COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,806 of 3,669

High Courts26 Jun 2007Dismissed

Maharashtra State Co-operative Bank Limited Vs Namdev Tukaram Pednekar and Another

Bombay High Court · (2007) 5 ALLMR 238 : (2008) 1 BomCR 499

Constitution of India, 1950 — Article 226Maharashtra Co-operative Societies Act, 1960 — Section 33C(2), 79A

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High Courts26 Jun 2007Dismissed

Irragonda Dessai Vs State of Goa

Bombay High Court · (2007) 06 BOM CK 0067

Penal Code, 1860 (IPC) — Section 299, 300, 304, 307, 324

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High Courts26 Jun 2007

Bharatiya Kamgar Sena Vs Udhe India Ltd. and Another

Bombay High Court · (2008) 1 LLJ 371

Constitution of India, 1950 — Article 226, 38, 39, 42, 43Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2)Employees State Insurance Act, 1948 — Section 40

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High Courts26 Jun 2007Allowed

Utkarsha Gruha Nirman Co-operative Housing Society Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2007) 5 ALLMR 360 : (2007) 5 BomCR 667 : (2007) 5 MhLj 697

Maharashtra Regional and Town Planning Act, 1966 — Section 37

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High Courts25 Jun 2007Allowed

Ramaji Deu Labad Vs The State of Maharashtra

Bombay High Court · (2007) 06 BOM CK 0164

Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts25 Jun 2007

Shama Vishwanath Rodage and Others Vs The State of Maharashtra

Bombay High Court · (2007) 06 BOM CK 0150

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts25 Jun 2007Allowed

Shri Sadguru Sales/Proprietor Shri Arun Raosaheb Inamdar Vs The State of Maharashtra and Another

Bombay High Court · (2007) 109 BOMLR 1446 : (2008) 1 CivCC 633 : (2007) CriLJ 3854 : (2007) 5 MhLj 638

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts25 Jun 2007Dismissed

Commissioner of Income Tax Vs Mrs. Roshan D. Nariman

Bombay High Court · (2007) 06 BOM CK 0124

Income Tax Act, 1961 — Section 271(1)(c)

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High Courts25 Jun 2007Dismissed

Vijay Pandurang Palaskar Vs The State of Maharashtra

Bombay High Court · (2007) 06 BOM CK 0096

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts22 Jun 2007

The State of Maharashtra Vs Ravikant Shankarappa Patel and Others

Bombay High Court · (2007) 06 BOM CK 0170

Penal Code, 1860 (IPC) — Section 123, 34

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High Courts22 Jun 2007Dismissed

Madhukar Rajanna Darbhe Vs Union of India (UOI) and Laxmanrao Rajanna Darbhe

Bombay High Court · (2007) 5 ALLMR 339 : (2008) 2 BomCR 418

Constitution of India, 1950 — Article 14, 19Hindu Wills Act, 1870 — Section 2Succession Act, 1925 — Section 118, 119, 2, 213, 213(1)

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High Courts22 Jun 2007Dismissed

The Agricultural Produce Market Committee, Tumsar, Vividh Karyakari Sahakari Sanstha Ltd. and Devendra Rahangdale Vs The State of Maharashtra, Union of India (UOI), Ministry of Agricultural and Co-operation, The Director of Agricultural and General Insurance Corporation of India

Bombay High Court · (2007) 5 ALLMR 59

Constitution of India, 1950 — Article 226Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 12

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High Courts22 Jun 2007Dismissed

Shri Vyas Ramakrishna Prabhu Lawande Vs The Land Acquisition Officer

Bombay High Court · (2008) 1 BomCR 885

Constitution of India, 1950 — Article 141, 142

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High Courts22 Jun 2007

In Re: Elpro International Ltd.

Bombay High Court · (2009) 149 CompCas 646 : (2009) 4 CompLJ 406 : (2008) 86 SCL 47

Companies Act, 1956 — Section 100, 101, 102, 103, 104

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High Courts22 Jun 2007Dismissed

Municipal Corporation of Greater Bombay Vs Hari Tukaram Katake and Others

Bombay High Court · (2007) 5 ALLMR 249 : (2008) 1 BomCR 913

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High Courts22 Jun 2007Allowed

Sandipan Bhagwan Thorat Vs Ashok Dagdulal Lunawat and Another

Bombay High Court · (2008) CriLJ 154

Criminal Procedure Code, 1973 (CrPC) — Section 482, 91Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts22 Jun 2007Dismissed

Hindustan Composites Limited (Formerly known as Hindustan Ferodo Ltd.) Vs Mumbai Shramik Sangh, registered Trade Union and Gambir Catering Service

Bombay High Court · (2007) 5 ALLMR 244 : (2008) 1 BomCR 504 : (2007) 115 FLR 19

Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 21, 21(1), 21(2), 21(4)

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High Courts22 Jun 2007Dismissed

Maruti Balaji Dengle Vs The State of Maharashtra

Bombay High Court · (2007) 06 BOM CK 0090

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts22 Jun 2007

Santosh Nirude Vs The State of Maharashtra, Tribal Development Department, The Scheduled Tribe Certificate, Scrutiny Committee, The Collector and The Headmaster, Sarswatidevi Primary Ashram School

Bombay High Court · (2007) 5 ALLMR 734 : (2007) 5 BomCR 111 : (2007) 109 BOMLR 1340

Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 — Rule 12, 12(7)

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High Courts22 Jun 2007

Suleman Abbas Hydary Vs Pramod Yadav, The Municipal Council and The Collector

Bombay High Court · AIR 2008 Bom 7 : (2007) 5 ALLMR 255 : (2008) 1 BomCR 887

Constitution of India, 1950 — Article 14Hindu Adoptions and Maintenance Act, 1956 — Section 11, 12Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 16(1)

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