COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,802 of 3,669

High Courts12 Jul 2007

Ashwinkumar Gandhi Vs Laxmidas Bhagwandas Mehta (Deceased through L.Rs. Laxmibai Mehta and Mohanlal Mehta (died through L.Rs. Smt. Lalita Mohanlal Mehta (died), Smt. Prabhavati Purushottamdas Parekh (Died) and Hemang Mehta minor through his guardian Shri Hitendra Mohanlal Mehta)), Ajyodhyabai Vyas and Hiralal Namdeo Vyas

Bombay High Court · (2007) 5 ALLMR 677 : (2007) 5 BomCR 601 : (2008) 3 CivCC 418 : (2007) 6 MhLj 819 : (2008) 2 RCR(Civil) 676 : (2008) 1 RCR(Rent) 396

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 15, 29, 5(11)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, Order 41 Rule 27Constitution of India, 1950 — Article 226, 227

High Courts12 Jul 2007Allowed

In Re: Dr. Writer''s Food Products Pvt. Ltd.

Bombay High Court · (2007) 6 BomCR 274 : (2008) 143 CompCas 197 : (2007) 6 MhLj 422

Companies (Court) Rules, 1959 — Rule 6, 7Companies Act, 1956 — Section 3(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20

High Courts11 Jul 2007Dismissed

Nathu Hiraman Bharambe and Others Vs The State of Maharashtra and Others

Bombay High Court · (2007) 4 BomCR 481 : (2007) 6 MhLj 289

Land Acquisition Act, 1894 — Section 52AMaharashtra Regional and Town Planning Act, 1966 — Section 113A, 126, 126(1), 127, 2(3)

High Courts11 Jul 2007Dismissed

Commissioner Vs Surjitsing Jeevansing Girniwale

Bombay High Court · (2007) 5 ALLMR 683 : (2008) 1 BomCR 867

Bombay Provincial Municipal Corporations Act, 1949 — Section 10, 10(1B), 10(1C), 10(1D), 10(4)Constitution of India, 1950 — Article 243, 243V, 243ZG

High Courts11 Jul 2007

Doctor Pradhan Vs Kumar Industries and Another

Bombay High Court · (2007) 5 BomCR 579 : (2007) 115 FLR 164 : (2007) 3 LLJ 976 : (2007) 5 MhLj 185

Industrial Disputes Act, 1947 — Section 10(1), 2

High Courts11 Jul 2007Allowed

J. Sharma, Cantonment Executive Officer and Another Vs S.S. Hirurkar and Another

Bombay High Court · (2007) 5 ALLMR 549 : (2007) 6 BomCR 316 : (2007) 5 MhLj 896

Industrial Disputes Act, 1947 — Section 2

High Courts11 Jul 2007Dismissed

Oberoi Constructions Pvt. Ltd. Vs Worli Shivshahi Co-op. Housing

Bombay High Court · (2008) 1 ARBLR 106 : (2007) 5 BomCR 758

Arbitration and Conciliation Act, 1996 — Section 11, 9

High Courts10 Jul 2007

Mohammed Jaffar @ Jaffar @ Munna Vs The State of Maharashtra and The Insepctor of Police

Bombay High Court · (2007) CriLJ 4777

Penal Code, 1860 (IPC) — Section 354, 363, 366, 375, 376

High Courts10 Jul 2007Dismissed

Ruchika Enterprises and Others Vs Shriram Enterprises

Bombay High Court · (2008) 1 BC 162

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 131, 138, 141, 141(1), 141(2)

