COURT ARCHIVE

Bombay High Court judgments, 2007

1,531 judgments · page 8 of 77

High Courts15 Nov 2007

Mr. Dipesh Ambaram Mesuria and Mrs. Pushpawati Ambaram Mesuria and Ms. Jagrutiben Jayantilal Rajput and Mrs. Bhanumati Jayantilal Rajput Vs State

Bombay High Court · (2008) 1 ALLMR 729 : (2008) 1 BomCR 579 : (2007) 109 BOMLR 2767 : (2008) 1 MhLj 274

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High Courts02 Nov 2007Dismissed

Commissioner of Sales Tax, Maharashtra State Vs N.H. Polymers

Bombay High Court · (2008) 13 VST 73

Bombay Sales Tax Act, 1959 — Section 55, 59, 60, 61(1)Income Tax Act, 1961 — Section 260A, 66(3)Limitation Act, 1908 — Section 29(2)

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High Courts02 Nov 2007

Regional Director, Employees State Insurance Corporation Vs Tulsiani Chambers Premises Co-Operative Society

Bombay High Court · (2008) 2 ALLMR 146 : (2008) 2 BomCR 226 : (2008) 116 FLR 656 : (2008) 2 LLJ 239 : (2008) 1 MhLj 178

Companies Act, 1956 — Section 25Employees State Insurance Act, 1948 — Section 1(5), 40, 45A, 75, 82Provident Fund and Misc. Provisions Act, 1952 — Section 1(3)

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High Courts02 Nov 2007Dismissed

Cipla Ltd. Vs Anant Ganpat Patil and Others

Bombay High Court · (2008) 1 ALLMR 526 : (2008) 1 BomCR 78 : (2008) 2 LLJ 377 : (2008) 1 MhLj 477

Arbitration and Conciliation Act, 1996 — Section 11(6)Contract Act, 1872 — Section 23Industrial Court Regulations, 1975 — Regulation 101

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High Courts02 Nov 2007Dismissed

Sahakar Maharshi Shankarrao Mohite Patil, Nagari Gramin Sahakari Pathsanstha and Another Vs Subhash Bhimrao Gavsane and Another

Bombay High Court · (2009) 1 ALD(Cri) 3 : (2008) 4 ALLMR 102 : (2008) 3 BC 570 : (2008) 1 BomCR 97 : (2008) 1 MhLj 837

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138

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High Courts02 Nov 2007Dismissed

Charles Patrick Vs The Union of India (UOI) and Others

Bombay High Court · (2007) 11 BOM CK 0054

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

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High Courts02 Nov 2007

Avinash Sitaram Garware Vs State of Maharashtra

Bombay High Court · (2007) 109 BOMLR 2579

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 161, 162, 162(1)Evidence Act, 1872 — Section 157, 25Prevention of Corruption Act, 1988 — Section 11, 13(1), 13(2), 20, 7

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High Courts02 Nov 2007Dismissed

Dr. Nayna (Patil) Vs Dr. Vimal Mundada and Shri D.N. Wanawale, Returning Officer

Bombay High Court · (2008) 1 BomCR 256 : (2008) 3 MhLj 156

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 191, 191(1), 226, 309Representation of the People Act, 1951 — Section 33(3), 83, 9A

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High Courts02 Nov 2007Dismissed

Kalpana Kutty, Proprietor of K. Film Kompanie Vs The State of Maharashtra

Bombay High Court · (2007) 109 BOMLR 2342

Bombay Police Manual, 1959 — Rule 113(12), 113(2)Constitution of India, 1950 — Article 226Copyright Act, 1957 — Section 51

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High Courts02 Nov 2007Allowed

Hindustan Petroleum Corporation Limited Vs Batliboi Environmental Engineers Ltd., formerly known as Hydraulic and General Engineers Ltd. and Shri K. Narayanan, Sole Arbitrator

Bombay High Court · (2008) 1 ALLMR 736 : (2008) 1 ARBLR 166 : (2008) 1 BomCR 89 : (2007) 109 BOMLR 2440 : (2008) 2 MhLj 542

Arbitration Act, 1940 — Section 31(3)Arbitration and Conciliation Act, 1996 — Section 13, 16, 24, 28, 29Constitution of India, 1950 — Article 227

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High Courts02 Nov 2007

Cedric D''Silva Vs Union of India (UOI), Ministry of Labour, The Regional Labour Commissioner (Central), Conciliation Officer and The Assistant Labour Commissioner and Jet Airways (India) Pvt. Ltd.

Bombay High Court · (2008) 1 BomCR 70 : (2007) 109 BOMLR 2397 : (2008) 116 FLR 247 : (2008) 1 LLJ 483

Aircraft Rules, 1937 — Rule 141, 141BIndustrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 2, 2(5)

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High Courts02 Nov 2007Dismissed

Pharma Base India Pvt. Ltd. Vs State of Maharashtra and Another

Bombay High Court · (2008) 1 BomCR 374 : (2008) 116 FLR 815 : (2008) 2 LLJ 401 : (2008) 2 MhLj 462

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Payment of Gratuity Act, 1972 — Section 7(4), 7(7)

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High Courts02 Nov 2007Allowed

New India Assurance Co. Ltd. Vs Mangal Shrikant Chaudhari and Others

Bombay High Court · (2008) ACJ 2174 : (2008) 2 ALLMR 106 : (2008) 1 BomCR 575 : (2008) 3 MhLj 321

Motor Vehicles Act, 1988 — Section 166

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High Courts02 Nov 2007

Smt. Nutan Damodar Prabhu and Shri Damodar S. Prabhu Vs Ravindra Vassant Kenkre also known as Ravindra Kenkre and State Represented by the Public Prosecutor

Bombay High Court · (2009) 1 ALD(Cri) 5 : (2008) 3 BC 588 : (2007) 109 BOMLR 2779 : (2008) 1 MhLj 889 : (2008) 3 RCR(Civil) 861 : (2008) 3 RCR(Criminal) 826

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 6, 61, 7, 72

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High Courts02 Nov 2007Dismissed