High Courts25 Mar 2008
Pune Municipal Corporation Vs Dnyaneshwar Nivrutti Narhare
Bombay High Court · (2008) 4 ALLMR 375 : (2009) 1 BomCR 433 : (2008) 3 MhLj 853
Bombay Provincial Municipal Corporations Act, 1949 — Section 129
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,740 of 3,665
High Courts25 Mar 2008
Kishore Jagjivandas Tanna Vs K. Rangrajan, Deputy Director of Inspection (Investigation) and Others
Bombay High Court · (2008) 218 CTR 55 : (2008) 306 ITR 121 : (2008) 175 TAXMAN 294
Income Tax Act, 1961 — Section 132, 132(5)Income Tax Rules, 1962 — Rule 112A
High Courts24 Mar 2008Dismissed
Shri Anilkumar Gokuldas Rai Vs The State of Maharashtra and The Sub Divisional Officer, Malegaon Sub Division
Bombay High Court · (2008) 4 ALLMR 397 : (2008) 4 MhLj 55
Maharashtra Land Revenue Code, 1966 — Section 44, 44(1)
High Courts24 Mar 2008Dismissed
Oberoi Constructions Private Limited and Mr. Arunkumar Kotian, Vice President (Corporate Affairs) and Others Vs State of Maharashtra and Others Etc. Etc.
Bombay High Court · (2008) 3 ALLMR 546 : (2008) 3 BomCR 408 : (2008) 110 BOMLR 951
Bombay Municipal (Further Extension of Limits and Schedule BBA) (Amendment) Act, 1956 — Section 3Bombay Municipal Corporation Act, 1888 — Section 354ABombay Town Planning Act, 1954 — Section 10(1), 3(1), 4(1), 9
High Courts24 Mar 2008Dismissed
Anil Kumar Gokuldas Rai Vs State of Maharashtra and another
Bombay High Court · (2008) 4 ALLMR 397 : (2008) 4 MhLj 55
Maharashtra Land Revenue Code, 1966 — Section 44, 44(1)(b)
High Courts24 Mar 2008
Ajit T. Kossambe (Dr.) Vs Goa State Co-operative Milk Producers Union Ltd.
Bombay High Court · (2008) 5 BomCR 789
Constitution of India, 1950 — Article 12, 311
High Courts24 Mar 2008Allowed
Union of India (UOI) Vs R.K. Goel and Associates Engineers and Contractors
Bombay High Court · (2008) 110 BOMLR 1189
Arbitration Act, 1940 — Section 11, 12, 30, 32Arbitration and Conciliation Act, 1996 — Section 11, 21, 34(3), 85, 85(2)
High Courts24 Mar 2008Dismissed
Pushpa Waghade Vs Additional Commissioner and Others
Bombay High Court · (2008) 5 MhLj 104
High Courts24 Mar 2008
Priya Anand Hombali (Dr.) Vs State of Maharashtra and Others
Bombay High Court · (2009) 1 BomCR 440 : (2008) 4 MhLj 784
Bombay Civil Services Rules, 1959 — Rule 838Transfer of Property Act, 1882 — Section 108
High Courts19 Mar 2008Dismissed
Sub-Divisional Engineer, Irrigation Project, Investigation Sub Division No. 1 Vs Sarang Marotrao Gurnule
Bombay High Court · (2008) 3 ALLMR 618 : (2008) 110 BOMLR 1293 : (2009) 120 FLR 114 : (2008) 3 LLJ 737 : (2008) 4 MhLj 514
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 25B, 25F
High Courts19 Mar 2008
Tulip Hotels Pvt. Ltd. and Dr. Ajit B. Kerkar, of Mumbai Indian Inhabitant Vs Trade Wings Ltd.
Bombay High Court · (2008) 03 BOM CK 0114
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Civil Procedure Code, 1908 (CPC) — Section 89
High Courts19 Mar 2008Allowed
Mr. Rosarinho M. Fernandes and Mrs. Fatima Fernandes Vs Mr. Santosh Juvekar alias Santosh Zuvatkar and Others
Bombay High Court · (2008) 4 ALLMR 723 : (2008) 3 BomCR 574
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts19 Mar 2008
Jimmy Construction Pvt. Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2008) 3 ALLMR 729 : (2008) 4 BomCR 648 : (2008) 3 MhLj 141
Arbitration and Conciliation Act, 1996 — Section 11, 34, 34(2), 75, 81
High Courts19 Mar 2008Dismissed
Nanik K. Daryanani Vs Deputy Inspector General of Registration and Deputy Controller of Stamps (Enforcement) and Others
Bombay High Court · (2008) 6 ALLMR 778 : (2008) 5 BomCR 490 : (2008) 6 MhLj 618
Bombay Stamp Act, 1958 — Article 25, 46, 68Income Tax Act, 1961 — Section 269(UC), 269(UD), 269(UL)(3), 32A, 33Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 11
High Courts19 Mar 2008Dismissed
Mrs. Sharad Govind Ghode Vs M/s. Sellwell Foods and Beverages Pvt. Ltd.
Bombay High Court · (2008) 03 BOM CK 0005
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts18 Mar 2008Dismissed
Anthony De Costa Antonio D. de Costa and Another Vs Director, Director of Panchayat and Others
Bombay High Court · (2008) 5 ALLMR 138 : (2008) 3 BomCR 289
Goa Village Panchayat Raj Act, 1994 — Section 73
High Courts18 Mar 2008Dismissed
K. Laxminarayan Vs State of Maharashtra
Bombay High Court · (2008) 03 BOM CK 0109
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37Penal Code, 1860 (IPC) — Section 120B
High Courts18 Mar 2008
Bombay Mercantile Co-op. Bank Ltd. Vs Noor Mohammed Abdul Rehman Mulla
Bombay High Court · (2008) 6 BomCR 590 : (2008) 118 FLR 537 : (2008) 3 LLJ 139 : (2008) 4 MhLj 449
Payment of Gratuity Act, 1972 — Section 13
High Courts18 Mar 2008Allowed
The Ulhasnagar Municipal Corporation and The Deputy Commissioner, Ulhasnagar Municipal Corporation Vs Shri Kailash Tikamdas Mulchandani
Bombay High Court · (2008) 5 ALLMR 204 : (2008) 3 BomCR 725
Civil Procedure Code, 1908 (CPC) — Section 9AMaharashtra Regional and Town Planning Act, 1966 — Section 149, 45(5), 52, 53, 54
High Courts18 Mar 2008
Suhas Anant Kulkarni Vs Spcies and Oil Seeds Exchange and Others
Bombay High Court · (2008) 3 LLJ 113
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(5)