COURT ARCHIVE

Bombay High Court judgments, 2010

2,145 judgments · page 107 of 108

High Courts07 Jan 2010Dismissed

The Executive Engineer, Palkhed Canal Division Vs Shri Pandharinath Chindu Kale

Bombay High Court · (2010) 2 BomCR 56 : (2010) 125 FLR 107 : (2010) 3 LLJ 564 : (2010) 2 MhLj 321 : (2010) 3 SLR 122

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 2, 25B, 25F, 25J

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High Courts07 Jan 2010Dismissed

Sunil D. Thaware Vs State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 391

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 376

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High Courts07 Jan 2010

In Re: Europlast India Ltd.

Bombay High Court · (2010) 112 BOMLR 281 : (2010) 158 CompCas 390 : (2010) 99 SCL 91

Companies Act, 1956 — Section 192A, 193, 391, 391(4), 392Negotiable Instruments Act, 1881 (NI) — Section 138Transfer of Property Act, 1882 — Section 53

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High Courts07 Jan 2010

Kuppaiyandu Muthu Rajan Vs Dhanraj H. Rathod

Bombay High Court · (2011) 1 BC 598 : (2011) 7 RCR(Criminal) 1909

Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts06 Jan 2010

R.V. Bhasin Vs State of Maharashtra and Marine Drive Police Station Indian Union Muslim League and Others

Bombay High Court · (2010) 112 BOMLR 154 : (2012) CriLJ 1375 : (2012) 2 KLT 69 (SN) : (2010) 1 RCR(Criminal) 694

Bombay Police Act, 1951 — Section 59Constitution of India, 1950 — Article 19, 19(1), 19(2), 226Criminal Law (Amendment) Act, 1961 — Section 2, 4(1)

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High Courts06 Jan 2010

Western Coalfields Ltd. Vs Subhash Dhondopant Deshmukh and State of Maharashtra

Bombay High Court · (2010) 2 ALLMR 74 : (2010) 1 BomCR 642 : (2010) 3 MhLj 156

Land Acquisition Act, 1894 — Section 28A, 4

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High Courts06 Jan 2010Dismissed

The Commissioner of Income Tax-25 Vs Gopal Purohit

Bombay High Court · (2010) 228 CTR 582 : (2011) 336 ITR 287 : (2010) 188 TAXMAN 140

Income Tax Act, 1961 — Section 260A

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High Courts06 Jan 2010Allowed

The Home for Aged and Handicapped Vs The State of Maharashtra, Social Welfare, Cultural and Sports Department and The District Social Welfare Officer

Bombay High Court · (2010) 2 ALLMR 779 : (2010) 2 BomCR 35 : (2010) 112 BOMLR 748 : (2010) 2 MhLj 374 : (2010) 3 SLR 548

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 51, 56(4)

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High Courts06 Jan 2010Allowed

Dattatraya Layappa Koli (Since deceased by his heirs and dependents) (Smt. Meena Dattatraya Koli and Others) Vs Maharashtra State Electricity Distribution Company

Bombay High Court · (2010) 3 ALLMR 896 : (2010) 2 BomCR 51 : (2010) 2 MhLj 129

Workmens Compensation Act, 1923 — Section 4(A)(3)

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High Courts06 Jan 2010Dismissed

Janta Shikshan Prasarak Mandal Vs The Industrial Court, Smt. Chandrabai and Smt. Kamlabai Chaware

Bombay High Court · (2010) 2 BomCR 39 : (2010) 125 FLR 96 : (2010) 2 MhLj 289 : (2010) 3 SLR 527

Constitution of India, 1950 — Article 14, 226, 227Equal Remuneration Act, 1976 — Section 2, 3Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 4, 4(1)

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High Courts05 Jan 2010

Karan Dileep Nevatia Vs The Union of India (UOI), The State of Maharashtra and The Collector of Mumbai (City)

Bombay High Court · (2010) 2 ALLMR 81 : (2010) 1 BomCR 588 : (2010) 112 BOMLR 127 : (2010) 172 ECR 1

Bombay Prohibition Act, 1949 — Section 139(1), 143(2), 3, 58AConstitution of India, 1950 — Article 14, 19(1), 19(5), 226, 245General Clauses Act, 1897 — Section 3(29)

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High Courts05 Jan 2010Dismissed

Abdul Aziz Lokhandwala Vs Nasir Ali and Others

Bombay High Court · (2010) 3 BC 455 : (2011) 2 CivCC 68 : (2010) 1 Crimes 694 : (2010) 5 RCR(Criminal) 262

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 395

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High Courts05 Jan 2010

Sub-Area Manager and Another Vs General Manager and Others

Bombay High Court · (2010) 5 BomCR 469

Civil Procedure Code, 1908 (CPC) — Order 27 Rule 1, 79, 80Constitution of India, 1950 — Article 131, 300, 77Limitation Act, 1963 — Section 21

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High Courts05 Jan 2010

Mrs. Charu K. Mehta Vs Chetan P. Mehta, The Charity Commissioner, Maharashtra State and The State of Maharashtra

Bombay High Court · (2010) 2 ALLMR 99 : (2010) 1 BomCR 605 : (2010) 2 MhLj 433

Bombay Public Trusts Act, 1950 — Section 41DBombay Public Trusts Rules, 1951 — Rule 36Constitution of India, 1950 — Article 136, 226, 227

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High Courts05 Jan 2010

Chandrashekhar @ Akshya @ Balya Bapurao Telegaonkar Vs The State of Maharashtra

Bombay High Court · (2011) 1 MhLj 1021

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 307

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High Courts05 Jan 2010

Shivshahi Punarvasan Prakalp Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (2010) 112 BOMLR 396

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High Courts05 Jan 2010

Shri Achyut Madhavrao Dhore Vs The State of Maharashtra

Bombay High Court · (2010) 01 BOM CK 0035

Maharashtra Prison (Mumbai Furlough and Parol) Rules, 1959 — Rule 4(4)Penal Code, 1860 (IPC) — Section 302

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High Courts05 Jan 2010

Agricultural Produce Market Committee and Another Vs Nagnath Jyotiram Ghodke (since deceased) by his heirs and legal representatives

Bombay High Court · (2010) 2 BomCR 21 : (2010) 125 FLR 594 : (2010) 3 LLJ 522 : (2010) 3 SLR 158

Industrial Disputes Act, 1947 — Section 10, 12(5), 33C(2)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 10(1), 29(2), 30A(3), 30A(4), 4(1)

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High Courts04 Jan 2010

State of Maharashtra and Another Vs Prabhakar Shivaji Wankhede and Others

Bombay High Court · (2010) 2 ALLMR 136 : (2010) 1 BomCR 641

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High Courts04 Jan 2010Dismissed

J.S. Ocean Liners Inc. Vs S.K. Shipping (Singapore) Pte Limited

Bombay High Court · (2010) 2 BomCR 52 : (2010) 112 BOMLR 1091 : (2010) 5 RCR(Civil) 431

Arbitration and Conciliation Act, 1996 — Section 16, 31(4), 33, 34, 48English Arbitration Act, 1996 — Section 67, 68, 69, 70, 70(2)

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