COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,848 of 3,669

High Courts24 Nov 2006Dismissed

Snehadeep Structures Private Limited Vs The Maharashtra Small Scale Industries Development Corporation Limited

Bombay High Court · (2007) 1 ALLMR 370 : (2007) 1 ARBLR 333 : (2007) 1 BomCR 663

Arbitration and Conciliation Act, 1996 — Section 34Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 2, 3, 4

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High Courts24 Nov 2006

Official Liquidator Vs Sumedh S. Zantye and Another

Bombay High Court · (2007) 138 CompCas 877

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High Courts24 Nov 2006Allowed

The Municipal Corporation of Greater Mumbai and Others Vs Shri Bhikanlal Nanakchand Sharma

Bombay High Court · (2007) 109 BOMLR 430

Bombay Municipal Corporation Act, 1888 — Section 297, 298, 299, 300, 301Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2AMumbai Municipal Corporation Act, 1988 — Section 314

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High Courts24 Nov 2006Dismissed

Meena Rajendra Deore Vs Narendra Gajanan Banait and Others

Bombay High Court · (2008) 1 BC 428 : (2007) 2 BomCR 417

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts24 Nov 2006Allowed

Mohamad Naushad Vs Anthony Carvalho

Bombay High Court · (2007) 4 BC 459

Benami Transactions (Prohibition) Act, 1988 — Section 4Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts23 Nov 2006

Prakash Harishchandra Muranjan Vs Mumbai Metropolitan Region Development Authority and Shri S.V. Pagnis, Executive Engineer, Mumbai Metropolitan Region Development Authority

Bombay High Court · (2007) 1 ALLMR 639 : (2007) 3 BomCR 192

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Mumbai Metropolitan Regional Development Authority Act, 1974 — Section 12, 13, 14, 15, 16Mumbai Municipal Corporation Act, 1888 — Section 299, 351, 61, 63

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High Courts23 Nov 2006Dismissed

Prakash B. Borkar Vs Sukhalal Kumar and Another

Bombay High Court · (2007) 2 KLJ 9

Criminal Procedure Code, 1973 (CrPC) — Section 362, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 147

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High Courts22 Nov 2006Allowed

Dastgir Alam Mulla Vs Mysore Petrochemicals Ltd. and others

Bombay High Court · (2007) 113 FLR 234

Constitution of India, 1950 — Article 253Trade Unions Act, 1926 — Section 2, 28, 28(3), 3, 3(1)

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High Courts22 Nov 2006Allowed

Dastgir Alam Mulla Vs Mysore Petrochemicals Ltd. and Others

Bombay High Court · (2007) 113 FLR 234

Constitution of India, 1950 — Article 253Trade Unions Act, 1926 — Section 2, 28(3), 3, 3(1)

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High Courts22 Nov 2006

Gurumukh Singh and Others Vs Union of India (UOI), Chief of Naval Staff, Commodore Bureau of Sailors and The Controller of Defence Accounts (P)

Bombay High Court · (2007) 2 ALLMR 95 : (2007) 1 BomCR 893

Constitution of India, 1950 — Article 14Navy (Pension) Regulations, 1964 — Regulation 278, 279, 280, 78, 82Navy Act, 1957 — Section 14

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High Courts21 Nov 2006

Sadanand Varde and Others Vs State of Maharashtra and Others

Bombay High Court · (2007) 2 ALLMR 101 : (2007) 1 BomCR 810

Constitution of India, 1950 — Article 14, 21, 221, 243ZFDevelopment Control Regulations for Greater Bombay, 1991 — Regulation 29, 31, 33(7), 33(8), 33(9)Maharashtra Regional and Town Planning (Amendment) Act, 1994 — Section 2(13A), 22, 22A, 28, 29

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High Courts21 Nov 2006Allowed

Oil and Natural Gas Commission Bombay Offshore Project, O.N.G.C. Vs Mccelland Engineers S.A.

Bombay High Court · (2007) 1 ALLMR 342 : (2007) 1 BomCR 66

Arbitration Act, 1940 — Section 16, 17

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High Courts21 Nov 2006

Smt. Sheela Subhash Sali Vs Commissioner, Nasik Municipal Corporation, Anil Vithal Nikam, R.M.O., Bytco Municipal Hospital and The State of Maharashtra

Bombay High Court · (2007) 1 ALLMR 305 : (2007) 1 BomCR 623

Bombay Provincial Municipal Corporations Act, 1949 — Section 45(2), 454, 457(3)Constitution of India, 1950 — Article 226, 227

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High Courts21 Nov 2006

Rajesh Parekh and others Vs Municipal Corporation of Gr. Bombay and others

Bombay High Court · (2006) 11 BOM CK 0006

Companies Act, 1956 — Section 456, 457, 528, 529, 529AConstitution of India, 1950 — Article 226

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High Courts20 Nov 2006Dismissed

Shri Navlo Kasturo and others Vs Shri Adam Khan

Bombay High Court · (2006) 11 BOM CK 0113

Agricultural Tenancy Act, 1964 — Section 56

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High Courts20 Nov 2006Allowed

Laxman Khanderao Ekhande Vs The State of Maharashtra and Others

Bombay High Court · (2007) 1 ALLMR 321 : (2007) 1 BomCR 60 : (2007) 1 MhLj 860

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 2(3)

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High Courts20 Nov 2006Allowed

Bhartiya Vaidyak Samanvaya Samiti Vs State of Maharashtra and Others

Bombay High Court · (2006) 11 BOM CK 0031

Constitution of India, 1950 — Article 14, 226

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High Courts20 Nov 2006Dismissed

Smt. Tulsi Sadanand Desai Vs Smt. Angelina Fernandes

Bombay High Court · (2006) 11 BOM CK 0016

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High Courts17 Nov 2006Dismissed

The Mahalaxmi Co-Operative Housing Society Limited Vs Dilip Singh Parocha, Smt. Angoori Dilip Singh Parocha, Smt. Krishna Suresh Parocha and Shri A.B. Shaikh, Presiding Officer

Bombay High Court · (2007) 1 ALLMR 571 : (2007) 1 BomCR 798

Bombay Shops and Establishments Act, 1948 — Section 2(4)Industrial Disputes Act, 1947 — Section 10, 10(1), 2, 25FF, 33A

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High Courts17 Nov 2006

The State of Maharashtra Vs Hanmant Prabhakar Waidande and Others

Bombay High Court · (2006) 11 BOM CK 0059

Criminal Procedure (Amendment) Act, 2005 — Section 1, 1(2), 32, 4Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 378(4)General Clauses Act, 1897 — Section 6

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