High Courts24 Jan 2008
Village Panchayat of Collem Vs State of Goa and Others
Bombay High Court · (2008) 01 BOM CK 0117
COURT ARCHIVE
Bombay High Court judgments, 2008
1,744 judgments · page 82 of 88
High Courts24 Jan 2008Dismissed
Shri Anand Maruti Shinde Vs Shri Patankrao Dadasaheb Patil, Secretary, Ratnakar Education Society and Education Officer (Secondary) Zilla Parishad
Bombay High Court · (2008) 2 BomCR 829 : (2008) 117 FLR 982 : (2008) 4 MhLj 460 : (2009) 4 SLR 280
Constitution of India, 1950 — Article 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2)
High Courts24 Jan 2008
Shri William Rosario Fernandes Vs Shri Chander Mohan Mehta and State
Bombay High Court · (2008) 4 ALLMR 850 : (2008) 3 BomCR 675 : (2008) 5 MhLj 435
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Jan 2008Allowed
Gram Vikas Seva Mandal, The Chairman, Gram Vikas Seva Mandal and The Secretary, Gram Vikas Seva Mandal Vs Salunke Madhukar Dayaram, Head Master, Samta Vidyalaya and Suresh Tukaram Pawar
Bombay High Court · (2008) 2 BomCR 837 : (2008) 117 FLR 903 : (2008) 3 MhLj 363
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(1), 5(2), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 6
High Courts24 Jan 2008Allowed
Sathaliya Wardawal Vs The State of Maharashtra
Bombay High Court · (2008) BomCR(Cri) 819
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20
High Courts24 Jan 2008Dismissed
Shri Vassant Rauji Saval Dessai, Smt. Pushpawati Vassant Saval Dessai, Shri Chandroji Rauji Saval Dessai and Smt. Suhasini Chandroji Saval Dessai Vs Shri Upendra Raghunath Deshprabhu
Bombay High Court · (2008) 3 ALLMR 783 : (2008) 3 BomCR 592 : (2008) 3 MhLj 344
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts24 Jan 2008Dismissed
Shri Shantaram Pandhari Fotto (since deceased Smt. Madhuri Ratnakar Fadte and Others) and Smt. Jaya Shantaram Fotto (since deceased Represented by her legal heirs Shri Satchit Shantaram Fadte and Others) Vs Shri Sukdo alias Nauso Santu Fadte (since deceased represented by his legal heirs Shri Satyawan Sukdo Fadte and Others)
Bombay High Court · (2008) 3 ALLMR 147 : (2008) 5 BomCR 222 : (2008) 3 MhLj 228
High Courts24 Jan 2008
Al-Saleha Beig Vs State and Others
Bombay High Court · (2008) 110 BOMLR 567 : (2008) CriLJ 1500 : (2008) 3 MhLj 724
Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 306(1), 307
High Courts24 Jan 2008Allowed
Vijay Kumar Goenka Vs Union of India (UOI)
Bombay High Court · (2009) 16 STR 370
High Courts24 Jan 2008
Manish Lalitkumar Bavishi Vs Addl. Dir. General, DRI
Bombay High Court · (2012) 27 STR 203
High Courts23 Jan 2008Dismissed
Mr. Paulo J.A.B. Carvalho Vs The State of Goa and others.
Bombay High Court · (2008) 01 BOM CK 0164
Constitution of India, 1950 — Article 226
High Courts23 Jan 2008
Bismilla Abidulla Ansari and Another Vs Kishorkumar N. Shah and Another
Bombay High Court · (2008) 5 BomCR 252 : (2008) 4 MhLj 792
Motor Vehicles Act, 1939 — Section 110A, 92A, 94, 95, 95(1)Motor Vehicles Act, 1988 — Section 146, 147, 149, 149(1), 163A
High Courts23 Jan 2008
Vijay Arora and Another Vs Eastern International Hotels Limited
Bombay High Court · (2008) 5 BomCR 880
Companies Act, 1956 — Section 165, 165(10), 389(A), 393, 397
High Courts23 Jan 2008Dismissed
Rajendra P. Singh Vs State of Maharashtra and Others
Bombay High Court · (2008) 4 BomCR 868 : (2008) 3 MhLj 860
Bombay Police Act, 1951 — Section 33, 33(1)(WY)Constitution of India, 1950 — Article 19(1)Keeping Place for Public Entertainment Rules, 1953 — Rule 13, 7A, 8(1)
High Courts23 Jan 2008Dismissed
Sadguru Caterers and Ali Mohamad Mangukhan Vs Hashmatbi Abdulkadar Shaikh since deceased through legal representative and legal heirs Shahidabi Najir Manair
Bombay High Court · (2008) 5 BomCR 230 : (2008) 4 MhLj 725
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts23 Jan 2008Allowed
Maroti Parsutkar and Anandrao Parsutkar Vs Ramdas Pidurkar, Sau. Kamalabai Thenge and Smt. Bayabai Khati Pidurkar
Bombay High Court · (2008) 3 ALLMR 175 : (2008) 3 BomCR 179
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 124
High Courts23 Jan 2008Dismissed
The Commissioner of Income Tax Vs Saumya Finance and Leasing Co. (P) Ltd.
Bombay High Court · (2008) 215 CTR 359 : (2008) 300 ITR 422
Income Tax Act, 1961 — Section 139, 16(3), 80M
High Courts23 Jan 2008Allowed
Malegaon Nagar Palika Vs Vasant Nathu Kale and Others
Bombay High Court · (2008) 3 ALLMR 334 : (2008) 2 BomCR 750 : (2008) 117 FLR 158 : (2008) 4 MhLj 318
Constitution of India, 1950 — Article 226Industrial Disputes (Bombay) Rules, 1957 — Rule 67AIndustrial Disputes Act, 1947 — Section 33C(2)
High Courts23 Jan 2008Dismissed
Ramnord Research Laboratories (P) Ltd. Vs Wealth Tax Officer
Bombay High Court · (2008) 215 CTR 295
Income Tax Act, 1961 — Section 269UAWealth Tax Act, 1957 — Section 2, 4(8)
High Courts23 Jan 2008Dismissed
Ramnord Research Laboratories (P.) Ltd. Vs Wealth Tax Officer
Bombay High Court · (2008) 305 ITR 299
Income Tax Act, 1961 — Section 269UAWealth Tax Act, 1957 — Section 2(ea), 4(8)(b)