Bombay High Court Judgments 2012 — Page 117

High Courts18 Jan 2012Dismissed

Deepak Babusing Pardeshi Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 814

Motor Vehicles Act, 1988 — Section 184Penal Code, 1860 (IPC) — Section 279, 304A, 304B, 337, 338Probation of Offenders Act, 1958 — Section 3, 4, 4(1)

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High Courts18 Jan 2012Dismissed

Luiza Fernandes and Others Vs State of Goa and 3 Others

Bombay High Court · (2012) 01 BOM CK 0127

Constitution of India, 1950 — Article 14, 21, 21A, 51A

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High Courts18 Jan 2012

Hussainali Sharif Punjwani and Others Vs Board of Trustees of Port of Bombay

Bombay High Court · (2012) 3 BomCR 579

Bombay General Clauses Act, 1904 — Section 3(26)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 41 Rule 1, 9

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High Courts18 Jan 2012

Nurit Toker Vs State of Maharashtra and Subodhkumar Kaluram Tomar, Police Sub-Inspector, Central Industrial Security Force, Chattrapati Shivaji International Airport, Sahar, Andheri (E)

Bombay High Court · (2012) BomCR(Cri) 154

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 169

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High Courts18 Jan 2012

Pandurang Vividh Karyakakri Sahakari Seva Sanstha Ltd., Dindewadi, Tal. Bhudargad, Dist. Kolhapur Vs Proposed Shri Chh. Shivaji Maharaj Vividh Karyakari Sahakari Seva Society Ltd., Dindewadi, Tal. Bhudargad Dist. Kolhapur, The Assistant Registrar, Coperative Societies, Bhudargad, Dist. Kolhapur, Divisional Joint Registrar, Cooperative Societies, Kolhapur Division, Kolhapur and The State of Maharashtra

Bombay High Court · (2013) 2 ABR 757 : (2012) 2 ALLMR 676 : (2012) 3 MhLj 115

Maharashtra Co-operative Societies Act, 1960 — Section 152, 4, 79

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High Courts18 Jan 2012Allowed

Miss. Sonia Ajit Vayklip and Another Vs Hospital Committee, Lilavati Hospital and Research Centre and Others

Bombay High Court · AIR 2012 Bom 93 : (2012) 2 ALLMR 926 : (2012) 3 MhLj 351

Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 9(1), 9(3), 9(4), 9(5)Transplantation of Human Organs and Tissues Act, 1994 — Section 2, 3, 9

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High Courts18 Jan 2012

Shri. Abdul Mannan Vs Union of India

Bombay High Court · (2012) 3 ALLMR 824 : (2012) 3 BomCR 307 : (2012) 132 FLR 987 : (2012) 3 MhLj 206

Central Civil Services (Pension) Rules, 1972 — Rule 22

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High Courts17 Jan 2012

Chandrarao Wable Vs Dhondu

Bombay High Court · (2012) 2 ALLMR 267 : (2012) 2 MhLj 847

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High Courts17 Jan 2012

Mitsui O.S.K. Lines Limited Vs Orient Ship Agency Pvt. Ltd.

Bombay High Court · (2012) 01 BOM CK 0073

Arbitration and Conciliation Act, 1996 — Section 2(2), 2(7), 34, 36, 44

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High Courts17 Jan 2012Dismissed

Shilpa Stock Broker Pvt. Ltd. and Another Vs Securities and Exchange Board of India

Bombay High Court · (2012) 3 ALLMR 908 : (2012) 4 BC 205 : (2012) 114 BOMLR 1488 : (2012) 107 CLA 7 : (2012) 170 CompCas 1 : (2012) 2 CompLJ 162

Constitution of India, 1950 — Article 14, 226Securities and Exchange Board of India (Stock Brokers and Sub-brokers) Regulations, 1992 — Regulation 11, 25, 7Securities and Exchange Board of India Act, 1992 — Section 11, 11B, 11D, 12(3), 15I

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High Courts17 Jan 2012Allowed

ISE Securities and Services Ltd. Vs Navi Mumbai Municipal Corpn. and Another

Bombay High Court · (2012) 2 ALLMR 802 : (2012) 2 BomCR 534 : (2012) 3 MhLj 459

Bombay Provincial Municipal Corporation (Cess on entry of goods) Rules, 1996 — Rule 13, 25, 25(10), 25(11), 25(3)Bombay Provincial Municipal Corporations Act, 1949 — Section 152A, 152B, 152C, 152D, 152E

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High Courts17 Jan 2012Dismissed

Shankar Govindrao Sarnaik and Another Vs Sub Divisional Officer, Washim and Others

Bombay High Court · (2012) 3 ALLMR 669

Mamlatdars Court Act, 1906 — Section 22, 5

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High Courts16 Jan 2012

Shri Laurente V. Fernandes, Smt. Conceicao Fernandes Vs State of Goa and Others

Bombay High Court · (2012) 01 BOM CK 0101

Land Acquisition Act, 1894 — Section 4, 5A, 6

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High Courts16 Jan 2012

Shri Razzak Shaikh Police Sub Inspector, Presently posted at Panaji Police Station, Tiswadi-Goa Vs Smt. Shradha B. Salgaonkar and The State of Goa

Bombay High Court · (2012) 01 BOM CK 0055

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High Courts16 Jan 2012

Glasstech Industries (India) Pvt. Limited Vs The Workmen, Shree Sai Krupa, Janata Society and Others

Bombay High Court · (2013) 1 LLN 119

Constitution of India, 1950 — Article 227

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High Courts13 Jan 2012Dismissed

Dnyaneshwar Patiram @ Ratiraj Shirbhiye Vs The Divisional Commissioner, Nagpur, Old Secretariat Building, Civil Lines, Nagpur, Additional Collector, Chandrapur and Gopichand Urkude

Bombay High Court · (2012) 4 ALLMR 100 : (2012) 5 BomCR 225 : (2012) 3 MhLj 253

Bombay Village Panchayats Act, 1958 — Section 13, 14, 14(1), 15, 15AConstitution of India, 1950 — Article 226Maharashtra Municipalities Act, 1965 — Section 21(1), 44

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High Courts13 Jan 2012