High Courts22 Apr 2008Allowed
Maharashtra State Road Transport Corporation Vs Prakash Tulshiram Pardeshi
Bombay High Court · (2008) 4 ALLMR 373 : (2009) 1 BomCR 359 : (2008) 4 MhLj 940
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,733 of 3,665
High Courts22 Apr 2008Dismissed
Omprakash Gulabdas Vaishnav Vs The State of Maharashtra
Bombay High Court · (2008) 04 BOM CK 0098
Arms Act, 1959 — Section 25, 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 309, 34
High Courts22 Apr 2008Dismissed
Amit Kumar Jaiprakash Singh Vs Mahesh Mahadev Dabholkar and Others
Bombay High Court · (2008) 3 BomCR 619
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Apr 2008
Vilas Ghule Vs Additional Collector and Others
Bombay High Court · (2008) 4 ALLMR 532 : (2008) 5 MhLj 541
Bombay Village Panchayats (Delivery of Notice of Resignations) Rules, 1965 — Rule 3(2)
High Courts22 Apr 2008Allowed
White Towers Co-op. Hsg. Society Ltd. Vs S.K. Builders and Others
Bombay High Court · (2008) 4 ALLMR 838 : (2008) 6 BomCR 371 : (2008) 4 MhLj 894
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 3, 4
High Courts21 Apr 2008Allowed
The Tata Power Company Limited (Formerly known as Tata Electric Companies) and Rameshkumar Tilakraj Choudhary Vs State of Maharashtra and Sarpanch, Patnus Gram Panchayat
Bombay High Court · (2008) 3 ALLMR 692 : (2008) 6 BomCR 152 : (2008) 110 BOMLR 1500 : (2008) 6 MhLj 635
Bombay Village Panchayats Act, 1958 — Section 124(6)Constitution of India, 1950 — Article 226, 227Electricity (Supply) Act, 1948 — Section 44, 72
High Courts21 Apr 2008Dismissed
Lalsing @ Lalaram Shankar Barela (Pawara) Vs The State of Maharashtra
Bombay High Court · (2008) 110 BOMLR 1392
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 307
High Courts21 Apr 2008Dismissed
Shridhar Dhondiraj Kelapure Vs The General Manager, South Eastern Railway, The Divisional Railway Manager, South Eastern Railway and The Commissioner, Workmen Compensation Act, First Labour Court
Bombay High Court · (2010) ACJ 3301 : (2008) 6 BomCR 253 : (2008) 118 FLR 431
Workmens Compensation Act, 1923 — Section 3, 3(2)
High Courts21 Apr 2008Allowed
Arun Ganpatrao Kale and Others Vs Nagpur Improvement Trust
Bombay High Court · (2008) 6 MhLj 84
High Courts21 Apr 2008
Cosmos Co-operative Bank Ltd. Vs Syed Sohail Jaleel and Others
Bombay High Court · (2009) 1 BomCR 353 : (2008) 4 MhLj 942
High Courts21 Apr 2008
Mushtaq Shah Vs Haidariya Urdu Education Society, The Headmaster, Haidariya Urdu High School and The Education Officer [Secondary], Zilla Parishad
Bombay High Court · (2008) 4 ALLMR 272 : (2008) 6 BomCR 355 : (2008) 110 BOMLR 1540 : (2008) 4 MhLj 734
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(2), 5(3), 5(4)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 14, 15, 15(3), 15(4), 15(5)
High Courts21 Apr 2008
Govind Jadhav, Gopal Jadhav, Smt. Popatbai Jadhav and Smt. Muktabai Jadhav Vs Smt. Rukhminibai Jadhav and Smt. Sundrabai Kawale
Bombay High Court · (2008) 4 ALLMR 561 : (2008) 4 BomCR 641 : (2009) 1 CivCC 98 : (2008) 5 MhLj 386 : (2009) 5 RCR(Civil) 380
Civil Procedure Code, 1908 (CPC) — Section 54Hindu Marriage Act, 1955 — Section 11, 12, 12(1), 12(2), 16Hindu Succession Act, 1956 — Section 15, 3(1), 8
High Courts21 Apr 2008Dismissed
Bhaurao Narayanrao Thakare and Another Vs Bhimabai Thakare
Bombay High Court · (2008) 4 ALLMR 558 : (2009) 1 BomCR 420 : (2009) 1 CivCC 678 : (2008) 5 MhLj 606
Transfer of Property Act, 1882 — Section 123
High Courts21 Apr 2008Allowed
German Remedies Vs R.D. Lotlikar
Bombay High Court · (2008) 6 BomCR 870 : (2008) 118 FLR 962 : (2009) 2 LLJ 77 : (2008) 6 MhLj 596
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 115Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 3(17), 3(5), 3(6), 44
High Courts18 Apr 2008
Usgaon Vividh Karyakari Sahakari (Vikas) Seva Society Ltd. and Another Vs Registrar of Co-operative Societies and Others
Bombay High Court · (2008) 6 MhLj 759
High Courts17 Apr 2008Allowed
Devidas Gaurkar and Others Vs Smt. Vithabai Dhengale and Western Coalfields Limited
Bombay High Court · AIR 2008 Bom 183 : (2008) 5 ALLMR 363 : (2008) 5 MhLj 296
High Courts17 Apr 2008Allowed
Smt. Vasudha Gorakhnath Mandvilkar Vs The City and Industrial Development Corporation of Maharashtra Ltd.
Bombay High Court · (2008) 5 ALLMR 358 : (2008) 5 BomCR 417 : (2008) 110 BOMLR 1376 : (2009) 120 FLR 267 : (2008) 5 MhLj 147
Evidence Act, 1872 — Section 35, 61, 62, 63, 64
High Courts17 Apr 2008
Mr. Swami Ramavatara Bharati and Mrs. Seema Bharati Vs Mrs. Carmina Monica D''souza and Others
Bombay High Court · (2008) 04 BOM CK 0137
High Courts17 Apr 2008
Konkan Railway Corporation Employees Union and Another Vs Konkan Railway Corporation Ltd. and Another
Bombay High Court · (2008) 118 FLR 1150 : (2008) 3 LLJ 127
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16, 16(1), 17, 6Railways Act, 1890 — Section 2(31), 2(34)
High Courts17 Apr 2008
Sarla Kapur and Another Vs Sanjay Sudesh Kapur
Bombay High Court · AIR 2009 Bom 117 : (2009) 1 BomCR 416
Bombay High Court (Original Side) Rules, 1980 — Rule 401, 402, 403Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 9