High Courts17 Jan 2008
Wasp Pump Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (2010) 17 STR 613(1)
COURT ARCHIVE
Bombay High Court judgments, 2008
1,744 judgments · page 84 of 88
High Courts17 Jan 2008Allowed
Denis Mazarello Vs Iriton Mazarello and Others
Bombay High Court · (2008) 2 BomCR 755 : (2008) 3 MhLj 319
High Courts17 Jan 2008
Happy Home Estates Vs State of Maharashtra and Others
Bombay High Court · (2008) 3 ALLMR 155 : (2008) 3 BomCR 229 : (2008) 3 MhLj 182
Development Control Rules for Greater Mumbai, 1967 — Rule 33(7), 33(9)Maharashtra Housing and Area Development Act, 1976 — Section 41, 88(3)
High Courts17 Jan 2008Dismissed
Perfect Machine Tools Co. Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2008) 6 BomCR 200 : (2008) 2 MhLj 404
Bombay Provincial Municipal Corporations Act, 1949 — Section 2(15), 2(19)Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2, 80Companies Act, 1956 — Section 434
High Courts17 Jan 2008Allowed
Century Textiles and Industries Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2008) 3 BomCR 175 : (2008) 110 BOMLR 293 : (2008) 124 ECC 173 : (2008) 150 ECR 173 : (2009) 235 ELT 47
Customs Act, 1962 — Section 11, 17, 51Foreign Trade (Development and Regulation) Act, 1992 — Section 5
High Courts17 Jan 2008Dismissed
The State of Maharashtra Vs Laxmibai Vithal Wagh and Muktabai Vithal Wagh
Bombay High Court · (2008) 3 ALLMR 177 : (2008) 2 BomCR 630 : (2008) 3 MhLj 231
Land Acquisition Act, 1894 — Section 23, 24Maharashtra Industrial Development Act, 1961 — Section 32, 32(2), 33(5), 34, 4
High Courts17 Jan 2008Dismissed
The State of Maharashtra Vs Valu Yesu Suryavanshi (Nhavi) and Others
Bombay High Court · (2008) 2 ALLMR 490 : (2008) 3 BomCR 181 : (2008) 110 BOMLR 577 : (2008) 4 MhLj 626
Evidence Act, 1872 — Section 37Land Acquisition Act, 1894 — Section 11, 11(1), 11(2), 14, 15Transfer of Property Act, 1882 — Section 66
High Courts17 Jan 2008
Gulf Oil Corporation Limited (Lubricant Division) Vs Union of India (UOI) and Others
Bombay High Court · (2008) 2 ALLMR 671 : (2008) 3 BomCR 193 : (2008) 117 FLR 807 : (2008) 2 LLJ 559 : (2008) 2 MhLj 625
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 2, 25O
High Courts17 Jan 2008
Balkrishna Namdeo Katkade Vs State of Maharashtra and The Vice Chairman and Managing Director, Maharashtra State Road Transport Corporation
Bombay High Court · (2008) 3 ALLMR 159 : (2008) 2 MhLj 448
Constitution of India, 1950 — Article 226
High Courts17 Jan 2008Dismissed
Babulal Verma Vs Union of India (UOI)
Bombay High Court · (2008) 2 ALLMR 556 : (2008) 3 BomCR 696 : (2008) 3 MhLj 484
Constitution of India, 1950 — Article 20, 20(2), 226(3)Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 120B, 304A, 338, 420, 467
High Courts17 Jan 2008Allowed
Wasp Pump Private Vs Union of India (UOI) and Deputy Commissioner (Adj.) of Central Excise, Thane-II Division
Bombay High Court · (2008) 6 BomCR 244 : (2008) 110 BOMLR 338 : (2008) 125 ECC 8 : (2008) 151 ECR 8 : (2008) 230 ELT 405 : (2008) 3 MhLj 238 : (2010) 17 STR 613
High Courts17 Jan 2008
Jan Seva Mandal and Another Vs Shri Sadashiv Hari Patil and Others
Bombay High Court · (2008) 2 BomCR 554 : (2008) 4 MhLj 282
Constitution of India, 1950 — Article 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 6, 9(7), 9(9)
High Courts17 Jan 2008Dismissed
U.P. State Bridge Corporation Limited Vs Maharashtra General Kamgar Union
Bombay High Court · (2008) 2 ALLMR 479 : (2008) 2 BomCR 619 : (2008) 110 BOMLR 440 : (2008) 3 LLJ 507 : (2008) 4 MhLj 297
Bombay Shops and Establishments Act, 1948 — Section 2(4)
High Courts17 Jan 2008
Rex Bakery Vs Employees State Insurance Corporation
Bombay High Court · (2008) 3 LLJ 202
Employees State Insurance Act, 1948 — Section 45A, 75
High Courts17 Jan 2008Dismissed
Smt. Savitribai T. Parkar Vs Shri Prabhakar D. Shirwaikar and Others
Bombay High Court · (2008) 01 BOM CK 0010
High Courts16 Jan 2008Dismissed
Ms. Priyanka P. Natekar, 37, Aishwarya, GOMECO Co-operation Housing Society, Bambolim, Goa and Others Vs The Dean, Goa Dental College, Government of Goa, Bambolim - Goa, The Goa University and State of Goa
Bombay High Court · (2008) 01 BOM CK 0165
Constitution of India, 1950 — Article 226
High Courts16 Jan 2008
Smt. Leela Chandrashekhar Vs State of Goa and The Chief Engineer, Public Works Department, Government of Goa
Bombay High Court · (2008) 2 ALLMR 746 : (2008) 6 BomCR 188 : (2008) 2 MhLj 143
Constitution of India, 1950 — Article 226, 227
High Courts16 Jan 2008
Minoo R. Shroff and Others Vs Shiraaz D. Zilla and Others
Bombay High Court · (2008) 3 ALLMR 289 : (2008) 3 BomCR 202 : (2008) 3 MhLj 542
High Courts16 Jan 2008Dismissed
Shri Sarjerao Bhaurao Ekal Vs Shri S.K. Pant Walawalkar, Vice President of Zilla Parviksha Va Anurakshan Sanghatana, Karyadhaksh, Zilla Pariviksha Va Anurakshan Sanghatana, The Learned Judge, Labour Court and The Learned Member, Industrial Court
Bombay High Court · (2008) 2 ALLMR 632 : (2008) 3 BomCR 169 : (2008) 117 FLR 233 : (2008) 3 MhLj 202
Bombay Children Act, 1948 — Section 25, 260Bombay Juvenile Act, 1948 — Section 25, 26Constitution of India, 1950 — Article 227
High Courts16 Jan 2008Dismissed
Sahyadri Samanya Kamgar Sangh Vs Indian Rare Earths Ltd. and Shri S.B. Panse, Member, Central Government Industrial Tribunal No. 2
Bombay High Court · (2008) 4 ALLMR 803 : (2008) 3 BomCR 214 : (2008) 117 FLR 237 : (2008) 2 LLJ 596 : (2008) 3 MhLj 505
Constitution of India, 1950 — Article 227