High Courts17 Apr 2008
Suresh Manoharlal Suri and Others Vs Gold Touch Real Estate Private Ltd. and Another
Bombay High Court · (2008) 6 BomCR 169
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,734 of 3,665
High Courts17 Apr 2008
KRC Employees Union and Jayaraman Nair Vs Konkan Railway Corporation Ltd., A registered company and Regional Provident Fund Commissioner II, Employees Provident Fund Organization, Ministry of Labour, Govt. of India
Bombay High Court · (2008) 4 ALLMR 36 : (2008) 4 BomCR 637 : (2008) 110 BOMLR 1451 : (2008) 5 MhLj 697
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 2008Dismissed
Abdul Kayyum Patel Vs Puranalal Harinarayan Jaiswal and Another
Bombay High Court · (2008) 5 MhLj 596 : (2009) 5 RCR(Civil) 361
Limitation Act, 1963 — Article 60, 65
High Courts17 Apr 2008Allowed
Mahavir Theatres Company and Others Vs Union of India (UOI) and Others
Bombay High Court · (2008) 4 ALLMR 357 : (2008) 5 MhLj 623
Income Tax Act, 1961 — Section 222Limitation Act, 1963 — Section 21(2)Registration Act, 1908 — Section 17
High Courts17 Apr 2008Dismissed
Sayeeda Iqbal Vakil Vs Javed Abdul Latif Shaikh and Another
Bombay High Court · (2009) 2 CivCC 176
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Apr 2008Dismissed
Sunil Gokuldas Mehta Vs Francis John (dec.) by L.Rs. and Others
Bombay High Court · (2008) 04 BOM CK 0004
High Courts16 Apr 2008
Goa Housing Board Vs Shri Pandurang V. Sawant, Anandibai V. Sawant, Shri Krishna V. Sawant and Anil V. Sawant
Bombay High Court · (2008) 04 BOM CK 0138
Land Acquisition Act, 1894 — Section 4, 4(1)
High Courts16 Apr 2008Allowed
Iqubal Abdul Sattar Ghaniwale Vs Commissioner of Income Tax (III)
Bombay High Court · (2008) 6 MhLj 863
Income Tax Act, 1961 — Section 132, 132(5)
High Courts16 Apr 2008Dismissed
Chaganbhai Patel Vs Lilabai and Others
Bombay High Court · (2008) 4 ALLMR 624 : (2008) 5 MhLj 520
Specific Relief Act, 1963 — Section 6Transfer of Property Act, 1882 — Section 111
High Courts16 Apr 2008Dismissed
Shri Ashok V. Nanware Vs Union of India and 8 Ors.
Bombay High Court · (2008) 04 BOM CK 0001
Essential Commodities Act, 1955 — Section 3
High Courts15 Apr 2008Allowed
Vidya Prasarak Mandal Vs The University of Mumbai
Bombay High Court · (2008) 3 ALLMR 705 : (2008) 110 BOMLR 1308 : (2008) 5 MhLj 477
Bombay University Act, 1974 — Section 77CMaharashtra Universities Act, 1994 — Section 2, 7, 79, 79(3)
High Courts15 Apr 2008Allowed
Abde Musa Ali Saheb and Others Vs LRs. of Shri Lalta Prasad (Smt. Rukhminibai Gupta and Others)
Bombay High Court · (2008) 5 ALLMR 193 : (2008) 4 BomCR 632 : (2008) 110 BOMLR 1316 : (2008) 5 MhLj 350
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 26, 26A
High Courts15 Apr 2008Allowed
Mr. Perwez Khajuddin Kalal Vs The State of Maharashtra and Others
Bombay High Court · (2008) 4 ALLMR 566 : (2008) 110 BOMLR 1242 : (2008) 118 FLR 1108 : (2008) 5 MhLj 523
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 7
High Courts15 Apr 2008
Shobhita Rani Kaushal Vs Ketty Jehangir H. Dhanjibhoy and Another
Bombay High Court · (2008) 6 BomCR 114
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 3 Rule 1, Order 3 Rule 2, 34Negotiable Instruments Act, 1881 (NI) — Section 118, 80
High Courts15 Apr 2008Dismissed
Mahratta Chamber of Commerce, Industries and Agricultural and Others Vs State of Maharashtra and Others
Bombay High Court · (2008) 110 BOMLR 1350
Bombay Motor Vehicles Tax Act, 1958 — Section 20Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 127(2), 149, 149(3), 149(4)Constitution of India, 1950 — Article 226
High Courts15 Apr 2008
N.R. Jet Enterprises Ltd. Vs National Pharmaceutical Pricing Authority and Union of India (UOI)
Bombay High Court · (2008) 3 ALLMR 711 : (2008) 110 BOMLR 1444 : (2008) 6 MhLj 206
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 7A
High Courts15 Apr 2008
Electropneumatics and Hydraulics (India) Pvt. Ltd. Vs Bharatiya Kamgar Karmachari Mahasangh and Another
Bombay High Court · (2008) 117 FLR 1005 : (2008) 2 LLJ 845
High Courts15 Apr 2008
Jotiram Narayan Chechar Vs President, Panchganga Shikshan Prasarak Mandal and Others
Bombay High Court · (2008) 4 ALLMR 29 : (2008) 4 BomCR 645 : (2008) 5 MhLj 181
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9, 9(5)
High Courts15 Apr 2008Allowed
Manohar Shripad Bhat and Another Vs The Municipal Corporation of City of Pune
Bombay High Court · (2008) 4 ALLMR 392 : (2008) 4 BomCR 615 : (2008) 5 MhLj 433
Maharashtra Regional and Town Planning Act, 1966 — Section 126
High Courts11 Apr 2008
Mukesh Nashikrao Tirpude and Ashok Chandulal Parmar Vs Wamanrao Tatobaji Kombade and Others
Bombay High Court · (2008) 4 ALLMR 572 : (2008) 4 MhLj 562
Bombay Public Trusts Act, 1950 — Section 22, 70, 70A, 72Civil Procedure Code, 1908 (CPC) — Section 100