COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,252 of 3,665

High Courts08 Feb 2013

Shri Anup Prakash Vyas Vs University of Pune, Ganesh Khind, Pune-411007 and The Controller of Examinations, Ganesh Khind, Pune-411007

Bombay High Court · (2013) 2 ABR 695 : (2013) 3 ALLMR 319 : (2013) 2 BomCR 608 : (2013) 2 MhLj 630

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High Courts08 Feb 2013Dismissed

Jagannath Khakare, Sanjay Kolte and Gajanan Bhawaskar Vs The State of Maharashtra and Others

Bombay High Court · (2013) 2 ABR 1077 : (2013) 2 ALLMR 841 : (2013) 7 BomCR 311 : (2013) LabIC 1397 : (2013) 3 MhLj 228

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 15(4)Electricity Act, 2003 — Section 131, 133, 134

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High Courts08 Feb 2013

National Amnesty and Redemption Organisation International Trust Vs Shri. R. Patil Home Minister, Government of Maharashtra, Mantralaya, Mumbai-400032 and Others

Bombay High Court · (2013) 2 ABR 470 : (2014) ALLMR(Cri) 1762 : (2013) 2 BomCR(Cri) 341 : (2013) 5 MhLj 478

Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 197Maharashtra Control of Organised Crime Act, 1999 — Section 23(2)

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High Courts08 Feb 2013Allowed

Konkan Railway Corporation Limited Vs M/s. Oriental Construction Company Limited

Bombay High Court · (2013) 3 BomCR 140

Arbitration and Conciliation Act, 1996 — Section 3, 30, 31(3), 34, 37Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 55

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High Courts08 Feb 2013

Central Railway Vs Commissioner of C. Ex. and Cus.

Bombay High Court · (2013) 199 ECR 183 : (2014) 25 GSTR 441 : (2013) 31 STR 134 : (2014) 70 VST 68

Finance Act, 1994 — Section 65(105)(zzg), 93(1)

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High Courts08 Feb 2013

Padmanabh Anantrao Panditrao Lt. Col. (Retd.) Vs Shrikrishna Ananta Panditrao and Others

Bombay High Court · (2013) 3 ALLMR 602 : (2013) 3 BomCR 818 : (2013) 3 MhLj 468

Bombay Court Fees Act, 1959 — Section 46Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227

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High Courts08 Feb 2013

Jet Airways (India) Ltd. Vs Union of India

Bombay High Court · (2013) 295 ELT 377

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High Courts08 Feb 2013

Murlidhar Mukundrao Barhanpure and Others Vs Smt. Priti and Another

Bombay High Court · (2013) ALLMR(Cri) 3557

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High Courts07 Feb 2013Dismissed

Dr. Sushil Rajbhut and Dr. Suwarna Duryodhan Rehkate Vs National Board of Examinations, Union of India and Dr. Punjabrao Deshmukh Hospital and Research Center

Bombay High Court · (2013) 2 ABR 598 : (2013) 5 ALLMR 606 : (2013) 7 BomCR 400 : (2013) 2 MhLj 527

Constitution of India, 1950 — Article 226

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High Courts07 Feb 2013Allowed

Sudhakar Raghunath Juware Vs State of Maharashtra and Others

Bombay High Court · (2013) ALLMR(Cri) 2739

Bombay Police Act, 1951 — Section 56

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High Courts07 Feb 2013

Suresh Bhat and Others Vs Pedro Damiao Lazario Caeiro and Another

Bombay High Court · (2013) 3 ABR 78 : (2013) 4 ALLMR 590

Constitution of India, 1950 — Article 227

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High Courts07 Feb 2013Dismissed

Maharashtra State Power Generation Co. Ltd. Vs Anan

Bombay High Court · (2013) 137 FLR 802 : (2014) 1 MhLj 601

Constitution of India, 1950 — Article 12Electricity (Supply) Act, 1948 — Section 79(c)Industrial Disputes Act, 1947 — Section 2(s)

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High Courts07 Feb 2013

Bapurao Vs State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 3111

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High Courts07 Feb 2013

Subhash and Another Vs The State of Maharashtra

Bombay High Court · (2013) 6 ABR 1154 : (2013) ALLMR(Cri) 3580

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High Courts07 Feb 2013Allowed

Maroti Vs State of Maharashtra

Bombay High Court · (2013) 6 ABR 1159 : (2014) ALLMR(Cri) 943

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High Courts06 Feb 2013Allowed

Godawari Marathwada Irrigation Development Corporation Vs M/s. Pawar and Company (Engineers and Contractors)

Bombay High Court · (2013) 3 BomCR 72 : (2013) 4 MhLj 183

Arbitration and Conciliation Act, 1996 — Section 11, 20, 34, 8Contract Act, 1872 — Section 25

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High Courts06 Feb 2013Allowed

Smt. Venubai (Aditya Nathuji @ Devidas Mankar, Minor, through his Guardian Smt. Pramilabai Nathuji @ Devidas Mankar and Others Vs Smt. Vimlabai Thakare and Others

Bombay High Court · (2013) 3 ALLMR 268 : (2013) 2 BomCR 577 : (2013) 3 MhLj 895

Hindu Succession Act, 1956 — Section 23

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High Courts06 Feb 2013Dismissed

Mr. Gajanfar Rafik Ahmed Mirajkar Vs Mrs. Jakiyabegum Siddi-Abdur Rehman Foujdar, Miss. Yasmeen Siddi Abdur Rehman Foujdar, Mr. Irfan Siddi Abdur Rehman Foujdar Through his attorney:- Mrs. Mahilka Irfan Foujdar. Address for Above: Jafarabad Sadan, Chikhal Pakhadi Naka, At and Post Janjira Murud, District: Raigad and Mrs. Zarina Farook Sheikh

Bombay High Court · (2013) 4 ABR 383 : (2014) 3 ALLMR 244 : (2013) 4 BomCR 747 : (2013) 2 MhLj 654

Bombay Civil Courts Act, 1869 — Section 10, 11, 16, 21, 22Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 151, 24, 37, 38

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High Courts06 Feb 2013

Shri Baba @ Ramjan Rukmoddin Shaikh Vs The Commissioner of Police and Others

Bombay High Court · (2013) ALLMR(Cri) 1281

Arms Act, 1959 — Section 25, 3Bombay Police Act, 1951 — Section 142Penal Code, 1860 (IPC) — Section 307, 323, 506(II)

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High Courts06 Feb 2013Disposed Off

Thermax Instrumentation Ltd. Vs Commissioner of C. Ex. and Cus.

Bombay High Court · (2013) 296 ELT 10 : (2014) 46 GST 134 : (2014) 24 GSTR 524

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