High Courts18 Dec 2006
Vishwanath Chandrikaprasad Gupta Vs M. Karunanithi and Others
Bombay High Court · (2007) 2 ALLMR 652 : (2007) 4 BomCR 226
Employees State Insurance Act, 1948 — Section 45G, 45H, 75
COURT ARCHIVE
Bombay High Court judgments, 2006
1,385 judgments · page 3 of 70
High Courts18 Dec 2006
Kaushalyabai Biharilal Pateriya and Others Vs Hiralal Bhagwandas Gupta and Others
Bombay High Court · (2007) 2 ALLMR 679 : (2007) 4 BomCR 219
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 122, 130, 41, 46, 49AHindu Succession Act, 1956 — Section 23Maharashtra Tenancy and Agricultural Lands (Vidarbha Region) (Amendment) Act, 1982 — Section 8, 8(1)
High Courts15 Dec 2006Allowed
Shivaji Sanpat Sutar Vs The State of Maharashtra
Bombay High Court · (2006) 12 BOM CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts15 Dec 2006Dismissed
Sagiruddin Israiluddin Mistry and Mrs. Shaheen Ara Salim Baig Vs The State of Maharashtra and Others
Bombay High Court · (2007) 1 ALLMR 627 : (2007) 1 BomCR 899 : (2007) 109 BOMLR 160
Mumbai Municipal Corporation Act, 1888 — Section 33(2)
High Courts15 Dec 2006Dismissed
Masood Mohmmed Husain Vs Gulam Rasul Mohammedali Shaikh and others
Bombay High Court · (2006) 12 BOM CK 0081
Arbitration Act, 1940 — Section 14(2), 20, 8(2), 9Arbitration and Conciliation Act, 1996 — Section 11, 69(2A), 9Partnership Act, 1932 — Section 69, 69(3), 9
High Courts15 Dec 2006Dismissed
Ashok Kumar Kachrulal Zanwa Vs Bajrang Venkat Kadam and Another
Bombay High Court · (2007) 4 BC 380 : (2007) 2 BomCR 434
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts15 Dec 2006
Shri Gangadhar Balgopal Nair Vs Voltas Limited and Another
Bombay High Court · (2007) 1 ALLMR 621 : (2007) 1 BomCR 1 : (2007) 112 FLR 1011 : (2007) 2 LLJ 655 : (2007) 1 MhLj 754 : (2008) 1 UPLBEC 51
Bombay Industrial Employment (Standing Orders) (Amendment) Act, 1958 — Section 2A, 2A(2)Bombay Industrial Employment (Standing Orders) (Amendment) Rules, 1977 — Rule 4CIndustrial Employment (Standing Orders) Act, 1946 — Section 10, 15, 3, 3(1), 3(2)
High Courts15 Dec 2006Dismissed
Sagiruddin Israiluddin Mistry and another Vs State of Maharashtra and others
Bombay High Court · (2007) 1 ALLMR 627 : (2007) 1 BomCR 899 : (2007) 109 BOMLR 160
Mumbai Municipal Corporation Act, 1888 — Section 33(2)
High Courts15 Dec 2006Dismissed
Shaikh Razzak Shaikh Salim Vs State of Maharashtra and others
Bombay High Court · (2006) 12 BOM CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302Prisons Act, 1894 — Section 11, 3, 59
High Courts15 Dec 2006Dismissed
Board of Trustees of the Port of Bombay Vs Messrs Rainbow Products and another
Bombay High Court · (2006) 12 BOM CK 0030
Contract Act, 1872 — Section 151, 152, 161Customs Act, 1962 — Section 111, 111(d), 45Imports and Exports (Control) Act, 1947 — Section 3
High Courts14 Dec 2006
M.R. Manoj, EX, LME Vs Union of India (UOI), Chief of Naval Staff and Commodore Bureau of Sailors
Bombay High Court · (2007) 2 BomCR 298 : (2007) 109 BOMLR 187
High Courts14 Dec 2006Dismissed
The Hindustan Construction Co. Ltd. Vs The Union of India (UOI)
Bombay High Court · (2007) 1 ARBLR 338 : (2007) 1 BomCR 830 : (2007) 1 MhLj 673
Arbitration Act, 1940 — Section 20
High Courts14 Dec 2006Dismissed
Niraj Singh (Ms.) Vs Shishu Vihar Mandal and others
Bombay High Court · (2007) 2 ALLMR 664 : (2007) 4 BomCR 217
Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 3(66)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(1)
High Courts14 Dec 2006Dismissed
Niraj Singh Vs Shishu Vihar Mandal and Others
Bombay High Court · (2007) 2 ALLMR 664 : (2007) 4 BomCR 217
Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 3(66)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(1), 5(2), 5(3), 5(4)
High Courts13 Dec 2006Dismissed
Jankilal Vs Sandeep and Another
Bombay High Court · (2008) 1 BC 457 : (2007) 2 BomCR 429
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts13 Dec 2006
Mrs. Lyla Darius Jehangir (nee Ghaswala) Vs Bakhtawar Lentin of Mumbai and Others
Bombay High Court · (2007) 3 ALLMR 171 : (2007) 1 BomCR 915 : (2007) 109 BOMLR 107 : (2007) 1 MhLj 545
Bombay High Court (Original Side) Rules, 1980 — Rule 223, 238Succession Act, 1925 — Section 104, 119, 187, 188, 74
High Courts13 Dec 2006
Castrol India Limited Vs Union of India (UOI)
Bombay High Court · (2007) 5 STR 246
Central Excises and Salt Act, 1944 — Section 35, 35F
High Courts13 Dec 2006Dismissed
Balasaheb Ramchandra Gharpankar Vs The State of Maharashtra
Bombay High Court · (2006) 12 BOM CK 0073
Penal Code, 1860 (IPC) — Section 302
High Courts13 Dec 2006
Manubhai Paragji Vashi Vs The Bar Council of Maharashtra and Goa and Others Abhay Premshankar Pande and Others Vs Bar Council of India and Others
Bombay High Court · (2007) 4 ALLMR 135 : (2007) 1 BomCR 849 : (2007) 109 BOMLR 17
Advocates Act, 1961 — Section 15, 15(1), 15(2), 15(3), 3Bar Council of India Rules, 1975 — Rule 2, 40Bar Council of Maharashtra and Goa Election Rules, 1968 — Rule 15, 3(1), 31(1), 32, 44
High Courts13 Dec 2006Dismissed
Anil Badgujar Vs The State of Maharashtra and Others
Bombay High Court · (2007) 1 BomCR 574