COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,884 of 3,669

High Courts05 May 2006Dismissed

Maganlal Dalichand Santokchand Vs Narpatraj Besarmal Mehta and Others

Bombay High Court · (2006) 5 BomCR 464 : (2006) 6 MhLj 71

Arbitration Act, 1940 — Section 11, 12Arbitration and Conciliation Act, 1996 — Section 11, 21, 3, 34

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High Courts05 May 2006

Sarojini Sarodaya and Others Vs State of Maharashtra and Others

Bombay High Court · (2006) 6 BomCR 171 : (2006) 5 MhLj 573

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 2AContract Act, 1872 — Section 202Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001 — Section 2, 3, 4, 5, 6

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High Courts04 May 2006Allowed

Mr. Anil Prabhakar Naik Vs Mr. Chandrakant B. Garware, Mr. Vasudev Sabaji Shringare, The Senior Inspector of Police, General Branch, CID and The State of Maharashtra

Bombay High Court · (2006) 05 BOM CK 0042

Constitution of India, 1950 — Article 14, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 439, 482

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High Courts04 May 2006

Maharashtra State Electricity Board and Others Vs The State of Maharashtra and Others

Bombay High Court · (2006) 05 BOM CK 0041

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 499

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High Courts04 May 2006

Smt. Sunanda Hari Kadam and Ganesh Hari Kadam Vs Manisha Hospital Manisha Hospital Vs Smt. Sunanda Hari Kadam and Ganesh Hari Kadam the legal heirs of Mr. Hari G. Kadam, a deceased workman

Bombay High Court · (2006) 4 BomCR 127 : (2006) 110 FLR 642 : (2006) 6 MhLj 362

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44

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High Courts04 May 2006

Mrs. Shantabai Yashwant Kothare and Others Vs Shri Shankar (since through legal heirs and representatives Parshuram Naik deceased, represented Smt. Prabhavati Shankar Naik, Parshuram Shankar Naik, Chandrakant Shankar Naik and Hemant Shankar Naik)

Bombay High Court · (2006) 4 ALLMR 48 : (2006) 4 BomCR 55 : (2006) 5 MhLj 651

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29Transfer of Property Act, 1882 — Section 6

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High Courts04 May 2006Allowed

Ratanlal Mishrilal Jain Vs Premchand Ramdhan Agrawal

Bombay High Court · (2007) 3 BC 466

Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts04 May 2006Dismissed

Prashant Khushe Vs State of Maharashtra and Another

Bombay High Court · (2007) 3 BC 417

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 14, 14(1)

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High Courts04 May 2006Allowed

Ravi Vs State of Maharashtra and Another

Bombay High Court · (2007) 3 BC 258

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420

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High Courts04 May 2006Dismissed

Sindhu Vishwanath Phadake Vs Principal, Kendriya Vidyalaya

Bombay High Court · (2006) 4 ALLMR 446 : (2006) 4 BomCR 573 : (2006) 5 MhLj 593

Constitution of India, 1950 — Article 12, 14

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High Courts04 May 2006

Surendra M. Wagh and Another Vs Manohar Krishna Kale and Another

Bombay High Court · (2006) 4 ALLMR 19 : (2006) 4 BomCR 115 : (2006) 5 MhLj 70

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)

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High Courts04 May 2006

Samir Nijam Landge Vs The State of Maharashtra

Bombay High Court · (2006) CriLJ 3429

Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 100, 102, 300, 302, 304

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High Courts04 May 2006Dismissed

Hussain Khan Vs Shah Babu Education Society, Patur and others

Bombay High Court · (2006) 05 BOM CK 0002

Constitution of India, 1950 — Article 12, 14, 16, 16(1), 16(4)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 3, 3(1), 3(2), 9, 9(1)(b)

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High Courts03 May 2006Allowed

Shramik Sena Vs Blue Star Workers'' Union, Blue Star Limited and Shri A.U. Purandare Learned Member, Industrial Court

Bombay High Court · (2006) 6 ALLMR 708 : (2006) 5 BomCR 616 : (2006) 3 LLJ 628

Bombay Industrial Relations Act, 1946 — Section 15, 3(25)Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 12, 13, 13(1), 14

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High Courts03 May 2006

Commissioner of Central Excise Vs Indorama Textiles Ltd.

Bombay High Court · (2006) 4 BomCR 664 : (2006) 200 ELT 3

Central Excise Rules, 1944 — Rule 12, 12(1), 13Central Excise Rules, 2002 — Rule 18, 19, 19(1), 19(2)Central Excises and Salt Act, 1944 — Section 37

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High Courts03 May 2006Dismissed

Mr. Jitendra Chandrakant Mehta Vs Shamrock Impex Pvt. Ltd. and The State of Maharashtra

Bombay High Court · (2006) CriLJ 3131 : (2006) 4 MhLj 355 : (2006) 3 RCR(Criminal) 652

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 159, 190, 195, 195(1)Penal Code, 1860 (IPC) — Section 461, 471, 476

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High Courts03 May 2006

Shri Dattatraya Wamanrao Mhaske Vs The Headmaster, Nutan Trambak Vidyalaya and Junior College and Others

Bombay High Court · (2006) 4 ALLMR 24 : (2006) 5 BomCR 205 : (2006) 5 MhLj 82

Constitution of India, 1950 — Article 226

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High Courts02 May 2006Dismissed

Sumikin Bussan (Hong Kong) International Limited Vs Manharlal Trikamdas Mody and ING Bank, N.V.

Bombay High Court · (2006) 6 ALLMR 347 : (2006) 4 BomCR 131 : (2006) 6 RCR(Civil) 347

Civil Procedure Code, 1908 (CPC) — Section 44AEasements Act, 1882 — Section 52, 56, 59, 60, 62Factors (Scotland) Act, 1890 — Section 1

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High Courts02 May 2006Dismissed

Metal Box India Ltd. Vs B.R. Rangari, Asst. Commissioner of Labour and Others

Bombay High Court · (2006) 6 ALLMR 187 : (2006) 4 BomCR 159 : (2006) 111 FLR 466 : (2006) 3 LLJ 686

Limitation Act, 1963 — Section 5Payment of Gratuity Act, 1972 — Section 2, 7(7)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 3(1)

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High Courts02 May 2006Dismissed

Bajaj Tempo Limited Vs The Employees State Insurance Corporation

Bombay High Court · (2006) 4 ALLMR 30 : (2006) 3 BomCR 500 : (2006) 110 FLR 461 : (2006) 3 LLJ 695 : (2006) 5 MhLj 116

Employees State Insurance Act, 1948 — Section 2(13), 2(17), 2(9), 40, 40(4)

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