COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,467 of 3,665

High Courts11 Mar 2011Allowed

Jamsheed Kanga and Another Vs Parsi Panchayat Funds and Properties and Others

Bombay High Court · (2011) 3 ALLMR 171 : (2011) 3 BomCR 655 : (2011) 113 BOMLR 1047 : (2011) 3 MhLj 966 : (2011) 8 RCR(Civil) 2176

Bombay High Court (Original Side) Rules, 1980 — Rule 238, 241, 246, 249, 253Constitution of India, 1950 — Article 25, 25(1)

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High Courts11 Mar 2011Allowed

MVx. press Annapurana and Another Vs Gitanjali Woolens Pvt. Ltd. and Others

Bombay High Court · AIR 2011 Bom 105 : (2011) 3 ALLMR 604 : (2011) 113 BOMLR 1075 : (2011) 3 CivCC 700 : (2011) 8 RCR(Civil) 2403

Carriage of Goods by Sea Act, 1925 — Section 2Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Contract Act, 1872 — Section 230

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High Courts11 Mar 2011Dismissed

Arun Bhaduji Bansod Vs The State of Maharashtra

Bombay High Court · (2011) 03 BOM CK 0200

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High Courts11 Mar 2011

Vithal Sejul Vs The State of Maharashtra, The Chairman, S.L.D.T. and The Maharashtra Revenue Tribunal

Bombay High Court · (2011) 4 BomCR 374

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 15(2), 21(1), 45(2)

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High Courts11 Mar 2011Allowed

Shri Abdul Kadir Vs Regional Transport Authority, The State Transport Appellate Tribunal and The State of Maharashtra

Bombay High Court · (2011) 4 BomCR 247

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High Courts11 Mar 2011

Shaikh Dayan Shaikh Lukman Vs The State of Maharashtra

Bombay High Court · (2011) 03 BOM CK 0103

Bombay Police Act, 1951 — Section 56Penal Code, 1860 (IPC) — Section 160

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High Courts11 Mar 2011

Dhana Mohan Talele, Smt. Radhabai Narkhede, Pandurang Waghudade and Nimba Shrawan Ingale (Since deceased through his legal heirs : Chindhu Nimba Ingale) Vs Nabab Saraj Tadvi and Others

Bombay High Court · (2011) 3 ALLMR 275 : (2011) 4 BomCR 714 : (2011) 113 BOMLR 1024

Maharashtra Land Revenue Code, 1966 — Section 38

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High Courts11 Mar 2011Allowed

Mr. Rohidas Ganpat Godse Vs The Principal, G.B. Khare College and Others

Bombay High Court · (2011) 3 ALLMR 620 : (2011) 5 BomCR 646 : (2011) 113 BOMLR 1099 : (2011) 3 MhLj 54

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(2), 5(3), 5(4)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 14, 15Maharashtra Universities Act, 1994 — Section 59

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High Courts11 Mar 2011

Bhanudas Gaikwad, Vithal Gaikwad and Pralhad Gaikwad Vs The State of Maharashtra

Bombay High Court · (2011) 3 ALLMR 619

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High Courts11 Mar 2011Dismissed

Narayan Patil (Shaligram Narayan Patil and Others) Vs Gangadhar Belpatre, The Collector of Jalgaon and The State of Maharashtra

Bombay High Court · (2011) 4 ALLMR 320 : (2011) 4 BomCR 402 : (2011) 113 BOMLR 1093

Maharashtra Land Revenue Code, 1966 — Section 59

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High Courts10 Mar 2011Dismissed

The State of Maharashtra Vs Harshad Vaherbhai Patel, Vijay Jivram Kothari and Parshuram Krishna Kamble

Bombay High Court · (2012) BomCR(Cri) 500

Customs Act, 1962 — Section 108, 135, 135(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 23, 29Penal Code, 1860 (IPC) — Section 120(B)

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High Courts10 Mar 2011

Reliance Securities Limited Vs Mr. Badrinath M. Bodhai and Others

Bombay High Court · (2011) 7 ALLMR 124 : (2011) 6 BomCR 617 : (2011) 3 MhLj 327

Arbitration Act, 1940 — Section 35, 36, 37Arbitration and Conciliation Act, 1996 — Section 34, 9

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High Courts10 Mar 2011Allowed

Heritage Lifestyles and Developers Pvt. Ltd. Vs Amarvilla Co-operative Housing Society Ltd., Mrs. Sandhya R. Rao and Mr. Navnitlal P. Shroff

Bombay High Court · (2011) 7 ALLMR 754 : (2011) 6 BomCR 205 : (2011) 3 MhLj 865

Arbitration and Conciliation Act, 1996 — Section 17, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1, 9A

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High Courts10 Mar 2011Dismissed

The State of Maharashtra Vs Sambhaji, Surplus Land Determination Tribunal

Bombay High Court · (2011) 03 BOM CK 0223

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High Courts10 Mar 2011Allowed

Formac Engineering Ltd. and Another Vs Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2011) 3 ALLMR 135 : (2011) 3 BomCR 610 : (2011) 113 BOMLR 1027 : (2011) 4 MhLj 152

Bombay Municipal Corporation Act, 1888 — Section 390, 394Constitution of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1888 — Section 390, 390(1), 390(2), 390(3), 394

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High Courts10 Mar 2011