COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,620 of 3,665

High Courts05 Sept 2009

Manoj Prabhakar Lohar, Addl. Superintendent of Police Vs The State of Maharashtra

Bombay High Court · (2009) 09 BOM CK 0089

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 347, 364A, 385, 385A

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High Courts04 Sept 2009Dismissed

Devidas Rane Vs The Chairman, Gramin Shikshan Sanstha Adarsha Vidhyalaya and Kanishta Mahavidyalaya and Others

Bombay High Court · (2010) 3 BomCR 720

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

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High Courts04 Sept 2009Dismissed

Shri Socorro D''Souza, Assistant Manager, Miramar Vs Goa Tourism Development Corporation Limited

Bombay High Court · (2009) 09 BOM CK 0117

Constitution of India, 1950 — Article 12

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High Courts04 Sept 2009Dismissed

Waman Hebare Vs Ramesh Hebare

Bombay High Court · (2009) 111 BOMLR 4368 : (2010) 42 PTC 359 : (2010) 42 PTC 35

Trade Marks Act, 1999 — Section 2, 2(1), 28, 34, 45

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High Courts04 Sept 2009

The Akkalkot Municipal Vs Shri Vasantrao Tulsiram Kharade and Others Shri Vasant Tulshiram Kharade and Others Vs The State of Maharashtra and The Akkalkot Municipal Concil

Bombay High Court · (2009) 6 BomCR 40 : (2009) 6 MhLj 311

Constitution of India, 1950 — Article 142General Clauses Act, 1897 — Section 21, 23(1A)Land Acquisition Act, 1984 — Section 12, 18, 4, 4(1), 5A

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High Courts04 Sept 2009

Nazario S. Pinto Vs Pandu K. Komarpant and State of Goa

Bombay High Court · (2009) 09 BOM CK 0014

Criminal Procedure Code, 1973 (CrPC) — Section 362Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts02 Sept 2009Dismissed

The Deputy Director, Social Forestry Division Vs Shri Laxman Janardhan Chandratike

Bombay High Court · (2010) 2 BomCR 489 : (2009) 123 FLR 902

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

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High Courts02 Sept 2009

The Raj Bahadur Motilal Mills Ltd. Vs Pune Zilla Parishad

Bombay High Court · (2010) 3 BomCR 775 : (2009) 6 MhLj 111

Constitution of India, 1950 — Article 227Provincial Small Cause Courts Act, 1887 — Section 15, 16, 25A, 26, 26(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 3(1)(O)

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High Courts02 Sept 2009

Resources International Vs Star PVG Exports and Others

Bombay High Court · (2009) 09 BOM CK 0119

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 6

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High Courts02 Sept 2009Allowed

Fulchand Shankarji Shende Vs Sandip Sukhdeo Thaokar

Bombay High Court · (2009) 09 BOM CK 0106

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts02 Sept 2009

Runja Khandu Gaware, Decd. (thru his Legal Heirs Bajirao Runja Gaware and Others) Vs Mhalsabai Dagu Gadak Mhalsabai Dagu Gadak Vs Runja Khandu Gaware, Decd. (thru his Legal Heirs Bajirao Runja Gaware and Others)

Bombay High Court · (2009) 111 BOMLR 4079 : (2010) 1 CivCC 116 : (2009) 6 MhLj 644 : (2010) 7 RCR(Civil) 594

Limitation Act, 1963 — Article 54Transfer of Property Act, 1882 — Section 53A

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High Courts02 Sept 2009

Udhav Rangnathrao Pawar Vs Sheshrao Ramji Jogdand and The Branch Manager

Bombay High Court · (2009) 09 BOM CK 0085

Constitution of India, 1950 — Article 141Penal Code, 1860 (IPC) — Section 279, 337Workmens Compensation Act, 1923 — Section 19, 22, 3, 3(1), 4

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High Courts02 Sept 2009

Smt. Savita Sitaram Pawar Vs The State of Maharashtra and The Zilla Parishad

Bombay High Court · (2010) 1 ALLMR 185 : (2010) 2 BomCR 406 : (2009) 6 MhLj 59

Constitution of India, 1950 — Article 14

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High Courts02 Sept 2009Allowed

Santosh Shyamrao Mohokar and Others Vs Pandurang Sakharam Satav and Others

Bombay High Court · (2010) 2 BomCR 891

Bombay Public Trusts Act, 1950 — Section 50(A)(1)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10

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High Courts02 Sept 2009Allowed

Sub-Divisional Officer, Zilla Parishad Public Works, Gadchiroli Vs Mutta Durga Sadmak and another

Bombay High Court · (2009) 123 FLR 1082

Constitution of India, 1950 — Article 226, 227

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High Courts01 Sept 2009

CEAT Limited Vs The Union of India (UOI) and Others

Bombay High Court · (2010) 250 ELT 200

Central Excises and Salt Act, 1944 — Section 35(F)Customs Act, 1962 — Section 11B, 11B(2), 129E

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High Courts01 Sept 2009

Deendayal Nagari Sahakari Pathasanstha Maryadit Co-op. Society Vs Shri Satyawan Nagesh Gaonkar

Bombay High Court · (2009) 09 BOM CK 0115

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts01 Sept 2009

The Board of Trustees of the Port of Mumbai Vs Burdwan Textiles and Another

Bombay High Court · (2010) 1 BomCR 929 : (2009) 170 ECR 1 : (2010) 251 ELT 491

Customs Act, 1962 — Section 111Imports and Exports (Control) Act, 1947 — Section 3(2)Major Port Trusts Act, 1963 — Section 2

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High Courts01 Sept 2009Dismissed

Shri Yadav Mahadu Koli and Others Vs Smt. Sumitrabai Popatlal Shah

Bombay High Court · (2009) 09 BOM CK 0094

Bombay Civil Courts Act, 1869 — Section 23Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 13, 34

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High Courts01 Sept 2009Allowed

Popcorn Entertainment Corporation and Shri Nilesh Gala Vs The City Industrial Development Corporation and The State of Maharashtra

Bombay High Court · (2009) 6 BomCR 52

Constitution of India, 1950 — Article 14, 141, 226Contract Act, 1872 — Section 23Maharashtra Regional and Town Planning Act, 1966 — Section 113(3A), 118, 154, 159, 45

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