COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,188 of 3,665

High Courts19 Aug 2013Allowed

Ku. Waishali Vs Vice-Chairman and Joint Commissioner Scheduled Tribe Caste Certificate Scrutiny Committee and The Head-Mistress

Bombay High Court · (2013) 5 ABR 1164 : (2014) 2 ALLMR 373 : (2013) 6 MhLj 325

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 11(2)

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High Courts19 Aug 2013

Vijaykumar and Others Vs Manohar, Assistant Charity Commissioner, Joint Charity Commissioner and Charity Commissioner

Bombay High Court · (2013) 6 ABR 1121 : (2014) 1 ALLMR 516 : (2014) 1 BomCR 476 : (2013) 6 MhLj 785

Bombay Public Trusts Act, 1950 — Section 41D(4), 72(1)Evidence Act, 1872 — Section 115

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High Courts19 Aug 2013Disposed Off

Subhash Vs The Joint Secretary and The Scheduled Tribe Caste Certificate Scrutiny Committee

Bombay High Court · (2013) 08 BOM CK 0074

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High Courts19 Aug 2013Dismissed

Ashok Vs Senior Manager and General Manager

Bombay High Court · (2014) 1 ALLMR 293 : (2014) 2 MhLj 279

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High Courts19 Aug 2013

Kalyani Avinash Gokhale and Others Vs United India Insurance Company Limited and Another Kalyani Avinash Gokhale and Another Vs United India Insurance Company Limited and Others

Bombay High Court · (2014) ACJ 2081 : (2013) 6 ALLMR 861 : (2014) 1 MhLj 726

Constitution of India, 1950 — Article 12, 14, 226Insurance Act, 1938 — Section 114(1)Insurance Regulatory and Development Authority Act, 1999 — Section 14(1), 14(2)(b)

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High Courts19 Aug 2013Allowed

Ms. Sumitra Hiralal Saklikar and Sanjiv Vithal Samant Vs Hemant Radhakrishna Sapale and State of Maharashtra

Bombay High Court · (2013) 5 ABR 883 : (2013) ALLMR(Cri) 3780 : (2014) 1 BomCR(Cri) 105

Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 34, 441, 447, 504

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High Courts19 Aug 2013Allowed

Savita Vs The State of Maharashtra and Others

Bombay High Court · (2013) 08 BOM CK 0016

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High Courts19 Aug 2013

Ghanshyam Vs The Executive Engineer (Stores), The Assistant Commissioner (GV), The Scheduled Tribe Caste Certificate Scrutiny Committee and State of Maharashtra

Bombay High Court · (2013) 5 ABR 1073 : (2014) 1 ALLMR 290 : (2013) 6 MhLj 271

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High Courts16 Aug 2013

Kalyan Toll Infrastructure Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2013) 66 VST 44

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High Courts16 Aug 2013Allowed

Charandas and Others Vs New India Assurance Company Ltd. and Others

Bombay High Court · (2013) 6 ABR 1093 : (2014) 1 ALLMR 60

Motor Vehicles Act, 1988 — Section 140, 163A

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High Courts16 Aug 2013

Mulheim Pipecoatings GmbH. Vs Welspun Fintrade Limited and Another

Bombay High Court · (2014) 2 ABR 196 : (2014) 3 ALLMR 838

Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 11, 11(7), 16, 16(1)(a), 16(1)(b)Companies Act, 1956 — Section 391, 392, 393, 394

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High Courts16 Aug 2013Allowed

Ahammad Mainuddin Shaikh Vs The State of Maharashtra and The Superintendent of Police

Bombay High Court · (2013) ALLMR(Cri) 3804 : (2013) 4 BomCR(Cri) 559

Bombay Police Act, 1951 — Section 55, 7

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High Courts16 Aug 2013

Kasturbai Himmat Patil Vs Lilabai

Bombay High Court · (2013) 6 ABR 720 : (2013) 6 MhLj 284

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31

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High Courts16 Aug 2013Allowed

Rolta India Limited Vs Voltas Limited

Bombay High Court · (2013) 6 ABR 823 : (2014) 3 ALLMR 305 : (2014) 1 CompLJ 449 : (2014) 3 MhLj 765

Arbitration and Conciliation Act, 1996 — Section 11(6)Limitation Act, 1963 — Section 3(2)(b)

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High Courts16 Aug 2013Allowed

M/s. Investment Combine Vs Shree Tatyasaheb Kore Warana Sahakari Sakhar Karkhana Ltd.

Bombay High Court · (2013) 6 ALLMR 542 : (2013) 5 MhLj 927

Bombay City Civil Court Act, 1948 — Section 3, 4, 4A, 9Maharashtra Co-operative Societies Act, 1960 — Section 164

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High Courts16 Aug 2013Disposed Off

Jaywantrao Pundalikrao Jadhav Vs Shivaji Laxman Sahane and Others

Bombay High Court · (2013) 6 ABR 636 : (2013) 6 ALLMR 665 : (2013) 5 MhLj 857

Constitution of India, 1950 — Article 225Limitation Act, 1963 — Article 5

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High Courts14 Aug 2013Allowed

Smt. Manju and Sapna Vs Prakash and Others

Bombay High Court · (2013) 6 ABR 563 : (2013) 6 ALLMR 32 : (2014) 3 BomCR 474 : (2013) 6 MhLj 810

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 5 Rule 17, Order 5 Rule 19, Order 5 Rule 19A, Order 5 Rule 5Maharashtra Rent Control Act, 1999 — Section 7(d)

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High Courts14 Aug 2013

Space Age Associates Vs Union of India

Bombay High Court · (2014) 46 GST 208 : (2014) 33 STR 372

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High Courts14 Aug 2013

Kanhaiyalal Vs State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 1042

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High Courts14 Aug 2013

Shri Surendra Vs Chief Manager and Authorized Officer State Bank of India

Bombay High Court · (2013) 5 ABR 750 : (2013) 6 ALLMR 38 : (2014) 1 BC 409 : (2014) 3 BomCR 223 : (2013) 5 MhLj 283

Contract Act, 1872 — Section 148, 160, 171, 172, 174Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17(1)

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