Bombay High Court Judgments 2005 — Page 2

High Courts21 Dec 2005Allowed

Smt. Vaishali Samant, Lecturer in Mathematics, Ponda Education Society''s College of Arts and Science Vs State of Goa, The Goa University and Ponda Education Society''s College of Arts and Science

Bombay High Court · (2006) 2 ALLMR 12 : (2006) 2 BomCR 46 : (2006) 108 BOMLR 199 : (2006) 2 MhLj 885

Constitution of India, 1950 — Article 226, 227Goa University Act, 1984 — Section 22, 23University Grants Commission Act, 1956 — Section 14, 26(1), 27, 28

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High Courts21 Dec 2005Allowed

Shri Hanmant Laxman Salunke since deceased by his heirs Smt. Alka Hanmant Salunke and Others) Vs Shri Shrirang Narayn Kanse

Bombay High Court · AIR 2006 Bom 123 : (2006) 3 ALLMR 38 : (2006) 2 BomCR 254 : (2006) 3 RCR(Civil) 519

Constitution of India, 1950 — Article 14Hindu Adoptions and Maintenance Act, 1956 — Section 10, 10(iv), 11(iv), 16, 4Hindu Marriage Act, 1955 — Section 3, 4, 5

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High Courts21 Dec 2005Dismissed

Shri Damodar Jivan Mhatre Vs Smt. Bebibai Baburao Mhatre and Others

Bombay High Court · (2006) 2 BomCR 70 : (2006) 1 MhLj 805

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High Courts21 Dec 2005Dismissed

Namdeo Karbhari Bodake, Chindu Karbhari Bodake, Pandhurang Karbhari Bodake and Soyabai Mahadu Ghuge Vs Chababu '' Chahadu Rangnath Bhise, Punja Rangnath Bhise, Balu Rangnath Bhise and Smt. Avadabai Rangnath Bhise

Bombay High Court · AIR 2006 Bom 120 : (2006) 2 ALLMR 54 : (2006) 3 BomCR 672 : (2006) 108 BOMLR 1 : (2006) 1 CivCC 722 : (2006) 1 MhLj 878

Limitation (Amendment) Act, 1963 — Article 65Limitation Act, 1908 — Section 28

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High Courts21 Dec 2005Allowed

Bara Imam Masjid Trust and Others Vs The Charity Commissioner and Others

Bombay High Court · (2006) 2 ALLMR 27 : (2006) 2 BomCR 63 : (2006) 108 BOMLR 13 : (2006) 1 MhLj 809

Bombay Public Trusts Act, 1950 — Section 36, 36(1), 50, 50A, 50A(3)

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High Courts21 Dec 2005

Rajkumar Kesarwani Vs Returning Officer and Tahsildar and Others

Bombay High Court · (2006) 1 ALLMR 682 : (2006) 2 BomCR 32 : (2006) 1 MhLj 445

Constitution of India, 1950 — Article 58Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 35, 35(1), 35(4), 35A, 36Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13(1), 13(2), 14(1), 19(1), 2(1)

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High Courts21 Dec 2005Dismissed

Arun Gulab Gavali Vs State of Maharashtra and Others

Bombay High Court · (2006) CriLJ 2615

Constitution of India, 1950 — Article 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 160, 161

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High Courts21 Dec 2005

Ramalu Balkrishna Sagar Vs Rambhau Tukaram Shendre and Others

Bombay High Court · (2006) 2 ACC 641 : (2006) 2 ALLMR 522

Workmens Compensation Act, 1923 — Section 4A, 4A(3)

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High Courts21 Dec 2005

Pratibha Naitthani Vs Union of India (UOI) and Others

Bombay High Court · AIR 2006 Bom 259 : (2006) 3 ALLMR 213 : (2006) 2 BomCR 41 : (2006) 4 CompCas 544

