Bombay High Court Judgments

High Courts24 Jan 2005Dismissed

Ismailbhai Kanga Vs Maharashtra Housing and Area Development Authority

Bombay High Court · (2005) 3 BomCR 770

Bombay Court Fees Act, 1959 — Section 6(iv)Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226

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High Courts20 Jan 2005Dismissed

BEST Workers Union and Another Vs Sharad Rao and Others

Bombay High Court · (2005) 2 LLJ 441

Civil Procedure Code, 1908 (CPC) — Section 9ATrade Unions Act, 1926 — Section 28(1A)

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High Courts20 Jan 2005

Pune Municipal Corporation, Pune Vs Kanhyalal Chunilal Shah and others

Bombay High Court · (2005) 01 BOM CK 0074

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High Courts20 Jan 2005Allowed

Ivy Muriet Fonseca Vs Porus Adi Doctor

Bombay High Court · (2005) 4 BomCR 342

Civil Procedure Code Amendment Act, 1999 — Order 8 Rule 1ACivil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 1, Order 13 Rule 8, Order 41 Rule 27, 115Constitution of India, 1950 — Article 226, 227

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High Courts20 Jan 2005Dismissed

Siraj Shaikh Vs Veronica Gonsalves Menezes

Bombay High Court · (2005) 4 BomCR 446

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High Courts20 Jan 2005

Shri Mahomed Alli Abdul Kareem Arshi and Others Vs The Special Land Acquisition Officer The State of Maharashtra Vs Shri Mohomad Alli Abdul Kareem Arshi and Others

Bombay High Court · (2005) 3 ALLMR 387 : (2005) 4 BomCR 299 : (2005) 2 MhLj 142

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High Courts20 Jan 2005Dismissed

State of Maharashtra Vs Vijay Pandurang Pawar

Bombay High Court · (2005) 2 DMC 739

Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A

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High Courts20 Jan 2005

Akkutai Ramu Pawar Vs Sundrabai Maruti Kokate

Bombay High Court · (2005) 3 ALLMR 175 : (2005) 4 MhLj 1197

Hindu Succession Act, 1956 — Section 14(1), 15

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High Courts20 Jan 2005Allowed

Ivy Muriet Fonseca Vs Porus Adi Dotor

Bombay High Court · (2005) 5 BomCR 782

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 8 Rule 6C

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High Courts19 Jan 2005Dismissed

Andhra Pradesh Paper Mills Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2005) 3 ALLMR 227 : (2005) 4 BomCR 274 : (2005) 1 CTLJ 481 : (2005) 2 MhLj 107

Constitution of India, 1950 — Article 14, 226

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High Courts19 Jan 2005

Dulare Harinarayan Pandey Vs Mahavir Shikshan Prasarak Samiti and Others

Bombay High Court · (2005) 3 ALLMR 283 : (2005) 4 BomCR 289 : (2005) 3 MhLj 600

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3(1), 41(3)

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High Courts19 Jan 2005

Jagdish Vs State of Maharashtra

Bombay High Court · (2005) 01 BOM CK 0082

Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Penal Code, 1860 (IPC) — Section 302, 380

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High Courts19 Jan 2005Allowed

Pramila Navin Shah Vs State of Maharashtra and Others

Bombay High Court · (2005) 4 RCR(Criminal) 437

Criminal Procedure Code, 1973 (CrPC) — Section 107, 111

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High Courts19 Jan 2005Allowed

Honorary Secretary, Talini Imadadiah Committee and Another Vs Wasif Pasha Tajoddin Jagirdar

Bombay High Court · (2006) 2 BomCR 924 : (2006) 108 FLR 809

Criminal Procedure Code, 1973 (CrPC) — Section 203Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 7Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 40, 40(3)

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High Courts19 Jan 2005Allowed

Honorary Secretary, Talini Imadadiah Committee, Mistry High School and Ex-officio Secretary, School Committee, Mistry High School Vs Shri Wasif Pasha Tajoddin Jagirdar, Indian Inhabitant

Bombay High Court · (2005) 3 ALLMR 354 : (2005) 4 MhLj 1064

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High Courts19 Jan 2005Dismissed

Arif Amin Shaikh Vs A.N. Roy, Commissioner of Police, The State of Maharashtra and The Superintendent

Bombay High Court · (2005) 01 BOM CK 0050

Constitution of India, 1950 — Article 21, 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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High Courts19 Jan 2005Dismissed

Shri Sakharam Balu Bhosale, Shri Sitaram Narayan Bhosale and Shri Gangaram Sakharam Bhosale Vs Vithal Manya Katkari and Yeshwant Raghunath Tilak

Bombay High Court · AIR 2005 Bom 357 : (2005) 3 ALLMR 312 : (2005) 2 BomCR 1

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 25(2), 31, 32, 32FConstitution of India, 1950 — Article 227Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3

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High Courts19 Jan 2005Allowed