Bombay High Court Judgments

Industrial Disputes (Bombay) Rules, 1957 — Rule 81Industrial Disputes Act, 1947 — Section 25F, 25G, 30(2)Maharashtra Project Affected Persons Rehabilitation Act, 1986 — Section 6

Read judgment

High Courts29 Oct 2007Allowed

Chandrakant Kantilal Shah and Another Vs S.K. Lal and Others

Bombay High Court · (2008) 306 ITR 225

Income Tax Act, 1961 — Section 269UD(1)

Read judgment

High Courts29 Oct 2007Dismissed

Niraj Kumar Singh Vs Union Bank of India and The Disciplinary Authority, Assistant General Manager, Industrial Relation Section

Bombay High Court · (2008) 1 ALLMR 512 : (2008) 2 BomCR 237 : (2008) 116 FLR 1191 : (2008) 2 MhLj 61

Constitution of India, 1950 — Article 226

Read judgment

High Courts26 Oct 2007

Shivling Jadhav Vs The State of Maharashtra, Rural Development Department, The Scheduled Caste, OBC, SPBC, VJNT Certificate Verification Committee, Aurangabad Division, The Additional Collector and Ganpat Kamble

Bombay High Court · (2008) 1 ALLMR 538 : (2008) 1 BomCR 622 : (2007) 109 BOMLR 2558 : (2008) 2 MhLj 553

Bombay Provincial Municipal Corporations Act, 1949 — Section 10, 10(1), 11, 16(1)Bombay Village Panchayats Act, 1958 — Section 10(4), 14, 16, 16(2), 3Constitution of India, 1950 — Article 243O, 243ZG

Read judgment

High Courts26 Oct 2007Dismissed

The Board of Trustees of the Port of Bombay Vs Mohinder Singh and Company

Bombay High Court · (2008) 1 ALLMR 517 : (2008) 1 ARBLR 155 : (2008) 1 BomCR 366

Arbitration Act, 1940 — Section 14, 30Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4Representation of the People Act, 1951 — Section 83(1)

Read judgment

High Courts26 Oct 2007

Mauvin Godinho and Shri T. Nagarajan Vs State Shri Katreddi Venkata Sahaye Krishnakumar Vs State and Others Marmagoa Steel Ltd. and R.K. Radhakrishna Rao Vs State Dy. S.P. CID/CB Glass Fibre Division, (a division of Binani Zinc Ltd.) presently known as Goa Glass Fibre Ltd. Vs State and Others

Bombay High Court · (2007) 10 BOM CK 0085

Constitution of India, 1950 — Article 166(3)General Clauses Act, 1897 — Section 21Penal Code, 1860 (IPC) — Section 120B, 409, 420, 465, 468

Read judgment

High Courts26 Oct 2007Dismissed

Shri Sakerwala Zuzar Mohsinbhai Vs The Principal Secretary (Appeals and Security), Government of Maharashtra, Home Department and Detaining Authority and Others

Bombay High Court · (2007) 10 BOM CK 0077

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2(39), 3(1), 7(1)Customs Act, 1962 — Section 108, 111, 77

Read judgment

High Courts26 Oct 2007

Ms. Laxmi Rajan Nair Vs Shri A.N. Roy, Commisioner of Police, The State of Maharashtra and The Superintendent, Nashik Road Central Prison

Bombay High Court · (2007) 10 BOM CK 0076

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(2), 3(3)Penal Code, 1860 (IPC) — Section 34, 386

Read judgment

High Courts26 Oct 2007Dismissed

Sanjay Baliram Dhamal Vs The State of Maharashtra and Others

Bombay High Court · (2008) 1 ALLMR 142 : (2008) 1 BomCR 655 : (2008) 2 MhLj 580

Read judgment

High Courts26 Oct 2007Dismissed

Sunil Mehra Vs Rajinder Singh Gulati

Bombay High Court · (2008) 1 ALLMR 812 : (2008) 1 BomCR 359

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 20 Rule 11, Order 20 Rule 11(1), Order 20 Rule 11(2), Order 23 Rule 3

Read judgment

High Courts26 Oct 2007

Peter Cotz Cirksena Vs State

Bombay High Court · (2007) 10 BOM CK 0017

Penal Code, 1860 (IPC) — Section 419, 420, 468, 471

Read judgment