Bombay High Court Judgments

High Courts11 Apr 2018Disposed Of

THE TRUSTEES OF THE N. M. PATIT CHARITY FUND AND ORS Vs HEIRS AND LEGAL REPRESENTATIVES IF ANY OF MR. JAL MINOCHER UNWALA

Bombay High Court · (2018) 04 BOM CK 0016

Administrator General’s Act, 1963 — Section 5Code of Civil Procedure, 1908 — Order 22, Rule 4-A, Order 32 Rule 4, Order 32 Rule 4-A, Section 115, 151

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High Courts11 Apr 2018Dismissed

ANGELINE RANDOLPH PEREIRA AND ORS.Vs SUYOG INDUSTRIAL ESTATE PREMISES CO-OP. SOC. LTD. AND ORS.

Bombay High Court · (2018) 04 BOM CK 0015

Constitution of India — Article 226, 227Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale Management and Transfer) Act, 1963 — Section 11, 11(1), 11(3), 11(4), 11(5)

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High Courts11 Apr 2018Allowed

DUDHADHARI@KATHADA@KAGZIPURA MASJID TRUST, NASHIK, THRU.TRUSTEE SAYED ABDUL SHAKOOR SAYEDAND ORS Vs UTTAM S/O NABHAJI MAHALE AND ORS

Bombay High Court · (2018) 04 BOM CK 0014

Waqf Act, 1995 — Section 36, 40Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32M, 88B, 88-B(2)

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High Courts11 Apr 2018Dismissed

LINKER SHELTER PRIVATE LIMITED, THR. AUTH. SIGNATORY NARENDRA KESHAV WADNARE Vs DUDADHARI@KATHADA@KAGZIPURA MASJID TRUST, THR, TRUSTEE SAYED ABDUL SHAKOOR SAYED AND ORS

Bombay High Court · (2018) 04 BOM CK 0013

Waqf Act, 1995 — Section 36, 40Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32M, 88B, 88-B(2)

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High Courts10 Apr 2018Dismissed

Titagarh Wagons Limited Vs Chowgule and Company Private Limited

Bombay High Court · (2018) 04 BOM CK 0191

Arbitration and Conciliation Act, 1996 — Section 34, 37Indian Contract Act, 1872 — Section 73, 74, 75

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High Courts10 Apr 2018Disposed Of

PRAKASH MAKDU PATIL Vs THE CHAIRMAN, ABHAY YUVA KALYAN KENDRA ANMLNAGAR, DHULE & ANR S.

Bombay High Court · (2018) 04 BOM CK 0091

Maharashtra Universities Act, 1994 — Section 59Code of Criminal Procedure Code, 1973 — Section 313Maharashtra NonAgricultural Universities and Affiliated Colleges Standard Code Rules, 1984 — Rule 13(e), 46, (3), 5 ©

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High Courts10 Apr 2018Allowed

VISHAL @ GULLU S/O VIJAY SRIVASTAVA Vs STATE OF MAH. THR. PSO, SAKKARDARA, NAGPUR

Bombay High Court · (2018) 04 BOM CK 0085

Indian Penal Code,1860 — Section 34, 302, 304-II, 323Criminal Procedure Code, 1971 — Section 174

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High Courts10 Apr 2018Allowed

PANKAJ CHANDRASEN SHAH & ANOR. Vs GANESH SHRAWANJI ICHE & 3 ORS.

Bombay High Court · (2018) 04 BOM CK 0070

Civil Procedure Code, 1908 — Section 100Transfer of Property Act, 1882 — Section 106Indian Registration Act, 1860 — Section 49

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High Courts10 Apr 2018Dismissed

RAMESH S/O GULABRAO WAKARE Vs RATNAKAR S/O MAHADEO CHORE AND 4 OTHERS

Bombay High Court · (2018) 04 BOM CK 0069

Civil Procedure Code, 1908 — Section 80

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High Courts10 Apr 2018Dismissed

SHRI. MARTAND S/O. NAMDEORAO GOTMARE Vs SHRI. DILIP S/O. NAMDEORAO GOTMARE, AND OTHERS

Bombay High Court · (2018) 04 BOM CK 0068

Civil Procedure Code, 1908 — Section Order 8 Rule 10, Order 12 Rule 6

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High Courts10 Apr 2018Dismissed

FELGUERA GRUAS INDIA PRIVATE LIMITED Vs TUTICORIN COAL TERMINAL PRIVATE LIMITED AND 2 ORS.

