COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,881 of 3,669

High Courts13 Jun 2006Dismissed

Smt. Leela Nagesh Mandke and Others Vs The State of Maharashtra and Others

Bombay High Court · (2006) 4 BomCR 501

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 80Land Acquisition Act, 1894 — Section 11, 15A, 17, 18, 3

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High Courts13 Jun 2006Dismissed

The University of Pune Vs Shri Mahadeo Sahebrao Jadhav Shri Mahadeo Sahebrao Jadhav Vs University of Pune

Bombay High Court · (2006) 4 BomCR 509 : (2006) 5 MhLj 470

Civil Procedure Code, 1908 (CPC) — Section 9AConstitution of India, 1950 — Article 14, 16, 162, 309, 311Maharashtra Universities Act, 1994 — Section 17(12), 17(6), 17(7), 20, 20(1)

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High Courts13 Jun 2006Allowed

Devidayal Rolling Mills Gupta Mills Estate and Sumanbala Aggarwal Vs Y.R. Saini, Assistant Commissioner of Income Tax, Surinder Pal Kaur, Commissioner of Income Tax and The Union of India (UOI)

Bombay High Court · (2006) 5 BomCR 117 : (2006) 204 CTR 38 : (2006) 285 ITR 514

Income Tax Act, 1961 — Section 143(3), 147, 148, 263

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High Courts13 Jun 2006

Anant Bhagwan Kamble Vs Principal, M.L. Dahanukar College of Commerce and Others

Bombay High Court · (2007) 1 ALLMR 338 : (2007) 3 BomCR 929

Constitution of India, 1950 — Article 227Maharashtra Non-Agricultural Universities and Affiliated Colleges Standard Code (Terms and Conditions of Service of Non-Teaching Employees) Rules, 1984 — Rule 42, 43(1), 46(16)Maharashtra Universities Act, 1954 — Section 59

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High Courts12 Jun 2006Dismissed

Maharashtra Engineering Plastic and General Kamgar Union Vs Chamundi Petroleum and Others

Bombay High Court · (2007) 3 BomCR 443 : (2007) 112 FLR 721 : (2006) 6 MhLj 459

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts12 Jun 2006Dismissed

Amratlal Valji since deceased Hemant Amratlal Valji and Another Vs Dr. G.S. Shah

Bombay High Court · (2007) 1 BomCR 390 : (2006) 5 MhLj 560

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 14(2), 15(1), 15A, 5Constitution of India, 1950 — Article 227Presidency Small Cause Courts Act, 1882 — Section 41

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High Courts08 Jun 2006Allowed

Maruti Ramaji Patil (since deceased by his heirs and legal representatives Ananda Maruti Patil, Smt. Jaitabai Maruti Patil and Smt. Tulsabai Maruti Patil) and Others Vs Babu Dhondi Mohite and Others

Bombay High Court · (2006) 4 ALLMR 687 : (2006) 4 BomCR 498 : (2006) 5 MhLj 785

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 29(2), 29(4), 32, 32GConstitution of India, 1950 — Article 227

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High Courts08 Jun 2006Dismissed

Shri Sanjay Pandurang Vs State

Bombay High Court · (2006) 06 BOM CK 0055

Penal Code, 1860 (IPC) — Section 324, 325, 326, 34

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High Courts08 Jun 2006Allowed

The Executive Engineer, Rehabilitation Division Vs Ramchandra Baban Jadhav and The Presiding Officer, IVth Labour Court

Bombay High Court · (2006) 4 ALLMR 369 : (2006) 4 BomCR 35 : (2006) 111 FLR 50 : (2006) 3 LLJ 640 : (2006) 4 MhLj 517

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High Courts07 Jun 2006

Smt. Prabhabai Ragade and Gullu alias Fulsingh Ragade Vs The State of Maharashtra and Others

Bombay High Court · (2006) 06 BOM CK 0133

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 120B, 359, 361

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High Courts07 Jun 2006Allowed

Vyapari Sahakari Bank Maryadit Vs Ambure P.A. and Others

Bombay High Court · (2006) 4 ALLMR 372 : (2006) 4 BomCR 21 : (2006) 111 FLR 253 : (2006) 5 MhLj 277

Bombay Industrial Relations Act, 1946 — Section 10(2), 114, 114(1), 114(2), 130Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2

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High Courts07 Jun 2006Allowed

Smt. Taramati Bhagwandas Vithlani Vs Navjivan Gulab Gaikwad and Others

Bombay High Court · (2006) 4 BomCR 565

Limitation Act, 1963 — Article 123

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High Courts07 Jun 2006Dismissed

Sai Traders a Proprietary concern of Shri Motilal Amonkar and Shri Motilal Amonkar Vs State of Goa and Others Ghodawat Industries (I) ) Pvt. Ltd., Shri Sanjay Dhanchand Ghodawat and Sudhakar Matkar and Sons, Proprietary concern of Shri Sudhakar Matkar Vs State of Goa and Directorate of Health Services, Government of Goa

Bombay High Court · (2006) 4 BomCR 1

Constitution of India, 1950 — Article 12, 246, 246(3), 254, 254(2)Goa Public Health Act, 1985 — Section 2(15A), 2(30A), 87A, 87B, 87CGoa, Daman and Diu Public Health Act, 1985 — Section 2

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High Courts07 Jun 2006Dismissed

Seth Govindraoji Ayurved Mahavidyalaya Vs Vimal S. Nagare Seth Sakharam Premchand Jain Aushadhalaya and Rungnalaya Vs Neelkanth Shankar Ranade

Bombay High Court · (2006) 4 ALLMR 384 : (2006) 4 BomCR 38 : (2006) 110 FLR 647 : (2006) 3 LLJ 987 : (2006) 4 MhLj 511

Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2Payment of Gratuity Act, 1972 — Section 1(3), 10(1), 2, 7(4)

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High Courts07 Jun 2006