COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,967 of 3,669

High Courts21 Mar 2005Dismissed

Shree Niwas Girni Kamgar Kruti Samiti Vs Rangnath Basudev Somani

Bombay High Court · (2005) 4 BomCR 708 : (2005) 127 CompCas 752 : (2005) 6 CompLJ 246 : (2005) 62 SCL 175

Companies (Amendment) Act, 1913 — Section 153Companies Act, 1956 — Section 235, 236, 237, 238, 239Development Control Regulations, 2001 — Regulation 58

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High Courts21 Mar 2005

Modi Xerox Limited and Others Vs Ms. Niloo Makhija and Another

Bombay High Court · (2005) 107 BOMLR 450 : (2005) 3 LLJ 665

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 29, 30, 48

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High Courts18 Mar 2005

Shrirang Atmaram Nikam Vs District and Sessions Judge and Others

Bombay High Court · (2005) 3 ALLMR 573 : (2005) 4 BomCR 176 : (2005) 3 MhLj 245

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High Courts18 Mar 2005

Shankar Maruti Kumbhar and Others Vs State of Maharashtra and Others

Bombay High Court · (2005) 3 ALLMR 422 : (2005) 4 BomCR 173 : (2005) 2 MhLj 1150

Land Acquisition Act, 1894 — Section 4(1), 5A, 6Maharashtra Project Affected Persons Rehabilitation Act, 1986 — Section 11, 11(1), 13(1), 14, 15(1)Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 2(10), 2(9)

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High Courts18 Mar 2005Dismissed

Sabbir Ahmed Gulam Rasul Patel and Others Vs The State of Maharashtra at the instance of Inspector of Police

Bombay High Court · (2005) 03 BOM CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 161, 294Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302

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High Courts18 Mar 2005

Board of Trustees of Port of Mumbai and Others Vs Vidyadhar Pandurang Rane

Bombay High Court · (2006) 1 LLJ 309

Bombay Port Trust Employees (Classification, Control and Appeal) Regulations, 1976 — Regulation 12(8)Companies Act, 1956 — Section 2(30)Industrial Disputes Act, 1947 — Section 36, 36(1), 36(2), 36(3), 36(4)

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High Courts18 Mar 2005Dismissed

Mansinh B. Kapadia Vs State of Maharashtra and Another

Bombay High Court · (2007) 2 BC 309

Evidence Act, 1872 — Section 77

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High Courts18 Mar 2005Dismissed

Shri Benny Fernandes Vs Shri John Agnelo Fernandes and Another

Bombay High Court · (2006) 2 ACC 858 : (2005) 107 BOMLR 827

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High Courts17 Mar 2005Allowed

Lakhmichand Ramchand Asrani Vs Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2005) 4 BomCR 79 : (2005) 3 MhLj 169

Maharashtra Regional and Town Planning Act, 1966 — Section 72, 83, 84, 85, 88

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High Courts17 Mar 2005Allowed

Bohra Pratisthan and Another Vs Union of India (UOI) and Others

Bombay High Court · (2005) 3 BomCR 586 : (2005) 102 ECC 211 : (2005) 126 ECR 19 : (2005) 185 ELT 225 : (2005) 3 MhLj 657

Constitution of India, 1950 — Article 226

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High Courts17 Mar 2005

Hindi Vidya Bhavan Society and Another Vs State of Maharashtra and Others

Bombay High Court · (2005) 4 BomCR 676

Constitution of India, 1950 — Article 226, 29, 30(1), 41, 45Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987 — Section 3(1), 4, 4(1), 4(2), 4(4)Mumbai Municipal Corporation Act, 1888 — Section 62C(3)

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High Courts17 Mar 2005

Shri Pentu Vithalrao Maisanwad and Others Vs State of Maharashtra and Others

Bombay High Court · (2005) 03 BOM CK 0061

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High Courts17 Mar 2005Dismissed

Francis Xavier Joseph John Chawl Vs Magna Graphics (I) Pvt. Ltd., Mr. T.P. Panday, Director, Magna Graphics (I) Pvt. Ltd.

Bombay High Court · (2005) 4 ALLMR 88

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts17 Mar 2005Allowed

Valentine Ship Services and Another Vs Mr. Reiner Luz De Souza and Another

Bombay High Court · (2005) 107 BOMLR 797

Civil Procedure Code, 1908 (CPC) — Section 148

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High Courts16 Mar 2005Allowed

Jotiram Indrajeet Gore (through Jail) Vs The State of Maharashtra

Bombay High Court · (2005) 03 BOM CK 0163

Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 394

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High Courts16 Mar 2005

Dhananjay Samaj Seva Sanstha Shri Swami Samarth Adhyapak Vidyalaya Vs National Council for Teacher''s Education, A Statutory body of Government of India and Secretary, Department of School Education, Government of Maharashtra

Bombay High Court · (2005) 5 BomCR 792 : (2005) 3 ESC 2249 : (2005) 3 MhLj 19

National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(2), 14(3), 14(4)

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High Courts16 Mar 2005Dismissed

Century Rayon (A Division of Century Textiles and Industries Ltd.) Vs Anand Dadau Ubale and Others

Bombay High Court · (2006) 2 BomCR 889 : (2005) 3 MhLj 209

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21Civil Procedure Code, 1908 (CPC) — Section 21Constitution of India, 1950 — Article 226

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High Courts16 Mar 2005Dismissed

Dashrath Gangaram Wasankar Vs State of Maharashtra and Others

Bombay High Court · (2006) 2 BomCR 380 : (2005) 4 MhLj 270

Constitution of India, 1950 — Article 226, 227Maharashtra Land Revenue (Disposal of Government Land) Rules, 1971 — Rule 26, 43, 43(1)Maharashtra Land Revenue Code, 1966 — Section 20, 257, 31, 34, 38

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High Courts16 Mar 2005Dismissed

Naresh Gupta Vs Union of India (UOI) and Another

Bombay High Court · (2005) 4 BomCR 599 : (2006) 106 FLR 1077 : (2005) 3 MhLj 63

Constitution of India, 1950 — Article 309Railway Establishment Code — Rule 226

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High Courts16 Mar 2005

Polymermann (ASIA) P. Ltd. Vs The Union of India (UOI) and Others

Bombay High Court · (2006) 133 CompCas 894 : (2008) 81 SCL 46

Central Excises and Salt Act, 1944 — Section 11Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 226

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