Bombay High Court Judgments

High Courts24 Jan 2008Allowed

Gram Vikas Seva Mandal, The Chairman, Gram Vikas Seva Mandal and The Secretary, Gram Vikas Seva Mandal Vs Salunke Madhukar Dayaram, Head Master, Samta Vidyalaya and Suresh Tukaram Pawar

Bombay High Court · (2008) 2 BomCR 837 : (2008) 117 FLR 903 : (2008) 3 MhLj 363

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(1), 5(2), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 6

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High Courts24 Jan 2008Allowed

Sathaliya Wardawal Vs The State of Maharashtra

Bombay High Court · (2008) BomCR(Cri) 819

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

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High Courts24 Jan 2008Dismissed

Shri Vassant Rauji Saval Dessai, Smt. Pushpawati Vassant Saval Dessai, Shri Chandroji Rauji Saval Dessai and Smt. Suhasini Chandroji Saval Dessai Vs Shri Upendra Raghunath Deshprabhu

Bombay High Court · (2008) 3 ALLMR 783 : (2008) 3 BomCR 592 : (2008) 3 MhLj 344

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6

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High Courts24 Jan 2008Dismissed

Shri Shantaram Pandhari Fotto (since deceased Smt. Madhuri Ratnakar Fadte and Others) and Smt. Jaya Shantaram Fotto (since deceased Represented by her legal heirs Shri Satchit Shantaram Fadte and Others) Vs Shri Sukdo alias Nauso Santu Fadte (since deceased represented by his legal heirs Shri Satyawan Sukdo Fadte and Others)

Bombay High Court · (2008) 3 ALLMR 147 : (2008) 5 BomCR 222 : (2008) 3 MhLj 228

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High Courts24 Jan 2008

Al-Saleha Beig Vs State and Others

Bombay High Court · (2008) 110 BOMLR 567 : (2008) CriLJ 1500 : (2008) 3 MhLj 724

Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 306(1), 307

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High Courts24 Jan 2008Allowed

Vijay Kumar Goenka Vs Union of India (UOI)

Bombay High Court · (2009) 16 STR 370

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High Courts24 Jan 2008

Manish Lalitkumar Bavishi Vs Addl. Dir. General, DRI

Bombay High Court · (2012) 27 STR 203

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High Courts23 Jan 2008Dismissed

Mr. Paulo J.A.B. Carvalho Vs The State of Goa and others.

Bombay High Court · (2008) 01 BOM CK 0164

Constitution of India, 1950 — Article 226

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High Courts23 Jan 2008

Bismilla Abidulla Ansari and Another Vs Kishorkumar N. Shah and Another

Bombay High Court · (2008) 5 BomCR 252 : (2008) 4 MhLj 792

Motor Vehicles Act, 1939 — Section 110A, 92A, 94, 95, 95(1)Motor Vehicles Act, 1988 — Section 146, 147, 149, 149(1), 163A

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High Courts23 Jan 2008

Vijay Arora and Another Vs Eastern International Hotels Limited

Bombay High Court · (2008) 5 BomCR 880

Companies Act, 1956 — Section 165, 165(10), 389(A), 393, 397

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High Courts23 Jan 2008Dismissed

Rajendra P. Singh Vs State of Maharashtra and Others

Bombay High Court · (2008) 4 BomCR 868 : (2008) 3 MhLj 860

Bombay Police Act, 1951 — Section 33, 33(1)(WY)Constitution of India, 1950 — Article 19(1)Keeping Place for Public Entertainment Rules, 1953 — Rule 13, 7A, 8(1)

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High Courts23 Jan 2008Dismissed