COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,861 of 3,669

High Courts18 Sept 2006Dismissed

Pankaj Kumar Chimanlal Bhatt Vs Smt. Maya Pankaj Bhatt and Another

Bombay High Court · (2006) 09 BOM CK 0088

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Adoptions and Maintenance Act, 1956 — Section 18

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High Courts18 Sept 2006

Rekha Lakhi Totlani Vs The Sind Brahma Sikhya Sammelan and Others

Bombay High Court · (2006) 6 ALLMR 485 : (2006) 6 BomCR 626

Constitution of India, 1950 — Article 30(1)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2, 3, 3(2)

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High Courts18 Sept 2006Allowed

Union of India (UOI) Vs Rajkumar Agarwal

Bombay High Court · (2007) 1 CivCC 64 : (2006) 6 MhLj 765 : (2007) 5 RCR(Civil) 488

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts18 Sept 2006

Ramchandra Govindrao Gaidhani Vs Union of India (UOI) and Others

Bombay High Court · (2007) 113 FLR 804 : (2007) 1 LLJ 958

Constitution of India, 1950 — Article 226, 227Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 10, 8

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High Courts18 Sept 2006Dismissed

Pankaj kumar Chimanlal Bhatt Vs Smt. Maya Pankaj Bhatt and Another

Bombay High Court · (2007) 3 CivCC 173 : (2007) 2 RCR(Civil) 550 : (2007) 2 RCR(Criminal) 497

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Adoptions and Maintenance Act, 1956 — Section 18

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High Courts15 Sept 2006

President Vs Sunita Bansidhar Patole

Bombay High Court · (2007) 3 BomCR 829

Constitution of India, 1950 — Article 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(1), 5(2), 5(20), 5(3), 5(4)

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High Courts15 Sept 2006Dismissed

Rajesh Coach Builders Vs Shah Nagindas Machchram and Sons

Bombay High Court · (2006) 6 ALLMR 528 : (2007) 3 BomCR 758 : (2007) 5 RCR(Civil) 743

Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 227

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High Courts15 Sept 2006Allowed

Chalisgaon Education Society and Another Vs State of Maharashtra and Others

Bombay High Court · (2007) 3 ALLMR 212 : (2007) 3 BomCR 311 : (2006) 6 MhLj 696

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

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High Courts15 Sept 2006

Abdul Latif Yusuf Shaikh Vs Digambad Mahadeo Bohate

Bombay High Court · (2006) 6 ALLMR 525 : (2007) 2 BomCR 193

Constitution of India, 1950 — Article 227, 227(4), 227(5)

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High Courts15 Sept 2006Dismissed

Baburao Yellappa Chougule Vs The State of Maharashtra

Bombay High Court · (2006) 09 BOM CK 0058

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts15 Sept 2006Allowed

William Rosario Fernandes Vs Cabral and Co. and Others

Bombay High Court · (2007) 1 ALLMR 193 : (2007) 3 BC 732 : (2006) 6 BomCR 576 : (2007) 5 RCR(Criminal) 822

Criminal Procedure Code, 1973 (CrPC) — Section 313, 384, 391Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts15 Sept 2006Dismissed

N.N. Valechha Vs I.G. Petrochemicals Ltd.

Bombay High Court · (2008) 143 CompCas 122

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 80Companies Act, 1956 — Section 433, 434, 434(1)

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High Courts15 Sept 2006Dismissed

Vaijayanti Vazalwar Vs Chandrakant Thakkar

Bombay High Court · (2007) 4 ALLMR 593 : (2007) 1 MhLj 699

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6

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High Courts14 Sept 2006

Maharashtra Industrial Development Corporation Vs Fakira Punja Mongare and Others

Bombay High Court · (2007) 1 ALLMR 63 : (2006) 6 BomCR 766

Maharashtra Industrial Development Act, 1961 — Section 34

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High Courts14 Sept 2006

Vitthal Pundalik Chopade and Another Vs State of Maharashtra and Others

Bombay High Court · (2006) 6 ALLMR 522 : (2006) 6 BomCR 622

Bombay Primary Education (Amendment) Act, 1952 — Section 3Bombay Primary Education Act, 1947 — Section 5, 7, 7(1), 7(2)

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High Courts14 Sept 2006Dismissed

Govind Laxmanrao Edke Vs The State of Maharashtra and The Registrar General, High Court

Bombay High Court · (2006) 6 ALLMR 490 : (2006) 6 BomCR 605

Constitution of India, 1950 — Article 226, 311Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10(1), 10(2), 10(4)

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High Courts14 Sept 2006

Maharashtra Industrial Development Corporation Vs Shri Fakira Punja Mongare and The State of Maharashtra

Bombay High Court · (2007) 1 ALLMR 63 : (2006) 6 BomCR 766

Maharashtra Industrial Development Act, 1961 — Section 34

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High Courts14 Sept 2006Allowed

Ramdas Ambadas Ukrande Vs Shivaji Bhandawale and Others

Bombay High Court · (2006) 09 BOM CK 0016

Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 210, 210(1), 210(2)Penal Code, 1860 (IPC) — Section 34, 363, 379, 392

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High Courts13 Sept 2006

Sheshrao Bhaurao Sable Vs Ganesh Mahadeorao Sable and Others

Bombay High Court · (2006) 6 BomCR 549

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A

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High Courts13 Sept 2006

Mohammed Nisar Riyaz Khan and etc. Vs State of Maharashtra

Bombay High Court · (2007) CriLJ 562 : (2007) 4 RCR(Criminal) 756

Penal Code, 1860 (IPC) — Section 34, 361, 363, 366A, 375

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