High Courts01 Mar 2007Allowed
Vitthal Talegave and Others Vs State of Maharashtra and Others
Bombay High Court · (2008) 1 ALLMR 114 : (2007) 6 MhLj 47
Land Acquisition Act, 1894 — Section 12, 12(2), 18, 18(2), 3
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,830 of 3,669
High Courts01 Mar 2007
Suresh Prabhu Vs Bombay Mercantile Co-op. Bank Ltd. and Others
Bombay High Court · (2008) 1 ALLMR 232 : (2007) 3 ARBLR 476 : (2007) 5 BomCR 205
Arbitration and Conciliation Act, 1996 — Section 34, 34(4)
High Courts28 Feb 2007Allowed
Datta Devasthan Trust Vs Milind Govind Kshirsagar and Others
Bombay High Court · (2007) 3 ALLMR 69 : (2007) 5 BomCR 460 : (2007) 3 MhLj 148
Bombay Public Trusts Act, 1950 — Section 50, 51Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 7 Rule 11
High Courts28 Feb 2007
Karpara Project Engineering, Surat Vs Ballarpur Industries Ltd.
Bombay High Court · (2007) 02 BOM CK 0093
Companies Act, 1956 — Section 433, 433(1)(a), 433(e), 434, 434(1)
High Courts28 Feb 2007
In Re: Fancy Corporation Limited, a Public Limited Company Janakalyan Sahakari Bank Limited
Bombay High Court · (2007) 139 CompCas 483 : (2007) 76 SCL 37
Companies Act, 1956 — Section 433Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 37, 41, 7
High Courts28 Feb 2007
Smt. Rajeshree Bhoosreddy Vs Smt. Gyandevi Mishra, Mukesh Mishra and Rajesh Mishra
Bombay High Court · (2007) 3 ALLMR 51 : (2007) 5 BomCR 813
Civil Procedure Code Amendment Act, 2002 — Section 14, 151Civil Procedure Code, 1908 (CPC) — Order 21 Rule 23, Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 32(2), Order 21 Rule 32(3)
High Courts28 Feb 2007
Maharaja Developers and Another Vs Udaysingh Pratapsinghrao Bhonsle and Another
Bombay High Court · (2007) 4 CivCC 212 : (2007) CriLJ 2207 : (2007) 4 RCR(Criminal) 1007
Criminal Procedure Code, 1973 (CrPC) — Section 162, 190, 200, 201, 202Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 145, 145(1), 145(2)
High Courts28 Feb 2007
Cartini India Ltd. (Formerly, Godrej Appliances Ltd.) Vs Asst. Commissioner of Income Tax and Others
Bombay High Court · (2007) 6 BomCR 435 : (2007) 210 CTR 397 : (2007) 291 ITR 355 : (2007) 3 MhLj 419
Income Tax Act, 1961 — Section 143(2), 143(3), 145A, 147, 147(1)
High Courts28 Feb 2007
Radhabai Balasaheb Shirke (since deceased, through her heirs and L.Rs Sau. Kanchan Pralhad Shinde and Others) Vs Keshav Ramchandra Jadhav, Nandkumar Ramchandra Jadhav and Smt. Manikbai Vasantrao Sawant
Bombay High Court · (2007) 2 ALLMR 823 : (2007) 5 BomCR 324
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 10, 14, 15, 15(1), 15(2)Hindu Womens Right to Property Act, 1937 — Section 2, 3, 3(1), 3(2), 3(3)
High Courts28 Feb 2007
Commissioner''s Report Canara Bank Vs Bombay Alloys and Castings and Others K.D. Corporation Vs Mahendra P. Shah
Bombay High Court · (2007) 3 ALLMR 58
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, Order 21 Rule 84
High Courts28 Feb 2007Allowed
Caribjet Inc. Vs Air India Limited
Bombay High Court · (2007) 3 ARBLR 41 : (2007) 5 BomCR 227 : (2007) 3 MhLj 166
Arbitration and Conciliation Act, 1996 — Section 45, 50(1)Income Tax Act, 1961 — Section 210
High Courts28 Feb 2007
Shri Hiraman Vaidya Vs Dewakripa Sahakari Griha Nirman Sanstha (proposed)
Bombay High Court · (2007) 3 ALLMR 64 : (2007) 5 BomCR 463 : (2007) 109 BOMLR 665
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(3), Order 16 Rule 9, Order 7 Rule 4, 92
High Courts28 Feb 2007Allowed
Shri Elmano Menino Dias Vs The Archbishop, Archdiocese of Goa and Daman and Others
Bombay High Court · (2009) 2 CivCC 113 : (2008) 5 MhLj 18
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9Limitation Act, 1963 — Section 29(2)
High Courts28 Feb 2007Allowed
Mrs. Nicaela Diniz Della Nikita Enterprises Behind Saraswati Mandir Tisk, Ponda, Goa Vs M/s Wibro Construction Co. and State of Goa
Bombay High Court · (2007) 02 BOM CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 190, 319, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142(b), 142(c)
High Courts27 Feb 2007Dismissed
Marico Limited Vs Raj Oil Mills Limited
Bombay High Court · (2007) 4 ALLMR 594 : (2007) 5 BomCR 217 : (2007) 109 BOMLR 635 : (2007) 4 MhLj 354 : (2007) 35 PTC 330
Designs Act, 2000 — Section 19, 2, 22(3), 44(1)
High Courts27 Feb 2007Dismissed
Kisan Patil and Another Vs Ragho Patil
Bombay High Court · (2008) 2 ALLMR 383 : (2007) 4 BomCR 400 : (2007) 4 MhLj 311
Specific Relief Act, 1963 — Section 22, 28(1), 28(3), 28(4)Transfer of Property Act, 1882 — Section 55, 55(1)
High Courts27 Feb 2007Dismissed
Tukaram Rama Patil Vs Pandurang Narayan Patil and Others
Bombay High Court · (2007) 3 MhLj 193
Criminal Procedure Code, 1973 (CrPC) — Section 378, 386, 389, 390, 391Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts26 Feb 2007
Kishor Wadotkar (Dr.) Vs Director of Town Planning and Others
Bombay High Court · (2007) 4 ALLMR 258 : (2007) 109 BOMLR 1412 : (2007) CriLJ 3645 : (2007) 4 MhLj 427
Maharashtra Regional and Town Planning Act, 1966 — Section 127, 38
High Courts26 Feb 2007Allowed
Satguru Construction Co. Pvt. Ltd., Shri Gopal Rameshwarlal Khetan (Director) and Shri Vijay Khetan (Director) Vs Greater Bombay Co-operative Bank Ltd.
Bombay High Court · (2007) 5 ALLMR 628 : (2007) 5 BomCR 810
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 51Maharashtra Co-operative Societies Act, 1960 — Section 101, 101(1), 101(2), 101(3), 137Maharashtra Co-operative Societies Rules, 1961 — Rule 107
High Courts26 Feb 2007Dismissed
Bashir Sultan Shaikh Vs The State of Maharashtra
Bombay High Court · (2007) 02 BOM CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302