Bombay High Court Judgments

Bombay Primary Education Rules, 1949 — Rule 36(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts19 Mar 2004Dismissed

Global Marketing Direct Limited Vs GTL Limited and Royal Consulting BV

Bombay High Court · (2004) 3 ALLMR 409 : (2004) 3 ARBLR 56 : (2004) 3 MhLj 420 : (2004) 55 SCL 525

Arbitration and Conciliation Act, 1996 — Section 16, 2, 44, 45, 48Civil Procedure Code, 1908 (CPC) — Section 9A

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High Courts18 Mar 2004Allowed

Deepak Bharne and Others Vs State of Maharashtra

Bombay High Court · (2005) 1 DMC 65 : (2004) 2 MhLj 987

Penal Code, 1860 (IPC) — Section 306, 34, 498A

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High Courts18 Mar 2004

Zynab Hydari Vs State of Maharashtra and Others

Bombay High Court · (2004) 4 BomCR 874 : (2004) 3 MhLj 275 : (2004) 3 MhLj 274

Contempt of Courts Act, 1971 — Section 12

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High Courts18 Mar 2004Allowed

Hanumant Sahakari Dudh Utpadak Sanstha Maryadit Vs The State of Maharashtra and Pune Zilla Sahakari Dudh Utpadak Sangh Vandana Vikas Karale, Kisan Bhika Karale and Vikas Namdeo Karale Vs Pune Zilla Sahakari Dudh Utpadak Sangh Ltd. and Others Ashok Laxman Balkawade Vs Divisional Deputy Registrar, Cooperative Societies (Dairy), Collector, District Deputy Registrar, Co-operative Societies and Pune zilla Sahakari Dudh Utpadak Sangh Ltd.

Bombay High Court · (2004) 3 ALLMR 609

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High Courts18 Mar 2004

Mansaram Sampat Patil since deceased by his heirs and LRs. Banubai Mansaram Patil and Others Vs Sambhu Harchand Choudhari since deceased by his legal heirs Sumanbai Harachand Choudhari and Others

Bombay High Court · (2005) 1 MhLj 821

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)

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High Courts18 Mar 2004Allowed

Hanumant Sahakari Dudh Utpadak Sanstha Vs State of Maharashtra and Others

Bombay High Court · (2004) 2 MhLj 1052

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High Courts17 Mar 2004Allowed

Sudhakar Ramteke and Others Vs State of Maharashtra

Bombay High Court · (2004) 4 MhLj 292

Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 323, 34, 376(2)

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High Courts17 Mar 2004

Universal Ferro and Allied Chemicals Ltd. Vs Customs, Excise and Service Tax Appellate Tribunal and Another

Bombay High Court · (2004) 5 BomCR 642 : (2005) 102 ECC 68 : (2004) 3 MhLj 219

Central Excises and Salt Act, 1944 — Section 35B, 35F

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High Courts17 Mar 2004Dismissed

Babasaheb Vs State of Maharashtra

Bombay High Court · (2004) 2 DMC 457

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 498A

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High Courts17 Mar 2004

S. Balakrishnan Vs State of Maharashtra

Bombay High Court · (2004) CriLJ 3387 : (2004) 2 MhLj 1063

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190, 2Maharashtra Control of Organised Crime Act, 1999 — Section 2(2), 9, 9(1)

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High Courts17 Mar 2004

Sou. Indumati Laxman Bhakare Vs The State of Maharashtra and Others Shri Shivaji Krishna Jangale Vs The State of Maharashtra and Others Sou. Patil Chaya Arun Vs Shri Shivaji Krishna Jangale and Others

Bombay High Court · (2004) 4 ALLMR 89 : (2004) 3 MhLj 6

Constitution of India, 1950 — Article 227Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 11, 12(1), 12(2), 16(1), 19Maharashtra Municipal Counsils, Nagar Panchayats and Industrial Townships Rules — Rule 15(10)

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High Courts17 Mar 2004Allowed