High Courts30 Sept 2008
Anand Laxmi Enterprises Vs Vasant Balu Mhatre and Others
Bombay High Court · (2009) 1 CivCC 696
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,695 of 3,665
High Courts30 Sept 2008Dismissed
Sumitra Madhav State and Others Vs Nirmala Gangadhar Dande (Smt.) and Others
Bombay High Court · (2009) 2 BomCR 390
Maharashtra Rent Control Act, 1999 — Section 15(1), 34
High Courts29 Sept 2008Dismissed
M/s. Tarcar Real Estate Pvt. Ltd. Vs Recovery/Sale Officer, Central Registrar of Co-operative Societies, Court No. 1, C/o. The Mapusa Urban Co-op. Bank of Goa Ltd., "Nandadeep", Mapusa, Goa and Others
Bombay High Court · (2008) 09 BOM CK 0166
High Courts29 Sept 2008Allowed
United India Insurance Co. Ltd. Vs Zaverben Harilal and Others
Bombay High Court · (2009) ACJ 1399
Evidence Act, 1872 — Section 114
High Courts29 Sept 2008Dismissed
Hendrik R. Ribbius, Presently in Judicial Custody, Sada, Vasco, Goa Vs State of Goa
Bombay High Court · (2008) 09 BOM CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 437, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 21(c), 22(c), 24, 27(1)(b)
High Courts26 Sept 2008Dismissed
Jaiwant Bapurao Khadse Vs Secretary and Others
Bombay High Court · (2009) 3 BomCR 433
Amravati University Act, 1983 — Section 45, 47(2)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(8)Constitution of India, 1950 — Article 226, 227
High Courts26 Sept 2008
E*Trade Mauritius Limited Vs The Assistant Director of Income Tax (International Taxation) and Others
Bombay High Court · (2008) 09 BOM CK 0093
High Courts26 Sept 2008Dismissed
Dinesh Sarda Vs State of Maharashtra
Bombay High Court · (2008) 110 BOMLR 3188 : (2009) CriLJ 1007
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 102, 154, 154(1), 155, 155(2)Essential Commodities Act, 1955 — Section 10A, 10AA, 3, 7
High Courts26 Sept 2008Allowed
Stellar Industries Vs International Combustion (India) Ltd.
Bombay High Court · (2008) 110 BOMLR 3380
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151
High Courts25 Sept 2008
Asit C Mehta Investment Intermediates Ltd. Vs Central Depository Services (India) Ltd.
Bombay High Court · (2009) 1 BomCR 835
Arbitration and Conciliation Act, 1996 — Section 11
High Courts25 Sept 2008Dismissed
Amrita Ravinda Nagmoti Vs Directorate of Medical Education and Research, The State of Maharashtra and Divisional Caste Scrutiny Committee, Nashik Division
Bombay High Court · (2009) 1 BomCR 159
Constitution of India, 1950 — Article 226
High Courts25 Sept 2008
Basavaraj @ Basavannappa Parmeshwar Bangargir Vs The State of Maharashtra
Bombay High Court · (2009) CriLJ 2088
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 302, 34, 376
High Courts25 Sept 2008
Rafael Palafox Garcia Vs The Union of India (UOI) and Another
Bombay High Court · (2008) 110 BOMLR 3392 : (2009) CriLJ 446
Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 167(2), 173, 173(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 2, 20, 22, 24
High Courts25 Sept 2008Dismissed
Nicholas Piramal India Limited and Others Vs Nicholas Employees Union Nicholas Employees Union Vs Nicholas Piramal India Limited and Others
Bombay High Court · (2008) 5 ALLMR 62 : (2009) 2 BomCR 385 : (2008) 119 FLR 918 : (2009) 1 LLJ 649
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 26, 27, 28, 30(2)
High Courts25 Sept 2008
Chairman, Shri Maharani Radhabai Vidyarthi Vasathigraha and Another Vs Mahadev Murlidhar Ganbawale and Another
Bombay High Court · (2009) 2 BomCR 291
Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(3), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26, 28, 36, 37
High Courts25 Sept 2008
The State of Maharashtra Vs Sahadu Aba Shete and Others
Bombay High Court · (2008) 09 BOM CK 0029
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 33, Order 6 Rule 17Land Acquisition Act, 1894 — Section 10, 11, 12(2), 18, 18(2)
High Courts25 Sept 2008
Ambadas Khanderao Hagvane and Others Vs Shaikh Razaq Shaikh Yakub and Others
Bombay High Court · (2009) 1 BomCR 194 : (2009) 1 CivCC 553
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63Limitation Act, 1963 — Article 54Urban Land (Ceiling and Regulation) Act, 1976 — Section 26
High Courts24 Sept 2008
Kashim Faridsaheb and Ramkrishna Laxmanrao Ambure Vs Naseer Mohammad @ Ahmed Chaudhari (since deceased, through L.Rs. Abdul Reheman Naseer and Others), Bhimashankar Shivmurtiappa Utge and State of Maharashtra
Bombay High Court · (2009) 2 BomCR 361 : (2008) 110 BOMLR 3609 : (2009) 2 MhLj 734
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 43 Rule 1, 100, 79
High Courts24 Sept 2008Allowed
Shivkumar Maruti Umardand Vs State of Maharashtra
Bombay High Court · (2009) 3 ALT(Cri) 15 : (2009) CriLJ 2549
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 10, 106, 11, 12, 13Penal Code, 1860 (IPC) — Section 302, 307, 323, 34, 498A
High Courts24 Sept 2008
Sau. Parwatabai Yadav [in Jail] Vs The State of Maharashtra
Bombay High Court · (2008) 110 BOMLR 3369
Criminal Procedure Code, 1973 (CrPC) — Section 311Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42(1), 42(2), 50, 52