COURT ARCHIVE

Bombay High Court judgments, 2011

2,168 judgments · page 105 of 109

High Courts18 Jan 2011Dismissed

Sharad Vasant Sawant Vs Ashok Laxman Patel, V.S. Rajvarman and The State of Maharashtra

Bombay High Court · (2011) 01 BOM CK 0146

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120(B), 34, 406, 415, 418

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High Courts18 Jan 2011

The Tata Power Co. Limited and Others Vs Government of Maharashtra and Others

Bombay High Court · (2011) 3 BomCR 290 : (2011) 113 BOMLR 371 : (2011) ELR 38

Electricity Act, 2003 — Section 108, 11, 11(1), 23, 37Electricity Regulatory Commission Act, 1998 — Section 60

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High Courts18 Jan 2011

Commissioner Vs Mr. Foquirappa Dodamani

Bombay High Court · (2011) 01 BOM CK 0088

Industrial Disputes Act, 1947 — Section 33C

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High Courts18 Jan 2011

Shaikh Abdul Naeem Vs The State of Maharashtra

Bombay High Court · (2011) 8 RCR(Criminal) 2287

Bombay Police Act, 1951 — Section 68

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High Courts18 Jan 2011Dismissed

Shaikh Chand Vs The State of Maharashtra

Bombay High Court · (2011) 01 BOM CK 0080

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 307

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High Courts18 Jan 2011Dismissed

Shri Ramchandra Arjun Pednekar and Smt. Chaya Ramchandra Pednekar deceased by her legal representatives (Shri Arjun Ramchandra Pednekar and Others) Vs Smt. Sushma Pandurang Pednekar, Shri Sudesh Pandurang Pednekar, Ramchandra Shankar Pednekar and Shri Uttam Shankar Pednekar

Bombay High Court · (2011) 01 BOM CK 0060

Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 15

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High Courts18 Jan 2011

Commissioner Vs Mr. Custodio D''Souza

Bombay High Court · (2011) 01 BOM CK 0042

Industrial Disputes Act, 1947 — Section 33C

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High Courts17 Jan 2011Dismissed

Dhanappa Balappa Sawale (deceased) through Legal Heirs (Murgendra Dhanappa Sawale and Others) Vs Gurulingeshwar Devasthan Gurulinga Swami and Devru Swami, Hire Math

Bombay High Court · (2011) 4 ALLMR 285 : (2011) 3 BomCR 109 : (2011) 2 MhLj 874

Bombay Public Trusts Act, 1950 — Section 22A, 72Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32R, 88BConstitution of India, 1950 — Article 227

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High Courts17 Jan 2011

Sanjay Babubheri Shah Vs State of Maharashtra and Another

Bombay High Court · (2012) BomCR(Cri) 228

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(e)Employees State Insurance Act, 1948 — Section 2(17)Factories Act, 1948 — Section 6, 7

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High Courts17 Jan 2011