Bombay High Court Judgments

High Courts12 Oct 2007

Ashok Kumar Dwivedi Vs Jai Vidarbha Education Society and Others

Bombay High Court · (2008) 2 MhLj 491

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9

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High Courts12 Oct 2007

Pradeep Sadashiv Pavgi and Others Vs R.S. Luth Education Trust and Others

Bombay High Court · (2008) 1 BomCR 677 : (2008) 1 MhLj 919

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 1(2), 115, 115(1)Negotiable Instruments Act, 1881 (NI) — Section 6

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High Courts11 Oct 2007Dismissed

Shantabai Ramlal Pardeshi since deceased by her heirs Jayashree R. Pardeshi and others Vs Umabai Vishwanath Deshmukh since deceased by heirs Vishwas Vishwanath Deshmukh and others

Bombay High Court · (2007) 6 BomCR 485 : (2008) 2 MhLj 422

Constitution of India, 1950 — Article 226, 227

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High Courts11 Oct 2007

Sonu Textiles and Others Vs Punjab National Bank

Bombay High Court · (2008) 3 BomCR 889 : (2008) 2 MhLj 218

Bankers Books Evidence Act, 1891 — Section 4Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 18 Rule 4, Order 18 Rule 4(2)Constitution of India, 1950 — Article 226, 32

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High Courts11 Oct 2007Allowed

Commissioner of C. Ex. and Customs Vs D.J. Malpani

Bombay High Court · (2010) 258 ELT 185

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High Courts11 Oct 2007Dismissed

Maharashtra Rajya Rashtriya Kamgar Sangh Vs Kamgar Suraksha Sangh and Another

Bombay High Court · (2008) 3 BomCR 766 : (2008) 116 FLR 651 : (2008) 2 LLJ 188 : (2008) 1 MhLj 344

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 13, 17, 3(11)

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High Courts11 Oct 2007

Uday Jondhale Vs The State of Maharashtra and Others

Bombay High Court · (2007) 6 ALLMR 797 : (2008) 1 MhLj 706

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High Courts11 Oct 2007Dismissed

Smt. Shantabai Ramlal Pardeshi Vs Sou. Umabai Vishwanath Deshmukh, Jayshree R. Pardeshi, Mrs. Jayashree V. Rathod

Bombay High Court · (2007) 6 BomCR 485 : (2008) 2 MhLj 422

Constitution of India, 1950 — Article 226, 227

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High Courts11 Oct 2007Allowed

National Small Industries Corporation Ltd. Vs Bassein Metals P. Ltd.

Bombay High Court · (2008) 143 CompCas 194

Companies Act, 1956 — Section 433, 434Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts11 Oct 2007

Siemens Information System Ltd. Vs The Assistant Commissioner of Income Tax 7(2), Commissioner of Income Tax-7 and Union of India (UOI)

Bombay High Court · (2008) 214 CTR 16

Income Tax Act, 1961 — Section 10A, 10A(1), 10A(6), 10B, 10B(1)

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High Courts11 Oct 2007

Sushmita Sen Vs Municipal Corporation of Gr. Mumbai and Another

Bombay High Court · (2008) 2 MhLj 42

Bombay Municipal Corporation (Levy of Octroi) Rules, 1965 — Rule 24Bombay Provincial Municipal Corporations Act, 1949 — Section 398Constitution of India, 1950 — Article 226

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High Courts11 Oct 2007Dismissed

Adinath Sahakari Sakhar Karkhana Vs The Triveni Engineering and Industries Ltd., formerly known as Triveni Engg Works Ltd.

Bombay High Court · (2008) 1 BomCR 115 : (2008) 2 MhLj 443

Arbitration Act, 1940 — Section 20, 9Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 43, 5, 8Limitation Act, 1963 — Article 137, 5

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High Courts11 Oct 2007Dismissed

Pune District Central Co-op. Bank Ltd. Vs Datta Vikas Karyakari Seva Sahakari Sanstha Maryadit and Others

Bombay High Court · (2008) 2 MhLj 211

Constitution of India, 1950 — Article 226

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High Courts11 Oct 2007

Shri Dattatraya G. Wankar, Sub-Divisional Engineer, Road Project Sub Division No. I and Others Vs State of Maharashtra and Others

Bombay High Court · (2008) 1 ALLMR 4 : (2007) 6 BomCR 813

Constitution of India, 1950 — Article 14, 16, 16(1), 26(4), 309Maharashtra Service of Engineers (Regulation of Seniority and Preparation and Revision of Seniority Lists for Specified Period) Rules, 1982 — Rule 4, 9Maharashtra Service of Engineers Class I and the Maharashtra Service of Engineers Class II (Regulation of Seniority and Preparation and Revision of Seniority Lists) Rules, 1983 — Rule 12, 13, 24, 25, 33

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High Courts11 Oct 2007