CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments, 2006

1,385 judgments · page 69 of 70

High Courts13 Jan 2006

Sunil Raosaheb Narke Vs Air India and Another

Bombay High Court · (2006) 2 ALLMR 298 : (2006) 2 BomCR 26 : (2006) 108 BOMLR 172 : (2006) 3 LLJ 27 : (2006) 3 MhLj 23

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 33, 34, 38
Read judgment
High Courts13 Jan 2006

Vasant P. Patil Vs I.I.T. and Others

Bombay High Court · (2006) 2 ALLMR 625 : (2006) 2 BomCR 138 : (2006) 108 BOMLR 181 : (2006) 2 LLJ 616 : (2006) 2 MhLj 819

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11Constitution of India, 1950 — Article 226
Read judgment
High Courts10 Jan 2006Dismissed

Akhilesh Spintex Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Bombay High Court · (2006) 2 ALLMR 622 : (2006) 5 BomCR 789 : (2006) 132 CompCas 883 : (2007) 1 CompLJ 178 : (2006) 2 MhLj 706 : (2006) 68 SCL 444

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 38Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8(5), 8(8)
Read judgment
High Courts09 Jan 2006Dismissed

Prashant Commercial Vs Rajratan R. Mohta

Bombay High Court · (2006) 3 ALLMR 32 : (2006) 4 BomCR 874 : (2008) 141 CompCas 331 : (2006) 3 MhLj 342 : (2006) 69 SCL 241

Arbitration and Conciliation Act, 1996 — Section 10Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
Read judgment