Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 3(66)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(1)

Read judgment

High Courts14 Dec 2006Dismissed

Niraj Singh Vs Shishu Vihar Mandal and Others

Bombay High Court · (2007) 2 ALLMR 664 : (2007) 4 BomCR 217

Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 3(66)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(1), 5(2), 5(3), 5(4)

Read judgment

High Courts13 Dec 2006Dismissed

Jankilal Vs Sandeep and Another

Bombay High Court · (2008) 1 BC 457 : (2007) 2 BomCR 429

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

Read judgment

High Courts13 Dec 2006

Mrs. Lyla Darius Jehangir (nee Ghaswala) Vs Bakhtawar Lentin of Mumbai and Others

Bombay High Court · (2007) 3 ALLMR 171 : (2007) 1 BomCR 915 : (2007) 109 BOMLR 107 : (2007) 1 MhLj 545

Bombay High Court (Original Side) Rules, 1980 — Rule 223, 238Succession Act, 1925 — Section 104, 119, 187, 188, 74

Read judgment

High Courts13 Dec 2006

Castrol India Limited Vs Union of India (UOI)

Bombay High Court · (2007) 5 STR 246

Central Excises and Salt Act, 1944 — Section 35, 35F

Read judgment

High Courts13 Dec 2006Dismissed

Balasaheb Ramchandra Gharpankar Vs The State of Maharashtra

Bombay High Court · (2006) 12 BOM CK 0073

Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts13 Dec 2006

Manubhai Paragji Vashi Vs The Bar Council of Maharashtra and Goa and Others Abhay Premshankar Pande and Others Vs Bar Council of India and Others

Bombay High Court · (2007) 4 ALLMR 135 : (2007) 1 BomCR 849 : (2007) 109 BOMLR 17

Advocates Act, 1961 — Section 15, 15(1), 15(2), 15(3), 3Bar Council of India Rules, 1975 — Rule 2, 40Bar Council of Maharashtra and Goa Election Rules, 1968 — Rule 15, 3(1), 31(1), 32, 44

Read judgment

High Courts13 Dec 2006Dismissed

Anil Badgujar Vs The State of Maharashtra and Others

Bombay High Court · (2007) 1 BomCR 574

Read judgment

High Courts13 Dec 2006Dismissed

Bajaj Auto Ltd. Vs Pimpri Chinchwad Municipal Corporation, Municipal Commissioner, Pimpri Chinchwad Municipal Corporation and The Assistant Commissioner (Octroi), Pimpri Chinchwad Municipal Corporation

Bombay High Court · (2007) 3 ALLMR 216 : (2007) 1 BomCR 569

Bombay Provincial Municipal Corporations Act, 1949 — Section 149Maharashtra Municipalities (Octroi) Rules, 1968 — Rule 23, 28, 3, 31Maharashtra Municipalities Act, 1965 — Section 142

Read judgment

High Courts13 Dec 2006Allowed

Bajaj Auto Ltd. Vs Pimpri Chinchwad Municipal Corporation and others

Bombay High Court · (2007) 3 ALLMR 216 : (2007) 1 BomCR 569

Maharashtra Municipalities Act, 1965 — Section 142

Read judgment

High Courts13 Dec 2006

Maruti Fetrochem Ltd. Vs Sheetal Krushi Seva Kendra and Others

Bombay High Court · (2008) 1 BC 76 : (2007) 2 BomCR 444

Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts12 Dec 2006

Shri. Ashok Kale Vs Sau. Ujwala Kale

Bombay High Court · (2007) 2 ALLMR 588 : (2007) 1 BomCR 16

Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20Family Courts Act, 1984 — Section 7(1)Hindu Marriage Act, 1955 — Section 19

Read judgment

High Courts12 Dec 2006Allowed

Shri Shashikant Rameshpant Kavishwar Vs Managing Director, The Maharashtra State Co-operative Agriculture and Rural Development Bank Limited, The Divisional Officer, The Maharashtra State Co-operative Agriculture and Rural Development Bank Limited, Bombay, Divisional Office, 204E/KH, Tarabai Park, Near Pearl Hotel, Kolhapur and The Divisional Officer, The Maharashtra State Co-operative Agriculture and Rural Development Bank Limited, Bombay, Divisional Office, Nagpur, Near Ganeshpeth Police Station, Ganeshpeth, Nagpur 440 002

Bombay High Court · (2007) 4 MhLj 290

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 11A, 33

Read judgment

High Courts12 Dec 2006Allowed

Angadh Kadam, Rohidas Kadam and Indrajeet Kadam, Sessions Vs The State of Maharashtra and Madhukar Shankarrao Bhosale

Bombay High Court · (2007) 109 BOMLR 34 : (2007) 5 RCR(Criminal) 641 : (2008) 1 RCR(Criminal) 457

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 161(3), 162, 162(1)Evidence Act, 1872 — Section 145, 27, 32

Read judgment

High Courts11 Dec 2006Allowed

Bhatkuli taluka Co-operative Agricultural Sale and Purchase Society Ltd. Amravati Vs Regional Provident Fund Commissioner

Bombay High Court · (2006) 12 BOM CK 0104

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 6

Read judgment

High Courts11 Dec 2006

Special Land Acquisition Officer (2) and Smt Anibai Janardan Patil and Others Vs The Divisional Controller, Maharashtra State Road Transport Corporation, Mumbai Division

Bombay High Court · (2006) 12 BOM CK 0093

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 28, 34, 4, 6Maharashtra Regional and Town Planning Act, 1966 — Section 126(4)

Read judgment