Bombay High Court Judgments 2007 — Page 5

High Courts04 Dec 2007Allowed

Lagwad Adhikari and Others Vs Shri Yasin Hamid Sayyad Plantation Officer and Others Vs Shri Tanaji Nandu Pagade Deputy Director and Another Vs Shri N.K. Bhangardive

Bombay High Court · (2008) 1 BomCR 527 : (2008) 110 BOMLR 168 : (2008) 2 MhLj 338

Constitution of India, 1950 — Article 14, 16, 309Industrial Disputes Act, 1947 — Section 25BMaharashtra Employment Guarantee Act, 1977 — Section 17

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High Courts04 Dec 2007Allowed

Sarita Shyam Dake Vs Sr. Police Inspector and Others

Bombay High Court · (2008) 3 MhLj 385

Protection of Civil Rights Act, 1955 — Section 7, 7(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts03 Dec 2007Allowed

Kisan Ginning and Pressing Factory Limited, Anjangaon Taluka Anjangaon Vs Brijmohan and Company

Bombay High Court · (2008) 1 ALLMR 316 : (2008) 1 BC 578 : (2008) 1 BomCR 245 : (2008) 2 MhLj 723

Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts03 Dec 2007Dismissed

Prabhawati Vijaykumar Khivsara Vs State of Maharashtra and Others

Bombay High Court · (2008) 3 BomCR 755 : (2008) 2 MhLj 274

Bombay Village Panchayats Act, 1958 — Section 35(3B), 35(3C)Constitution of India, 1950 — Article 227Mysore Town Municipalities Act, 1951 — Section 27(3)

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High Courts30 Nov 2007

Regional Director, Employees State Insurance Corporation Vs Precimax Engineers Ltd.

Bombay High Court · (2008) 117 FLR 153 : (2008) 2 LLJ 755

Employees State Insurance Act, 1948 — Section 45A, 75, 77(1A)

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High Courts30 Nov 2007

Agricultural Produce Market Committee Vs State of Maharashtra and Others

Bombay High Court · (2008) 1 MhLj 882

Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 3, 4Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 2, 3, 4, 4(1), 4(2)

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High Courts30 Nov 2007Dismissed

Chinchni Tarapur Education Society''s English Medium School Vs Mrs. Surekha Shirish Dogmane, Mrs. Vibhuti Muzumdar and Education Officer (Secondary), Zilla Parishad

Bombay High Court · (2008) 1 ALLMR 899 : (2008) 2 BomCR 219 : (2008) 1 MhLj 513

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High Courts30 Nov 2007

Gopal Abewal and Meerabai Shendiwale Vs The State of Maharashtra, Police Sub-Inspector and Nandkishor Agrawal

Bombay High Court · (2008) 110 BOMLR 26

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 463, 471, 475Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts30 Nov 2007Allowed

Advani Oerlikon Limited Vs Shri Shashikant M. Sable and Another

Bombay High Court · (2008) 1 BomCR 546 : (2007) 109 BOMLR 2751 : (2008) 116 FLR 669 : (2008) 2 LLJ 170 : (2008) 1 MhLj 393

Industrial Employment (Standing Orders) Act, 1946 — Order 25(4)

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High Courts30 Nov 2007

Sumant Madhav Nannaware and Others Vs The State of Maharashtra and Others

Bombay High Court · (2008) 1 BomCR 803 : (2008) 110 BOMLR 56 : (2008) 1 MhLj 710

Electricity (Supply) Act, 1948 — Section 15, 29, 48Maharashtra State Electricity Board (Classifications and Recruitment) Regulations, 1961 — Regulation 79

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High Courts30 Nov 2007Dismissed

Mrs. Sarita S. Melwani, Proprietress, carrying on business in the firm and style of Sarat India through her C.A. Ms. Sonali S. Melwani Vs Ms. Pallavi V. Talekar, Ms. Sheela P. Keer, The Presiding Officer and The President, Industrial Court

Bombay High Court · (2008) 4 ALLMR 548 : (2008) 1 BomCR 561 : (2008) 117 FLR 791 : (2008) 1 MhLj 522

Industrial Disputes Act, 1947 — Section 25B, 25B(1), 25B(2), 25F, 25FFFMinimum Wages (Central) Rules, 1950 — Rule 23(4), 23(5), 23(6)

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High Courts29 Nov 2007Allowed

The Village Grampanchayat and Others Vs The State of Maharashtra and Others

Bombay High Court · (2008) 1 ALLMR 905 : (2008) 1 BomCR 542 : (2008) 110 BOMLR 33 : (2008) 2 MhLj 620

Bombay Village Panchayats Act, 1958 — Section 4, 4(2)Constitution of India, 1950 — Article 243

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High Courts29 Nov 2007Dismissed

Ghatge Patil Transport Limited Vs The State of Maharashtra and The Union of India (UOI)

Bombay High Court · (2008) 1 ALLMR 497

Constitution of India, 1950 — Article 19(1), 300A, 301, 48A, 51ACriminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482Forest Act, 1927 — Section 2, 2(4), 2(6), 2(7), 20

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High Courts29 Nov 2007Allowed

Hirasingh Sardarsing Parmar Vs Ramkuwarbai Sardarsingh Parmar

Bombay High Court · (2008) 1 ALLMR 671 : (2008) 1 BomCR 811

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts29 Nov 2007Allowed

Shri Sudhakar Chindu Bhadane Vs The Niphad Taluka Education Society and Others

Bombay High Court · (2008) 1 BomCR 540 : (2008) 116 FLR 649 : (2008) 1 MhLj 448

Constitution of India, 1950 — Article 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 16(3)

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High Courts29 Nov 2007Allowed

Prabhakar Kothale Vs Shantabai Kothale

Bombay High Court · (2008) 2 ALLMR 386 : (2008) 2 MhLj 794

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11Civil Procedure Code, 1908 (CPC) — Section 100Hindu Marriage Act, 1955 — Section 13(1A), 23, 23(1), 25, 28

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High Courts29 Nov 2007

Madhuri Prabhakar Patole Vs Aruna Satishchandra Gaikwad

Bombay High Court · (2008) 1 BomCR 709 : (2008) 3 MhLj 447

Civil Procedure Code Amendment Act, 1976 — Section 97, 97(1)Civil Procedure Code Amendment Act, 1999 — Section 32, 32(1)Civil Procedure Code Amendment Act, 2002 — Section 16, 16(1)

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High Courts28 Nov 2007Dismissed