COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,954 of 3,669

High Courts06 Jun 2005Allowed

Pusaram Agrawal and Another Vs Ratilal Laddha and Another

Bombay High Court · (2005) 6 BomCR 164 : (2005) 3 CivCC 523 : (2005) 4 MhLj 341

Arbitration Act, 1940 — Section 9Civil Procedure Code, 1908 (CPC) — Section 15, 16, 17, 18, 19Contract Act, 1872 — Section 28

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High Courts06 Jun 2005Dismissed

Anandrao Raghoji Malewar Vs Heilmittel Pharmaceuticals

Bombay High Court · (2005) 5 BomCR 637 : (2005) 4 MhLj 868

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 9 Rule 7, 11, 47Constitution of India, 1950 — Article 226, 227

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High Courts06 Jun 2005

Tukaram Tanaji Mandhare and Another Vs Raymond Woollen Mills Ltd. and Others

Bombay High Court · (2005) 4 ALLMR 534 : (2005) 6 BomCR 145 : (2006) 108 FLR 411 : (2006) 1 LLJ 920 : (2005) 4 MhLj 1045

Bombay Industrial Relations Act, 1946 — Section 3(13), 3(14), 3(14), 3(14), 79, 79Contract Labour (Regulation and Abolition) Act, 1970 — Section 30, 30, 90Factories Act, 1948 — Section 46, 46

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High Courts06 Jun 2005

Seema Ganesh Uikey Vs State of Maharashtra and Others

Bombay High Court · (2005) 4 ACC 500 : (2007) ACJ 1090 : (2005) 4 ALLMR 919 : (2005) 5 BomCR 117 : (2006) 3 CivCC 533 : (2005) 4 MhLj 559 : (2006) 4 RCR(Civil) 158

Constitution of India, 1950 — Article 226, 227

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High Courts06 Jun 2005

Sagar Moreshwar Satpute and Others Vs Sharda Industries and Engineering Works Ltd. and Others

Bombay High Court · (2006) 3 BomCR 419 : (2006) 108 FLR 439 : (2006) 2 LLJ 21 : (2005) 4 MhLj 824

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227Industrial Disputes (Bombay) Rules, 1957 — Rule 79A

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High Courts06 Jun 2005Allowed

Maharashtra State Road Transport Corporation Vs Devendra Puranlal Birchha and Another

Bombay High Court · (2006) 3 ALLMR 184 : (2005) 4 MhLj 1011

Constitution of India, 1950 — Article 14, 15, 16, 16(2), 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts06 Jun 2005Allowed

Abdul Kalam Abdul Rashid Vs State of Maharashtra and Another

Bombay High Court · (2005) 4 ALLMR 400 : (2006) 1 MhLj 218

Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44

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High Courts06 Jun 2005Dismissed

Administration of Union Territory of Dadra and Nagar Haveli Vs Maganbhai Laxmibhai Vartha and Another

Bombay High Court · (2006) 2 ALT(Cri) 12

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 412, 452

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High Courts06 Jun 2005

Omprakash Chitlange and Another Vs Collector and Others

Bombay High Court · (2005) 4 ALLMR 29 : (2006) 2 BomCR 286 : (2005) 4 MhLj 605

Land Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 126

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High Courts27 May 2005

Jose Philips Domingo D''Souza Vs Shri Rajendra Vishwanat Arlekar and Others

Bombay High Court · (2005) 05 BOM CK 0053

Companies Act, 1956 — Section 6(17)Constitution of India, 1950 — Article 102(1)(a), 116, 125, 14, 191General Clauses Act, 1897 — Section 2(58)(b)

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High Courts27 May 2005Allowed

Chandrakant Uttam Chodankar Vs Dayanand Rayu Mandrekar and Others

Bombay High Court · AIR 2006 Bom 16 : (2006) 2 ALLMR 707 : (2006) 1 MhLj 676

Constitution of India, 1950 — Article 102(1), 191, 191(1), 191(2), 239AGeneral Clauses Act, 1897 — Section 2(58)Goa Daman and Diu Khadi and Village Industries Board Rules, 1967 — Rule 11, 11(3), 5, 7, 7(1)

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High Courts06 May 2005Dismissed

Bhaskar Bhagwant Shinde Vs Sou. Vasudha Madhukar Kadam and Another

Bombay High Court · (2005) 3 ALLMR 77 : (2005) 4 BomCR 532 : (2005) 3 MhLj 428

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12, 12(2), 12(3)Transfer of Property Act, 1882 — Section 106, 111, 114

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High Courts06 May 2005Dismissed

Venus Steel, Products Vs Shri Michael Francis Pinheiro (since deceased) through his widow and State

Bombay High Court · (2006) 3 BC 5

Criminal Procedure Code, 1973 (CrPC) — Section 362, 369, 424, 482, 561ANegotiable Instruments Act, 1881 (NI) — Section 138

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High Courts06 May 2005

V.P. Shetty Vs Sr. Inspector of Police and Another

Bombay High Court · (2005) CriLJ 3560 : (2005) 3 MhLj 1006

Criminal Procedure Code, 1973 (CrPC) — Section 154Protection of Civil Rights Act, 1955 — Section 15, 7(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts06 May 2005Dismissed

Mr. N. Dinakara Shetty, Assistant Manager, Vijaya Bank Vs The Union of India (UOI) and Others

Bombay High Court · (2005) 6 BomCR 470 : (2006) 108 FLR 85

Contract Act, 1872 — Section 2Vijaya Bank (Employees) Pension Regulations, 1995 — Regulation 29, 29(5)

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High Courts06 May 2005Dismissed

Executive Engineer and Another Vs Sherif Mohammad I. Shaikh and Another

Bombay High Court · AIR 2005 Bom 308 : (2005) 3 ALLMR 677 : (2005) 4 BomCR 649

Arbitration Act, 1940 — Section 39(1)General Clauses Act, 1897 — Section 10Limitation Act, 1963 — Article 116, 10, 12, 14, 15

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High Courts06 May 2005Allowed

Abdul Abid Vs Sultana Parveen and Another

Bombay High Court · (2005) 3 MhLj 471

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 357, 421Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(4)

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High Courts06 May 2005

Jayesh Pandya Vs Sukanya Holdings Pvt. Ltd. and Others

Bombay High Court · (2005) 5 BomCR 725

Arbitration and Conciliation Act, 1996 — Section 11, 12, 20, 5, 8Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(4), Order 23 Rule 4Partnership Act, 1932 — Section 2, 43, 50, 58, 58(1)

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High Courts06 May 2005Allowed

Suresh Sham Singh and Others Vs Shri A.N. Roy, Commissioner of Police and Others

Bombay High Court · (2005) 05 BOM CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 10, 107, 20, 20(1), 20(5)Defence of India Act, 1962 — Section 29(1)Immoral Traffic (Prevention) Act, 1956 — Section 18, 2

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High Courts06 May 2005Dismissed

State of Maharashtra Vs Shankar Shivaji Phalake

Bombay High Court · (2005) 3 MhLj 374

Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 302, 323, 504

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