Bombay High Court Judgments

High Courts28 Sept 2006Dismissed

Vandana J. Kasliwal Vs Jitendra N. Kasliwal

Bombay High Court · AIR 2007 Bom 115 : (2007) 1 ALLMR 757 : (2007) 2 DMC 227 : (2007) 5 RCR(Civil) 89

Contract Act, 1872 — Section 17Hindu Marriage Act, 1955 — Section 12(1), 12(2), 25, 5

High Courts28 Sept 2006Dismissed

Indian Drugs Manufacturer''s Association and EMIL Pharmaceuticals Industries Pvt. Ltd. Vs Union of India (UOI) and Ministry of Chemicals and Fertilishers

Bombay High Court · (2006) 112 ECC 49 : (2006) ECR 49 : (2008) 222 ELT 22

Central Excise (Amendment) Act, 2000 — Section 4(3)Central Excise (Valuation) Rules, 1975 — Rule 4, 5, 6, 7Central Excise Valuation (Determination of Price of Excisable Goods) Rules, 2000 — Rule 10, 11, 4, 5, 6

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High Courts27 Sept 2006

AFL Private Ltd. (previously known as Airfreight Ltd.) Vs S.J. Rajappa S.J. Rajappa Vs AFL Pvt. Ltd.

Bombay High Court · (2007) 2 BomCR 704 : (2007) 112 FLR 609

Constitution of India, 1950 — Article 226

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High Courts27 Sept 2006

Vithal Puna Koli (Shirsath) and Others Vs The State of Maharashtra (Copy to be served upon Public Prosecutor, High Court of Judaiture at Bombay, Bench at Aurangabad) and Harish Vitthal Wagh

Bombay High Court · (2006) 09 BOM CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(2)Penal Code, 1860 (IPC) — Section 34, 417, 420, 504

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High Courts27 Sept 2006Dismissed

Manik Dyandeo Gore Vs Dajiram Vithoba Gore and others

Bombay High Court · (2006) 09 BOM CK 0029

Civil Procedure Code, 1908 (CPC) — Section 54

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High Courts26 Sept 2006Allowed

Adamji Lookmanji and Co. and others Vs State of Maharashtra and another

Bombay High Court · AIR 2007 Bom 56 : (2007) 1 ALLMR 785 : (2007) 3 BomCR 447

Partnership Act, 1932 — Section 69A

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High Courts26 Sept 2006Dismissed

Export Credit Guarantee Corporation of India Ltd. Vs Annamma Philip and Others

Bombay High Court · (2007) 3 BomCR 766

Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 10, 24, 24(1)Specific Relief Act, 1963 — Section 41

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High Courts26 Sept 2006Allowed

Shri. Gireesh U.G. Menon Vs Mumbai Mazdoor Sabha, Crawford Bayley and Co. a firm of Solicitors and Advocates and Shri V.P. Rothe, Member, Industrial Court

Bombay High Court · (2007) 3 BomCR 233 : (2007) 112 FLR 394 : (2007) 1 MhLj 761

Civil Procedure Code Amendment Act, 1877 — Section 479, 485, 525, 526Industrial Court Regulations, 1975 — Regulation 23, 23(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10, 11, 11(2), 12, 12(5)

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High Courts26 Sept 2006

Prof. Manohar Dhonde and Indian Bahujan Teachers Association (Ibta), Maharashtra State Vs The State of Maharashtra and Others Asha Shantaram Deshpande and Another Vs Prof. Manohar Dhonde and Others Swati Panditrao Chavan and Others Vs The State of Maharashtra and Others

Bombay High Court · (2007) 2 ALLMR 717 : (2007) 1 BomCR 417

Bombay Public Trusts Act, 1950 — Section 41D, 41D(1)Commissions of Inquiry Act, 1952 — Section 8BConstitution of India, 1950 — Article 14, 15, 17, 173, 19(1)

