Bombay High Court Judgments

Industrial Disputes Act, 1947 — Section 2Multi-State Cooperative Societies Act, 2002 — Section 84, 84(1)Negotiable Instruments Act, 1881 (NI) — Section 37

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High Courts20 Apr 2009

Rohini Cedric Santos Vs Mrs. Prachi Sinha, Wealth Tax Officer and Another

Bombay High Court · (2009) 227 CTR 506 : (2009) 318 ITR 158 : (2009) 184 TAXMAN 77

Wealth Tax Act, 1957 — Section 16(3), 17, 17(1)

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High Courts20 Apr 2009

Vincent John D''Costa Vs State and Public Prosecutor, with office at Panaji, Goa

Bombay High Court · (2009) 04 BOM CK 0013

Penal Code, 1860 (IPC) — Section 353, 504

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High Courts17 Apr 2009Dismissed

Mr. Vernon Rodrigues Vs Hanumant Govind Candolakar and 7 Others

Bombay High Court · (2009) 04 BOM CK 0131

Mamlatdars Court Act, 1906 — Section 18, 18(1)(f), 4, 4(1)(f), 4(2)

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High Courts17 Apr 2009

Shri Pawan Kharetilal Arora Vs Shri Ramrao Wagh, Commissioner of Police and Others

Bombay High Court · (2009) 04 BOM CK 0079

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High Courts17 Apr 2009

Tata Capital Ltd. Vs A.R. Industries Pvt. Ltd. and Others

Bombay High Court · (2009) 4 BomCR 713

Arbitration and Conciliation Act, 1996 — Section 17, 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5

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High Courts17 Apr 2009

Pravin Dhondu Naik Vs State

Bombay High Court · (2009) 04 BOM CK 0012

Motor Vehicles Act, 1988 — Section 134Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts17 Apr 2009

Moti (alisa Maggie) Noshir Irani and Others Vs Sheroo Jal Vakil, Rustom Jal Vakil, Moti Sam Captain and Gooloo Dady Colah

Bombay High Court · (2009) 5 BomCR 336 : (2009) 6 MhLj 535

Arbitration Act, 1940 — Section 10, 10(2)Arbitration and Conciliation Act, 1996 — Section 14, 14(1), 14(2), 29, 31Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

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High Courts17 Apr 2009Dismissed

Commissioner of Sales Tax Vs India Gypsum Ltd.

Bombay High Court · (2010) 250 ELT 175 : (2009) 25 VST 210

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High Courts16 Apr 2009Dismissed

Shivanna Bhimsen Lokhande Vs The State of Maharashtra

Bombay High Court · (2009) 04 BOM CK 0168

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts16 Apr 2009Dismissed

Rajesh A. Behere and Others Vs State of Maharashtra (At the instance of Inspector of Police)

Bombay High Court · (2009) 111 BOMLR 1922

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 141, 143, 147, 148, 149

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High Courts16 Apr 2009

Dr. Somashekhar Ashok Guravannavar Vs The Directorate General of Health Services, Ministry of Health and Family Welfare Service, Union of India (UOI) and The Counsellors, All India Institute of Physical Medicine and Rehabilitation

Bombay High Court · (2009) 93 BomCR 638 : (2009) 111 BOMLR 2221 : (2009) 6 MhLj 301

Constitution of India, 1950 — Article 14

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High Courts16 Apr 2009Dismissed

Umesh G. Patil Vs The State of Maharashtra

Bombay High Court · (2009) 04 BOM CK 0156

Penal Code, 1860 (IPC) — Section 307, 323, 34, 342, 363

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High Courts16 Apr 2009

Shubhada Prabhakar Patil, Sharda Raghunath Gadhari and Kshama Dattatraya Naik Vs State of Maharashtra, Department of Education, Education Inspector, (South Zone), Indian Education Society, Society and A Public Trust and Indian Education Society''s V.N. Sule Guruji English Medium School

Bombay High Court · (2009) 3 BomCR 641 : (2009) 111 BOMLR 2074 : (2009) 4 MhLj 788

Constitution of India, 1950 — Article 162, 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2), 5(2A)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(7), 9(8), 9(9)

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High Courts16 Apr 2009Allowed

Vithabai Bama Bhandari Indian Inhabitant Vs State of Maharashtra and Deputy Collector and Competent Authority Ulhasnagar Urban Agglomeration

Bombay High Court · (2009) 3 BomCR 663 : (2009) 111 BOMLR 2093 : (2009) 4 MhLj 693

Cantonments Act, 1924 — Section 3Constitution of India, 1950 — Article 226, 252, 252(1), 252(2)General Clauses Act, 1897 — Section 6

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High Courts16 Apr 2009Allowed

Mahindra Lifespace Developers Ltd. Vs The New Great Eastern Spinning and Weaving Company Ltd. and Rozal Mehta, An Indian Inhabitant

Bombay High Court · (2009) 3 BomCR 587 : (2009) 111 BOMLR 2048

Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(6), 11(8), 12

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High Courts16 Apr 2009Dismissed

Priyanka Omprakash Panwar Vs The State of Maharashtra, Medical Education and Drugs Department, Competent Authority and Director of Medical Education and Research, Govt. Dental College, Dean, Mahatma Gandhi Mission Medical College and Maharashtra University of Health Science

Bombay High Court · (2009) 3 BomCR 631 : (2009) 111 BOMLR 2231 : (2009) 4 MhLj 847

Constitution of India, 1950 — Article 226, 341, 342Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10(1), 10(3)

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