Bombay High Court Judgments 2005

Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(1), 5(2), 5(3), 5(4)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 10, 10(1), 10(2), 13, 28

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High Courts23 Dec 2005

Hanumant Pandurang Indalkar Vs Tata Engineering and Locomotive Co. Ltd. and Another

Bombay High Court · (2006) 2 ALLMR 630 : (2006) 109 FLR 443 : (2006) 2 MhLj 583

Constitution of India, 1950 — Article 226, 227Oaths Act, 1969 — Section 7

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High Courts23 Dec 2005Dismissed

Coral Cosmetics Ltd. Vs Union of India (UOI)

Bombay High Court · (2009) 16 STR 371

Central Excise (Amendment) Rules, 1997 — Rule 57F, 57F(17)Central Excises and Salt Act, 1944 — Section 37, 37(2), 4Constitution of India, 1950 — Article 14, 141, 19(1)

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High Courts23 Dec 2005

Lady Ramabai Patwardhan (since deceased by her legal representative Mrs. Vijayadevi Vasantrao Deshpande (since deceased through her heirs/legal representatives Vasantrao Dhundiraj Deshpande and Vinaykumar Vasantrao Deshpande)) Vs Pranaya Parshuram Patwardhan and Others

Bombay High Court · (2005) 12 BOM CK 0019

Constitution of India, 1950 — Article 15(3)Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 4, 5Jamkhandi Act, 1948 — Section 1, 2, 6

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High Courts23 Dec 2005

Jaika Automobiles Private Limited Vs Joint District Registrar (Class-1) and Another

Bombay High Court · (2006) 4 BomCR 452

Bombay Stamp Act, 1958 — Article 13, 14, 25, 40, 41Constitution of India, 1950 — Article 226, 227

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High Courts22 Dec 2005

Girish J. Bobade Vs Ajay Thakur and Others

Bombay High Court · (2006) 2 ALLMR 381 : (2006) 2 MhLj 702

Family Courts Act, 1984 — Section 20, 4(4), 7, 8Guardians and Wards Act, 1890 — Section 11, 7, 8, 9

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High Courts22 Dec 2005

Sarva Shramik Sangh and Others Vs Kamala Mills and Another

Bombay High Court · (2006) 3 ALLMR 176 : (2006) 5 BomCR 861 : (2006) 109 FLR 792 : (2006) 2 LLJ 468 : (2006) 2 MhLj 690

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts22 Dec 2005Allowed

Parubai Savliram Kshatriya (since deceased through her legal heir Anusayabai Ganpat Bakale) Vs Shankar Ganusa Kshatriya (since deceased through his legal heirs Ashok Shankar Kshatriya and Others) and Others Shri Shankar Ganusa Kshatriya (since deceased by his heirs Ashok Shankar Kshatriya and Others) and Ashok Shankar Kshatriya Vs Parubai Savliram Kshatriya (since deceased by her heirs Anusayabai Ganpat Bakale), Shantaram Damu Gaikwad, Vasant Madhav Kshatriya and Dhondiram Sitaram Kshatriya

Bombay High Court · (2006) 2 BomCR 587 : (2006) 108 BOMLR 37 : (2006) 3 MhLj 89

Hindu Succession Act, 1956 — Section 23Hindu Womens Right to Property Act, 1937 — Section 3, 3(2)

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High Courts22 Dec 2005Dismissed

Smt. Chandrabhaga Teli and Others Vs Kantilal Dharsibhai Desai and Others

Bombay High Court · (2006) 2 ALLMR 50 : (2006) 5 BomCR 876 : (2006) 1 MhLj 887

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High Courts22 Dec 2005Dismissed

Sakharam Laxman Mathane since deceased by his heirs and LRs. Rangubai Sakharam Mathane and Others Vs Laxman Bahiru Dige deceased by his heirs and LRs. Sonabai Laxman Dige and Others

Bombay High Court · (2006) 2 ALLMR 362 : (2006) 2 MhLj 644

Transfer of Property Act, 1882 — Section 53

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High Courts22 Dec 2005

Divyesh K. Kothari Vs Aatam Gems and Others

Bombay High Court · (2006) 2 ALLMR 391 : (2006) 4 BomCR 471 : (2006) 2 MhLj 744

Sales of Goods Act, 1930 — Section 24

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High Courts22 Dec 2005

S. Sant Singh '' Pilli Singh Vs Secretary, Home Department, Government of Maharashtra and Others

Bombay High Court · (2006) CriLJ 1515 : (2006) 2 MhLj 422 : (2006) 2 RCR(Criminal) 677

Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1), 401, 426, 432Penal Code, 1860 (IPC) — Section 302Prisons (Bombay Furlough and Parole) (Amendment) Rules, 1989 — Rule 19

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High Courts22 Dec 2005

Ashok Gyanchand Vohra Vs The State of Maharashtra and Another Ketan Tirodkar Vs The State of Maharashtra Shri R.M. Dhariwal Vs C.B.I. and Others

Bombay High Court · (2006) CriLJ 1270 : (2006) 3 MhLj 163

Constitution of India, 1950 — Article 141, 21Criminal Law (Amendment) Act, 1952 — Section 238, 239, 240, 241, 242Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 158

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High Courts21 Dec 2005

Balasaheb Borade Vs Abdulla Bagwan

Bombay High Court · (2007) 2 BC 141 : (2006) 2 CivCC 44 : (2006) 2 MhLj 258

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High Courts21 Dec 2005Allowed

Shri Filipe Nery Rodrigues, Member of the Legislative Assembly of Goa Vs Shri Sadanand Mhalu Shet and Shri Vishwas Satarkar, Ex-Speaker of the Goa State Legislative Assembly

Bombay High Court · (2006) 2 BomCR 424 : (2006) 108 BOMLR 227

Constitution of India, 1950 — Article 122(1), 136, 161(2), 19(1), 212(1)Evidence Act, 1872 — Section 114, 73Goa, Daman and Diu Legislative Assembly (Disqualification on Ground of Defection) Rules, 1986 — Rule 3, 3(3), 4, 5, 6

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Bombay High Court judgments, 2005