CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,829 of 3,669

High Courts05 Mar 2007Allowed

R.P. Dhanda Vs Regional Manager, UCO Bank and Another

Bombay High Court · (2007) 6 ALLMR 54 : (2007) 4 BomCR 321 : (2007) 113 FLR 1080 : (2007) 3 LLJ 106 : (2007) 4 MhLj 267

Constitution of India, 1950 — Article 226Payment of Gratuity (Central) Rules, 1972 — Rule 10, 10(1), 11, 12, 13Payment of Gratuity Act, 1972 — Section 10(1), 4, 7, 7(2), 7(3)
Read judgment
High Courts05 Mar 2007Dismissed

Teofilo Barreto Vs Sadashiva G. Nasnodkar and Others

Bombay High Court · (2007) 3 ALLMR 584 : (2007) 4 BomCR 830 : (2007) 3 CivCC 565 : (2007) 6 MhLj 127 : (2007) 4 RCR(Civil) 275

Civil Procedure Code, 1882 — Section 216Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 20 Rule 19, Order 20 Rule 19(1), Order 20 Rule 19(2), Order 20 Rule 19(3)Constitution of India, 1950 — Article 227
Read judgment
High Courts05 Mar 2007Allowed

Mahindra and Mahindra Vs Suryabahn Avhad

Bombay High Court · (2007) 4 BomCR 118 : (2007) 6 MhLj 436

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 14A, 44
Read judgment
High Courts05 Mar 2007

Erach Boman Khavar Vs Tukaram Sridhar Bhat

Bombay High Court · (2008) 1 CompLJ 111 : (2008) 81 SCL 416

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2), 28Companies (Court) Rules, 1959 — Rule 117, 298, 299Companies Act, 1956 — Section 210, 211, 446, 455, 458
Read judgment
High Courts01 Mar 2007

Sanjay Gandhi Shikshan Prasarak Mandal Vs Nivrutti Borkar

Bombay High Court · (2007) 3 ALLMR 45 : (2007) 2 BomCR 760 : (2007) 109 BOMLR 717

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10(1), Order 7 Rule 11, 51Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 8, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 36, 36(2), 37(4)
Read judgment
High Courts01 Mar 2007Allowed

Mr. Bernard '' Bhendo Cardozo Vs State

Bombay High Court · (2007) 03 BOM CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 164, 306(4)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 9Penal Code, 1860 (IPC) — Section 392, 397, 411
Read judgment