Bombay High Court Judgments

Criminal Procedure Code, 1973 (CrPC) — Section 145, 162, 313, 357, 428Evidence Act, 1872 — Section 21, 25Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302

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High Courts03 Aug 2009

Shri Babai Pundalik Naik Vs Deputy Collector and S.D.O., Land Acquisition Officer, South Goa Sub-Division, The Collector of South Goa District, The Executive Engineer, W.D. and The State of Goa, Revenue Department

Bombay High Court · (2009) 08 BOM CK 0067

Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 11, 30, 4(1), 5A, 5A(1)

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High Courts03 Aug 2009Dismissed

Iliyas Amir Maniyar Vs State of Maharashtra and Others

Bombay High Court · (2009) 6 BomCR 138

Constitution of India, 1950 — Article 15(3), 15(4), 16, 16(4), 243TMaharashtra Municipal Councils and Nagar Panchayats (Election of President) Rules, 1981 — Rule 2A

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High Courts03 Aug 2009Allowed

Ravindra Shantaram Sawant Vs The State of Maharashtra, The Superintendent, Nagpur Central Prison and The Inspector General of Prisons, State of Maharashtra

Bombay High Court · (2009) 08 BOM CK 0043

Constitution of India, 1950 — Article 14, 161, 20(1), 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433A, 434APenal Code, 1860 (IPC) — Section 304, 307

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High Courts03 Aug 2009

Shri Richard D''Souza52/A, Bethora Industrial Estate, Bethora Ponda, Goa. Presently in custody at Sub-Jail Sada, Vasco-da-Gama, Goa Vs The National Small Scale Industries Corporation Limited, M/s Waman Industries and Shri K.K. Kulkarni

Bombay High Court · (2009) 08 BOM CK 0014

Criminal Procedure Code, 1973 (CrPC) — Section 254, 313, 354, 91Negotiable Instruments Act, 1881 (NI) — Section 138Partnership Act, 1932 — Section 32(2)

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High Courts03 Aug 2009

Shri Saleem Shaikh, Police Inspector presently posted at Traffic Cell, Ponda, Goa and State of Goa Vs Dr. Joe D''Souza, Retired Professor

Bombay High Court · (2009) 08 BOM CK 0004

Criminal Procedure Code, 1973 (CrPC) — Section 154, 2(4)Penal Code, 1860 (IPC) — Section 143, 149, 353, 427, 452

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High Courts31 Jul 2009

Maharashtra Krushna Valley Development Corporation Vs M.V. Patel and Co. and Another

Bombay High Court · (2009) 07 BOM CK 0224

Contract Act, 1872 — Section 28

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High Courts31 Jul 2009

Madhavi Investment and Trading Pvt. Ltd. Vs Mr. Damodar Vassant Parulekar and Mrs. Roopali D. Parulekar

Bombay High Court · (2009) 07 BOM CK 0214

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Evidence Act, 1872 — Section 17

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High Courts31 Jul 2009Allowed

State of Goa Vs Harischandra Manglo Rane

Bombay High Court · (2009) 07 BOM CK 0179

Penal Code, 1860 (IPC) — Section 324, 325, 506(2)

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High Courts31 Jul 2009Dismissed

Talat Shikshan Mandal and Talat High School Vs Smt. Aqueela Bano Mohammad Moosa, The Education Officer (Secondary) and Smt. Arshiya Naaz, Assistant Teacher, Talat High School

Bombay High Court · (2009) 111 BOMLR 3557

Constitution of India, 1950 — Article 15(4), 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 11, 12, 13, 16Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 10, 28(1), 9

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High Courts31 Jul 2009Dismissed

Technova Imaging Systems Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2009) 25 VST 277

Bombay Sales Tax Act, 1959 — Section 2(17), 28, 52Constitution of India, 1950 — Article 20

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High Courts31 Jul 2009Dismissed

The National Insurance Co. Ltd. Vs Smt. Manisha Chagan Karande and Others

Bombay High Court · (2010) 3 BomCR 785 : (2009) 123 FLR 475 : (2009) 6 MhLj 88

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High Courts31 Jul 2009Allowed

The Bicholim Urban Co-operative Bank Ltd. Vs Shri Raju Suresh Mulgaokar and State

Bombay High Court · (2009) 07 BOM CK 0076

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts31 Jul 2009Dismissed

Miss Samira R. Gauns Vs Shri Chandrakant S. Paryekar and Sanquelim Municipal Council

Bombay High Court · (2009) 07 BOM CK 0063

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High Courts31 Jul 2009Allowed

Govind Goverdhandas Daga and Mohan Brindavan Agrawal Vs Field Mining and Ispat Ltd. and Shri Anil Jaydayal Taneja

Bombay High Court · (2009) 111 BOMLR 3524 : (2009) 4 CivCC 772 : (2009) 6 MhLj 398 : (2010) 6 RCR(Civil) 392

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 9Coal Mines (Nationalisation) Amendment Act, 1976 — Section 3Companies Act, 1956 — Section 108, 26, 291, 292, 31

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High Courts30 Jul 2009Dismissed

Vijaya Ramesh Barve and others Vs Bank of Maharashtra and another

Bombay High Court · (2009) 123 FLR 478

Railways Act, 1989 — Section 2(34)

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