Bombay High Court Judgments

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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High Courts17 Jan 2008Dismissed

U.P. State Bridge Corporation Limited Vs Maharashtra General Kamgar Union

Bombay High Court · (2008) 2 ALLMR 479 : (2008) 2 BomCR 619 : (2008) 110 BOMLR 440 : (2008) 3 LLJ 507 : (2008) 4 MhLj 297

Bombay Shops and Establishments Act, 1948 — Section 2(4)

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High Courts17 Jan 2008

Rex Bakery Vs Employees State Insurance Corporation

Bombay High Court · (2008) 3 LLJ 202

Employees State Insurance Act, 1948 — Section 45A, 75

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High Courts17 Jan 2008Dismissed

Smt. Savitribai T. Parkar Vs Shri Prabhakar D. Shirwaikar and Others

Bombay High Court · (2008) 01 BOM CK 0010

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High Courts16 Jan 2008Dismissed

Ms. Priyanka P. Natekar, 37, Aishwarya, GOMECO Co-operation Housing Society, Bambolim, Goa and Others Vs The Dean, Goa Dental College, Government of Goa, Bambolim - Goa, The Goa University and State of Goa

Bombay High Court · (2008) 01 BOM CK 0165

Constitution of India, 1950 — Article 226

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High Courts16 Jan 2008

Smt. Leela Chandrashekhar Vs State of Goa and The Chief Engineer, Public Works Department, Government of Goa

Bombay High Court · (2008) 2 ALLMR 746 : (2008) 6 BomCR 188 : (2008) 2 MhLj 143

Constitution of India, 1950 — Article 226, 227

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High Courts16 Jan 2008

Minoo R. Shroff and Others Vs Shiraaz D. Zilla and Others

Bombay High Court · (2008) 3 ALLMR 289 : (2008) 3 BomCR 202 : (2008) 3 MhLj 542

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High Courts16 Jan 2008Dismissed

Shri Sarjerao Bhaurao Ekal Vs Shri S.K. Pant Walawalkar, Vice President of Zilla Parviksha Va Anurakshan Sanghatana, Karyadhaksh, Zilla Pariviksha Va Anurakshan Sanghatana, The Learned Judge, Labour Court and The Learned Member, Industrial Court

Bombay High Court · (2008) 2 ALLMR 632 : (2008) 3 BomCR 169 : (2008) 117 FLR 233 : (2008) 3 MhLj 202

Bombay Children Act, 1948 — Section 25, 260Bombay Juvenile Act, 1948 — Section 25, 26Constitution of India, 1950 — Article 227

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High Courts16 Jan 2008Dismissed

Sahyadri Samanya Kamgar Sangh Vs Indian Rare Earths Ltd. and Shri S.B. Panse, Member, Central Government Industrial Tribunal No. 2

Bombay High Court · (2008) 4 ALLMR 803 : (2008) 3 BomCR 214 : (2008) 117 FLR 237 : (2008) 2 LLJ 596 : (2008) 3 MhLj 505

Constitution of India, 1950 — Article 227

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High Courts16 Jan 2008Dismissed

Rama Narayan Mali Vs Additional Collector and Others Mahalaxmi Stone Crushing and Metal Suppliers Vs The Tahasildar and Others

Bombay High Court · (2008) 2 ALLMR 426 : (2008) 2 BomCR 598 : (2008) 3 MhLj 300

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 43Constitution of India, 1950 — Article 21, 48A, 51AEnvironment (Protection) Act, 1986 — Section 3

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High Courts16 Jan 2008Allowed

Santosh Waghmare Vs The State of Maharashtra

Bombay High Court · (2008) 01 BOM CK 0071

Penal Code, 1860 (IPC) — Section 363, 366, 376, 506(2)

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High Courts16 Jan 2008

Videocon International and Others Vs Securities and Exchange Board of India and Others Dilip Sudhakar Pendse and Others Vs The State of Maharashtra and Another

Bombay High Court · (2008) 110 BOMLR 215 : (2009) 151 CompCas 548 : (2009) 5 RCR(Civil) 34 : (2008) 82 SCL 460

Civil Procedure Code, 1908 (CPC) — Section 115Companies Act, 1956 — Section 235, 236, 237, 238, 239Constitution of India, 1950 — Article 136, 14, 142, 20, 20(1)

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High Courts16 Jan 2008

Vinod Hingorani Vs State of Maharashtra and Another

Bombay High Court · (2008) 6 ALLMR 885 : (2008) 4 BC 1 : (2009) 150 CompCas 602 : (2008) CriLJ 2403 : (2008) 4 MhLj 705

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts15 Jan 2008

Rajjak Bagwan Vs The State of Maharashtra

Bombay High Court · (2008) 01 BOM CK 0180

Penal Code, 1860 (IPC) — Section 307, 326

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