COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,828 of 3,669

High Courts08 Mar 2007Dismissed

Tatyasaheb Kore Warna Sahakari Sakhar Karkhana Ltd. Vs Commissioner of State Excise and Others

Bombay High Court · (2007) 4 BomCR 874

Bombay Denatured Spirit Rules, 1959 — Rule 12, 2, 2(14), 4Bombay Prohibition Act, 1949 — Section 105, 105(1), 2(13), 2(24), 2(25)Maharashtra Distillation of Spirit and Manufacture of Potable Liquor Rules, 1966 — Rule 13, 2, 2(1), 3

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High Courts08 Mar 2007Dismissed

Arun Shriram Bawaskar Vs Ramdas Vishnupant Kakane

Bombay High Court · (2007) 4 ALLMR 81 : (2007) 4 BomCR 348

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High Courts08 Mar 2007Allowed

Haryana Prathmik Shikshan Pariyojana Parishad Vs Century Coolers

Bombay High Court · (2007) 3 ARBLR 249 : (2007) 4 BomCR 355

Arbitration and Conciliation Act, 1996 — Section 8

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High Courts08 Mar 2007

Sayeed Shah Badush Vs State of Maharashtra and Others

Bombay High Court · (2007) 3 ALLMR 770 : (2007) 4 BomCR 339

Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 — Rule 1, 12

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High Courts08 Mar 2007Allowed

Divisional Controller Vs Ramdas Gulab Goje

Bombay High Court · (2007) 3 ALLMR 777 : (2007) 3 BomCR 688

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44

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High Courts08 Mar 2007

Bharti Tele-Ventures Limited and Mr. Sunil Bharti Mittal Vs State of Maharashtra, Urban Development Department and Pune Municipal Corporation

Bombay High Court · (2007) 2 ALLMR 841 : (2007) 2 BomCR 925 : (2007) 109 BOMLR 585 : (2007) 4 MhLj 105

Bombay Provincial Municipal Corporations Act, 1949 — Section 2(30), 2(5), 253, 254, 260(1)City of Nagpur Corporation Act, 1948 — Section 5(7)City of Nagpur Municipal Corporation Act, 1948 — Section 5(7)

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High Courts08 Mar 2007

Shri Mario Cotta Pereira Vs Gorakshawadi Shantinagar Gram Vikas Samittee and The Administrative Tribunal of Goa

Bombay High Court · (2007) 5 ALLMR 623 : (2008) 3 BomCR 885

Constitution of India, 1950 — Article 226, 227

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High Courts08 Mar 2007

Dirk India Pvt. Ltd. Vs Mahagenco

Bombay High Court · (2007) 5 BomCR 207

Arbitration Act, 1940 — Section 11, 9Specific Relief Act, 1963 — Section 10, 41, 42

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High Courts08 Mar 2007Allowed

Pannalal Sadulmal Kothari and Others Vs State of Maharashtra

Bombay High Court · (2007) 2 DMC 440

Penal Code, 1860 (IPC) — Section 201, 302, 34, 342, 498A

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High Courts07 Mar 2007Dismissed

Maharashtra Industries Development Corporation Vs Govardhani Constructions Company

Bombay High Court · (2007) 3 ALLMR 22 : (2007) 2 ARBLR 523 : (2007) 2 BomCR 835

Arbitration Act, 1940 — Article 13, 3Arbitration and Conciliation Act, 1996 — Section 34, 36, 37(1), 5, 5(1)Court Fees Act, 1870 — Section 9(2)

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High Courts07 Mar 2007Allowed

M.V. Khadilkar and Another Vs Goyal Iron and Steel Corpn. and Others

Bombay High Court · (2007) 4 BC 202 : (2007) CriLJ 1764

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts07 Mar 2007

Kedar Shivkumar Kale Vs Digamber Shridhar Mhapsekar and Others

Bombay High Court · (2007) 6 ALLMR 65 : (2007) 4 BomCR 325 : (2007) 4 MhLj 77

Bombay Public Trusts Act, 1950 — Section 16, 50, 80Constitution of India, 1950 — Article 19(1)

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High Courts07 Mar 2007Allowed

Hotel Maheshwari and Another Vs Maharashtra Industrial Development Corporation

Bombay High Court · AIR 2007 Bom 143 : (2007) 4 ALLMR 73 : (2007) 3 BomCR 81

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High Courts07 Mar 2007Dismissed

Oil and Natural Gas Corporation Ltd. Vs Transport and Dock Workers Union and Others

Bombay High Court · (2007) 3 ALLMR 119 : (2007) 2 BomCR 753 : (2007) 109 BOMLR 620 : (2007) 113 FLR 923 : (2007) 2 LLJ 1085

Industrial Disputes Act, 1947 — Section 10, 10(4), 11(4), 33A

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High Courts07 Mar 2007

Thrity Sam Shroff Vs Shiraz Byramji Anklesaria and Aspi Byramji Anklesaria

Bombay High Court · AIR 2007 Bom 103 : (2007) 2 ALLMR 856 : (2007) 2 BomCR 560 : (2007) 109 BOMLR 606 : (2007) 4 CivCC 261 : (2007) 3 RCR(Civil) 713

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 22 Rule 4A, 2(11), 2(2)Court Fees Act, 1870 — Article 11High Court (Original Side) Rules, 1980 — Rule 374, 375, 710

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High Courts07 Mar 2007Allowed

Shri Gajanan Sakaram Taleigaonkar Vs Raghurai Tamba, a registered Partnership Firm

Bombay High Court · (2007) 03 BOM CK 0039

Arbitration and Conciliation Act, 1996 — Section 80, 81

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High Courts07 Mar 2007

Kalpana Bharat Patil Vs Bharat Onkar Patil

Bombay High Court · (2007) 4 ALLMR 74 : (2007) 3 BomCR 85 : (2007) 2 DMC 734

Civil Procedure Code, 1908 (CPC) — Section 10

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High Courts06 Mar 2007Allowed

Narayan Karwa and Others Vs Union of India (UOI), Vijay M. Pangam, Tax Recovery Officer, outstation Charge, Amta Desai, Commissioner of Income Tax and Suresh Mehta

Bombay High Court · (2007) 2 BomCR 547 : (2007) 209 CTR 204 : (2008) 296 ITR 545 : (2008) 1 MhLj 775

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89(1)Income Tax Act, 1961 — Section 230A, 281Income Tax Rules, 1962 — Rule 11, 15, 2, 57(1), 58

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High Courts06 Mar 2007Allowed

Janprabha Offset Works Vs Savra Shramik Sangh and Dainik Janshakti Dainik Janshakti Vs Sarva Shramik Sangh and Janprabha Offset Works

Bombay High Court · (2007) 3 BomCR 91 : (2007) 109 BOMLR 727 : (2007) 4 MhLj 97

Constitution of India, 1950 — Article 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 32, 7

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High Courts06 Mar 2007Dismissed

Indian Oil Corporation Ltd. Vs Smt. Alka Agarwal

Bombay High Court · AIR 2007 Bom 113 : (2007) 3 ALLMR 19 : (2007) 3 BomCR 129

Transfer of Property Act, 1882 — Section 106, 107, 116

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