COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,431 of 3,665

High Courts25 Jul 2011Allowed

Pradeep Kumar Deshbhratar Vs State Of Maharashtra and Others

Bombay High Court · (2012) 1 BomCR 637 : (2011) 5 MhLj 158

Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 — Section 3, 4(5), 6

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High Courts25 Jul 2011

Union of India (UOI) Vs Okorake Emmanuel Chukwunonyere and The State of Maharashtra

Bombay High Court · (2011) 07 BOM CK 0132

Criminal Law (Amendment) Act, 1952 — Section 8, 8(1), 8(3)Criminal Procedure Code, 1973 (CrPC) — Section 2, 225, 24, 24(1), 24(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 24(8), 36A, 36C, 4(1), 4(2)

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High Courts25 Jul 2011Allowed

Avinash Vinayrao Chopde Vs State of Maharashtra and Gulam Mustafa

Bombay High Court · (2011) 07 BOM CK 0126

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 415, 420

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High Courts25 Jul 2011Allowed

Samadhan Umak Vs Dr. Punjabrao Deshmukh Krishi Vidyapeeth and Associate Dean Agriculture College Dr. Punjabrao Deshmukh Krishi Vidyapeeth

Bombay High Court · (2011) 5 ALLMR 267

Constitution of India, 1950 — Article 226Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10(1), 10.1, 10.2

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High Courts25 Jul 2011

Vidarbha Medical Education and Research foundation, Akola and another Vs Maharashtra University of Health Sciences, Nashik and others

Bombay High Court · (2012) 1 ALLMR 208 : (2012) 2 BomCR 414 : (2011) 6 MhLj 617

Maharashtra Universities Act, 1994 — Section 57, 57(2)Maharashtra University of Health Sciences Act, 1998 — Section 26, 53, 53(1), 53(2)

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High Courts25 Jul 2011

Gramoddhar Vidya Prasarak Shikshan Sanstha Vs State of Maharashtra and Others

Bombay High Court · (2012) 2 BomCR 764

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High Courts25 Jul 2011Dismissed

Leelaben Mahendrabhai Patel and Others Vs Nitin Ramesh Baheti and Others

Bombay High Court · (2011) ALLMR(Cri) 3533 : (2012) 2 BC 431

Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 142, 57

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High Courts25 Jul 2011Dismissed

Prashant Vithalrao Belsare Vs Hasmukh Shyamji Waghela

Bombay High Court · (2012) BomCR(Cri) 41

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 269ssNegotiable Instruments Act, 1881 (NI) — Section 138

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High Courts25 Jul 2011

Apollo Cranes Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Bombay High Court · (2011) 186 ECR 406 : (2012) 275 ELT 148

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 110(1), 110(2), 110A, 124

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High Courts25 Jul 2011Dismissed

M/s. Ravalnath Builders Vs Mrs. Sebastiana Escolastica Bea Triz Nunes Mendonsa @ Beatriz Mendonca, Represented by Her Constituted Attorney Mr. Savio Nunes Dias

Bombay High Court · (2011) 07 BOM CK 0001

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Constitution of India, 1950 — Article 227

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High Courts22 Jul 2011Allowed

Pawansingh Kamalsingh Thakur Vs State of Maharashtra and Another

Bombay High Court · (2012) BomCR(Cri) 558

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 11(1)(a)

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High Courts22 Jul 2011

State of Maharashtra and others Vs Kishor Jambhulkar

Bombay High Court · (2012) 1 ALLMR 199 : (2012) 2 MhLj 414

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High Courts22 Jul 2011

Sai Om Petro Specialities Ltd., Mumbai Vs M Industries, Mumbai

Bombay High Court · (2012) 1 BomCR 856 : (2011) 5 MhLj 740

Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 2, 4, 6

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High Courts22 Jul 2011

Nemichand Jain Vs Vodafone Essar Ltd. (M/S) and another

Bombay High Court · (2011) 7 ALLMR 452 : (2012) 2 BomCR 243 : (2011) 5 MhLj 733

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High Courts22 Jul 2011Dismissed

Ashok Parsappa Kodvan Vs The State of Maharashtra

Bombay High Court · (2011) 113 BOMLR 2808

Penal Code, 1860 (IPC) — Section 302

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High Courts22 Jul 2011Dismissed

Avinash Trimbak Namjoshi Vs Indian Oil Corporation Ltd. and Life Insurance Corporation of India

Bombay High Court · (2011) 6 MhLj 485

Constitution of India, 1950 — Article 14, 19, 21, 226, 300A

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High Courts21 Jul 2011

Divisional Forest Officer and Range Forest Officer Vs Shri Ganiram Kewat State of Maharashtra and Range Forest Officer Vs Shri Santosh Sahare

Bombay High Court · (2011) 07 BOM CK 0143

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High Courts21 Jul 2011Allowed

Ajay Tejraj Oswal (Dr.) Vs Joint Director of Health Service and Others

Bombay High Court · (2012) 1 ALLMR 54 : (2012) 1 MhLj 834

Constitution of India, 1950 — Article 226, 227Indian Medical Council Act, 1956 — Section 13, 15(1), 15(3), 16(2), 2(h)Transplantation of Human Organs and Tissues Act, 1994 — Section 2(n)

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High Courts21 Jul 2011

Gorakh Hilal Patil and Smt. Shantabai Hilal Patil Vs Parit Samaj Seva Mandal and Suresh Bhila Kuwar Parit Samaj Seva Mandal and Suresh Bhila Kuwar Vs Gorakh Hilal Patil and Smt. Shantabai Hilal Patil

Bombay High Court · (2012) 1 ALLMR 812 : (2012) 2 MhLj 177

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 25, 99Societies Registration Act, 1860 — Section 13(1)

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High Courts21 Jul 2011

Madhusudan Gangaji Prabhu Desai and Others Vs Chandrashekar Malkarnekar

Bombay High Court · (2011) 07 BOM CK 0131

Constitution of India, 1950 — Article 227

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