High Courts02 Jul 2008
Shri Francis Xavier Lobo, Mrs. Isabel Lobo, Mr. Thomas Lobo and Mr. Pascoal Lobo Vs Augustine Pereira and Meggie Pereira
Bombay High Court · (2008) 6 BomCR 314
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,719 of 3,665
High Courts02 Jul 2008Dismissed
Annaji Raut Shikshan Sanstha and Another Vs Secretary, Department of Education and Employment and Others
Bombay High Court · (2008) 6 ALLMR 389 : (2008) 6 MhLj 538
Constitution of India, 1950 — Article 226Secondary School Rules — Rule 2.13, 2.5
High Courts02 Jul 2008Dismissed
Sangram Jaibhai Vs Maharashtra State Road Transport Corporation and Divisional Traffic Superintendent (D.T.S. Default), (Competent Authority) S.T. Division
Bombay High Court · (2008) 5 ALLMR 71 : (2009) 2 BomCR 399 : (2008) 110 BOMLR 2444 : (2008) 6 MhLj 737
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts02 Jul 2008Dismissed
Indraraj Dasharath Sapakale Vs The State of Maharashtra
Bombay High Court · (2008) 07 BOM CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 162(1), 294, 313Evidence Act, 1872 — Section 106, 145, 17, 21, 25Penal Code, 1860 (IPC) — Section 145, 302
High Courts02 Jul 2008
The Commissioner of Income Tax Vs Dodsal Ltd.
Bombay High Court · (2008) 218 CTR 430 : (2009) 312 ITR 112
Income Tax Act, 1961 — Section 158BC, 158BFA(1), 158BFA(2)
High Courts02 Jul 2008Dismissed
Atharoddin Kazi Vs Rajendra Indrale, Gabbar Bagwan, Shivrao Baraskar and Mohan Birajdar
Bombay High Court · (2008) 6 ALLMR 769 : (2008) 4 BomCR 507 : (2008) 6 MhLj 322
Limitation Act, 1963 — Section 5Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 19, 20, 21Representation of the People Act, 1951 — Section 80, 81
High Courts02 Jul 2008
Hutoxi M. Panthaki Vs Kersi J. Divecha
Bombay High Court · (2008) 5 BomCR 96 : (2009) 1 RCR(Civil) 749
High Courts02 Jul 2008
New India Assurance Co. Ltd. Vs Nirmalabai Gosavi and Others
Bombay High Court · (2009) ACJ 1963 : (2008) 5 ALLMR 598 : (2009) 120 FLR 518 : (2008) 6 MhLj 587
Motor Vehicles Act, 1988 — Section 140, 140(1), 143Workmens Compensation Act, 1923 — Section 22, 23, 4, 4A
High Courts02 Jul 2008
Zargar Nazir Ahmed Vs State of Maharashtra and Others
Bombay High Court · (2008) 6 MhLj 381
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 306, 308
High Courts01 Jul 2008Dismissed
Mr. Lawrence Mascarenhas Vs State
Bombay High Court · (2008) 07 BOM CK 0155
Penal Code, 1860 (IPC) — Section 307, 324, 34, 341, 427
High Courts01 Jul 2008Allowed
Francis Vs Andrew alias Jairon (Dead) by LRs. Lucy D''Souza and Others
Bombay High Court · (2008) 6 ALLMR 874 : (2008) 6 MhLj 450
Easements Act, 1882 — Section 16, 56, 60
High Courts01 Jul 2008Dismissed
State of Goa Vs Rani Constructions Pvt. Ltd.
Bombay High Court · (2008) 07 BOM CK 0101
Arbitration Act, 1940 — Section 15, 30, 33
High Courts01 Jul 2008
Shripati Mane Vs Goroba Ghutukade and Chandrabhagabai Ghutukade
Bombay High Court · AIR 2009 Bom 6 : (2008) 4 ALLMR 882 : (2008) 4 BomCR 515 : (2008) 110 BOMLR 2248 : (2008) 6 MhLj 707 : (2009) 5 RCR(Civil) 375
Guardians and Wards Act, 1890 — Section 29, 5Hindu Minority and Guardianship Act, 1956 — Section 12, 4, 6, 8, 8(2)
High Courts01 Jul 2008Allowed
Hinganghat Nagri Sahakari Path Sanstha Maryadit Vs Gulab Krushnaji Pimpalshende
Bombay High Court · (2010) 1 ALD(Cri) 8 : (2008) 4 BomCR 509
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Jul 2008Allowed
S. Manik Reddy Vs The State of Maharashtra
Bombay High Court · (2009) CriLJ 3498
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts01 Jul 2008
Ukha Chamatya Bhil Vs Chatursingh Bilji Bhil and Others
Bombay High Court · (2008) 5 ALLMR 601 : (2009) 1 BomCR 894 : (2008) 6 MhLj 195
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13
High Courts01 Jul 2008
New India Assurance Co. Ltd. Vs Latabai Madhav Sarode and Others
Bombay High Court · (2009) ACJ 1387 : (2008) 5 ALLMR 599 : (2009) 1 BomCR 304
Motor Vehicles Act, 1988 — Section 163A, 166, 171
High Courts30 Jun 2008
Shri Antonio Sebastiao Mervyn Degbertde Piedade Pacheco Vs State of Goa and Others
Bombay High Court · (2008) 06 BOM CK 0168
Criminal Procedure Code, 1973 (CrPC) — Section 151, 172, 395, 46
High Courts30 Jun 2008Allowed
Shri Lalemushak Lalasaheb Kodagnur, presently in Custody at Central Jail, Aguada Vs State
Bombay High Court · (2008) 06 BOM CK 0167
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(b)
High Courts30 Jun 2008
M/s. Lithoferro Vs M/s. Resources International and M/s. Resourceful Earthmovers
Bombay High Court · (2008) 06 BOM CK 0165
Mines and Minerals (Development and Regulation) Act, 1957 — Section 24(A)