Bombay High Court Judgments

High Courts17 Feb 2011Allowed

Narayan Gunaji Sawant Vs Deepak Vasant Kesarkar

Bombay High Court · (2011) 02 BOM CK 0017

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 41(2), 49O, 4AConstitution of India, 1950 — Article 141, 173, 19(1), 324, 324(1)

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High Courts15 Feb 2011

Smt. Nanda Santosh Shirke Vs Smt. Jayashree Santosh Shirke and Another

Bombay High Court · AIR 2011 Bom 286 : (2011) 3 ALLMR 365 : (2011) 6 BomCR 459 : (2011) 3 DMC 18 : (2011) 3 MhLj 941

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 1, 16Hindu Succession Act, 1956 — Section 8

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High Courts15 Feb 2011Dismissed

Salimoddin Gulam Dastagir Shaikh and Gulam Dastagir Bahavoddin Shaikh Vs State of Maharashtra

Bombay High Court · (2011) 02 BOM CK 0170

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 307, 34

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High Courts15 Feb 2011Dismissed

Maharashtra State Road Transport Corporation Vs Maruti Ramchandra Mastud

Bombay High Court · (2011) 6 BomCR 577 : (2011) 129 FLR 166 : (2011) 3 LLJ 607 : (2011) LLR 397 : (2011) 3 MhLj 134

Payment of Gratuity Act, 1972 — Section 4(6)

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High Courts15 Feb 2011

Hasan Mohamed Kadar Badshah Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 285

Penal Code, 1860 (IPC) — Section 300, 302, 304, 307

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High Courts15 Feb 2011Allowed

Prakash Sadhuramji Bodhrani Vs Uma Nilkanthrao Nayudu and Others

Bombay High Court · (2011) 3 MhLj 754

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High Courts15 Feb 2011Allowed

Shri. Chandrakant Kisan Pujari Since Deceased through his widow Smt. Jayashree Chandrakant Pujari Vs The State of Maharashtra

Bombay High Court · (2011) 02 BOM CK 0115

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7

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High Courts15 Feb 2011Allowed

Rajesh Jaswantlal Solanki Vs Ravindranath Shelatkar, The Deputy Commissioner of Police and The State of Maharashtra

Bombay High Court · (2011) 8 RCR(Criminal) 2390

Criminal Procedure Code, 1973 (CrPC) — Section 164, 167(2), 19, 24, 27(A)Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 2, 21, 36(A), 36A(4), 37

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High Courts15 Feb 2011Dismissed

Mukund Ltd. Vs Mumbai International Airport and Others

Bombay High Court · (2011) 2 ALLMR 510 : (2011) 5 BomCR 456 : (2011) 113 BOMLR 1164 : (2011) 2 MhLj 936

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 80, 94, 9A, 9A(2)

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High Courts15 Feb 2011Dismissed

Vitthal Maharu Patil since deceased through his L.Rs. (Bhagirthibai Patil and Others) Vs Fakira Bhavsing Patil, died L.Rs. (Vishwas Fakira Patil and Others)

Bombay High Court · AIR 2011 Bom 292 : (2011) 3 ALLMR 262 : (2011) 5 BomCR 864 : (2011) 3 MhLj 910

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High Courts14 Feb 2011Allowed

Ramdas Sakharam Pawar Vs The State of Maharashtra and Shri Raju Vishnu Patil

Bombay High Court · (2011) 02 BOM CK 0181

Arms Act, 1959 — Section 27B, 4Penal Code, 1860 (IPC) — Section 120B, 147, 148, 302, 304A

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High Courts14 Feb 2011Allowed

Sau. Vijaya Narendra Kene alias Vijaya Gangadhar Bhope (Dead) through legal heirs (Narendra Namdeo Kene, Sachin Narendra Kene, Onkar Narendra Kene and Gauri Narendra Kene) Vs Smt. Kamalabai Gangadhar Bhope (Dead) and Others

Bombay High Court · AIR 2011 Bom 257 : (2011) 3 ALLMR 363 : (2011) 5 BomCR 805 : (2011) 3 MhLj 939

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts14 Feb 2011Allowed

Arvind Ananda Bandal, Bajirao Arvind Bandal and Hanmant Ananda Bandal Vs The State of Maharahstra

Bombay High Court · (2012) BomCR(Cri) 532 : (2011) 113 BOMLR 818

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 34

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High Courts14 Feb 2011Dismissed

Jaya Hind Industries Ltd. Vs Shri Vilas Vithalrao Takale

Bombay High Court · (2011) 7 ALLMR 188 : (2011) 5 BomCR 703 : (2011) 129 FLR 1023 : (2011) 4 LLJ 263 : (2011) LLR 638 : (2011) 3 MhLj 199

Bombay Shops and Establishments Act, 1948 — Section 2(24), 2(25), 2(27), 2(29), 2(4)Constitution of India, 1950 — Article 12Payment of Gratuity Act, 1972 — Section 4, 4(6), 7

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High Courts14 Feb 2011Dismissed

Rohidas Datta Fal Dessai, H. No. 186, Near Hospital, Balli, Quepem-Goa Vs Sherifin Bi Shaikh Gafar, Bendordem, Quepem-Goa and Others

Bombay High Court · (2011) 02 BOM CK 0123

Land Acquisition Act, 1894 — Section 30

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High Courts11 Feb 2011

Shri Srihari Subrai Naik Kurade, Smt. Sudini Srihari Naik Kurade, Dr. Prakash Subrai Naik Kurade and Smt. Kamal Prakash Naik Kurade Vs Mr. Lourenco Colaco and Mrs. Suzana Colaco

Bombay High Court · (2011) 02 BOM CK 0180

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6AConstitution of India, 1950 — Article 226, 227

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High Courts11 Feb 2011Dismissed

Sanjay Angad Chaddah Vs Deepa Sanjay Chaddah

Bombay High Court · AIR 2011 Bom 393 : (2011) 7 ALLMR 212

Childrens Act, 1989 — Section 8Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 13, 21Contract Act, 1872 — Section 56

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High Courts11 Feb 2011

Shri Nabraj Anant Prabhu and Others Vs The Goa Urban Co-Op. Bank Ltd. and Others

Bombay High Court · (2011) 02 BOM CK 0126

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High Courts11 Feb 2011Allowed

Manohar Mahadeo Bhajikhaye Vs Presiding Officer, School Tribunal , Pradnyasheel Yuvak Shikshan Mandal , Gramin Vikas Vidyalaya, Kakda and Education Officer (Secondary), Zilla Parishad

Bombay High Court · (2011) 4 ALLMR 744 : (2011) 5 BomCR 388 : (2011) 4 MhLj 312

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 36, 37

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High Courts11 Feb 2011Allowed

PIEM Hotels Limited and Another Vs Regional Provident Fund Commissioner

Bombay High Court · (2011) 2 ALLMR 516 : (2011) 129 FLR 762 : (2011) 3 LLJ 602 : (2011) LLR 526 : (2011) 2 MhLj 763

Companies Act, 1956 — Section 1(3), 2AEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 16(1), 7A

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