COURT ARCHIVE

Bombay High Court judgments, 2006

1,385 judgments · page 6 of 70

High Courts05 Dec 2006

Shri Taherbhai Taiyebhai Poonawala, Shri Aziz Taiyabhai Poonawala (since deceased Mrs. Shirin Aziz Poonawala, Miss Arwa Aziz Poonawala, Miss Fatima Aziz Poonawala and Mr. Husain Aziz Poonawala) and Shri Ebrahim Taiyabhai Poonawala Vs Shri G. Hamid Hasan Patel (since deceased Shri Yusuf Gulam Hamid Patel, Smt. Noorjahan, Miss Malika Iqbal Kureshi and Miss Anjuman Gulam Hamid Patel), Mrs. Hasina Mehboob Patel and Shri Nizar H. Patel (since deceased Mrs. Mumtaz Nizar Patel and Others)

Bombay High Court · AIR 2007 Bom 80 : (2007) 1 ALLMR 832 : (2007) 1 BomCR 23 : (2007) 1 RCR(Civil) 842 : (2007) 1 RCR(Rent) 228

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Limitation Act, 1963 — Article 113, 6, 66, 67Transfer of Property Act, 1882 — Section 106

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High Courts04 Dec 2006Allowed

Anil Balasaheb Murde Vs Adinath Trimbak Bodkhe

Bombay High Court · (2006) 12 BOM CK 0089

Evidence Act, 1872 — Section 63, 63(2), 65(a)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts01 Dec 2006

Kuresh Taherbhai Rajkotwala Vs Union of India (UOI)

Bombay High Court · (2006) 209 ELT 347

Customs Act, 1962 — Section 104, 135, 135(1)

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High Courts01 Dec 2006

Ramdas Shankarrao Digraska Vs Union of India (UOI), Ministry of Communication Department of Post, Post Master General and Senior Superintendent of Post Offices

Bombay High Court · (2007) 1 ALLMR 727

Constitution of India, 1950 — Article 226, 227, 309, 311(2)Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 9(2)Posts and Telegraphs Extra Departmental Agents (Conduct and Service) Rules, 1964 — Rule 8

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High Courts01 Dec 2006Allowed

Subhash Namdeo Patil, Parshuram Mahadeo Patil and Kamlakar Mahadeo Patil Vs The State of Maharashtra and Others

Bombay High Court · (2006) 12 BOM CK 0052

Penal Code, 1860 (IPC) — Section 149, 302, 326

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High Courts01 Dec 2006Dismissed

The Commissioner of Sales Tax Vs Tata Iron and Steel Co. Ltd.

Bombay High Court · (2007) 1 BomCR 48 : (2007) 5 VST 137

Bombay Sales Tax Act, 1959 — Section 36(3), 61, 75, 75Central Sales Tax Act, 1956 — Section 5, 5(1), 5(2), 9(2)Sales of Goods Act, 1930 — Section 18

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High Courts01 Dec 2006

Ramrao Chudaman Patil Vs The State of Maharashtra and Others

Bombay High Court · (2007) 3 ALLMR 579 : (2007) 1 BomCR 931

Bombay Village Panchayats Act, 1958 — Section 14, 14(1)Maharashtra Village Panchayats Taxes and Fees Rules, 1960 — Rule 18

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High Courts01 Dec 2006Dismissed

Khamgaon Urban Co-op. Bank Ltd., Amravati Vs Karunashankar Ramkishore Tiwari and others

Bombay High Court · (2006) 12 BOM CK 0006

Civil Procedure Code, 1908 (CPC) — Section 9Registration Act, 1908 — Section 17, 49

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High Courts30 Nov 2006Allowed

Nutan Vidarbha Shikshan Mandal Vs Presiding Officer, School Tribunal, Amravati and others

Bombay High Court · (2006) 11 BOM CK 0034

Constitution of India, 1950 — Article 14, 142, 15, 16, 162Maharashtra 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, 11, 11(1), 13, 7

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High Courts30 Nov 2006

Sunil Shereka Vs Nagar Parishad

Bombay High Court · (2007) 2 ALLMR 53 : (2007) 3 BomCR 972

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25F, 25G

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High Courts30 Nov 2006Allowed

State of Maharashtra Vs Poonamdas Bisandas Bairagi and Others

Bombay High Court · (2007) 3 MhLj 231

Bombay Police Act, 1951 — Section 135, 37(1)(3)Criminal Procedure Code, 1973 (CrPC) — Section 24(8), 321, 397, 399, 494Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 295

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High Courts30 Nov 2006

Nagpur Distillers Vs The State of Maharashtra and The Commissioner of State Excise

Bombay High Court · (2007) 1 ALLMR 776 : (2007) 3 BomCR 433

Bombay Privilege Fees Rules, 1954 — Rule 5, 8Bombay Prohibition Act, 1949 — Section 137, 137(2)Constitution of India, 1950 — Article 226

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High Courts30 Nov 2006Allowed

Sunil Sherekar Vs Nagar Parishad, Yavatmal

Bombay High Court · (2007) 2 ALLMR 53 : (2007) 3 BomCR 972

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25F, 25G

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High Courts29 Nov 2006Allowed

Vasant Raghunath Tupekar Vs Maharashtra State Electricity Board

Bombay High Court · (2007) 1 ALLMR 524 : (2007) 1 BomCR 862

Constitution of India, 1950 — Article 14, 226Electricity (Supply) Act, 1948 — Section 79Maharashtra State Electricity Board Employees Service Regulations, 1995 — Regulation 86, 87, 88, 89, 90

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High Courts29 Nov 2006Allowed

Krishnanath A. Prabhu Desai Vs State of Goa and Others

Bombay High Court · (2007) 1 ALLMR 162 : (2007) 4 BomCR 385 : (2007) 4 BOMLR 385 : (2007) 6 MhLj 106

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High Courts29 Nov 2006Dismissed

Commissioner of Customs (General) Vs Worldwide Cargo Movers Worldwide Cargo Movers Vs Union of India (UOI) and Commissioner of Customs (General)

Bombay High Court · (2007) 1 BomCR 789 : (2010) 253 ELT 190

Customs Act, 1962 — Section 108, 127, 129A, 130, 146(2)Customs House Agents Licensing Regulations, 2004 — Regulation 10, 11(2), 13, 13(1), 19(8)

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High Courts29 Nov 2006Allowed

Shaikh Sikandar Sk. Haidar and Others Vs Saraswati Education Society and Others

Bombay High Court · (2007) 1 ALLMR 836 : (2007) 4 BomCR 387 : (2007) 4 MhLj 185

Bombay Public Trusts Act, 1950 — Section 36(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 47, 94Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 29

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High Courts29 Nov 2006

Golden Chemicals Ltd. Vs Mohamad Azam Dil Mohamad Malik and Another

Bombay High Court · (2007) 113 FLR 377

Industrial Disputes Act, 1947 — Section 11A

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High Courts29 Nov 2006Allowed

Vatsala Premchand Sarmal Vs Raghunath Damodar Krachale and Another

Bombay High Court · (2007) 4 BomCR 375 : (2007) 1 MhLj 705

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(3)Maharashtra Civil Services (Joining Time, Foreign Service and Payment during Suspension, Dismissal and Removal) Rules, 1981 — Rule 68(1), 69(4)

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High Courts29 Nov 2006

Ashok Udaram Pathrabe Vs Maharashtra Remote Sensing Application Centre and Others

Bombay High Court · (2007) 1 ALLMR 717 : (2007) 1 MhLj 519

Constitution of India, 1950 — Article 226, 227, 311, 311(1), 311(2)Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 6, 7

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