COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,824 of 3,669

High Courts23 Mar 2007

New India Assurance Co. Ltd. Vs Ranglal Punju Nikam and Others

Bombay High Court · (2007) ACJ 1483 : (2007) 5 ALLMR 151 : (2007) 4 MhLj 321

Motor Vehicles Act, 1939 — Section 95(1)Motor Vehicles Act, 1988 — Section 147, 147(1), 147(2), 163A, 166

High Courts23 Mar 2007Dismissed

Shivram Bhika Bodkhe and Others Vs Sadashiv Laxman Sanap

Bombay High Court · AIR 2007 Bom 162 : (2007) 5 ALLMR 180 : (2007) 4 BomCR 861

Transfer of Property Act, 1882 — Section 58

High Courts23 Mar 2007

The Chairman, Shri Chhatrapati Shivaji Maharaj Shikshan Sanstha and Another Vs Chandrashekhar S. Giwari and Others

Bombay High Court · (2007) 3 BomCR 651 : (2007) 4 MhLj 68

Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(4), 9

High Courts23 Mar 2007

Mineria Nacional Limitada and Shri Anil Vasudeva Salgaocar, Managing Director Vs Sociedade De Fomento Industrial Pvt. Ltd., a private company limited by Shares, incorporated as per the provisions of the Companies Act, 1956 and Others

Bombay High Court · (2007) 109 BOMLR 789

Arbitration and Conciliation Act, 1996 — Section 43Companies Act, 1956 — Section 10(12), 10(3), 10F, 13, 14Income Tax Act, 1961 — Section 260A

High Courts23 Mar 2007Dismissed

State of Goa Vs Mr. Manohar D. Harmalkar, Civil Contractor and Builders

Bombay High Court · (2007) 3 ALLMR 459 : (2007) 4 BomCR 352 : (2007) 109 BOMLR 785 : (2007) 6 MhLj 103

Arbitration and Conciliation Act, 1996 — Section 34

High Courts23 Mar 2007Dismissed

The Goa State Co-operative Bank Ltd. Vs Shri Dulu K. Kerkar, Prop. Prasad Krupa Transport

Bombay High Court · (2007) 03 BOM CK 0057

Contract Act, 1872 — Section 25(3)

High Courts23 Mar 2007

Swati Anil Sakpal Vs State of Maharashtra

Bombay High Court · AIR 2007 Bom 177 : (2008) 1 ALLMR 125 : (2007) 3 BomCR 628 : (2007) 4 MhLj 804

Constitution of India, 1950 — Article 14, 15Maharashtra Regulation of Marriage Bureaus and Registration of Marriages Act, 1998 — Section 12(1), 6, 6(1), 6(2)

High Courts22 Mar 2007

Insure Policy Plus Services (India) Pvt. Ltd. and Ketan Mehta of Mumbai, Indian Inhabitant, a Director Insure Policy Plus Services (India) Pvt. Ltd. Vs The Life Insurance Corporation of India and The Insurance Regulatory and Development authority

Bombay High Court · (2007) 3 ALLMR 462 : (2007) 3 BomCR 98 : (2007) 109 BOMLR 559 : (2007) 79 SCL 583

Civil Procedure Code, 1908 (CPC) — Section 60Constitution of India, 1950 — Article 12, 14, 19(1)Contract Act, 1872 — Section 23, 30

High Courts22 Mar 2007

The State of Maharashtra Vs Ankush Maruti Shinde and Others

Bombay High Court · (2007) 03 BOM CK 0134

Bombay Police Act, 1951 — Section 135, 135Criminal Procedure Code, 1973 (CrPC) — Section 162, 313, 36, 368Evidence Act, 1872 — Section 157, 32, 9

High Courts22 Mar 2007

Carona Ltd. and Another Vs Regional Provident Fund Commissioner and Others

Bombay High Court · (2007) 115 FLR 156

Constitution of India, 1950 — Article 21Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 8, 8B, 8C, 8D, 8EIncome Tax Rules, 1962 — Rule 73, 73(1)

High Courts22 Mar 2007Dismissed

Kopargaon Agricultural Produce Marketing Committee Vs Deputy Commissioner of Labour and Others

Bombay High Court · (2007) 5 ALLMR 159 : (2007) 6 MhLj 233

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 12(5), 2Limitation Act, 1963 — Article 137

High Courts22 Mar 2007Dismissed

Shubhada Sunil Phansekar Vs Travel Corporation (India) and Others

Bombay High Court · (2007) 4 BomCR 730

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 25J

High Courts22 Mar 2007Dismissed

Shubhada Sunil Phansekar Vs Travel Corporation (India) Ltd. and Others

Bombay High Court · (2007) 114 FLR 964 : (2007) 4 MhLj 822

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 25F, 25J

High Courts22 Mar 2007

The State of Maharashtra Vs Subhash Gangadhar Panhale and Others

Bombay High Court · (2007) 03 BOM CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 193, 218, 302, 326, 331

High Courts22 Mar 2007

Maa Durga Enterprises (Pvt.) Ltd. Vs The Commissioner of Commercial Taxes, The Assistant Commissioner of Commercial Taxes (I) and Mr. Harish Adconkar, Commercial Tax Officer

Bombay High Court · (2007) 03 BOM CK 0076

Central Sales Tax Act, 1956 — Section 7(3H), 9(2)Goa Value Added Tax Act, 2005 — Section 39

High Courts22 Mar 2007Allowed

Kadamba Transport Corporation Ltd. Vs Mrs. Rosy Braganza and Shri Dilip Naik

Bombay High Court · (2008) ACJ 1445 : (2007) 3 ALLMR 481 : (2007) 4 BomCR 694

Motor Vehicles Act, 1988 — Section 165, 165(1), 175

High Courts22 Mar 2007

Kiran Rajaram Nimbalkar Vs State of Maharashtra

Bombay High Court · (2007) 3 BomCR 987 : (2007) 4 MhLj 775

Constitution of India, 1950 — Article 226

High Courts22 Mar 2007Dismissed

Smt. Maria P.A.A. Fernandes Vs Shri Devendra Shankar Kenkre

Bombay High Court · (2007) 03 BOM CK 0001

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

High Courts21 Mar 2007

Canara Bank (Debenture Trustees) Vs Apple Finance Ltd., Court Receiver and Parasvanath Developers Ltd. Canara Bank Vs Apple Finance Limited, Kotak Mahindra Prime Ltd. and Kotak Mahindra Bank Ltd. Morries Security Pvt. Ltd. Vs Dena Bank and Others Apple Credit Corporation Limited Vs Apple Finance Limited and Canara Bank and Another

Bombay High Court · AIR 2008 Bom 16 : (2007) 3 ALLMR 491 : (2007) 77 SCL 92

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84Companies Act, 1956 — Section 391Constitution of India, 1950 — Article 226

High Courts21 Mar 2007

Surendra Kapoor Vs Prabir Kumar

Bombay High Court · (2007) 3 ARBLR 97 : (2007) 4 BomCR 345 : (2007) 4 MhLj 700

Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 34, 4Suits Valuation Act, 1887 — Section 11