High Courts27 Mar 2008Allowed
Anil @ Antya Jadhav Vs The State of Maharashtra, Home Department (Special), The District Magistrate and The Police Station Officer
Bombay High Court · (2008) 110 BOMLR 1269
Penal Code, 1860 (IPC) — Section 392
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,739 of 3,665
High Courts27 Mar 2008Allowed
Shree Ostwal Builders Ltd. and Umrao Singh Ostwal, Managing Director Vs State of Maharashtra and Others Shree Krishna Prathisthan Vs Maharashtra Housing and Area Development Board and Konkan Housing and Area Development Board, a unit of Maharashtra Housing and Area Development Authority
Bombay High Court · (2008) 3 ALLMR 529 : (2008) 3 BomCR 36 : (2008) 110 BOMLR 1209 : (2008) 4 MhLj 404
Constitution of India, 1950 — Article 14
High Courts27 Mar 2008Allowed
Ismail Haji Hajimsaheb Vs Oriental Insurance Co. Ltd. and another
Bombay High Court · (2008) 03 BOM CK 0111
Civil Procedure Code, 1908 (CPC) — Section 144, 151
High Courts27 Mar 2008
Bank of Baroda Vs Official Liquidator of Alpio Finance Ltd. (In Liquidation)
Bombay High Court · (2009) 149 CompCas 1 : (2008) 6 MhLj 457 : (2008) 85 SCL 354
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1(2)Companies Act, 1956 — Section 125, 126, 48, 536, 538Registration Act, 1908 — Section 28, 30(2), 32A, 51, 66
High Courts27 Mar 2008Allowed
Sonabai Kerappa Katkar and Others Vs Mohamad Jilani Mohmad Wahid Shaikh and Others
Bombay High Court · (2008) 6 ALLMR 323 : (2009) 1 BomCR 431 : (2008) 5 MhLj 411
Motor Vehicles Act, 1939 — Section 92A
High Courts27 Mar 2008
Deepika Yogeshwar Nandanwar Vs State of Maharashtra and Others
Bombay High Court · (2008) 3 ALLMR 537 : (2008) 3 BomCR 630 : (2008) 110 BOMLR 1047 : (2008) 3 MhLj 872
Constitution of India, 1950 — Article 226, 324(1)
High Courts27 Mar 2008
Bjranglal Eriwal and Others Vs Sagarmal Chunilal and Others
Bombay High Court · (2008) 6 BomCR 887 : (2008) 110 BOMLR 1252 : (2008) 5 MhLj 571
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 13, 4(1A), 7, 7(1), 7A
High Courts27 Mar 2008
Hinganghat Nagri Sahakari Path Sanstha Maryadit Vs Ashok Keshavrao Fukat
Bombay High Court · (2008) 110 BOMLR 1221 : (2008) 3 MhLj 732
Banking Companies Act, 1949 — Section 5, 5(1)Banking Regulation Act, 1949 — Section 5Maharashtra Co-operative Societies Rules, 1961 — Rule 10
High Courts27 Mar 2008Dismissed
Subhadrabai Hiralal Gawali Vs Sk. Amad Musalman, Sk. Mohammad Sk. Samshu Musalman and Sk. Amad Sk. Ramjan Musalman
Bombay High Court · (2008) 6 BomCR 111 : (2008) 3 MhLj 605
High Courts27 Mar 2008Allowed
Central Warehousing Corporations Government undertakings Vs The Board of Trustees of the Port of Mumbai A Statutory Corporation and Others
Bombay High Court · (2008) 3 ALLMR 612 : (2008) 110 BOMLR 912 : (2008) 4 MhLj 190
Constitution of India, 1950 — Article 141, 142, 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3
High Courts27 Mar 2008
Miten Mohota (Goidani) and Another Vs Union of India (UOI)
Bombay High Court · (2008) 3 ALLMR 507 : (2008) 6 BomCR 124 : (2008) 2 CivCC 793 : (2008) 5 MhLj 27 : (2008) 2 RCR(Civil) 714