Bombay High Court · (2018) 04 BOM CK 0047

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts10 Apr 2018Allowed

A.R. SATISH Vs STATE OF MAHARASHTRA

Bombay High Court · (2018) 04 BOM CK 0029

Indian Penal Code, 1860 — Section 107, 121, 124, 130, 161, 162, 163, 169, 198, 200, 213, 239, 240, 241, 306, 309, 385, 387, 389, 391, 393, 394, 398, 460, 511

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High Courts10 Apr 2018Dismissed

KAILASH KISAN MEMJADE Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2018) 04 BOM CK 0028

Indian Penal Code, 1860 — Section 228(A), 342, 376, 506(2)Code of Criminal Procedure, 1973 — Section 209

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High Courts10 Apr 2018Dismissed

SUBHASH BHASKAR SHEJWAL Vs THE CHIEF EXECUTIVE OFFICER AND ORS.

Bombay High Court · (2018) 04 BOM CK 0012

Constitution of India, — Article 226, 243ZA, 243ZA(1)Maharashtra Municipal Corporations Act,1949 — Section 21, 456A, 456A(41)Bombay Provincial Municipal Corporations (Conduct of Elections to the post of Chairman of the Standing Committee, Transport Committee, Wards Committees and other Committees),Rules 2007 — Rule 2, 2(2), 3(1), 4, 6

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High Courts10 Apr 2018Allowed

GANESH PRAKASH WANKAR Vs THE DIVISIONAL COMMISSIONER, PUNE DIV. AND ORS.

Bombay High Court · (2018) 04 BOM CK 0011

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High Courts10 Apr 2018

THE GENERAL EDUCATION INSTITUTE AND ANR. Vs THE JOINT DIRECTOR (VOCATIONAL EDUCATION) AND ORS

Bombay High Court · (2018) 04 BOM CK 0010

Maharashtra Employees of Private Schools Act, 1977 — Section 5(1)

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High Courts09 Apr 2018Allowed

EDC Limited Vs Commissioner of Income Tax

Bombay High Court · (2018) 04 BOM CK 0190

Income Tax Act, 1961 — Section 8D(2)(iii), 14A, 143(3)Income Tax Rule, 1962 — Rule 8D

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High Courts09 Apr 2018Allowed

GURUDAS PATRU BHALVE (IN JAIL) Vs STATE OF MAHARASHTRA THR. P.S.O. POLICE STATION BALLARSHAH CHANDRAPUR

Bombay High Court · (2018) 04 BOM CK 0084

Indian Penal Code,1860 — Section 302, 326

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High Courts09 Apr 2018

MAHA SEEDMEN ASSOCIATION, THROUGH ITS AUTHORIZED REPRESENTATIVE, MR. ANISH N. MEHTA AND OTHERS Vs UNION OF INDIA, MINISTRY OF AGRICULTURE, THROUGH ITS SECRETARY, NEW DELHI AND 2 OTHERS

Bombay High Court · (2018) 04 BOM CK 0067

Code Of Criminal Procedure, 1973 — Section 24(1), 125(2), 321Advocates Act, 1961 — Section 3(2)(a), 8A, 8A(1), 8A(2)Contempt Of Courts Act, 1971 — Section 15

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High Courts09 Apr 2018Dismissed

HAIER TELECOM (INDIA) PVT. LTD. Vs DRIVE INDIA ENTERPRISE SOLUTIONS LTD.

Bombay High Court · (2018) 04 BOM CK 0046

Code of Civil Procedure, 1908 — Order 37 Rule 3(5)Arbitration and Conciliation Act, 1996 — Section 8, 8(1), 8(i)Arbitration Act 1940 — Section 34

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