COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,500 of 3,665

High Courts25 Nov 2010Dismissed

Stelmakh Leonid Iuliia Vs Secretary to the Ministry of External Affairs, Government of India and Union of India (UOI)

Bombay High Court · (2011) 2 ALLMR 653 : (2011) 3 BomCR 268 : (2011) 1 MhLj 893

Constitution of India, 1950 — Article 14, 15, 16, 19, 20

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High Courts25 Nov 2010Allowed

Vikas Dnayndev Patil and Others Vs State of Maharashtra

Bombay High Court · (2010) 11 BOM CK 0023

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 19, 2, 20, 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98Juvenile Justice Act, 1986 — Section 15

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High Courts24 Nov 2010Allowed

Kalindabai Pujari Vs The State of Maharashtra and Others

Bombay High Court · (2011) 2 DMC 180

Criminal Procedure Code, 1973 (CrPC) — Section 437(2), 439(2)

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High Courts24 Nov 2010Allowed

Shri Chandra Sudhakar Shetty Vs The State of Maharashtra

Bombay High Court · (2011) 8 RCR(Criminal) 1489

Penal Code, 1860 (IPC) — Section 395, 397

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High Courts24 Nov 2010Allowed

Anil Gulabdas Shah Vs State of Maharashtra and Others Anil Gulabdas Shah and Others Vs State of Maharashtra, Slum Re-Development Authroity, Competent Authority (ENRC) and Akruti City Ltd.

Bombay High Court · (2011) 1 ALLMR 687 : (2011) 2 BomCR 93 : (2010) 112 BOMLR 4864 : (2011) 1 MhLj 797

Constitution of India, 1950 — Article 226Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 11, 12, 12(10), 13, 13(1)

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High Courts24 Nov 2010

Asha Mehta and Another Vs Allahabad Bank and Others

Bombay High Court · (2011) 1 MhLj 1011

Banks and Financial Institutions Act, 1993 — Section 22, 28, 29Civil Procedure Code, 1908 (CPC) — Section 73

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High Courts24 Nov 2010Allowed

Baburao Dnyandevrao Pawar Vs The State of Maharashtra and Others

Bombay High Court · (2010) 11 BOM CK 0083

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High Courts24 Nov 2010

Commissioner of C. EX., Mumbai-III Vs Basant Rubber Factory Ltd.

Bombay High Court · (2011) 264 ELT 16

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High Courts24 Nov 2010

Biwater Penstocks Ltd. Vs Municipal Corporation of Greater Bombay and Shri M.L. Dongre

Bombay High Court · (2011) 1 ALLMR 714 : (2011) 1 ARBLR 278 : (2011) 1 BomCR 622 : (2011) 113 BOMLR 278 : (2011) 3 MhLj 706

Arbitration Act, 1940 — Section 15, 16, 16(1), 2, 20Arbitration and Conciliation Act, 1996 — Section 16

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High Courts24 Nov 2010Dismissed

The Executive Engineer Vs Shri Chandrakant R. Prabhudessai

Bombay High Court · (2010) 11 BOM CK 0068

Land Acquisition Act, 1894 — Section 4(1)

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High Courts24 Nov 2010Dismissed

Mr. Pedro Fernandes (Since deceased represented By his legal heirs) Mr. Tony Pascoal Fernandes and his wife Mrs. Sharmila Fortes Appellant numbers 1a and 1b are represented by their duly constituted Attorney Mr. Joe Fernandes (Appellant No. 4 herein) and Others Vs Shri Florencio Jacinto Dias, (Since deceased and represented here by his legal heirs), Miss Christine Dias, Mr. Luis Dias, Miss Fatima Dias, Mr. Wilfred Dias and Mrs. Angelina Colaco, All

Bombay High Court · (2010) 11 BOM CK 0028

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3

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High Courts23 Nov 2010Dismissed

Mohd. Hanif Khan Mohd Wahed Khan Vs Maharashtra State Electricity Distribution Company Ltd. and others

Bombay High Court · (2011) 131 FLR 180

Constitution of India, 1950 — Article 226

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High Courts23 Nov 2010

Indian Council of Agricultural Research (ICAR) and National Research Centre for Citrus (NRCC) Vs Shri Duryodhan Hiraman Ingole and Others

Bombay High Court · (2011) 2 ALLMR 753 : (2011) 129 FLR 168 : (2011) 4 LLJ 410 : (2011) 2 MhLj 723

Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 10, 2(s)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 2

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High Courts23 Nov 2010Dismissed