COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,775 of 3,669

High Courts02 Nov 2007

Avinash Sitaram Garware Vs State of Maharashtra

Bombay High Court · (2007) 109 BOMLR 2579

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 161, 162, 162(1)Evidence Act, 1872 — Section 157, 25Prevention of Corruption Act, 1988 — Section 11, 13(1), 13(2), 20, 7

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High Courts02 Nov 2007Dismissed

Dr. Nayna (Patil) Vs Dr. Vimal Mundada and Shri D.N. Wanawale, Returning Officer

Bombay High Court · (2008) 1 BomCR 256 : (2008) 3 MhLj 156

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 191, 191(1), 226, 309Representation of the People Act, 1951 — Section 33(3), 83, 9A

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High Courts02 Nov 2007Dismissed

Kalpana Kutty, Proprietor of K. Film Kompanie Vs The State of Maharashtra

Bombay High Court · (2007) 109 BOMLR 2342

Bombay Police Manual, 1959 — Rule 113(12), 113(2)Constitution of India, 1950 — Article 226Copyright Act, 1957 — Section 51

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High Courts02 Nov 2007Allowed

Hindustan Petroleum Corporation Limited Vs Batliboi Environmental Engineers Ltd., formerly known as Hydraulic and General Engineers Ltd. and Shri K. Narayanan, Sole Arbitrator

Bombay High Court · (2008) 1 ALLMR 736 : (2008) 1 ARBLR 166 : (2008) 1 BomCR 89 : (2007) 109 BOMLR 2440 : (2008) 2 MhLj 542

Arbitration Act, 1940 — Section 31(3)Arbitration and Conciliation Act, 1996 — Section 13, 16, 24, 28, 29Constitution of India, 1950 — Article 227

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High Courts02 Nov 2007Dismissed

Pharma Base India Pvt. Ltd. Vs State of Maharashtra and Another

Bombay High Court · (2008) 1 BomCR 374 : (2008) 116 FLR 815 : (2008) 2 LLJ 401 : (2008) 2 MhLj 462

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Payment of Gratuity Act, 1972 — Section 7(4), 7(7)

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High Courts02 Nov 2007Allowed

New India Assurance Co. Ltd. Vs Mangal Shrikant Chaudhari and Others

Bombay High Court · (2008) ACJ 2174 : (2008) 2 ALLMR 106 : (2008) 1 BomCR 575 : (2008) 3 MhLj 321

Motor Vehicles Act, 1988 — Section 166

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High Courts02 Nov 2007

Smt. Nutan Damodar Prabhu and Shri Damodar S. Prabhu Vs Ravindra Vassant Kenkre also known as Ravindra Kenkre and State Represented by the Public Prosecutor

Bombay High Court · (2009) 1 ALD(Cri) 5 : (2008) 3 BC 588 : (2007) 109 BOMLR 2779 : (2008) 1 MhLj 889 : (2008) 3 RCR(Civil) 861 : (2008) 3 RCR(Criminal) 826

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 6, 61, 7, 72

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High Courts02 Nov 2007Dismissed

Nandkishor Laxminarayan Mundhada and Others Vs Dwarkadas Murlidhar Mundhada and Another

Bombay High Court · (2008) CriLJ 990

Criminal Procedure Code, 1973 (CrPC) — Section 153(2), 155(2), 156, 156(1), 156(3)Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176

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High Courts02 Nov 2007

Shree Precoated Steels Limited Vs Macsteel International Far East Ltd. and Another

Bombay High Court · (2008) 2 BomCR 681

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 10, 151

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High Courts02 Nov 2007

Chandrapur Aushnik Vij Kendra Karmachari Path Sanstha Vs Divisional Joint Registrar, Co-Operative Societies and Others

Bombay High Court · (2008) 2 ALLMR 282 : (2008) 1 MhLj 895

Maharashtra Co-operative Societies Act, 1960 — Section 78, 78(1)

