COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,543 of 3,665

High Courts16 Jul 2010Dismissed

Saroja Parmeshwaran Vs Padmakar Sitaram Bole and Others

Bombay High Court · (2011) 4 BomCR 267

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(1)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 106

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High Courts16 Jul 2010

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

Bombay High Court · (2010) 160 CompCas 366

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 2, 3

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High Courts16 Jul 2010Dismissed

Shri Ganpati Panchayatan Sansthan Trust Vs Union of India (UOI)

Bombay High Court · (2011) 163 CompCas 253 : (2010) 102 SCL 156

Constitution of India, 1950 — Article 12

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High Courts16 Jul 2010Allowed

Prakash Chavan Vs The State of Maharashtra

Bombay High Court · (2010) 07 BOM CK 0168

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 34

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High Courts16 Jul 2010Allowed

Jijamata Sahakari Sakhar Karkhana Ltd. Vs Sukhedeo Ramhau Fulzade and Vishwanath Bandu Deshmane

Bombay High Court · (2011) 3 BomCR 413 : (2010) 112 BOMLR 3329

Civil Procedure Code, 1908 (CPC) — Section 80, 9, 9AMaharashtra Co-operative Societies Act, 1960 — Section 164

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High Courts16 Jul 2010Dismissed

Union of India (UOI) Vs The Maharashtra State Electricity Board, Deleted and Substituted by Maharashtra State Power Generation Company Limited

Bombay High Court · (2010) 07 BOM CK 0093

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High Courts16 Jul 2010Allowed

Dadasaheb Pathare Vs The State of Maharashtra, Minor Irrigation Department, The Collector, The Special Land Acquisition Officer and The Sub Divisional Engineer, Sub Division Parner

Bombay High Court · (2010) 07 BOM CK 0089

Land Acquisition Act, 1894 — Section 4, 6

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High Courts16 Jul 2010

Shri Kantilal Bhanudas Dukare Vs The Officiating Commandant, 2IC, 102 BN, Border Security Force, The D.I.G./P.S.O., Boarder Security Force, The I.G., Border Security Force and The Union of India (UOI)

Bombay High Court · (2010) 6 SLR 295

Border Security Force Act, 1968 — Section 40, 46Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 7

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High Courts16 Jul 2010Allowed

Gorakh Pandurang Mare and Lahu Maruti Gaudse Vs The State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 3353

Penal Code, 1860 (IPC) — Section 323, 324, 325, 326, 34

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High Courts16 Jul 2010Dismissed

Prof. Maria Elsa Noronha Wolfango De Silva, deceased by her legal heir Mr. Antonio Sequeira Coutinho Pereira Vs The Hon''ble Civil Judge Senior Division at Panaji, ''A'' Court, Panaji Goa and others

Bombay High Court · (2010) 07 BOM CK 0033

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High Courts16 Jul 2010Dismissed

Discovery Properties and Hotels Pvt. Ltd. Vs City and Industrial Development Corporation of Maharashtra Ltd. (CIDCO)

Bombay High Court · (2011) 6 RCR(Civil) 2693

Arbitration and Conciliation Act, 1996 — Section 11, 7

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High Courts15 Jul 2010Allowed

P.N. Gadgil Vs Commissioner of Sales Tax

Bombay High Court · (2010) 36 VST 146

Bombay Sales Tax Act, 1959 — Section 13AA, 61(1), 74(1), 74(2), 74(4)Bombay Sales Tax Rules, 1959 — Rule 42I

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High Courts15 Jul 2010

Ratnakar Bank Ltd. Vs Regional Provident Fund Commissioner and Others

Bombay High Court · (2011) 2 BomCR 362 : (2011) 1 LLJ 261

Constitution of India, 1950 — Article 14, 21Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 5, 7(1), 8B, 8G

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High Courts15 Jul 2010Dismissed

Sopanrao Onkarrao Sathe Vs State of Maharashtra and Others

Bombay High Court · (2011) 3 BomCR 388

Criminal Procedure Code, 1973 (CrPC) — Section 10(2)Defence of India Act, 1962 — Section 15General Clauses Act, 1897 — Section 8(1)

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High Courts15 Jul 2010

In Bloom Vs The Commissioner of Sales Tax

Bombay High Court · (2010) 6 BomCR 206 : (2010) 34 VST 9

Bombay Sales Tax Act, 1959 — Section 2(17), 41, 5, 61(1)

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High Courts15 Jul 2010

Shyamsunder Tiwari Vs Smt. Pramilabai Ugemuge

Bombay High Court · (2010) 07 BOM CK 0142

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High Courts15 Jul 2010Dismissed

Mr. Lalit Kumar Modi Vs The Board of Control for Cricket in India and Others

Bombay High Court · (2010) 07 BOM CK 0140

Constitution of India, 1950 — Article 12, 226

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High Courts15 Jul 2010

Sadhana Rajiv Patil Vs Ganpat Kusha Naik and Others Ganpat Kusha Naik Vs Sadhana Rajiv Patil and Others

Bombay High Court · (2010) 07 BOM CK 0069

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High Courts15 Jul 2010Dismissed

Ratan Gaba Teli Vs The State of Maharashra, The High Court, Appellate Side and The District and Sessions Judge and the Disciplinary Authority

Bombay High Court · (2010) 07 BOM CK 0067

Constitution of India, 1950 — Article 226

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High Courts15 Jul 2010Allowed

Mr. Masiullah Mohid Idrishi Vs The Assistant Commissioner of Police, Zone IV, Bhoivada Division, The Deputy Commissioner of Police, Zone IV and The Principal Secretary, Home Minister, State of Maharashtra

Bombay High Court · (2010) 07 BOM CK 0010

Bombay Police Act, 1951 — Section 107, 110, 124, 56, 56(1)Constitution of India, 1950 — Article 19(1), 19(5)Penal Code, 1860 (IPC) — Section 323, 324, 326, 34, 379

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