High Courts03 Apr 2007
Bank of Baroda Vs Deepak Raghuvir Wagle Proprietor of Jyoti Electronics and Mrs. Jyoti Deepak Wagle
Bombay High Court · (2007) 3 BomCR 42 : (2007) 4 MhLj 829
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,822 of 3,669
High Courts03 Apr 2007Dismissed
Smt. Narmadabai Rama Kamalcha Vs Smt. Godabai N. Manjucha, (since deceased her heirs Mr. Vishnu N. Manjucha and Another)
Bombay High Court · (2007) 4 ALLMR 501 : (2007) 6 BomCR 373 : (2007) 4 MhLj 696
High Courts03 Apr 2007Dismissed
Mukand Staff and Officers'' Association Vs Mukand Ltd.
Bombay High Court · (2007) 4 BomCR 607
Industrial Employment (Standing Orders) Act, 1946 — Section 2
High Courts03 Apr 2007Dismissed
Munirabad Chemicals Company Vs B.C. Mody Exports Pvt. Ltd. and Registrar of Companies
Bombay High Court · (2007) 4 BomCR 634 : (2008) 142 CompCas 589 : (2007) 4 MhLj 893 : (2007) 78 SCL 307
Companies Act, 1956 — Section 146, 146(1), 146(2), 433, 434Company Regulations, 1956 — Regulation 18
High Courts03 Apr 2007Dismissed
Bhaskar Solankhe Vs The State of Maharashtra
Bombay High Court · (2007) CriLJ 3139
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 304B, 307, 34, 498A
High Courts03 Apr 2007Dismissed
Syed Akbar Jahagirdar Vs Syed Abdul Haq Jahagirdar and Others
Bombay High Court · (2007) 5 ALLMR 590 : (2008) 3 BomCR 860 : (2008) 1 CivCC 91 : (2007) 6 MhLj 815
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 6 Rule 1, Order 6 Rule 17, 141, 153Constitution of India, 1950 — Article 226
High Courts02 Apr 2007Dismissed
Suman Damodar Burkul Vs Ramesh Santaram Kongaonkar and Another
Bombay High Court · (2008) 1 BC 421 : (2007) 3 BomCR 55
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts02 Apr 2007
Mahindra and Mahindra Ltd. Vs Assessing Officer and Others
Bombay High Court · (2007) 209 CTR 110
Income Tax Act, 1961 — Section 201, 201(1A)
High Courts02 Apr 2007Allowed
Shiv Prakash Sheth Vs The State of Maharashtra High Court, The Employees State Insurance Corporation, Joint Director In-charge, Employees State Insurance Corporation and Recovery Officer
Bombay High Court · (2007) 3 ALLMR 440 : (2007) 4 BomCR 257 : (2007) 113 FLR 1075 : (2007) 3 LLJ 197 : (2007) 4 MhLj 484
Employees State Insurance Act, 1948 — Section 2(17), 85B
High Courts02 Apr 2007
Rasiklal Ratilal Vs Fancy Corporation Ltd. and Another
Bombay High Court · (2007) 3 ALLMR 801 : (2007) 4 ARBLR 173 : (2007) 3 BomCR 603 : (2007) 109 BOMLR 880 : (2007) 4 MhLj 876
Arbitration and Conciliation Act, 1996 — Section 27, 27(5), 27(6)Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 8, Order 13 Rule 9, Order 16 Rule 6, Order 7 Rule 17Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Apr 2007Allowed
Subhash Govind Saykhedkar Vs Collector and Others
Bombay High Court · (2007) 3 BomCR 601 : (2007) 4 MhLj 563
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 21, 34, 8, 8(4)
High Courts02 Apr 2007Dismissed
Vidya (Dr.) Baile and Others Vs Rashtrasant Tukadoji Maharaj Nagpur University and Others
Bombay High Court · (2007) 4 ALLMR 541 : (2008) 3 BomCR 872 : (2007) 5 MhLj 276
Constitution of India, 1950 — Article 14, 16Maharashtra Universities Act, 1994 — Section 115, 115(2), 14, 51, 52Nagpur University Ordinance — Ordinance 122
High Courts01 Apr 2007Dismissed
Tarun Channalal Shah Vs The State of Maharashtra, DCB, CID
Bombay High Court · (2007) 04 BOM CK 0157
Criminal Procedure Code, 1973 (CrPC) — Section 227Maharashtra Control of Organised Crime Act, 1999 — Section 23(1), 23(2), 3(1), 3(2), 3(4)Penal Code, 1860 (IPC) — Section 115, 120B, 302, 387
High Courts01 Apr 2007
Smt. Radhabai Charansingh Chaware Vs State of Maharashtra, Ministry of Social Welfare, Divisional Caste Certificate, Scrutiny Committee and Collector
Bombay High Court · (2007) 4 ALLMR 38
Bombay Reorganisation Act, 1960 — Section 26, 27Constitution of India, 1950 — Article 14, 15, 15(4), 16, 19Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 18, 19
High Courts30 Mar 2007Dismissed
The Municipal Corporation of Greater Mumbai Vs B.P. Steel Industries Pvt. Ltd., The Electrical Inspector and The Minister of State (Energy)
Bombay High Court · (2007) 4 BomCR 704
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 24(2), 26, 26(2), 26(6)
High Courts30 Mar 2007
Hotel Sahara Star Sahara Hospitality Ltd., formerly known as Batra Hospitality Pvt. Ltd. and Vivek Kumar, The Assistant Director and Principal Officer Vs The State of Maharashtra and The Municipal Commissioner of Municipal Corporation of Greater Mumbai
Bombay High Court · (2007) 6 ALLMR 370 : (2007) 3 BomCR 636 : (2007) 109 BOMLR 1238 : (2007) 4 MhLj 222
Constitution of India, 1950 — Article 14, 226Development Control Regulations for Greater Bombay, 1991 — Regulation 33, 34, 52(8)Maharashtra Regional and Town Planning Act, 1966 — Section 22, 28, 44, 53, 53(1)
High Courts29 Mar 2007
Ramnagina Thug Vs Chief Personnel Manager Western Coal Fields Ltd. Chandrapur And Another
Bombay High Court · (2007) 03 BOM CK 0150
High Courts29 Mar 2007Dismissed
Lalchand B. Patil Vs The State of Maharashtra
Bombay High Court · (2007) 03 BOM CK 0138
Arms Act, 1959 — Section 25(1), 27(1), 5Penal Code, 1860 (IPC) — Section 107, 302, 307, 34
High Courts29 Mar 2007Dismissed
Dhananjay Ozale presently lodged in Judicial Lock - up Vs State of Goa
Bombay High Court · (2007) 03 BOM CK 0116
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 20(b)(ii)(B), 37
High Courts29 Mar 2007
Bon Limited Vs Hindustan Lever Employees Union and Another
Bombay High Court · (2007) 6 ALLMR 226 : (2007) 4 BomCR 698 : (2008) 116 FLR 191 : (2007) 4 MhLj 268
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 17A, 2, 25N(2)