COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,618 of 3,665

High Courts11 Sept 2009Dismissed

Shri. Ajitsingh Bhimsingh Deore Vs Sahebrao Bhata Wagh, Chief Executive Officer, Zilla Parishad and Gramsevak Gram Panchayat

Bombay High Court · (2009) 6 BomCR 88

Bombay Village Panchayats Act, 1958 — Section 129, 129(2), 14(1), 14A, 16(2)Bombay Village Panchayats Rules, 1959 — Rule 8Constitution of India, 1950 — Article 227

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High Courts11 Sept 2009Dismissed

Lockwood Industrial and Transport Services Vs Victoria Timber Supplying

Bombay High Court · (2009) 6 BomCR 105 : (2010) 1 MhLj 187

Bombay General Clauses Act, 1904 — Section 3(26)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15A, 28, 29A, 4Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99

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High Courts11 Sept 2009Dismissed

Dharma Soma Tare and Others Vs Harischandra Gangaram Tare

Bombay High Court · (2009) 6 BomCR 102 : (2009) 6 MhLj 232

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6Limitation Act, 1963 — Article 61, 64, 65

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High Courts11 Sept 2009

Sameer D. Fadte, ''Asirwad'' Vs The State of Goa and Communidade of Serula

Bombay High Court · (2009) 09 BOM CK 0048

Constitution of India, 1950 — Article 226, 329, 335

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High Courts11 Sept 2009Dismissed

Mr. Craig Maxwell Sterry, British National Vs Ministry of Home Affairs, Union of India (UOI) and Others

Bombay High Court · (2009) 09 BOM CK 0047

Citizenship Act, 1955 — Section 15A, 5, 5(1), 6A(2), 7ACitizenship Rules, 2009 — Rule 7, 9Constitution of India, 1950 — Article 14, 15, 16, 19, 19(1)

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High Courts11 Sept 2009

Surendra B. Agarwal and Another Vs AML Merchandising Pvt. Ltd.

Bombay High Court · (2010) 5 BomCR 331

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A2Constitution of India, 1950 — Article 227Maharashtra Rent Control Act, 1999 — Section 24, 24(1), 24(3), 33, 39

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High Courts11 Sept 2009

Meghraj Sethi and Sons and Another Vs Sunita Jitendranath and Others

Bombay High Court · (2011) 1 TAC 59

Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts11 Sept 2009

Inter Gold (India) Limited and Another Vs State of Maharashtra and Others

Bombay High Court · (2010) 29 VST 360

Bombay Sales Tax Act, 1959 — Section 13AA, 13AA(1), 2(13), 32, 36Finance Act, 1994 — Section 65(19)Transfer of Property Act, 1882 — Section 3

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High Courts10 Sept 2009Allowed

Mangalabai Shantilal Darda Vs State of Maharashtra and Others

Bombay High Court · (2010) 1 BomCR 926

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High Courts10 Sept 2009Dismissed

Dr. Ashok Uddhao Patil and Pramod Anandrao Bhoyar Vs The State of Maharashtra

Bombay High Court · (2009) 09 BOM CK 0154

Criminal Procedure Code, 1973 (CrPC) — Section 202(1)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 405, 406, 420

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High Courts10 Sept 2009

Subhash Nagar Education Society and Ravindranath Tagore Bahudhushiya Shikshan Sanstha Vs Ku. Rekha Ramkrushnaji Rewatkar and Others

Bombay High Court · (2009) 09 BOM CK 0139

Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 9, 9(2), 9(3)

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High Courts10 Sept 2009

Chandrakant @ Raju Navghare and Others Vs The State of Maharashtra, Superintendent of Police and Pralhad Dhore

Bombay High Court · (2009) 09 BOM CK 0127

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 200Penal Code, 1860 (IPC) — Section 147, 166, 323, 326

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High Courts10 Sept 2009Allowed

Mrs. Kalpana Sandeep Patil Vs Murud Janjira Municipal Council and Others

Bombay High Court · (2009) 6 MhLj 247

Constitution of India, 1950 — Article 226Maharashtra Municipal Councils and Nagar Panchayats (Election of President) Rules, 1981 — Rule 2CMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 51(IA), 57, 57(1), 57(2), 57(3)

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High Courts10 Sept 2009

Shri Shriniwas shankar Potnis and Others Vs Raghukul Sahakari Griharachana Sanstha Maryadit and Shri Ratnakar Kashinath Chandorkar

Bombay High Court · (2010) 1 MhLj 368 : (2011) 1 RCR(Civil) 63 : (2011) 1 RCR(Civil) 63

Contract Act, 1872 — Section 10, 14, 15, 16, 17Specific Relief Act, 1877 — Section 23Specific Relief Act, 1963 — Section 15

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High Courts10 Sept 2009

Dr. Arun Subrao Prabhu Vs Rizvi Builders, M.M. Gulabani and Mrs. Pushpa M. Gulabani

Bombay High Court · (2009) 6 BomCR 745

Specific Relief Act, 1963 — Section 16

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High Courts10 Sept 2009Allowed

Bhagabai Marathe and Latabai Vs The State of Maharashtra, Additional Commissioner, Nashik Division and Hari Maharu Marathe

Bombay High Court · (2009) 6 BomCR 35

Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 2(1), 3, 6(2), 7

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High Courts10 Sept 2009

Ghateshwar (Ghatadi) Seva Sastha Vs Shri Hemant Purohitr, Presiding Officer, School Tribunal, Director, Technical Education and Deputy Director, Technical Education

Bombay High Court · (2010) 2 BomCR 830 : (2010) 1 MhLj 132

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11, 11(2), 25FMaharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 25A

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High Courts10 Sept 2009Dismissed