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High Courts02 Nov 2007

Commissioner, Kolhapur Municipal Corporation and Another Vs Fairdeal Constructions Fairdeal Constructions Vs Municipal Commissioner, Kolhapur Municipal Corporation and Another

Bombay High Court · (2008) 1 ARBLR 312 : (2008) 1 BomCR 403 : (2008) 110 BOMLR 20

Arbitration and Conciliation Act, 1996 — Section 31, 36

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High Courts02 Nov 2007

Shivaji Dattatray Pahinkar Vs The State of Maharashtra

Bombay High Court · (2007) 11 BOM CK 0003

Constitution of India, 1950 — Article 20(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 438, 486Prevention of Corruption Act, 1988 — Section 7

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High Courts02 Nov 2007

Dr. Peter Fernandes Vs State and Police Inspector, Quepem, Police Station

Bombay High Court · (2007) 11 BOM CK 0002

Indian Medical Council Act, 1956 — Section 15(3)Penal Code, 1860 (IPC) — Section 336, 416, 419, 420

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High Courts01 Nov 2007Allowed

Jairam Kancharlawar Vs Municipal Council and Others

Bombay High Court · (2008) 2 ALLMR 113 : (2008) 3 BomCR 905 : (2008) 2 MhLj 300

Maharashtra Regional and Town Planning Act, 1966 — Section 127, 38, 49, 49(7)

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High Courts01 Nov 2007Dismissed

Suresh Dadarao Suryawanshi Vs The State of Maharashtra

Bombay High Court · (2008) 1 ALLMR 830 : (2008) 1 BomCR 100 : (2008) 3 MhLj 389

Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1)Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 10, 5, 8, 9Maharashtra Civil Services (Pension) Rules, 1982 — Rule 130, 130(1), 130(2), 26, 26(1)

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High Courts01 Nov 2007Dismissed

Prafulla Maheshwari and Others Vs State of Maharashtra and Another

Bombay High Court · (2008) 4 BC 43 : (2008) 1 MhLj 844

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts01 Nov 2007Dismissed

Rajkamal Kala Mandir Pvt. Ltd., Mahendrakumar Nathmal Lunkad, Surendrakumar Nathmal Lunkad and Arvindkumar Nathmal Lunkad Vs Jugalkishor Bansilal Gindodia and Radheyshyam Bansilal Gindodia

Bombay High Court · (2007) 1 ALLMR 595 : (2008) 1 BomCR 58 : (2008) 2 MhLj 847

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15A, 5, 5(4A), 5(8)Transfer of Property Act, 1882 — Section 106, 111

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High Courts01 Nov 2007

Tulsiwadi Navnirman Coop. Housing Society Ltd. and Another Vs State of Maharashtra and Others Anup Kalyandasani Vs Municipal Corporation of Gr. Mumbai and Others Lokhandwala Idnfrastructure Pvt. Ltd. Vs Slum Rehabilitation Authority and Others Mangesh V. Hedulkar Vs B.M.C. and Others Anvarul Mehbula Chaudhary Vs Chief Executive Officer (SRA) and Others

Bombay High Court · (2008) 1 ALLMR 318 : (2008) 1 BomCR 1 : (2007) 109 BOMLR 2493 : (2007) 6 MhLj 851

Bangalore Development Authority Act, 1976 — Section 65Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 21, 226, 227

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High Courts01 Nov 2007

The Registrar, High Court of Judicature at Bombay, Bench at Aurangabad Vs The State of Maharashtra and Bhagwan Fulsunder

Bombay High Court · (2008) 1 ALLMR 879 : (2007) 6 BomCR 827 : (2008) 2 MhLj 914

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 2

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High Courts31 Oct 2007Dismissed

Pramila Tathe and Others Vs Shantabai alias Shalinibai Tathe and Others

Bombay High Court · (2008) 1 MhLj 830

Limitation Act, 1963 — Section 14, 2

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