Bombay High Court Judgments

High Courts09 Jan 2007

Mahadeo Gopala Shinde Vs Nivrutti Shripati Jadhav and Others

Bombay High Court · (2007) 3 ALLMR 110 : (2007) 2 BomCR 638 : (2007) 109 BOMLR 211

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 6

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High Courts09 Jan 2007

Tahira Industries (India) Pvt. Ltd. Vs Jagannath Ramdayal Yadav alias Jagannath Ramdhilal and Shivkaran Musai Pasi

Bombay High Court · (2007) 2 ALLMR 208 : (2007) 2 BomCR 324 : (2007) 109 BOMLR 261

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5(2)

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High Courts09 Jan 2007

Prakash Aher and Another Vs Amravati University and Others Amravati University and Others Vs Shri Ashok Dada Wankhede

Bombay High Court · (2007) 2 BomCR 35 : (2007) 109 BOMLR 267 : (2007) 3 MhLj 138

Amravati University Act, 1983 — Section 25[1), 87Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 48Maharashtra Universities Act, 1994 — Section 5[11), 51[8), 52, 8[3)

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High Courts09 Jan 2007Dismissed

Nagpur Shikshan Mandal, Smt. Mahila Binzani Mahavidyalaya and Shri Dadasaheb Dhanwate Nagar Vidyalaya Vs Haribhau Mohod, Education Officer [Secondary], Zilla Parishad, Shri Bhimrao S. Jambule and The Presiding Officer, School Tribunal

Bombay High Court · (2007) 2 BomCR 50 : (2007) 109 BOMLR 216

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11, 11(1), 5(1), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3(1), 3(3), 3(5), 5, 5(2)

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High Courts09 Jan 2007Dismissed

Ramavtar Surajmal Modi Vs Late Smt. Banarasibai Mulchand Modi since deceased through her heirs and Legar representatives (Sou. Shanta Laxmankumar Agarwal and Others) and Others

Bombay High Court · AIR 2007 Bom 71 : (2007) 2 ALLMR 176 : (2007) 2 BomCR 336 : (2007) 109 BOMLR 225

Partnership Act, 1932 — Section 69(2A)

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High Courts09 Jan 2007Allowed

Hukumchand Shankarlal Gandhi Vs State of Maharashtra and another

Bombay High Court · (2007) 01 BOM CK 0013

Constitution of India, 1950 — Article 227Maharashtra Land Revenue Code, 1966 — Section 258, 51, 52

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High Courts09 Jan 2007Dismissed

Udaysingh Rajput Vs The State of Maharashtra and Others

Bombay High Court · (2007) 2 ALLMR 36 : (2007) 1 BomCR 885 : (2007) 109 BOMLR 175 : (2007) 3 CivCC 217 : (2007) 3 MhLj 17 : (2007) 5 RCR(Criminal) 749

Maharashtra Local Authority Members Disqualification Act, 1986 — Section 2, 3, 3(1), 3(2), 4Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 6, 6(1), 7, 7(4)Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 38

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High Courts08 Jan 2007Dismissed

Bombay Suburban Secondary Teachers Association and others Vs State of Maharashtra and others

Bombay High Court · (2007) 01 BOM CK 0101

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4

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High Courts08 Jan 2007Allowed

Anant Vishnu Muley and Others Vs State of Maharashtra and Others

Bombay High Court · (2007) 3 ALLMR 634 : (2007) 3 BomCR 690

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1)Government Grants Act, 1895 — Section 2, 2, 2, 2, 2Land Revenue (Disposal of Government Land) Rules, 1971 — Rule 35, 43

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High Courts08 Jan 2007Dismissed

Smt. Pramilabai Bulbule Vs State of Maharashtra and Others

Bombay High Court · (2007) 3 ALLMR 104 : (2007) 2 BomCR 58 : (2007) 109 BOMLR 230 : (2007) 4 MhLj 683

