COURT ARCHIVE

Bombay High Court judgments, 2006

1,385 judgments · page 68 of 70

High Courts20 Jan 2006Allowed

Eknath B. Pisal Vs Special Land Acquisition Officer No. 19 and Another

Bombay High Court · (2006) 2 ALLMR 364 : (2006) 3 BomCR 181 : (2006) 2 MhLj 579

Land Acquisition Act, 1894 — Section 12(2), 18, 18(2), 28Limitation Act, 1963 — Section 5

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High Courts20 Jan 2006

Ismailbhai Gulam Hussain Vs Additional Collector and Others

Bombay High Court · (2006) 3 ALLMR 231 : (2006) 4 MhLj 695

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 2006Allowed

Penthouse Builders Vs Valeriano Leo de Souza

Bombay High Court · (2006) 5 BomCR 793

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High Courts19 Jan 2006

Divisional Controller, Maharashtra State Road Transport Corporation Vs Bhimrao Anandrao Dube

Bombay High Court · (2006) 3 ALLMR 504 : (2006) 4 BomCR 906 : (2006) 3 MhLj 363 : (2006) 2 MhLj 363

Constitution of India, 1950 — Article 14General Standing Order — Rule 10, 32, 67

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High Courts19 Jan 2006Dismissed

Pepsico India Holdings Ltd. Vs Union of India (UOI) and Commissioner of Central Excise (Appeals)

Bombay High Court · (2006) 3 BomCR 184 : (2006) 108 BOMLR 369 : (2006) 2 MhLj 853

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 12A, 12A(6), 8, 9Constitution of India, 1950 — Article 226Finance (No. 2) Act, 1998 — Section 88, 95

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High Courts18 Jan 2006Allowed

Neha Ballabhdas Gahalot Vs Chairman, Caste Scrutiny Committee (O.B.C.) and Divisional Social Welfare Officer and Others

Bombay High Court · (2006) 3 ALLMR 175 : (2006) 6 BomCR 378

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High Courts18 Jan 2006Allowed

Raosaheb B. Jamkar and Another Vs Suprasmal Nethmal Surana

Bombay High Court · (2007) 1 BC 165

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts17 Jan 2006Dismissed

Ashok Barkya Dalvi and Another Vs State of Maharashtra

Bombay High Court · (2006) CriLJ 1531 : (2006) 2 RCR(Criminal) 695

Penal Code, 1860 (IPC) — Section 323, 34, 376(2)

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High Courts17 Jan 2006Dismissed

Municipal Corpn. of Gr. Mumbai Vs Prabhawati Harkkishindas Gehani and Others

Bombay High Court · (2006) 3 BomCR 657 : (2006) 4 MhLj 103

Arbitration and Conciliation Act, 1996 — Section 34Bombay Municipal Corporation Act, 1888 — Section 217, 218D, 417(4), 523, 523(1)Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts17 Jan 2006

Kishori Shivram Parab and Another Vs Tehsildar Vengurla and Others

Bombay High Court · (2006) 3 BomCR 664 : (2006) 4 MhLj 539

Bombay Village Panchayats Act, 1958 — Section 10(2), 30

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High Courts17 Jan 2006

Ashok K. Chintawar Vs State of Maharashtra

Bombay High Court · (2006) CriLJ 2234

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 352, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)

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High Courts17 Jan 2006

Mr. Ketan Parekh Vs Oriental Bank of Commerce and Others

Bombay High Court · (2006) 2 ALLMR 304 : (2006) 4 BC 1 : (2006) 2 BomCR 549 : (2006) 133 CompCas 306 : (2006) 6 CompLJ 567 : (2006) 2 MhLj 719 : (2006) 68 SCL 44

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 34Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 13, 3, 3(3), 3(4), 3(5)

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High Courts17 Jan 2006