COURT ARCHIVE

Bombay High Court judgments, 2008

1,744 judgments · page 5 of 88

High Courts08 Dec 2008Dismissed

Nishith M.P. Verlekar Vs Ashpaque Marfani, Proprietor of ''Mustafa'' Collection

Bombay High Court · (2008) 111 BOMLR 199

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139

High Courts05 Dec 2008Allowed

Maharashtra State Co-operative Marketing Federation Limited and Another Vs Joint Director

Bombay High Court · (2009) 3 BomCR 424 : (2009) 2 LLJ 695

Commissions of Inquiry Act, 1952 — Section 3Employees State Insurance Act, 1948 — Section 40, 75, 77, 78, 87

High Courts05 Dec 2008

Vinod Kolhe Vs The State of Maharashtra

Bombay High Court · (2008) 12 BOM CK 0089

Penal Code, 1860 (IPC) — Section 299, 302, 304, 323, 324

High Courts05 Dec 2008

Khairrunisa Haji Mohammed Vs Afzal Haji Mohammed and Others

Bombay High Court · (2009) 3 BomCR 370

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 15 Rule 1, Order 20 Rule 18, Order 9 Rule 13

High Courts05 Dec 2008Dismissed

Smt. Jijabai Bapurao Zingare Vs State of Maharashtra and Others

Bombay High Court · (2008) 12 BOM CK 0034

Bombay Village Panchayats (Gramsabha Meetings) Rules, 1959 — Rule 3, 3(1)Bombay Village Panchayats Act, 1958 — Section 176, 3(1), 36, 7

High Courts05 Dec 2008

Reveira Institute of Education Pvt. Ltd. Vs Mantri Real Estate Pvt. Ltd. and Others

Bombay High Court · (2009) 2 MhLj 953

Transfer of Property Act, 1882 — Section 55(6)

High Courts05 Dec 2008Dismissed

The General Secretary, All Goa Co-op. Bank Employees Federation, Gurudutt Building, 3rd Floor, Panaji-Goa Vs Industrial Tribunal, Bicholim Urban Co-op.Bank Ltd. and Workmen

Bombay High Court · (2008) 12 BOM CK 0006

Industrial Disputes Act, 1947 — Section 10(1)(d), 2A

High Courts05 Dec 2008Dismissed

Vilas Dadarao Chavan Vs Kiran Ashok Patil Dongaonkar, The Collector and Election Officer, The Returning Officer and Sub Divisional Officer, Aurangabad District Central Co-operative Bank and Aurangabad District Central Co-operative Bank Ltd.

Bombay High Court · (2009) 1 MhLj 786

High Courts04 Dec 2008Dismissed

Bank of Maharashtra Vs Amritlal Tirathram Gupta, Sushma Sanjeev Gupta and Dr. Ramchand Bulehand

Bombay High Court · (2009) 1 BomCR 569 : (2009) 2 MhLj 909

Civil Procedure Code, 1908 (CPC) — Section 144, 145

High Courts04 Dec 2008Allowed

Mrs. Ranjana Jayant Aundhe Vs Ashok Namdeo Inamdar and Prakash Namdeo Inamdar

Bombay High Court · (2009) 1 BomCR 566 : (2008) 111 BOMLR 321 : (2009) 2 MhLj 800

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2)

High Courts04 Dec 2008

The State of Maharashtra Vs Ashok Narayan Deshmukh and Others

Bombay High Court · (2008) 12 BOM CK 0076

Criminal Procedure Code, 1973 (CrPC) — Section 294, 313, 428Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

High Courts04 Dec 2008Dismissed

Shri Chandrakant Putu Dessai Vs Shri Sayyed Ibrahim, Shri Sheikh Abdul Rashid and Smt. Mumtaz Bi

Bombay High Court · (2008) 12 BOM CK 0038

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31

High Courts04 Dec 2008

Empeegee Portfolio Services Pvt. Ltd. Vs Sharada Navinchandra Shah

Bombay High Court · (2009) 1 BomCR 579

Maharashtra Rent Control Act, 1999 — Section 28

High Courts04 Dec 2008Dismissed

Shri Babasaheb Jadhav (Died) his L.Rs. (Ashalata Babasaheb Jadhav and Others) Vs The State of Maharashtra

Bombay High Court · (2008) 12 BOM CK 0019

Land Acquisition Act, 1894 — Section 18, 23(1A), 4

High Courts03 Dec 2008

The Ammunition Factory Co-operative Credit Society Ltd. Vs Badrinarayan R. Sharma and S.G. Kadam, Member, Industrial Court

Bombay High Court · (2009) 1 BomCR 580 : (2009) 121 FLR 936

Bombay Shops and Establishments Act, 1948 — Section 2(4), 2(8), 38B

High Courts03 Dec 2008

Shabir Ahmed Abdul Rehman Vs The Union of India (UOI) and Others

Bombay High Court · (2009) 161 ECR 28 : (2009) 235 ELT 402

High Courts03 Dec 2008Allowed

Janardan Subajirao Wide Vs Rangubai Ramchandra Jagdale and Others

Bombay High Court · (2009) 1 BomCR 594 : (2009) 2 MhLj 223

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15(1)

High Courts03 Dec 2008Allowed

Pravin Unhale Vs State of Maharashtra and The Chairman, Maharashtra Public Service Commission

Bombay High Court · (2009) 1 BomCR 5 : (2008) 111 BOMLR 221 : (2009) 2 MhLj 503

Bombay Judicial Services Recruitment Rules, 1956 — Rule 4(4)Constitution of India, 1950 — Article 14, 226Maharashtra Judicial Service Rules, 2008 — Rule 5(3)

High Courts03 Dec 2008Allowed

Sharadabai Anandrao Durgule Vs Ramchandra Manku Pol and Others

Bombay High Court · (2009) 1 BomCR 577 : (2009) 2 MhLj 225

High Courts03 Dec 2008Dismissed

Suresh @ Suryakant Ramchandra Chonkar and Others Vs Bhikaji Bhagwat Redkar and Others

Bombay High Court · (2009) 1 BomCR 563 : (2009) 2 MhLj 917 : (2011) 1 RCR(Rent) 163

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227