Bombay High Court Judgments

High Courts19 Dec 2009Allowed

Nilma S. Navalkar Vs Nipun I. Thakkar

Bombay High Court · (2010) 2 BomCR 110

Bombay Court Fees Act, 1959 — Article 7, 6Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Maharashtra Co-operative Societies Act, 1960 — Section 91

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High Courts19 Dec 2009

Ambika Shikshan Sanstha Vs Hon''ble Presiding Officer, College and University Tribunal, Devidas Gulabrao Harde, The Nagpur University and The Regional Director, Rashtriya Adhyapak Shikshan Parishad, The National Council of Teacher Education

Bombay High Court · (2010) 2 ALLMR 141 : (2010) 1 BomCR 648 : (2010) 112 BOMLR 719 : (2010) 3 MhLj 211

Constitution of India, 1950 — Article 226, 227Maharashtra Universities Act, 1994 — Section 59, 82, 83, 84, 85Nagpur University Act, 1974 — Section 43

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High Courts19 Dec 2009Allowed

R. Narasimhan Vs The State (C.B.I., A.C.B.)

Bombay High Court · (2009) 12 BOM CK 0026

Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1947 — Section 5(1), 5(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts19 Dec 2009Allowed

Central Bureau of Investigation Bank Securities and Fraud Cell Vs Shri Sham B. Bhatia and Others

Bombay High Court · (2010) 5 RCR(Criminal) 270

Criminal Law (Amendment) Act, 1952 — Section 6Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

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High Courts19 Dec 2009

Dinesh Band (Presently in Jail) Vs State of Maharashtra The State of Maharashtra Vs Dinesh Ruprao Band

Bombay High Court · (2009) 12 BOM CK 0024

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 363, 364

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High Courts18 Dec 2009Allowed

Novartis Vaccines and Diagnostics Inc. Vs Aventis Pharma Limited

Bombay High Court · (2010) 2 BomCR 317 : (2010) 5 RCR(Civil) 419

Arbitration and Conciliation Act, 1996 — Section 16, 9Bombay High Court (Original Side) Rules, 1980 — Rule 803ECivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts18 Dec 2009Allowed

Rajesh Helge Vs Sau. Vimalaben and The Additional Collector

Bombay High Court · (2010) 3 BomCR 187

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2Evidence Act, 1872 — Section 106

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High Courts18 Dec 2009

Mrs. Tilotama Redkar @ Shakuntala Naik represented herein by her True and Lawful Attorney Mr. Nilesh Suresh Naik Vs Central Bank of India and Others

Bombay High Court · (2009) 12 BOM CK 0098

Constitution of India, 1950 — Article 226, 227Debts Recovery Tribunal Act, 1993 — Section 20

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High Courts18 Dec 2009Dismissed

JSW Steel Ltd. Vs JFE Shoji Trade Corporation and Hampton Roads Testing Laboratories Inc.

Bombay High Court · (2010) 2 ALLMR 162 : (2010) 3 MhLj 165

Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 5, 8, 8(1), 8(2)

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High Courts18 Dec 2009

Vidyut Enterprises, Manjuulaben Nagraj Jain and Parasmal Roopchand Shah Vs Popatlal Fulchand Sundesha and Others

Bombay High Court · (2010) 2 ALLMR 159 : (2010) 3 MhLj 134

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High Courts18 Dec 2009

Azamtullah Sheikh, Range Forest Officer, Forest Development Corporation Ltd. (F.D.C.M.) Vs State of Maharashtra

Bombay High Court · (2009) 12 BOM CK 0069

Criminal Procedure Code, 1973 (CrPC) — Section 125, 157, 197, 240Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471

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High Courts18 Dec 2009Allowed

Dagduba Kadam Vs The State of Maharashtra, The Additional Commissioner, Aurangabad Division and The Collector

Bombay High Court · (2010) 2 ALLMR 153 : (2010) 1 BomCR 760 : (2010) 3 MhLj 37

Constitution of India, 1950 — Article 14, 226, 227, 31Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 12, 14, 15, 16

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High Courts18 Dec 2009Dismissed

Smt. Surayya Shaheen Gous Mohiuddin Vs The State of Maharashtra and Others

Bombay High Court · (2010) 2 ALLMR 149 : (2010) 2 BomCR 820

Constitution of India, 1950 — Article 226Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 — Rule 10

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High Courts17 Dec 2009

The State of Maharashtra Vs Smt. Sulbha Copalrao Kulkarni (Vaidya)

Bombay High Court · (2010) CriLJ 1479

Constitution of India, 1950 — Article 209Criminal Procedure Code, 1973 (CrPC) — Section 2, 227, 24, 24(3), 25Penal Code, 1860 (IPC) — Section 21(12), 21(9)

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High Courts17 Dec 2009Allowed