High Courts10 Dec 2007Allowed
State of Maharashtra Vs Ibrahim A. Patel
Bombay High Court · (2008) CriLJ 1496 : (2008) 2 RCR(Criminal) 752
Criminal Procedure Code, 1973 (CrPC) — Section 11, 13, 14, 14(1), 14(2)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,771 of 3,669
High Courts10 Dec 2007Allowed
Maharashtra Shikshan Prasarak Mandal a Public Charitable Trust and Sau Indumati Jagannath Mahajan Managing Trustee, Maharashtra Shikshan Prasarak Mandal Vs Shri Kashinath Bhanoji Tayade, The Deputy Director of Vocational Education and Training and The State of Maharashtra
Bombay High Court · (2008) 2 BomCR 137 : (2008) 110 BOMLR 78 : (2008) 2 MhLj 138
Constitution of India, 1950 — Article 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(2), 5(3), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26, 26(1), 26(2)
High Courts07 Dec 2007Dismissed
Percept Talent Management Pvt. Ltd. and Percept D''Mark India Pvt. Ltd. Vs Yuvraj Singh and Globosport India Private Limited
Bombay High Court · (2008) 2 ALLMR 72 : (2008) 2 ARBLR 49 : (2008) 2 BomCR 654 : (2008) 3 MhLj 94
Arbitration and Conciliation Act, 1996 — Section 9Contract Act, 1872 — Section 27Specific Relief Act, 1963 — Section 14(1), 41, 42
High Courts06 Dec 2007Dismissed
Repro India Ltd. Vs Union of India (UOI)
Bombay High Court · (2007) 12 BOM CK 0048
Central Excise Rules, 1944 — Rule 13, 57AD, 57C, 57C(1), 57C(2)Central Excise Rules, 2002 — Rule 12, 13, 19, 19(1), 19(3)CENVAT (Credit) Rules, 2002 — Rule 6(5), 6(6)
High Courts06 Dec 2007Dismissed
Vinay Parulekar Vs Pramod Meshram
Bombay High Court · (2008) CriLJ 2405 : (2008) 2 MhLj 115 : (2008) 3 RCR(Criminal) 580
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts06 Dec 2007
Maharashtra Industrial Development Corporation Vs Shaikh Khatinabi, The Land Acquisition Officer and Sub-Divisional Officer, The Collector and The State of Maharashtra
Bombay High Court · (2008) 1 ALLMR 654 : (2008) 2 BomCR 34 : (2008) 110 BOMLR 63 : (2008) 1 MhLj 813
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 18, 18(2), 4, 51(A), 6Maharashtra Industrial Development Act, 1961 — Section 32, 32(1), 34, 34(1), 39
High Courts05 Dec 2007
Shamim Bano G. Rathi and Another Vs Oriental Bank of Commerce Ltd. and Others
Bombay High Court · (2008) 214 CTR 110 : (2008) 306 ITR 234
Income Tax Act, 1961 — Section 226(3), 281Income Tax Rules, 1962 — Rule 11(6)
High Courts05 Dec 2007Dismissed
Anand Yashwant Sarwade
Bombay High Court · AIR 2008 Bom 99 : (2008) 1 ALLMR 602 : (2008) 1 BomCR 325
Guardians and Wards Act, 1890 — Section 4, 4(1), 4(3), 41, 41(1)
High Courts05 Dec 2007Dismissed
Uttam Sitaram Nalawade and Another Vs Vishwasrao Nageshrao Ghatage and Others
Bombay High Court · (2008) 3 ALLMR 778 : (2008) 3 MhLj 400
Transfer of Property Act, 1882 — Section 60
High Courts05 Dec 2007Dismissed
Unmesh Kantilal Shah and Others Vs Chemosyn Limited and Another Chemosyn Limited and Another Vs Shri Unmesh Kantilal Shah and Others
Bombay High Court · (2008) 2 BomCR 761
Arbitration and Conciliation Act, 1996 — Section 8Companies Act, 1956 — Section 10F, 634A
High Courts05 Dec 2007
Umakant Nikhade Vs Narayan Wankhede dead through LRs. Parvatibai Wankhede and Others
Bombay High Court · (2008) 3 ALLMR 179 : (2008) 1 MhLj 849
Easements Act, 1882 — Section 60Hindu Minority and Guardianship Act, 1956 — Section 8, 8(2)Limitation Act, 1908 — Article 124, 136, 137, 140, 141
High Courts05 Dec 2007Allowed
Damayanti Ramji Khandait now Sau Damayanti Prabhakar Chandewar Vs Navodaya Education Society and Others
Bombay High Court · (2008) 2 MhLj 826
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(2), 9(5)
High Courts04 Dec 2007Dismissed
The Commissioner of Income Tax Vs Narendra D. Desai
Bombay High Court · (2008) 214 CTR 190
Finance Act, 2002 — Section 28, 55(2)
High Courts04 Dec 2007Dismissed
Commissioner of Income Tax Vs Narendra D. Desai
Bombay High Court · (2008) 214 CTR 190
Finance Act, 2002 — Section 28Income Tax Act, 1961 — Section 55(2)
High Courts04 Dec 2007
ACC Ltd. Vs Associated Cement Staff Union and Others
Bombay High Court · (2007) 12 BOM CK 0051
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 32
High Courts04 Dec 2007Allowed
Lagwad Adhikari and Others Vs Shri Yasin Hamid Sayyad Plantation Officer and Others Vs Shri Tanaji Nandu Pagade Deputy Director and Another Vs Shri N.K. Bhangardive
Bombay High Court · (2008) 1 BomCR 527 : (2008) 110 BOMLR 168 : (2008) 2 MhLj 338
Constitution of India, 1950 — Article 14, 16, 309Industrial Disputes Act, 1947 — Section 25BMaharashtra Employment Guarantee Act, 1977 — Section 17
High Courts04 Dec 2007Allowed
Sarita Shyam Dake Vs Sr. Police Inspector and Others
Bombay High Court · (2008) 3 MhLj 385
Protection of Civil Rights Act, 1955 — Section 7, 7(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts03 Dec 2007Allowed
Kisan Ginning and Pressing Factory Limited, Anjangaon Taluka Anjangaon Vs Brijmohan and Company
Bombay High Court · (2008) 1 ALLMR 316 : (2008) 1 BC 578 : (2008) 1 BomCR 245 : (2008) 2 MhLj 723
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts03 Dec 2007Dismissed
Prabhawati Vijaykumar Khivsara Vs State of Maharashtra and Others
Bombay High Court · (2008) 3 BomCR 755 : (2008) 2 MhLj 274
Bombay Village Panchayats Act, 1958 — Section 35(3B), 35(3C)Constitution of India, 1950 — Article 227Mysore Town Municipalities Act, 1951 — Section 27(3)
High Courts30 Nov 2007
Regional Director, Employees State Insurance Corporation Vs Precimax Engineers Ltd.
Bombay High Court · (2008) 117 FLR 153 : (2008) 2 LLJ 755
Employees State Insurance Act, 1948 — Section 45A, 75, 77(1A)