COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,624 of 3,665

High Courts20 Aug 2009

Ramling Raut, Satish Kanade and Sharadabai Raut Vs The State of Maharashtra and Shivaji Ankushe

Bombay High Court · (2009) 08 BOM CK 0192

Bombay Money Lenders Act, 1946 — Section 32BCriminal Procedure Code, 1973 (CrPC) — Section 482Money Lenders Act, 1947 — Section 18, 19, 32B, 33, 34

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High Courts20 Aug 2009Dismissed

Iliahkhan and Rahmunisabegum Vs Talayarkhan, Eliaskhan, Ahmadkhan since deceased through legal representatives (Nayar Khan Ahmed Khan and Others) and Sherkhan since deceased through legal representatives (Talewar Khan and Others)

Bombay High Court · (2009) 08 BOM CK 0171

Central Provinces Land Revenue Act, 1881 — Section 45Evidence Act, 1872 — Section 115

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High Courts20 Aug 2009

Prabhavanti Mulji Shah and Kiran Mulji Shah Vs Municipal Commissioner of Municipal Corporation, Assistant Commissioner and Sumer Builders Private Limited

Bombay High Court · (2010) 3 BomCR 788 : (2009) 111 BOMLR 3666

Bombay Town Planning Act, 1954 — Section 51, 51(1)Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 165, 88, 89, 89(1), 89(2)

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High Courts20 Aug 2009Dismissed

Anandrao Shamkule Vs The Secretary, People''s Education Society, The Joint Director, Higher Education, The Registrar, Dr. Babasaheb Ambedkar Marathwada University and Miss. Vaishali Pradhan

Bombay High Court · (2009) 08 BOM CK 0150

Limitation Act, 1963 — Section 5

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High Courts20 Aug 2009

Ashwin S. Shah, Harshad S. Shah and Mrs. Sudha A. Shah, Mahesh Kumar and Co. Vs Municipal Corporation of Greater Bombay and Others Chirag Constructions Co., R.P.S. Infraprojects Pvt. Ltd. and Smt. Tarla R. Shah of Mumbai Indian Inhabitant Proprietor of K.R. Construction Vs Municipal Commissioner and The Municipal Corporation of Greater

Bombay High Court · (2010) 2 ALLMR 707

Constitution of India, 1950 — Article 12, 14, 19(1), 21, 226Mumbai Municipal Corporation Act, 1888 — Section 1, 10, 2, 3, 520C

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High Courts20 Aug 2009Dismissed

Maharashtra State Road Transport Corporation Vs Hamid Ishaq Mirza

Bombay High Court · (2009) 123 FLR 895

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High Courts20 Aug 2009Dismissed

Shri Shaikh Jamalchand Vs Maharashtra Seva Sangh and The Deputy Director of Education

Bombay High Court · (2010) 5 BomCR 393 : (2009) 111 BOMLR 3721

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

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High Courts20 Aug 2009Dismissed

Gulam Mohmad Khan thr. L.Rs. and Others Vs Gulam Nabi Channu Miya thr. L.Rs. and Others

Bombay High Court · (2009) 6 MhLj 954

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 105, 106, 111, 84

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High Courts20 Aug 2009Dismissed

Maytas Infra Limited Vs Utility Energytech and Engineers Pvt.Ltd. and Another

Bombay High Court · (2009) 111 BOMLR 3693

Arbitration and Conciliation Act, 1996 — Section 37(1), 9

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High Courts20 Aug 2009

Infrastructure Leasing and Financial Services Ltd. and Mr. Ram Walase, Senior Vice-President Vs State of Maharashtra and Superintending Engineer

Bombay High Court · (2009) 08 BOM CK 0089

Constitution of India, 1950 — Article 14, 19(1), 226, 300A

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High Courts20 Aug 2009Dismissed

Rototex Polyester and Another Vs Administrator, Administration of Dadra and Nagar Havli (U.T.) Electricity Department, Silvassa and Others

Bombay High Court · (2010) 4 BomCR 456 : (2011) 1 CivCC 546 : (2011) 1 RCR(Civil) 61 : (2011) 1 RCR(Civil) 61

Electricity Act, 1910 — Section 26Electricity Act, 2003 — Section 24, 56, 56(2)

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High Courts20 Aug 2009Allowed

Nagar Yuwak Shikshan Sanstha and Yeshwantrao Chavan College of Engineering Vs Maharashtra State Information Commission, Vidarbha Region and Rajkumar Shyamrao Bhoyar, Secretary, Yeshwantrao Chavan College of Engineering, Nonteaching Staff Employees Union

Bombay High Court · AIR 2010 Bom 1 : (2010) 5 BomCR 227 : (2009) 6 MhLj 85

Right to Information Act, 2005 — Section 2

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High Courts20 Aug 2009Dismissed

Shankarlal Nathumal Chandak deceased by his heirs Rajibai Shankarlal Chandak and Others Vs Balkrishna Jagannath Gujarathi and Others

Bombay High Court · AIR 2010 Bom 4 : (2010) 3 BomCR 746 : (2010) 1 MhLj 147 : (2011) 1 RCR(Civil) 58 : (2011) 1 RCR(Civil) 58

Limitation Act, 1908 — Section 19Limitation Act, 1963 — Article 61, 18, 30

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High Courts20 Aug 2009Allowed

Sadashiv Pandurang Chavan Vs Ramakant Mahadeo Manerkar

Bombay High Court · (2010) 1 CivCC 244 : (2010) 7 RCR(Civil) 655

Partnership Act, 1932 — Section 69, 69(1), 69(2)(a)

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High Courts20 Aug 2009

Global Trade Finance Ltd. Vs Sudarshan Overseas Limited and Sanjeev Malhotra, Indian Inhabitant

Bombay High Court · (2010) 3 ALLMR 210 : (2010) 3 CivCC 717 : (2011) 2 RCR(Civil) 37 : (2011) 2 RCR(Civil) 37

Arbitration Act, 1940 — Section 24, 34Arbitration and Conciliation Act, 1996 — Section 16, 5, 8, 8(1), 8(2)

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High Courts18 Aug 2009Allowed

Vijay Narayan Patil Vs The State of Maharashtra and Others

Bombay High Court · (2009) 08 BOM CK 0193

Criminal Procedure Code, 1973 (CrPC) — Section 428Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 2, 2(l), 7APenal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts18 Aug 2009