COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,805 of 3,669

High Courts29 Jun 2007Dismissed

Mahalakshmi Glass Works Pvt. Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2007) 115 FLR 304

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25(2), 25(4), 25(5), 25O, 25O(1)

High Courts28 Jun 2007Dismissed

Packing Paper Products Vs Nicaf Private Ltd. and Another

Bombay High Court · (2007) 5 ALLMR 791 : (2008) 2 BomCR 879 : (2007) 4 MhLj 34

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 13, 28

High Courts28 Jun 2007Allowed

Shri Anil V. Salgaonkar, Managing Director of S. Kantilal and Co. Pvt. Ltd. Vs Union of India (UOI) (Central Government)

Bombay High Court · (2007) 06 BOM CK 0145

Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(2), 317, 317(1), 482Mineral Conservation and Development Rules, 1988 — Rule 13(1), 25, 46, 58

High Courts28 Jun 2007

Rashmi Ramesh Pahudkar Vs Asha Vasantkumar Anchan and Others

Bombay High Court · (2007) 6 MhLj 763

Constitution of India, 1950 — Article 15(4), 166(2)

High Courts28 Jun 2007Allowed

Govindbhai Dayal Mange Vs Vijaykumar Balkishan Agarwal and Others

Bombay High Court · (2007) 6 ALLMR 805 : (2007) 6 BomCR 628 : (2007) 5 MhLj 752

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts28 Jun 2007

Khan Estate Agency Vs Commissioner of C. Ex. and Cus.

Bombay High Court · (2008) 9 STR 456

High Courts28 Jun 2007Allowed

Smt. Amita Grover and Shri Sahil Grover Vs Shri Sunil Thukral, (in Judicial Custody at Mapusa) and Shri Anant Y. Volvoikar, House No. 151 Near T. B. Hospital, Chinchalim, P. O. Taleigao, Panaji-Goa

Bombay High Court · (2007) 06 BOM CK 0101

Criminal Procedure Code, 1973 (CrPC) — Section 256, 302Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 465

High Courts28 Jun 2007Dismissed

Ravindra Goswami and Another Vs State of Maharashtra and Another

Bombay High Court · (2008) 1 BomCR 509 : (2007) 6 MhLj 16

Constitution of India, 1950 — Article 14, 16, 226Maharashtra Civil Services (Pension) Rules, 1982 — Rule 68

High Courts28 Jun 2007Dismissed

Mr. Ranshi L. Shah Vs Premji Devji Shah and Others

Bombay High Court · (2008) 2 ALLMR 194 : (2007) 5 BomCR 741 : (2007) 4 MhLj 293

High Courts28 Jun 2007Dismissed

Yeshwant Rambhau Chondhe since deceased through his legal heirs Tanaji Yeshwant Chondhe and Others Vs Vilas Bapurao Shinde since deceased through his legal heirs Vijaya Vilas Shinde and Others

Bombay High Court · (2007) 5 ALLMR 554 : (2007) 5 BomCR 335

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 52, 53A, 61(2), 63, 64Registration Act, 1908 — Section 61(2)

High Courts28 Jun 2007

Suman Vs State of Maharashtra

Bombay High Court · (2008) 1 DMC 449

Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A

High Courts28 Jun 2007

State of Goa Vs Govind at Manoj Mulgaonkar

Bombay High Court · (2007) 06 BOM CK 0018

Limitation Act, 1963 — Section 5

High Courts27 Jun 2007

Smt. Bina Manohar Dudani and Another Vs Major Charanjitlal Verma (Retd) and Others

Bombay High Court · (2007) 5 ALLMR 381 : (2007) 4 BomCR 595 : (2007) 109 BOMLR 1431 : (2007) 4 MhLj 224

Contract Act, 1872 — Section 56Limitation Act, 1963 — Article 58, 65

High Courts27 Jun 2007Dismissed

Suhani Shivram Dhuri Vs Maharashtra Housing and Area Development Authority

Bombay High Court · (2007) 4 ALLMR 695 : (2007) 6 BomCR 638 : (2007) 5 MhLj 250

High Courts27 Jun 2007Dismissed

State of Maharashtra Vs Ramesh Upadhye

Bombay High Court · (2007) 06 BOM CK 0097

Penal Code, 1860 (IPC) — Section 408, 467, 468, 477A

High Courts27 Jun 2007Allowed

Sheikh Husain Patel deceased through his LRs. Abdul Aziz and Others Vs Mohammad Sarver and Another

Bombay High Court · (2007) 5 ALLMR 566 : (2007) 6 BomCR 354 : (2007) 4 MhLj 817

Bombay Public Trusts Act, 1950 — Section 41E, 41E(1)

High Courts27 Jun 2007Dismissed

Ramanand Pandey Vs State

Bombay High Court · (2007) 06 BOM CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 101, 106, 17, 21, 25Penal Code, 1860 (IPC) — Section 105, 299, 300, 302, 304

High Courts27 Jun 2007

Bhartiya Kamgar Sena Vs Udhe India Ltd. and Another

Bombay High Court · (2008) 1 BomCR 899 : (2008) 116 FLR 457 : (2007) 6 MhLj 185

Constitution of India, 1950 — Article 226, 38, 39, 42, 43Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(1)(2)(a), 2(1)Employees State Insurance Act, 1948 — Section 40

High Courts26 Jun 2007

Ramchandra Nathu Ghadage and Others Vs Rajaram Nathu Ghadage (since deceased by his LRs. Mr. Vishnu Rajaram Ghadage, Mr. Shankar Rajaram Ghadage, Mr. Uttam Rajaram Ghadage and Sou. Lilavati Dnyandeo Shedge), Krishnabai Dattu Pawar (since deceased through her LRs. Sou. Parvatibai alias Anusaya Pandurang Suryawanshi, Vilas Dattu Pawar and Adhikrao Dattu Pawar) and Yeshwadabai Rajaram Ghorpade

Bombay High Court · (2007) 5 ALLMR 175 : (2007) 5 BomCR 354 : (2008) 2 MhLj 754

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 42 Rule 1, 100(5), 54Hindu Succession Act, 1956 — Section 23, 29A, 29B, 29C, 6

High Courts26 Jun 2007Allowed

Jagannath Namdev Ambekar, Eknath Namdev Ambekar and Vithal Sitaram Ambekar through their Special Power of Attorney, Shri Santosh Hastimal Gugale Vs The State of Maharashtra

Bombay High Court · (2008) 1 ALLMR 181 : (2007) 109 BOMLR 1426 : (2008) 1 MhLj 241

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(4), 32G, 32M, 8Constitution of India, 1950 — Article 166