High Courts11 Jan 2007Dismissed
Kalpana Deorao Lenze Vs Gurudeo Krushanashram Dharmik Trust
Bombay High Court · (2007) 113 FLR 919
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,840 of 3,669
High Courts11 Jan 2007Dismissed
Vaishali Sitaram Pradhan (Dr.) Vs Dr. Babasaheb Ambedkar Marathwada University, Aurangabad and another
Bombay High Court · (2007) 01 BOM CK 0099
Constitution of India, 1950 — Article 226Maharashtra Universities Act, 1994 — Section 25, 25(2), 25(2)(p), 25(2)(u), 25(2)(y)
High Courts11 Jan 2007
Shri Basavraj D. Allayyanavar Vs Shri Santosh Kapadi
Bombay High Court · (2007) 4 BC 387 : (2007) 3 CivCC 658 : (2007) CriLJ 2220 : (2008) 1 RCR(Criminal) 856
Criminal Procedure Code, 1973 (CrPC) — Section 29, 357(3), 397(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Jan 2007Allowed
Suwarna Soni Vs State of Maharashtra
Bombay High Court · (2007) BomCR(Cri) 344
Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Jan 2007Dismissed
Jayant Dhirajlal Kachalia Vs Dowells Electro Works and Another
Bombay High Court · (2007) 118 FLR 158 : (2007) 2 LLJ 1082
High Courts11 Jan 2007
Kaluba Vs Rangubai and Others
Bombay High Court · (2007) 01 BOM CK 0015
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 148Constitution of India, 1950 — Article 227
High Courts11 Jan 2007
A.C. Mehta Vs Union of India (UOI)
Bombay High Court · (2010) 254 ELT 235
Central Excise Rules, 1944 — Rule 12, 12(1)
High Courts10 Jan 2007Dismissed
Sakharam Pandusa Tapsi Vs State of Maharashtra
Bombay High Court · (2007) CriLJ 2201
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 313, 397Penal Code, 1860 (IPC) — Section 120B, 409
High Courts10 Jan 2007
Shri Pratham Gadhagkar Vs State
Bombay High Court · (2007) 01 BOM CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 306(4)(b), 307, 382, 482
High Courts10 Jan 2007Dismissed
Union of India (UOI) Vs Ghanekar Builders and Chemicals Pvt. Ltd., Mumbai
Bombay High Court · (2007) 01 BOM CK 0103
Arbitration Act, 1940 — Section 20, 30
High Courts10 Jan 2007Allowed
Arun Gulab Gawli Vs State of Maharashtra
Bombay High Court · (2007) CriLJ 3622
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 306, 34, 387, 506(2)
High Courts10 Jan 2007
Ghanshyamdas Madanlal Chaudhary and another Vs Chikhali Urban Co-op. Bank Ltd. and others
Bombay High Court · (2007) 01 BOM CK 0090
Civil Procedure Code, 1908 (CPC) — Section 34Maharashtra Co-operative Societies Act, 1960 — Section 101, 44A, 91, 96, 97
High Courts10 Jan 2007Dismissed
United India Insurance Co. Ltd. Vs Nirmala Babulal Khairajani and Others
Bombay High Court · (2007) ACJ 1848 : (2007) 4 ALLMR 261 : (2007) 3 BomCR 705
Motor Vehicles Act, 1988 — Section 110C(2A), 149(2), 170, 173
High Courts10 Jan 2007
Amit Mohan Inder Mohan Sharma Vs Mamta Agency and Others
Bombay High Court · (2007) 3 CivCC 89 : (2007) 3 MhLj 198 : (2007) 5 RCR(Criminal) 720
Companies Act, 1956 — Section 138Criminal Procedure Code, 1973 (CrPC) — Section 138, 319, 397, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts10 Jan 2007
Brihan Mumbai Mahanagar Palika Vs Piraji C. Khabale and Others
Bombay High Court · (2007) 2 ALLMR 200 : (2007) 2 BomCR 652 : (2007) 2 LLJ 1063
Constitution of India, 1950 — Article 226
High Courts10 Jan 2007
Mohamed Kasam Shamshuddin Shaikh and Jagdish @ Jagya Bhaskar Jadhav Vs State of Maharashtra
Bombay High Court · (2007) BomCR(Cri) 697
Penal Code, 1860 (IPC) — Section 302, 307, 34, 393
High Courts10 Jan 2007
Amol alias Bandu Uttamlal Mehata Vs The State of Maharashtra
Bombay High Court · (2007) BomCR(Cri) 685
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 299, 307, 308, 316
High Courts10 Jan 2007Dismissed
The State of Maharashtra Vs Dilip Dattatraya Mohite, Rajendra Dattatraya Mohite and Sanjay Dattatraya Mohite
Bombay High Court · (2007) BomCR(Cri) 674
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302, 307, 326, 34, 504
High Courts10 Jan 2007Dismissed
Union of India (UOI) Vs Ghanekar Builders and Chemicals Private Limited
Bombay High Court · (2007) 2 ALLMR 203 : (2007) 2 ARBLR 60 : (2007) 2 BomCR 30 : (2007) 109 BOMLR 281
Arbitration Act, 1940 — Section 20, 30
High Courts10 Jan 2007Dismissed
State of Goa Vs Ganadhish Keni and Ors
Bombay High Court · (2007) 01 BOM CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 309, 417, 465, 468