Bombay High Court Judgments

High Courts05 Sept 2008

Small Gauges Ltd. and Others Vs V.P. Ramaiah, Regional Provident Fund Commissioner

Bombay High Court · (2008) 6 ALLMR 112 : (2009) 1 BomCR 100 : (2008) 119 FLR 605 : (2009) 1 LLJ 485 : (2009) 1 MhLj 188

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 8F(3)

High Courts05 Sept 2008Dismissed

Janglu Pandurang Mali Vs Shahaji Narayanrao Mali and Another

Bombay High Court · (2009) 1 BomCR 166 : (2009) 2 MhLj 578

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 31(1), 31(3), 38Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63Maharashtra Regional and Town Planning Act, 1966 — Section 113, 40

Read judgment

High Courts05 Sept 2008Dismissed

Shri Pedro @ Peter Ferrao Vs State

Bombay High Court · (2008) 09 BOM CK 0034

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 285

Read judgment

High Courts05 Sept 2008

Seiko and Seiko Manufacturers Storage Batteries and Accessories Vs Enco Batteries

Bombay High Court · (2008) 09 BOM CK 0026

Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts04 Sept 2008Allowed

Shankargir Khemgir Gosavi and Pratapgir Keshavgir Gosavi Vs Babu Chima Bhoi

Bombay High Court · (2008) 6 ALLMR 288 : (2009) 2 BomCR 211

Read judgment

High Courts02 Sept 2008Dismissed

Arvind Mahadev Gharat Vs National Textile Corporation (South Maharashtra) Ltd. and Others

Bombay High Court · (2008) 119 FLR 910

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Item 9(IV)

Read judgment

High Courts02 Sept 2008

Noorjahan Sayed and Others Vs Rama Gauri and Others

Bombay High Court · (2009) 1 BomCR 844

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Transfer of Property Act, 1882 — Section 54

Read judgment

High Courts02 Sept 2008

Francis Castellino and Essar Shipping Limited Vs R.C. Coastal Exports Pvt. Ltd.

Bombay High Court · (2008) 6 ALLMR 120 : (2008) 5 BomCR 519 : (2008) 110 BOMLR 2863

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 54, Order 30 Rule 10Companies Act, 1956 — Section 159, 160, 161, 162, 163Contract Act, 1872 — Section 10

Read judgment

High Courts02 Sept 2008

Commissioner of Central Excise Vs Nestle India Ltd.

Bombay High Court · (2009) 234 ELT 623

Central Excise Rules, 1944 — Rule 57Q, 57T(1), 57UCentral Excises and Salt Act, 1944 — Section 11A, 35H(1)

Read judgment

High Courts02 Sept 2008Allowed

Mrs. Angela D'' Sa Vs The Deputy Director of Panchayats, The Block Development Officer and The Village Panchayat of Maina Curtorim

Bombay High Court · (2008) 6 ALLMR 324

Goa Village Panchayat Raj Act, 1994 — Section 201A, 201A(1), 201A(2), 40

Read judgment

High Courts02 Sept 2008

Bhagwat Nathu Patil Vs State of Maharashtra and Others

Bombay High Court · (2009) 1 BomCR 328

Constitution of India, 1950 — Article 299Evidence Act, 1872 — Section 115Land Acquisition Act, 1894 — Section 23, 23(1A), 23(2), 28(1A), 3

Read judgment

High Courts02 Sept 2008

Maharashtra State Road Transport Corporation, Nagpur Vs Leeladhar and another

Bombay High Court · (2009) 121 FLR 1155

Industrial Disputes Act, 1947 — Section 33C(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

Read judgment

High Courts02 Sept 2008

SICOM Ltd. Vs Parca Paper Industries Limited and Others

Bombay High Court · (2008) 6 ALLMR 7 : (2008) 5 BomCR 524 : (2008) 110 BOMLR 2849 : (2009) 1 MhLj 921

Bombay Court Fees Act, 1959 — Article 1, 7Civil Procedure Code, 1908 (CPC) — Section 2(2), 51Limitation Act, 1963 — Article 137

Read judgment

High Courts01 Sept 2008Dismissed

Employees State Insurance Corporation Vs H. Fillunger and Co. Pvt. Ltd.

Bombay High Court · (2008) 6 ALLMR 674 : (2008) 5 BomCR 513 : (2008) 119 FLR 641 : (2009) 1 LLJ 491

Civil Procedure Code, 1908 (CPC) — Section 100, 100A, 104(1), 96Companies Act, 1956 — Section 10E, 10F, 397, 398Constitution of India, 1950 — Article 236

Read judgment

High Courts01 Sept 2008Dismissed

Gunnebo India Limited formerly known as Steelage Industries Limited Vs Government Labour Officer and Secretary, The Metal (Excluding Iron and Steel) and Paper Markets and Shops Mathadi Labour Board for Greater Mumbai and The State of Maharashtra

Bombay High Court · (2009) 1 BomCR 343 : (2009) 1 LLJ 17

Constitution of India, 1950 — Article 227Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 13, 2(11), 2(12), 2(4), 2(7)

Read judgment

High Courts01 Sept 2008Allowed