COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,742 of 3,665

High Courts13 Mar 2008Allowed

Minoo Rustomji Shroff and Others Vs Dali Kavasji Gai and Another

Bombay High Court · (2008) 5 ALLMR 100 : (2008) 3 BomCR 16 : (2008) 4 MhLj 71

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A(2)Civil Procedure Code, 1908 (CPC) — Section 9AMaharashtra Rent Control Act, 1999 — Section 24, 55

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High Courts13 Mar 2008

Vijay Kumar Gupta, Sanjay Transport Service, Well Water Suppliers Vs State of Maharashtra, School Education and Sports Department, Lirin Roadlines Private Limited and The Hon''ble Minister of Sports, Govt. of Maharashtra, Department of Education, Cultural Affairs and Sports

Bombay High Court · (2008) 3 ALLMR 240 : (2008) 3 BomCR 593 : (2008) 4 MhLj 370

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 14, 16, 226, 298, 299

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High Courts13 Mar 2008Allowed

Pashamiya Attar Vs State of Maharashtra and others

Bombay High Court · (2008) 3 ALLMR 770 : (2008) 6 BomCR 248 : (2008) 3 MhLj 149

Constitution of India, 1950 — Article 226

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High Courts13 Mar 2008Dismissed

Satpuda Tapi Parisar Sahakari Sakhar Karkhana Ltd. Vs Jagruti Industries and another

Bombay High Court · (2008) 5 BomCR 284 : (2008) 4 MhLj 471

Bombay Public Trusts Act, 1950 — Section 51Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code Amendment Act, 1999 — Section 32

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High Courts13 Mar 2008Dismissed

Vijay Kumar Gupta Vs State of Maharashtra and others

Bombay High Court · (2008) 03 BOM CK 0104

Constitution of India, 1950 — Article 14, 16, 226, 298, 299

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High Courts13 Mar 2008Dismissed

Balasaheb Rangnath Navale Vs Bharat Forge Limited

Bombay High Court · (2008) 117 FLR 589 : (2008) 3 LLJ 280

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High Courts13 Mar 2008Dismissed

Smita Kashikar Vs Collector and Another

Bombay High Court · (2008) 3 ALLMR 633 : (2008) 6 BomCR 249 : (2008) 3 MhLj 191

Land Acquisition Act, 1894 — Section 12(2), 18, 18(2)Maharashtra Industrial Development Act, 1961 — Section 34

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High Courts13 Mar 2008

Shri Vile Parle Kelavani Mandal and Others Vs State of Maharashtra, Pravesh Niyantran Samiti, Director of Technical Education, Maharashtra State and University of Bombay

Bombay High Court · (2008) 3 ALLMR 397 : (2008) 110 BOMLR 872 : (2008) 4 MhLj 413

Constitution of India, 1950 — Article 14, 19(1), 19(6), 21, 30(1)

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High Courts13 Mar 2008Dismissed

Shramik Utkarsha Sabha Vs Maharashtra Film Stage and Cultural Development Corporation Limited and Bhartiya Kamgar Sena

Bombay High Court · (2008) 3 BomCR 770 : (2008) 3 LLJ 167

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 12, 19Trade Unions Act, 1926 — Section 14

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High Courts13 Mar 2008Dismissed

Rastriya Sakhar Kamgar Union Vs The State of Maharashtra and Others

Bombay High Court · (2008) 3 ALLMR 223 : (2008) 3 BomCR 567 : (2008) 110 BOMLR 784 : (2008) 6 MhLj 291

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High Courts13 Mar 2008Allowed

Karansingh Kakas Vs The Chief Executive Officer, Cantonment Board, The Union of India (UOI), Ministry of Defence and The President, Cantonment Board

Bombay High Court · (2008) 3 ALLMR 219 : (2008) 3 BomCR 59 : (2008) 3 MhLj 891

Cantonments Act, 2006 — Section 31Cantonments Electoral Rules, 2007 — Rule 5, 5(1)

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High Courts13 Mar 2008Dismissed

Kishore Chandrakant Shah Vs State of Maharashtra, Urban Development Department, Sangli Miraj Kupwad City Municipal Corporation and S. Motilal Plywood House

Bombay High Court · (2008) 3 ALLMR 230 : (2008) 3 BomCR 271 : (2008) 3 MhLj 760

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High Courts13 Mar 2008Allowed

Pashamiya Attar Vs State of Maharashtra and Others

Bombay High Court · (2008) 3 ALLMR 770 : (2008) 6 BomCR 248 : (2008) 3 MhLj 149

Constitution of India, 1950 — Article 226

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High Courts13 Mar 2008Allowed

Hemdas Premdas Ranbakuda and Others Vs Smt. Surajbai and Others

Bombay High Court · (2008) 3 ALLMR 765 : (2008) 4 BomCR 669 : (2008) 3 MhLj 293

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 21(6), 23, 24, 24(2)Transfer of Property Act, 1882 — Section 123

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High Courts13 Mar 2008

Ashok Arjanbhai Jolia and Another Vs Chief Executive Officer and Another

Bombay High Court · (2008) 3 BomCR 564

Constitution of India, 1950 — Article 226Development Control Regulations for Greater Bombay, 1991 — Regulation 5Greater Mumbai Development Control Act, 1991 — Section 314

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High Courts13 Mar 2008

Keshav Gopal Chandanshive Vs Union of India (UOI) and Others

Bombay High Court · (2009) 1 BomCR 436 : (2008) 4 MhLj 741

Central Civil Services (Pension) Rules, 1972 — Rule 69, 8(5), 9, 9(1), 9(2)Constitution of India, 1950 — Article 41

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High Courts13 Mar 2008Allowed

Pipe Arts India Pvt. Ltd. Vs Gangadhar Nathuji Golamare

Bombay High Court · (2008) 3 LLJ 121 : (2008) 6 MhLj 280

Constitution of India, 1950 — Article 142, 226Industrial Disputes Act, 1947 — Section 17B

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High Courts13 Mar 2008Dismissed

Suresh Bhagwandas Rajpal Vs Union Bank of India

Bombay High Court · (2008) 3 ALLMR 363 : (2008) 4 BC 239 : (2008) 3 MhLj 896

Constitution of India, 1950 — Article 226, 227Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 5ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 21, 22(2)

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High Courts13 Mar 2008Dismissed

Heat Shrink Technologies Limited, earlier known as REPL Engineering Limited Vs IIT Capital Services Limited

Bombay High Court · (2008) 3 BomCR 580

Companies Act, 1956 — Section 433, 434Negotiable Instruments Act, 1881 (NI) — Section 138Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

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High Courts13 Mar 2008

Satpuda Tapi Parisar Sahakari Sakhar Karkhana Ltd. Vs Jagruti Industries and Another

Bombay High Court · (2008) 5 BomCR 284 : (2008) 4 MhLj 471

Bombay Public Trusts Act, 1950 — Section 51Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure (Maharashtra Amendment) Act, 1977 — Section 9A

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