High Courts15 Feb 2006Dismissed
Shripad Ganpati Bhat Vs Registrar, Tilak Maharashtra Vidyapeeth and Others
Bombay High Court · (2006) 6 BomCR 223 : (2006) 4 MhLj 607
COURT ARCHIVE
Bombay High Court judgments, 2006
1,385 judgments · page 63 of 70
High Courts15 Feb 2006Dismissed
Shabbir Ahmed Rafique Ahmed Vs The State of Maharashtra and Others
Bombay High Court · (2006) BomCR(Cri) 728
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(1), 3(2), 8Constitution of India, 1950 — Article 22, 22(4), 22(5)Customs Act, 1962 — Section 108, 77
High Courts15 Feb 2006
Smt. Nirmala Revappa Pathanshetti Vs Shri Mahadev Ramchandra Mali, Shri Vidya Vikas Mandal and Education Officer (Secondary School) Zilla Parishad
Bombay High Court · (2006) 3 BomCR 200 : (2006) 2 MhLj 566
Civil Procedure Code, 1908 (CPC) — Section 100, 2(9)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 3, 3(1), 3(2), 3(3)
High Courts15 Feb 2006
Smt. Bharti Manu Mandhora and Smt. Shubhangi Arvind Gadway Vs The State of Maharashtra
Bombay High Court · (2006) 2 BomCR 768 : (2006) 3 MhLj 218 : (2006) 2 MhLj 218
High Courts15 Feb 2006
The State of Maharashtra Vs Najir Ahmad Mohid Khan alias Mohammad Najir Mohiddin
Bombay High Court · (2006) CriLJ 2017
Criminal Procedure Code, 1973 (CrPC) — Section 313, 366, 367(1), 368, 386Penal Code, 1860 (IPC) — Section 302
High Courts14 Feb 2006Dismissed
Promuk Hoffman International Ltd. and Another Vs State of Goa and Others
Bombay High Court · (2006) 3 ALLMR 533 : (2006) 2 BomCR 500
Central Motor Vehicles Rules, 1989 — Rule 50Constitution of India, 1950 — Article 14, 226
High Courts14 Feb 2006
Commissioner of Customs (Gen) Vs Raj Clearing Agency
Bombay High Court · (2006) 199 ELT 602
Customs House Agents Licensing Regulations, 2004 — Regulation 10, 20(1), 20(2), 22, 22(1)
High Courts14 Feb 2006
Liladhar Agrawal Vs Hon''ble Principal Civil Judge, District Judge and Others
Bombay High Court · (2006) 3 ALLMR 191 : (2006) 4 ARBLR 100 : (2006) 6 BomCR 226 : (2006) 3 MhLj 244
Arbitration and Conciliation Act, 1996 — Section 2, 34, 5, 7, 9Bombay Civil Courts Act, 1869 — Section 19, 3, 4, 9Civil Procedure Code, 1908 (CPC) — Section 115, 2(4)
High Courts14 Feb 2006Dismissed
New India Assurance Company and Another Vs Roopabai Indasrao and Others
Bombay High Court · (2006) 3 ACC 897 : (2006) 4 ALLMR 698 : (2006) 6 BomCR 868 : (2006) 3 MhLj 519
Motor Vehicles Act, 1939 — Section 101, 102, 29A, 31, 92Motor Vehicles Act, 1988 — Section 140, 140(2)
High Courts14 Feb 2006Dismissed
Rajkumar Onkar Jagtap Vs Secretary, Kshatrakulotpana
Bombay High Court · (2006) 6 BomCR 220 : (2006) 110 FLR 107 : (2006) 3 MhLj 502
Constitution of India, 1950 — Article 226, 311Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(3)
High Courts14 Feb 2006Dismissed
Satish Bora and Try Builders Vs State of Maharashtra and Others
Bombay High Court · (2006) 2 BomCR 750 : (2006) 4 MhLj 812
Land Acquisition Act, 1894 — Section 6, 9(3), 9(4)Maharashtra Regional and Town Planning Act, 1966 — Section 126(1), 126(4), 127
High Courts14 Feb 2006Allowed
Kasai Dodamarg Shikshan Prasarak Mandal Vs State of Maharashtra and Others
Bombay High Court · (2006) 3 BomCR 654 : (2006) 4 MhLj 264
Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 13, 14, 15
High Courts14 Feb 2006Dismissed
Shaila Jaywant Jadhav Vs Sulochana Vasant Bhavsar
Bombay High Court · (2007) 3 BomCR 493 : (2006) 6 MhLj 305
High Courts14 Feb 2006Dismissed
Bhatinda Chemicals Ltd. Vs m.v. "X-PRESS NUPTSE" and Others
Bombay High Court · AIR 2006 Bom 311 : (2006) 3 BomCR 888
Bombay High Court (Original Side) Rules, 1980 — Rule 951Evidence Act, 1872 — Section 74, 74(1), 78, 78(6), 86General Clauses Act, 1897 — Section 3
High Courts13 Feb 2006Dismissed
State Bank of India Vs Ramkrishna Sakharkar and Another
Bombay High Court · (2006) 3 ALLMR 527 : (2007) 3 BC 84 : (2006) 5 BomCR 746 : (2006) 3 MhLj 630
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Limitation Act, 1877 — Article 132Limitation Act, 1963 — Article 62
High Courts13 Feb 2006
In Re: Pharmaceutical Products of India Ltd.
Bombay High Court · (2006) 131 CompCas 747 : (2006) 5 CompLJ 282 : (2006) 70 SCL 93
Companies Act, 1956 — Section 100, 101, 102, 103, 104Contract Act, 1872 — Section 128Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 19
High Courts13 Feb 2006Dismissed
State Bank of India Vs Ramkrishna J. Sakharkar and Another
Bombay High Court · AIR 2006 Bom 185 : (2006) 3 CivCC 33 : (2006) 3 RCR(Civil) 194
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Limitation (Amendment) Act, 1908 — Article 132Limitation Act, 1877 — Article 132
High Courts13 Feb 2006Dismissed
Tanajirao Rangrao Patil and Another Vs Kolhapur Agricultural Produce Market Committee and Others
Bombay High Court · (2007) 3 BomCR 509 : (2006) 4 MhLj 97
Constitution of India, 1950 — Article 14Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13, 13(1)
High Courts13 Feb 2006Allowed
Yogesh Kakulte Vs State of Maharashtra and Another
Bombay High Court · (2006) 4 ALLMR 322 : (2006) 3 MhLj 691
High Courts13 Feb 2006Allowed
Vaijnath Zunjkar Vs Scrutiny Committee for Verification of Tribe Claims and Another
Bombay High Court · (2006) 4 ALLMR 554 : (2006) 3 MhLj 536