COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,864 of 3,669

High Courts04 Sept 2006

Employees'' State Insurance Corporation and Others Vs Krishnaveni Hatmag Vinkar Sahakari Society Ltd.

Bombay High Court · (2007) 112 FLR 898 : (2007) 2 LLJ 182

Employees State Insurance Act, 1948 — Section 2, 2(12), 2(22), 2(9), 75

High Courts01 Sept 2006Allowed

R. Nawroji and Co. Vs Francis E. Lobo and another

Bombay High Court · (2006) 09 BOM CK 0104

Industrial Disputes Act, 1947 — Section 10(1), 2(oo), 25(B)(2)(b), 25F

High Courts01 Sept 2006

Sohel Janmuhammed Memon and Others Vs State of Maharashtra

Bombay High Court · (2006) 09 BOM CK 0066

Negotiable Instruments Act, 1881 (NI) — Section 6, 80

High Courts01 Sept 2006Allowed

Vithal Bhaskar Thakur Vs Special Land Acquisition Officer and another

Bombay High Court · (2006) 09 BOM CK 0012

Land Acquisition Act, 1894 — Section 12, 12(2), 18, 18(2), 4Post Office Act, 1898 — Section 28, 29

High Courts31 Aug 2006Dismissed

Kamalabai Laxman Jadhav and Others Vs State of Maharashtra and Another

Bombay High Court · (2007) CriLJ 835

Penal Code, 1860 (IPC) — Section 302

High Courts31 Aug 2006Allowed

Dinesh Palyekar Vs State of Goa

Bombay High Court · (2007) CriLJ 106

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 42(1), 43

High Courts31 Aug 2006Allowed

P.V. Constructions Vs K.J. Augusty

Bombay High Court · (2006) 6 BomCR 609 : (2007) CriLJ 154 : (2007) 1 KLJ 535 : (2007) 2 RCR(Criminal) 863

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

High Courts31 Aug 2006Dismissed

Contract Laghu Udyog Kamgar Union Vs S.N. Saundankar, Presiding Officer, Central Govt. Industrial Tribunal and others

Bombay High Court · (2007) 3 BomCR 325 : (2007) 113 FLR 795 : (2007) 1 LLJ 1065

Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 46Industrial Disputes Act, 1947 — Section 10

High Courts31 Aug 2006

State of Maharashtra Vs Pratapsinha @ Sanjay Shankarrao Chavan and Others

Bombay High Court · (2006) 08 BOM CK 0085

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 306, 498A

High Courts31 Aug 2006Dismissed

Iliyas Yusuf Naikwadi Vs The State of Maharashtra, Primary Education Department, Zilla Parishad and Education Officer (Primary), Zilla Parishad

Bombay High Court · (2006) 6 ALLMR 1 : (2007) 2 BomCR 734 : (2006) 6 MhLj 450

Bombay Civil Services Rules, 1959 — Rule 186, 250, 250AMaharashtra Civil Services (Pension) Rules, 1982 — Rule 46Pension Regulations for Army, 1961 — Regulation 16

High Courts31 Aug 2006Dismissed

Contract Laghu Udyog Kamgar Union Vs Shri S.N. Saundankar, Presiding Officer Central Govt. Industrial Tribunal No. 2 and Others

Bombay High Court · (2007) 3 BomCR 325 : (2007) 113 FLR 795 : (2007) 1 LLJ 1065

Factories Act, 1948 — Section 46Industrial Disputes Act, 1947 — Section 10

High Courts31 Aug 2006Dismissed

National Textile Corporation (Maharashtra North) Limited and The General Manager Vs Ramesh R. Shirsat and Others

Bombay High Court · (2006) 6 ALLMR 77 : (2006) 6 MhLj 487

Bombay Industrial Relations Act, 1946 — Section 3(8A), 78, 79Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 24(B)

High Courts31 Aug 2006Allowed

Zilla Parishad and Another Vs Punarjanma Rewinders and Electricals

Bombay High Court · (2006) 6 MhLj 661

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8

High Courts31 Aug 2006Dismissed

State of Maharashtra Vs Pratapsinha @ Sanjay Shankarrao Chavan and others

Bombay High Court · (2007) 5 RCR(Criminal) 603

Criminal Procedure Code, 1973 (CrPC) — Section 167, 437, 438, 439, 439(2)Penal Code, 1860 (IPC) — Section 109, 115, 120B, 201, 302Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20

High Courts31 Aug 2006Dismissed

Pratibha Industries Ltd. and Another Vs State of Goa and Others

Bombay High Court · (2006) 5 MhLj 737

Constitution of India, 1950 — Article 14, 162, 19(1), 226Goa Enlistment of Contractors in Public Works Department (PWD)/ Water Resources Department (WRD), Rules, 2004 — Rule 5.2, 52

High Courts31 Aug 2006Dismissed

Mohammed Abdul Hai alias Farooq Pasha Vs Saleha Khatoon and Others

Bombay High Court · (2007) CriLJ 1394 : (2007) 3 RCR(Civil) 8 : (2007) 2 RCR(Criminal) 729

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 7

High Courts31 Aug 2006Allowed

M/s. P.V. Constructions Vs Shri K.J. Augusty

Bombay High Court · (2007) 1 KLJ 535

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 138, 139

High Courts30 Aug 2006Allowed

Gangubai Vishvambhar Dahatonde and Another Vs Narayan Pundlik Wankhade

Bombay High Court · (2006) 6 ALLMR 541 : (2007) 3 BomCR 845

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 17(1)

High Courts30 Aug 2006Allowed

Ram Haribhau Gunjal and Others Vs State of Maharashtra and Others

Bombay High Court · (2006) 6 BomCR 78 : (2006) 6 MhLj 734

High Courts30 Aug 2006Allowed

The Union of India (UOI) and The Commander Works Engineer (Naval Works) Dr. Homi Vs Pandurang Mahadev Amate, Raju N. Ranavare and Manbahdur Thappa

Bombay High Court · (2007) 3 BomCR 346 : (2006) 6 MhLj 703