COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,605 of 3,665

High Courts09 Nov 2009Allowed

The TATA Power Company Ltd. Vs S.M. Harke and Others

Bombay High Court · (2010) 1 ALLMR 315 : (2010) 5 BomCR 368 : (2010) 112 BOMLR 103 : (2010) 124 FLR 520 : (2010) 1 LLJ 829 : (2010) 1 MhLj 750 : (2010) 2 SLR 572

Bombay Industrial Relations Act, 1946 — Section 78, 79

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High Courts07 Nov 2009Dismissed

Santoshrao Barkuji Rahate through L.Rs. Vs Additional District Magistrate and Another

Bombay High Court · (2010) 1 BomCR 184 : (2011) 1 RCR(Rent) 210

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High Courts07 Nov 2009

Suresh J. Pimparkar Vs Charkop Om Gayatri CHS Ltd. Vasantsingh Rajpurohit

Bombay High Court · (2010) 1 BomCR 332

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts07 Nov 2009

Ashok Arjunrao Dhoble Vs Geetabai Bhimraoji and Others

Bombay High Court · (2010) 1 BomCR 224

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High Courts07 Nov 2009

The Poona Post and Telecom Co-operative Credit Society Ltd. Vs The Union of India (UOI) and Others

Bombay High Court · (2010) 1 ALLMR 157 : (2010) 1 BomCR 220 : (2010) 112 BOMLR 243 : (2010) 1 MhLj 858

Constitution of India, 1950 — Article 226

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High Courts07 Nov 2009Allowed

New Laxmi Cycle Company Vs Jagdishchandra Vakharia

Bombay High Court · (2010) 1 ALLMR 39 : (2010) 1 BomCR 189 : (2009) 6 MhLj 906 : (2011) 1 RCR(Rent) 237

Maharashtra Rent Control Act, 1999 — Section 11, 15, 15(1), 15(3), 16

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High Courts07 Nov 2009

Raghunath B. Rashinkar (Since deceased) by his L.Hs. and Rs., Mrs. Kusum R. Rashinkar and Others Vs State of Maharashtra and Another

Bombay High Court · (2009) 11 BOM CK 0118

Criminal Procedure Code, 1973 (CrPC) — Section 453, 454, 456, 456(1)Penal Code, 1860 (IPC) — Section 448, 451, 454, 504, 506

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High Courts07 Nov 2009Dismissed

Chhatrasal Telrandhe Vs Prabhakar Telrandhe and Anandrao

Bombay High Court · (2010) 1 BomCR 168

Civil Procedure Code, 1908 (CPC) — Section 100, 100(5)Registration Act, 1908 — Section 17, 17(1), 18Transfer of Property Act, 1882 — Section 54

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High Courts07 Nov 2009

Networth Stock Broking Ltd. Vs Madhava Rao Nadella

Bombay High Court · (2010) 1 BomCR 175 : (2009) 111 BOMLR 4622 : (2010) 1 MhLj 582

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 40 Rule 1, 20

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High Courts07 Nov 2009

Dashrath Dada Chougule and Others Vs Grampanchayat, Village Bhose and Another

Bombay High Court · (2010) 1 BomCR 171 : (2010) 1 MhLj 655

Bombay Village Panchayats Act, 1933 — Section 180, 28BMaharashtra Land Revenue Code, 1966 — Section 20, 20(2)

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High Courts07 Nov 2009

Reliance Industries Limited and Mr. V.K. Chandran and Others Vs The State of Maharashtra and Others

Bombay High Court · (2010) 1 BomCR 159

Bombay Electricity Duty Act, 1958 — Section 2, 3, 5AElectricity Act, 2003 — Section 86(2)

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High Courts07 Nov 2009Dismissed

Ku. Hema Nikhare Vs Union of India (UOI) and Scheduled Tribe Caste Certificate Scrutiny Committee

Bombay High Court · (2010) 2 BomCR 270 : (2010) 112 BOMLR 211 : (2010) 1 MhLj 544

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High Courts07 Nov 2009Dismissed

Percival Joseph Pareira Vs Special Land Acquisition Officer and Others

Bombay High Court · (2010) 5 BomCR 344

Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18, 20, 3, 4, 50

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High Courts06 Nov 2009Allowed

Shri Balkrishna Puno Naik, (since deceased) Through legal representatives : Shri Vaikunth Balkrishna Naik and Shri Gurunath Balkrishna Naik Vs The Communidade of Kundaim and Shri Gopi Puno Naik

Bombay High Court · (2009) 11 BOM CK 0179

Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 7Goa, Daman and Diu Land Revenue Code, 1968 — Section 105

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High Courts06 Nov 2009Allowed

K.K. Enterprises Vs Nirmal Udyog Office

Bombay High Court · (2010) 2 BC 411 : (2011) 6 RCR(Criminal) 1705

Criminal Procedure Code, 1973 (CrPC) — Section 200, 204Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 145

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High Courts06 Nov 2009Allowed

Glochem Industries Ltd. Vs Cadila Healthcare Ltd., Union of India (UOI) and Assistant Controller of Patents and Designs

Bombay High Court · AIR 2010 Bom 76 : (2010) 2 BomCR 143 : (2010) 112 BOMLR 269 : (2010) 44 PTC 362

Constitution of India, 1950 — Article 14, 226Patents Act, 1970 — Section 104, 25(1), 25(2), 3, 64

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High Courts06 Nov 2009Dismissed

Shri Francis Paul Pereira, Smt. Freeda Menezes, Shri Arist Fernandes and Smt. Agnes Pereira Vs The Dy. Collector and Sub Divisional Officer, Government of Goa and Others

Bombay High Court · (2010) 2 ALLMR 888 : (2010) 1 BomCR 285

Air (Prevention and Control of Pollution) Act, 1981 — Section 21Factories Act, 1948 — Section 6Goa Public Health Act, 1985 — Section 23, 29

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High Courts06 Nov 2009

Shakharamseth Employees Union A Registered and Recognised Union in Palpeugeot Limited Vs ICICI Bank Limited and Citra Developers Limited

Bombay High Court · (2010) 1 ALLMR 12 : (2010) 2 BC 388 : (2010) 1 BomCR 239

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High Courts06 Nov 2009Dismissed

Maharashtra Housing and Area Development Authority, The Deputy Chief Executive (Works), Mumbai Housing and Area Development Board and The Executive Engineer, Housing Bandra Division, Mumbai Housing Area Development Board Vs Pessumal Pamandas Menghrajani carrying on business and Civil Engineers and Government Contractors, in the firm name and style of Jeevan Construction as Sole Proprietor thereof

Bombay High Court · (2011) 3 BC 211 : (2010) 1 BomCR 805 : (2010) 1 MhLj 610

Interest Act, 1839 — Section 3Maharashtra Housing and Area Development Act, 1976 — Section 173

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High Courts06 Nov 2009

Dnyaneshwar Sopanrao Bhandare Vs State of Maharashtra, Urban Development Department, Nagpur Municipal Corporation and Additional Commissioner, Nagpur Municipal Corporation

Bombay High Court · (2010) 1 BomCR 152

Bombay Provincial Municipal Corporations Act, 1949 — Section 56City of Nagpur Corporation Act, 1948 — Section 387(3), 46, 50(1), 53(2), 53(5)Constitution of India, 1950 — Article 311

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