High Courts01 Dec 2008Allowed
Anil @ Bowa Nannewar Vs The State of Maharashtra
Bombay High Court · (2008) 12 BOM CK 0093
Penal Code, 1860 (IPC) — Section 375, 376, 406, 417, 90
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,685 of 3,665
High Courts01 Dec 2008
Firoz Khan through his wife Smt. Nurusuba Khan Vs State of Maharashtra and The Commissioner of Police and Additional DG
Bombay High Court · (2008) 111 BOMLR 160
Constitution of India, 1950 — Article 22(5), 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 110Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 294
High Courts01 Dec 2008Allowed
Harish Kanayalal Thawani and Others Vs Appropriate Authority and Others
Bombay High Court · (2009) 138 ITR 137
Income Tax Act, 1961 — Section 269UD
High Courts01 Dec 2008Dismissed
General Secretary, Van Shramik Sangh Vs The Director, Social Forestry, Maharashtra State and Others
Bombay High Court · (2009) 1 BomCR 589 : (2009) 121 FLR 53 : (2009) 2 MhLj 956
Constitution of India, 1950 — Article 12, 14, 16, 226, 309
High Courts01 Dec 2008Allowed
The Peoples Education Society Jat and Others Vs Dr. Manohar Shivappa Modi and Others Etc.
Bombay High Court · (2009) 1 BomCR 32 : (2009) 2 MhLj 745
Bombay Public Trusts Act, 1950 — Section 22, 41A, 50A(1)Constitution of India, 1950 — Article 14, 227
High Courts01 Dec 2008Dismissed
Abdul Sattar Sher Mohammad Qureshi and Others Vs Haji Mustaq Ahmad Sher Mohd. and Others
Bombay High Court · (2009) 1 BomCR 43 : (2009) 1 MhLj 411
Bombay Public Trusts Act, 1950 — Section 22, 72
High Courts01 Dec 2008Allowed
Dattatraya Machchimar Sahakari Sanstha Maryadit Vs State of Maharashtra and Others
Bombay High Court · (2009) 1 BomCR 21
High Courts01 Dec 2008
Jaipal Jain and Others Vs Appropriate Authority and Others
Bombay High Court · (2008) 12 BOM CK 0040
Income Tax Act, 1961 — Section 269UD(1)
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
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