COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,413 of 3,665

High Courts21 Sept 2011

The Security Guards Board for Greater Mumbai and Thane District Vs Commissioner of Central Excise Thane-II and Union of India

Bombay High Court · (2011) 09 BOM CK 0054

Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226Finance Act, 1994 — Section 65(94), 83

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High Courts21 Sept 2011

Balasaheb Rangnath Khade Vs The State of Maharashtra and Others

Bombay High Court · (2013) ALLMR(Cri) 1153

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 2(wa), 225, 24, 24(8), 29Penal Code, 1860 (IPC) — Section 307

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High Courts21 Sept 2011

Security Guards Board For Greater Mumbai And Thane District Vs Commissioner of Central Excise, Thane II, Mumbai and Another

Bombay High Court · (2011) 45 VST 212

Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226Finance Act, 1994 — Section 65(94), 83

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High Courts20 Sept 2011

Prakash Balbudhe Vs Dinesh Madavi

Bombay High Court · (2011) 4 BC 533 : (2012) BomCR(Cri) 351

Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts20 Sept 2011Dismissed

K.V. Mohanan Vs Killick Nixon Ltd. and others

Bombay High Court · (2012) 132 FLR 41

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 238, 44, 48(1)

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High Courts20 Sept 2011

Lauriana Fernandes E. Diniz and Others Vs Maria Piedade Fernandes and Others

Bombay High Court · (2012) 4 BomCR 752 : (2012) 1 MhLj 633

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97

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High Courts20 Sept 2011Allowed

Jay Electric Wire Corporation Employees Union Vs Pravin Gada and Others

Bombay High Court · (2011) 7 ALLMR 418 : (2012) 3 BomCR 616 : (2011) 113 BOMLR 3761 : (2013) 176 CompCas 83 : (2011) 6 MhLj 675

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(1)

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High Courts20 Sept 2011Allowed

Rafiq Ahmed Qureshi Vs Iqbal Khan and Others

Bombay High Court · (2012) 4 ALLMR 647 : (2012) 1 MhLj 337

Maharashtra Rent Control Act, 1999 — Section 15

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High Courts19 Sept 2011Allowed

Savita Magar Mirge Vs Scheduled Castes, Vimukta Jatis, Nomadic Tribes, Other Backward Class and Special Backward Category Divisional Caste Certificate Scrutiny Committee and Others

Bombay High Court · (2012) 4 ALLMR 790

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High Courts19 Sept 2011Dismissed

Damodar Jairam Sao Vs Deputy Charity Commissioner and Others

Bombay High Court · (2012) 3 BomCR 684

Bombay Public Trusts Act, 1950 — Section 17, 19, 20, 21, 22Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Constitution of India, 1950 — Article 226, 227

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High Courts19 Sept 2011