COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,783 of 3,669

High Courts01 Oct 2007Dismissed

Smt. Shahina Parveen Waris Khan Vs The State of Maharashtra, A.N. Roy, The Commissioner of Police, The Superintendent of Prison, Thane Central Prison and The Superintendent of Prison, Nasik Road Central

Bombay High Court · (2007) 10 BOM CK 0007

Penal Code, 1860 (IPC) — Section 384, 387, 506II

High Courts30 Sept 2007Dismissed

Reshma G. Bhandari Vs Yesubai H. Koli

Bombay High Court · (2007) 09 BOM CK 0024

Hindu Succession Act, 1956 — Section 15, 15(2), 16, 3, 3(e)

High Courts29 Sept 2007Dismissed

Union of India (UOI) Vs Ashok Arya

Bombay High Court · (2008) 86 SCL 205

Foreign Exchange Regulation Act, 1973 — Section 9(1)

High Courts29 Sept 2007Allowed

Madanmohan Chandak Kundanlal Vs State of Maharashtra and Another

Bombay High Court · (2008) CriLJ 968

Criminal Procedure Code, 1973 (CrPC) — Section 243, 311, 482Evidence Act, 1872 — Section 45, 73Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts29 Sept 2007

Mallikarjuanappa Bidve and Others Vs Joint Charity Commissioner and Others

Bombay High Court · (2008) 1 BomCR 172 : (2007) 109 BOMLR 2411 : (2008) 1 MhLj 148

Bombay Public Trusts Act, 1950 — Section 2(10), 41(5), 41B, 41D, 41D(1)Civil Procedure Code, 1908 (CPC) — Section 100

High Courts29 Sept 2007

Raptakos Brett and Co. Ltd. Vs Workmen

Bombay High Court · (2008) 117 FLR 387 : (2008) 2 MhLj 229

Industrial Disputes Act, 1947 — Section 17B

High Courts28 Sept 2007Allowed

Putzmeister AG, Max-Eyth Strasse 10, D-72631, Atchtal, Germany Vs Putzmeister India Pvt. Ltd., 115, Kamat Towers Patto Plaza, Panaji-Goa, (India) - 403001

Bombay High Court · (2007) 09 BOM CK 0138

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2, Order 11 Rule 8Companies Act, 1956 — Section 211, 227(3)

High Courts28 Sept 2007Dismissed

Commissioner of Income Tax Vs Chhajer Packaging and Plastics (P) Ltd.

Bombay High Court · (2008) 214 CTR 389 : (2008) 300 ITR 180

Income Tax Act, 1961 — Section 260A, 269SS, 271D, 275(1)

High Courts28 Sept 2007

Hindi Vidya Bhavan, Mrs. C.R. Pathak, Principal, Hindi Vidya Bhavan School and Mr. V.O. Somani, Hon. Secretary, Hindi Vidya Bhavan School Vs Presiding Officer, School Tribunal, Education Inspector, Ramprakash Badlu Mandar and Mithila Azad Security Force

Bombay High Court · (2008) 1 BomCR 231 : (2008) 2 LLJ 138 : (2007) 6 MhLj 563

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 1, 10, 12, 7, 9

High Courts28 Sept 2007

Kulwant Singh Parmar and Another Vs Sher-e-Punjab Co-operative Housing Society Ltd. and Others

Bombay High Court · (2007) 6 ALLMR 650 : (2008) 1 BomCR 190

Constitution of India, 1950 — Article 226

High Courts28 Sept 2007Dismissed

Gloman Label Manufacturing Co. Vs Union of India (UOI)

Bombay High Court · (2008) 83 SCL 112

High Courts27 Sept 2007

Shringar Cinemas Ltd. Vs Bharat Bala Productions Pvt. Ltd. and Others

Bombay High Court · (2008) 1 BomCR 312 : (2008) 3 MhLj 564 : (2008) 38 PTC 636

Copyright Act, 1957 — Section 19, 51, 54, 57

High Courts27 Sept 2007Dismissed

Shankara N. Shetty and Others Vs The State of Maharashtra and Others

Bombay High Court · (2007) 6 ALLMR 719 : (2008) 1 BomCR 820 : (2008) 1 MhLj 740 : (2008) 1 MhLj 61

Constitution of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1888 — Section 22, 291, 297(1)Mumbai Municipal Corporation Regulations — Regulation 9

High Courts27 Sept 2007

Navnit M. Ruparelia and Others Vs Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2008) 1 ALLMR 60

Constitution of India, 1950 — Article 226

High Courts27 Sept 2007Dismissed

Fulchand @ Fulya Doye and Bhadu @ Bhadya Choudhari Vs The State of Maharashtra

Bombay High Court · (2007) 09 BOM CK 0103

Penal Code, 1860 (IPC) — Section 302, 324, 34

High Courts27 Sept 2007Allowed

Girija Pandey Vs Surya Educational Society and Others

Bombay High Court · (2008) 2 MhLj 94

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(2), 5(3)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 16(3)

High Courts27 Sept 2007Dismissed

Gajju @ Gajanan Battulwar Vs The State of Maharashtra

Bombay High Court · (2007) 09 BOM CK 0065

Arms Act, 1959 — Section 25, 4Penal Code, 1860 (IPC) — Section 120B, 148, 149

High Courts27 Sept 2007Dismissed

Karishma Ramesh Pandey Vs University of Mumbai, Parle Tilak Vidyalaya and The Principal, M.L. Dhanukar College of Commerce

Bombay High Court · (2007) 6 ALLMR 606 : (2008) 1 BomCR 169 : (2008) 1 MhLj 925

High Courts27 Sept 2007Allowed

Ramrao Deshmukh (Dead) through LRs. Godavari Deshmukh and Others Vs State of Maharashtra and Others

Bombay High Court · (2008) 1 ALLMR 234 : (2008) 2 MhLj 534

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11A, 4, 4(1), 5A

High Courts27 Sept 2007

Sudhakar Chindbhaji Deshbratar Vs State of Maharashtra and Others

Bombay High Court · (2008) 1 MhLj 61

Bombay Village Panchayats Act, 1958 — Section 10