COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,796 of 3,669

High Courts07 Aug 2007Dismissed

Babu Bhikaji Shinde Vs Maharashtra State Handlooms Corporation Limited and Others

Bombay High Court · (2007) 114 FLR 990 : (2007) 3 LLJ 978

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25L, 25NMaharashtra State Handlooms Corporation Ltd., Recruitment, Appointment, etc. Rules, 1977 — Rule 28, 9

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High Courts07 Aug 2007Dismissed

Adivasi Vikas Eklavya Amrut Sanjivani Samajik Sanstha Vs State of Maharashtra and Others

Bombay High Court · (2008) 1 ALLMR 91 : (2008) 1 MhLj 276

Constitution of India, 1950 — Article 226, 299Evidence Act, 1872 — Section 115

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High Courts07 Aug 2007Allowed

Trimurthy Packing Paper and Another Vs Corporation Bank and Others

Bombay High Court · (2007) 6 MhLj 537

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13

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High Courts07 Aug 2007

Bhartiya Janata Kamgar Mahasangh Maharashtra Vs Under Secretary and Another

Bombay High Court · (2007) 6 BomCR 591 : (2007) 115 FLR 796 : (2008) 1 LLJ 298 : (2007) 5 MhLj 632

Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)Industrial Disputes Act, 1947 — Section 10, 10(1), 12(3), 12(4), 12(5)

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High Courts07 Aug 2007

Raj Nair Vs S.K. Laul and Others

Bombay High Court · (2008) 217 CTR 409 : (2008) 299 ITR 389

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 269UA, 269UA(6), 269UC(1), 269UD(1), 269UEIncome Tax Rules, 1962 — Rule 48I

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High Courts06 Aug 2007

Nahoor Amin Chinpade Vs Rakirmohammad P. Shaikh

Bombay High Court · (2008) 1 ALLMR 241 : (2007) 5 BomCR 515 : (2007) 6 MhLj 751

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11(1), Order 41 Rule 11(4)

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High Courts06 Aug 2007

Chandrakant Butalal Shah Vs Union of India (UOI)

Bombay High Court · (2009) 15 STR 373

Foreign Exchange Management Act, 1999 — Section 28(2)

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High Courts06 Aug 2007Dismissed

Vivek Vs Smt. Kiran Nashine

Bombay High Court · (2007) 6 ALLMR 752 : (2007) 5 BomCR 496 : (2007) 6 MhLj 158

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 5(2), 10, 151

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High Courts05 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) 08 BOM CK 0110

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3(1)Customs Act, 1962 — Section 111, 113, 2(39), 77Penal Code, 1860 (IPC) — Section 107

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High Courts04 Aug 2007Dismissed

Dhruba Kumar Changkakoti Vs Travel Corporation of India Ltd. and Others

Bombay High Court · (2007) 115 FLR 215 : (2008) 1 LLJ 94

Industrial Disputes Act, 1947 — Section 2

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High Courts04 Aug 2007

Commissioner of Central Excise and Customs Vs Greaves Cotton Ltd.

Bombay High Court · (2007) 5 BomCR 241 : (2007) 109 BOMLR 1640 : (2007) 121 ECC 357 : (2007) ECR 357 : (2008) 225 ELT 198

Central Excises and Salt Act, 1944 — Section 11AB, 11ACCENVAT (Credit) Rules, 2002 — Rule 7(4)

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High Courts04 Aug 2007

Hotel Shree Vaibhav Vs Employees State Insurance Corporation

Bombay High Court · (2007) 6 ALLMR 676 : (2008) 2 BomCR 849 : (2008) 116 FLR 321 : (2008) 2 LLJ 72 : (2007) 6 MhLj 363

Employees State Insurance Act, 1948 — Section 2(12), 2(14AA), 45A, 75Factories Act, 1948 — Section 2

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High Courts04 Aug 2007

Oriental Insurance Co. Ltd. Vs Aruna and Others

Bombay High Court · (2008) ACJ 2356 : (2007) 6 ALLMR 626

Motor Vehicles Act, 1939 — Section 95, 95(2)Motor Vehicles Act, 1988 — Section 147, 147(1), 156, 166Penal Code, 1860 (IPC) — Section 304A, 337, 427

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High Courts04 Aug 2007Allowed

United India Insurance Co. Ltd. Vs Anubai Gopichand Thakare and Others

Bombay High Court · (2008) ACJ 213 : (2008) 1 ALLMR 78 : (2007) 5 BomCR 520 : (2007) 109 BOMLR 1786 : (2008) 1 MhLj 73

Constitution of India, 1950 — Article 136, 141, 142Motor Vehicles Act, 1988 — Section 147, 149, 149(2), 168

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High Courts03 Aug 2007

Shri Subhash Naik Vs State

Bombay High Court · (2007) 08 BOM CK 0160

Penal Code, 1860 (IPC) — Section 323, 325, 34, 452, 506

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High Courts03 Aug 2007Dismissed

Syyad Sabdarali Sy. Nyajali Vs Shahistabegum, Syyad Danish Sayyad Sabdarali, Sayyad Talib Sayyad Sabdarali and Sayyad Tabuj Sayyad Sabdarali

Bombay High Court · (2007) 5 ALLMR 351 : (2007) 5 BomCR 36 : (2007) 109 BOMLR 1633 : (2007) 6 MhLj 532

Guardians and Wards Act, 1890 — Section 17, 25

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High Courts03 Aug 2007Allowed

Sau. Sonali Chandak and Manishkumar Chandak Vs NIL

Bombay High Court · (2008) 1 ALLMR 227 : (2007) 5 BomCR 47 : (2007) 109 BOMLR 1698 : (2007) 4 CivCC 489 : (2007) 5 MhLj 615 : (2009) 5 RCR(Civil) 529

Hindu Marriage Act, 1955 — Section 13B, 13B(1), 13B(2)

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High Courts02 Aug 2007Dismissed

Shaik Kaisar and Others Vs Forbes Gokak Ltd. and Others

Bombay High Court · (2007) 114 FLR 996 : (2008) 1 LLJ 30

Constitution of India, 1950 — Article 226, 227Payment of Gratuity Act, 1972 — Section 2, 7(4), 7(7)

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High Courts02 Aug 2007Allowed

Devendra Prasad Sharma Vs Union of India (UOI) and Others

Bombay High Court · (2007) 5 BomCR 512 : (2007) 115 FLR 755 : (2007) 6 MhLj 655

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(4)Constitution of India, 1950 — Article 311(2)Railway Protection Force Rules, 1987 — Rule 138, 57.3, 8

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High Courts02 Aug 2007Allowed

The Assistant Regional Director, Employees State Insurance Corporation Vs Kolhapur Motor Malak Sangh Limited

Bombay High Court · (2007) 6 ALLMR 673 : (2007) 5 BomCR 493 : (2007) 109 BOMLR 1651 : (2007) 115 FLR 563 : (2008) 1 LLJ 735 : (2007) 6 MhLj 333

Employees State Insurance Act, 1948 — Section 1(5), 2(12), 2(9), 38, 75

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