High Courts22 Feb 2008Dismissed
Harcharanjit Singh Thind (Capt.) Vs Deeksha Thind and others
Bombay High Court · (2008) 02 BOM CK 0001
Contract Act, 1872 — Section 29, 47
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,748 of 3,665
High Courts21 Feb 2008
Manu Narang (deceased) and Others Vs Smt. Aminabai Abdul Rehman Pirsaheb
Bombay High Court · (2008) 4 ALLMR 799 : (2008) 5 BomCR 348 : (2008) 4 MhLj 40
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14, Order 21 Rule 17
High Courts21 Feb 2008
United India Insurance Co. Ltd. Vs Smt. Suryakantabai Patle, Mr. Sahasram Rahangadale and Mr. Laxman Baghale
Bombay High Court · (2009) ACJ 391 : (2008) 4 ALLMR 797 : (2008) 4 BomCR 851 : (2008) 4 MhLj 351
Constitution of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 168
High Courts21 Feb 2008
Manda Ashok Patliputra (Hotel Amrapali) Vs The Commissioner of Police and Another
Bombay High Court · (2008) 4 ALLMR 649 : (2008) 5 BomCR 414
Bombay Police Act, 1951 — Section 110, 151, 151A(2), 33
High Courts21 Feb 2008Allowed
United India Insurance Co. Ltd., Bhandara Vs Suryakantabai Patle and others
Bombay High Court · (2009) ACJ 391 : (2008) 4 ALLMR 797 : (2008) 4 BomCR 851 : (2008) 4 MhLj 351
Constitution of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 168
High Courts21 Feb 2008
Rajarshi Chhatrapati Shahu Vidya Prasarak Mandal and Another Vs Surekha Kisan Dhake and Others
Bombay High Court · (2008) 3 ALLMR 785 : (2008) 5 BomCR 215 : (2008) 3 MhLj 433
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4(6), 5, 5(3), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(4), 9(7), 9(9)
High Courts21 Feb 2008Allowed
Jaysingpur Shikshan Prasarak Mandal and Others Vs Mr. Balasaheb Yashwant Sapkal and Others
Bombay High Court · (2008) 4 MhLj 682
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(7), 5(1), 5(2), 5(5)
High Courts21 Feb 2008Dismissed
Ganesh Tayade Vs The State of Maharashtra
Bombay High Court · (2008) 02 BOM CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 303, 304, 307
High Courts20 Feb 2008
Bhagwan Mapari Vs Appa Mapari
Bombay High Court · (2008) 5 ALLMR 190 : (2008) 3 BomCR 690
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts20 Feb 2008
Umesh Dattatray Naik Vs The Hon''ble Minister of State Ministry of Urban Development and Others
Bombay High Court · (2008) 3 ALLMR 280 : (2008) 3 MhLj 747
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 16, 16(3), 313, 44, 44(1)
High Courts20 Feb 2008Dismissed
Executive Engineer, P.W.D. VI (R and B) and Deputy Collector and LAO Vs Shri Antonio Almeida, Shri Jose Almeida, Shri Franscisco Almeida and Shri Amnuel Almeida
Bombay High Court · (2008) 2 MhLj 815 : (2008) 2 MhLj 812
Land Acquisition Act, 1894 — Section 4, 4(1)
High Courts20 Feb 2008Allowed
Peninsula Land Limited (Earlier known as Morarjee Realities Ltd.) Vs The Commissioner of Income Tax, The Assistant Commissioner of Income Tax, Range 6(3) and The Union of India (UOI)
Bombay High Court · (2008) 217 CTR 616 : (2008) 307 ITR 183
Income Tax Act, 1961 — Section 119(2), 143, 143(3), 153(3), 154
High Courts20 Feb 2008Allowed
Peninsula Land Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2008) 175 TAXMAN 58
Income Tax Act, 1961 — Section 119(2)(b), 143, 143(3), 144, 147(b)
High Courts20 Feb 2008Dismissed
Bhausaheb Bapurao Gavhane Vs Special Land Acquisition Officer No. 22 and Others
Bombay High Court · (2008) 3 ALLMR 779 : (2008) 4 BomCR 847 : (2008) 3 MhLj 402
Land Acquisition Act, 1894 — Section 11A, 12(2), 4, 4(1), 5A
High Courts20 Feb 2008
Shri Francis Milton Kevin Noronha alias Francis Noronha Vs Aloma Ana Gomes alias Aloma Ana Noronha
Bombay High Court · (2008) 5 BomCR 218 : (2008) 2 MhLj 805
Civil Code, 1867 — Article 171, 178Constitution of India, 1950 — Article 227
High Courts20 Feb 2008Dismissed
Savitridevi Virendrasingh Bhadoria Vs Shashikant Tilakdhari Jha and Others
Bombay High Court · (2008) 4 MhLj 232
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(3), 12, 12(2), 12(3)Transfer of Property Act, 1882 — Section 106
High Courts20 Feb 2008
Marico Limited Vs Raj Oil Mills Limited
Bombay High Court · AIR 2008 Bom 111 : (2008) 3 BomCR 659 : (2008) 110 BOMLR 638 : (2008) 37 PTC 109
Penal Code, 1860 (IPC) — Section 479Trade and Merchandise Marks Act, 1958 — Section 2(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22(1), 43
High Courts20 Feb 2008
Tata Metaliks Limited and Sri Amit Ghosh Vs The Union of India (UOI) and Others
Bombay High Court · (2008) 4 BomCR 853 : (2008) 126 ECC 183 : (2008) 152 ECR 183 : (2009) 234 ELT 596 : (2010) 19 STR 449
Central Excise Rules, 1944 — Rule 174Central Excise Rules, 2002 — Rule 8, 9, 9(3)Central Excises and Salt Act, 1944 — Section 6
High Courts20 Feb 2008
Khodadad Merwan Modegar, Hotel Cafe Royal Vs The Commissioner of Police of Greater Mumbai and Another
Bombay High Court · (2008) 02 BOM CK 0033
Bombay Police Act, 1951 — Section 102, 33Bombay Police Rules — Rule 7A, 8(1), 8(2)
High Courts18 Feb 2008Allowed
Dr. Razia Bano Vs Brihanmumbai Mahanagarpalika
Bombay High Court · (2008) 5 BomCR 453
Maharashtra Regional and Town Planning Act, 1966 — Section 136, 136(1), 149, 52(1), 55