COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,815 of 3,669

High Courts26 Apr 2007Allowed

Sarita Hargovind Chauwhan Vs Chetan Hargovind Chauwhan and Another

Bombay High Court · (2007) 6 ALLMR 814 : (2008) 2 BomCR 926 : (2007) 4 CivCC 166 : (2007) 4 RCR(Civil) 726

Hindu Succession Act, 1956 — Section 10, 25, 8Penal Code, 1860 (IPC) — Section 307, 326, 34, 452

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High Courts26 Apr 2007Dismissed

Kishorilal Ramnath Dhoot and Another Vs Roots and Herbs Pvt. Ltd. and Another

Bombay High Court · (2008) 2 MhLj 777

Criminal Procedure Code, 1973 (CrPC) — Section 200, 397, 397(1), 397(2), 397(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)Penal Code, 1860 (IPC) — Section 149, 34, 379, 403, 407

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High Courts26 Apr 2007Dismissed

Commissioner of Income Tax Vs Jamnalal and Sons

Bombay High Court · (2007) 04 BOM CK 0138

Income Tax Act, 1961 — Section 256(2)

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High Courts26 Apr 2007

Jyotsna K. Valia Vs T.S. Parekh and Co. Maharaj Jai Singhji Vs Sanjay Co. and Others Etc. Etc.

Bombay High Court · (2007) 4 ALLMR 718 : (2007) 3 BomCR 772 : (2007) 4 CTC 257 : (2007) 4 MhLj 517

Arbitration Act, 1940 — Section 2Bombay Stamp Act, 1958 — Section 33, 34, 37Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 2(2)

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High Courts26 Apr 2007Dismissed

Smt. Purnima Shantilal Dedhia (Jain), Shri Shantilal Dhanji Dedhia (Jain) and Shri Darshan Shantilal Dedhia (Jain) Vs The Maharashtra Housing and Area Development Authority (MHADA) and Others

Bombay High Court · (2007) 4 ALLMR 1 : (2007) 4 BomCR 143 : (2007) 4 MhLj 690

Maharashtra Housing and Area Development Act, 1976 — Section 103B, 93

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High Courts26 Apr 2007Allowed

State of Maharashtra Vs Mahadeo Narayan More and Another

Bombay High Court · (2007) CriLJ 3153

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts26 Apr 2007

Sangharaj Damodar Rupawate, Anand Patwardhan and Kunda, Pramila Vs Nitin Gadre, Joint Secretary to the Government of Maharashtra, The State of Maharashtra, Government Pleader, High Court and Manisha Mhaiskar, Joint Secretary to the Government of Maharashtra

Bombay High Court · (2007) 04 BOM CK 0026

Constitution of India, 1950 — Article 139A, 226Criminal Procedure Code, 1973 (CrPC) — Section 153A, 406, 95, 95(1), 96Penal Code, 1860 (IPC) — Section 124A, 153, 153(A), 153(B), 292

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High Courts25 Apr 2007Dismissed

Carona Limited Vs Sumangal Holdings

Bombay High Court · (2007) 4 ALLMR 4 : (2007) 4 BomCR 265 : (2007) 109 BOMLR 1101 : (2007) 4 MhLj 551

Arbitration and Conciliation Act, 1996 — Section 9Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 28(1)Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts25 Apr 2007

Gopal L. Raheja of Mumbai and Sandeep G. Raheja of Mumbai, Indian Inhabitant Vs Vijay B. Raheja of Mumbai and Others

Bombay High Court · (2007) 4 BomCR 288

Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1), 4(3), 7Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Trusts Act, 1882 — Section 82, 88, 94

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High Courts25 Apr 2007Dismissed

Sau. Dropadabai Thete and Vishnu Gore Vs The State of Maharashtra and Others

Bombay High Court · (2007) 4 ALLMR 2 : (2007) 4 BomCR 249 : (2007) 4 MhLj 712

Constitution of India, 1950 — Article 226

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High Courts25 Apr 2007Allowed

Hemendra M. Kothari Vs Shri W.S. Vaigankar, Assistant Director, Enforcement Directorate (FERA), Govt. of India and State of Maharashtra

Bombay High Court · (2007) 04 BOM CK 0162

Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 108, 138Evidence Act, 1872 — Section 3

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High Courts25 Apr 2007

Fomento Resorts and Hotels Ltd. and Others Vs Village Panchayat of Taleigao Shri Antonio Lucas Rodrigues and Others

Bombay High Court · (2007) 04 BOM CK 0146

Goa Land Revenue Code, 1968 — Section 14Goa Village Panchayat Raj Act, 1994 — Section 159, 65

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High Courts25 Apr 2007

Kalabai Pramod Raut Vs Selection Committee, Anganwadi Sewika and Helper and Others

Bombay High Court · (2007) 6 ALLMR 77 : (2008) 1 BomCR 925 : (2007) 4 MhLj 349

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High Courts25 Apr 2007

Union of India (UOI) Vs Arctic India

Bombay High Court · (2007) 4 ARBLR 524 : (2007) 6 BomCR 384 : (2007) 4 MhLj 174

Arbitration and Conciliation Act, 1996 — Section 11, 24, 28, 31(3), 34

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High Courts25 Apr 2007Dismissed

N.B. Mulani Vs Inspector General, S.W.S. Central Industrial Security Force and Another

Bombay High Court · (2007) 5 ALLMR 594 : (2008) 3 BomCR 493 : (2007) 115 FLR 311 : (2007) 5 MhLj 76

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 380

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High Courts25 Apr 2007Allowed

Shri Laxman Ladu Raut and Shri Mangaldas K. Gawas, Chairman Vs Union of India (UOI) and Others

Bombay High Court · (2007) 5 ALLMR 642 : (2007) 4 BomCR 613 : (2007) 109 BOMLR 1005

Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 14

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High Courts25 Apr 2007

Amresh Jaiswal Vs State of Maharashtra and Others

Bombay High Court · (2007) 6 ALLMR 812 : (2007) 4 MhLj 488

Bombay Prohibition Act, 1949 — Section 142, 142(1), 142(2), 34

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High Courts25 Apr 2007

Mukunda Bhivsam Mahajan Vs The State of Maharashtra, Pune Municipal Corporation, The Commissioner, Pune Municipal Corporation and Sujata Ganesh Tilekar, Indian Inhabitant

Bombay High Court · (2007) 6 ALLMR 143 : (2007) 4 BomCR 726 : (2007) 4 MhLj 744

Bombay Provincial Municipal Corporations Act, 1949 — Section 53, 53(1), 54, 54(1), 54(3)Bombay Provincial Municipal Corporations Rules, 1949 — Rule 1, 2, 3

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High Courts25 Apr 2007Dismissed

Sanjay D. Jadhav Vs State of Maharashtra and Others

Bombay High Court · (2007) 6 ALLMR 126 : (2007) 6 BomCR 381 : (2007) 4 MhLj 888

Constitution of India, 1950 — Article 226

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High Courts25 Apr 2007Dismissed

Manjit Singh Obhan Vs State of Maharashtra and Others

Bombay High Court · (2007) CriLJ 3865

Negotiable Instruments Act, 1881 (NI) — Section 138

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