COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,610 of 3,665

High Courts09 Oct 2009Dismissed

Fida Hussain Yahyabhai Bohra Vs State of Maharashtra and Another

Bombay High Court · (2009) 10 BOM CK 0090

Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 120(B), 166, 167, 201, 34Prevention of Corruption Act, 1988 — Section 13, 7

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High Courts09 Oct 2009

Smt. Indirabai Bhalchandra Bhajekar, Dr. Ashok Bhalchandra Bhajekar and Smt. Nilima Arvind Raddi Vs The Pune Municipal Corporation and The State of Maharashtra, The Ministry of Urban Development

Bombay High Court · (2009) 111 BOMLR 4251

Constitution of India, 1950 — Article 226, 300ADevelopment Control Rules for Greater Mumbai, 1967 — Rule 14.4.1Land Acquisition Act, 1894 — Section 6

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High Courts09 Oct 2009

Lilam Arvind Vora and Another Vs M.B. Associates and Others

Bombay High Court · (2010) 2 BomCR 114

Bombay Money Lenders Act, 1946 — Section 10, 2(10), 2(2), 2(9)Limitation Act, 1963 — Article 62

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High Courts09 Oct 2009Dismissed

Indian Hotel and Restaurant Association Vs State of Maharashtra and Others

Bombay High Court · (2010) 1 BomCR 924

Bombay Prohibition Act, 1949 — Section 142, 142(1)Constitution of India, 1950 — Article 226Maharashtra Foreign Liquor (Sale on Cash, Register of Sales, etc.) Rules, 1969 — Rule 10, 9A(2), 9A(2)(C), 9A(3), 9A(4)

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High Courts09 Oct 2009Dismissed

Transport and Dock Workers Union and Others Vs Mumbai Port Trust and Another Mumbai Port Trust Docks and General Employees Union

Bombay High Court · (2010) 1 ALLMR 118 : (2010) 1 BomCR 277 : (2010) 125 FLR 507 : (2010) 2 LLJ 826

Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 9AMajor Port Trusts Act, 1963 — Section 3

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High Courts09 Oct 2009

Ramchandra Jyoti Jadhav Kaikadi and Others Vs Gajendra Nana Gund and Others

Bombay High Court · (2009) 111 BOMLR 4363

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 36A, 36B

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High Courts09 Oct 2009

Hari Govind Hatwar Vs The State of Maharashtra and Mrs. Tejashri M. Desai

Bombay High Court · (2009) 10 BOM CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 403, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142(A)Penal Code, 1860 (IPC) — Section 403

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High Courts09 Oct 2009

Shri Agostinho da Costa and his wife and Smt. Adelina D'' Costa Vs Shri Antonio Santana Fernandes and his wife and Smt. Maria Tereza Fernandes

Bombay High Court · (2010) 1 ALLMR 124 : (2010) 1 BomCR 907

Specific Relief Act, 1963 — Section 6

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High Courts08 Oct 2009Dismissed

Umaji Manglu Borse Vs Returning Officer and Others

Bombay High Court · (2010) 2 BomCR 282

Constitution of India, 1950 — Article 14, 173, 19, 226, 324Representation of the People Act, 1951 — Section 100(1), 5, 81

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High Courts08 Oct 2009Allowed

Laheribai J. Trivedi (since deceased) Vs Dharamdatta V. Trivedi and Others

Bombay High Court · (2010) 1 BomCR 870

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29(3)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 8, Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 8, Order 9 Rule 9Maharashtra Rent Control Act, 1999 — Section 34, 34(4)

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High Courts08 Oct 2009Dismissed

Kum. Manjula Govind Shetye and Smt. Godavari Govind Shetye (Both Present in Jail) Vs The State of Maharashtra

Bombay High Court · (2009) 111 BOMLR 4303

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts08 Oct 2009Allowed

Vilas Atmaram Bandodkar Vs Atmaram P. Bandodkar (Deceased Baburao M. Karekar and Bina B. Karekar)

Bombay High Court · (2009) 10 BOM CK 0071

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High Courts08 Oct 2009Dismissed

Shri John Fernandes Vs Smt. Noorjahan Khan and State

Bombay High Court · (2010) 1 BC 345 : (2011) 3 CivCC 104 : (2011) 2 RCR(Criminal) 797 : (2011) 2 RCR(Criminal) 797

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts08 Oct 2009Dismissed

The Regional Director, Employees State Insurance Corporation Vs The Mormugao Handling Agents Association

Bombay High Court · (2010) 1 BomCR 858 : (2010) 125 FLR 207 : (2010) 3 LLJ 826

Employees State Insurance Act, 1948 — Section 1(5), 75, 82

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High Courts08 Oct 2009

Navbharat Press Employees Union, Mafatlal Employees Union Vs State of Maharashtra, Labour Industries and Energy Department and Others

Bombay High Court · (2010) 1 ALLMR 125 : (2009) 111 BOMLR 4347 : (2009) 123 FLR 1075 : (2010) 2 LLJ 76 : (2010) 4 SLR 668

Industrial Disputes Act, 1947 — Section 10, 12, 12(1), 12(2), 12(5)Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 17

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High Courts08 Oct 2009

Jivdaya Pashupakashi Saurakshan and Sanwardha Sanstha Vs The State of Maharashtra

Bombay High Court · (2009) 10 BOM CK 0036

Motor Vehicles Act, 1988 — Section 192, 66Prevention of Cruelty to Animals Act, 1960 — Section 5

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High Courts08 Oct 2009

New India Assurance Company Ltd. Vs Smt. Suman Bhaskar Pawar, Dinesh Pawar, Ramesh Pawar and Subhash Shinde

Bombay High Court · (2010) 1 BomCR 319 : (2010) 2 MhLj 177

Constitution of India, 1950 — Article 141Maharashtra Motor Vehicles Rules, 1989 — Rule 254, 259, 260(1), 260(2), 260(3)Motor Vehicles Act, 1988 — Section 128, 140, 149, 149(2), 166

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High Courts07 Oct 2009Dismissed

Kishore Bomble Vs Bank of Maharashtra and Others

Bombay High Court · (2010) 124 FLR 246 : (2010) 2 LLJ 466

Bank of Maharashtra Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 3, 4, 5(1), 6Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19

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High Courts07 Oct 2009Allowed

Pandurang Laxman Mandekar Vs Vyankatesh Balaji Deosthan, Waigaon (Nipani) and Others

Bombay High Court · (2010) 1 CivCC 513 : (2010) 6 RCR(Civil) 1044

Evidence Act, 1872 — Section 59, 61, 63Hindu Succession Act, 1956 — Section 14

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High Courts07 Oct 2009Allowed

Superintending Engineer and Administrator, Command Area Development Authority, Project Officer, Soil and Water Management, Pilot Project and Sub Divisional Engineer, Pench Irrigation Management Sub Division Vs Anandrao Atmaram Natkar

Bombay High Court · (2010) 124 FLR 141

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