Bombay High Court Judgments

High Courts07 Jun 2011

Devayani Yeshwant Shivkar, Satyajeet Yeshwant Shivkar and Vaibhav Yeshwant Shivkar Vs Bhaskar Chavan and Others

Bombay High Court · (2011) 5 ALLMR 139 : (2011) 5 BomCR 100 : (2011) 4 MhLj 868

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 5 Rule 20, Order 5 Rule 20A, Order 9 Rule 13, 115Constitution of India, 1950 — Article 227

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High Courts07 Jun 2011

Smt. Sunila Sapra and Smt. Gauri Sapra Vs Smt. Pramila Ravindra Mardolkar, Alcon Hotels (Goa) Pvt. Ltd., a Private Limited Company, Shri Fernando Mascarenhas and Smt. Serena Mascarenhas Smt. Pramila Ravindra Mardolkar Vs Smt. Sunila Sapra and Others

Bombay High Court · (2011) 7 ALLMR 5

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227

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High Courts07 Jun 2011

IDBI Ltd. Vs Official Liquidator of Maharashtra Explosives Ltd. (in Liqn.)

Bombay High Court · (2011) 4 ALLMR 770 : (2011) 4 BomCR 560 : (2011) 113 BOMLR 2213 : (2011) 5 MhLj 631 : (2011) 108 SCL 172

Companies (Amendment) Act, 1960 — Section 391(1), 391(3)Companies (Court) Rules, 1959 — Rule 148, 154, 156, 163, 179Companies Act, 1956 — Section 124, 125, 125(1), 132, 391

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High Courts07 Jun 2011

Shri Anand Ghadi Vs Smt. Maria Wolfango D''Silva (since deceased) through her LR, Shri Antonio S.C. Pereira and Others

Bombay High Court · (2011) 5 BomCR 56

Constitution of India, 1950 — Article 226, 227Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 3(2), 5, 7(2), 7(3), 8ALimitation Act, 1963 — Article 12, 58

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High Courts07 Jun 2011

Paack-in-India Vs VSR Foods and Beverages Pvt. Ltd.

Bombay High Court · (2011) 7 ALLMR 432 : (2012) 1 BC 588 : (2011) 5 BomCR 91 : (2011) 5 MhLj 575

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47

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High Courts07 Jun 2011Allowed

Shri Krishna Hari Vaingankar, (Since deceased) represented by legal heirs (Shri Suresh K. Vaingankar and Others) Vs Shri Tukaram Bhiva Vaingankar, (Since deceased) through legal representatives (Satish Tukaram Vaigankar and Others), Shri Babuso Laxman Vaingankar and Smt. Bhanumati Bhanudas Vaingankar Babuso Laxman Vaingankar and Smt. Bhanumati Bhanudas Vaingankar Vs Tukaram Bhiva Vaingankar, (Since Deceased) represented by his legal heirs (Satyawas Tukaram Vaingankar and Others) and Krishna Hari Vaingankar (Since Deceased) (Sudan alias Suresh K. Vaigankar and Others)

Bombay High Court · (2011) 5 BomCR 92

Goa Land Revenue Code, 1968 — Section 105Specific Relief Act, 1963 — Section 38

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High Courts07 Jun 2011Allowed

Shri Kodandpani R. Kulkarni Vs The Headmistress, Sister Nivedita English Medium School, The Secretary, The Dombivali Shikshan Prasarak Mandal and The Education Officer, Zilla Parishad

Bombay High Court · (2011) 4 ALLMR 650 : (2011) 5 BomCR 403 : (2011) 4 MhLj 859

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(1), 5(2), 5(3), 5(4)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28

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High Courts07 Jun 2011Dismissed

Gurdial Singh Vs M/s Arudatta Triotex Engineers Pvt. Ltd., Badlapur and another

Bombay High Court · (2012) 1 BomCR 583 : (2011) 5 MhLj 889

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Evidence Act, 1872 — Section 137, 138

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High Courts07 Jun 2011Allowed

Adv. Pallavi Mahashabde Vs Shri Milind Gandhi through Power of Attorney Holder Shri Mohan Rajaram Patwari, The City of Nagpur Corporation and Smt. Kalpana

Bombay High Court · (2011) 4 ALLMR 515 : (2011) 5 BomCR 149

Constitution of India, 1950 — Article 226, 227Maharashtra Regional and Town Planning Act, 1966 — Section 53, 54

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High Courts07 Jun 2011

Ispat Industries Ltd. Vs Commissioner of C. Ex., Raigad

Bombay High Court · (2011) 271 ELT 506 : (2012) 27 STR 92

Central Excise Rules, 1944 — Rule 57F(3)Central Excises and Salt Act, 1944 — Section 11AC

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High Courts07 Jun 2011

Commissioner of C. Ex., Raigad Vs Ispat Industries Ltd.

