COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,435 of 3,665

High Courts14 Jul 2011

M/s Durga Enterprises Vs Shri Sarvesh Rohidas Naik Shirodkar and his wife and Mrs. Sujata Sarvesh Naik Shirodkar

Bombay High Court · (2011) 07 BOM CK 0031

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10Constitution of India, 1950 — Article 227

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High Courts14 Jul 2011Dismissed

Sayyed Maksood Ali Sayyed Roshid Ali Vs Uruj-E-Urdu Education Society and Another

Bombay High Court · (2012) 1 BomCR 730

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 7Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 40, 40(1), 40(2)

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High Courts14 Jul 2011Dismissed

Namdeo Narayan Dekate Vs State of Maharashtra and Another

Bombay High Court · (2012) BomCR(Cri) 77

Forest Act, 1927 — Section 61

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High Courts13 Jul 2011

Shri Mahadeo Laxman Nagzarkar, (deceased) through his L.R.s, Yahoda Mahadeo Nagzarkar, Shri Santosh Mahadeo Nagzarkar, Kum. Laxmi Mahadeo Nagzarkar and Shri Damodar Mahadeo Nagzarkar, All Indian Nationals and Vs Shri Jose Antonio Damaciano Laticia Dias Mendes represented by his duly Constituted Attorney, Smt. Alexandreta Mari Crispina Aguair Mendes

Bombay High Court · (2011) 07 BOM CK 0219

Constitution of India, 1950 — Article 227

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High Courts13 Jul 2011Allowed

Shiv Herbal Research Laboratary, Ltd. Vs Assistant Provident Fund Commissioner, Nagpur and another

Bombay High Court · (2011) 131 FLR 438 : (2012) 2 LLJ 91

Constitution of India, 1950 — Article 226, 227Employees Provident Fund Appellate Tribunal (Procedure) Rules, 1997 — Rule 15Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(B), 7(A), 7(Q)

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High Courts13 Jul 2011Dismissed

Chhaya Waghmare Vs Manoj Raut and Others

Bombay High Court · (2012) 1 ALLMR 134 : (2012) 2 BomCR 430 : (2011) 6 MhLj 565

Bombay Village Panchayats Act, 1958 — Section 33(5)

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High Courts13 Jul 2011Allowed

Premlata Shahu and another Vs Chandrakant Shahu and another

Bombay High Court · (2012) 2 BomCR 228 : (2011) 5 MhLj 136

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts13 Jul 2011Dismissed

Tarkude Hotels Pvt. Ltd. Vs Rupee Co-Operative Bank Ltd. and others

Bombay High Court · (2012) 1 BomCR 442 : (2011) 5 MhLj 812

Civil Procedure Code, 1908 (CPC) — Section 10, 151, 38, 39Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 91, 91A, 92, 93, 94

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High Courts13 Jul 2011

Jindal Drugs Ltd. Vs Union of India

Bombay High Court · (2011) 273 ELT 27

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 25Foreign Trade (Development and Regulation) Act, 1992 — Section 15, 16, 19, 3, 5

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High Courts13 Jul 2011

Shivaji Manohar Kale Vs Additional Divisional, Commissioner Aurangabad Division and Others

Bombay High Court · (2012) 2 BomCR 130

Bombay Village Panchayats Act, 1958 — Section 14, 14(1)Constitution of India, 1950 — Article 102, 191General Clauses Act, 1897 — Section 3(31)

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High Courts13 Jul 2011Dismissed

Sadruddin Jeevanlal Dobriya Vs Parshuram Mahadeo Bramhankar

Bombay High Court · (2012) 1 ALLMR 390 : (2012) 2 BomCR 479

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts12 Jul 2011

Syed. Mushtatque Ahmad Syed. Ismail and Others Vs Syed Ashique Ali Khan Haidar Ali

Bombay High Court · (2012) 1 ALLMR 80 : (2012) 2 BomCR 790

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Constitution of India, 1950 — Article 226, 227

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High Courts12 Jul 2011

Great Pacific Navigation (Holdings) Corporation Limited Vs M.V. Tongli Yantai, (and her owners and all Ors. persons)

Bombay High Court · (2011) 113 BOMLR 2441

Admiralty Courts Act, 1861 — Section 5Arbitration and Conciliation Act, 1996 — Section 45, 9Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9A

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High Courts12 Jul 2011Allowed

Progressive Education Society and The Head Master Chunnilal Kataria Primary School Vs Raju Atakar, Primary Teacher, Chunnilal Katariya Primary School and Shri Mahesh Karajgaonkar (deleted) Deputy Director of Education and Incharge Presiding Officer

Bombay High Court · (2012) 132 FLR 35 : (2011) 6 MhLj 384

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9

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High Courts12 Jul 2011

Lithoferro Vs Resources International

Bombay High Court · (2011) 07 BOM CK 0103

Constitution of India, 1950 — Article 227

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High Courts12 Jul 2011

Titan Industries Limited Vs Thane Municipal Corporation, Assistant Municipal Commissioner and Deputy Municipal Commissioner

Bombay High Court · (2011) 113 BOMLR 2594 : (2011) 6 MhLj 228

Bombay Provincial Municipal Corporations Act, 1949 — Section 127(2)(a), 406(1)Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226, 227

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High Courts12 Jul 2011Dismissed