High Courts19 Jul 2007Dismissed
Hamid Sh. Dawood Kagadi Vs The Commissioner of Sales Tax and Others
Bombay High Court · (2007) 5 BomCR 607
All India Services Commencement Rules, 1971 — Rule 16A, 38, 38(2)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,800 of 3,669
High Courts19 Jul 2007
The State of Maharashtra, The Special Land Acquisition Officer, Irrigation No. 1 and The Executive Engineer, Karanjwane Project Vs Sakharam Govind Shirsath since deceased through L.Rs
Bombay High Court · (2007) 07 BOM CK 0046
Land Acquisition Act, 1994 — Section 18, 23, 23(1A), 28, 4
High Courts19 Jul 2007Dismissed
Sylvester and Company Vs A. Infrastructure
Bombay High Court · (2007) 07 BOM CK 0038
Arbitration and Conciliation Act, 1996 — Section 85Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, Order 18 Rule 2, Order 21 Rule 22, Order 41 Rule 27
High Courts19 Jul 2007
Rajaram Waman Masurkar Vs Lokmanya Shikshan Prasarak Mandal and Others
Bombay High Court · (2008) 1 BomCR 422 : (2007) 109 BOMLR 1488 : (2008) CriLJ 2523
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 129, 141, 20, 20(3), 215Contempt of Courts (Bombay High Court) Rules, 1994 — Rule 17, 20, 23
High Courts19 Jul 2007
Suresh Vishnu Lokhande Vs Dattatraya Laxman Narute and Others S.V. Lokhande Vs D.L. Narute and Others D.L. Narute Vs Sane Guruji Shikshan Sanstha and Others
Bombay High Court · (2008) 2 MhLj 98
High Courts19 Jul 2007Dismissed
Zameer Ahmed Latifur Rehman Sheikh, Shabeer Ahmed Masiullah and Mohd. Muzaffar Mohd. Tanveer Vs The State of Maharashtra and The Union of India (UOI)
Bombay High Court · (2008) 1 ALLMR 391 : (2007) 6 BomCR 294
Constitution of India, 1950 — Article 13(2), 141, 226, 246, 246(3)Industrial Disputes Act, 1947 — Section 2AMaharashtra Control of Organised Crime Act, 1999 — Section 15, 2, 2(1)
High Courts19 Jul 2007
Hanusingh Chavan and Dr. Rajasingh Chavan, (Chauhan) (died through his L.Rs. Rajkumari Rajasingh Chauhan and Others) Vs Amnaji Wadje and Vijay Choudhary
Bombay High Court · (2007) 5 ALLMR 822 : (2007) 5 BomCR 425 : (2007) 109 BOMLR 1472
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 89Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Specific Relief Act, 1963 — Section 20
High Courts19 Jul 2007Allowed
Arjun Kisan Bhagat Vs Nana Laxman Tapkire and Ramdas Rakhmaji Jadhav Nana Tapkire and Ramdas '' Ramnath Jadhav Vs Vijay Bhagat and Others
Bombay High Court · (2007) 5 ALLMR 666 : (2007) 5 BomCR 581
Bombay Public Trusts Act, 1950 — Section 18, 19, 36, 50A, 50A(1)Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Article 58
High Courts19 Jul 2007Dismissed
Exposure Insurance Services Ltd. Vs Larsen and Toubro Ltd. (No. 2)
Bombay High Court · (2008) 146 CompCas 60
Companies Act, 1956 — Section 171, 433, 446, 446(1), 446(2)
High Courts18 Jul 2007
Ramesh Sadar Vs State of Maharashtra and Smt. Prabhabai Jadhav
Bombay High Court · (2007) 07 BOM CK 0141
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 193, 200, 202Penal Code, 1860 (IPC) — Section 323, 354, 447, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3, 4
High Courts18 Jul 2007Dismissed
Deepak Shriram Kale Vs The State of Maharashtra, Tribal Development Department, The Collector/District Magistrate, The Chairman and Managing Director, Bank of India and The Zonal Manager
Bombay High Court · (2008) 1 ALLMR 102 : (2007) 5 BomCR 651 : (2008) 1 MhLj 314
High Courts18 Jul 2007Dismissed
United India Insurance Co. Ltd. Vs Iqubal Ahemad Shaikh and Another
Bombay High Court · (2008) ACJ 571
Motor Vehicles Act, 1988 — Section 140
High Courts18 Jul 2007
The Divisional Controller, Maharashtra State Road Transport Corporation Vs Abdul Aziz Sk. Mohd. and Others
Bombay High Court · (2007) 5 ALLMR 1 : (2007) 5 BomCR 591 : (2007) 5 MhLj 691
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 15, Order 11 Rule 17, Order 11 Rule 18
High Courts18 Jul 2007
Sanjaykumar Shah and Others Vs Uttamlal Ratilal Shah (died) through Bharatkumar Uttamlal Shah and Girivihar Co-op. Housing Society Ltd.
Bombay High Court · (2007) 5 ALLMR 195 : (2007) 5 BomCR 694 : (2007) 109 BOMLR 1701 : (2008) 1 MhLj 205
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 28Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226, 227
High Courts18 Jul 2007
Mujib Ahmed Mushraf Ali Ahmed Vs The State of Maharashtra
Bombay High Court · (2007) 07 BOM CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 100Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20B, 22, 36B, 42
High Courts18 Jul 2007Allowed
Yashpal Sahni Vs Rekha Hajarnavis, Assistant Commissioner of Income Tax and Others
Bombay High Court · (2007) 109 BOMLR 1537 : (2007) 211 CTR 1 : (2007) 293 ITR 539 : (2007) 4 MhLj 208
Income Tax Act, 1961 — Section 143(1), 154, 192, 193, 194
High Courts18 Jul 2007
Ajanta Pharma Ltd. Vs Assistant Commissioner of Income Tax and Others
Bombay High Court · (2007) 211 CTR 548 : (2007) 295 ITR 218
Income Tax Act, 1961 — Section 147, 148, 37(1)
High Courts18 Jul 2007
Malti Venkatrao Kulkarni Vs G. Yoganand and Another
Bombay High Court · (2008) 1 ALLMR 123 : (2007) 6 BomCR 272 : (2007) 6 MhLj 101
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts17 Jul 2007Dismissed
Ramdas Satpute Vs Ballarpur Industries Ltd.
Bombay High Court · (2007) 2 BomCR 565 : (2007) 115 FLR 772
High Courts17 Jul 2007Dismissed
Rekha Umesh Shetty Vs The State of Maharashtra, Home Department, Chandra Iyengar, Principal Secretary (Appeals and Security), Government of Maharashtra, Home Department and Detaining Authority, The Superintendent of Prison, The Mumbai Central Prison and The Superintendent of Prison
Bombay High Court · (2008) CriLJ 138
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1), 5AConstitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108, 135