High Courts10 Jul 2007Dismissed

Deepak Pendam Vs Nagpur Municipal Corporation and Another

Bombay High Court · (2008) 1 MhLj 617

City of Nagpur Corporation Act, 1948 — Section 9AA

High Courts10 Jul 2007Dismissed

Deepak Rai and Another Vs Jainabai Waghare

Bombay High Court · (2007) 5 ALLMR 690 : (2007) 5 MhLj 791

Transfer of Property Act, 1882 — Section 53A, 54

High Courts06 Jul 2007Dismissed

Indo Rama Synthetics (India) Limited Vs Commissioner of Central Excise

Bombay High Court · (2007) 6 BomCR 302 : (2007) 109 BOMLR 1327 : (2007) 120 ECC 15 : (2007) ECR 15

Central Excise Rules, 1944 — Rule 57BCentral Excises and Salt Act, 1944 — Section 2, 35G

High Courts06 Jul 2007

Syed Zakir Ali Vs Syed Zahid Ali

Bombay High Court · (2007) 5 ALLMR 17 : (2007) 3 ARBLR 321 : (2007) 4 BomCR 500

Arbitration Act, 1940 — Section 14(2), 15, 16, 17, 30Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 19 Rule 1, Order 19 Rule 2, Order 23 Rule 3, 115Evidence Act, 1872 — Section 3

High Courts06 Jul 2007

Ms. Teresa D''Souza H. No. 1/1 Sauntawado Assagao Vs Norman Albuquerque H. No. 215A-846 Porvorim-Bardez Goa and State

Bombay High Court · (2007) 07 BOM CK 0129

Criminal Procedure Code, 1973 (CrPC) — Section 361Penal Code, 1860 (IPC) — Section 323, 350, 354, 426, 427Probation of Offenders Act, 1958 — Section 3, 5, 5(1)(a)

High Courts06 Jul 2007

Bernardo Rafael Fernandes Vs The State of Goa and Berta Maria Piedade Fernandes

Bombay High Court · (2007) 07 BOM CK 0128

Civil Procedure Code, 1908 (CPC) — Section 145Penal Code, 1860 (IPC) — Section 341, 441, 447, 448

High Courts06 Jul 2007Dismissed

Pushpa Pathrabe Vs State of Maharashtra and Others

Bombay High Court · (2007) 6 ALLMR 256 : (2008) 3 BomCR 818 : (2008) 1 MhLj 404

High Courts06 Jul 2007Dismissed

Deorao Umredkar Vs State of Maharashtra and Others

Bombay High Court · (2007) 5 ALLMR 757 : (2007) 5 BomCR 629 : (2008) 1 MhLj 364

City of Nagpur Municipal Corporation Act, 1948 — Section 9AAMaharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 — Rule 11, 11(1), 12, 12(1), 12(2)

High Courts06 Jul 2007

Koyala Udyog Kamgar Sanghatan Vs Central Mine Planning and Design Institute Limited (Regional Institute) and Union of India (UOI) Shri Jayant Yewalekar and Others Vs Coal India Ltd., Central Mine Planning and Design Institute Limited (A Subsidiary of Coal India Ltd.) and Central Mine Planning and Design Institute Limited (A Subsidiary of Coal India Ltd.)

Bombay High Court · (2007) 5 ALLMR 36 : (2007) 4 BomCR 486 : (2007) 4 MhLj 766

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18, 19

High Courts06 Jul 2007Allowed

Chandrabhagabai Ganpati Karwar died LRs. Ishwar Ganpati Karwar and Others Vs Sambhaji Narhari Karwar died his LRs. Rama Sambhaji Karwar and Others

Bombay High Court · AIR 2007 Bom 201 : (2008) 1 ALLMR 54 : (2008) 1 CivCC 52 : (2007) 6 MhLj 471

Evidence Act, 1872 — Section 112, 114Hindu Marriage Act, 1955 — Section 2, 7

High Courts06 Jul 2007Dismissed

S.B. Panchal and Co. Vs Saraswat Co-operative Bank Ltd.

Bombay High Court · (2007) 6 ALLMR 590 : (2007) 6 BomCR 309 : (2007) 5 MhLj 496

Constitution of India, 1950 — Article 227Negotiable Instruments Act, 1881 (NI) — Section 85