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
COURT ARCHIVE
Bombay High Court judgments, 2006
1,385 judgments · page 2 of 70
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
High Courts21 Dec 2006Allowed
Novartis India Ltd. Vs Sarabjeet S. Singh
Bombay High Court · (2006) 12 BOM CK 0032
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33, 33(2), 33(2)(b), 33A
High Courts21 Dec 2006Dismissed
Lokmat Newspapers Pvt. Ltd. Vs Additional Labour Commissioner and Others
Bombay High Court · (2006) 12 BOM CK 0001
Industrial Disputes (Bombay) Rules, 1957 — Rule 3, 4, 6Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 2, 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 59
High Courts20 Dec 2006Allowed
Hanumanprasad Durgaprasad Mishra Vs Collector and Others
Bombay High Court · (2007) 3 MhLj 109
Constitution of India, 1950 — Article 14, 226, 227
High Courts20 Dec 2006
Shriram Ganpatrao Yawale Vs Resident Deputy Collector and Others
Bombay High Court · (2007) 3 ALLMR 125 : (2007) 3 MhLj 95
High Courts20 Dec 2006Dismissed
Smt. Saminussa Tawakal Hussein, Jaffar Ali Abdul Jaffar and Mohd. Ishaq Kasam Ali Vs The Municipal Corporation of Greater Bombay and Kay Kay Enterprises
Bombay High Court · (2007) 1 ALLMR 497 : (2007) 2 BomCR 84 : (2007) 109 BOMLR 170
Mumbai Municipal Corporation Act, 1988 — Section 2, 313, 314, 351, 394
High Courts20 Dec 2006
Divisional Controller, Maharashtra State Road Transport Corporation Vs Noor Mohd. Karimtulla Baxi
Bombay High Court · (2007) 3 MhLj 144
High Courts20 Dec 2006Allowed
Sheelabai Teltumbde Vs Union of India (UOI) and another
Bombay High Court · (2006) 12 BOM CK 0028
Industrial Disputes Act, 1947 — Section 10, 10(1)
High Courts19 Dec 2006Dismissed
Ramprasad Gadade Vs State of Maharashtra
Bombay High Court · (2006) 12 BOM CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts19 Dec 2006Dismissed
Kolhapur District Nagari Bank Vs Vijay Shankar Chavan and Another
Bombay High Court · (2007) 4 BC 173 : (2007) 1 BomCR 935
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Dec 2006
Pan India Paryatan Limited and Shri Ashok Goel Vs The State of Maharashtra and Additional Collector, Bombay Suburban
Bombay High Court · (2007) 4 ALLMR 233 : (2007) 4 MhLj 202
Bombay Entertainments Duty Act, 1923 — Section 1, 2, 3, 3(1), 3(2)Constitution of India, 1950 — Article 14, 19(1), 226, 265, 300A
High Courts19 Dec 2006
Vijay Narhar Pathak, Anil Narhar Pathak and Nalinibai Narhar Pathak Vs The State of Maharashtra
Bombay High Court · (2007) 109 BOMLR 44
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts19 Dec 2006
Marathwada Gramin Bank Vs The Maharashtra State Cooperative Bank Ltd. and The Shankar Sahakari Sakhar Karkhana Ltd. Nagbhushan Gangaram Varni, Digambar Bhagwanrao Kawale, Madhavrao Nagorao Hiwale and Marotvaro Laxmanrao Hiwrale Vs State of Maharashtra and Others Rashtriya Sakhar Kamgar Sangh, Bhokar (INTUC) Vs The State of Maharashtra, (Co-operative Department) and Others Ganeshrao, Gangadhar, Gangadhar and Panjabrao Jadhav Vs The State of Maharashtra and Others
Bombay High Court · AIR 2007 Bom 92 : (2007) 1 ALLMR 500 : (2007) 1 BomCR 819 : (2007) 109 BOMLR 141
Constitution of India, 1950 — Article 12, 226, 246(1)Industrial Disputes Act, 1947 — Section 33(C)(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(4), 13(5)
High Courts19 Dec 2006Dismissed
Prajakta Sahebrao Birhare Vs State of Maharashtra and others
Bombay High Court · (2006) 12 BOM CK 0029
Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10(1)
High Courts19 Dec 2006Dismissed
Mohd. Yusuf Mohd. Abdul Aziz Vs State of Maharashtra and others
Bombay High Court · (2006) 12 BOM CK 0019
Constitution of India, 1950 — Article 226
High Courts18 Dec 2006Dismissed
State of Maharashtra Vs Navnath Baban Annadate and Others
Bombay High Court · (2007) 2 DMC 508
Criminal Procedure Code, 1973 (CrPC) — Section 300Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts18 Dec 2006Dismissed
Balasaheb Anantrao Bahirat Vs Rohidas Bapusaheb Tupe
Bombay High Court · (2007) 5 BomCR 839
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Maharashtra Rent Control Act, 1999 — Section 15(3), 58(1), 58(2)
High Courts18 Dec 2006
State Bank of India Vs Moti Thawardas Dadlani and Others Ramesh Thawardas Dadlani and Others Vs The State Bank of India
Bombay High Court · (2007) 109 BOMLR 483
Companies Act, 1956 — Section 291, 292Contract Act, 1872 — Section 124, 125, 140, 141Evidence Act, 1872 — Section 73
High Courts18 Dec 2006
St. Ulai High School and Shri Adishakti Hindi Prachar Samitee Vs Shri Devendraprasad Jagannath Singh and The Zilla Parishad
Bombay High Court · (2007) 2 ALLMR 1 : (2007) 1 BomCR 540 : (2007) 109 BOMLR 60 : (2007) 1 MhLj 597
Civil Procedure Code, 1908 (CPC) — Section 107, 2(14), 36, 9Constitution of India, 1950 — Article 12, 226, 227, 311, 32Industrial Disputes Act, 1947 — Section 10, 11A, 2, 2A