COURT ARCHIVE

Bombay High Court judgments

73,308 judgments · page 1,760 of 3,666

High Courts21 Jan 2008Dismissed

Shri Siddaram Ramchandra Shinde Vs The Chief Engineer and Member, Industrial Court

Bombay High Court · (2008) 3 ALLMR 339 : (2008) 3 BomCR 199 : (2008) 117 FLR 230 : (2008) 3 MhLj 520

Constitution of India, 1950 — Article 14, 16, 227, 309Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)

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High Courts21 Jan 2008Dismissed

Prataprao Narayan Pawar Vs Ramchandra Sancheti (deceased) through L.Rs. and Others

Bombay High Court · (2008) 3 ALLMR 149 : (2008) 3 BomCR 226 : (2008) 3 MhLj 130

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 39 Rule 1, Order 9 Rule 9, 11

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High Courts21 Jan 2008Allowed

Sakharam Parasharam Ghaste Vs Municipal Corporation of Brihanmumbai and Another

Bombay High Court · (2008) 3 ALLMR 329 : (2008) 2 BomCR 839

Constitution of India, 1950 — Article 41Mumbai Municipal Corporation Pension Rules, 1953 — Rule 14, 14B, 5Payment of Gratuity Act, 1972 — Section 7(3), 7(3A)

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High Courts18 Jan 2008Dismissed

Smt. Malati Appu Pachore Vs The State of Maharashtra and Others

Bombay High Court · (2008) 4 ALLMR 879 : (2008) 2 BomCR 551 : (2008) 118 FLR 137 : (2008) 3 MhLj 509

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3, 3(1), 3(4)

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High Courts18 Jan 2008

Parke-Davis (India) Ltd. Vs Shri Mahadev Bhiku Jadhav and Others Shri Mahadev Bhiku Jadhav and Others Vs Parke-Davis (India) Ltd.

Bombay High Court · (2008) 2 ALLMR 677 : (2008) 2 BomCR 559 : (2008) 3 LLJ 85 : (2008) 3 MhLj 823

Bombay Industrial Employment (Standing Orders) (Amendment) Act, 1957 — Section 2A, 30(1)Constitution of India, 1950 — Article 14, 227Industrial Disputes Act, 1947 — Section 18(3), 2

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High Courts18 Jan 2008Dismissed

Venubai Rambhad (since dead through LRs. Bablu Rambhad and Nisha Hedaoo) Vs Laxman Lahanuji Rambhad (since dead through LRs. Narayan Laxman Rambhad, Bhalchandra Laxman Rambhad, Mrs. Nirmala Ramaji Chandekar and Mrs. Tilottama Dharmik) and Ramkrishna Lahanuji Rambhad (since dead through LRs. Bhagirathibai Rambhad and Others)

Bombay High Court · AIR 2008 Bom 130 : (2008) 2 ALLMR 550 : (2008) 3 BomCR 154 : (2008) 4 CivCC 201 : (2008) 3 MhLj 195 : (2008) 4 RCR(Civil) 664

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Adoptions and Maintenance Act, 1956 — Section 19, 19(1), 19(2), 20, 4

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High Courts18 Jan 2008Allowed

Dr. Avinash D. Deshmukh and Ravindra Dattatraya Deshmukh Vs Central Bank of India and Reserve Bank of India

Bombay High Court · (2008) 2 ALLMR 748 : (2008) 2 MhLj 415

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High Courts17 Jan 2008

Sanjeevkumar Dada Thane Vs Dr. J.J. Magdum Charitable Trust, The Principal, Dr. J.J. Magdum Charitable Trust and The Joint Director of Technical Education, Pune Region

Bombay High Court · (2008) 4 ALLMR 404 : (2008) 2 BomCR 628

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High Courts17 Jan 2008

Wasp Pump Pvt. Ltd. Vs Union of India (UOI)

Bombay High Court · (2010) 17 STR 613(1)

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High Courts17 Jan 2008Allowed

