High Courts04 Oct 2007Dismissed
Rashtraiya Chemicals and Fertilizers Limited Vs RCF Employees Union
Bombay High Court · (2008) 2 LLJ 1032
Industrial Disputes Act, 1947 — Section 10(1), 2, 9A
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,782 of 3,669
High Courts04 Oct 2007Dismissed
Rashtriya Chemicals and Fertlizers Limited Vs RCF Employees Union
Bombay High Court · (2007) 6 BomCR 12 : (2007) 113 FLR 810 : (2007) 1 MhLj 938
Industrial Disputes Act, 1947 — Section 10(1), 2, 9A
High Courts04 Oct 2007Dismissed
Baburao Koli Vs The State of Maharashtra and Others
Bombay High Court · (2008) 1 ALLMR 372 : (2007) 6 BomCR 6 : (2007) 109 BOMLR 2181 : (2008) 2 MhLj 203
Bombay Village Panchayats (Number of Members, Divisions into Wards and Reservation of Seats) Rules, 1966 — Rule 5(1), 5(2)Bombay Village Panchayats Act, 1958 — Section 10, 15, 15(7), 15A, 176Bombay Village Panchayats Election Rules, 1959 — Rule 37
High Courts04 Oct 2007Dismissed
Vijay Ganesh Gondhlekar Vs Indranil Jairaj Damale
Bombay High Court · (2008) 2 BC 695 : (2007) 4 CivCC 647 : (2008) CriLJ 657 : (2007) 6 MhLj 419 : (2008) 1 RCR(Civil) 530
Contract Act, 1872 — Section 25, 25(3)Criminal Procedure Code, 1973 (CrPC) — Section 482Limitation Act, 1963 — Section 18
High Courts04 Oct 2007Allowed
Manisha Mate Vs State of Maharashtra and Another and Shriram Nathe
Bombay High Court · (2008) 1 MhLj 130
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(2), 156(3), 190(1)Penal Code, 1860 (IPC) — Section 409, 420
High Courts04 Oct 2007Allowed
Prakash Pohare Vs State of Maharashtra and Another
Bombay High Court · (2008) 1 MhLj 139
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Civil Rights Act, 1955 — Section 7(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)
High Courts04 Oct 2007Dismissed
Padmakar Dattatraya Mane deceased through his LRs. Arvind Dattatraya Mane Vs Vishnu Sadashiv Takate
Bombay High Court · (2008) 2 ALLMR 208 : (2008) 3 BomCR 790 : (2008) 1 MhLj 226
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 5(11)
High Courts04 Oct 2007
Jahangir Yusuf Qureshi and Others Vs State of Maharashtra and Others
Bombay High Court · (2007) 6 ALLMR 886 : (2008) 3 MhLj 437
Bombay Village Panchayats Act, 1958 — Section 145(1A)
High Courts04 Oct 2007Dismissed
Vijay K. Gupta Vs Nalini Varjeevandas Shah, Smt. Vasumati Sumant Daftary, Dr. Jawahar T. Shah and Jayaben Chandrashekhar Agarwal
Bombay High Court · (2007) 6 BomCR 259
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15, 15A
High Courts04 Oct 2007Allowed
Mrs. Pushpa P. Mulchandani and Others Vs Admiral, Radhakrishin Tahiliani (Retd.) and Others
Bombay High Court · (2007) 10 BOM CK 0031
Arbitration Act, 1940 — Section 15Arbitration and Conciliation Act, 1996 — Section 10, 15(1), 16, 17, 18
High Courts04 Oct 2007Dismissed
Mahesh Mayekar Vs State
Bombay High Court · (2007) 10 BOM CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 323, 354, 360, 375, 376Probation of Offenders Act, 1958 — Section 3, 4, 6
High Courts04 Oct 2007Allowed
Hindustan Lever Ltd. Vs State of Maharashtra
Bombay High Court · (2012) 276 ELT 500
Constitution of India, 1950 — Article 226Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 15, 16, 17, 17(1), 17(2)
High Courts03 Oct 2007
Commissioner of Income Tax Vs Ramnord Research Laboratories P. Ltd.
Bombay High Court · (2008) 304 ITR 95
Income Tax Act, 1961 — Section 145, 40, 40A(5)
High Courts03 Oct 2007Allowed
Sardar Hasanbhai Attar Vs Usman Papamiya Attar Shaikh and Others
Bombay High Court · (2008) 2 ALLMR 186 : (2008) 1 BomCR 646 : (2008) 1 CivCC 446 : (2008) 1 MhLj 340 : (2009) 5 RCR(Civil) 541
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 35
High Courts03 Oct 2007Dismissed
Badriprasad Jamanaprasad Chourasiya Vs Syeffuddin Musaji Master and Another
Bombay High Court · (2008) 1 ALLMR 697 : (2008) 2 BomCR 772 : (2008) 1 MhLj 326
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)
High Courts03 Oct 2007Allowed
Satyabhamabai Dawkher Vs State of Maharashtra and Others
Bombay High Court · (2008) 1 ALLMR 399 : (2007) 6 BomCR 20 : (2007) 109 BOMLR 2263 : (2008) 2 MhLj 104
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 52A, 6Maharashtra Regional and Town Planning Act, 1966 — Section 126, 126(1), 126(2), 126(4), 127
High Courts03 Oct 2007
Janhit Manch and Others Vs Union of India (UOI) and Others
Bombay High Court · (2007) 6 ALLMR 86 : (2008) 1 BomCR 670
Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 19(2)Ancient Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 35, 35(1)
High Courts03 Oct 2007Dismissed
Robert Heijkamp and Another Vs Bal Anand World Children Welfare Trust and Another
Bombay High Court · (2008) 1 BomCR 719
Guardians and Wards Act, 1890 — Section 11Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 29, 30, 31, 32Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 — Rule 78
High Courts02 Oct 2007
Guru Swarup Srivastava, Deepsikha Guru Srivastava and Mehar Swarup Srivastava Vs The Directorate of Enforcement, The Assistant Director of Enforcement and Union of India (UOI)
Bombay High Court · (2008) 1 ALLMR 870 : (2008) 1 BomCR 119
High Courts01 Oct 2007
Khamgaon Urban Co-operative Bank Ltd. Vs State of Maharashtra and Another
Bombay High Court · (2007) 6 MhLj 424
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420