Cable Television Networks (Regulation) Act, 1995 — Section 11, 11(1), 12, 16, 2Cable Television Networks (Regulation) Ordinance, 1994 — Section 22(1)Cable Television Networks Rules, 1994 — Rule 6, 6(1), 6(5), 7

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High Courts20 Dec 2005Dismissed

Devidas Tatar Vs State of Maharashtra and Others

Bombay High Court · (2006) 2 MhLj 100

Gujarat Town Planning and Urban Development Act, 1976 — Section 20, 21, 21

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High Courts20 Dec 2005

Sainath Traders and Another Vs Commissioner of Food and Drug Administration and Others

Bombay High Court · (2006) 4 BomCR 457

Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 — Section 3Constitution of India, 1950 — Article 14, 19, 19(1)Maharashtra Prevention of Food Adulteration Rules, 1962 — Rule 3

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High Courts20 Dec 2005Dismissed

Mr. Prakash Babu Harmalkar Vs State of Maharashtra, The Controller of Accommodation and Mr. Pramod Jaysen Jayakar

Bombay High Court · (2006) 2 BomCR 54 : (2006) 1 MhLj 728

Bombay Government Premises (Eviction) (Amendment) Act, 1996 — Section 15(B)(1), 5(1A)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15BGeneral Clauses Act, 1897 — Section 3(42)

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High Courts20 Dec 2005Allowed

Sambhaji Ganapati Patil and Mahadeo Nana Goud Vs The State of Maharashtra

Bombay High Court · (2005) 12 BOM CK 0059

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34

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High Courts20 Dec 2005Allowed

The Commissioner of Central Excise Vs Standard Drum and Barrel Mfg. Co.

Bombay High Court · (2006) 3 BomCR 236 : (2006) 108 BOMLR 44 : (2006) 199 ELT 590

Central Excise (Amendment) Act, 1998 — Section 11ACentral Excise Rules, 1944 — Rule 9B, 9B(5)Central Excises and Salt Act, 1944 — Section 11B, 11B(2), 12, 12A, 35G

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High Courts20 Dec 2005Allowed

Shri G.B. Gagare Vs The Municipal Corporation of Greater Bombay and The Commissioner, Municipal Corporation of Greater Bombay

Bombay High Court · (2006) 3 ALLMR 255 : (2006) 1 MhLj 864

Constitution of India, 1950 — Article 14

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High Courts20 Dec 2005Allowed

Gajanan Mokalkar Vs Jagdeo Warankar

Bombay High Court · (2006) 3 ALLMR 648 : (2006) 3 MhLj 278 : (2006) 2 MhLj 278

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High Courts20 Dec 2005Dismissed

Shri Raghunath Gangadhar Kakade and Shri Pandurang Ramchandra Kakade Vs Shri Chagan Baburao Kapse and Others

Bombay High Court · AIR 2006 Bom 150 : (2006) 4 ALLMR 637 : (2006) 3 BomCR 802 : (2006) 108 BOMLR 24 : (2006) 1 MhLj 738 : (2006) 3 RCR(Civil) 524

Civil Procedure Code, 1908 (CPC) — Section 100, 54Registration Act, 1908 — Section 18Transfer of Property Act, 1882 — Section 52

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High Courts19 Dec 2005Allowed

Kamal Vs Sawate Education Society and Others

Bombay High Court · (2006) 2 ALLMR 64 : (2006) 2 MhLj 675

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9, 9(1), 9(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 2, 3, 3(3), 8(1)

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High Courts19 Dec 2005Dismissed

Wasudeo Wabhitkar Vs Vilas Tonge and Others

Bombay High Court · (2006) 4 ALLMR 361 : (2006) 2 MhLj 625

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High Courts19 Dec 2005Dismissed

Subhash Joshi and Another Vs Mohd. Sultan and Another

Bombay High Court · AIR 2006 Bom 153 : (2006) 2 MhLj 612

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 115, 15, 7, 96Constitution of India, 1950 — Article 133(1), 136

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Bombay High Court judgments, 2005