Bombay High Court Judgments

Civil Procedure Code, 1908 (CPC) — Section 17, 51Constitution of India, 1950 — Article 124(4), 134(1)(c), 141, 218, 226Contempt of Courts Act, 1971 — Section 10, 12, 15, 2

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High Courts02 May 2012

Mr. Nilesh Nilkant Walke Vs Mr. Rukmanand S. Dhane

Bombay High Court · (2012) 05 BOM CK 0090

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts02 May 2012Allowed

Harshkumar Khare Vs State of Maharashtra and Others

Bombay High Court · (2012) BomCR(Cri) 465

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 173(2)Penal Code, 1860 (IPC) — Section 109, 307, 326, 34, 417

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High Courts02 May 2012Allowed

Mr. E.S. Sanjeeva Rao Vs Central Bureau of Investigation ) (C.B.I.), Mumbai and Others

Bombay High Court · (2013) ALLMR(Cri) 933 : (2012) CriLJ 4053 : (2013) 1 RCR(Criminal) 284 : (2013) 1 SCT 92

Civil Procedure Code, 1908 (CPC) — Section 17, 51Constitution of India, 1950 — Article 124(4), 134(1)(c), 141, 218, 226Consumer Protection Act, 1986 — Section 2(1)(d), 2(1)(o)

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High Courts02 May 2012Dismissed

Pravin Divte Vs The State of Maharashtra and District Yavatmal State of Maharashtra Vs Vikas Zanjal, Jaggu alias Jagdish Kadu and Mohammad Tarique

Bombay High Court · (2012) BomCR(Cri) 34

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 145, 27

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High Courts02 May 2012Dismissed

Bharat Oman Refineries Ltd. Vs M/s. Mantech Consultants

Bombay High Court · (2012) 2 ARBLR 482 : (2012) 3 BomCR 754 : (2012) 114 BOMLR 1709

Arbitration Act, 1940 — Section 28Arbitration and Conciliation Act, 1996 — Section 12(3), 14, 15, 15(1), 16

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High Courts02 May 2012Dismissed

Rajesh Bhaurao Sadanshiv Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 610

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304

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High Courts02 May 2012Dismissed

Jagshi K. Shah Vs M/s. Shaan Builders Pvt. Ltd. and Others

Bombay High Court · (2012) 3 BomCR 770

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 9A

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High Courts30 Apr 2012Dismissed

Shri. Francisco Colaco Vs The State of Goa and Secretary, Village Panchayat of Reis Magos

Bombay High Court · (2012) 04 BOM CK 0174

Constitution of India, 1950 — Article 243C, 243K, 243O, 327

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High Courts30 Apr 2012Dismissed

M/s. Premium Paper and Board Industries Ltd. Vs The Joint Commissioner of Sales Tax, Investigation-A and Others

Bombay High Court · (2013) 1 BomCR 363 : (2012) 114 BOMLR 1842 : (2012) 51 VST 382

Constitution of India, 1950 — Article 14, 19, 19(1), 226, 300AMaharashtra Value Added Tax Act, 2002 — Section 48, 48(5), 64

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High Courts30 Apr 2012

The Board of Trustees of the Port of Bombay Vs M/s. South Iron and Steel Co. and Another

Bombay High Court · (2012) 4 ALLMR 145 : (2013) 1 BomCR 225 : (2012) 114 BOMLR 1818

Bombay Port Trust Act, 1879 — Section 62(3)Commercial Documents Evidence Act, 1939 — Section 4Major Port Trusts Act, 1963 — Section 2, 61, 62, 63

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High Courts30 Apr 2012Dismissed

Subhash Pote Vs Sangita Subhash Pote and The State of Maharashtra

Bombay High Court · (2013) BomCR(Cri) 225

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts30 Apr 2012Dismissed

State of Goa and The Dy. Collector (L.A.) Vs Communidade of Pilerne

Bombay High Court · (2013) 1 ABR 322 : (2012) 5 BomCR 808

Civil Procedure Code, 1908 (CPC) — Section 80, 9Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 11, 18, 28, 31, 31(2)

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High Courts30 Apr 2012

Eknath Nawale Vs The State of Maharashtra, City and Industrial Development Corporation of Maharashtra Ltd., City and Industrial Development Corporation, Aurangabad and Special Land Acquisition Officer, Special Unit, Aurangabad, Aurangabad

Bombay High Court · (2012) 4 ALLMR 1

Constitution of India, 1950 — Article 243P, 243ZELand Acquisition Act, 1894 — Section 6, 6Maharashtra Metropolitan Planning Committees (Conduct of Meetings) Rules, 2005 — Rule 11, 11(2)

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High Courts30 Apr 2012

Colorcon Asia Pvt. Ltd. Vs Bharat Sanchar Nigam Limited

Bombay High Court · (2012) 04 BOM CK 0067

Constitution of India, 1950 — Article 226, 227Telegraph Act, 1885 — Section 7B, 7B(2)

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