Bombay High Court Judgments 2008 — Page 86

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 313(3), 342Evidence Act, 1872 — Section 157, 27Penal Code, 1860 (IPC) — Section 201, 302

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High Courts11 Jan 2008Dismissed

Tata Sports Club Vs Ratilal B. Ravji and A.B.M. Sheikh, Presiding Officer, VIIth Labour Court

Bombay High Court · (2008) 2 ALLMR 645 : (2008) 4 BomCR 871 : (2008) 117 FLR 154 : (2008) 2 LLJ 507 : (2008) 2 MhLj 687

Industrial Disputes Act, 1947 — Section 2

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High Courts11 Jan 2008Dismissed

The Commissioner of Customs (General), Mumbai Custom Zone -I Vs Gannon Dunkerley and Company Ltd.

Bombay High Court · (2008) 2 BomCR 6 : (2008) 110 BOMLR 287 : (2008) 124 ECC 178 : (2008) 150 ECR 178 : (2009) 236 ELT 652

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High Courts11 Jan 2008

Shri Krishna Dnyandeo Lad Vs Chairman, Rahmatpur Panchkrushi Shishan Mandal, Shri P.N. alias Babasaheb, Shri Rajendra V. Gaikwad at Junior College of Arts and Commerce, Shri R.A. Jadhav and The Presiding Officer

Bombay High Court · (2008) 5 ALLMR 282 : (2008) 2 BomCR 20 : (2008) 110 BOMLR 560 : (2008) 116 FLR 922 : (2008) 4 MhLj 309

Constitution of India, 1950 — Article 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4, 5, 5(1), 5(2)

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High Courts11 Jan 2008Allowed

State of Maharashtra Vs Haresh Mohandas Rajput Haresh Mohandas Rajput Vs State of Maharashtra

Bombay High Court · (2008) 110 BOMLR 373

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 376

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High Courts11 Jan 2008Dismissed

Mr. Manuel D''Costa and Others Vs Mrs. Eugenia V. D''Costa

Bombay High Court · (2008) 01 BOM CK 0014

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High Courts11 Jan 2008Dismissed

M/s. Thermax Limited and Others Vs Mr. K.M. Johny and Others

Bombay High Court · (2008) 01 BOM CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3)

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High Courts11 Jan 2008

Laxman Tikamdas Sippy and Another Vs Omprakash Tulsidas Wadhwa and Others

Bombay High Court · (2009) ACJ 819

Bombay Motor Vehicles Taxation Rules, 1959 — Rule 310Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 14, Order 41 Rule 33Motor Vehicles Act, 1939 — Section 110A, 92A

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High Courts10 Jan 2008Allowed

Dhirajlal Talakchand Sankalchand Shah College of Commerce Vs Ganpat Saraswat and Another

Bombay High Court · (2008) 2 ALLMR 625 : (2008) 3 BomCR 332 : (2008) 118 FLR 103 : (2008) 3 MhLj 455 : (2009) 4 SLR 795

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

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High Courts10 Jan 2008Allowed

Saheb Sopan Kale Vs The State of Maharashtra

Bombay High Court · (2008) CriLJ 2115 : (2009) 5 RCR(Criminal) 101

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16(2), 2, 2(1), 20

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High Courts10 Jan 2008Dismissed

Yogesh Mangalsen Bahal Vs Rajesh Chimanrao Wable and Others

Bombay High Court · (2008) 5 BomCR 243

Bombay Provincial Municipal Corporations Act, 1949 — Section 105, 105B, 105C , 105F, 16Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 435, 439

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High Courts10 Jan 2008Allowed

Devidas Ragho @ Ganpat Peche Vs Raghoba Peche

Bombay High Court · (2008) 5 ALLMR 295 : (2008) 2 MhLj 296

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4

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High Courts10 Jan 2008

Smt. Chinnubai Kamble and Others Vs Western Coalfields Limited Mahadeo Narayan Bhongale Vs Union of India (UOI) and Western Coalfields Limited

Bombay High Court · (2008) 2 ALLMR 440 : (2008) 3 BomCR 134 : (2008) 2 MhLj 706

Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 10, 12, 12(2), 13(5), 14Coal Bearing Areas (Acquisition and Development) Rules, 1957 — Rule 4, 5ALand Acquisition (Amendment) Act, 1984 — Section 30(1)

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Bombay High Court judgments, 2008