COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,831 of 3,669

High Courts26 Feb 2007Dismissed

Smt. Sukanya Apte and Another Vs State of Maharashtra and Others

Bombay High Court · (2007) 6 ALLMR 59 : (2007) 5 BomCR 472 : (2007) 4 MhLj 318

Constitution of India, 1950 — Article 162Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4(1)(6)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 17

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High Courts23 Feb 2007Dismissed

Venkatesh K. Patil Vs National Auto Accessories Ltd.

Bombay High Court · (2007) 114 FLR 932 : (2008) 86 SCL 142

Companies (Court) Rules, 1959 — Rule 147, 148(1), 163, 164Industrial Disputes Act, 1947 — Section 18, 18(3), 18(3), 25F, 25J

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High Courts23 Feb 2007Dismissed

Venkatesh K. Patil, Employee of National Auto Accessories Ltd., Presently lodged at Central Jail, Aguada. Vs M/s. National Auto Accessories Ltd., St. Jose De Areal, Salcete, Goa

Bombay High Court · (2007) 114 FLR 932 : (2008) 86 SCL 142

Industrial Disputes Act, 1947 — Section 18(3)

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High Courts23 Feb 2007Dismissed

Gulabchand Motilal Rathi Vs National Textile Corporation (Govt. of India Undertaking Ltd.) and Govt. of India

Bombay High Court · (2007) 2 ALLMR 465 : (2007) 3 BomCR 1018 : (2007) 3 CivCC 735 : (2007) 4 RCR(Civil) 221 : (2007) 4 RCR(Criminal) 195

Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(3)

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High Courts23 Feb 2007

Mr. Lloyd Sequeira Vaz and Smt. Jeremia Sequeira Vaz Vs Shri Inacio Albano Lourenco and Others

Bombay High Court · (2007) 02 BOM CK 0032

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1A, Order 18 Rule 3, Order 18 Rule 3A

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High Courts23 Feb 2007Dismissed

Prakash Pandurang Sawant Vs Punjab and Sind Bank and Others

Bombay High Court · (2007) 4 ALLMR 200 : (2007) 5 BomCR 823 : (2007) 114 FLR 675

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19, 3Bombay Shops and Establishments Act, 1948 — Section 38BConstitution of India, 1950 — Article 226

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High Courts23 Feb 2007Dismissed

Vishal Shelke Vs The State of Maharashtra

Bombay High Court · (2007) 02 BOM CK 0019

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 307, 324, 452

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High Courts22 Feb 2007Dismissed

Shri Dileep Mahadev Gauns and Others Vs Shri Pradeep Vaikunt Kamat and Shri Mahesh Volvoikar

Bombay High Court · (2007) 02 BOM CK 0115

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1

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High Courts22 Feb 2007

Shri Shaba Laxman Pilankar, Omkar Traders, Omkar Traders and Shri Vasudev Damodar Kelkar Vs State

Bombay High Court · (2007) CriLJ 2577

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(5), 16A, 2, 20Prevention of Food Adulteration Rules, 1955 — Rule 12, 14, 17

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High Courts22 Feb 2007Allowed

Revankumar R. Gaikwad Vs Bachchubhai P. Jethwa

Bombay High Court · AIR 2007 Bom 132 : (2007) 5 ALLMR 631 : (2007) 4 CivCC 45 : (2007) 4 RCR(Civil) 448 : (2007) 2 RCR(Rent) 446

Transfer of Property Act, 1882 — Section 109

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High Courts22 Feb 2007Dismissed

Snehalata Kailash Ingale and Others Vs Kailash Rajaramji Ingale

Bombay High Court · (2007) 2 DMC 704

Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Penal Code, 1860 (IPC) — Section 494

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High Courts22 Feb 2007

Godrej and Boyce Manufacturing Company Limited Vs Suhas Hari Bhalerao Suhas Hari Bhalerao Vs Godrej and Boyce Manufacturing Company Limited

