High Courts21 Mar 2007Dismissed
Mrs. Luz Bonifacio Bernardo Vs Union of India (UOI), State of Goa and The Collector of North Goa
Bombay High Court · (2007) 03 BOM CK 0075
Citizenship Act, 1955 — Section 5
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,825 of 3,669
High Courts21 Mar 2007Dismissed
Philips Electronics India Limited and Another Vs The Workmen of Philips Electronics India Limited and Others
Bombay High Court · (2007) 3 ALLMR 500 : (2007) 6 BomCR 441 : (2007) 2 LLJ 786
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2, 2(S), 2A
High Courts21 Mar 2007Allowed
Radhabai Khanduji Suryawanshi Vs Rajendra Vinayakrao Dhule
Bombay High Court · (2007) 3 ALLMR 483 : (2007) 4 BomCR 867
Specific Relief Act, 1963 — Section 20
High Courts21 Mar 2007Dismissed
Hindustan Petroleum Corp. Ltd. Vs Chandulal Dipchand Kale
Bombay High Court · (2007) 5 ALLMR 310 : (2008) 3 BomCR 897
Civil Procedure Code, 1908 (CPC) — Section 15, 16, 17, 18, 19Constitution of India, 1950 — Article 12, 14ESSO (Acquisition of Undertakings in India) Act, 1974 — Section 5, 5(1), 5(2), 5(32), 7
High Courts21 Mar 2007Dismissed
Exposure Insurance Services Ltd. Vs Larsen and Toubro Ltd. (No. 1)
Bombay High Court · (2008) 146 CompCas 58
High Courts21 Mar 2007Allowed
Selina P. Shah Vs Principal, Mithibai College of Arts and Others
Bombay High Court · (2007) 4 BomCR 678
Constitution of India, 1950 — Article 30(1)
High Courts20 Mar 2007Dismissed
Namdev Bhau Gare Vs The State of Maharashtra
Bombay High Court · (2007) 03 BOM CK 0144
Penal Code, 1860 (IPC) — Section 201, 302, 394
High Courts20 Mar 2007Dismissed
Hanumandas Vallabhdas and Son Vs Shri Pitambar Bhatu Chaudhary, Deceased (since His Legal Representatives Smt. Sarubai Chaudhari and Others) and Others
Bombay High Court · (2007) 3 ALLMR 295 : (2007) 3 BomCR 680 : (2007) 4 MhLj 721
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 96Land Acquisition Act, 1894 — Section 25, 25(2)Transfer of Property Act, 1882 — Section 106
High Courts20 Mar 2007Dismissed
Indian Institute of Technology Vs Creative Construction
Bombay High Court · (2007) 5 BomCR 235 : (2007) 5 MhLj 323
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts19 Mar 2007
Thakare Vishnu Namdeorao and Others Vs State of Maharashtra and Others
Bombay High Court · (2007) 4 ALLMR 88 : (2007) 4 BomCR 157 : (2007) 109 BOMLR 1205
High Courts16 Mar 2007
Board of Trustees of the Port of Mumbai Vs Deepak Sakharam Raut and Another
Bombay High Court · (2007) 5 BomCR 230 : (2007) 115 FLR 116 : (2007) 5 MhLj 538
Industrial Disputes (Central) Rules, 1957 — Rule 77, 78Industrial Disputes Act, 1947 — Section 10, 17B, 2, 25B, 25F
High Courts16 Mar 2007
Kai-tech Constructions Pvt. Ltd. and Mr. Chachappan M.C., (Director), Kai-tech Constructions Pvt. Ltd. Vs Durga Tiles and State
Bombay High Court · (2007) 03 BOM CK 0080
Negotiable Instruments Act, 1881 (NI) — Section 138Partnership Act, 1932 — Section 59, 63, 63(1), 69, 69(2)Partnership Rules, 1932 — Rule 5(6)
High Courts16 Mar 2007Dismissed
Kamlabai Vitthal Rohankar Vs Additional Collector and Others
Bombay High Court · (2007) 3 ALLMR 761 : (2007) 3 BomCR 630
Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 144A, 144T, 91Maharashtra Specified Co-operative Societies (Elections to Committees) Rules, 1971 — Rule 16, 2, 4, 5, 6
High Courts16 Mar 2007Dismissed
Union of India (UOI) Vs Prashant Raj and Co.
Bombay High Court · (2007) 4 ALLMR 91 : (2007) 2 ARBLR 375 : (2007) 3 BomCR 132 : (2007) 4 MhLj 442
High Courts16 Mar 2007
Namdeo Dashrath Shinde and Others Vs State of Maharashtra
Bombay High Court · (2007) CriLJ 3147
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 300, 302, 303, 304, 305
High Courts16 Mar 2007
Commissioner of Income Tax Vs Smt. Asha S. Khurana
Bombay High Court · (2007) 294 ITR 339
Income Tax Act, 1961 — Section 271(l)(c)
High Courts15 Mar 2007Dismissed
Mr. Sertorio S. Facho Vs Dr. Fernando Jorge Colaso Advocate and Notary 104 and State of Goa
Bombay High Court · (2007) 03 BOM CK 0143
Criminal Procedure Code, 1973 (CrPC) — Section 228Penal Code, 1860 (IPC) — Section 499, 500
High Courts15 Mar 2007Dismissed
Prabhat Mahadav Naik Vs The State of Maharashtra
Bombay High Court · (2007) CriLJ 2569
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 328, 34, 379
High Courts15 Mar 2007Allowed
George Thomas Thakkeyil Vs Sci-Tech Centre, G.G. Hulsure, XIIth Labour Court, Labour Court and Shri J.P. Limaye, Industrial Court
Bombay High Court · (2007) 4 ALLMR 95 : (2007) 3 BomCR 86 : (2007) 113 FLR 1077 : (2007) 4 MhLj 200
Industrial Disputes Act, 1947 — Section 2
High Courts15 Mar 2007
Dhondiram Bhimrao Shelke Vs The State of Maharashtra
Bombay High Court · (2007) 2 DMC 279
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 498A