High Courts16 Nov 2005
Dwarkaprasad Baluram Sharma and Another Vs Lokuram Ramchandra Premchandani and Others
Bombay High Court · (2006) 3 ACC 756 : (2006) 1 ALLMR 595 : (2006) 2 RCR(Civil) 490
Motor Vehicles Act, 1988 — Section 95
COURT ARCHIVE
Bombay High Court judgments, 2005
1,552 judgments · page 10 of 78
High Courts14 Nov 2005Dismissed
Shriram Mahadeorao Tandale Vs Saraswati Mata Vidya Prasarak and Others
Bombay High Court · (2006) 2 ALLMR 93 : (2006) 2 MhLj 131
Constitution of India, 1950 — Article 14, 15(1), 15(4), 16(1), 16(4)Land Acquisition Act, 1894 — Section 5AMaharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 21(4), 22A
High Courts14 Nov 2005Allowed
Mushtaq Abdul Majeed Shaikh Vs State of Maharashtra
Bombay High Court · (2006) CriLJ 628 : (2006) 2 JCR 48
Penal Code, 1860 (IPC) — Section 302, 394, 449, 499
High Courts14 Nov 2005
Vinayak Krishnaji Joshi dead by LRs. Nalini Joshi and Others Vs Akola Education Society and Others
Bombay High Court · (2006) 5 BomCR 863 : (2006) 2 MhLj 68
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3, 3(10), 3(3), 9, 9(10)
High Courts14 Nov 2005
Mangalore Refinery and Petrochemicals Limited Vs The Assistant Commissioner of Income Tax and Others
Bombay High Court · (2006) 2 BomCR 79 : (2006) 200 CTR 543 : (2006) 282 ITR 516
Income Tax Act, 1922 — Section 34, 34(1)Income Tax Act, 1961 — Section 115JA, 147, 148, 151(1)
High Courts14 Nov 2005
Shakuntala Jethalal Shah and Another Vs Rajasthan Commercial and Another
Bombay High Court · (2006) 3 ALLMR 54 : (2006) 6 BomCR 459
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 11(4), 11(5)
High Courts14 Nov 2005
Bhandara District Central Co-operative Bank Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2006) 1 ALLMR 609 : (2006) 3 BomCR 899 : (2006) 2 MhLj 452
High Courts14 Nov 2005Allowed
Mani Seervai Vs Tulsibai Hiranand Achhipalia and Others
Bombay High Court · (2006) 3 ALLMR 104 : (2006) 2 MhLj 61
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 9A
High Courts10 Nov 2005
Rafiq Hameed Sayyed Vs Municipal Corporation of Greater Mumbai
Bombay High Court · (2006) 2 ALLMR 698 : (2006) 1 BomCR 50
Mumbai Municipal Corporation Act, 1888 — Section 351
High Courts01 Nov 2005
Smt. Madhavi Ramesh Dudani Vs Ramesh K. Dudani
Bombay High Court · AIR 2006 Bom 94 : (2006) 1 ALLMR 211 : (2006) 1 BomCR 20 : (2005) 107 BOMLR 1237 : (2006) 1 DMC 386 : (2006) 2 MhLj 307
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 114
High Courts28 Oct 2005Dismissed
Rajiv Kumar Gupta and Others Vs The State of Maharashtra
Bombay High Court · (2006) CriLJ 581 : (2006) FAJ 135
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 272, 273, 420, 43(8)Negotiable Instruments Act, 1881 (NI) — Section 141
High Courts28 Oct 2005Dismissed
Mr. Agnelo Barreto and Mrs. Zalia Barreto Vs Mr. Xavier Fernandes, Mrs. Martha Fernandes, Mr. Minguel Fernandes and Mr. Abel Costa Campose Oliveira, Alias Abel Costa Campos
Bombay High Court · (2006) 108 BOMLR 113
High Courts28 Oct 2005Allowed
BASF (India) Ltd. and Another Vs W. Hasan, Commissioner of Income Tax and Others
Bombay High Court · (2006) 201 CTR 198 : (2006) 280 ITR 136
Constitution of India, 1950 — Article 226, 265, 300AElectricity Act, 1910 — Section 7Income Tax Act, 1961 — Section 119, 192, 195, 2(28A), 201(1)
High Courts28 Oct 2005
UBS AG Vs State Bank of Patiala
Bombay High Court · AIR 2006 Bom 73 : (2005) 4 ALLMR 990 : (2006) 3 BC 254 : (2006) 1 BomCR 62 : (2005) 107 BOMLR 815
High Courts28 Oct 2005
Jeles Education Society and The Head Master, Mahatma Gandhi Vidya Mandir Vs Shri R.T. Bhitale and The Presiding Officer, School Tribunal Shri R.T. Bhitale Vs The Secretary, Janardhan Laxman Shirsekar Sikshan Sanstha and The Head Master, Mahatma Gandhi Vidya Mandir
Bombay High Court · (2005) 4 ALLMR 944 : (2006) 1 BomCR 65 : (2005) 107 BOMLR 730 : (2006) 3 MhLj 349
Constitution of India, 1950 — Article 14Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28, 42(2), 42(3), 42(4), 42(7)
High Courts28 Oct 2005Allowed
German Remedies Ltd. Vs Dy. Commissioner of Income Tax
Bombay High Court · (2005) 107 BOMLR 708 : (2006) 202 CTR 369 : (2006) 287 ITR 485 : (2006) 1 MhLj 517
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142(3), 143(3), 145A, 147, 148
High Courts28 Oct 2005
Apollo Paper Mills Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2006) 2 BomCR 108 : (2005) 107 BOMLR 683
Customs Act, 1962 — Section 111, 155, 17
High Courts28 Oct 2005Dismissed
Godrej Soaps Ltd. and Vasant Narayan Gogate, Senior Vice President (Finance) and Secretary Vs The State of Maharashtra, Service, High Court (O.S.), The Commissioner of Sales Tax and Assistant Commissioner of Sales Tax (Assessment)
Bombay High Court · (2006) 145 STC 137
Bombay Sales Tax Act, 1959 — Section 12, 2(17), 22, 55, 61Bombay Sales Tax Rules, 1959 — Rule 3, 42, 43Central Sales Tax Act, 1956 — Section 5
High Courts28 Oct 2005Dismissed
Omprakash Jagannath Agrawal and Another Vs State of Maharashtra and Others
Bombay High Court · (2006) 3 ALLMR 180 : (2006) 3 BomCR 911
Bombay Stamp Act, 1958 — Article 40, 48, 5, 31(1)Constitution of India, 1950 — Article 226, 227
High Courts28 Oct 2005Dismissed
Conceicao Fernandes Vs Milagres Fernandes
Bombay High Court · (2006) 1 ALLMR 598 : (2006) 1 DMC 765