Bombay High Court Judgments

High Courts24 Aug 2004Allowed

Girishchandra Ramchandra Sharma Vs Shreeram Ramdhari Moryaji

Bombay High Court · (2004) 4 ALLMR 483 : (2004) 6 BomCR 49 : (2004) 4 MhLj 575

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(3), 13Evidence Act, 1872 — Section 116

High Courts23 Aug 2004

Mahindra and Mahindra Limited Vs Sharad Laxman Dalvi and Others

Bombay High Court · (2005) 2 BomCR 302

Industrial Employment (Standing Orders) Act, 1946 — Section 2AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21, 21(1)

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High Courts23 Aug 2004

Sanman Trade Impex Pvt. Ltd. Vs State of Maharashtra and Others

Bombay High Court · AIR 2005 Bom 94 : (2004) 4 ALLMR 650 : (2005) 1 BomCR 181 : (2005) 1 MhLj 1037

Bombay Stamp Act, 1958 — Article 25, 47(5), 48(1)Bombay Stamp Rules, 1939 — Rule 21

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High Courts23 Aug 2004

Vilasrao Sarjerao Patil Vs Asarondi Panchkroshi Shikshan Prasarak, Mandal, Madhyamik Vidyamandir and State of Maharashtra

Bombay High Court · (2004) 6 BomCR 609 : (2004) 4 MhLj 762

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11(2), 4, 5, 9, 9(5)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28, 9

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High Courts23 Aug 2004Dismissed

N.M. Wadia Charitable Hospital Vs Dr. Ashok Vyankatesh Apate Dr. Ashok Venkatesh Apate Vs Shri V.T. Kore, Presiding Officer and Judge II Labour Court, Shri R.U. Ingule, Member Industrial Court and N.M. Wadia Charitable Hospital a Charitable Trust

Bombay High Court · (2004) 6 BomCR 10

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3

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High Courts23 Aug 2004

Guru Nanak Industries Vs State of Maharashtra and Others

Bombay High Court · (2005) 2 ACC 621 : (2005) ACJ 656 : (2005) 1 MhLj 887

Workmens Compensation Act, 1923 — Section 2, 4

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High Courts23 Aug 2004Dismissed

Commissioner of Income Tax Vs Parle Biscuits Ltd.

Bombay High Court · (2006) 203 CTR 237 : (2006) 282 ITR 547

Income Tax Act, 1961 — Section 32AB, 32AB(2)

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High Courts20 Aug 2004Dismissed

Mr. Ganpat Singh Vs State of Goa

Bombay High Court · (2005) 107 BOMLR 381

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 50

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High Courts19 Aug 2004Dismissed

State of Maharashtra Vs Nasir Chhannumal Shaikh

Bombay High Court · (2005) 2 MhLj 1031

Arbitration Act, 1940 — Section 13, 14, 17, 30, 35Limitation Act, 1963 — Article 158, 5

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High Courts19 Aug 2004Allowed

Tarabai Bargir and Another Vs Tarabai Shinde since deceased through her heirs and legal representatives Rajaram Dashrath Shinde '' Joshi and Others

Bombay High Court · (2004) 4 ALLMR 575 : (2004) 6 BomCR 611 : (2005) 1 MhLj 136

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High Courts19 Aug 2004

Ramdas Dahat Vs Education Officer (Secondary) Zilla Parishad and Others

Bombay High Court · (2005) 4 BomCR 879 : (2005) 2 MhLj 248

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 25A, 25A(2)

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High Courts19 Aug 2004Allowed

Shri Mallikarjun Gundappa Patil and Others Vs Ambadas Baburao Vardekara and The Orient Insurance Co. Ltd.

Bombay High Court · (2004) 3 ACC 743 : (2005) 1 ALLMR 21 : (2004) 6 BomCR 626 : (2005) 105 FLR 657 : (2005) 2 MhLj 124

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High Courts19 Aug 2004Dismissed

Ramrao Rakha Vs Union of India (UOI) and Others

Bombay High Court · (2005) 2 MhLj 1022

Army Act, 1950 — Section 106, 108, 116, 120, 120(4)Constitution of India, 1950 — Article 226

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High Courts19 Aug 2004

Nilesh Jap Daru Vs The State of Maharashtra

Bombay High Court · (2005) 1 MhLj 561

Criminal Procedure Code, 1973 (CrPC) — Section 329, 407, 408Penal Code, 1860 (IPC) — Section 302

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High Courts18 Aug 2004Allowed

Navnath Namdeo Maske and Kerba Chandrabhan Gore Vs The State of Maharashtra

Bombay High Court · (2004) CriLJ 4756

Penal Code, 1860 (IPC) — Section 363, 376, 376(2), 506(2)

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High Courts18 Aug 2004

Keraba Govind Vhanalkar and Others Vs Rajaram Yashwant Deshpande and Another

Bombay High Court · (2005) 1 ALLMR 470 : (2005) 1 BomCR 723 : (2005) 1 MhLj 866

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(18), 32R

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High Courts18 Aug 2004Dismissed

Saraswati Dalmia and Others Vs Collector of Bombay and Others

Bombay High Court · (2004) 4 ALLMR 657 : (2005) 1 BomCR 686

Maharashtra Land Revenue Code, 1966 — Section 53

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High Courts18 Aug 2004Dismissed

Smt. Zubedabegum and Others Vs The Union of India (UOI) and Others

Bombay High Court · (2004) 4 ALLMR 648 : (2004) 6 BomCR 624 : (2005) 1 LLJ 435 : (2004) 4 MhLj 517

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17

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High Courts18 Aug 2004

Kadir Usman Mujawar Vs Dattatraya Bhaskar Sinkar deceased through his LRs. Indira Dattatraya Sinkar and Others

Bombay High Court · (2005) 3 MhLj 1076

Contract Act, 1872 — Section 25(3)Evidence Act, 1872 — Section 17, 23Limitation Act, 1963 — Section 18

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High Courts18 Aug 2004Dismissed

Nariman Nassarwanji Dubash and Mrs. Homai Nariman Dubhash Vs Clover Co-operative Housing Society Limited

Bombay High Court · (2005) 1 ALLMR 239 : (2005) 1 BomCR 166 : (2004) 4 MhLj 717

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 2(11), 5(11), 5(4), 5(4)A

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