High Courts03 Feb 2006Allowed
Deputy Collector and (S.D.O.) and Another Vs Diogo Piedade Inacio Falcao and Others
Bombay High Court · (2006) 2 BomCR 769
Land Acquisition Act, 1894 — Section 11, 18, 23, 4, 6
COURT ARCHIVE
Bombay High Court judgments, 2006
1,385 judgments · page 65 of 70
High Courts03 Feb 2006Allowed
Guna Gaonkar and Another Vs Administrative Tribunal and Others
Bombay High Court · (2006) 3 ALLMR 389 : (2006) 3 BomCR 46
Criminal Procedure Code, 1973 (CrPC) — Section 378(2), 417(4)Land Acquisition Act, 1894 — Section 18Limitation Act, 1908 — Section 10, 11, 12, 13, 14
High Courts03 Feb 2006Dismissed
Kuldeep Pednekar Vs Ajit Pandurang Gogate and Others
Bombay High Court · (2006) 02 BOM CK 0082
High Courts03 Feb 2006
Sanjeev Dhondu Nikam Vs Manjusha Sanjeev Nikam
Bombay High Court · (2006) 3 ALLMR 219 : (2006) 2 BomCR 2 : (2006) 2 DMC 11
Constitution of India, 1950 — Article 227
High Courts03 Feb 2006Dismissed
Mahendra Jayantilal Vora and Others Vs Aditya Enterprises and Others
Bombay High Court · (2006) 3 ALLMR 209 : (2006) 2 BomCR 251
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 11 Rule 1
High Courts03 Feb 2006
Shri Pradip Nanjee Gala, Karta of Hindu undivided family of Pradip N. Gala Vs The Sales Officer (25), Enforcement Branch and Others
Bombay High Court · (2006) 3 BomCR 147 : (2006) 3 MhLj 508
Bombay Sales Tax Act, 1959 — Section 18, 45
High Courts02 Feb 2006
N.T. Deshmukh and Others Vs State of Maharashtra and Others
Bombay High Court · (2006) 3 ALLMR 512 : (2006) 5 BomCR 367 : (2006) 3 MhLj 220
Constitution of India, 1950 — Article 14Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 25A, 25A(2), 26, 27
High Courts02 Feb 2006Allowed
Menino Fernandes Vs Gabriel Fernandes
Bombay High Court · (2006) 4 BomCR 859 : (2006) 6 MhLj 425
High Courts02 Feb 2006Allowed
Collector of Goa and Another Vs Smt. Vinodini Vinayak Joshi and Another
Bombay High Court · AIR 2006 Bom 222 : (2006) 6 ALLMR 196
Stamp Act, 1899 — Section 47(1)(A)
High Courts02 Feb 2006Dismissed
Kamala Shivcharan Khairkar and Others Vs Chandrabhagabai and Another
Bombay High Court · (2006) 4 BomCR 861
High Courts02 Feb 2006
HSBC Bank Vs Silverline Technologies Ltd. and Another
Bombay High Court · AIR 2006 Bom 134 : (2006) 2 ALLMR 409 : (2006) 5 BomCR 753 : (2006) 3 MhLj 107 : (2006) 3 RCR(Civil) 368 : (2006) 2 RCR(Rent) 83
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 13, 44A
High Courts02 Feb 2006
Tejas Dattaguru Pendurkar Vs Maharashtra State Board of Secondary and Higher Secondary Education, Kolhapur Divisional Board
Bombay High Court · (2006) 2 BomCR 726 : (2006) 2 MhLj 410
Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 18, 19, 36, 36(1), 36(2)Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 102, 102(2), 104, 104(1), 36
High Courts02 Feb 2006
Shri Imran Shaikh through his father Vs Union of India (UOI) and Others
Bombay High Court · (2006) 2 ALLMR 588 : (2006) 2 BomCR 3 : (2006) 2 MhLj 830
Constitution of India, 1950 — Article 226, 239
High Courts01 Feb 2006
Mahavir Tea Company and Others Vs Additional Collector and Others
Bombay High Court · (2006) 3 ALLMR 168 : (2006) 4 BomCR 853 : (2006) 3 MhLj 210 : (2006) 2 MhLj 210
Constitution of India, 1950 — Article 226, 227
High Courts01 Feb 2006
Friends Co-operative Housing Society Ltd. Vs State of Maharashtra and Another
Bombay High Court · (2006) 4 BomCR 849
High Courts01 Feb 2006
Miyakhan Bhurekhan Vs State of Maharashtra and Another
Bombay High Court · (2006) CriLJ 2233 : (2006) 3 RCR(Criminal) 144
Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4
High Courts01 Feb 2006
Hukmichand H. Jain Vs Union of India (UOI) and Others
Bombay High Court · (2006) 4 BomCR 310 : (2006) 2 MhLj 717
High Courts01 Feb 2006Allowed
Sadichha Mahila Mandal Vs State of Maharashtra at the instance of Secretary to the Government of Maharashtra, Department of Food and Civil Supplies, Controller of Rationing and Gavdevi Mahila Mandal
Bombay High Court · (2006) 2 ALLMR 488 : (2006) 3 BomCR 107 : (2006) 2 MhLj 528
High Courts01 Feb 2006Allowed
Ratnagiri Hotels Pvt. Ltd. and Others Vs The Municipal Corporation of Geater Bombay and Another
Bombay High Court · AIR 2006 Bom 132 : (2006) 4 ALLMR 564 : (2006) 3 BomCR 163 : (2006) 2 MhLj 661
High Courts01 Feb 2006
Jabin Akhtar Shirgonkar and Others Vs Samshad Iqbal Mukadam and Others
Bombay High Court · (2006) 2 ALLMR 595 : (2006) 2 BomCR 9 : (2006) 2 MhLj 555
Bombay Village Panchayats Act, 1958 — Section 145, 146, 176, 28(1), 3(14)Constitution of India, 1950 — Article 226, 227Village Panchayat Rules — Rule 10, 10(2)