High Courts21 Jun 2007Dismissed
Shri Pawan Kumar Vs Admiral Superintendent for Personnel Manager, Naval Dockyard and The Union of India (UOI)
Bombay High Court · (2007) 5 MhLj 891
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,807 of 3,669
High Courts21 Jun 2007Dismissed
ATV Projects India Limited Vs The State of Maharashtra, High Court (O.S.), The Central Bank of India, The Bank of India, Mumbai Corporate Bank Branch and The Reserve Bank of India
Bombay High Court · (2008) 4 BC 221 : (2007) 4 BomCR 711 : (2007) 6 MhLj 231
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 13(9)
High Courts21 Jun 2007Dismissed
The State of Maharashtra Vs Sat Dev Prakash Sat Dev Prakash Vs The Special Land Acquisition Officer
Bombay High Court · AIR 2007 Bom 179 : (2007) 5 ALLMR 272 : (2007) 5 MhLj 570
Land Acquisition Act, 1894 — Section 18, 23(1), 23(1A), 23(2), 28
High Courts21 Jun 2007
Dr. Akshatha Divakar Prabhu and Others Vs The State of Maharashtra and The Director of Medical Education and Research Sonali Gajanan Choudhari Vs The State of Maharashtra Medical Education and Drugs Department and The State of Maharashtra
Bombay High Court · (2007) 5 BomCR 102
Constitution of India, 1950 — Article 14, 226
High Courts21 Jun 2007
Jitendranath Nayer Vs The Oriental Insurance Co. Ltd. and Dilip Dhar, General Manager, The Oriental Insurance Co. Ltd.
Bombay High Court · (2007) 5 BomCR 167 : (2007) 109 BOMLR 1253
Constitution of India, 1950 — Article 226General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 23General Insurance Business (Nationalisation) Act, 1972 — Section 17A
High Courts21 Jun 2007
Maharashtra Suraksha Rakshak Aghadi Vs The Security Guards Board for Gr. Bombay and Others
Bombay High Court · (2007) 5 BomCR 405 : (2007) 109 BOMLR 1381
Contract Labour (Regulation and Abolition) Act, 1970 — Section 12(2)Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 — Section 2(8), 23, 8(4)
High Courts21 Jun 2007Dismissed
Communidade of Pilerne Vs State of Goa and Another
Bombay High Court · (2008) 1 BomCR 898
High Courts21 Jun 2007
Rajendra R. Chhapwale Vs Akshaya Hospital and Research Centre (P.) Ltd.
Bombay High Court · (2007) 79 SCL 419
Companies Act, 1956 — Section 397, 398, 402, 439(1)
High Courts21 Jun 2007Dismissed
Satish Nambiar Vs Union of India (UOI)
Bombay High Court · AIR 2008 Bom 158 : (2007) 5 ALLMR 259 : (2007) 5 BomCR 247
Citizenship Act, 1955 — Section 11, 7A, 7A(1), 7B, 7DCitizenship Rules, 2009 — Rule 20(1), 21, 25EConstitution of India, 1950 — Article 14, 19, 21, 22(1), 22(2)
High Courts21 Jun 2007Dismissed
''Goenkarancho Ekvot'' Vs Union of India (UOI) and Others
Bombay High Court · AIR 2007 Bom 184 : (2007) 6 ALLMR 659 : (2007) 4 BomCR 720 : (2007) 109 BOMLR 1121 : (2007) 35 PTC 957
Constitution of India, 1950 — Article 226Emblems and Names (Prevention of Improper Use) Act, 1950 — Section 2, 3Trade and Merchandise Marks Act, 1958 — Section 9
High Courts21 Jun 2007
Ranjana Lau Salakar alias Sunanda Shantaram Shetye Vs State of Maharashtra and Others
Bombay High Court · (2007) 5 ALLMR 302 : (2007) 5 BomCR 441 : (2007) 4 MhLj 857
All India Services Commencement Rules, 1971 — Rule 16A(4)Maharashtra Civil Services (General Conditions of Services) Rules, 1981 — Rule 38Secondary School Code — Rule 26.4
High Courts21 Jun 2007Dismissed
Warana Education Society Vs The State of Maharashtra and Others
Bombay High Court · (2008) 1 ALLMR 762 : (2008) 3 BomCR 476 : (2007) 109 BOMLR 1264 : (2007) 4 MhLj 785
Constitution of India, 1950 — Article 14, 21, 226
High Courts21 Jun 2007Dismissed
Shridhar C. Shetty Vs The Additional Collector and Competent Authority, Housing and Special Assistance Department, Government of Maharashtra and Others
Bombay High Court · (2008) 2 BomCR 425 : (2007) 6 MhLj 12
Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 8(4)
High Courts21 Jun 2007Dismissed
Anupama Naik Vs The Standard Chartered Bank, Mr. Francis Alphonso, Advocate and Ms. Rita Joshi, Advocate
Bombay High Court · (2007) 5 ALLMR 278 : (2007) 4 BomCR 549
Constitution of India, 1950 — Article 12, 20, 20(2), 226, 226(3)Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 304A, 338, 360, 380
High Courts21 Jun 2007Dismissed
Madhu Continental Constructions Pvt. Ltd. Vs Shri Parambidathu Checko Jose
Bombay High Court · (2007) 06 BOM CK 0068
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 151
High Courts21 Jun 2007
State of Maharashtra Vs Arti Kapshikar and Others
Bombay High Court · (2008) ACJ 1406 : (2008) 1 BomCR 919 : (2008) 117 FLR 40 : (2007) 6 MhLj 108
Workmens Compensation Act, 1923 — Section 10(1), 2(1), 3, 3(5), 4
High Courts21 Jun 2007
Legrand (India) Private Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2008) 2 BomCR 387 : (2007) 6 MhLj 146
Constitution of India, 1950 — Article 16, 215, 226, 227Contempt of Courts Act, 1971 — Section 2
High Courts21 Jun 2007Dismissed
Rockwell (India) Vs Transport Manager and Others
Bombay High Court · (2007) 5 BomCR 91 : (2007) 2 CTLJ 420
High Courts21 Jun 2007Dismissed
Shri G.S. Rathore Vs The Union of India (UOI) and The General Manager, Western Railway
Bombay High Court · (2008) 1 ALLMR 252 : (2007) 5 BomCR 377 : (2007) 6 MhLj 313
Administrative Tribunals Act, 1985 — Section 22, 22(1), 22(2), 22(3)Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 14Representation of the People Act, 1951 — Section 87
High Courts21 Jun 2007
Air India Cabin Crew Association Vs Union of India (UOI), Ministry of Labour, Air India Limited and Mr. V.A. Ferreira, Executive Director - HRD and IFS, Air India Limited, NITC
Bombay High Court · (2007) 4 BomCR 739 : (2008) 1 LLJ 63
Constitution of India, 1950 — Article 12, 14, 19, 19(1), 21Industrial Disputes (Central) Rules, 1957 — Rule 58, 62Industrial Disputes Act, 1947 — Section 2, 9, 9A, 9B