Bombay High Court Judgments

High Courts10 Sept 2007

Tatyaba Nivrutti More Vs Rajashri Bapusaheb Chougule and Others

Bombay High Court · (2008) 2 ALLMR 145 : (2008) 3 BomCR 365 : (2008) 116 FLR 613 : (2008) 1 MhLj 98

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

High Courts10 Sept 2007Dismissed

Bhagwanrao Vyawhare and Another Vs Sau. Sunita Palve and Another

Bombay High Court · (2008) 1 ALLMR 68 : (2007) 6 BomCR 275 : (2008) 1 MhLj 417

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 36, 36(1), 37, 38

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High Courts07 Sept 2007Dismissed

Jayram P. Pawar and Another Vs Asstt. Registrar for Co-op. Societies and Others

Bombay High Court · (2007) 6 BomCR 59 : (2007) 6 MhLj 754

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High Courts07 Sept 2007Dismissed

State of Maharashtra Vs Pandurang Patil and Others

Bombay High Court · (2007) 6 MhLj 701

Land Acquisition Act, 1894 — Section 23, 4Land Acquisition Act, 1972 — Section 18, 4, 6

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High Courts07 Sept 2007Dismissed

Vithal Shankar Dokhe Vs Bhavdu Sakharam Dokhe deceased through his legal heirs Bhika Bhau Dokhe and Others

Bombay High Court · (2008) 1 BomCR 300 : (2007) 6 MhLj 662

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 22B, 31, 32F, 32F(1), 32F(1A)Constitution of India, 1950 — Article 227

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High Courts07 Sept 2007Dismissed

The Jam Shri Ranjitsinghji Spg. and Wvg. Mills Co. Ltd. and Shree Ratan Gandhi Vs Union of India (UOI) and Others

Bombay High Court · (2007) 109 BOMLR 2167 : (2007) 122 ECC 267 : (2007) 148 ECR 267 : (2007) 218 ELT 516

Central Excise Rules, 1944 — Rule 10, 173, 173B, 173C, 49Central Excises and Salt Act, 1944 — Section 11A, 11B

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High Courts07 Sept 2007

Amjad Khan Vs State of Maharashtra

Bombay High Court · (2007) 09 BOM CK 0083

Arms Act, 1959 — Section 25, 3Motor Vehicles Act, 1988 — Section 128, 177Penal Code, 1860 (IPC) — Section 34, 394, 397, 398, 399

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High Courts07 Sept 2007Dismissed

Abbas Zoheb Lokhandwala through his mother and Natural Guardian, Mrs. Nisreen Z. Lokhandwala Vs Maharashtra State Board of Secondary and Higher Secondary Education and State of Maharashtra

Bombay High Court · (2007) 6 ALLMR 503 : (2007) 6 BomCR 33 : (2008) 2 MhLj 244

Constitution of India, 1950 — Article 226Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 18, 19

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High Courts07 Sept 2007Dismissed

Rama Steel Industries and Others Vs Union of India (UOI) and Another

Bombay High Court · AIR 2008 Bom 38 : (2007) 6 ALLMR 739 : (2008) 1 BomCR 271 : (2007) 6 MhLj 387

Banking Regulation Act, 1949 — Section 5, 56Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2, 34(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 17, 17(2), 19

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High Courts07 Sept 2007Allowed

Dattatray Kashinath Patil and Others Vs State of Maharashtra and Others

Bombay High Court · (2008) 1 BomCR 276 : (2008) 2 MhLj 735

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 31A, 32GMaharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 2(1), 3, 4, 7Urban Land (Ceiling and Regulation) Act, 1976 — Section 34

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High Courts07 Sept 2007Allowed

Dinesh Deu Gawade Vs Caprihans India Ltd. and Others

Bombay High Court · (2007) 6 MhLj 615

Limitation Act, 1963 — Article 58Penal Code, 1860 (IPC) — Section 381, 408

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High Courts07 Sept 2007Dismissed

Mr. Mahesh Gaonkar, Police Inspector, Panaji Police Station, now transferred to Vasco Police Station, Vasco-Goa and Others Vs Mr. Mahesh Gaonkar, Police Inspector, Panaji Police Station, now transferred to Vasco Police Station, Vasco-Goa

Bombay High Court · (2007) 09 BOM CK 0013

Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 154, 154(4), 166, 193, 197Protection of Human Rights Act, 1993 — Section 2(d), 30

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High Courts06 Sept 2007

Nasik Zilla Maratha Vidya Prasarak Samaj Vs Yeshwanth Ukha Borse and Others

Bombay High Court · (2008) 1 BomCR 822 : (2008) 117 FLR 453 : (2008) 2 MhLj 108

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High Courts06 Sept 2007

Central Railway Divisional Office Employees Consumer Co-operative Society Ltd. and Others Vs Union of India (UOI) and Others

Bombay High Court · (2007) 6 ALLMR 505 : (2008) 1 BomCR 229 : (2007) 6 MhLj 737

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High Courts06 Sept 2007Dismissed

Vasantrao Neb and Others Vs Kishanrao Neb and Others

Bombay High Court · AIR 2008 Bom 42 : (2008) 1 ALLMR 63 : (2007) 6 BomCR 744 : (2008) 1 CivCC 659 : (2008) 1 MhLj 648 : (2009) 5 RCR(Civil) 559

Limitation Act, 1963 — Article 61, 61ATransfer of Property Act, 1882 — Section 58

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High Courts06 Sept 2007Dismissed

Virendra Haribhau Gajbhiye and Others Vs State of Maharashtra and Others

Bombay High Court · (2007) 6 ALLMR 681(1) : (2007) 6 BomCR 55 : (2007) 6 MhLj 600

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High Courts06 Sept 2007Dismissed

State of Maharashtra Vs Suresh Gopalrao Gawali

Bombay High Court · (2007) 09 BOM CK 0117

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 24(1), 24(3)

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High Courts06 Sept 2007

Ms. Sarika Vs The State of Maharashtra and Others

Bombay High Court · (2007) 09 BOM CK 0115

Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 468, 471

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High Courts06 Sept 2007

Mrs. Nini Gulla Vs The Principal, B.M. Ruia Mahila Mahavidhyalaya and Others

Bombay High Court · (2007) 6 ALLMR 279 : (2007) 5 BomCR 719 : (2007) 109 BOMLR 2155 : (2008) 3 MhLj 104

Constitution of India, 1950 — Article 226Maharashtra Universities Act, 1994 — Section 59(1), 61, 61(2)

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High Courts06 Sept 2007Dismissed

State of Maharashtra Vs Deoram Fakira Palmahale and Others

Bombay High Court · (2007) 6 MhLj 556

Land Acquisition Act, 1894 — Section 18, 4

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