High Courts17 Sept 2007
Rafiuddin Vs Smt. Saleha Khatoon
Bombay High Court · (2007) 109 BOMLR 2059 : (2008) 1 MhLj 18
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 126, 462
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,786 of 3,669
High Courts17 Sept 2007
Asian Paints Limited Vs Home Solutions Retail (India) Limited
Bombay High Court · (2007) 109 BOMLR 1819 : (2007) 35 PTC 697
Trade Marks Act, 1999 — Section 29, 29(4), 30(2), 35
High Courts17 Sept 2007
The Commissioner of Income Tax Vs Samarth Sahakari Sakhar Karkhana Ltd.
Bombay High Court · (2007) 213 CTR 8 : (2007) 294 ITR 540
High Courts17 Sept 2007Dismissed
Avadhoot Maruti Rao Rane Vs Deccan Merchants Co-operative Bank Ltd. and Others
Bombay High Court · (2007) 6 ALLMR 724 : (2007) 6 MhLj 704
High Courts17 Sept 2007Dismissed
KEC International Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2008) 2 MhLj 426
Constitution of India, 1950 — Article 226
High Courts14 Sept 2007
Nutan Vidarbha Shikshan Mandal and Another Vs Ramakanth Mahadeorao Khot
Bombay High Court · (2007) 3 ALLMR 798 : (2008) 1 BomCR 267 : (2007) 6 MhLj 310
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9AMaharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 12, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28, 29, 31
High Courts14 Sept 2007Dismissed
Sambhaji Kendre and Smt. Sindhu Devidas Kendre Vs The State of Maharashtra and Shri Nivrutti Nagoba Baswante
Bombay High Court · (2008) CriLJ 1123
Criminal Procedure Code, 1973 (CrPC) — Section 169, 319, 319(1)Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 307
High Courts14 Sept 2007
Raghunath Motiram Patil Vs State of Maharashtra and Others
Bombay High Court · (2008) 1 ALLMR 664 : (2007) 6 BomCR 660 : (2008) 2 MhLj 78
Bombay Public Trusts Act, 1950 — Section 2, 2(18), 2(4), 20, 22Constitution of India, 1950 — Article 14, 19(1), 226, 229Penal Code, 1860 (IPC) — Section 34, 406, 408, 420, 467
High Courts14 Sept 2007
Nitin Mopkar Vs State of Maharashtra
Bombay High Court · (2007) 09 BOM CK 0087
Penal Code, 1860 (IPC) — Section 302, 304
High Courts14 Sept 2007Allowed
Brihanmumbai Electric Supply and Transport Undertaking (of Brihan-Mumbai Mahanagarpalika) Vs Rahath Silk Mills, proprietary concern of Mr. Kailash Makharia and The Ombudsman, appointed by Maharashtra Electricity Regulatory Commission
Bombay High Court · (2008) 1 ALLMR 402 : (2007) 6 BomCR 420 : (2007) 109 BOMLR 2240 : (2008) 2 MhLj 246
Maharashtra Electricity Regulatory Commission of the Electricity Act, 2003 — Section 42(6), 56, 56(1), 56(2)
High Courts14 Sept 2007
Dhananjay Sawant Vs Vilas Shripati Kesarkar and Others
Bombay High Court · (2008) 1 ALLMR 691 : (2008) 3 BomCR 871 : (2007) 6 MhLj 832
Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10, 10(4)Mumbai Municipal Corporation Act, 1988 — Section 5B
High Courts14 Sept 2007
Rajesh Bagde, Chetan Meshram, Arvind Borkar and Pravin Borkar Vs The State of Maharashtra
Bombay High Court · (2007) 109 BOMLR 2426
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 315Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Sept 2007Dismissed
South Indian Co-op. Bank Ltd. Vs State of Maharashtra and Another
Bombay High Court · (2008) 3 BC 458
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Sept 2007Dismissed
Yogeshwar Vikas Sanstha and Others Vs Rajendra T. Shinde and Another
Bombay High Court · (2008) 1 BomCR 297 : (2007) 115 FLR 1043 : (2007) 6 MhLj 698
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 10, 28
High Courts13 Sept 2007
Maheshchandra Saxena Vs The State of Maharashtra and The Superintendent of Prison, Nashik Road, Central Prison, Nashik
Bombay High Court · (2007) 09 BOM CK 0119
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Contract Act, 1872 — Section 230Customs Act, 1962 — Section 108, 111, 2(39), 77
High Courts13 Sept 2007
Cesar Rego Fernandes and Others Vs Angela Ninette Oliveira Fernandes and Others
Bombay High Court · (2008) 1 BomCR 270 : (2008) 2 MhLj 159
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts13 Sept 2007Dismissed
Akkabai Bapurao Power since deceased through LRs. Mayuresh Anant Power and Others Vs Lahu Vithu Kurne since deceased through his LRs. Ambubai Kurne and Others
Bombay High Court · (2008) 1 ALLMR 684 : (2008) 1 BomCR 191 : (2007) 6 MhLj 827
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29, 32F, 32F(1), 32F(1A)
High Courts13 Sept 2007Dismissed
Ms. Subhadra Sushil Anand, Principal of National College and Others Vs State of Maharashtra and Ms. Vidya Bansode
Bombay High Court · (2008) CriLJ 672
Criminal Procedure Code, 1973 (CrPC) — Section 438Protection of Civil Rights Act, 1955 — Section 3(1), 7(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts13 Sept 2007
Sanjay Agarwal Vs Beekalane Fabrics (P) Ltd. and Rajan Sehgal
Bombay High Court · (2007) 6 BomCR 695 : (2008) 2 MhLj 269
Specific Relief Act, 1963 — Section 16
High Courts13 Sept 2007Dismissed
Haribhau N. Nikam Vs Chairman, PADM. Vasantdada Patil High School and Junior College and Others
Bombay High Court · (2008) 1 ALLMR 768 : (2008) 3 BomCR 255 : (2008) 1 MhLj 199