High Courts30 Jun 2008Allowed
Brijlal Amarbanshi and Others Vs State of Maharashtra
Bombay High Court · (2009) CriLJ 87
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,720 of 3,665
High Courts30 Jun 2008Dismissed
Suhasini Gopinath Dadkar (since deceased through L.Rs. Gopinath Ganesh Dadkar and Others) Vs Rabhaji Gangaram Naikwadi and Shri Digamber Mahadev Kamble
Bombay High Court · (2008) 6 BomCR 85 : (2009) 1 MhLj 339
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31(1), 32G, 32P, 43(1B)
High Courts30 Jun 2008Allowed
D.D. Udeshi and Others Vs State of Maharashtra and Another
Bombay High Court · (2008) 110 BOMLR 2282
Contract Act, 1872 — Section 202Criminal Procedure Code, 1973 (CrPC) — Section 482Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 10, 11, 13, 13(1), 2
High Courts30 Jun 2008Dismissed
Jivan Tulsiram Dhavali and Sau. Kanta Jivan Dhavali Vs The State of Maharashtra
Bombay High Court · (2008) 06 BOM CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 161, 273, 512Evidence Act, 1872 — Section 157, 158, 159, 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts30 Jun 2008
Deorao Bhalerao and Kulbhushan Bhalerao Vs The State of Maharashtra
Bombay High Court · (2008) 110 BOMLR 2132 : (2008) 2 DMC 537
Criminal Procedure Code, 1973 (CrPC) — Section 273, 512Evidence Act, 1872 — Section 157, 158, 159, 160, 32Penal Code, 1860 (IPC) — Section 302, 34
High Courts30 Jun 2008
Oil and Natural Gas Corporation Limited Vs Dai Ichi Karkaria Limited
Bombay High Court · (2009) 1 BomCR 294 : (2008) 110 BOMLR 2209
Arbitration Act, 1940 — Section 28(3), 30, 34(2)
High Courts30 Jun 2008Allowed
Jivan Vikas Shikshan Sanstha and Others Vs Shashikant Shravan Chaudhari and Another
Bombay High Court · (2008) 5 BomCR 690 : (2008) 6 MhLj 43
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 2, 3
High Courts30 Jun 2008Dismissed
HDFC Bank Ltd. and Another Vs Kishore K. Mehta and Others
Bombay High Court · (2008) 6 BomCR 340
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, 144, 2(14), 2(2), 9Companies Act, 1956 — Section 529AConstitution of India, 1950 — Article 136, 226, 227
High Courts30 Jun 2008
State of Maharashtra and Others Vs Gopalkrishna N. Gaggar and Others
Bombay High Court · (2008) 6 BomCR 451
Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 25A, 26, 26(2), 8, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 25A, 26, 26(2)
High Courts30 Jun 2008
Dinesh Wasudeo Wanjari Vs State of Maharashtra and Others
Bombay High Court · (2008) 5 BomCR 898
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Jun 2008
Shri John Sebastian Dias Vs State of Goa
Bombay High Court · (2008) 06 BOM CK 0021
High Courts30 Jun 2008Dismissed
Almeida Jose Luis Carlos and Others Vs The State of Goa and Others
Bombay High Court · (2008) 06 BOM CK 0020
High Courts27 Jun 2008Dismissed
State of Maharashtra Vs Shankar Krisanrao Khade
Bombay High Court · (2009) CriLJ 73
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 109, 201, 302, 34, 363
High Courts27 Jun 2008
Municipal Corporation of Greater Mumbai and Others Vs Malen C. Perira and Others
Bombay High Court · (2008) 5 BomCR 682 : (2008) 6 MhLj 176
Constitution of India, 1950 — Article 226, 227Mumbai Municipal Corporation Act, 1888 — Section 4, 61, 64, 64(1), 64(3)Mumbai Municipal Corporation Rules, 1888 — Rule 2
High Courts27 Jun 2008Dismissed
Choddu Dungdung Vs State and High Court of Bombay at Goa
Bombay High Court · (2008) 06 BOM CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 114, 25, 26Penal Code, 1860 (IPC) — Section 302
High Courts27 Jun 2008
Waman Mendhe and Others Vs State of Maharashtra
Bombay High Court · (2008) 110 BOMLR 2410
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Evidence Act, 1872 — Section 27, 9Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts27 Jun 2008
Narayan N. More and Others Vs State of Maharashtra and Godrej Industries limited
Bombay High Court · (2008) 5 ALLMR 76 : (2008) 5 BomCR 315 : (2008) 110 BOMLR 2259 : (2008) 6 MhLj 472
Industrial Disputes Act, 1947 — Section 10(1), 2A, 36Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 18, 20(2)
High Courts27 Jun 2008
Rajesh @ Raju Narayan Amin Poojari and Rafik Moddin Shaikh Vs The State of Maharashtra
Bombay High Court · (2008) CriLJ 3810 : (2008) 5 MhLj 843
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 190, 192, 439Maharashtra Control of Organised Crime Act, 1999 — Section 2, 21, 21(2), 23(1), 23(2)
High Courts27 Jun 2008Dismissed
Shrimantibai Ramu Nargude and Another Vs Bhimrao Appa Nargude and Others
Bombay High Court · (2009) 1 BomCR 265 : (2008) 6 MhLj 807
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 54, 54(1), 54(2), 54(3)Bombay Tenancy and Agricultural Lands Act, 1939 — Section 9Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(10A), 2(18), 27, 27(1), 32F
High Courts26 Jun 2008
Chowgule and Company Ltd. Vs Assistant Director General of Foreign Trade and Others
Bombay High Court · (2009) 1 BomCR 261