COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,730 of 3,665

High Courts02 May 2008Allowed

Imtiyaz Hussain Mumtiyaz Sheikh Vs The State of Maharashtra

Bombay High Court · (2008) 110 BOMLR 1645

Constitution of India, 1950 — Article 15, 39, 45, 47Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 1(4), 2, 2(1), 6(2), 7Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 — Rule 6, 6(5)

High Courts02 May 2008Dismissed

Geenu Rakesh Khurana Vs Badjate and Company and Another

Bombay High Court · (2008) 3 BomCR 542

Criminal Procedure Code, 1973 (CrPC) — Section 311, 482, 91Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts02 May 2008Dismissed

Pudumjee Pulp and Paper Mills Kamgar Sangh Vs Pudumjee Pulp and Paper Mills and Another

Bombay High Court · (2008) 6 BomCR 668 : (2008) 118 FLR 123 : (2008) 3 LLJ 215 : (2008) 4 MhLj 768

Constitution of India, 1950 — Article 19(1), 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 20(1)

High Courts02 May 2008

The State of Maharashtra Vs Santaram Mahadu Pingle and Others

Bombay High Court · (2008) 4 ALLMR 324 : (2008) 3 BomCR 715 : (2008) 110 BOMLR 1707 : (2008) 5 MhLj 52

Land Acquisition Act, 1894 — Section 18, 25, 4, 6

High Courts02 May 2008Dismissed

Mr. Jinu P. Philip Vs Annie Varghese

Bombay High Court · (2008) 4 BomCR 824 : (2008) 110 BOMLR 1660 : (2008) 4 MhLj 866

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13B, 9Special Marriage Act, 1954 — Section 22

High Courts02 May 2008Dismissed

Ashoka Buildcon Ltd. Vs Maharashtra State Road Development Corporation Ltd.

Bombay High Court · (2008) 4 ARBLR 288 : (2008) 5 MhLj 67

Arbitration and Conciliation Act, 1996 — Section 11, 11(12), 16, 2, 2(1)Arbitration and Conciliation Rules, 1996 — Rule 2

High Courts02 May 2008Dismissed

Hindustan Antibiotics Ltd. Vs Pramodini Rohidas Sutar and Others

Bombay High Court · (2008) 6 BomCR 908 : (2008) 119 FLR 649 : (2009) 2 LLJ 84 : (2008) 5 MhLj 949

Constitution of India, 1950 — Article 226Oil and Natural Gas Commission (Death, Retirement and Terminal Gratuity) Regulations, 1969 — Regulation 5Oil and Natural Gas Commission Act, 1959 — Section 32(1)

High Courts30 Apr 2008Allowed

Jeetmal Mangalchand Sakhlecha and Others Vs Neelkanth Building Corporation and Others

Bombay High Court · (2008) 4 ALLMR 535 : (2008) 110 BOMLR 1549 : (2008) 6 MhLj 308

High Courts30 Apr 2008

Hindustan Petroleum Corporation Ltd. Vs Shashikant Gajanan Dighe

Bombay High Court · (2008) 110 BOMLR 1465 : (2008) 4 MhLj 929

High Courts30 Apr 2008Dismissed

Appollo Tyres Ltd. Vs Mrs. Dr. Shashitai Bhagwan Ahire and Others

Bombay High Court · (2008) 110 BOMLR 1336 : (2008) CriLJ 3758

Criminal Procedure Code, 1973 (CrPC) — Section 399, 482Penal Code, 1860 (IPC) — Section 120B, 34, 403, 407, 409

High Courts30 Apr 2008

MSEB Kamgar Sena Registered Trade Union and Suresh Patil Vs Managing Director, Maharashtra State Power Generation Co. Ltd., Establishment Officer (HR-1), Maharashtra State, Power Generation Co. Ltd., Chief General Manager (Gen O and M), Maharashtra State, Power Generation Co. Ltd. and Mrs. T.N. Mudholkar, Dy. CAO, Maharashtra State, Power Generation Co. Ltd.

Bombay High Court · (2008) 4 ALLMR 258 : (2008) 110 BOMLR 1695 : (2008) 118 FLR 126 : (2008) 5 MhLj 258

High Courts30 Apr 2008

Rakhi Deorankar Vs Jayendra Deorankar

Bombay High Court · (2008) 4 ALLMR 851 : (2008) 5 MhLj 98

Civil Procedure Code, 1908 (CPC) — Section 9Family Courts Act, 1984 — Section 7

High Courts30 Apr 2008Dismissed

Khojeste Mistree and Others Vs Bombay Parsi Punchayet and Others

Bombay High Court · (2008) 5 ALLMR 786 : (2008) 4 BomCR 617

Bombay Public Trusts Act, 1950 — Section 22, 47Companies Act, 1956 — Section 260, 302, 303Constitution of India, 1950 — Article 217(1)

High Courts30 Apr 2008Dismissed

Khojeste Mistree and Others Vs Minoo Rustomji Shroff and Others

Bombay High Court · (2008) 5 MhLj 783 : (2008) 5 MhLj 330

Bombay Public Trusts Act, 1950 — Section 22, 50A(3)

High Courts30 Apr 2008Allowed

Vilas Kundanmal Lodha Vs State of Maharashtra and Another

Bombay High Court · (2009) CriLJ 452 : (2009) 5 RCR(Criminal) 604

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178Negotiable Instruments Act, 1881 (NI) — Section 145

High Courts29 Apr 2008Dismissed

Gopika Chandrabhushan Saran and Another Vs XLO India, Limited and Another

Bombay High Court · (2009) 2 CompLJ 15

Companies Act, 1956 — Section 630

High Courts29 Apr 2008Dismissed

Ms. Gopika Chandrabhushan Saran and Another Vs XLO India Ltd. and Another

Bombay High Court · (2009) 148 CompCas 122

Companies Act, 1956 — Section 630, 630(1)

High Courts29 Apr 2008Dismissed

Korvi R.S. Vs Peico Electronics and Electricals Ltd. and Another

Bombay High Court · (2009) 1 LLJ 135

Penal Code, 1860 (IPC) — Section 341, 342, 352

High Courts29 Apr 2008Dismissed

Ramesh G. Durve and Another Vs Godrej and Boyce Mfg. Co. Ltd. and Others

Bombay High Court · (2008) 119 FLR 70 : (2008) 5 MhLj 93

High Courts29 Apr 2008Dismissed

Dnyanu Dadu Patil Vs Shripati Dadu Patil deceased by heirs Smt. Sakhubai Patil and Others

Bombay High Court · AIR 2008 Bom 170 : (2008) 3 ALLMR 796 : (2008) 5 BomCR 427 : (2008) 4 MhLj 931

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2