High Courts27 Nov 2007
State of Maharashtra Vs Ram Iqbal Mishra
Bombay High Court · (2008) 1 ALLMR 676
Land Acquisition Act, 1894 — Section 18, 4
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,773 of 3,669
High Courts27 Nov 2007
Sub-Divisional Officer/Deputy Engineer, Amalnala Dam Sub Division and Another Vs Member, Industrial Court and Another
Bombay High Court · (2008) 2 ALLMR 166 : (2008) 1 MhLj 249
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts27 Nov 2007
The State of Maharashtra Vs Shri Ananda Tukaram Akale and Tasgaon Urban Cooperative Bank Ltd.
Bombay High Court · (2008) 110 BOMLR 181
Constitution of India, 1950 — Article 20(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 438, 439, 439(2), 486Penal Code, 1860 (IPC) — Section 34, 405, 406, 408, 409
High Courts27 Nov 2007Dismissed
Gulab Rameshnath Khote Vs State of Maharashtra, The Agricultural and C-op. Department, The Secretary, The Agricultural and Co-op. Department and The Advocate General, State of Maharashtra
Bombay High Court · (2008) 1 ALLMR 864 : (2008) 1 BomCR 252 : (2008) 1 MhLj 83
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 35, 35AConstitution of India, 1950 — Article 226Maharashtra Co-operative Societies Act, 1960 — Section 73(1AB), 73ff(1), 73ff(2) , 78
High Courts27 Nov 2007Dismissed
Surjansingh Vs Smt. Jasbir Kaur, Jaspalsingh Nagra and Gurupalsingh Nagra
Bombay High Court · (2008) 2 ALLMR 454 : (2008) 2 BomCR 207 : (2008) 2 MhLj 763 : (2009) 5 RCR(Civil) 489
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1(4), Order 41 Rule 22Maharashtra Partnership Act, 1932 — Section 69(2A)Partnership Act, 1932 — Section 69, 69(2)
High Courts27 Nov 2007Allowed
Khurshid Bano and Others Vs Mohd. Afsar and Others
Bombay High Court · (2008) 1 ALLMR 703 : (2008) 2 BomCR 196 : (2008) 110 BOMLR 39
High Courts27 Nov 2007Dismissed
Raju Rathod Vs The State of Maharashtra
Bombay High Court · (2007) 109 BOMLR 2744 : (2008) CriLJ 1131
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 20(1), 42, 50
High Courts26 Nov 2007
Raghuvansh Dewanchand Bhasin Vs State of Maharashtra and Another
Bombay High Court · (2008) CriLJ 2127 : (2008) 3 RCR(Criminal) 762
Constitution of India, 1950 — Article 21Criminal Procedure (Amendment) Act, 2005 — Section 42Criminal Procedure Code, 1973 (CrPC) — Section 70, 70(1), 70(2), 71, 71(1)
High Courts26 Nov 2007Allowed
Cosmos Foundation and Another Vs MCGB and Others
Bombay High Court · (2008) 1 ALLMR 868 : (2008) 2 BomCR 224 : (2008) 2 MhLj 256
Mumbai Municipal Corporation Act, 1988 — Section 162
High Courts26 Nov 2007
R.K. Shinde and Others Vs Shekoba Auto Pvt. Ltd. and Neotronics (P.) Limited
Bombay High Court · (2008) 1 ALLMR 277 : (2008) 1 BomCR 602 : (2007) 109 BOMLR 2701 : (2008) 2 LLJ 1037
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 25G, 25K, 25L, 25NMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 26, 28
High Courts23 Nov 2007Dismissed
P.R. Shele Vs Union of India (UOI) and Others
Bombay High Court · (2008) 3 ALLMR 83 : (2008) 2 BomCR 213 : (2008) 2 MhLj 33
Constitution of India, 1950 — Article 226
High Courts23 Nov 2007Dismissed
Vaneeta Yeshwant Jadhav and Buddeshwar Maruti Shirke Vs The State of Maharashtra
Bombay High Court · (2007) 11 BOM CK 0064
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts23 Nov 2007Dismissed
Shri Ravindra Ramchandra Gadgil Vs The State of Maharashtra and Others
Bombay High Court · (2008) 2 BomCR 236 : (2008) 1 MhLj 53
Constitution of India, 1950 — Article 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 30
High Courts22 Nov 2007Allowed
Mohidin M. Sangam Vs Union of India (UOI) and Another
Bombay High Court · (2008) 117 FLR 609 : (2008) 2 LLJ 530
Industrial Disputes Act, 1947 — Section 10, 10(1)
High Courts22 Nov 2007Allowed
Atmaram Shirsat Vs State of Maharashtra and Others
Bombay High Court · (2008) 3 BomCR 764 : (2008) 2 MhLj 237
Constitution of India, 1950 — Article 226, 227
High Courts22 Nov 2007Allowed
Shashikant Makhe and Another Vs Shantabai Sarda and Another
Bombay High Court · (2009) ACJ 463 : (2008) 1 MhLj 957
Motor Vehicles Act, 1988 — Section 110CC, 166, 171
High Courts22 Nov 2007Allowed
Communidade of Cacoda Vs Vishnu Bhikaro Sawant and Another
Bombay High Court · (2008) 1 BomCR 806
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts22 Nov 2007Allowed
Laxmi Ujjanwar and Another Vs Smt. Sharda
Bombay High Court · (2008) 2 MhLj 561
High Courts22 Nov 2007
Airfrreight Limited Vs The Pharmaceutical Products of India Limited
Bombay High Court · (2008) 2 BomCR 203 : (2008) 83 SCL 109
Companies (Court) Rules, 1959 — Rule 96, 97Companies Act, 1956 — Section 439, 439(8)
High Courts21 Nov 2007Dismissed
Ramakant Ramchandra Dalvi Vs Rashmi Raju Mhatre and Another
Bombay High Court · (2008) 4 BC 529
Negotiable Instruments Act, 1881 (NI) — Section 138, 139