Bombay High Court Judgments

High Courts26 Aug 2002

Municipal Corporation of Greater Mumbai Vs Prestress Products (India)

Bombay High Court · (2003) 2 ARBLR 624 : (2003) 3 BomCR 117

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 12, 13, 16, 31, 34

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High Courts23 Aug 2002Allowed

Mahindra and Mahindra Ltd. Vs Shri N.B. Narawade and Shri P.W. Bhuyar, Learned Presiding Officer, VI Labour Court

Bombay High Court · (2002) 08 BOM CK 0126

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High Courts23 Aug 2002

Chawla Brothers Limited Vs Kamani Vegetable Oil Industries Pvt. Ltd. and Others

Bombay High Court · (2003) 4 BomCR 434

Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 3Trade and Merchandise Marks Act, 1958 — Section 30(1)

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High Courts23 Aug 2002Dismissed

Dattatraya Sakharam Kabadi Vs Raghu Luma Bhalerao and Others

Bombay High Court · (2003) 1 ALLMR 554 : (2003) 3 BomCR 234 : (2003) 2 BOMLR 142 : (2003) 1 MhLj 174

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 43Maharashtra Land Revenue Code, 1966 — Section 36A

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High Courts23 Aug 2002Dismissed

Sona Chandi Oal Committee and Others Vs State of Maharashtra

Bombay High Court · (2003) 2 ALLMR 670 : (2003) 3 BomCR 450 : (2003) 1 MhLj 401

Bombay Money Lenders Rules, 1959 — Rule 11Maharashtra Bombay Money Lenders (Amendment) Act, 1992 — Section 9A

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High Courts23 Aug 2002Allowed

Vishwanath Harkad and Others Vs State of Maharashtra and Another

Bombay High Court · (2003) 2 ALLMR 228 : (2003) 2 BomCR 768 : (2003) 1 MhLj 369

Land Acquisition Act, 1894 — Section 11, 18, 28A

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High Courts22 Aug 2002Allowed

Vinayak Chintaman Deshmukh and others Vs Special Land Acquisition Officer, Ratnagiri

Bombay High Court · (2002) 08 BOM CK 0089

Land Acquisition Act, 1894 — Section 18, 23(1), 23(2), 28, 4

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High Courts22 Aug 2002Dismissed

Murablack (India) Limited Vs Fairgrowth Financial Services Ltd. and Another and Growth Techno Projects Limited and Another

Bombay High Court · (2003) 2 ALLMR 1043 : (2003) 2 BomCR 422 : (2003) 2 BOMLR 527 : (2003) 1 MhLj 694 : (2003) 1 MhLj 693

Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 11, 3(3)Special Court (Trial of Offences Relating to Transactions in Securities) Amendment Act, 1994 — Section 9A

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High Courts20 Aug 2002

Bharatkumar Agrawal, Mrs. Malli @ Madhulika Agrawal and Shri Jamnalal Bajaj Sewa Trust Vs Anita Trust and Anita

Bombay High Court · AIR 2003 Bom 197 : (2003) 1 BomCR 230 : (2002) 4 MhLj 597

Civil Procedure Code Amendment Act, 1976 — Section 97Civil Procedure Code Amendment Act, 1999 — Section 32Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts20 Aug 2002Allowed

Husen Aba Bahadur deceased by his heirs Anawar Husen Bahadur and Others Vs Sakharam Ganesh Pujari and Another

Bombay High Court · (2003) 1 ALLMR 178 : (2003) 1 BomCR 627 : (2003) 2 BOMLR 630 : (2002) 4 MhLj 786

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32F, 32G, 43

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High Courts20 Aug 2002

Indian Express Newspapers, (Bombay) Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Bombay High Court · (2003) 1 BomCR 667 : (2003) 86 ECC 422 : (2002) 105 ECR 584 : (2003) 1 MhLj 31

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High Courts20 Aug 2002Allowed

Ramchandra Gopinath Pawar Vs The State of Maharashtra

Bombay High Court · (2002) 08 BOM CK 0038

Arms Act, 1959 — Section 27, 3Penal Code, 1860 (IPC) — Section 300, 307, 392, 394, 457

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High Courts19 Aug 2002Dismissed

Govind Vithoba Kengar Vs The State of Maharashtra and Others

Bombay High Court · (2003) 2 ALD(Cri) 19 : (2003) 2 ALD(Cri) 119 : (2003) 1 CivCC 277 : (2003) CriLJ 5066

Penal Code, 1860 (IPC) — Section 114, 376, 395, 397

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High Courts19 Aug 2002

Naman Developers Pvt. Ltd. and Another, Lokhandwala Builders, Shri Randhir Singh Bhalla and Others, BPM Industries Limited and Another, Shri Prabhakar A. Mhaslikar and Malkani Construction Co. Vs Municipal Corporation of Greater Mumbai and Others Nagari Nivara Parishad and Others Vs Brihan Mumbai Mahanagar Palika and Others

Bombay High Court · (2002) 4 ALLMR 750 : (2002) 6 BomCR 561

Constitution of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1888 — Section 217, 218(D)

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High Courts19 Aug 2002Dismissed

Shivrudra Shivling Pailwan and Others Vs Prakash Maharudhra Pailwan and Others

Bombay High Court · (2003) 1 ALLMR 48 : (2002) 6 BomCR 546 : (2003) 2 BOMLR 167 : (2003) 1 CivCC 277 : (2003) 1 MhLj 299

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts19 Aug 2002Allowed

Ballumal A. Jaisingh Vs J.J. Builders and Others

Bombay High Court · (2003) 3 MhLj 238

Arbitration Act, 1940 — Section 30Limitation Act, 1963 — Article 119B, 5

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High Courts17 Aug 2002Allowed

Qazi Kutubuddin Vs Municipal Council and Others

Bombay High Court · (2003) 1 ALLMR 610 : (2003) 2 BomCR 255 : (2002) 4 MhLj 815

Maharashtra Municipalities Act, 1965 — Section 308, 318

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High Courts17 Aug 2002Allowed

Nago Nannaware and Another Vs Kanhu Madavi and Others

Bombay High Court · (2003) 1 ALLMR 613 : (2003) 2 BomCR 397 : (2003) 1 MhLj 451

Constitution of India, 1950 — Article 342Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3

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High Courts17 Aug 2002

Maharashtra State Road Transport Corporation and Others Vs Namdeo T. Nalavade

Bombay High Court · (2002) 6 BomCR 549 : (2002) 4 BOMLR 291 : (2003) 96 FLR 1103 : (2002) 4 MhLj 582

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts17 Aug 2002Dismissed

N.P. Chhabaria Vs Jyoti Wire Industries and Others

Bombay High Court · (2004) 1 BOMLR 23

Criminal Procedure Code, 1973 (CrPC) — Section 415, 417, 420, 482Penal Code, 1860 (IPC) — Section 420

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