COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,445 of 3,665

High Courts15 Jun 2011

Shri Vincy Pereira, presently Serving Sentence at Central Jail, through His Sister Anita Chari Vs State of Goa and The Superintendent of Prisons, Central Jail

Bombay High Court · (2011) 3 Crimes 417

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20

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High Courts15 Jun 2011Dismissed

Rajeshwar Majoor Kamgari Sahakari Sanstha Limited Vs State Information Commissioner, Assistant Registrar, Cooperative Societies and Sachin Arunrao Nawale

Bombay High Court · (2011) 5 ALLMR 69

Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 12(1), 2Maharashtra Co-operative Societies Rules, 1961 — Rule 10(1)

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High Courts15 Jun 2011Allowed

Dhule Shahar Kirana va Bhusar Vyapari Nagari Sahakari Patsanstha Maryadit Dhule Vs Manju Mantri

Bombay High Court · (2011) 3 Crimes 166 : (2012) 2 MhLj 410

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts15 Jun 2011Allowed

Life Insurance Corporation of India, Mumbai Vs Board of Trustees of The Port of Mumbai

Bombay High Court · (2011) 6 BomCR 76 : (2011) 5 MhLj 759

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12

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High Courts15 Jun 2011Dismissed

Win-n-Quiz Company Limited Vs The Authorized Officer, Bank of Baroda and Others

Bombay High Court · (2011) 5 ALLMR 135 : (2011) 5 BomCR 69 : (2011) 4 MhLj 922

Bombay Stamp Act, 1958 — Section 18, 18(1), 19, 3(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17Stamp Act, 1899 — Section 3

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High Courts15 Jun 2011Dismissed

Narendramal Bafna and Coventry Spring and Engineering Company Limited Vs State of Maharashtra and Mansurprasad Shivnathprasad Gupta

Bombay High Court · (2011) 4 BC 159 : (2012) BomCR(Cri) 208 : (2011) 3 Crimes 412

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High Courts15 Jun 2011Allowed

Maharashtra Rajya Vidyut Mandal Karmachari Sahakari Pat Sanstha Maryadit Vs Divisional Joint Registrar, Cooperative Societies and Others

Bombay High Court · (2011) 5 BomCR 586

Maharashtra Co-operative Societies Act, 1960 — Section 35

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High Courts15 Jun 2011

Shree Ganesh International Vs Union of India

Bombay High Court · (2011) 271 ELT 173

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129(E)

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High Courts14 Jun 2011Allowed

Baburao Patil and another Vs Shriram Bansod and others

Bombay High Court · (2011) 5 ALLMR 281 : (2011) 5 BomCR 103 : (2011) 5 MhLj 574

Bombay Public Trusts Act, 1950 — Section 41Constitution of India, 1950 — Article 226, 227

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High Courts14 Jun 2011Allowed

Narendra Anandrao Kedar and Another Vs Union of India and Another

Bombay High Court · (2012) 1 BomCR 630

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High Courts14 Jun 2011Dismissed

Ramchandra Borekar, Sau Reva and Sau Maya Pallhewar Vs The State of Maharashtra and Sau Payal Borekar

Bombay High Court · (2011) 06 BOM CK 0129

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4, 7Penal Code, 1860 (IPC) — Section 34, 498A

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High Courts14 Jun 2011

Dhirajlal alias Dhirubhai Babaria and Ashwin alias Ashwinbhai Babaria Vs Navinbhai C. Dave and Swan Mills Limited

Bombay High Court · (2011) 4 ALLMR 714 : (2011) 5 BomCR 519 : (2011) 4 MhLj 681

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 4, 13

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High Courts14 Jun 2011

Serum Institute of India Limited Vs Green Signal Bio Pharma Pvt. Ltd. and Another

Bombay High Court · (2011) 6 BomCR 82 : (2011) 47 PTC 452

Trade Marks Act, 1999 — Section 12(1), 124, 28, 32, 9(1)

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High Courts14 Jun 2011Allowed

Upanagar Shikshan Mandal and Others Vs The State of Maharashtra and Others

Bombay High Court · (2012) 1 MhLj 824

Bombay Public Trusts Act, 1950 — Section 41D, 41ECriminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 114, 120B, 34, 406, 415

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High Courts14 Jun 2011Dismissed

Jer Rutton Kavasmanek and Another Vs Gharda Chemicals Ltd. and Others

Bombay High Court · (2011) 113 BOMLR 2487 : (2011) 166 CompCas 377 : (2011) 108 SCL 256

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Companies (Amendment) Act, 2000 — Section 399Companies (Court) Rules, 1959 — Rule 6, 88

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High Courts14 Jun 2011Allowed

Tanaji Shamrao Nalavade and Others Vs State of Maharashtra

Bombay High Court · (2011) 06 BOM CK 0066

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 323, 34

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High Courts14 Jun 2011

Sau. Savitabai Sanjay Meshram Vs Arvind Bhimraoji Mhala, Secretary, Grampanchayat and Additional Collector

Bombay High Court · (2011) 7 ALLMR 698 : (2011) 5 BomCR 541 : (2011) 5 MhLj 59

Bombay Village Panchayats Act, 1958 — Section 14(1)Constitution of India, 1950 — Article 226, 227Maharashtra Land Revenue Code, 1966 — Section 247

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High Courts14 Jun 2011

Essel Mining and Industries Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (2011) 270 ELT 308

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 25Foreign Trade (Development and Regulation) Act, 1992 — Section 4, 5

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High Courts14 Jun 2011Dismissed

Samta Vikas Mandal, An unregistered Society and Others Vs Shaikh Sirajuddin and Others

Bombay High Court · (2011) 5 ALLMR 891 : (2011) 6 BomCR 167 : (2011) 4 MhLj 707

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 1, 13A2, 3(1), 3(1A), 3(2)Civil Procedure Code, 1908 (CPC) — Section 11, 115Constitution of India, 1950 — Article 226, 227

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High Courts13 Jun 2011

Kewalram Kiranapure Vs Manoharbhai Shikshan Prasarak Mandal and Secretary, Mahatma Gandhi Junior College and The Dy. Director of Education, Nagpur Region

Bombay High Court · (2011) 4 ALLMR 732 : (2011) 5 BomCR 516 : (2011) 4 MhLj 760

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16, 6(1), 6(2), 6(6), 8Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 1, 2, 21, 22, 23

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