High Courts30 Apr 2007
Ghai Construction Vs State of Maharashtra and Others
Bombay High Court · (2007) 5 MhLj 862 : (2009) 184 TAXMAN 52
Income Tax Act, 1961 — Section 2(31), 288(2), 44AB, 44AD, 44AEIncome Tax Rules, 1962 — Rule 6G(1)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,814 of 3,669
High Courts30 Apr 2007Dismissed
John D''Souza Vs Assistant Commissioner of Police, B-1/Special, DCB, CID, Joint Commissioner of Police (Crime) Crime Branch, CID, Commissioner of Police and The State of Maharashtra
Bombay High Court · (2007) 04 BOM CK 0130
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156(3), 157, 161Maharashtra Control of Organised Crime Act, 1999 — Section 2, 23, 23(1), 23(2), 9
High Courts30 Apr 2007Allowed
Rampyaribai Daga and Others Vs Niladevi Jakhotiya and Others
Bombay High Court · (2007) 5 ALLMR 95 : (2007) 4 MhLj 213
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts30 Apr 2007
In Re: Mather and Platt Fire Systems Limited
Bombay High Court · (2007) 4 BomCR 642 : (2008) 142 CompCas 209 : (2007) 79 SCL 432
Companies (Court) Rules, 1959 — Rule 70, 70(2), 73, 73(2)Companies Act, 1956 — Section 171(1), 391, 392, 393, 394
High Courts30 Apr 2007
Anita Vs State of Maharashtra and Another
Bombay High Court · (2007) 2 DMC 661
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts30 Apr 2007
Vasant Nivrutti Gite and Another Vs The Municipal Corporation of City of Nashik and Others Shri Prakash Mogal Londhe and Others Vs Nashik Municipal Corporation and Others Shri Sharad Kisanrao Koshire Vs The Secretary, Urban Development Dept. and Others
Bombay High Court · (2007) 4 BomCR 144 : (2007) 109 BOMLR 1333 : (2007) 4 MhLj 871
Bombay Provincial Municipal Corporations Act, 1949 — Section 30, 31, 31A, 31A(2)Maharashtra Municipal Corporations (Amendment) Ordinance, 2007 — Section 6
High Courts30 Apr 2007Allowed
Rampyaribai Daga and others Vs Niladevi Jakhotiya and others
Bombay High Court · (2007) 5 ALLMR 95 : (2007) 4 MhLj 213
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts29 Apr 2007Allowed
Shrinivas Govind Samant and Others Vs State of Maharashtra and Others
Bombay High Court · (2007) 6 BomCR 766
Constitution of India, 1950 — Article 226, 309Maharashtra Civil Service (Compulsory Marathi Shorthand and Marathi Typing Examination for English Stenographers and English Typists) Rules, 1991 — Rule 1, 3, 4, 8
High Courts27 Apr 2007Dismissed
Nehru Nagar Shivalaya Co-operative Housing Society Limited Vs Smt. Vidya Dilip Naik
Bombay High Court · (2007) 6 ALLMR 852 : (2007) 4 BomCR 149 : (2007) 5 MhLj 482
Development Control Regulations for Greater Bombay, 1991 — Regulation 40, 51
High Courts27 Apr 2007
Smt. Geeta Shridhar Gadre Shramadham Vs Brahman Shikshan Mandal and State of Maharashtra
Bombay High Court · (2007) 114 FLR 278
Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 33, 35, 35(1), 35(2), 35(3)
High Courts27 Apr 2007
Vineet Panchbhaiyye Vs State of Maharashtra and others
Bombay High Court · (2007) 5 ALLMR 816 : (2008) 2 BomCR 564 : (2007) 4 MhLj 177
High Courts27 Apr 2007Allowed
Vineet Panchbhaiyye Vs State of Maharashtra and Others
Bombay High Court · (2007) 5 ALLMR 816 : (2008) 2 BomCR 564 : (2007) 4 MhLj 177
High Courts27 Apr 2007
Javed Parvez Vs Divisional Caste Scrutiny Committee No. 2 (for OBC) and Others
Bombay High Court · (2008) 3 BomCR 511 : (2007) 4 MhLj 161
High Courts27 Apr 2007Allowed
Mohanlal Choudhari Vs State of Maharashtra
Bombay High Court · (2007) CriLJ 4656 : (2007) 4 MhLj 9
Constitution of India, 1950 — Article 136, 21, 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 397(1), 397(3), 438Penal Code, 1860 (IPC) — Section 411, 417, 420
High Courts27 Apr 2007
Jindal Drugs Ltd. Vs Union of India (UOI)
Bombay High Court · (2009) 16 STR 114
Central Excise Rules, 2002 — Rule 18Motor Vehicles Act, 1988 — Section 68
High Courts27 Apr 2007
Javed Parvez Ansari Vs Divisional Caste Scrutiny Committee No. 2 (For OBC) and others
Bombay High Court · (2008) 3 BomCR 511 : (2007) 4 MhLj 161
High Courts27 Apr 2007Dismissed
Geeta Shridhar Gadre Vs Brahman Shikshan Mandal and others
Bombay High Court · (2007) 114 FLR 278
Constitution of India, 1950 — Article 226
High Courts26 Apr 2007
Jolly Brothers Private Limited and Others Vs The Additional Collector and Another
Bombay High Court · (2007) 3 ALLMR 736 : (2007) 4 BomCR 171
High Courts26 Apr 2007Allowed
Sarita Chauwhan Vs Chetan Chauwhan and Another
Bombay High Court · AIR 2007 Bom 133
Hindu Succession Act, 1956 — Section 10, 25, 8Penal Code, 1860 (IPC) — Section 307, 326, 34, 452Succession Act, 1925 — Section 372
High Courts26 Apr 2007
Kennedy Cardozo Vs Casmiro D''Cunha and State
Bombay High Court · (2007) 04 BOM CK 0144
Contract Act, 1872 — Section 25, 25(3)Limitation Act, 1963 — Section 19, 20Negotiable Instruments Act, 1881 (NI) — Section 138