High Courts28 Nov 2006
Kapila Dairy Pvt. Ltd. Vs Rajendra Balasaheb Kulkarni and Others
Bombay High Court · (2007) 4 BC 214
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Bombay High Court judgments, 2006
1,385 judgments · page 7 of 70
High Courts28 Nov 2006Allowed
Maratha Samaj Seva Mandal and Another Vs Mrs. Rajani Rajan Dixit and Others
Bombay High Court · (2007) 3 BomCR 198 : (2007) 1 MhLj 544
High Courts28 Nov 2006Allowed
Poona Shims Pvt. Ltd. Vs B.P. Ramaiah, Regional Provident Fund Commissioner and Another
Bombay High Court · (2007) 3 BomCR 981 : (2007) 112 FLR 1196 : (2007) 2 LLJ 620 : (2007) 1 MhLj 463
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(4), 14B, 16, 7A
High Courts28 Nov 2006Dismissed
Pune Cantonment Board Vs Regional Labour Commissioner and Others
Bombay High Court · (2007) 3 ALLMR 166 : (2007) 114 FLR 989 : (2007) 2 LLJ 609 : (2007) 1 MhLj 458
Payment of Gratuity Act, 1972 — Section 1(3), 2, 4
High Courts28 Nov 2006Allowed
Tulshidas Vs State of Maharashtra
Bombay High Court · (2007) 5 RCR(Criminal) 744
Penal Code, 1860 (IPC) — Section 201, 302
High Courts27 Nov 2006Allowed
Jai Nadershah Karani and Another Vs C.M. Betgeri, Commissioner of Income Tax and Others
Bombay High Court · (2007) 208 CTR 287 : (2007) 290 ITR 594
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UD(1)
High Courts27 Nov 2006Dismissed
Commissioner of Income Tax Vs Acrow India Ltd.
Bombay High Court · (2008) 298 ITR 447
Income Tax Act, 1961 — Section 80HHC
High Courts27 Nov 2006
IL and FS Investment Managers Ltd. Vs Income Tax Officer and Others
Bombay High Court · (2007) 209 CTR 1 : (2008) 298 ITR 32
Income Tax Act, 1961 — Section 142(1), 143(1), 143(2), 143(3), 147
High Courts24 Nov 2006
Chandrashekhar Shankarrao Kulkarni Vs The Rahul Shikshan Prasarak Mandal Chandrashekhar Shankarrao Kulkarni and Shaikh Gulab Shaikh Imam Vs Rahul Shikshan Parsarak Mandal
Bombay High Court · (2007) 3 BomCR 181
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100(5), 105, 105(1), 96Evidence Act, 1872 — Section 68Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 189
High Courts24 Nov 2006Dismissed
Abdul Hannan Abdulhai Kadri Vs State of Maharashtra
Bombay High Court · (2006) 11 BOM CK 0081
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts24 Nov 2006Allowed
Yashwant Bapu Parit Vs State of Maharashtra
Bombay High Court · (2007) 1 MhLj 834
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 201, 408, 467, 471, 477AProbation of Offenders Act, 1958 — Section 4
High Courts24 Nov 2006Dismissed
Snehadeep Structures Private Limited Vs The Maharashtra Small Scale Industries Development Corporation Limited
Bombay High Court · (2007) 1 ALLMR 370 : (2007) 1 ARBLR 333 : (2007) 1 BomCR 663
Arbitration and Conciliation Act, 1996 — Section 34Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 2, 3, 4
High Courts24 Nov 2006
Official Liquidator Vs Sumedh S. Zantye and Another
Bombay High Court · (2007) 138 CompCas 877
High Courts24 Nov 2006Allowed
The Municipal Corporation of Greater Mumbai and Others Vs Shri Bhikanlal Nanakchand Sharma
Bombay High Court · (2007) 109 BOMLR 430
Bombay Municipal Corporation Act, 1888 — Section 297, 298, 299, 300, 301Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2AMumbai Municipal Corporation Act, 1988 — Section 314
High Courts24 Nov 2006Dismissed
Meena Rajendra Deore Vs Narendra Gajanan Banait and Others
Bombay High Court · (2008) 1 BC 428 : (2007) 2 BomCR 417
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts24 Nov 2006Allowed
Mohamad Naushad Vs Anthony Carvalho
Bombay High Court · (2007) 4 BC 459
Benami Transactions (Prohibition) Act, 1988 — Section 4Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts24 Nov 2006Dismissed
Shri V. Venugopal and Others Vs Siemens Limited
Bombay High Court · (2007) 2 ALLMR 93 : (2007) 1 BomCR 602 : (2007) 113 FLR 473
High Courts23 Nov 2006
Prakash Harishchandra Muranjan Vs Mumbai Metropolitan Region Development Authority and Shri S.V. Pagnis, Executive Engineer, Mumbai Metropolitan Region Development Authority
Bombay High Court · (2007) 1 ALLMR 639 : (2007) 3 BomCR 192
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Mumbai Metropolitan Regional Development Authority Act, 1974 — Section 12, 13, 14, 15, 16Mumbai Municipal Corporation Act, 1888 — Section 299, 351, 61, 63
High Courts23 Nov 2006Dismissed
Prakash B. Borkar Vs Sukhalal Kumar and Another
Bombay High Court · (2007) 2 KLJ 9
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts22 Nov 2006Allowed
Dastgir Alam Mulla Vs Mysore Petrochemicals Ltd. and others
Bombay High Court · (2007) 113 FLR 234
Constitution of India, 1950 — Article 253Trade Unions Act, 1926 — Section 2, 28, 28(3), 3, 3(1)