Bombay High Court Judgments

High Courts19 Apr 2010

Chemical Mazdoor Sabha Vs Industrial Development Bank of India, Stressed Assets Stabilisation Fund and Maharashtra Coop. Bank Ltd. Navinon Employees'' Forum Vs Managing Director, Punjab and Maharashtra Coop. Bank Ltd. and Others

Bombay High Court · (2011) 3 BC 55 : (2010) 5 BomCR 793 : (2010) 101 SCL 329

Companies Act, 1956 — Section 529AContract Act, 1872 — Section 23Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(9), 17

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High Courts19 Apr 2010Allowed

Kamlabai Dabhalkar and Others Vs Rahimunissa Abdul Sama and The Oriental Insurance Company Ltd.

Bombay High Court · (2011) ACJ 2673 : (2010) 112 BOMLR 2486

Motor Vehicles Act, 1988 — Section 158(6), 166, 168

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High Courts19 Apr 2010Dismissed

A.N. Bhoir Vs Tata Power Company Ltd.

Bombay High Court · (2010) 126 FLR 125

Bombay Industrial Relations Act, 1946 — Section 78, 79

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High Courts16 Apr 2010Allowed

Mrs. Greta Stelia Kotian e Lopes,through its Power of Attorney Concepta Fernandes Vs Mr. Victor Pinto and Others

Bombay High Court · (2010) 04 BOM CK 0134

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High Courts16 Apr 2010Allowed

Siemens Ltd. Vs Their Employees and Another

Bombay High Court · (2010) 126 FLR 350 : (2010) 4 LLJ 116

Industrial Disputes Act, 1947 — Section 10

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High Courts16 Apr 2010

Manoramabai Saoji and Others Vs Municipal Council and Bhagya Laxmi Oil Industries, Prop. Subhashchandra Keshrimal Sanghvi

Bombay High Court · (2010) 6 BomCR 399 : (2010) 112 BOMLR 1771

Easements Act, 1882 — Section 52, 60Transfer of Property Act, 1882 — Section 106

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High Courts16 Apr 2010Allowed

Shri Warana Sahakaru Dudha Utpadak Prakriya Sangh Limited Vs Tanaji Bapurao Telli and Others

Bombay High Court · (2010) 126 FLR 373 : (2010) 5 SLR 574

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High Courts16 Apr 2010

Commissioner of Sales Tax Vs Kirloskar Tractors Ltd.

Bombay High Court · (2010) 31 VST 432

Bombay Sales Tax Act, 1959 — Section 14, 14(1), 2(7), 20, 20(2)Bombay Sales Tax Rules, 1959 — Rule 41A, 58

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High Courts16 Apr 2010

Shirish P. Shah Vs Arun Popatlal Shah

Bombay High Court · (2010) 6 BomCR 398

Civil Procedure Code Amendment Act, 2002 — Order 18 Rule 4(1), Order 26 Rule 4A

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High Courts16 Apr 2010Dismissed

Morgan Ventures Limited Vs M/s Blue Coast Hotels and Resorts Limited, Registered Office at : 263C, Arossim, Cansaulim Goa - 403 712, Jetty Capital Limited, P.O. Box 68, 2006 Neuchatel Switzerland and Ferry Holdings Limited, P.O. Box 68, 2006 Neuchatel Switzerland

Bombay High Court · (2010) 04 BOM CK 0008

Companies Act, 1956 — Section 108, 109, 10F, 110, 111Depositories Act, 1996 — Section 11, 28

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High Courts16 Apr 2010Dismissed

Morgan Ventures Ltd. Vs Blue Coast Hotels and Resorts Ltd. and Others

Bombay High Court · (2010) 3 CompLJ 33

Companies Act, 1956 — Section 108, 109, 10F, 110, 111Depositories Act, 1996 — Section 11, 28

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High Courts15 Apr 2010Allowed

Gaud Saraswat Brahmin Temple Trust and Others Vs Vasudeo P. Shetye @ Kamlesh P. Shetye, Dr. Shashakank P. Mulgaokar, Dr. Anand Puroshottam Wagh (being a Managing Trustee) and Mr. Uday Shankar Warty (being a Managing Trustee)

Bombay High Court · (2010) 3 BomCR 499 : (2010) 112 BOMLR 1715

Bombay Public Trusts Act, 1950 — Section 2(10), 22, 33, 50, 51Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts15 Apr 2010Dismissed

Shree Venkateshwara Petro Chemicals Pvt. Ltd. and Another Vs The Assistant Commissioner of Sales Tax and Others

Bombay High Court · (2010) 3 BomCR 491 : (2010) 112 BOMLR 1644

Bombay Sales Tax Act, 1959 — Section 147, 33, 33(2), 35, 35(I)Bombay Sales Tax Rules, 1959 — Rule 22Central Sales Tax (Bombay) Rules, 1957 — Rule 9A

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High Courts15 Apr 2010Allowed

Lalita Deonath Nimje Vs Deonath Gopichand Nimje

Bombay High Court · AIR 2011 Bom 29 : (2010) 3 BomCR 503 : (2010) 112 BOMLR 1607 : (2011) 1 DMC 214

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13(1)

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High Courts15 Apr 2010

Maharashtra State Power Generation Company Limited and Koradi Thermal Power Station Vs Suresh Shantaram Ghode and the Presiding Officer, First Labour Court

Bombay High Court · (2010) 3 BomCR 509 : (2010) 112 BOMLR 1623

Industrial Disputes Act, 1947 — Section 25F, 25G, 25H

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High Courts15 Apr 2010Dismissed

Jitendra Himmat Biraris Vs Kiran Patil and The District Collector

Bombay High Court · (2010) 4 BomCR 723 : (2010) 112 BOMLR 1758

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(4)Constitution of India, 1950 — Article 101(2), 122, 141, 191(2), 212Maharashtra Local Authority Members Disqualification Act, 1986 — Section 10, 7

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High Courts15 Apr 2010Dismissed

Raymond UCO Denim Private Ltd., (Formally known as Raymond Ltd. (Denim Division)) Vs Praful Warade and Others

Bombay High Court · (2010) 3 ALLMR 635 : (2010) 6 BomCR 424 : (2011) 128 FLR 393 : (2011) 2 LLJ 147

Bombay Industrial Relations Act, 1946 — Section 107, 109, 35, 36, 37Bombay Industrial Relations Rules, 1947 — Rule 48, 49, 50Bombay Shops and Establishments Act, 1948 — Section 38B

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High Courts15 Apr 2010Allowed

Damodhar and Another Vs Deputy Engineer, GSDA, Buldhana and Others

Bombay High Court · (2010) 126 FLR 852

Industrial Disputes Act, 1947 — Section 2(s)

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High Courts15 Apr 2010Dismissed

Mrs. Savita Vilas Mayenkar and Mr. Vilas Kashinath Mayenkar Vs Mr. Mahadev Atmaram Naik and Others

Bombay High Court · (2010) 04 BOM CK 0005

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High Courts13 Apr 2010

Ms. Leena Balkrishna Nair, Yerawada Central Prison Vs The State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 1614 : (2010) CriLJ 3392 : (2010) 5 RCR(Criminal) 274

Criminal Procedure Code, 1973 (CrPC) — Section 335, 335(1), 335(4), 338Evidence Act, 1872 — Section 105Lunacy Act, 1912 — Section 5

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