COURT ARCHIVE

Bombay High Court judgments, 2008

1,744 judgments · page 8 of 88

High Courts25 Nov 2008Dismissed

Dinkar Vs M/s. C.T.R. Manufacturing Industries Ltd., Aurangabad

Bombay High Court · (2009) 121 FLR 658

Industrial Disputes Act, 1947 — Section 33C(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Item 9(IV)

Read judgment

High Courts24 Nov 2008

Corporation of the City of Panaji Vs The Village Panchayat of Curca, Bambolim and Talaulim and Others

Bombay High Court · (2008) 11 BOM CK 0010

Read judgment

High Courts24 Nov 2008

Mrs. Vinaben C. Parikh and Others Vs Appropriate Authority and Others

Bombay High Court · (2008) 11 BOM CK 0009

Income Tax Act, 1961 — Section 269UD(1)

Read judgment

High Courts21 Nov 2008Dismissed

Shri Yeshwant Ghadi Vs State of Goa and St. Thomas Girls High School

Bombay High Court · (2008) 11 BOM CK 0080

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5A, 6

Read judgment

High Courts21 Nov 2008Allowed

Digambar Ambadas Magar (died through L.Rs. Indubai Digambar Magar and Others) Vs The State of Maharashtra, Municipal Council and Deputy Director

Bombay High Court · (2009) 3 BomCR 461

Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 174

Read judgment

High Courts21 Nov 2008Dismissed

Ravindra Bangar Vs The State of Maharashtra

Bombay High Court · (2008) 11 BOM CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 498A

Read judgment

High Courts21 Nov 2008Allowed

Ramesh Shriram Sule Vs Dilipraj Niranjankumar Goenka and Harmindarsingh Avatarsingh Chatwal

Bombay High Court · (2009) 2 BomCR 118 : (2008) 111 BOMLR 315 : (2009) 1 CivCC 545 : (2009) 1 MhLj 429

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, Order 7 Rule 11

Read judgment

High Courts20 Nov 2008Dismissed

Indorama Synthetics India Ltd. Vs Vijay and Others

Bombay High Court · (2010) 124 FLR 217

Bombay Industrial Relations Act, 1946 — Section 42(1)

Read judgment

High Courts20 Nov 2008

Maharashtra State Road Transport Corporation Vs Smt. Ramabai Vijay Shende and Member, Industrial Court

Bombay High Court · (2008) 111 BOMLR 191 : (2009) 121 FLR 146 : (2009) 1 MhLj 576 : (2009) 3 SLR 78

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 106Industrial Disputes Act, 1947 — Section 10, 11A, 25F

Read judgment

High Courts20 Nov 2008

Kum Nirmala Tikana Giripo Vs The State of Maharashtra, The Controller of Rationing, The Hon''ble Minister, Food and Civil Supplies Department and Smt. Sharmila Surendra Gupta

Bombay High Court · (2008) 111 BOMLR 113

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts20 Nov 2008Allowed

Jinadas Dhondiappa Mangalwedhekar Vs Shamrao Baburao Kale

Bombay High Court · (2009) 1 BomCR 559 : (2009) 2 MhLj 841

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

Read judgment

High Courts20 Nov 2008Dismissed

Gotiram Papa Jawale Vs Chief Officer, Yeola Nagar Palika

Bombay High Court · (2009) 4 BomCR 873 : (2009) 120 FLR 813 : (2009) 2 MhLj 229

Constitution of India, 1950 — Article 14, 16, 226

Read judgment

High Courts19 Nov 2008Dismissed

Pratap Bhausaheb Jagadale and Another Vs State Bank of India and Another

Bombay High Court · (2009) 2 BomCR 128 : (2010) 154 CompCas 212 : (2009) 93 SCL 55

Companies Act, 1956 — Section 446, 446(1), 446(3)

Read judgment

High Courts19 Nov 2008

Patrick Boon Erumolour Ikeke @ Big Ben Nigerian National Vs Union of India (UOI) (Narcotics Control Bureau) and State of Maharashtra

Bombay High Court · (2008) 11 BOM CK 0065

Criminal Procedure Code, 1973 (CrPC) — Section 100Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 50(5), 67, 8

Read judgment

High Courts19 Nov 2008Allowed

Kolhapur Zilla Sahakari Dudha Utpadak Sangh Vs Shivaji Shankar Pharakate and Another

Bombay High Court · (2008) 111 BOMLR 175 : (2009) 120 FLR 1164 : (2009) 1 MhLj 982

Constitution of India, 1950 — Article 226

Read judgment

High Courts19 Nov 2008Dismissed

Gulab Maruti Ambekar and Others Vs Chandrashekhar Madhukar Tikhe and Others

Bombay High Court · (2008) 11 BOM CK 0062

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 29(2), 31, 31A, 32P

Read judgment

High Courts19 Nov 2008Allowed

Commissioner of Income Tax Vs Siemens Aktiongesellschaft

Bombay High Court · (2008) 220 CTR 425 : (2009) 310 ITR 320 : (2009) 177 TAXMAN 81

Income Tax Act, 1961 — Section 10(1), 10(2), 195, 4, 4(2)

Read judgment

High Courts19 Nov 2008

The State of Maharashtra Vs The Walchandnagar Industries Ltd. The Walchandnagar Industries Ltd. Vs The State of Maharashtra

Bombay High Court · (2008) 11 BOM CK 0052

Land Acquisition Act, 1894 — Section 18, 23(1), 28, 34, 4

Read judgment

High Courts19 Nov 2008Allowed

Devidas Tarachand Bhatham Vs Union of India (UOI) Secretary of Defence Ministry and The Chairman, Unit run Canteen

Bombay High Court · (2008) 111 BOMLR 142 : (2009) 1 MhLj 625

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 23, 24

Read judgment

High Courts19 Nov 2008

Laqshya Media Pvt. Ltd. and Mr. Alok Jalan Vs State of Maharashtra and Others

Bombay High Court · (2008) 11 BOM CK 0025

Maharashtra Municipalities Act, 1965 — Section 272(1), 92Mumbai Municipal Corporation Act, 1888 — Section 124, 126, 129A, 144E, 148

Read judgment