COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,190 of 3,665

High Courts05 Oct 2001Dismissed

Sidramappa Nagappa Abdulpurkar and Another Vs Guru Mahashivsharani Basavambikadevi and Others

Bombay High Court · (2002) 3 BomCR 145

Bombay Public Trusts Act, 1950 — Section 50, 51Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts05 Oct 2001

Sunil Girdharilal Shah Vs Sanjay Navneetdas Shah and Others

Bombay High Court · (2002) 3 BomCR 355

Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 11, 34Partnership Act, 1932 — Section 69(2)

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High Courts04 Oct 2001Allowed

Ravindra V. Gaikwad and others Vs State of Maharashtra and others

Bombay High Court · (2001) 10 BOM CK 0095

Constitution of India, 1950 — Article 166(3)General Clauses Act, 1897 — Section 3(60)Maharashtra Co-operative Societies Act, 1960 — Section 105, 12, 13, 14, 152

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High Courts04 Oct 2001

Maharashtra State Electricity Board, Bombay Vs Sunil More and others

Bombay High Court · (2001) 10 BOM CK 0094

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30

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High Courts04 Oct 2001

Suresh Ranganath Bhaybhang (Dr.) Vs State of Maharashtra and Others

Bombay High Court · (2002) 2 ALLMR 485 : (2002) 3 BomCR 197

Land Acquisition Act, 1894 — Section 5

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High Courts04 Oct 2001Dismissed

Oyster Marine Inc. Vs Chandrakant R. Ugale

Bombay High Court · (2002) 92 FLR 137 : (2002) 1 LLJ 710

Industrial Disputes Act, 1947 — Section 2, 25F, 33C(2)

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High Courts04 Oct 2001Allowed

State Bank of India Vs Keshav Baburao Dalvi and Others

Bombay High Court · (2002) 1 MhLj 844

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 6

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High Courts04 Oct 2001Allowed

Sanjay Irappa Bansode Vs State of Maharashtra and Others

Bombay High Court · (2002) 92 FLR 335 : (2002) 1 LLJ 542

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High Courts04 Oct 2001

Brihanmumbai Municipal Corporation Vs Sapyah Trust and Sarkar Trust and Others

Bombay High Court · AIR 2002 Bom 315 : (2002) 2 ALLMR 163 : (2002) 3 BomCR 151 : (2002) 1 BOMLR 597 : (2003) 1 CivCC 506 : (2002) 3 CivCC 105 : (2002) 2 MhLj 558

Electricity Act, 1910 — Section 26(6)

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High Courts04 Oct 2001Allowed

Bandopant Sitaram Bapat by his heirs Arun Bandopant Bapat and Others Vs Shankar Sitaram Bapat and Others

Bombay High Court · (2002) 1 BomCR 96 : (2002) 1 BOMLR 256 : (2002) 1 LLJ 436 : (2002) 1 MhLj 436

Succession Act, 1925 — Section 82, 83, 84, 85, 88

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High Courts04 Oct 2001Allowed

Gajendrakumar Pribhovandas Bhammar and Others Vs The State of Maharashtra

Bombay High Court · (2001) 4 ALLMR 745 : (2002) 1 BomCR 607

Bombay Land Requisition Act, 1948 — Section 4, 4(1), 6, 6(1), 6(4)(a)Constitution of India, 1950 — Article 226Defence of India Act, 1962 — Section 29, 35(1)

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High Courts03 Oct 2001Allowed

Transport Manager, Pune Municipal Transport, Pune and Another Vs Asif Mehmood Kadri

Bombay High Court · (2002) 2 BomCR 142 : (2002) 93 FLR 534 : (2002) 2 MhLj 519

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High Courts03 Oct 2001Allowed

Baban Shriram Wafare Vs Zilla Parishad, Ahmednagar

Bombay High Court · (2002) 4 ALLMR 155 : (2002) 3 BomCR 212 : (2002) 3 MhLj 390

Constitution of India, 1950 — Article 311(2)Maharashtra Civil Services (Joining Time, Foreign Service and Payment during Suspension, Dismissal and Removal) Rules, 1981 — Rule 70, 71Maharashtra Zilla Parishad, District Services (Discipline and Appeal) Rules, 1964 — Rule 9(1)

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High Courts03 Oct 2001Dismissed