Bombay High Court Judgments

Constitution of India, 1950 — Article 14, 15, 16, 21Criminal Procedure Code, 1973 (CrPC) — Section 125Maharashtra Civil Services (Pension) Rules, 1982 — Rule 72(3)

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High Courts01 Aug 2011Dismissed

Simratmal Gandhi Vs Kedarnath Bang, Hiralal Simratmal and Company and Others

Bombay High Court · (2011) 4 BC 259 : (2011) 7 RCR(Criminal) 2294

Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 20

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High Courts01 Aug 2011Allowed

Hirji Bhojraj and Sons and Shri Hirji Ghelabhai Savla Vidyalaya Vs The Deputy Director of Education, Mumbai Region, The Education Inspector, The State of Maharashtra and Shivaji Kisan Janrao Harsha Bakul Trivedi Vs State of Maharashtra and Others

Bombay High Court · (2011) 5 BomCR 11 : (2012) 1 MhLj 69

Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3(3)

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High Courts01 Aug 2011Dismissed

Hindustan Petroleum Corporation Ltd. Vs Armaity Jamsheet Taraporevala and another

Bombay High Court · (2012) 1 BomCR 679 : (2011) 5 MhLj 789

Caltex Acquisition of Shares of Caltex Oil Refining (India) Limited and of the Undertakings in India of Caltex (India) Limited Act, 1977 — Section 7, 7(1), 7(3)Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 107

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High Courts01 Aug 2011

Sheshrao Vithobaji Lakhapurkar Vs Shyamrao Shiladin Jaiswal

Bombay High Court · (2012) 1 MhLj 695

Constitution of India, 1950 — Article 226, 227

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High Courts01 Aug 2011

Shri Snowkon Gonsalves Vs Goa Coastal Zone Management Authority

Bombay High Court · (2011) 08 BOM CK 0040

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High Courts01 Aug 2011

Sanjay Kamlakant Rao and Another Vs State of Maharashtra and Another

Bombay High Court · (2011) 08 BOM CK 0029

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Maharashtra Control of Organised Crime Act, 1999 — Section 12, 23Penal Code, 1860 (IPC) — Section 120B, 323, 34, 386, 406

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High Courts01 Aug 2011

Prema Dalbahadur Mall Vs State of Maharashtra and Another

Bombay High Court · (2012) 1 BC 618 : (2011) 6 BomCR 759

Criminal Procedure Code, 1973 (CrPC) — Section 219, 320, 320(9), 397Negotiable Instruments Act, 1881 (NI) — Section 138, 147

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High Courts01 Aug 2011

State of Maharashtra Vs Haribhau Mahadu Talwade and Others

Bombay High Court · (2011) 08 BOM CK 0004

Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 325

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High Courts29 Jul 2011Dismissed

Commissioner of Income Tax Vs Smt. Vijaya V. Kavekar L/H of Late Vijaykumar B. Kavekar

Bombay High Court · (2013) 350 ITR 237

Income Tax Act, 1961 — Section 256(2), 260A, 268A, 268A(1)

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High Courts29 Jul 2011

Kailash Shreekisan Chaurasia Vs State of Maharashtra and Others

Bombay High Court · (2012) BomCR(Cri) 83

Bombay Entertainments Duty Act, 1923 — Section 2(B), 4(2)(b)Bombay Police Act, 1951 — Section 131, 155(2), 33Bombay Prevention of Gambling Act, 1887 — Section 12(a)

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High Courts29 Jul 2011Disposed Off

Sahney Kirkwood Private Limited Vs The Additional Commissioner of Income Tax

Bombay High Court · (2011) 07 BOM CK 0080

Income Tax Act, 1961 — Section 260A

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