CourtKutchehry.com
HomeJudgmentsCourtKutchehry AIBlogPricing
Courts/Bombay High Court

COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,712 of 3,665

By year

  • 2026
  • 2025
  • 2024
  • 2023
  • 2022
  • 2021
  • 2020
  • 2019
  • 2018
  • 2017
  • 2016
  • 2015
  • 2014
  • 2013
  • 2012
  • 2011
  • 2010
  • 2009
  • 2008
  • 2007
  • 2006
  • 2005
  • 2004
  • 2003
  • 2002
  • 2001
  • 2000
  • 1999
  • 1998
  • 1997
  • 1996
  • 1995
  • 1994
  • 1993
  • 1992
  • 1991
  • 1990
  • 1989
  • 1988
  • 1987
  • 1986
  • 1985
  • 1984
  • 1983
  • 1982
  • 1981
  • 1980
  • 1979
  • 1978
  • 1977
  • 1976
  • 1975
  • 1974
  • 1973
  • 1972
  • 1971
  • 1970
  • 1969
  • 1968
  • 1967
  • 1966
  • 1965
  • 1964
  • 1963
  • 1962
  • 1961
  • 1960
  • 1959
  • 1958
  • 1957
  • 1956
  • 1955
  • 1954
  • 1953
  • 1952
  • 1951
  • 1950
  • 1949
  • 1948
  • 1947
  • 1946
  • 1945
  • 1944
  • 1943
  • 1942
  • 1941
  • 1940
  • 1939
  • 1938
  • 1937
  • 1936
  • 1935
  • 1934
  • 1933
  • 1932
  • 1931
  • 1930
  • 1929
  • 1928
  • 1927
  • 1926
  • 1925
  • 1924
  • 1923
  • 1922
  • 1921
  • 1920
  • 1919
  • 1918
  • 1917
  • 1916
  • 1915
  • 1914
  • 1913
  • 1912
  • 1911
  • 1910
  • 1909
  • 1908
  • 1907
  • 1906
  • 1905
  • 1904
  • 1903
  • 1902
  • 1901
High Courts31 Jul 2008

Avinash Laxman Kandalgaonkar Vs Municipal Corporation of Greater Mumbai, The Commissioner, Municipal Corporation of Greater Mumbai and State of Maharashtra

Bombay High Court · (2008) 6 ALLMR 89

Constitution of India, 1950 — Article 226
Read judgment
High Courts31 Jul 2008Dismissed

Madhu V. Holamagi Vs Union of India (UOI) and The U.S.A.

Bombay High Court · (2008) 6 ALLMR 94 : (2009) 1 BomCR 722 : (2008) 110 BOMLR 2471 : (2009) 1 MhLj 215

Constitution of India, 1950 — Article 226
Read judgment
High Courts31 Jul 2008Dismissed

Parle Products Limited Vs The Deputy Commissioner of Income Tax, Special Range 5 and The Commissioner of Income Tax

Bombay High Court · (2008) 07 BOM CK 0069

Income Tax Act, 1961 — Section 260A(1), 32AB, 32AB(1), 80HHC
Read judgment
High Courts31 Jul 2008

Lokhandwala Infrastructure Pvt. Ltd. (previous known as Lokhandwala Builders) Vs Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2008) 5 ALLMR 743

Development Control Regulations for Greater Bombay, 1991 — Regulation 33(7), 33(9)Maharashtra Housing and Area Development Act, 1976 — Section 103B, 95A
Read judgment
High Courts31 Jul 2008Allowed

Jitendra Deotare and Others Vs State of Maharashtra

Bombay High Court · (2008) 6 MhLj 699

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2)General Clauses Act, 1897 — Section 10
Read judgment
High Courts31 Jul 2008Allowed

State of Maharashtra and Another Vs Pandurang Sitaram Jadhav

Bombay High Court · (2008) 5 ALLMR 497 : (2008) 119 FLR 224 : (2008) 3 LLJ 964

Constitution of India, 1950 — Article 12, 14, 16, 226, 309
Read judgment
High Courts30 Jul 2008Allowed

National Aviation Company of India Ltd. Vs Amit Kumar

Bombay High Court · (2008) 5 ALLMR 521 : (2008) 119 FLR 235 : (2008) 3 LLJ 925

Industrial Disputes Act, 1947 — Section 17B, 2, 33(2)
Read judgment
High Courts30 Jul 2008

