Bombay High Court Judgments

Criminal Procedure Code, 1973 (CrPC) — Section 190, 313, 321Evidence Act, 1872 — Section 45, 46, 47, 73Maharashtra Universities Act, 1994 — Section 10, 18, 18(3), 32, 32(6)

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High Courts03 Feb 2009

Shri Hemant Thakre Vs The State of Maharashtra

Bombay High Court · (2009) 02 BOM CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 120A, 120B, 34, 405Prevention of Corruption Act, 1988 — Section 5(1)

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High Courts03 Feb 2009Allowed

Shailesh Tupkary and Madhukar Smarth Vs State of Maharashtra

Bombay High Court · (2009) 02 BOM CK 0039

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 120B, 34, 409, 420

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High Courts03 Feb 2009

Yadav Kohchade Vs The State of Maharashtra Mh. Ishaque Mh. Hafiz Suleman Vs The State of Maharashtra

Bombay High Court · (2009) 02 BOM CK 0038

Evidence Act, 1872 — Section 45, 46, 47Penal Code, 1860 (IPC) — Section 109, 120B, 34, 405, 409

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High Courts03 Feb 2009Allowed

Madhukar Punjaram Sonawane and Another Vs Gajanan Vithal Khandekar

Bombay High Court · (2009) 3 MhLj 694

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227

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High Courts02 Feb 2009Dismissed

The Atul Products Limited Vs V.P. Mehta (since deceased through his legal heirs and representatives Shailesh Vinodrai Mehta and Others)

Bombay High Court · AIR 2009 Bom 84 : (2009) 111 BOMLR 796 : (2009) 40 PTC 91 : (2010) 8 RCR(Civil) 2382

Bombay Sales Tax Act, 1959 — Section 22Evidence Act, 1872 — Section 56Trade and Merchandise Marks Act, 1958 — Section 28, 34

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High Courts02 Feb 2009Allowed

Force Motors Limited (formerly known as Bajaj Tempo Ltd.) Vs Poona Employees Union and Shri S.M. Kolhe, Member

Bombay High Court · (2009) 2 BomCR 5 : (2009) 111 BOMLR 1058 : (2009) 121 FLR 662 : (2009) 3 LLJ 455

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10, 11, 12, 14, 14(3)

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High Courts02 Feb 2009

Gajiram Pundlik Gawane and Others Vs The State of Maharashtra

Bombay High Court · (2009) 02 BOM CK 0064

Land Acquisition Act, 1894 — Section 12(2), 18, 18(2), 4

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High Courts02 Feb 2009Dismissed

Vijay K. Mehta, Sushila V. Mehta and Dr. Amritlal C. Shah Vs Charu K. Mehta and Others

Bombay High Court · (2009) 111 BOMLR 1038

Bombay Public Trusts Act, 1950 — Section 17, 41D, 41D(3), 41D(4)

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High Courts02 Feb 2009

Smt. Rupali Shah and Shri Pradeep S. Shah Vs Munesh Ralhan @ Ricky Ralhan and Smt. Manorama Ralhan

Bombay High Court · (2009) 111 BOMLR 1214

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 20

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High Courts02 Feb 2009Dismissed

Mauricio D''Mello Vs State of Goa

Bombay High Court · (2009) 02 BOM CK 0031

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 342, 351, 376, 511

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High Courts02 Feb 2009

Maharashtra State Road Transport Corporation Vs Vishweshwar Malkuji Ukey and Labour Court

Bombay High Court · (2009) 2 BomCR 1 : (2009) 111 BOMLR 1296 : (2009) 2 LLJ 611 : (2009) 2 MhLj 489

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High Courts02 Feb 2009

Laxmibai Sonsheth Ambole, President, Deshi Makkhan Vyapari Sangh (Regd.) and Others Vs Union of India (UOI), The State of Maharashtra, The Municipal Corporation of Greater Bombay and Central Committee for Food Standards

Bombay High Court · (2009) 3 BomCR 822 : (2009) 111 BOMLR 1226 : (2009) 3 RCR(Criminal) 395

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 113, 9Constitution of India, 1950 — Article 13, 13(1), 13(2), 14, 19Prevention of Food Adulteration (Amendment) Act, 1976 — Section 14, 16, 16A, 2

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High Courts02 Feb 2009

Hargovind Gangabhishan Bajaj Vs State of Maharashtra and Others

Bombay High Court · (2009) 4 BomCR 862

Maharashtra Land Revenue Code, 1966 — Section 113, 113(2), 113(2A), 113(2B), 116

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High Courts30 Jan 2009Allowed

Anjusingh Pramodsingh Rajput Vs The State of Maharashtra and Pramodsingh Bhagwanshigh Rajput

Bombay High Court · (2009) 01 BOM CK 0128

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 307, 320, 482Penal Code, 1860 (IPC) — Section 307, 420, 494, 495, 498A

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High Courts30 Jan 2009Dismissed

Shri Paul D''Souza and Others Vs State of Goa and Others

Bombay High Court · (2009) 01 BOM CK 0127

Land Acquisition Act, 1894 — Section 17(1), 3, 4, 4(1), 5A(3)Municipal Solid Wastes (Management and Handling) Rules, 1999 — Rule 6, 6(2)

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High Courts30 Jan 2009Dismissed

State Vs Shri Sainath Shivram Jhalmi

Bombay High Court · (2009) 01 BOM CK 0118

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 197, 200, 202Penal Code, 1860 (IPC) — Section 11, 427

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