COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,936 of 3,669

High Courts12 Aug 2005Allowed

Mrs. Neelima Sadanand Vartak Vs State of Maharashtra and Others

Bombay High Court · AIR 2005 Bom 431 : (2005) 4 ALLMR 495 : (2005) 5 BomCR 750 : (2005) 4 MhLj 326

Civil Procedure Code, 1908 (CPC) — Section 2(7)Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 23, 24, 24(1), 24(2), 24(3)

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High Courts12 Aug 2005

The Director, Directorate of Printing and Stationery, Govt. of Maharashtra and The State of Maharashtra Vs Smt. Laxmibai Pandharinath Gholap and Shri S.V. Vitkar, Member, Industrial Court

Bombay High Court · (2005) 08 BOM CK 0072

Constitution of India, 1950 — Article 14, 227Industrial Disputes Act, 1947 — Section 2

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High Courts12 Aug 2005

Hisamuddin Abdul Rahim Kazi Vs State of Maharashtra and Others

Bombay High Court · (2005) 5 BomCR 737

Army Act, 1950 — Section 164, 165Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27(2)Constitution (Forty-Second Amendment) Act, 1976 — Article 309, 311, 311(2)

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High Courts12 Aug 2005Dismissed

Reliance Industries Ltd. Vs P. and O. Containers Ltd. and Another

Bombay High Court · AIR 2006 Bom 65

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Contract Act, 1872 — Section 28Limitation Act, 1963 — Article 1, 11

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High Courts11 Aug 2005Allowed

Subhash K. Thakkar Vs Sqn. Ldr. Rushad Dinshaw and Others

Bombay High Court · (2005) 6 BomCR 90 : (2005) 4 MhLj 353

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A(1), 15A, 5(3)Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts11 Aug 2005

Wardhaman Samjibhai Dharamsi and Another Vs Bank of Maharashtra

Bombay High Court · (2006) 2 ALLMR 218 : (2006) 1 BomCR 394

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(1), 34Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(10), 13(2), 13(4), 17State Financial Corporations Act, 1951 — Section 29, 31

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High Courts11 Aug 2005

Taparia Tools Limited Vs Ambica Overseas and Another

Bombay High Court · (2005) 31 PTC 257

Designs Act, 2000 — Section 19(1), 2, 22(2), 22(3), 4

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High Courts11 Aug 2005

Suresh Bhavanishankar Pejawar (since deceased through heirs Sucheta Suresh Pejawar, Smt. Sushma Shaym Amladi and Smt. Sunita Sudhir Netanadi) Vs Hitex Embroidery Pvt. Ltd.

Bombay High Court · (2006) 1 BomCR 401 : (2005) 107 BOMLR 123 : (2006) 3 MhLj 97

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 19, Order 26 Rule 4A, Order 6 Rule 17Constitution of India, 1950 — Article 227

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High Courts11 Aug 2005Dismissed

Shri Nariman Hormusji (since deceased through his legal heirs and representatives Smt. Mani Nariman Hormusji and Smt. Zarine Rohington Ganjia) Vs Behram-Gore Pochkhanwala, only legal heir and representative of deceased Mrs. Khorshed Peshtom Pochkhanawala

Bombay High Court · (2005) 5 BomCR 506 : (2005) 107 BOMLR 108

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(2), 15A, 5(4A), 5(6A), 5(8)Evidence Act, 1872 — Section 31

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High Courts11 Aug 2005Dismissed

Aiwan Sonaji Ranshur Vs The State of Maharashtra

Bombay High Court · (2005) 08 BOM CK 0098

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

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High Courts11 Aug 2005

Sou Kamal Raju Jadhav Vs State of Maharashtra

Bombay High Court · (2005) 08 BOM CK 0068

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 304

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High Courts11 Aug 2005Allowed

Vishwanath Govind Lagu Vs Smt. Usha Laxman Barve

Bombay High Court · (2006) 1 BomCR 359 : (2005) 107 BOMLR 30

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(1)(1)Constitution of India, 1950 — Article 119, 227, 66, 67

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High Courts11 Aug 2005

Shalini Ballikar and Others Vs Aidem Naique

Bombay High Court · (2005) 4 ALLMR 935 : (2006) 2 BomCR 199

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High Courts11 Aug 2005

Khandelwal Tube Mill Kamgar Sangh Vs Government of Maharashtra and Others

Bombay High Court · (2006) 108 FLR 605 : (2006) 2 LLJ 331

Companies Act, 1956 — Section 433, 434, 439, 529AIndustrial Disputes Act, 1947 — Section 33C(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13

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High Courts10 Aug 2005

Baburao Narayan Bagade and Others Vs State of Maharashtra and Others

Bombay High Court · (2006) 1 ALLMR 366 : (2006) 1 BomCR 382

Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 11, 15, 16, 2(49), 2(7)

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High Courts10 Aug 2005Allowed

Mohammed Alam Ibrahim Shaikh Vs S.G. Suryavanshi, Dy. Commissioner of Police and Others

Bombay High Court · (2005) 4 MhLj 1089

Bombay Police Act, 1951 — Section 57

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High Courts10 Aug 2005

United India Insurance Co. Ltd. Vs Dhirendranath Shridev Dube and Another

Bombay High Court · (2006) 2 ACC 340 : (2007) ACJ 998

Motor Vehicles Act, 1988 — Section 140, 145, 147(3)

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High Courts10 Aug 2005Dismissed

State of Maharashtra Vs Salim Shariff Quereshi, Javed and Salim Quereshi

Bombay High Court · (2005) 08 BOM CK 0097

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34

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High Courts10 Aug 2005

Shrikrishna Pralhad Mahakal Vs The State of Maharashtra

Bombay High Court · (2005) 08 BOM CK 0090

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 109, 302, 34, 498A

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High Courts10 Aug 2005

Sardar Surjeetsingh and Others Vs State of Maharashtra and Others

Bombay High Court · (2006) 6 ALLMR 382 : (2006) 2 BomCR 704 : (2006) 1 MhLj 538

Bombay Industrial Relations Act, 1946 — Section 86BConstitution of India, 1950 — Article 102, 158, 158(2), 191, 191(1)Nanded Sikh Gurudwara Sachkhand Shri Hazur Apchalnagar Sahib Act, 1956 — Section 53, 53(1), 53(2)

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