Bombay High Court · (2012) 275 ELT 79

CENVAT (Credit) Rules, 2001 — Rule 4(2)

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High Courts07 Jun 2011Dismissed

Commissioner of C. Ex., Navi Mumbai Vs Hindalco Industries Ltd.

Bombay High Court · (2011) 272 ELT 161

Central Excise Rules, 2002 — Rule 21CENVAT (Credit) Rules, 2004 — Rule 3(5), 3(5B), 5(C)

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High Courts06 Jun 2011

Amrutrao Deshmukh and Dhananjay Amrutrao Deshmukh Vs Laxman Pawar and Others

Bombay High Court · (2011) 4 ALLMR 695 : (2011) 6 BomCR 13 : (2011) 113 BOMLR 2398 : (2011) 5 MhLj 577

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 227Maharashtra Land Revenue Code, 1966 — Section 257

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High Courts06 Jun 2011Dismissed

Dr. (Mrs.) Suhasini Umesh Karanjkar, through her Constituted Attorney Dr. Umesh Murlidhar Karanjkar Vs Kolhapur Municipal Corporation and The District Collector

Bombay High Court · (2011) 4 ALLMR 804 : (2011) 4 BomCR 293 : (2011) 113 BOMLR 2373 : (2011) 4 CHN 101

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High Courts06 Jun 2011Allowed

Lalit Malick, Shyam Malick and Madhu Bhatti Vs Bajinder Singh through his Assignee Satnam Singh, Joginder Singh Sawhaney and Bhupinder Singh

Bombay High Court · (2011) 4 BomCR 310 : (2011) 113 BOMLR 2087 : (2011) 4 MhLj 451

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 4, Order 21 Rule 1, Order 21 Rule 2, Order 21 Rule 55, Order 21 Rule 58Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Article 137

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High Courts06 Jun 2011Dismissed

Ram Richpal Jain Vs Dara Khurshadji Amrolia and Others

Bombay High Court · (2012) 4 ALLMR 763 : (2012) 2 BomCR 392

Constitution of India, 1950 — Article 227

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High Courts06 Jun 2011Allowed

Shroff United Chemicals Limited Vs The Union of India (UOI) and Others

Bombay High Court · (2011) 7 ALLMR 338 : (2011) 186 ECR 63 : (2011) 6 MhLj 209 : (2011) 24 STR 17 : (2011) 32 STT 47 : (2011) 42 VST 65

Central Excises and Salt Act, 1944 — Section 11B(1), 11B(2), 11BBConstitution of India, 1950 — Article 226Finance Act, 1994 — Section 69

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High Courts06 Jun 2011Dismissed

Suchetan Exports Pvt. Ltd. Vs Gupta Coal India Limited

Bombay High Court · (2011) 4 ALLMR 688 : (2011) 4 BomCR 303 : (2011) 113 BOMLR 2351 : (2011) 4 CivCC 265 : (2011) 5 MhLj 475

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Sales of Goods Act, 1930 — Section 19, 45, 46, 47, 48

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High Courts06 Jun 2011Allowed

SERGI Transformers Explosion Prevention Technologies Private Limited Vs CTR Manufacturing Industries Limited, Easun MR Tap Changers Private Limited and EMCO Limited

Bombay High Court · (2011) 4 ALLMR 573 : (2011) 5 BomCR 806 : (2011) 113 BOMLR 2154 : (2011) 47 PTC 521

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 6 Rule 17, Order 8 Rule 1, Order 8 Rule 6, Order 8 Rule 6A(1)Patents Act, 1970 — Section 104, 105, 106, 25, 26Stamp Act, 1899 — Section 8

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High Courts06 Jun 2011Dismissed

Sealand Shipping and Export Pvt. Ltd. Vs Kinship Services (India) Pvt. Ltd. Kinship Services (India) Pvt. Ltd. Vs Sealand Shipping and Export Pvt. Ltd.

Bombay High Court · (2011) 7 ALLMR 19 : (2011) 5 BomCR 572 : (2011) 113 BOMLR 2142

Arbitration and Conciliation Act, 1996 — Section 10, 11, 12, 13, 14Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Article 137, 59, 3 , 3(1)

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