Bombay High Court Judgments 2007 — Page 72

High Courts31 Jan 2007Allowed

Shobha Vs Cantonment Executive Officer, Cantonment Board and Others

Bombay High Court · (2007) 113 FLR 413

Bombay Primary Education Act, 1947 — Section 2(11)Cantonments Act, 2006 — Section 10, 10(2), 11, 280, 3Cantonments Fund Servants Rules, 1937 — Rule 11, 12, 12(3), 12A, 13

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High Courts31 Jan 2007

M/s Shakti Enterprises Vs Shri Anthony Pereira

Bombay High Court · (2007) 01 BOM CK 0014

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts31 Jan 2007Allowed

Smt. Shobha Kailash Bonekar Vs Cantonment Executive Officer, Cantonment Board and Others

Bombay High Court · AIR 2008 Bom 23

Cantonments Act, 2006 — Section 280Cantonments Fund Servants Rules, 1937 — Rule 11, 12, 12(3), 12A, 13Constitution of India, 1950 — Article 243P

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High Courts29 Jan 2007

Dattatraya Jog Vs Radhabai Ghate

Bombay High Court · (2007) 3 ALLMR 618 : (2008) 1 BomCR 718 : (2007) 3 MhLj 425

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 106Limitation Act, 1963 — Section 5

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High Courts29 Jan 2007

Greater Bombay Co-op. Bank Vs Satguru Construction and Others

Bombay High Court · (2007) 3 BomCR 707

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 51Maharashtra Co-operative Societies Act, 1960 — Section 101, 156Maharashtra Co-operative Societies Rules, 1961 — Rule 107

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High Courts29 Jan 2007

Zenith Steel Tubes and Industries Ltd. (formerly AVS Industries Ltd.) and Another Vs Sicom Ltd.

Bombay High Court · (2008) 141 CompCas 387

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22State Financial Corporations Act, 1951 — Section 31, 31(1), 32, 37(1)

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High Courts29 Jan 2007Disposed Off

Housing Development Finance Corpn. Ltd. Vs Deputy Commissioner of Income Tax and Another

Bombay High Court · (2007) 208 CTR 268 : (2007) 165 TAXMAN 8

Income Tax Act, 1961 — Section 148

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High Courts29 Jan 2007

ICICI Limited (Debenture Trustees) formerly known as The Industrial Credit and Investment Corporation of India Ltd. Vs Hico Products Ltd. and Others

Bombay High Court · (2007) 2 ALLMR 389 : (2007) 3 BC 695 : (2007) 2 BomCR 782 : (2007) 109 BOMLR 277 : (2007) 3 MhLj 271

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High Courts29 Jan 2007

Asian Paints Ltd. Vs Deputy Commissioner of Income Tax and Another

Bombay High Court · (2008) 296 ITR 90

Income Tax Act, 1961 — Section 148

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High Courts25 Jan 2007

Shri Julio alias Francis K. Bugde Vs State and Mr. Magno Socorro Pereira

Bombay High Court · (2007) BomCR(Cri) 670

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482Penal Code, 1860 (IPC) — Section 406, 504, 506Sales of Goods Act, 1930 — Section 19

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High Courts25 Jan 2007

Motilal Ramakant Mujumdar Vs Purohit and Company Ltd. and Another

Bombay High Court · (2007) 2 BomCR 679 : (2007) 3 MhLj 184

Constitution of India, 1950 — Article 311(1)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44

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High Courts25 Jan 2007Allowed

Shri Vivek Goenka Managing Editor "Loksatta" Vs State of Maharashtra and Rajabhau Damodar Raikar

Bombay High Court · (2007) 109 BOMLR 286 : (2007) CriLJ 2194 : (2008) 1 RCR(Criminal) 401

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2ACriminal Procedure Code, 1973 (CrPC) — Section 342, 482Penal Code, 1860 (IPC) — Section 34, 499, 500, 501, 502

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High Courts25 Jan 2007Allowed

Dwarkadas Hiralal Lahoti (deceased through Legal heirs of the deceased Shivpyari Dwarkadas Lahoti and Others) Vs Kazi Mubarozuddin died through L.Rs. and Others

Bombay High Court · (2007) 2 ALLMR 810 : (2007) 2 BomCR 659

Transfer of Property Act, 1882 — Section 106, 111

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High Courts25 Jan 2007

J.S. Ocean Liner LLC Vs M.V. Golden Progress A foreign flag vessel, flying the flag of Mongolia and presently in port and harbour Bombay together with her hull, tackle, machinery, apparel and otherwise paraphernalia and Abhoul Marine LLC (FZCO)

Bombay High Court · (2007) 2 ALLMR 367 : (2007) 2 ARBLR 104 : (2007) 2 BomCR 1 : (2007) 3 CTC 113

Arbitration Act, 1940 — Section 1 , 1(1)Arbitration and Conciliation Act, 1996 — Section 11, 17, 2, 2(1), 2(2)Bombay High Court (Original Side) Rules, 1980 — Rule 949

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High Courts25 Jan 2007Dismissed

Subhash Swami Naik Vs State of Goa

Bombay High Court · (2007) 01 BOM CK 0045

Penal Code, 1860 (IPC) — Section 376

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High Courts25 Jan 2007Allowed

Shri Panchshil '' Sagar Ramchandra Jain Jangale Vs The State of Maharashtra and Mrs. Kalpana Shivaji Jadhav

Bombay High Court · (2007) 109 BOMLR 349

Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Penal Code, 1860 (IPC) — Section 342, 376, 506

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High Courts25 Jan 2007Dismissed

Roha Dyechem Ltd. Vs State of Maharashtra, Industries and Labour Dept. and Others

Bombay High Court · (2007) 4 ALLMR 525 : (2007) 5 BomCR 830 : (2007) 113 FLR 685 : (2007) 2 LLJ 929

Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 13, 2(13), 25, 3(2), 4(1)

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High Courts24 Jan 2007

Crecent Catalysts and Chemicals Vs Vithal Shankar Bhoir and Others

Bombay High Court · (2007) ACJ 2702 : (2007) 4 ALLMR 531 : (2007) 2 BomCR 631 : (2007) 113 FLR 911 : (2007) 3 LLJ 147

Companies Act, 1956 — Section 38, 53Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 2, 2(11), 2(13), 2(14), 2(23)

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High Courts24 Jan 2007

Mahindra and Mahindra Employees'' Union and Others Vs Commissioner of Labour and Others

Bombay High Court · (2007) 2 ALLMR 694 : (2007) 4 BomCR 358 : (2007) 113 FLR 150

Bombay Industrial Relations Act, 1946 — Section 28, 28(1), 28(3), 28(4), 28ABombay Industrial Relations Rules, 1947 — Rule 243(1), 243(2), 40, 41, 43

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High Courts24 Jan 2007

B.K. Bhosale and Others Vs Union of India (UOI) and Government of India, Ministry of Railways

Bombay High Court · (2007) 5 ALLMR 777

Constitution of India, 1950 — Article 14, 16, 21, 309

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Bombay High Court judgments, 2007