High Courts01 Nov 2007Allowed
Jairam Kancharlawar Vs Municipal Council and Others
Bombay High Court · (2008) 2 ALLMR 113 : (2008) 3 BomCR 905 : (2008) 2 MhLj 300
Maharashtra Regional and Town Planning Act, 1966 — Section 127, 38, 49, 49(7)
COURT ARCHIVE
Bombay High Court judgments, 2007
1,531 judgments · page 9 of 77
High Courts01 Nov 2007Dismissed
Suresh Dadarao Suryawanshi Vs The State of Maharashtra
Bombay High Court · (2008) 1 ALLMR 830 : (2008) 1 BomCR 100 : (2008) 3 MhLj 389
Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1)Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 10, 5, 8, 9Maharashtra Civil Services (Pension) Rules, 1982 — Rule 130, 130(1), 130(2), 26, 26(1)
High Courts01 Nov 2007Dismissed
Prafulla Maheshwari and Others Vs State of Maharashtra and Another
Bombay High Court · (2008) 4 BC 43 : (2008) 1 MhLj 844
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts01 Nov 2007
The State of Maharashtra Vs Dilip Premnarayan Tiwari, Sunil Ramashray Yadav and Manoj Tulshi Paswan Dilip Premnarayan Tiwari and Manoj Tulsi Paswan Vs The State of Maharashtra
Bombay High Court · (2007) 109 BOMLR 2453
Criminal Procedure Code, 1973 (CrPC) — Section 161, 235(2), 354(3), 428Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 120B, 149, 302, 307, 34
High Courts01 Nov 2007Dismissed
Rajkamal Kala Mandir Pvt. Ltd., Mahendrakumar Nathmal Lunkad, Surendrakumar Nathmal Lunkad and Arvindkumar Nathmal Lunkad Vs Jugalkishor Bansilal Gindodia and Radheyshyam Bansilal Gindodia
Bombay High Court · (2007) 1 ALLMR 595 : (2008) 1 BomCR 58 : (2008) 2 MhLj 847
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15A, 5, 5(4A), 5(8)Transfer of Property Act, 1882 — Section 106, 111
High Courts01 Nov 2007
Tulsiwadi Navnirman Coop. Housing Society Ltd. and Another Vs State of Maharashtra and Others Anup Kalyandasani Vs Municipal Corporation of Gr. Mumbai and Others Lokhandwala Idnfrastructure Pvt. Ltd. Vs Slum Rehabilitation Authority and Others Mangesh V. Hedulkar Vs B.M.C. and Others Anvarul Mehbula Chaudhary Vs Chief Executive Officer (SRA) and Others
Bombay High Court · (2008) 1 ALLMR 318 : (2008) 1 BomCR 1 : (2007) 109 BOMLR 2493 : (2007) 6 MhLj 851
Bangalore Development Authority Act, 1976 — Section 65Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 21, 226, 227
High Courts01 Nov 2007
The Registrar, High Court of Judicature at Bombay, Bench at Aurangabad Vs The State of Maharashtra and Bhagwan Fulsunder
Bombay High Court · (2008) 1 ALLMR 879 : (2007) 6 BomCR 827 : (2008) 2 MhLj 914
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 2
High Courts01 Nov 2007Allowed
Jeroo Dastur and Others Vs Union of India (UOI) and Standard Chartered Bank
Bombay High Court · (2008) 1 BomCR 36 : (2007) 109 BOMLR 2285 : (2008) 2 LLJ 358 : (2008) 1 MhLj 654
Industrial Disputes (Amendment) Act, 1971 — Section 3Industrial Disputes Act, 1947 — Section 10, 10(1), 10(2), 11, 11APenal Code, 1860 (IPC) — Section 384
High Courts31 Oct 2007Dismissed
Pramila Tathe and Others Vs Shantabai alias Shalinibai Tathe and Others
Bombay High Court · (2008) 1 MhLj 830
Limitation Act, 1963 — Section 14, 2
High Courts31 Oct 2007Dismissed
Industrial Cleaning Services Vs Shri C.M. Patil, Member, Industrial Court, Kirloskar Cumines Ltd. and Kirloskar Cumine Employees Union
Bombay High Court · (2008) 1 ALLMR 838 : (2007) 109 BOMLR 2770 : (2008) 2 MhLj 647
Industrial Disputes Act, 1947 — Section 18(1), 2
High Courts31 Oct 2007
Pranlal K. Doshi and Others Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (2008) 2 MhLj 86
Bombay Municipal Corporation Act, 1988 — Section 154, 154(1), 217, 217(1), 218DCivil Procedure Code, 1908 (CPC) — Section 100, 100A
High Courts31 Oct 2007Allowed
Maharashtra State Road Transport Corporation Vs Nanuram Verma
Bombay High Court · (2008) 2 MhLj 503
Evidence Act, 1872 — Section 106
High Courts31 Oct 2007Dismissed
Ajit Shankarrao Ghorpade and Others Vs State of Maharashtra and Others
Bombay High Court · (2008) 1 MhLj 578
Constitution of India, 1950 — Article 226Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 11, 12, 13, 14, 14(3)
High Courts30 Oct 2007
Arvind Pattiwar Vs Sambashiv Ramlu Pattiwar and Others
Bombay High Court · (2008) 4 MhLj 568
High Courts30 Oct 2007
Britannia Industries Ltd. Vs Maharashtra General Kamgar Union and Shri C.V. Bhadang, Hon''ble Industrial Tribunal at Mumbai
Bombay High Court · (2008) 2 BomCR 277 : (2007) 109 BOMLR 2536 : (2008) 119 FLR 915 : (2008) 4 MhLj 324
Constitution of India, 1950 — Article 19, 19(1), 226, 32Industrial Disputes Act, 1947 — Section 10, 10(2A), 2, 25(N)(2), 25(N)(3)
High Courts30 Oct 2007Dismissed
Reshma G. Bhandari Vs Yesubai H. Koli
Bombay High Court · (2008) 1 ALLMR 508 : (2008) 2 BomCR 294 : (2008) 2 MhLj 497
Hindu Succession Act, 1956 — Section 15, 15(2), 16, 16(1), 3
High Courts29 Oct 2007Allowed
Manubhai Sakarchand Shah and Another Vs S.K. Lal and Others
Bombay High Court · (2008) 303 ITR 66
Income Tax Act, 1961 — Section 269UD(1)
High Courts29 Oct 2007
Shri krishna Fande and others Vs State of Maharashtra and another
Bombay High Court · (2009) 5 RCR(Civil) 292
Land Acquisition Act, 1894 — Section 10, 11, 12(2), 18, 18
High Courts29 Oct 2007Dismissed
Executive Engineer, Med. Proj. Dvn. and Another Vs Member, Industrial Court and Another
Bombay High Court · (2008) 3 BomCR 798 : (2008) 1 MhLj 697
Industrial Disputes (Bombay) Rules, 1957 — Rule 81Industrial Disputes Act, 1947 — Section 25F, 25G, 30(2)Maharashtra Project Affected Persons Rehabilitation Act, 1986 — Section 6
High Courts29 Oct 2007Allowed
Chandrakant Kantilal Shah and Another Vs S.K. Lal and Others
Bombay High Court · (2008) 306 ITR 225
Income Tax Act, 1961 — Section 269UD(1)