High Courts22 Jul 2008
Shri Sonu Vithoba and Another Vs Shri Bisso Oddo Velip and Others
Bombay High Court · (2008) 07 BOM CK 0022
Evidence Act, 1872 — Section 134, 135, 136, 137, 138
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,714 of 3,665
High Courts22 Jul 2008
Janhit Manch, Bhagvanji Raiyani and Gaurang Vora Vs The State of Maharashtra and Others
Bombay High Court · (2008) 5 ALLMR 299 : (2009) 1 RCR(Civil) 774
Constitution of India, 1950 — Article 48A, 51AEnvironment (Protection) Act, 1986 — Section 15Water (Prevention and Control of Pollution) Act, 1974 — Section 2
High Courts21 Jul 2008Allowed
Shri Denis Lopes and Another Vs Fabrico of Church of the Church of St. Andrews
Bombay High Court · (2008) 07 BOM CK 0162
High Courts21 Jul 2008Allowed
Public Information Officer and Another Vs Gajanan Haldankar and Another
Bombay High Court · (2008) 07 BOM CK 0161
Constitution of India, 1950 — Article 226, 227
High Courts21 Jul 2008Allowed
Shri Shyamsundar Babu Naik Dessai Vs Shri Baban Anant Naik and State
Bombay High Court · (2008) 110 BOMLR 2524 : (2009) 1 MhLj 157
Contract Act, 1872 — Section 25, 25(3)Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 30, 5, 6
High Courts21 Jul 2008
Premanand Rama Naik Vs Pandurang G. Gaunekar
Bombay High Court · (2008) 07 BOM CK 0021
Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 10
High Courts21 Jul 2008
Smt. Savitri Timappa Naik Rep.By Her Son Mr. Naguesh Timappa Naik Vs Shri Kestur Siddalingappa and 3 Others
Bombay High Court · (2008) 07 BOM CK 0012
Constitution of India, 1950 — Article 226, 227
High Courts21 Jul 2008Allowed
Mr. Kashinath @ Vikrant S. Pangam Vs The Chief Officer Sanquelim Municipal Council and Another
Bombay High Court · (2008) 07 BOM CK 0007
High Courts18 Jul 2008
Principal, Vidarbha Ayurved Mahavidyalaya and Hospital and Another Vs Kausalyabai Raghuwanshi and Another
Bombay High Court · (2008) 6 ALLMR 848 : (2008) 119 FLR 651 : (2009) 1 LLJ 361 : (2008) 5 MhLj 850
Payment of Gratuity Act, 1972 — Section 7, 7(2), 7(3), 7(3A), 7(7)
High Courts18 Jul 2008Dismissed
Shri Dinesh Kantilal Panchal, Shri Satish V. Naik, Shri Jaikishan J. Mistry and Shri Suresh R. Padwal Vs State of Maharashtra and Others
Bombay High Court · (2008) 6 ALLMR 703 : (2008) 5 BomCR 668 : (2008) 110 BOMLR 2560 : (2008) 6 MhLj 819
Constitution of India, 1950 — Article 19(1), 226, 300A, 38, 46Maharashtra Co-operative Societies Act, 1960 — Section 13(10), 13(8), 13(9), 130(2), 29
High Courts18 Jul 2008Allowed
Jyoti and Rajesh Rathod Vs The State of Maharashtra and Others
Bombay High Court · (2008) 5 BomCR 674 : (2008) 6 MhLj 650
Bombay Village Panchayats Act, 1958 — Section 10(2), 3(3)
High Courts18 Jul 2008Dismissed
Prabhakar Vs State of Maharashtra
Bombay High Court · (2008) 2 DMC 493
Criminal Procedure Code, 1973 (CrPC) — Section 294, 313, 374Penal Code, 1860 (IPC) — Section 302, 506
High Courts18 Jul 2008Dismissed
Rajesh Bahvantrao Deshmukh and Others Vs Solapur Municipal Corpn. and Another
Bombay High Court · (2008) 5 BomCR 660
Bombay Provincial Municipal Corporations Act, 1949 — Section 2(5)
High Courts17 Jul 2008
Suhash Kolapkar Vs The Assistant Collector and The Chief Officer, Rahuri Municipal Council
Bombay High Court · (2008) 110 BOMLR 2491 : (2009) 2 MhLj 50
Bombay Government Premises (Eviction) Act, 1955 — Section 4, 5Bombay Government Premises (Eviction) Rules, 1960 — Rule 3Constitution of India, 1950 — Article 12, 14
High Courts17 Jul 2008Dismissed
Shri Laxman Mahadu Nigrose Vs The Special Land Acquisition Officer The State of Maharashtra (At the Instance of the Special Land Acquisition Officer, Minor Irrigation) Vs Shri Laxman Mahadu Nigrose
Bombay High Court · (2009) 2 BomCR 450 : (2008) 6 MhLj 629
Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 23(2), 23(3)
High Courts17 Jul 2008
Zitru Lahanuji Lonare Vs Rajesh Trimbakrao Deshmukh and Others
Bombay High Court · (2008) 6 ALLMR 229 : (2008) 6 MhLj 348
Bombay Public Trusts Act, 1950 — Section 2(18), 2(8), 41B, 41D, 41D(1)General Clauses Act, 1897 — Section 16
High Courts17 Jul 2008Dismissed
Ankush R. Naik Vs Sujata Sanzgiry and Mr. Shaikh Akbar Ali
Bombay High Court · (2008) 5 ALLMR 198 : (2008) 110 BOMLR 2154 : (2008) 5 MhLj 876
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 11Constitution of India, 1950 — Article 227
High Courts17 Jul 2008
M/s Babu Sitaram Naik, Quepem, Goa Vs John Fernandes and Others
Bombay High Court · (2008) 07 BOM CK 0014
High Courts16 Jul 2008Dismissed
Jose Santan Lobo (since Deceased) Represented By his Legal Representatives, Kum. Maria Lobo, Smt. Bertha Silveira and Shri Johny Silveira Vs Mr. Domnic George Lobo, (Since Deceased) Represented By His Legal Representatives, Mr. Francis Lobo and Others
Bombay High Court · (2008) 07 BOM CK 0158
High Courts16 Jul 2008Allowed
Tata Power Company Limited Vs Regional Provident Fund Commissioner and Others
Bombay High Court · (2008) 119 FLR 143 : (2008) 3 LLJ 992 : (2008) 6 MhLj 258
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 6, 7AMinimum Wages Act, 1948 — Section 3, 4, 4(1)