COURT ARCHIVE

Bombay High Court judgments, 2005

1,552 judgments · page 11 of 78

High Courts27 Oct 2005

Ravi Amrutrao Bagde Vs Commissioner, Amravati Division and Others

Bombay High Court · (2006) 1 ALLMR 781 : (2006) 3 BomCR 359 : (2006) 2 MhLj 33

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Maharashtra Co-operative Societies Act, 1960 — Section 144T, 152A, 73FF, 73FF(1)Maharashtra Specified Co-operative Societies (Elections to Committees) Rules, 1971 — Rule 16, 23, 23(4), 23(5)

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High Courts27 Oct 2005Dismissed

Macleods Pharmaceuticals Ltd. Vs Tidal Laboratories P. Ltd. and Another

Bombay High Court · (2006) 32 PTC 221

Trade and Merchandise Marks Act, 1958 — Section 27(2)

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High Courts27 Oct 2005Dismissed

Hetero International Vs Shandong Medicines and Health Products Imp and Exp Corp. and Others

Bombay High Court · (2006) 1 ALLMR 198 : (2006) 2 BC 500 : (2006) 1 BomCR 143 : (2005) 107 BOMLR 718

Constitution of India, 1950 — Article 13, 14

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High Courts27 Oct 2005Dismissed

Prof H.C. Patel and Others Vs Kaushik Desai and Another

Bombay High Court · (2006) 1 BomCR 162 : (2005) 107 BOMLR 752

Bombay Public Trusts Act, 1950 — Section 2(13), 22, 50, 50(1), 50(2)Bombay Revenue Tribunal Act, 1957 — Section 71Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), 9, 92, 9A

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High Courts27 Oct 2005

Shree Ram Mills Limited Vs Kalpataru Construction Overseas Pvt. Ltd. and Vijay Infrastructure Technologies Pvt. Ltd.

Bombay High Court · (2006) 1 ARBLR 229 : (2006) 1 BomCR 89 : (2005) 107 BOMLR 779

Arbitration and Conciliation Act, 1996 — Section 37, 9Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 40 Rule 1, Order 40 Rule 1(1)Development Control Regulations for Greater Bombay, 1991 — Regulation 35(2), 58

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High Courts27 Oct 2005Dismissed

Ritesh Kumar Vs State of Goa

Bombay High Court · (2006) 108 BOMLR 361

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20C, 57

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High Courts27 Oct 2005

Polaroid India P. Ltd. Vs Nav Nirman Co. and Others

Bombay High Court · (2005) 4 ALLMR 972 : (2006) 3 BC 41 : (2006) 1 BomCR 252 : (2005) 107 BOMLR 747

Income Tax Act, 1961 — Section 269

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High Courts27 Oct 2005

Vasantkumar Jivrambhai Majithia Vs State of Maharashtra (At the instance of Special Executive Magistrate, Mulund Division) and Laxman Narsaiyya, Ravi Cable Network

Bombay High Court · (2005) 107 BOMLR 1149 : (2006) CriLJ 1135

Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111Penal Code, 1860 (IPC) — Section 323, 504

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High Courts27 Oct 2005

Ranbaxy Laboratories Ltd. Vs Indkus Biotech (P) Ltd.

Bombay High Court · (2006) 2 MhLj 78

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts26 Oct 2005

Maheshwar Dattatraya Kale Vs Capt. Atul Wasudeo Divekar and Another

Bombay High Court · (2006) 4 BC 424 : (2006) 3 CivCC 752 : (2006) CriLJ 606 : (2006) 1 MhLj 700

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(3), 389, 421(1)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts26 Oct 2005

Kashibai Laxman Kamble Vs Rajaram Gomatik and Others

Bombay High Court · (2006) 1 ACC 636 : (2007) ACJ 647

Motor Vehicles Act, 1939 — Section 140, 92A, 92B, 92C, 92DMotor Vehicles Act, 1988 — Section 140, 140(1), 140(2), 140(3), 140(4)Penal Code, 1860 (IPC) — Section 304, 304A, 323, 504

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High Courts26 Oct 2005Dismissed

Hindurao Tukaram Shelke Vs Prakash Kallappa Awade

Bombay High Court · AIR 2006 Bom 55 : (2006) 2 ALLMR 332 : (2006) 1 MhLj 745

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 141, 164Criminal Procedure Code, 1973 (CrPC) — Section 389, 401

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High Courts26 Oct 2005Dismissed