COURT ARCHIVE

Bombay High Court judgments, 2011

2,168 judgments · page 11 of 109

High Courts25 Nov 2011

Ashish Jagdishprasad Sharma Vs The State of Maharashtra, The Police Station Incharge Police Station, Gondi and Bhanudas Wamanrao Pimple Police Constable, Office of Superintendent of Police, Jalna

Bombay High Court · (2011) 11 BOM CK 0140

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High Courts25 Nov 2011

Sayeed Shamshul Hasan Vs Mumbai Housing and Area Development Board and The State of Maharashtra

Bombay High Court · (2012) 1 ALLMR 785 : (2012) 3 BomCR 388 : (2012) 2 MhLj 464

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High Courts25 Nov 2011Dismissed

Mrs. Sangita Balasaheb Kokare and Others Vs Alka Vijayrao More and Others

Bombay High Court · (2012) 2 ALLMR 185 : (2012) 2 MhLj 891

Maharashtra Co-operative Societies Act, 1960 — Section 144T, 144W, 73BBB, 73GMaharashtra Specified Co-operative Societies (Elections to Committees) Rules, 1971 — Rule 75

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High Courts25 Nov 2011Allowed

Shri Shivaji Education Society, Pusad, Washim Road, Pusad, District Yavatmal and Shri Shivaji Junior College Chatari, Tahsil Umarkhed, District Yavatmal Vs The Presiding Officer, School Tribunal, Amravati, District Amravati, The Deputy Director of Vocational Education and Training, Amravati and Vishwambhar Garud

Bombay High Court · (2012) 2 ALLMR 152 : (2012) 4 BomCR 147 : (2012) 1 MhLj 439

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2), 9

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High Courts25 Nov 2011Dismissed

Rajendra Jonko Vs The Superintendent of Police, Central Bureau of Investigation and The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 172 : (2012) CriLJ 937

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 101Penal Code, 1860 (IPC) — Section 161, 165, 302, 304B

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High Courts25 Nov 2011

Shri Dhiresh Hanmantrao Deshmukh Vs Sou. Shital Dhiresh Deshmukh

Bombay High Court · (2012) 5 BomCR 578 : (2012) 2 MhLj 959

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3, Order 6 Rule 17

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High Courts25 Nov 2011

Shankar Keshav Chopde (deceased) through L.Rs. Vs Shri Dnyanu Babu Shinde (deceased) through L.Rs.

Bombay High Court · (2012) 2 ALLMR 275 : (2012) 2 BomCR 627 : (2012) 1 MhLj 915

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43(B), 70, 76, 9

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High Courts25 Nov 2011Dismissed

Shri Balkrishna Shivram Naik Gaonkar and Others Vs State of Goa and Others

Bombay High Court · (2011) 11 BOM CK 0055

Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 41, 42, 43

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High Courts25 Nov 2011Dismissed

Starlite Lighting Ltd. Vs The Shipping Corporation of India Limited

Bombay High Court · (2011) 11 BOM CK 0054

Arbitration Act, 1940 — Section 31Arbitration and Conciliation Act, 1996 — Section 31, 34Contract Act, 1872 — Section 62

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High Courts25 Nov 2011Dismissed

Sau. Shilpa Aade, Ashwin Aade and Manish Potpose Vs State of Maharashtra and Miss. Mina Jogi

Bombay High Court · (2012) BomCR(Cri) 709 : (2012) 2 MhLj 768

Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 111, 116(3), 151Penal Code, 1860 (IPC) — Section 498A, 504, 506

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High Courts25 Nov 2011Allowed

Dnyanoba Dagadu Harpale Vs Maya Baban Harpale and Another

Bombay High Court · (2012) 2 ALLMR 481

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High Courts24 Nov 2011

A.K. Construction Vs CESTAT

Bombay High Court · (2012) 282 ELT 204

Finance Act — Section 86

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High Courts24 Nov 2011

Smt. Maria Wolfango D''Silva Since deceased through her L/R. Shri Antonio S.C. Pereira Vs Shri Datta Lamgaonkar and Others

Bombay High Court · (2011) 11 BOM CK 0132

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High Courts24 Nov 2011

Gopal Changu Patil Vs Hasuram Mahadu Patiland others

Bombay High Court · (2012) 2 ALLMR 201 : (2012) 5 BomCR 279 : (2012) 3 MhLj 236

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 3

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High Courts24 Nov 2011

Dr. Rita Sakharam Paravde Vs The State of Maharashtra and Others

Bombay High Court · (2012) 2 ALLMR 781 : (2012) 3 MhLj 296

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High Courts24 Nov 2011Dismissed

Vithal @ Vithoba Gorakh Shinde Vs Sangram Narsing Panchal

Bombay High Court · (2012) 3 BC 151 : (2012) BomCR(Cri) 53

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142

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High Courts23 Nov 2011

Orange City Alloys Pvt. Ltd. Vs Commr. of Cus. and C. Ex., Nagpur

Bombay High Court · (2012) 281 ELT 363

Central Excises and Salt Act, 1944 — Section 11A(1), 11AC, 35G

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High Courts23 Nov 2011Dismissed

Sunil Naik Vs Union of India Ministry of Housing and Urban Poverty Alleviation, Nirman Bhavan, New Delhi and Others

Bombay High Court · (2011) 11 BOM CK 0148

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High Courts23 Nov 2011

Mr. Shaik Amiruddin Vs Corporation of City of Panaji and Chief Secretary, Government of Goa, Secretariat, Alto Porvorim, Bardez-Goa

Bombay High Court · (2011) 11 BOM CK 0147

Constitution of India, 1950 — Article 226, 227

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High Courts23 Nov 2011Dismissed

Chaudhary Transport Vs Hindustan Petroleum Corporation Ltd.

Bombay High Court · (2012) 6 BomCR 415 : (2012) 2 MhLj 646

Arbitration and Conciliation Act, 1996 — Section 19, 31, 4, 5Bombay Sales Tax Act, 1959 — Section 39, 39(1)Limitation Act, 1963 — Article 59, 3, 3(1)

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