COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,509 of 3,665

High Courts19 Oct 2010Dismissed

Rahul Haul Vs The Union of India (UOI), The Additional Deputy Inspector General, Central Reserve Police Force and The Presiding Officer, Central Reserve Police Force Recruitment Board

Bombay High Court · (2011) 1 BomCR 47

Administrative Tribunals Act, 1985 — Section 2Constitution of India, 1950 — Article 226

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High Courts19 Oct 2010Dismissed

Mr. Kishor Naik through his next friend Mr. Rajaram Gawas Vs State and Public Prosecutor, High Court of Bombay

Bombay High Court · (2010) 10 BOM CK 0124

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 337

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High Courts19 Oct 2010Dismissed

Union of India (UOI) Vs Jatin C. Jhaveri Mr. Jatin C. Jhaveri Vs Union of India (UOI) and Joint Commissioner of Customs

Bombay High Court · (2011) 1 ALLMR 877 : (2011) 264 ELT 371

Customs Act, 1962 — Section 108, 113, 114Foreign Exchange Regulation Act, 1973 — Section 13(2), 40, 54, 64(2), 8(1)Imports and Exports (Control) Act, 1947 — Section 3(2)

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High Courts19 Oct 2010Dismissed

Ferring Pharmaceuticals Pvt. Ltd. Vs Sun Pharmaceuticals Industries Ltd.

Bombay High Court · (2011) 2 ALLMR 678 : (2011) 2 BomCR 408

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 11, 151, 20, 9Copyright Act, 1957 — Section 62, 62(2)Trade Marks Act, 1999 — Section 134, 134(1), 134(2), 135, 20

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High Courts19 Oct 2010Dismissed

The Canacona Urban Co-operative, Credit Society Limited Vs Shri Dhananjay Mahadev Deesai

Bombay High Court · (2010) 10 BOM CK 0059

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Criminal Procedure Code, 1973 (CrPC) — Section 391Maharashtra Co-operative Societies Act, 1960 — Section 72, 73

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High Courts19 Oct 2010

Narayan Deorao Gore (Died) through L.Rs. Dhondan Gore Vs The State of Maharashtra

Bombay High Court · (2011) 2 ALLMR 686 : (2011) 3 MhLj 592

Land Acquisition Act, 1894 — Section 4, 6, 9, 9(3), 9(4)

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High Courts19 Oct 2010

Gramin Yuvak Adhar Gramin Bigar Sheti Sahakari Patsanstha Maryadit and Adarsha Sahakari Doodh Utpadak Sanstha Maryadit Vs Kashinath Ramchandra Wale and Others

Bombay High Court · (2011) 1 ALLMR 369 : (2011) 1 BomCR 714 : (2011) 1 MhLj 857

Bombay Land Revenue Code, 1879 — Section 203, 211Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 8(AA)Civil Procedure Code, 1908 (CPC) — Section 54

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High Courts19 Oct 2010Dismissed

Communidade of Loutulim represented by its attorney, Mr. Joaquim Gracias Vs Alberto Fernandes

Bombay High Court · (2010) 10 BOM CK 0035

Land Acquisition Act, 1894 — Section 30, 4

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High Courts19 Oct 2010

Gajanan Padmanabhiah Vs The State of Goa

Bombay High Court · (2010) 10 BOM CK 0024

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 13(3), 17

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High Courts19 Oct 2010Allowed

Bhaurao Dangarkar, Pravin Dangarkar, Prashant alias Parasram Dangarkar [in Jail] and Sau. Anusaya Dangarkar Vs The State of Maharashtra

Bombay High Court · (2010) 10 BOM CK 0020

Penal Code, 1860 (IPC) — Section 149, 34

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High Courts19 Oct 2010Allowed

Gangagar Ingole died thorugh his L.Rs. (Rajaram Gangaram Ingole and Dropadabai Ingole) and Subhash Ingole Vs Malkarjun Hundekar, Ravindra Hundekar and Sanjay Hundekar

Bombay High Court · (2011) 1 ALLMR 874 : (2011) 2 BomCR 616

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23

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High Courts18 Oct 2010Allowed

Jalgaon Merchant Co-operative Bank Ltd. Vs Laxmibai Laxminarayan Zawar and Others

Bombay High Court · (2011) 3 BomCR 228

Constitution of India, 1950 — Article 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 17, 34

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High Courts18 Oct 2010

Dattatray Atmaram Ganfade Vs District Superintendent of Police and Others

Bombay High Court · (2011) 3 ALLMR 233 : (2011) 5 BomCR 345 : (2011) 129 FLR 692 : (2011) 2 MhLj 255

Constitution of India, 1950 — Article 226Maharashtra Civil Services (General Conditions of Services) Rules, 1981 — Rule 15(2)

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High Courts18 Oct 2010

Oil and Natural Gas Corpn. Ltd. Vs DOLPHIN Offshore Enterprises (I) Ltd.

Bombay High Court · (2011) 7 ALLMR 611 : (2011) 2 ARBLR 273 : (2011) 3 BomCR 370 : (2011) 1 MhLj 377 : (2011) 6 RCR(Civil) 2488

Arbitration and Conciliation Act, 1996 — Section 28(1), 28(3), 31(7), 31(8), 34Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 70

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High Courts18 Oct 2010