High Courts10 Jun 2008Dismissed
Ramdas Hanumant Palankar Vs N.D. Vernekar and Another
Bombay High Court · (2009) CriLJ 455
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,726 of 3,665
High Courts10 Jun 2008Allowed
Vyankatesh Vs State Transport Corporation Bank Ltd.
Bombay High Court · (2009) 120 FLR 392
Evidence Act, 1872 — Section 106
High Courts09 Jun 2008Dismissed
Board of Trustees of Port of Bombay Vs Balwantrai C. Thakkar and Others
Bombay High Court · (2008) 5 BomCR 337
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97(1), Order 41 Rule 23, Order 41 Rule 24, Order 41 Rule 25, 107Constitution of India, 1950 — Article 227
High Courts09 Jun 2008
Ross Murarka (India) P. Ltd. Vs Appropriate Authority, S.K. Laul, Member and Others
Bombay High Court · (2009) 315 ITR 41
Income Tax Act, 1961 — Section 269UB, 269UD, 269UD(1)
High Courts09 Jun 2008Dismissed
Commissioner of Central Excise Vs Goa Bottling Co. Pvt. Ltd., Shri M.R. Prabhu Gaonkar and Shri N.P. Prabhu Gaonkar
Bombay High Court · (2008) 156 ECR 65
Central Excise Rules, 1944 — Rule 173E, 173E(20)Central Excises and Salt Act, 1944 — Section 35(H)
High Courts07 Jun 2008Allowed
Shabbir AH. AB. Raheem Hakeem and Another Vs Sajeda Abdul Hafiz and Another
Bombay High Court · (2008) 4 ALLMR 512 : (2008) 4 BomCR 554
Bombay Court Fees Act, 1959 — Section 8
High Courts06 Jun 2008Allowed
Sangita Vs Yashodhara Bhitre and Another
Bombay High Court · (2008) 5 MhLj 820
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 494, 498, 498A
High Courts06 Jun 2008Dismissed
Shri Savio Clovis Da Cosa Vs Government of Goa and Others
Bombay High Court · (2008) 06 BOM CK 0093
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 6Goa Village Panchayat Raj Act, 1994 — Section 235
High Courts06 Jun 2008Allowed
Sociedade Patriotica Dos Baldios Das Novas Conquistas Vs Sudhakar Sagun Bhandari and Another
Bombay High Court · (2008) 5 ALLMR 679 : (2008) 6 BomCR 788 : (2008) 5 MhLj 391
High Courts06 Jun 2008
Sitabai Vishnu Shenvi Desai Vs State
Bombay High Court · (2008) 5 ALLMR 784 : (2008) 6 BomCR 226 : (2008) 5 MhLj 395
High Courts06 Jun 2008Dismissed
Zakir Murtuz Hiroli and Others Vs Shree Siddheshwar Devasthan Panch Committee and Others
Bombay High Court · (2008) 5 ALLMR 255 : (2008) 5 BomCR 929 : (2008) 5 MhLj 591
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 14, 15, 15(1)Evidence Act, 1872 — Section 102, 105, 106
High Courts06 Jun 2008Dismissed
Malini V. Parab @ Prabhu and Another Vs Prafullakumar R. Deshpande
Bombay High Court · (2008) 5 ALLMR 223 : (2008) 6 BomCR 293 : (2008) 5 MhLj 633
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 47Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16, 22, 22(1), 22(2)
High Courts06 Jun 2008Allowed
Gopal Ramvilas Gattani Vs Sheshrao Pundlik Hivarkar by LRs. Dewababai and Others
Bombay High Court · (2008) 6 BomCR 435 : (2008) 6 MhLj 231
Specific Relief Act, 1963 — Section 12, 12(2), 12(3)Transfer of Property Act, 1882 — Section 44
High Courts06 Jun 2008
Bhanumati Dayaram Mhatre Vs Life Insurance Corporation of India
Bombay High Court · (2010) ACJ 479 : AIR 2008 Bom 196 : (2008) 6 BomCR 311 : (2008) 5 MhLj 757
Evidence Act, 1872 — Section 107, 108, 3
High Courts06 Jun 2008Allowed
Shri Laxmikant D. Naik Karmali and Shri Bhaskar D. Naik Karmali Vs The Deputy Collector and Sub-divisional Officer and The Executive Engineer, Works Division VI (R and B), Public Works Department
Bombay High Court · (2008) 06 BOM CK 0028
Land Acquisition Act, 1894 — Section 4(1)
High Courts05 Jun 2008Allowed
Flemingo Duty-Free Shop Pvt. Ltd. and Mr. Vivek S. Bhatt Vs Union of India (UOI) and Others
Bombay High Court · (2008) 4 ALLMR 663 : (2008) 110 BOMLR 1730
Aircraft Act, 1934 — Section 5(2)Airports Authority of India Act, 1994 — Section 11, 12, 12A, 12A(1), 2Constitution of India, 1950 — Article 12, 13, 13(2), 136, 14
High Courts05 Jun 2008
S.P. Vs Ms. S.P.
Bombay High Court · (2008) 06 BOM CK 0169
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13B, 13B(1), 13B(2), 22, 23(1)(bb)
High Courts05 Jun 2008
Mr. Sanjay Pahariya Vs Ms. Smruti Pahariya
Bombay High Court · AIR 2008 Bom 173 : (2008) 4 BomCR 556 : (2008) 110 BOMLR 1950 : (2009) 2 CivCC 71 : (2008) 5 MhLj 455
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13B, 13B(1), 13B(2), 22, 23(1)
High Courts05 Jun 2008
Sardar Anandrao Madhavrao Raste (since deceased through Newly appointed Trustee Shri Ashok Anandrao Raste and Others) Vs Vijay Rishideo Shastri and Others
Bombay High Court · (2008) 4 ALLMR 400 : (2009) 1 BomCR 271 : (2008) 110 BOMLR 1981 : (2008) 5 MhLj 284
Bombay Public Trusts Act, 1950 — Section 36, 36(1), 36(2)Bombay Rent (Amendment) Act, 1971 — Section 36(1)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A
High Courts05 Jun 2008Dismissed
Mohan Govind Naik since deceased represented by LRs. Laxmi Mohan Naik and Others Vs Sudhakar V. Gurav and Others
Bombay High Court · (2008) 5 ALLMR 838 : (2008) 6 BomCR 224 : (2008) 6 MhLj 237