COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,749 of 3,665

High Courts18 Feb 2008Allowed

Mrs. Shameem Shah through her constituted attorney Mr. Abdul Rehman Khan Vs Brihanmumbai Mahanagarpalika

Bombay High Court · (2008) 4 MhLj 699

Maharashtra Regional and Town Planning Act, 1966 — Section 136, 136(1), 149, 52(1), 55

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High Courts18 Feb 2008Allowed

Abdul Rehman Khan Vs Brihanmumbai Mahanagarpalika

Bombay High Court · (2008) 4 MhLj 198

Maharashtra Regional and Town Planning Act, 1966 — Section 136, 136(1), 149, 52(1), 55

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High Courts18 Feb 2008Dismissed

Bajaj Auto Limited Vs Vijay Pal Singh M. Bhura and Another

Bombay High Court · (2008) 5 BomCR 862 : (2008) 117 FLR 651 : (2008) 4 MhLj 780

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A, 17B

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High Courts18 Feb 2008Dismissed

Municipal Commissioner, Kolhapur Vs Mahanagar Palika Karmachari Sangh and another

Bombay High Court · (2008) 02 BOM CK 0130

Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 109, 34, 432

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High Courts18 Feb 2008Dismissed

Commissioner, Kolhapur Municipal Commissioner Vs Mahanagar Palika Karmachari Sangh and Another

Bombay High Court · (2008) 4 BomCR 874 : (2008) 118 FLR 542

Bombay Provincial Municipal Corporations Act, 1949 — Section 56Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 109, 34, 432

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High Courts18 Feb 2008Dismissed

Municipal Commissioner Vs Mahanagar Palika Karmachari Sangh and Another

Bombay High Court · (2008) 4 MhLj 462

Bombay Provincial Municipal Corporations Act, 1949 — Section 56Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 109, 34, 432

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High Courts18 Feb 2008

Pranjali Films and Shree Renuka Films Vs The State of Maharashtra, Social Justice, Cultural Affairs, Sports and Special Assistance Department, The Managing Director, Maharashtra Film Stage and Cultural Development Corpn. Ltd. and The President, Akhil Bhartiya Marathi Chitra Maha Mandal Maryadit

Bombay High Court · (2008) 3 BomCR 688 : (2008) 4 MhLj 789

Constitution of India, 1950 — Article 166

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High Courts18 Feb 2008

Suryakant Babulal Mehta, Proprietor of Sujag International Vs Shree Shakti Mills Ltd.

Bombay High Court · (2008) 110 BOMLR 658 : (2008) 143 CompCas 307

Civil Procedure Code, 1908 (CPC) — Section 73Companies Act, 1956 — Section 446, 529, 529A

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High Courts18 Feb 2008Allowed

Executive Engineer, Minor Irrigation Division Vs Mainabai Dangore and Others

Bombay High Court · (2008) 4 ALLMR 369 : (2008) 4 BomCR 862 : (2008) 3 MhLj 151

Constitution of India, 1950 — Article 12Land Acquisition Act, 1894 — Section 11, 18, 30, 4, 6

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High Courts18 Feb 2008Dismissed

Digamber Baburao Ingavale Vs State of Maharashtra

Bombay High Court · (2008) CriLJ 2418

Criminal Procedure Code, 1973 (CrPC) — Section 423, 435, 439Penal Code, 1860 (IPC) — Section 279, 337

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High Courts18 Feb 2008Allowed

Kalim M. Khan Vs State of Maharashtra and Another

Bombay High Court · (2008) 5 BomCR 458 : (2008) 5 MhLj 817 : (2008) 4 MhLj 817 : (2009) 5 RCR(Criminal) 26

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts16 Feb 2008

Prashant Narayanrao Chidam Vs State of Maharashtra State of Maharashtra Vs Prashant Chidam and Gajanan Tirpude Anil Vishwanath Nagrale Vs Prashant Narayanrao Chidam, Gajanan Tirpude, Sanjay Chidam and The State of Maharashtra

Bombay High Court · (2008) 02 BOM CK 0184

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 149, 201, 302, 304, 304(II)

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High Courts16 Feb 2008

Gajanan Eknath Murle Vs State of Maharashtra and Superintendent, Central Prison Manoj Jaipal Bagde Vs The State of Maharashtra and The Superintendent, Central Prison

Bombay High Court · (2008) 02 BOM CK 0153

Maharashtra Prisoners (Remission System) Rules, 1962 — Rule 22, 23Penal Code, 1860 (IPC) — Section 302Prisons Act, 1894 — Section 45, 46

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High Courts16 Feb 2008

Modern Educational Trust Vs Mr. Alvaro Joao Rego, , Mr. Jude A. Rego and Mr. Savio J. A. Rego

Bombay High Court · (2008) 02 BOM CK 0131

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9, Order 39 Rule 7, Order 39 Rule 8

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High Courts16 Feb 2008Dismissed

The Village Panchayat of Curca-Bambolim-Talaulim Vs Smt. Maria Luizinha Rodrigues

Bombay High Court · (2008) 02 BOM CK 0127

Limitation Act, 1963 — Section 5

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High Courts16 Feb 2008Dismissed

SICOM Limited Vs Union of India (UOI) and Others

Bombay High Court · (2008) 5 BomCR 815

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11(2), 8B, 8GLaw of Property Act, 1925 — Section 205Transfer of Property Act, 1882 — Section 58

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High Courts16 Feb 2008

The International Association of Lions Clubs Vs The Association of Lions India also known as Lions India and Others

Bombay High Court · (2008) 02 BOM CK 0073

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High Courts16 Feb 2008Dismissed

Shri Bhanudas Datta Sonnaik Vs Shri Prakash P. Usgaonkar, alias Prakash Pundalik Naik Usgaonkar

Bombay High Court · (2008) 02 BOM CK 0015

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(aa)

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High Courts16 Feb 2008Dismissed

Mr. Sahibjan Vs M/s. Uttar Pradesh Bridge Co-operation Ltd.

Bombay High Court · (2008) 02 BOM CK 0009

Constitution of India, 1950 — Article 136, 226

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High Courts15 Feb 2008Dismissed

Mrs. Hemlata Milind Bacchav @ Kum. Hemlata Nivrutti Kakad Vs State of Maharashtra, Social Welfare Department, Scheduled Tribe Certificate Scrutiny Committee, Nashik Division and Zilla Parishad, Nashik

Bombay High Court · (2008) 3 ALLMR 234 : (2008) 3 BomCR 63 : (2008) 3 LLJ 292 : (2008) 3 MhLj 739

Constitution of India, 1950 — Article 341, 342

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