COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,754 of 3,665

High Courts04 Feb 2008Allowed

Digambar Pued through G.P.A. Dasrao Hambarde Vs The State of Maharashra, Land Acquisition Officer, S.D.M., Vailkunth Laxminarayan and Satish Rakhewad

Bombay High Court · (2008) 3 ALLMR 801 : (2008) 2 BomCR 517 : (2008) 3 MhLj 256

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 18, 18(1), 18(2), 20, 30

High Courts04 Feb 2008Dismissed

Petroleum India International Vs Bank of Baroda and Others

Bombay High Court · (2008) 4 BC 259 : (2008) 2 BomCR 674 : (2008) 1 CTLJ 184 : (2008) 6 MhLj 487

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

High Courts04 Feb 2008Allowed

The Commissioner of Income Tax Vs Pamwi Tissues Limited

Bombay High Court · (2008) 215 CTR 150 : (2009) 313 ITR 137

Constitution of India, 1950 — Article 14

High Courts04 Feb 2008

Pundalik Raghoba Shirgaonkar, through his next friend Surendra Pundalik Shirgaonkar Vs The State of Goa

Bombay High Court · (2008) 02 BOM CK 0011

High Courts01 Feb 2008Allowed

Vinaykumar Ratanlalji Jaiswal and Others Vs Nandranibai Kisanlal Jaiswal

Bombay High Court · (2008) 3 BomCR 312

Berar Regulation of Agricultural Leases Act, 1951 — Section 3, 3(1), 3(2), 4, 4(2)Berar Regulation of Agricultural Leases Rules — Rule 3Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 120, 132, 132(3)

High Courts01 Feb 2008Allowed

Mr. Manguesh Rajaram Wagle and Mrs. Smita Manguesh Wagle Vs Mr. Suresh D. Naik and Others

Bombay High Court · (2008) 4 ALLMR 873 : (2008) 2 BomCR 248 : (2008) 3 MhLj 297

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(2)

High Courts01 Feb 2008

Angerlehner Michel Construction Pvt. Ltd. Vs Shrimouli Builders and Another and Ambajogai Peoples Co-op. Bank Ltd. L. and T. Finance Ltd. Vs Shrimouli Builders and Others

Bombay High Court · (2008) 2 BomCR 518 : (2008) 3 MhLj 702

Civil Procedure Code, 1908 (CPC) — Section 73

High Courts01 Feb 2008Allowed

Bhanusing Vishnu Patil, Bebibai Trambak Patil and Sanjay Trambak Patil Vs Shri Vishwas Arjun Patil

Bombay High Court · (2008) 3 ALLMR 768 : (2008) 3 BomCR 686 : (2008) 3 MhLj 147

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10

High Courts01 Feb 2008Dismissed

Sardar Shafique Ahmed Vs Citizen Welfare Education Society and Others

Bombay High Court · (2008) 2 BomCR 428

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

High Courts01 Feb 2008

Sarubai Bhokare, Laxman Bhokare and Dnyaneshwar Bhokare Vs State of Maharashtra

Bombay High Court · (2008) CriLJ 1866

Penal Code, 1860 (IPC) — Section 302, 304II, 34, 448, 457

High Courts01 Feb 2008Dismissed

Gram Vikas Seva Mandal and Others Vs Deore Ranjana Wanji and Another

Bombay High Court · (2008) 4 MhLj 532

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26

High Courts01 Feb 2008Dismissed

Sitaram Balaram Surve Vs Prabhakar Vidyadhar More and Others

Bombay High Court · (2008) 6 ALLMR 260 : (2008) 5 MhLj 26

Maharashtra Rent Control Act, 1999 — Section 33

High Courts01 Feb 2008

Urmila Devi Agarwal Vs Hindustan Unilever Ltd.

Bombay High Court · (2008) 4 BomCR 430

High Courts01 Feb 2008Dismissed

Lata Ekanath Patil Vs Tanuja Ekanath Patil

Bombay High Court · (2008) 4 BomCR 385

Hindu Marriage Act, 1955 — Section 11Succession Act, 1925 — Section 372

High Courts31 Jan 2008Dismissed

Babasaheb Vs Sumanbai

Bombay High Court · (2008) 01 BOM CK 0190

Code of Civil Procedure, 1908 — Order 18 Rule 17A, Order 16 Rule 27

High Courts31 Jan 2008Dismissed

Shaikh Mohammad Miran Mohammad Ibrahim Vs State of Maharashtra and Others

Bombay High Court · (2008) 2 ALLMR 619 : (2008) 5 BomCR 225

High Courts31 Jan 2008Dismissed

The Goa Tourism DevelopmentCorporation, Ltd. Government of Goa, Trionora Aparts.,Municipal Market area,Panaji Goa Vs The Regional Provident Fund, Commissioner, S.R.O., EPFO Bldg., Patto, Panaji Goa and Others

Bombay High Court · (2008) 01 BOM CK 0163

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(e), 2(f), 2(f)(i), 7A

High Courts31 Jan 2008Dismissed

Secretary Pradnya Niketan Shikshan Sanstha and Another Vs Sudhakar Nivrutti Kadam and Others

Bombay High Court · (2008) 4 BomCR 480

Constitution of India, 1950 — Article 227

High Courts31 Jan 2008Dismissed

Prabhavati Jagannath Thakar since deceased through LRs. Vijay Jagannath Thakar and others Vs Collector, Requisition Branch, Pune and others

Bombay High Court · (2008) 01 BOM CK 0159

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6Government of India Act, 1935 — Section 220, 299

High Courts31 Jan 2008Dismissed

Dilip Gangadhar Sopal Vs Rajendra Vithal Raut

Bombay High Court · (2008) 6 BomCR 119

Representation of the People Act, 1951 — Section 123(4), 81, 81(3), 83(1), 86(1)