COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,774 of 3,669

High Courts21 Nov 2007Dismissed

Dr. (Smt.) Annapurna Nayak Vs Gyan Chand Varshey (Gupta) and State of Maharashtra

Bombay High Court · (2007) 11 BOM CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 197, 202Penal Code, 1860 (IPC) — Section 114, 144, 304

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High Courts21 Nov 2007

Goa Housing Board and Deputy Collector, Sub-Divisional Officer, Ponda Sub-Division Vs Attorney of Communidade of Mapusa

Bombay High Court · (2008) 1 ALLMR 785 : (2008) 1 BomCR 356 : (2007) 109 BOMLR 2803 : (2008) 2 MhLj 151

Land Acquisition Act, 1894 — Section 23, 4(1)

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High Courts21 Nov 2007

Larsen and Toubro Limited Vs The Hongkong and Shanghai Banking Corporation Limited and Others

Bombay High Court · (2007) 11 BOM CK 0043

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High Courts21 Nov 2007

Laxman Babanrao Mali and Bacchusing Kanhailal Pardeshi Vs Prabhakar Sambhu Chaudhari, Kisan Vikramsa Kalal, Bhagatsing Mansing Padvi and Ld. Charity Commissioner

Bombay High Court · (2008) 1 ALLMR 836 : (2008) 2 BomCR 217 : (2008) 110 BOMLR 44 : (2008) 2 MhLj 215

Bombay Public Trusts Act, 1950 — Section 72, 72(1A)Constitution of India, 1950 — Article 227

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High Courts21 Nov 2007Dismissed

Abdul Jabbar (dead) through his LRs. Abdul Wahab and Others Vs Abdul Khan and Others

Bombay High Court · (2008) 2 MhLj 111

Civil Procedure Code, 1908 (CPC) — Section 96Specific Relief Act, 1963 — Section 15, 22, 30, 31

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High Courts21 Nov 2007Allowed

Sk. Tassu and Ashok Dhage Vs The State of Maharashtra

Bombay High Court · (2008) 110 BOMLR 85

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20(1)(C), 41, 42, 43

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High Courts20 Nov 2007Dismissed

Shaunak H. Choksi Vs State of Maharashtra and Another

Bombay High Court · (2008) 4 BC 397 : (2008) CriLJ 2120

Negotiable Instruments Act, 1881 (NI) — Section 141

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High Courts20 Nov 2007Dismissed

General Instruments Company Vs Union of India (UOI) and Others

Bombay High Court · (2008) 2 BomCR 189 : (2008) 224 ELT 230

Contempt of Courts Act, 1971 — Section 12Customs Tariff Act, 1975 — Section 16Foreign Trade (Regulation) Rules, 1993 — Rule 8

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High Courts19 Nov 2007Dismissed

Gulab Krishnarao Gunjal Vs State of Maharashtra and Others

Bombay High Court · (2008) 2 BomCR 204 : (2008) 1 MhLj 323

Urban Land (Ceiling and Regulation) Act, 1976 — Section 34, 4(3), 8(4)

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High Courts19 Nov 2007Allowed

Vivekanand Raghunath Naik Gaonkar Vs Vinayak Nilba Naik Gaonkar and Others

Bombay High Court · (2008) 4 MhLj 774

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, Order 8 Rule 5(1)

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High Courts19 Nov 2007

Vasantrao Mane and Others Vs Apparao Sidore and Others Apparao Shidore and Others Vs Vasantrao Mane and Others

Bombay High Court · (2008) 2 ALLMR 95 : (2008) 2 BomCR 662 : (2007) 109 BOMLR 2787 : (2008) 3 MhLj 242

Bombay Public Trusts Act, 1950 — Section 2(10), 40, 41, 41D, 47Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27

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High Courts19 Nov 2007Allowed

Rasta Peth Education Society and Another Vs State of Maharashtra and Others

Bombay High Court · (2008) 2 ALLMR 173 : (2008) 2 BomCR 198 : (2008) 116 FLR 608 : (2008) 1 MhLj 146

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 27

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High Courts19 Nov 2007Dismissed

Lloyds Metals and Engg. Ltd. and Others Vs IFCI Limited and Another

Bombay High Court · (2009) 1 ALD(Cri) 4 : (2008) 4 ALLMR 71 : (2008) 3 BC 581 : (2008) 1 BomCR 380

Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 46

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High Courts19 Nov 2007Dismissed

Bhimrao Mahadu Solunke Vs Dhondiba Sidram Solunke (died) through his legal representatives and Others

Bombay High Court · (2008) 1 BomCR 406

Transfer of Property Act, 1882 — Section 58

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High Courts15 Nov 2007

Mr. Dipesh Ambaram Mesuria and Mrs. Pushpawati Ambaram Mesuria and Ms. Jagrutiben Jayantilal Rajput and Mrs. Bhanumati Jayantilal Rajput Vs State

Bombay High Court · (2008) 1 ALLMR 729 : (2008) 1 BomCR 579 : (2007) 109 BOMLR 2767 : (2008) 1 MhLj 274

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High Courts02 Nov 2007Dismissed

Commissioner of Sales Tax, Maharashtra State Vs N.H. Polymers

Bombay High Court · (2008) 13 VST 73

Bombay Sales Tax Act, 1959 — Section 55, 59, 60, 61(1)Income Tax Act, 1961 — Section 260A, 66(3)Limitation Act, 1908 — Section 29(2)

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High Courts02 Nov 2007

Regional Director, Employees State Insurance Corporation Vs Tulsiani Chambers Premises Co-Operative Society

Bombay High Court · (2008) 2 ALLMR 146 : (2008) 2 BomCR 226 : (2008) 116 FLR 656 : (2008) 2 LLJ 239 : (2008) 1 MhLj 178

Companies Act, 1956 — Section 25Employees State Insurance Act, 1948 — Section 1(5), 40, 45A, 75, 82Provident Fund and Misc. Provisions Act, 1952 — Section 1(3)

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High Courts02 Nov 2007Dismissed

Cipla Ltd. Vs Anant Ganpat Patil and Others

Bombay High Court · (2008) 1 ALLMR 526 : (2008) 1 BomCR 78 : (2008) 2 LLJ 377 : (2008) 1 MhLj 477

Arbitration and Conciliation Act, 1996 — Section 11(6)Contract Act, 1872 — Section 23Industrial Court Regulations, 1975 — Regulation 101

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High Courts02 Nov 2007Dismissed

Sahakar Maharshi Shankarrao Mohite Patil, Nagari Gramin Sahakari Pathsanstha and Another Vs Subhash Bhimrao Gavsane and Another

Bombay High Court · (2009) 1 ALD(Cri) 3 : (2008) 4 ALLMR 102 : (2008) 3 BC 570 : (2008) 1 BomCR 97 : (2008) 1 MhLj 837

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138

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High Courts02 Nov 2007Dismissed

Charles Patrick Vs The Union of India (UOI) and Others

Bombay High Court · (2007) 11 BOM CK 0054

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

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