High Courts03 Mar 2006Allowed
Govind Anant Goltekar and Others Vs Dasharath Deoba Goltekar
Bombay High Court · AIR 2006 Bom 174 : (2006) 3 ALLMR 487 : (2006) 2 BomCR 910
Land Revenue Code, 1968 — Section 105
COURT ARCHIVE
Bombay High Court judgments, 2006
1,385 judgments · page 60 of 70
High Courts03 Mar 2006
Kay Kay Embroideries Pvt. Ltd. Vs Cloth Market and Shops Board and Others Sri Scafoolding Pvt. Ltd. Vs State of Maharashtra, The Nashik Mathadi and Unprotected Workers Board and The Collector
Bombay High Court · (2006) 3 BomCR 66 : (2006) 3 LLJ 824
Constitution of India, 1950 — Article 14, 19(1), 226Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 2(11), 2(12), 2(9), 21, 22
High Courts03 Mar 2006
Nusli Neville Wadia Vs New India Assurance Co. Ltd. and Another
Bombay High Court · (2006) 4 BomCR 345 : (2006) 3 MhLj 713
Constitution of India, 1950 — Article 32Industrial Disputes Act, 1947 — Section 11Life Insurance Corporation Act, 1956 — Section 21
High Courts03 Mar 2006
Commissioner of Sales Tax Vs Hari and Company
Bombay High Court · (2006) 148 STC 92
Bombay Sales Tax Act, 1959 — Section 52, 61Constitution of India, 1950 — Article 366, 366(12), 366(29A)
High Courts02 Mar 2006Dismissed
Shri Satyawan Pagi and Another Vs Union of India (UOI) and Another
Bombay High Court · (2006) CriLJ 2181
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 313Evidence Act, 1872 — Section 165, 17, 25, 26
High Courts02 Mar 2006
Uma Kumar Vs Reunion Electrical Manufacturers P. Ltd.
Bombay High Court · (2008) 145 CompCas 823 : (2009) 20 VST 162
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12, 12(1)Central Sales Tax Act, 1956 — Section 6, 7, 8, 8(1), 8(3)Companies Act, 1956 — Section 433, 434
High Courts02 Mar 2006
I.P.C.A. Laboratories Ltd. Vs Union of India (UOI)
Bombay High Court · (2006) 199 ELT 409
High Courts02 Mar 2006Dismissed
Shri Ashok Dadu Mangale Vs Shri A.N. Roy and Others
Bombay High Court · (2006) CriLJ 2219
Constitution of India, 1950 — Article 14, 166, 19, 21, 22Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 10, 2, 3(2), 3(3)Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 3Z2(6)
High Courts02 Mar 2006Allowed
Umesh Rout and Others Vs Phil Corporation Ltd.
Bombay High Court · (2006) 5 BomCR 713
High Courts02 Mar 2006
Shri Sham Ramnath Kamulkar Vs State
Bombay High Court · (2006) 03 BOM CK 0010
Penal Code, 1860 (IPC) — Section 302, 304
High Courts02 Mar 2006Dismissed
In Re: Reunion Electrical Mfrs. (P.) Ltd.
Bombay High Court · (2006) 70 SCL 52
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(1)Central Sales Tax Act, 1956 — Section 6, 7, 8, 8(1), 8(3)Companies Act, 1956 — Section 433, 434
High Courts01 Mar 2006Dismissed
Mahesh Ratilal Shah Vs Union of India (UOI) and Others
Bombay High Court · (2010) 1 CompLJ 682
Constitution of India, 1950 — Article 226Securities Contracts (Regulation) Act, 1956 — Section 4, 9
High Courts01 Mar 2006Dismissed
Shri Mohamad Ninoo Vs The Union of India (UOI) and The Assistant Works Manager (M), Electric Locomotive Works Central Railway
Bombay High Court · (2006) 3 ALLMR 15 : (2006) 2 BomCR 719 : (2006) 109 FLR 538 : (2006) 2 LLJ 1149 : (2006) 3 MhLj 428 : (2006) 2 MhLj 428
Administrative Tribunals Act, 1985 — Section 22Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 20, 22, 22(3)
High Courts01 Mar 2006
Gujarat Alkalies and Chemicals Limited Vs The Commissioner of Customs (Import)
Bombay High Court · (2006) 3 BomCR 86 : (2006) 204 ELT 237
Customs Act, 1962 — Section 130, 18, 18(2), 28, 28(2)
High Courts01 Mar 2006Allowed
Ajay Madhukar Thakur Vs General Manager, Kalyan Telecom District and Others
Bombay High Court · (2006) 4 ALLMR 367 : (2006) 5 BomCR 714 : (2006) 3 MhLj 437 : (2006) 3 RCR(Civil) 159
Telegraph Rules, 1951 — Rule 421, 422, 5
High Courts28 Feb 2006
Jayashree L. Katare Vs State of Maharashtra
Bombay High Court · (2006) 3 MhLj 433 : (2006) 2 MhLj 433
Constitution of India, 1950 — Article 14, 16
High Courts28 Feb 2006
Qmax Consultants Pvt. Ltd. Vs The Municipal Corporation of Greater Mumbai and Others
Bombay High Court · (2006) 3 ALLMR 27 : (2006) 2 BomCR 752 : (2006) 3 MhLj 281
Bombay Municipal Corporation Act, 1888 — Section 61, 69, 72, 72(3)Constitution of India, 1950 — Article 226
High Courts28 Feb 2006
Sandeep Dwellers Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (2006) 6 ALLMR 736 : (2007) 3 BomCR 898
Central Excises and Salt Act, 1944 — Section 35, 37BEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(2), 1(3), 1(5), 16Industrial Disputes Act, 1947 — Section 2
High Courts28 Feb 2006
Oriental Insurance Co. Ltd. Vs Pritam Rajiv Shetty and Another
Bombay High Court · (2006) 2 ACC 636 : (2007) ACJ 444 : (2006) 4 BomCR 863 : (2006) 3 MhLj 237 : (2006) 2 MhLj 237
Motor Vehicles Act, 1988 — Section 170, 173
High Courts28 Feb 2006Dismissed
Shri Mishrimal Jethmal Oswal Vs The Municipal Council of Lonavala and Others
Bombay High Court · AIR 2006 Bom 190 : (2006) 3 ALLMR 18 : (2006) 3 BomCR 156 : (2006) 3 MhLj 609 : (2006) 3 RCR(Civil) 153 : (2006) 2 RCR(Rent) 20
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 22 Rule 2, Order 49 Rule 3, 108, 2(2)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 537