Bombay Prohibition Act, 1949 — Section 138, 65, 66Constitution of India, 1950 — Article 166

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High Courts08 Jan 2007

Godrej Agrovet Ltd. Vs Assistant Commissioner of Income Tax and Others

Bombay High Court · (2007) 207 CTR 593 : (2007) 290 ITR 252

Income Tax Act, 1961 — Section 143(3), 148, 154, 80HHC, 80IA(9)

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High Courts08 Jan 2007Dismissed

Smt. Bibi Begum Mard Shafiq Ahmed Khatimiti and Others Vs Mohamad Khalid Gulam Dastgir Jalal and Others

Bombay High Court · (2007) 4 ALLMR 560 : (2007) 2 BomCR 768 : (2007) 109 BOMLR 456 : (2007) 3 MhLj 302

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 28(1), 28(2), 29, 29ACivil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227

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High Courts08 Jan 2007Dismissed

Khashaba K. Jadhav Vs S.H. Kelkar and Co. Ltd. and The Presiding Officer, 5th Labour Court

Bombay High Court · (2007) 2 BomCR 821 : (2007) 109 BOMLR 464 : (2007) 113 FLR 908 : (2007) 3 LLJ 72 : (2007) 3 MhLj 121

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

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High Courts08 Jan 2007Dismissed

Pukhraj Vyas and others Vs Sanmitra Nagri Sahakari Pata Sanstha Ltd. and another

Bombay High Court · (2007) 01 BOM CK 0020

Evidence Act, 1872 — Section 114(g)Maharashtra Co-operative Societies Act, 1960 — Section 101, 149, 149(11), 152, 152(4)Negotiable Instruments Act, 1881 (NI) — Section 79, 80

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High Courts28 Dec 2006

Chaitram Chindhuji Wasnik Vs State of Maharashtra and Others

Bombay High Court · (2007) 4 ALLMR 194 : (2007) 3 MhLj 264

Constitution of India, 1950 — Article 19, 19(1), 226Registration Act, 1908 — Section 16A(1), 21, 25, 34, 51

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High Courts22 Dec 2006

Sudam Shravan Baviskar and another Vs Education Officer (Secondary), Zilla Parishad, Jalgaon and others

Bombay High Court · (2006) 12 BOM CK 0103

Constitution of India, 1950 — Article 16, 16(4), 16(4A), 335Maharashtra State Public Services (Reservation for Scheduled Castes, Scheduled Tribes De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes) Act, 2001 — Section 5

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High Courts22 Dec 2006Dismissed

Bharat S. Dahanukar, Indian Inhabitant Vs The State of Maharashtra and The Federal Bank Limited Bharat S. Dahanukar and Haresh H. Java, Indian Inhabitant Vs The State of Maharashtra and Hindustan Construction Co. Limited

Bombay High Court · (2006) 12 BOM CK 0098

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts22 Dec 2006Dismissed

Nageshwar Basantram Dubey Vs Union of India (UOI) and Others

Bombay High Court · (2007) 2 ALLMR 612 : (2007) 3 MhLj 275

Constitution of India, 1950 — Article 19, 19(1), 19(6), 21, 226Evidence Act, 1872 — Section 45Indian Medical Central Council Act, 1970 — Section 14(1), 14(2), 15, 16, 17

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High Courts22 Dec 2006Dismissed

Shailendra Prakashchandra Darda Vs State of Maharashtra and Others

Bombay High Court · (2007) 2 ALLMR 685 : (2007) 3 MhLj 170

Maharashtra Project Affected Persons Rehabilitation Act, 1999 — Section 10, 10(6), 2, 5

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High Courts22 Dec 2006Dismissed

Bajaj Auto Limited Vs State of Maharashtra Labour Department, The Deputy Commissioner of Labour and Bhartiya Kamgar Kranti Sanghatna

Bombay High Court · (2007) 2 BomCR 280

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(2), 2, 2A

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