High Courts15 Mar 2007Dismissed
Chowgule and Co., Goa Vs Chowgule Employees Union and another
Bombay High Court · (2007) 4 BomCR 854 : (2007) 114 FLR 336 : (2007) 3 LLJ 65 : (2007) 4 MhLj 241
Industrial Disputes Act, 1947 — Section 10, 22
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,826 of 3,669
High Courts15 Mar 2007
Hitesh Dasiram Murkute Vs State of Maharashtra and Others
Bombay High Court · (2007) 4 BomCR 784 : (2007) 5 MhLj 454
Bombay State Reorganization Act, 1960 — Section 26, 27Constitution of India, 1950 — Article 14, 15(4), 16, 19, 19(1)Maharashtra 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 Courts15 Mar 2007Allowed
Arun Ashruba Mhaske Vs Atmaram Dattu Mhaske and Others
Bombay High Court · (2007) 5 ALLMR 167 : (2007) 6 BomCR 793 : (2007) 4 MhLj 157
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(1), Order 21 Rule 35, 54Maharashtra Land Revenue (Partition of Holdings) Rules, 1967 — Rule 5, 6, 7, 9Maharashtra Land Revenue Code, 1966 — Section 85, 85(1), 85(2)
High Courts15 Mar 2007Dismissed
Yusuf Ali Khan Rashid Ali Khan and Another Vs Nazema Begum and Others
Bombay High Court · (2007) 5 ALLMR 751 : (2007) 6 BomCR 785 : (2007) 4 MhLj 141
Bombay City Civil Court Act, 1948 — Section 5Civil Procedure Code, 1908 (CPC) — Section 2(14), 39, 39(1), 39(2)Constitution of India, 1950 — Article 227
High Courts15 Mar 2007Dismissed
Beryl Murzello and Others Vs Ramchandra Bhairo Mane and Others
Bombay High Court · (2007) 4 BomCR 397 : (2007) 5 MhLj 708
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Specific Relief Act, 1877 — Section 42, 43
High Courts15 Mar 2007
Karan @ Baasha Shyam Pawar Vs The State of Maharashtra
Bombay High Court · (2007) CriLJ 2573
Penal Code, 1860 (IPC) — Section 396, 397
High Courts15 Mar 2007Dismissed
Mrs. Louisa Maria Maura Dourado e Pereira Vs Mrs. Rita Escolastica Teixeira and Audax Damaciano Dourado
Bombay High Court · (2007) 03 BOM CK 0065
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts15 Mar 2007Dismissed
Sk. Muneer Sk. Mannu Choudhary and Others Vs Deputy Commissioner of Income Tax and Others
Bombay High Court · (2007) 4 BomCR 821 : (2008) 215 CTR 136 : (2008) 300 ITR 216
Income Tax Act, 1922 — Section 18A(6), 18A(8)Income Tax Act, 1961 — Section 132, 132A, 139, 139(8), 142
High Courts15 Mar 2007
Chowgule and Co. Vs Chowgule Employees Union and Another
Bombay High Court · (2007) 4 BomCR 854 : (2007) 114 FLR 336 : (2007) 3 LLJ 65 : (2007) 4 MhLj 241
Industrial Disputes Act, 1947 — Section 10(2A), 22
High Courts15 Mar 2007Dismissed
T.V. and Radio Publicity Services Vs Union of India (UOI) and Another
Bombay High Court · (2007) 4 BomCR 341 : (2007) 4 MhLj 315
Arbitration Act, 1940 — Section 22Delegation of Financial Powers Rules, 1978 — Rule 13(3)
High Courts14 Mar 2007Dismissed
ICICI Lombard General Insurance Company Vs Parasmani Roadlines Pvt. Ltd.
Bombay High Court · (2007) 4 BomCR 311
Carriers Act, 1865 — Section 8, 8, 9Companies Act, 1956 — Section 3, 433, 433, 434, 434
High Courts14 Mar 2007
Sindhu Jagtap Vs Collector and Another
Bombay High Court · (2007) 3 BomCR 133 : (2007) 4 MhLj 180
Civil Procedure Code, 1908 (CPC) — Section 54
High Courts14 Mar 2007Dismissed
ICICI Lombard General Insurance Co. Vs AFL P. Ltd.
Bombay High Court · (2008) 141 CompCas 188 : (2008) 84 SCL 52
Carriers Act, 1865 — Section 3, 8, 9Companies Act, 1956 — Section 433, 434, 438
High Courts14 Mar 2007
Ge Countrywide Consumer Financial Services Ltd. Vs Ganesh Jagannath Thanekar and Another
Bombay High Court · AIR 2008 Bom 4 : (2007) 3 ALLMR 526 : (2007) 4 BomCR 259
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(2), Order 40 Rule 1, 51
High Courts14 Mar 2007
Khushal Mundhe Vs State of Maharashtra and Others
Bombay High Court · (2008) 1 ALLMR 111 : (2007) 4 BomCR 350 : (2007) 4 BOMLR 350 : (2007) 4 MhLj 333
Civil Procedure Code, 1908 (CPC) — Section 2(11)Constitution of India, 1950 — Article 227
High Courts14 Mar 2007Dismissed
Miss Fawia Menezes Mesquita and Miss Belinda Nunes Vs The State of Goa, The Goa Town and Country Planning Board, The Town and Country Planning Department and The Mormugao Planning and Development Authority
Bombay High Court · (2007) 6 BomCR 757
Town and Country Planning Act, 1974 — Section 35, 44, 55
High Courts14 Mar 2007Dismissed
Bapu Maruti Rakshe and Others Vs State of Maharashtra and Others
Bombay High Court · (2008) 1 ALLMR 176 : (2007) 3 BomCR 615
Constitution of India, 1950 — Article 226
High Courts14 Mar 2007
Sindhu Jagtap Vs Collector, Collector Office at Beed and another
Bombay High Court · (2007) 3 BomCR 133 : (2007) 4 MhLj 180
Civil Procedure Code, 1908 (CPC) — Section 54
High Courts14 Mar 2007Allowed
Asaram Manikarao Bhandwale Vs Kantrao Baburao Kakade
Bombay High Court · (2007) 03 BOM CK 0004
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 Mar 2007Dismissed
Ashok Narayan Sathe Shree Shivaji Mahavidhyalay Vs The Education Officer (Secondary), Zilla Parishad and Others
Bombay High Court · (2007) 3 ALLMR 27 : (2007) 3 BomCR 241 : (2007) 109 BOMLR 627 : (2007) 114 FLR 808 : (2007) 4 MhLj 358
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12