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Bombay High Court judgments

73,375 judgments · page 2,007 of 3,669

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High Courts02 Sept 2004Allowed

Head Master, Amar High School and Another Vs Lata and Another

Bombay High Court · (2005) 2 ALLMR 96 : (2005) 3 ESC 1827 : (2005) 1 MhLj 1150

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2), 5(3), 9(1)
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High Courts02 Sept 2004

Shri Peter Menon Vs State of Goa and Another

Bombay High Court · (2005) 107 BOMLR 445

Constitution of India, 1950 — Article 227
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High Courts01 Sept 2004Dismissed

ATV Projects India Ltd. Vs Office of The Regional Provident Fund Commissioner

Bombay High Court · (2005) 2 BomCR 242 : (2005) 105 FLR 992 : (2005) 1 LLJ 1046 : (2005) 1 MhLj 791

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 8B, 8G
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High Courts01 Sept 2004

Randhirsingh Vs Sau. Alkatai Bhiwapurkar and Others

Bombay High Court · (2005) 2 ALLMR 194 : (2005) 1 MhLj 198

Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 63(3B), 81(9)
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High Courts01 Sept 2004

Shipping Corporation of India Vs Oyster Marine Inc.

Bombay High Court · (2004) 3 ARBLR 497 : (2004) 6 BomCR 537

Arbitration and Conciliation Act, 1996 — Section 34
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High Courts01 Sept 2004Dismissed

Union of India (UOI) Vs Oswald Anthony Athayde and Others

Bombay High Court · (2005) ACJ 82

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High Courts01 Sept 2004

Bhaskar Sen Vs State of Maharashtra and Others

Bombay High Court · (2005) 1 ALD(Cri) 11 : (2004) 4 ALLMR 606 : (2007) 3 BC 104 : (2004) 4 MhLj 1115

Criminal Procedure Code, 1973 (CrPC) — Section 205, 317Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts01 Sept 2004Allowed

Laxman R. Vajage Vs Collector of Bombay and Others

Bombay High Court · (2005) 2 BomCR 237 : (2005) 1 MhLj 487

Bombay Prohibition Act, 1949 — Section 139(1), 139(2)Constitution of India, 1950 — Article 226
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High Courts01 Sept 2004

Taherbhai Abdullabhai and Another Vs Mohammed Hussain Abdullabhai and Others

Bombay High Court · (2004) 3 ARBLR 371 : (2004) 6 BomCR 4 : (2005) 1 MhLj 566

Arbitration and Conciliation Act, 1996 — Section 30, 30(2), 32, 34Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
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High Courts01 Sept 2004

Brihan Maharashtra Sugar Syndicate Vs Meher Distilleries Pvt. Ltd. and Others

Bombay High Court · (2005) 1 MhLj 1132

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 5Copyright Act, 1957 — Section 48
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High Courts01 Sept 2004Dismissed

Mahim Causeway Macchimar Co-operative Housing Society Ltd. Vs Vasant Rambhau Tare and Others

Bombay High Court · (2005) 1 ALLMR 358 : (2005) 1 BomCR 76 : (2005) 107 BOMLR 706 : (2005) 1 MhLj 138

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High Courts01 Sept 2004Dismissed

National Textile Corporation (S.M.) Ltd. Vs Gangaram Atmaram Vishwasrao

Bombay High Court · (2005) 1 LLJ 1034

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High Courts31 Aug 2004

State Transport Co-operative Bank Ltd. and Another Vs Shankar Gopal Pagire and Others

Bombay High Court · (2005) 2 LLJ 80

Bombay Industrial Relations Act, 1946 — Section 78, 79Evidence Act, 1872 — Section 141, 142, 143Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 59
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High Courts31 Aug 2004Dismissed

Chotelal Gajanan Khole Vs Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2005) 2 BomCR 285

Mumbai Municipal Corporation Service Rules — Rule 205(1), 205(2)
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High Courts31 Aug 2004

The State of Maharashtra Vs Lahu '' Lahukumar Dhekane Lahu '' Lahukumar Dhekane Vs The State of Maharashtra

Bombay High Court · (2004) 08 BOM CK 0090

Criminal Procedure Code, 1973 (CrPC) — Section 313, 433AEvidence Act, 1872 — Section 106, 114, 27, 9Penal Code, 1860 (IPC) — Section 201, 302, 354(3), 364A, 365
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High Courts31 Aug 2004

Mr. Chimanlal Thakershi Modi (HUF) and Mrs. Heena Vijay Modi Vs The State of Maharashtra and John Mohan Bangera the Director of Noel Pharmaceuticals Ltd. and Noel Agritech Ltd.

Bombay High Court · (2004) 08 BOM CK 0086

Maharashtra Protection of Interest of Depositors (Financial Establishment) Act, 1999 — Section 2, 4
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High Courts31 Aug 2004Allowed

Rakesh R. Sharma Vs The Assistant Commissioner of Customs, Prosecution Cell and The State of Maharashtra

Bombay High Court · (2005) CriLJ 774

Customs Act, 1962 — Section 108Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 23, 28, 29, 8
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High Courts31 Aug 2004Allowed

Lahu '' Lahukumar Ramchandra Dhekane Vs State of Maharashtra

Bombay High Court · (2004) 08 BOM CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 363, 364A, 386
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High Courts31 Aug 2004Dismissed

Rikhabchand Manikchand Lalwani Vs State of Maharashtra and Others

Bombay High Court · (2005) 1 BomCR 684

Land Acquisition Act, 1894 — Section 11A, 17, 4(1), 6
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High Courts30 Aug 2004

Dilawarkhan Kadarkhan Pathan Vs Maharashtra State Electricity Board and Others

Bombay High Court · (2005) 2 BomCR 895

Maharashtra State Electricity Board Employees Service Regulations, 1995 — Regulation 17
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