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Bombay High Court judgments, 2011

2,168 judgments · page 109 of 109

High Courts05 Jan 2011

Ajay Bajaj Vs The State of Maharashtra and Station House Officer Suresh D. Hotwani, Friend of the Detenu Nitesh Ashok Sadarangani Vs The Union of India (UOI) the Secretary to the Government of India, Ministry of Finance, Department of Revenue and State of Maharashtra Anil Kailash Jain Vs The State of Maharashtra and The Union of India (UOI)

Bombay High Court · (2011) 113 BOMLR 227 : (2011) 8 RCR(Criminal) 2299

Bombay Police Act, 1951 — Section 59Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 12(2), 7, 7(1)Criminal Procedure Code, 1973 (CrPC) — Section 110, 111
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High Courts05 Jan 2011Dismissed

The Workmen of Taroda Opencast Mine of Western Coalfields Limited Vs Central Government Industrial Tribunal-cum-Labour Court No. 2 and The Sub Area Manager, Taroda Opencast Mine, now known as Neeljay Opencast Mine No. 1 of the Western Coalfields Limited

Bombay High Court · (2011) 2 ALLMR 71 : (2011) 1 BomCR 506 : (2011) 2 MhLj 313

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(3), 25FFA, 33, 33AMines Act, 1952 — Section 2, 2(1), 58
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High Courts05 Jan 2011Dismissed

Bhushan Steel Limited Vs Mrs. Varsha A. Maheshwari, Proprietor of Parijat Enterprises through her Power of Attorney Mr. Ajay Maheshwari Mrs. Varsha A. Maheshwari, Proprietor of Parijat Enterprises through her Power of Attorney Mr. Ajay Maheshwari Vs Bhushan Steel Limited and Mr. B.K. Sinha, G.M. Purchase Department, Bhushan Steel Limited

Bombay High Court · (2011) 3 BC 305 : (2011) 1 BomCR 496 : (2011) 2 CivCC 22 : (2011) 2 MhLj 462

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 37 Rule 2, Order 37 Rule 3(5), Order 6 Rule 15(1), Order 6 Rule 15(4)Contract Act, 1872 — Section 28, 55Criminal Procedure Code, 1973 (CrPC) — Section 340
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