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Bombay High Court judgments

73,375 judgments · page 1,999 of 3,669

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High Courts11 Oct 2004Dismissed

Shri Kailash Nandvalhar Joshi @ Kalu Vs Dr. P.S. Pascricha, The State of Maharashtra and The Superintendent

Bombay High Court · (2004) 10 BOM CK 0098

Bombay Police Act, 1951 — Section 135, 37(1)Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(2)
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High Courts11 Oct 2004

State of Maharashtra and etc. Vs Sahebrao '' Navnath Sopan Kale

Bombay High Court · (2005) CriLJ 2788

Criminal Procedure Code, 1973 (CrPC) — Section 313, 354, 361, 362, 363Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 149, 201, 302, 34, 354(3)
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High Courts11 Oct 2004Dismissed

Smt. Putul Provo Roy Vs The State of Maharashtra and Others

Bombay High Court · (2004) 10 BOM CK 0082

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 5ACustoms Act, 1962 — Section 108
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High Courts11 Oct 2004Dismissed

Zenith Ltd. Vs Deputy Commissioner of Income Tax and Another

Bombay High Court · (2004) 6 BomCR 529 : (2005) 193 CTR 149 : (2004) 271 ITR 135

Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11Income Tax Act, 1961 — Section 260A
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High Courts11 Oct 2004Allowed

Union of India (UOI) Vs Madho Singh Samant and Another

Bombay High Court · (2005) 2 BomCR 146

Industrial Disputes Act, 1947 — Section 25F
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High Courts11 Oct 2004Allowed

Mangala Salunke and Others Vs Maharashtra State Road Transport Corporation and Others

Bombay High Court · (2005) 4 MhLj 31

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High Courts11 Oct 2004Dismissed

Champalal Bansilal Parate (Dr.) and Others Vs Additional Commissioner and Others

Bombay High Court · (2005) 2 ALLMR 825 : (2005) 2 BomCR 640

Constitution of India, 1950 — Article 226, 227Maharashtra Land Revenue (Partition of Holdings) Rules, 1967 — Rule 85(5), 85(6)Maharashtra Land Revenue Code, 1966 — Section 247, 257
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High Courts08 Oct 2004

Divisional Railway Manager Vs Damodardas Govindbhai Wani and Others

Bombay High Court · (2005) 2 BomCR 798

Industrial Disputes (Central) Rules, 1957 — Rule 5Industrial Disputes Act, 1947 — Section 2, 33, 4
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High Courts08 Oct 2004Allowed

Bayadabai @ Bhagirathi Fulaji Tate, Life Convict Prisoner Vs The State of Maharashtra

Bombay High Court · (2004) 10 BOM CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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High Courts08 Oct 2004

Shantinagar Nagrik Mandal Vs State of Maharashtra and Another

Bombay High Court · (2005) 2 ALLMR 651 : (2005) 2 BomCR 77

Maharashtra Land Revenue Code, 1966 — Section 114, 13, 168
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High Courts08 Oct 2004Allowed

Madhu Malhotra Vs Iqbal Akhtar wd./o Mohd. Anwar

Bombay High Court · (2005) 2 BomCR 735

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 11
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High Courts08 Oct 2004Allowed

Shri Ramkrishna Anand Raikar Vs State and Shri Bismark C. D''Souza

Bombay High Court · (2004) 10 BOM CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 145(1), 145(5), 145(6)Penal Code, 1860 (IPC) — Section 34, 427, 448
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High Courts07 Oct 2004

Munshaw Industries, Proprietor, Texind Corporation Pvt. Ltd. Vs Employees'' State Insurance Corporation

Bombay High Court · (2005) 2 ALLMR 39 : (2005) 3 BomCR 376 : (2005) 106 FLR 346 : (2005) 2 LLJ 112

Employees State Insurance Act, 1948 — Section 2(12), 2(14AA), 45A, 75, 82Industrial Disputes Act, 1947 — Section 25FFF, 25G
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High Courts07 Oct 2004Allowed

Narayan Atmaram Borase Vs State of Maharashtra and Others

Bombay High Court · (2005) 3 ALLMR 410 : (2005) 2 MhLj 1093

Bombay Village Panchayats Act, 1958 — Section 39(1), 39(1)(1A), 39(1A), 39(2)
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High Courts07 Oct 2004

Vasantrao Vinayakrao Deshmukh Vs Tulsabai Bondare and Others

Bombay High Court · (2005) 3 MhLj 943

Limitation Act, 1963 — Article 61Transfer of Property Act, 1882 — Section 58
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High Courts07 Oct 2004Allowed

Shantabai Dada Koli Vs Bhujgonda Adagonda Patil and Others

Bombay High Court · (2005) 1 ALLMR 344 : (2005) 1 BomCR 533

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32OMaharashtra Revenue Patels (Abolition of Offices) Act, 1962 — Section 8
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High Courts06 Oct 2004Dismissed

Suleman Vs State Bank of India and Another

Bombay High Court · (2006) 1 BC 221

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High Courts06 Oct 2004

Vidyut Karmachari Pat Sanstha Maryadit Vs Ratansingh Ramsingh Khande

Bombay High Court · (2005) 1 ALLMR 530 : (2005) 107 BOMLR 99

Civil Procedure Code, 1908 (CPC) — Section 115
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High Courts06 Oct 2004

Ramanlal Hemlal Bhatiya and Others Vs State of Maharashtra and Others

Bombay High Court · (2005) 2 MhLj 1121

Bombay Cinemas (Regulation) Act, 1953 — Section 10, 7, 8, 8A, 8BBombay Entertainments Duty Act, 1923 — Section 9DCinematograph Act, 1952 — Section 7
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High Courts06 Oct 2004Dismissed

Raptakos Brett and Co. Ltd. and Dinesh Ramachandra Kulkarni Vs Vijay G. Pandit and Shri P.J. Shah, Presiding Officer, 3rd Labour Court

Bombay High Court · (2005) 1 BomCR 538

Industrial Disputes Act, 1947 — Section 10(1), 12(5)
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