High Courts06 Sept 2007
Tata Engineering and Locomotive Company Ltd. Vs Suhas Madhukar Mulay and Another
Bombay High Court · (2007) 6 BomCR 527 : (2007) 115 FLR 918
Industrial Disputes Act, 1947 — Section 11A
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,789 of 3,669
High Courts06 Sept 2007Dismissed
Kishor Namdeorao Gathadi Vs Municipal Corporation and Others
Bombay High Court · (2008) 1 ALLMR 297 : (2008) 1 BomCR 284 : (2008) 2 MhLj 52
Constitution of India, 1950 — Article 48A, 51AMaharashtra Urban Areas Preservation of Trees Act, 1975 — Section 8
High Courts06 Sept 2007
M/s. Mohit Steel Industries Pvt. Ltd. Vs M/s. Scot International and Dr. Raj @ Dr. Shanta Raju, Proprietor of M/s. Scot International
Bombay High Court · (2007) 09 BOM CK 0017
Arbitration Act, 1940 — Section 37Constitution of India, 1950 — Article 114(a), 131, 137Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts06 Sept 2007Allowed
Bimal Singh Kothari Vs State of Goa and Another
Bombay High Court · (2008) 1 MhLj 841
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts05 Sept 2007Dismissed
Mahadu Narayan Pawar deceased through his LRs. Balwant Mahadu Pawar and Others Vs Additional Commissioner, Nasik Division and Others
Bombay High Court · (2007) 6 ALLMR 726 : (2007) 6 BomCR 48 : (2008) 1 MhLj 929
Bombay Land Revenue Code, 1879 — Section 203, 211Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 54Constitution of India, 1950 — Article 226, 227
High Courts05 Sept 2007
Basavanappa Bhimsha Koli @ Jamdar Vs Sunil Basavanappa Jidge
Bombay High Court · (2008) 1 ALLMR 682 : (2008) 1 CivCC 265 : (2007) 6 MhLj 740
High Courts05 Sept 2007
Maharashtra State Road Transport Corporation Vs Pandurang Balwant Kadam
Bombay High Court · (2007) 115 FLR 1050
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts05 Sept 2007Dismissed
Akanksha International Vs Maharashtra State Electricity Distribution Co. Ltd.
Bombay High Court · (2007) 6 ALLMR 611 : (2007) 5 BomCR 481 : (2007) 109 BOMLR 1959 : (2008) 1 MhLj 753
Bombay Sales Tax Act, 1959 — Section 39Electricity Act, 2003 — Section 43, 50Maharashtra Electricity Regulatory Commission (Electricity Supply Code and Other Conditions of Supply) Regulations, 2005 — Regulation 10.5
High Courts05 Sept 2007
Varhadi That Vs Assistant Provident Fund Commissioner
Bombay High Court · (2008) 2 ALLMR 177 : (2008) 6 BomCR 511 : (2008) 116 FLR 610 : (2008) 2 LLJ 34 : (2008) 1 MhLj 265
High Courts05 Sept 2007Allowed
Eknath Wakle Vs The State of Maharashtra
Bombay High Court · (2007) 109 BOMLR 1947 : (2008) CriLJ 662
Penal Code, 1860 (IPC) — Section 302
High Courts05 Sept 2007
Mrs. Safiyabanoo Mohammed Arif Rizvi Vs The Union of India (UOI), Somnath Pal, The then Joint Secretary to the Government of India, Ministry of Finance, Department of Revenue, The Superintendent of Prison, The Mumbai Central Prison and The State of Maharashtra
Bombay High Court · (2007) 109 BOMLR 2000
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7, 7(1)Criminal Procedure Code, 1973 (CrPC) — Section 82
High Courts05 Sept 2007
Kamyani Vidya Mandir Vs Sangeeta Eknath Sanghpal and Another
Bombay High Court · (2007) 6 BomCR 500 : (2007) 115 FLR 1021 : (2008) 1 LLJ 712 : (2008) 1 MhLj 63
Industrial Disputes Act, 1947 — Section 2
High Courts05 Sept 2007
Chandan Mulji Nishar (Smt.) and Others Vs Union of India (UOI) and Others
Bombay High Court · (2007) 6 BomCR 25 : (2008) 1 MhLj 703 : (2008) 2 RCR(Civil) 670 : (2008) 1 RCR(Rent) 401
Contract Act, 1872 — Section 23, 24, 65
High Courts05 Sept 2007Allowed
John Francis Anthony Gonsalves and Charles Willibroad Gonsalves Vs Mrs. Agnes Mary Conception Rebello
Bombay High Court · AIR 2008 Bom 1 : (2007) 5 ALLMR 863 : (2007) 5 BomCR 490 : (2007) 109 BOMLR 2135 : (2008) 3 MhLj 804
Succession Act, 1925 — Section 141, 222, 223, 224
High Courts04 Sept 2007
Shrikant V. Gawas Vs Tulsiani Chambers Premises Co-operative Society Ltd.
Bombay High Court · (2007) 115 FLR 655 : (2008) 1 LLJ 905
Industrial Disputes Act, 1947 — Section 25F
High Courts04 Sept 2007
Kishor K. Mehta Vs HDFC Bank
Bombay High Court · (2007) 6 BomCR 666
Arbitration and Conciliation Act, 1996 — Section 36Civil Procedure Code, 1908 (CPC) — Section 151, 2(14), 2(2), 3, 5(5)Maharashtra Co-operative Societies Act, 1960 — Section 101, 137, 156, 156(2), 91
High Courts04 Sept 2007Allowed
Manohar T. Bhambani and Mrs. Rina Manohar Bhambani Vs S.K. Laul, Chief Engineer, S.C. Tiwari, Commissioner Income Tax and C.M. Betgeri, Commissioner Income Tax, Union of India (UOI) and Mrs. Jayaben T. Veera
Bombay High Court · (2008) 214 CTR 375 : (2008) 302 ITR 208
Income Tax Act, 1961 — Section 269F, 269UD, 269UD(1)
High Courts04 Sept 2007
Vilas Shankar Donode, Member, Zilla Parishad Vs State of Maharashtra and Others
Bombay High Court · AIR 2008 Bom 10 : (2007) 6 ALLMR 681 : (2008) 2 BomCR 303 : (2007) 109 BOMLR 2020 : (2007) 6 MhLj 407
Arbitration and Conciliation Act, 1996 — Section 11
High Courts04 Sept 2007Dismissed
Hemlata Eknath Waje Vs State of Maharashtra and Others
Bombay High Court · (2007) 6 ALLMR 507 : (2007) 6 BomCR 57 : (2007) 6 MhLj 695
Bombay Primary Education Act, 1947 — Section 3, 4, 4(6)Constitution of India, 1950 — Article 243T
High Courts04 Sept 2007
Kishor K. Mehta Vs HDFC Bank Ltd.
Bombay High Court · (2008) 1 MhLj 451
Arbitration Act, 1940 — Section 36Civil Procedure Code, 1908 (CPC) — Section 151, 2, 2(14), 2(2), 3Maharashtra Co-operative Societies Rules, 1961 — Rule 2, 77A