COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,647 of 3,665

High Courts09 Jun 2009Dismissed

Bharat Petroleum Corporation Limited and Amitabha Sengupta Vs State of Maharashtra and Others

Bombay High Court · (2009) 4 BomCR 616 : (2009) 111 BOMLR 2243

Constitution of India, 1950 — Article 14, 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 37(1), 7

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High Courts09 Jun 2009

Ganeshanan Lakshmanan and Another Vs The State of Maharashtra

Bombay High Court · (2009) 06 BOM CK 0149

Penal Code, 1860 (IPC) — Section 120B, 409, 411, 420, 467

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High Courts09 Jun 2009Dismissed

Jamdar High School Education Society Vs Sunil Wasudeorao Bhoyar

Bombay High Court · (2009) 4 BomCR 661 : (2010) 124 FLR 745 : (2009) 6 MhLj 678 : (2009) 8 SLR 427

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 30(4), 5, 5(1), 5(2), 5(3)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(5)

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High Courts09 Jun 2009Dismissed

B.R. Mangalur, Sub Divisional Engineer Vs Union of India (UOI) and Others

Bombay High Court · (2009) 4 BomCR 630

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 226, 227

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High Courts09 Jun 2009Allowed

Gondia District Central Cooperative Bank Ltd. Vs State of Maharashtra and Others Smt. Rukminidevi Shankarlal Agrawal and Others Vs State of Maharashtra and The Chairman, Central Cooperative Bank

Bombay High Court · (2009) 4 BomCR 657

Maharashtra Co-operative Societies Act, 1960 — Section 22, 23(2), 25, 30, 30(1)Maharashtra Co-operative Societies Rules, 1961 — Rule 22, 23, 25, 25(3)

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High Courts09 Jun 2009Dismissed

Prashant Jhunjhunwala Vs Union Territory of Daman and Diu, State of Maharashtra, Police Sub-Inspector and Shri Kamal Kumar Bagla, Power of Attorney Holder of Century Pulp and Paper Division of Century Textile and Industries Limited

Bombay High Court · (2009) 06 BOM CK 0058

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts09 Jun 2009Allowed

Mangal Polysil Vs Assistant Commissioner of Customs

Bombay High Court · (2010) 258 ELT 361

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High Courts09 Jun 2009Dismissed

Tarun Kumar Krishna Chandra Bhattacharya Vs Ganga Madnani

Bombay High Court · (2011) 2 RCR(Rent) 40

Maharashtra Rent Control Act, 1999 — Section 15(1), 15(2), 16(1)Transfer of Property Act, 1882 — Section 106, 106(1), 106(4)

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High Courts08 Jun 2009Dismissed

Nava Bharat Press (Nagpur) Vs Shri P.P. Patil, The Presiding Officer, Industrial Tribunal and Workmen of Nava Bharat Press

Bombay High Court · (2009) 4 BomCR 580

Industrial Disputes Act, 1947 — Section 9AWorking Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 2

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High Courts08 Jun 2009Dismissed

Ramchandra Sitaramji Heda and Sona Chemicals, Proprietary Vs The Union of India (UOI), Ministry of Agriculture and Rural Development (Department of Agriculture and Cooperation), The State of Maharashtra, Revenue and Forests Department and The Municipal Corporation of Amravati

Bombay High Court · (2009) 4 BomCR 614

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High Courts08 Jun 2009

Maharashtra State Handloom Corporation Limited Vs Krishna Shankar Kamble and Others

Bombay High Court · (2009) 4 BomCR 605 : (2009) 123 FLR 186 : (2009) 6 MhLj 268 : (2009) 8 SLR 180

Bombay Industrial Relations Act, 1946 — Section 3Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 73Minimum Wages Act, 1948 — Section 5

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High Courts08 Jun 2009Dismissed

Yashwant Patel and Deoyani Madhushala Private Ltd. Vs Deoyani Madhushala Private Ltd.

Bombay High Court · (2009) 4 BomCR 595

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High Courts08 Jun 2009

Anna Pandurang Vaidya since deceased (through LRs Smt. Bebitai Vaidya, Narendra Vaidya, Nandkishore Vaidya and Mrs. Vaishali Khumbharkar) and Others Vs Nagpur Agricultural Produce Market Committee and The District Deputy Registrar, Co-operative Societies The Agricultural Produce Market Committee and The Secretary, Agricultural Produce Market Committee Vs The District Deputy Registrar, Co-operative Societies and Others Agricultural Produce Market Committee Vs Kamnath Falke and The Member, Industrial Court

Bombay High Court · (2009) 4 BomCR 633

Constitution of India, 1950 — Article 12, 14, 16, 21, 226Evidence Act, 1872 — Section 114Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 2

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High Courts08 Jun 2009Allowed

The Executive Engineer, Lower Wana Project Division, The Sub-Divisional Officer, Lower Vena Canal Project, Sub-Division No. 3, Sindi Railway and The Sub-Divisional Engineer, Lower Vena Project Sub-Division No. 4 Vs Vasant Nattuji Kosare and The Member, Industrial Court

Bombay High Court · (2009) 4 BomCR 653 : (2009) 111 BOMLR 2716 : (2009) 122 FLR 1011

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114

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High Courts08 Jun 2009Dismissed

Sau. Mandatai Pande Vs The Additional Commissioner and Others

Bombay High Court · (2009) 4 BomCR 610 : (2009) 111 BOMLR 2712 : (2009) 6 MhLj 596

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High Courts08 Jun 2009Allowed

General Mazdoor Sabha Vs Exon Laboratories Pvt. Ltd.

Bombay High Court · (2009) 123 FLR 400 : (2010) 1 LLJ 202

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High Courts08 Jun 2009

Municipal Council and The Chief Officer, Municipal Council Vs Bhandara Zilla General Workers Union

Bombay High Court · (2009) 4 BomCR 612 : (2009) 123 FLR 805

Evidence Act, 1872 — Section 114Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21(1)

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High Courts08 Jun 2009Allowed

Sadhana Shikshan Prasarak Mandal and Vasantrao Naik Vidyalaya and Junior College Vs The State of Maharashtra and Others

Bombay High Court · (2009) 4 BomCR 586

Maharashtra Educational Institutions (Management) Act, 1976 — Section 3Penal Code, 1860 (IPC) — Section 294, 420, 448

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High Courts08 Jun 2009Dismissed

Shri Harischandra Lekhraj and Another Vs Shri Bhalchandra Naik

Bombay High Court · (2009) 111 BOMLR 2263

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 195, 195(1), 245Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts08 Jun 2009

Gurukripa Traders Vs Kailas Ramnarayan and Another

Bombay High Court · (2010) 1 BC 265 : (2009) 4 BomCR 649 : (2009) 111 BOMLR 2728

Bombay Court Fees Act, 1959 — Section 43(2)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 374(3), 389(1), 389(3)

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