High Courts30 Jan 2008
Vasasnt Govindrao Khode Vs Joint Registrar of Co-operative Societies and Others
Bombay High Court · (2008) 5 BomCR 241
COURT ARCHIVE
Bombay High Court judgments, 2008
1,744 judgments · page 80 of 88
High Courts30 Jan 2008
Ranbaxy Labratories Limited Vs Universal Twin Labs
Bombay High Court · (2008) 3 ALLMR 124 : (2008) 3 BomCR 160 : (2008) 110 BOMLR 400 : (2008) 36 PTC 675
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Trade Marks Act, 1999 — Section 28, 29
High Courts30 Jan 2008Dismissed
Ulhas Somwanshi, Smt. Pushpa Manchanda, Child Development Project Officer, Mohan Jadhav and Sunil Ahire Vs The State of Maharashtra and Others Kiran Satappa Kamble, Child Development Project Officer and Others Vs The State of Maharashtra and The Secretary, Rural Development Department
Bombay High Court · (2008) 2 ALLMR 536 : (2008) 3 BomCR 99
Constitution of India, 1950 — Article 14, 16, 226
High Courts30 Jan 2008
Nasir Beg Mirza Vs The State of Maharashtra and The Sub Divisional Magistrate
Bombay High Court · (2008) 01 BOM CK 0078
Bombay Police Act, 1951 — Section 56, 57, 59, 60Constitution of India, 1950 — Article 19(1), 226Penal Code, 1860 (IPC) — Section 34, 353, 354, 380, 461
High Courts30 Jan 2008Dismissed
ING Vysya Bank Limited Vs Modern India Limited and Another
Bombay High Court · (2008) 2 ALLMR 357 : (2008) 1 ARBLR 561 : (2008) 2 BomCR 255 : (2008) 2 MhLj 653
Arbitration and Conciliation Act, 1996 — Section 33, 41, 42, 9Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 111, 13(1), 28, 28(1)Presidency Small Cause Courts Act, 1882 — Section 15A, 18, 19, 41, 41(1)
High Courts30 Jan 2008Allowed
Namdeo Bhalavi, Ashok Bhalavi, Prabhakar Bhalavi and Krushna Bhalavi Vs The State of Maharashtra
Bombay High Court · (2008) 01 BOM CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 324, 326, 34
High Courts30 Jan 2008
The Zilla Parishad Vs Shiva Kale
Bombay High Court · (2008) 5 BomCR 224 : (2008) 3 MhLj 372
High Courts30 Jan 2008Dismissed
Commissioner of Wealth Tax Vs Jaykumar B. Patil
Bombay High Court · (2008) 218 CTR 145
Wealth Tax Act, 1957 — Section 14, 16(3), 17, 17(1), 17(1A)
High Courts30 Jan 2008
Mahakaushal Agrotech Ltd. Vs State of Maharashtra and Another
Bombay High Court · (2008) 4 BC 386
Constitution of India, 1950 — Article 20Securities and Exchange Board of India Act, 1992 — Section 24, 24ASecurities and Exchange Board of India Regulations — Regulation 73
High Courts29 Jan 2008Allowed
Smt.Shamlata and Others Vs Vishweshwara Tukaram Giripunje and Another
Bombay High Court · (2008) 01 BOM CK 0170
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 40, 41, 42, 43, 44
High Courts29 Jan 2008
Praful Vasani and Another Vs Mohammed Yunus Khan, deceased through Sehrunnissa Mohd. Yunus Khan and Others
Bombay High Court · (2009) 1 BomCR 478 : (2008) 4 MhLj 183
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 8 Rule 10
High Courts29 Jan 2008Dismissed
Shalini Hindurao Shinde and Others Vs Shiroor Municipal Council and Others
Bombay High Court · (2008) 4 MhLj 156
High Courts29 Jan 2008Dismissed
Bank of India Vs Alibhoy Mohammed and Others
Bombay High Court · AIR 2008 Bom 81 : (2008) 4 ALLMR 808 : (2008) 5 BomCR 847
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 13, Order 18 Rule 4, Order 18 Rule 5Evidence Act, 1872 — Section 3, 45, 47, 61, 62
High Courts29 Jan 2008
Samson John Vs Tax Recovery Officer and Others
Bombay High Court · (2008) 215 CTR 131 : (2008) 300 ITR 188 : (2008) 4 MhLj 771 : (2008) 169 TAXMAN 227
Income Tax Act, 1961 — Section 131, 132, 158BC, 2(47), 222Income Tax Rules, 1962 — Rule 53
High Courts29 Jan 2008Allowed
Legal representatives of Manohar (Smt. Shamlata Raut, Vijayant Raut and Sonali Raut) Vs Vishweshwar Tukaram Giripunje (Legal representatives Smt. Sushilabai Naik and Others)
Bombay High Court · AIR 2008 Bom 155 : (2008) 2 ALLMR 743 : (2008) 3 BomCR 166
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 40, 41, 42, 43, 44
High Courts29 Jan 2008Allowed
Shriram Gangaram Bute, President of Gajanan Prathamik Shikshak Sahakari Gruhanirman Sanstha Ltd. Vs Deputy Registrar, Co-operative Societies, Co-operative Officer Grade-II and Motiram Gangaram Thombre
Bombay High Court · (2008) 4 ALLMR 726
Bombay High Court (Appellate Side) Rules, 1960 — Rule 1, 17, 18, 4Constitution of India, 1950 — Article 226, 227
High Courts29 Jan 2008Allowed
Khalilkhan Bismillakhan and Mohommad Kayamuddin Khedumiya Ansari Vs The State of Maharashtra
Bombay High Court · (2008) 01 BOM CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 307, 324, 326
High Courts29 Jan 2008Allowed
Shree Ramdeobaba Smarak Sarvajanik Samiti and Shree Ramdeobaba Kamla Nehru Engineering College Vs The Hon''ble Presiding Officer, University and College Tribunal and Dr. Ayyagari Prabhakara Rao
Bombay High Court · (2008) 3 ALLMR 131 : (2008) 3 BomCR 114 : (2008) 110 BOMLR 524
Nagpur University Act, 1974 — Section 37, 39, 42
High Courts29 Jan 2008Dismissed
Rajesh Madhukar Srisundar Vs State of Maharashtra
Bombay High Court · (2008) CriLJ 1857
Penal Code, 1860 (IPC) — Section 307
High Courts29 Jan 2008Dismissed
Shri Suresh Mutha Vs Municipal Corporation
Bombay High Court · (2008) 3 ALLMR 328 : (2008) 6 BomCR 241 : (2008) 3 MhLj 207