COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,718 of 3,665

High Courts04 Jul 2008Dismissed

Ravindra Vithal Prabhu and Smt. Laxmibai Ramchandra Pai Vs Umesh Martappa Prabhu, Deepak Rajaapa Prabhu, Annasaheb Sambhaji Patil and Kolhapur Janta Sahakari Bank Ltd.

Bombay High Court · (2008) 5 BomCR 636 : (2008) 110 BOMLR 2401 : (2008) 6 MhLj 299

Arbitration and Conciliation Act, 1996 — Section 11, 35, 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13

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High Courts04 Jul 2008

Satish @ Satyajeet Pandurang Patil and Pandurang Jotiba Patil Vs The State of Maharashtra (Notice to be served upon A.P.P.) High Court, Appellate Side

Bombay High Court · (2008) CriLJ 3813

Evidence Act, 1872 — Section 73Penal Code, 1860 (IPC) — Section 302, 34, 498A

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High Courts04 Jul 2008Allowed

Banderao Kulkarni and Chandrakant Kulkarni Vs Dattu Chandidar and Kailash Dhakne

Bombay High Court · (2008) 5 ALLMR 16 : (2008) 6 BomCR 412 : (2008) 110 BOMLR 2990 : (2008) 6 MhLj 724

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts04 Jul 2008

Jagdish D. Mehta Vs Suneel Anant Deshpande

Bombay High Court · (2008) 5 BomCR 56 : (2008) 5 MhLj 866

Bombay High Court (Original Side) Rules, 1980 — Rule 374, 397, 397(4), 399, 400Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 26, 86, 87BEvidence Act, 1872 — Section 41

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High Courts04 Jul 2008Dismissed

Ashruba Haribhau Dombe Vs Ramkishan Yashwantrao Dombe

Bombay High Court · (2008) 5 BomCR 64 : (2008) 6 MhLj 611

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, Order 23 Rule 3, Order 23 Rule 4

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High Courts04 Jul 2008

Oriental Insurance Co. Ltd. Vs Saralabai and Others

Bombay High Court · (2009) ACJ 2402 : (2008) 6 MhLj 324

Motor Vehicles Act, 1939 — Section 95(2)

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High Courts04 Jul 2008Allowed

Shahaji Alloys Steel Pvt. Ltd. and Others Vs SICOM Ltd. and Others

Bombay High Court · (2008) 5 ALLMR 11 : (2008) 6 BomCR 280

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 13(2)

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High Courts04 Jul 2008Dismissed

Suman V. Jain (Dr.) Vs Marwadi Sammelan and Others

Bombay High Court · (2008) 6 BomCR 808

Constitution of India, 1950 — Article 217(1), 226, 227, 299Evidence Act, 1872 — Section 115

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High Courts04 Jul 2008Dismissed

Anthony Rosario Rebello Vs State of Goa

Bombay High Court · (2008) 110 BOMLR 2328

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 392

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High Courts04 Jul 2008Allowed

Pramod S. Sawant Vs North Bombay Central Co-Operative Society Wholesale and Retail Stores and Others

Bombay High Court · (2008) 118 FLR 960

Labour Courts (Practice and Procedure) Rules, 1975 — Rule 68Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts04 Jul 2008Allowed

Mohammad Khairuddin Vs Moinuddin Shaikh, Fattu Shaikh, Subabai Shinde and Marathwada Wakf Board

Bombay High Court · (2008) 5 ALLMR 21 : (2008) 110 BOMLR 2532

Waqf Act, 1995 — Section 6

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High Courts03 Jul 2008Dismissed

Ravindra D. Ahirkar Vs Ravikishore Pashine and Another

Bombay High Court · (2008) 5 MhLj 955

Maharashtra Rent Control Act, 1999 — Section 12, 15, 15(2), 16(1), 7(8)Transfer of Property Act, 1882 — Section 106

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High Courts03 Jul 2008

I.C.I.C.I. Limited and Others Vs HICO Products Ltd. and Others

Bombay High Court · (2008) 6 BomCR 171

Maharashtra Electricity Regulatory Commission (Electricity Supply Code and Other Conditions of Supply) Regulations, 2005 — Regulation 10.5Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 162Transfer of Property Act, 1882 — Section 55, 55(1)

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High Courts03 Jul 2008Dismissed

Dhondu Barsagade, Smt. Gangubai Barsagade, Nirmala and Panchafula through their natural guardian-mother Smt. Gangubai Barsagade Vs Dharma Barsagade and Ganpat Barsagade

Bombay High Court · (2008) 5 ALLMR 594 : (2008) 5 MhLj 945

Penal Code, 1860 (IPC) — Section 324, 34

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High Courts03 Jul 2008

State of Goa Vs Chinna Nachimuthu Constructions, Engineers and Contractors

Bombay High Court · (2008) 5 ALLMR 736 : (2008) 3 ARBLR 220 : (2008) 4 BomCR 510 : (2009) 1 MhLj 342

Arbitration Act, 1940 — Section 20, 3Arbitration and Conciliation Act, 1996 — Section 17, 21, 23(3), 24(1), 25Contract Act, 1872 — Section 28

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High Courts03 Jul 2008

Nicholas Piramal India Limited Vs Nicholas Employees Union Nicholas Employees Union Vs Nicholas Piramal India Ltd. and Others

Bombay High Court · (2008) 5 BomCR 69 : (2008) 110 BOMLR 2304 : (2008) 119 FLR 424 : (2009) 1 LLJ 2 : (2008) 5 MhLj 805

Drugs and Cosmetics Act, 1940 — Section 28Drugs and Cosmetics Rules, 1945 — Rule 79

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High Courts03 Jul 2008Dismissed

Assuncena do Rego (Mrs.) Vs Simplicio P.C. Fernandes and Others

Bombay High Court · (2008) 5 ALLMR 49 : (2008) 6 BomCR 304

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 11, 12(2), 18, 19, 26(2)

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High Courts03 Jul 2008Allowed

Damodhar Namdeo Sase (deceased through his Legal heirs Smt. Chandrabhagabai Sase and Others) Vs Namdeo Baburao Sase

Bombay High Court · (2008) 5 ALLMR 56 : (2008) 5 BomCR 627 : (2008) 110 BOMLR 2480 : (2009) 1 CivCC 662 : (2009) 1 MhLj 263

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 15A, 27BSpecific Relief Act, 1963 — Section 27Transfer of Property Act, 1882 — Section 53A

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High Courts03 Jul 2008Dismissed

Manali S. Kale through her natural guardian, her mother Mrs. Nisha Sadanand Kale and Others Vs Director, Directorate of Medical Education and Research and Others Swarali Chandrashekhar Angolkar and Others Vs The Director, Directorate of Medical Education and Research and Others Manjiri Vijaysinh Patil Vs State of Maharashtra and Director of Medical Education and Research

Bombay High Court · (2008) 5 ALLMR 37 : (2008) 4 BomCR 497

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High Courts02 Jul 2008Dismissed

Sertorio S. Facho, Panjim, Goa Vs Dr. Fernando Jorge Colaso, Panjim, Goa

Bombay High Court · (2008) 07 BOM CK 0160

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(a)

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