COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,752 of 3,665

High Courts11 Feb 2008

Shamim Ahmed Siddique Vs Society Ltd. and Others, Kalyandas Udyog Bhavan Premises Co-op. Kaliandas Udyog Bhavan Premises Co-operative Housing Society Ltd. and Others Vs Shamim Ahmed Siddique

Bombay High Court · (2008) 02 BOM CK 0101

Maharashtra Co-operative Societies Rules, 1961 — Rule 10(9)Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 10, 11

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High Courts11 Feb 2008Allowed

Sitabai @ Sevantabai and Baby @ Babytai Vs The State of Maharashtra

Bombay High Court · (2008) 02 BOM CK 0068

Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 107, 306, 34, 498A

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High Courts11 Feb 2008Allowed

Bombay Gas Company Ltd. Vs G.S. Baj and Others

Bombay High Court · (2008) 118 FLR 530 : (2008) 3 LLJ 365 : (2008) 4 MhLj 88

Industrial Disputes Act, 1947 — Section 10(2), 18(1), 2, 25FFA, 25M

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High Courts11 Feb 2008Dismissed

Commr. of C. Ex. Vs Universal Ferro and Allied Chem. Ltd.

Bombay High Court · (2009) 13 STR 498

Central Excises and Salt Act, 1944 — Section 11A, 3(1), 35G, 35G(1), 35L

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High Courts08 Feb 2008Allowed

Haresh Vinayak Patil Vs Shri D. Shivanandhan, Commissioner of Police, The State of Maharashtra and Superintendent, Yerwada Central Prison

Bombay High Court · (2008) 02 BOM CK 0190

Bombay Prohibition Act, 1949 — Section 65, 66, 66(1), 81

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High Courts08 Feb 2008Allowed

Sahyadri Shikshan Sanstha and Another Vs Karanjkar Nishant Neelakanth and Others

Bombay High Court · (2008) 118 FLR 1110 : (2008) 4 MhLj 697

Maharashtra Employees Pension and Service Rules, 1981 — Rule 6

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High Courts08 Feb 2008Dismissed

Susheela Sadashiv Mande Vs Secretary, Latte Education Society and Others

Bombay High Court · (2008) 117 FLR 148 : (2008) 4 MhLj 667

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(4)

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High Courts08 Feb 2008Dismissed

Dhondiram Patil and Others Vs Joint Charity Commissioner and Others

Bombay High Court · (2008) 3 BomCR 589 : (2008) 3 MhLj 801

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High Courts08 Feb 2008Allowed

Vinaykumar Ratanlalji Jaiswal and Others Vs Nandranibai Kisanlal Jaiswal

Bombay High Court · (2008) 2 ALLMR 658 : (2008) 4 MhLj 167

Berar Regulation of Agricultural Leases Act, 1951 — Section 3, 4, 4(2), 4(4), 4ABerar Regulation of Agricultural Leases Rules — Rule 3Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 120, 132, 132(3)

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High Courts08 Feb 2008Allowed

Tirupati Walal Vs The State of Maharashtra

Bombay High Court · (2008) 02 BOM CK 0094

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 51, 55

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High Courts08 Feb 2008

Atmaram Chapa Sandanshiv and Another Vs Shamshadbi Bashir Shah Fakir and Others

Bombay High Court · (2008) 4 ALLMR 740 : (2008) 3 MhLj 906

Bombay Village Panchayats Act, 1958 — Section 14(1), 16, 16(2), 182, 182(1)

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High Courts08 Feb 2008Allowed

Parvez Faizulla Khan Vs Shri A.N. Roy, Commissioner of Police, The State of Maharashtra and The Superintendent, Nashik Road Central Prison

Bombay High Court · (2008) 02 BOM CK 0053

Arms Act, 1959 — Section 25, 4Penal Code, 1860 (IPC) — Section 120, 307

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High Courts08 Feb 2008Allowed

Shri Madhav Bhalchandra Joshi Vs Vidya Vikas Mandal, Saraswati Vidyalaya, Learned Presiding Officer, School Tribunal, Navi Mumbai Region and State of Maharashtra

Bombay High Court · (2008) 4 ALLMR 725 : (2008) 110 BOMLR 717 : (2008) 3 MhLj 858

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High Courts07 Feb 2008Dismissed

Coldspot Vs Naik Hotels, Hotel Samrat and Shri Sunil A. Naik

Bombay High Court · (2008) 4 BC 166

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts07 Feb 2008

Bhagwan Shikshan Prasarak Mandal, Aurangabad and others Vs Rajendra Marathe and others

Bombay High Court · (2008) 4 MhLj 464

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High Courts07 Feb 2008Allowed

Suresh Vaishnv Vs Jagdish Vaishnv and others

Bombay High Court · (2008) 5 ALLMR 286 : (2008) 4 MhLj 458

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts07 Feb 2008Dismissed

Savitriben M. Sanghvi Vs Pankaj Champaklal Gandhi (Dr.) and Jyoti Pankaj Gandhi

Bombay High Court · AIR 2008 Bom 144 : (2008) 5 BomCR 355

Bombay High Court (Original Side) Rules, 1980 — Rule 174A, 174CCivil Procedure Code Amendment Act, 1999 — Section 27Civil Procedure Code Amendment Act, 2002 — Section 12

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High Courts07 Feb 2008Dismissed

Bharat Sanchar Nigam Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (2008) 2 LLJ 657

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High Courts07 Feb 2008Dismissed

Shri Ravindra Nainsukh Sanghavi Vs Laxman Rangnath Nagarkar (since deceased through legal heirs and representatives Jagdish Laxman Nagarkar and Others)

Bombay High Court · (2008) 3 BomCR 650 : (2008) 110 BOMLR 903 : (2008) 4 MhLj 208

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A(1), 13A(2)Easements Act, 1882 — Section 52Evidence Act, 1872 — Section 73

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High Courts07 Feb 2008

Prabhu Babu Chaware Vs State of Maharashtra and Others

Bombay High Court · (2008) 4 MhLj 345

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