Bombay High Court Judgments

High Courts11 Dec 2006

Javed '' Java Ahmed Mohammed Akbar Bhatt and Others Vs The State of Maharashtra

Bombay High Court · (2007) CriLJ 1386 : (2007) 2 RCR(Criminal) 310

Arms Act, 1959 — Section 25(1B), 3, 3(1)Evidence Act, 1872 — Section 111APenal Code, 1860 (IPC) — Section 120B, 121, 121A, 122, 34

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High Courts11 Dec 2006Dismissed

Sahebsingh Mali and Rajasingh Mali Vs The State of Maharashtra

Bombay High Court · (2006) 12 BOM CK 0084

Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Evidence Act, 1872 — Section 113(A)Penal Code, 1860 (IPC) — Section 306, 34, 498A

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High Courts11 Dec 2006Dismissed

Dharen K. Upadhyay and Others Vs India Finance and Construction Co. Pvt. Ltd.

Bombay High Court · (2007) 2 ALLMR 570 : (2007) 4 BomCR 207 : (2007) 3 MhLj 38 : (2007) 5 RCR(Civil) 643

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High Courts11 Dec 2006Allowed

Yeshwant Sahakari Kamgar Bank Ltd. (Not known as Brahmadev Dada Mane Sahakari Bank Limited) Vs The Assistant Provident Fund Commr. Employees Provident Fund Organisation and The Union of India (UOI)

Bombay High Court · (2007) 4 ALLMR 520 : (2007) 5 BomCR 647 : (2007) 109 BOMLR 438 : (2007) 113 FLR 1131 : (2007) 3 MhLj 334

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10A(1), Order 7 Rule 10A(2), 9AEmployees Provident Fund Appellate Tribunal (Procedure) Rules, 1997 — Rule 7, 7(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7(Q), 7A

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High Courts11 Dec 2006Dismissed

Kalyan Singh, Umed Singh Vs Vecare Dyers and Cleaners Pvt. Ltd. and Others

Bombay High Court · (2007) 113 FLR 148

Industrial Disputes Act, 1947 — Section 18(1), 18(3)

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High Courts11 Dec 2006Dismissed

Pfizer Employees Union Vs Pfizer Ltd. and Others

Bombay High Court · (2007) 113 FLR 240

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 9A

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High Courts08 Dec 2006Dismissed

Narendra Anantsing Kachave Vs State of Maharashtra and Others

Bombay High Court · (2007) 4 BC 188 : (2007) 1 BomCR 972

Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts08 Dec 2006Allowed

Shabbir Aihamat Jalil Aihamat Shaikh Vs The State of Maharashtra and Others Pralhad Motiram Gharat and Abhayraj Subhashchandra Shukla @ Pandit Vs The State of Maharashtra

Bombay High Court · (2006) 12 BOM CK 0099

Penal Code, 1860 (IPC) — Section 120B, 395, 397

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High Courts08 Dec 2006Allowed

Sherbahadur Akram Khan and Others Vs The State of Maharashtra

Bombay High Court · (2006) 12 BOM CK 0078

Arms Act, 1959 — Section 25, 4Maharashtra Control of Organised Crime Act, 1999 — Section 2, 2(1), 23(2), 3(1)Penal Code, 1860 (IPC) — Section 143, 144, 145, 146, 147

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High Courts08 Dec 2006

Dattatrya Sasane Vs The State of Maharashtra

Bombay High Court · (2006) 12 BOM CK 0054

Arms Act, 1959 — Section 25, 3, 4Penal Code, 1860 (IPC) — Section 341, 395, 397

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High Courts08 Dec 2006Allowed

Union of India (UOI) Vs Gupta Builders Pvt. Ltd. and Others

Bombay High Court · (2008) 215 CTR 74 : (2008) 297 ITR 310

Criminal Procedure Code, 1973 (CrPC) — Section 468Income Tax Act, 1961 — Section 276B, 278B, 279(1), 279(2)

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High Courts08 Dec 2006

Raj Marketing Vs State of Maharashtra, Inspector of Metrology, Controler of Legal Metrology, Maharashtara State, Government and Union of India (UOI)

Bombay High Court · AIR 2007 Bom 76 : (2007) 3 ALLMR 195 : (2007) 2 BomCR 824 : (2007) 1 MhLj 654

Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 2, 23(6), 29, 6Standards of Weights and Measures Act, 1976 — Section 1(3), 2(3)

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High Courts07 Dec 2006

Kamlesh Gandhi Vs State of Maharashtra and another

Bombay High Court · (2007) 5 RCR(Criminal) 669

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 482Penal Code, 1860 (IPC) — Section 406, 408, 409, 471

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High Courts07 Dec 2006Dismissed

Pushpa Prabhashchand Jain and Others Vs Rakesh Phoolchand Jain

Bombay High Court · (2007) 3 CivCC 785 : (2007) 4 RCR(Civil) 364

Evidence Act, 1872 — Section 67, 68Succession Act, 1925 — Section 63

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High Courts07 Dec 2006Dismissed

Kamlesh Vs State of Maharashtra and Another

Bombay High Court · (2006) 12 BOM CK 0080

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 406, 408, 409, 471

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High Courts07 Dec 2006Dismissed

Rajendra Zumber Jagtap and Others Vs Baramati Taluka Sakhar Kamgar Sabha, The Managing Director, Someshwar Sahakari Sakhar Karkhana Ltd. and The Industrial Court

Bombay High Court · (2007) 1 BomCR 842 : (2007) 112 FLR 1003 : (2007) 1 MhLj 644

Bombay Industrial Relations Act, 1946 — Section 13, 14, 27A, 30, 32Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21

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High Courts07 Dec 2006Dismissed

Shridhar Yeshwant Bhosale Vs The State of Maharashtra

Bombay High Court · (2007) CriLJ 1380

Arms Act, 1959 — Section 25(1B)Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Evidence Act, 1872 — Section 27

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High Courts07 Dec 2006

The Secretary, Late Sambhajirao Garad Shikshan Prasarak Mandal and The Principal, Deshbhakt Sambhajirao Garad Mahavidyalaya Vs Ramesh Gajendra Jadhav, The Registrar, Shivaji University, The Joint Director of Higher Education Kolhapur Region and Shri Dnyaneshwar Shinde

Bombay High Court · (2007) 5 ALLMR 848 : (2007) 109 BOMLR 331

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 227Maharashtra Universities Act, 1994 — Section 59(1), 76

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High Courts07 Dec 2006

Mahindra and Mahindra Employees'' Union and Others Vs Commissioner of Labour, Maharashtra State and Others

Bombay High Court · (2007) 2 LLJ 858

Bombay Industrial Relations Act, 1946 — Section 28, 28(3), 28(4), 28A, 34(6)Bombay Industrial Relations Rules, 1947 — Rule 243(1), 243(2), 41, 43, 43(1)

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High Courts07 Dec 2006Dismissed

State of Maharashtra Vs Harunbeg and Others

Bombay High Court · (2007) 2 DMC 382

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302

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