COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,838 of 3,669

High Courts18 Jan 2007

Manibhadra Marketing Pvt. Ltd. and Mr. Dilip Ranawant Vs Chandrakant Manilal Kothari and The State of Maharashtra

Bombay High Court · (2007) 2 ALD(Cri) 6 : (2007) 2 BC 398 : (2007) 109 BOMLR 193 : (2007) 2 CivCC 142 : (2007) 5 RCR(Criminal) 580

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 219, 220, 221, 222, 223Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts18 Jan 2007Allowed

Brihanmumbai Municipal Corporation Vs Yatish Sharma and Others

Bombay High Court · AIR 2007 Bom 73 : (2007) 4 ALLMR 509 : (2007) 3 BomCR 659 : (2007) 109 BOMLR 423 : (2007) ELR 1416 : (2007) 3 MhLj 314

Electricity Act, 1910 — Section 24, 24(1)Electricity Act, 2003 — Section 42(5), 42(6), 50, 56, 56(1)Electricity Rules, 1956 — Rule 272

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High Courts18 Jan 2007Dismissed

Pyramid Finance Limited Vs Mr. Ramkrishna Iyer, Proprietor

Bombay High Court · (2007) 2 ALLMR 321 : (2007) CriLJ 1767 : (2009) 5 RCR(Civil) 534 : (2008) 1 RCR(Criminal) 475

Contract Act, 1872 — Section 151, 152Negotiable Instruments Act, 1881 (NI) — Section 138Railways Act, 1989 — Section 76

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High Courts18 Jan 2007Dismissed

Anil Tukaram Patil Vs Vishnu Tukaram Shinde (Patil) and Others

Bombay High Court · (2008) ACJ 1602

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High Courts18 Jan 2007Allowed

Deepak Sharma Vs State of Goa

Bombay High Court · (2007) 01 BOM CK 0004

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(C), 50

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High Courts17 Jan 2007Dismissed

Dr. Bais Surgical and Medical Institute Pvt. Ltd. and Another Vs Dhananjay Pande

Bombay High Court · (2007) 3 ARBLR 129 : (2007) 2 BomCR 665 : (2007) 3 MhLj 377

Arbitration and Conciliation Act, 1996 — Section 11, 16, 2(1), 7, 8Civil Procedure Code, 1908 (CPC) — Section 89

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High Courts17 Jan 2007Dismissed

Dr. Bais Surgical and Medical Institute Pvt. Ltd. and another Vs Dhananjay Pande

Bombay High Court · (2007) 3 ARBLR 129 : (2007) 2 BomCR 665 : (2007) 3 MhLj 377

Arbitration and Conciliation Act, 1996 — Section 11, 16, 2(1)(e), 7, 8Civil Procedure Code, 1908 (CPC) — Section 89

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High Courts17 Jan 2007

S.K. Tiwari and others Vs Chief Executive Officer, Zilla Parishad, Bhandara and others

Bombay High Court · (2007) 2 BomCR 773 : (2007) 3 MhLj 320

Constitution of India, 1950 — Article 14

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High Courts17 Jan 2007Allowed

All India Central Bank Employees Congress, Central Bank Employees Union, Subhash Sawant and Sadashiv M. Kolge Vs Central Bank of India

Bombay High Court · (2007) 4 ALLMR 217 : (2007) 5 BomCR 835

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 15 Rule 1, Order 20 Rule 4, Order 7 Rule 10, Order 7 Rule 10A

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High Courts17 Jan 2007Allowed

Mohd. Talib Vs Dr. A.S. Kuchewar

Bombay High Court · (2007) 3 ALLMR 99 : (2007) 4 MhLj 557

Constitution of India, 1950 — Article 226Maharashtra State Veterinary Council Rules, 2005 — Rule 3(8)Representation of the People Act, 1951 — Section 100(1)

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High Courts17 Jan 2007

Shri S.K. Tiwari and Others Vs Chief Executive Officer, Zilla Parishad, The Commissioner, Nagpur Division, Shri S.M. Bhavsagar, Laboratory Attendant, Zilla Parishad High School and Shri G.P. Wajurkar, Laboratory Attendant, Lal Bahadur Shastri High School

Bombay High Court · (2007) 2 BomCR 773 : (2007) 3 MhLj 320

Constitution of India, 1950 — Article 14

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High Courts17 Jan 2007Allowed

Dadu Genu More Vs State of Maharashtra

Bombay High Court · (2007) BomCR(Cri) 693

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High Courts17 Jan 2007

Rajendra Tatoba Magdum Vs State of Maharashtra

Bombay High Court · (2007) BomCR(Cri) 391

Criminal Procedure Code, 1973 (CrPC) — Section 161, 165, 197, 197(1)Penal Code, 1860 (IPC) — Section 21Prevention of Corruption Act, 1947 — Section 19, 6

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High Courts17 Jan 2007

Dilshad Begum Ahmadkhan Pathan Vs Ahmadkhan Hanifkhan Pathan and Another

Bombay High Court · (2007) 109 BOMLR 197 : (2007) 2 DMC 738

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127

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High Courts17 Jan 2007Dismissed

Chief Officer, Municipal Council Vs Baburao Budhaji Kalam

Bombay High Court · (2007) 2 BomCR 34 : (2007) 109 BOMLR 208

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

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High Courts17 Jan 2007Dismissed

Shri Umashankar Jaswal Vs Royal Auto Centre

Bombay High Court · (2007) 109 BOMLR 469 : (2007) 113 FLR 1128 : (2007) 2 LLJ 1041 : (2007) 3 MhLj 151

Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 2(14)Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 2

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High Courts17 Jan 2007Allowed

Ganpat @ Bajirao Gulab Jadhav Vs State of Maharashtra

Bombay High Court · (2007) BomCR(Cri) 367

Penal Code, 1860 (IPC) — Section 302, 313

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High Courts17 Jan 2007Dismissed

Angel Infin Pvt. Ltd. Vs Echjay Industries Ltd.

Bombay High Court · (2007) 2 ALLMR 530 : (2007) 3 ARBLR 110 : (2007) 3 BomCR 997 : (2007) 4 MhLj 618

Arbitration Act, 1940 — Section 29Arbitration and Conciliation Act, 1996 — Section 28, 31, 31(4), 34Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 34

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High Courts17 Jan 2007Dismissed

Chief Officer, Municipal Council, Mul Vs Baburao Budhaji Kalam

Bombay High Court · (2007) 2 BomCR 34 : (2007) 109 BOMLR 208

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

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High Courts17 Jan 2007Dismissed

Mayabai Wandre Vs Ramrao Kisan Chouke and others

Bombay High Court · (2007) 01 BOM CK 0022

Constitution of India, 1950 — Article 226, 227

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