COURT ARCHIVE

Bombay High Court judgments, 2006

1,342 judgments · page 1 of 68

High Courts28 Dec 2006

Chaitram Chindhuji Wasnik Vs State of Maharashtra and Others

Bombay High Court · (2007) 4 ALLMR 194 : (2007) 3 MhLj 264

Constitution of India, 1950 — Article 19, 19(1), 226Registration Act, 1908 — Section 16A(1), 21, 25, 34, 51

High Courts22 Dec 2006

Sudam Shravan Baviskar and another Vs Education Officer (Secondary), Zilla Parishad, Jalgaon and others

Bombay High Court · (2006) 12 BOM CK 0103

Constitution of India, 1950 — Article 16, 16(4), 16(4A), 335Maharashtra State Public Services (Reservation for Scheduled Castes, Scheduled Tribes De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes) Act, 2001 — Section 5

High Courts22 Dec 2006Dismissed

Bharat S. Dahanukar, Indian Inhabitant Vs The State of Maharashtra and The Federal Bank Limited Bharat S. Dahanukar and Haresh H. Java, Indian Inhabitant Vs The State of Maharashtra and Hindustan Construction Co. Limited

Bombay High Court · (2006) 12 BOM CK 0098

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

High Courts22 Dec 2006Dismissed

Nageshwar Basantram Dubey Vs Union of India (UOI) and Others

Bombay High Court · (2007) 2 ALLMR 612 : (2007) 3 MhLj 275

Constitution of India, 1950 — Article 19, 19(1), 19(6), 21, 226Evidence Act, 1872 — Section 45Indian Medical Central Council Act, 1970 — Section 14(1), 14(2), 15, 16, 17

High Courts22 Dec 2006Dismissed

Shailendra Prakashchandra Darda Vs State of Maharashtra and Others

Bombay High Court · (2007) 2 ALLMR 685 : (2007) 3 MhLj 170

Maharashtra Project Affected Persons Rehabilitation Act, 1999 — Section 10, 10(6), 2, 5

High Courts22 Dec 2006Dismissed

Bajaj Auto Limited Vs State of Maharashtra Labour Department, The Deputy Commissioner of Labour and Bhartiya Kamgar Kranti Sanghatna

Bombay High Court · (2007) 2 BomCR 280

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(2), 2, 2A

High Courts22 Dec 2006

Babu Maruti Dukare and Others Vs The State of Maharashtra and Others

Bombay High Court · (2007) 1 ALLMR 690 : (2007) 109 BOMLR 125

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 14, 15, 16, 17Penal Code, 1860 (IPC) — Section 109, 120, 466, 468, 471Urban Land (Ceiling and Regulation) Act, 1976 — Section 34

High Courts22 Dec 2006Allowed

Shri Madhukar Gaurishankar Swami Vs State of Maharashtra

Bombay High Court · (2008) 1 RCR(Criminal) 409

Motor Vehicles Act, 1988 — Section 112, 116, 78Penal Code, 1860 (IPC) — Section 279, 304(A)

High Courts22 Dec 2006

Dharmavijay Chandru Shedage Vs The State of Maharashtra

Bombay High Court · (2006) 12 BOM CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 334, 337, 34, 392

High Courts22 Dec 2006Allowed

Pramod Wavge Vs Sahadev Khadke

Bombay High Court · (2007) 3 ALLMR 139

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 9A

High Courts22 Dec 2006Dismissed

The Maharashtra State Electricity Board, At present Maharashtra State Electricity Distribution Co. Ltd. Vs Niranjan Alloys Steels Pvt. Ltd.

Bombay High Court · (2007) 2 ALLMR 563 : (2007) 2 BomCR 76

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 9, 100, 148, 149Constitution of India, 1950 — Article 227

High Courts22 Dec 2006Allowed

The Municipal Council and The Fire Officer, Fire Brigade, Municipal Council Vs Narendra Bisen and The Director of Municipal Administration

Bombay High Court · (2006) 12 BOM CK 0040

Constitution of India, 1950 — Article 12

High Courts22 Dec 2006Allowed

Ramilaben Trikamlal Shah Vs Tube and Allied Products and others

Bombay High Court · (2007) ALLMR(Cri) 1637

Criminal Procedure Code, 1973 (CrPC) — Section 260, 261, 262, 262, 263Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 143

High Courts22 Dec 2006Dismissed

Maharashtra State Electricity Board Vs Niranjan Alloys Steels Pvt. Ltd., Aurangabad

Bombay High Court · (2007) 2 ALLMR 563 : (2007) 2 BomCR 76 : (2007) 2 CivCC 71 : (2007) 5 RCR(Civil) 527

Civil Procedure Code, 1908 (CPC) — Section 100, 148, 149, 151, 2(2)Constitution of India, 1950 — Article 227

High Courts22 Dec 2006Allowed

Union of India Vs State Trading Corporation Ltd. and another

Bombay High Court · (2006) 12 BOM CK 0012

Civil Procedure Code, 1908 (CPC) — Section 80Railway Claims Tribunal Act, 1987 — Section 33Railways Act, 1989 — Section 106, 107, 77

High Courts22 Dec 2006

Ravi Prakash Khemka and Another Vs Bank of India and Others

Bombay High Court · (2007) 2 ALLMR 631 : (2007) 5 BomCR 876 : (2007) 3 MhLj 8

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2

High Courts21 Dec 2006Allowed

Vithabai Wahane Vs State of Maharashtra and others

Bombay High Court · (2006) 12 BOM CK 0105

Civil Procedure Code, 1908 (CPC) — Section 151Land Acquisition Act, 1894 — Section 11, 18, 18(1), 20, 21

High Courts21 Dec 2006Dismissed

Santosh Baliram Dalvi Vs Smt. Bharti Ganpati Jadhav and Others

Bombay High Court · (2006) 12 BOM CK 0066

Constitution of India, 1950 — Article 227

High Courts21 Dec 2006

Smt. Sabhia Mohammed Yusuf Abdul Hamid Mulla and Others Vs The Special Land Acquisition Officer The State of Maharashtra Vs Smt. Sabhia Mohammed Yusuf Abdul Hamid Mulla and Others

Bombay High Court · (2006) 12 BOM CK 0061

High Courts21 Dec 2006

Air India Employees Guild Vs Air India Ltd. and Others

Bombay High Court · (2007) 2 ALLMR 78 : (2007) 1 BomCR 529 : (2007) 109 BOMLR 1 : (2006) 108 FLR 879 : (2007) 2 LLJ 217 : (2007) 1 MhLj 659

Constitution of India, 1950 — Article 141Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10, 11, 12, 13, 14