COURT ARCHIVE

Bombay High Court judgments, 2005

1,552 judgments · page 13 of 78

High Courts19 Oct 2005

Niskalp Investments and Trading Co. Ltd. Vs Hinduja TMT Ltd.

Bombay High Court · (2006) 2 ALLMR 563 : (2008) 143 CompCas 204 : (2007) 79 SCL 368

Bombay Securities Contracts Control Act, 1925 — Section 2(4), 3(4), 6Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Securities Contracts (Regulation) Act, 1956 — Section 2

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High Courts19 Oct 2005

Coca Cola India Private Limited Vs The Addl. Commissioner of Income Tax and Others

Bombay High Court · (2005) 107 BOMLR 543 : (2005) 199 CTR 138 : (2006) 285 ITR 419

Income Tax Act, 1961 — Section 143(3), 226(3)

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High Courts19 Oct 2005

Abdul Latif Khatri Vs State of Maharashtra and Others

Bombay High Court · (2006) 1 ALLMR 768 : (2006) 1 MhLj 786

Bombay Provincial Municipal Corporations Act, 1949 — Section 19(1AA)Leader of Opposition in Maharashtra Legislature Salaries and Allowances Act, 1978 — Section 2Members Disqualification Act — Section 3, 3(1), 4, 4(1), 4(1)(B)

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High Courts19 Oct 2005Dismissed

Ms. Stella A. Machado and Others Vs A.H. Wadia Charity Trust and Others

Bombay High Court · (2006) 1 BomCR 133 : (2005) 107 BOMLR 1093

Bombay Public Trusts Act, 1950 — Section 36, 36(1), 36(2)Constitution of India, 1950 — Article 226

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High Courts19 Oct 2005Allowed

Snehlata Keshaorao Pachkhede Vs Presiding Officer, School Tribunal and Others

Bombay High Court · (2006) 2 ALLMR 180 : (2006) 2 MhLj 378

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 1, 12, 2, 2(1), 3

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High Courts19 Oct 2005Dismissed

Atmaram Sitaram Mane Vs State of Maharashtra and Others

Bombay High Court · (2006) 3 ALLMR 252 : (2006) 1 MhLj 756

General Clauses Act, 1897 — Section 6Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 5A(1), 6Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 11, 12(2), 16(4), 26

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High Courts19 Oct 2005

Munna Babubhai Shaikh Vs The State of Maharashtra

Bombay High Court · (2005) 107 BOMLR 599

Penal Code, 1860 (IPC) — Section 392

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High Courts18 Oct 2005

Swarupchand Lunawat and Another Vs Additional Collector and Another

Bombay High Court · (2006) 2 MhLj 636

Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 13, 13(3)Civil Procedure Code, 1908 (CPC) — Section 99

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High Courts18 Oct 2005

Smt. Kiran Ajit Lakhani Vs Shri Ajit Hariram Lakhani Shri Ajit Hariram Lakhani Vs Smt. Kiran Ajit Lakhani

Bombay High Court · (2006) 1 ALLMR 90 : (2006) 2 BomCR 648 : (2005) 107 BOMLR 1037 : (2006) 2 MhLj 894

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High Courts18 Oct 2005Dismissed

Shri K.N. Lahiri (since deceased represented by Legal heirs Shri Avinash Lahiri, Shri Siddhartha Lahiri through Power of Attorney Mrs. Shamim Lahiri and Shri Arindam Lahiri) and Manasi Lahiri Vs Deputy Collector and SDO and Deputy Conservator of Forests wild life and Parks Div.

Bombay High Court · (2006) 108 BOMLR 139

Land Acquisition Act, 1894 — Section 4(1)

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High Courts18 Oct 2005Dismissed

Jacinto Minguel De Quadros Barretto and Others Vs Haridas Maruti Kamat, Mahadev Maruti Kamat and Balchandra Maruti Kamat

Bombay High Court · (2006) 1 ALLMR 441 : (2006) 2 BomCR 84 : (2005) 107 BOMLR 879

Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 114, 116, 65, 74(1)Land Acquisition Act, 1894 — Section 30, 4(1), 53

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High Courts17 Oct 2005Dismissed

Mukand Ltd. Vs Municipal Corporation for Greater Bombay and Others

Bombay High Court · (2006) 2 ALLMR 345 : (2006) 1 MhLj 527

Bombay Municipal Corporation Act, 1888 — Section 202, 279, 279(1)Water Charges and Sewerage and Waste Removal Rules, 1976 — Rule 6

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High Courts17 Oct 2005Allowed

UCO Bank Vs Ramchandra Namdeo Shirke and Others

Bombay High Court · (2006) 1 ALLMR 454 : (2007) 1 BC 345 : (2006) 1 MhLj 405

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts17 Oct 2005

Popcorn Properties Private Limited and Another Vs State of Maharashtra and Others Jay Krishna Industries Ltd. Vs The State of Maharashtra and Another

Bombay High Court · (2006) 1 ALLMR 79 : (2005) 6 BomCR 518 : (2005) 107 BOMLR 601

Constitution of India, 1950 — Article 226

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High Courts17 Oct 2005

Joseph Bain D''Souza and Others Vs State of Maharashtra and Others

Bombay High Court · (2005) 6 BomCR 543 : (2005) 107 BOMLR 565 : (2005) 1 MhLj 61

Constitution of India, 1950 — Article 21, 226Development Control Regulations for Greater Bombay, 1991 — Regulation 32, 33(10), 33(5), 33(6), 33(7)Maharashtra Housing and Area Development Act, 1976 — Section 2(25), 76, 82, 84, 88

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High Courts17 Oct 2005

Bombay Environmental Action Group and Shyam H.K. Chainani Vs The State of Maharashtra and Others

Bombay High Court · (2005) 6 BomCR 574 : (2005) 107 BOMLR 337 : (2006) 4 CompLJ 117

Bombay Town Planning (Amendment) Act, 1954 — Section 7Bombay Town Planning Act, 1915 — Section 3Constitution (Forty-Second Amendment) Act, 1976 — Article 48A

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High Courts17 Oct 2005