High Courts17 Jan 2007
N.C. Narielwalla Agiary Trust and others Vs State of Maharashtra and others
Bombay High Court · (2007) 01 BOM CK 0017
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,839 of 3,669
High Courts17 Jan 2007Dismissed
Umashankar Jaswal Vs Royal Auto Centre
Bombay High Court · (2007) 109 BOMLR 469 : (2007) 113 FLR 1128 : (2007) 2 LLJ 1041 : (2007) 3 MhLj 151
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 2(f), 2(j)
High Courts16 Jan 2007Dismissed
Narayan Vishnu Jaygude Vs Savitrabai Salunkhe
Bombay High Court · (2007) 4 ALLMR 524 : (2007) 2 BomCR 784
High Courts16 Jan 2007
Savatram Rampratap Mills Vs Radheshyam Goenka and Another
Bombay High Court · (2007) 3 ALLMR 596 : (2007) 2 BomCR 274 : (2007) 4 MhLj 235
Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3, 3(B), 5, 9
High Courts16 Jan 2007Allowed
Dineshkumar Jivanlal Jobanputra Vs Additional Collector and Others
Bombay High Court · (2007) 4 ALLMR 271 : (2007) 3 BomCR 168 : (2007) 4 MhLj 718
High Courts16 Jan 2007Dismissed
Deepak Parshuram Shinde Vs State of Maharashtra Arvind Haridas Zagade Vs Deepak Parshuram Shinde and Others
Bombay High Court · (2007) BomCR(Cri) 894
Bombay Police Act, 1951 — Section 135, 37(1)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts16 Jan 2007Allowed
Mr. Anant Yashwant Volvoikar Vs State of Goa
Bombay High Court · (2007) 01 BOM CK 0008
Penal Code, 1860 (IPC) — Section 120(b), 302
High Courts16 Jan 2007Dismissed
State of Maharashtra Vs Prakash Dayanu Patil and Another
Bombay High Court · (2007) 2 DMC 760
Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts15 Jan 2007
Brij Mohan Grover Vs O.L. High Court of Bombay
Bombay High Court · (2007) 139 CompCas 682 : (2008) 81 SCL 334
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Companies Act, 1956 — Section 391, 392, 393, 394, 529A
High Courts15 Jan 2007Dismissed
Vijay Babhare Vs The State Election Commission, Maharashtra State and Others Fuke Parinay Ramesh Vs The State Election Commission, Maharashtra State and Others
Bombay High Court · (2007) 3 ALLMR 628 : (2007) 2 BomCR 20 : (2007) 109 BOMLR 253
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 100, 36
High Courts15 Jan 2007
Smt. Aparna Indapwar, Yatindra Indapwar and Miss Shaiwali Vs Bacchubhai Karsanbhai Rathod and Others
Bombay High Court · (2007) 2 ACC 208 : (2007) 3 ALLMR 725 : (2007) 2 BomCR 338
Motor Vehicles Act, 1988 — Section 166
High Courts15 Jan 2007Allowed
Nagpur Municipal Corporation and others Vs Panchmurti Education Society, Nagpur
Bombay High Court · (2007) 01 BOM CK 0009
City Of Nagpur Corporation Act, 1948 — Section 115A, 119, 119(c), 127, 128
High Courts12 Jan 2007
Bhaskar Timappa Shetty Vs Caste Scrutiny Committee and others
Bombay High Court · (2007) 01 BOM CK 0102
Penal Code, 1860 (IPC) — Section 353, 504, 506
High Courts12 Jan 2007
Mehar Parveen and Another Vs Union of India (UOI) and Others
Bombay High Court · (2007) ACJ 2023 : (2007) 3 ALLMR 549
Railway Claims Tribunal Act, 1987 — Section 16Railways Act, 1890 — Section 113, 122, 68Railways Act, 1989 — Section 123, 124, 124A, 137, 155
High Courts12 Jan 2007Allowed
Themis Agencies Vs Union of India (UOI), Directorate of Enforcement
Bombay High Court · AIR 2007 Bom 144 : (2007) 2 ALLMR 391 : (2007) 2 BomCR 655 : (2007) 109 BOMLR 203 : (2007) 76 SCL 380
Foreign Exchange Management Act, 1999 — Section 35, 49(3), 49(4)Foreign Exchange Regulation Act, 1973 — Section 8, 8(3), 8(4)
High Courts12 Jan 2007Dismissed
Balkrishna Hatcheries Vs Nando''s International Ltd. and Another
Bombay High Court · (2007) 109 BOMLR 306 : (2007) 34 PTC 677
Trade Marks Act, 1999 — Section 10(2)
High Courts12 Jan 2007Dismissed
Mohd. Salim Abdul Salam and others Vs Smt. Sabiha Maqsood Khan and others
Bombay High Court · (2007) 01 BOM CK 0005
Bombay Court Fees Act, 1959 — Section 8
High Courts11 Jan 2007
Vijay Shivaji Kokate of Somthan Vs Divisional Joint Registrar, Co-operative Societies, Nashik Division, The District Dy. Registrar, Co-op. Societies, Somthane Vividh Karyakari Sahakari Vikas Sewa Sanstha Maryadit and The Returning Officer Shri Khaire, Somthane Vividh Karyakari Sahakari Vikas Sewa Sanstha Maryadit
Bombay High Court · (2007) 5 ALLMR 841
High Courts11 Jan 2007Dismissed
Sau. Madhavi S. Kulkarni Vs Vishram S. Bhakre
Bombay High Court · AIR 2007 Bom 61 : (2007) 3 ALLMR 145 : (2007) 4 BomCR 180 : (2007) 5 RCR(Civil) 102 : (2007) 1 RCR(Rent) 307
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1963 — Article 122
High Courts11 Jan 2007
Kaluba Upase Vs Rangubai Atole and others
Bombay High Court · (2007) 01 BOM CK 0104
Civil Procedure Code, 1908 (CPC) — Section 148Constitution of India, 1950 — Article 227