High Courts27 Sept 2007Allowed
Vasanta Gajbhiye Vs The State of Maharashtra
Bombay High Court · (2007) 109 BOMLR 2214
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 307, 498A
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,784 of 3,669
High Courts27 Sept 2007Dismissed
Babasaheb Thombre Vs State of Maharashtra
Bombay High Court · (2008) CriLJ 2935
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84
High Courts26 Sept 2007Allowed
Hanamantu Badawat Vs The State of Maharashtra
Bombay High Court · (2007) 09 BOM CK 0134
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 50, 52A, 53
High Courts26 Sept 2007
Aparna Arvind Ambekar Vs Secretary, B.P.T. Hammallage Co-Operative Canteen Society Ltd. and Others
Bombay High Court · (2008) 1 LLJ 743 : (2008) 1 MhLj 445
High Courts24 Sept 2007Dismissed
Sayed A.S.H. Vs Larsen and Toubro Ltd.
Bombay High Court · (2008) 116 FLR 1115 : (2008) 1 LLJ 569
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts24 Sept 2007
Crown Maritime Co. (I) Ltd. Vs Barge Salina II and Others
Bombay High Court · (2008) 1 BomCR 143
Admiralty Courts Act, 1840 — Section 6Admiralty Courts Act, 1861 — Section 5, 6, 7
High Courts24 Sept 2007Allowed
Govardhandas Odhavji Dhakan and Another Vs Appropriate Authority
Bombay High Court · (2008) 214 CTR 114 : (2008) 304 ITR 168
Income Tax Act, 1961 — Section 269UD(1)
High Courts24 Sept 2007Dismissed
Ketki Research Institute of Medical Sciences Ltd. and Others Vs Dr. Ashok P. Arbat
Bombay High Court · (2008) 144 CompCas 663
Companies Act, 1956 — Section 10E, 10E(4C), 10E(4D), 10E(5), 10F
High Courts24 Sept 2007
Mr. Narayan Yeshwant Pednekar and Others Vs Mr. Sabaji Vishram Chamankar since deceased by his heirs
Bombay High Court · (2008) 3 ALLMR 120 : (2008) 2 BomCR 309 : (2007) 109 BOMLR 2356 : (2008) 2 MhLj 318
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2, 32H(1), 63, 70, 85Civil Procedure Code, 1908 (CPC) — Order 14 Rule 4, Order 18 Rule 5, Order 41 Rule 27
High Courts21 Sept 2007Allowed
Sultan Khan Vs The Principal, B.N. College of Engineering
Bombay High Court · (2008) 2 ALLMR 183 : (2008) 1 BomCR 291 : (2007) 109 BOMLR 2268 : (2008) 116 FLR 811 : (2008) 2 MhLj 305
High Courts21 Sept 2007
United India Insurance Co. Ltd. Vs Kamal Maruti Darekar and Others
Bombay High Court · (2008) ACJ 1940 : (2007) 6 ALLMR 392 : (2007) 6 BomCR 752 : (2007) 109 BOMLR 2064 : (2008) 1 MhLj 318
Motor Vehicles Act, 1988 — Section 146, 149, 149(2), 149(3), 149(4)
High Courts21 Sept 2007Dismissed
Mohd. Nissar Pawar Vs Shivaji Kardile
Bombay High Court · (2007) 6 ALLMR 176 : (2007) 6 BomCR 510
Civil Procedure Code Amendment Act, 1976 — Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 117, 123, 123(3), 123(3A), 81
High Courts21 Sept 2007Allowed
Principal, B.K.M. High School and Another Vs Keshab Achari
Bombay High Court · (2008) 2 ALLMR 198 : (2008) 1 MhLj 438
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(3)
High Courts21 Sept 2007Dismissed
Shri Agnelo D'' Costa Vs Smt. Adelina Gonsalves
Bombay High Court · (2007) 09 BOM CK 0008
High Courts20 Sept 2007
Commissioner of Customs and Central Excise Vs Supreme Industries Ltd.
Bombay High Court · (2008) 12 STR 682
Central Excises and Salt Act, 1944 — Section 35E(2)
High Courts20 Sept 2007Dismissed
Abdul Hassan Khan Vs State of Maharashtra and Another
Bombay High Court · (2007) 6 ALLMR 397 : (2007) 2 CTLJ 496
Constitution of India, 1950 — Article 12, 14, 226
High Courts20 Sept 2007Dismissed
Abdul Hassan Khan Proprietor of Garib Nawaz Corporation Vs State of Maharashtra and The Hon''ble Minister, Ministry for Animal Husbandry, Dairy Development and Fisheries
Bombay High Court · (2008) 2 MhLj 373
Constitution of India, 1950 — Article 12, 14, 226
High Courts20 Sept 2007
Mr. Prafulla C. Dave and Others Vs The Municipal Commissioner, Pune Municipal Corporation and Others
Bombay High Court · (2007) 6 ALLMR 207 : (2007) 6 BomCR 520 : (2008) 3 MhLj 120
Land Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 11(3), 126, 127, 127(2), 21
High Courts20 Sept 2007
Shri. M. Sundareswaran Vs The State of Maharashtra and The Central Bureau of Investigation, Anticurruption Branch
Bombay High Court · (2007) 109 BOMLR 2192
Criminal Procedure Code, 1973 (CrPC) — Section 197Prevention of Corruption Act, 1947 — Section 6Prevention of Corruption Act, 1988 — Section 19, 5(1), 5(2)
High Courts20 Sept 2007
Bhagwant Kaur Sandhu and Others Vs Laxmi Education Society and Others Laxmi Education Society and Another Vs State of Maharashtra and Others Sarvadanand Shukla Vs Laxmi Education Society and Another
Bombay High Court · (2008) 1 ALLMR 270 : (2007) 6 BomCR 416 : (2008) 2 MhLj 309
Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 25A, 26