COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 973 of 3,665

High Courts12 Feb 2015

National Steel and Agro Industries Ltd. and Others Vs State of Maharashtra and Others

Bombay High Court · (2015) 2 ABR 805 : (2015) 79 VST 360

Bombay Sales Tax Act, 1959 - Section 18, 19, 19(4), 2(11), 2(5A)Civil Procedure Code, 1908 (CPC) - Section 2Constitution of India, 1950 - Article 226, 372(1)

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High Courts11 Feb 2015Allowed

Mabel Reeves Vs Confraria de Igreja de Cortalim and Others

Bombay High Court · (2015) 6 ALLMR 167 : (2016) 1 MhLj 439

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10(2)

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High Courts11 Feb 2015Allowed

Girish Manohar Mokashi Vs The Dombivli Nagari Sahakari Bank Ltd.

Bombay High Court · (2015) 5 ALLMR 804 : (2015) 6 MhLj 599

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High Courts11 Feb 2015

Vinita Vs Yashodhara and Others

Bombay High Court · (2016) 1 ALLMR 40 : (2015) 4 MhLj 548

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10(4), Order 8 Rule 1, Order 8 Rule 6A

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High Courts11 Feb 2015Allowed

Naranji Bhimji Family Trust Vs Additional Commissioner, Nagpur and Others

Bombay High Court · (2015) 5 ALLMR 819 : (2015) 4 MhLj 538

Limitation Act, 1963 - Section 14, 5Maharashtra Rent Control Act, 1999 - Section 42, 43, 44

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High Courts11 Feb 2015Partly Allowed

Metropolitan Infra Housing Private Limited and Others Vs The State of Maharashtra and Others

Bombay High Court · (2015) 02 BOM CK 0289

Bombay Village Panchayats Act, 1958 - Section 55Constitution of India, 1950 - Article 226Maharashtra Land Revenue Code, 1966 - Section 149, 150, 2, 29

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High Courts11 Feb 2015Disposed off

Shri Shivaji Education Society and Others Vs Union of India and Others

Bombay High Court · (2015) 02 BOM CK 0280

Constitution of India, 1950 - Article 12, 14, 226, 227

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High Courts11 Feb 2015Disposed off

Rajiv Laxminarayan Jaju Vs Gopal Motilal Baheti and Others

Bombay High Court · (2015) 6 ALLMR 300 : (2015) 3 BomCR 653

Bombay Stamp Act, 1958 - Section 34, 35Civil Procedure Code, 1908 (CPC) - Order 13 Rule 13, Order 13 Rule 13, Order 13 Rule 3, Order 13 Rule 4, Order 18 Rule 18Registration Act, 1908 - Section 17, 18, 49

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High Courts11 Feb 2015

Amina Bi Shaikh Vs Chief Officer, Bicholim Municipal Council and Others

Bombay High Court · (2015) 6 ALLMR 117

Goa Panchayat Raj Act, 1994 - Section 2

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High Courts11 Feb 2015

Ultratech Cement Ltd. Vs Union of India

Bombay High Court · (2015) 320 ELT 279 : (2015) 35 GSTR 146

Central Excises and Salt Act, 1944 - Section 4, 4(1)Constitution of India, 1950 - Article 226

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High Courts11 Feb 2015Allowed

Gangadhar Sadashiv Jagtap and Others Vs Nashik Municipal Corporation and Others

Bombay High Court · (2015) 2 ABR 592 : (2015) 6 ALLMR 195

Constitution of India, 1950 - Article 226, 300ALand Acquisition Act, 1894 - Section 4, 5-A, 6Maharashtra Regional and Town Planning Act, 1966 - Section 125, 126, 126, 126(1), 126(1)(c)

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High Courts11 Feb 2015