COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,799 of 3,669

High Courts20 Jul 2007

Shamshersingh Thakur and Sadiq Khan Pathan Vs The State of Maharashtra The State of Maharashtra Vs Samshersingh Thakur and Others

Bombay High Court · (2007) 07 BOM CK 0144

Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 216, 34, 341, 342, 392

High Courts20 Jul 2007

Amirul '' Hamirul Haresh Shaikh Vs The Commissioner of Police, The State of Maharashtra and The Superintendent

Bombay High Court · (2007) 109 BOMLR 1656 : (2007) 5 MhLj 683

High Courts20 Jul 2007Dismissed

Commissioner of C. Ex. and Cus. Vs Krishna Filaments Ltd.

Bombay High Court · (2009) 16 STR 369

Central Excises and Salt Act, 1944 — Section 35E

High Courts20 Jul 2007

The State of Maharashtra and The Executive Engineer (Civil) Maharashtra State Electricity Transmission Company Limited, E.H.V. Civil Construction Divn. Vs Rajendra Gaikwad Rajendra Gaikwad Vs The State of Maharashtra and The Executive Engineer (Civil) Maharashtra State Electricity Transmission Company Limited, E.H.V. Civil Construction Divn.

Bombay High Court · (2007) 07 BOM CK 0103

Land Acquisition Act, 1894 — Section 11, 16, 17, 18, 23

High Courts20 Jul 2007Dismissed

Shri Manoj Caisucar and Others Vs Websci Technologies Pvt. Ltd.

Bombay High Court · (2007) 07 BOM CK 0082

Companies Act, 1956 — Section 431(1)(c), 433, 433(e), 434, 434(1)(c)

High Courts20 Jul 2007Allowed

Wallace Joseph Hayden and Others Vs State of Maharashtra and Others

Bombay High Court · (2007) 07 BOM CK 0080

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482

High Courts19 Jul 2007Dismissed

Shri Jasvinder Singh Vs State

Bombay High Court · (2007) 07 BOM CK 0134

Penal Code, 1860 (IPC) — Section 302, 34

High Courts19 Jul 2007Dismissed

Shri Gajanan Dattaram Arondekar Vs Nutan Babuli Naik and Sahil Gajanan Arondekar, Applicant No. 2 is minor and is represented by his next friend (natural Guardian) i.e. the applicant No. 1 herein

Bombay High Court · (2007) 07 BOM CK 0132

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 482

High Courts19 Jul 2007

Agriculture Produce Market Committee Vs District Deputy Registrar, Co-operative Societies and Others

Bombay High Court · (2007) 6 MhLj 288

Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 40

High Courts19 Jul 2007

Balmukund P. Parikh Vs Administrative Council of Maharashtra Technical Education Society and Others

Bombay High Court · (2008) 116 FLR 473

High Courts19 Jul 2007

State of Maharashtra Vs Prashram Jagannath Aute

Bombay High Court · AIR 2007 Bom 167 : (2007) 5 ALLMR 711 : (2007) 5 BomCR 847 : (2007) 5 CTC 97 : (2008) 1 JCR 431 : (2007) 5 MhLj 403 : (2008) 3 RCR(Civil) 409

Land Acquisition Act, 1894 — Section 18, 23, 24, 4, 4(1)Penal Code, 1860 (IPC) — Section 302, 389

High Courts19 Jul 2007

Pramilabai Prabhakar Bulbule Vs State of Maharashtra and Others

Bombay High Court · (2007) 6 BomCR 601 : (2007) 5 MhLj 657

Bombay Prohibition Act, 1949 — Section 137, 138, 34, 54, 56Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 166, 166(1), 226, 26

High Courts19 Jul 2007

Laxminarayan Vishwanath Arya Vs The State of Maharashtra and Others

Bombay High Court · (2007) 109 BOMLR 1583 : (2008) CriLJ 1 : (2007) 4 MhLj 7 : (2008) 3 RCR(Criminal) 290

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 156, 156(1)Penal Code, 1860 (IPC) — Section 34, 406, 409, 420, 467Prevention of Corruption Act, 1947 — Section 7A

High Courts19 Jul 2007Allowed

Umesh Nanaji Shinde Vs Moreshwar Namdeo Raut

Bombay High Court · (2007) 07 BOM CK 0094

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts19 Jul 2007Dismissed

BEST Workers Union and Prakash Walke, President, BEST Workers Union Vs The BEST Undertaking and The General Manager, The BEST Undertaking

Bombay High Court · (2008) 116 FLR 118 : (2008) 1 LLJ 1058

Constitution of India, 1950 — Article 311

High Courts19 Jul 2007Allowed

Ashok Bawane, Tulshidas Meshram and Gajanan Bawane Vs The State of Maharashtra

Bombay High Court · (2007) 07 BOM CK 0077

Penal Code, 1860 (IPC) — Section 302, 34

High Courts19 Jul 2007Dismissed

Mahadev Pandurang Kambekar (since deceased through his heirs and legal representatives namely Smt. Bhimabai Mahadeo Kambekar and Others) Vs Shree Krishna Woollen Mills Shree Krishna Woollen Mills Vs Mahadev Pandurang Kambekar (since deceased through his heirs and legal representatives namely Smt. Bhimabai Mahadeo Kambekar and Others)

Bombay High Court · (2008) 1 ALLMR 360 : (2007) 5 BomCR 726

Divorce Act, 1869 — Section 37Hindu Marriage Act, 1955 — Section 25Parsi Marriage and Divorce Act, 1936 — Section 40

High Courts19 Jul 2007

The State of Maharashtra, The Special Land Acquisition Officer, Irrigation No. 1 and The Executive Engineer, Karanjwan Project Vs Yashwant Kahnu Shirsath

Bombay High Court · (2008) 1 BomCR 204 : (2007) 109 BOMLR 1511

Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1A), 28Limitation Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 56

High Courts19 Jul 2007Dismissed

Exposure Insurance Services Ltd. Vs Larsen and Toubro Ltd.

Bombay High Court · (2008) 1 BomCR 440

Companies Act, 1956 — Section 171, 433, 446, 446(1), 446(2)

High Courts19 Jul 2007

Maharashtra Rajya Suraksha Rakshah and General Kamgar Union, a registered Trade Union Vs Security Guards Board for Greater Bombay and Thane District, Bochasanwasi Shri Akshar Purushottam Swami Narayan Sanstha, a registered Public Charitable Trust and Trig Guard Force Ltd.

Bombay High Court · (2007) 1 ALLMR 645 : (2007) 113 FLR 515

Constitution of India, 1950 — Article 226