COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,465 of 3,665

High Courts17 Mar 2011Dismissed

Anant Ganesh Fal Dessai (deceased) Through his legal heirs and Others Vs Administrator of Communidades South Zone, Communidade Building Margao- Goa, Communidade of Balli and Shri Anay R. Fal Dessai

Bombay High Court · (2011) 03 BOM CK 0176

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts17 Mar 2011

Sunil Javade Vs State of Maharashtra, Home Department, Mantralaya and Superintendent, Central Prison

Bombay High Court · (2011) 03 BOM CK 0122

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 2(1), 20, 49, 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98Penal Code, 1860 (IPC) — Section 302, 34

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High Courts17 Mar 2011

Y.T. Entertainment Limited Vs Mrs. Nasreen Azam Khan, Prashant Sawant and Vishram Sawant

Bombay High Court · AIR 2011 Bom 294 : (2011) 7 ALLMR 206

Arbitration Act, 1940 — Section 11Arbitration and Conciliation Act, 1996 — Section 9

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High Courts17 Mar 2011

Advani Oerlikon Ltd. Vs Machindra Govind Makasare and Others

Bombay High Court · AIR 2011 Bom 84 : (2011) 3 ALLMR 564 : (2011) 3 BomCR 12 : (2011) 113 BOMLR 1330 : (2011) 130 FLR 580 : (2011) 3 LLJ 21 : (2011) 2 MhLj 916 : (2011) 5 RCR(Civil) 916

Bombay Industrial Relations Act, 1946 — Section 78Civil Procedure Code Amendment Act, 1999 — Section 115Constitution of India, 1950 — Article 226, 227, 32

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High Courts17 Mar 2011Dismissed

ASR Systems Private Ltd. and Rohit Wadhwa, Managing Director of ASR Systems Private Ltd. Vs Kimberly Clark Hygiene Products Pvt. Ltd. and The State of Maharashtra

Bombay High Court · (2012) 1 BC 281 : (2011) 4 MhLj 275

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts17 Mar 2011Allowed

Dasrao Bokil, since deceased through his legal heirs, (Arvind Bokil and Others Vs Ganpat Ghisadi, since deceased through his legal heirs, (Radhabai Ghisadi and Others)

Bombay High Court · (2012) 1 ALLMR 241 : (2011) 6 MhLj 141

Civil Procedure Code, 1908 (CPC) — Order 42 Rule 1, 100Transfer of Property Act, 1882 — Section 106, 107, 2b

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High Courts17 Mar 2011

Geeta Veljee and Raunaq Veljee Vs Shri Sertorio Celho Pereira and Others

Bombay High Court · (2011) 03 BOM CK 0021

Constitution of India, 1950 — Article 226, 227

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High Courts17 Mar 2011

The Communidade of Davorlim Vs The State of Goa and another

Bombay High Court · (2011) 03 BOM CK 0018

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3, 3(f), 3(f), 4(1), 5A

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High Courts17 Mar 2011

Huawei Technologies Co. Ltd. Vs Designated Authority

Bombay High Court · (2011) 270 ELT 77

Customs Tariff Act, 1975 — Section 90, 9C

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High Courts16 Mar 2011

Bhilwara Spinners Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (2011) 3 ALLMR 586 : (2011) 113 BOMLR 1140 : (2011) 267 ELT 49 : (2013) 20 GSTR 626

Foreign Trade (Regulation) Rules, 1993 — Rule 8

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High Courts16 Mar 2011Dismissed

Shri Yeshwant Sakharam Chavan Vs Shri Ankush Tukaram Bhairavkar, State of Maharashtra and Shri Markeshwar Construction Co.

Bombay High Court · (2011) 03 BOM CK 0242

Criminal Procedure Code, 1973 (CrPC) — Section 232, 233, 243, 247, 252Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts16 Mar 2011

Shri Viresh Talkar, Vasco through next Friend Smt. Madhuri Kundekar Vs State

Bombay High Court · (2011) 03 BOM CK 0195

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 379Probation of Offenders Act, 1958 — Section 3

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High Courts16 Mar 2011Dismissed

Maharashtra Automobiles a partnership firm carrying on business from 97 Next to Navjivan Co-op. Hsg. Society Ltd. Vs Navjivan Co-operative Housing Society Limited and Hindustan Petroleum Corporation Ltd. Company registered under Companies Act, Having its registered office

Bombay High Court · (2011) 03 BOM CK 0194

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High Courts16 Mar 2011Dismissed

Mr. Siddhakumar D. Amonkar Vs The Madgaum Urban Co-operative Bank Ltd. Head Office at: ''Varsha'', Aquem Alto, Margao Goa 403601

Bombay High Court · (2011) 03 BOM CK 0190

Constitution of India, 1950 — Article 12, 226

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High Courts16 Mar 2011

The State of Maharashtra Vs Kantilal Manikchand Shah (Smt. Nalini Kantilal Shah and Others) Kantilal Manikchand Shah (since deceased by his L.Rs.) Nalini Shah (since deceased by her L.Rs., Harshkumar Kantilal Shah, Sou. Chandralekha Dhanyakumar Gandi, Sou. Seema Ashok Shah and Sau Chitra Jawahar Shah) Vs The State of Maharashtra

Bombay High Court · (2011) 5 ALLMR 198 : (2011) 3 BomCR 709

Land Acquisition Act, 1894 — Section 11, 18, 4, 4(1)

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High Courts16 Mar 2011Dismissed

Airsonic Travels Pvt. Ltd. Vs Shri Prem Motiram Jhangiani and The State of Maharashtra

Bombay High Court · AIR 2011 Bom 267 : (2011) 3 BC 529 : (2011) 8 RCR(Criminal) 2293

General Clauses Act, 1897 — Section 9Limitation Act, 1963 — Section 12(1), 12(2)

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High Courts16 Mar 2011Dismissed

Bhagwan Chellaram Chellani Vs The State of Maharashtra, The Commissioner of Police, The Senior Inspector of Police and Inspector Sunil Chandugude, Posted at Mahim Police Station and Investigation Officer in the FIR registered against the Petitioner''s mother Smt. Nanki Chellaram

Bombay High Court · (2011) 03 BOM CK 0130

Penal Code, 1860 (IPC) — Section 120B, 420, 465, 467, 468

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High Courts16 Mar 2011Dismissed

Urdu Education Association, Amravati Vs Deputy Director of Education, Amravati Division and Others etc. etc.

Bombay High Court · (2011) 3 ALLMR 286 : (2011) 5 BomCR 462 : (2011) 113 BOMLR 1264

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11

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High Courts16 Mar 2011

Shaikhinabee Sayyad Wali Shaikh Vs Sayed Wali Shaikh

Bombay High Court · (2011) 03 BOM CK 0099

Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 4, 5

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High Courts16 Mar 2011Dismissed

Ashish C. Shah Vs Sheth Developers Pvt. Ltd., The State of Maharashtra and Aparna Ashish Shah

Bombay High Court · (2011) 4 MhLj 288

Civil Procedure Code, 1908 (CPC) — Section 80Companies Act, 1956 — Section 193, 194, 195, 196Criminal Procedure Code, 1973 (CrPC) — Section 313

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