COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,181 of 3,665

High Courts02 Sept 2013

Salim Khan and Another Vs Sumeet Prakash Mehra and Others

Bombay High Court · (2013) 6 ABR 1 : (2014) 2 ALLMR 213 : (2013) 5 BomCR 556 : (2013) 56 PTC 1

Copyright Act, 1957 — Section 13, 13(1)(a), 13(1)(b), 13(4), 13(i)(a)Specific Relief Act, 1963 — Section 38, 38(3)(b), 38(3)(c)

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High Courts02 Sept 2013Partly Allowed

Laxman and Others Vs Jafar and Others

Bombay High Court · (2013) 6 ALLMR 198 : (2014) 1 MhLj 237

Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 2[b), 2[k), 3, 4, 4(2)

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High Courts02 Sept 2013Partly Allowed

The Municipal Corporation of Gr. Bombay, Shri Daulatani, Shri M.J. Mehta and Shri M.B. Salunke Vs Laxman Mahadeo Mohite

Bombay High Court · (2014) 2 ALLMR 704 : (2014) 3 MhLj 485

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AMumbai Municipal Corporation Act, 1888 — Section 351, 527

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High Courts02 Sept 2013Dismissed

Kishorbhai Premchand Shah Vs Hirji Bhojraj and Sons Kutchi Oswal Jain Chhatralay Trust and Others

Bombay High Court · (2014) 1 ALLMR 185 : (2014) 2 MhLj 187

Bombay Court Fees Act, 1959 — Section 6(iv)(d), 6(iv)(j)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(d), Order 7 Rule 3

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High Courts02 Sept 2013

Shri John Vs Commissioner of Police, Nagpur and Others

Bombay High Court · (2013) ALLMR(Cri) 4409

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High Courts02 Sept 2013Dismissed

Satish Talakchand Shah Vs Hirji Bhojraj and Sons Kutchi Oswal Jain Chhatralay Trust and Others

Bombay High Court · (2014) 1 ALLMR 345

Bombay Court Fees Act, 1959 — Section 6(iv)(d), 6(iv)(j)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(d), Order 7 Rule 3

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High Courts02 Sept 2013Dismissed

Ashokkumar Krishnakumar Shukla alias Munna Vs Mr. Mohammed Rafiq Haji Usman Momin

Bombay High Court · (2014) 1 ALLMR 118 : (2014) 2 MhLj 135

Succession Act, 1925 — Section 263

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High Courts02 Sept 2013

S.P. Iyer Vs Press Trust of India Ltd. and Another

Bombay High Court · (2013) 139 FLR 967

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Item 3(IV)

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High Courts02 Sept 2013Dismissed

Deputy Collector and S.D.O. and L.A.O., Sub-division, Panaji Vs Mrs. Filomena da Fransco Barreto and Others

Bombay High Court · (2014) 1 ABR 239

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High Courts02 Sept 2013Allowed

Bramhadev R. Dube Vs State of Maharashtra

Bombay High Court · (2014) 3 BomCR(Cri) 462

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High Courts30 Aug 2013Allowed

Hemant Dayalal Bhatt Vs State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3035

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High Courts30 Aug 2013Allowed

Syadwad Education Society Vs State of Maharashtra and Another

Bombay High Court · (2014) 3 MhLj 333

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High Courts30 Aug 2013Allowed

Khandu Bhivaji Jogdand Vs The State of Maharashtra and Another

Bombay High Court · (2014) ALLMR(Cri) 1022

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High Courts30 Aug 2013

Shri Milind Vs Ku. Harshada and Another

Bombay High Court · (2014) ALLMR(Cri) 977 : (2014) 2 DMC 564

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High Courts30 Aug 2013

Sharad Dinkar Padalkar, Udaysinh Dinkar Padalkar, Sou. Sangita Rangrao Patil and Smt. Laxmi Dinkar Padalkar Vs Smt. Sugandha Balasaheb Jadhav and Sou. Gitanjali Gulabrao Ghorpade

Bombay High Court · (2014) 1 ABR 107 : (2013) 6 ALLMR 155 : (2013) 5 MhLj 740

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A, Order 8 Rule 6A(1)Constitution of India, 1950 — Article 227

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High Courts30 Aug 2013

Uttam Chand Sawal Chand Jain Vs Union of India

Bombay High Court · (2014) 299 ELT 45 : (2013) 42 GST 11

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High Courts30 Aug 2013

The Commissioner of Income Tax Vs Income Tax Settlement Commission and M/s. Chirag Construction RMC Gulmohar Apartment

Bombay High Court · (2013) 262 CTR 28 : (2014) 364 ITR 410

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 116, 119, 119(1), 139, 142

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High Courts30 Aug 2013Disposed Off

Mr. Arvind Pradhanbhai Dama Vs The Municipal Corporation

Bombay High Court · (2014) 3 ALLMR 26 : (2013) 5 MhLj 914

Mumbai Municipal Corporation Act, 1888 — Section 351

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High Courts30 Aug 2013Partly Allowed

Narayan Vs Abhijit and Manikrao

Bombay High Court · (2014) 1 ABR 166 : (2013) 6 ALLMR 204 : (2013) 6 MhLj 872

Constitution of India, 1950 — Article 226, 227Maharashtra Project Affected Persons Rehabilitation Act, 1999 — Section 11, 12

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High Courts30 Aug 2013Dismissed

Pandurang Keshav Waghchaure Vs Sakin Ahmed Pathan and Sudamrao

Bombay High Court · (2013) ALLMR(Cri) 4405

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 48

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