Bombay High Court Judgments 2010 — Page 104

Constitution of India, 1950 — Article 226Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 25, 3, 3(2), 6, 6(3)

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High Courts19 Jan 2010Allowed

Ashokkumar H. Fulwadhya and Another and Daulat Kumar H. Fulwadhya Vs Union of India (UOI) and Others

Bombay High Court · (2010) 155 CompCas 224 : (2010) 102 SCL 51

Central Excises and Salt Act, 1944 — Section 11A(1)CENVAT (Credit) Rules, 2002 — Rule 13, 13(1), 7

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High Courts19 Jan 2010

Maharashtra Shikshan Samiti and Another Vs State of Maharashtra and Others

Bombay High Court · (2010) 5 BomCR 806

Constitution of India, 1950 — Article 226

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High Courts19 Jan 2010

Maya Appliances Private Ltd. Vs Jaipan Industries Limited and Others

Bombay High Court · (2010) 43 PTC 471

Designs Act, 2000 — Section 2(d)

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High Courts18 Jan 2010

Madhusudan Shrikrishna Vs Emkay Exports and Others

Bombay High Court · (2010) 2 BomCR 38 : (2010) 188 TAXMAN 195

Income Tax Act, 1961 — Section 194A

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High Courts18 Jan 2010

Cambata Industries (P.) Ltd. Vs Additional Director of Enforcement

Bombay High Court · (2010) 6 BomCR 418 : (2010) 254 ELT 269 : (2010) 99 SCL 262

Constitution of India, 1950 — Article 14, 226

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High Courts18 Jan 2010Allowed

Shekhar Sadanand Ghortane Vs Savita Mahadeo Gaikwad and Others

Bombay High Court · (2011) ACJ 956 : (2010) 2 ALLMR 665 : (2010) 5 BomCR 230

Motor Vehicles Act, 1988 — Section 140, 141, 142, 143, 144

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High Courts18 Jan 2010Dismissed

Ajay Kaushal Vs State and Another

Bombay High Court · (2011) 1 Crimes 631

Extradition Act, 1962 — Section 34B, 34B(2), 5Penal Code, 1860 (IPC) — Section 353, 427, 504

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High Courts18 Jan 2010Dismissed

Smt. Joyce Colaco, alias Ivon Joyce Colaco and Shri Ivon Colaco Vs Shri Hornesto Joaquim Piedade, Gregorio Fernandes alias Damaciano Fernandes and his wife (since dead rep. by legal representatives) and Others

Bombay High Court · (2010) 01 BOM CK 0006

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts18 Jan 2010Allowed

United India Insurance Co. Ltd. Vs Nandkumari Ajay Kumar Tiwari and others

Bombay High Court · (2010) 125 FLR 57

Workmens Compensation Act, 1923 — Section 30

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High Courts15 Jan 2010Dismissed

Deepika Vijay Nihalani Vs INA Stock Broking Co. Pvt. Ltd.

Bombay High Court · (2010) 2 BomCR 7

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High Courts15 Jan 2010Dismissed

Shamsundar Vassudeo Kamat Vs The State of Goa and S.D.O. Sub-Division, The Corporation of the City of Panaji and Goa State Pollution Control Board Prithvi Consultants (P) Limited, Rani Infrastructure Development Limited (formerly Rani Constructions (P) Limited) and Rani Housing Development (P) Limited Vs State of Goa, The Corporation of the City of Panaji and The Goa State Pollution Control Board

Bombay High Court · (2010) 3 ALLMR 884 : (2010) 3 BomCR 127

Constitution of India, 1950 — Article 14, 19, 21, 226, 300ALand Acquisition Act, 1894 — Section 10, 11, 11(1), 16, 17

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High Courts15 Jan 2010

Shri Shliston Furtado and Shri Agostinho Godinho, represented through his Daughter and Power of Attorney Ms. Shirley Godinho Vs The Goa Coastal Zone Management Authority c/o Department of Science, Technology and Environment, Opp. Saligao Seminary, P.O. Saligao, Bardez,Goa - 403511

Bombay High Court · (2010) 01 BOM CK 0116

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 141Constitution of India, 1950 — Article 226

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High Courts15 Jan 2010Dismissed

Govind Shripat Maraskolhe Vs The State of Maharashtra

Bombay High Court · (2010) 01 BOM CK 0086

Penal Code, 1860 (IPC) — Section 363, 366, 376

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High Courts15 Jan 2010

The State of Maharashtra Vs Mahadeo Bhimrao Jangale, Anil Dattatraya Choudhary and Namdeo Ramrao Pawar

Bombay High Court · (2010) 01 BOM CK 0083

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 420, 464, 468

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High Courts15 Jan 2010

Kesao Patil @ Babasaheb Vs State of Maharashtra and Others Managing Director, Maharashtra State Co-operative Bank Ltd. Vs Pandurang Thakre and Others

Bombay High Court · (2010) 4 BC 648 : (2010) 2 BomCR 695 : (2010) 112 BOMLR 363

Constitution of India, 1950 — Article 166, 226, 227, 246(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 2(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8(5)

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Bombay High Court judgments, 2010