CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,577 of 3,665

High Courts03 Mar 2010

Kum Shweta Santalal Lal Vs The State of Maharashtra and Others Shivnath Sitaram Kori Vs State of Maharashtra, Divisional Caste Certificate Scrutiny Committee, Mumbai Division and Director Technical Educationa and Yadavrao Tasgaonkar Institute of Pharmacy Abhishek Deepak Singh Vs State of Maharashtra, The Caste Scrutiny Committee for Scheduled Tribes, Pune Region and The Dean Nair Hospital and Dental College

Bombay High Court · (2010) 3 ALLMR 239 : (2010) 2 BomCR 497 : (2010) 112 BOMLR 1029

Bombay Reorganisation Act, 1960 — Section 26, 27Constitution of India, 1950 — Article 14, 15, 15(4), 16, 19(1)Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 — Rule 5, 5(1), 5(10)
Read judgment
High Courts03 Mar 2010

The Maharashtra State Cooperative Bank Ltd. Vs The Assistant Provident Fund Commissioner and Others The Maharashtra State Cooperative Bank Limited Mumbai Vs The Union of India (UOI) and Others

Bombay High Court · (2010) 3 ALLMR 176 : (2010) 2 BomCR 724 : (2010) 112 BOMLR 1568

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3Constitution of India, 1950 — Article 14, 141, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11, 11(2), 3, 6
Read judgment
High Courts03 Mar 2010Dismissed

Mrs. Preetha S. Babu Vs Voltas Limited and State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 1314 : (2010) 2 CivCC 645 : (2010) CriLJ 2709 : (2010) 3 MhLj 234 : (2010) 7 RCR(Criminal) 1246

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 2, 3, 72
Read judgment