Bombay High Court Judgments

High Courts25 Jun 2009

Bharatiya Kamgar Sena, Prafulban Society Vs Chefair Employees Guild and Chefair Flight Catering

Bombay High Court · (2009) 111 BOMLR 2735 : (2009) 122 FLR 1055 : (2009) 4 LLJ 771

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11

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High Courts25 Jun 2009

Trambak Barku Patil Vs Damu Chindhu Patil and Rupchand Chindhu Pati ((deceased), by his heirs Premchand Rupchand Patil and Others)

Bombay High Court · (2009) 6 BomCR 341 : (2009) 111 BOMLR 2754 : (2011) 1 RCR(Civil) 455

Hindu Succession Act, 1956 — Section 14

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High Courts25 Jun 2009

United Spirits Limited (Formerly known as Shaw Wallace Distilleries) Vs The Commissioner of Customs (Import)

Bombay High Court · (2009) 6 BomCR 401 : (2009) 111 BOMLR 2810 : (2009) 167 ECR 80 : (2009) 240 ELT 513

Central Excise Rules, 1944 — Rule 9B, 9B(1), 9B(5)Customs Act, 1962 — Section 111, 115(2), 11A, 11B, 11B(2)

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High Courts25 Jun 2009

Hindustan Aeronautics Limited Vs Nashik Workers Union

Bombay High Court · (2009) 123 FLR 398 : (2009) 4 LLJ 854

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 2(3)

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High Courts25 Jun 2009

Maharashtra State Electricity Board Vs P.B. Salunke and The Govt. Insurance Fund, Maharashtra State The Government Insurance Fund, Maharashtra State Vs Maharashtra State Electricity Board and P.B. Salunke

Bombay High Court · AIR 2009 Bom 185 : (2009) 6 BomCR 385

Carriers Act, 1865 — Section 10, 8, 9

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High Courts25 Jun 2009Dismissed

United Assurance Co. Ltd. Vs Ananda Mahadu Baviskar and Others

Bombay High Court · (2009) 06 BOM CK 0068

Evidence Act, 1872 — Section 101, 103, 114, 74, 79Motor Vehicles Act, 1988 — Section 147(4)

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High Courts25 Jun 2009Dismissed

Manish Kumar Shaw Vs The Union of India (UOI) Ministry of Defence and Others

Bombay High Court · (2009) 06 BOM CK 0056

Constitution of India, 1950 — Article 14, 16, 226

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High Courts25 Jun 2009

Shri Maruti Bhanudas Kamble Vs Bajaj Auto Ltd. and Another Bajaj Auto Ltd. Vs Shri Maruti Bhanudas Kamble and Another

Bombay High Court · (2009) 6 BomCR 247 : (2009) 111 BOMLR 2897 : (2009) 123 FLR 66

Industrial Disputes Act, 1947 — Section 11, 2, 25FPenal Code, 1860 (IPC) — Section 380

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High Courts25 Jun 2009Allowed

Rayat Shikshan Sanstha and Another Vs Yeshwant Dattatraya Shinde

Bombay High Court · (2010) 3 BomCR 278 : (2009) 6 MhLj 476

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High Courts25 Jun 2009

Maharashtra State Electricity Board Vs P.B. Salunke and The Govt. Insurance Fund The Government Insurance Fund Vs Maharashtra State Electricity Board and P.B. Salunke

Bombay High Court · AIR 2009 Bom 185 : (2009) 6 BomCR 385

Carriers Act, 1865 — Section 10, 8, 9

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High Courts25 Jun 2009Dismissed

Ashok Laxman Attarde and Others Vs Atmaram Bhanu Saindane and Another

Bombay High Court · (2009) 6 BomCR 231

Constitution of India, 1950 — Article 227Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3, 3(4)Maharashtra Restoration of Lands to Scheduled Tribes Rules, 1975 — Rule 3

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High Courts24 Jun 2009

Shri Sarvesh Timblo Vs State

Bombay High Court · (2009) 06 BOM CK 0117

Arms Act, 1959 — Section 25, 27, 3, 5Criminal Procedure Code, 1973 (CrPC) — Section 169Penal Code, 1860 (IPC) — Section 120B, 182, 201, 307, 34

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High Courts24 Jun 2009

Hindustan Unilever Ltd. Vs Hindustan Lever Employees Union and Another

Bombay High Court · (2009) 122 FLR 1071 : (2009) 4 LLJ 814 : (2009) 6 MhLj 612

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High Courts24 Jun 2009

Rajendra Ramchoddas Badshah Vs Deepak Ishwardas and Others

Bombay High Court · (2009) 6 BomCR 412

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227

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High Courts24 Jun 2009Dismissed

Oriental Insurance Co. Ltd. Vs Santosh Satish Kumar Garg and Others

Bombay High Court · (2011) 2 TAC 265

Workmens Compensation Act, 1923 — Section 147(1), 173

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High Courts23 Jun 2009Dismissed

Shri George L. Fernandes Vs State of Goa, The Deputy Collector/LAO, The Executive Engineer, Division VI, Public Works Department and Shri Churchill Alemao, Hon''ble Minister for PWD and MLA of Navelim Constitency

Bombay High Court · (2009) 6 BomCR 393 : (2009) 111 BOMLR 2869 : (2009) 6 MhLj 388

Civil Procedure Code, 1908 (CPC) — Section 80Goa, Daman and Diu Land Acquisition Rules, 1972 — Rule 4(2), 4(4)Land Acquisition Act, 1894 — Section 10, 17(4), 4, 4(2), 5(A)

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High Courts23 Jun 2009Partly Allowed

Commissioner of Income Tax, Panaji Vs Damodar Mangalji Mining Company

Bombay High Court · (2010) 326 ITR 437

Income Tax Act, 1961 — Section 143(3), 260A, 260A(3), 260A(4), 263

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High Courts23 Jun 2009Dismissed

Shrikant R. Palkar Vs Indian Airlines and Another

Bombay High Court · (2009) 6 BomCR 380 : (2009) 123 FLR 63

Constitution of India, 1950 — Article 226, 227

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High Courts23 Jun 2009

The Commissioner of Central Excise and Customs Vs Fibre Foils Ltd.

Bombay High Court · (2009) 111 BOMLR 3589 : (2009) 169 ECR 27 : (2009) 241 ELT 201

Central Excise Rules, 1944 — Rule 57(1)(4)Central Excises and Salt Act, 1944 — Section 11AC

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High Courts23 Jun 2009Allowed

Rajya Parivhan Yantrik Kamgar Sanghatana Vs Member, Industrial Court and Maharashtra State Road Transport Corporation

Bombay High Court · (2010) 1 MhLj 948

Bombay Industrial Relations Act, 1946 — Section 10(2)Industrial Disputes Act, 1947 — Section 36Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 20, 20(2), 21, 21(1), 28

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