High Courts13 Mar 2007Dismissed
Bhagwandas Dhanji Thakkar Vs Vishnu Kishordas Teckchandani and Amarraj Lalji Nanavati (since deceased)
Bombay High Court · (2007) 3 BomCR 243 : (2007) 109 BOMLR 817 : (2007) 4 MhLj 337
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,827 of 3,669
High Courts13 Mar 2007Allowed
Shikshan Prasarak Mandal and Others Vs Presiding Officer and Others
Bombay High Court · (2007) 3 ALLMR 773 : (2007) 3 BomCR 646
Constitution of India, 1950 — Article 20(2)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 22, 22(2), 28, 28(5), 36
High Courts13 Mar 2007Dismissed
John D''Silva and Others Vs Neosonic Electronics Ltd. and Others
Bombay High Court · (2007) 4 BomCR 334 : (2008) 141 CompCas 897
Civil Procedure Code, 1908 (CPC) — Section 15Companies Act, 1956 — Section 175, 2(13), 634A
High Courts13 Mar 2007Dismissed
Gwaldas Shivkisanji Lakhotia Vs Bapurao Arjunji Bandabuche
Bombay High Court · (2007) 3 ALLMR 544 : (2007) 4 CivCC 272 : (2007) 4 MhLj 698 : (2009) 5 RCR(Civil) 509 : (2008) 1 RCR(Rent) 95
Civil Procedure Code, 1908 (CPC) — Section 36
High Courts13 Mar 2007
Executive Engineer, Jalgaon Medicum Project Division Vs Dy. Registrar (Estt.) and Taxing Officer, Bombay High Court and Another
Bombay High Court · (2007) 6 BomCR 877 : (2007) 4 MhLj 181
Bombay Court Fees Act, 1959 — Section 7Constitution of India, 1950 — Article 12Maharashtra Tapi Irrigation Development Corporation Act, 1997 — Section 26, 27
High Courts13 Mar 2007Dismissed
Shivaji Bhaguji Bhoi Vs State of Maharashtra
Bombay High Court · (2007) 03 BOM CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 374, 428Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts13 Mar 2007
Competent Automobiles Company Limited Vs Panchayat of Candolim and Others
Bombay High Court · (2007) 03 BOM CK 0069
Constitution of India, 1950 — Article 226
High Courts13 Mar 2007Dismissed
Sara Rauf and Joe Shera Rauf Vs Durgashankar Ganeshlal Shroff (since deceased represented by LRs. Smt. Shantabai Durgashankar Shroff, Shri Kanakraj Durgashankar Shroff, Shri Dilip Durgashankar Shroff and Shri Umesh Durgashankar Shroff)
Bombay High Court · (2007) 3 ALLMR 534 : (2007) 4 BomCR 812 : (2007) 109 BOMLR 759 : (2007) 4 MhLj 129
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 11Constitution of India, 1950 — Article 227
High Courts13 Mar 2007Dismissed
Hukumchand Mishrilal Jain and Another Vs Sushilabai Champalal Agrawal and Others
Bombay High Court · (2007) 5 ALLMR 171 : (2008) 3 BomCR 867 : (2007) 4 MhLj 379
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1), 15, 15(1), 15AConstitution of India, 1950 — Article 227
High Courts13 Mar 2007
Ashad Ullah Khan and Others Vs Union of India (UOI) and Others
Bombay High Court · (2007) 3 ALLMR 768 : (2007) 4 BomCR 343
High Courts12 Mar 2007
Chandra Lachmandas Raheja Vs Nancy Francis Rego and Others
Bombay High Court · (2007) 4 BomCR 399
Bombay High Court (Original Side) Rules, 1980 — Rule 156Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4)
High Courts12 Mar 2007Dismissed
Smt. Nilambari Dinkar Pawar Vs Shikshan Prasarak Sanstha and Others
Bombay High Court · (2007) 3 ALLMR 12 : (2007) 3 BomCR 607
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4, 4(2), 4(6), 5, 5(3)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 10, 15, 15(6)
High Courts12 Mar 2007Allowed
Kisan Khandare Vs Kausalyabai and Others
Bombay High Court · (2007) 3 ALLMR 1 : (2007) 3 BomCR 118 : (2007) 4 MhLj 43
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, 100Hindu Minority and Guardianship Act, 1956 — Section 11, 12, 6, 8, 8(2)Registration Act, 1908 — Section 16(2), 58(1)
High Courts09 Mar 2007Dismissed
Ulhas Savordekar, (represented through their legal heirs Smt. Jayashree U. Savordekar, Utpal U. Savordekar, Vaibhav U. Savordekar and Priyanka U. Savordekar) Vs Tilak Raj Balla
Bombay High Court · (2007) 109 BOMLR 723
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Contract Act, 1872 — Section 23
High Courts09 Mar 2007Dismissed
Shri Gajanan Rama Parab Gaonkar Vs Shri Mohamed Ibrahim Khan
Bombay High Court · (2007) 03 BOM CK 0115
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
High Courts09 Mar 2007Dismissed
Dr. (Mrs.) Rajashri Subhash Kamble Vs Dr. Subhash Babanrao Kamble and Others
Bombay High Court · (2007) 109 BOMLR 774 : (2007) 4 MhLj 20
Criminal Procedure Code, 1973 (CrPC) — Section 417, 439Merchant Shipping Act, 1958 — Section 25, 26
High Courts09 Mar 2007Dismissed
State of Goa Vs Shri N.B. Dhargalkar, Civil Contractor
Bombay High Court · (2007) 03 BOM CK 0060
Arbitration Act, 1940 — Section 30, 39
High Courts09 Mar 2007Allowed
Ron Chayak, Presently lodged in Central Jail Aguada Vs State of Goa
Bombay High Court · (2007) 109 BOMLR 799
Evidence Act, 1872 — Section 62Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 20CNarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts09 Mar 2007Dismissed
Sham Rajendra Agrawal Vs Ghanshyam Hajarilal Sharma and Another
Bombay High Court · (2007) 3 ALLMR 545 : (2007) 4 BomCR 330 : (2007) 4 MhLj 691
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32
High Courts08 Mar 2007Allowed
Master Leonard Mark Hillario, through his mother Smt. Maria Fernandes Vs Shri Seby Hillario
Bombay High Court · (2007) CriLJ 3627
Evidence Act, 1872 — Section 50