COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,862 of 3,669

High Courts13 Sept 2006

A.S. Shirsat Vs State of Maharashtra and Others

Bombay High Court · (2006) 6 BomCR 273 : (2007) CriLJ 548

Criminal Procedure Code, 1973 (CrPC) — Section 24(8)Maharashtra Law Officers (Appointment, Conditions of Service and Remuneration) Rules, 1984 — Rule 18(2), 20, 21, 22

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High Courts13 Sept 2006

Sunil Rajya Kale and Another Vs State of Maharashtra

Bombay High Court · (2007) CriLJ 526

Penal Code, 1860 (IPC) — Section 302, 307, 337, 34, 376

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High Courts13 Sept 2006

Sheshrao Sable Vs Ganesh Sable and Others

Bombay High Court · (2007) 1 CivCC 258 : (2006) 6 MhLj 728 : (2007) 5 RCR(Civil) 513

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

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High Courts13 Sept 2006

Ramchand Daulatram Chhabria and others Vs Deputy Commissioner of Labour and Appellate Authority and others

Bombay High Court · (2006) 09 BOM CK 0007

Industrial Disputes Act, 1947 — Section 33(2), 33C(2)

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High Courts13 Sept 2006Dismissed

Shree Adinath Sahakari Sakhar Karkhana Ltd. and another Vs State of Maharashtra and others

Bombay High Court · (2006) 09 BOM CK 0004

Constitution of India, 1950 — Article 226, 227

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High Courts12 Sept 2006Dismissed

Pradeep Ramniklal Bhat Vs The State of Maharashtra

Bombay High Court · (2006) 09 BOM CK 0092

Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(1), 293(4), 510, 510(1)Customs Act, 1962 — Section 108Evidence Act, 1872 — Section 27, 45

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High Courts12 Sept 2006Allowed

Suryakant @ Pappu Dnyanu Kamble, Raju Shamvel Aswale and Kailash Vitthal Sawant Vs The State of Maharashtra and Nirmal Raghunath Patil

Bombay High Court · (2006) 09 BOM CK 0069

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts12 Sept 2006Dismissed

Municipal Corporation of the City of Pune Vs Shri Bhagwan Ganesh Sabne and Mrs. Smita Sudhir Sabne

Bombay High Court · (2006) 6 ALLMR 132 : (2006) 5 BomCR 511 : (2006) 6 MhLj 454

Bombay Provincial Municipal Corporations Act, 1949 — Section 129, 150, 99

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High Courts12 Sept 2006Allowed

A. Satheesan, Assistant Director (QA), Directorate of Quality Assurance, Director General of Supplies and Disposals and Others Vs The Union of India (UOI) and Director, Directorate of Quality Assurance, D.G.S. and D. Department of Supply, Government of India

Bombay High Court · (2006) 6 BomCR 19 : (2007) 112 FLR 723 : (2006) 6 MhLj 456

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High Courts11 Sept 2006Allowed

Haffkine Bio-Pharmaceuticals Corporation Ltd. Vs Madhav Shriram Sant and Another

Bombay High Court · (2007) 2 ALLMR 594 : (2007) 112 FLR 218 : (2007) 2 LLJ 269

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18(1), 2, 33C(2)Payment of Gratuity Act, 1972 — Section 4(3)

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High Courts11 Sept 2006Allowed

Dairy Manager, Government Milk Scheme Vs Chunnilal Baburao Sarangpure and Another

Bombay High Court · (2006) 6 BomCR 757 : (2007) 112 FLR 612

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts11 Sept 2006

Manjulabai Tulshiram Shende and Others Vs Bapurao Bhaduji Chaudhary and Others

Bombay High Court · (2006) 6 BomCR 625

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High Courts11 Sept 2006Allowed

Bhaskar Bhila Bhalkar and Others Vs Dhule Zilla Parishad and Others

Bombay High Court · (2006) 6 MhLj 715

Maharashtra Zilla Parishads District Services (Recruitment) Rules, 1967 — Rule 6

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High Courts11 Sept 2006Dismissed

Surendra Wamanrao Nistane Vs New Gramin Shikshan Sanstha and Others

Bombay High Court · (2006) 6 ALLMR 532 : (2006) 6 BomCR 771

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3(1)

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High Courts11 Sept 2006Allowed

Maharashtra State Electricity Board Vs Rajesh Pralhad Khobragade

Bombay High Court · (2006) 6 BomCR 587

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1

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High Courts08 Sept 2006

Laxman alias Bala Goverkar Vs Janardhan S. Kalangutkar and Others

Bombay High Court · (2007) 1 KLJ 485

Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1)(a), 133(1)(d)

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High Courts08 Sept 2006

Motilal S. Rathod and Another Vs State of Maharashtra

Bombay High Court · (2007) CriLJ 837

Penal Code, 1860 (IPC) — Section 302, 304II, 34, 498A

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High Courts08 Sept 2006Dismissed

Dr. Amir Fidahusain and Others Vs Mohammedhussain Abdullabhai Fidaali and Others

Bombay High Court · (2006) 5 BomCR 509 : (2006) 6 MhLj 433

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 23, Order 21 Rule 23(1), Order 21 Rule 23(2)

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High Courts08 Sept 2006Allowed

Laxman alias Bala Govekar Vs Janardhan S. Kalangutkar and Others

Bombay High Court · (2007) CriLJ 136 : (2007) 1 KLJ 485

Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 133(2)

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High Courts08 Sept 2006Allowed

Shantaram Krishna Karkhandis and Another Vs State of Maharashtra and Another

Bombay High Court · (2007) CriLJ 149 : (2007) 2 RCR(Criminal) 814

Penal Code, 1860 (IPC) — Section 312, 313, 34, 376

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