Constitution of India, 1950 — Article 44Hindu Marriage Act, 1955 — Section 13, 13(1), 13(2), 13B, 13B(1)Matrimonial Causes Act, 1950 — Section 15, 22
High Courts27 Mar 2008
The State of Maharashtra, (Notice to be served on the Collector), The Special Land Acquisition Officer, Scarcity No. 1 and The Executive Engineer, Kadawa Project Division Vs Punja Trambak Lahamage (since deceased through his legal heirs Dinkar Punjaji Lahamge, Yashwant Punjaji Lahamge, Mandabai Kamlakar Elmane and Gangabai Punjaji Lahamge)
Bombay High Court · (2008) 3 ALLMR 379 : (2008) 5 BomCR 869 : (2008) 110 BOMLR 1169 : (2008) 5 MhLj 243
Evidence Act, 1872 — Section 74, 76, 77Land Acquisition Act, 1894 — Section 11, 11(1), 14, 15, 16
High Courts27 Mar 2008Allowed
S.P. Brothers Vs Biren Ramesh Kadakia
Bombay High Court · (2008) 4 ALLMR 379 : (2009) 1 BomCR 453
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Evidence Act, 1872 — Section 25
High Courts27 Mar 2008Allowed
Shree Ostwal Builders Ltd., Thane and another Vs State of Maharashtra and others
Bombay High Court · (2008) 3 ALLMR 529 : (2008) 3 BomCR 36 : (2008) 110 BOMLR 1209 : (2008) 4 MhLj 404
Constitution of India, 1950 — Article 14
High Courts26 Mar 2008Allowed
The State of Maharashtra Vs Pramodkumar Damodhar Wani and Smt. Sunanda Rajendra Wani
Bombay High Court · (2008) 03 BOM CK 0134
Criminal Procedure Code, 1973 (CrPC) — Section 161, 438, 439(2)Penal Code, 1860 (IPC) — Section 34, 406, 408, 409, 420
High Courts26 Mar 2008Dismissed
Powai Panchsheel CHS and Others Vs MHADA and Others
Bombay High Court · (2008) 3 ALLMR 371 : (2008) 3 BomCR 8
Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981 — Rule 10, 11, 12, 13, 6Maharashtra Housing and Area Development Act, 1976 — Section 12, 12(2)Maharashtra Housing and Area Development Board (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981 — Regulation 21A, 6, 7, 8
High Courts26 Mar 2008Allowed
Yuth Development Co-Operative Bank Ltd. Vs Balasaheb Dinkarrao Salokhe and Others
Bombay High Court · AIR 2008 Bom 167 : (2009) 1 BomCR 444 : (2008) 5 MhLj 326
Civil Procedure Code, 1908 (CPC) — Section 9ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3), 13(4), 17Transfer of Property Act, 1882 — Section 69, 69A
High Courts26 Mar 2008Dismissed
The Executive Engineer, Public Works Department, Division No. 1 Vs Raisabanoo and Others
Bombay High Court · (2009) 1 BomCR 434 : (2008) 110 BOMLR 1061 : (2008) 118 FLR 433
Workmens Compensation Act, 1923 — Section 12, 30
High Courts25 Mar 2008Allowed
Shri Sadanand M. Gurav Vs State of Goa, Industrial Training Institute, Government of Goa and Directorate of Craftsmen Training Government of Goa
Bombay High Court · (2008) 110 BOMLR 921
Goa Civil Services (Retirement) Rules, 2000 — Rule 3
High Courts25 Mar 2008Dismissed
Badriparasad Jagannath Agrawal and Sunil Pandurang Hazare Vs Madhu Dr. Harindrakumar Lahiri, Smt. Godawaribai Dr. Harindrakumar Lahiri and Shailesh Dr. Harindrakumar Lahari
Bombay High Court · (2008) 4 ALLMR 732 : (2009) 1 BomCR 427 : (2008) 4 MhLj 185