High Courts15 Feb 2008
Sarla Performance Fibers Ltd. Vs The Union of India (UOI) and Others
Bombay High Court · (2008) 129 ECC 126 : (2008) 155 ECR 126 : (2009) 16 STR 392
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,750 of 3,665
High Courts15 Feb 2008
Mumbai Metropolitan Region Development Authority Vs Unity Infraproject Ltd.
Bombay High Court · (2008) 4 ARBLR 313 : (2008) 5 BomCR 196
Arbitration and Conciliation Act, 1996 — Section 11(6), 16, 16(2), 34Evidence Act, 1872 — Section 92
High Courts15 Feb 2008Allowed
Narayan Sukhtankar, carrying on business in the name of Suman Art Prints Vs Narayan P. Bhosale and State of Maharashtra
Bombay High Court · (2008) 118 FLR 608 : (2008) 4 MhLj 64
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts15 Feb 2008Dismissed
Dr. Jaysing Baburao Ghugare Vs The State of Maharashtra and Others
Bombay High Court · (2008) 3 ALLMR 293
High Courts15 Feb 2008
R.R. Tripathi and Gaurang Dinesh Damani Vs The Union of India (UOI) and Others
Bombay High Court · (2008) 2 ALLMR 591 : (2008) 4 BomCR 688
All India Services (Conditions of Service Residuary Matters) Rules, 1960 — Rule 3All India Services Act, 1951 — Section 21, 3, 3(1A)Constitution of India, 1950 — Article 14, 16, 226
High Courts15 Feb 2008Allowed
Nasir Abdul Farid Khan Vs Shri D.N. Jadhav, Commissioner of Police, The State of Maharashtra and Secretary, Advisory Board
Bombay High Court · (2008) 02 BOM CK 0044
Bombay Police Act, 1951 — Section 37Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Feb 2008Dismissed
Smt. Trupti Tukaram Matkar alias Shetkar and Shri Krishna Uttam Matkar alias Shetkar Vs Shri Anthony R. Monteiro, Shri Sebastiao Mates Fernandes and United India Insurance Company, Panaji Branch
Bombay High Court · (2008) 4 ALLMR 816 : (2008) 110 BOMLR 653 : (2008) 2 MhLj 809
High Courts14 Feb 2008Dismissed
Devidas Haribhau Shinde Vs The State of Maharashtra
Bombay High Court · (2008) 02 BOM CK 0142
Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Penal Code, 1860 (IPC) — Section 302
High Courts14 Feb 2008Allowed
Mrs. Shabnum Syed Ahmed Kalanter Zadeh Vs The State of Maharashtra and The Superintendent of Prison, Nasik Road Central Prison
Bombay High Court · (2008) 110 BOMLR 720
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 5AConstitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 245
High Courts14 Feb 2008
Mohamad Zakir Mohamad Muktar Shaikh Vs State of Maharashtra
Bombay High Court · (2008) CriLJ 2519
Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 7A, 7A(2)Penal Code, 1860 (IPC) — Section 34, 363, 364A, 365
High Courts14 Feb 2008
Sunderlal Laxman Mahyavanshi Vs N.T.C. (MN) Ltd. and Another
Bombay High Court · (2008) 4 BomCR 678 : (2008) 110 BOMLR 1159 : (2008) 118 FLR 1140 : (2008) 3 LLJ 196
Arbitration and Conciliation Act, 1996 — Section 37Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 13, Order 41 Rule 3A, 115Industrial Court Regulations, 1975 — Regulation 101, 5, 5A
High Courts14 Feb 2008Allowed
Smt. Revaben Ajay Dedhia and Ajay Korshi Dedhia Vs Harshad Jethalal Shah
Bombay High Court · (2008) 5 BomCR 436
Specific Relief Act, 1963 — Section 6
High Courts14 Feb 2008Dismissed
Shree Steel Castings (Pvt.) Ltd. Vs Vasanta Kumbhare and Others
Bombay High Court · (2008) 3 ALLMR 747 : (2008) 5 BomCR 191 : (2008) 110 BOMLR 843 : (2008) 119 FLR 418 : (2008) 3 LLJ 133 : (2008) 4 MhLj 525 : (2008) 4 MhLj 524
Bombay Industrial Relations Act, 1946 — Section 28, 30Industrial Disputes Act, 1947 — Section 11, 25FFA, 25FFF, 25H, 25JMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts14 Feb 2008
Mr. Padam Chandra Singhi, Smt. Vanmala Sudarshan Jain and Smt. P. Ruchira Vs Dr. Praful B. Desai and Others
Bombay High Court · (2008) 5 BomCR 367 : (2008) 110 BOMLR 795
Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 114, 338
High Courts14 Feb 2008Allowed
Regional Director, Employees State Insurance Corporation Vs Shyam Bhatia and Another
Bombay High Court · (2008) 118 FLR 970 : (2008) 3 LLJ 1025 : (2008) 4 MhLj 343
Employees State Insurance (General) Regulations, 1950 — Regulation 31Employees State Insurance Act, 1948 — Section 39, 40, 85
High Courts14 Feb 2008
Shri Ranjit Satardekar and Another Vs Smt. Clotildes Fernandes and Others
Bombay High Court · (2008) 02 BOM CK 0007
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 41 Rule 5Registration Act, 1908 — Section 17(1), 17(2)(vi)
High Courts13 Feb 2008Allowed
Shri Shyamrao Wasnik Vs State of Maharashtra
Bombay High Court · (2008) 3 ALLMR 274 : (2008) 6 BomCR 321 : (2008) 118 FLR 140 : (2008) 3 LLJ 1059 : (2008) 3 MhLj 660
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 2, 25FMaharashtra Public Services (Subordinate) Selection Board (Exemption from Consultation) Rules, 1976 — Rule 4
High Courts13 Feb 2008Allowed
Seema Jagdish Neviet Vs The State of Maharashtra and Others
Bombay High Court · (2008) 3 ALLMR 297 : (2008) 3 BomCR 642 : (2008) 110 BOMLR 737 : (2008) 3 MhLj 766
High Courts13 Feb 2008
Dinkar Shankarrao Patil, Bhairavnath Babruvan Mote and Tanaji Ambadas Chaure Vs Dr. Sheshrao Shankarrao Patil, Dattatraya Vasantrao Jawale and Assistant Charity Commissioner
Bombay High Court · (2008) 4 ALLMR 707 : (2008) 3 BomCR 676 : (2008) 3 MhLj 833
Bombay Public Trusts Act, 1950 — Section 2, 2(10), 2(18), 2(4), 22Constitution of India, 1950 — Article 226, 227
High Courts13 Feb 2008Dismissed
Indian Bank Vs Baba Sakharam Kharbade and Others
Bombay High Court · (2008) 118 FLR 812 : (2009) 1 LLJ 559
Limitation Act, 1963 — Section 5