COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 762 of 3,658

High Courts16 Aug 2016Disposed Off

Union of India through Deputy Salt Commissioner, Government of India Exchange Building, 4th Floor, Sir Shivagar Ramgulam Marg, Ballard Estate, Mumbai - 400038 - Appellant (Org. Plaintiff) @HASH Alark Laxman Desai (Executors and Trustee of the Will of Late

Bombay High Court · (2016) 6 AIRBomR 335

Civil Procedure Code, 1908 (CPC) - Section 9Maharashtra Land Revenue Code, 1966 - Section 20

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High Courts16 Aug 2016Allowed

M/s. Aditya Developers Vs Manish Ranganath Thorat

Bombay High Court · (2017) ALLMRCri 1551 : (2016) 4 BomCR(Cri) 52 : (2017) 1 CPR 34 : (2016) 5 MhLJ 941 : (2016) 5 MhLJCrl 390

Consumer Protection Act, 1986 — Section 27

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High Courts12 Aug 2016Disposed Off

Dahiben Vs Maharashtra Revenue Tribunal, Nagpur

Bombay High Court · (2017) 2 ALLMR 721 : (2017) 1 MhLJ 142

Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 - Section 3, Section 3(1), Section 4, Section 6Maharashtra Restoration of Lands to Scheduled Tribes Rules, 1975 - Rule 10, Rule 3

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High Courts12 Aug 2016Dismissed

Rajendra Vs Returning Officer

Bombay High Court · (2017) 3 ALLMR 610 : (2017) 2 MhLJ 798

Bombay Village Panchayats Act, 1959 - Section 15(1), Section 15(7)

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High Courts12 Aug 2016Disposed Off

Maharashtra Urdu Shala Sangharsha Samiti Vs State of Maharashtra

Bombay High Court · (2016) 6 BCR 746

Constitution of India, 1950 - Article 14, Article 29, Article 30

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High Courts12 Aug 2016Allowed

Smt. Vijaya d/o Sahebrao Chaudhari - Petitioner @HASH The State of Maharashtra

Bombay High Court · (2016) 6 ALLMR 33

Constitution of India, 1950 - Article 226

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High Courts12 Aug 2016Allowed

Shri Adhar s/o Ragho Patil Vs The State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 484 : (2017) ALLMRCri 780

Criminal Procedure Code, 1973 (CrPC) — Section 156Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 307

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High Courts12 Aug 2016Dismissed

Everest Educational Society, Aurangabad, through its President Dr. Abdul Gaffar Quadri s/o Abdul Razzaq quadri, Age : 59 years, Occu. Medical Practitioner, R/o Azam Colony, Roshan Gate, Aurangabad - Petitioner @HASH The Admissions Regulating Authority for

Bombay High Court · (2016) 6 ALLMR 183

Constitution of India, 1950 - Article 226

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High Courts12 Aug 2016Disposed Off

Ranjeet Nabha Vs Udita Nabha

Bombay High Court · (2016) 4 RCRCivil 154

Hindu Marriage Act, 1955 - Section 13(1)(ia)Special Marriage Act, 1954 - Section 27(1)(d)

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High Courts11 Aug 2016Dismissed

M/s Armor''s Developers Pvt. Ltd. Vs Smt. Asha

Bombay High Court · (2017) 173 AIC 305 : (2017) 2 CivCC 204 : (2017) 2 MhLJ 324

Civil Procedure Code, 1908 (CPC) - Section 148Specific Relief Act, 1963 - Section 28

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High Courts11 Aug 2016Disposed Off

The Registrar, University of Mumbai Vs Parag Bhaskar Ghag

Bombay High Court · (2017) 1 CLR 164

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28, Section 30

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High Courts11 Aug 2016Disposed Off

Balasaheb Sahebrao Bodkhe Vs State of Maharashtra

Bombay High Court · (2016) 5 ALLMR 335 : (2016) 6 BCR 765

Bombay General Clauses Act, 1904 — Section 24Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 4(4)

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High Courts11 Aug 2016Disposed Off

M/s Kotak Mahindra Prime Ltd. Vs M/s Lifeline Industries Ltd. (In Liqn.)

Bombay High Court · (2016) 6 BCR 813 : (2016) 198 CompCas 291 : (2017) 1 DRTC 212 : (2016) 137 SCL 366

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 5Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1)

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High Courts11 Aug 2016Allowed