COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,686 of 3,665

High Courts26 Nov 2008

The State of Maharashtra Vs Manik Mohan Gaikwad and Bhausaheb Mohan Mali Manik Mohan Gaikwad and Bhausaheb Mohan Mali Vs The State of Maharashtra

Bombay High Court · (2008) 11 BOM CK 0024

Criminal Procedure Code, 1973 (CrPC) — Section 162, 209, 235, 313, 357Penal Code, 1860 (IPC) — Section 323, 34, 363, 366, 376

High Courts26 Nov 2008

Nanda and Others Vs Bhikaji Ghanshyam Shingane

Bombay High Court · (2009) ACJ 1365

Workmens Compensation Act, 1923 — Section 30, 30(1), 4A(3)

High Courts26 Nov 2008

Chairman-cum-Managing Director, Western Coalfields Ltd. and Others Vs Appellate Authority under Payment of Gratuity Act, 1972 and Regional Commissioner (Central) and Another

Bombay High Court · (2009) 120 FLR 1079 : (2009) 2 LLJ 680 : (2009) 2 MhLj 290

Payment of Gratuity Act, 1972 — Section 7, 7(7)

High Courts25 Nov 2008

Village Panchayat of Se-Old Goa and Another Vs State of Goa and Others

Bombay High Court · (2008) 11 BOM CK 0082

Land Acquisition Act, 1894 — Section 3(b), 4, 5A, 5A(1), 5A(3)

High Courts25 Nov 2008Allowed

Prakash alias Sanjay Barse Vs State of Maharashtra

Bombay High Court · (2008) 111 BOMLR 207

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 42(2), 43

High Courts25 Nov 2008Dismissed

Commissioner of Income Tax Vs Jagdishprasad M. Joshi

Bombay High Court · (2009) 318 ITR 420

Income Tax Act, 1961 — Section 80HH, 80IA, 80IB

High Courts25 Nov 2008Dismissed

Shivdhari Kalu Singh Vs Ruby Mills Ltd.

Bombay High Court · (2009) 120 FLR 863 : (2009) 2 LLJ 570

Bombay Industrial Relations Act, 1946 — Section 36, 42(4), 78, 79Bombay Industrial Relations Rules, 1947 — Rule 53Industrial Disputes Act, 1947 — Section 25C

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)

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

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)

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

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

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

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

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)

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

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

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)

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

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)