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Bombay High Court judgments, 2007

1,531 judgments · page 2 of 77

High Courts19 Dec 2007Dismissed

Priyanka Omprakash Panwar Vs The State of Maharashtra, Medical Education and Drugs Department, Competent Authority and Director of Medical Education and Research, Dean, Mahatma Gandhi Mission Medical College and Maharashtra University of Health Science

Bombay High Court · (2008) 2 ALLMR 13 : (2008) 2 BomCR 100 : (2008) 1 MhLj 715

Constitution of India, 1950 — Article 142, 226Maharashtra 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, 10(1), 10(3), 11, 3
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High Courts19 Dec 2007Dismissed

Mohanlal Khirayyah Vs Haji Shaikh Bashir

Bombay High Court · (2008) 2 ALLMR 237 : (2008) 2 MhLj 258

Bombay Money Lenders Act, 1946 — Section 2(9)Limitation Act, 1963 — Section 12Negotiable Instruments Act, 1881 (NI) — Section 80
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High Courts18 Dec 2007Dismissed

Smt. Shabana Mohammed Hanif Sorathia Vs Shri Siddhique Mohammed Khan (Since deceased through legal heirs and representatives Babi, Pappu and Munni Abbas Ali Khan (Married daughter)) and Mohammed Hanif Sorathia

Bombay High Court · (2008) 1 ALLMR 893 : (2008) 2 BomCR 55 : (2008) 3 MhLj 794

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 31A, 31B, 31C, 31D, 31ECivil Procedure Code, 1908 (CPC) — Order 9 Rule 9Competent Authority Rent Act — Section 14A, 25A, 25B, 25C
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High Courts18 Dec 2007Dismissed

Dnyanopasak Shikshan Prasarak Sanstha and Principal, M.S. Patil Arts and Commerce College Vs Ku. Rekha Ingole, Rekha Gawande, Registrar, Amravati University and Presiding Officer, College Tribunal Ravindra Deshmukh Vs Dnyanopasak Shikshan Prasarak Sanstha and Nagpur and Amravati University Ku. Rekha Ingole Vs Presiding Officer, College Tribunal, Dnyanopasak Shikshan Prasarak Sanstha and The Registrar, Amravati University

Bombay High Court · (2008) 2 ALLMR 241 : (2008) 2 MhLj 565

Constitution of India, 1950 — Article 14Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2)
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High Courts18 Dec 2007

Vitthal Sahakari Sakhar Karkhana and Deepak Nagnath Nalwade Vs The Assistant Provident Fund Commissioner, Special Recovery Officer, Gangapur Sahakari Sakhar Karkhana and The Bank of India, Branch at Kurduwadi

Bombay High Court · (2008) 2 ALLMR 158 : (2008) 2 BomCR 71 : (2008) 110 BOMLR 120 : (2008) 117 FLR 907 : (2008) 2 LLJ 836 : (2008) 3 MhLj 114 : (2009) 3 SLJ 442

Constitution of India, 1950 — Article 19(1)Easements Act, 1882 — Section 52Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17B
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High Courts18 Dec 2007Dismissed

Vinaykumar Maliwal Vs Ramesh Saboo

Bombay High Court · (2008) 3 BC 519 : (2008) 2 BomCR 175 : (2008) CriLJ 2123 : (2009) 5 RCR(Criminal) 164

Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1), 378, 378(5), 482Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts18 Dec 2007

Shri Naresh Krishna Gaunekar, Shri Durgadas Shamba Borkar, Shri Dilip Baburao Naik and Shri Sharad Vaman Parsekar Vs State of Goa and The Commissioner, State Election Commission Shri Naresh Krishna Gaunekar and Others Vs State of Goa and Others Shri Naresh Krishna Gaunekar and Others Vs State of Goa and Others Shri Bhikaji Babuso Naik Satardekar and Others Vs The State of Goa and Sanquelim Municipal Council Bhikaji Babuso Naik Satardekar and State of Goa Vs The State of Goa and Another Shri Manohar C. Adaipaikar Vs State of Goa and Others

Bombay High Court · (2008) 1 BomCR 788 : (2008) 3 MhLj 667

Constitution of India, 1950 — Article 15(4), 16(4), 226, 227, 243PGoa Municipalities (Election) Rules, 1969 — Rule 4Goa State Commissioner for Backward Classes Act, 1993 — Section 11
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High Courts17 Dec 2007Dismissed

Namdeo Mali Vs Jayram Barde and Others

Bombay High Court · (2008) 1 ALLMR 819 : (2008) 2 BomCR 178 : (2008) 2 MhLj 833

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6C, Order 8 Rule 6DEvidence Act, 1872 — Section 4, 40, 41, 42, 43Succession Act, 1925 — Section 268, 276, 280, 281, 282
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High Courts17 Dec 2007Allowed

Murlidhar Wani Vs Dharangaon Nagar Palika

Bombay High Court · (2008) 3 BomCR 750 : (2008) 117 FLR 384 : (2008) 2 MhLj 127

Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 48, 50
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