High Courts19 Apr 2007
Balu Dada Gabhale Vs Zilla Parishad and Others
Bombay High Court · (2007) 4 BomCR 673
Constitution (Eighty-Sixth Amendment) Act, 2002 — Article 14
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,818 of 3,669
High Courts19 Apr 2007Dismissed
Kandivli Education Society College and Santosh A. Maurya of Mumbai Indian Inhabitant Vs Manoj J. Joshi, The University of Mumbai, The Kandivli Education Society and The Chancellor, University of Mumbai
Bombay High Court · (2007) 4 BomCR 671
Constitution of India, 1950 — Article 226
High Courts18 Apr 2007Dismissed
Contests2win.com India Private Limited Vs Cell Cast Interactive India Private Limited
Bombay High Court · (2007) 4 ALLMR 26 : (2007) 5 BomCR 789 : (2007) 109 BOMLR 747 : (2007) 35 PTC 727
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts18 Apr 2007
Madhavji Jeyram Kotak and Others Vs Jay Laxmi Gopalji Surji and Others
Bombay High Court · (2007) 5 MhLj 797
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 4, Order 39 Rule 6, Order 39 Rule 7, Order 40 Rule 1(2)
High Courts18 Apr 2007Dismissed
Cricket Club of India and Others Vs D.R. Shyam and Another
Bombay High Court · (2007) 6 BomCR 356 : (2007) 3 LLJ 941 : (2007) 5 MhLj 101
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts18 Apr 2007Dismissed
Commissioner of Income Tax Vs Central Provinces Manganese Ore Co. Ltd.
Bombay High Court · (2008) 296 ITR 217
Income Tax Act, 1922 — Section 23(3)Income Tax Act, 1961 — Section 147, 148, 256(2)Sea Customs Act, 1878 — Section 30
High Courts18 Apr 2007Allowed
Dharamsingh Chabada Vs Pritamsingh Chabada and Others
Bombay High Court · (2008) 2 ALLMR 201 : (2008) 2 BomCR 906 : (2007) 6 MhLj 29
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 6 Rule 1, Order 6 Rule 17Transfer of Property Act, 1882 — Section 53A
High Courts18 Apr 2007
Mrs. Usma Wamanra Officer Vs Commissioner of Income Tax
Bombay High Court · (2007) 04 BOM CK 0024
Income Tax Act, 1961 — Section 256(2)Land Acquisition Act, 1894 — Section 18
High Courts17 Apr 2007Dismissed
The Commissioner of Income Tax Vs Sri Rallaram Khurana P/o Punjab Hardware and Sanitory Stores
Bombay High Court · (2007) 3 BomCR 806 : (2007) 79 SCL 21
Income Tax Act, 1961 — Section 256(2), 271(1)
High Courts17 Apr 2007
Prabhakar Bhaiyaji Ghode Vs Commissioner of Income Tax
Bombay High Court · (2007) 295 ITR 277 : (2008) 168 TAXMAN 187
Income Tax Act, 1961 — Section 271(1)(c)
High Courts17 Apr 2007Allowed
Commissioner of Income Tax Vs Auto Bharati
Bombay High Court · (2008) 296 ITR 659
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts17 Apr 2007Dismissed
Sanjeevkumar Rajdharrao More Vs State of Maharashtra and Others
Bombay High Court · (2007) 5 ALLMR 114 : (2007) 6 BomCR 759
Constitution of India, 1950 — Article 226
High Courts17 Apr 2007
Smt. Urmila Varma Vs Shankar Richhpal Varma
Bombay High Court · AIR 2007 Bom 147 : (2007) 5 ALLMR 394 : (2008) 2 BomCR 482 : (2008) 1 DMC 13
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13, 13B, 13B(2), 23(1)
High Courts17 Apr 2007Dismissed
Suman Dattatraya Kadam Vs Shobha Kailas Bonekar and Others
Bombay High Court · (2007) 3 BomCR 518
Bombay Primary Education Act, 1947 — Section 2(2), 39Bombay Primary Education Rules, 1949 — Rule 104A, 105A, 107, 108, 109Constitution of India, 1950 — Article 137, 226
High Courts17 Apr 2007Allowed
Dr. Shashikant D. Karnik Vs The State of Maharashtra
Bombay High Court · (2007) 2 BC 337 : (2007) 109 BOMLR 934 : (2008) CriLJ 148
Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 102(2), 102(3)Penal Code, 1860 (IPC) — Section 109Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts17 Apr 2007
Jaideo Patil Vs Union of India (UOI) and The General Manager, Ordnance Factory
Bombay High Court · (2007) 4 ALLMR 36 : (2007) 4 BomCR 255 : (2007) 6 MhLj 144
Penal Code, 1860 (IPC) — Section 376
High Courts17 Apr 2007Dismissed
Sanjeev Kumar More Vs State of Maharashtra and Others
Bombay High Court · (2007) 5 MhLj 499
Constitution of India, 1950 — Article 226
High Courts16 Apr 2007Allowed
Attahurrehman Samjuddin Shaikh Vs State of Maharashtra
Bombay High Court · (2007) 04 BOM CK 0163
Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Apr 2007Allowed
BLA Industries Private Ltd. Vs Foundry Fuel Products Ltd.
Bombay High Court · (2007) 4 ARBLR 155 : (2007) 4 BomCR 682
Arbitration and Conciliation Act, 1996 — Section 11, 17, 9
High Courts16 Apr 2007
Zelabai Chandasare Vs The State of Maharashtra and The Special Land Acquisition Officer
Bombay High Court · (2007) 5 ALLMR 122 : (2008) 2 BomCR 916 : (2007) 109 BOMLR 1029
Constitution of India, 1950 — Article 141, 142Land Acquisition Act, 1894 — Section 18, 4