Bombay High Court Judgments

High Courts18 Oct 2008Allowed

Mohd. Aziz Ul Haq since deceased through LRs., Dr. Mohib and Others Vs Dilip Murlidhar Lohiya

Bombay High Court · (2008) 6 MhLj 482

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, 115Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106

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High Courts17 Oct 2008Dismissed

Shri Dayanand Narvekar Vs Shri Pradeep Janardhan Khaunte

Bombay High Court · (2008) 10 BOM CK 0129

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High Courts17 Oct 2008Dismissed

Gaurishankar Kreeda Mandal and Others Vs Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2009) 2 BomCR 458

Constitution of India, 1950 — Article 243WMaharashtra Municipal Corporations, Municipal Councils and Nagar Panchayats (Norms for Representation to the Non Government Organisations and Community Based Organisations in Wards Committee) Rules, 2000 — Rule 3, 4, 5Mumbai Municipal Corporation Act, 1988 — Section 50TT, 50TT(2)

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High Courts17 Oct 2008Dismissed

Shri Jagdisha Govinda Sinai Bendo Through his attorney, Shri.Rajiv S. Talaulikar Vs Smt. Vasudha alias Rukminibai Vaikunt Shenvi Bhende and Others

Bombay High Court · (2008) 10 BOM CK 0004

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High Courts16 Oct 2008Dismissed

Commissioner of Income Tax Vs Essar Oil Ltd.

Bombay High Court · (2012) 345 ITR 443

Income Tax Act, 1961 — Section 37(1), 4, 5, 80HHB, 80O

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High Courts16 Oct 2008Dismissed

Aatam Gems, Shailesh H. Kothari, Salil Shailesh Kothari and Mrs. Pratibha Shailesh Kothari Vs Oriental Bank of Commerce

Bombay High Court · (2008) 6 ALLMR 632 : (2009) 1 BomCR 787 : (2009) 1 MhLj 892

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 66, Order 21 Rule 92, Order 21 Rule 94, 65Income Tax Rules, 1962 — Rule 52, 53, 54, 60, 61Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 25, 28, 29, 30

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High Courts16 Oct 2008

Avdel Tools and Services Vs Trufit Fasteners Private Limited

Bombay High Court · (2008) 6 ALLMR 611 : (2009) 1 BomCR 746 : (2008) 110 BOMLR 3496

Contract Act, 1872 — Section 55Specific Relief Act, 1963 — Section 16, 20Transfer of Property Act, 1882 — Section 4

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High Courts16 Oct 2008

Hemendra Rasiklal Ghia Vs Subodh Mody

Bombay High Court · (2008) 6 ALLMR 352 : (2008) 6 BomCR 519 : (2009) 1 CivCC 362 : (2008) 5 CTC 577 : (2008) 6 MhLj 886 : (2009) 3 RCR(Civil) 1 : (2009) 1 RCR(Rent) 249

Bombay High Court (Appellate Side) Rules, 1960 — Rule 7Civil Procedure Code Amendment Act, 1999 — Section 27Civil Procedure Code Amendment Act, 2002 — Section 12

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High Courts16 Oct 2008

Shivchandra Vishwanathappa Karaknale and Another Vs Balaji Madhavrao Karaknale and Others

Bombay High Court · (2009) 3 BomCR 862

Motor Vehicles Act, 1988 — Section 166

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High Courts16 Oct 2008Dismissed

Lata Jaiwant Naik, House No. 5/36, Donwada, Saligao, Bardez-Goa Vs Regional Transport Authority Mapusa

Bombay High Court · (2008) 10 BOM CK 0013

Constitution of India, 1950 — Article 227

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High Courts16 Oct 2008

Arvind Ramdas Valke Vs Ispat Industries Ltd. and Others

Bombay High Court · (2009) 3 BomCR 471 : (2009) 2 LLJ 586

Bombay Industrial Relations Act, 1946 — Section 3(13)Industrial Disputes Act, 1947 — Section 2, 3(5)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(5)

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High Courts15 Oct 2008

Vasant Hiraji Kaddo Vs State of Maharashtra and Others

Bombay High Court · (2008) 6 ALLMR 638 : (2009) 1 BomCR 743

Constitution of India, 1950 — Article 226Secondary School Code — Rule 70.1

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High Courts15 Oct 2008

Executive Engineer (M.I.) Zilla Parishad and Another Vs Satpal Purandal Pardhi and Others

Bombay High Court · (2009) 2 BomCR 507

Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 7

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High Courts15 Oct 2008

Forward Financial Services Ltd. Vs Primus Chemicals Ltd.

Bombay High Court · (2009) 2 BomCR 495

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(4), Order 37 Rule 3(6), Order 37 Rule 4, Order 8 Rule 10

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High Courts15 Oct 2008Allowed

Sant Kanwarram Education and Social Welfare Society and Others Vs Municipal Corporation of City of Amravati

Bombay High Court · (2008) 6 ALLMR 384 : (2009) 1 BomCR 778

Bombay Provincial Municipal Corporations Act, 1949 — Section 115(4), 132, 132(1), 132(2), 133(2)

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High Courts15 Oct 2008Allowed

Jugalkishore Bhagwatiprasad Shukla Vs Nirala Education Society and Others

Bombay High Court · (2008) 6 ALLMR 641 : (2009) 2 BomCR 241

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(2), 5(3), 9

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High Courts14 Oct 2008Dismissed

Deputy Collector (Dev) and Land Acquisition Officer and Another Vs Sitadevi @ Jaya Raghuraj Deshprabhu and Others

Bombay High Court · (2009) 1 BomCR 163

Land Acquisition Act, 1894 — Section 30, 4

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High Courts14 Oct 2008Dismissed

Sunny Kamalsingh Mathur Vs Office of Commissioner of Police and Others

Bombay High Court · (2009) CriLJ 1465

Criminal Procedure Code, 1973 (CrPC) — Section 190Hotel Receipts Tax Act, 1980 — Section 2Immoral Traffic (Prevention) Act, 1956 — Section 15, 18, 18(1), 18(2), 2

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High Courts13 Oct 2008Allowed

Kotak Mahindra Prime Limited Vs Sanjeev Sadaram Chavare and Others

Bombay High Court · (2008) 6 ALLMR 648 : (2009) 1 BomCR 130

Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 43 Rule 1, Order 7 Rule 11, 100, 20Constitution of India, 1950 — Article 136

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High Courts13 Oct 2008

Commissioner of Sales Tax Vs Pec Vee Textile Ltd.

Bombay High Court · (2009) 26 VST 281

Bombay Sales Tax Act, 1959 — Section 41BB, 61Bombay Sales Tax Rules, 1959 — Rule 31B

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