COURT ARCHIVE

Bombay High Court judgments, 2006

1,385 judgments · page 67 of 70

High Courts25 Jan 2006Dismissed

Anil Murlidhar Deshmukh Vs State of Maharashtra

Bombay High Court · (2006) 108 BOMLR 402 : (2006) CriLJ 2024

Bombay Police Act, 1951 — Section 124Criminal Procedure Code, 1973 (CrPC) — Section 164, 299, 437Maharashtra Control of Organised Crime Act, 1999 — Section 21(4), 24, 3, 3(2), 4

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High Courts25 Jan 2006

Hari Hotumal Tanwani Vs Commissioner, Ulhasnagar Municipal Corporation and Others

Bombay High Court · (2006) 2 BomCR 487

Bombay Provincial Municipal Corporations Act, 1949 — Section 2, 3, 3(4), 3(5)Constitution of India, 1950 — Article 14Maharashtra Regional and Town Planning Act, 1966 — Section 124B

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High Courts24 Jan 2006Dismissed

Sayed Shabbir Sayed Chand Vs Maharashtra State Road Transport Corporation

Bombay High Court · (2006) 3 ALLMR 651 : (2007) 5 BomCR 346 : (2006) 109 FLR 1047 : (2006) 3 MhLj 120

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44

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High Courts24 Jan 2006

New India Assurance Co. Ltd. Vs Suresh Pandurang Shinde alias Patil and Another

Bombay High Court · (2006) 2 ACC 654 : (2007) ACJ 893 : (2006) 2 ALLMR 615 : (2006) 109 FLR 735 : (2006) 2 LLJ 1 : (2006) 3 MhLj 458

Workmens Compensation (Amendment) Act, 1984 — Section 4Workmens Compensation Act, 1923 — Section 11, 22, 30, 4(1), 4(1)(b)

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High Courts24 Jan 2006

Pundlik Mahadeorao Belsare Vs Deputy Director of Education and Others

Bombay High Court · (2006) 5 BomCR 791

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3(1), 3(3)

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High Courts24 Jan 2006

Principal, Micky School Vs State of Maharashtra and others

Bombay High Court · (2006) 01 BOM CK 0002

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High Courts23 Jan 2006Dismissed

State of Maharashtra Vs Shyamkant Dattatraya Patil

Bombay High Court · (2006) 5 BomCR 739 : (2006) 3 MhLj 577

Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 13A, 15, 18, 20, 23

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High Courts23 Jan 2006Dismissed

Mr. Madhukar Venkatesh Ullal Vs Anita Hermy D''Souza and Others

Bombay High Court · (2006) 2 ALLMR 273 : (2006) 2 BomCR 241 : (2006) 108 BOMLR 418 : (2006) 2 MhLj 483

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 12 Rule 6, Order 43 Rule 1, 80Government of India Act, 1915 — Section 107, 108

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High Courts23 Jan 2006Allowed

Rizvi Builders Vs Goswami Shrimad Gokulnathji Maharaj and Others

Bombay High Court · (2006) 2 ALLMR 367 : (2006) 5 BomCR 763

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High Courts23 Jan 2006Dismissed

Omprakash Baheti and Others Vs State of Maharashtra and Others

Bombay High Court · (2006) CriLJ 3105 : (2006) 4 RCR(Criminal) 737

Constitution of India, 1950 — Article 141, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 24(8)Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts23 Jan 2006Dismissed

Ramesh and Others Vs Pandurangrao Ratnalikar and Others

Bombay High Court · (2006) 4 BomCR 910 : (2006) 4 MhLj 83

Easements Act, 1882 — Section 60

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High Courts20 Jan 2006Allowed

Kedarnath Saraf Vs The Hon''ble Minister for Health Medical Education and Department and Another

Bombay High Court · (2006) 3 ALLMR 509 : (2006) 4 BomCR 882 : (2006) 3 MhLj 62 : (2006) 2 MhLj 62

Drugs and Cosmetics Act, 1940 — Section 18, 19, 19(3), 34

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High Courts20 Jan 2006

Union of India (UOI) Vs Tata Iron and Steel Co. Ltd.

Bombay High Court · (2006) 3 ALLMR 692 : (2006) 3 BomCR 212

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, 80

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High Courts20 Jan 2006

Rajendra Ramrao Ghosalkar Vs State of Maharashtra and Others

Bombay High Court · (2006) 3 BomCR 794 : (2006) 4 MhLj 311

Constitution of India, 1950 — Article 15, 16, 226, 341, 342

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High Courts20 Jan 2006Dismissed

Namdeo Patil Vs Bharat Patil and Another

Bombay High Court · (2006) 3 ACC 740 : (2007) ACJ 316 : (2006) 6 BomCR 361 : (2006) 3 MhLj 298

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 100, 100AMotor Vehicles Act, 1988 — Section 2(21)Railways Act, 1989 — Section 2

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High Courts20 Jan 2006

New India Assurance Co. Ltd. Vs Poonam Nilesh Thakur and Others

Bombay High Court · (2006) 3 ACC 181

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140

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High Courts20 Jan 2006

Ismalibhai Gulam Hussain Vs Additional Collector and Others

Bombay High Court · (2006) 5 BomCR 385

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 14, 19(1)Evidence Act, 1872 — Section 116

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High Courts20 Jan 2006

Savatram Ramprasad Mills Vs Member, Industrial Court of Maharashtra and Others

Bombay High Court · (2006) 4 ALLMR 568 : (2006) 5 BomCR 809 : (2006) 3 LLJ 133 : (2006) 3 MhLj 259

Bombay Industrial Relations Act, 1946 — Section 123AIndustrial Disputes Act, 1947 — Section 11AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44

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High Courts20 Jan 2006Allowed

Divisional Railway Manager and Others Vs M.C. Baviskar and Others

Bombay High Court · (2006) 2 ALLMR 497 : (2006) 5 BomCR 770 : (2006) 109 FLR 1054 : (2006) 3 MhLj 82

Railway Establishment Code — Rule 49

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High Courts20 Jan 2006

Foreshore Co-operative Housing Society Ltd. Vs Praveen Desai and Others

Bombay High Court · (2006) 2 ALLMR 371 : (2006) 6 BomCR 230 : (2006) 2 MhLj 870

Bombay Municipal Corporation Act, 1888 — Section 527Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 7 Rule 1, Order 7 Rule 6, 9ALimitation Act, 1963 — Article 142, 14, 14(1), 2, 2(7)

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