COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,747 of 3,665

High Courts26 Feb 2008Dismissed

Maharashtra Mandal, The Head Master, Maharashtra Mandal Marathi Medium School, Shridhar K. Chandekar and Sulbha R. Badwe Vs Mrs. Anjali Ramesh Shah (since deceased through LRs. Ramesh Mohanlal Shah and Smt. Sujata Sham Mote)

Bombay High Court · (2008) 3 ALLMR 408 : (2009) 1 BomCR 456 : (2008) 5 MhLj 59

Constitution of India, 1950 — Article 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9

High Courts26 Feb 2008Dismissed

Vasant Raghosheth Tambe and Rajesh Vasant Tambe Vs Shri Bholadasji Mandir, Shri Panchmukhi Hanuman and Ramji Mandir, Shri Satyanarayan Mandir, Shri Murlimanohar Mandir, Narsing Mandir and Other Properties Trust, Shri Kishor Guru Ram Lakhandasji Shrivasihar, Dinesh Somprakash Agarwal and Smt. Vimal Atmaram Chavan

Bombay High Court · (2008) 3 ALLMR 277 : (2008) 4 MhLj 275

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(2), 11(3), 12(3), 13(1)

High Courts26 Feb 2008

Hindustan Dorr Oliver Ltd. Vs P.K. Kedia, Dy. Commissioner of Income Tax and Others

Bombay High Court · (2008) 217 CTR 539

High Courts26 Feb 2008Dismissed

Shailaja Sangvikar Vs State of Maharashtra and Others

Bombay High Court · (2008) 3 ALLMR 638 : (2008) 2 MhLj 813

Constitution of India, 1950 — Article 226

High Courts26 Feb 2008

Narayan Nivrutti Shinde Vs Mumbai Agricultural Produce Market Committee and Another

Bombay High Court · (2008) 02 BOM CK 0002

High Courts25 Feb 2008

Meera Bhagwat Jadhavar and Others Vs The State of Maharashtra and Others Parad Sudhir Anantrao and Others Vs The Director, Western Regional Committee, National Council for Teacher Education and Others

Bombay High Court · (2008) 3 ALLMR 55

High Courts25 Feb 2008

Mr. Afonso Mascarenhas and Others Vs Mr. Nelson de Miranda and Others

Bombay High Court · (2008) 02 BOM CK 0132

Civil Procedure Code, 1908 (CPC) — Section 47

High Courts25 Feb 2008

Ratnagar Ramchandra Patil Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · (2008) 02 BOM CK 0091

High Courts25 Feb 2008Dismissed

Zade Manisha Gunderaoji and Others Vs State of Maharashtra and Others

Bombay High Court · (2008) 3 MhLj 788

High Courts25 Feb 2008Dismissed

Rastriya Ispat Nigam Ltd. Vs Dewan Chand Ram Saran

Bombay High Court · (2008) 11 STR 453 : (2008) 14 STT 328

Arbitration and Conciliation Act, 1996 — Section 34Finance Act, 1994 — Section 65, 65(6)Finance Act, 1997 — Section 88

High Courts22 Feb 2008

Smt. Kirti Sujit Satam Vs The State of Maharashtra and The Superintendent of Prison, Nasik Road Central Prison

Bombay High Court · (2008) 02 BOM CK 0176

High Courts22 Feb 2008

Union of India (UOI) Vs Bhagwati Cottons Ltd., G.P.B. Fibres Ltd. and Indusind Bank Ltd.

Bombay High Court · (2008) 3 ALLMR 63 : (2008) 4 BC 73 : (2008) 5 BomCR 909 : (2008) 2 CTLJ 180

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Contract Act, 1872 — Section 128, 129, 130, 133, 134

High Courts22 Feb 2008

Sanjay Sadashiv Patil Vs State of Maharashtra and Vilas Haribhau Patil

Bombay High Court · (2008) 4 MhLj 262

Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 18, 45(2), 51

High Courts22 Feb 2008Dismissed

Ratnadeep Builders Vs Baburao Tukaram Mangale

Bombay High Court · (2008) 3 MhLj 696

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151

High Courts22 Feb 2008Dismissed

Capt. Harcharanjit Singh Thind by his Constituted Attorney, Mr. Porus A. Doctor Vs Deeksha Thind and Others

Bombay High Court · (2008) 4 ALLMR 330 : (2008) 6 BomCR 771 : (2008) 3 MhLj 587

Contract Act, 1872 — Section 29, 47

High Courts22 Feb 2008Allowed

Kalyan Dombivli Municipal Corporation Vs Shri Prakash Mutha

Bombay High Court · (2008) 3 ALLMR 269 : (2008) 3 BomCR 720 : (2008) 3 MhLj 686

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 7 Rule 11Maharashtra Regional and Town Planning Act, 1966 — Section 149, 21, 23, 23(2), 26

High Courts22 Feb 2008Dismissed

Nilesh R. Mandra Vs Union of India (UOI) and Others

Bombay High Court · (2008) 4 ALLMR 789 : (2008) 5 BomCR 352 : (2008) 119 FLR 52 : (2008) 3 LLJ 219 : (2008) 3 MhLj 808

Penal Code, 1860 (IPC) — Section 409, 477A

High Courts22 Feb 2008Dismissed

Mohd. Hussain Vs State of Maharashtra and Others

Bombay High Court · (2008) 3 ALLMR 754 : (2008) 6 BomCR 238 : (2008) 3 MhLj 138

Constitution of India, 1950 — Article 226

High Courts22 Feb 2008

Raiba Shamba Desai Vs Shila M. Vernekar alias and Sudha Manjunath Vernekar

Bombay High Court · (2008) 02 BOM CK 0017

Contract Act, 1872 — Section 25, 25(3)Limitation Act, 1963 — Section 18, 20

High Courts22 Feb 2008Dismissed

Rajesh Gorelal Gupta Vs State of Maharashtra

Bombay High Court · (2009) CriLJ 1002

Penal Code, 1860 (IPC) — Section 302, 304, 304(1)