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High Courts26 Sept 2006Allowed

Digambar Iranna Majkure Vs The State of Maharashtra

Bombay High Court · (2006) 09 BOM CK 0105

Constitution of India, 1950 — Article 21, 39ACriminal Procedure Code, 1973 (CrPC) — Section 304Penal Code, 1860 (IPC) — Section 201, 302, 376

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High Courts26 Sept 2006Allowed

Adamji Lookmanji and Co. and Others Vs State of Maharashtra and Another

Bombay High Court · AIR 2007 Bom 56 : (2007) 1 ALLMR 785 : (2007) 3 BomCR 447

Maharashtra Partnership (Amendment) Act, 1984 — Section 14Partnership Act, 1932 — Section 59, 60, 61, 62, 63

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High Courts26 Sept 2006

Pravin Ratilal Share and Stock Brokers Ltd. Vs Sagar Drugs and Pharmacuticals Ltd. and Another

Bombay High Court · (2007) 3 ARBLR 373 : (2007) 3 MhLj 134

Arbitration Act, 1940 — Section 2(4), 40(1), 41, 43, 43(3)Arbitration and Conciliation Act, 1996 — Section 34, 43, 43(1), 43(3)

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High Courts26 Sept 2006Dismissed

Shri Kantilal Somabhai Kothari Vs Shri Udayvare Raghavendra Acharya and Others

Bombay High Court · (2006) 6 ALLMR 468 : (2006) 6 BomCR 642

Bombay Rent (Amendment) Act, 1973 — Section 15A, 15A(1), 5(4A), 5(4AA)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15AConstitution of India, 1950 — Article 227

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High Courts26 Sept 2006Allowed

Ravindra Lumpataki Vs The Chairman, Panchayat Samiti, The Group-Gram Panchayat and The Additional Commissioner, Nashik Division

Bombay High Court · (2006) 6 BomCR 595 : (2006) 6 MhLj 747

Bombay Village Panchayats (Delivery of Notice of Resignations) Rules, 1965 — Rule 3(2)Bombay Village Panchayats Act, 1958 — Section 29, 29(2), 29(3), 29(4), 29(5)

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High Courts26 Sept 2006Allowed

Kewalchand (since deceased Smt. K.K. Mehta and Others) Vs Nemchand Mehta through his LRs. Mrs. Mani Framji Mody since deceased through her LRs. and Others

Bombay High Court · (2006) 6 BomCR 615

Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1978 — Section 5(11)Constitution of India, 1950 — Article 227

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High Courts26 Sept 2006Allowed

Thomas A. Fernandes Vs Director and Another

Bombay High Court · (2006) 6 ALLMR 447 : (2006) 6 BomCR 551

Goa Civil Services (Retirement) Rules, 2000 — Rule 3, 3(1)

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High Courts26 Sept 2006Dismissed

Sidharam M. Yanagandul and Another Vs State of Maharashtra and Another

Bombay High Court · (2007) 2 ALLMR 317 : (2007) 4 BomCR 444

Mumbai Municipal Corporation Act, 1888 — Section 3, 351

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High Courts25 Sept 2006Disposed Off

Allana Cold Storage Ltd. Vs Income Tax Officer and Others

Bombay High Court · (2006) 206 CTR 401 : (2006) 287 ITR 1

Income Tax Act, 1961 — Section 143(2), 143(3), 148

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High Courts25 Sept 2006Allowed

Ratnamala Shinde and Bandu Panchlinge Vs Election Officer, Grampanchayat Palodi and Others

Bombay High Court · (2007) 1 ALLMR 741 : (2006) 6 BomCR 571 : (2006) 6 MhLj 801

Constitution of India, 1950 — Article 227

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High Courts25 Sept 2006Dismissed

Ishwar R. Gidwani Vs The Competent Authority and Others

Bombay High Court · (2007) 2 BomCR 190

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 12, 19, 6(1), 7

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