COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,870 of 3,669

High Courts03 Aug 2006

Infomedia India Ltd. Vs Suhas Shripad Gadre and Another

Bombay High Court · (2006) 6 ALLMR 580 : (2007) 1 BomCR 188 : (2007) 113 FLR 669 : (2007) 2 LLJ 467

Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 73, 73(1)Industrial Disputes Act, 1947 — Section 10, 2, 25F, 33A

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High Courts03 Aug 2006Dismissed

Ishwar Bhuvan Refreshments Annexe whose partners are Ishwar P. Barot and Jugal P. Barot Vs Rajdhani, Mangal Anjaria and Dhiresh Momaya

Bombay High Court · (2006) 5 BomCR 11

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High Courts03 Aug 2006Allowed

Southern Nagpur Co-operative Housing Society Ltd. Vs Purushottam Shegaonkar, Judge, Co-Operative Court and Maharashtra State Co-operative Appellate Court, Nagpur Bench

Bombay High Court · (2006) 6 BomCR 279 : (2006) 6 MhLj 268

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High Courts03 Aug 2006

Gaffarbeg Musakbeg Musalman and Others Vs Gulabkhan Mehboobkhan Pathan since deceased through LRs and Others

Bombay High Court · (2007) 2 BomCR 725 : (2006) 6 MhLj 232

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 3, Order 22 Rule 9, Order 34 Rule 3, 115

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High Courts03 Aug 2006Dismissed

Haribhau Pharate and Another Vs State of Maharashtra and Another

Bombay High Court · (2006) 6 MhLj 540

Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 109, 494

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High Courts02 Aug 2006Allowed

John Vergese Vs Gracy Vergese

Bombay High Court · (2006) 5 BomCR 190

Constitution of India, 1950 — Article 226, 227

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High Courts02 Aug 2006

Cable Corpn. of India Ltd. and Another Vs Union of India (UOI) and Another

Bombay High Court · (2006) 6 ALLMR 124 : (2006) 5 BomCR 513

Constitution of India, 1950 — Article 226Employees Provident Fund and Miscellaneous Provisions Regulations — Regulation 32A, 32BEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15(2), 17, 17(5), 7I

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High Courts02 Aug 2006

Smt. Krishnalata Sharma (Bahad) and Others Vs Shri Anilkumar Dhanwate

Bombay High Court · (2006) 6 ALLMR 821 : (2006) 5 BomCR 100 : (2006) 4 CivCC 744 : (2006) 6 MhLj 345

Civil Procedure Code, 1908 (CPC) — Section 21

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High Courts01 Aug 2006

Oriental Insurance Co. Ltd. Vs Devram Pandurang Waghmare and Another

Bombay High Court · (2007) 1 ACC 728

Motor Vehicles Act, 1988 — Section 170

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High Courts31 Jul 2006Allowed

Sunanda Ashok Bhosale and Others Vs State of Maharashtra and Others

Bombay High Court · (2006) 5 MhLj 720

Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 125, 125(1), 125(2)

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High Courts31 Jul 2006Dismissed

Jasjit Singh and Another Vs Foreign Exchange Regulation Board and Another

Bombay High Court · (2007) 3 ALLMR 214 : (2007) 3 BomCR 854

Foreign Exchange Regulation Act, 1973 — Section 2, 54, 9(1)

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High Courts28 Jul 2006Dismissed

Nathmal Shaligram Malani Vs Rana Pratap Malviya and others

Bombay High Court · (2006) 07 BOM CK 0118

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High Courts28 Jul 2006

Mohammadiya Education Society and Others Vs State of Maharashtra and Another

Bombay High Court · (2006) 6 ALLMR 645 : (2006) 6 MhLj 54

Constitution of India, 1950 — Article 19(1), 30, 30(1)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16, 3Maharashtra State Educational Research and Training Council Rules — Rule 14(1)

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High Courts28 Jul 2006Allowed

N.V. Shamsunder, Civil Judge (Sr. Dn.) Vs Savitabai Singhvi and Others

Bombay High Court · (2006) 6 ALLMR 139 : (2006) 5 MhLj 639

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80Judges (Protection) Act, 1985 — Section 3, 3(1), 3(2), 4Judicial Officers Protection Act, 1850 — Section 1

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High Courts27 Jul 2006Dismissed

Paschal Anthony D''Souza Vs The Union of India (UOI) and Others

Bombay High Court · (2006) 07 BOM CK 0120

Central Excises and Salt Act, 1944 — Section 11A, 32E, 32E(1), 32E(2)Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 127B, 127B(1)

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High Courts27 Jul 2006

Commissioner of Customs (Import) Vs S.C. Gupta

Bombay High Court · (2007) 207 ELT 377

Bombay Sales Tax Act, 1959 — Section 39, 43, 43(1), 61Central Excises and Salt Act, 1944 — Section 35C, 35H, 35H(1)Customs Act, 1962 — Section 124, 129A(4), 129B, 129D, 129D(4)

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High Courts27 Jul 2006

Union Public Service Commission Vs Registrar, Central Administrative Tribunal and Others

Bombay High Court · (2006) 6 BomCR 126

Legal Services Rules, 1957 — Rule 1A

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High Courts27 Jul 2006

The Bank of Rajasthan Ltd. Vs Shyam Sunder Taparia, Akai Impex Ltd. and Others

Bombay High Court · (2007) 2 BC 706

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts27 Jul 2006

Reliance Energy Ltd. and Another Vs Chief Engineer (Electrical), PWD Department and Another

Bombay High Court · (2006) 6 ALLMR 638 : (2007) 3 BomCR 935 : (2006) 6 MhLj 479

Arbitration and Conciliation Act, 1996 — Section 34Electricity Act, 2003 — Section 111(2), 126, 126(1), 126(2), 126(5)Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts27 Jul 2006Dismissed

Ramdas Bhatu Chaudhary since deceased through LRs. Vs Anant Chunilal Kate

Bombay High Court · (2007) 1 ALLMR 313 : (2006) 6 MhLj 571

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 16Contract Act, 1872 — Section 25Evidence Act, 1872 — Section 63, 64, 65, 66

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