COURT ARCHIVE

Bombay High Court judgments, 2008

1,744 judgments · page 79 of 88

High Courts31 Jan 2008Dismissed

Prabhavati Jagannath Thakar since deceased through LRs. Vijay Jagannath Thakar and others Vs Collector, Requisition Branch, Pune and others

Bombay High Court · (2008) 01 BOM CK 0159

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6Government of India Act, 1935 — Section 220, 299

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High Courts31 Jan 2008Dismissed

Dilip Gangadhar Sopal Vs Rajendra Vithal Raut

Bombay High Court · (2008) 6 BomCR 119

Representation of the People Act, 1951 — Section 123(4), 81, 81(3), 83(1), 86(1)

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High Courts31 Jan 2008Allowed

President, Late Shri Ramchandra Patil Sikhshan Sanstha and Others Vs Haidarali Mahmadhanif Inamdar and Another

Bombay High Court · (2008) 4 MhLj 159

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 26

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High Courts31 Jan 2008

The State of Maharashtra Vs Sadashiv Ganpat Avhad (since deceased by his L.Rs. Deoram Sadashiv Avhad and Others)

Bombay High Court · (2008) 4 BomCR 876 : (2008) 5 MhLj 363

Constitution of India, 1950 — Article 226, 32Land Acquisition Act, 1894 — Section 11, 12(2), 17, 18, 23Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126(1), 126(3), 126(4), 40(1)

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High Courts31 Jan 2008

The State of Maharashtra and Others Vs S.P. Kalamkar

Bombay High Court · (2008) 2 ALLMR 649 : (2008) 2 BomCR 575 : (2008) 110 BOMLR 512 : (2008) 4 MhLj 553

Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 3Bombay Police Act, 1951 — Section 12A, 2, 26Constitution of India, 1950 — Article 226, 309, 311, 311(1), 311(2)

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High Courts31 Jan 2008

Kohinoor Planet Constructions Ltd. and Unmesh Manohar Joshi Vs The State of Maharashtra and Others

Bombay High Court · (2008) 3 ALLMR 320 : (2008) 2 BomCR 705 : (2008) 3 MhLj 811

Maharashtra Regional and Town Planning Act, 1966 — Section 154

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High Courts31 Jan 2008Allowed

Premnarayan Prabhulal Mina and Gopal Lingeshyam Kolhapure Vs The State of Maharashtra

Bombay High Court · (2008) 01 BOM CK 0115

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 55, 8

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High Courts31 Jan 2008

Nandini J. Shah and Jayant P. Shah Shipping Tax Counsels Vs Life Insurance Corporation of India and Others Motichand and Co. a sole proprietorship firm Vs The Estate Officer, Life Insurance Corporation of India and Union of India (UOI) National Insurance Company Ltd. Vs Life Insurance Corporation of India and The Estate Officer, Life Insurance Corporation of India

Bombay High Court · (2008) 2 ALLMR 686 : (2008) 5 BomCR 234 : (2008) 4 MhLj 106

Constitution of India, 1950 — Article 12, 14Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 5, 8Public Premises (Eviction of Unauthorised Occupants) Rules, 1971 — Rule 5

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High Courts31 Jan 2008Allowed

Chimaji @ Babasaheb Dada Shende Vs State of Maharashtra and Adika Dhone

Bombay High Court · (2008) 01 BOM CK 0076

Penal Code, 1860 (IPC) — Section 376

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High Courts31 Jan 2008

Nagesh Sable Vs State

Bombay High Court · (2008) 01 BOM CK 0035

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts31 Jan 2008Dismissed

Somnath Tulshiram Galande Vs Presiding Officer, IInd Labour Court and Others

Bombay High Court · (2008) 2 ALLMR 628 : (2008) 5 BomCR 865 : (2008) 117 FLR 149 : (2008) 2 LLJ 767 : (2008) 4 MhLj 163

Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts31 Jan 2008Dismissed

Pushpakunj Cooperative Housing Society Limited Vs H.S.B. Construction by Sole Proprietor Shri Hariom Satyanarayan Bhoot

Bombay High Court · (2008) 2 ALLMR 703 : (2008) 6 BomCR 373

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 34, 34(1), 96Companies Act, 1956 — Section 291Maharashtra Co-operative Societies Act, 1960 — Section 164, 72

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High Courts31 Jan 2008Dismissed

Shri Sanjay Marutirao Patil Vs Union of India (UOI), The Chief of Army Staff, Commander and Commandant, Ordnance Transit Group

Bombay High Court · (2008) 2 ALLMR 471 : (2008) 6 BomCR 208 : (2008) 117 FLR 459 : (2008) 4 MhLj 758

Army Act, 1950 — Section 121, 161, 162, 179, 179(3)Army Rules, 1954 — Rule 13(3), 14, 17, 177(1)Constitution of India, 1950 — Article 136, 226, 227, 227(4), 32

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High Courts31 Jan 2008Dismissed

Meenabai Patil Vs Sudhakar Birajdar

Bombay High Court · (2008) 5 BomCR 233 : (2008) 3 CivCC 388 : (2008) 4 MhLj 53

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104

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High Courts31 Jan 2008

Genu Bhivaji Rao Vs The Special Land Acquisition Officer and Executive Engineer, Nandur Madhmeshwar Project, Nashik Division

Bombay High Court · (2008) 2 ALLMR 419 : (2008) 3 MhLj 772

Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1A), 25

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High Courts31 Jan 2008Dismissed

Babasaheb Mete and Another Vs Sumanbai Saraf and Others

Bombay High Court · (2008) 4 ALLMR 294 : (2008) 4 BomCR 895 : (2008) 4 MhLj 502

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A

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High Courts31 Jan 2008

Llalubhai Amichand Ltd. Vs Akruti Nirman Ltd. and Others and Pandya and Poonawala

Bombay High Court · (2008) 5 BomCR 793

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 20 Rule 11(2), Order 21 Rule 1(2), Order 21 Rule 2, Order 21 Rule 2(3)

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High Courts30 Jan 2008Dismissed

Shivaji Bhagat (Since deceased, through L.Rs. Smt. Yamunabai Bhagat and Others) Vs Maroti Pawar (Since deceased, through L.R.s Smt. Indirabai Pawar and Others)

Bombay High Court · (2008) 2 ALLMR 640 : (2008) 3 MhLj 366

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100(2), 125Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2, 11Constitution of India, 1950 — Article 311(1)

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High Courts30 Jan 2008Dismissed

Oberoi Constructions Pvt. Ltd. Vs Worli Shivshahi Co-op. Hsg. Society Ltd.

Bombay High Court · (2008) 4 ARBLR 179 : (2008) 5 BomCR 855

Arbitration and Conciliation Act, 1996 — Section 11, 7, 7(3), 7(4), 9

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High Courts30 Jan 2008Allowed

Union of India (UOI) Vs Smt. Kiran Chandrahasya Tayade

Bombay High Court · (2008) 3 ALLMR 753 : (2008) 6 BomCR 242 : (2008) 3 MhLj 51

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