High Courts09 Apr 2008Allowed
Vimal Deshmukh and Others Vs Nagorao Babanrao Ghodaskar
Bombay High Court · (2008) 3 MhLj 868
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,736 of 3,665
High Courts09 Apr 2008
Ram Sampath Vs Rajesh Roshan and Others
Bombay High Court · (2009) 2 MhLj 167 : (2009) 40 PTC 78
Copyright Act, 1957 — Section 17, 2, 52Evidence Act, 1872 — Section 45
High Courts08 Apr 2008Allowed
Krishna Sheena Shetty Vs Suresh Anant Sawant and Nandkumar Mahadeo Patil "Kalpatru"
Bombay High Court · (2008) 4 ALLMR 291 : (2008) 110 BOMLR 1262 : (2008) 5 MhLj 117
Bombay Stamp Act, 1958 — Section 34Specific Relief Act, 1963 — Section 6
High Courts08 Apr 2008Allowed
Nandkumar Mahadeo Dengane Vs Bhavika Vidya Prasarak Mandal and Others
Bombay High Court · (2008) 4 ALLMR 126 : (2008) 110 BOMLR 1228 : (2008) 5 MhLj 598
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 22(2), 28, 28(5), 36, 36(5)
High Courts08 Apr 2008Dismissed
Vilas Vithalrao Takale Vs Jaya-Hind Industries Ltd. and Others
Bombay High Court · (2008) 4 ALLMR 301 : (2009) 1 BomCR 385 : (2008) 5 MhLj 216
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts08 Apr 2008Allowed
Abdul Majid Tinwalla Brother of the detenu Amin Abdul Karim Tinwala Vs The State of Maharashtra, Home Department, Anna Dani, the Secretary to the Government, Home Department, The Superintendent of Prison, Mumbai Central Prison and The Superintendent of Prison
Bombay High Court · (2008) 110 BOMLR 1344
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Customs Act, 1962 — Section 108, 132, 135
High Courts08 Apr 2008
Bay Isle Developers Private Ltd. and Others Vs The State of Maharashtra and Others
Bombay High Court · (2008) 04 BOM CK 0066
Penal Code, 1860 (IPC) — Section 193, 307, 34, 380, 394
High Courts08 Apr 2008
Balbhim Ramchandra Kedar, Civil Judge, Junior Division and Judicial Magistrate, First Class Vs The State of Maharashtra and Jalaluddin Kadir Shaikh
Bombay High Court · (2008) 110 BOMLR 1324 : (2008) CriLJ 3249
Constitution of India, 1950 — Article 19(1)Contempt of Courts (Bombay High Court) Rules, 1975 — Rule 6Contempt of Courts Act, 1971 — Section 10, 12, 15, 15(2), 20
High Courts08 Apr 2008Dismissed
Maharashtra State Board of Secondary and Higher Sec. Education and Another Vs Sanjay Krishnarao Shrungare
Bombay High Court · (2008) 118 FLR 134 : (2008) 3 LLJ 277
Industrial Disputes Act, 1947 — Section 25F, 25G, 25H
High Courts08 Apr 2008
United India Insurance Co. Ltd. Vs Shaheda Parvin Allauddin Kazi and Others
Bombay High Court · (2006) ACJ 2734 : (2008) 5 MhLj 689
Central Motor Vehicles Rules, 1989 — Rule 2, 34, 35, 41, 42Motor Vehicles Act, 1988 — Section 147, 147(1), 40, 43
High Courts08 Apr 2008Allowed
Kasturchand Fulchand and Others Vs Baburao Rambhau Sonar (died through LR) Tinabai Sonar
Bombay High Court · (2008) 5 MhLj 794 : (2008) MhLj 794
Limitation Act, 1908 — Section 28Maharashtra Debt Relief Act, 1975 — Section 2, 4, 54, 6, 7
High Courts07 Apr 2008Dismissed
V.L.T. Cargo Movers (P.) Ltd. Vs Ajit Kumar S. Puri and Another
Bombay High Court · (2008) 118 FLR 426 : (2008) 3 LLJ 1035
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F, 25G
High Courts07 Apr 2008Allowed
Asaram Dake Vs The State of Maharashtra
Bombay High Court · (2008) 04 BOM CK 0063
Penal Code, 1860 (IPC) — Section 201, 302
High Courts07 Apr 2008
Tajudding M. Somji Vs Jivrai Raoji Gandhi and Another
Bombay High Court · (2008) 3 ALLMR 351 : (2008) 4 BC 287 : (2008) 3 BomCR 552 : (2008) 3 CivCC 503 : (2008) 3 MhLj 609
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Apr 2008Disposed Off
The Commissioner of Wealth Tax Vs Sona Properties Pvt. Ltd.
Bombay High Court · (2008) 110 BOMLR 1128 : (2008) 216 CTR 217 : (2010) 327 ITR 592
Wealth Tax Act, 1957 — Section 14, 15, 16(1), 16(3), 16(4)
High Courts07 Apr 2008Dismissed
Nasir Husain Films (P) Ltd. Vs Saregama India Ltd. and Another
Bombay High Court · (2010) 2 CompLJ 393
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Section 141
High Courts04 Apr 2008
Chate Coaching Classes Pvt. Ltd. Vs Khatri Complex and Others
Bombay High Court · (2008) 3 BomCR 562 : (2008) 4 MhLj 840
Civil Procedure Code, 1908 (CPC) — Section 104(1), 96Limitation Act, 1963 — Section 12, 4, 5Provincial Small Cause Courts Act, 1887 — Section 24, 26, 26(1), 26(2), 26A
High Courts04 Apr 2008Dismissed
Oriental Insurance Co. Ltd. Vs Rajkaur Ranjitsingh Bhatti and Others
Bombay High Court · (2006) ACJ 2710 : (2008) 6 ALLMR 283 : (2008) 6 BomCR 360 : (2008) 4 MhLj 645
Motor Vehicles Act, 1988 — Section 147, 149, 149(1), 149(2), 166
High Courts04 Apr 2008
Associated Breweries and Distilleries and Another Vs Shiv Smruti Investments and Services Pvt. Ltd. and Others
Bombay High Court · (2008) 3 ALLMR 793 : (2008) 5 BomCR 926 : (2008) 4 MhLj 800
Specific Relief Act, 1963 — Section 21, 21(1), 21(5), 22, 22(1)
High Courts04 Apr 2008Allowed
Vidyut Metallics Pvt. Ltd. Vs Dineshchandra Tiwari
Bombay High Court · (2008) 117 FLR 987 : (2008) 3 LLJ 159
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30(2)