COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,708 of 3,665

High Courts13 Aug 2008

Lachmabai and Others Vs Vithabai Namawar and Gangabai

Bombay High Court · (2008) 6 ALLMR 144 : (2008) 6 BomCR 623 : (2008) 110 BOMLR 2759

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 64(8)Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 20 Rule 12, Order 7 Rule 11, 54

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High Courts13 Aug 2008

Shri Vishwas K. Nayak, Liaison Officer, Institute of Public Assistance Vs Institute of Public Assistance, State of Goa and Smt. Hira Bhutki Shetye, Stewardess, Institute of Public Assistance

Bombay High Court · (2008) 08 BOM CK 0088

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High Courts13 Aug 2008

Prabha P. Shenal Vs Crown Maritime Co. (India) Pvt. Ltd.

Bombay High Court · (2008) 6 BomCR 849 : (2009) 1 MhLj 385

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 7Limitation Act, 1963 — Article 123, 137, 164

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High Courts13 Aug 2008Allowed

Mr. Eric D''Souza, Flat No. F-104, Annette Beach Apartments, Cobrawado, Calangute, Bardez, Goa and Others Vs Saldanha Developers Pvt. Ltd.

Bombay High Court · (2008) 08 BOM CK 0031

Arbitration and Conciliation Act, 1996 — Section 8Maharashtra Co-operative Societies Act, 1960 — Section 91

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High Courts13 Aug 2008Allowed

Hitesh Kishorechand Raithatha and Others Vs State of Maharashtra and Another

Bombay High Court · (2009) CriLJ 439 : (2009) 1 RCR(Criminal) 699

Criminal Procedure Code, 1973 (CrPC) — Section 216, 228, 228(1)Penal Code, 1860 (IPC) — Section 279, 302, 304A, 328, 337Transplantation of Human Organs and Tissues Act, 1994 — Section 18, 18(1)

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High Courts12 Aug 2008

The Commissioner of Income Tax Vs Rajaram Bandekar (Sirigao) Mines Pvt. Ltd.

Bombay High Court · (2008) 08 BOM CK 0138

Income Tax Act, 1961 — Section 256(1), 40

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High Courts12 Aug 2008

Smt. Suman Lahanu Wakchaure (Mrs. Suman Shivaji Jorwekar) Vs The State of Maharashtra, Dy. Director of Education, Pune Division, Education Officer (Secondary), Zilla Parishad and Pravara Rural Education Society Pravara Rural Education Society Vs The State of Maharashtra and Others

Bombay High Court · (2008) 6 ALLMR 695 : (2009) 1 BomCR 216 : (2008) 110 BOMLR 2690

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High Courts12 Aug 2008

Smt. Suman Lahanu Wakchaure, (Mrs. Suman Shivaji Jorwekar) Vs The State of Maharashtra, Dy. Director of Education, Pune Division, Education Officer (Secondary), Zilla Parishad and Pravara Rural Education Society Pravara Rural Education Society Vs The State of Maharashtra and Others

Bombay High Court · (2008) 6 ALLMR 695 : (2009) 1 BomCR 216 : (2008) 110 BOMLR 2690

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High Courts12 Aug 2008Allowed

Glaxo Smith Kline Pharmaceuticals Ltd. Vs Abhay Raj Jain and Another

Bombay High Court · (2008) 6 BomCR 602 : (2009) 120 FLR 335 : (2009) 2 LLJ 337

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 18, 2

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High Courts12 Aug 2008Dismissed

Murlidhar Sable and Others Vs State of Maharashtra and Another

Bombay High Court · (2008) 6 ALLMR 200 : (2008) 6 MhLj 838

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 12, 12(1), 12(2), 18

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High Courts12 Aug 2008Dismissed