Bombay High Court Judgments

High Courts10 Jun 2013Allowed

E-City Entertainment (I) Pvt. Limited Vs IMAX Corporation

Bombay High Court · (2013) 4 ARBLR 414 : (2013) 6 BomCR 654

Arbitration Act, 1940 — Section 1(2), 2(2), 2(e), 34, 34Arbitration and Conciliation Act, 1996 — Section 2(e), 20, 28, 31(4), 32Evidence Act, 1872 — Section 57

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High Courts10 Jun 2013Allowed

Manabai Vs Jagannath Ganpat Girhe, Ramesh Shriram Rawade and The State of Maharashtra

Bombay High Court · (2013) 06 BOM CK 0071

Bombay Police Act, 1951 — Section 161, 161(1)Criminal Procedure Code, 1973 (CrPC) — Section 197, 227, 482Penal Code, 1860 (IPC) — Section 109, 201, 294, 302, 304

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High Courts10 Jun 2013

Sicom Limited Vs The Shamrao Vithal Co-operative Bank Limited and Others

Bombay High Court · (2013) 5 ALLMR 844 : (2013) 4 BomCR 446 : (2013) 6 MhLj 698

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts10 Jun 2013Dismissed

Bombay Construction and Engineering Pvt. Ltd. Vs Mehta Finstock Pvt. Ltd. and HKB Stock Broking Pvt. Ltd.

Bombay High Court · (2013) 5 ALLMR 600 : (2013) 4 BomCR 429

Arbitration and Conciliation Act, 1996 — Section 28, 34, 34(2)(a)(v)

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High Courts10 Jun 2013Dismissed

Gopi Gorwani Vs Ideal Co-operative Housing Society Limited and Others

Bombay High Court · (2013) 4 ABR 845 : AIR 2013 Bom 133 : (2014) 1 ALLMR 27

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High Courts10 Jun 2013Dismissed

Ashok Somnath Ghodke Vs The State of Maharashtra and Anita Satish Ghodke

Bombay High Court · (2013) 4 ABR 681 : (2013) ALLMR(Cri) 2907 : (2013) 3 BomCR(Cri) 19

Penal Code, 1860 (IPC) — Section 34, 354, 406, 498A, 506

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High Courts10 Jun 2013

Shri Yeshwant Maruti Lonkar, since deceased and Others Vs Smt. Anjanabai Dinkar Dhamdhere, since deceased Smt. Anjanabai Dinkar Dhamdhere, since deceased Vs Shri Yeshwant Maruti Lonkar, since deceased and Others

Bombay High Court · (2013) 4 ABR 1157 : (2013) 4 BomCR 432 : (2013) 6 MhLj 361

Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)

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High Courts10 Jun 2013Allowed

Vidarbha Ayurved Mahavidyalaya and Others Vs State of Maharashtra, State of Maharashtra and The Directorate of Ayurved Action Group for Pensionary Benefits and Others Vs The State of Maharashtra and Others

Bombay High Court · (2013) 4 ABR 1267

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9, Order 27 Rule 1, Order 47 Rule 1, 79Constitution of India, 1950 — Article 136, 14, 141, 16, 226Maharashtra Universities Act, 1994 — Section 10, 11, 14, 14(6), 17(5)

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High Courts10 Jun 2013

M/s. Angel Capital and Debt Market Ltd. Vs M/s. Dianum

Bombay High Court · (2013) 06 BOM CK 0050

Arbitration Act, 1940 — Section 34, 34(4)

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High Courts10 Jun 2013Dismissed

Suresh Hemmady Vs Dinesh Pandurang Bellare

Bombay High Court · (2013) 5 ALLMR 232 : (2013) 4 MhLj 324

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14Succession Act, 1925 — Section 63

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High Courts10 Jun 2013Allowed

Deepak @ Pradeep Shriram Dhavle and Sau. Nirmala Vs The State of Maharashtra

Bombay High Court · (2013) 4 ABR 910 : (2013) ALLMR(Cri) 3369 : (2013) 3 BomCR(Cri) 324

Penal Code, 1860 (IPC) — Section 302, 498A

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High Courts31 May 2013Dismissed

Sinoriches Enterprises Co. Ltd. Vs M. V. XING XIANG An, Shanghai Yang Pu Zhe Hai Shipping Co. Ltd. and Hong Kong Chain Glory Shipping Limited.

Bombay High Court · (2014) 3 ALLMR 621 : (2013) 6 BomCR 615 : (2014) 5 MhLj 68

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High Courts29 May 2013

S. Narendra Kumar and Co. Vs Apricot Foods Pvt. Ltd.

Bombay High Court · (2013) 4 ALLMR 561 : (2013) 5 MhLj 306 : (2013) 55 PTC 172

Trade Marks Act, 1999 — Section 124, 124(5), 28(3), 29(2), 30(2)(e)

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High Courts29 May 2013

Macleods Pharmaceuticals Limited Vs Intas Pharmaceuticals Ltd. and Another

Bombay High Court · (2014) 1 ABR 707 : (2013) 6 BomCR 319 : (2013) 55 PTC 380

Trade Marks Act, 1999 — Section 21

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High Courts22 May 2013

SABMiller India Ltd. Vs M.P. Beer Products Pvt. Ltd.

Bombay High Court · (2014) 58 PTC 552

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High Courts19 May 2013

Sau. Banotai Vs The Divisional Commissioner, Amravati and Others

Bombay High Court · (2013) 4 ALLMR 585 : (2013) 4 MhLj 211

Constitution of India, 1950 — Article 226

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High Courts17 May 2013

Shah Pulp and Paper Mills Ltd. and Others Vs Pravinchandra Hirji Shah and Others

Bombay High Court · (2014) 4 ALLMR 248 : (2013) 6 BomCR 357 : (2013) 115 CLA 441 : (2013) 179 CompCas 36 : (2013) 3 CompLJ 402

Companies Act, 1956 — Section 10F

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High Courts13 May 2013

Janhit Manch and Utsal Karani Vs The State of Maharashtra and Others

Bombay High Court · (2013) 4 ABR 138 : (2013) 5 ALLMR 270 : (2013) 5 MhLj 868

Maharashtra Regional and Town Planning Act, 1966 — Section 126, 19, 22, 44, 45Mumbai Municipal Corporation Act, 1888 — Section 342, 354(A), 354A

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High Courts10 May 2013Dismissed

Sikandar alias Raju Vajir Inamdar Vs The State of Maharashtra

Bombay High Court · (2013) 05 BOM CK 0080

Penal Code, 1860 (IPC) — Section 201, 302

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High Courts10 May 2013

Mr. Guido Loyola Furtado Vs M/s. National Insurance Co. Ltd.

Bombay High Court · (2013) 4 ABR 197 : (2013) 5 ALLMR 624 : (2013) 6 MhLj 579

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 41 Rule 22, Order 41 Rule 22(1)Constitution of India, 1950 — Article 14Registration Act, 1908 — Section 17(1), 49

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