High Courts14 Aug 2007
Kara Bhima Vs Chief Controlling Revenue Authority
Bombay High Court · (2008) 3 BomCR 910
Bombay Stamp Act, 1958 — Article 36, 39, 53, 56, 9
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,795 of 3,669
High Courts13 Aug 2007Allowed
Suresh Jaiswal Vs State of Maharashtra and Others
Bombay High Court · (2007) 6 ALLMR 308 : (2007) 6 BomCR 229 : (2008) 1 MhLj 200
Maharashtra Regional and Town Planning Act, 1966 — Section 126, 127, 2(3), 20, 20(2)
High Courts13 Aug 2007Allowed
Syed Babali, Begum, Umadabee and Shabana Vs The State of Maharashtra
Bombay High Court · (2007) 109 BOMLR 1839
Criminal Procedure Code, 1973 (CrPC) — Section 107, 161Evidence Act, 1872 — Section 32, 60Penal Code, 1860 (IPC) — Section 302, 307, 34, 504
High Courts10 Aug 2007Dismissed
Commissioner of Customs (G) Vs K.M. Ganatra and Co.
Bombay High Court · (2010) 254 ELT 454
High Courts10 Aug 2007
Union of India (UOI), The State of Maharashtra and The Board of Trustees of the Jawaharlal Nehru Port Trust Vs Maneckabai Dossabhoy Bhiwandiwalla through the Sole Trustee Mr. Dosu Ardeshir Bhiwandiwalla and Pheroza Dossabhoy Bhiwandiwalla through the Sole Trustee Mr. Dosu Ardeshir Bhiwandiwalla
Bombay High Court · (2007) 6 BomCR 156
Bombay Land Revenue Code, 1879 — Section 37Land Acquisition Act, 1894 — Section 11, 16, 18, 18, 18(1)
High Courts10 Aug 2007Dismissed
J.L. Morrison India Ltd. Vs Dy. Commissioner of Labour, Appellate Authority under the Payment of Gratuity Act, 1972, Asst. Commissioner of Labour, Controlling Authority under the Payment of Gratuity Act, 1972 and Government of Maharashtra
Bombay High Court · (2007) 6 ALLMR 358 : (2007) 5 BomCR 654 : (2007) 109 BOMLR 1731 : (2007) 115 FLR 761 : (2008) 1 LLJ 775 : (2007) 6 MhLj 393
Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Civil Procedure Code, 1908 (CPC) — Section 100AIncome Tax Act, 1961 — Section 260A
High Courts10 Aug 2007Allowed
Shrimati Tejbai Tejshi Dedhia and Others Vs Central Bank of India, Nehel and Company and Co-operative Bank of Ahmedabad Ltd.
Bombay High Court · (2007) 109 BOMLR 1799 : (2007) 5 MhLj 869
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 18, 28, 28(1), 29Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts10 Aug 2007
Smt. Halimabibi Tungekar (since deceased by her heirs and legal representatives Mohammad Ibrahim Mohammed Yusuf Tungekar, Mohammed Azher Mohamed Yusuf Tungekar, Rahimuddin Mohammed Yusuf Tungekar (since deceased through L.Rs. Smt. Firoza Tungekar, Mohd. Ibrahim Mohd. Yusuf Tungekar and Mohd. Azhar Mohd. Yusuf Tungekar) and Mohammed Fahim Mohammed Yusuf Tungekar) Vs The Special Land Acquisition Officer, Union of India (UOI) and The Board of Trustees of the Jawaharlal Nehru Port Trust Union of India (UOI), The State of Maharashtra and The Board of Trustees of the Jawaharlal Nehru Port Trust Vs Smt. Halimabibi Mohamed Yusuf Tungekar (since deceased through her legal heirs Mohammad Ibrahim Mohammed Yusuf Tungekar, Mohammed Azhar Mohamed Yusuf Tungekar, Rahimuddin Mohammed Yusuf Tungekar (since deceased through L.Rs. Smt. Firoza Tungekar and Mohd. Ibrahim Mohd. Yusuf Tungekar) and Mohd. Azhar Mohd. Yusuf Tungekar) and Mohammed Fahim Mohammed Yusuf Tungekar)
Bombay High Court · (2007) 08 BOM CK 0094
Bombay Land Revenue Code, 1879 — Rule 7A, 9, 37Central Excise Rules, 1944 — Rule 131(1)Government of India Act, 1935 — Section 172
High Courts10 Aug 2007
Workmen Vs Raptakos Breet and Co. Ltd.
