COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,650 of 3,665

High Courts07 May 2009Allowed

Rohidas Vs Precision Pattern Works

Bombay High Court · (2009) 123 FLR 703

Industrial Disputes Act, 1947 — Section 33(C)(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 50

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High Courts07 May 2009Dismissed

Uttar Pradesh Bridge Corporation Ltd. Vs The Presiding Officer, Industrial Tribunal, Government of Goa, State of Goa and Shri Sahibjan

Bombay High Court · (2010) 124 FLR 533

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High Courts07 May 2009Dismissed

Baburao Kudalkar Vs State of Goa

Bombay High Court · (2009) 05 BOM CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 279, 304, 304(ii), 304A

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High Courts06 May 2009Partly Allowed

Shri Gopal V.N. Panvelkar, Ganesh V.N. Panvelcar, Narcinv V.N. Panvelcar and Dr. Vithoba V.N. Panvelcar Vs Deputy Collector and Land Acquisition Officer and Executive Engineer, W.D.II, PWD

Bombay High Court · (2009) 05 BOM CK 0067

Income Tax Act, 1961 — Section 269(D), 269F(7)Land Acquisition Act, 1894 — Section 18, 4, 54

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High Courts06 May 2009

M/s. Pinto Engineers and Constructors and Others Vs Shri Mathew Fernandes and Another

Bombay High Court · (2009) 05 BOM CK 0049

Civil Procedure Code, 1908 (CPC) — Section 34, 34(1)Interest Act, 1978 — Section 3, 3(1)

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High Courts06 May 2009Dismissed

Shree Gajanana Industries Vs Workmen and Another

Bombay High Court · (2010) 124 FLR 512 : (2010) 2 LLJ 373

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High Courts06 May 2009

Commissioner of Customs and Central Excise, Custom House, P.B. No.139, Panaji, Goa Vs M/s. Dempo Engineering Works Ltd.,Dempo House, Panaji, Goa

Bombay High Court · (2009) 05 BOM CK 0047

Central Excises and Salt Act, 1944 — Section 3, 35H, 35H(1), 35H(3), 35H(4)

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High Courts06 May 2009Allowed

Budhiya Dayaram Jamunkar Vs Additional Commissioner and Others

Bombay High Court · (2010) 3 BomCR 725

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High Courts06 May 2009Dismissed

Fatima since deceased (through L.Rs. Abdul Kasam Bagwan and Others) Vs The State of Maharashtra and The Surplus Land Determination Tribunal Bhaskar Shinde, Fulchanda Gade and Navnatha Gaikwad Vs The State of Maharashtra and Fatima since deceased (through L.Rs. Abdul Kasam Bagwan and Others)

Bombay High Court · (2009) 3 BomCR 532 : (2009) 111 BOMLR 2022 : (2010) 1 MhLj 142

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 11A, 21, 45(2)

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High Courts06 May 2009

Mohd. Abdul Rasheed and Mohd. Osman Vs Deputy Charity Commissioner, Joint Charity Commissioner, Mohd. Gous and Gulam Ahmed Qureshi

Bombay High Court · (2009) 93 BomCR 537 : (2009) 6 MhLj 545

Bombay Public Trusts Act, 1950 — Section 144, 37, 38, 39, 40Civil Procedure Code, 1908 (CPC) — Section 100, 2(2)Constitution of India, 1950 — Article 14, 227

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High Courts06 May 2009Allowed

Gangadhar Mohan Lamkane Vs State of Maharashtra and Others

Bombay High Court · (2009) 3 BomCR 548

Constitution of India, 1950 — Article 226

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High Courts06 May 2009Allowed

CFL Capital Financial Services Ltd. Vs Appellate Tribunal for Foreign Exchange

Bombay High Court · (2009) 93 SCL 201

Foreign Exchange Management Act, 1999 — Section 49, 49(3)Foreign Exchange Regulation Act, 1973 — Section 51, 8, 8(3), 8(4)

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High Courts06 May 2009Allowed

Anil Nemichand Bafna and Others Vs State of Maharashtra Urban Development Department and Competent Authority, Pune Urban Agglomeration, under Urban Land (Ceiling and Regulation) Act, 1976

Bombay High Court · (2010) 4 BomCR 307 : (2010) 112 BOMLR 2338

Constitution of India, 1950 — Article 252Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 11, 12, 13

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High Courts06 May 2009Dismissed

Shri Damodar R. Halarnekar Vs Shri Devidas N. Narvekar and State

Bombay High Court · (2009) 05 BOM CK 0007

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts05 May 2009Dismissed

Shri Dilip Yenorkar Vs The Divisional Joint Registrar, Co-operative Societies and Others

Bombay High Court · (2009) 93 BomCR 529

Constitution of India, 1950 — Article 226Maharashtra Co-operative Societies Act, 1960 — Section 152, 154, 154(2), 22, 4

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High Courts05 May 2009

Mahalsa Saunsthan Vs Ajay G. Poi Raiturcar and Others

Bombay High Court · (2009) 4 BomCR 145

Regulation Governing Hindu Temple (Devasthans) of Goa, Daman and Diu Act, 1933 — Article 71

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High Courts05 May 2009Dismissed

Madhao Bapat Vs The State of Maharashtra and Maharashtra Airport Development Company Limited

Bombay High Court · (2009) 4 BomCR 32

Constitution of India, 1950 — Article 14, 141, 226Land Acquisition Act, 1894 — Section 11A, 16, 17, 18, 23Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126, 126(2), 126(3), 126(4)

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High Courts05 May 2009Dismissed

Pravin Kumar Vs Union of India (UOI), The Director General, Central Industrial Security Force, (An Armed Force of the Union of India (UOI)), The Deputy Inspector General, Central Industrial Security Force, Western Zone and The Commandant, Central Industrial Security Force, HP/BPCL Unit

Bombay High Court · (2009) 93 BomCR 545 : (2009) 4 MhLj 812

Central Industrial Security Force Rules, 1969 — Rule 31, 34(10)Constitution of India, 1950 — Article 226

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High Courts05 May 2009Dismissed

Saji Yeshwant Kamat Vs Central Government Industrial Tribunal No. 1 and Others

Bombay High Court · (2009) 05 BOM CK 0011

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High Courts05 May 2009

Mrs. Maria Margarida Sequeira Fernandes and Others Vs Mr. Erasmo Jack de Sequeira and Others

Bombay High Court · (2009) 05 BOM CK 0008

Evidence Act, 1872 — Section 76, 77, 79Specific Relief Act, 1963 — Section 5, 6, 6(3), 6(4)

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