COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,153 of 3,669

High Courts03 Jul 2002Allowed

Nana Tukaram Havalkar since deceased by his heirs and LRs. Ravindra Ananda Havaldar and Others Vs Chatura Govinda Shelke and Others

Bombay High Court · (2003) 2 ALLMR 1052 : (2003) 2 MhLj 406

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4

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High Courts03 Jul 2002

Chandrashekhar Govind Daiwatkar and Another Vs Ramdas Govindrao Daiwatkar

Bombay High Court · (2003) 2 BomCR 132

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2AContempt of Courts Act, 1971 — Section 2

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High Courts03 Jul 2002Allowed

Smithkline Beecham Consumer Healthcare GMBH and Others Vs Hindustan Lever Limited and Another

Bombay High Court · (2002) 1 ALLMR 1043 : (2003) 105 BOMLR 547

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Section 80, 9Copyright Act, 1957 — Section 2, 40, 51

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High Courts02 Jul 2002Dismissed

Sk. Latif Vs State of Maharashtra

Bombay High Court · (2002) 104 BOMLR 914

Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302

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High Courts02 Jul 2002

Dnyaneshwar Rahate Vs The State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 560 : (2003) 105 BOMLR 104

Penal Code, 1860 (IPC) — Section 1, 302, 34, 498A

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High Courts02 Jul 2002

Oriental Fire and General Insurance Company Ltd. Vs Hindustan Agro Agencies and Others

Bombay High Court · (2003) 1 ALLMR 80 : (2003) 1 BomCR 244

Arbitration Act, 1940 — Section 14(1)

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High Courts02 Jul 2002Dismissed

Ashok Asramji Gabhane Vs Presiding Officer, School Tribunal and Others

Bombay High Court · (2002) 4 ALLMR 325 : (2003) 2 BomCR 862 : (2002) 4 BOMLR 267 : (2002) 4 MhLj 225

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 3, 4, 5, 5(1), 5(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28, 3(6), 9(2), 9(5)

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High Courts02 Jul 2002Dismissed

Sau. Ramatai Madhukarrao Tapre Vs State of Maharashtra and Others

Bombay High Court · (2002) 4 ALLMR 709 : (2002) 104 BOMLR 117

Bombay Village Panchayats Act, 1958 — Section 16, 33, 7

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High Courts01 Jul 2002Allowed

Suresh Ramteke Vs State of Maharashtra and Another

Bombay High Court · (2003) BomCR(Cri) 558 : (2003) 105 BOMLR 9

Criminal Procedure Code, 1973 (CrPC) — Section 203, 307, 386, 389, 390Penal Code, 1860 (IPC) — Section 120B, 34, 420, 467, 468

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High Courts01 Jul 2002Dismissed

Lilabai Madre Pillay and Others Vs Taheralli Abdul Kayum and Others

Bombay High Court · (2003) 1 ALLMR 1046 : (2003) 1 MhLj 716

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29, 29(3)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4

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High Courts01 Jul 2002

Mohandevi Jhawar since deceased by L.Rs. Yasoda Binnani and Others Vs Special Land Acquisition Officer and Others

Bombay High Court · (2002) 4 BOMLR 293 : (2002) 3 MhLj 820

Land Acquisition Act, 1894 — Section 18(1), 30

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High Courts01 Jul 2002Dismissed

Sutar Pukraj Somtiji Vs Yellubai Mallappa Wagle and Another

Bombay High Court · (2002) 4 ALLMR 349 : (2002) 5 BomCR 16 : (2002) 4 MhLj 819 : (2002) 3 MhLj 787

Maharashtra Rent Control Act, 1999 — Section 33

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High Courts01 Jul 2002

Sacchidanand Deshpande, Latur Vs Maharashtra State Board of Secondary and Higher Secondary School Education, Divisional Board, Latur and The State of Maharashtra

Bombay High Court · (2002) 6 BomCR 740 : (2003) 1 BOMLR 151 : (2002) 4 MhLj 63

Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 44, 55

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High Courts01 Jul 2002Dismissed

Bevit Pharmaceuticals Limited Vs Planned Pharma Private Limited and Another

Bombay High Court · (2003) 1 BomCR 314 : (2002) 4 BOMLR 273 : (2002) 4 MhLj 467

Trade and Merchandise Marks Act, 1958 — Section 11

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High Courts28 Jun 2002Dismissed

Deepak H. Mewani and Another Vs District Deputy Registrar Co-operative Societies and Ors

Bombay High Court · (2002) 4 ALLMR 307 : (2002) 6 BomCR 579

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High Courts28 Jun 2002Dismissed

Shivaji University and Another Vs Vasant Bapusaheb Magdum and Others

Bombay High Court · (2002) 4 ALLMR 484 : (2002) 6 BomCR 569 : (2002) 4 MhLj 113

Civil Procedure Code, 1908 (CPC) — Section 9Shivaji University Act, 1974 — Section 74

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High Courts28 Jun 2002Allowed

Balasaheb S. Landge Vs Gurudayal Singh Mander and Others

Bombay High Court · (2002) 4 ALLMR 62 : (2003) 1 ARBLR 181 : (2002) 50 BLJR 2532 : (2002) 4 MhLj 562

Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 24Contract Act, 1872 — Section 28

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High Courts28 Jun 2002Dismissed

Arun Kisan Madavi Vs The State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 554 : (2002) 104 BOMLR 71

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304, 307

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High Courts27 Jun 2002Allowed

Mrs. Tarabai Mayekar Vs State of Maharashtra and Another

Bombay High Court · (2002) 104 BOMLR 424

Constitution of India, 1950 — Article 22Penal Code, 1860 (IPC) — Section 324, 387, 399, 402

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High Courts27 Jun 2002Dismissed

Viraj Holdings Vs Motilal Oswal Securities Pvt. Ltd. and Others

Bombay High Court · (2002) 4 ALLMR 713 : (2002) 6 BomCR 759 : (2003) 115 CompCas 102 : (2002) 4 MhLj 65

Arbitration and Conciliation Act, 1996 — Section 18, 28, 34, 34(2), 7National Stock Exchange of India Regulations — Regulation 3.5Securities Contracts (Regulation) Act, 1956 — Section 9

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