Bombay High Court Judgments

High Courts15 Sept 2009Dismissed

Mohan Jain and Others Vs Bhanwarlal H. Chandak and Others

Bombay High Court · (2010) 1 BomCR 932 : (2009) 6 MhLj 1019 : (2011) 1 RCR(Civil) 470 : (2011) 1 RCR(Civil) 470

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 24

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High Courts15 Sept 2009Dismissed

Balak Somkuwar Vs Union of India (UOI) Ministry of Home Affairs, The Director General, Central Industrial Scrutiny Force and Inspector General (SWS) Central Industrial Security Force

Bombay High Court · (2010) 1 MhLj 348

Central Industrial Security Force Rules, 1969 — Rule 34Constitution of India, 1950 — Article 226, 311

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High Courts15 Sept 2009Dismissed

Mrs. Pushpalata Ghorpade and Others Vs Bhimrao Dinkar Fadtare and Education Officer (Sec.), Zilla Parishad and Others

Bombay High Court · (2010) 2 BomCR 435 : (2010) 2 BomCR 345 : (2010) 2 MhLj 256

Bombay High Court (Appellate Side) Rules, 1960 — Rule 21Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46B, Order 38 Rule 11A, Order 39 Rule 2AConstitution of India, 1950 — Article 129, 142, 215, 226

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High Courts15 Sept 2009Allowed

Kausarbag Co-operative Vs The State of Maharashtra, Pune Municipal Corporation and The City Engineer, Pune Municipal Corporation

Bombay High Court · (2010) 1 BomCR 409 : (2009) 111 BOMLR 4178

Constitution of India, 1950 — Article 14Maharashtra Regional and Town Planning Act, 1966 — Section 126, 154, 22, 37, 37(1)

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High Courts15 Sept 2009Allowed

Shri Yeshwant Laxman Pai Raikar and his wife Smt. Pushpa Yeshwant Pai Raikar Vs Shri Laxman V. Singbal, Dr. Uday Laxman Singbal and Shri Sanjay Laxman Singbal

Bombay High Court · (2010) 3 CivCC 233 : (2010) 1 MhLj 903

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High Courts15 Sept 2009Allowed

Union of India Vs K.A. Rahman

Bombay High Court · (2010) 125 FLR 73

Administrative Tribunals Act, 1985 — Section 27Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 24

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High Courts15 Sept 2009Dismissed

Pushkaraj Enterprises Vs Kundan Mehata Associates and Another

Bombay High Court · (2010) 2 BC 9

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts14 Sept 2009Allowed

State Bank of India Vs Prakash Rukman Patra

Bombay High Court · (2009) 09 BOM CK 0178

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts14 Sept 2009Dismissed

Keru Homa Aushikar Vs Bhau Ganpat Bhambre and Others

Bombay High Court · (2010) 1 ALLMR 404 : (2010) 2 BomCR 833

Constitution of India, 1950 — Article 227

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High Courts14 Sept 2009

Shivshankar Jatashankar Joshi Vs Jafar Imam and Another

Bombay High Court · (2009) 09 BOM CK 0066

Criminal Procedure Code, 1973 (CrPC) — Section 403Penal Code, 1860 (IPC) — Section 34, 409, 420, 477

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High Courts14 Sept 2009Dismissed

State Vs Mr. Balaji Bondar and Vikram Mirgani

Bombay High Court · (2009) 09 BOM CK 0031

Penal Code, 1860 (IPC) — Section 307, 326, 34, 504, 506

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High Courts14 Sept 2009Dismissed

The State of Maharashtra and Director of Social Forestry Department Vs Shri Rambhau Bansi Bagul

Bombay High Court · (2010) 1 BomCR 443 : (2009) 111 BOMLR 4159

Constitution of India, 1950 — Article 227Industrial Disputes (Bombay) Rules, 1957 — Rule 81Industrial Disputes Act, 1947 — Section 2, 25, 25F, 25G, 2J

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High Courts14 Sept 2009

Shardadevi P. Jhunjhunwala and Others Vs Commissioner of Income Tax and Another

Bombay High Court · (2010) 236 CTR 142 : (2010) 327 ITR 211 : (2010) 190 TAXMAN 194

Income Tax Act, 1961 — Section 132, 132(11), 132(4), 132(5), 139(1)Voluntary Disclosure of Income and Wealth Act, 1976 — Section 3

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High Courts11 Sept 2009Allowed

Radhabai Lahanu Parekar Presently in custody in the Yerwada Central Prison Vs State of Maharashtra, At the instance of Georai Police Station and State of Maharashtra

Bombay High Court · (2009) 09 BOM CK 0157

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(L), 6, 6(2), 68, 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3), 19Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 — Rule 6(5)

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High Courts11 Sept 2009Allowed