Bombay High Court Judgments

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2AConstitution of India, 1950 — Article 141Registration Act, 1908 — Section 17, 18

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High Courts08 Apr 2011

Madan Wavhale and Others Vs The State of Maharashtra and Others

Bombay High Court · (2011) 3 ALLMR 839 : (2011) 4 BomCR 719 : (2011) 8 RCR(Civil) 2421

Constitution of India, 1950 — Article 14, 15(3), 15(4), 19(1), 21Essential Commodities Act, 1955 — Section 2, 3

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High Courts08 Apr 2011Dismissed

Cadila Pharmaceuticals Limited Vs Sami Khatib

Bombay High Court · AIR 2011 Bom 399 : (2011) 4 ALLMR 152 : (2011) 3 BomCR 587 : (2011) 113 BOMLR 1366

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Trade Marks Act, 1999 — Section 27, 27(2), 28, 29, 29(2)

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High Courts08 Apr 2011

Terna Shetkari Sahakari Sakhar Karkhana Ltd. Vs Anant Ghogre and The State of Maharashtra

Bombay High Court · (2011) 4 BC 268 : (2011) 113 BOMLR 1881 : (2012) 2 MhLj 956 : (2012) 2 MhLj 791

Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420

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High Courts08 Apr 2011

Registrar (Adm), High Court of Bombay Vs Khandu Punju Jadhav, Armed Police Constable (Rtd.) and The State of Maharashtra

Bombay High Court · (2011) 113 BOMLR 2047

Contempt of Courts Act, 1971 — Section 12, 2Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts08 Apr 2011Dismissed

Suresh Gholap Vs The State of Maharashtra and Others

Bombay High Court · (2011) 7 ALLMR 449 : (2012) 2 BomCR 444 : (2011) 5 MhLj 803

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High Courts08 Apr 2011Dismissed

Federation of Bank of India Staff Unions and Shri Antonio Maximiano Pereira, Deputy General Secretary Vs Union of India (UOI) and Bank of India

Bombay High Court · (2011) 7 ALLMR 222 : (2011) 3 BomCR 691 : (2011) 113 BOMLR 1752 : (2011) 8 RCR(Civil) 2327

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 8, 9, 9(1), 9(3), 9(4)Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 2, 3, 3A, 3AA

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High Courts08 Apr 2011

Shri Sanjay Gadekar through his Sister Smt. Sheela Barreto Vs State of Goa, Home Department (G), Secretariat, The Inspector General of Prison and The Superintendent of Prison

Bombay High Court · (2011) 04 BOM CK 0060

Goa Prison Rules, 2006 — Rule 310Penal Code, 1860 (IPC) — Section 120B, 302, 34

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High Courts08 Apr 2011

Mr. Gulamhusain Asgaraly Vahanvaty, Mr. Gulamabbas Asgaraly Vahanvaty, Mrs. Haseena Gulamhusain Vahanvaty and Mrs. Niloufer Galamabbas Vahanvaty Vs Allahabd Bank, A Government of India Undertaking

Bombay High Court · (2011) 7 ALLMR 237 : (2011) 4 BomCR 169 : (2011) 4 MhLj 60

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 115, 152Criminal Procedure Code, 1973 (CrPC) — Section 446A

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High Courts08 Apr 2011

Shri Kishore Chandrakant Mhatre Vs Dy. Commissioner of Police, Asst. Commissioner of Police and The State of Maharashtra

Bombay High Court · (2011) 8 RCR(Criminal) 2583

Bombay Police Act, 1951 — Section 56(1), 59

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High Courts08 Apr 2011Dismissed

The Maharashtra Government Vs Shri Rajaram Digamber Padamwar, (Seller/Owner), Rajaram Shankar Padamwar and Mohammad SalimHaji Harun

Bombay High Court · (2011) 04 BOM CK 0034

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 10(2), 11, 13, 13(2), 14APrevention of Food Adulteration Rules, 1955 — Rule 13(2), 14, 17, 44H, 9A

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High Courts07 Apr 2011Allowed

The Maharashtra State Other Backward Class Finance and Development Corporation Ltd. Vs Shri Gopal Laxmanrao Yedake

Bombay High Court · (2011) 4 ALLMR 171 : (2012) 1 BomCR 196 : (2011) 130 FLR 419 : (2011) 4 MhLj 490

Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30(2), 44

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High Courts07 Apr 2011Dismissed

Jairam T. Shinde Vs The State of Maharashtra and Others

Bombay High Court · (2011) 3 ALLMR 882 : (2011) 4 BomCR 203 : (2011) 4 MhLj 443

Bombay Provincial Municipal Corporations Act, 1949 — Section 20, 30, 31A

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High Courts07 Apr 2011

Shashikant Thorat and Anil Thorat Vs Punja Thorat and Others

Bombay High Court · (2011) 7 ALLMR 728 : (2011) 4 BomCR 209 : (2011) 5 MhLj 245 : (2011) 8 RCR(Civil) 1237

Bombay Court Fees Act, 1959 — Section 28, 29Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts07 Apr 2011

State Vs Shri Jovito Gonzago Afonso Taliegao

Bombay High Court · (2011) 04 BOM CK 0086

Constitution of India, 1950 — Article 227Goa, Daman and Diu Land Revenue Code, 1968 — Section 165, 179, 184, 40

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High Courts07 Apr 2011

Adwait Surendra Aatre Vs The State of Maharashtra and Others

Bombay High Court · (2011) 04 BOM CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 482Motor Vehicles Act, 1988 — Section 134Penal Code, 1860 (IPC) — Section 279, 338

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