High Courts18 Mar 2008Dismissed
Shri Jagadev R. Pangam (Dec.) Through Lr''s Vs Shri Shivanand V. Salgaonkar and Others
Bombay High Court · (2008) 03 BOM CK 0004
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,741 of 3,665
High Courts18 Mar 2008Dismissed
Commissioner of Income Tax Vs Willingdon Sports Club
Bombay High Court · (2008) 219 CTR 345 : (2008) 302 ITR 279
Income Tax Act, 1961 — Section 2(24), 263
High Courts17 Mar 2008Dismissed
Jaglal Jayaswal and another Vs Waman Dhobale and another
Bombay High Court · (2008) 4 ALLMR 335 : (2008) 6 BomCR 684 : (2008) 4 MhLj 467
Maharashtra Land Revenue Code, 1966 — Section 138, 143, 143(1), 143(3), 143(4)Mamlatdars Court Act, 1906 — Section 5
High Courts17 Mar 2008
Vidyut Metallics Pvt. Ltd. Vs Maharashtra Rajya Rashtriya Kamgar Sangh and Others
Bombay High Court · (2009) 2 LLJ 387 : (2008) 6 MhLj 212
Civil Procedure Code, 1908 (CPC) — Section 9AIndustrial Disputes Act, 1947 — Section 2, 2AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 2(16), 20(1), 23, 26, 28
High Courts17 Mar 2008Dismissed
Jaglal Jayaswal and Another Vs Waman Dhobale and Another
Bombay High Court · (2008) 4 ALLMR 335 : (2008) 6 BomCR 684 : (2008) 4 MhLj 467
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Maharashtra Land Revenue Code, 1966 — Section 138, 143, 143(2), 143(3), 143(4)Mamlatdars Court Act, 1906 — Section 143(1), 5
High Courts17 Mar 2008
The Mapusa Urban Co-operative Bank of Goa Limited Vs The Registrar of Co-operative Societies Act and Others
Bombay High Court · (2008) 03 BOM CK 0002
Multi-State Cooperative Societies Act, 1984 — Section 74, 84, 90, 90(2)Multi-State Cooperative Societies Act, 2002 — Section 126, 126(6), 84
High Courts14 Mar 2008
Gharda Chemicals Ltd. Vs The State of Maharashtra and Others
Bombay High Court · (2008) 3 BomCR 617 : (2008) 14 VST 413
Bombay Sales Tax Act, 1959 — Section 43A, 44A, 44B, 44B(1), 44B(2)Bombay Sales Tax Rules, 1959 — Rule 52AConstitution of India, 1950 — Article 226
High Courts14 Mar 2008
The Commissioner of Sales Tax Vs Gharda Chemicals Ltd.
Bombay High Court · (2008) 14 VST 418
Bombay Sales Tax Act, 1959 — Section 33(4A), 43A
High Courts14 Mar 2008Allowed
Maloji Patil Vs State of Goa
Bombay High Court · (2009) CriLJ 903
Goa Childrens Act, 2003 — Section 2, 8(2)Penal Code, 1860 (IPC) — Section 354, 375, 509
High Courts14 Mar 2008Dismissed
Jayesh H. Pandya and Another Vs Subhtex India Ltd. and Others
Bombay High Court · (2008) 5 MhLj 749
Arbitration and Conciliation Act, 1996 — Section 11, 14, 15(1), 15(3), 16Constitution of India, 1950 — Article 136, 226
High Courts14 Mar 2008
Sanjay Kini Vs The State of Maharashtra and Others
Bombay High Court · (2008) 03 BOM CK 0082
Maharashtra Prisoners (Remission System) Rules, 1962 — Rule 22, 23Penal Code, 1860 (IPC) — Section 302, 34Prisons Act, 1894 — Section 11(1), 46, 48A, 59, 59(5)
High Courts14 Mar 2008
National Education and Social Trust Vs State of Maharashtra, Mr. Mittasaheb Abdul Aziz Patel, The Education Officer (Primary), Zilla Parishad and The Presiding Officer, School Tribunal, Solapur Region
Bombay High Court · (2008) 4 ALLMR 787 : (2008) 4 MhLj 778
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(1), 5(2), 5(3), 5(4)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28
High Courts14 Mar 2008
Dashrath Bondade and Others Vs Shyam Sunder Khandelwal
Bombay High Court · (2008) 6 BomCR 884 : (2008) 3 CivCC 331 : (2008) 4 MhLj 116
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts14 Mar 2008
Maganlal Savani and Another Vs Uttam Chitra and Others
Bombay High Court · (2008) 5 ALLMR 184 : (2008) 3 BomCR 624 : (2008) 110 BOMLR 924
Copyright Act, 1957 — Section 14(1), 2, 55
High Courts14 Mar 2008Dismissed
Bharatbhushan Ramchandra Sonule and Others Vs State of Maharashtra and Others
Bombay High Court · (2008) 6 BomCR 905 : (2008) 4 MhLj 278
High Courts14 Mar 2008
Shikshan Prasarak Mandal and The Head Master, Janata Vidyalaya Vs Shri Uttam Hariba Bhandre, The Education Officer, Zilla Parishad and The Presiding Officer, School Tribunal, Kolhapur Region
Bombay High Court · (2008) 5 ALLMR 151 : (2008) 3 BomCR 577 : (2009) 120 FLR 111 : (2008) 3 LLJ 822 : (2008) 4 MhLj 891
High Courts14 Mar 2008
Ganpat Pandurang Ghongade and Others Vs Nivrutti Pandurang Ghongade
Bombay High Court · (2008) 3 ALLMR 629 : (2008) 5 MhLj 153
Evidence Act, 1872 — Section 65, 66Registration Act, 1908 — Section 17
High Courts14 Mar 2008
Sitaram Balu Bhopi Vs State of Maharashtra
Bombay High Court · (2008) 4 MhLj 9
Bombay Court Fees Act, 1959 — Section 7(1)Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1A, Order 6 Rule 17, 151Land Acquisition (Amendment) Act, 1984 — Section 25
High Courts14 Mar 2008Dismissed
Shri Avinash Sonawane Vs Jessline Britto and Others
Bombay High Court · (2008) 03 BOM CK 0003
High Courts13 Mar 2008Dismissed
Damodar Lokhande and Liladhar Narkhede Vs Central Bureau of Investigation, The State of Maharashtra and Smt. Rajani Vishram Patil
Bombay High Court · (2008) CriLJ 2940
Arms Act, 1959 — Section 3(25)Constitution of India, 1950 — Article 227, 26Criminal Procedure Code, 1973 (CrPC) — Section 173, 407