High Courts29 Apr 2008Dismissed
R.S. Korvi Vs Peico Electronics and Electricals Ltd. and Another
Bombay High Court · (2008) 6 BomCR 894 : (2008) 119 FLR 60 : (2008) 5 MhLj 75 : (2009) 4 SLR 257
Penal Code, 1860 (IPC) — Section 341, 342, 352
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,731 of 3,665
High Courts29 Apr 2008
Jaywant Sukhadeo Gadekar Vs Prakash Panjabrao Raut and Another
Bombay High Court · (2009) 1 CivCC 508 : (2008) 5 MhLj 179
Criminal Procedure Code, 1973 (CrPC) — Section 315, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 145, 145(1), 145(2)
High Courts29 Apr 2008Dismissed
Madanlal Pashine Vs Maharashtra State Road Transport Corporation
Bombay High Court · (2008) 4 ALLMR 376 : (2008) 5 MhLj 616
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts29 Apr 2008Dismissed
Nagnath Hande and Shankarrao Vs Ramrao Patange, Rukminbai Patange and Venkatrao Garudkar
Bombay High Court · (2008) 5 ALLMR 728 : (2008) 5 MhLj 417
High Courts28 Apr 2008Dismissed
Shri Vinod R. Kholkar and Smt. Sonia V. Kholkar Vs State of Goa, Village Panchayat of Tivre-Orgao and Advocate Gopal V. Tamba, Mahajan of Sausthan Shri Devki Krishna, Rawalnath, Pandawada, Marcela-Goa
Bombay High Court · (2008) 04 BOM CK 0122
Goa Village Panchayat Raj Act, 1994 — Section 66
High Courts28 Apr 2008
Atul Nanasaheb Kambe and Others Vs Collector and Others
Bombay High Court · (2008) 6 BomCR 369 : (2008) 5 MhLj 452
Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 36, 36(1), 38(2)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13(1)
High Courts28 Apr 2008
Oil and Natural Gas Corporation Vs Punjsons Pvt. Ltd.
Bombay High Court · (2008) 6 BomCR 641
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 11, Order 41 Rule 12, Order 41 Rule 14, Order 41 Rule 14(1)
High Courts28 Apr 2008Dismissed
Ramdulari and Subhadra (dead) (Legal representatives Dr. Kamalsingh, Mrs. Kiran Mithlani and Mrs. Anita Gulabrao Lokhande) Vs Meerabai Baghel, L.R. No. 1 (Smt. Sharad Baghel) and Babulal Pande
Bombay High Court · (2008) 4 ALLMR 266 : (2008) 5 MhLj 703
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 22, Order 21 Rule 97, Order 21 Rule 99, 47
High Courts28 Apr 2008Dismissed
Vasant Dattatraya Sarade Vs Manohar Dattatraya Sarade
Bombay High Court · (2008) 4 ALLMR 826 : (2008) 6 BomCR 255 : (2008) 110 BOMLR 1519 : (2008) 5 MhLj 654
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 15, 16
High Courts28 Apr 2008Allowed
Ravi Umre and Others Vs Collector and Another and Pradeepsinha Thakur and Others
Bombay High Court · (2008) 4 ALLMR 34 : (2008) 6 BomCR 760 : (2008) 3 MhLj 758
Bombay General Clauses Act, 1904 — Section 10General Clauses Act, 1897 — Section 9Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 63, 63(2B)
High Courts28 Apr 2008
The Municipal Corporation of Greater Bombay and The Dy. Assessor and Collector (Octroi), Municipal Corporation of Gr. Bombay Vs Bengal Iron Corporation
Bombay High Court · (2008) 3 ALLMR 798 : (2008) 110 BOMLR 1655 : (2008) 44 MhLj 887
Bombay Municipal Corporation Act, 1888 — Section 217, 217(2)
High Courts25 Apr 2008
Makers Development Services Pvt. Ltd. Vs M. Visvesvaraya Industrial Research and Development Centre
Bombay High Court · (2008) 4 ALLMR 1 : (2008) 5 BomCR 821 : (2008) 110 BOMLR 1406
High Courts25 Apr 2008Dismissed
Mr. Umesh Suka Narvekar Vs Farmeena P. Khaunte
Bombay High Court · (2008) 04 BOM CK 0116
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, Order 8 Rule 1, Order 9 Rule 7Representation of the People Act, 1951 — Section 81, 81(3), 83, 83(2), 86
High Courts25 Apr 2008Dismissed
Northern Projects Ltd. Vs Blue Coast Hotels and Resorts Ltd.
Bombay High Court · (2009) 148 CompCas 279 : (2010) 2 CompLJ 361 : (2008) 88 SCL 74
Companies Act, 1956 — Section 10F, 2(46), 397, 398, 399English Companies Act, 1948 — Section 210Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 11, 11, 11
High Courts25 Apr 2008Dismissed
Nahalchand Laloochand Pvt. Ltd. Vs Panchali Co-Operative Housing Society Limited
Bombay High Court · (2008) 5 ALLMR 163 : (2010) 6 BomCR 74 : (2008) 3 BomCR 727 : (2008) 6 MhLj 47
Development Control Regulations for Greater Bombay, 1991 — Regulation 2(47), 2(67), 36(2)Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 10(1), 16, 2, 3, 3(2)Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Rules, 1964 — Rule 8
High Courts25 Apr 2008
State Bank of India Vs Gomantak Mazdoor Sangh
Bombay High Court · (2008) 118 FLR 811 : (2008) 3 LLJ 487
High Courts25 Apr 2008Dismissed
M/s Northern Projects Ltd. Vs Blue Coast Hotels and Resorts Ltd. and Others
Bombay High Court · (2009) 148 CompCas 279 : (2010) 2 CompLJ 361 : (2008) 88 SCL 74
Companies Act, 1956 — Section 10F, 11, 2(46), 397, 398Securities Contracts (Regulation) Act, 1956 — Section 2(h)
High Courts25 Apr 2008Dismissed
Amit Ashok Thepade and Others Vs Shah Nagindas Manchharam and Sons and Another
Bombay High Court · (2008) 3 BomCR 649
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 Apr 2008
State Bank of India, Panaji, Goa Vs Gomantak Mazdoor Sangh, Ponda, Goa
Bombay High Court · (2008) 118 FLR 811