COURT ARCHIVE

Bombay High Court judgments, 2005

1,552 judgments · page 8 of 78

High Courts29 Nov 2005Allowed

Bhaurao Namdeorao Subhedar since deceased by LRs. Shobha Subhedar and Others Vs Abaji Govindrao Gharote since deceased by LRs. Manoramabai Gharote and Others

Bombay High Court · (2006) 2 ALLMR 105 : (2006) 6 BomCR 461 : (2006) 3 CivCC 54 : (2006) 3 MhLj 103 : (2006) 4 RCR(Civil) 587 : (2006) 2 RCR(Rent) 451

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 17(1)

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High Courts28 Nov 2005Allowed

Shri Gajanan Majik Vs State

Bombay High Court · (2006) 108 BOMLR 210 : (2006) CriLJ 1146

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts28 Nov 2005Dismissed

Pawan Oil Industries Vs Union of India (UOI)

Bombay High Court · (2006) 3 ACC 124 : AIR 2006 Bom 109 : (2006) 4 ALLMR 663 : (2006) 5 BomCR 831

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High Courts25 Nov 2005Dismissed

Madhaviramesh Dudani Vs Ramesh K. Dudani

Bombay High Court · (2005) 11 BOM CK 0045

Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 114Hindu Adoptions and Maintenance Act, 1956 — Section 21(v)

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High Courts25 Nov 2005

Twenty First Century Wire Rods Limited Vs The Administrator and Others

Bombay High Court · (2006) 1 ALLMR 408 : (2006) 1 BomCR 539 : (2005) 107 BOMLR 1220

Constitution of India, 1950 — Article 226, 227Electricity (Supply) Act, 1948 — Section 49, 79Electricity Act, 2003 — Section 1, 10, 100, 101, 102

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High Courts25 Nov 2005Allowed

Shri Vishnu Maruti Ghosale, Shri Shripati Maruti Ghosale alias deceased through his heirs and legal representatives (Smt Radhabai Shripati Ghosale, Shri Santosh Shripati Ghosale and Shri Ajit Shripati Ghosale), Shivaji Maruti Ghosale and Atul Enterprises Vs The Appropriate Authority (under Income Tax Act), Chief Commissioner of Income Tax and Union of India (UOI)

Bombay High Court · (2005) 107 BOMLR 1230 : (2006) 200 CTR 454 : (2006) 285 ITR 459 : (2006) 1 MhLj 859

Income Tax Act, 1961 — Section 269UD(1), 269UD(1A)

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High Courts25 Nov 2005Allowed

Tulsabai Deshpande (died) through L.R. Madhavrao Narayanrao Deshpande and Others Vs Sakharam Bhanu Chavan and Others

Bombay High Court · (2006) 3 ALLMR 144 : (2006) 2 CivCC 271 : (2006) 2 MhLj 219

Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 110Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)

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High Courts24 Nov 2005Dismissed

Datta Rajaram Bhosle Vs Smt. Kavita Datta Bhosle

Bombay High Court · AIR 2006 Bom 145 : (2006) 6 ALLMR 375 : (2006) 2 RCR(Civil) 792

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High Courts24 Nov 2005

Mrs. Marianinha Fernandes Vaz Vs Mr. Peter Fernandes and Mrs. Irene Caiado Fernandes

Bombay High Court · AIR 2006 Bom 81 : (2006) 2 ALLMR 119 : (2006) 108 BOMLR 214

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 22 Rule 9(1), Order 22 Rule 9(2), Order 43 Rule 1, 100

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High Courts24 Nov 2005Allowed

Mayur Enterprises Vs Union of India (UOI)

Bombay High Court · (2006) 194 ELT 402

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High Courts23 Nov 2005Allowed

Shankar Vishwanath Kolhe and Another Vs The State of Maharashtra

Bombay High Court · (2006) CriLJ 1534

Penal Code, 1860 (IPC) — Section 306, 34

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High Courts23 Nov 2005

Bankimchandra Makanbhai Patel Vs State of Maharashtra and Another

Bombay High Court · (2006) 2 ALLMR 540 : (2006) 2 MhLj 664

Bombay Reorganisation Act, 1960 — Section 26, 27Constitution of India, 1950 — Article 341, 342, 342(1)States Reorganisation Act, 1956 — Section 41, 8

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High Courts23 Nov 2005

Public Concern for Governance Trust Charitable Vs The State of Maharashtra and Others

Bombay High Court · (2005) 11 BOM CK 0034

Bangalore Development Authority Act, 1976 — Section 38CIDCO (Lease of Land to Co-operative Housing Society) Regulations, 1995 — Regulation 4Contract Act, 1872 — Section 23

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High Courts23 Nov 2005

Manjulabai Tulshiram Pitare Vs Sukhdeo Bhanu Kuthe and Another

Bombay High Court · (2006) 3 BomCR 825

Limitation Act, 1963 — Article 64

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High Courts22 Nov 2005

Chandrayya Mutwayya Irabatti Vs Sidram Ganpat Ingale

Bombay High Court · AIR 2006 Bom 76 : (2006) 1 ALLMR 417 : (2006) 1 BomCR 36 : (2006) 1 CivCC 600

Partnership Act, 1932 — Section 69, 69(1), 69(2), 69(2)(A), 69(3)

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High Courts22 Nov 2005Allowed

Pune Zilla Madhyawarti Sah. Bank Vs Urmila Chandrakant Patil

Bombay High Court · (2006) 1 ALLMR 419 : (2006) 1 BomCR 34 : (2006) 3 MhLj 53 : (2006) 2 MhLj 53

Maharashtra Rent Control Act, 1999 — Section 3(1)Reserve Bank of India Act, 1934 — Section 2Transfer of Property Act, 1882 — Section 106

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High Courts22 Nov 2005Dismissed

Mahesh Mehta HUF and Mahesh G. Mehta Karta of Mahesh G. Mehta HUF Vs State of Goa and Margarida Miranda

Bombay High Court · (2006) 2 ALD(Cri) 20 : (2007) 1 BC 358 : (2006) 108 BOMLR 381 : (2006) CriLJ 1142

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3), 397Negotiable Instruments Act, 1881 (NI) — Section 138, 139Penal Code, 1860 (IPC) — Section 406, 420

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High Courts22 Nov 2005

Laxmibai @ Guntabai Maharu Patil Vs Maharu Dagadu Patil deceased through heirs Narayan Maharu Patil and Others

Bombay High Court · (2006) 3 ALLMR 94 : (2006) 6 BomCR 410 : (2006) 2 MhLj 188

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 54Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Succession Act, 1956 — Section 10, 6, 8

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High Courts22 Nov 2005Dismissed

Basawaraj Sheelwant and Others Vs Cantonment Board of Pune and Others

Bombay High Court · AIR 2006 Bom 89 : (2006) 3 ALLMR 75 : (2006) 2 BomCR 81 : (2006) 2 MhLj 14

Cantonments Act, 1924 — Section 119, 282, 282(4), 284(1)Cantonments Land Administration Rules, 1937 — Rule 46Constitution of India, 1950 — Article 19(1), 226

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High Courts21 Nov 2005

Sohansingh Assasingh and Another Vs Jasvantsingh Bisansingh Sohal and Another

Bombay High Court · (2006) 1 ACC 554 : (2006) ACJ 1125 : (2006) 1 ALLMR 109

Workmens Compensation Act, 1923 — Section 3, 30, 4A(3)

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