High Courts18 Sept 2008
Ravindra Mundhada Vs The State of Maharashtra
Bombay High Court · (2008) 09 BOM CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 173, 250, 482Penal Code, 1860 (IPC) — Section 405, 406, 420, 465, 468
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,698 of 3,665
High Courts17 Sept 2008
Bank of India Vs Shri Ramchandra Shamba Amonkar
Bombay High Court · (2008) 09 BOM CK 0164
High Courts17 Sept 2008Dismissed
Mr. Anthony Fialho Vs Mr. Mukund Sukdo Naik Shirodkar and Others
Bombay High Court · (2008) 09 BOM CK 0163
High Courts17 Sept 2008
Shri Venctexa X. Sinai Suctancar Vs The Collector and Others
Bombay High Court · (2008) 09 BOM CK 0124
High Courts16 Sept 2008Dismissed
Western India Shipyard Ltd. Vs Ganesh Benzoplast Ltd. and Others
Bombay High Court · (2008) 09 BOM CK 0165
Criminal Procedure Code, 1973 (CrPC) — Section 142, 313, 319, 319(1)Evidence Act, 1872 — Section 132Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b), 141, 142
High Courts16 Sept 2008Dismissed
Harshawadan Bandivadekar Vs Taramati Harishchandra Ghanekar and Others
Bombay High Court · (2009) 1 BomCR 170
Allahabad High Court Rules, 1952 — Rule 5Arbitration and Conciliation Act, 1996 — Section 34, 43Constitution of India, 1950 — Article 129, 215
High Courts16 Sept 2008
The State of Maharashtra Vs Bhausaheb Ekanth Pawar, Uttam Ajbe and Kusum Pathade
Bombay High Court · (2008) 110 BOMLR 3159
Criminal Procedure Code, 1973 (CrPC) — Section 386Evidence Act, 1872 — Section 106, 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts16 Sept 2008Dismissed
Ranba (Deceased) (Ahilyabai Kandharkar and Others) Vs The State of Maharashtra and Pandu
Bombay High Court · (2008) 6 ALLMR 767 : (2009) 1 BomCR 147 : (2009) 2 MhLj 279
Land Acquisition Act, 1894 — Section 12(2), 30, 4
High Courts16 Sept 2008Dismissed
Abhijit Bhikaseth Auti Vs State of Maharashtra and Another
Bombay High Court · (2009) CriLJ 889
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Companies Act, 1913 — Section 202Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2), 128
High Courts16 Sept 2008
Novodaya Co-operative Housing Society Ltd. Vs State of Goa and Others
Bombay High Court · (2009) 1 BomCR 228 : (2008) 110 BOMLR 3120
Constitution of India, 1950 — Article 14, 21, 226, 39Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 115
High Courts16 Sept 2008
Waheed Akhtar Ansari Vs The President, Khairul Islam Higher Education Society''s Maharashtra College of Arts and Commerce and Others
Bombay High Court · (2009) 1 BomCR 84
Constitution of India, 1950 — Article 226
High Courts16 Sept 2008Dismissed
Sagjanbai Bhagwat Kshirsagar and Radhabai Madhukar Kshirsagar Vs The State of Maharashtra
Bombay High Court · (2008) 09 BOM CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34, 504
High Courts16 Sept 2008Dismissed
Vijay Khanna and Another Vs Official Assignee of Bombay and Another
Bombay High Court · (2009) 2 BomCR 397
Negotiable Instruments Act, 1881 (NI) — Section 80Presidency Towns Insolvency Rules — Rule 23(2)
High Courts16 Sept 2008
Britannia Industries Ltd. Vs Maharashtra General Kamgar Union and Another
Bombay High Court · (2008) 1 ALLMR 126 : (2009) 122 FLR 800 : (2009) 2 LLJ 555
Industrial Disputes Act, 1947 — Section 17B, 25O(6)
High Courts16 Sept 2008Dismissed
Shri Jitendra Haldankar Vs Shri Girish Mahale and Anr
Bombay High Court · (2008) 09 BOM CK 0027
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts16 Sept 2008
Navnath Kanha Naik and Others Vs United Breweries Ltd. and Another
Bombay High Court · (2008) 119 FLR 890 : (2009) 2 LLJ 558
Constitution of India, 1950 — Article 19(1), 19(6), 226, 32Industrial Disputes Act, 1947 — Section 11, 18(1), 2, 25N, 25O
High Courts16 Sept 2008Allowed
Ashta Lokmanya Nagri Sahakari Patsanstha Moryadit Vs Shankar Bapu Nambalkar and Others
Bombay High Court · (2009) 2 BomCR 287
Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 101, 154, 154(2), 91
High Courts15 Sept 2008
ICICI Bank Ltd. Vs Sundaram Multi Pap Ltd.
Bombay High Court · (2010) 153 CompCas 424
High Courts15 Sept 2008
In Re: Mr. B. S. Brar, Director General of Police, State of Goa, Panaji, Goa In Re: Mr. Bosco George, Superintendent of Police (North) Panaji, Goa
Bombay High Court · (2008) 09 BOM CK 0137
High Courts15 Sept 2008Dismissed
State of Goa Vs Mario Manuel Coutinho and Others
Bombay High Court · (2008) 09 BOM CK 0095
Penal Code, 1860 (IPC) — Section 323, 34, 426, 504