High Courts19 Dec 2005Dismissed
Shankar Bhure Vs Smt. Seetadevi Modi
Bombay High Court · (2006) 2 ALLMR 637 : (2006) 2 MhLj 511
Provincial Small Cause Courts Act, 1887 — Section 16, 26Transfer of Property Act, 1882 — Section 106
COURT ARCHIVE
Bombay High Court judgments, 2005
1,552 judgments · page 3 of 78
High Courts19 Dec 2005
Amit Kumar Vs Indian Airlines Ltd.
Bombay High Court · (2006) 2 BomCR 592 : (2006) 109 FLR 387 : (2006) 2 LLJ 699 : (2006) 2 MhLj 210
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B, 2, 33(2)
High Courts19 Dec 2005Dismissed
Shri Mohammed Bilal Hanif Shaikh '' Bilal Bachkana Vs Shri A.N. Roy, Commissioner of Police, The State of Maharashtra and The Superintendent
Bombay High Court · (2006) CriLJ 1547 : (2006) 4 MhLj 371
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 157(1)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 3, 3(2)
High Courts19 Dec 2005
Mr. Aatif Nasir Mulla Vs The State of Maharastra
Bombay High Court · (2006) 108 BOMLR 98
Evidence Act, 1872 — Section 10Maharashtra Control of Organised Crime Act, 1999 — Section 21, 21(4)Penal Code, 1860 (IPC) — Section 120B
High Courts19 Dec 2005Dismissed
Tanaji Satuppa Waghmare Vs Krishna Satuppa Patil and Others Krishna Satuppa Patil Vs Tanaji Satuppa Waghmare and Others
Bombay High Court · (2006) 2 ALLMR 417 : (2006) 3 BomCR 799 : (2006) 2 MhLj 120
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(O), 70(B)
High Courts16 Dec 2005Dismissed
Vijay Shrihari Khandar Vs Shriram Gaikwad and Another
Bombay High Court · (2006) 3 ALLMR 502 : (2006) 2 MhLj 838
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 115Provincial Small Cause Courts Act, 1887 — Section 16, 25, 26Transfer of Property Act, 1882 — Section 106
High Courts16 Dec 2005Allowed
Bhau Bhiku Pawar Vs Bapu Manu Dhane since deceased by his heirs Kamal Bapu Dhane and Others
Bombay High Court · (2006) 2 ALLMR 490 : (2006) 4 BomCR 445 : (2006) 2 MhLj 545
Specific Relief Act, 1963 — Section 21
High Courts16 Dec 2005
Najir Kadar Mujawar Vs The State of Maharashtra
Bombay High Court · (2005) 12 BOM CK 0109
Penal Code, 1860 (IPC) — Section 302, 304, 325
High Courts16 Dec 2005Dismissed
Daulat Feeds Duistributors Vs Razvi Brothers and Shri Mubarak Babalal Razvi
Bombay High Court · (2006) 4 ALLMR 325 : (2006) 2 BomCR 573 : (2006) 108 BOMLR 110 : (2006) 2 MhLj 201
Limitation Act, 1908 — Article 1, 115, 14, 52, 20
High Courts16 Dec 2005Dismissed
Salim Kudrat Telli @ Iqbal Vs The State of Maharashtra
Bombay High Court · (2005) 12 BOM CK 0095
Penal Code, 1860 (IPC) — Section 302
High Courts16 Dec 2005Allowed
Dhondi Rama Bhalekar (deceased by his heirs Ramchandra and Others) Vs Pradip Ramchandra Mutalik Desai and Gangaram Lingoji Patil
Bombay High Court · (2006) 1 BomCR 509 : (2006) 108 BOMLR 60 : (2006) 2 MhLj 94
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32M, 4, 70, 74Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106
High Courts16 Dec 2005
The Commissioner of Sales Tax Vs Khosala Kesharwala
Bombay High Court · (2006) 145 STC 57
Bombay Sales Tax Act, 1959 — Section 41, 52, 61(1)
High Courts16 Dec 2005Dismissed
Forbes Forbes Campbell and Co. Ltd. Vs The Board of Trustees of the Port of Bombay and Metal Fabs India Pvt. Ltd.
Bombay High Court · AIR 2006 Bom 162 : (2006) 2 ALLMR 22 : (2006) 1 BomCR 514 : (2006) 108 BOMLR 29 : (2006) 1 MhLj 830
Contract Act, 1872 — Section 148, 158Major Port Trusts Act, 1963 — Section 2, 42(2), 60, 61, 62
High Courts16 Dec 2005
Municipal Corporation of Greater Bombay and Municipal Commissioner, MCGB Vs Atlanta Infrastructure Ltd. and M.C. Bhide
Bombay High Court · (2006) 2 ARBLR 93 : (2006) 2 BomCR 596 : (2006) 108 BOMLR 67
Arbitration Act, 1940 — Section 29, 30, 35, 39, 40Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Interest Act, 1978 — Section 3
High Courts16 Dec 2005Allowed
Satish Dagadu Shelke Vs State of Maharashtra
Bombay High Court · (2005) 12 BOM CK 0015
Evidence Act, 1872 — Section 146Penal Code, 1860 (IPC) — Section 376
High Courts16 Dec 2005Dismissed
Vijay Shrihari Khandar Vs Shriram Gaikwad and another
Bombay High Court · (2006) 3 ALLMR 502 : (2006) 2 MhLj 838
Civil Procedure Code, 1908 (CPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 16, 25, 26Transfer of Property Act, 1882 — Section 106
High Courts15 Dec 2005
Satya Prakash Aggarwal Vs National Stock Exchange of India
Bombay High Court · (2006) 134 CompCas 324 : (2006) 69 SCL 115
Constitution of India, 1950 — Article 12, 14, 226, 300AGeneral Clauses Act, 1897 — Section 23Securities and Exchange Board of India Act, 1992 — Section 11
High Courts15 Dec 2005Allowed
Chellaram Jethanand Madhrani and Another Vs Maruti Raghunath Kadam and Others
Bombay High Court · AIR 2006 Bom 147 : (2006) 3 ALLMR 45 : (2006) 1 MhLj 853
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Constitution of India, 1950 — Article 141, 142, 226Presidency Small Cause Courts Act, 1882 — Section 41
High Courts15 Dec 2005
Jogani and Sachdev Developments Vs Lawrence D''Souza and Others
Bombay High Court · (2006) 3 ALLMR 81 : (2006) 2 MhLj 369
Bombay Court Fees Act, 1959 — Section 6Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 2 Rule 3(2), 9AConstitution of India, 1950 — Article 120, 226, 227
High Courts15 Dec 2005Dismissed
Association of Engineering Workers Vs V.K. Date and Others
Bombay High Court · (2006) 108 FLR 1184 : (2006) 2 LLJ 625
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 25(2), 28, 59