Denis Mazarello Vs Iriton Mazarello and Others

Bombay High Court · (2008) 2 BomCR 755 : (2008) 3 MhLj 319

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High Courts17 Jan 2008

Happy Home Estates Vs State of Maharashtra and Others

Bombay High Court · (2008) 3 ALLMR 155 : (2008) 3 BomCR 229 : (2008) 3 MhLj 182

Development Control Rules for Greater Mumbai, 1967 — Rule 33(7), 33(9)Maharashtra Housing and Area Development Act, 1976 — Section 41, 88(3)

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High Courts17 Jan 2008Dismissed

Perfect Machine Tools Co. Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2008) 6 BomCR 200 : (2008) 2 MhLj 404

Bombay Provincial Municipal Corporations Act, 1949 — Section 2(15), 2(19)Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2, 80Companies Act, 1956 — Section 434

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High Courts17 Jan 2008Allowed

Century Textiles and Industries Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (2008) 3 BomCR 175 : (2008) 110 BOMLR 293 : (2008) 124 ECC 173 : (2008) 150 ECR 173 : (2009) 235 ELT 47

Customs Act, 1962 — Section 11, 17, 51Foreign Trade (Development and Regulation) Act, 1992 — Section 5

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High Courts17 Jan 2008Dismissed

The State of Maharashtra Vs Laxmibai Vithal Wagh and Muktabai Vithal Wagh

Bombay High Court · (2008) 3 ALLMR 177 : (2008) 2 BomCR 630 : (2008) 3 MhLj 231

Land Acquisition Act, 1894 — Section 23, 24Maharashtra Industrial Development Act, 1961 — Section 32, 32(2), 33(5), 34, 4

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High Courts17 Jan 2008Dismissed

The State of Maharashtra Vs Valu Yesu Suryavanshi (Nhavi) and Others

Bombay High Court · (2008) 2 ALLMR 490 : (2008) 3 BomCR 181 : (2008) 110 BOMLR 577 : (2008) 4 MhLj 626

Evidence Act, 1872 — Section 37Land Acquisition Act, 1894 — Section 11, 11(1), 11(2), 14, 15Transfer of Property Act, 1882 — Section 66

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High Courts17 Jan 2008

Gulf Oil Corporation Limited (Lubricant Division) Vs Union of India (UOI) and Others

Bombay High Court · (2008) 2 ALLMR 671 : (2008) 3 BomCR 193 : (2008) 117 FLR 807 : (2008) 2 LLJ 559 : (2008) 2 MhLj 625

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 2, 25O

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High Courts17 Jan 2008

Balkrishna Namdeo Katkade Vs State of Maharashtra and The Vice Chairman and Managing Director, Maharashtra State Road Transport Corporation

Bombay High Court · (2008) 3 ALLMR 159 : (2008) 2 MhLj 448

Constitution of India, 1950 — Article 226

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High Courts17 Jan 2008Dismissed

Babulal Verma Vs Union of India (UOI)

Bombay High Court · (2008) 2 ALLMR 556 : (2008) 3 BomCR 696 : (2008) 3 MhLj 484

Constitution of India, 1950 — Article 20, 20(2), 226(3)Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 120B, 304A, 338, 420, 467

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High Courts17 Jan 2008Allowed

Wasp Pump Private Vs Union of India (UOI) and Deputy Commissioner (Adj.) of Central Excise, Thane-II Division

Bombay High Court · (2008) 6 BomCR 244 : (2008) 110 BOMLR 338 : (2008) 125 ECC 8 : (2008) 151 ECR 8 : (2008) 230 ELT 405 : (2008) 3 MhLj 238 : (2010) 17 STR 613

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High Courts17 Jan 2008

Jan Seva Mandal and Another Vs Shri Sadashiv Hari Patil and Others

Bombay High Court · (2008) 2 BomCR 554 : (2008) 4 MhLj 282

Constitution of India, 1950 — Article 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 6, 9(7), 9(9)

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