Bombay High Court Judgments

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Nanded Sikh Gurudwara Sachkhand Shri Hazur Apchalnagar Sahib Act, 1956 — Section 61, 62, 62(3)

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High Courts04 Aug 2008

Shri Sanjay Sathu Vs The Chairman, The Director Marketing, MHADA and The State of Maharashtra

Bombay High Court · (2008) 6 BomCR 852

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High Courts04 Aug 2008Allowed

Shashikant Ramjidas Chawla (Brother of the Detenue) Vs The State of Maharashtra and Others

Bombay High Court · (2008) 08 BOM CK 0067

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 11, 3(1), 7(1), 8Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 82, 83

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High Courts04 Aug 2008Dismissed

The Commissioner of Customs (Preventive) Vs Noble Asset Co. Ltd. and Others

Bombay High Court · (2008) 5 BomCR 25 : (2008) 131 ECC 102 : (2008) 157 ECR 102 : (2008) 230 ELT 22

Bombay Reorganisation Act, 1960 — Section 3(1)Constitution of India, 1950 — Article 1, 1(2), 1(3), 297Criminal Procedure Code, 1973 (CrPC) — Section 2

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High Courts04 Aug 2008Dismissed

Vijay Joshi Vs The Union of India (UOI), Ministry of Railways, Central Railway and Senior Divisional Accounts Officer, Central Railway

Bombay High Court · (2008) 6 ALLMR 220

Constitution of India, 1950 — Article 14

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High Courts01 Aug 2008

Hindustan Unilever Limited, Formerly known as Hindustan Lever Limited, Kundaim Industrial Estate, Kundaim, Goa Vs State of Goa and Gomantak Mazdoor Sangh

Bombay High Court · (2008) 08 BOM CK 0162

Industrial Disputes Act, 1947 — Section 18(1)

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High Courts01 Aug 2008

Mohan Vs Government of India and Another

Bombay High Court · (2008) 08 BOM CK 0158

Land Acquisition Act, 1894 — Section 18

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High Courts01 Aug 2008

Narayan Manik Patil and Others Vs Jaywant J. Patil and Others Bafna Charitable Trust Vs Court Receiver, High Court and Another

Bombay High Court · (2009) 2 BomCR 247

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 151Urban Land (Ceiling and Regulation) Act, 1976 — Section 19

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High Courts01 Aug 2008Dismissed

Shri Chandrahas D. Chodankar Vs The State of Goa, Deputy Director of Vigilance, Directorate of Vigilance, Government of Goa and The Governor of Goa

Bombay High Court · (2008) 6 ALLMR 164 : (2008) 6 BomCR 789 : (2008) 110 BOMLR 2621 : (2009) 2 MhLj 56

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 14(18), 2Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Central Motor Vehicles Rules, 1989 — Rule 4, 47, 49

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High Courts01 Aug 2008Dismissed

Mascon Multiservices and Consultants Pvt. Ltd. Vs Bharat Oman Refineries Ltd. and Another

Bombay High Court · (2008) 6 BomCR 611 : (2008) 110 BOMLR 2784

Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(2), 16(3), 21

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High Courts01 Aug 2008Dismissed

Vidarbha Flour Fills Owners'' Association and Shri Moreshwar Khumbare Vs State of Maharashtra and Others

Bombay High Court · (2008) 6 ALLMR 718 : (2008) 6 BomCR 859

Constitution of India, 1950 — Article 226, 227Development and Control Regulations, 2000 — Regulation 14.2Trade Unions Act, 1926 — Section 13

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High Courts31 Jul 2008

Sarva Shramik Sanghatana and Others Vs Bombay Dyeing and Manufacturing Co. Ltd. and Others

Bombay High Court · (2008) 119 FLR 887 : (2009) 1 LLJ 658

Bombay Industrial Relations Act, 1946 — Section 25, 3(2), 42, 42(1), 44(1)

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High Courts31 Jul 2008Dismissed

Suresh alias Prabhakar Lawanis and Others Vs Arun Gajanan Lavanis and Others

Bombay High Court · (2008) 6 MhLj 754

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High Courts31 Jul 2008Dismissed

PRS Permacel Private Limited Vs Johnson and Johnson Employees Union and Others

Bombay High Court · (2008) 5 ALLMR 505 : (2008) 3 LLJ 973

Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(2), 12, 12(5)

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High Courts31 Jul 2008

The State of Maharashtra Vs Shri Ashok Laxman Wani Ashok Laxman Wani Vs Special Land Acquisition Officer and Another

Bombay High Court · (2008) 6 ALLMR 65 : (2009) 1 MhLj 856

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 3, Order 41 Rule 33, Order 43 Rule 1A, Order 6 Rule 17Evidence Act, 1872 — Section 17Land Acquisition Act, 1894 — Section 11, 12, 12(2), 13A, 18

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