COURT ARCHIVE

Bombay High Court judgments, 2010

2,145 judgments · page 106 of 108

High Courts12 Jan 2010

Adarsh Gramin Sahakari Pat Sanstha Maryadit Vs Shri Dattu Ramdasji Paithankar

Bombay High Court · (2010) 2 BC 349 : (2010) 3 CivCC 685 : (2010) CriLJ 1971 : (2010) 1 Crimes 714 : (2010) 3 RCR(Civil) 407 : (2010) 5 RCR(Criminal) 192

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts12 Jan 2010Allowed

Bhavesh Developers Vs The Assessing Officer, The Commissioner of Income Tax and Union of India (UOI)

Bombay High Court · (2010) 112 BOMLR 483 : (2010) 229 CTR 160 : (2010) 329 ITR 249 : (2010) 188 TAXMAN 123

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142(1), 143(2), 143(3), 147

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High Courts12 Jan 2010Dismissed

Sunil Pundlikrao Bhise Vs Assistant Registrar, Cooperative Societies and Others

Bombay High Court · (2010) 2 ALLMR 625 : (2010) 2 BomCR 676 : (2010) 2 MhLj 377

Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 144E, 152(A), 73, 73FFF, 75FFF

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High Courts12 Jan 2010

Promod Singh Hanuman Singh Parihar Vs The Joint Director (T/E), The Joint Director (IT), Maharashtra State Electricity Board and The Member, Industrial Court

Bombay High Court · (2010) 125 FLR 990 : (2010) 3 LLJ 546

Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28Maharashtra State Electricity Board Employees Seniority Regulations, 1961 — Regulation 21

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High Courts12 Jan 2010Dismissed

Mrs. Rosa Maria Fernandes Vs Nauso N. Kepkar

Bombay High Court · (2010) 4 CivCC 288 : (2010) CriLJ 2159 : (2011) 1 Crimes 479 : (2011) 6 RCR(Criminal) 2279

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts12 Jan 2010Allowed

Hemant M. Deshmukh and Others Vs Diwakar Dadaji Michkin

Bombay High Court · (2010) 6 BomCR 387

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 89Specific Relief Act, 1963 — Section 16

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High Courts12 Jan 2010

Smt. Christalina Luis Rodrigues Vs Shri Rama Mukund Naik Agriculturist and Others

Bombay High Court · (2010) 01 BOM CK 0002

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 115Limitation Act, 1963 — Section 5

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High Courts11 Jan 2010

Maya Devi Suryanarayanan Vs Secretary, Telugu Samaj Shikshan Sanstha''s Padmashali Telugu High School, Thane and others

Bombay High Court · (2010) 125 FLR 1063

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High Courts11 Jan 2010

Mahanagar Telecom Nigam Ltd. Vs S.M. Nikam and Others

Bombay High Court · (2010) 125 FLR 540 : (2010) 3 LLJ 597

Minimum Wages Act, 1948 — Section 2, 20(2)

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High Courts11 Jan 2010Allowed

Nina Noemia Pinto (Exp.) represented by legal heir Vs Victor Pereira and Another

Bombay High Court · (2010) 2 BomCR 664

Maharashtra Co-operative Societies Act, 1960 — Section 163, 43, 44, 45, 91

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High Courts11 Jan 2010Dismissed

Kum. Shweta Kesarinath Shivdikar Vs State of Maharashtra and Others

Bombay High Court · (2010) 3 BomCR 804 : (2010) 2 MhLj 490

Births, Deaths and Marriages Registration Act, 1886 — Section 20, 27, 9Constitution of India, 1950 — Article 141, 142Evidence Act, 1872 — Section 114

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High Courts11 Jan 2010Dismissed

Anup Avinash Varadpande Vs Anusha Anup Varadpande

Bombay High Court · (2010) 2 ALLMR 618 : (2010) 2 BomCR 10 : (2010) 3 CivCC 142 : (2010) 2 DMC 3

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 24

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High Courts11 Jan 2010Allowed

Gopalkrishna Ganpat Gulve (deceased through his L.Rs. Smt. Sindhu Gopalkrishna Gulve and Others) and Prabhakar Gangadhar Gulawe Vs Shobhachand Raychand Firodiya

Bombay High Court · (2010) 2 BomCR 691 : (2010) 3 MhLj 112

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12

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High Courts08 Jan 2010

Capt. S.C. Mathur & Anr Vs M/s. Elektronik Lab & Ors

Bombay High Court · (2010) 01 BOM CK 0131

Code Of Criminal Procedure, 1973 — Section 190, 200, 201, 202, 202(1), 202(2), 460, 461, 462, 463, 464, 465Negotiable Instruments Act, 1881 — Section 138Evidence Act, 1872 — Section 4

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High Courts08 Jan 2010Dismissed