Bombay High Court Judgments

High Courts10 May 2013Dismissed

Chintan Upadhyay Vs Hema Upadhyay and Another

Bombay High Court · (2013) 4 ABR 337 : (2013) ALLMR(Cri) 2347 : (2013) 3 BomCR(Cri) 730

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts10 May 2013Dismissed

M/s. B.A. Continuum Solutions Pvt. Ltd., Mr. Jagrant Pandher, Mr. Avtar Monga and Mr. Santosh Vartak Vs The State of Maharashtra and Mr. R.D. Khanorkar

Bombay High Court · (2013) 4 ABR 242 : (2013) ALLMR(Cri) 2132 : (2013) 3 LLN 102

Bombay Shops And Establishments Act, 1948 — Section 2, 2(4), 2(8), 23, 26Constitution of India, 1950 — Article 14, 19(1)(g), 20, 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 139(1), 271(1)(a), 482

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High Courts10 May 2013

Forbo Siegling Movement Systems India Pvt. Ltd. and Another Vs Union of India and Others

Bombay High Court · (2013) 4 ALLMR 556 : (2013) 296 ELT 443 : (2013) 21 GSTR 1

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 128(1), 14

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High Courts10 May 2013

Lu. Qin (Hong Kong) Company Ltd. Vs Conros Steels Pvt. Ltd. Conros Steels Pvt. Ltd. Vs Lu. Qin (Hong Kong) Company Ltd.

Bombay High Court · (2013) 4 ABR 353 : (2013) 5 ALLMR 342 : (2014) 2 BomCR 149

Arbitration and Conciliation Act, 1996 — Section 1, 10, 11, 12, 13Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 43, Order 21 Rule 54, Order 21 Rule 64, 12

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High Courts10 May 2013

Siddhivinayak Realties Pvt. Ltd. Vs V. Hotels Limited, Tulip Hotels Private Ltd., Tulip Star Hotels Private Ltd. and Dr. Ajit Kerkar

Bombay High Court · (2013) 05 BOM CK 0056

Arbitration and Conciliation Act, 1996 — Section 11, 34, 34(2)(b)(ii), 9Constitution of India, 1950 — Article 133(I)(c), 14, 58Contract Act, 1872 — Section 32, 32, 33, 34, 35

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High Courts10 May 2013Dismissed

Sara Harry D''Mello Vs State of Maharashtra and Others The Reserve Bank Employees'' Snehadhara Co-op. Hsg. Soc. Ltd. Vs State of Maharashtra and Others Sameer H. Kapadia Vs The Additional Collector, (Ench. and Removal) and Jawahar Tricumdas Kapadia and Others

Bombay High Court · (2013) 4 ABR 1370 : (2013) 5 BomCR 167 : (2013) 4 MhLj 348

Constitution of India, 1950 — Article 13, 14, 19, 21, 300ALand Acquisition Act, 1894 — Section 17, 23, 24, 4, 6Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 11, 11(1), 12, 12(10), 13

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High Courts10 May 2013Partly Allowed

Arvind Bakelal Verma Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 2676 : (2014) 1 BomCR(Cri) 732

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 377, 378, 386Penal Code, 1860 (IPC) — Section 120A, 120B, 489A, 489B, 489C

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High Courts10 May 2013Dismissed

Bharat Petroleum Corporation Ltd. Vs M/s. Hill Top Consultants Pvt. Ltd. and Others

Bombay High Court · (2013) 4 ALLMR 566 : (2013) 4 BC 316 : (2013) 4 MhLj 479

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 6Limitation Act, 1963 — Section 14, 14(1)Maharashtra Rent Control Act, 1999 — Section 3(1)(b)

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High Courts10 May 2013

Mr. Rui Jose D''Gama and Mrs. Rui Jose D''Gama Vs Shri Rama Pandurang Sawant and Smt. Jayshree Rama Sawant

Bombay High Court · (2013) 5 ALLMR 86

Easements Act, 1882 — Section 15

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High Courts10 May 2013Dismissed

Nina Agarwalla Vs Ashok Gupta and Others

Bombay High Court · (2013) 5 BomCR 159 : (2013) 4 MhLj 464

Succession Act, 1925 — Section 263

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High Courts10 May 2013Dismissed

Sunil B. Naik Vs Geowave Commander

Bombay High Court · (2013) 05 BOM CK 0032

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High Courts10 May 2013Allowed

Smt. Sudha Sumant Barve Vs Smt. Ranjana Ramesh Padhye

Bombay High Court · (2013) 4 ABR 434 : (2013) 4 ALLMR 857 : (2013) 4 MhLj 735 : (2013) 2 RCR(Rent) 177

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11Hindu Succession Act, 1956 — Section 19

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High Courts10 May 2013Dismissed

Swapnil Ramesh Kaulgud Vs Hindustan Petroleum Corporation Ltd., Koushik Dilip Vagyani and Dilip Sadashiv Sawant

Bombay High Court · (2013) 5 ALLMR 726 : (2013) 4 BomCR 541 : (2013) 4 MhLj 124

Constitution of India, 1950 — Article 14, 226

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High Courts10 May 2013Allowed

The Ratnakar Bank Limited Vs Usha Rajaram Nimbalkar, Amarja Rajaram Nimbalkar and Bajaji Rajaram Nimbalkar

Bombay High Court · (2013) 6 ABR 358 : (2013) 4 ALLMR 538 : (2013) 4 BomCR 520 : (2013) 4 MhLj 524

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 21 Rule 95, Order 21 Rule 97, Order 6 Rule 17, Order 7 Rule 3Constitution of India, 1950 — Article 227

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High Courts10 May 2013Dismissed

Master Rushil A.A. Diniz Vs Goa University, Fr. Agnel College and State of Goa

Bombay High Court · (2013) 4 ABR 373 : (2013) 5 ALLMR 163 : (2014) 1 BomCR 203

Constitution of India, 1950 — Article 14, 226

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High Courts10 May 2013Dismissed

Yusuf Abdul Gani Vs Geowave Commander

Bombay High Court · (2013) 05 BOM CK 0015

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High Courts10 May 2013Dismissed

Mr. Yeshwantrao D. Chowgule Vs Government of India and Others State of Goa Vs Shri Uttam Balsu Dessai, Shri Bhadru Balsu Dessai, Smt. Laxmi Datta Dessai and Shri Yeshwantrao D. Chowgule

Bombay High Court · (2013) 4 ABR 321 : (2013) 5 ALLMR 196 : (2013) 6 MhLj 125

Civil Procedure Code, 1908 (CPC) — Section 80Forest Act, 1927 — Section 4Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4(1)

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High Courts09 May 2013

Karan Monomers Pvt. Ltd. Vs Union of India

Bombay High Court · (2013) 298 ELT 496

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High Courts09 May 2013

Hasmukh Jagasi Visharia Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 2524 : (2013) 4 BomCR(Cri) 246

Maharashtra Value Added Tax Act, 2002 — Section 29(4), 74(1)(e), 74(1)(f), 74(1)B, 74(1)CPenal Code, 1860 (IPC) — Section 420, 465, 467, 468, 471

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High Courts09 May 2013Dismissed

Karam Chand Thapar and Bros. (Coal Sales) Ltd. Vs Hindustan Construction Company Limited

Bombay High Court · (2014) 3 BomCR 302 : (2013) 4 MhLj 306

Arbitration and Conciliation Act, 1996 — Section 9Contract Act, 1872 — Section 31, 32

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