COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,743 of 3,665

High Courts13 Mar 2008

Shri Vile Parle Kelavani Mandal and others Vs State of Maharashtra and others

Bombay High Court · (2008) 3 ALLMR 397 : (2008) 110 BOMLR 872 : (2008) 4 MhLj 413

Constitution of India, 1950 — Article 14, 19(6), 19(l)(g), 21, 30(1)

Read judgment

High Courts13 Mar 2008Allowed

Cambata Aviation Pvt. Ltd. and Others Vs Vijay Murthy Nadar

Bombay High Court · (2008) 4 ALLMR 736 : (2008) 3 BomCR 620 : (2008) 4 MhLj 883

Industrial Disputes Act, 1947 — Section 33, 33AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30(2)

Read judgment

High Courts12 Mar 2008

Sayyed Issaq, Shaikh Jamil and Ismail Gafoor Shaikh Vs The State of Maharashtra Raj Mohammad Shaikh Mohammad Shaikh and Abdul Kadar Ibrahim Pathan Vs The State of Maharashtra

Bombay High Court · (2008) CriLJ 2950

Penal Code, 1860 (IPC) — Section 34, 379, 413, 414

Read judgment

High Courts12 Mar 2008Allowed

Astec Life Sciences Ltd. a Public Limited company and Others Vs The State of Maharashtra, The Senior Inspector of Police, Crime Branch, Nath Bio-gene (I) Ltd. and Additional Commissioner of Police, (E.O.W.) G.B.C.B., CID

Bombay High Court · (2008) 03 BOM CK 0122

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 415, 463, 482Insecticides Act, 1968 — Section 29

Read judgment

High Courts12 Mar 2008Dismissed

The Commissioner of Income Tax Vs Aatur Holdings Pvt. Ltd.

Bombay High Court · (2008) 110 BOMLR 1143 : (2008) 146 CompCas 152 : (2008) 219 CTR 251 : (2008) 302 ITR 92

Companies Act, 1956 — Section 114, 206Securities Contracts (Regulation) Act, 1956 — Section 27, 27(1), 27(2)

Read judgment

High Courts12 Mar 2008Dismissed

Shri Ravindra Navelkar and Another Vs Union of India and Others

Bombay High Court · (2008) 03 BOM CK 0103

Industrial Disputes Act, 1947 — Section 2Maharashtra Co-operative Societies Act, 1960 — Section 43, 45, 47, 78, 84Multi-State Cooperative Societies Act, 2002 — Section 123, 3(t), 43, 43(2)(a), 45

Read judgment

High Courts12 Mar 2008Allowed

Union of India (UOI) Vs Vidarbha Co-operative Marketing Society Ltd.

Bombay High Court · (2008) 3 ALLMR 772 : (2008) 4 BomCR 567 : (2008) 3 MhLj 325

Central Excise Rules, 1956 — Rule 56ALimitation Act, 1963 — Article 100, 113

Read judgment

High Courts12 Mar 2008Dismissed

Cable (India) Corporation Vs Union of India and Others

Bombay High Court · (2008) 03 BOM CK 0095

Read judgment

High Courts12 Mar 2008Allowed

Ajay Vasant Gawand and Others Vs State of Maharashtra and Others

Bombay High Court · (2008) 4 BomCR 360

Land Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 126, 127, 37(1)

Read judgment

High Courts11 Mar 2008

Nilkanth Khandade Vs Bhaurao Khandade and Smt. Vimal Zode

Bombay High Court · (2008) 4 ALLMR 383 : (2008) 3 BomCR 282 : (2008) 4 MhLj 215

Bombay Stamp Act, 1958 — Section 34, 37, 49Registration Act, 1908 — Section 17, 49, 49

Read judgment

High Courts11 Mar 2008

President/Secretary Pioneer Education Trust and Others Vs Janardan Mitharam Jangale

Bombay High Court · (2008) 3 ALLMR 406 : (2008) 3 BomCR 575

Read judgment

High Courts11 Mar 2008Allowed

Maharashtra State Road Transport Corporation Vs Shri Vasant B. Araj

Bombay High Court · (2008) 4 ALLMR 744

Read judgment

High Courts11 Mar 2008

Shri Rajesh Madhukar Kauthankar, Presently in Police Custody through his Brother Mahesh Kauthankar Vs Police Inspector, Porvorim Police Station, Porvorim, Goa and State of Goa

Bombay High Court · (2008) 03 BOM CK 0113

Read judgment

High Courts11 Mar 2008Allowed

Secretary, Bombay St. Xavier''s College Society and Another Vs Anwar Hasan Bhombal and Others

Bombay High Court · (2008) 5 MhLj 268

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(9), 3(2), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 2(1), 6

Read judgment

High Courts11 Mar 2008Allowed