COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,969 of 3,669

High Courts11 Mar 2005Allowed

H. Jayarama Shetty Vs The Sangli Bank Ltd.

Bombay High Court · (2005) 3 ALLMR 10 : (2005) 3 BomCR 10 : (2005) 106 FLR 357 : (2005) 3 LLJ 637 : (2005) 3 MhLj 609

Gratuity Rules, 1989 — Rule 10, 7, 7(5), 8Industrial Disputes Act, 1947 — Section 10Limitation Act, 1963 — Section 5

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High Courts11 Mar 2005Allowed

Lalit Somdatta Nagpal Vs Shri K.K. Pathak, Spl. Inspector General of Police, Kolhapur Range, Shri Ramesh Vasaikar, Asstt. Commissioner of Police (Sales Tax), Crime Branch and The State of Maharashtra

Bombay High Court · (2005) 03 BOM CK 0037

Criminal Procedure Code, 1973 (CrPC) — Section 197, 262, 263, 264, 265Essential Commodities (Special Provisions) Act, 1981 — Section 10, 11, 12AA(1), 3, 4Essential Commodities Act, 1955 — Section 3, 7

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High Courts11 Mar 2005Dismissed

Smt. Padma Nirmal Agarwal Vs Union of India (UOI), Ministry of Law and Justice, The Competent Authority, SAFEMA and NDPS Acts, The Appellate Tribunal for Forfeited Property and The State of Maharashtra

Bombay High Court · (2005) 03 BOM CK 0034

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 11(2), 12A, 8, 9Constitution of India, 1950 — Article 22(5), 226General Clauses Act, 1897 — Section 21

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High Courts10 Mar 2005Allowed

Capt. Vishal Capoor and Others Vs Air India Limited and Others

Bombay High Court · (2005) 3 BomCR 566 : (2005) 106 FLR 679 : (2005) 3 MhLj 154

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 16, 21, 226, 227Industrial Disputes Act, 1947 — Section 18(3), 19, 19(2), 19(6)

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High Courts10 Mar 2005

Shree Shanti Textile Mills Pvt. Ltd. Vs Siddharth N. Shah

Bombay High Court · (2005) 3 BomCR 549 : (2005) 125 CompCas 576 : (2005) 61 SCL 1

Companies Act, 1956 — Section 108, 10F, 111, 113, 151

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High Courts10 Mar 2005Allowed

Indian Airlines Ltd. Vs Premchand

Bombay High Court · (2005) 3 BomCR 605 : (2005) 2 MhLj 1019 : (2005) 2 MhLj 1018

Industrial Disputes Act, 1947 — Section 33(2)

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High Courts10 Mar 2005

Nandu Ram Nath Alornekar Vs Kiran Vaigankar and Others

Bombay High Court · (2006) 1 ACC 651

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High Courts10 Mar 2005Dismissed

Smt. Jagannathidevi Vs Mukandilal Ramavatar and Others

Bombay High Court · (2005) 03 BOM CK 0116

Bombay General Clauses Act, 1904 — Section 7Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 3(3)Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts10 Mar 2005Dismissed

Valmiki Faleiro Vs Mrs. Lauriana Fernandes and Others, etc.

Bombay High Court · (2005) CriLJ 2498

Criminal Procedure Code, 1973 (CrPC) — Section 397, 399, 401, 482, 483Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 499, 500

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High Courts10 Mar 2005Dismissed

Prabhudas Bachhubhai Babaria and Others Vs Sulbha Take and Others

Bombay High Court · (2005) 5 BomCR 425 : (2005) 2 MhLj 1058

Bombay Revenue Jurisdiction Act, 1876 — Section 4Maharashtra Land Revenue Code, 1966 — Section 149, 210(1), 218(1), 218(2)

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High Courts10 Mar 2005

Navyug Co-op. Housing Society Ltd. and Another Vs Vile Parle Kelavani Mandal and Another

Bombay High Court · (2005) 3 BomCR 579

Bombay Public Trusts Act, 1950 — Section 1(4), 50, 51, 56Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 28(1)Civil Procedure Code, 1908 (CPC) — Section 9A

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High Courts10 Mar 2005Dismissed

Minoo Rustomji Shroff and Others Vs Union of India (UOI) and Others

Bombay High Court · (2005) 3 ALLMR 404 : (2005) 4 BomCR 147 : (2005) 2 MhLj 1124

Hindu Marriage Act, 1955 — Section 13B, 13B(2)Parsi Marriage and Divorce (Amendment) Act, 1988 — Section 19Parsi Marriage and Divorce Act, 1936 — Section 18, 19, 2(2), 24, 30

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High Courts09 Mar 2005

DBH International Ltd. Vs Their Workmen, represented by the Transport and Dock Workers'' Union and Hon''ble Shri S.B. Panse, Presiding Officer, Central Government, Industrial Tribunal No. 2

Bombay High Court · (2005) 4 BomCR 732 : (2005) 106 FLR 375 : (2005) 3 LLJ 434

Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4), 11A, 12(4)Payment of Gratuity Act, 1972 — Section 4, 4(2)

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High Courts09 Mar 2005Dismissed

Sunil Suratkar and Others Vs N.B. Pasalkar and Others

Bombay High Court · (2005) 3 ALLMR 697 : (2005) 5 BomCR 797 : (2005) 3 MhLj 25

Constitution of India, 1950 — Article 141, 215, 226Contempt of Courts Act, 1971 — Section 12

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High Courts09 Mar 2005

Kishan Naraindas Daryani and Others Vs Pessumal Chimandas Veleja and Others

Bombay High Court · (2005) 03 BOM CK 0111

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 6 Rule 14A

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High Courts09 Mar 2005Dismissed

Philips Employees Union Vs P.T. Jagtap and Others

Bombay High Court · (2006) 108 FLR 406 : (2005) 2 LLJ 954

Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(5)

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High Courts09 Mar 2005

Laxman Vs Smt. Bendrabai Karwate and Another

Bombay High Court · (2005) 5 BomCR 339 : (2005) 3 MhLj 506

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Hindu Succession Act, 1956 — Section 14, 14(1), 15(1), 16Hindu Womens Right to Property Act, 1937 — Section 3(1), 3(3)

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High Courts09 Mar 2005