Bombay High Court Judgments

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 143, 323, 34, 506

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High Courts03 Nov 2009Dismissed

Amravati Coal and Cke Depot Vs Uddavrao Marotrao Mankar and Member, Indusdtrial Tribunal

Bombay High Court · (2009) 11 BOM CK 0122

Industrial Disputes Act, 1947 — Section 2(S)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts03 Nov 2009

Bakshi Steels Ltd. Vs The City of Nagpur Corporation, Union of India (UOI) and Chief Project Manager (Gauge Conversion) South Eastern Railway

Bombay High Court · (2010) 1 ALLMR 1 : (2010) 1 BomCR 793 : (2010) 1 MhLj 55

Constitution of India, 1950 — Article 14, 19G, 21, 265, 285Railways Act, 1989 — Section 148, 184, 187Sales of Goods Act, 1930 — Section 19, 20, 22, 23(1), 23(2)

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High Courts03 Nov 2009Allowed

Dr. Madhao Tarar and Padmakar Tarar Vs Madhao Mahajan and Others

Bombay High Court · (2010) 2 BomCR 170

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High Courts03 Nov 2009

Rukhana Enterprises Vs Ashoka Marketing Ltd. and Others and Swastik Realtors

Bombay High Court · (2010) 1 BomCR 765

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 22 Rule 4(2)Specific Relief Act, 1963 — Section 15, 19

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High Courts03 Nov 2009

Natwarlal Lotia through his Power of Attorney, Nitin Natwarlal Lotia Vs Kamalkishor Gupta

Bombay High Court · (2010) 2 BomCR 92 : (2010) 3 MhLj 289 : (2011) 1 RCR(Rent) 111

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High Courts03 Nov 2009Dismissed

Ku. Jaya Maturkar Vs Wainganga Bahuuddeshiya Vikas Sanstha and Others

Bombay High Court · (2010) 2 BomCR 130 : (2010) 2 MhLj 269

Maharashtra Universities Act, 1994 — Section 59

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High Courts03 Nov 2009Allowed

Virendra Dhirubhai Shah and Others Vs Natwar Parekh

Bombay High Court · (2010) 5 BomCR 351

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 13(1), 15A, 5(4A)Transfer of Property Act, 1882 — Section 106

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High Courts16 Oct 2009

Ghanshyam and Smt. Kamladevi Vs The Corporation of City of Nagpur and Saroj Screens Private Ltd.

Bombay High Court · (2009) 10 BOM CK 0116

Constitution of India, 1950 — Article 226, 32Transfer of Property Act, 1882 — Section 106, 108(j), 111, 116

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High Courts16 Oct 2009Allowed

Skoda Auto India Pvt. Ltd. Vs Union of India (UOI)

Bombay High Court · (2010) 255 ELT 63

Customs (Provisional Duty Assessment) Regulations, 1963 — Regulation 2Customs Act, 1962 — Section 114A, 157, 18, 18(1), 28(1)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 2(2)

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High Courts16 Oct 2009Allowed

Ganpatrao Ramji Nagul and Another Vs Dattatrya Guru Daulatgiri Maharaj and Another

Bombay High Court · (2010) 2 BomCR 216

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Limitation Act, 1963 — Article 65Registration Act, 1908 — Section 17, 49

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High Courts16 Oct 2009Dismissed

Ispat Industries Ltd. Vs Shipping Corporation of India Ltd.

Bombay High Court · (2010) 2 BomCR 260

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

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High Courts16 Oct 2009Dismissed

Shiva alias Shivnarayan Bhondaprasad Keskar @ Warma Presently in Jail Vs The State of Maharashtra

Bombay High Court · (2009) 10 BOM CK 0100

Penal Code, 1860 (IPC) — Section 352, 376, 506

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High Courts16 Oct 2009Allowed

Rajkumar Gaulkar Vs The State of Maharashtra, The Scheduled Castes, Vimukta Jatis, OBCs and Special BCs Welfare Caste Certificate Verification Committee and Divisional Social Welfare Officer, Division Aurangabad, The Tahsildar and Taluqa and Navnath Kotsulwar

Bombay High Court · (2009) 111 BOMLR 4679

Constitution of India, 1950 — Article 20, 226Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 11, 11(1), 11(2), 7

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High Courts16 Oct 2009

Khopoli Municipal Council and The Chief Officer, Khopoli Municipal Council Vs Ram Malhari Sable (since deceased Smt. Chanda R. Sable and Others)

Bombay High Court · (2009) 10 BOM CK 0091

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High Courts16 Oct 2009

Plastiblends India Limited Vs Additional Commissioner of Income Tax, Range-8(2) (formerly Joint Commissioner of Income Tax, Special Range - 6) and Commissioner of Income Tax

Bombay High Court · (2009) 111 BOMLR 4592 : (2009) 227 CTR 1 : (2009) 318 ITR 352 : (2010) 1 MhLj 526 : (2009) 185 TAXMAN 187

Customs Act, 1962 — Section 75Finance Act, 2001 — Section 32(1)Finance Act, 2003 — Section 36(1)

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