COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,430 of 3,665

High Courts27 Jul 2011Allowed

The Zilla Parishad Vs The Member Industrial Court and Bhimrao Thakare

Bombay High Court · (2011) 5 ALLMR 594 : (2012) 2 BomCR 446 : (2011) 5 MhLj 145

Constitution of India, 1950 — Article 226, 227Maharashtra Civil Services (General Conditions of Services) Rules, 1981 — Rule 38

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High Courts27 Jul 2011

Mrs. Regina Colaco e Fernandes through Power of Attorney, Filipe Auraliano Fernandes through his L.R., A Mr. Rollen Fernandes, Mrs. Caremelina Colaco e D''Mello @ Camuna Caremelina De Melo and Mr. Jacinto D''Mello Vs Mrs. Conceicao de Sa alias Conceicao Colaco and Mrs. Rita Colaco e D''Cunha

Bombay High Court · (2011) 07 BOM CK 0190

Constitution of India, 1950 — Article 227

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High Courts27 Jul 2011Dismissed

Adarsh Co-operative Housing Society Limited Vs Union of India (UOI), State of Maharashtra and Central Bureau of Investigation Anti Corruption Branch

Bombay High Court · (2012) 114 BOMLR 431 : (2012) CriLJ 520

Benami Transactions (Prohibition) Act, 1988 — Section 2, 3, 5Constitution of India, 1950 — Article 14, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 523

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High Courts27 Jul 2011Allowed

Shri Sharda Bhavan Education Society Vs The State of Maharashtra and Swami Ramanand Teerth, Marathwada University

Bombay High Court · (2011) 5 ALLMR 275 : (2012) 2 BomCR 820 : (2011) 6 MhLj 259

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High Courts27 Jul 2011Dismissed

Robert Wanjari Vs Prafull Shelke, Archana Shelke and Arvind Mahajan

Bombay High Court · (2011) 5 ALLMR 591

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High Courts27 Jul 2011Dismissed

Smt. Yamini S. Bhagwanji Vs Union of India (UOI) and Others

Bombay High Court · (2011) 113 BOMLR 2694 : (2012) CriLJ 529

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 428Customs Act, 1962 — Section 135(1), 2(2)

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High Courts27 Jul 2011Allowed

Vasant Devidas Rathod, Kailash Sapkal, Shankar Ingole and Raghunath Ahirrao Vs The State of Maharashtra and Baban Pathade

Bombay High Court · (2012) BomCR(Cri) 206

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 392, 504

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High Courts27 Jul 2011

Balwantrao Bhagwantrao Deshmukh Vs Mankarnabai Chaituji Gosai, Ramesh Akotkar and The State of Maharashtra

Bombay High Court · (2011) 5 ALLMR 589 : (2012) 2 BomCR 833 : (2011) 6 MhLj 342

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 14, 7, 7(1)

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High Courts27 Jul 2011Allowed

N.C. Banerjee and Company Chartered Accountants Special Officer Vs Shri Manoj Balkrishna Shah and Others

Bombay High Court · (2012) 2 BomCR 775 : (2012) 1 CivCC 55 : (2011) 6 MhLj 55

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 7

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High Courts27 Jul 2011Allowed

Dr. Beck and Company Vs Sushil Kumar Madhav Bhide

Bombay High Court · (2012) 2 BomCR 109 : (2011) 131 FLR 202 : (2012) 1 LLJ 537 : (2011) 5 MhLj 354

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 59

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High Courts26 Jul 2011

Vinar Ispat Ltd. Vs Commissioner of Central Excise

Bombay High Court · (2012) 275 ELT 34 : (2012) 28 STR 95

Central Excise Rules, 2002 — Rule 25, 26Central Excises and Salt Act, 1944 — Section 11A(1), 11AC, 35FConstitution of India, 1950 — Article 226

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High Courts26 Jul 2011Allowed

Shri Ramdhan Thorat Vs The State of Maharashtra and Shri Rajendra Shaligram Nangle

Bombay High Court · (2011) 5 ALLMR 656 : (2012) 2 BomCR 324

Constitution of India, 1950 — Article 226, 227

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High Courts26 Jul 2011Dismissed

Umaji Overseas Vs Union of India

Bombay High Court · (2012) 275 ELT 398

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High Courts26 Jul 2011

Sanjay Gulabrao Junonkar Vs Rakeshsingh Niranjansingh Chauhan and State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 566

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High Courts26 Jul 2011Dismissed

Maharashtra State Power Generation Defts. Co. Ltd., Maharashtra State Electricity Distribution Co. Ltd. and Maharashtra State Electricity Distribution Co. Ltd. Rural Division Vs Gopalrao Dhande and Vinayak Gopalrao Dhande

Bombay High Court · (2012) 2 BomCR 436 : (2011) 6 MhLj 493

Constitution of India, 1950 — Article 38

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High Courts26 Jul 2011

Indian Oil Corporation Ltd. Vs Union of India

Bombay High Court · (2012) 275 ELT 322

Central Excise Rules, 1944 — Rule 12Central Excise Rules, 2001 — Rule 18Central Excises and Salt Act, 1944 — Section 35EE

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High Courts26 Jul 2011

Mr. George Serverino D''Mello and and Mrs. Adelina D''Mello (Since deceased) Through Legal Heir, (a) Mr. Peter Lourencino D''Mello and Others Vs Dr. Mariano S. J. Godinho and his wife, Mrs. Elizabeth Godinho and Mrs. Gracyn D''Mello

Bombay High Court · (2011) 07 BOM CK 0002

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High Courts25 Jul 2011

Keith Nazareth, Indian Inhabitant Vs Miriam Dossa, Indian Inhabitant

Bombay High Court · (2011) 07 BOM CK 0231

Civil Procedure Code, 1908 (CPC) — Section 151, 152

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High Courts25 Jul 2011

Navnit Motors Pvt Ltd. Vs Union of India and Another

Bombay High Court · (2013) 136 FLR 334 : (2012) 132 FLR 518 : (2013) LLR 7 : (2012) LLR 122

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B, 8, 8(1), 8B

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High Courts25 Jul 2011Allowed

Gorakh Ramkrushna Mourya and Ramkrushna Mourya Vs State of Maharashtra (Inspector of Police)

Bombay High Court · (2011) 113 BOMLR 2633 : (2012) 1 DMC 338

Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Evidence Act, 1872 — Section 101, 106, 114Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A

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