High Courts04 Apr 2008Dismissed
Antonio Francisco De Silva Vs Mrs. Beatriz Noronha Cabral and Others
Bombay High Court · (2008) 04 BOM CK 0011
Arbitration Act, 1940 — Section 30Limitation Act, 1963 — Section 5
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,737 of 3,665
High Courts04 Apr 2008Allowed
Evans Fraser (India) Limited Vs Trig Detectives Private Limited
Bombay High Court · (2009) 148 CompCas 613
Companies Act, 1956 — Section 433, 434, 439, 557Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 34
High Courts03 Apr 2008Allowed
Manganese Ore (India) Ltd. Vs Commissioner for Workmen Compensation, 1st Labour Court and Rukhdeo Bagade
Bombay High Court · (2009) ACJ 446 : (2008) 3 BomCR 269 : (2008) 118 FLR 101 : (2008) 3 MhLj 693
Workmens Compensation Act, 1923 — Section 4, 4(2), 4(3), 4A
High Courts03 Apr 2008Dismissed
Harishchandra Ramchandra Dhakate Vs Santosh Ramchandra Palthe and Vitthal Ramchandra Palthe (Dead) (through Legal representatives Smt. Pramilabai Vitthal Palthe, Shridhar Vitthal Palthe, Avinash Vitthal Palthe and Girdhari Vitthal Palthe)
Bombay High Court · (2008) 4 ALLMR 320 : (2008) 4 MhLj 83
Easements Act, 1882 — Section 60
High Courts03 Apr 2008
Mr. Biswaroop Ghosh and Others Vs The State of Maharashtra and Another
Bombay High Court · (2008) CriLJ 2521
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 306, 307, 326, 34, 376
High Courts03 Apr 2008
Ramesh Govind Thakur Vs The State of Maharashtra
Bombay High Court · (2008) CriLJ 2169
Evidence Act, 1872 — Section 26Penal Code, 1860 (IPC) — Section 302
High Courts03 Apr 2008Dismissed
Shri Vithal Narayan Prabhu Dessai alias Mahadev Narain Pwrabhu Gaunkar (since deceased) and others Vs Communidade of Colomba Shri Vithal Narayan Prabhu Dessai alias Mahadev Narain Prabhu Gaunkar (since deceased) and others Vs Shri Benedito Costa Antao and others
Bombay High Court · (2008) 04 BOM CK 0134
High Courts03 Apr 2008Allowed
Aba @ Dinkar Girdhar Koli Vs The State of Maharashtra
Bombay High Court · (2008) CriLJ 2516 : (2008) 3 RCR(Criminal) 97
Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 375(2), 376, 506
High Courts03 Apr 2008
Dr. Celsa Pinto, Ex-Officio Joint Secretary (School Education), Public Information Officer (Under R.T.I. Act), Directorate of Education Vs The Goa State Information Commission and Ms. Milan G. Natekar
Bombay High Court · AIR 2008 Bom 120 : (2008) 4 ALLMR 586 : (2008) 110 BOMLR 1238 : (2008) 4 MhLj 822 : (2009) 5 RCR(Civil) 89
Right to Information Act, 2005 — Section 2
High Courts03 Apr 2008Dismissed
Nari Shringar Big Bazar and Another Vs Pantaloon Retalining (India) Ltd.
Bombay High Court · (2008) 4 ALLMR 394 : (2008) 3 BomCR 276 : (2008) 3 MhLj 698
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 3, Order 7 Rule 9
High Courts03 Apr 2008Allowed
Shri Milind Hiraman Meshram Vs The State of Maharashtra and Others
Bombay High Court · (2008) 04 BOM CK 0038
Bombay Police Act, 1951 — Section 10(2), 11, 55, 56, 56(1)Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7
High Courts02 Apr 2008Allowed
Ramnath Mahale Vs The State of Maharashtra
Bombay High Court · (2008) 110 BOMLR 1095
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts02 Apr 2008
Gajanan Bhaurao Waghmare and Madhukar Fakiraji Sute Vs State of Maharashtra and Municipal Council Prakashchandra and Sudhakar Walke Vs State of Maharashtra and The Municipal Council, Sindhi Railway Sou. Padma Balaji Gahlot Vs The State of Maharashtra and Municipal Council Narendra Bisane and Shri Dharmendra Nandarghane Vs The State of Maharashtra and Others Rajkumar Sakharamji Balpande Vs The Collector, Municipal Council and Rajesh R. Chopkar
Bombay High Court · (2008) 4 ALLMR 349 : (2008) 3 MhLj 225
Maharashtra Municipal Council and Nagar Panchayats (Qualifications and Appointments of Nominated Councilors) Rules, 2006 — Rule 3, 5Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 11, 11(1), 15, 2(6), 21
High Courts02 Apr 2008
Mehta Mody and Co. Vs Appropriate Authority and Others
Bombay High Court · (2010) 320 ITR 302
Income Tax Act, 1961 — Section 269UD, 269UD(1)
High Courts02 Apr 2008Dismissed
Shri Shivayay Marihal Vs State of Goa through Public Prosecutor
Bombay High Court · (2008) 04 BOM CK 0088
Evidence Act, 1872 — Section 21, 26, 8Penal Code, 1860 (IPC) — Section 164, 302
High Courts02 Apr 2008Allowed
M.K. International Vs Abhay S. Birje
Bombay High Court · (2009) 2 LLJ 295 : (2008) 6 MhLj 192
Companies Act, 1956 — Section 33C(2), 446Industrial Disputes Act, 1947 — Section 10, 33C(2)
High Courts02 Apr 2008Dismissed
Biddle Sawyer Limited Vs Chemical Employees Union
Bombay High Court · (2008) 3 LLJ 983
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C, 33C(2), 36AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 50
High Courts01 Apr 2008
Manohar Mahadeorao Pagrut Vs Sunanda Ramdas Tharkar
Bombay High Court · (2008) 4 ALLMR 718 : (2008) 3 BomCR 4
High Courts01 Apr 2008Dismissed
Commissioner of Income Tax Vs S.D. Investment and Trading Company
Bombay High Court · (2008) 306 ITR 31
High Courts01 Apr 2008Allowed
Prakash S. Patil Vs The State of Maharashtra, Committee for Scrutiny and Verification of Caste Claim and Ramesh Anantro Bulbule
Bombay High Court · (2008) 4 ALLMR 296 : (2008) 6 BomCR 900 : (2008) 110 BOMLR 1385 : (2008) 5 MhLj 202