17 Jan 2007
Rajendra Tatoba Magdum Vs State of Maharashtra
Bombay High Court · (2007) BomCR(Cri) 391
Criminal Procedure Code, 1973 (CrPC) — Section 161, 165, 197, 197(1)Penal Code, 1860 (IPC) — Section 21Prevention of Corruption Act, 1947 — Section 19, 6
High Courts17 Jan 2007
Dilshad Begum Ahmadkhan Pathan Vs Ahmadkhan Hanifkhan Pathan and Another
Bombay High Court · (2007) 109 BOMLR 197 : (2007) 2 DMC 738
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts17 Jan 2007Dismissed
Chief Officer, Municipal Council Vs Baburao Budhaji Kalam
Bombay High Court · (2007) 2 BomCR 34 : (2007) 109 BOMLR 208
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts17 Jan 2007Dismissed
Shri Umashankar Jaswal Vs Royal Auto Centre
Bombay High Court · (2007) 109 BOMLR 469 : (2007) 113 FLR 1128 : (2007) 2 LLJ 1041 : (2007) 3 MhLj 151
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 2(14)Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 2
High Courts17 Jan 2007Allowed
Ganpat @ Bajirao Gulab Jadhav Vs State of Maharashtra
Bombay High Court · (2007) BomCR(Cri) 367
Penal Code, 1860 (IPC) — Section 302, 313
High Courts17 Jan 2007Dismissed
Angel Infin Pvt. Ltd. Vs Echjay Industries Ltd.
Bombay High Court · (2007) 2 ALLMR 530 : (2007) 3 ARBLR 110 : (2007) 3 BomCR 997 : (2007) 4 MhLj 618
Arbitration Act, 1940 — Section 29Arbitration and Conciliation Act, 1996 — Section 28, 31, 31(4), 34Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 34
High Courts17 Jan 2007Dismissed
Chief Officer, Municipal Council, Mul Vs Baburao Budhaji Kalam
Bombay High Court · (2007) 2 BomCR 34 : (2007) 109 BOMLR 208
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts17 Jan 2007Dismissed
Mayabai Wandre Vs Ramrao Kisan Chouke and others
Bombay High Court · (2007) 01 BOM CK 0022
Constitution of India, 1950 — Article 226, 227
High Courts17 Jan 2007
N.C. Narielwalla Agiary Trust and others Vs State of Maharashtra and others
Bombay High Court · (2007) 01 BOM CK 0017
Constitution of India, 1950 — Article 226
High Courts17 Jan 2007Dismissed
Umashankar Jaswal Vs Royal Auto Centre
Bombay High Court · (2007) 109 BOMLR 469 : (2007) 113 FLR 1128 : (2007) 2 LLJ 1041 : (2007) 3 MhLj 151
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 2(f), 2(j)
High Courts16 Jan 2007Dismissed
Narayan Vishnu Jaygude Vs Savitrabai Salunkhe
Bombay High Court · (2007) 4 ALLMR 524 : (2007) 2 BomCR 784
High Courts16 Jan 2007
Savatram Rampratap Mills Vs Radheshyam Goenka and Another
Bombay High Court · (2007) 3 ALLMR 596 : (2007) 2 BomCR 274 : (2007) 4 MhLj 235
Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3, 3(B), 5, 9