COURT ARCHIVE

Bombay High Court judgments, 2005

1,552 judgments · page 9 of 78

High Courts21 Nov 2005

Dr. Sanjay Sharma Vs Tata Memorial Hospital and Director, Tata Memorial Hospital, Dr. Ernest Horges

Bombay High Court · (2006) 2 ALLMR 452 : (2006) 1 BomCR 51 : (2005) 107 BOMLR 1139 : (2006) 2 LLJ 84 : (2006) 1 MhLj 655

Bombay Civil Services Rules, 1959 — Rule 161Constitution of India, 1950 — Article 226Mumbai Municipal Corporation (Service) Regulations, 1989 — Regulation 205

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High Courts21 Nov 2005

Citizens Forum Vs State of Maharashtra and Others

Bombay High Court · (2006) 3 MhLj 133

City of Nagpur Corporation Act, 1948 — Section 123, 57

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High Courts19 Nov 2005Allowed

Shishir B. Desai and Another Vs Ceat Financial Services Ltd. and Another

Bombay High Court · (2006) 2 ALD(Cri) 14 : (2007) 3 BC 727 : (2006) CriLJ 1540 : (2006) 2 RCR(Criminal) 693

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142

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High Courts19 Nov 2005

Brij Kumar Sethi and Others Vs Bimla Rani Sethi and Others

Bombay High Court · (2006) 6 ALLMR 339 : (2006) 3 BomCR 857 : (2006) 2 MhLj 470

Civil Procedure Code, 1908 (CPC) — Section 115, 96Criminal Procedure Code, 1973 (CrPC) — Section 145Specific Relief Act, 1877 — Section 9

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High Courts19 Nov 2005Allowed

Oil and Natural Gas Commission Vs The Petroleum Employees Union and Others

Bombay High Court · (2006) 1 BomCR 245 : (2005) 107 BOMLR 1125 : (2006) 1 LLJ 916 : (2006) 1 MhLj 671

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2)Industrial Disputes Act, 1947 — Section 2

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High Courts19 Nov 2005Allowed

Pen Shikshan Mahila Samiti Vs Mrs. Shradha Shriram Thakue and Shri D.S. Jagtap

Bombay High Court · (2006) 1 BomCR 748 : (2006) 1 MhLj 780

Constitution of India, 1950 — Article 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2), 5(3), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28

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High Courts19 Nov 2005

Gurumaharaj Shikshan Prasarak Mandal and Others Vs Jalindar Mahadeo Kedar and Others

Bombay High Court · (2006) 2 BomCR 477 : (2006) 2 MhLj 748

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 33, 107Industrial Disputes Act, 1947 — Section 10, 10(1), 11(2), 11A, 33Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 11, 9

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High Courts19 Nov 2005

Jaguradevi Shatrughna Rajbhar and Others Vs M.B. Edujlee Cassinath and Another

Bombay High Court · (2006) 1 ACC 624

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

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High Courts19 Nov 2005Dismissed

Shah Mohammad Noor Khan Vs Jan Mohammad Vali Mohammad since deceased through his heirs and LRs. Abdul Aziz and Others

Bombay High Court · AIR 2006 Bom 224 : (2006) 3 ALLMR 107 : (2006) 2 MhLj 23

Civil Procedure Code, 1908 (CPC) — Section 115Penal Code, 1860 (IPC) — Section 34, 379, 416Specific Relief Act, 1963 — Section 6

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High Courts18 Nov 2005Dismissed

Official Liquidator of John Galt Laboratories Ltd. (in Liquidation) Vs R.B. Sangare and Others

Bombay High Court · (2006) 133 CompCas 258 : (2007) 74 SCL 129

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Companies Act, 1913 — Section 235Companies Act, 1956 — Section 2(30), 542, 542(1), 542(2), 543

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High Courts18 Nov 2005Allowed

Abdul Salam (died) through LRs. Salma Begum and Others Vs Sheikh Mehboob and Others

Bombay High Court · (2006) 2 ALLMR 549 : (2006) 3 BomCR 700 : (2006) 2 CivCC 134 : (2006) 2 MhLj 277

Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 10, 25Transfer of Property Act, 1882 — Section 52

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High Courts18 Nov 2005Dismissed

Shipping Corporation of India Vs Himatlal Sewai Solanki

Bombay High Court · (2006) ACJ 2416 : (2006) 3 ALLMR 123 : (2006) 109 FLR 541 : (2006) 2 MhLj 333

Workmens Compensation Act, 1923 — Section 2(1), 3, 3(1), 3(4), 30

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High Courts17 Nov 2005

Sunil Vishnu Salve and Another Vs State of Maharashtra

Bombay High Court · (2006) CriLJ 587

Penal Code, 1860 (IPC) — Section 109, 375, 376

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High Courts17 Nov 2005Allowed

In Re: Sharp Industries Ltd.

Bombay High Court · (2006) 131 CompCas 535 : (2006) 67 SCL 353

Companies Act, 1956 — Section 102, 390, 391, 391(2), 391(6)Contract Act, 1872 — Section 128Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 19

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High Courts17 Nov 2005Allowed

Sunil Kashinath Raimale Vs State of Maharashtra

Bombay High Court · (2006) CriLJ 589

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 27, 32(1)Penal Code, 1860 (IPC) — Section 302, 498A

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High Courts17 Nov 2005

Neeta Gurudas Natekar Vs Vaishali Falari and Others

Bombay High Court · (2006) 1 ALLMR 292 : (2006) 1 BomCR 529

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High Courts17 Nov 2005Dismissed

Chotelal Ramkaran Yadav Vs Municipal Corporation for Gr. Mumbai

Bombay High Court · (2006) 3 ALLMR 261 : (2006) 1 MhLj 873

Mumbai Municipal Corporation Act, 1888 — Section 527

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High Courts16 Nov 2005

Union of India (UOI) Vs Harshad P. Doshi, Bharat M. Shah and The Hon''ble Customs, Excise and Gold (Control) Appellate Tribunal, West Regional Bench

Bombay High Court · (2006) 1 BomCR 249 : (2005) 107 BOMLR 1082

Customs Act, 1962 — Section 108, 111, 123, 123(1)Evidence Act, 1872 — Section 106, 114

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High Courts16 Nov 2005

Arun Keshavrao Mone (Mane) and Others Vs Ramesh Balvant Baxi and Another

Bombay High Court · (2006) 2 ALLMR 136 : (2006) 2 MhLj 203

Arbitration and Conciliation Act, 1996 — Section 37, 37(2), 37(3)Bombay Public Trusts Act, 1950 — Section 19, 40, 41, 41C, 43(2)Bombay Public Trusts Rules, 1951 — Rule 7

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High Courts16 Nov 2005Allowed

Savitra Bapu Shinde and Others Vs Rau Rama Shinde and Another

Bombay High Court · (2006) 1 ALLMR 423 : (2006) 2 BomCR 73 : (2006) 2 MhLj 243

Bombay Tenancy Act, 1957 — Section 32G, 32M

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