COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,600 of 3,665

High Courts25 Nov 2009Dismissed

Charanjitsingh Melaram Arora, Ex-President of Bhiwapur Taluka Shetki Kharedi Vikri Sahakari Society Vs Assistant Registrar, Cooperative Societies and Kishor Ghanshyamji Shende

Bombay High Court · (2010) 3 MhLj 295

Maharashtra Co-operative Societies Act, 1960 — Section 152, 73FF, 73FF(1)(V), 78(1)

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High Courts25 Nov 2009Dismissed

Kulwant Rai Goyal Vs Disciplinary Authority, Punjab and Sind Bank, Mumbai and others

Bombay High Court · (2010) 125 FLR 66

Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13(1)(d)

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High Courts25 Nov 2009Dismissed

Patel Ketanbhai Dahyabhai and Laxmanbhai J. Solanki Vs Union of India (UOI) and Others

Bombay High Court · (2009) 11 BOM CK 0064

Constitution of India, 1950 — Article 243C, 243C(5), 243R, 243R(2)Daman and Diu Village Panchayats (Amended) Regulations, 1994 — Regulation 19, 19(1), 2, 24, 24(2)Daman and Diu Village Panchayats Act — Section 3A, 7(1), 7(2)

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High Courts25 Nov 2009Dismissed

Mr. Salim Ibrahim Dinginkar Vs Mr. Shaikh Javid

Bombay High Court · (2009) 11 BOM CK 0037

Constitution of India, 1950 — Article 54

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High Courts25 Nov 2009Dismissed

Municipal Corporation of Greater Mumbai Vs The BEST Workers Union and Mr. Bhau Ganpat Patil Bus Conductor

Bombay High Court · (2010) 1 MhLj 756

Bombay Industrial Relations Act, 1946 — Section 78, 79Constitution of India, 1950 — Article 227

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High Courts25 Nov 2009

Smt. Maya Meshram Vs Assistant Commissioner of Sales Tax (Admn)

Bombay High Court · (2009) 11 BOM CK 0013

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 48

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High Courts25 Nov 2009

Shri Raju Suresh Mulgaonkar through next best friend Mr. Suresh Kashinath Mulgaonkar Vs Bicholim Urban Co-op. Bank Ltd. and State of Goa

Bombay High Court · (2010) 3 MhLj 257 : (2010) 7 RCR(Criminal) 1177

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 431Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts24 Nov 2009

Mrs. Satyawati Shirodkar (since deceased through her legal heirs) (Shri Narayan Raghunath Shirodkar, Mrs. Laxmi Narayan Shirodkar, Dilip Raghunath Shirodkar and Mrs. Divyashri D. Shirodkar) Vs Dr. Avinash Kamat Dhakankar, Mrs. Nayan Avinash Kamat Dhakankar, Mr. Raghunath Narayan Shirodkar and The Administrative Tribunal of Goa

Bombay High Court · (2009) 11 BOM CK 0140

Mundkar Act, 1975 — Section 12

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High Courts24 Nov 2009Dismissed

Baburao Vishwanath Dighe Vs Kisan Bhivaji Sanap

Bombay High Court · (2010) 1 ALLMR 756

Civil Procedure Code Amendment Act, 1976 — Section 47(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 94, Order 21 Rule 95, 47Limitation Act, 1963 — Article 134, 136, 138, 180, 65

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High Courts24 Nov 2009Allowed

Rutuja Rajesh Surve Vs Rajesh Yashwant Surve

Bombay High Court · (2010) 5 BomCR 363 : (2010) 3 CivCC 250

Hindu Marriage (Amendment) Act, 1956 — Section 13(1), 26

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High Courts24 Nov 2009Allowed

Smt. Sitabai Paunikar Vs Shri Vilas Saranjame

Bombay High Court · (2009) 11 BOM CK 0007

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 233, 243, 243(2), 254(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts23 Nov 2009