COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,208 of 3,665

High Courts09 Jun 2001Dismissed

Dilip Bastimal Jain Vs Baban Bhanudas Kamble and Others

Bombay High Court · AIR 2002 Bom 279 : (2001) 3 ALLMR 338 : (2001) 4 BomCR 374 : (2002) 1 BOMLR 94 : (2001) 3 CivCC 616 : (2001) 3 MhLj 730 : (2002) 1 RCR(Civil) 406

Bombay Court Fees Act, 1959 — Article 7, 6, 8Specific Relief Act, 1963 — Section 19(1)

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High Courts09 Jun 2001Dismissed

Dilip Bastimal Jain Vs Baban Bhanuhas Kamble and others

Bombay High Court · AIR 2002 Bom 279 : (2001) 3 ALLMR 338 : (2001) 4 BomCR 374 : (2002) 1 BOMLR 94 : (2001) 3 MhLj 730

Specific Relief Act, 1963 — Section 19, 6, 6(iv)(a), 6(xi), 6(xi)(a)Suits Valuation Act, 1887 — Section 8

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High Courts08 Jun 2001Allowed

Dadarao Khatke Vs State of Maharashtra and Others

Bombay High Court · (2002) 1 ALLMR 599 : (2001) 4 BomCR 372 : (2002) 3 MhLj 863

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High Courts08 Jun 2001Dismissed

Srikant D. Salunke (Dr.) since deceased by L.Rs Sonubai Dhondiram Salunke and Others Vs Bombay Electric Supply and Transport, Bombay

Bombay High Court · (2002) 2 ALLMR 187 : (2002) 2 MhLj 173

Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 26(6)

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High Courts08 Jun 2001

Kishore K. Shahani and Others Vs State of Maharashtra and Another

Bombay High Court · AIR 2001 Bom 351 : (2001) 4 ALLMR 298 : (2001) 4 BomCR 469 : (2001) 3 BOMLR 745 : (2001) 3 MhLj 724

Constitution Of India, 1950 — Article 226Bombay Stamp Act, 1958 — Article 3, 25(1), 25(1)(d), 32(a)Income Tax Act, 1961 — Section 269UD, 269UK, 269UL, 276(i), 3

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High Courts08 Jun 2001Allowed

S. Shabari V. Nawalkar Vs Juhu Vile Parle Gymkhana and Another

Bombay High Court · (2002) 2 ALLMR 380 : (2003) 1 LLJ 376

Contract Labour (Regulation and Abolition) Act, 1970 — Section 18

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High Courts08 Jun 2001

Dasu Shingate Vs State of Maharashtra and Another

Bombay High Court · (2002) 2 ALLMR 314 : (2001) 4 BomCR 363 : (2001) 4 MhLj 942

Land Acquisition Act, 1894 — Section 28A

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High Courts08 Jun 2001Allowed

Ramesh Latkar Vs Bishram Chute

Bombay High Court · (2002) 2 BomCR 401 : (2002) BomCR(Cri) 225

Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts07 Jun 2001Dismissed

Arun Manikrao Shindekar Vs Rameshwarsingh Sarnamsingh Kirad

Bombay High Court · (2001) 3 ALLMR 906 : (2001) 4 BomCR 784 : (2001) 4 BOMLR 192 : (2001) 3 MhLj 803

Transfer of Property Act, 1882 — Section 110

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High Courts07 Jun 2001Allowed

All Saints Home Vs Smt. Chhaya P. Pardeshi and Another

Bombay High Court · (2002) 104 BOMLR 93

Industrial Disputes Act, 1947 — Section 10, 2, 25B

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High Courts07 Jun 2001Dismissed

Jaywant Ganpatrao Dalvi Vs Kolhapur District Central Co-operative Bank Ltd.

Bombay High Court · (2001) 3 ALLMR 666 : (2001) 91 FLR 127 : (2002) 4 LLJ 975

Bombay Industrial Relations Act, 1946 — Section 2, 3(13)

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High Courts06 Jun 2001Allowed

M.S. Joshi and Others Vs Municipal Corporation

Bombay High Court · (2002) 2 ALLMR 129 : (2002) 104 BOMLR 12

Bombay Municipal Corporation Act, 1888 — Section 105B

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High Courts06 Jun 2001Allowed

Gurunath Vithal Tamse Vs National Textile Corporation (N.M.)

Bombay High Court · (2002) 93 FLR 742 : (2002) 2 LLJ 270

Payment of Gratuity Act, 1972 — Section 4, 7

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High Courts06 Jun 2001Allowed

Shridhar T. Shetty Vs Speedy Transport Company Pvt. Ltd., Bombay and Another

Bombay High Court · (2002) 3 BOMLR 877 : (2001) 91 FLR 301 : (2002) 4 LLJ 930 : (2002) 2 MhLj 110

Industrial Disputes Act, 1947 — Section 10, 12, 12(1), 2

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High Courts05 Jun 2001Dismissed

Bombay Environmental Action Group and another Vs State of Maharashtra and others

Bombay High Court · (2001) 06 BOM CK 0065

Constitution of India, 1950 — Article 14, 21Maharashtra Regional and Town Planning Act, 1966 — Section 154, 20, 22, 22A, 31

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High Courts31 May 2001

KEC International Ltd. Vs B.R. Balakrishnan and Others

Bombay High Court · (2001) 170 CTR 415 : (2001) 72 TTJ 714

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High Courts11 May 2001

Bandekar Brothers Pvt. Ltd. Vs V.G. Quenim and Another

Bombay High Court · (2001) 4 BomCR 390

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High Courts11 May 2001Dismissed

Mrs. Arlinda Dias, Socorro Dias (since deceased through legal heirs Mr. Roy Dias and Others) Vs The Margao Co-operative Housing Society Ltd. and Mr. Cosme Dias

Bombay High Court · (2001) 05 BOM CK 0001

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High Courts10 May 2001Dismissed

State of Goa Vs Placido Braganza

Bombay High Court · (2001) 4 BomCR 395 : (2002) 1 MhLj 370

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 144, 47, 96(3)Land Acquisition Act, 1894 — Section 18, 54

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High Courts08 May 2001

Khemlo Sakharam Sawant Vs State

Bombay High Court · (2001) BomCR(Cri) 761(1) : (2001) 2 BOMLR 875(1)

Criminal Procedure Code, 1973 (CrPC) — Section 437Prevention of Corruption Act, 1988 — Section 12

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