COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,404 of 3,665

High Courts14 Oct 2011Allowed

Shri Jayant K. Naroji Vs Smt. Anisha Ankush Naik, Miss Radhika A. Naik, Miss Ruchita A. Naik and Mast. Krishna @ Bhupendra A. Naik through their natural Guardian their mother, Smt. Anisha Ankush Naik, All and The New India Assurance Co. Ltd.

Bombay High Court · (2011) 10 BOM CK 0119

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High Courts14 Oct 2011Allowed

Great Pacific Navigation Holdings Corporation Ltd. Vs M. V. Tongli Yantai

Bombay High Court · (2011) 10 BOM CK 0105

Administration of Justice Act, 1956 — Section 3(1), 3(4), 4(4)Arbitration and Conciliation Act, 1996 — Section 9Merchant Shipping Act, 1894 — Section 503

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High Courts14 Oct 2011Dismissed

M/s. Hamilton Housewares Private Limited Vs Designated Authority, Directorate General of Anti-dumping and Allied Duties and Others

Bombay High Court · (2012) 4 ALLMR 378 : (2011) 113 BOMLR 3666 : (2012) 276 ELT 191 : (2012) 1 MhLj 442

Customs Tariff Act, 1975 — Section 9AIndustrial Disputes Act, 1947 — Section 7(3)

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High Courts14 Oct 2011Allowed

In Re: Companies Act, 1956; In Re: Inter-alia Application under section 466 and other relevant provisions of the Companies Act, 1956 and of inherent powers under Rule 9 of the Companies (Court) Rules, 1959; In Re: Swadeshi Mills Company Ltd (In Liquidation) Forbes and Co Ltd. (earlier known as Forbes Gokak Ltd) and Grand View Estates Pvt. Ltd.

Bombay High Court · (2011) 113 BOMLR 3774 : (2011) 168 CompCas 21

Companies (Court) Rules, 1959 — Rule 179Companies Act, 1956 — Section 173, 391, 392, 394, 394AConstitution of India, 1950 — Article 19(1), 43A

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High Courts14 Oct 2011Dismissed

Devrao Lad Vs The District Collector, Beed and The State of Maharashtra

Bombay High Court · (2011) 10 BOM CK 0035

Evidence Act, 1872 — Section 73

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High Courts14 Oct 2011Allowed

Ralli Brothers and Coney Vs Official Liquidator of the Swadeshi Mills Company Ltd. (In Liquidation)

Bombay High Court · (2011) 110 SCL 182

Companies (Court) Rules, 1959 — Rule 179Companies Act, 1956 — Section 173, 391, 392, 393, 394Constitution of India, 1950 — Article 19(1), 38, 39A, 41, 43

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High Courts13 Oct 2011Dismissed

Rathnam P.V. Vs Official Liquidator, High Court of Bombay

Bombay High Court · (2011) 168 CompCas 168

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High Courts13 Oct 2011

Cirilo Lino Fernandes Vs James Edward Fernandes, Through its Sarpanch, Sao Mathias, Tiswadi Goa and State of Goa

Bombay High Court · (2011) 10 BOM CK 0162

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High Courts13 Oct 2011

M/s. Vistas Network Marketing Pvt. Ltd. and Another Vs The Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2012) 1 ALLMR 690 : (2012) 4 BomCR 857

Constitution of India, 1950 — Article 14, 226Mumbai Municipal Corporation Act, 1888 — Section 328, 328A

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High Courts13 Oct 2011

State of Goa Vs Shashikala Gaounkar Attorney of Shane Dessai through legal heirs Shri Ramaji Balkrishna Prabhu Gaonkar

Bombay High Court · (2011) 10 BOM CK 0137

Land Acquisition Act, 1894 — Section 18, 4, 4(1)

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High Courts13 Oct 2011

Shri Mohan Rajaram Kavlekar Vs Union of India and The Goa Shipyard Limited

Bombay High Court · (2011) 113 BOMLR 3650

Assistant Engineer Recruitment Rules — Rule 11Constitution of India, 1950 — Article 12, 14, 16, 16(4)

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High Courts13 Oct 2011Disposed Off

B.D.P.S. Software Ltd. Vs Deputy Commissioner of Income Tax and Another

Bombay High Court · (2011) 245 CTR 19 : (2012) 340 ITR 375

Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 260A

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High Courts13 Oct 2011

Smt. Parvati M. Naik and Others Vs Dr. Vishwanath Raguvir Sinai Hede and Others

Bombay High Court · (2011) 10 BOM CK 0094

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High Courts13 Oct 2011Allowed

Vilas Shankar Dhande Vs The Commissioner of Police, Pune, The State of Maharashtra and The Superintendent, Yerwada Central Prison, Pune

Bombay High Court · (2011) 10 BOM CK 0090

Constitution of India, 1950 — Article 21, 22, 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3, 3(2)

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High Courts13 Oct 2011

Madhukar Govindrao Thaware and Others Vs Central Bank of India

Bombay High Court · (2012) 2 ALLMR 837 : (2012) 3 BC 272 : (2012) 3 BomCR 450 : (2012) 114 BOMLR 359 : (2012) 1 MhLj 209

Central Excises and Salt Act, 1944 — Section 35H(1)Contract Act, 1872 — Section 25Debts Recovery Rules, 1993 — Rule 2(c)

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High Courts13 Oct 2011Dismissed

Mrs. Geeta Ramesh Agrawal Vs State of Maharashtra (Bombay High Court)

Bombay High Court · (2012) 3 ALLMR 527 : (2011) 113 BOMLR 3644 : (2012) 1 MhLj 725

Constitution of India, 1950 — Article 234, 235

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High Courts13 Oct 2011

The Manager, Adarsh Mahila Nagri Sahakari Bank Ltd. and The Special Recovery Officer, Adarsh Mahila Nagri Sahakari Bank Ltd. Vs The State of Maharashtra and Others

Bombay High Court · (2012) 2 ALLMR 566 : (2012) 2 BomCR 163

Constitution of India, 1950 — Article 226, 227

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High Courts12 Oct 2011Allowed

Krushna Choudhari and Another Vs Additional Commissioner, Nagpur Division and Others

Bombay High Court · (2012) 2 ALLMR 337 : (2012) 5 BomCR 815 : (2012) 1 MhLj 795

Maharashtra Land Revenue Code, 1966 — Section 143, 143(1), 143(4)Mamlatdars Court Act, 1906 — Section 23, 5, 5(3), 7, 7

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High Courts12 Oct 2011

Abbott India Ltd. and Others Vs All India Abbott Employees Union and Another

Bombay High Court · (2011) 131 FLR 956 : (2012) 2 LLJ 375

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 2, 28, 3(18), 5, 7Suits Valuation Act, 1887 — Section 11

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High Courts12 Oct 2011

Narsinha Pandurang Garkhedkar Vs The State of Maharashtra, Arjun Rangnath Chaudhari, Santu Bhimaji Shinde Santu Bhimaji Shinde Vs The State of Maharashtra and Arjun Rangnath Chaudhari

Bombay High Court · (2011) 10 BOM CK 0130

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32OCriminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 107, 109, 166, 167, 219

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