Bombay High Court · (2007) 6 BomCR 872 : (2007) 2 LLJ 872

Constitution of India, 1950 — Article 141, 226Industrial Disputes Act, 1947 — Section 10, 11A

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High Courts22 Feb 2007

Jokim Vincent Gomes, (Since deceased through his heirs and legal representatives Veronic Jokim Gomes, Jude Jokim Gomes and Domnic Jokim Gomes) Vs The State of Maharashtra and Others

Bombay High Court · (2007) 3 ALLMR 72 : (2007) 5 BomCR 215

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106Constitution of India, 1950 — Article 226Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 22(1), 4

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High Courts22 Feb 2007

The State of Maharashtra Vs Sadashiv Ganpat Avhad, (since deceased, by his legal heirs Deoram Sadashiv Avhad and Others) Sadashiv Ganpat Avhad, (since deceased, by his legal heirs Devram Sadashiv Avhad and Others) Vs The State of Maharashtra

Bombay High Court · (2007) 6 BomCR 430

Civil Procedure Code, 1908 (CPC) — Section 98(2)Land Acquisition Act, 1894 — Section 11, 12, 12(2), 18, 18(2)Maharashtra Regional and Town Planning Act, 1966 — Section 126(4)

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High Courts22 Feb 2007Dismissed

Oil and Natural Gas Corporation Ltd. Vs Dai Ichi Karkaria Ltd.

Bombay High Court · (2007) 3 ARBLR 457 : (2007) 5 BomCR 271 : (2007) 4 MhLj 27

Arbitration Act, 1940 — Section 20, 30, 35Contract Act, 1872 — Section 73, 74

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High Courts22 Feb 2007Dismissed

Encore Electronics Ltd. Vs Anchor Electronics and Electricals Pvt. Ltd.

Bombay High Court · (2007) 4 ALLMR 221 : (2007) 5 BomCR 262 : (2007) 109 BOMLR 639 : (2007) 35 PTC 714

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High Courts22 Feb 2007Allowed

Kirloskar Power Equipments Limited (formerly known as Voltas Transformers Ltd.) Vs R.R. Bajoria, Commissioner of Income Tax and Others

Bombay High Court · (2007) 4 BomCR 841 : (2007) 210 CTR 317

Constitution of India, 1950 — Article 142, 19(1), 226Income Tax Act, 1961 — Section 269UC(3), 269UD, 269UD(1), 269UD(1A), 52Income Tax Rules, 1962 — Rule 2, 60

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High Courts22 Feb 2007Dismissed

Jokim Vincent Gomes since deceased through his heirs and LRs. Veronica Jokim Gomes and Others Vs State of Maharashtra and Others

Bombay High Court · (2007) 3 MhLj 386

Constitution of India, 1950 — Article 226Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 4(1)

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High Courts21 Feb 2007

Shri Maruti Rau Mane (since deceased through LRs. Housabai Maruti Mane, Suresh Maruti Mane and Subhash Maruti Mane), Sau. Housabai Maruti Mane, Suresh Maruti Mane and Subhash Maruti Mane Vs Shrikant Maruti Mane, Shamrao Rau Mane and Pandurang Rau Mane (since deceased through LRs. Smt. Balabai Pandurang Mane, Shivaji Pandurang Mane, Mangal Pandurang Mane and Kamal Pandurang Mane)

Bombay High Court · (2007) 4 ALLMR 614 : (2007) 5 BomCR 450 : (2007) 109 BOMLR 538 : (2007) 3 CivCC 304 : (2008) 2 DMC 177 : (2007) 3 RCR(Civil) 421

Hindu Marriage Act, 1955 — Section 16, 16(3)

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High Courts21 Feb 2007Dismissed

Kanak Industries Vs General Labour Union (Red Flag) and Shri B.S. Bhadange, Industrial Tribunal

Bombay High Court · (2007) 2 ALLMR 477 : (2007) 5 BomCR 286

Bombay Industrial Relations Act, 1946 — Section 58(6), 66, 71, 72, 73Civil Procedure Code, 1908 (CPC) — Section 10, 11Constitution of India, 1950 — Article 226

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