High Courts12 Jun 2007
In Re: Reliance Industries Ltd.
Bombay High Court · (2007) 79 SCL 6
Companies Act, 1956 — Section 391, 392, 393, 394
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,810 of 3,669
High Courts12 Jun 2007Dismissed
Global Aviation Services Pvt. Ltd. Vs Malaysian Airline System and Another
Bombay High Court · (2007) 5 BomCR 121
Arbitration and Conciliation Act, 1996 — Section 9
High Courts12 Jun 2007Dismissed
Bombay Snuff Co. Vs Commissioner of Income Tax
Bombay High Court · (2008) 304 ITR 330
Income Tax Act, 1961 — Section 260A, 29, 30, 31, 32
High Courts11 Jun 2007
Vice Chairman of Area Canteen Vs Their Workmen and Another
Bombay High Court · (2008) 1 ALLMR 173 : (2007) 3 LLJ 922
Constitution of India, 1950 — Article 141
High Courts11 Jun 2007
Zulash Clearing and Shipping Agency Vs Chairman, Railway Goods Clearing and Forwarding Establishments Labour Board for Greater Bombay and Others
Bombay High Court · (2007) 115 FLR 301 : (2007) 3 LLJ 894
Constitution of India, 1950 — Article 226Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 2(2), 2(7)
High Courts11 Jun 2007
Hindoostan Spg. and Wvg. Mills Ltd. Vs Hindustan Crown Mills Siddhivinayak Kamgar Karmachari Sangharsha Sanghatana and Others Hindoostan Crown Mills Siddhivinayak Kamgar Karmachari Sangharsha Sanghatana and Hindustan Mills Process House Siddhivinayak Kamgar Sangharsha Sanghatana Vs The Hindoostan Spg. and Wvg. Mills Ltd. and Others
Bombay High Court · (2007) 4 ALLMR 376 : (2007) 4 BomCR 568 : (2008) 1 LLJ 243 : (2007) 5 MhLj 801
Companies Act, 1956 — Section 293(1)Constitution of India, 1950 — Article 14, 19(1), 19(6), 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 195
High Courts11 Jun 2007Allowed
Sunita Laxmanrao Shinde and Others Vs Ashwini Co-operative Housing Society Ltd. and Others
Bombay High Court · (2007) 5 ALLMR 347 : (2007) 6 BomCR 341 : (2007) 4 MhLj 866
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1(1), Order 17 Rule 1(2), Order 22 Rule 6, Order 9 Rule 9Limitation Act, 1963 — Article 120, 5
High Courts11 Jun 2007Dismissed
Commissioner of Income Tax Vs Suretech Hospital and Research Centre Ltd.
Bombay High Court · (2007) 211 CTR 360 : (2007) 293 ITR 53 : (2007) 164 TAXMAN 168
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 29Income Tax Act, 1961 — Section 260AIncome Tax Rules, 1962 — Rule 46A(1), 46A(4)
High Courts11 Jun 2007Allowed
Shahaji Ramanna Nair Vs State of Maharashtra
Bombay High Court · (2007) CriLJ 4653
Penal Code, 1860 (IPC) — Section 324, 393, 394, 398
High Courts11 Jun 2007Dismissed
Pushpaben Mulji Kothari and Others Vs Municipal Corporation of Greater Mumbai and Others
Bombay High Court · (2007) 5 ALLMR 73 : (2007) 5 MhLj 712
Bombay Municipal Corporation Act, 1888 — Section 351
High Courts11 Jun 2007
Commissioner of Income Tax Vs Sanjay K. Sarawagi
Bombay High Court · (2008) 301 ITR 232 : (2007) 165 TAXMAN 35
High Courts08 Jun 2007Allowed
N. Chandra Chems Vs Varma Mukherji Pvt. Ltd. and Others
Bombay High Court · (2007) 6 BomCR 606 : (2007) 4 CivCC 473 : (2007) 5 MhLj 722 : (2009) 5 RCR(Civil) 539
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 30, Order 21 Rule 41, Order 21 Rule 41(2)
High Courts08 Jun 2007
Satchikitsa Prasarak Mandal and Others Vs Maharashtra University of Health Sciences and Others
Bombay High Court · (2007) 5 ALLMR 499 : (2007) 5 BomCR 147
Central Excises and Salt Act, 1944 — Section 2Constitution of India, 1950 — Article 14, 21, 309Maharashtra Educational Institutions (Management) Act, 1976 — Section 3, 3(1)
High Courts08 Jun 2007Dismissed
Vinayak Sahakari Sakhar Karkhana Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2008) 1 ALLMR 249 : (2007) 5 BomCR 89 : (2008) 226 ELT 498 : (2007) 6 MhLj 182
Central Excises and Salt Act, 1944 — Section 35Contract Act, 1872 — Section 25Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts08 Jun 2007
Citizen Forum Maharashtra Vs State of Maharashtra and Others
Bombay High Court · (2007) 5 ALLMR 330 : (2007) 5 BomCR 49 : (2007) 5 MhLj 485
Bombay Primary Education Act, 1947 — Section 13(2)Constitution of India, 1950 — Article 14, 21Secondary School Code — Rule 52.1, 54.2
High Courts08 Jun 2007
Samaj Bhushan Sahakari Gruha Nirman Sanstha Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2007) 5 ALLMR 620 : (2007) 6 BomCR 325 : (2007) 4 MhLj 780
Maharashtra Land Revenue Code, 1966 — Section 150(2), 258, 258(1)
High Courts08 Jun 2007Allowed
Shri Ashok Bampto Pagui Vs Agencia Real Canacona Pvt. Ltd. and State
Bombay High Court · (2008) 1 BC 348 : (2007) 4 BomCR 465 : (2007) 109 BOMLR 1193 : (2007) CriLJ 4645 : (2007) 6 MhLj 94
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts08 Jun 2007
Ghanshyam Harwani and Others Vs State of Maharashtra and Others
Bombay High Court · (2007) 5 ALLMR 386 : (2007) 6 BomCR 239 : (2007) 5 MhLj 25
Constitution of India, 1950 — Article 226Development Control Rules for Greater Mumbai, 1967 — Rule 6.7.2Maharashtra Regional and Town Planning Act, 1966 — Section 37(1), 38, 40, 47
High Courts08 Jun 2007Dismissed
International Association of Lions Clubs Vs Association of Lions India and Others
Bombay High Court · (2007) 35 PTC 44
Trade Marks Act, 1999 — Section 134
High Courts07 Jun 2007Allowed
Pawan Hans Helicopter Ltd., formerly known as Pawan Hans Pvt. Ltd. Vs Associated Construction
Bombay High Court · (2007) 4 ALLMR 482 : (2007) 3 ARBLR 254 : (2007) 4 BomCR 26 : (2007) 4 BOMLR 26 : (2007) 109 BOMLR 1163 : (2007) 6 MhLj 255
Arbitration Act, 1940 — Section 30, 33