Bombay High Court Judgments

High Courts06 May 2008Dismissed

Shivadas Dasharath Jadhav Vs The State of Maharashtra

Bombay High Court · (2008) 110 BOMLR 1842 : (2008) CriLJ 3234

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 12, 13(1), 13(2), 4, 4(1)

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High Courts06 May 2008Dismissed

Navnath Biradar and Others Vs The State of Maharashtra and Others

Bombay High Court · (2008) 5 ALLMR 323 : (2008) 4 BomCR 808 : (2008) 110 BOMLR 1717 : (2009) 1 MhLj 227

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11A, 13A, 18, 4, 4(1)

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High Courts06 May 2008

Angath Arts Private Limited Vs Century Communications Ltd. and Another

Bombay High Court · (2008) 3 ARBLR 197 : (2008) 4 BomCR 838 : (2008) 110 BOMLR 1691 : (2009) 2 CivCC 267 : (2008) 4 MhLj 926 : (2009) 5 RCR(Criminal) 270

Arbitration Act, 1940 — Section 17

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High Courts06 May 2008

Shri Aldino Santos Braganza Vs Smt. Marle Dos Santos Braganza

Bombay High Court · (2008) 5 ALLMR 113 : (2008) 4 BomCR 603 : (2008) 2 DMC 709

Evidence Act, 1872 — Section 102Hindu Marriage Act, 1955 — Section 10, 13(1)

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High Courts06 May 2008Dismissed

Shriniwas Padiya Vs Akola Janata Commercial Co-Op. Bank Ltd. and Another

Bombay High Court · (2009) 2 CivCC 590 : (2009) CriLJ 110 : (2008) 5 MhLj 161

Criminal Procedure Code, 1973 (CrPC) — Section 2, 251, 259, 262, 263Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 143(1), 143(2), 143(3)

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High Courts06 May 2008

Mrigendra Jalan and Others Vs State of Maharashtra and Others

Bombay High Court · (2009) CriLJ 104 : (2008) 5 MhLj 169

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)

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High Courts06 May 2008

Damodhar Laxmanrao Kumbodh by LRs. Pramod Kumbodh and Others Vs State of Maharashtra and Others

Bombay High Court · (2008) 4 ALLMR 589 : (2008) 5 MhLj 123

Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 11, 11A, 17(1), 17(2), 17(4)

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High Courts06 May 2008

Dr. Shyam T. Nichani and Others Vs Baliram C. Chawla and Others

Bombay High Court · (2008) 05 BOM CK 0005

Development Control Regulations for Greater Bombay, 1991 — Regulation 5(4)

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High Courts06 May 2008Allowed

Shri Pandurang Naik and 4 others Vs Jain Udyog and 5 others Goa Foundation Vs State of Goa and 7 others Goa Foundation Vs Jain Udyog Pvt. Ltd. and another

Bombay High Court · (2008) 05 BOM CK 0001

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High Courts05 May 2008

Satinderpal Singh Anand Vs Sharanpal Balmukund Chopra Sharanpal Balmukund Chopra Vs Satinderpal Singh Anand

Bombay High Court · (2008) 4 ALLMR 239 : (2008) 5 BomCR 179 : (2008) 110 BOMLR 1859 : (2008) 6 MhLj 86

Arbitration Act, 1940 — Section 20, 30, 33, 41Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9

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High Courts05 May 2008Allowed

Arun Krishna Patil and Others Vs The State of Maharashtra and Others

Bombay High Court · (2008) 4 ALLMR 345 : (2008) 3 BomCR 711 : (2008) 5 MhLj 107

Constitution of India, 1950 — Article 226Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 45(1), 45(2)

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High Courts05 May 2008Dismissed

Dalal Brothers Freight Forwarders Pvt. Ltd. Vs Transport and Dock Worker''s Union and others

Bombay High Court · (2009) 120 FLR 569

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High Courts05 May 2008

Krishna Ganpatrao Kamdi and Others Vs Liladhar Pathode and Others

Bombay High Court · (2008) 4 ALLMR 223 : (2008) 6 MhLj 391

Constitution of India, 1950 — Article 226Maharashtra Municipalities Act, 1965 — Section 12, 21, 22Representation of the People Act, 1951 — Section 100, 100(1)

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High Courts05 May 2008Dismissed

Commissioner of Central Excise Vs Sonatapes Pvt. Ltd.

Bombay High Court · (2008) 3 BomCR 709 : (2008) 132 ECC 302 : (2008) 158 ECR 302 : (2008) 229 ELT 167 : (2009) 16 STR 667 : (2010) 25 STT 34

Central Excise Rules, 1944 — Rule 57(O)Central Excises and Salt Act, 1944 — Section 35, 35A, 35B(2)

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High Courts05 May 2008

ITC Limited, an existing Company within the meaning of the Companies Act, 1956 Vs Mr. Ramesh Nayak, Senior Vice President of Canara Bank, a principal trustee of Canbank Mutual Fund, Shrenik Jhaveri, Pallav Sheth and State of Maharashtra

Bombay High Court · (2009) 150 CompCas 134 : (2008) 87 SCL 300

Administrative Tribunals Act, 1985 — Section 17Arbitration and Conciliation Act, 1996 — Section 11, 32, 34Constitution of India, 1950 — Article 136, 226, 227, 235, 32

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High Courts05 May 2008Dismissed

Mr. Diddisingh Ajitsingh Kalyani and Others Vs The State of Maharashtra The State of Maharashtra Vs Mr. Diddisingh Ajitsingh Kalyani and Others

Bombay High Court · (2008) 110 BOMLR 1595

Arms Act, 1959 — Section 25, 4Maharashtra Control of Organised Crime Act, 1999 — Section 3(1), 3(2), 3(5)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

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High Courts05 May 2008Dismissed

Prof. Shashikant B. Kulkarni Vs The Principal, BPCS College of Physical Education, The Secretary, Governing Body, Bombay Physical Culture Association and The learned Presiding Officer, University and College Tribunal Mumbai University and College Tribunal

Bombay High Court · (2008) 4 ALLMR 133 : (2008) 110 BOMLR 1819

Constitution of India, 1950 — Article 141, 142Maharashtra Universities Act, 1994 — Section 14(8)Penal Code, 1860 (IPC) — Section 354, 439B

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High Courts02 May 2008Allowed

Krishna Kale, Shrawan Kale and Smt. Parvati Bhoyar Vs Bhagwan Natthu Kale and Vithobaji Dukre (Legal representatives of resp. No. 1 Santosh Kale and Others (The L.Rs. of respondent No. 2 are under Dhananjay Dukre and Others))

Bombay High Court · (2008) 4 ALLMR 529 : (2008) 3 BomCR 513 : (2008) 4 MhLj 663

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 89Urban Land (Ceiling and Regulation) Act, 1976 — Section 27(1)

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High Courts02 May 2008Dismissed

Margappa Shethappa Vadar Vs Proctor and Gamble India and Another

Bombay High Court · (2008) ACJ 2802 : (2008) 4 BomCR 820 : (2008) 4 MhLj 922

Motor Vehicles Act, 1988 — Section 140, 163A, 165, 165(1), 166Penal Code, 1860 (IPC) — Section 312

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High Courts02 May 2008Dismissed

Sayyed Salim Sayyed Yusuf and Others Vs Hrushikesh Pralhad Patil and Others

Bombay High Court · (2008) 3 BomCR 544

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 2(9)Constitution of India, 1950 — Article 136, 226, 227Contempt of Courts Act, 1971 — Section 19

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