High Courts24 Aug 2007
Konkan Barge Builders (P) Ltd. Vs Income Tax Officer and Another
Bombay High Court · (2007) 213 CTR 575 : (2008) 297 ITR 39
Defence of India Act, 1939 — Section 19Land Acquisition Act, 1894 — Section 28, 34
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,792 of 3,669
High Courts24 Aug 2007Allowed
Sayyad Tahir Hussain Mainuddin and Rahul Ramesh Ambesange Vs The State of Maharashtra and Others
Bombay High Court · (2007) 5 ALLMR 705 : (2007) 6 BomCR 214 : (2007) 109 BOMLR 1906 : (2007) 6 MhLj 633
Constitution of India, 1950 — Article 226, 227Maharashtra Local Authority Members Disqualification Act, 1986 — Section 7, 9Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 6, 6(2), 6(3), 6(4), 7
High Courts24 Aug 2007
Chandrakant Ghuse Vs Vasantrao Zade and Others
Bombay High Court · (2008) 4 BC 618 : (2008) CriLJ 2122
Criminal Procedure Code, 1973 (CrPC) — Section 254, 313, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Aug 2007Dismissed
Anuja Prabhudessai Vs State of Goa
Bombay High Court · (2008) 1 BomCR 415 : (2008) 2 MhLj 131
Constitution of India, 1950 — Article 136, 215Contempt of Courts Act, 1971 — Section 19
High Courts23 Aug 2007
Ms. Sandra Claudia Teles and Mr. Harish Upadhayula Rao Vs State of Goa
Bombay High Court · (2007) 08 BOM CK 0162
High Courts23 Aug 2007
Kolhapur Zilla Sahakari Doodh Utpadak Sangh Maryadit Vs State of Maharashtra and Others
Bombay High Court · (2007) 6 ALLMR 704 : (2007) 6 BomCR 562 : (2008) 2 MhLj 231
High Courts23 Aug 2007Allowed
The State of Maharashtra Vs Smt. Fulyabai Kisan Govardhane and Others
Bombay High Court · (2008) 1 ALLMR 207 : (2008) 1 BomCR 386 : (2007) 109 BOMLR 2043 : (2008) 3 MhLj 278
Land Acquisition Act, 1984 — Section 18, 23, 23(1A), 23(2), 24
High Courts23 Aug 2007Allowed
Kamla Pribhdas Nebhnani Vs Haren Krishnakumar Mehta
Bombay High Court · (2007) 6 BomCR 573 : (2007) 109 BOMLR 1830 : (2008) 3 MhLj 846
High Courts23 Aug 2007Dismissed
V.B. Gadekar, Deputy Engineer, Konkan Housing and Area Development Board Vs Maharashtra Housing and Area Development Authority (MHADA) and State of Maharashtra
Bombay High Court · (2008) 1 ALLMR 45 : (2007) 6 BomCR 579 : (2008) 2 MhLj 640
Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 — Section 3, 3(1), 4, 4(1), 4(4)
High Courts23 Aug 2007Dismissed
Prof. Krishnaraj Goswami, Advocate Vs The Reserve Bank of India, Union of India (UOI), Ministry of Finance, Security and Exchange Board of India and National Stock Exchange of India Ltd.
Bombay High Court · (2007) 6 BomCR 565 : (2007) 109 BOMLR 1981 : (2008) 83 SCL 113
Foreign Exchange Management Act, 1999 — Section 10(1), 10(4), 11(1)
High Courts23 Aug 2007Dismissed
Mr. R.S. Keluskar Vs Union of India (UOI) and The Additional Registrar, Railways Claims Tribunal
Bombay High Court · (2007) 6 ALLMR 304 : (2007) 6 BomCR 559 : (2008) 3 MhLj 133
Constitution of India, 1950 — Article 226Railways Act, 1989 — Section 123, 124A
High Courts23 Aug 2007Dismissed
Shelatkar Construction Pvt. Ltd. and Another Vs Creative Enterprises and Another
Bombay High Court · (2008) 4 BC 32
Criminal Procedure Code, 1973 (CrPC) — Section 296Evidence Act, 1872 — Section 16, 61Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 145
High Courts23 Aug 2007
Hindustan Lever Research Centre Employees'' Union Vs Hindustan Lever Ltd. and Others
Bombay High Court · (2007) 6 ALLMR 734 : (2008) 2 BomCR 831 : (2008) 117 FLR 1112 : (2008) 1 LLJ 681
Bombay High Court (Appellate Side) Rules, 1960 — Rule 18Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33B, 39
High Courts22 Aug 2007Dismissed
Babar Sher Khan and Others Vs Municipal Corporation of Brihanmumbai and Another
Bombay High Court · (2007) 6 ALLMR 89 : (2008) 2 BomCR 335
Maharashtra Housing and Area Development Act, 1976 — Section 173, 177Maharashtra Regional and Town Planning Act, 1966 — Section 149, 2(7), 52(1), 53, 55
High Courts22 Aug 2007
Sharadchandra Padgilwar Vs State of Maharashtra and Others
Bombay High Court · (2008) 1 ALLMR 194 : (2007) 6 BomCR 552 : (2007) 6 MhLj 431
Land Acquisition Act, 1894 — Section 18, 4, 6Stamp Act, 1899 — Section 47A
High Courts22 Aug 2007Dismissed
Mukund Staff and Officers'' Association Vs Mukund Ltd.
Bombay High Court · (2007) 6 ALLMR 312 : (2007) 6 BomCR 75 : (2007) 115 FLR 553 : (2008) 2 LLJ 221 : (2008) 2 MhLj 416
Industrial Disputes Act, 1947 — Section 10, 2, 25F, 25G, 25H
High Courts22 Aug 2007
Jeetendra Anthony Fernandes Vs Hathway Cable and Datacom Pvt. Ltd. and Another
Bombay High Court · (2008) CriLJ 1860
Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts22 Aug 2007Allowed
Development Corporation of Konkan Limited Vs Jaiprakash Udaybeer Singh
Bombay High Court · (2008) 1 BomCR 381 : (2007) 115 FLR 574
Industrial Disputes Act, 1947 — Section 2, 25F, 25FFF, 33C(2)
High Courts22 Aug 2007Dismissed
Charles Wuzor Vs State of Goa
Bombay High Court · (2007) 08 BOM CK 0077
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts22 Aug 2007Dismissed
Karekar Finance Pvt. Ltd., An incorporated Company Vs Shri M.N. Bashyam and State
Bombay High Court · (2008) 3 BC 98
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139