Bombay High Court Judgments

High Courts27 Oct 2010

Rameshkumar and Tarunkumar Vs Kumwardevi Rathor (since died through L.Rs. Omprakash Rathod and Gyanu Rathod) and Premchand Vekharia

Bombay High Court · (2010) 10 BOM CK 0239

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 31Partnership Act, 1932 — Section 14

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High Courts27 Oct 2010Allowed

Ramnath Saw Mill Vs Shri M.R. Shenvi

Bombay High Court · (2010) 112 BOMLR 4960

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High Courts27 Oct 2010

Prithaviraj Khomne, Yuvraj Khomne, Meghraj Khomne and Dharmraj Khomne Vs The State of Maharashtra

Bombay High Court · (2011) 2 ALLMR 665

Land Acquisition Act, 1894 — Section 4

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High Courts27 Oct 2010Dismissed

Horizon Flora India Limited Vs Assets Reconstruction Co. India Ltd.

Bombay High Court · (2010) 160 CompCas 370 : (2011) 1 CompLJ 140 : (2011) 2 MhLj 459 : (2011) 105 SCL 20

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 2

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High Courts27 Oct 2010Dismissed

Jagadish Anant Narvekar Vs The State of Maharashtra

Bombay High Court · (2010) 10 BOM CK 0151

Penal Code, 1860 (IPC) — Section 302

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High Courts27 Oct 2010

Mukund Kalshetti Vs The State of Maharashtra and The Executive Engineer, Latur Medium Project, Division Latur

Bombay High Court · (2011) 1 ALLMR 825 : (2011) 6 BomCR 771 : (2011) 2 MhLj 849

Land Acquisition Act, 1894 — Section 18, 4

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High Courts27 Oct 2010

Smt. Krashnabai Parashram Vaidya and Others Vs Shaikh Yusuf Hasan Khatik and Others

Bombay High Court · (2011) 1 ALLMR 818 : (2012) 1 BomCR 490 : (2010) 112 BOMLR 4718 : (2011) 2 MhLj 803

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 4(3)

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High Courts27 Oct 2010

Choudhari Mohd. Abdul Kadar Vs The Chief Officer, Municipal Council Udgir and Others

Bombay High Court · (2011) 1 ALLMR 381 : (2010) 112 BOMLR 4536 : (2011) 1 MhLj 831

Constitution of India, 1950 — Article 226, 311Maharashtra Civil Services (Pension) Rules, 1982 — Rule 65(1)

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High Courts27 Oct 2010

The Executive Engineer, Bhandara Irrigation Division and Sub-Divisional Engineer, Irrigation Sub-Division Vs Duryodhan Nagalwade

Bombay High Court · (2011) 3 ALLMR 244 : (2011) 129 FLR 408 : (2011) 2 LLJ 245 : (2011) 1 MhLj 956

Industrial Disputes Act, 1947 — Section 25F, 25G, 28, 7Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44, 5, 7

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High Courts27 Oct 2010Dismissed

Shri.Shivram Dadabhau Papal Vs The State of Maharashtra and Deputy Commissioner of Police/Superintendent of Police

Bombay High Court · (2010) 10 BOM CK 0031

Companies Act, 1956 — Section 617Prevention of Corruption Act, 1988 — Section 2

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High Courts26 Oct 2010Allowed

Ipca Laboratories Ltd. Vs Him Barot and Another

Bombay High Court · (2011) 128 FLR 1077 : (2011) 3 LLJ 471

Industrial Disputes Act, 1947 — Section 10, 10(4), 17, 17B, 2

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High Courts26 Oct 2010Dismissed

Abdual Rafi Shabhandari and Tanveer Ahmed Shabhandri Vs State of Maharashtra, Anna Dani the Principal Secretary to the Government of Maharashtra and The Superintendent of Prison

Bombay High Court · (2010) 10 BOM CK 0245

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 108, 111

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High Courts26 Oct 2010

Sudhir Bhatia Trading as V. Bhatia International Vs The Central Government of India, The Registrar of Trade Marks, Trade Marks Registry and Midas Hygiene Industries Pvt. Ltd.

Bombay High Court · (2011) 1 ALLMR 322 : (2011) 1 BomCR 39 : (2010) 112 BOMLR 4702 : (2011) 1 MhLj 945 : (2010) 44 PTC 417

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 41 Rule 27Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 8Trade Marks Act, 1999 — Section 92

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High Courts26 Oct 2010Dismissed

The State of Maharashtra, The Commandant, S.R.P.F. and The Inspector, Motor Transport Department, S.R.P.F. Vs Yuvraj Patil

Bombay High Court · (2011) 1 ALLMR 828

Constitution of India, 1950 — Article 226, 227Maharashtra Civil Services (Pension) Act — Section 66(2)Maharashtra Civil Services (Pension) Rules, 1982 — Rule 66(2)

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High Courts26 Oct 2010

Tanaji Madhukar Barbade Vs State of Maharashtra and Others

Bombay High Court · (2011) 1 ALLMR 912 : (2010) 6 BomCR 497 : (2010) 112 BOMLR 4587 : (2011) 128 FLR 147

Constitution of India, 1950 — Article 14Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16, 16(2), 2(17), 3(1), 4(1)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26, 9, 9(3), 9(7), 9(8)

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High Courts26 Oct 2010

Government of Goa Vs Goa Urban Co-operative Bank Ltd. and Others

Bombay High Court · (2011) 1 ALLMR 94 : (2011) 3 BomCR 382 : (2011) 2 MhLj 37

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33

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High Courts26 Oct 2010

Special Land Acquisition Officer and The Executive Engineer, Work Division VI Vs Smt. Agnes Benedita Fernandes

Bombay High Court · (2010) 10 BOM CK 0075

Land Acquisition Act, 1894 — Section 18, 4

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High Courts26 Oct 2010Dismissed

Kailash Bholanath Dhengle Vs The Education Officer (Sec.), Zilla Parishad, Adarsha Shikshan Mandal and Chhotubhai Patel High School

Bombay High Court · (2011) 1 ALLMR 803 : (2011) 3 BomCR 806 : (2011) 1 MhLj 308

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 33, 35(1), 35(2)

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High Courts25 Oct 2010Dismissed

Sau. Aruna Bhagwant Tiple Vs The Divisional Joint Registrar, Cooperative Societies and Others

Bombay High Court · (2011) 1 ALLMR 399 : (2011) 3 BomCR 795 : (2011) 1 MhLj 196

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2Maharashtra Co-operative Societies Act, 1960 — Section 152, 73FF, 73FF[1), 78[1)

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High Courts25 Oct 2010

The Commissioner Central Excise Vs Ultratech Cement Ltd. and The Customs, Excise and Service Tax Appellate Tribunal, West Zonal Bench

Bombay High Court · (2010) 112 BOMLR 4552 : (2011) 237 CTR 16 : (2010) 181 ECR 201 : (2010) 260 ELT 369 : (2010) 20 STR 577 : (2010) 29 STT 224 : (2010) 36 VST 505

Central Excise Rules, 1944 — Rule 57A, 57B, 57C, 57D, 57ECentral Excises and Salt Act, 1944 — Section 11(A), 11(B), 3CENVAT (Credit) Rules, 2004 — Rule 14, 15, 2, 2(1), 3

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