High Courts22 Feb 2006
Dnyaneshwar Vs Namdeo and Another
Bombay High Court · (2006) 4 ACC 816
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Bombay High Court judgments, 2006
1,385 judgments · page 62 of 70
High Courts22 Feb 2006Allowed
State of Maharashtra Vs Maruti Dagadu Kardile and Others
Bombay High Court · (2006) 5 BomCR 765
Land Acquisition (Amendment) Act, 1984 — Section 30(1), 30(2)Land Acquisition Act, 1894 — Section 15, 18, 23(1), 23(1A), 30
High Courts22 Feb 2006Allowed
The State of Maharashtra and The Principal Secretary (Legislation) Law and Judiciary Department Vs Prakash Chandulal Rathod and The Maharashtra Administrative Tribunal
Bombay High Court · (2006) 3 ALLMR 671 : (2006) 3 BomCR 691 : (2006) 3 MhLj 241
Maharashtra Civil Services Rules — Rule 20
High Courts21 Feb 2006
Ralph D''souza and Others Vs Danny D''souza and Others
Bombay High Court · (2006) 4 ALLMR 519 : (2006) 3 BomCR 326 : (2006) 3 MhLj 497
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 7(1), 7A
High Courts21 Feb 2006Dismissed
Hanil Era Textiles Ltd. Vs Hindustan Petroleum Corpn. Ltd. and Others Satyam Petrochemicals Vs The State of Maharashtra and Others Hanil Era Textiles Ltd. Vs The Secretary and Others
Bombay High Court · (2006) 3 ALLMR 322 : (2006) 2 BomCR 740
Constitution of India, 1950 — Article 12, 136, 14, 226
High Courts21 Feb 2006
Chloro Controls (India) Pvt. Ltd. Vs Severn Trent Water Purification Inc., formerly known as Capital Controls Company, Inc. and Capital Controls India Pvt. Ltd. Capital Controls India Pvt. Ltd. Vs Severn Trent Water Purification Inc. and Chloro Controls (India) Pvt. Ltd.
Bombay High Court · (2006) 3 BomCR 119 : (2006) 131 CompCas 501 : (2010) 2 CompLJ 57 : (2006) 71 SCL 396
Arbitration and Conciliation Act, 1996 — Section 9Companies (Amendment) Act, 1913 — Section 153, 397, 41(2), 9Companies Act, 1867 — Section 40
High Courts21 Feb 2006
Raichand C. Jain Vs Surendra Prasad
Bombay High Court · (2006) BomCR(Cri) 109
Criminal Procedure Code, 1973 (CrPC) — Section 482Foreign Exchange Regulation Act, 1973 — Section 13, 18, 18(1), 18(3), 18AForeign Exchange Regulation Appellate Tribunal Rules — Rule 2(2)
High Courts21 Feb 2006Allowed
Ank Seals Vs Employees'' State Insurance Corporation and Others
Bombay High Court · (2006) 4 ALLMR 546 : (2006) 111 FLR 268 : (2006) 4 MhLj 796
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 2, 8Employees State Insurance Act, 1948 — Section 2(13), 2(17), 2(9), 40, 40(1)
High Courts21 Feb 2006
Swapnil Madhukar Ramade through his mother Vs Raja Ram Jagu Sahu and Others
Bombay High Court · (2006) 4 ACC 685
Motor Vehicles Act, 1988 — Section 140
High Courts20 Feb 2006Allowed
Prakash M. Adhau Vs State of Maharashtra
Bombay High Court · (2006) CriLJ 2226 : (2006) 2 DMC 240
Penal Code, 1860 (IPC) — Section 306, 34, 478A, 498A
High Courts20 Feb 2006
Motilal Manshi Shah Vs Suryakant K. Sheth
Bombay High Court · AIR 2006 Bom 246 : (2006) 3 MhLj 328 : (2006) 2 MhLj 328
High Courts20 Feb 2006
Gopal G. Nipane Vs Hindustan Aeronautics Ltd. and Others
Bombay High Court · (2006) 3 MhLj 376
Constitution of India, 1950 — Article 15, 16, 311, 341, 342
High Courts20 Feb 2006Dismissed
Union of India (UOI) Vs Smt. Vidhata Verma and Shri Mayaram Verma
Bombay High Court · (2006) 3 BomCR 94 : (2006) 109 FLR 743 : (2006) 3 LLJ 369 : (2006) 3 MhLj 290
Constitution of India, 1950 — Article 226, 227Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 14
High Courts20 Feb 2006Dismissed
Ramesh Vs State of Maharashtra
Bombay High Court · (2006) 2 DMC 328
Criminal Procedure Code, 1973 (CrPC) — Section 386Penal Code, 1860 (IPC) — Section 306, 498A
High Courts17 Feb 2006
Gangaram M. Sawant and Others Vs Barkelo M. Sawant and Others
Bombay High Court · AIR 2006 Bom 240 : (2006) 5 BomCR 734
High Courts17 Feb 2006
A.M. Attar Vs Union of India (UOI) and Another
Bombay High Court · (2006) 4 BomCR 839 : (2006) 4 MhLj 228
Railway Services (Pension) Rules, 1993 — Rule 15, 15(3), 15(4), 323, 4(2)
High Courts17 Feb 2006
Maharashtra Industrial Development Corporation Vs Member, Industrial Court and Others
Bombay High Court · (2006) 3 ALLMR 552 : (2006) 5 BomCR 349 : (2006) 4 MhLj 21
Bombay Industrial Relations Act, 1946 — Section 3(13)Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 2, 25F
High Courts16 Feb 2006Allowed
Joaquim Joao Fernandes Vs Nazario Pinto
Bombay High Court · (2007) 4 BC 324 : (2006) 2 BomCR 746 : (2006) 3 RCR(Civil) 57 : (2006) 2 RCR(Rent) 13
Civil Procedure Code, 1908 (CPC) — Section 115, 47Specific Relief Act, 1963 — Section 16
High Courts16 Feb 2006Allowed
Ranjit Satardekar and Another Vs Joe Mathias and Another
Bombay High Court · (2006) 4 ALLMR 272 : (2006) 4 BomCR 847 : (2006) 3 CivCC 344 : (2006) CriLJ 2237 : (2006) 6 MhLj 430 : (2006) 3 RCR(Civil) 56 : (2006) 3 RCR(Criminal) 140
Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 145, 27
High Courts16 Feb 2006Allowed
Suresh Sakharam Sarankar Vs Union of India (UOI) and Others
Bombay High Court · (2006) 5 BomCR 768 : (2006) 109 FLR 1052 : (2006) 2 LLJ 1086 : (2006) 3 MhLj 95 : (2006) 2 MhLj 95
Constitution of India, 1950 — Article 226, 227