Bombay High Court Judgments

Bombay Public Trusts Act, 1950 — Section 17, 22, 22(3), 22A, 28Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(12)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 36, 36(2)

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High Courts26 Jul 2007Allowed

Ark Shipping Co. Ltd. Vs GRT Shipmanagement Pvt. Ltd.

Bombay High Court · (2007) 5 ALLMR 516 : (2008) 1 ARBLR 317 : (2007) 6 BomCR 311

Arbitration and Conciliation Act, 1996 — Section 34, 45, 46, 47, 48Bombay High Court (Original Side) Rules, 1980 — Rule 803(C)Evidence Act, 1872 — Section 65B

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High Courts26 Jul 2007

Walchandnagar Industries Ltd. Vs Surekha Sitaram Pophale and Another

Bombay High Court · (2007) 6 ALLMR 657 : (2008) 1 BomCR 851 : (2007) 109 BOMLR 1689 : (2008) 116 FLR 455 : (2007) 6 MhLj 271

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26

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High Courts26 Jul 2007Dismissed

Nandkumar S. Kale Vs Bhaurao Chandrabhanji Tidke and Another

Bombay High Court · (2007) CriLJ 4641

Bombay Police Act, 1951 — Section 161Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 197, 197(1)Penal Code, 1860 (IPC) — Section 218, 468, 471

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High Courts25 Jul 2007

Nitin Anbhule Vs The State of Maharashtra and Others

Bombay High Court · (2007) 5 ALLMR 535 : (2007) 5 BomCR 552 : (2007) 109 BOMLR 1456

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High Courts25 Jul 2007

Adarsh Ginning and Pressing Factory Vs The State of Maharashtra and Others Mahavir Cotton Industries Vs The State of Maharashtra and Others

Bombay High Court · (2007) 5 ALLMR 364 : (2007) 5 BomCR 618 : (2007) 109 BOMLR 1615 : (2008) 1 MhLj 300

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 2(1)

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High Courts25 Jul 2007Allowed

K.M. Palve, Engineers and Contractors Vs State of Maharashtra and Godavari Khore Mahamandal

Bombay High Court · (2008) 1 ALLMR 305 : (2008) 1 ARBLR 646 : (2007) 5 BomCR 575 : (2007) 6 MhLj 583

Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2), 34(3), 43Limitation (Amendment) Act, 1965 — Section 14, 29, 29(2), 3, 5

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High Courts25 Jul 2007

Commissioner of Central Excise and Customs Vs Padmashri V.V. Patil Sahakari Sakhar Karkhana Ltd.

Bombay High Court · (2007) 109 BOMLR 1604 : (2007) 121 ECC 27 : (2007) ECR 27 : (2007) 215 ELT 23

Central Excise Rules, 1944 — Rule 173QCentral Excises and Salt Act, 1944 — Section 11, 11(1), 11A, 11A(2), 11A(2B)

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High Courts25 Jul 2007Dismissed

Naresh Sonwane Vs Kishor Patil and Others

Bombay High Court · (2007) 6 ALLMR 759 : (2007) 6 MhLj 801

Bombay Provincial Municipal Corporations Act, 1949 — Section 10, 11, 12Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 34, 35, 73, 74

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High Courts24 Jul 2007Dismissed

K.N. Manuel Vs Cantonment Executive Officer and Another

Bombay High Court · (2008) 1 BomCR 787

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts24 Jul 2007

Shri Ganpat K. Sanade Vs The Managing Director, Nasik Sahakari Sakhar Karkhana Ltd.

Bombay High Court · (2008) 1 BomCR 453 : (2008) 116 FLR 862

Industrial Disputes (Bombay) Rules, 1957 — Rule 16AIndustrial Disputes Act, 1947 — Section 11, 33C(2)

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High Courts23 Jul 2007

Baban @ Yeshwant Vithal Katalkar Vs The State of Maharashtra

Bombay High Court · (2008) CriLJ 145

Penal Code, 1860 (IPC) — Section 313, 375, 376, 376(2), 394

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High Courts23 Jul 2007

Smt. Archana Harshwardhan Chaturvedi and Girish J. Chaubey Vs Commissioner of Police, The State of Maharashtra and State of Maharashtra, Department of Home

Bombay High Court · (2007) 109 BOMLR 1724

Criminal Procedure Code, 1973 (CrPC) — Section 112, 139, 154, 154(1), 154(3)Dowry Prohibition Act, 1961 — Section 2, 3, 4Penal Code, 1860 (IPC) — Section 308, 34, 406, 420, 498A

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High Courts23 Jul 2007

Dowell Leasing and Finance Ltd. Vs Radheshyam B. Khandelwal, Anup Investments carrying on Business in the name and Style of Anup Investments, Ajay Chajjer, carrying on business in the name of Akash Investments and The Bombay Stock Exchange Ltd.

Bombay High Court · (2008) 1 ARBLR 512 : (2008) 1 BomCR 768 : (2007) 109 BOMLR 1545 : (2007) 79 SCL 451

Arbitration Act, 1940 — Section 10, 30, 30(2), 8(1)Arbitration and Conciliation Act, 1996 — Section 11, 16, 2(4), 34, 37Bombay General Clauses Act, 1904 — Section 3(39), 36, 38

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