Bombay High Court Judgments

High Courts30 Nov 2007

Agricultural Produce Market Committee Vs State of Maharashtra and Others

Bombay High Court · (2008) 1 MhLj 882

Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 3, 4Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 2, 3, 4, 4(1), 4(2)

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High Courts30 Nov 2007Dismissed

Chinchni Tarapur Education Society''s English Medium School Vs Mrs. Surekha Shirish Dogmane, Mrs. Vibhuti Muzumdar and Education Officer (Secondary), Zilla Parishad

Bombay High Court · (2008) 1 ALLMR 899 : (2008) 2 BomCR 219 : (2008) 1 MhLj 513

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High Courts30 Nov 2007

Gopal Abewal and Meerabai Shendiwale Vs The State of Maharashtra, Police Sub-Inspector and Nandkishor Agrawal

Bombay High Court · (2008) 110 BOMLR 26

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 463, 471, 475Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts30 Nov 2007Allowed

Advani Oerlikon Limited Vs Shri Shashikant M. Sable and Another

Bombay High Court · (2008) 1 BomCR 546 : (2007) 109 BOMLR 2751 : (2008) 116 FLR 669 : (2008) 2 LLJ 170 : (2008) 1 MhLj 393

Industrial Employment (Standing Orders) Act, 1946 — Order 25(4)

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High Courts30 Nov 2007

Sumant Madhav Nannaware and Others Vs The State of Maharashtra and Others

Bombay High Court · (2008) 1 BomCR 803 : (2008) 110 BOMLR 56 : (2008) 1 MhLj 710

Electricity (Supply) Act, 1948 — Section 15, 29, 48Maharashtra State Electricity Board (Classifications and Recruitment) Regulations, 1961 — Regulation 79

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High Courts30 Nov 2007Dismissed

Mrs. Sarita S. Melwani, Proprietress, carrying on business in the firm and style of Sarat India through her C.A. Ms. Sonali S. Melwani Vs Ms. Pallavi V. Talekar, Ms. Sheela P. Keer, The Presiding Officer and The President, Industrial Court

Bombay High Court · (2008) 4 ALLMR 548 : (2008) 1 BomCR 561 : (2008) 117 FLR 791 : (2008) 1 MhLj 522

Industrial Disputes Act, 1947 — Section 25B, 25B(1), 25B(2), 25F, 25FFFMinimum Wages (Central) Rules, 1950 — Rule 23(4), 23(5), 23(6)

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High Courts29 Nov 2007Allowed

The Village Grampanchayat and Others Vs The State of Maharashtra and Others

Bombay High Court · (2008) 1 ALLMR 905 : (2008) 1 BomCR 542 : (2008) 110 BOMLR 33 : (2008) 2 MhLj 620

Bombay Village Panchayats Act, 1958 — Section 4, 4(2)Constitution of India, 1950 — Article 243

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High Courts29 Nov 2007Dismissed

Ghatge Patil Transport Limited Vs The State of Maharashtra and The Union of India (UOI)

Bombay High Court · (2008) 1 ALLMR 497

Constitution of India, 1950 — Article 19(1), 300A, 301, 48A, 51ACriminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482Forest Act, 1927 — Section 2, 2(4), 2(6), 2(7), 20

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High Courts29 Nov 2007Allowed

Hirasingh Sardarsing Parmar Vs Ramkuwarbai Sardarsingh Parmar

Bombay High Court · (2008) 1 ALLMR 671 : (2008) 1 BomCR 811

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts29 Nov 2007Allowed

Shri Sudhakar Chindu Bhadane Vs The Niphad Taluka Education Society and Others

Bombay High Court · (2008) 1 BomCR 540 : (2008) 116 FLR 649 : (2008) 1 MhLj 448

Constitution of India, 1950 — Article 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 16(3)

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High Courts29 Nov 2007Allowed

Prabhakar Kothale Vs Shantabai Kothale

Bombay High Court · (2008) 2 ALLMR 386 : (2008) 2 MhLj 794

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11Civil Procedure Code, 1908 (CPC) — Section 100Hindu Marriage Act, 1955 — Section 13(1A), 23, 23(1), 25, 28

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High Courts29 Nov 2007

Madhuri Prabhakar Patole Vs Aruna Satishchandra Gaikwad

Bombay High Court · (2008) 1 BomCR 709 : (2008) 3 MhLj 447

Civil Procedure Code Amendment Act, 1976 — Section 97, 97(1)Civil Procedure Code Amendment Act, 1999 — Section 32, 32(1)Civil Procedure Code Amendment Act, 2002 — Section 16, 16(1)

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High Courts28 Nov 2007Dismissed

Ramlal Maniram Navdhinge Vs Maniram Patiram Navdhinge and Others

Bombay High Court · (2008) 1 ALLMR 699 : (2008) 1 MhLj 860

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1(4), Order 7 Rule 11, 10Hindu Succession Act, 1956 — Section 22

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High Courts28 Nov 2007

Mustafa Shahadal Shaikh, Shahadal Hamidso Shaikh and Najamum Shadal Shaikh Vs State of Maharashtra

Bombay High Court · (2008) 110 BOMLR 48 : (2008) 1 DMC 194

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113B, 4Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A

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High Courts28 Nov 2007Dismissed

Lilabai Chavan and Kalawatibai Kadam Vs Deokabai Kadam and Umabai Bhakare

Bombay High Court · (2008) 1 ALLMR 673 : (2008) 2 BomCR 200

Registration Act, 1908 — Section 17(1)

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High Courts28 Nov 2007

China Gate Restaurant Private Limited Vs Kisan D. Badei

Bombay High Court · (2008) 2 ALLMR 80 : (2008) 2 BomCR 273

Industrial Disputes Act, 1947 — Section 17B

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High Courts28 Nov 2007

Nathmal Jodharaj since deceased through LRs. Ramesh Nathmal Agrawal and Others Vs Chandrarao Vijaysingh Deshmukh and Others

Bombay High Court · (2008) 2 ALLMR 84 : (2008) 2 MhLj 691

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 15, Order 34 Rule 7, 96Specific Relief Act, 1963 — Section 22Transfer of Property Act, 1882 — Section 100

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High Courts27 Nov 2007

Bank of Maharashtra Vs Aevees Pharmaceuticals and Others

Bombay High Court · (2008) 3 ALLMR 788 : (2008) 3 MhLj 379

Contract Act, 1872 — Section 133, 134, 135, 139, 141

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High Courts27 Nov 2007Dismissed

Delta Distilleries Limited Vs Shaw Wallace and Company Ltd., Shaw Wallace Distilleries Limited and United Spirits Limited

Bombay High Court · (2008) 1 ALLMR 589 : (2008) 3 ARBLR 265 : (2009) 148 CompCas 809 : (2008) 1 MhLj 899

Arbitration and Conciliation Act, 1996 — Section 2, 31, 34Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 4Companies Act, 1956 — Section 391, 391(4), 394

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High Courts27 Nov 2007Dismissed

Vittaldas Jagnnath Khatri and Smt. Kamaladevi Vittaldas Khatri Vs The State of Maharashtra and Others

Bombay High Court · (2008) 2 ALLMR 504 : (2008) 1 MhLj 870

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 7 Rule 11Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 11, 11A, 33, 36

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