COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,850 of 3,669

High Courts13 Nov 2006Dismissed

Shrikrishna Haribhau Gore and Others Vs Sadashiv Laxman Pudale and Others

Bombay High Court · (2007) 3 ALLMR 159 : (2007) 3 BomCR 723

Limitation Act, 1963 — Section 15(2)Municipal Councils and Nagar Panchayats and Industrial Townships Act, 1965 — Section 304A

High Courts10 Nov 2006

Hiralal Hedaoo Vs H.S. Pundkar, President, Panchsheel Teachers Education Society, Akola and others

Bombay High Court · (2007) 1 BomCR 232 : (2007) 3 MhLj 14

High Courts10 Nov 2006Dismissed

Godrej Sara Lee Ltd. Vs Knight Queen Industries Pvt. Ltd.

Bombay High Court · (2007) 34 PTC 365

High Courts10 Nov 2006

Hiralal Hedaoo Vs H.S. Pundkar, President, Panchsheel Teachers Education Society, Dr. Manorama Pundkar, Principal, Arts, Commerce and Science College and The Joint Director, Higher Education, Amravati Division

Bombay High Court · (2007) 1 BomCR 232 : (2007) 3 MhLj 14

High Courts10 Nov 2006

Shankarrao Mugal since deceased through his LRs. Kalawati Mugal and others Vs Additional Collector and others

Bombay High Court · (2006) 11 BOM CK 0083

High Courts10 Nov 2006

Ravi Industries and Others Vs Western Coalfields Ltd. and Another

Bombay High Court · (2007) 2 ALLMR 211 : (2007) 1 MhLj 791

High Courts10 Nov 2006

Armstrong Builders and Developers Vs Vishvanath Naik

Bombay High Court · (2007) 1 ALLMR 167 : (2007) 1 CivCC 707 : (2007) 1 MhLj 787 : (2007) 5 RCR(Criminal) 483

Criminal Procedure Code, 1973 (CrPC) — Section 313General Clauses Act, 1897 — Section 27Goa Money Lenders Act, 2001 — Section 2

High Courts10 Nov 2006Allowed

Sanjay @ Papdya @ Rahul Vs State of Maharashtra

Bombay High Court · (2006) 11 BOM CK 0036

Penal Code, 1860 (IPC) — Section 120B, 399, 402

High Courts10 Nov 2006

Dastamma M. Banjara and Others Vs Chveer Raju and Others

Bombay High Court · (2007) 2 ACC 580

Motor Vehicles Act, 1939 — Section 140

High Courts10 Nov 2006Dismissed

Irappa Ghatgyappa Magdum and Vijay irappa Magdum Vs The State of Maharashtra

Bombay High Court · (2006) 11 BOM CK 0010

High Courts10 Nov 2006Dismissed

Pradip Madgaonkar '' Bandya Mama Vs The State of Maharashtra Vinod G. Asrani Vs The State of Maharashtra and Another

Bombay High Court · (2006) 11 BOM CK 0001

Arms Act, 1959 — Section 25, 27, 3, 35Criminal Procedure Code, 1973 (CrPC) — Section 190, 319Maharashtra Control of Organised Crime Act, 1999 — Section 20, 23(1), 23(2), 3(1), 5

High Courts09 Nov 2006Dismissed

Joseph George Gomes @ J.G. Gomes Vs Yucca Gomes and Others

Bombay High Court · (2006) 6 BomCR 479

High Courts09 Nov 2006

Harischandra Gitte Vs Shridhar Gangaram Gitte, claiming to be the President of Jawahar Education Society and Others Suvvalal Kishanlal Wakekar, President, Jawahar Education Society Vs Harischandra Panditrao Gitte and Others

Bombay High Court · (2007) 1 ALLMR 247 : (2006) 6 BomCR 856 : (2007) 1 MhLj 847

Bombay Public Trusts Act, 1950 — Section 72Constitution of India, 1950 — Article 311

High Courts09 Nov 2006Dismissed

Raju Khole (Lt. Professor) Vs State of Maharashtra

Bombay High Court · (2006) 11 BOM CK 0091

Bombay Home Guards Act, 1947 — Section 2Penal Code, 1860 (IPC) — Section 409, 420

High Courts09 Nov 2006Dismissed

Narayan Gadhekar Vs The Chairman, Sillod Taluka Co-operative Marketing Society Ltd. and Presiding Officer, Labour Court

Bombay High Court · (2007) 1 ALLMR 589 : (2007) 2 BomCR 177

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2(C), 2(S), 25(F), 25B

High Courts09 Nov 2006Allowed

Shekoji Bhimrao and Others Vs Motiram Maruti Maratha and Others

Bombay High Court · (2007) 1 ALLMR 593 : (2007) 2 BomCR 164 : (2007) 1 MhLj 747 : (2007) 5 RCR(Civil) 694

Civil Procedure Code, 1908 (CPC) — Section 107, 96Maharashtra Land Revenue Code, 1966 — Section 149, 150, 150(6), 157Specific Relief Act, 1963 — Section 38

High Courts09 Nov 2006

Javed A. Bhat Vs Union of India (UOI)

Bombay High Court · (2007) CriLJ 3145 : (2008) 1 RCR(Criminal) 57

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 22, 29

High Courts09 Nov 2006Dismissed

Lt. Professor Raju Khole Vs State of Maharashtra

Bombay High Court · (2007) 1 ALLMR 229

Bombay Home Guards Act, 1947 — Section 2, 2(2A), 2(A), 2A(2)Penal Code, 1860 (IPC) — Section 409, 420

High Courts09 Nov 2006

Shriram Jagoji Brahmane Vs State of Maharashtra

Bombay High Court · (2007) 4 ALLMR 156 : (2007) 3 BomCR 714

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 10(1), 10(3), 15, 16

High Courts09 Nov 2006Allowed

Prabhakar Dayaram Narkhede Vs Vijaya alias Shakuntala Ghanshyam Chaudhari

Bombay High Court · (2007) 3 BomCR 722