Bombay High Court Judgments

High Courts07 Jun 2010Allowed

In Re: Organon (India) Ltd.

Bombay High Court · (2010) 4 BomCR 268 : (2010) 157 CompCas 287

Companies Act, 1956 — Section 100, 101, 102, 103, 104Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 11, 21(3)

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High Courts07 Jun 2010

Madhusudan Chowdhari Vs State of Maharashtra and Others

Bombay High Court · (2011) 1 ALLMR 288 : (2011) 4 BomCR 745 : (2011) 2 MhLj 143

Constitution of India, 1950 — Article 14, 16Maharashtra Zilla Parishads District Services (Recruitment) Rules, 1967 — Rule 5

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High Courts02 Jun 2010

Mr. Ashish Shirodkar and Presently in Judicial Custody, Through his Next Friend Mr. Girish Shirodkar Vs State and Police Inspector, CID Crime Branch, Dona Paula

Bombay High Court · (2010) 06 BOM CK 0004

Criminal Procedure Code, 1973 (CrPC) — Section 161Foreigners Act, 1946 — Section 14, 7(1)(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(a), 20(b)(ii)(c), 21(b), 22(c), 31

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High Courts19 May 2010Allowed

Dravya Finance Pvt. Ltd. (formerly knwn as Bachraj Finance Pvt. Ltd.) and Hasmukh Rawal of Mumbai A Director and Shareholder of Dravya Finance Pvt. Ltd. Vs Life Insurance Corporation of India and Insurance Regulatory Development Authority

Bombay High Court · (2010) 4 BomCR 155 : (2010) 112 BOMLR 2465 : (2010) 101 SCL 291

Constitution of India, 1950 — Article 14, 19(1), 226, 265, 298Essential Commodities Act, 1955 — Section 3(2)Insurance Act, 1938 — Section 114, 114A, 30A, 38, 38(1)

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High Courts19 May 2010

S.R. Shipping Co. Vs The State of Maharashtra and Chiplun Dredgers Associates

Bombay High Court · (2010) 112 BOMLR 2679

Bombay Minor Minerals Extraction Rules, 1955 — Rule 11, 29, 32, 39AConstitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 70

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High Courts19 May 2010Dismissed

Nouveaw Exports Private Limited Vs Appellate Authority for Industrial Industrial and Financial Reconstruction Co. and Others

Bombay High Court · AIR 2010 Bom 159 : (2011) 2 BC 547 : (2010) 6 BomCR 252 : (2010) 3 CompLJ 161

Arbitration and Conciliation Act, 1996 — Section 7(1)Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 72

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High Courts14 May 2010

Kirloskar Brothers Limited Maharashtra Electro-mech Vs The Kalyan Dombivli Municipal Corporation and Others

Bombay High Court · (2010) 5 BomCR 731

Bombay Provincial Municipal Corporations Act, 1949 — Section 73Bombay Provincial Municipal Corporations Rules, 1949 — Rule 1, 2, 2(1), 2(2)Constitution of India, 1950 — Article 226

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High Courts07 May 2010

Shri Girdhari N. Melwani and Another Vs Smt. Veena Chandru Melwani and Others

Bombay High Court · (2010) 6 BomCR 479 : (2010) 3 RCR(Civil) 677

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 4Evidence Act, 1872 — Section 73

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High Courts07 May 2010

Vijay Anant Vashirde Present in Judicial Custody and Lodged at Mumbai Central Prison Vs The State of Maharashtra at the Instance of Assistant Commissioner of Police

Bombay High Court · (2010) 112 BOMLR 2547 : (2010) CriLJ 3568 : (2011) 7 RCR(Criminal) 8

Constitution of India, 1950 — Article 141, 142, 142(1), 226, 32Maharashtra Control of Organised Crime Act, 1999 — Section 18, 2, 23, 3Prevention of Terrorism (Repeal) Act, 2004 — Section 3

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High Courts07 May 2010Dismissed

Mr. Prashant P. Giri and Others Vs The State of Maharashtra, The High Court of Bombay and The Maharashtra Public Service Commission

