COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,723 of 3,665

High Courts19 Jun 2008Dismissed

Kum. Jayshree Zine and Others Vs Maharashtra Public Service Commission and State of Maharashtra

Bombay High Court · (2008) 4 ALLMR 627 : (2008) 5 BomCR 339 : (2008) 110 BOMLR 2112 : (2008) 6 MhLj 302

Constitution of India, 1950 — Article 226

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High Courts19 Jun 2008

Municipal Corporation of Gr. Mumbai Vs Joint Venture Angerlehner Michell Bau

Bombay High Court · (2008) 6 BomCR 540

Arbitration and Conciliation Act, 1996 — Section 34, 37, 85(1), 85(2)Bombay Court Fees Act, 1959 — Article 1, 13, 3Bombay High Court (Original Side) Rules, 1980 — Rule 28

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High Courts19 Jun 2008Dismissed

The Bombay Diocesan Trust Association Pvt. Ltd. Vs The Pastorate Committee of the Saint Andrews Church and Others

Bombay High Court · (2008) 6 BomCR 645 : (2008) 110 BOMLR 2145 : (2008) 5 MhLj 661

Administration of Justice Act, 1960 — Section 13(1), 13(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 43 Rule 1, 104, 104(1), 104(2)Constitution of India, 1950 — Article 133(1), 136, 215

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High Courts19 Jun 2008Dismissed

Liladhar Vasant Chogale Vs Union of India (UOI) and Another

Bombay High Court · (2008) 110 BOMLR 2120 : (2008) 118 FLR 771 : (2008) 6 MhLj 742

Constitution of India, 1950 — Article 21, 226

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High Courts19 Jun 2008

Rajkumar Mulchandani Vs State of Maharashtra and Others

Bombay High Court · (2008) 5 ALLMR 317 : (2008) 6 BomCR 329 : (2008) 6 MhLj 31

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High Courts19 Jun 2008

Ganesh Ashok Narhari Vs State of Maharashtra and Others

Bombay High Court · (2008) 6 MhLj 197

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High Courts19 Jun 2008Dismissed

The State of Maharashtra Vs Smt. Parvatibai Vitthal Hudar (deceased) L.R. of deceased Sau. Sushila Chandrakant Patil through Power of Attorney holder Shri Prakash Vasudeo Deodhar

Bombay High Court · (2008) 5 BomCR 334

Land Acquisition Act, 1894 — Section 11, 18, 23(1)(A), 28A, 28A(3)

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High Courts18 Jun 2008Dismissed

Shakeel Ahmed Fateh Mohd. Sundke Vs Aziz Ahmed Khan

Bombay High Court · (2008) 6 BomCR 333 : (2008) 6 MhLj 418

Bombay Rent Act, 1947 — Section 13A(2)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1Constitution of India, 1950 — Article 21, 227

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High Courts18 Jun 2008Dismissed

The State of Maharashtra Vs Vijay Bhikaji Karpe, Shriram Vijay Karpe and Vaibhav Vijay Karpe

Bombay High Court · (2008) 110 BOMLR 2076

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34

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High Courts18 Jun 2008

Parvatabai Raimane since deceased through her LRs. Jaywantabai and Others Vs Anjanabai Hiware and Another

Bombay High Court · (2008) 6 MhLj 252

Evidence Act, 1872 — Section 45, 47, 65, 66, 67Succession Act, 1925 — Section 59, 63, 69

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High Courts18 Jun 2008Allowed

Krantikari Kamgar Union Vs Labour and Enforcement Officer and Others

Bombay High Court · (2008) 6 BomCR 55 : (2008) 119 FLR 654 : (2008) 5 MhLj 566

Constitution of India, 1950 — Article 226, 258, 258(1)Industrial Disputes Act, 1947 — Section 18Trade Unions Act, 1926 — Section 2, 29, 3

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High Courts17 Jun 2008Allowed

Kalandi Baburao Raut and Others Vs Dattu Damu Thakare

Bombay High Court · (2008) 6 ALLMR 327 : (2008) 5 BomCR 693

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32F, 32G, 32I, 32OBombay Tenancy and Agricultural Lands Rules, 1956 — Rule 25A, 25A(1)Transfer of Property Act, 1882 — Section 54

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High Courts17 Jun 2008Dismissed

Abdul Haque Abdul Aziz Vs Mohammed Rizwan and Others

Bombay High Court · (2008) 6 BomCR 78 : (2008) 6 MhLj 373

Arbitration and Conciliation Act, 1996 — Section 8, 8, 8(1)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Constitution of India, 1950 — Article 227

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High Courts17 Jun 2008Dismissed