COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,459 of 3,665

High Courts07 Apr 2011

Mr. Ligorio Rodrigues, (Since deceased, through L.Rs. Smt. Filomena L. Rodrigues and Others) and Mrs. Filomena Rodrigues Vs Ana Quiteria Silveira E. Rodrigues and Others

Bombay High Court · (2011) 04 BOM CK 0069

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 151Constitution of India, 1950 — Article 227

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High Courts07 Apr 2011Allowed

Bharat Pandurang Patil Vs The State of Maharashtra

Bombay High Court · (2011) 4 Crimes 356 : (2011) 3 DMC 626 : (2011) 8 RCR(Criminal) 2566

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107A, 306, 498, 504, 506

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High Courts07 Apr 2011

Mr. Ramchandra B. Bhatkar Vs Agencia Real Trading and Marketing Pvt. Ltd.

Bombay High Court · (2011) 5 ALLMR 194 : (2011) 3 BomCR 674 : (2011) 6 MhLj 264

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 74, 75Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22, 23, 46

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High Courts06 Apr 2011

Union of India (UOI) Vs Sharp Menthol India Ltd. and Joint Secretary (Revision Application) Government of India

Bombay High Court · (2011) 3 BomCR 732 : (2011) 113 BOMLR 1531 : (2011) 270 ELT 212

Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3Central Excise Rules, 2002 — Rule 12AA, 18Central Excises and Salt Act, 1944 — Section 11BB, 35EE

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High Courts06 Apr 2011Allowed

Shri Perumal Arsan Madrasi Vs Deputy Commissioner of Police and Assistant Commissioner of Police

Bombay High Court · (2011) 04 BOM CK 0146

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

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High Courts06 Apr 2011

Ashok Dake Vs Papamiya Hajimiya (Deceased) through his L.Rs. (Khaja Zulfikarali Papamiya Sayyed and Others)

Bombay High Court · (2011) 04 BOM CK 0096

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High Courts06 Apr 2011Dismissed

Babu Hanmanta Marlla @ Kalay Vs State of Maharashtra and Deputy Commissioner of Police

Bombay High Court · (2011) 04 BOM CK 0071

Bombay Police Act, 1951 — Section 135, 37(1), 56(1), 59Penal Code, 1860 (IPC) — Section 114, 141, 143, 145, 147

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High Courts06 Apr 2011Allowed

The State of Maharashtra and The Deputy Director of Health Services Vs Mehboobkhan Pathan

Bombay High Court · (2011) 4 BomCR 174 : (2011) 130 FLR 371 : (2011) LLR 750

Constitution of India, 1950 — Article 14, 16, 226, 309Industrial Disputes Act, 1947 — Section 2, 25Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)

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High Courts06 Apr 2011Dismissed

Rajendrakumar Bhogilal Shaha Vs Pushpa Damodar Nandurkar

Bombay High Court · (2011) 04 BOM CK 0047

Civil Procedure Code Amendment Act, 1999 — Order 18 Rule 4, Order 18 Rule 4(2), Order 6 Rule 17, 115Constitution of India, 1950 — Article 226, 227

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High Courts06 Apr 2011Allowed

Sadashiv Mahadev Ghate, Aakaram Mahadev Ghate, Shivram Chandramma Ghate and Sanjay Shivram Ghate Vs The State of Maharashtra

Bombay High Court · (2011) 113 BOMLR 1517 : (2011) 8 RCR(Criminal) 2578

Penal Code, 1860 (IPC) — Section 302, 323, 324, 325, 326

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High Courts06 Apr 2011Allowed

Limbraj s/i Vishnu Dhakane and Others Vs The State of Maharashtra

Bombay High Court · (2011) 113 BOMLR 1402 : (2011) 8 RCR(Criminal) 2587

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 107, 109, 306, 34, 498A

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High Courts06 Apr 2011

Smt. Parvatibai @ Hansabai Narayan Sawant (since deceased through her heir and legal representative Smt. Sushila Mahadeo Mhamunkar) Vs Subhash Vishwanath Todankar, Rajnikant Vishwanath Todankar and Vijay Vishwanath Todankar Heirs and legal representatives of deceased Shri Vishwanath Vitthal Todankar

Bombay High Court · (2011) 4 ALLMR 180 : (2011) 4 BomCR 143 : (2011) 113 BOMLR 1435 : (2011) 4 MhLj 226

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High Courts06 Apr 2011Dismissed

Union of India (UOI) Vs Hemant Shamrao Sankpal

Bombay High Court · (2011) 7 ALLMR 480 : (2011) 3 BomCR 712 : (2011) 130 FLR 375 : (2011) LLR 919

Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 11A, 17B, 2, 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 32

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High Courts06 Apr 2011Allowed

Punj Lloyd Limited Vs Oil and Natural Gas Corporation Ltd., The Independent External Monitor and Swiber Offshore Construction Pte Ltd.

Bombay High Court · (2011) 04 BOM CK 0023

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High Courts06 Apr 2011

Dr. Amit Dilip Kudchadkar Vs Smt. Amina Kudchadkar alias Amina Nevrekar Smt. Amina Kudchadkar alias Amina Nevrekar Vs Dr. Amit D. Kudchadkar

Bombay High Court · (2011) 04 BOM CK 0008

Civil Procedure Code, 1908 (CPC) — Section 104, 115, 2(2), 96

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High Courts06 Apr 2011Dismissed

Mr. Agnelo Fernandes Vs Goa Coastal Zone Management Authority and Smt. Betty C. Alvares, Ribandar Retreat, Goa

Bombay High Court · (2011) 04 BOM CK 0002

Constitution of India, 1950 — Article 226, 227

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High Courts05 Apr 2011

Srimauli Infrastructure Pvt. Ltd. Vs State of Maharashtra, The Chief Engineer, The Superintending Engineer and The Executive Engineer, Public Works Department

Bombay High Court · (2011) 5 ALLMR 177 : (2011) 2 ARBLR 424 : (2011) 3 BomCR 555 : (2011) 113 BOMLR 1444 : (2011) 5 MhLj 274 : (2011) 6 RCR(Civil) 828

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts05 Apr 2011

N.M. Wadia Charitable Trust Hospital Vs Dr. Ashok Vyankatesh Apte Dr. Ashok Venkatesh Apte Vs Shri. V.T. Kore, Shri. R.U. Ingule, Member, Industrial Court and N.M. Wadia Charitable Hospital

Bombay High Court · (2011) 4 ALLMR 593 : (2011) 3 BomCR 715 : (2011) 131 FLR 217 : (2011) 5 MhLj 444

Bombay Public Trusts Act, 1950 — Section 25Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, 9Constitution of India, 1950 — Article 226, 227

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High Courts05 Apr 2011

Kamat Hotels (India) Limited Vs Royal Orchid Hotels Limited and Another

Bombay High Court · (2011) 7 ALLMR 514 : (2011) 5 BomCR 416 : (2011) 113 BOMLR 1248 : (2011) 4 MhLj 71

Civil Procedure Code, 1908 (CPC) — Section 9ATrade Marks Act, 1999 — Section 2(2), 27, 28, 34, 46(1)

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High Courts05 Apr 2011Dismissed

Maharashtra State Road Transport Corporation Vs Smt. Subhashini Padmanabhan Iyer

Bombay High Court · (2011) 3 TAC 586

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