COURT ARCHIVE

Bombay High Court judgments, 2006

1,385 judgments · page 5 of 70

High Courts07 Dec 2006

Kamlesh Gandhi Vs State of Maharashtra and another

Bombay High Court · (2007) 5 RCR(Criminal) 669

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 482Penal Code, 1860 (IPC) — Section 406, 408, 409, 471

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High Courts07 Dec 2006Dismissed

Pushpa Prabhashchand Jain and Others Vs Rakesh Phoolchand Jain

Bombay High Court · (2007) 3 CivCC 785 : (2007) 4 RCR(Civil) 364

Evidence Act, 1872 — Section 67, 68Succession Act, 1925 — Section 63

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High Courts07 Dec 2006Dismissed

Kamlesh Vs State of Maharashtra and Another

Bombay High Court · (2006) 12 BOM CK 0080

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 406, 408, 409, 471

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High Courts07 Dec 2006Dismissed

Rajendra Zumber Jagtap and Others Vs Baramati Taluka Sakhar Kamgar Sabha, The Managing Director, Someshwar Sahakari Sakhar Karkhana Ltd. and The Industrial Court

Bombay High Court · (2007) 1 BomCR 842 : (2007) 112 FLR 1003 : (2007) 1 MhLj 644

Bombay Industrial Relations Act, 1946 — Section 13, 14, 27A, 30, 32Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21

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High Courts07 Dec 2006Dismissed

Shridhar Yeshwant Bhosale Vs The State of Maharashtra

Bombay High Court · (2007) CriLJ 1380

Arms Act, 1959 — Section 25(1B)Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Evidence Act, 1872 — Section 27

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High Courts07 Dec 2006

The Secretary, Late Sambhajirao Garad Shikshan Prasarak Mandal and The Principal, Deshbhakt Sambhajirao Garad Mahavidyalaya Vs Ramesh Gajendra Jadhav, The Registrar, Shivaji University, The Joint Director of Higher Education Kolhapur Region and Shri Dnyaneshwar Shinde

Bombay High Court · (2007) 5 ALLMR 848 : (2007) 109 BOMLR 331

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 227Maharashtra Universities Act, 1994 — Section 59(1), 76

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High Courts07 Dec 2006

Mahindra and Mahindra Employees'' Union and Others Vs Commissioner of Labour, Maharashtra State and Others

Bombay High Court · (2007) 2 LLJ 858

Bombay Industrial Relations Act, 1946 — Section 28, 28(3), 28(4), 28A, 34(6)Bombay Industrial Relations Rules, 1947 — Rule 243(1), 243(2), 41, 43, 43(1)

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High Courts07 Dec 2006Dismissed

State of Maharashtra Vs Harunbeg and Others

Bombay High Court · (2007) 2 DMC 382

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302

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High Courts07 Dec 2006

Narendra Voikunt Raikar Vs Amaral Pereira

Bombay High Court · (2007) 3 ALLMR 222 : (2007) 2 BomCR 99 : (2007) 3 MhLj 252

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts07 Dec 2006Allowed

Parashram Tuljaram Belhekar since deceased through his LRs. Vatsalabai Belhekar and others Vs Tejmal @ Kankamal Mulchand Jain deceased by his legal heirs Shantabai Kankamal Changedia and others

Bombay High Court · (2006) 12 BOM CK 0013

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g), 13(1)(g)(ii), 13(2), 13(g)(ii), 5(11)(c)(ii)Constitution of India, 1950 — Article 227

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High Courts06 Dec 2006

Major Anurag Pathak Vs Union of India (UOI)

Bombay High Court · (2007) 3 ALLMR 228

Army Act, 1950 — Section 52, 57, 71Army Rules, 1954 — Rule 149Constitution of India, 1950 — Article 226, 227

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High Courts06 Dec 2006Dismissed

Sharda Vs State of Maharashtra and another

Bombay High Court · (2006) 12 BOM CK 0031

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 418, 420, 468, 471

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High Courts06 Dec 2006Allowed

United India Insurance Co. Ltd. Vs Sunanda Dhumone and Others

Bombay High Court · (2007) 2 ACC 565 : (2007) ACJ 1715 : (2007) 3 ALLMR 141 : (2007) 3 MhLj 256

Motor Vehicles Act, 1988 — Section 147, 163A, 163A(1)

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High Courts06 Dec 2006

Hindustan Lever Limited Vs Hindustan Lever Employees'' Union and Others Hindustan Lever Employees'' Union Vs Hindustan Lever Limited

Bombay High Court · (2007) 2 BomCR 102

Bombay Shops and Establishments Act, 1948 — Section 32Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 79

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High Courts05 Dec 2006Dismissed

Ramdas Shankarrao Digraskar Vs Union of India (UOI) and others

Bombay High Court · (2006) 12 BOM CK 0071

Constitution of India, 1950 — Article 226, 227, 309, 311(2)

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High Courts05 Dec 2006

Ramrao Gopalrao Zanak Education Society, Chiwara and another Vs Vasudeo Ananda Zambre and another

Bombay High Court · (2006) 12 BOM CK 0067

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Universities Act, 1994 — Section 2(10), 2(26), 2(3), 59, 59(1)

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High Courts05 Dec 2006Allowed