COURT ARCHIVE

Bombay High Court judgments, 2006

1,385 judgments · page 70 of 70

High Courts09 Jan 2006Dismissed

Bhartiya Samrakshan Kamgar Sangh and Others Vs State of Maharashtra and Others

Bombay High Court · (2006) 2 ALLMR 407 : (2006) 2 BomCR 564 : (2006) 2 MhLj 526

Constitution of India, 1950 — Article 14Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975 — Section 27A, 3

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High Courts09 Jan 2006Allowed

Babulal Upadhyaya Vs Gajraj Pugalia

Bombay High Court · (2006) 2 ALLMR 404 : (2006) 5 BomCR 782 : (2006) 2 MhLj 651 : (2006) 3 RCR(Civil) 402 : (2006) 2 RCR(Rent) 115

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12

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High Courts09 Jan 2006

Bharatinath Namdeo Gavand Vs Lakhsman Mali and Others

Bombay High Court · (2007) 3 MhLj 210

Constitution of India, 1950 — Article 14, 15, 16, 17, 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Protection of Civil Rights Act, 1955 — Section 12, 15, 2, 3, 4

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High Courts09 Jan 2006

Cian De Souza Vs Arun Gunjal and Mrs. Vimal Arun Gunjal

Bombay High Court · (2006) 3 ALLMR 166 : (2006) 3 BomCR 210 : (2006) 108 BOMLR 119 : (2006) 2 MhLj 687

Specific Relief Act, 1963 — Section 6

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High Courts04 Jan 2006Allowed

Popcorn Entertainment and Another Vs City Industrial Development Corporation and Others

Bombay High Court · (2006) 1 BomCR 497

Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 23New Bombay Land Disposal Regulations, 1975 — Regulation 4, 4

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