High Courts19 Aug 2008Dismissed
Shrikrishna Bahirath and Another Vs Angad Bahirath and Others
Bombay High Court · (2009) 2 CivCC 760
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,707 of 3,665
High Courts19 Aug 2008
Smt. Zeitumbi Habib Mohamad Vs Shri Thomas Roberto Gomes
Bombay High Court · (2008) 08 BOM CK 0010
Constitution of India, 1950 — Article 226, 227
High Courts18 Aug 2008
Suhas Bhand Vs State of Maharashtra and Another
Bombay High Court · (2010) 1 BC 207
Companies Act, 1956 — Section 130Contract Act, 1872 — Section 70Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts14 Aug 2008Dismissed
Narayandas Sarda and Others Vs State of Maharashtra and Another
Bombay High Court · (2008) 08 BOM CK 0178
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 406, 420, 468, 506B
High Courts14 Aug 2008
Mukund Ramchandra Kolapkar Vs Kisan Tryambak Gaikwad and Another
Bombay High Court · (2009) 1 BomCR 709
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 6 Rule 1, Order 6 Rule 2, 100
High Courts14 Aug 2008Dismissed
Ashok Sharma and Associates Pvt. Ltd. and Another Vs Sr. Divisional Commercial Manager and Others
Bombay High Court · (2009) 1 BomCR 603
Constitution of India, 1950 — Article 14, 226
High Courts14 Aug 2008Dismissed
Shri Armando Pereira and Another Vs Shri Jose Sebastiao Pereira and Others
Bombay High Court · (2008) 08 BOM CK 0168
High Courts14 Aug 2008Allowed
Dr. A.J. Varghese, Lecturer in English, Government Polytechnic Vs The Director of Technical Education, Directorate of Technical Education, State of Goa and The Goa Public Service Commission
Bombay High Court · (2008) 08 BOM CK 0167
Constitution of India, 1950 — Article 14, 16, 226
High Courts14 Aug 2008
"Savera", Smt. Tara Kerkar, Municipal Council, Shri Chirstopher Braganza and Smt. Severina Correia, President Baina Residents Association Vs State of Goa and Others
Bombay High Court · (2008) 08 BOM CK 0165
Civil Procedure Code, 1908 (CPC) — Section 114
High Courts14 Aug 2008
Shri Mohan Mate Vs Principal Secretary, Urban Development Department, Government of Maharashtra, The Collector and Competent Authority under the Provisions of Urban Land (Ceiling and Regulation) Act, 1976
Bombay High Court · (2008) 6 ALLMR 41 : (2009) 1 BomCR 275 : (2008) 110 BOMLR 2696
Constitution of India, 1950 — Article 14, 249, 250, 52(1)General Clauses Act, 1897 — Section 21Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 20, 20(1), 20(2), 21
High Courts14 Aug 2008
Mercantile Finance House Private Limited Vs Mr. Alfred M. Cotta, Proprietor, MAC Enterprises and State
Bombay High Court · (2008) 08 BOM CK 0123
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Aug 2008Dismissed
In Re: Arbitral Award dated 25th June, 2007 passed by the Sole Arbitrator Mr. Justice R.J. Kochar (Retd.) In Re: Section 34 of the Arbitration and Conciliation Act, 1996, Mahendra N. Thakkar
Bombay High Court · (2008) 6 BomCR 775
Arbitration and Conciliation Act, 1996 — Section 11, 34, 9Partnership Act, 1932 — Section 32(2), 32(3), 32(4), 33
High Courts14 Aug 2008Allowed
Dr. A.J. Varghese, Lecturer in English, Government Polytechnic Vs The Director of Technical Education, State of Goa and The Goa Public Service Commission
Bombay High Court · (2008) 08 BOM CK 0050
Constitution of India, 1950 — Article 14, 16, 226
High Courts14 Aug 2008
Shri Naresh Keshaorao Walke, Services as a Librarian, Hon''ble Judge'' Library, High Court of Bombay at Goa, through power of attorney Miss Vilasini Nagvekar Vs State of Maharashtra, The State of Goa, The Registrar General, High Court, Appellate Side and The Registrar, High Court of Bombay at Goa
Bombay High Court · (2008) 08 BOM CK 0046
High Courts14 Aug 2008Allowed
Motilal Prabhulalji Vyas Vs Jayantilal Tulsidas Thanawala
Bombay High Court · (2008) 6 BomCR 765
Bombay Money Lenders Act, 1946 — Section 10, 2(2), 2(9)Limitation Act, 1963 — Section 18, 19Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Aug 2008Dismissed
Nandlal Vs Principal Secretary, Maharashtra Legislative Assembly and Others
Bombay High Court · (2009) 2 BomCR 254
Constitution of India, 1950 — Article 208, 21Maharashtra Legislative Assembly Rules — Rule 273
High Courts14 Aug 2008
Municipal Corporation of Greater Mumbai Vs State of Maharashtra and Others
Bombay High Court · (2009) 1 BomCR 220
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 18, 23, 4, 4(1)
High Courts13 Aug 2008
Shemaroo Entertainment Pvt. Ltd. Vs Afzal Khan, proprietor of Shaboo Arts and Others
Bombay High Court · (2008) 110 BOMLR 3346
Copyright Act, 1957 — Section 18, 18(1), 19High Court (Original Side) Rules — Rule 147
High Courts13 Aug 2008Allowed
Miss Smita Halarnkare through her mother Mrs. Gokula Fadte Vs Mr. Mahendra Halarnkar
Bombay High Court · (2008) 110 BOMLR 2797 : (2009) 1 RCR(Civil) 84 : (2009) 1 RCR(Criminal) 108
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488Penal Code, 1860 (IPC) — Section 417, 494
High Courts13 Aug 2008Dismissed
Oil and Natural Gas Corpn. Ltd. Vs Jindal Drilling and Industries Ltd.
Bombay High Court · (2008) 6 BomCR 546
Arbitration and Conciliation Act, 1996 — Section 34, 36, 37(1), 85Bombay Court Fees Act, 1959 — Article 1, 13, 3Bombay General Clauses Act, 1904 — Section 8, 8(1), 9