Karwa Commercial Pvt. Ltd. Vs Baburao K. Malgaonkar and Another

Bombay High Court · (2008) 119 FLR 140

Industrial Disputes Act, 1947 — Section 2
Read judgment
High Courts30 Jul 2008

Retailers Association of India and Others Vs Union of India (UOI) and Others

Bombay High Court · (2008) 07 BOM CK 0015

Finance Act, 1994 — Section 65(105), 65(90), 66
Read judgment
High Courts29 Jul 2008Dismissed

Manoj B. Joshi Vs 8th Income Tax Officer

Bombay High Court · (2009) 224 CTR 481 : (2009) 179 TAXMAN 30

Income Tax Act, 1961 — Section 14, 2(14), 2(24), 56, 56(1)
Read judgment
High Courts29 Jul 2008

Shri Abdul Rehman Abdul Wahid Siddiqui @ Rehman Kashmiri Vs Shri D.N. Jadhav, Commissioner of Police, The State of Maharashtra and Special Advisory Board

Bombay High Court · (2008) 110 BOMLR 2604

Arms Act, 1959 — Section 25, 27, 3Bombay Police Act, 1951 — Section 135, 37(1)Constitution of India, 1950 — Article 22(5), 226
Read judgment
High Courts29 Jul 2008Allowed

Ashok Patil Vs The State of Maharashtra

Bombay High Court · (2008) 07 BOM CK 0066

Criminal Procedure Code, 1973 (CrPC) — Section 162, 452(5)Evidence Act, 1872 — Section 27
Read judgment
High Courts29 Jul 2008Allowed

K. Mohan and Co. International, Nashik Vs Nashik Workers Union, Nashik and another

Bombay High Court · (2009) 120 FLR 861

Industrial Disputes Act, 1947 — Section 25O
Read judgment
High Courts28 Jul 2008Allowed

Kansai Nerolac Paints Limited Vs Paints Employees Union

Bombay High Court · (2008) 5 ALLMR 531 : (2008) 119 FLR 137 : (2009) 1 LLJ 76 : (2009) 2 MhLj 213

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25(5), 25(N), 25FFA, 25N(6), 25O
Read judgment
High Courts28 Jul 2008Allowed

Novita Tukaramji Mangle Vs Saibaba Shikshan Prasarak Mandal and Others

Bombay High Court · (2008) 6 ALLMR 183 : (2008) 5 MhLj 618

Read judgment
High Courts25 Jul 2008Allowed

Voltas Ltd. and Another Vs Additional Collector and Competent Authority and Others

Bombay High Court · (2008) 5 BomCR 746

Cantonments Act, 1924 — Section 3Constitution of India, 1950 — Article 249, 250, 252, 252(1), 39Finance Act, 1950 — Section 13, 2
Read judgment
High Courts25 Jul 2008Dismissed

Anant Tukaram Nalawade Vs Sou. Latika Anant Nalawade and State of Maharashtra

Bombay High Court · (2008) 6 MhLj 465

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
Read judgment
High Courts25 Jul 2008Dismissed

Asaram Kanhaji Gaikwad Vs Kusumbai Sahebrao Jadhav

Bombay High Court · (2008) 5 ALLMR 534 : (2009) 1 BomCR 423 : (2009) 1 CivCC 144 : (2008) 6 MhLj 534

Penal Code, 1860 (IPC) — Section 509
Read judgment
High Courts25 Jul 2008Allowed

G. Pratibha Raghuram and S.K. Alwar Vs The Union of India (UOI) and Others

Bombay High Court · (2008) 5 ALLMR 335 : (2009) 1 BomCR 210 : (2008) 110 BOMLR 2571 : (2008) 5 MhLj 764

Navy Act, 1957 — Section 183, 49, 49(1), 49(2), 51
Read judgment
High Courts25 Jul 2008Allowed

Sau Mandakini Pagire Vs Bhausaheb Genu Pagire and The State of Maharashtra

Bombay High Court · (2008) 110 BOMLR 2581 : (2009) 1 CivCC 726 : (2009) CriLJ 70 : (2008) 6 MhLj 468 : (2009) 5 RCR(Civil) 278 : (2009) 1 RCR(Civil) 799

Criminal Procedure Code, 1973 (CrPC) — Section 125, 362
Read judgment
Previous1…1,7101,7111,7121,7131,714…3,665Next

© 2026 CourtKutchehry.com · India’s Intelligent Legal Research Platform

HomeCourtKutchehry AIPrivacy PolicyRefund PolicyTerms and Conditions