COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,697 of 3,665

High Courts19 Sept 2008Dismissed

Ganesh Benzoplast Ltd. and Mr. Ramesh Pilani Vs The Board of Trustees of the Murmagao Port Trust

Bombay High Court · (2008) 110 BOMLR 3151

Arbitration and Conciliation Act, 1996 — Section 1, 11, 11(6), 2, 3Constitution of India, 1950 — Article 12

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High Courts19 Sept 2008Dismissed

Shri Shantilal Nagarwal, Ex. MCELAR Second Class Vs Union of India (UOI) and Others

Bombay High Court · (2008) 110 BOMLR 3069

Army Rules, 1954 — Rule 105, 105, 120, 121, 37Constitution of India, 1950 — Article 136, 14, 226Navy Act, 1957 — Section 100, 101, 102, 103, 104

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High Courts19 Sept 2008

Kushal Pawar Vs The State of Maharashtra and Others

Bombay High Court · (2008) 6 BomCR 28 : (2008) 6 MhLj 914

Constitution of India, 1950 — Article 14, 30, 80Maharashtra Co-operative Societies Act, 1960 — Section 12, 13, 14, 165(3), 2

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High Courts19 Sept 2008

Central Group and Others Vs Shri Narayan Gangaram Patil through United Mazdoor Union

Bombay High Court · (2008) 6 ALLMR 788 : (2008) 6 BomCR 567 : (2008) 110 BOMLR 3354 : (2008) 119 FLR 911 : (2009) 1 LLJ 851

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 33C(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts19 Sept 2008Dismissed

Shrikant Bhutekar, Shahaji Kakade and Raghuveer Chitrao Vs The State of Maharashtra and Others

Bombay High Court · (2008) 110 BOMLR 3360 : (2009) 2 MhLj 673

Land Acquisition Act, 1894 — Section 11AMaharashtra Regional and Town Planning Act, 1966 — Section 126(1), 126(2), 126(3), 127, 136Penal Code, 1860 (IPC) — Section 21

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High Courts19 Sept 2008Dismissed

Deccan Bottling and Distilling Industries Private Limited Vs Brihan Maharashtra Sugar Syndicate Limited

Bombay High Court · (2009) 1 BomCR 862 : (2008) 110 BOMLR 3175 : (2009) 2 MhLj 302

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 39 Rule 1, Order 39 Rule 2Copyright Act, 1957 — Section 14, 14(2), 2, 51Trade Marks Act, 1999 — Section 2, 27(2)

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High Courts19 Sept 2008Allowed

Sultan Kamruddin Dharani Vs The Union of India (UOI), The Deputy Director, DRI and The State of Maharashtra

Bombay High Court · (2008) 110 BOMLR 3273 : (2008) 231 ELT 217

Criminal Procedure Code, 1973 (CrPC) — Section 116(3), 436, 436(1), 436(2), 437Customs Act, 1962 — Section 104, 123, 135(1), 137(3)Penal Code, 1860 (IPC) — Section 406, 420

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High Courts19 Sept 2008

Shri Badrinarayan Bansilal Somani Vs Shri Vinodkumar K. Shah

Bombay High Court · (2008) 6 ALLMR 656 : (2008) 6 BomCR 273 : (2008) 110 BOMLR 3284

Civil Procedure Code, 1908 (CPC) — Section 34Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts19 Sept 2008Dismissed

Equbalbegum and Others Vs Abdul Rahim Fateh Mohammad and Others

Bombay High Court · (2008) 6 ALLMR 804 : (2009) 1 BomCR 612 : (2009) 2 MhLj 547 : (2011) 1 RCR(Civil) 596 : (2011) 1 RCR(Civil) 596

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 100

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High Courts19 Sept 2008Dismissed

Antonio Sequeira Coutinho Pereira Vs Prakash Fadte and Others

Bombay High Court · (2009) 1 BomCR 815

Constitution of India, 1950 — Article 215Contempt of Courts (Bombay High Court) Rules, 1994 — Rule 3, 5, 76Contempt of Courts Act, 1971 — Section 12, 14, 15, 15(1), 2

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High Courts19 Sept 2008Dismissed

Damu Mali, Ramu Mali and Govind Mali Vs Ambadas Mali and Others

Bombay High Court · (2008) 6 ALLMR 834 : (2008) 6 BomCR 257 : (2009) 2 MhLj 616

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 32 Rule 12, Order 32 Rule 14Limitation Act, 1963 — Section 6, 6(1), 7, 8

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High Courts19 Sept 2008

Canara Bank Vs Metal and Metals Industries and Pankaj Rajkumar Sureka

Bombay High Court · (2009) 1 BomCR 154

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54Maharashtra Co-operative Societies Act, 1960 — Section 41Registration Act, 1908 — Section 17(1)

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High Courts19 Sept 2008Dismissed

Mr. Minguel Joao Martins Vs Mrs. Maria Luzia Fermina Simoes e Luis(since deceased) represented by her constituted Power of Attorney Mr. Joao Bosco Pinto alias Bosco Pinto and Others

Bombay High Court · (2008) 09 BOM CK 0014

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High Courts19 Sept 2008Allowed

Rama Nana Zinzurke Vs Pralhad Damodhar Kulkarni and Another

Bombay High Court · (2009) 2 BomCR 375

Civil Procedure Code, 1908 (CPC) — Section 16, 17Constitution of India, 1950 — Article 13(1), 19(1)Limitation Act, 1963 — Article 97

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High Courts18 Sept 2008

Oriental Insurance Co. Ltd. Vs Balkrishna Bhaduji Kakhe and Others

Bombay High Court · (2009) 2 BomCR 370

Motor Vehicles Act, 1988 — Section 163A

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High Courts18 Sept 2008

Yuvraj Nathuji Rodye (Dy. Executive Engineer, Maharashtra State Electricity Board-400 KV R and S Division) Vs The Chairman, Maharashtra State Electricity Board and Others

Bombay High Court · (2009) 1 BomCR 850 : (2008) 6 MhLj 384

Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 226, 227

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High Courts18 Sept 2008

Suyog Jain Vs The State of Maharashtra, The Director of Technical Education, The Principal, Nagaon Education Society''s Gangamai College of Pharmacy and North Maharashtra University

Bombay High Court · (2008) 6 ALLMR 660 : (2009) 1 BomCR 322

Pharmacy Council of India Education Regulations, 1991 — Regulation 15

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High Courts18 Sept 2008Allowed

Shivaji Bhalerao Vs The State of Maharashtra and Others

Bombay High Court · (2008) 6 ALLMR 666 : (2009) 1 BomCR 142 : (2008) 110 BOMLR 3096

Maharashtra Agricultural Produce Marketing (Regulation) (Amendment and Validation) Act, 1985 — Section 2Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 14, 14(3), 14(3A), 14A, 15(3)

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High Courts18 Sept 2008

Rameshwar Suradkar Vs The Divisional Secretary, Maharashtra State Board of Secondary and Higher Secondary Education Aurangabad Division Board, The Principal, Yuvak Vikas Adhyapak Vidyalaya, The Head Master, Ashram School and The Commissioner, Maharashtra State Examination Council

Bombay High Court · (2008) 6 ALLMR 799 : (2009) 1 BomCR 76 : (2009) 2 MhLj 363

Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 102(3), 89, 89.8, 91, 92

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High Courts18 Sept 2008

Eknathbuwa Gyanoba Bharati and Others Vs Sheshabai Laxman Buwa (abated) and Others

Bombay High Court · (2008) 6 ALLMR 762 : (2008) 6 BomCR 263

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 54

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