COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,837 of 3,669

High Courts25 Jan 2007Dismissed

Roha Dyechem Ltd. Vs State of Maharashtra, Industries and Labour Dept. and Others

Bombay High Court · (2007) 4 ALLMR 525 : (2007) 5 BomCR 830 : (2007) 113 FLR 685 : (2007) 2 LLJ 929

Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 13, 2(13), 25, 3(2), 4(1)

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High Courts24 Jan 2007

Crecent Catalysts and Chemicals Vs Vithal Shankar Bhoir and Others

Bombay High Court · (2007) ACJ 2702 : (2007) 4 ALLMR 531 : (2007) 2 BomCR 631 : (2007) 113 FLR 911 : (2007) 3 LLJ 147

Companies Act, 1956 — Section 38, 53Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 2, 2(11), 2(13), 2(14), 2(23)

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High Courts24 Jan 2007

Mahindra and Mahindra Employees'' Union and Others Vs Commissioner of Labour and Others

Bombay High Court · (2007) 2 ALLMR 694 : (2007) 4 BomCR 358 : (2007) 113 FLR 150

Bombay Industrial Relations Act, 1946 — Section 28, 28(1), 28(3), 28(4), 28ABombay Industrial Relations Rules, 1947 — Rule 243(1), 243(2), 40, 41, 43

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High Courts24 Jan 2007

B.K. Bhosale and Others Vs Union of India (UOI) and Government of India, Ministry of Railways

Bombay High Court · (2007) 5 ALLMR 777

Constitution of India, 1950 — Article 14, 16, 21, 309

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High Courts24 Jan 2007

Solapur Nagari Audyogik Sahakari Vs Solapur District Industrial Co-op. Bank Ltd. (In liquidation) and Another

Bombay High Court · (2007) 4 ALLMR 254 : (2007) 109 BOMLR 415 : (2007) 3 MhLj 393

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 66Companies Act, 1956 — Section 446, 446(1)

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High Courts24 Jan 2007Allowed

Captain Lance Irwin Lobo Vs Mr. Ismail D''Souza alias Angelo Ismail de Souza and State of Goa

Bombay High Court · (2007) BomCR(Cri) 680

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 120B, 405, 409, 418, 423

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High Courts24 Jan 2007Allowed

Tajdin Javerbhai Mavany (Since Deceased) Represented Through his Legal Representatives:- Smt. Sakina Tajdin Mavany and Others Vs Bharat Petroleum Corporation Limited

Bombay High Court · (2007) 01 BOM CK 0010

Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 5(2), 7(2)(3)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts23 Jan 2007

Manoj Ramesh Mehta Vs State of Maharashtra

Bombay High Court · (2007) 109 BOMLR 696

Constitution of India, 1950 — Article 14, 142, 19, 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1)(1), 438, 439Maharashtra Control of Organised Crime Act, 1999 — Section 2, 21(4)(B), 24, 3, 3(1)

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High Courts23 Jan 2007

Motilal M. Gupta Vs Chief Commissioner of Income Tax and Others

Bombay High Court · (2007) 209 CTR 224 : (2007) 291 ITR 557

Income Tax Act, 1961 — Section 119(2), 132, 132(12), 148, 234A

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High Courts23 Jan 2007Dismissed

Kanhaiyalal Kishanlal Vs Additional Collector and Another

Bombay High Court · (2007) 3 ALLMR 95 : (2007) 4 BomCR 139 : (2007) 4 MhLj 116

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High Courts23 Jan 2007

Vijay Pralhad Warbuvan Vs The Senior Inspector of Police and State of Maharashtra

Bombay High Court · (2007) BomCR(Cri) 351

Penal Code, 1860 (IPC) — Section 354, 363, 366, 376(2), 377

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High Courts23 Jan 2007

Shivaji Keru Kolape and Baba Keru Kolape Vs The State of Maharashtra

Bombay High Court · (2007) 01 BOM CK 0033

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

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High Courts23 Jan 2007Dismissed

Kanhaiyalal Kishanlal Vs Additional Collector, Amravati and another

Bombay High Court · (2007) 3 ALLMR 95 : (2007) 4 BomCR 139 : (2007) 4 MhLj 116

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High Courts22 Jan 2007Allowed

WMI Cranes Limited and Storm-Kraft Controls Vs Kush Sitaram Chavan and Others

Bombay High Court · (2007) 4 BomCR 181

Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 25FFA

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High Courts19 Jan 2007

Chhatrpati Shahu Shikshan Sanstha and Others Vs Presiding Officer, School Tribunal Amravati and Aurangabad Division and Others

Bombay High Court · (2007) 3 BomCR 164 : (2007) 3 MhLj 414

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9

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High Courts19 Jan 2007Dismissed

Brihan-Mumbai Municipal Corporation Vs Pradeep Gopal Dayme Pradeep Gopal Dayme Vs Brihan-Mumbai Municipal Corporation

Bombay High Court · (2007) 109 BOMLR 478 : (2007) 3 MhLj 349

Bombay Industrial Relations Act, 1946 — Section 78, 79Constitution of India, 1950 — Article 226

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High Courts19 Jan 2007

Shri Shivshankar Gundu Jawanjal and Shri Sanjay Bhalchandra Umbrajkar Vs The State of Maharashtra and Deputy Director of Land Records, Pune Region Smt. Megha Uday Savant/Desai Vs The State of Maharashtra and Others

Bombay High Court · (2007) 2 ALLMR 521 : (2007) 2 BomCR 41 : (2007) 3 MhLj 43

Constitution of India, 1950 — Article 14, 16Maharashtra Land Revenue (Inspection, Search and Supply of Copies of Land Records) Rules, 1970 — Rule 10, 11, 12, 9

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High Courts19 Jan 2007

H.R.B.H. Siddiqui Vs Brihan Mumbai Electric Supply and Transport Undertaking and Others B.M.C. Vs H.R.B.H. Siddiqui and Another

Bombay High Court · (2007) 2 ALLMR 515

Bombay Industrial Relations Act, 1946 — Section 78, 79, 84Constitution of India, 1950 — Article 226

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High Courts18 Jan 2007Dismissed

Anilkumar Jinabhai Patel and Others Vs Pravinchandra Jinabhai Patel and Others

Bombay High Court · (2007) 2 ALLMR 544 : (2007) 3 ARBLR 91 : (2007) 3 BomCR 664

Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 340

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High Courts18 Jan 2007

Shri. Murlidhar Ramkrishna Gathe Vs State of Maharashtra, Tribal Development Deptt., Chairman, Committee for Scrutiny and Verification of Tribe Claims, Tahsildar and Executive Magistrate and Dy. Transport Commissioner and Controlller, Govt. Transport Services

Bombay High Court · (2007) 4 ALLMR 212 : (2007) 3 BomCR 176 : (2007) 3 MhLj 308

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