COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,700 of 3,665

High Courts12 Sept 2008Allowed

Uniworth Textiles Ltd. Vs Commissioner of Central Excise and Customs and Customs, Excise and Service Tax Appellate Tribunal, West Zone Bench

Bombay High Court · (2009) 1 BomCR 848 : (2009) 236 ELT 464

Central Excises and Salt Act, 1944 — Section 35, 35(1), 35(3), 35(4), 35BLimitation Act, 1963 — Section 5

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High Courts12 Sept 2008Dismissed

Sou. Minakshi Dyneshwar Bendre Burud Ali and Others Vs The State of Maharashtra

Bombay High Court · (2008) 09 BOM CK 0058

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 190, 200, 203Penal Code, 1860 (IPC) — Section 302, 419, 420, 464(2), 468

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High Courts12 Sept 2008

Raju Pacharne Vs The State of Maharashtra and Others

Bombay High Court · (2008) 6 ALLMR 672 : (2009) 1 BomCR 826

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26(1), 26(2)

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High Courts12 Sept 2008Allowed

Rajaram Kashinath Charoskar Vs The State of Maharashtra

Bombay High Court · (2009) CriLJ 97 : (2009) 5 RCR(Criminal) 582

Constitution of India, 1950 — Article 161, 226Criminal Procedure Code, 1973 (CrPC) — Section 428, 432, 433, 433APenal Code, 1860 (IPC) — Section 201, 302

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High Courts12 Sept 2008

Jyoti Butle Vs Varsha Aniruddha Bansod

Bombay High Court · (2009) 1 CivCC 750

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 18 Rule 4(1)

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High Courts11 Sept 2008Dismissed

Vinay Poddar Vs The State of Maharashtra

Bombay High Court · (2009) CriLJ 896

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 301, 302, 302(2), 438

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High Courts11 Sept 2008

Virendra Vs Appropriate Authority and Others

Bombay High Court · (2010) 327 ITR 185

Income Tax Act, 1961 — Section 269UD(1)

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High Courts11 Sept 2008Allowed

Arihant Builders Pvt. Ltd. Vs Manjula Vithaldas Kapadia and Another

Bombay High Court · (2008) 6 BomCR 597

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 97, Order 21 Rule 99Constitution of India, 1950 — Article 227

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High Courts11 Sept 2008Dismissed

Anyaji Raghobaji Bundhade Vs Vishweshwar Raghobaji Bundhade and Others

Bombay High Court · (2008) 6 BomCR 820

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106, 111

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High Courts11 Sept 2008

B.S. Hanchinal and Others Vs State of Goa and Others

Bombay High Court · (2008) 6 BomCR 258

Constitution of India, 1950 — Article 14, 16, 226

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High Courts10 Sept 2008Dismissed

Khairunisa Begum Vs Jeelani Begum and Others

Bombay High Court · (2009) 2 CivCC 255

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, 96

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High Courts10 Sept 2008Dismissed

Mrs. Arcanjela Minguel Monteiro and Another Vs Mr. Luis Lowrence Fernandes

Bombay High Court · (2008) 09 BOM CK 0157

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High Courts10 Sept 2008

M. Arumugam Vs Union of India (UOI) and Others

Bombay High Court · (2008) 6 ALLMR 765 : (2008) 6 BomCR 271 : (2009) 121 FLR 1160 : (2008) 6 MhLj 415

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High Courts10 Sept 2008

Satish Bhagwandas Vs Municipal Council, Dhule now Municipal Corporation

Bombay High Court · (2009) 1 BomCR 247 : (2009) 2 MhLj 296

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High Courts10 Sept 2008Dismissed

Shri Upi Ganpat Joshi Vs Shri Vaikunt Ganpat Joshi

Bombay High Court · (2008) 09 BOM CK 0109

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High Courts10 Sept 2008Allowed

Tata Finance Limited Vs Smt. Naseeb Kaur Saini

Bombay High Court · (2008) 6 ALLMR 756 : (2009) 1 BomCR 846 : (2009) 1 CivCC 503 : (2008) 6 MhLj 426

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 15, Order 6 Rule 17, Order 7 Rule 10, 115, 9ALimitation Act, 1908 — Section 4

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High Courts10 Sept 2008Allowed

Swastik Complex Private Ltd. Vs Prafulla Jageshwar Mukaddam (Dr.) and Others

Bombay High Court · (2008) 6 ALLMR 309 : (2009) 1 BomCR 150

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11, Order 7 Rule 13, 11, 151Nagpur Improvement Trust Act, 1936 — Section 115

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High Courts10 Sept 2008

Dattatraya Vasudev Kulkarni and Others Vs Ghama Chavadas Bendale and Others

Bombay High Court · (2009) 1 BomCR 852 : (2009) 2 MhLj 708

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 25, 25(1), 25(2), 27

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High Courts09 Sept 2008

Vijay K. Mehta and Another Vs Charu K. Mehta and Others

Bombay High Court · (2008) 5 ALLMR 366 : (2009) 1 BomCR 179

Bombay High Court (Appellate Side) Rules, 1960 — Rule 1, 17, 18, 4, 636Bombay Public Trusts Act, 1950 — Section 41B, 41D, 41D(3), 41D(4)Constitution of India, 1950 — Article 226, 227

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High Courts09 Sept 2008Allowed

State of Maharashtra Vs Madan Vithalrao Naiknaware and Another

Bombay High Court · (2009) 1 BomCR 70

Land Acquisition Act, 1894 — Section 12(2), 18, 18(2), 30

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