High Courts13 Sept 2007Allowed
Kamlakar Garad Vs Joint Director (Sugar), Nagpur Region and Another
Bombay High Court · (2008) 2 ALLMR 138 : (2008) 117 FLR 390 : (2008) 2 MhLj 198
Industrial Disputes Act, 1947 — Section 25B, 25F
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,787 of 3,669
High Courts13 Sept 2007
M/s. Atreya Shipping Pvt. Ltd. Vs Shri A. Castellino, Director/Authorised Signatory, M/s. R.C. Coastal Exports Pvt. Ltd. and State
Bombay High Court · (2007) 09 BOM CK 0023
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Sept 2007
Esteam Services Vs Union of India (UOI)
Bombay High Court · (2009) 13 STR 106
CENVAT (Credit) Rules, 2002 — Rule 5
High Courts13 Sept 2007Dismissed
Aefloat Textiles (India) Ltd. and Another Vs Boghara Polyfab Pvt. Ltd.
Bombay High Court · (2008) 4 BC 62 : (2007) 6 BomCR 425 : (2008) 3 CivCC 358 : (2009) 149 CompCas 237 : (2008) CriLJ 1494 : (2008) 2 RCR(Criminal) 925
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Sept 2007Dismissed
Nashik Workers Union Vs Mahindra and Mahindra Ltd., The Contract Labour Board and The State of Maharashtra
Bombay High Court · (2007) 115 FLR 1046 : (2008) 1 LLJ 132 : (2007) 6 MhLj 797
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 32, 44
High Courts12 Sept 2007
Sciaky Wire Cut Pvt. Ltd. Co. and Others Vs Sudhir Vishnu Dhotre and Others
Bombay High Court · (2008) 2 LLJ 41 : (2007) 6 MhLj 521
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(5), 44
High Courts12 Sept 2007
Bank of Baroda Vs Deepak Raghuvir Wagle and Another
Bombay High Court · (2007) 3 ALLMR 439 : (2007) 6 BomCR 38 : (2007) 109 BOMLR 2245 : (2008) 2 MhLj 381
Bombay High Court (Original Side) Rules, 1980 — Rule 127, 131, 133, 157, 163Civil Procedure Code, 1908 (CPC) — Order 11 Rule 7, Order 5 Rule 9, Order 6 Rule 5, Order 7 Rule 9, Order 9 Rule 9Companies Act, 1956 — Section 169, 81
High Courts12 Sept 2007Allowed
Kirloskar Mahle Filter Systems Ltd. Vs Chandrakant Tukaram Ubhe and Others
Bombay High Court · (2008) 116 FLR 274 : (2008) 1 LLJ 687 : (2007) 6 MhLj 749
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 32
High Courts12 Sept 2007Dismissed
Sharfuddin Jamaluddin Shaikh, Narendra Tolaram Verma '' Mane, Riyajuddin Jamaluddin Shaikh and Mohammed Sayyed Dinmohammed Vs The State of Maharashtra
Bombay High Court · (2007) 09 BOM CK 0032
Bombay Police Act, 1951 — Section 135, 137, 37Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Sept 2007
Narayan Sahadu Patil and Others Vs Sau Kalashri Vijay Dhamke Sau Kalashri Vijay Dhanke Vs Narayan Sahadu Patil and Others
Bombay High Court · (2009) ACJ 471 : (2008) 2 BomCR 298 : (2008) 116 FLR 1050 : (2008) 1 MhLj 88
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Workmens Compensation Act, 1923 — Section 30, 4A, 4A(3)
High Courts11 Sept 2007
Kalina Bhaktha Samaj Vs M.K. Pandey, Director of Income Tax (Exemptions) and Another
Bombay High Court · (2008) 2 MhLj 703
Income Tax Act, 1961 — Section 253, 80G, 80G(5), 80G(5A)
High Courts11 Sept 2007Allowed
Shriram Vishwanathji Milkewar Vs The State of Maharashtra
Bombay High Court · (2007) 09 BOM CK 0125
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 306
High Courts11 Sept 2007Allowed
Fulchand Baburao Gedam Vs Lokmat, Proprietors, Lokmat Newspapers Ltd.
Bombay High Court · (2007) 6 BomCR 28 : (2007) 109 BOMLR 2029 : (2008) 1 LLJ 125
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 26, 27, 28, 30, 5
High Courts11 Sept 2007Allowed
The Maharashtra State Co-op. Cotton Growers Mkt. Federation Ltd. Vs Asha Joseph D''mello
Bombay High Court · (2007) 109 BOMLR 2318 : (2008) 116 FLR 183 : (2008) 2 LLJ 393 : (2008) 1 MhLj 750
High Courts11 Sept 2007Dismissed
Bharat Dharmaji Bawadhankar Vs Bajaj Auto Ltd. and Presiding Officer, 1st Labour Court
Bombay High Court · (2007) 6 BomCR 556 : (2008) 116 FLR 1056
Constitution of India, 1950 — Article 227
High Courts11 Sept 2007Allowed
Vishwa Bandhu Pearyelal Gupta and Santosh Vishwa Bandhu Gupta Vs S.K. Laul and Others
Bombay High Court · (2008) 214 CTR 385 : (2008) 302 ITR 157
Income Tax Act, 1961 — Section 269UD(1)
High Courts11 Sept 2007Allowed
Raghunath Narayan Bokil Vs Vithal Sawala Limbhore through his LRs. Maruti (Baban) Vitthal Limbhore and Others
Bombay High Court · (2008) 1 BomCR 815 : (2007) 6 MhLj 834
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 33A, 33B, 33C, 34Constitution of India, 1950 — Article 227
High Courts11 Sept 2007Dismissed
Rohit Vedpaul Kaushal Vs State of Maharashtra and Others
Bombay High Court · (2007) 09 BOM CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 482Information Technology Act, 2000 — Section 67
High Courts11 Sept 2007Dismissed
Rajkumar Dhanuji Bombarde Vs Madhukar Wankhede and Another
Bombay High Court · (2008) CriLJ 661
Criminal Procedure Code, 1973 (CrPC) — Section 193, 482Penal Code, 1860 (IPC) — Section 340
High Courts10 Sept 2007
Shri. A. Majid Fakir Kazi Vs Shri. A.N. Roy, Commissioner of Police for Gr. Mumbai, State of Maharashtra, The Superintendent of Jail, Thane Central Prison and The Superintendent of Jail, Nashik Central Prison
Bombay High Court · (2007) 09 BOM CK 0118
Arms Act, 1959 — Section 25, 27, 3, 4Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 302, 34