High Courts11 Apr 2008Dismissed
Bhagwan Vithal Deokar Vs Narendra Padmakar Yavalekar and Others
Bombay High Court · (2008) 6 ALLMR 237 : (2008) 5 MhLj 863
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,735 of 3,665
High Courts11 Apr 2008Allowed
Mohd. Habib Vs Abdul Aziz and Others
Bombay High Court · (2008) 4 ALLMR 567 : (2009) 1 BomCR 355 : (2008) 4 MhLj 509
Transfer of Property Act, 1882 — Section 45
High Courts11 Apr 2008
Central Bank of India Vs The Sion Bakers and Confectioners Private Ltd., T.N.M. Arunachalam, Keki S. Siganpuria and Taj Mohamed Rahimbux
Bombay High Court · (2008) 5 ALLMR 126 : (2008) 3 BomCR 553 : (2008) 110 BOMLR 1363 : (2008) 5 MhLj 772
Contract Act, 1872 — Section 145Evidence Act, 1872 — Section 34
High Courts11 Apr 2008Allowed
Taranjitsingh I. Bagga Vs Maharashtra State Road Transport Corporation
Bombay High Court · (2008) 5 ALLMR 260 : (2008) 110 BOMLR 1245 : (2008) 118 FLR 119 : (2008) 3 LLJ 273 : (2008) 3 MhLj 743
Industrial Disputes Act, 1947 — Section 11AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts11 Apr 2008Dismissed
Shramik Mahasangh Vs Cipla Ltd. and Others
Bombay High Court · (2008) 4 ALLMR 660 : (2008) 5 MhLj 199
Constitution of India, 1950 — Article 226, 227
High Courts11 Apr 2008
Bhimrao Shamrao Hawaldar Vs Ranjana Sharad Hawaldar and Others
Bombay High Court · (2009) ACJ 1669 : (2008) 6 BomCR 365 : (2008) 4 MhLj 673
Fatal Accidents Act, 1855 — Section 1AHindu Succession Act, 1956 — Section 8Motor Vehicles Act, 1939 — Section 100B, 110A, 110B, 110C, 110D
High Courts10 Apr 2008Allowed
Vishnupant Narute Vs The State of Maharashtra
Bombay High Court · (2008) 04 BOM CK 0162
Criminal Procedure Code, 1973 (CrPC) — Section 313, 4Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts10 Apr 2008Dismissed
Mrs. Smita Sandip Keni and Mrs. Neeta Pandurang @ Rajan Gaitonde Vs Mr. Vallabh Vinayak Juvarkar Zeet Building, 3rd Floor, Airport Road, Chicalim,Vasco-da-Gama, Goa and Others
Bombay High Court · (2008) 04 BOM CK 0128
High Courts10 Apr 2008Dismissed
ICICI Bank Limited Vs Tata International Ltd.
Bombay High Court · (2008) 6 MhLj 446
General Clauses Act, 1897 — Section 10
High Courts10 Apr 2008
Maharashtra State Road Transport Corporation Vs Ambadas Sadhiv Hingane
Bombay High Court · (2008) 4 ALLMR 42 : (2009) 1 BomCR 393 : (2008) 5 MhLj 208
Constitution of India, 1950 — Article 226, 227
High Courts10 Apr 2008Allowed
Indian Oil Corporation Ltd. Vs Vijay Shridhar Alasi
Bombay High Court · (2008) 5 ALLMR 663 : (2008) 110 BOMLR 1460 : (2008) 3 MhLj 657
High Courts10 Apr 2008
Sau. Kumudini Balasaheb Salkar Vs The Additional Commissioner, Amravati Division and Others
Bombay High Court · (2009) 1 BomCR 419 : (2008) 4 MhLj 728
Bombay Village Panchayats Act, 1958 — Section 14
High Courts10 Apr 2008
Shri Kashinath Babli Parab (since deceased through his legal heirs Smt. Anusuya Kashinath Parab and Others All represented by their duly constituted attorney Shri Sitakant Kashinath Parab) Vs Shri Antonio Mariano Antao (since deceased through his legal representatives) and Smt. Maria Santana Colacoo E. Antao (since deceased through her legal representatives Collette Fernandes and Others) Adv. Pramod Hede and Mrs. Vandana Hede Vs Shri Antonio Mariano Antao (since deceased through his legal representatives), Smt. Maria Santana Colacao E. Antao (since deceased through her legal representatives Collette Fernandes and Others) and Shri Shantaram Hede (since deceased through his legal representatives Dr. Anant Hede and Others)
Bombay High Court · (2008) 04 BOM CK 0069
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 23, 23(1), 23(3), 25
High Courts10 Apr 2008Dismissed
Vasant Sundarrao Kondbattunwar Vs Sakharam Kawaduji Uike and Others
Bombay High Court · (2009) 1 BomCR 409 : (2008) 5 MhLj 322
Constitution of India, 1950 — Article 226, 227Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3(4), 7
High Courts10 Apr 2008Dismissed
Bhagwandas Laxmichand Shah and Others Vs Union of India (UOI) and Others
Bombay High Court · (2008) 4 ALLMR 32 : (2008) 6 MhLj 429
High Courts10 Apr 2008
Shri Kestur Siddalingappa Rajsekhar 14, Defence Colony, Alto Porvorim, Goa Presently Vs The Administrative Tribunal and Smt. Savitri Timappa Naik
Bombay High Court · (2008) 04 BOM CK 0019
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts10 Apr 2008Allowed
State of Maharashtra Vs Anwar Nizamuddin Shaikh
Bombay High Court · (2008) 5 MhLj 847
Constitution of India, 1950 — Article 227Forest Act, 1927 — Section 26F, 41(2), 52, 61, 61A
High Courts09 Apr 2008Dismissed
Tirupati Ginning and Pressing Factory Vs Balaji Ginning and Pressing Industry and The Assistant Registrar Co-operative Societies
Bombay High Court · (2008) 4 ALLMR 578 : (2008) 5 MhLj 393
High Courts09 Apr 2008Allowed
VIP Industries Limited Vs Maharashtra Kamgar Karmachari Sanghatana and Another
Bombay High Court · (2008) 119 FLR 124 : (2009) 1 LLJ 69 : (2008) 5 MhLj 788 : (2009) 1 SLR 155
Companies Act, 1956 — Section 391, 392, 393, 394