CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,520 of 3,665

High Courts22 Sept 2010Dismissed

Deputy Collector and S.D.O., The Land Acquisition Officer and The Executive Engineer, Works Division - XVIII Vs Shri Alfred D''Cunha (since deceased through LR''s Shri Lionel Arun D''Cunha and his wife and Others) Shri Alfred D''Cunha (since deceased through LR''s Shri Lionel Arun D''Cunha and his wife and Others) Vs Deputy Collector and S.D.O., The Land Acquisition Officer and The Executive Engineer, Works Division - XVIII

Bombay High Court · (2010) 09 BOM CK 0075

Land Acquisition Act, 1894 — Section 4(1)
Read judgment
High Courts21 Sept 2010

N.R.C. Limited (formerly Known As (The National Rayon Corporation Ltd.), Public Limited Company Deemed to be registered the Companies Act, 1956 and Ashokan A. Indian Inhabitant Vs Union of India (UOI), The Assistant Collector of Central Excise, Kalyan Division and The Superintendent, Central Excise, Range-II (NRC), Mohone Division

Bombay High Court · (2011) 263 ELT 218

Central Excise Rules, 1944 — Rule 23A, 52A, 57G, 57G(2), 57GGConstitution of India, 1950 — Article 226
Read judgment
High Courts21 Sept 2010Dismissed

Sau. Kalpana Kolarkar (Maiden Name Ku. Kalpana) Vs State of Maharashtra, Education Department, Deputy Director of Education, Amarvati Division, Akola Education Society and New English High School and Junior College

Bombay High Court · (2011) 1 BomCR 42

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(10)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 41, 41(1), 41(5), 9
Read judgment
High Courts21 Sept 2010Allowed

Smt. Pooja Kotlapure, Gaurav Kotlapure (under guardianship of his mother Smt. Pooja Kotlapure), Sow. Leelawati Kotlapure and Ramchandra Kotlapure Vs Union of India (UOI)

Bombay High Court · (2012) ACJ 126 : (2011) 2 ALLMR 332 : (2011) 5 BomCR 369 : (2011) 2 MhLj 634 : (2012) 2 TAC 673

General Clauses Act, 1897 — Section 22Railways Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 2, 3Railways Act, 1989 — Section 123, 124, 124A, 129
Read judgment
High Courts21 Sept 2010Dismissed

Tulshiram Shrirame, Presently A Member of Standing Committee, Zilla Parishad and Sudhakar Kundojwar Vs The State of Maharashtra and Deptt. of Village Development, Zilla Parishad, Dy. Chief Executive Officer, Zilla Parishad and The Divisional Commissioner, Nagpur Division

Bombay High Court · (2011) 1 BomCR 131 : (2010) 1 DMC 254

Bombay Village Panchayats Rules, 1959 — Rule 10(2)Maharashtra Zilla Parishad (President, Vice President and Chairmen of Subjects Committees) and Panchayat Samitis (Chairman and Deputy Chairman) (Reservation of Offices and Election) Rules, 1962 — Rule 6
Read judgment