High Courts20 Dec 2006Allowed
Sheelabai Teltumbde Vs Union of India (UOI) and another
Bombay High Court · (2006) 12 BOM CK 0028
Industrial Disputes Act, 1947 — Section 10, 10(1)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,843 of 3,669
High Courts19 Dec 2006Dismissed
Ramprasad Gadade Vs State of Maharashtra
Bombay High Court · (2006) 12 BOM CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts19 Dec 2006Dismissed
Kolhapur District Nagari Bank Vs Vijay Shankar Chavan and Another
Bombay High Court · (2007) 4 BC 173 : (2007) 1 BomCR 935
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Dec 2006
Pan India Paryatan Limited and Shri Ashok Goel Vs The State of Maharashtra and Additional Collector, Bombay Suburban
Bombay High Court · (2007) 4 ALLMR 233 : (2007) 4 MhLj 202
Bombay Entertainments Duty Act, 1923 — Section 1, 2, 3, 3(1), 3(2)Constitution of India, 1950 — Article 14, 19(1), 226, 265, 300A
High Courts19 Dec 2006
Vijay Narhar Pathak, Anil Narhar Pathak and Nalinibai Narhar Pathak Vs The State of Maharashtra
Bombay High Court · (2007) 109 BOMLR 44
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts19 Dec 2006
Marathwada Gramin Bank Vs The Maharashtra State Cooperative Bank Ltd. and The Shankar Sahakari Sakhar Karkhana Ltd. Nagbhushan Gangaram Varni, Digambar Bhagwanrao Kawale, Madhavrao Nagorao Hiwale and Marotvaro Laxmanrao Hiwrale Vs State of Maharashtra and Others Rashtriya Sakhar Kamgar Sangh, Bhokar (INTUC) Vs The State of Maharashtra, (Co-operative Department) and Others Ganeshrao, Gangadhar, Gangadhar and Panjabrao Jadhav Vs The State of Maharashtra and Others
Bombay High Court · AIR 2007 Bom 92 : (2007) 1 ALLMR 500 : (2007) 1 BomCR 819 : (2007) 109 BOMLR 141
Constitution of India, 1950 — Article 12, 226, 246(1)Industrial Disputes Act, 1947 — Section 33(C)(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(4), 13(5)
High Courts19 Dec 2006Dismissed
Prajakta Sahebrao Birhare Vs State of Maharashtra and others
Bombay High Court · (2006) 12 BOM CK 0029
Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10(1)
High Courts19 Dec 2006Dismissed
Mohd. Yusuf Mohd. Abdul Aziz Vs State of Maharashtra and others
Bombay High Court · (2006) 12 BOM CK 0019
Constitution of India, 1950 — Article 226
High Courts18 Dec 2006Dismissed
State of Maharashtra Vs Navnath Baban Annadate and Others
Bombay High Court · (2007) 2 DMC 508
Criminal Procedure Code, 1973 (CrPC) — Section 300Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts18 Dec 2006Dismissed
Balasaheb Anantrao Bahirat Vs Rohidas Bapusaheb Tupe
Bombay High Court · (2007) 5 BomCR 839
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Maharashtra Rent Control Act, 1999 — Section 15(3), 58(1), 58(2)
High Courts18 Dec 2006
State Bank of India Vs Moti Thawardas Dadlani and Others Ramesh Thawardas Dadlani and Others Vs The State Bank of India
Bombay High Court · (2007) 109 BOMLR 483
Companies Act, 1956 — Section 291, 292Contract Act, 1872 — Section 124, 125, 140, 141Evidence Act, 1872 — Section 73
High Courts18 Dec 2006
St. Ulai High School and Shri Adishakti Hindi Prachar Samitee Vs Shri Devendraprasad Jagannath Singh and The Zilla Parishad
Bombay High Court · (2007) 2 ALLMR 1 : (2007) 1 BomCR 540 : (2007) 109 BOMLR 60 : (2007) 1 MhLj 597
Civil Procedure Code, 1908 (CPC) — Section 107, 2(14), 36, 9Constitution of India, 1950 — Article 12, 226, 227, 311, 32Industrial Disputes Act, 1947 — Section 10, 11A, 2, 2A
High Courts18 Dec 2006
Vishwanath Chandrikaprasad Gupta Vs M. Karunanithi and Others
Bombay High Court · (2007) 2 ALLMR 652 : (2007) 4 BomCR 226
Employees State Insurance Act, 1948 — Section 45G, 45H, 75
High Courts18 Dec 2006
Kaushalyabai Biharilal Pateriya and Others Vs Hiralal Bhagwandas Gupta and Others
Bombay High Court · (2007) 2 ALLMR 679 : (2007) 4 BomCR 219
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 122, 130, 41, 46, 49AHindu Succession Act, 1956 — Section 23Maharashtra Tenancy and Agricultural Lands (Vidarbha Region) (Amendment) Act, 1982 — Section 8, 8(1)
High Courts15 Dec 2006Allowed
Shivaji Sanpat Sutar Vs The State of Maharashtra
Bombay High Court · (2006) 12 BOM CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts15 Dec 2006Dismissed
Sagiruddin Israiluddin Mistry and Mrs. Shaheen Ara Salim Baig Vs The State of Maharashtra and Others
Bombay High Court · (2007) 1 ALLMR 627 : (2007) 1 BomCR 899 : (2007) 109 BOMLR 160
Mumbai Municipal Corporation Act, 1888 — Section 33(2)
High Courts15 Dec 2006Dismissed
Masood Mohmmed Husain Vs Gulam Rasul Mohammedali Shaikh and others
Bombay High Court · (2006) 12 BOM CK 0081
Arbitration Act, 1940 — Section 14(2), 20, 8(2), 9Arbitration and Conciliation Act, 1996 — Section 11, 69(2A), 9Partnership Act, 1932 — Section 69, 69(3), 9
High Courts15 Dec 2006Dismissed
Ashok Kumar Kachrulal Zanwa Vs Bajrang Venkat Kadam and Another
Bombay High Court · (2007) 4 BC 380 : (2007) 2 BomCR 434
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts15 Dec 2006
Shri Gangadhar Balgopal Nair Vs Voltas Limited and Another
Bombay High Court · (2007) 1 ALLMR 621 : (2007) 1 BomCR 1 : (2007) 112 FLR 1011 : (2007) 2 LLJ 655 : (2007) 1 MhLj 754 : (2008) 1 UPLBEC 51
Bombay Industrial Employment (Standing Orders) (Amendment) Act, 1958 — Section 2A, 2A(2)Bombay Industrial Employment (Standing Orders) (Amendment) Rules, 1977 — Rule 4CIndustrial Employment (Standing Orders) Act, 1946 — Section 10, 15, 3, 3(1), 3(2)
High Courts15 Dec 2006Dismissed
Sagiruddin Israiluddin Mistry and another Vs State of Maharashtra and others
Bombay High Court · (2007) 1 ALLMR 627 : (2007) 1 BomCR 899 : (2007) 109 BOMLR 160
Mumbai Municipal Corporation Act, 1888 — Section 33(2)