Bombay High Court Judgments

High Courts12 Jun 2008

Baban Kondiba More and Others Vs Kashinath Maruti Kothule and Another

Bombay High Court · (2008) 6 ALLMR 333 : (2008) 5 BomCR 678 : (2009) 3 CivCC 96 : (2008) 6 MhLj 828

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 7(2), Order 34 Rule 8(1), Order 34 Rule 8(3)Limitation Act, 1963 — Article 137Transfer of Property Act, 1882 — Section 58

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High Courts12 Jun 2008Dismissed

Nilkamal Limited and Another Vs The Municipal Corporation of Greater Mumbai

Bombay High Court · (2008) 4 ALLMR 635 : (2008) 6 BomCR 218 : (2008) 110 BOMLR 1943

Constitution of India, 1950 — Article 226

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High Courts12 Jun 2008Dismissed

Mrs. Sarita S. Melwani, Proprietress carrying on business in the firm and style of Sarat India through her Constituted Attorney Ms. Sonali S. Melwani Vs Ms. Pallavi V. Talekar, Ms. Sheela P. Keer, The Presiding Officer and The President, Industrial Court

Bombay High Court · (2008) 5 BomCR 901 : (2008) 110 BOMLR 1997 : (2009) 1 LLJ 116

Industrial Disputes Act, 1947 — Section 2, 25B, 25B(1), 25B(2), 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44

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High Courts12 Jun 2008Allowed

Martin Lottery Agencies Ltd. and Others Vs State of Goa and The Director of State Lotteries and Ex-Officio, Jt. Secretary, Government of Goa

Bombay High Court · (2008) 5 ALLMR 627 : (2009) 1 BomCR 381 : (2008) 5 MhLj 409

Contract Act, 1872 — Section 7

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High Courts12 Jun 2008Allowed

Shivaji Dattu Mang @ Nagarpole Vs Krishna T. Kumbhar since deceased through L.Rs. and Others

Bombay High Court · (2008) 5 BomCR 105

Constitution of India, 1950 — Article 227

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High Courts12 Jun 2008

Subhash Babu Patil Vs State of Maharashtra and Another

Bombay High Court · (2008) 4 RCR(Civil) 819 : (2008) 4 RCR(Criminal) 852

Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 302

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High Courts11 Jun 2008Allowed

Hindi Vidya Bhawan and Others Vs Presiding Officer, School Tribunal, Mumbai and Others

Bombay High Court · (2010) 124 FLR 26

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9

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High Courts11 Jun 2008Dismissed

Shri Pedro Thomas Leitao and Smt. Rose Rodrigues e Leitao Vs Smt. Catarina Dias and Shri Jose Xavier Dias

Bombay High Court · (2008) 06 BOM CK 0163

Easements Act, 1882 — Section 15Limitation Act, 1963 — Section 13, 22

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High Courts11 Jun 2008Allowed

Pune Readymix Concrete Industries Ltd. Vs Satav Constructions Pvt. Ltd. and Another

Bombay High Court · (2008) CriLJ 4738 : (2008) 6 MhLj 696

Constitution of India, 1950 — Article 20Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts11 Jun 2008Allowed

Shri Suresh Shankar Kulkarni Vs The State of Maharashtra and Others

Bombay High Court · (2008) 06 BOM CK 0116

Constitution of India, 1950 — Article 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 313, 340, 4(2)Penal Code, 1860 (IPC) — Section 193, 194, 195, 196, 199

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High Courts11 Jun 2008