COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,526 of 3,665

High Courts03 Sept 2010Allowed

Mr. Dahyabhai Vallabhai Patel Vs Mr. Lalubhai Patel and Others

Bombay High Court · (2010) 6 BomCR 349

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Representation of the People Act, 1951 — Section 100, 20B, 20B(1), 64A, 66

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High Courts03 Sept 2010Dismissed

The New India Assurance Company Limited Vs Alan Scott Industries Limited

Bombay High Court · (2010) 6 BomCR 274 : (2010) 112 BOMLR 4209

Insurance Regulatory and Development Authority (Protection of Policyholders Interests) Regulations, 2002 — Regulation 9, 9(5), 9(6)

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High Courts03 Sept 2010

Indo-European Brewaries Ltd. Vs Dnyaneshwar Dhanwate and Others

Bombay High Court · (2011) 1 ALLMR 188 : (2011) 3 LLJ 527 : (2011) 2 MhLj 167

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)Maharashtra Contract Labours (Regulation and Abolition) Rules, 1971 — Rule 54, 59Maharashtra Minimum Wages Rules, 1963 — Rule 27, 27(2)

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High Courts03 Sept 2010

In Re: Jayantilal Khandwala and Sons, Jatin Ashok Khandwala, Ashok Jayantilal Khandwala and Paresh Jayantilal Khandwala Neebha Kapoor

Bombay High Court · (2010) 6 BomCR 279

Negotiable Instruments Act, 1881 (NI) — Section 138Presidency Towns Insolvency Act, 1909 — Section 10, 13(2), 2, 46, 46(3)

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High Courts02 Sept 2010Dismissed

Satinath Raut Vs The State of Maharashtra

Bombay High Court · (2010) 09 BOM CK 0094

Penal Code, 1860 (IPC) — Section 376, 448, 506

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High Courts02 Sept 2010Allowed

Josiah Anthony Vs Benjamin D''Silva and Others

Bombay High Court · (2012) ACJ 1001 : (2011) 4 TAC 694

Evidence Act, 1872 — Section 145, 170Motor Vehicles Act, 1939 — Section 16, 2(5A)Motor Vehicles Act, 1988 — Section 14, 14(2)

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High Courts01 Sept 2010Dismissed

Commr. of Cus. Drawback Recovery Cell Vs Phoenix Cement Ltd.

Bombay High Court · (2011) 183 ECR 63 : (2010) 259 ELT 372

Customs Act, 1962 — Section 129DD, 74, 75Customs, Central Excise Duties and Service Tax Drawback Rules, 1995 — Rule 16(a)

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High Courts01 Sept 2010Dismissed

Spanco Limited Vs A2Z Maintenance and Engineering Services Limited and Another

Bombay High Court · (2010) 5 BomCR 832 : (2010) 112 BOMLR 3710

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 14, 226

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High Courts01 Sept 2010

Messer Holdings Limited Vs Shyam Madanmohan Ruia and Others Goyal MG Gases (P) Limited Vs Shyam Madanmohan Ruia and Others

Bombay High Court · (2010) 5 BomCR 589 : (2010) 112 BOMLR 4005 : (2010) 159 CompCas 29 : (2010) 104 SCL 293

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 40 Rule 1, Order 7 Rule 11Companies Act, 1956 — Section 111, 111(10), 111(12), 111(14), 111(2)Contract Act, 1872 — Section 23, 24

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High Courts01 Sept 2010

Maroti Thote (in Jail) Vs The State of Maharashtra

Bombay High Court · (2010) 09 BOM CK 0126

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts01 Sept 2010Dismissed

Kishor Dahake Vs The State of Maharashtra

Bombay High Court · (2011) 8 RCR(Criminal) 1782

Penal Code, 1860 (IPC) — Section 376, 452

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High Courts01 Sept 2010Dismissed

Neetu Narain Tolani Vs The Superintendent of Stamps, The Collector of Stamps, The Additional Controller of Stamps and The Sub-Registrar and Administrative Officer

Bombay High Court · (2010) 6 BomCR 355

Bombay Stamp Act, 1958 — Section 25, 32A, 33

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High Courts01 Sept 2010Dismissed

Jadhav Shankar Dyandeo and Mr. Sapkal Sampat Bhau Vs The Collector at Satara and The Election Commission Maharashtra

Bombay High Court · (2010) 6 BomCR 48 : (2010) 112 BOMLR 3947

Bombay Village Panchayats (Number of Members, Divisions into Wards and Reservation of Seats) Rules, 1966 — Rule 3, 5, 5(1), 5(2)Bombay Village Panchayats Act, 1958 — Section 10, 10(1), 10(4), 10A, 10A(2)Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts01 Sept 2010Allowed

Mormugao Waterfront Workers Union and Shri Raghoba Kotkar Vs Union of India (UOI) and Shantadurga Transport Co. Pvt. Ltd.

Bombay High Court · (2010) 09 BOM CK 0097

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High Courts01 Sept 2010

Shri Rama Jaiwant Naik (since deceased through L.rs. Smt. Sarswati Rama Naik, Miss Sujata Rama Naik and and Miss Chetna Rama Naik) Vs State of Goa and Others

Bombay High Court · (2010) 6 BomCR 288

Constitution of India, 1950 — Article 227Village Panchayat Act — Section 65(5)

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High Courts01 Sept 2010

Madhav Ramteke and Others Vs Central Cables Limited and Additional Commissioner of Labour, Authority under Minimum Wages Act

Bombay High Court · (2010) 6 BomCR 289 : (2011) 2 LLJ 744

Minimum Wages Act, 1948 — Section 20, 21, 27

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High Courts01 Sept 2010Dismissed

Sk. Ayyub and Sk. Noor Vs The State of Maharashtra The State of Maharashtra Vs Sk. Karim and Others

Bombay High Court · (2010) 112 BOMLR 4238

Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149

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High Courts01 Sept 2010

Association of International Schools and Principals Foundation and Universal Education Foundation Vs The State of Maharashtra and The Department of Education, State of Maharashtra

Bombay High Court · (2010) 6 BomCR 266 : (2010) 112 BOMLR 4139

Constitution of India, 1950 — Article 162, 19, 19(1), 19(6), 26Maharashtra Education Institutes (Prevention of Capitation Fees) Act, 1987 — Section 12, 13, 2 , 4, 4(1)

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High Courts01 Sept 2010Dismissed

Punjab National Bank Vs Ramesh Kanhayalal Bathija, Ulhas Narayan Deosthale, Dinshaw Rustom Mody and Shiv Prakash

Bombay High Court · (2011) 3 BC 227 : (2011) 1 BomCR 150

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High Courts01 Sept 2010Dismissed

Satyabhama Narayan Korgaonkar (Smt.) Vs Special Land Acquisition Officer and Another

Bombay High Court · (2010) 6 BomCR 273 : (2011) 1 MhLj 618

Land Acquisition Act, 1894 — Section 18, 4

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