COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,813 of 3,669

High Courts04 May 2007Dismissed

Shri Sunil Baburao Shegaonkar and Others Vs Pimpri-Chinchwad Municipal Corporation and Others

Bombay High Court · (2007) 05 BOM CK 0015

Bombay Provincial Municipal Corporations Act, 1949 — Section 100, 451, 76, 95Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 403, 405, 406, 409

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High Courts04 May 2007Dismissed

Sanjay Bathija Vs Prashant Properties and Investment (P.) Ltd.

Bombay High Court · (2007) 141 CompCas 216 : (2008) 2 CompLJ 229 : (2007) 78 SCL 359

Companies Act, 1956 — Section 81

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High Courts04 May 2007

Smt. Sushma Ajay Singh and Others Vs State of Maharashtra

Bombay High Court · (2007) CriLJ 3647

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145, 320, 485Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 294

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High Courts04 May 2007

Stefano Mora, presently lodged in Central Jail Aguada Vs State of Goa

Bombay High Court · (2007) 05 BOM CK 0011

Criminal Procedure Code, 1973 (CrPC) — Section 293Evidence Act, 1872 — Section 62, 64, 65Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20

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High Courts04 May 2007Dismissed

R.V.P.R.T. Ayurved Mahavidyalaya Vs Assistant Provident Fund Commissioner and Others

Bombay High Court · (2007) 4 ALLMR 584 : (2007) 4 MhLj 273

Bombay High Court (Appellate Side) Rules, 1960 — Rule 18, 4Constitution of India, 1950 — Article 227, 30, 30(1), 30(2), 337Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 6, 7A

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High Courts04 May 2007Allowed

The State of Maharashtra Vs Nanubai Dhanjibhai Vegada and Kisan Babu Solanki

Bombay High Court · (2007) 05 BOM CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 203, 302, 34

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High Courts04 May 2007

The Century Spinning and Manufacturing Co. Ltd. Vs Oriental Fire and General Insurance Co. and Others

Bombay High Court · AIR 2008 Bom 59

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High Courts04 May 2007

The State of Maharashtra Vs Suresh Shankar Jadhav

Bombay High Court · (2007) 05 BOM CK 0006

Bombay Children Act, 1948 — Section 57Penal Code, 1860 (IPC) — Section 376, 511

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High Courts04 May 2007Allowed

Swati Sachin Mahajan (Pagare) Vs State of Maharashtra

Bombay High Court · (2007) 05 BOM CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 190, 193Penal Code, 1860 (IPC) — Section 109, 34, 494, 495

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High Courts04 May 2007

Maharashtra State Road Transport Corporation Vs Maharashtra S.T. Chalak-Wahak Yantriki Sanghatana

Bombay High Court · (2007) 6 ALLMR 272 : (2007) 4 MhLj 793

Industrial Disputes Act, 1947 — Section 9AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30(2)Penal Code, 1860 (IPC) — Section 21

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High Courts04 May 2007Dismissed

Nasir Husain Films Pvt. Ltd. Vs Saregama India Pvt. Ltd. and Another

Bombay High Court · (2007) 5 BomCR 192 : (2010) 2 CompLJ 412

Arbitration and Conciliation Act, 1996 — Section 11, 7, 9

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High Courts03 May 2007Allowed

The State of Maharashtra Vs Dilip Raghunath Chavan

Bombay High Court · (2008) 1 DMC 408

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 307, 324, 325, 326

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High Courts03 May 2007

Dr. Pramod Anantrao Pathre Vs The State of Maharashtra and The Dean, S.R.T.R. Medical College Dr. Mahesh Gangadharrao Shahane Vs The State of Maharashtra and Others

Bombay High Court · (2007) 3 BomCR 543 : (2007) 109 BOMLR 962

Administrative Tribunals Act, 1985 — Section 16, 26Bombay High Court (Appellate Side) Rules, 1960 — Rule 6Constitution of India, 1950 — Article 14, 16(4), 21, 226, 309

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High Courts03 May 2007Allowed

Omprakash Gulabchand Partani and Another Vs Charity Commissioner

Bombay High Court · (2008) 1 ALLMR 228 : (2007) 5 BomCR 195

Bombay Public Trusts Act, 1950 — Section 2(4), 50A, 50A(1), 50A(2), 50A(3)

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High Courts03 May 2007

Daulatrao Yeshwantrao Chowgule Vs Collector and District Magistrate, South Goa, Margao and The Flat Officer Commanding, Headquarters, Goa Naval Area, Vasco-Da-Gama, Goa Smt. Padma Srinivas Mahale, 1st Floor, Gabmar Apartments, Vasco-Da-Gama, Goa (since deceased through her legal representatives) and Others Vs Collector and District Magistrate, South Goa, Margao, The Flat Officer Commanding, Headquarters, Goa Naval Area, Vasco-Da-Gama, Goa and Union of India, Ministry of Defence

Bombay High Court · (2007) 05 BOM CK 0022

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18

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High Courts03 May 2007

Reliance Natural Resources Limited, (Formerly Global Fuel Management Services Limited) Vs Reliance Industries Limited

Bombay High Court · (2008) 142 CompCas 139

Companies Act, 1956 — Section 392

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High Courts03 May 2007Allowed

Dominic Fernandes Vs Voltas Ltd.

Bombay High Court · (2007) 6 ALLMR 381 : (2007) 5 BomCR 392 : (2007) 4 MhLj 163

Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2, 62(1A)

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High Courts03 May 2007

Shri Namdev Toraskar Vs State

Bombay High Court · (2007) 05 BOM CK 0017

Penal Code, 1860 (IPC) — Section 323, 326, 34, 452, 504

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High Courts03 May 2007Dismissed

Municipal Council Vs Manu Sudesh Malik and Another

Bombay High Court · (2007) 6 ALLMR 267 : (2008) 3 BomCR 832

Constitution of India, 1950 — Article 136, 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts03 May 2007

Dashmesh Prabhu Dessai Vs State and Public Prosecutor Panaji, Goa

Bombay High Court · (2007) 05 BOM CK 0002

Penal Code, 1860 (IPC) — Section 143, 147, 149, 323, 324

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