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Bombay High Court judgments

73,375 judgments · page 1,852 of 3,669

High Courts19 Oct 2006Dismissed

Travel Force Vs Mohan N. Bhave and another

Bombay High Court · (2008) 1 BC 390 : (2007) 2 BomCR 399 : (2007) 3 MhLj 339 : (2007) 4 RCR(Civil) 21

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 397, 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
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High Courts19 Oct 2006Dismissed

Travel Force Vs Mohan N. Bhave and Another

Bombay High Court · (2008) 1 BC 390 : (2007) 2 BomCR 399 : (2007) 3 CivCC 472 : (2007) 3 MhLj 339 : (2007) 4 RCR(Criminal) 363

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 397, 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
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High Courts19 Oct 2006Dismissed

Shri Anna Durai and Dilli Ganpati Devendra Vs A.N. Roy, Commissioner of Police, The State of Maharashtra, Home Department (Spl.), Home Department and The Superintendent Nashik Road Central Prison

Bombay High Court · (2006) 10 BOM CK 0015

Constitution of India, 1950 — Article 21, 22, 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 10, 2, 3(2), 8Penal Code, 1860 (IPC) — Section 324, 34, 506(2)
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High Courts19 Oct 2006

Bombay Environment Action Group and Sameer Mehta Vs State of Maharashtra and Others Hotel Pratap Heritage and Another Vs Bombay Environmental Action Group and Others Panorama Resort Pvt. Ltd. and Others Vs State of Maharashtra and Others

Bombay High Court · (2007) 2 ALLMR 235 : (2007) 1 BomCR 721

Constitution of India, 1950 — Article 142Development Control Regulations for Greater Bombay, 1991 — Regulation 3, 64BEnvironment (Protection) Act, 1986 — Section 19, 23, 3(1), 3(2), 3(3)
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High Courts19 Oct 2006

Goswami Shri Vallabhalalji Dwarkesh Lalji Maharaj, in his personal capacity as well as Manager and Karta of Hindu Undivided Family since deceased by his heirs, Shri Harish Vallabhdas Goswami alias Vithalnathji Goswami alias Lalmaniji Goswami Vs Brij Mohan Kanodia since deceased by LRs. Govind Prasad Kanodia and Others

Bombay High Court · (2006) 10 BOM CK 0012

Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1973 — Section 25Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 15, 15(2), 18(1)Civil Procedure Code, 1908 (CPC) — Section 144
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High Courts18 Oct 2006

Tulsiram Rangwala Trust, Rikhiram T. Arora and Shivram Enterprises (India) Pvt. Ltd. Vs The Collector and District Magistrate, The Additional Commissioner Konkan Division, The Principal Secretary and Officer on Special Duty (Appeals), Revenue and Forest Department and State of Maharashtra

Bombay High Court · (2007) 1 ALLMR 9 : (2007) 1 BomCR 122 : (2007) 1 MhLj 561

Development Control Rules, 1966 — Rule 8(2)Maharashtra Land Revenue Code, 1966 — Section 247, 248, 267
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