COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,745 of 3,665

High Courts04 Mar 2008Dismissed

Kiran Gokuldas Kalantry Vs Dr. Prithi Paul Singh Sethi

Bombay High Court · (2008) CriLJ 3764

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 362, 401, 401(2)Penal Code, 1860 (IPC) — Section 201, 202, 34, 409, 419

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High Courts03 Mar 2008Allowed

Oriental Bank of Commerce Vs Sir Kikabhai Premchand Trust, Settlement No. XI, a Public Charitable Trust and Others

Bombay High Court · (2008) 3 ALLMR 23 : (2008) 2 ARBLR 456 : (2008) 2 BomCR 725 : (2008) 110 BOMLR 886 : (2008) 4 MhLj 217

Bombay Public Trusts Act, 1950 — Section 2, 31(6), 34, 41DPenal Code, 1860 (IPC) — Section 120B, 420, 468, 471, 477APrevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts03 Mar 2008Dismissed

Shriram Niwrutti Mahalle Vs Pannalal Totala, Bhojraj Khupchand Totala and Sau. Gendabai Totala

Bombay High Court · AIR 2008 Bom 194 : (2008) 3 ALLMR 395 : (2008) 2 BomCR 737 : (2008) 4 MhLj 28

Hindu Adoptions and Maintenance Act, 1956 — Section 6, 8

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High Courts03 Mar 2008Dismissed

Mahindra and Mahindra Ltd. and Others Vs Mr. Avinash D. Kamble and Others Etc. Etc.

Bombay High Court · (2008) 3 ALLMR 1 : (2008) 2 BomCR 497 : (2008) 110 BOMLR 805 : (2008) 4 MhLj 125

Bombay Industrial Relations Act, 1946 — Section 3(18), 35, 35(5), 40, 78Bombay Sales Tax Act, 1959 — Section 33(6), 35Constitution of India, 1950 — Article 112(3), 14, 16, 202(3), 21

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High Courts03 Mar 2008Allowed

Sayed Mohammed Masood, as Chairman in the Company City Limouzines (India) Ltd. Vs State of Maharashtra and Mr. Jalandhar Ganpat Pansare

Bombay High Court · (2008) 03 BOM CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 155(2), 156(1), 162Penal Code, 1860 (IPC) — Section 120(B), 307, 326, 378, 403

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High Courts03 Mar 2008Dismissed

Commissioner of Income Tax Vs Metro Shoes Ltd.

Bombay High Court · (2008) 306 ITR 130 : (2006) 306 ITR 130

Income Tax Act, 1961 — Section 131, 260A

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High Courts03 Mar 2008

Ashitkumar Surendra Mehta Vs Trilochanaben Thakorlal Fojdar and Others

Bombay High Court · (2008) 4 BomCR 372

Hindu Succession Act, 1956 — Section 8, 9

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High Courts03 Mar 2008Dismissed

Dr. M. N. Pal, Ex-Dean Goa Medical College Vs Dr. Vijay Ram Talaulikar, Santa-Cruz-Goa, Dr. Mrs. Veena P Velingkar and The State of Goa

Bombay High Court · (2008) 03 BOM CK 0014

Penal Code, 1860 (IPC) — Section 304A, 34

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High Courts29 Feb 2008Allowed

Sajid Dilawar Khan Vs The State of Maharashtra, Anna Dani, The Principal Secretary (Appeals and Security), Government of Maharashtra, Home Department and Detaining Authority, The Superintendent of Prison, Mumbai Central Prison and The Superintendent of Prison, Nasik Road Central Prison

Bombay High Court · (2008) 110 BOMLR 772

Customs Act, 1962 — Section 108

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High Courts29 Feb 2008Dismissed

Moh. Azhar Khan Vs Scheduled Tribe Scrutiny Committee and Divisional Controller, Maharashtra State Road Transport Corporation

Bombay High Court · (2008) 4 ALLMR 539 : (2008) 4 MhLj 454

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High Courts29 Feb 2008Dismissed

Mohd. Azhar Khan Vs Scheduled Tribe Scrutiny Committee and another

Bombay High Court · (2008) 4 ALLMR 539 : (2008) 4 MhLj 454

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High Courts29 Feb 2008Allowed

Dr. G.V. Iyengar and Shri Mohanlal Sukhramdas Gogia Vs Shri A.R. Sampathkumar and Others

Bombay High Court · (2008) 3 ALLMR 352 : (2008) 4 BomCR 673 : (2008) 3 MhLj 621

Bombay City Civil Court Act, 1948 — Section 3

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High Courts29 Feb 2008

Bharti Rajesh Pahuja Vs Mr. Rajesh Choitram Pahuja

Bombay High Court · (2008) 4 ALLMR 584 : (2008) 4 BomCR 686

Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 498A

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High Courts29 Feb 2008Dismissed

Commissioner of Customs Vs Jubilant Organosys Ltd.

Bombay High Court · (2008) 4 BomCR 843

Customs Act, 1962 — Section 14, 149, 17, 17(2), 17(3)

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High Courts29 Feb 2008

In Re: Kirtilal Kalidas Diamonds Exports P. Ltd.

Bombay High Court · (2009) 148 CompCas 607

Companies Act, 1956 — Section 390, 391, 392, 393, 394

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High Courts29 Feb 2008

Jayant Hansraj Shah Vs Union of India (UOI) and Others

Bombay High Court · (2009) 1 BomCR 474

Customs Act, 1962 — Section 110, 110(1A), 110(1B), 110(1C), 110(2)

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High Courts28 Feb 2008Dismissed

Lahu Kharate Vs The State of Maharashtra

Bombay High Court · (2008) 02 BOM CK 0177

Penal Code, 1860 (IPC) — Section 300, 302, 304, 326

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High Courts28 Feb 2008Dismissed

Nagnath Sadhu Gaikwad Vs Maharashtra Shikshan Prasarak Mandal and Others

Bombay High Court · (2009) 1 BomCR 460 : (2008) 5 MhLj 474

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High Courts28 Feb 2008

Suresh Bafna, carrying on business of sole proprietorship under the name and style of Chirag Enterprises Vs Commissioner of Customs and Central Excise (Appeals), Commissioner of Customs (E.P.), Dy. Commissioner of Customs and Union of India (UOI)

Bombay High Court · (2008) 5 BomCR 717 : (2008) 110 BOMLR 868 : (2008) 127 ECC 31 : (2008) 153 ECR 31 : (2009) 234 ELT 606

Customs Act, 1962 — Section 108, 120A, 128, 128(1), 131A

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High Courts28 Feb 2008Dismissed

Shri Prabhubhai Jadhavji Rathod Vs Union of India (UOI) and Shri H.S. Prashad, Arbitrator

Bombay High Court · (2008) 3 ALLMR 35 : (2008) 3 ARBLR 204 : (2008) 4 BomCR 594 : (2008) 110 BOMLR 852 : (2008) 4 MhLj 238

Arbitration and Conciliation Act, 1996 — Section 34, 37Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 55, 56, 73

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