Bombay High Court · (2007) 115 FLR 558 : (2008) 1 LLJ 1062
Industrial Disputes Act, 1947 — Section 17B
High Courts09 Aug 2007
Yamunabai Pundalik Khachane Vs Vijaya Dnyandeo Ingale and Others
Bombay High Court · (2007) 6 ALLMR 875 : (2008) 1 MhLj 518
Civil Procedure Code, 1908 (CPC) — Section 148, 151, 96
High Courts09 Aug 2007Dismissed
Dayanand B. Nayak Vs State of Maharashtra and Another
Bombay High Court · (2007) 08 BOM CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 204, 210, 210(2)Maharashtra Control of Organised Crime Act, 1999 — Section 17, 2(1), 22, 23(2), 24Penal Code, 1860 (IPC) — Section 120B, 166, 193, 201, 302
High Courts09 Aug 2007
Charak Pharmaceuticals (India) Limited and Another Vs Glenmark Pharmaceticals Limited
Bombay High Court · (2007) 6 ALLMR 596 : (2007) 109 BOMLR 1532 : (2007) 35 PTC 708
High Courts09 Aug 2007
Naigaon Education Society and Another Vs Shri M.S. Bhavar and Others
Bombay High Court · (2007) 6 ALLMR 744
High Courts09 Aug 2007Allowed
Amrut Pusaji Ilme Vs State of Maharashtra and Another
Bombay High Court · (2007) 6 ALLMR 147 : (2008) 2 BomCR 343 : (2007) 6 MhLj 330
High Courts09 Aug 2007
Janardan Urkuda Waghmare Vs Ratanlal Kashinath Gudekar
Bombay High Court · (2007) 6 ALLMR 800 : (2007) 6 BomCR 584 : (2007) 5 MhLj 536
High Courts09 Aug 2007Allowed
A. Shenoy and Co. and Others Vs N.D. Kadam and Others
Bombay High Court · (2008) 297 ITR 419 : (2007) 6 MhLj 211
Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 271C, 276B, 276DD, 80E(9)
High Courts08 Aug 2007Dismissed
Sukhdeo Dahihande, (Deceased) (through legal heirs Smt. Tarabai Sukhdeo Dahihande, Dattatraya Dahihande and Chandrakant Dahihande) Vs Laxman Shinde, Narayan Shinde and Raosaheb Shinde
Bombay High Court · (2007) 6 ALLMR 746 : (2007) 5 BomCR 532 : (2008) 1 MhLj 55
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3), 5(8)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 28Constitution of India, 1950 — Article 227
High Courts08 Aug 2007
Mabelaranah Niranjan Puthran Vs The State of Maharashtra and Detaining Authority, The Superintendent of Prison, The Mumbai Central Prison and The Superintendent of Prison
Bombay High Court · (2007) 109 BOMLR 1749
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3, 3(1)Customs Act, 1962 — Section 111, 113, 2, 2(39), 77Penal Code, 1860 (IPC) — Section 107
High Courts08 Aug 2007Dismissed
Pushpa Jivatram Mihani Vs State of Maharashtra and Others
Bombay High Court · (2007) 5 ALLMR 608 : (2007) 5 MhLj 754
Bombay Prohibition Act, 1949 — Section 137, 137(1), 138, 34Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 136, 154, 166, 166(2)
High Courts07 Aug 2007
Vitthal Nityanand Mohite and Others Vs State of Maharashtra and Others
Bombay High Court · (2008) 3 ALLMR 653 : (2007) 6 BomCR 571
Bombay Provincial Municipal Corporations Act, 1949 — Section 10, 10[1D), 11, 12