High Courts15 Dec 2005Dismissed
Pradeep Vasant Shirgaonkar Vs State of Maharashtra and Another
Bombay High Court · (2006) 3 ALLMR 78 : (2006) 6 BomCR 446
Bombay Stamp Act, 1958 — Section 32A(1), 32A(4), 32A(5)
COURT ARCHIVE
Bombay High Court judgments, 2005
1,552 judgments · page 4 of 78
High Courts15 Dec 2005Allowed
Ram Tuljaram Shahani (Dr.) Vs Kalyanji Virji Shah (since deceased through legal heirs) and Others
Bombay High Court · (2006) 3 ALLMR 46 : (2006) 6 BomCR 451
Constitution of India, 1950 — Article 227
High Courts14 Dec 2005Allowed
Shivaji Basu Chavan Vs State of Maharashtra and Others
Bombay High Court · (2006) 5 BomCR 838
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 6
High Courts14 Dec 2005
The Oriental Fire and General Insurance Company Vs Smt. Sharada Tukaram Koli and Others
Bombay High Court · (2006) 2 ACC 558 : (2006) 2 ALLMR 421 : (2006) 2 BomCR 60 : (2006) 108 BOMLR 7
Motor Vehicles Act, 1939 — Section 110, 147, 95(1)
High Courts14 Dec 2005Dismissed
Prakash Premanand Lad Vs The State of Maharashtra
Bombay High Court · (2005) 12 BOM CK 0094
Penal Code, 1860 (IPC) — Section 302
High Courts14 Dec 2005Allowed
Tulshiram Kohad and Another Vs Roopchand Ninawe and Others
Bombay High Court · AIR 2006 Bom 183 : (2006) 3 ALLMR 49 : (2006) 3 CivCC 691 : (2006) 2 MhLj 647 : (2006) 3 RCR(Civil) 199
High Courts14 Dec 2005
Bhagwan Dhongo Kharate Vs State of Maharashtra
Bombay High Court · (2006) 2 DMC 645
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts14 Dec 2005
Surayya Afzal Khan Vs Raza Shah Fakir Takiya and Masjid Trust and Others
Bombay High Court · (2006) 2 ALLMR 424 : (2006) 4 MhLj 544
Bombay Public Trusts Act, 1950 — Section 15, 2(10), 2(4), 50, 51Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1), 15, 16, 17, 18Constitution of India, 1950 — Article 141
High Courts14 Dec 2005
Iram Feroz Vs Ayaz Gadhiya
Bombay High Court · (2006) 2 ALLMR 295 : (2006) 4 BC 499 : (2006) 3 BomCR 689 : (2006) 2 CivCC 717 : (2007) 1 CivCC 744 : (2006) 132 CompCas 194 : (2006) 2 MhLj 514
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1(2)Negotiable Instruments Act, 1881 (NI) — Section 6
High Courts14 Dec 2005Dismissed
Sushila Dhanbaji Kadu Vs Birju Mangal Pache and Others
Bombay High Court · (2006) 2 ALLMR 75 : (2006) 5 BomCR 859
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Evidence Act, 1872 — Section 83
High Courts14 Dec 2005
Laxman N. Deshmukh Vs Madhukar B. Deshmukh
Bombay High Court · (2006) 3 ALLMR 257 : (2006) 1 MhLj 882
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)
High Courts13 Dec 2005
Ashok Soma Misal Vs The State of Maharashtra
Bombay High Court · (2006) CriLJ 1528
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts13 Dec 2005
Mooljee Lukhmidas Vs S.M. Kapadia
Bombay High Court · (2006) 3 ALLMR 52 : (2006) 6 BomCR 443
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 Dec 2005Dismissed
Anil Somdatta Nagpal and Lalit Somdatta Nagpal Vs The State of Maharashtra
Bombay High Court · (2006) CriLJ 1307
Criminal Procedure Code, 1973 (CrPC) — Section 158, 161, 167, 167(1), 167(2)Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 34, 420, 465, 467, 468
High Courts13 Dec 2005Allowed
Ultramarine and Pigments Ltd. Vs O.P. Srivastava, Commissioner of Income Tax
Bombay High Court · (2006) 1 BomCR 528 : (2006) 205 CTR 34 : (2006) 286 ITR 86
Income Tax Act, 1961 — Section 214, 214(1A), 264
High Courts13 Dec 2005Allowed
Baby Ananta Damse Vs The State of Maharashtra
Bombay High Court · (2005) 12 BOM CK 0058
Penal Code, 1860 (IPC) — Section 302
High Courts13 Dec 2005Dismissed
Pradeep L. Pathak Vs Mahatma Gandhi Memorial Hospital and Another
Bombay High Court · (2006) 2 ALLMR 432 : (2006) 2 BomCR 58 : (2006) 1 MhLj 725
Constitution of India, 1950 — Article 12
High Courts13 Dec 2005
Ramchandra Keshavrao Deo Vs Presiding Officer, School Tribunal and Others
Bombay High Court · (2006) 3 ALLMR 61 : (2006) 2 MhLj 862
Bombay Civil Services Pension Rules, 1959 — Rule 2Constitution of India, 1950 — Article 226, 309Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10, 2, 66
High Courts13 Dec 2005Allowed
Michael Herisuasai Joseph since dead, through his LRs. Areen Joseph and Others Vs Carmal and Others
Bombay High Court · (2006) 2 ALLMR 639 : (2006) 6 BomCR 444 : (2006) 3 MhLj 161 : (2006) 2 MhLj 161
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts13 Dec 2005
Kirti Vs Vikas Bhagiratrao Yeskade
Bombay High Court · (2006) 2 ALLMR 39 : (2006) 2 DMC 436