High Courts01 Feb 2006Dismissed
Gomantak Mazdoor Sangh Vs Mormugao Port Trust and Others
Bombay High Court · (2006) 6 BomCR 297 : (2005) 106 FLR 437
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments, 2006
1,385 judgments · page 66 of 70
High Courts31 Jan 2006
In Re: Chemidye Manufacturing Company Pvt. Ltd.; In Re: Thirumalai Chemicals Ltd.
Bombay High Court · (2006) 2 BomCR 554 : (2006) 134 CompCas 58 : (2006) 69 SCL 10
Companies Act, 1956 — Section 100, 101, 173(2), 391, 392Securities Contracts (Regulation) Act, 1956 — Section 21, 23, 24
High Courts31 Jan 2006
Union of India (UOI) Vs A.K. Biswas and Others
Bombay High Court · (2006) 3 BomCR 788 : (2006) 109 FLR 1040 : (2006) 3 LLJ 53 : (2006) 3 MhLj 355 : (2006) 2 MhLj 355
Bombay Shops and Establishments Act, 1948 — Section 70Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2, 2(1), 59, 59(1), 64
High Courts31 Jan 2006Allowed
News Television India Ltd. and Others Vs Ashok D. Waghmare and Another
Bombay High Court · (2006) 3 MhLj 431 : (2006) 3 RCR(Criminal) 220
Bombay Prevention of Gambling Act, 1887 — Section 12, 12A, 4Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 34
High Courts31 Jan 2006Allowed
Gangadhar Ramchandra Gaikwad Vs Rambhau Santu Ushir since deceased through his heirs Sitabai Rambhau Ushir and Others
Bombay High Court · (2007) 1 BomCR 517 : (2006) 5 MhLj 498
Limitation Act, 1963 — Article 65
High Courts30 Jan 2006
Shankar Anand Waghmare Vs State of Maharashtra
Bombay High Court · (2006) 4 BomCR 867
Maharashtra Felling of Trees (Regulation) Act, 1964 — Section 3(2)
High Courts30 Jan 2006Allowed
Premlal Ramchandra Bisen Vs Education Officer and Others
Bombay High Court · (2006) 5 BomCR 795
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26(4), 26(5)
High Courts30 Jan 2006Dismissed
Jainarayan Ramprasad Tiwari Vs Maharashtra State Raod Transport Coporation
Bombay High Court · (2006) 5 BomCR 404
High Courts30 Jan 2006Allowed
Naresh Sonkusare Vs State of Maharashtra
Bombay High Court · (2006) CriLJ 2034
Penal Code, 1860 (IPC) — Section 363, 366
High Courts30 Jan 2006Dismissed
Ramkhilawan Bacchu Pardeshi (Dead) through L.R. Shivprasad Ramkilawan Pardeshi Vs Arun Narayan Jojare and Others
Bombay High Court · (2006) 4 BomCR 873
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 120, 48
High Courts30 Jan 2006Dismissed
Saquib Abdul Hamid Nachan and Others Vs The State of Maharashtra and Another
Bombay High Court · (2006) 108 BOMLR 339 : (2006) CriLJ 2196
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 190, 193, 207, 208Prevention of Terrorism Act, 2002 — Section 29, 29(3), 49
High Courts30 Jan 2006Dismissed
Archana Shyamkishor Pashine and Others Vs Additional Commissioner (Revenue) and Another
Bombay High Court · (2006) 4 ALLMR 705 : (2006) 5 BomCR 479
High Courts27 Jan 2006Allowed
Aldas Valezia Tereza Mergulhao and Another Vs Joaquim Jeronimo De Almeida and Others
Bombay High Court · (2006) 4 BomCR 443 : (2006) 3 MhLj 391
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 5 Rule 2, Order 7 Rule 14, Order 7 Rule 14(1), Order 8 Rule 1
High Courts27 Jan 2006
Oberlino Cirilo Sanches and Others Vs Momento Vaz and Another
Bombay High Court · (2006) 4 ALLMR 640 : (2006) 5 BomCR 383
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6C
High Courts27 Jan 2006Dismissed
Curio Ganesh Gaonkar and Another Vs Chandru Sukto Velip and Others
Bombay High Court · (2006) 4 BomCR 868 : (2006) 6 MhLj 437 : (2006) 6 MhLj 436
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts27 Jan 2006Dismissed
Philips India Limited and Another Vs P.N. Thorat, Asst. Commr. of Labour and Conciliation Officer and Others
Bombay High Court · (2006) 1 LLJ 1013
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts27 Jan 2006
Malaysian International Trading Corpn. Vs Mega Safe Deposit Vaults (P.) Ltd.
Bombay High Court · (2006) 3 BomCR 109 : (2006) 68 SCL 52
Citizenship Act, 1955 — Section 5(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Companies Act, 1956 — Section 433, 434
High Courts27 Jan 2006Dismissed
Shaikh Riyasat Ali Vs Presiding Officer, Central Government Industrial Tribunal No. 2 and Another
Bombay High Court · (2007) 113 FLR 373
High Courts25 Jan 2006Dismissed
Radhakrishna Mani Tripathi Vs L.H. Patel and Another
Bombay High Court · (2006) 2 ALLMR 604 : (2006) 3 BomCR 227 : (2006) 110 FLR 244 : (2006) 2 LLJ 1064 : (2006) 3 MhLj 29
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226, 227Industrial Disputes (Bombay) Rules, 1957 — Rule 26, 26(2), 31A, 31A(2)
High Courts25 Jan 2006Allowed
International Association of Lions Club Vs National Association of Indian Lions and Others
Bombay High Court · (2006) 2 ALLMR 353 : (2006) 2 BomCR 18 : (2006) 108 BOMLR 389 : (2006) 4 MhLj 527 : (2006) 33 PTC 93
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 2 Rule 4, 20, 9ACopyright Act, 1957 — Section 29, 41, 44, 54, 62Penal Code, 1860 (IPC) — Section 34, 483