COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,568 of 3,665

High Courts05 Apr 2010

Shri Shantaram Raikar and Smt. Shashikala Raikar (Both Presently undergoing life sentences at Aguada Central Jail) Vs State of Goa

Bombay High Court · (2010) 112 BOMLR 1582 : (2010) CriLJ 3247 : (2010) 4 Crimes 135 : (2010) 5 RCR(Criminal) 306

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 24, 25, 26, 27, 8Goa Childrens Act, 2003 — Section 8

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High Courts05 Apr 2010Dismissed

Shri Dinesh Arolkar Vs The State of Goa, The Inspector General of Prisons and The Superintendent, Central Jail

Bombay High Court · (2010) 04 BOM CK 0064

Goa Prison Act — Section 20Goa Prison Rules, 2006 — Rule 324

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High Courts05 Apr 2010Dismissed

Shri Ramchandra S. Joshi the Then Chief Manager of Bank of Baroda Vs Bank of Baroda

Bombay High Court · (2010) 4 BomCR 202 : (2010) 121 BOMLR 2330 : (2011) 128 FLR 158 : (2010) 4 LLJ 119

Bank of Baroda Officers Employees (Conduct) Regulations, 1976 — Regulation 24, 3Bank of Baroda Officers Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4Bank of Baroda Provident Fund Rules — Rule 18

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High Courts05 Apr 2010Dismissed

Vansha Lakama Gangad (through jail) Vs The State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 1873 : (2010) CriLJ 3310

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 428Penal Code, 1860 (IPC) — Section 201, 302

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High Courts05 Apr 2010

New Great Eastern Spinning and Weaving Co. Ltd. Vs Central Board of Trustees and Others

Bombay High Court · (2011) 1 LLJ 757

Employees Provident Fund Appellate Tribunal (Procedure) Rules, 1997 — Rule 7, 7(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 21(1)Limitation Act, 1963 — Section 14, 29(2)

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High Courts01 Apr 2010

Shri. Jayram Tolaji Shinde and Sau. Kavita B. Kardak Vs The Secretary, Urban Development Department, The Commissioner, Nashik Municipal Corporation, The State of Maharashtra and Sanjay Uttamrao Chavan Ateeq Ahmed Kamal Ahmed Vs Malegaon Municipal Corporation and Others Abdul Malik Mohammed Yunus Vs State of Maharashtra and Others Nandkumar Digambar Dhule and Others Vs Kalyan Dombivali Municipal Corporation and Others

Bombay High Court · (2010) 3 ALLMR 280 : (2010) 3 BomCR 1 : (2010) 3 MhLj 465

Bombay Provincial Municipal Corporations Act, 1949 — Section 20, 30, 31A, 31A(2)

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High Courts01 Apr 2010Allowed

Anekant Education Society and Others Vs Smt. Tilotama Jitendra Parikee and Others

Bombay High Court · (2010) 3 BomCR 260 : (2010) 126 FLR 811

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9

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High Courts01 Apr 2010Allowed

Paranjape Metal Shapers Pvt. Ltd. Vs Pamets Employees Union

Bombay High Court · (2010) 3 ALLMR 717 : (2010) 3 BomCR 266 : (2010) 126 FLR 812 : (2011) 1 LLJ 25

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High Courts01 Apr 2010

Zenith Computer Ltd. Vs State of Maharashtra

Bombay High Court · (2011) 38 VST 168

Bombay Sales Tax Act, 1959 — Section 20(5), 33(3), 33(4), 33(5), 35(1)Central Sales Tax Act, 1956 — Section 8(5), 9(2A)

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High Courts31 Mar 2010Dismissed

Dy. Engineer, Zilla Parishad Constructions, Sub Division Vs Bapurao Nathuji Barde, The Asstt. Commissioner of Labour and Tahsildar

Bombay High Court · (2011) 3 ALLMR 507

Industrial Disputes (Bombay) Rules, 1957 — Rule 26(2)Industrial Disputes Act, 1947 — Section 25F

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High Courts31 Mar 2010Dismissed

Hemlata Raghunath Pendharkar Vs Jaswantsingh Rajaram Sonawane and Another

Bombay High Court · (2010) 03 BOM CK 0147

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High Courts31 Mar 2010Allowed

Rajani S. Mainak and Others Vs Lilabai Haribhau Jadhav

Bombay High Court · (2010) 6 BomCR 306

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 6, 6(1), 6(2)

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High Courts31 Mar 2010Dismissed

Kingfisher Airlines Limited and Dr. Vijay Mallya Vs Competition Commission of India and Union of India (UOI)

Bombay High Court · (2011) 100 CLA 190 : (2010) 4 CompLJ 557 : (2011) 108 SCL 621

Competition Act, 2002 — Section 19, 19(1), 2, 26, 26(1)Constitution of India, 1950 — Article 20, 20(1), 21Monopolies and Restrictive Trade Practices Act, 1969 — Section 11

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High Courts31 Mar 2010Dismissed

Fidelis Pinto and Others Vs Mr. Delano Joseph Pinto

Bombay High Court · (2010) 03 BOM CK 0133

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High Courts31 Mar 2010Dismissed

Goverdhan Abhiman Chavan Vs State of Maharashtra and Another

Bombay High Court · (2012) BomCR(Cri) 790

Bombay Police Act, 1951 — Section 135, 143, 148, 37(1)(3)Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 321

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High Courts31 Mar 2010Dismissed

Jaichand Patil (in Jail) Vs State of Maharashtra

Bombay High Court · (2010) 03 BOM CK 0078

Penal Code, 1860 (IPC) — Section 294, 323, 506, 509

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High Courts31 Mar 2010Dismissed

Commissioner of Income Tax Vs B.N. Exports

Bombay High Court · (2010) 231 CTR 227 : (2010) 323 ITR 178 : (2010) 190 TAXMAN 325

Income Tax Act, 1961 — Section 10, 10(10D), 2(31), 260AIncome Tax Rules, 1922 — Rule 24, 3

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High Courts31 Mar 2010Dismissed

Commissioner of Income Tax Vs Scindia Investment (P.) Ltd.

Bombay High Court · (2010) 233 CTR 458 : (2010) 327 ITR 282 : (2010) 191 TAXMAN 225

Income Tax Act, 1961 — Section 2(11), 43(6), 48, 49, 50(12)

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High Courts31 Mar 2010

Pappu Anant Ghayalkar Vs The State of Maharashtra

Bombay High Court · (2010) 03 BOM CK 0034

Arms Act, 1959 — Section 25, 4Bombay Police Act, 1951 — Section 135, 37(1)Juvenile Justice (Care and Protection of Children) (Amendment) Act, 2006 — Section 2

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High Courts31 Mar 2010

Nandlal Shyamdas Vs State of Goa

Bombay High Court · (2010) 03 BOM CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(iii), 2(iii)(a), 2(iii)(c), 2(xxiii)(a), 20

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