High Courts25 Jul 2008Allowed
Syed Younus Vs Jabeen and Others
Bombay High Court · (2009) 5 RCR(Criminal) 251
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,713 of 3,665
High Courts24 Jul 2008Dismissed
Shri Sant Sawtamali Shikshan Prasarak Mandal Vs State of Maharashtra and Others
Bombay High Court · (2009) 120 FLR 520 : (2008) 6 MhLj 529
Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 7, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 40, 40(1), 48(3)
High Courts24 Jul 2008Allowed
Govind Vishwanath Bansode and Radhabai Kshirsagar Vs Manika Gangaram Bansode, Bhujanga Gangaram Bansode, Shankar Gangaram Bansode and Madhav Gangaram Patve
Bombay High Court · (2008) 5 ALLMR 555 : (2009) 1 BomCR 617 : (2008) 110 BOMLR 2666 : (2009) 1 CivCC 58 : (2008) 6 MhLj 715
Limitation Act, 1963 — Article 110
High Courts24 Jul 2008
Baldev Baliram Lonari, Baliram Puna Lonari, Vinayak @ Vinod Baliram Lonari and Sojabai Baliram Lonari Vs The State of Maharashtra
Bombay High Court · (2008) 07 BOM CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 300
High Courts24 Jul 2008
United India Insurance Co. Ltd. Vs Rehana Begum and Others
Bombay High Court · (2009) ACJ 2580
Motor Vehicles Act, 1988 — Section 149(2), 163A, 166, 170
High Courts23 Jul 2008Dismissed
Joao Antonio D''Silva, Through His Attorney Antonio Dias, Smt. Alleluia Rosa D''Silva (now deceased) through her legal representative, (Tony D''Silva P.O. Box 143, Elderen, Kenya, East Africa) Vs Clara Amelia Nunes e Fernandes (deceased), (Mr. Mozart Sebastian Fernandes, Mrs. Anne Fernandes, Miss Nancy Leopoldina Fernandes) and Mr. Jerome Minguel Fernandes
Bombay High Court · (2008) 07 BOM CK 0159
Limitation Act, 1963 — Section 3
High Courts23 Jul 2008Allowed
Twenty First Century Printers Ltd. Vs K.P. Abraham and Another
Bombay High Court · (2008) 119 FLR 883 : (2009) 2 LLJ 378
Industrial Disputes Act, 1947 — Section 2
High Courts23 Jul 2008Dismissed
Shri Yeshwant Keshav Vaigankar; and His wife and Mrs. Yoshovita Yeshwant Vaigankar Vs Shri Ramesh Keshav Vaigankar and Others
Bombay High Court · (2008) 07 BOM CK 0123
High Courts23 Jul 2008Dismissed
Prabhakar Dalal Vs The State of Maharashtra
Bombay High Court · (2008) 5 ALLMR 306 : (2009) 1 BomCR 413 : (2008) 110 BOMLR 2465 : (2009) 2 SLR 660
Constitution of India, 1950 — Article 309Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 10Maharashtra Civil Services (Pension) Rules, 1982 — Rule 129A, 129A(1), 130, 130(1)
High Courts23 Jul 2008
Dilip Kolte and Others Vs Dattatraya Peche and Others
Bombay High Court · (2008) 6 ALLMR 261 : (2008) 6 MhLj 150
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8A, Order 41 Rule 31, 103
High Courts23 Jul 2008
Allan John Waters and Duncan Alexander Grant Vs State of Maharashtra and Maharukh Adenwalla The State of Maharashtra Vs William Michael D''souza, Allan John Waters and Duncan Alexander Grant William Michael D''souza Vs State of Maharashtra
Bombay High Court · (2008) 07 BOM CK 0095
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Divorce Act, 1869 — Section 10Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23, 25
High Courts22 Jul 2008
Agarwal Traders and Another Vs Ankush M. Bhabal and Others
Bombay High Court · (2008) 3 LLJ 928 : (2009) 1 MhLj 425
Industrial Disputes Act, 1947 — Section 25(O), 25F, 25FF, 25FFA, 25FFA(1)
High Courts22 Jul 2008Allowed
Shri Shantaram Guno Priolkar and Another Vs Smt. Ethelvina Caldeira (dec.) by her LR''s (a) Mr. Edward Perpetua John Caldeira and Another
Bombay High Court · (2008) 07 BOM CK 0140
High Courts22 Jul 2008
EDC Limited Vs Fr. Mathias B. D''Mello and Others
Bombay High Court · (2008) 07 BOM CK 0136
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts22 Jul 2008
Gautam Chand Chopada Vs Mahendrakumar Pukhraj Kothari and Another
Bombay High Court · (2008) 07 BOM CK 0112
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts22 Jul 2008Allowed
Khairunnissa Begum Vs Aslam khan
Bombay High Court · (2008) 110 BOMLR 2500 : (2009) 5 RCR(Criminal) 218
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 5Penal Code, 1860 (IPC) — Section 498A
High Courts22 Jul 2008
M.J. International Vs Nakshatra Finlease Pvt. Ltd. and Others
Bombay High Court · (2008) 5 ALLMR 562
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts22 Jul 2008Allowed
The State of Maharashtra Vs Uttam Nandram Somwanshi
Bombay High Court · (2008) 110 BOMLR 2452
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1)(3)Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 504, 84
High Courts22 Jul 2008Allowed
Paul Dias and Sons Vs SDS Shipping Pvt. Ltd.
Bombay High Court · (2010) 2 CivCC 371 : (2009) CriLJ 3804 : (2010) 2 RCR(Civil) 257 : (2010) 2 RCR(Criminal) 207
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Jul 2008Allowed
Amit Band Vs State of Maharashtra and Another
Bombay High Court · (2009) CriLJ 887
Constitution of India, 1950 — Article 21Maharashtra Prisons (Facilities to Prisoners) Rules, 1962 — Rule 1 , 10, 11, 12, 13