Bombay High Court Judgments

High Courts11 Sept 2012Dismissed

The Bagayatdar Urban Co-Operative Credit Society Ltd. Vs Shri Vernon Vaz

Bombay High Court · (2012) BomCR(Cri) 819

Bankers Books Evidence Act, 1891 — Section 4Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts11 Sept 2012

Dhirajilal Vishanji Chedda Vs Kshitija Infrastructure Pvt. Ltd. (Formerly Known As Astral Builder Pvt. Ltd.), Maharashtra Housing and Area Development Authority, Mumbai Building Repairs and Reconstruction Board, Mhada Unit and The Executive Engineer, E-2 Division, M.B.R. and R. Board

Bombay High Court · (2013) 2 ABR 178 : (2012) 6 ALLMR 44 : (2013) 1 BomCR 840 : (2013) 1 MhLj 58

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d), 115Constitution of India, 1950 — Article 226Maharashtra Housing And Area Development Act, 1976 — Section 16(1)(g), 173, 177, 95A, 95A(2)

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High Courts11 Sept 2012

Jeevanjyoti Krida and Shikshan Prasarak Mandal Vs State of Maharashtra and Others

Bombay High Court · (2012) 6 ALLMR 281 : (2013) 1 BomCR 725 : (2012) 6 MhLj 836

Bombay Public Trusts Act, 1950 — Section 36

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High Courts11 Sept 2012

Gopinath Pawar and Others Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 233

Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 302, 307, 34, 504

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High Courts11 Sept 2012

Mrs. Ursula Renha Rumaldina Soares and her husband, Mr. Dickson Octaviano Soares and Mr. Stewart Nicolas D''costa Vs Mrs. Fatima Conceicao Tony Colaco e Fernandes and her husband and Others

Bombay High Court · (2013) 2 ALLMR 267

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, Order 9 Rule 4, Order 9 Rule 5, Order 9 Rule 5(2)

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High Courts11 Sept 2012

The United Goans Shanti Concern Vs The Chief Secretary, Government of Goa, New Secretarial Complex, Porvorim - Goa and Others

Bombay High Court · (2012) 09 BOM CK 0095

Constitution of India, 1950 — Article 226

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High Courts11 Sept 2012

Dr. Mrs. Sukhada Mulay Vs The State of Maharashtra

Bombay High Court · (2012) 6 ALLMR 778 : (2013) 2 BomCR 316 : (2013) 1 MhLj 638

Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 17, 20, 21, 30

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High Courts11 Sept 2012

Shri Antonio Vicente Lucas and Another Vs Smt. Maria Mendes and Others

Bombay High Court · (2012) 6 ALLMR 747 : (2013) 1 MhLj 362

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High Courts11 Sept 2012

Kishor Tanaji Kharat and Others Vs The Divisional Commissioner and Others

Bombay High Court · (2013) 2 ALLMR 544 : (2013) 1 MhLj 838

Bombay Village Panchayats Act, 1958 — Section 10, 11, 12, 13, 14Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts11 Sept 2012

The Municipal Corporation of Greater Mumbai and Others Vs Dalamal Tower Premises Co-operative Society Limited and Another

Bombay High Court · (2012) 6 ALLMR 16 : (2013) 1 BomCR 426 : (2012) 114 BOMLR 3159 : (2012) 6 MhLj 856

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4Constitution of India, 1950 — Article 14, 227Gujarat Municipalities Act, 1963 — Section 2(1), 2(1A)

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High Courts11 Sept 2012

Hanif Abdul Kadir Gondekar Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1814

Penal Code, 1860 (IPC) — Section 354, 509Protection of Civil Rights Act, 1955 — Section 7(1)(d)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi), 3(xi)

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High Courts11 Sept 2012Allowed