Bombay High Court Judgments

Companies Act, 1956 — Section 530Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11, 11(2), 14B, 17, 17(1)Income Tax Act, 1941 — Section 40

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High Courts07 Dec 2009

Nilesh J. Raikar Vs Ramakant S. Karekar and Another

Bombay High Court · (2010) 2 ALLMR 655 : (2010) 2 BC 430 : (2011) 6 RCR(Criminal) 1834

Evidence Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts07 Dec 2009

Dashrath Dhurve Vs Pandurang Gedam

Bombay High Court · (2010) 1 BomCR 50

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100, 96

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High Courts07 Dec 2009

Shri Nilesh J. Raikar Vs Shri Ramakant S. Karekar and State By the Public Prosecutor

Bombay High Court · (2010) 2 ALLMR 655 : (2010) 2 BC 430

Evidence Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts07 Dec 2009Allowed

Shri Antonio Agostinho Gomindes and Others Vs Shri Milagres Santana Gomindes and Smt. Letinha Rebelo E Gomindes

Bombay High Court · (2010) 1 BomCR 719

Constitution of India, 1950 — Article 227

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High Courts07 Dec 2009Dismissed

Tukaram Nakhate Vs Presiding Officer, School Tribunal and Others

Bombay High Court · (2010) 1 BomCR 67

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 7, 9

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High Courts07 Dec 2009

J.D. Sons Vs The Additional Collector and The Tahsildar

Bombay High Court · (2010) 2 ALLMR 304

Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3, 6A, 6C, 6C(1)

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High Courts07 Dec 2009

Bhiwapur Taluka Shetki Sahakri Kharedi Vikri Samit Limited Vs Abdul Salam Abdul Hafiz Sheikh and Assistant Registrar, Cooperative Societies

Bombay High Court · (2010) 2 ALLMR 301 : (2010) 1 BomCR 111

Maharashtra Co-operative Societies Act, 1960 — Section 91

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High Courts07 Dec 2009

Delhi Assam Roadways Corporation Ltd. Vs Indian Oil Corporation Limited

Bombay High Court · (2009) 12 BOM CK 0027

Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 16(3), 34, 37(2)

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High Courts07 Dec 2009Dismissed

Raju Diwalu Uketone Vs State of Maharashtra

Bombay High Court · (2009) 12 BOM CK 0019

Criminal Procedure Code, 1973 (CrPC) — Section 125, 161, 294, 320, 386Penal Code, 1860 (IPC) — Section 376

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High Courts07 Dec 2009

Shri Pandurang D. Rane and Others Vs Mrs. Vijabai V. Rane Sardessai and Others

Bombay High Court · (2010) 1 BomCR 58

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 18, 18(1), 18(2), 19, 19(1)

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High Courts05 Dec 2009Dismissed

Union of India Vs Gagandeep

Bombay High Court · (2011) ACJ 1616

Motor Vehicles Act, 1988 — Section 134, 140, 166, 168, 187

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High Courts05 Dec 2009Dismissed

Mohmed Amanat Mohmed Hasim Ansari Vs The State of Maharashtra

Bombay High Court · (2009) 12 BOM CK 0122

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 326

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