Bombay High Court Judgments

High Courts09 Jul 2015Allowed

The Ahmednagar Municipal Council Vs Pandit Rambhau Ausarkar and Others

Bombay High Court · (2015) 5 ABR 379 : (2016) 1 MhLj 178

Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, Order 9 Rule 13Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28(1), 28(7), 30, 30(2)

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High Courts09 Jul 2015Dismissed

Rohit Bhimsen Khurana Vs Neha Rohit Khurana and Others

Bombay High Court · (2016) 1 ABR 431 : (2015) 4 RCR(Civil) 248

Hindu Marriage Act, 1955 - Section 13(1)(i-a)

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High Courts09 Jul 2015Allowed

Dipak Maruti Shelar and Others Vs The State of Maharashtra

Bombay High Court · (2015) 07 BOM CK 0093

Penal Code, 1860 (IPC) - Section 120-B, 201, 302, 34, 341

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High Courts09 Jul 2015

Ajanta Pharma Limited Vs Vardhaman Lifecare Private Limited

Bombay High Court · (2015) 07 BOM CK 0081

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High Courts09 Jul 2015Allowed

Pravin Vs The State of Maharashtra

Bombay High Court · (2015) 07 BOM CK 0057

Criminal Procedure Code, 1973 (CrPC) - Section 164Penal Code, 1860 (IPC) - Section 201, 302

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High Courts09 Jul 2015

Vascon Engineers Ltd. Vs Income Tax Settlement Commission and Others

Bombay High Court · (2016) 282 CTR 530 : (2015) 376 ITR 360 : (2015) 235 TAXMAN 436

Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 143(1), 154, 234B, 245(2C), 245(2D)

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High Courts09 Jul 2015Dismissed

Bombay Environmental Action Group and Others Vs The State of Maharashtra and Others

Bombay High Court · (2015) 07 BOM CK 0011

Constitution of India, 1950 - Article 226

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High Courts08 Jul 2015Dismissed

Abdul Kalam Abdul Nabi Vs Maharashtra State Road Transport Corporation, Amravati

Bombay High Court · (2015) 5 MhLj 805

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 47

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High Courts08 Jul 2015Dismissed

Murlidhar Ramaji Jambhule Vs State of Maharashtra

Bombay High Court · (2016) ALLMR(Cri) 701

Penal Code, 1860 (IPC) - Section 376(2)(f)

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High Courts08 Jul 2015Allowed

Devdas Mahadeo Kad Vs The State of Maharashtra

Bombay High Court · (2015) 07 BOM CK 0312

Criminal Procedure Code, 1973 (CrPC) - Section 313Dowry Prohibition Act, 1961 - Section 3Evidence Act, 1872 - Section 106, 27

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High Courts08 Jul 2015Dismissed

State of Maharashtra Vs Sharad Balkrishna Pawaskar

Bombay High Court · (2015) 07 BOM CK 0305

Constitution of India, 1950 - Article 226, 227

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High Courts08 Jul 2015Disposed off

Shangrilla Apartments Co-op. Housing Society Ltd. and Others Vs Rivin Builders and Others

Bombay High Court · (2015) 5 ABR 657 : (2016) 2 ALLMR 136

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27Limitation Act, 1963 - Section 14, 14(1)

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High Courts08 Jul 2015Dismissed

Rohidas Premchand Bhagat Vs Divisional Controller, Maharashtra State Road Transport Corporation

Bombay High Court · (2015) 5 ABR 322 : (2015) 5 ALLMR 546 : (2015) LabIC 3640 : (2015) 3 LLJ 596 : (2015) 3 LLN 352 : (2015) 6 MhLj 660

Constitution of India, 1950 - Article 14, 19, 19(2), 21, 226Industrial Disputes Act, 1947 - Section 10, 11A, 2A, 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 30(2)

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High Courts08 Jul 2015Dismissed

Uttareshwar Ramchandra Devkar Vs The State of Maharashtra

Bombay High Court · (2016) ALLMR(Cri) 515 : (2015) 3 BomCR(Cri) 618

Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302

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High Courts08 Jul 2015Partly Allowed

Nandkumar Anandrao Walanju and Others Vs The State of Maharashtra and Others

Bombay High Court · (2016) 2 BomCR 444 : (2015) 5 MhLj 285

Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 - Section 41, 45, 45(2A)Maharashtra Co-operative Societies Act, 1960 - Section 44, 45, 45(1), 73-FF, 73-FF(iv)

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High Courts08 Jul 2015