COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,692 of 3,665

High Courts13 Oct 2008Dismissed

Indian Smelting And Refining Co. Ltd. Vs Sarva Shramik Sangh

Bombay High Court · (2009) 121 FLR 310

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Item 6(IV), Item 9(IV)

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High Courts13 Oct 2008

The Commissioner of Sales Tax Vs Pec Vee Textile Ltd.

Bombay High Court · (2008) 110 BOMLR 3547

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

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High Courts10 Oct 2008

Mrs. Conceicao Rodrigues Vs Mr. Jose Claude Rodrigues and his wife and Mrs. Philomena Rodrigues

Bombay High Court · (2008) 10 BOM CK 0115

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High Courts10 Oct 2008

Ku. Chanchal (Being Minor) through her father Daulal Bhandari Vs State of Maharashtra and Ku. Shilpa Uttamrao Chate through her natural guardian Father Uttamrao Chate, Tulsi Niwas Housing Society

Bombay High Court · (2009) 1 BomCR 735

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High Courts10 Oct 2008Allowed

Shri Dayanand Narvekar Vs Smt. Fermeena P. Khaunte

Bombay High Court · (2008) 10 BOM CK 0097

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 6 Rule 1, Order 6 Rule 15, Order 6 Rule 15(2), Order 6 Rule 16Representation of the People Act, 1951 — Section 100, 100(1)(b), 123, 123(1)(A)(b), 123(6)

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High Courts10 Oct 2008Allowed

Sunil Bhagwan Bhende (Now in Jail) Vs State of Maharashtra

Bombay High Court · (2008) 110 BOMLR 3484

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

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High Courts10 Oct 2008

National Products Vs Smt. Shalu Kumbhalkar, Ku. Mangala Kumbhalkar and Deorao Kumbhalkar The Chief Conservator of Forest, Forest Department, The Divisional Forest Officer, Forest Department and The Range Forest Officer, Khapa Range (Now the Range Forest Officer) Vs Smt. Vanita Telangrao, Ku. Kiran Telangrao, Vikas Telangrao and Ku. Poonam Telangrao

Bombay High Court · (2009) 1 BomCR 772

Workmens Compensation Act, 1923 — Section 3, 3(1), 3(2)

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High Courts10 Oct 2008Dismissed

Hindustan Organic Chemicals Ltd. Vs Hindustan Organic Chemicals Ltd. Employees'' Union

Bombay High Court · (2009) 2 BomCR 225 : (2008) 110 BOMLR 3517

Agricultural Refinance and Development Corporation Act, 1963 — Section 3Air Corporations Act, 1953 — Section 3Banking Services Commission Act, 1975 — Section 3

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High Courts10 Oct 2008

Girish Manubhai Parekh Vs Continental Steel Corporation and Others

Bombay High Court · (2009) 2 BomCR 486

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(7), 16, 16(2)

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High Courts10 Oct 2008

Mr. Felicio Agnelo Fernandes and Mrs. Mafalda Fernandes Through her attorney holder, Miss Maria Elviro Fernandes Vs Mr. Querobino Jose Baltazar de Santana de Souza, married to, Mrs. Jasita Aurora Fatima de Braganza e Souza, Both, represented by their attorney and son Constantino and Leclerc De Souza, by Power of attorney

Bombay High Court · (2008) 10 BOM CK 0020

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High Courts10 Oct 2008Dismissed

Lokmat Proprietors, Lokmat Newspapers Limited Vs Prabhakar Rambhauji Choudhari

Bombay High Court · (2009) 2 BomCR 262 : (2009) 2 MhLj 369

Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30(2), 30(3), 33

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High Courts08 Oct 2008

V.L.T. Cargo Movers Pvt. Ltd. Vs Shri Ajitkumar S. Puri and Another

Bombay High Court · (2009) 120 FLR 215 : (2009) 1 LLJ 709

Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts08 Oct 2008

Kotak Mahindra Bank Limited Vs State Bank of Patiala and Others

Bombay High Court · (2010) 2 BC 494 : (2009) 1 BomCR 726

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 9 Rule 13Companies Act, 1956 — Section 19(25), 22(2), 529, 529A, 530Constitution of India, 1950 — Article 227

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High Courts08 Oct 2008

Mr. Bomi Pirojshaw Sachinwala Vs Dr. Cyrus S. Badshah and Others

Bombay High Court · (2009) 1 BomCR 804 : (2008) 110 BOMLR 3656 : (2009) 1 MhLj 674

Succession Act, 1925 — Section 229, 230, 231, 247, 263

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High Courts08 Oct 2008Allowed

Avinash Bhosale Vs Union of India (UOI) Directorate of Revenue Intelligence, Mumbai Zonal Unit-13, Enforcement Directorate and State of Maharashtra

Bombay High Court · (2008) 110 BOMLR 3405 : (2009) 234 ELT 224 : (2010) 322 ITR 381

Constitution of India, 1950 — Article 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 104Foreign Exchange Management Act, 1999 — Section 37, 37(3)

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High Courts08 Oct 2008Dismissed

State of Maharashtra Vs Dnyaneshwar Disanrao Phadtare and Others

Bombay High Court · (2009) 3 BomCR 833

Land Acquisition Act, 1894 — Section 11, 12(2), 18, 4, 6

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High Courts08 Oct 2008

The Commissioner of Income Tax-I Vs Raval Tiles and Marble P. Ltd. Vijayjyot Seats Limited Vs Commissioner of Income Tax

Bombay High Court · (2008) 10 BOM CK 0040

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High Courts08 Oct 2008Dismissed

Ramprasad Chandulal Brahman by L.Rs. and Others Vs Syed Hussain Syed Noor Halwai by L.Rs. and Others

Bombay High Court · (2009) 1 BomCR 886

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3A, Order 41 Rule 33, 100Specific Relief Act, 1963 — Section 27, 27(1)

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High Courts07 Oct 2008Dismissed

Shri Dnyaneshwar Ranganath Bhandare and another Vs Shri Sadhu Dadu Shettigar (Shetty) and another Shri Dnyaneshwar Ranganath Bhandare Vs Shri Sadhu Dadu Shettigar (Shetty)

Bombay High Court · (2008) 10 BOM CK 0125

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High Courts07 Oct 2008

Armament Officers Mess and Institute Vs Vitthal Pundil Khadale and others

Bombay High Court · (2009) 120 FLR 346

Industrial Disputes Act, 1947 — Section 10, 17

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