High Courts01 Dec 2008Dismissed
The Administrator Vs Mr. Gulabhia M. Lad.
Bombay High Court · (2008) 12 BOM CK 0028
Constitution of India, 1950 — Article 14Dadra and Nagar Haveli Land Reforms Regulations, 1971 — Regulation 47
COURT ARCHIVE
Bombay High Court judgments, 2008
1,744 judgments · page 7 of 88
High Courts28 Nov 2008
Suresh Konkani Vs The State of Maharashtra and Tulshiram Konkani
Bombay High Court · (2008) 111 BOMLR 340
Criminal Procedure Code, 1973 (CrPC) — Section 357(1)Penal Code, 1860 (IPC) — Section 143, 146, 147, 148, 149
High Courts28 Nov 2008Dismissed
Reliance Energy Limited Vs Rashtrawadi Kamgar Sangh and Others
Bombay High Court · (2009) 2 LLJ 708
Bombay Industrial Relations Act, 1946 — Section 13, 3(13), 3(14)Constitution of India, 1950 — Article 136, 226, 227, 32Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(5)
High Courts27 Nov 2008
Mukund Nana Edke Vs Dainik Gavkari and another
Bombay High Court · (2009) 120 FLR 394
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts27 Nov 2008Dismissed
Smt. Nilima Mishra Vs Engg. Export Promotion Council and Shri Sushil Kumar Karmarkar
Bombay High Court · (2008) 111 BOMLR 306
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226Engineering Export Promotion Council Service Act — Section 54(1)
High Courts27 Nov 2008Allowed
Mahadeo Nage Vs The Maharashtra State Road Transport Corporation
Bombay High Court · (2009) 121 FLR 853 : (2009) 2 MhLj 817
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44, 7
High Courts27 Nov 2008
The Commissioner of Sales Tax, Maharastra State Vs Ghatge Patil Industries Ltd.
Bombay High Court · (2008) 11 BOM CK 0001
Bombay Sales Tax Act, 1959 — Section 36(2), 36(3), 61, 61(1), 61(2)Central Sales Tax Act, 1956 — Section 9(2)
High Courts26 Nov 2008Allowed
Shrikrishna Jugalkishore Goenka Vs Govind Trimbak Vaidya
Bombay High Court · (2008) 111 BOMLR 250 : (2009) 1 MhLj 666
Maharashtra Rent Control Act, 1999 — Section 15, 31, 7
High Courts26 Nov 2008Dismissed
Gangadhar Vithal Kale Vs Shyamlal Bhikchand Rathod (Deceased, through LRs. Smt. Kunwaridevi Rathod and Others)
Bombay High Court · (2008) 111 BOMLR 168
Specific Relief Act, 1963 — Section 16Transfer of Property Act, 1882 — Section 53A
High Courts26 Nov 2008
Menon Bearings Limited and Another Vs Bharatiya Kamgar Karmchari Mahasangh
Bombay High Court · (2009) 2 MhLj 390
High Courts26 Nov 2008Dismissed
Rajabhau Govindasa Dongaongaokar and Others Vs The State of Maharashtra and Others
Bombay High Court · (2009) 3 BomCR 429 : (2008) 111 BOMLR 236 : (2009) 1 MhLj 455
High Courts26 Nov 2008Dismissed
Divisional Secretary, Maharashtra State Board of Secondary and Secondary Education and Chairman, Maharashtra State Board of Secondary and Secondary Education Vs Mohd. Naim
Bombay High Court · (2008) 111 BOMLR 147
Constitution of India, 1950 — Article 12, 14Industrial Disputes (Central) Rules, 1957 — Rule 77, 81Industrial Disputes Act, 1947 — Section 11A, 2, 25B, 25F, 25G
High Courts26 Nov 2008
The State of Maharashtra Vs Manik Mohan Gaikwad and Bhausaheb Mohan Mali Manik Mohan Gaikwad and Bhausaheb Mohan Mali Vs The State of Maharashtra
Bombay High Court · (2008) 11 BOM CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 162, 209, 235, 313, 357Penal Code, 1860 (IPC) — Section 323, 34, 363, 366, 376
High Courts26 Nov 2008
Nanda and Others Vs Bhikaji Ghanshyam Shingane
Bombay High Court · (2009) ACJ 1365
Workmens Compensation Act, 1923 — Section 30, 30(1), 4A(3)
High Courts26 Nov 2008
Chairman-cum-Managing Director, Western Coalfields Ltd. and Others Vs Appellate Authority under Payment of Gratuity Act, 1972 and Regional Commissioner (Central) and Another
Bombay High Court · (2009) 120 FLR 1079 : (2009) 2 LLJ 680 : (2009) 2 MhLj 290
Payment of Gratuity Act, 1972 — Section 7, 7(7)
High Courts25 Nov 2008
Village Panchayat of Se-Old Goa and Another Vs State of Goa and Others
Bombay High Court · (2008) 11 BOM CK 0082
Land Acquisition Act, 1894 — Section 3(b), 4, 5A, 5A(1), 5A(3)
High Courts25 Nov 2008Allowed
Prakash alias Sanjay Barse Vs State of Maharashtra
Bombay High Court · (2008) 111 BOMLR 207
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 42(2), 43
High Courts25 Nov 2008Dismissed
Commissioner of Income Tax Vs Jagdishprasad M. Joshi
Bombay High Court · (2009) 318 ITR 420
Income Tax Act, 1961 — Section 80HH, 80IA, 80IB
High Courts25 Nov 2008Dismissed
Shivdhari Kalu Singh Vs Ruby Mills Ltd.
Bombay High Court · (2009) 120 FLR 863 : (2009) 2 LLJ 570
Bombay Industrial Relations Act, 1946 — Section 36, 42(4), 78, 79Bombay Industrial Relations Rules, 1947 — Rule 53Industrial Disputes Act, 1947 — Section 25C
High Courts25 Nov 2008Allowed
Sau Varsha Pravin Patil Vs Pravin Madhukar Patil
Bombay High Court · AIR 2009 Bom 60
Hindu Marriage Act, 1955 — Section 13, 13(1)Special Marriage Act, 1954 — Section 27, 27(1)