COURT ARCHIVE

Bombay High Court judgments, 2005

1,552 judgments · page 5 of 78

High Courts12 Dec 2005Dismissed

Kantabai Shivaji Gadakh Vs Jagannath Bhika Gadakh and Others

Bombay High Court · (2006) 5 BomCR 843 : (2006) 3 CivCC 222 : (2006) 3 MhLj 152

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 19, Order 41 Rule 22, Order 41 Rule 31, Order 41 Rule 33

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High Courts12 Dec 2005Dismissed

Purshottam Narayan Mehta Vs Mamati Jayram Ambonkar and Others

Bombay High Court · (2006) 1 ACC 664 : (2007) ACJ 619 : (2006) 3 ALLMR 58 : (2006) 3 CivCC 184 : (2006) 3 MhLj 272 : (2006) 2 RCR(Civil) 520 : (2006) 2 RCR(Criminal) 739

Motor Vehicles Act, 1939 — Section 103A, 94, 95

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High Courts12 Dec 2005Dismissed

Priti Karmarkar Vs S.S. Bharasme and Others

Bombay High Court · (2006) 3 ALLMR 56 : (2006) 2 MhLj 524 : (2006) 3 RCR(Civil) 417 : (2006) 3 RCR(Criminal) 524

Contempt of Courts Act, 1971 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 256

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High Courts12 Dec 2005Dismissed

Gangaram Biseshwar Agrawal Vs Canara Bank

Bombay High Court · (2010) 2 BC 463 : (2006) 6 BomCR 436 : (2006) 3 MhLj 13

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 7Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 13(4)

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High Courts12 Dec 2005Allowed

Smita Arvinda Apte and Another Vs Ajay Pandurang Potdar

Bombay High Court · (2006) 2 ALLMR 505 : (2006) 3 BomCR 687 : (2006) 2 CivCC 628 : (2006) 2 MhLj 509

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 8 Rule 1, 148

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High Courts12 Dec 2005

Oil and Natural Gas Corporation Ltd. Vs Western Geco International Ltd.

Bombay High Court · (2006) 4 ARBLR 18 : (2006) 2 BC 550 : (2006) 3 BomCR 848 : (2006) 132 CompCas 145

Arbitration and Conciliation Act, 1996 — Section 28(3)Contract Act, 1872 — Section 72Income Tax Act, 1961 — Section 44BB

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High Courts12 Dec 2005

Ashok Bhaguji Khadke Vs State of Maharashtra

Bombay High Court · (2005) 12 BOM CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 182, 300, 302, 304

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High Courts12 Dec 2005Dismissed

Damodar Sadashiv Agre Vs K.K. Prasad and Others

Bombay High Court · (2006) 2 ALLMR 58 : (2006) 4 BomCR 459 : (2006) 2 MhLj 256

Contempt of Courts Act, 1971 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 256

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High Courts12 Dec 2005Dismissed

Sudhir Kedar Vs Chairman, Maharashtra State Co-operative Bank and Another

Bombay High Court · (2006) 2 ALLMR 507 : (2006) 2 MhLj 726

Agra University Act, 1926 — Section 25Constitution of India, 1950 — Article 12, 14, 16, 311

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High Courts12 Dec 2005

Santosh Padoti Vs Caste Scrutiny Committee and Another

Bombay High Court · (2006) 2 ALLMR 60 : (2006) 2 MhLj 825

Constitution of India, 1950 — Article 342

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High Courts12 Dec 2005Allowed

Subhashappa Meti Vs Maroti Laxmanrao Sawarkar

Bombay High Court · (2006) 2 ALLMR 434 : (2006) 3 MhLj 318 : (2006) 2 RCR(Civil) 793

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Minority and Guardianship Act, 1956 — Section 11, 8

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High Courts12 Dec 2005

Padmakar Vs State Bank of India and Another

Bombay High Court · (2007) 2 BC 474

Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 140, 141

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High Courts12 Dec 2005

Ajay Pandit @ Jagdish Dayabhai Patel Vs The State of Maharashtra

Bombay High Court · (2005) 12 BOM CK 0004

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High Courts09 Dec 2005

Prajwal Manikrao Sahare and Another Vs Maharashtra University of Health Sciences and Another

Bombay High Court · (2006) 3 MhLj 230

Maharashtra University of Health Sciences Ordinance, 2002 — Rule 56.2.2, 56.3, 60.1, 60.2

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High Courts09 Dec 2005

Shri Kishen Kumar Narandas Jobanputra and son of Narandas Jobanputra Vs Shri Purushottam Mathurdas Raithatha (since Deceased through legal heirs: Manjula Purushottam Raithatha and Others) and Goa Steel Trades

Bombay High Court · (2006) 2 ALLMR 36 : (2006) 108 BOMLR 222 : (2006) 2 CivCC 600 : (2006) 2 MhLj 881 : (2006) 2 RCR(Civil) 735 : (2006) 1 RCR(Rent) 470

Civil Procedure Code, 1908 (CPC) — Section 2(12)

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High Courts09 Dec 2005Dismissed

Geeta Shirish Chaudhari Vs State of Maharashtra and Others

Bombay High Court · (2006) 6 BomCR 303 : (2006) 3 MhLj 420

Constitution of India, 1950 — Article 222, 226, 227

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High Courts09 Dec 2005Dismissed

Kolhapur Zilla Rajya Abkari Parvana Dharak Samajik Seva Sangh Vs Kolhapur Municipal Corporation

Bombay High Court · (2006) 2 ALLMR 389 : (2006) 3 BomCR 685 : (2006) 2 MhLj 507

Bombay Provincial Municipal Corporations Act, 1949 — Section 386, 386(2), 487Specific Relief Act, 1963 — Section 38

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High Courts09 Dec 2005

Sitabai Kerba Deotarse and Others Vs Anil Sahebrao Deotarse and Others

Bombay High Court · (2006) 5 BomCR 833 : (2006) 4 CivCC 21 : (2006) 2 MhLj 65

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2ASpecific Relief Act, 1963 — Section 39, 39(2)

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High Courts08 Dec 2005

Indian Express Newspapers (Bombay) Pvt. Ltd. and Others Vs Union of India (UOI) and Another

Bombay High Court · (2006) 2 ALLMR 439 : (2006) 1 BomCR 524 : (2006) 195 ELT 257 : (2006) 2 MhLj 46

Customs Act, 1962 — Section 108

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High Courts08 Dec 2005Dismissed

Oil and Natural Gas Corporation Ltd. Vs Nippon Steel Corporation Ltd.

Bombay High Court · (2006) 3 ARBLR 238 : (2006) 1 MhLj 836

Arbitration Act, 1940 — Section 13, 14, 14(1), 14(2), 30Bombay High Court (Original Side) Rules, 1980 — Rule 784, 785, 786Civil Procedure Code, 1908 (CPC) — Order 3 Rule 5

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