Bombay High Court Judgments

High Courts12 Oct 2010Allowed

Ramesh Sonawane Vs The State of Maharashtra

Bombay High Court · (2010) 10 BOM CK 0129

Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 3Bombay Police Act, 1951 — Section 10, 10(2), 19(3), 20, 56Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(2)

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High Courts12 Oct 2010

Smt. Yogita P. Gosalia Vs Shri S.B. Morey, Addl. Commissioner of Income Tax and AA and State of Goa

Bombay High Court · (2010) 10 BOM CK 0118

Criminal Procedure Code, 1973 (CrPC) — Section 195, 482Income Tax Act, 1961 — Section 131, 132, 132(4), 136, 277Penal Code, 1860 (IPC) — Section 181, 193, 196, 201, 203

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High Courts12 Oct 2010Dismissed

Mr. Muskie Rebello represented by his Legally Constituted Attorney, Mr. Joaquim Brito Rebello Vs Mrs. Sandra Fernandes e Rebello and State of Goa

Bombay High Court · (2010) 10 BOM CK 0091

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401

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High Courts12 Oct 2010

P.D. Navghare and Another Vs S.D. Chachad and Others

Bombay High Court · (2011) 2 ALLMR 382 : (2011) 2 BomCR 618 : (2011) 1 CivCC 497 : (2011) 1 MhLj 509

Evidence Act, 1872 — Section 69, 90

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High Courts12 Oct 2010Allowed

Abhijit Deshmukh Vs The State of Maharashtra and The Municipal Commissioner, Aurangabad Municipal Corporation Hemlata Mugdiya Vs State of Maharashtra, The Municipal Corporation and The Municipal Commissioner, Municipal Corporation of Aurangabad

Bombay High Court · (2011) 1 BomCR 128 : (2011) 3 MhLj 248

Bombay Provincial Municipal Corporations Act, 1949 — Section 5(2)Maharashtra Municipal Corporations (Qualifications and Appointment of Nominated Councillors) Rules, 2007 — Rule 3, 4, 5, 5(2)

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High Courts12 Oct 2010Dismissed

Under Secretary, Law Department, Office at Secretariat, Porvorim, Goa Vs The Chief Secretary Government of Goa, Secretariat, Panaji, Goa and others

Bombay High Court · (2010) 10 BOM CK 0027

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts12 Oct 2010

Multimode Transhipments Pvt. Ltd. Vs Patel On Board Couriers Ltd. and Others

Bombay High Court · (2010) 10 BOM CK 0013

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A

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High Courts12 Oct 2010

Tata Motors Ltd. Vs Commissioner of C. Ex.

Bombay High Court · (2011) 264 ELT 207

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High Courts11 Oct 2010

Shri Bhikaji Babusso Naik Satardekar Vs Shri Anil Laximan Ghadi

Bombay High Court · (2010) 10 BOM CK 0229

Constitution of India, 1950 — Article 227

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High Courts11 Oct 2010

The Board of Management of the Bombay Properties of the Indian Institute of Science Vs The Central Information Commission, The Information Commissioner, Kayumars F. Mehta and The Union of India (UOI)

Bombay High Court · AIR 2011 Bom 53 : (2011) 1 ALLMR 1 : (2011) 1 BomCR 32 : (2011) 1 MhLj 63

Charitable Endowments Act, 1890 — Section 12, 4, 5, 5(1), 5(2)Constitution of India, 1950 — Article 226, 227Right to Information Act, 2005 — Section 19(4), 2, 3, 6, 6(1)

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High Courts11 Oct 2010Dismissed

Premlaxmi and Co. a registered partnership firm Vs Ingersoll Rand (India) Limited and Justice D.R. Dhanuka (Retd.) Sole Arbitrator of the Arbitral Tribunal appointed by Bombay Chamber of Commerce and Industry

Bombay High Court · (2011) 2 ALLMR 283 : (2011) 1 BomCR 78 : (2011) 1 CivCC 550 : (2011) 1 MhLj 178

Arbitration and Conciliation Act, 1996 — Section 34Consumer Protection Act, 1986 — Section 2Limitation Act, 1963 — Section 14

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High Courts11 Oct 2010

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

Bombay High Court · (2010) 20 STR 456 : (2010) 29 STT 230

CENVAT (Credit) Rules, 2004 — Rule 2(1)

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High Courts11 Oct 2010Allowed

Phoenix Mills Limited Vs Shri Manohar Arjun Rasal

Bombay High Court · (2011) 7 ALLMR 600 : (2011) 128 FLR 856 : (2011) 2 LLJ 39 : (2011) LLR 382 : (2011) 1 MhLj 121

Payment of Gratuity Act, 1972 — Section 2A

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High Courts11 Oct 2010

Shri Deorao Bhuraji Wasule and Shri Vishwanath Waghe Vs Smt. Ragini Gupta and Others

Bombay High Court · (2011) 2 ALLMR 287 : (2011) 1 BomCR 724 : (2011) 1 MhLj 141

Bombay Public Trusts Act, 1950 — Section 18(5), 19, 22(A), 79Bombay Public Trusts Rules, 1951 — Rule 6Constitution of India, 1950 — Article 226

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High Courts11 Oct 2010

Atasha Ashirwad Builders (J.V.) Vs State of Maharashtra and Others

Bombay High Court · (2011) 1 ALLMR 358 : (2011) 3 BC 235 : (2011) 1 BomCR 125 : (2011) 1 CivCC 125 : (2011) 1 MhLj 282

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High Courts11 Oct 2010

Naresh B. Chheda as Karta of Naresh B. Chheda (HUF), A Hindu Undivided Family Vs Jt. Commissioner of Income Tax-17 and ICICI Bank Ltd.

Bombay High Court · (2010) 10 BOM CK 0086

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 156, 220(6), 226(C), 246(A)

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High Courts11 Oct 2010

Anil Khule Vs Assistant Commissioner, Food and Drugs Administration

Bombay High Court · (2011) 129 FLR 561 : (2011) LLR 619 : (2011) 2 MhLj 91

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44Penal Code, 1860 (IPC) — Section 307

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High Courts11 Oct 2010Allowed

Shri Girdharlal M. Gangani, Partner of M/s. Shriji Builders, , Smt. Meena Girdharlal Gangani, Shri Rasiklal M. Gangani and Others Vs Himalaya Builders Pvt. Ltd., State of Maharashtra and State of Goa

Bombay High Court · (2010) 10 BOM CK 0048

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 226, 482

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High Courts11 Oct 2010Dismissed

Shri Laximan Vithoba Gaunkar Vs Shri Sudesh Gaunkar and The New India Assurance Company Ltd.

Bombay High Court · (2011) ACJ 1916 : (2011) 1 ALLMR 56 : (2011) 1 BomCR 81 : (2011) 1 MhLj 845

Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 338

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High Courts08 Oct 2010Dismissed

Suryabhan Maruti Avhad Vs Mahindra and Mahindra Ltd.

Bombay High Court · (2011) 3 LLJ 339

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