COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,834 of 3,669

High Courts09 Feb 2007Allowed

Prashant Bansilal Bamb and Others Vs The State of Maharashtra and Others

Bombay High Court · AIR 2008 Bom 53 : (2007) 2 ALLMR 326 : (2007) 2 BomCR 604 : (2007) 109 BOMLR 403 : (2007) 4 MhLj 341

Constitution of India, 1950 — Article 243D, 243D(3), 243E, 243K(1), 324Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 12Zilla Parishad and Panchayat Samitis (Manner and Rotation of Reservation of Seats) Rules, 1996 — Rule 4(1), 4(2)

High Courts09 Feb 2007

Vitthal Rakhumai Shikshan Prasarak Mandal and Another Vs Shri Suresh Chimaji Kashid and Another

Bombay High Court · (2007) 4 ALLMR 539 : (2007) 2 BomCR 625 : (2007) 4 MhLj 147

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26

High Courts09 Feb 2007Dismissed

Shri Babani Raia Gaude, alias Gaokar, since deceased, by his legal representatives: (Smt. Chanar Babani Gaude alias Gaokar, Shri Prakash Babani Gaude, Shri Vishwanath Babani Gaude and Miss Mangal Babani Gaude and Others Vs Shri Umakant R. Sawkar and Others

Bombay High Court · (2007) 02 BOM CK 0007

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 47 Rule 1

High Courts08 Feb 2007Dismissed

Shri Salim Gulab Pathan Vs The State of Maharashtra

Bombay High Court · (2007) 02 BOM CK 0113

Penal Code, 1860 (IPC) — Section 302

High Courts08 Feb 2007Allowed

Agya Rani Dua Vs Vidyagauri J. Tripathi and Ms Jyoti Jethalal Tripathi

Bombay High Court · (2007) 6 BomCR 855

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Article 54, 65, 14

High Courts08 Feb 2007

Mrs. Anjali Mukul Gadgil Vs State of Goa and Mr. Mahendra Pandit

Bombay High Court · (2007) 02 BOM CK 0094

Penal Code, 1860 (IPC) — Section 202, 203, 499, 500

High Courts08 Feb 2007Allowed

Sukumar M. Khot and Others Vs State of Maharashtra and Others

Bombay High Court · (2007) 4 BomCR 779

Constitution of India, 1950 — Article 141Land Acquisition Act, 1894 — Section 4, 4(1), 5(2), 5A, 5A(2)

High Courts08 Feb 2007Allowed

Chopra Automobiles Finance Pvt. Ltd. Vs Shaikh and Another

Bombay High Court · (2007) 02 BOM CK 0082

Civil Procedure Code, 1908 (CPC) — Section 9(A)Contract Act, 1872 — Section 28

High Courts08 Feb 2007Dismissed

Sanatan Sanstha Vs State of Goa and Another

Bombay High Court · (2007) CriLJ 2216

Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 397, 482Penal Code, 1860 (IPC) — Section 34, 499, 500

High Courts08 Feb 2007

Ramchhabil Jagaru Kushwah Vs State of Maharashtra

Bombay High Court · (2007) 02 BOM CK 0045

Constitution of India, 1950 — Article 311Electricity (Supply) Act, 1948 — Section 79Maharashtra State Electricity Board Employees Service Regulations, 1995 — Regulation 2(7), 25, 27, 86, 91

High Courts08 Feb 2007Dismissed

The State of Maharashtra Vs Krishna M. Tare and Others

Bombay High Court · (2007) 109 BOMLR 395

Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302

High Courts08 Feb 2007Dismissed

Fardeen Feroz Khan Vs Union of India (UOI) and The State of Maharashtra

Bombay High Court · (2007) 109 BOMLR 358 : (2007) CriLJ 1758 : (2008) 1 RCR(Criminal) 468

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 27, 28, 29

High Courts07 Feb 2007Dismissed

Kanhaiyyalal Fattelalji Upadhyaya deceased through LRs. Rukmani Upadhyay and Others Vs Mahavir Tea Company and Others

Bombay High Court · (2007) 2 ALLMR 338 : (2007) 2 BomCR 808 : (2007) 4 MhLj 360

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Government of India Act, 1915 — Section 107

High Courts07 Feb 2007

Kishor Vs Preeti

Bombay High Court · (2007) 2 MhLj 481

High Courts07 Feb 2007Dismissed

Shaila Arun Limye Vs State of Maharashtra and Others

Bombay High Court · (2007) 5 ALLMR 632 : (2007) 4 BomCR 767

Constitution of India, 1950 — Article 14, 16, 21Maharashtra Universities Act, 1994 — Section 2(34)

High Courts07 Feb 2007Allowed

Kishor Rajput Vs Preeti Rajput

Bombay High Court · (2007) 2 MhLj 481

High Courts06 Feb 2007

Manesh Rajkumar Kanhed Vs Ramesh Bhagwansa Walale

Bombay High Court · AIR 2007 Bom 86 : (2007) 3 ALLMR 84

Civil Procedure Code, 1908 (CPC) — Section 34

High Courts06 Feb 2007

Mr. Zarir Rustom Joshi, Mr. Framroz Rustom Joshi and Miss Khurshid Zarir Joshi Vs Mr. Burzor Rustom Joshi and Others

Bombay High Court · (2007) 2 ALLMR 332 : (2007) 2 BomCR 610 : (2007) 109 BOMLR 342

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114

High Courts06 Feb 2007Allowed

Chandrakant Phatale Vs District Judge and Others

Bombay High Court · (2007) 4 ALLMR 239 : (2007) 4 MhLj 84

Constitution of India, 1950 — Article 14, 226, 227Maharashtra Civil Services (Pension) Rules, 1982 — Rule 48A(4), 66, 66(1), 66(5)

High Courts06 Feb 2007Dismissed

Databhau Pathrikar Vs State of Maharashtra and Others

Bombay High Court · (2007) 2 ALLMR 789 : (2007) 3 BomCR 667 : (2007) 3 MhLj 76

Bombay Provincial Municipal Corporations Act, 1949 — Section 19(1)(AA), 19IAAConstitution of India, 1950 — Article 226Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 2(B1)