High Courts26 Aug 2008Dismissed
Smt. Varsha Vs The State of Maharashtra Namdeo Kawale (In Jail)
Bombay High Court · (2008) 08 BOM CK 0153
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 109, 120B, 201, 302, 34
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Bombay High Court judgments
73,289 judgments · page 1,705 of 3,665
High Courts26 Aug 2008
Sonali Govind Badhe Vs The State of Maharashtra and The Registrar, North Maharashtra University
Bombay High Court · (2008) 08 BOM CK 0076
North Maharashtra University Ordinance — Ordinance 1, Ordinance 137, Ordinance 2, Ordinance 3, Ordinance 4
High Courts26 Aug 2008Dismissed
Rajesh Sainani Vs Mrs. Bhavna Sainani
Bombay High Court · (2008) 6 ALLMR 131 : (2009) 1 CivCC 199 : (2008) 6 MhLj 853
Constitution of India, 1950 — Article 142, 226, 227Hindu Marriage Act, 1955 — Section 13B, 13B(1), 13B(2), 23(1), 9Penal Code, 1860 (IPC) — Section 498A
High Courts26 Aug 2008Dismissed
Rajkumar Rampal Pandey Vs Sarita Rajkumar Pandey
Bombay High Court · (2008) 6 BomCR 831 : (2009) 1 CivCC 716 : (2010) 5 RCR(Civil) 151
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 306, 34, 498AProtection of Women From Domestic Violence Act, 2005 — Section 12(1), 18, 19, 19(1), 20
High Courts26 Aug 2008
Maharashtra State Road Transport Corporation Vs S.Y. Ubale and Others
Bombay High Court · (2009) 2 LLJ 279
High Courts26 Aug 2008
JIK Industries Ltd. and Another Vs Sunil Ranchorlal Bajaj and Another
Bombay High Court · (2010) 159 CompCas 485 : (2012) 2 CompLJ 67
Companies Act, 1913 — Section 153Companies Act, 1956 — Section 391, 391(1), 391(2), 391(3), 391(6)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts26 Aug 2008Dismissed
Principal, Krishi Vidyalaya Vs Dwarkabai Haribhau Hingane
Bombay High Court · (2008) 119 FLR 608 : (2009) 1 LLJ 488 : (2008) 6 MhLj 576
Bombay Shops and Establishments Act, 1948 — Section 2(8)Payment of Gratuity Act, 1972 — Section 1(3), 5
High Courts26 Aug 2008Dismissed
Shri Abbas Baig Vs State of Goa and Another
Bombay High Court · (2008) 08 BOM CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 127, 362, 378, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Aug 2008
Allabux Abdul Pirjade and Another Vs Jyoti Mohan Gohil and Another
Bombay High Court · (2009) ACJ 2803
Motor Vehicles Act, 1988 — Section 163A, 164, 165, 166
High Courts25 Aug 2008Allowed
Voltas Limited Vs Umed Singh Bajetha and Another
Bombay High Court · (2008) 119 FLR 532 : (2009) 1 LLJ 576
Bombay Shops and Establishments Act, 1948 — Section 38BMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts25 Aug 2008
Ambika Prasad Vs Union of India (UOI) and Others
Bombay High Court · (2008) 6 ALLMR 691 : (2009) 1 LLJ 279 : (2009) 1 MhLj 363
High Courts25 Aug 2008Allowed
Kondabai Bhaskar Sour and Others Vs Additional Commissioner, Amravati Division and Others
Bombay High Court · (2008) 6 ALLMR 39 : (2008) 6 MhLj 407
High Courts25 Aug 2008
Shri Francisco D. Luis Vs The Director, Board of Secondary and Higher Secondary Education and The State of Maharashtra
Bombay High Court · (2008) 5 BomCR 569 : (2008) 110 BOMLR 2892
Constitution of India, 1950 — Article 14, 15, 16
High Courts22 Aug 2008
Mrs. Rabiam Bi and Another Vs Mr. Ramaswamy S. L. Naik
Bombay High Court · (2008) 08 BOM CK 0180
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151, 94
High Courts22 Aug 2008
The Dadasaheb Rawal Co-op. Bank of Dondaicha Ltd. Vs Ramesh Jain, Smt. Sushila Jain and The State of Maharashtra
Bombay High Court · (2009) 2 ALD(Cri) 3 : (2008) 110 BOMLR 3038 : (2009) 2 CivCC 368 : (2009) CriLJ 67 : (2009) 2 MhLj 558 : (2009) 5 RCR(Criminal) 282
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts22 Aug 2008
Commissioner of Income Tax Vs Maina Ore Transport Pvt. Ltd.
Bombay High Court · (2008) 6 BomCR 52 : (2008) 218 CTR 653 : (2010) 324 ITR 100 : (2008) 175 TAXMAN 494
Income Tax Act, 1961 — Section 17, 256(1), 34, 36(1), 37
High Courts22 Aug 2008
Mahatma Gandhi Missions Institute Vs The State of Maharashtra and Dr. Babasaheb Ambedkar Marathwada University Bhartiya Gramin Punarrachana Sanstha Vs The State of Maharashtra and The Joint Director of Technical Education, Government Technical Institute Vishwabharati Academy''s College of Engineering and Vishwabharati Academy''s Vs The State of Maharashtra and University of Pune Shri Sai Samajik Vikas Sanstha, "Swam" Vs The Union of India (UOI), All India Council For Technical Education, The Director of Technical Education and The Joint Director, Divisional Officer, Technical Education Department Mr. Kale Deoraj Premkumar and Others Vs The Union of India (UOI) and Others
Bombay High Court · (2008) 5 ALLMR 878 : (2008) 5 BomCR 545 : (2008) 5 MhLj 913 : (2009) 1 SLR 256
All India Council for Technical Education Act, 1987 — Section 10KConstitution of India, 1950 — Article 226National Council for Teacher Education Act, 1993 — Section 14
High Courts22 Aug 2008Dismissed
Vinod R. Kholkar and Another Vs State of Goa and Another
Bombay High Court · (2008) 6 MhLj 584
Constitution of India, 1950 — Article 226, 227Goa Village Panchayat Raj Act, 1994 — Section 66(5)
High Courts22 Aug 2008
Akola Zilla Parishad Primary Teachers'' Co-operative Credit Society Ltd. Vs State of Maharashtra and Another
Bombay High Court · (2008) 6 ALLMR 141 : (2008) 6 MhLj 580
High Courts22 Aug 2008Allowed
Smt. Prakashkumari Vs Commissioner of Income Tax
Bombay High Court · (2008) 219 CTR 569 : (2010) 326 ITR 82 : (2009) 177 TAXMAN 350
Income Tax Act, 1961 — Section 139, 139(2), 139(8), 148, 217