Bombay High Court Judgments

High Courts20 Sept 2007Dismissed

Atharva Institute of Management Studies and Atharva Educational Trust Vs Directorate of Technical Education, State of Maharashtra, Department of Higher Technical Education, All India Council for Technical Education and The University of Mumbai

Bombay High Court · (2007) 6 ALLMR 191 : (2007) 6 BomCR 283 : (2008) 2 MhLj 476

All India Council for Technical Education Act, 1987 — Section 10, 11, 23(1)Constitution of India, 1950 — Article 226

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High Courts20 Sept 2007Dismissed

Ananda Dnyandeo Shinde Vs The Chairman, Mahatma Jyotirao Phule Vishwabharati and Others

Bombay High Court · (2007) 6 ALLMR 602 : (2008) 2 MhLj 562

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(4)

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High Courts20 Sept 2007Dismissed

Prakash Jayawant Koli Vs State of Maharashtra

Bombay High Court · (2007) 6 ALLMR 198 : (2008) 1 BomCR 196 : (2007) 109 BOMLR 2140 : (2008) 2 LLJ 917 : (2008) 2 MhLj 511

Constitution of India, 1950 — Article 14, 15(1), 15(4), 16(1), 16(4)Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10, 11

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High Courts20 Sept 2007Dismissed

Al-can Exports Pvt. Ltd., Mr. Vijay Parikh, Director of Alcan Exports P. Ltd., Mrs. Nisha Vijay Parekh, Director of Al-can Exports Pvt. Ltd. and Mr. Chetan L. Shah Vs State of Maharashtra, Raghuwanshi Co-op. Bank Ltd., Mr. D.V. Badgujar, Retired Assistant Registrar, Co-op. Societies and Commissioner for Cooperation and Registrar, Co-op. Societies

Bombay High Court · (2007) 6 ALLMR 604 : (2008) 1 BomCR 813 : (2008) 2 MhLj 250

Banking Regulation Act, 1949 — Section 22Constitution of India, 1950 — Article 226Deposit Insurance Corporation Act, 1961 — Section 13D

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High Courts20 Sept 2007

Indian Airport Employees Union Vs Union of India (UOI) and Mumbai International Airport Private Limited

Bombay High Court · (2008) 3 LLJ 20

Industrial Disputes Act, 1947 — Section 10, 10(1), 12(4)

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High Courts20 Sept 2007Dismissed

Ms. Darakshan S.A. Shaikh Vs State of Maharashtra and The Principal, Ismail Yusuf College of Arts, Science and Commerce

Bombay High Court · (2008) 1 ALLMR 39 : (2007) 6 BomCR 596 : (2008) 116 FLR 256 : (2008) 1 MhLj 807

Constitution of India, 1950 — Article 226

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High Courts20 Sept 2007

Harivadan C. Dhagat Vs The Insurance Regulatory and Development Authority and Union of India (UOI), Ministry of Law and Justice

Bombay High Court · (2007) 6 ALLMR 593 : (2008) 1 BomCR 140 : (2008) 2 MhLj 469

Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 114, 42(1), 42(4), 42D, 44Insurance Regulatory and Development Authority Act, 1999 — Section 1, 26

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High Courts20 Sept 2007Dismissed

Pragi Bharat Vankiani Vs State of Maharashtra and Others

Bombay High Court · (2007) 6 ALLMR 603 : (2007) 6 BomCR 529 : (2008) 2 MhLj 241 : (2008) 2 MhLj 240

Constitution of India, 1950 — Article 12, 226

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High Courts20 Sept 2007Dismissed

Bhalchandra Vithoba Barne and Others Vs Special Land Acquisition Officer and Others

Bombay High Court · (2007) 6 MhLj 608

Land Acquisition Act, 1894 — Section 10, 11, 11A, 12(2), 6

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High Courts20 Sept 2007Dismissed

Sangli Zilha Shikshan Vikas Mandal and Another Vs Shankar Baburao Mali and Another

Bombay High Court · (2008) 4 ALLMR 105 : (2008) 1 BomCR 309 : (2008) 1 MhLj 764

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High Courts20 Sept 2007Dismissed

Global Aviation Services Pvt. Ltd. Vs Malaysia Airlines System Berhad and IDBI Bank (formerly United Western Bank Limited)

Bombay High Court · (2007) 6 ALLMR 599 : (2007) 4 ARBLR 441 : (2007) 6 BomCR 422 : (2008) 2 MhLj 401

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts20 Sept 2007Allowed

Andhra Bank Vs Silver Line Technologies Ltd.

Bombay High Court · (2008) 143 CompCas 458

Companies (Court) Rules, 1959 — Rule 27, 28, 29, 31Companies Act, 1956 — Section 433, 434

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High Courts19 Sept 2007Allowed

Motivala and Natekar Vs Shantaram N. Wadekar and Another

Bombay High Court · (2008) 1 BomCR 825 : (2008) 117 FLR 46 : (2008) 2 MhLj 830

Industrial Disputes Act, 1947 — Section 11A

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High Courts19 Sept 2007Dismissed

Jitendra Panchal Vs The Intelligence Officer, Narcotic Control Bureau and The State of Maharashtra

Bombay High Court · (2008) CriLJ 974

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 20, 20(2), 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 188, 220, 221(1), 221(2), 236

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High Courts19 Sept 2007Dismissed

Waman Bhila Patil and Others Vs Jagannath Tarachand Kasliwal since deceased through his legal heirs Dhannalal Jagannath Kasliwal and Others

Bombay High Court · (2007) 6 MhLj 498

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 92, Order 21 Rule 95Limitation Act, 1908 — Article 180Limitation Act, 1963 — Article 134

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High Courts19 Sept 2007Allowed