COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,732 of 3,665

High Courts24 Apr 2008Dismissed

Dr. Rajaram Dhondiba Shingte Vs State of Maharashtra and Others

Bombay High Court · (2008) 4 ALLMR 544 : (2008) 5 BomCR 422 : (2008) 5 MhLj 211

Constitution of India, 1950 — Article 14, 226Maharashtra Civil Services (Pension) Rules, 1982 — Rule 23, 4, 46, 46(1)

High Courts24 Apr 2008Allowed

Arvind Gangashettiwar and Others Vs Smt. Indirabai Gangashettiwar (through LR''s Shobha Yelmelwar and Others)

Bombay High Court · (2008) 5 ALLMR 651 : (2008) 5 MhLj 185

Evidence Act, 1872 — Section 90Hindu Succession Act, 1956 — Section 14(1)

High Courts24 Apr 2008Dismissed

Shri Dayanand Kundaikar Vs Shri Damiao Vaz

Bombay High Court · (2008) 04 BOM CK 0136

Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 34

High Courts24 Apr 2008Dismissed

Nandkishore Mehra Vs Sudhir Transport Ltd. and Another

Bombay High Court · (2009) 2 CivCC 151

Negotiable Instruments Act, 1881 (NI) — Section 138, 87

High Courts24 Apr 2008Allowed

Alluminite Pvt. Ltd. Vs General Insurance Corporation of India

Bombay High Court · (2008) 4 ARBLR 298 : (2009) 1 BomCR 391 : (2008) 5 MhLj 12

Arbitration and Conciliation Act, 1996 — Section 13, 34, 4, 85(2)

High Courts24 Apr 2008

Laxmichand Khandate Vs State of Maharashtra and Another

Bombay High Court · (2008) 5 MhLj 320

Constitution of India, 1950 — Article 342

High Courts24 Apr 2008Dismissed

Shiba Health Care Vs M.J. Pharmaceuticals Ltd. and Another

Bombay High Court · (2008) 38 PTC 57

Constitution of India, 1950 — Article 227Trade Marks Act, 1999 — Section 111, 111(2), 111(3), 111(4), 124(1)

High Courts24 Apr 2008Dismissed

Jaimini Oza (Prof.) and Others Vs Parkar Kaiser Shamsuddin and Others

Bombay High Court · (2008) 6 BomCR 910

High Courts24 Apr 2008Dismissed

Life Insurance Corporation Vs S. Parekh and Co. and Others

Bombay High Court · (2008) 6 BomCR 494 : (2008) 4 MhLj 816

Limitation (Amendment) Act, 1961 — Section 5

High Courts24 Apr 2008

Nirad Amilal Mehta Vs Genelec Limited and Others

Bombay High Court · (2008) 6 BomCR 499 : (2008) 146 CompCas 481 : (2009) 1 CompLJ 361

Bombay Stamp Act, 1958 — Article 25Companies Act, 1956 — Section 171, 173, 193, 293, 46

High Courts23 Apr 2008Dismissed

M/s. Dinonca Metal Industries and 33 Ors. in Mrs. Elsy Da Costa and Others Vs State of Goa and Others

Bombay High Court · (2008) 04 BOM CK 0135

High Courts23 Apr 2008

Maharashtra Shivaji Education Society (Shikshan Sanstha) Vs Joint Charity Commissioner and Others

Bombay High Court · (2008) 6 MhLj 443

Bombay Public Trusts Act, 1950 — Section 22, 73A

High Courts23 Apr 2008

Latifkhan Vs The State of Maharashtra, Nasiroddin Shaikh and Bismillabi

Bombay High Court · (2008) 110 BOMLR 1399 : (2008) CriLJ 3246

Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 439Penal Code, 1860 (IPC) — Section 302, 498A

High Courts23 Apr 2008

Chief Officer, Panvel Municipal Council Vs State of Maharashtra and Others

Bombay High Court · (2008) 4 ALLMR 556 : (2008) 4 BomCR 630 : (2008) 5 MhLj 468

Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 21(4)

High Courts23 Apr 2008

Humayun Dhanrajgir and Others Vs Ezra Aboody

Bombay High Court · (2008) 6 BomCR 862

Civil Procedure Code, 1908 (CPC) — Section 2(12)

High Courts23 Apr 2008Dismissed

Annasaheb Chougule Urban Co-operative Bank Ltd. Vs Naryana Pandurang Korgaonkar and Another

Bombay High Court · (2008) 04 BOM CK 0020

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts22 Apr 2008Dismissed

Parwatibai Ramaji Kale Vs LRs. of deceased Respondent No. 1 (Kisan Vithoba Kale and Others), Rajaram Kale and Ramaji Laxman Kale

Bombay High Court · (2008) 6 BomCR 165

Civil Procedure Code, 1908 (CPC) — Section 100(5), 96Evidence Act, 1872 — Section 91

High Courts22 Apr 2008

IndusInd Bank Ltd., (formerly known as Ashok Leyland Finance Ltd.) Vs The State of Maharashtra

Bombay High Court · (2008) 110 BOMLR 2880

Criminal Procedure Code, 1973 (CrPC) — Section 3, 3(2), 3(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(12), 13(13), 13(2)Transfer of Property Act, 1882 — Section 69, 69A

High Courts22 Apr 2008

Sharda Construction Vs Authority under Minimum Wages Act, 1948 and Regional Labour Commissioner (Central) and Others

Bombay High Court · (2009) 120 FLR 345 : (2009) 2 LLJ 303

Minimum Wages Act, 1948 — Section 20(2)

High Courts22 Apr 2008Dismissed

State of Maharashtra Vs Vithal Dudharam Pogale and Others

Bombay High Court · (2008) 5 MhLj 760

Civil Procedure Code, 1908 (CPC) — Section 9Maharashtra Project Affected Persons Rehabilitation Act, 1986 — Section 2, 2(2), 22Specific Relief Act, 1963 — Section 34