High Courts22 Jan 2008Allowed
Mohan Mohite Vs The State of Maharashtra
Bombay High Court · (2008) BomCR(Cri) 781
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 50, 52(3), 57
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,763 of 3,669
High Courts22 Jan 2008
Mr. Joseph Sequeira, Member, V.P. Calangute and Others Vs Block Development Officer and Others
Bombay High Court · (2008) 4 ALLMR 656 : (2008) 3 BomCR 111 : (2008) 3 MhLj 178
Constitution of India, 1950 — Article 226Goa Panchayat (Meetings) Rules, 1996 — Rule 7, 7(2)Goa Village Panchayat Raj Act, 1994 — Section 51
High Courts22 Jan 2008Allowed
Shri S.C. Naik, Assistant Works Manager, India Government Mint and Others Vs The Union of India (UOI) and Others
Bombay High Court · (2008) 3 ALLMR 764 : (2008) 3 BomCR 201 : (2008) 117 FLR 906 : (2008) 3 MhLj 292
Factories Act, 1948 — Section 59
High Courts22 Jan 2008Dismissed
Commissioner of Income Tax Vs Dimac Industries
Bombay High Court · (2008) 01 BOM CK 0025
High Courts22 Jan 2008Dismissed
Commissioner of Income Tax Vs G.R. Madhyan
Bombay High Court · (2008) 01 BOM CK 0020
High Courts22 Jan 2008Dismissed
Bennett Coleman and Co. Ltd. Vs The Asstt. Commissioner of Wealth Tax and The Commissioner of Income Tax
Bombay High Court · (2008) 3 BomCR 694 : (2008) 215 CTR 405 : (2010) 326 ITR 447 : (2008) 170 TAXMAN 491
Wealth Tax Act, 1957 — Section 4(7)
High Courts22 Jan 2008
Star PVG Exports and 2 Ors Vs Union of India and Anr
Bombay High Court · (2008) 01 BOM CK 0008
Customs Act, 1962 — Section 129, 17, 18
High Courts21 Jan 2008Dismissed
Shri Siddaram Ramchandra Shinde Vs The Chief Engineer and Member, Industrial Court
Bombay High Court · (2008) 3 ALLMR 339 : (2008) 3 BomCR 199 : (2008) 117 FLR 230 : (2008) 3 MhLj 520
Constitution of India, 1950 — Article 14, 16, 227, 309Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)
High Courts21 Jan 2008Dismissed
Prataprao Narayan Pawar Vs Ramchandra Sancheti (deceased) through L.Rs. and Others
Bombay High Court · (2008) 3 ALLMR 149 : (2008) 3 BomCR 226 : (2008) 3 MhLj 130
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 39 Rule 1, Order 9 Rule 9, 11
High Courts21 Jan 2008Allowed
Sakharam Parasharam Ghaste Vs Municipal Corporation of Brihanmumbai and Another
Bombay High Court · (2008) 3 ALLMR 329 : (2008) 2 BomCR 839
Constitution of India, 1950 — Article 41Mumbai Municipal Corporation Pension Rules, 1953 — Rule 14, 14B, 5Payment of Gratuity Act, 1972 — Section 7(3), 7(3A)
High Courts18 Jan 2008Dismissed
Smt. Malati Appu Pachore Vs The State of Maharashtra and Others
Bombay High Court · (2008) 4 ALLMR 879 : (2008) 2 BomCR 551 : (2008) 118 FLR 137 : (2008) 3 MhLj 509
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3, 3(1), 3(4)
High Courts18 Jan 2008
Parke-Davis (India) Ltd. Vs Shri Mahadev Bhiku Jadhav and Others Shri Mahadev Bhiku Jadhav and Others Vs Parke-Davis (India) Ltd.
Bombay High Court · (2008) 2 ALLMR 677 : (2008) 2 BomCR 559 : (2008) 3 LLJ 85 : (2008) 3 MhLj 823
Bombay Industrial Employment (Standing Orders) (Amendment) Act, 1957 — Section 2A, 30(1)Constitution of India, 1950 — Article 14, 227Industrial Disputes Act, 1947 — Section 18(3), 2
High Courts18 Jan 2008Dismissed
Venubai Rambhad (since dead through LRs. Bablu Rambhad and Nisha Hedaoo) Vs Laxman Lahanuji Rambhad (since dead through LRs. Narayan Laxman Rambhad, Bhalchandra Laxman Rambhad, Mrs. Nirmala Ramaji Chandekar and Mrs. Tilottama Dharmik) and Ramkrishna Lahanuji Rambhad (since dead through LRs. Bhagirathibai Rambhad and Others)
Bombay High Court · AIR 2008 Bom 130 : (2008) 2 ALLMR 550 : (2008) 3 BomCR 154 : (2008) 4 CivCC 201 : (2008) 3 MhLj 195 : (2008) 4 RCR(Civil) 664
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Adoptions and Maintenance Act, 1956 — Section 19, 19(1), 19(2), 20, 4
High Courts18 Jan 2008Allowed
Dr. Avinash D. Deshmukh and Ravindra Dattatraya Deshmukh Vs Central Bank of India and Reserve Bank of India
Bombay High Court · (2008) 2 ALLMR 748 : (2008) 2 MhLj 415
High Courts17 Jan 2008
Sanjeevkumar Dada Thane Vs Dr. J.J. Magdum Charitable Trust, The Principal, Dr. J.J. Magdum Charitable Trust and The Joint Director of Technical Education, Pune Region
Bombay High Court · (2008) 4 ALLMR 404 : (2008) 2 BomCR 628
High Courts17 Jan 2008
Wasp Pump Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (2010) 17 STR 613(1)
High Courts17 Jan 2008Allowed
Denis Mazarello Vs Iriton Mazarello and Others
Bombay High Court · (2008) 2 BomCR 755 : (2008) 3 MhLj 319
High Courts17 Jan 2008
Happy Home Estates Vs State of Maharashtra and Others
Bombay High Court · (2008) 3 ALLMR 155 : (2008) 3 BomCR 229 : (2008) 3 MhLj 182
Development Control Rules for Greater Mumbai, 1967 — Rule 33(7), 33(9)Maharashtra Housing and Area Development Act, 1976 — Section 41, 88(3)
High Courts17 Jan 2008Dismissed
Perfect Machine Tools Co. Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2008) 6 BomCR 200 : (2008) 2 MhLj 404
Bombay Provincial Municipal Corporations Act, 1949 — Section 2(15), 2(19)Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2, 80Companies Act, 1956 — Section 434
High Courts17 Jan 2008Allowed
Century Textiles and Industries Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2008) 3 BomCR 175 : (2008) 110 BOMLR 293 : (2008) 124 ECC 173 : (2008) 150 ECR 173 : (2009) 235 ELT 47
Customs Act, 1962 — Section 11, 17, 51Foreign Trade (Development and Regulation) Act, 1992 — Section 5