High Courts12 Apr 2007Dismissed
Vivek Raghunath Pandit Vs Hitendra Vishnu Thakur Adult
Bombay High Court · (2007) 3 ALLMR 293 : (2007) 5 BomCR 803 : (2007) 4 MhLj 808
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,820 of 3,669
High Courts12 Apr 2007
Fountain Head Developers Vs Mrs. Maria Arcangela Sequeira (since deceased through LRs.) and Others The State of Goa Vs Reshma Constructions Karad Nagar Parishad Vs Maharashtra Jeevan Pradhikaran Union of India (UOI) Vs Consolidated Construction Company Shri Vishnu Arjun Sapar, Shri Jagannath Arjun Sapar and Shri Vyanktesh Vishnu Sapar Vs Shri Bharat Arjunrao Sapar Western Maharashtra Infrastructure Pvt. Ltd. Vs Kolhapur Municipal Corporation
Bombay High Court · AIR 2007 Bom 149 : (2007) 3 ALLMR 304 : (2007) 2 ARBLR 362 : (2007) 3 BomCR 393 : (2008) 1 CTC 7
Arbitration and Conciliation Act, 1996 — Section 11, 14(2), 2, 2, 21Bombay Civil Courts Act, 1869 — Section 16, 21, 24, 5, 7Bombay General Clauses Act, 1904 — Section 3(15)
High Courts12 Apr 2007Dismissed
Mr. Ronny Colaco Vs Communidade of Mormugao and Others
Bombay High Court · (2007) 5 ALLMR 661 : (2007) 5 BomCR 843
Goa Administrative Tribunal Act, 1965 — Section 6Representation of the People Act, 1951 — Section 102
High Courts12 Apr 2007Dismissed
Bhaskar Goma Bhole and Others Vs Eknath Bhika Chaudhary and Another
Bombay High Court · (2007) 5 ALLMR 186 : (2008) 1 MhLj 607
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2Specific Relief Act, 1963 — Section 20
High Courts11 Apr 2007
Shri Atul Sunderji Dadhia Vs The State of Maharashtra, Ms. Chandra Iyengar, The Principal Secretary (Appeal and Security), Govt. of Maharashtra, Home Department and Detaining Authority, The Superintendent of Mumbai, Central Prison and The Superintendent of Nasik Road, Central Prison
Bombay High Court · (2007) 109 BOMLR 952
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(2), 9(1)Constitution of India, 1950 — Article 21, 22, 22(5), 226Customs Act, 1962 — Section 104, 105, 108, 113
High Courts11 Apr 2007
In Re: YOU Telecom India Private Limited; In Re: YOU Broadband Networks India Private Limited
Bombay High Court · (2007) 141 CompCas 43 : (2008) 1 CompLJ 276 : (2007) 77 SCL 161
Companies (Court) Rules, 1959 — Rule 85Companies Act, 1956 — Section 21, 391, 392, 393, 394
High Courts11 Apr 2007
Biddle Sawyer Ltd. Vs Chemical Employees Union and Others
Bombay High Court · (2007) 3 BomCR 586 : (2007) 109 BOMLR 823 : (2007) 114 FLR 496 : (2007) 5 MhLj 618
Industrial Disputes Act, 1947 — Section 2, 25FFF, 25K, 25O
High Courts11 Apr 2007Allowed
Empire Industries Limited Vs Chief Controlling Revenue Authority, Maharashtra State, Superintendent of Stamps and State of Maharashtra
Bombay High Court · (2007) 6 ALLMR 855 : (2007) 5 MhLj 565
Bombay Stamp Act, 1958 — Article 36A, 54, 53, 53A
High Courts11 Apr 2007Allowed
Mahadeo Damduji Dayare Vs The State of Maharashtra
Bombay High Court · (2007) 04 BOM CK 0091
Penal Code, 1860 (IPC) — Section 376, 451, 506
High Courts11 Apr 2007Dismissed
Indian Airlines Limited A Public Limited Company Vs V.N. Jalpur and National Industrial Tribunal
Bombay High Court · (2007) 6 ALLMR 317 : (2007) 5 BomCR 796 : (2007) 109 BOMLR 1038 : (2007) 114 FLR 816 : (2007) 4 MhLj 566
High Courts10 Apr 2007
Pritam Singh Sandhu Vs Samta Sahkari Bank Ltd. and Manager, Reserve Bank of India
Bombay High Court · (2007) 4 ALLMR 55 : (2007) 4 MhLj 515
High Courts10 Apr 2007Dismissed
Anil Laxman Jawade Vs State of Maharashtra and Another
Bombay High Court · (2007) 4 MhLj 25
Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4
High Courts10 Apr 2007
Tukaram Bapuji Datke Vs Rajasthan R.N. Arts and Mithulalji Kacholiya Commerce College, Amravati University, State of Maharashtra, Department of Education and Employment and University Grants Commission
Bombay High Court · (2007) 3 ALLMR 746 : (2007) 5 BomCR 798
High Courts10 Apr 2007
Saindranath Jawanjal Vs Pratibha Shikshan Sanstha and The Presiding Officer (Additional), School Tribunal
Bombay High Court · (2007) 4 ALLMR 281 : (2007) 3 BomCR 527
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 33, 107, 107(1)Constitution of India, 1950 — Article 311Customs Act, 1962 — Section 129
High Courts10 Apr 2007
Commissioner of Income Tax Vs Vinodkumar Maheshwari
Bombay High Court · (2007) 292 ITR 160
Income Tax Act, 1961 — Section 176(3A), 256(1), 256(2), 271(1)
High Courts10 Apr 2007Dismissed
Anil Laxman Jawade Vs State of Maharashtra and another
Bombay High Court · (2007) 4 MhLj 25
High Courts09 Apr 2007
Maharashtra State Road Transport Corporation, Nagpur Division Vs W.M. Tandekar
Bombay High Court · (2007) 4 ALLMR 53 : (2007) 5 BomCR 774
High Courts09 Apr 2007Dismissed
Dr. Moreshwar Vaman Patwardhan Vs Central Bureau of Investigation and Another
Bombay High Court · (2007) 04 BOM CK 0171
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 34, 420, 468, 471Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts09 Apr 2007
Manipur Upendra Kini Vs The State of Maharashtra and Another
Bombay High Court · (2007) 04 BOM CK 0156
Criminal Procedure Code, 1973 (CrPC) — Section 197, 227, 482Penal Code, 1860 (IPC) — Section 120, 21, 405, 420Prevention of Corruption Act, 1947 — Section 4(3), 5(1), 6
High Courts09 Apr 2007Dismissed
Tulshiram, Sindhubai and Nitin Vs The State of Maharashtra
Bombay High Court · (2007) 04 BOM CK 0149
Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A