COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,693 of 3,665

High Courts07 Oct 2008

Anilkumar Jinabhai Patel, Darshan Anilkumar Patel and Vikram Anilkumar Patel Vs State of Maharashtra and Others

Bombay High Court · (2009) 1 BomCR 782

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 197Penal Code, 1860 (IPC) — Section 34, 406, 418, 419, 420

High Courts07 Oct 2008

Satyanarayan Ramnarayan Totla and Kedarnath Ramnarayan Totla Vs Rahul Hiralal Munot and Hiralal Munot

Bombay High Court · (2009) 1 BomCR 891

Evidence Act, 1872 — Section 63, 65, 66

High Courts07 Oct 2008

AB and U Communication Pvt. Ltd. Vs Mr. Jitu Shah, prop. of Dhaval Enterprises

Bombay High Court · (2008) 10 BOM CK 0090

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts07 Oct 2008Allowed

Vij Kamagar Sahakari Patsanstha Limited Vs Ramkrushna Dhondiram Thorat, Ambika Bhadekaru Grah Nirman Sahakari Sanstha Ltd. and Janardhan Dhondriam Thorat, Ambika Bhadekaru Grah Nirman Sahakari Sanstha Ltd.

Bombay High Court · (2009) 1 BomCR 880 : (2008) 110 BOMLR 3560

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2), Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3A

High Courts07 Oct 2008

Hanifsha Baba Darga E. Darbar Vs Salimkhan Karimkhan and Others

Bombay High Court · (2009) 1 BomCR 793

Bombay Public Trusts Act, 1950 — Section 50AWaqf Act, 1995 — Section 112, 112(3), 32

High Courts07 Oct 2008Dismissed

Uttam Bhikaro Naik Vs Goa University and Others

Bombay High Court · (2009) 2 BomCR 471

Constitution of India, 1950 — Article 143, 226Goa University Act, 1984 — Section 10, 11, 12, 13, 14

High Courts07 Oct 2008

Smita N. Trivednee Vs State Bank of India and Others

Bombay High Court · (2009) 1 BomCR 767

Constitution of India, 1950 — Article 14, 311State Bank of India (Officers Service) Rules, 1992 — Rule 40(3), 68

High Courts07 Oct 2008

T. Natarajan Vs Union of India (UOI)

Bombay High Court · (2009) ACJ 1470

Railways Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 3, 3(3)

High Courts07 Oct 2008

AB and U Communications Pvt. Ltd. Vs Mr. Jitu Shah, prop. of Dhaval Enterprises

Bombay High Court · (2008) 10 BOM CK 0009

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts06 Oct 2008

Bapusaheb Sakharam Salunke and Pandurang Dattu Patil Vs Vithal Buwaji Patil (Since deceased by L.R. Chandabai @ Savitribai Vithal Patil), Shantabai Dattu Patil and Pandurang Buwaji Patil

Bombay High Court · (2009) 1 BomCR 813

Consolidation Act, 1948 — Section 21(6), 28, 29A, 36B

High Courts06 Oct 2008

Sau. Wandana Ramkrushna Neskar, Sarpancha Gram Panchayat Kalashi Vs State of Maharashtra, State Minister for Rural Development Department, Additional Collector and Sau. Surekha Rajendra Chaudhari, Member, Gram Panchayat Kalashi

Bombay High Court · (2009) 1 BomCR 890

Bombay Village Panchayats Act, 1958 — Section 155, 36

High Courts06 Oct 2008Dismissed

Prashant Mahadeo Chavan Vs The State of Maharashtra

Bombay High Court · (2008) 10 BOM CK 0088

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 304B, 306, 34, 498

High Courts06 Oct 2008Allowed

Arati Durgaram Gavandi Vs Managing Director, Tata Metaliks Limited and Others

Bombay High Court · (2008) 6 BomCR 1 : (2008) 110 BOMLR 3625 : (2009) 120 FLR 973 : (2009) 1 LLJ 767

Constitution of India, 1950 — Article 141, 15, 21

High Courts06 Oct 2008Dismissed

Ranjyotsingh Gurudayalsingh Vs The State of Maharashtra (at the instance of Senior Inspector of Police)

Bombay High Court · (2009) CriLJ 2530

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106, 9Penal Code, 1860 (IPC) — Section 120B, 302, 34

High Courts06 Oct 2008Allowed

The Coal India Limited and The Western Coalfields Limited Vs Central Bank of India and Others

Bombay High Court · (2008) 10 BOM CK 0060

Civil Procedure Code, 1908 (CPC) — Section 11Coal Mines (Nationalisation) Act, 1973 — Section 19, 19(3), 19(6), 20, 20(1)Coal Mines (Taking Over of Management) Act, 1973 — Section 6, 6(10)

High Courts06 Oct 2008

Ramdayal Gudewar Vs The Principal, Industrial Training Institute

Bombay High Court · (2009) 1 BomCR 893 : (2008) 119 FLR 876

Industrial Disputes Act, 1947 — Section 25f

High Courts06 Oct 2008

Lazarus D''Souza Vs National Small Scale Industries Co-operation Ltd. and Others

Bombay High Court · (2009) 2 BomCR 452

Goa, Daman and Diu Public Moneys (Recovery of Dues) Act, 1986 — Section 2, 3, 3(1), 3(2), 3(3)

High Courts06 Oct 2008

Vitthalrao Sadashivrao Tarale Vs Moharashtra State Electricity Board and Another

Bombay High Court · (2009) 2 BomCR 210

High Courts06 Oct 2008

Wasudeo Pralhad Phopse Vs Industrial Court, Maharashtra Bench and Others

Bombay High Court · (2009) 2 BomCR 209

High Courts06 Oct 2008

Maruti Bhagwanrao Patil Vs State of Maharashtra

Bombay High Court · (2009) 1 BomCR 875

Land Acquisition Act, 1894 — Section 18, 4, 6, 9, 9(1)