Bombay High Court Judgments

High Courts10 Jun 2004Dismissed

Gopal Builders and Developers Vs Mrs. Maria Santana Julia Maximiana Pulquerinho Azavedo D''silva alias Julia D''silva

Bombay High Court · (2005) 107 BOMLR 257

Civil Procedure Code, 1908 (CPC) — Section 34, 35Interest Act, 1978 — Section 3Limitation Act, 1963 — Section 14, 15, 18, 3

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High Courts10 Jun 2004

Smt. Maria Greta Soares E Matos Sequeira and her Husband and Another Vs Shri Aleixo Caetano Colaco alias Caetano Colaco, (Since deceased) through Legal heirs of deceased Plaintiff No. 1 and Another

Bombay High Court · (2004) 106 BOMLR 622

Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3

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High Courts10 Jun 2004Dismissed

Kokila Manohar Bhavsar and Another Vs Sulochana Vasant Bhavsar

Bombay High Court · (2005) 1 CivCC 340 : (2004) 4 MhLj 1090

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97

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High Courts09 Jun 2004

Rekha Murlidhar Fatnani and Another Vs Canara Bank

Bombay High Court · (2004) 4 BomCR 505 : (2004) 102 FLR 1056 : (2004) 3 LLJ 846 : (2004) 3 MhLj 885

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High Courts09 Jun 2004Allowed

V.L. Mahajan and Another Vs Chief Executive Officer, Zilla Parishad and Another

Bombay High Court · (2005) 1 ALLMR 258 : (2004) 6 BomCR 736 : (2004) 3 MhLj 1030

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High Courts09 Jun 2004Allowed

Veritas Exports a Sole Proprietory Concern Vs Union of India (UOI) and Others

Bombay High Court · (2005) 102 ECC 91 : (2005) 184 ELT 341

Customs Act, 1962 — Section 110, 110(1), 110(2), 124, 2(22)

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High Courts09 Jun 2004Allowed

Engineering Workers Association Vs J.D. Jamdar and Others

Bombay High Court · (2005) 2 BomCR 479

Model Standing Orders — Order 32

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High Courts09 Jun 2004Allowed

Mohan Sadhu Kawale Vs State of Maharashtra

Bombay High Court · (2004) CriLJ 4167

Penal Code, 1860 (IPC) — Section 302, 307

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High Courts09 Jun 2004Dismissed

Lalchand Manrupji Parmar Vs Panvel Industrial Co.op. Estate Ltd. and Khemchand Manrupji Parmar (since deceased, through heirs and legal representatives Radhabai Khemchand Parmar, Surendra Khemchand Parmar, Prakash Khemchand Parmar, Ashok Khemchand Parmar, Jaywant Khemchand Parmar, Pankuben Pratapchand Parmar, Neeru Dhanpal Sanghavi and Shyama Rajendra Gandhi)

Bombay High Court · (2005) 4 ALLMR 387 : (2004) 6 BomCR 726

Constitution of India, 1950 — Article 227

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High Courts09 Jun 2004

New India Assurance Company Ltd. Vs Urmila Gangare and Others

Bombay High Court · (2004) 4 MhLj 637

Motor Vehicles Act, 1939 — Section 95(2)

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High Courts09 Jun 2004Dismissed

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

Bombay High Court · (2004) 06 BOM CK 0018

Bombay Industrial Relations Act, 1946 — Section 78, 79Constitution of India, 1950 — Article 226, 227

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High Courts08 Jun 2004Dismissed

Rangnath Pandharinath Gosavi (since deceased by his heirs and legal representatives Dr. Sacchidanand Rangnath Gosavi, Smt. Alka Balkrishna Inge and Sou. Kusum Damodar Kulkarni) Vs Sakharam Shiva Bhosale (since deceased by his heirs and legal representatives Sahebrao Sakharam Bhosale, Sou. Wanchala Tukaram Awade, Sou. Vaijayanta Sakharam Bhosale (since deceased by her heirs and legal representatives viz Sahebrao Sakharam Bhosale, Sou. Wanchala Tukaram Awade, Sou. Nandubai Shamrao Kharat, Sou. Chayya Vilas Gangawane, Sou. Indubai Ashok Jagtap and Kumari Sindhubai Sakharam Bhosale now Sou. Sindhubai Vivekdada Jawale), Sou. Nandubai Shamrao Kharat, Sou. Chhayya Vilas Gangawane, Sou. Indubai Ashok Jagtap and Kumari Sindhubai Sakharam Bhosale)

Bombay High Court · (2004) 5 BomCR 34

Bombay Tenancy and Agricultural Lands (Amendment) Act, 1964 — Section 32K(3), 32M, 32M(2), 33MConstitution of India, 1950 — Article 227

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High Courts08 Jun 2004Allowed

Bank of Baroda Vs Avdoot Bhagwant Naik and Others

Bombay High Court · AIR 2005 Bom 224

Contract (Amendment) Act, 1972 — Section 135, 139, 141Contract Act, 1872 — Section 126, 127, 128Transfer of Property Act, 1882 — Section 58, 58(1)

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High Courts08 Jun 2004

New India Assurance Company Ltd. Vs Tulshiram Pandurang Mohod and Others

Bombay High Court · (2005) 3 ACC 806

Motor Vehicles Act, 1939 — Section 110D

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High Courts08 Jun 2004Dismissed

Yashwant Vasudeo Natu and Others Vs State of Maharashtra and Others

Bombay High Court · (2004) 4 ALLMR 314 : (2004) 6 BomCR 203 : (2005) 1 MhLj 417

Constitution of India, 1950 — Article 14

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High Courts08 Jun 2004

The State of Maharashtra Vs Mohan Shankarrao Janrao

Bombay High Court · (2004) CriLJ 3998

Penal Code, 1860 (IPC) — Section 376, 376(1), 376(2), 506(II)Prevention of Corruption Act, 1947 — Section 5(2)

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High Courts08 Jun 2004

Smt. Kerabai Jadhav and Laxman Hari Patil Vs Shri Pandurang Gopal Patil (since deceased by his heirs and legal representatives as trustees Ravindra Govind Patil-Kulkarni) and Others

Bombay High Court · (2004) 4 ALLMR 770 : (2004) 5 BomCR 32 : (2004) 4 MhLj 169

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88, 88BConstitution of India, 1950 — Article 227

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High Courts08 Jun 2004Dismissed

Ramesh Meshram and Another Vs State of Maharashtra

Bombay High Court · (2005) 1 MhLj 762

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

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High Courts08 Jun 2004

New India Assurance Company Ltd. Vs Tulshiram Mohod and Others

Bombay High Court · (2005) 3 ACC 806 : (2005) ACJ 764 : (2004) 6 BomCR 741 : (2004) 4 MhLj 362

Motor Vehicles Act, 1939 — Section 110D, 92A

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High Courts08 Jun 2004

New India Assurance Company Ltd. Vs Tulsiram and Others

Bombay High Court · (2005) 1 ACC 762 : (2004) 4 ALLMR 319

Motor Vehicles Act, 1939 — Section 110D

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