Bombay High Court Judgments

High Courts27 Apr 2005

Singhal and Brothers and Another Vs Mahanagar Telephone Nigam Ltd. and Others

Bombay High Court · (2005) 5 BomCR 261 : (2005) 3 MhLj 951

Arbitration and Conciliation Act, 1996 — Section 11, 11(3), 11(4), 11(6), 11(7)Land Acquisition Act, 1894 — Section 18, 30Limitation Act, 1963 — Article 137

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High Courts27 Apr 2005Dismissed

Baburao Marutrao Mane and Others Vs Ramchandra Balasaheb Mane and Others Lata Baburao Mane and Another Vs Ramchandra Balasaheb Mane

Bombay High Court · AIR 2005 Bom 375 : (2005) 3 ALLMR 251

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High Courts27 Apr 2005Dismissed

Leela Enterprises Vs Bombay Municipal Corporation and Others

Bombay High Court · (2006) 2 BomCR 368

Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 3Maharashtra Regional and Town Planning Act, 1966 — Section 44, 44(1), 52(1), 53(1), 53(3)Mumbai Municipal Corporation Act, 1888 — Section 353A

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High Courts26 Apr 2005Allowed

Sushil Hiralal Chokhani Vs The State of Maharashtra and Shri Subhash Jha, Advocate Shri Sadanand Shivaji Kadam and Smt. Shobhana Deepak Anpat Vs Vishwajeet Anand Danke, Girish Raghunath Shinde and The State of Maharashtra

Bombay High Court · (2005) 04 BOM CK 0130

Conduct of the Legal Affairs of Government Rules, 1984 — Rule 14, 14(3), 15, 18, 18(1)Criminal Procedure Code, 1973 (CrPC) — Section 24(5), 24(8)Penal Code, 1860 (IPC) — Section 120(B), 307, 34, 408, 420

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High Courts26 Apr 2005

Navneet Balkrishna Naidu Vs The State of Maharashtra

Bombay High Court · (2005) 04 BOM CK 0125

Penal Code, 1860 (IPC) — Section 302, 304B, 306, 34, 394

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High Courts26 Apr 2005Allowed

National Organic Chemical Industries Ltd. and Mr. N.C. Majumdar Vs Union of India (UOI) and Superintendent of Central Excise, Range III, Belapur Division

Bombay High Court · (2008) 223 ELT 570 : (2009) 16 STR 107

Central Excises and Salt Act, 1944 — Section 11A, 11B

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High Courts26 Apr 2005Dismissed

Shree Vindhya Paper Mills Vs Union of India (UOI)

Bombay High Court · (2005) 04 BOM CK 0069

Central Excise Rules, 1944 — Rule 49, 9Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226

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High Courts26 Apr 2005Allowed

Ashok Chandrashekar Rao Vs University of Mumbai and Others

Bombay High Court · (2005) 4 BomCR 583 : (2005) 3 MhLj 788

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High Courts26 Apr 2005

Hasmukhrai and Co. Vs Raj Tea and Co. and Another

Bombay High Court · (2005) 31 PTC 451

Limitation Act, 1963 — Article 113, 88, 22

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High Courts26 Apr 2005

Charanjit Singh Nandrayog Vs Commr. of Cus. (Import)

Bombay High Court · (2009) 16 STR 394

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High Courts26 Apr 2005Allowed

Yadu Dagadu Amrale (since deceased by his legal heirs and legal representaitves Anand Narayan Amrale and Others) Vs Shriram Samarth Wasudev Swami Math through Shri. Vasudeo Atmaram Gosavi, Trustee

Bombay High Court · (2005) 3 ALLMR 224 : (2006) 2 BomCR 877

Bombay Public Trusts Act, 1950 — Section 18, 2, 22ABombay Tenancy and Agricultural Lands Act, 1939 — Section 2A, 3, 30, 3A, 4Bombay Tenancy and Agricultural Lands Act, 1948 — Section 28B(1), 4A, 70, 78, 85A

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High Courts25 Apr 2005Dismissed

Madhu Kacharam Achra Vs Gul Kachharam Achra and Others

Bombay High Court · (2006) 2 BomCR 419 : (2005) 3 MhLj 713

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts25 Apr 2005Allowed

Benjamin Pereira Vs communidade of Colvale

Bombay High Court · (2010) 6 BomCR 218 : (2005) 5 BomCR 271

Land Acquisition Act, 1894 — Section 4(1)

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High Courts25 Apr 2005

Padmashri Dr. Vithalrao Vikhe Patil, Foundation''s Medical College Vs Pravesh Niyantran Samiti and Others

Bombay High Court · (2005) 4 MhLj 34

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High Courts25 Apr 2005Allowed

Sicom Ltd. Vs Prabhudayal B. Chamaria

Bombay High Court · (2005) 127 CompCas 472 : (2005) 3 MhLj 1026

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 22(1), 25State Financial Corporations Act, 1951 — Section 2, 29, 31, 31(1), 32

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High Courts25 Apr 2005

Great Eastern Shipping Co. Ltd. Vs Oil and Natural Gas Corporation Ltd.

Bombay High Court · (2005) 4 ALLMR 437 : (2006) 2 BomCR 364 : (2005) 3 MhLj 824 : (2006) 66 SCL 402

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High Courts25 Apr 2005Dismissed

Wasanti Amol @ Avikumar Dhule Vs Janakalyan Co-operative Path Sanstha Ltd. and Another

Bombay High Court · (2005) 3 MhLj 1052

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts25 Apr 2005Allowed

Sicom Ltd. Vs Zenith Steel Tubes and Industries Ltd. and Another

Bombay High Court · (2007) 3 BC 568

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22State Financial Corporations Act, 1951 — Section 31(1), 46

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High Courts21 Apr 2005

Chandramohan Mahehshwari and Another Vs Sarojbai Subhashchandra Agrawal and Others

Bombay High Court · (2005) 5 BomCR 186 : (2005) 3 MhLj 627

Central Provinces and Berar Letting of Premises and Rent Control Act, 1946 — Section 2, 6, 7, 9Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8Consumer Protection Act, 1986 — Section 13(4), 13(5), 13(6), 21, 22

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High Courts21 Apr 2005

Sumitradevi Mahipal Kureel Vs State of Maharashtra and Others

Bombay High Court · (2007) 2 ACC 693

Railway Claims Tribunal Act, 1987 — Section 23

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