Bombay High Court Judgments

High Courts04 May 2011

Ashfaque Ahmed Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 563

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 162Penal Code, 1860 (IPC) — Section 120(b), 143, 144, 145, 147

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High Courts03 May 2011Dismissed

Shriniwas Ramdas Siwerwat Vs Shantaram Pandurang Deotale

Bombay High Court · (2011) 05 BOM CK 0072

Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts03 May 2011Dismissed

Indian Smelting and Refining Company Limited Vs Anthony D'' Almeida and Another

Bombay High Court · (2012) 1 LLJ 117 : (2012) 3 SLJ 21

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 18, 18(1), 2, 25, 25C

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High Courts03 May 2011Allowed

Maroti Parkhi, Vithoba Parkhi, Janabhi Dhanre and Gangabai Parkhi Vs State of Maharashtra

Bombay High Court · (2011) 4 BomCR 61 : (2011) 5 MhLj 499

Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3, 3(1), 3(3), 4, 5A

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High Courts03 May 2011Allowed

Subhash Sadashivrao Chopade and Others Vs Prabhudas Appaji Dhale and Others

Bombay High Court · (2011) 05 BOM CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4)

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High Courts03 May 2011Allowed

Murlidhar Suryawanshi and Ramesh Mohurle Vs The State of Maharashtra

Bombay High Court · (2012) 1 Crimes 56

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 394

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High Courts03 May 2011

Shri Samarth Seva Mandal and Others Vs Shri Ramdas Swami Sansthan and Others

Bombay High Court · (2011) 4 ALLMR 237 : (2011) 6 BomCR 399 : (2011) 4 MhLj 254

Bombay Public Trusts Act, 1950 — Section 2(1), 2(10), 2(4), 50, 51Civil Procedure Code, 1908 (CPC) — Section 115, 92, 9A

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High Courts03 May 2011

Rajendra Datta Zarekar through his brother Sandesh Zarekar Vs State of Goa and The Superintendent of Prisons

Bombay High Court · (2011) 05 BOM CK 0051

Penal Code, 1860 (IPC) — Section 342, 376

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High Courts03 May 2011

Shri Warana Agricultural Goods Processing Co-operative Society Limited, Warana Nagar, Kolhapur Vs Dilip D. Patil and others

Bombay High Court · (2011) 130 FLR 813 : (2012) 1 LLJ 177

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33(C)(2)

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High Courts03 May 2011Allowed

Aannaso Shripal Bukade Vs State of Maharashtra

Bombay High Court · (2011) 2 Crimes 451

Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)

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High Courts03 May 2011Allowed

Smt. Y. Bangarama Vs Shri Rakesh Wahane (Waney)

Bombay High Court · (2012) 1 BC 25 : (2011) 7 RCR(Criminal) 2559

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts03 May 2011

Mr. Mohan Vithal Dabhale Vs Mr. Santosh Vasant Morajkar and Others

Bombay High Court · (2011) 4 ALLMR 559 : (2011) 3 BomCR 484 : (2011) 113 BOMLR 1979 : (2011) 5 MhLj 461

Companies Act, 1956 — Section 630Constitution of India, 1950 — Article 226Goa Village Panchayat Raj Act, 1994 — Section 10, 12, 12(1), 15, 15(1)

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High Courts03 May 2011

Mormugao Port and Railway Worker''s Union and affiliated to All India Port and Dock Worker''s Federation and Hind Mazdoor Sabha Vs The Board of Trustees of The Port of Mormugao and Others

Bombay High Court · (2011) 4 ALLMR 532 : (2011) 3 BomCR 525 : (2011) 113 BOMLR 1992

Constitution of India, 1950 — Article 14, 19, 19(1), 226, 77Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 12, 14, 19Major Port Trusts Act, 1963 — Section 111, 3

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High Courts03 May 2011Allowed

Hanma @ Hanmanta Ishvarappa Budane, Koli Vs The State of Maharashtra

Bombay High Court · (2011) 05 BOM CK 0020

Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302

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High Courts03 May 2011Dismissed

Mandatai Sambhaji Pawar and Another Vs State of Maharashtra and Others

Bombay High Court · (2012) 3 BomCR 843

Constitution of India, 1950 — Article 14, 226, 227Consumer Protection Act, 1986 — Section 15, 17, 17(1)(b), 2(c), 2(o)Maharashtra Co-operative Societies Act, 1960 — Section 91

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High Courts03 May 2011