COURT ARCHIVE

Bombay High Court judgments, 2007

1,531 judgments · page 13 of 77

High Courts16 Oct 2007Allowed

Babaji alias Baban Keru Phapale Vs State of Maharashtra and Another

Bombay High Court · (2008) 4 MhLj 101

Bombay General Clauses Act, 1904 — Section 30Land Acquisition Act, 1894 — Section 11, 18, 28A, 28A(1), 4(1)Limitation Act, 1963 — Section 12, 12(2), 29(2)

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High Courts16 Oct 2007Dismissed

Vidyut Metalics Ltd. Vs Smt. Kusum Yellapurkar and Shri A.U. Purandare, Member, Industrial Court

Bombay High Court · (2007) 6 BomCR 488 : (2007) 115 FLR 924 : (2008) 1 LLJ 717

Constitution of India, 1950 — Article 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44

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High Courts16 Oct 2007

Echjay Industries Private Limited (Formerly Echjay Industries Limited) Vs Echjay Forgings Private Limited Echjay Forgings Private Limited Vs Echjay Industries Private Limited (Formerly Echjay Industries Limited)

Bombay High Court · (2007) 109 BOMLR 2728 : (2008) 83 SCL 89

Companies Act, 1956 — Section 391

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High Courts16 Oct 2007Dismissed

Sanjay Patil Vs The State of Maharashtra Bapu Rajput and Sunil Patil Vs The State of Maharashtra The State of Maharashtra Vs Bapu Santosh Rajput, Sanjay Prakash Patil and Sunil Sursing Patil

Bombay High Court · (2007) 10 BOM CK 0059

Arms Act, 1959 — Section 25, 4Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324

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High Courts15 Oct 2007

Reliance Natural Resources Ltd. Vs Reliance Industries Limited

Bombay High Court · (2009) 149 CompCas 129 : (2008) 82 SCL 303

Companies Act, 1956 — Section 235, 236, 237, 238, 239Constitution of India, 1950 — Article 297Contract Act, 1872 — Section 17

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High Courts15 Oct 2007Dismissed

Natesha Securities Vs Vinayak Waman Mokashi and Another

Bombay High Court · (2008) 3 CivCC 537 : (2008) CriLJ 1115 : (2008) 3 MhLj 714

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 10Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(3), 313, 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts12 Oct 2007Allowed

Manoramabai Keshav Joshi Vs Arun Keshav Joshi and Another

Bombay High Court · (2008) 1 BomCR 667 : (2008) 1 MhLj 905

Bombay Court Fees Act, 1959 — Section 46

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High Courts12 Oct 2007Allowed

Sharad Gajanan Ambole and Others Vs Gauramma Kumarappa Medar and Others

Bombay High Court · (2008) 1 BomCR 111

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11), 5(4)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 47

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High Courts12 Oct 2007Dismissed

Vasantrao Gudacharva Jahagirdar Vs Sharanbasappa Vishwanath Halli

Bombay High Court · (2008) 1 BomCR 676 : (2008) 1 MhLj 955

Bombay Rent Act, 1947 — Section 13(1)

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High Courts12 Oct 2007

Shanti Budhiya Vesta Patel, Savita Ashok Patel, Gulab Budhiya Vesta Patel and Ramu Budhiya Vesta Patel All legal heirs of Late Budhiya Vesta Patel Vs Nirmala Jayprakash Tiwari and Others Yusuf Vali Mohd. Bilikhia Vs Budhiya Vesta Patel (since deceased Shanti Budhiya Vesta Patel, Savita Ashok Patel, Gulab Budhiya Vesta Patel and Ramu Budhiya Vesta Patel) and Others

Bombay High Court · (2008) 1 ALLMR 544 : (2008) 1 BomCR 156

Contract Act, 1872 — Section 202Maharashtra Land Revenue Code, 1966 — Section 2(12), 2(23), 36A

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High Courts12 Oct 2007Dismissed

Jaimala Jageshwar Barapatre Vs Union of India (UOI) and Others

Bombay High Court · (2008) 3 BomCR 357 : (2008) 1 MhLj 428

Bombay Provincial Municipal Corporations Act, 1949 — Section 12, 16(2A)Constitution of India, 1950 — Article 14

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High Courts12 Oct 2007

Ashok Kumar Dwivedi Vs Jai Vidarbha Education Society and Others

Bombay High Court · (2008) 2 MhLj 491

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9

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High Courts12 Oct 2007

Pradeep Sadashiv Pavgi and Others Vs R.S. Luth Education Trust and Others

Bombay High Court · (2008) 1 BomCR 677 : (2008) 1 MhLj 919

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 1(2), 115, 115(1)Negotiable Instruments Act, 1881 (NI) — Section 6

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High Courts11 Oct 2007Dismissed

Shantabai Ramlal Pardeshi since deceased by her heirs Jayashree R. Pardeshi and others Vs Umabai Vishwanath Deshmukh since deceased by heirs Vishwas Vishwanath Deshmukh and others

Bombay High Court · (2007) 6 BomCR 485 : (2008) 2 MhLj 422

Constitution of India, 1950 — Article 226, 227

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High Courts11 Oct 2007

Sonu Textiles and Others Vs Punjab National Bank

Bombay High Court · (2008) 3 BomCR 889 : (2008) 2 MhLj 218

Bankers Books Evidence Act, 1891 — Section 4Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 18 Rule 4, Order 18 Rule 4(2)Constitution of India, 1950 — Article 226, 32

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High Courts11 Oct 2007Allowed

Commissioner of C. Ex. and Customs Vs D.J. Malpani

Bombay High Court · (2010) 258 ELT 185

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High Courts11 Oct 2007Dismissed

Maharashtra Rajya Rashtriya Kamgar Sangh Vs Kamgar Suraksha Sangh and Another

Bombay High Court · (2008) 3 BomCR 766 : (2008) 116 FLR 651 : (2008) 2 LLJ 188 : (2008) 1 MhLj 344

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 13, 17, 3(11)

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High Courts11 Oct 2007