High Courts20 Dec 2007Allowed
I.T.C. Limited Vs G.T.C. Industries Ltd. and Others
Bombay High Court · (2008) 2 BomCR 132 : (2008) 110 BOMLR 259 : (2008) 2 MhLj 922
Trade and Merchandise Marks Act, 1958 — Section 9, 9(1)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,768 of 3,669
High Courts20 Dec 2007Dismissed
Gulf Air Vs Canara Bank and Others
Bombay High Court · (2008) 3 MhLj 233
Carriage by Air Rules — Rule 30Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 2, 31
High Courts20 Dec 2007
Shaikh Gafoor Vs State of Maharashtra and Others
Bombay High Court · (2008) 3 MLJ 643
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Evidence Act, 1872 — Section 12Limitation Act, 1908 — Article 36
High Courts20 Dec 2007Dismissed
Kotak Mahindra Bank Ltd. Vs Mr. Bharat S. Dahanukar and Others
Bombay High Court · (2009) 1 ALD(Cri) 8 : (2008) 3 BC 605 : (2008) 2 BomCR 118
Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)
High Courts20 Dec 2007Dismissed
Brigadiar Harjit Singh Vs Rangmahal Theatre
Bombay High Court · (2008) 1 ALLMR 794 : (2008) 2 BomCR 166 : (2008) 2 MhLj 362
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A(1), 13A(2)Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 79
High Courts20 Dec 2007Allowed
Shree Ambika Construction Company Vs Union of India (UOI)
Bombay High Court · (2008) 2 BomCR 94 : (2008) 110 BOMLR 328 : (2008) 3 MhLj 214
Arbitration and Conciliation Act, 1996 — Section 31(3), 34, 37, 73, 75
High Courts20 Dec 2007
Shaikh Jaffar Vs The State of Maharashtra and The Inspector, Crime Investigation Department Kaisar Siddiqui Vs State of Maharashtra Shivaji Kamble Vs The State of Maharashtra
Bombay High Court · (2008) 110 BOMLR 249 : (2008) CriLJ 2413 : (2008) 4 MhLj 713
Criminal Procedure Code, 1973 (CrPC) — Section 164, 437, 438, 439Evidence Act, 1872 — Section 114Immoral Traffic (Prevention) Act, 1956 — Section 5
High Courts20 Dec 2007Dismissed
Rangubai Saudar and Others Vs Ramkrishna Abaji Jadhao
Bombay High Court · (2008) 2 ALLMR 401 : (2008) 2 BomCR 122 : (2008) 110 BOMLR 268
High Courts20 Dec 2007
Mrs. Mangala Vasant Yadav Vs The Poona Sevasadan Society and Others
Bombay High Court · (2008) 5 ALLMR 288 : (2008) 2 BomCR 107 : (2008) 110 BOMLR 205
Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 2, 3, 5(2)
High Courts20 Dec 2007
Dadasaheb Arjun Gulve Vs The State of Maharashtra and Others
Bombay High Court · (2008) 2 BomCR 712
Bombay Village Panchayats Act, 1950 — Section 10(IA), 10ACaste Certificates Validation Act, 2000 — Section 10, 10(4), 6, 6(4)City of Nagpur Corporation Act, 1948 — Section 9AA
High Courts20 Dec 2007Dismissed
Shri Puti Govind Gaonkar Vs Shri Vishwajit Rane and Shri Rohidas Gaonkar
Bombay High Court · (2007) 12 BOM CK 0011
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 6 Rule 15, Order 6 Rule 15(4), Order 6 Rule 16, Order 6 Rule 6Representation of the People Act, 1951 — Section 100, 117, 81, 81(3), 82
High Courts19 Dec 2007
Vivek Bhila Patil and Another Vs State of Maharashtra and Others
Bombay High Court · (2008) 3 ALLMR 87 : (2008) 3 BomCR 754
Constitution of India, 1950 — Article 226, 227
High Courts19 Dec 2007
Mr. Abhimanyu Dattaram Sawant and Others Vs Rauko Cine Laboratories and Others
Bombay High Court · (2008) 2 ALLMR 249 : (2008) 116 FLR 937
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Contract Act, 1872 — Section 23Industrial Disputes (Bombay) Rules, 1957 — Rule 62
High Courts19 Dec 2007Dismissed
Fairview Co-operative Housing Society Ltd. Vs Savinder S. Rekhi and Others
Bombay High Court · (2008) 2 ALLMR 276 : (2008) 2 BomCR 436 : (2008) 2 MhLj 355
Development Control Regulations for Greater Bombay, 1991 — Regulation 34Maharashtra Regional and Town Planning Act, 1966 — Section 2(9A)
High Courts19 Dec 2007Dismissed
Garware-Wall Ropes Ltd. Vs A.I. Chopra and Another
Bombay High Court · (2008) 3 MLJ 599
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Patents Act, 1970 — Section 100, 100(3), 107, 11A, 47
High Courts19 Dec 2007Allowed
Shivaji Date Vs State of Maharashtra
Bombay High Court · (2007) 12 BOM CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302, 307
High Courts19 Dec 2007Allowed
Catalyst (India) Private Ltd. Vs Banwari alias Banzaru Mukram Rajbhor and The Honourable Shri S.N. Kamble Presiding Officer
Bombay High Court · (2008) 2 BomCR 43 : (2008) 110 BOMLR 1 : (2008) 116 FLR 926 : (2008) 3 MhLj 911
Constitution of India, 1950 — Article 226, 227Industrial Disputes (Bombay) Rules, 1957 — Rule 79, 81, 89Industrial Disputes (Central) Rules, 1957 — Rule 77, 79
High Courts19 Dec 2007Dismissed
Priyanka Omprakash Panwar Vs The State of Maharashtra, Medical Education and Drugs Department, Competent Authority and Director of Medical Education and Research, Dean, Mahatma Gandhi Mission Medical College and Maharashtra University of Health Science
Bombay High Court · (2008) 2 ALLMR 13 : (2008) 2 BomCR 100 : (2008) 1 MhLj 715
Constitution of India, 1950 — Article 142, 226Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10, 10(1), 10(3), 11, 3
High Courts19 Dec 2007
Smt. Shyamabai Sharma (since deceased), Kewalchand Jain and Smt. Chandabai Jain Vs Ramkisan Mittal
Bombay High Court · (2008) 3 ALLMR 189
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 16 Rule 12, Order 22 Rule 1, Order 22 Rule 10, Order 22 Rule 11Contract Act, 1872 — Section 55Hindu Succession Act, 1956 — Section 8
High Courts19 Dec 2007Dismissed
Santosh Morale Vs State of Maharashtra
Bombay High Court · (2008) 110 BOMLR 343
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 307, 498A