COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,688 of 3,665

High Courts14 Nov 2008Dismissed

Marathwada Gramin Bank Karmachari Sanghatana and Others Vs Management of Marathwada Gramin Bank and Others

Bombay High Court · (2008) 3 LLJ 713 : (2012) 2 MhLj 10

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 17(3)

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High Courts14 Nov 2008

Goa Post and Telegraphs Credit Co-operative Society Limited Vs The Registrar of Co-operative Societies, State of Goa and The Goa Bharat Sanchar Nigam Staff Credit Co-operative Society Ltd.

Bombay High Court · (2009) 2 BomCR 179 : (2008) 111 BOMLR 10 : (2009) 2 MhLj 810

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High Courts14 Nov 2008Dismissed

Shrikant Jain Vs The Secretary, Ministry of Coal and Others

Bombay High Court · (2009) 2 BomCR 174 : (2009) 120 FLR 1088 : (2009) 2 LLJ 577 : (2009) 2 MhLj 387

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High Courts14 Nov 2008

Mr. Madhukar V. Khandeparkar (since deceased by Legal representatives, Manik Madhukar and Others) and Madhukar Khandeparkar Vs Administrative Tribunal and Others

Bombay High Court · (2008) 111 BOMLR 102

Civil Procedure Code, 1908 (CPC) — Section 115Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2, 25, 3

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High Courts14 Nov 2008

Vakrangee Softwares Limited, Dinesh Nandwana and Mrs. Jyoti Dinesh Nandwana Vs Central Bank of India, Nariman Point Branch

Bombay High Court · (2009) 1 BomCR 657

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 2, Order 7 Rule 10, 10, 151Constitution of India, 1950 — Article 141, 142Recovery of Debts Due to Banks and Financial Institutions (Amendment) Act, 2000 — Section 19(10), 19(11), 19(8), 19(9)

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High Courts14 Nov 2008Dismissed

Dr. Percy Rutton Kavasmaneck Vs Gharda Chemicals Ltd.

Bombay High Court · (2012) 106 CLA 208 : (2011) 166 CompCas 292 : (2009) 96 SCL 515

Companies Act, 1956 — Section 153C, 162, 189(2), 205, 293Companies Act, 1985 — Section 459(1)

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High Courts14 Nov 2008Dismissed

Universal Twin Labs Vs Ranbaxy Laboratories Limited

Bombay High Court · (2008) 11 BOM CK 0015

Monopolies and Restrictive Trade Practices Act, 1969 — Section 12A

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High Courts14 Nov 2008Dismissed

Bhujang Nathuji Daf and Another Vs Ramkrishna Daulat Daf and Others

Bombay High Court · (2009) 2 BomCR 165

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 2(2)Evidence Act, 1872 — Section 137Land Acquisition Act, 1894 — Section 18

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High Courts14 Nov 2008Allowed

Shivsagar Veg. Restaurant Vs Asstt. Commissioner of Income Tax, 24(2) and Another

Bombay High Court · (2009) 2 BomCR 153 : (2008) 111 BOMLR 243 : (2008) 220 CTR 563 : (2008) 232 ELT 780 : (2009) 317 ITR 433 : (2009) 13 STR 11 : (2009) 176 TAXMAN 260

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High Courts12 Nov 2008

Arjun Bajirao Kale Vs State of Maharashtra

Bombay High Court · (2008) 11 BOM CK 0077

Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

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High Courts12 Nov 2008Dismissed

Arvind Deochand Mehta and Others Vs Genu Tukaram Bhoir died by his L.Rs. and Others

Bombay High Court · (2009) 3 BomCR 858

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29, 31, 32, 32(1)

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High Courts11 Nov 2008

IRCON International Ltd. Vs R.S. Jiwani

Bombay High Court · (2009) 3 BomCR 446 : (2009) 2 MhLj 758

Arbitration Act, 1940 — Section 15Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(1), 34(2), 34(2)(iv)

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High Courts11 Nov 2008

Sayyed I.H.A. Vs Best Undertaking

Bombay High Court · (2009) 2 LLJ 471

Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 4(6)

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High Courts11 Nov 2008Dismissed

State of Goa Vs Smt. Thereza Gzorio Saldanha

Bombay High Court · (2008) 11 BOM CK 0036

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High Courts11 Nov 2008

Tikaram Ragho Choudhary (Since deceased by his Heirs Sumanbai Pralhad Firke and Vijaya Sudhakar Narkhede) and Others Vs Shaikh Gaffar Shaikh Bismillah and Sugrabi

Bombay High Court · (2009) 2 BomCR 176 : (2008) 111 BOMLR 96 : (2011) 1 RCR(Civil) 51 : (2011) 1 RCR(Civil) 51

Guardians and Wards Act, 1890 — Section 27, 7Limitation Act, 1963 — Article 8

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High Courts11 Nov 2008Allowed

Municipal Council Vs Bhartiya Nagar Parishad Kamgar Sangh and Another

Bombay High Court · (2009) 2 BomCR 170

Constitution of India, 1950 — Article 14, 226, 227

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High Courts10 Nov 2008

Anita Nagindas Parekh and Others Vs Anil C. Pinto (Dr.)

Bombay High Court · (2009) 2 BomCR 183

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A

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High Courts10 Nov 2008

Jinraj Paper Udyog Vs Dinesh Associates and Another

Bombay High Court · (2009) 2 BomCR 81

Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 133, 136, 14, 144, 41Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 188, 201, 378(4)

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High Courts10 Nov 2008Allowed

Parashram Vithoba Ubhedal Vs Rashadbee Rajmohmad Shaikh and Others

Bombay High Court · (2009) 2 BomCR 159

Specific Relief Act, 1963 — Section 20, 20(2)

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High Courts10 Nov 2008Dismissed

Ramchandra Sitaram Kale (Deceased) (Smt. Lata Kale and Sharaddha through her mother natural guardian) Vs The Maharashtra State Road Transport Corporation

Bombay High Court · (2009) 1 BomCR 645 : (2008) 111 BOMLR 84 : (2009) 120 FLR 100 : (2009) 2 LLJ 686

Employees State Insurance Act, 1948 — Section 73, 73(1), 73(2)

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