Bombay High Court Judgments

High Courts06 Aug 2008

Ornate Traders (P.) Ltd. Vs Income Tax Officer, Ward 3(2)(3)

Bombay High Court · (2008) 219 CTR 256 : (2008) 173 TAXMAN 192

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Income Tax Act, 1961 — Section 260A, 260A(27)(a)Land Acquisition Act, 1894 — Section 18

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High Courts06 Aug 2008Dismissed

Ornate Traders (P.) Ltd. Vs Income Tax Officer Ward 3(2)(3)

Bombay High Court · (2008) 219 CTR 256 : (2008) 173 TAXMAN 192

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Income Tax Act, 1961 — Section 260A, 260A(27)(a)Land Acquisition Act, 1894 — Section 18

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High Courts06 Aug 2008

Mr. Ajay Monga Vs Red Chillies Entertainment Pvt. Ltd.

Bombay High Court · (2008) 08 BOM CK 0147

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High Courts06 Aug 2008Dismissed

Chandrakala Ghatul Vs Kathalu Hatagale and Others

Bombay High Court · (2009) 1 ALLMR 758 : (2008) 6 BomCR 619 : (2008) 110 BOMLR 2778

Bombay Village Panchayats Act, 1958 — Section 35

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High Courts06 Aug 2008

Ballarpur Paper Industries Vs The State of Maharashtra, Revenue and Forest, The Collector and Additional District Magistrate Power Grid Corporation of India Ltd. Vs The State of Maharashtra, Revenue and Forest Department and Additional District Magistrate

Bombay High Court · (2008) 6 ALLMR 396 : (2008) 6 BomCR 634 : (2008) 110 BOMLR 2741

Bombay Entertainment Duty (Amendment) Act — Section 3, 3(4)Bombay Entertainment Duty (Amendment) Ordinance, 1992 — Ordinance 12, Ordinance 16Bombay Entertainments Duty Act, 1923 — Section 1, 10, 2, 2A, 3

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High Courts06 Aug 2008

Ved Prakash Malhotra and Others Vs The State of Maharashtra and Dattatraya Dahihande

Bombay High Court · (2008) 110 BOMLR 2588

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 405, 406, 417, 420Prevention of Food Adulteration Act, 1954 — Section 17

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High Courts06 Aug 2008Dismissed

Maharashtra State Electricity Board Vs Gangabai Sudke, Santosh and Sachin Sudke

Bombay High Court · (2009) 1 BomCR 366 : (2008) 119 FLR 219 : (2008) 3 LLJ 932 : (2009) 1 RCR(Civil) 64

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Workmens Compensation Act, 1923 — Section 10, 10(1)

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High Courts06 Aug 2008Allowed

Gayabai Bodadkar Vs Namdeo Dajiba Junghari

Bombay High Court · (2008) 6 ALLMR 314 : (2009) 1 CivCC 178 : (2008) 6 MhLj 786

Evidence Act, 1872 — Section 45, 47, 63, 65, 67Succession Act, 1925 — Section 59, 63

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High Courts06 Aug 2008

Smt. Bina Alhad Naik Vs Shri Deu Keshav Naik, Smt. Shilpa Deu Naik, Shri Abdul Gani Badyari and Smt. Susan Badyari

Bombay High Court · (2008) 6 ALLMR 338 : (2008) 6 BomCR 762 : (2008) 6 MhLj 815

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Goa Money Lenders Act, 2001 — Section 14

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High Courts06 Aug 2008Dismissed

State of Goa and Executive Engineer and Deputy Collector, (L.A.) Vs Shri Gopal Baburao Gaudo and Others

Bombay High Court · (2008) 08 BOM CK 0089

Land Acquisition Act, 1894 — Section 18, 4

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High Courts06 Aug 2008

Bharatiya Vidya Bhavan and Others Vs Vidya Bhavan Public School Society

Bombay High Court · (2008) 110 BOMLR 3544

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High Courts06 Aug 2008Dismissed

Satish Pralhadrao Raikwar Vs State of Maharashtra

Bombay High Court · (2008) 6 ALLMR 233 : (2008) 6 MhLj 805

Constitution of India, 1950 — Article 309Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 10, 11, 12, 13, 8

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High Courts06 Aug 2008Dismissed

Brijlal Kolsya Kokani and Another Vs Poslya Ananda @ Budha Kokani

Bombay High Court · (2008) 6 MhLj 139 : (2011) 1 RCR(Civil) 507 : (2011) 1 RCR(Civil) 507

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1), 100, 41, 54, 96Evidence Act, 1872 — Section 115, 116Registration Act, 1908 — Section 17, 49

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High Courts05 Aug 2008Dismissed

Ghanshyam Garje Vs The State of Maharashtra

Bombay High Court · (2008) 110 BOMLR 2648

Criminal Procedure Code, 1973 (CrPC) — Section 401, 423, 435, 439Penal Code, 1860 (IPC) — Section 420, 468, 471

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High Courts05 Aug 2008Dismissed

State of Goa and The Conservator of Forests, Forest Department, Government of Goa Vs Communidade of Morombi-o-Piqueno Communidade of Morombi-o-Piqueno Vs State of Goa and The Conservator of Forests, Forest Department, Government of Goa

Bombay High Court · (2008) 08 BOM CK 0107

Land Acquisition Act, 1894 — Section 18, 4

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High Courts05 Aug 2008Dismissed

Lahu Ramchandra Bandpatte Vs The State of Maharashtra

Bombay High Court · (2008) 08 BOM CK 0093

Penal Code, 1860 (IPC) — Section 302, 34, 498A

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High Courts05 Aug 2008Allowed

J.M. Constructions Vs Dr. Rustom P. Patel and Others

Bombay High Court · (2008) 5 BomCR 598 : (2008) 110 BOMLR 2806

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(3), 33, 33(2), 34(4)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 227

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High Courts05 Aug 2008Allowed

State of Goa and The Executive Engineer, Works Div. X, Irrigation Department Vs Dr. G.K. Salelkar (dead) represented by Shri A.K. Salelkar (Smt. (Dr.) Usha G. Salelkar, Shri Harish Sharma, Smt. Soniya Sharma and Shri Shivaji Salelkar all represented by their duly Constituted Attorney, Shri A.K. Salelkar)

Bombay High Court · (2008) 08 BOM CK 0058

Land Acquisition Act, 1894 — Section 28A, 28A(3), 4(1)

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High Courts05 Aug 2008

Ashok Kelwadeand Others Vs Vidarbha Gas Vessels Pvt. Ltd.

Bombay High Court · (2008) 6 ALLMR 253 : (2008) 5 BomCR 18 : (2008) 110 BOMLR 2679 : (2008) 119 FLR 347 : (2009) 1 LLJ 83

Industrial Disputes (Central) Rules, 1957 — Rule 81Industrial Disputes Act, 1947 — Section 25F, 25G, 25H, 25NMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2), 44

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High Courts05 Aug 2008

Ashok Kelwade and Others Vs Vidarbha Gas Vessels Pvt. Ltd.

Bombay High Court · (2008) 6 ALLMR 253 : (2008) 5 BomCR 18 : (2008) 110 BOMLR 2679 : (2008) 119 FLR 347 : (2009) 1 LLJ 83

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