COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,601 of 3,665

High Courts21 Nov 2009

Dhanaykumar Chitriappa Bodale Vs The Managing Director, Maharashtra State Electricity Distribution Company Ltd., The General Manager, Disciplinary Action Cell, Maharashtra State Electricity Distribution Company Ltd., Chief Engineer (Nagpur Zone), Disciplinary Action Cell, Maharashtra State Electricity Distribution Company Ltd. and The Superintending Engineer, Maharashtra State Electricity Distribution Company Ltd.

Bombay High Court · (2009) 11 BOM CK 0062

Constitution of India, 1950 — Article 14Maharashtra State Electricity Board Employees Service Regulations, 1995 — Regulation 88, 90, 91

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High Courts21 Nov 2009

Sau. Sujata Vs The Akola Municipal Corporation and Others

Bombay High Court · (2010) 3 MhLj 230

Bombay Provincial Municipal Corporations Act, 1949 — Section 30, 31, 31A, 31A(2), 33A(2)

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High Courts21 Nov 2009Dismissed

Karishnarao Kanhaiya Naidu and Others Vs Jeevraj Bhairavlal Agrawal and Others

Bombay High Court · (2009) 11 BOM CK 0049

Bombay Public Trusts Act, 1950 — Section 22(3), 22(30)Central Civil Services (Conduct) Rules, 1955 — Rule 4BConstitution of India, 1950 — Article 19, 19(1), 19(4), 33

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High Courts21 Nov 2009

Prashant Deshmukh and Vinayak @ Vitthal Ganeshrao Deshmukh Vs Hariprakashsingh, Munnidevi and New India Assurance Co. Ltd.

Bombay High Court · (2011) ACJ 594 : (2010) 1 ALLMR 768 : (2010) 4 BomCR 408 : (2010) 1 MhLj 968

Motor Vehicles Act, 1988 — Section 140Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338

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High Courts21 Nov 2009

Kannayya @ Kanna Vishnu Vidhate Vs The State of Maharashtra

Bombay High Court · (2009) 11 BOM CK 0046

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

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High Courts21 Nov 2009

Aniruddha Pathak Vs State of Maharashtra

Bombay High Court · (2008) 2 ALD(Cri) 463

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 107, 116(3), 155(2), 156Human Trafficking Act, 2005 — Section 3, 4, 5, 6

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High Courts21 Nov 2009Allowed

Somnath Bargal and Balu @ Madhu Nagoji Bargal Vs The Hon''ble Minister, Revenue Department and Others

Bombay High Court · (2009) 11 BOM CK 0032

Maharashtra Land Revenue (Partition of Holdings) Rules, 1967 — Rule 5, 6, 7, 9Maharashtra Land Revenue Code, 1966 — Section 7, 85, 85(3)

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High Courts21 Nov 2009Dismissed

Vishnu Atmaramji Deshpande through legal representatives (Smt. Shobhna Deshpande and Others) Vs Kisanrao Motiram Ghatole

Bombay High Court · (2010) 2 ALLMR 275

Civil Procedure Code, 1908 (CPC) — Section 144

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High Courts20 Nov 2009

Union of India (UOI) and Another Vs Sagar Construction Company and Another

Bombay High Court · (2010) 2 ALLMR 823

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts20 Nov 2009Dismissed

Mohd. Ayyub Vs Zahoora Begum and Others

Bombay High Court · (2009) 11 BOM CK 0138

Penal Code, 1860 (IPC) — Section 34, 379, 423, 448

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High Courts20 Nov 2009Dismissed

E-City Media Private Limited a Private Limited Company Vs Sadhrta Retail Limited a Public Limited Company

Bombay High Court · (2010) 153 CompCas 326 : (2010) 1 CompLJ 28 : (2010) 97 SCL 142

Arbitration and Conciliation Act, 1996 — Section 34Companies Act, 1956 — Section 433, 434Contract Act, 1872 — Section 73, 74

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High Courts20 Nov 2009Dismissed

Supreme Steels Vs Shri D.H. Deshmukh and Dadarao Sarvaji Sukhdeve

Bombay High Court · (2010) 112 BOMLR 80 : (2010) 3 LLJ 326

Bombay Industrial Relations Act, 1946 — Section 78(1)(D)Industrial Disputes Act, 1947 — Section 25Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)

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High Courts20 Nov 2009Dismissed

Baburao Kawale and Thakaji Tamkhane Vs N.R.B. Salary Earner Cooperative Credit Society Ltd., N.R. Bearing Employees Cooperative Society Ltd. and Vijay Mitkari

Bombay High Court · (2010) 112 BOMLR 107

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, Order 9 Rule 4Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 94

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High Courts20 Nov 2009Dismissed

Sitaram Mokalkar (In Jail) Vs The State of Maharashtra

Bombay High Court · (2009) 11 BOM CK 0079

Penal Code, 1860 (IPC) — Section 302, 304, 324

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High Courts20 Nov 2009

Omprakash Ganeshwar Pandey Vs Smt. Anurita Sen and State of Maharashtra

Bombay High Court · (2009) 11 BOM CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 181(4), 182(1), 200, 212(2), 219(1)Penal Code, 1860 (IPC) — Section 34, 403, 406, 465, 468

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High Courts20 Nov 2009Allowed

Dr. Narendra Patil and Dr. Asmita Vs State of Maharashtra

Bombay High Court · (2010) CriLJ 2762 : (2010) 2 Crimes 159 : (2011) 6 RCR(Criminal) 2149

Criminal Procedure Code, 1973 (CrPC) — Section 154, 197, 482Penal Code, 1860 (IPC) — Section 34, 353, 379, 506Protection of Civil Rights Act, 1955 — Section 5, 7, 7(1)

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High Courts20 Nov 2009

Mannalal Agrawal through Power of Attorney Holder Jagdish Joshi Vs Upendrakumar Saharia, Devendrakumar Shaharia and Umesh Saharia

Bombay High Court · (2009) 11 BOM CK 0076

Transfer of Property Act, 1882 — Section 52

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High Courts20 Nov 2009Dismissed

Mr. Minguel Caetano Francisco Afonso alias Miguel Afonso and his wife and Mrs. Maria Pia Isabel Perpetua D''silva Afonso Vs Mrs. Ana Anunciacao Fernandes alias Annie Coelho and Others

Bombay High Court · (2009) 11 BOM CK 0038

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High Courts20 Nov 2009Dismissed

Sow. Chhaya Vyankatrao Hajare and Others Vs The State of Maharashtra and Others

Bombay High Court · (2010) 2 MhLj 339

Bombay Village Panchayats Act, 1958 — Section 10, 3(14), 4, 4(2), 7(1)Constitution of India, 1950 — Article 243B, 243Q, 243RMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 10(1), 3, 341(1A), 341A, 341A(1)

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High Courts20 Nov 2009

Omprakash Gangeshwar Pandey Vs Smt. Anurita Sen and State of Maharashtra

Bombay High Court · (2009) 11 BOM CK 0017

Criminal Procedure Code, 1973 (CrPC) — Section 181(4), 182(1), 200, 212(2), 219(1)Penal Code, 1860 (IPC) — Section 34, 403, 406, 465, 468

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