COURT ARCHIVE

Bombay High Court judgments, 2005

1,552 judgments · page 12 of 78

High Courts25 Oct 2005Dismissed

Vibha Synthetics Pvt. Ltd. and Others Vs State of Maharashtra and Others

Bombay High Court · (2006) 1 LLJ 895 : (2005) 4 MhLj 1111

Constitution of India, 1950 — Article 14, 19, 19(1), 226, 32Factories Act, 1948 — Section 27, 85Minimum Wages Act, 1948 — Section 2, 3, 3(1), 3(3), 4

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High Courts25 Oct 2005

Piem Hotels Ltd. Vs Commissioner of Income Tax

Bombay High Court · (2006) 201 CTR 537 : (2006) 283 ITR 204

Hotel Receipts Tax Act, 1980 — Section 21Income Tax Act, 1961 — Section 21, 256(1), 37

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High Courts24 Oct 2005

Pratibha Vs Presiding Officer, School Tribunal and Others

Bombay High Court · (2006) 2 ALLMR 141 : (2006) 3 BomCR 927 : (2006) 1 MhLj 697

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 12, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12

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High Courts24 Oct 2005

Mohd. Rizwan Mohd. Isaq '' Laddowala Vs The State of Maharashtra (At the instance of DCB, CID) and The Chief Secretary of the State of Maharashtra Mohd. Hassan Mohd. Anas '' Hassan Vs The State of Maharashtra and The Chief Home Secretary of the State of Maharashtra

Bombay High Court · (2005) 107 BOMLR 1056

Constitution of India, 1950 — Article 134CCriminal Procedure Code, 1973 (CrPC) — Section 321Prevention of Terrorism (Amendment) Act, 2003 — Section 60, 60(1)

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High Courts21 Oct 2005Dismissed

Shri Shankar Rama Gaude and Others Vs Devastan of Shri Bhagwati of Tuem

Bombay High Court · AIR 2006 Bom 82 : (2006) 1 ALLMR 601 : (2006) 1 BomCR 630 : (2006) 108 BOMLR 155

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High Courts21 Oct 2005

The Commissioner of Sales Tax Vs Neelam Applicances The Commissioner of Sales Tax, M.S. Mumbai Vs Mahavir Metal Industries

Bombay High Court · (2005) 107 BOMLR 927 : (2006) 145 STC 301

Sales Tax Act, 1958 — Section 14, 41, 52, 61(1)

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High Courts21 Oct 2005Allowed

Mrs. Sunita Vilasrao Salukhe Vs The State of Maharashtra and Others

Bombay High Court · (2005) 4 ALLMR 970 : (2006) 1 BomCR 121 : (2005) 107 BOMLR 740 : (2006) 3 MhLj 227

Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 11, 15, 44, 44(1), 51

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High Courts21 Oct 2005Allowed

Royal Western India Turf Club Ltd. Vs Employees State Insurance Corporation, The Regional Director Employees State Insurance Corporation, Dy. Director, Employees State Insurance Corporation and Collector of Bombay

Bombay High Court · (2005) 4 ALLMR 983 : (2006) 1 BomCR 155 : (2005) 107 BOMLR 766 : (2006) 108 FLR 964 : (2006) 1 LLJ 791 : (2006) 4 MhLj 74

Employees State Insurance Act, 1948 — Section 1(4), 1(5), 2(9), 3, 5

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High Courts21 Oct 2005Allowed

Vitthal Madavi and Others Vs Zilla Parishad and Others

Bombay High Court · (2006) 3 BomCR 348 : (2006) 2 MhLj 124

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High Courts21 Oct 2005

Ravi Spinning Ltd. and Others Vs Union of India (UOI) and Another

Bombay High Court · (2006) 2 MhLj 145

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 5(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 20

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High Courts21 Oct 2005Dismissed

Gannon Dunkerley and Co. Ltd. Vs Mr. G.S. Baj, Member, Industrial Court and Mr. R. Rajamani Ponnalah

Bombay High Court · (2006) 1 BomCR 647 : (2005) 107 BOMLR 697 : (2006) 1 LLJ 886 : (2006) 2 MhLj 845

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25B, 25F, 28(1), 30(2)Industrial Employment (Standing Orders) Act, 1946 — Section 1(3)

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High Courts21 Oct 2005

Arvind Dyeing and Bleaching Mills Ltd. Vs Regional Provident Fund Commissioner and Another

Bombay High Court · (2006) 108 FLR 602 : (2006) 2 LLJ 318

Companies Act, 1956 — Section 14B, 7I, 7Q

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High Courts20 Oct 2005Dismissed

Shri Sudhir Bhagat (presently in custody at Sub Jail, Sada, Vasco da Gama, Goa) Vs State

Bombay High Court · (2005) 10 BOM CK 0131

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 365

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High Courts20 Oct 2005Dismissed

Shri Namdeo Narayan Jadhav and Others Vs Shri Narayan Keshav Joshi and Another

Bombay High Court · (2005) 107 BOMLR 611

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70

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High Courts20 Oct 2005Allowed

Om Gayatri and Co. and Others Vs State of Maharashtra and Another

Bombay High Court · (2006) CriLJ 601

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 249, 256, 256(1), 378, 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts20 Oct 2005

Ishtiyaq Ali Farad Ali (Since deceased by his heirs and legal representatives Khatunbi Ishitiaq Farad Ali Since deceased by her heirs and legal representatives, Raees Ahmed Ali and Nissar Ahmed Ali) Vs Abdul Shakoor Mohammed Hassan (Since deceased through legal heirs and representatives Ansari Seher Bano and Others)

Bombay High Court · (2006) 1 ALLMR 74 : (2006) 3 BomCR 676 : (2006) 2 MhLj 737

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Evidence Act, 1872 — Section 116Presidency Small Cause Courts Act, 1882 — Section 41, 41(1)

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High Courts20 Oct 2005

Air India Employees Guild Vs Air India Limited and Others Air Corporation Employees'' Union Vs Air India Limited and Another

Bombay High Court · (2006) 1 BomCR 111 : (2005) 107 BOMLR 535 : (2006) 1 LLJ 666

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 12, 12(2), 13

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High Courts20 Oct 2005Allowed

Walchandnagar Industries Limited (Engineering and Foundary Division) Vs Dattusingh Lalsing Pardeshi and Others

Bombay High Court · (2005) 6 BomCR 733 : (2005) 107 BOMLR 942 : (2006) 2 LLJ 834

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23Industrial Disputes (Bombay) Rules, 1957 — Rule 58(2), 62, 80, 81

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High Courts20 Oct 2005

Gulab Maruti Ambekar and Others Vs Chandrashekhar Madhukar Tikhe and Others

Bombay High Court · (2006) 2 BomCR 650

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts20 Oct 2005Dismissed

Bhaskar Wamanrao Rithe and Another Vs Smt. Indira Iyer

Bombay High Court · (2006) 1 ALLMR 747 : (2006) 1 MhLj 155

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1)Constitution of India, 1950 — Article 227Maharashtra Rent Control Act, 1999 — Section 16(1)

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