High Courts05 Jun 2008Dismissed
Mohan Govind Naik (deceased) through L.Rs. and Others Vs Sudhakar V. Gurav and Others
Bombay High Court · (2009) ACJ 2072
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,727 of 3,665
High Courts05 Jun 2008Dismissed
Commissioner of Central Excise Vs BPL Mobile Communications Ltd.
Bombay High Court · (2010) 258 ELT 192
High Courts05 Jun 2008
S.P. Vs Ms. S.P
Bombay High Court · (2008) 06 BOM CK 0025
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13B
High Courts05 Jun 2008Dismissed
Bhimraj Deepchand Solanki Vs Hansaben P. Mehta and Others
Bombay High Court · (2008) 4 ALLMR 407 : (2009) 4 CivCC 353 : (2008) 6 MhLj 689
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Jun 2008
Sharad Yashwant Joshi and Smt. Usha Sharad Joshi Vs Mohamed Yusuf Nasiruddin (Since deceased by his L.Rs. Sayyad Parvez Mohamed Yusuf and Sayyad Duerez Mohamed Yusuf) and New India Assurance Co. Ltd.
Bombay High Court · (2010) ACJ 256 : (2008) 6 ALLMR 307 : (2008) 5 BomCR 275 : (2008) 5 MhLj 415
High Courts04 Jun 2008Dismissed
Krishnakumar Vithalrao Jamadar Vs Kamalkishore Balkisan Malani and Another
Bombay High Court · (2009) 2 ALD(Cri) 31 : (2008) 5 MhLj 174
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 251, 252, 253, 254, 255Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts04 Jun 2008Allowed
Pukhrambham Surchandsingh Ibohan Singh Vs The State of Maharashtra
Bombay High Court · (2008) CriLJ 3245 : (2009) 1 RCR(Criminal) 129
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 42(2), 8
High Courts04 Jun 2008Allowed
V.M. Salgaocar and Brothers Limited and M.K. Kavlekar, Company Secretary Vs State of Goa and The Secretary, Ministry of Transport, Government of Goa
Bombay High Court · (2006) ACJ 2452 : (2008) 5 ALLMR 629 : (2008) 6 BomCR 231 : (2008) 5 MhLj 513
Motor Vehicles Act, 1988 — Section 2(18), 2(28), 39
High Courts04 Jun 2008Allowed
Karim Hussainali Wajawalla and Husainali Wajawalla Vs Origin Information Technology (India) Limited
Bombay High Court · (2008) 6 BomCR 301 : (2008) 110 BOMLR 2063 : (2008) 4 MhLj 937
Contract Act, 1872 — Section 74
High Courts04 Jun 2008Dismissed
Manmit Kaur Gandhi and Another Vs Budh Singh Anand and Others
Bombay High Court · (2008) 6 ALLMR 341 : (2009) 1 BomCR 225 : (2008) 5 MhLj 14 : (2009) 1 RCR(Civil) 823
High Courts04 Jun 2008Allowed
Geeta Navin Shah and Others Vs Appropriate Authority and Others
Bombay High Court · (2008) 06 BOM CK 0040
Income Tax Act, 1961 — Section 269UD
High Courts04 Jun 2008
Mahadeo Rama Vaidya and Another Vs State of Maharashtra and Another
Bombay High Court · (2008) 5 ALLMR 342 : (2008) 6 BomCR 463 : (2008) 6 MhLj 659
Land Acquisition Act, 1894 — Section 12(2), 18, 23, 24, 4Maharashtra Industrial Development Act, 1961 — Section 3(2), 32, 32(1), 32(2), 32(3)
High Courts04 Jun 2008Allowed
CMS Computers (P) Ltd. and Another Vs Appropriate Authority and Others
Bombay High Court · (2008) 06 BOM CK 0009
Income Tax Act, 1961 — Section 269UD, 269UL
High Courts03 Jun 2008Allowed
Prakash J. Shah Vs Municipal Corporation of Greater Bombay
Bombay High Court · (2008) 4 ALLMR 775 : (2008) 110 BOMLR 2034 : (2008) 5 MhLj 645
Bombay Municipal Corporation Act, 1888 — Section 342, 347, 347(1), 351, 354
High Courts03 Jun 2008Allowed
Sayyeda Farheen Murtuza Vs Union of India (UOI) and Others
Bombay High Court · (2008) 06 BOM CK 0158
Income Tax Act, 1961 — Section 269UD
High Courts03 Jun 2008
Mahindra Dipchand Jain Vs Ashok Sardarmal Parekh and Others
Bombay High Court · (2008) 5 ALLMR 635 : (2008) CriLJ 3825
Penal Code, 1860 (IPC) — Section 405, 406
High Courts03 Jun 2008Dismissed
Mukesh Gupta Vs Neha Gupta
Bombay High Court · (2008) 6 BomCR 433 : (2008) 5 MhLj 412
High Courts03 Jun 2008
Sahakari Bank Karmachari Sangh Vs The District Deputy Registrar, Cooperative Societies and Others
Bombay High Court · (2008) 4 BomCR 569 : (2008) 110 BOMLR 1913 : (2008) 6 MhLj 118
Bombay Industrial Relations Act, 1946 — Section 10(1), 10(2), 12(3), 13, 14Constitution of India, 1950 — Article 43AMaharashtra Co-operative Societies Act, 1960 — Section 73, 73B, 73BB, 77B
High Courts03 Jun 2008Allowed
Jaywantrao Balawantrao Patil and Jayachandra Jaywant Patil Vs Sandeep Ramchandra Sapakal, Shivaji Narayan Sapakal and Sou. Kamal Ramchandra Sapakal
Bombay High Court · (2008) 4 ALLMR 770 : (2008) 110 BOMLR 1877 : (2008) 5 MhLj 609
Land Acquisition Act, 1894 — Section 4(1)Maharashtra Land Revenue Code, 1966 — Section 85Maharashtra Project Affected Persons Rehabilitation Act, 1986 — Section 12(1), 12(3), 16
High Courts03 Jun 2008
Ravi Kamal Bali Vs Kala Tech and Others
Bombay High Court · (2008) 5 BomCR 138 : (2008) 110 BOMLR 2167 : (2008) 38 PTC 535 : (2008) 38 PTC 435
Patents Act, 1970 — Section 2, 54, 55, 56