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
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,835 of 3,669
High Courts06 Feb 2007Dismissed
Piaggio Vehicles Pvt. Ltd. Vs Deputy Commissioner of Income Tax and The Union of India (UOI)
Bombay High Court · (2007) 2 BomCR 574 : (2007) 208 CTR 257 : (2007) 290 ITR 377
Income Tax Act, 1961 — Section 143(3), 148, 32(1)
High Courts06 Feb 2007Dismissed
Mega Enterprises and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 2007 Bom 156 : (2007) 2 ALLMR 547 : (2007) 4 BomCR 732 : (2008) 1 CTLJ 120
Bombay Provincial Municipal Corporations Act, 1949 — Section 73Constitution of India, 1950 — Article 14
High Courts05 Feb 2007
Dr. Ramesh Mulgaonkar Vs Special Land Acquisition Officer (N) and Another
Bombay High Court · (2007) 02 BOM CK 0096
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 41 Rule 5Land Acquisition Act, 1894 — Section 11, 18, 23(1), 23(1A), 23(2)
High Courts05 Feb 2007
Reliance Consultancy Services Ltd. Vs Metro Palutan Investment and Others
Bombay High Court · (2007) 5 ALLMR 639 : (2007) 5 BomCR 475
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(4)Limitation Act, 1963 — Article 121
High Courts05 Feb 2007Dismissed
State of Maharashtra Vs Annaji Ganesh Kulkarni
Bombay High Court · (2007) 4 BomCR 775 : (2007) 4 MhLj 853
Land Acquisition Act, 1894 — Section 11, 18, 25, 25(2), 4Post Office Act, 1898 — Section 28, 29
High Courts02 Feb 2007
Laxmidas S. Shetty and Another Vs Vinodkumar V. Kanabar and Others
Bombay High Court · (2007) 4 ALLMR 273 : (2007) 2 BomCR 599 : (2007) 4 MhLj 436
Penal Code, 1860 (IPC) — Section 324, 506
High Courts02 Feb 2007Dismissed
Shri Uttam Falkar Vs The State and Shri Rama Saju Khandekar
Bombay High Court · (2007) 02 BOM CK 0095
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137
High Courts02 Feb 2007Dismissed
Maharashtra Engg. Plastic and General Kamgar Union Vs Chamundi Petroleum and Others
Bombay High Court · (2007) 113 FLR 156 : (2007) 2 LLJ 779
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 3(17)
High Courts02 Feb 2007
Ramdas Abbasaheb Deshmukh Vs State of Maharashtra and others
Bombay High Court · (2007) 4 ALLMR 276 : (2007) 2 BomCR 615
Maharashtra Local Authority Members Disqualification Act, 1986 — Section 3(1)(a), 7, 7(c)
High Courts02 Feb 2007Dismissed
Vasant Raghu Bhingardive and Others Vs Nagori Muslim Misgar Jamat Trust and Others
Bombay High Court · (2007) 2 ALLMR 504 : (2007) 109 BOMLR 299 : (2007) 4 MhLj 216
Bombay Public Trusts Act, 1950 — Section 50Bombay Tenancy and Agricultural Lands Act, 1954 — Section 88Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3
High Courts02 Feb 2007
Dinesh Shah Vs Ravi Sharma
Bombay High Court · AIR 2007 Bom 111 : (2007) 2 BomCR 601 : (2007) 109 BOMLR 474 : (2007) 3 CivCC 370 : (2007) 3 MhLj 261 : (2007) 5 RCR(Civil) 595
High Courts02 Feb 2007Dismissed
Raghunath Fulaji Jadhav and Manohar Shankar Jadhav Vs Shri Rajendra Dinkarrao Patil and Others
Bombay High Court · (2007) 3 ALLMR 265 : (2007) 2 BomCR 256 : (2007) 109 BOMLR 383
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 20, 20(1), 20(2), 20(3)
High Courts02 Feb 2007
Ramdas Abbasaheb Deshmukh Vs State of Maharashtra and Others
Bombay High Court · (2007) 4 ALLMR 276 : (2007) 2 BomCR 615
Maharashtra Local Authority Members Disqualification Act, 1986 — Section 3(1), 7Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 16(4), 16(5)
High Courts02 Feb 2007Dismissed
Laxmidas S. Shetty and another Vs Vinodkumar V. Kanabar and others
Bombay High Court · (2007) 4 ALLMR 273 : (2007) 2 BomCR 599 : (2007) 4 MhLj 436
Penal Code, 1860 (IPC) — Section 34, 506(ii)
High Courts01 Feb 2007
Shri Querobino C. Dias, House No. 348/1 Vs Shri Vincent Rodricks
Bombay High Court · (2007) 02 BOM CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 200, 416Penal Code, 1860 (IPC) — Section 120A, 120B, 415, 416, 417
High Courts31 Jan 2007Dismissed
Sun Pharmaceutical Industries Limited Vs CIPLA Limited
Bombay High Court · (2007) 109 BOMLR 445 : (2007) 34 PTC 481
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2, 151Trade Marks Act, 1999 — Section 27
High Courts31 Jan 2007Dismissed
Amol Navelkar Vs Nitin B. Virginkar
Bombay High Court · (2007) 3 BC 399
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts31 Jan 2007Dismissed
J.C. and Sons and Another Vs Ghafrana Banobi Ahmed Ali
Bombay High Court · (2007) 4 ALLMR 245 : (2007) 2 BomCR 673 : (2007) 4 MhLj 705
Bombay Rents, Hotel and Lodging House Rates Control Act, 1944 — Section 10Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29ACivil Procedure Code Amendment Act, 1982 — Order 47 Rule 1, Order 7 Rule 11, 151, 57
High Courts31 Jan 2007
Municipal Council Vs Kundanlal Mohanlal Jaiswal and Others
Bombay High Court · (2007) 3 ALLMR 86 : (2007) 3 BomCR 384 : (2007) 3 MhLj 155
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Maharashtra Land Revenue (Disposal of Government Land) Rules, 1971 — Rule 6(1), 7, 8Maharashtra Land Revenue Code, 1966 — Section 31