CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,612 of 3,665

High Courts05 Oct 2009

Ravalgaon Sugar Farm Ltd. Vs The State of Maharashtra and The Electrical Duty Inspector The Saswad Mali Sugar Factory Ltd., Shri Vijaykant Shankarrao Kudale Managing Director, The Saswad Mali Sugar Factory Ltd. and Shri Arvind Eknath Jadhav, Whole time Director, The Saswad mali Sugar Factory Limited Vs The State of Maharashtra, The Secretary to the Government of Maharashtra, Industries, Energy and Labour Department, The Deputy Secretary to the Government of Maharashtra, Energy Industries, Energy and Labour Department and Shri P.L. Kulkarni, Electricity Inspector, Electricity Inspection Dept.

Bombay High Court · (2009) 6 BomCR 316 : (2009) 111 BOMLR 4332

Bombay Electricity Duty Act, 1958 — Section 22, 22(2), 3, 3(1), 4Constitution of India, 1950 — Article 14
Read judgment
High Courts05 Oct 2009Dismissed

Union of India (UOI) Vs B.C. Biyani

Bombay High Court · (2010) 1 MhLj 615

Arbitration and Conciliation Act, 1996 — Section 33, 34(3), 54Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 226, 227
Read judgment
High Courts30 Sept 2009Dismissed

Shri Nandkishore Laxminarayan Agarwal through Power of Attorney Ghanshyam Dhanraj Gupta Vs The Union of India (UOI), The Asst. Regional Provident Fund Commissioner, The Jalna People Cooperative Bank Ltd. and Mahendra Rerolls Industries

Bombay High Court · (2009) 123 FLR 763 : (2010) 2 LLJ 235 : (2010) 1 MhLj 907

Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 17BFactories Act, 1948 — Section 2
Read judgment
High Courts30 Sept 2009Dismissed

Shri Atul Naik Vs State

Bombay High Court · (2009) 111 BOMLR 4419

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 20, 4(1)
Read judgment