High Courts11 Jan 2007Allowed
Suwarna Soni Vs State of Maharashtra
Bombay High Court · (2007) BomCR(Cri) 344
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Bombay High Court judgments, 2007
1,531 judgments · page 76 of 77
High Courts11 Jan 2007Dismissed
Jayant Dhirajlal Kachalia Vs Dowells Electro Works and Another
Bombay High Court · (2007) 118 FLR 158 : (2007) 2 LLJ 1082
High Courts11 Jan 2007
Kaluba Vs Rangubai and Others
Bombay High Court · (2007) 01 BOM CK 0015
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 148Constitution of India, 1950 — Article 227
High Courts11 Jan 2007
A.C. Mehta Vs Union of India (UOI)
Bombay High Court · (2010) 254 ELT 235
Central Excise Rules, 1944 — Rule 12, 12(1)
High Courts10 Jan 2007Dismissed
Sakharam Pandusa Tapsi Vs State of Maharashtra
Bombay High Court · (2007) CriLJ 2201
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 313, 397Penal Code, 1860 (IPC) — Section 120B, 409
High Courts10 Jan 2007
Shri Pratham Gadhagkar Vs State
Bombay High Court · (2007) 01 BOM CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 306(4)(b), 307, 382, 482
High Courts10 Jan 2007Dismissed
Union of India (UOI) Vs Ghanekar Builders and Chemicals Pvt. Ltd., Mumbai
Bombay High Court · (2007) 01 BOM CK 0103
Arbitration Act, 1940 — Section 20, 30
High Courts10 Jan 2007Allowed
Arun Gulab Gawli Vs State of Maharashtra
Bombay High Court · (2007) CriLJ 3622
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 306, 34, 387, 506(2)
High Courts10 Jan 2007
Ghanshyamdas Madanlal Chaudhary and another Vs Chikhali Urban Co-op. Bank Ltd. and others
Bombay High Court · (2007) 01 BOM CK 0090
Civil Procedure Code, 1908 (CPC) — Section 34Maharashtra Co-operative Societies Act, 1960 — Section 101, 44A, 91, 96, 97
High Courts10 Jan 2007Dismissed
United India Insurance Co. Ltd. Vs Nirmala Babulal Khairajani and Others
Bombay High Court · (2007) ACJ 1848 : (2007) 4 ALLMR 261 : (2007) 3 BomCR 705
Motor Vehicles Act, 1988 — Section 110C(2A), 149(2), 170, 173
High Courts10 Jan 2007
Amit Mohan Inder Mohan Sharma Vs Mamta Agency and Others
Bombay High Court · (2007) 3 CivCC 89 : (2007) 3 MhLj 198 : (2007) 5 RCR(Criminal) 720
Companies Act, 1956 — Section 138Criminal Procedure Code, 1973 (CrPC) — Section 138, 319, 397, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts10 Jan 2007
Brihan Mumbai Mahanagar Palika Vs Piraji C. Khabale and Others
Bombay High Court · (2007) 2 ALLMR 200 : (2007) 2 BomCR 652 : (2007) 2 LLJ 1063
Constitution of India, 1950 — Article 226
High Courts10 Jan 2007
Mohamed Kasam Shamshuddin Shaikh and Jagdish @ Jagya Bhaskar Jadhav Vs State of Maharashtra
Bombay High Court · (2007) BomCR(Cri) 697
Penal Code, 1860 (IPC) — Section 302, 307, 34, 393
High Courts10 Jan 2007
Amol alias Bandu Uttamlal Mehata Vs The State of Maharashtra
Bombay High Court · (2007) BomCR(Cri) 685
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 299, 307, 308, 316
High Courts10 Jan 2007Dismissed
The State of Maharashtra Vs Dilip Dattatraya Mohite, Rajendra Dattatraya Mohite and Sanjay Dattatraya Mohite
Bombay High Court · (2007) BomCR(Cri) 674
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302, 307, 326, 34, 504
High Courts10 Jan 2007Dismissed
Union of India (UOI) Vs Ghanekar Builders and Chemicals Private Limited
Bombay High Court · (2007) 2 ALLMR 203 : (2007) 2 ARBLR 60 : (2007) 2 BomCR 30 : (2007) 109 BOMLR 281
Arbitration Act, 1940 — Section 20, 30
High Courts10 Jan 2007Dismissed
State of Goa Vs Ganadhish Keni and Ors
Bombay High Court · (2007) 01 BOM CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 309, 417, 465, 468
High Courts09 Jan 2007
Mahadeo Gopala Shinde Vs Nivrutti Shripati Jadhav and Others
Bombay High Court · (2007) 3 ALLMR 110 : (2007) 2 BomCR 638 : (2007) 109 BOMLR 211
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 6
High Courts09 Jan 2007
Tahira Industries (India) Pvt. Ltd. Vs Jagannath Ramdayal Yadav alias Jagannath Ramdhilal and Shivkaran Musai Pasi
Bombay High Court · (2007) 2 ALLMR 208 : (2007) 2 BomCR 324 : (2007) 109 BOMLR 261
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5(2)
High Courts09 Jan 2007
Prakash Aher and Another Vs Amravati University and Others Amravati University and Others Vs Shri Ashok Dada Wankhede
Bombay High Court · (2007) 2 BomCR 35 : (2007) 109 BOMLR 267 : (2007) 3 MhLj 138
Amravati University Act, 1983 — Section 25[1), 87Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 48Maharashtra Universities Act, 1994 — Section 5[11), 51[8), 52, 8[3)