Bombay High Court · (2010) 4 BomCR 704 : (2010) 112 BOMLR 2314 : (2010) 6 SLR 32

Civil Procedure Code, 1908 (CPC) — Section 125, 137Constitution of India, 1950 — Article 226, 234, 320(5), 322Criminal Procedure Code, 1973 (CrPC) — Section 272

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High Courts07 May 2010Dismissed

Sociedade De Formento Industrial (P) Ltd. Vs Assistant Commissioner of Income Tax and Another

Bombay High Court · (2010) 235 CTR 322 : (2011) 339 ITR 595 : (2011) 197 TAXMAN 178

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10B, 139, 142(1), 143(3), 147

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High Courts07 May 2010Dismissed

Ganesh Nivrutti Marne Vs The State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 2280

Arms Act, 1959 — Section 3(25)Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 154, 190, 227, 228, 319

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High Courts07 May 2010

Minar Exports Vs Enforcement Committee

Bombay High Court · (2010) 182 ECR 22 : (2010) 256 ELT 334

Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226Foreign Trade (Development and Regulation) Act, 1992 — Section 11, 11(2), 13, 14, 15

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High Courts07 May 2010Dismissed

Anasari Ziyaur Rehman Naimoor Rehman through his father and Natural Guardian Ansari Naeemur Rahman Vs Mahatma Gandhi Vidyamandir''s Samajshri Prashantdada Hiray College of Pharmacy, Directorate of Technical Education State of Maharashtra, State of Maharashtra Mantralaya and The Pharmacy Council of India Ashish Gokul Sonje through his Father and Natural Guardian Gokul Sonje Vs Kalyani Charitable Trust''s R.G. Sapkal College of Pharmacy, Directorate of Technical Education Competent Authority State of Maharashtra, State of Maharashtra Mantralaya and The Pharmacy Council of India

Bombay High Court · (2010) 4 BomCR 51 : (2010) 112 BOMLR 2234 : (2010) 6 SLR 22

Constitution of India, 1950 — Article 226Pharmacy Council of India Education Regulations, 1991 — Regulation 15

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High Courts07 May 2010

Smt. Bhumika Vs Shri Ravi Harikant Ajgaonkar

Bombay High Court · (2010) 4 BomCR 321

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, Order 8 Rule 1, Order 9 Rule 4, Order 9 Rule 7, 151

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High Courts07 May 2010

Pankaj Anantrai Bhuwa and Others Vs Ramkumar Shivchandray and Sons

Bombay High Court · (2010) 4 BomCR 663

Evidence Act, 1872 — Section 114, 116Income Tax Act, 1961 — Section 230A, 269(4), 37ISpecific Relief Act, 1963 — Section 10, 14, 16, 20, 20(2)

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High Courts07 May 2010Allowed

Golden Ocean Group Limited Vs Salgaocar Mining Industries Pvt. Ltd., Trustworth Shipping Pvt. Ltd. and Howe Robinson and Co. Ltd.

Bombay High Court · (2010) 4 BomCR 60

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3

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High Courts07 May 2010

Balasaheb Jiglekar Vs The Union of India (UOI) and Others

Bombay High Court · (2010) 4 BomCR 57

Maharashtra Animal and Fishery Sciences University Act, 1998 — Regulation 9(18), 33, 34(1)

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High Courts07 May 2010

Mr. Chetan Kamble and Mr. Vilas V. Devrukhkar Vs State of Maharashtra and Others

Bombay High Court · (2010) 4 BomCR 144

Constitution of India, 1950 — Article 14, 141, 142, 19, 19(1)Maharashtra Land Revenue Code, 1966 — Section 126Salsette Estates (Land Revenue Exemption Abolition) Act, 1951 — Section 258

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High Courts07 May 2010Dismissed

Shri Kushappa Mahadeo Kamble Vs The State of Maharashtra and Others

Bombay High Court · (2010) 4 BomCR 660

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 7Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 40, 40(1)

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