Bombay High Court Judgments

High Courts17 Sept 2009Dismissed

Smt. Hetal Alpesh Muchhala Vs Adityesh Educational Institute and Others

Bombay High Court · (2009) 152 CompCas 75 : (2009) 4 CompLJ 577

Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3)Central Excises and Salt Act, 1944 — Section 35, 35(1)Companies Act, 1956 — Section 10E, 10E(4C), 10E(4D), 10F, 397

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High Courts17 Sept 2009Dismissed

La-Kozy, Lilaben Manibhai Patel, Sharadaben Parshottam Patel and Chandrakant Kalidas Patel Vs ING Vysya Bank Ltd. and Others

Bombay High Court · (2010) 4 BC 82 : (2010) 2 BomCR 398

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 17(1)

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High Courts17 Sept 2009

Manish Satpal Agarwal Vs Sau. Dolly Manish Agarwal

Bombay High Court · (2010) 2 BomCR 432 : (2010) 3 CivCC 79 : (2009) 6 MhLj 755 : (2011) 1 RCR(Civil) 720 : (2011) 1 RCR(Civil) 720

Hindu Marriage Act, 1955 — Section 13(1)

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High Courts17 Sept 2009Allowed

Anand Jayant More, Proprietor Anand Poultry Farm Vs Bank of India, Alibag Branch, A.K. Anandeswaran, Zonal Manager, Bank of India, Shashank Shah and Hemant Kumar Garg

Bombay High Court · (2010) 2 BC 227 : (2010) 2 BomCR 484 : (2010) 7 RCR(Civil) 1078

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 17, 17(3)

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High Courts17 Sept 2009

Shailesh Gandhi Vs State of Maharashtra, Department of Home, Anti Corruption Bureau and Slum Rehabilitation Authority Forum for Improving Quality of Life in Mumbai Suburbs Vs The Chief Secretary to the Government of Maharashtra, General Administration Department Slum Rehabilitation Authority Vs The Maharashtra Housing and Area Development Authority and Bombay Municipal Corporation of Greater Bombay

Bombay High Court · (2010) 2 BomCR 408 : (2009) 111 BOMLR 3896 : (2011) 8 RCR(Criminal) 1439

Constitution of India, 1950 — Article 226, 38, 39, 46Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Maharashtra Regional and Town Planning Act, 1966 — Section 22

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High Courts17 Sept 2009Allowed

Chemipol Vs Union of India (UOI), Law Ministry and The Commissioner of Central Excise

Bombay High Court · (2010) 3 BomCR 715 : (2009) 244 ELT 497

Income Tax (Appellate Tribunal) Rules, 1946 — Rule 20, 34

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High Courts17 Sept 2009Allowed

Kum. Archana Dalal and Kum. Annapurna Nandanwar Vs State of Maharashtra, Directorate of Technical Education, The Chairman, Pravesh Niyantran Samiti and University of Mumbai

Bombay High Court · (2009) 111 BOMLR 3881

Constitution of India, 1950 — Article 226

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High Courts16 Sept 2009Dismissed

Anil Jadhav Vs Pankaj Bassi

Bombay High Court · (2010) 2 BomCR 826 : (2010) 2 MhLj 220

Civil Procedure Code Amendment Act, 2002 — Section 16(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 17Constitution of India, 1950 — Article 227

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High Courts16 Sept 2009Dismissed

Smt. Padmabai Patil Vs Shiakh Shahadulla Sk Abdulla and Shaikh Salim Sk. Abdulla

Bombay High Court · (2010) 2 BomCR 402

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10, 151Constitution of India, 1950 — Article 227

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High Courts16 Sept 2009Dismissed

Vimal Builders Vs Ketan Kantilal Thakkar and Others Vimal Builders Vs Ketan Kantilal Thakkar, Kantilal Vallabhdas Thakkar and Regency Nirman Pvt. Ltd.

Bombay High Court · (2010) 1 BomCR 398 : (2009) 111 BOMLR 3837

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(3), Order 2 Rule 3, Order 7 Rule 11, Order 7 Rule 2, 80

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High Courts16 Sept 2009

Mr. Jose Agnelo Vivek Araujo, represented herein by his power of attorney Mr. Raimundo Araujo, by virtue of Power of Attorney dated 3.3.2005 executed before Notary Public Mr. Wilfred A. Boadita Vs India Electron Exchange Ltd.

Bombay High Court · (2010) 2 CivCC 734

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High Courts16 Sept 2009Dismissed

India Electron Exchange Ltd. Vs Mr. Vivek Jose Agnelo Araujo through his Power of attorney holder Mr. Raimundo Araujo

Bombay High Court · (2009) 09 BOM CK 0052

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, 148, 151Income Tax Act, 1961 — Section 194(1)

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High Courts16 Sept 2009

VPK Urban Co-operative Credit Society Limited Vs Shri Santosh Datta Pednekar, ''Mangirish Darshan'' and State of Goa

Bombay High Court · (2009) 09 BOM CK 0051

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts16 Sept 2009

Shri Sawaivir Sadassiva Rajendra Bassavaling Raje Wadiyar through Legal representatives and Others Vs Special Land Acquisition Officer and The Chief Engineer, Konkan Railway Corporation

Bombay High Court · (2009) 09 BOM CK 0046

Land Acquisition Act, 1894 — Section 11, 18, 23, 25, 3

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High Courts16 Sept 2009Allowed

Shikshan Prasarak Mandal Vs State of Maharashtra and Another

Bombay High Court · (2010) 2 BomCR 354

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(1), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 16(2), 2(K), 28(1), 6

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High Courts15 Sept 2009Dismissed