COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,865 of 3,669

High Courts30 Aug 2006Dismissed

Shri Sumersing Ganpatsingh Pardeshi Vs Karmala Taluka Education Society and Others

Bombay High Court · (2007) 3 BomCR 350 : (2006) 6 MhLj 508

Constitution of India, 1950 — Article 227Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 6

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High Courts30 Aug 2006Dismissed

Shri Sambhaji Mahadeo Kadam, Mahadeo Khandu Kadam and Smt. Shantabai Mahadeo Kadam Vs The State of Maharashtra

Bombay High Court · (2006) 08 BOM CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 201, 304, 304B, 306, 34

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High Courts30 Aug 2006

Maharashtra Rajya Mathadi Transport and General Kamgar Union Vs The Grocery Markets and Shops Labour Board and Others Pennzoil Quaker State India Ltd. Vs The Grocery Markets and Shops Board for Greater Bombay and Others Kaykay Embrodaries Pvt. Ltd. Vs Cloth Market and Shops Shri Scafolding Pvt. Ltd. Vs State of Maharashtra Bhulwalka Steel Industries Ltd. Vs The Bombay Iron and Steel Labour Board Maruti on Board Courier Services Ltd. Vs The Cloth Markets and Shops Board and Another Chemfert Traders (Bombay) Pvt. Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2006) 6 ALLMR 26 : (2006) 5 BomCR 490 : (2007) 1 LLJ 965

Constitution of India, 1950 — Article 14, 19, 31Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 2(11), 2(9), 21, 22, 25

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High Courts30 Aug 2006

Isabel Willie Pimento and Others Vs Mohmed Haji Gafoor and Brothers and Another

Bombay High Court · (2007) 1 ALLMR 848 : (2007) 3 BomCR 951

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 49, Order 21 Rule 50, Order 30 Rule 6, Order 30 Rule 7, Order 39 Rule 2A

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High Courts30 Aug 2006

Kay Kay Embroideries Pvt. Ltd. Vs Cloth Markets and Shops Board and Others

Bombay High Court · (2006) 6 ALLMR 5 : (2006) 6 BomCR 739 : (2007) 112 FLR 273 : (2007) 1 LLJ 865 : (2006) 6 MhLj 377

Constitution of India, 1950 — Article 12, 14, 19(1), 246, 254Industrial Disputes Act, 1947 — Section 2Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 170B, 18, 19, 2, 2(11)

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High Courts29 Aug 2006Dismissed

Nitin Bhaurao Tidke Vs Sujata

Bombay High Court · (2006) 6 ALLMR 546 : (2007) 3 BomCR 841 : (2007) 1 DMC 446

Hindu Marriage Act, 1955 — Section 13, 13(1)Penal Code, 1860 (IPC) — Section 34, 498A

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High Courts29 Aug 2006

Rupali Mehta Vs Smt. Tina Narinder Sain Mehta

Bombay High Court · AIR 2007 Bom 62 : (2006) 6 ALLMR 48 : (2006) 6 BomCR 778 : (2006) 6 MhLj 786

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 141Criminal Procedure Code, 1973 (CrPC) — Section 145Succession Act, 1925 — Section 192, 193, 194, 195, 208

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High Courts29 Aug 2006Allowed

Shri Datta Shikshan Prasarak Mandal and Another Vs Shri Dinkar Krishna Gawde

Bombay High Court · (2006) 6 BomCR 695 : (2006) 6 MhLj 770

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4(6)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28, 28(5), 29, 31, 32(2)

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High Courts29 Aug 2006

Ajay Prakash Ambagade Vs University of Pune, Vice Chancellor University of Pune, Controller of Examinations, University of Pune and Institute of Business Management and Research

Bombay High Court · (2007) 2 ALLMR 804

University Ordinances, 2003 — Ordinance 137, Ordinance 140A, Ordinance 4, Ordinance 5

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High Courts29 Aug 2006Dismissed

Raju Gajanan Koparde Vs State of Maharashtra and Director of Technical Education Mrs. Nandita Milind Karoor Vs State of Maharashtra and Directorate of Technical Education Shri Kantilal Jainarayan Singhal Vs State of Maharashtra and Vishwakarma Institute of Technology

Bombay High Court · (2006) 6 ALLMR 499 : (2007) 3 BomCR 353 : (2006) 6 MhLj 518

Constitution of India, 1950 — Article 14, 226

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High Courts29 Aug 2006Allowed

Narayan Korga Pujari Vs Gandhi Education Society and Others

Bombay High Court · (2007) 3 ALLMR 225 : (2007) 3 BomCR 308 : (2006) 6 MhLj 476

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High Courts29 Aug 2006Dismissed

Bhalchandra Shelke and Others Vs State of Maharashtra and Others

Bombay High Court · (2006) 6 MhLj 209

Criminal Procedure Code, 1973 (CrPC) — Section 154, 482Protection of Civil Rights Act, 1955 — Section 7, 7(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)

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High Courts29 Aug 2006