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(3), 3, 3(1)
COURT ARCHIVE
Bombay High Court judgments, 2006
1,385 judgments · page 8 of 70
High Courts22 Nov 2006
Gurumukh Singh and Others Vs Union of India (UOI), Chief of Naval Staff, Commodore Bureau of Sailors and The Controller of Defence Accounts (P)
Bombay High Court · (2007) 2 ALLMR 95 : (2007) 1 BomCR 893
Constitution of India, 1950 — Article 14Navy (Pension) Regulations, 1964 — Regulation 278, 279, 280, 78, 82Navy Act, 1957 — Section 14
High Courts22 Nov 2006Dismissed
Padmavati Construction Co. and Others Vs State of Maharashtra and Another
Bombay High Court · (2007) 1 ALLMR 530 : (2007) 1 BomCR 609
Constitution of India, 1950 — Article 226Maharashtra Apartment Ownership Act, 1970 — Section 11, 2, 4Maharashtra Ownership Flats (Regulation of the promotion of construction etc.) Rules, 1964 — Rule 8
High Courts21 Nov 2006
Sadanand Varde and Others Vs State of Maharashtra and Others
Bombay High Court · (2007) 2 ALLMR 101 : (2007) 1 BomCR 810
Constitution of India, 1950 — Article 14, 21, 221, 243ZFDevelopment Control Regulations for Greater Bombay, 1991 — Regulation 29, 31, 33(7), 33(8), 33(9)Maharashtra Regional and Town Planning (Amendment) Act, 1994 — Section 2(13A), 22, 22A, 28, 29
High Courts21 Nov 2006Dismissed
Shri Mihir Yadunath Thatte Vs State of Maharashtra and Others
Bombay High Court · (2007) 1 ALLMR 537
Constitution of India, 1950 — Article 21, 47, 48, 48ADefence (General) Regulations, 1939 — Regulation 51Development Control Regulations for Greater Bombay, 1991 — Regulation 51(5)
High Courts21 Nov 2006Allowed
Oil and Natural Gas Commission Bombay Offshore Project, O.N.G.C. Vs Mccelland Engineers S.A.
Bombay High Court · (2007) 1 ALLMR 342 : (2007) 1 BomCR 66
Arbitration Act, 1940 — Section 16, 17
High Courts21 Nov 2006
Smt. Sheela Subhash Sali Vs Commissioner, Nasik Municipal Corporation, Anil Vithal Nikam, R.M.O., Bytco Municipal Hospital and The State of Maharashtra
Bombay High Court · (2007) 1 ALLMR 305 : (2007) 1 BomCR 623
Bombay Provincial Municipal Corporations Act, 1949 — Section 45(2), 454, 457(3)Constitution of India, 1950 — Article 226, 227
High Courts21 Nov 2006
Rajesh Parekh and others Vs Municipal Corporation of Gr. Bombay and others
Bombay High Court · (2006) 11 BOM CK 0006
Companies Act, 1956 — Section 456, 457, 528, 529, 529AConstitution of India, 1950 — Article 226
High Courts20 Nov 2006Dismissed
Shri Navlo Kasturo and others Vs Shri Adam Khan
Bombay High Court · (2006) 11 BOM CK 0113
Agricultural Tenancy Act, 1964 — Section 56
High Courts20 Nov 2006
Janhit Manch and Bhagvanji Raiyani Vs The State of Maharashtra and Others
Bombay High Court · (2007) 2 ALLMR 110 : (2007) 1 BomCR 329
Bombay Metropolitan Region Development Authority Act, 1974 — Section 13Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11, 141, 91Constitution of India, 1950 — Article 14, 16, 19(1), 21, 226
High Courts20 Nov 2006Allowed
Laxman Khanderao Ekhande Vs The State of Maharashtra and Others
Bombay High Court · (2007) 1 ALLMR 321 : (2007) 1 BomCR 60 : (2007) 1 MhLj 860
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 2(3)
High Courts20 Nov 2006Allowed
Bhartiya Vaidyak Samanvaya Samiti Vs State of Maharashtra and Others
Bombay High Court · (2006) 11 BOM CK 0031
Constitution of India, 1950 — Article 14, 226
High Courts20 Nov 2006Dismissed
Smt. Tulsi Sadanand Desai Vs Smt. Angelina Fernandes
Bombay High Court · (2006) 11 BOM CK 0016
High Courts20 Nov 2006Allowed
Ashabai Himmatrao Junghare Vs Himmatrao Kisanrao Junghare
Bombay High Court · (2007) 1 CivCC 602 : (2007) 1 MhLj 802 : (2007) 5 RCR(Criminal) 513
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Nov 2006Dismissed
The Mahalaxmi Co-Operative Housing Society Limited Vs Dilip Singh Parocha, Smt. Angoori Dilip Singh Parocha, Smt. Krishna Suresh Parocha and Shri A.B. Shaikh, Presiding Officer
Bombay High Court · (2007) 1 ALLMR 571 : (2007) 1 BomCR 798
Bombay Shops and Establishments Act, 1948 — Section 2(4)Industrial Disputes Act, 1947 — Section 10, 10(1), 2, 25FF, 33A
High Courts17 Nov 2006
The State of Maharashtra Vs Hanmant Prabhakar Waidande and Others
Bombay High Court · (2006) 11 BOM CK 0059
Criminal Procedure (Amendment) Act, 2005 — Section 1, 1(2), 32, 4Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 378(4)General Clauses Act, 1897 — Section 6
High Courts17 Nov 2006Allowed
Abdul Majid Mohd. Shafique Ansari Vs State of Maharashtra
Bombay High Court · (2007) 2 DMC 526
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts17 Nov 2006
Ramkrishna Bhide (Dr.) since deceased through legal heirs Avinash Ramkrishna Bhide and Others Vs Chunilal Mehta since deceased represented by his LRs. Anandibai Mehta and Others
Bombay High Court · (2007) 4 ALLMR 502 : (2007) 3 MhLj 181
High Courts16 Nov 2006
Basantlal Hariram Ahuja Vs State of Maharashtra and Another
Bombay High Court · (2007) 4 BC 350 : (2007) 2 BomCR 425
Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Nov 2006Allowed
Madhukar V. Dessai Vs Shaikh Abdul Riyaz
Bombay High Court · (2007) 4 BC 475 : (2007) 5 RCR(Criminal) 817
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 87