High Courts07 Dec 2006
Narendra Voikunt Raikar Vs Amaral Pereira
Bombay High Court · (2007) 3 ALLMR 222 : (2007) 2 BomCR 99 : (2007) 3 MhLj 252
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,846 of 3,669
High Courts07 Dec 2006Allowed
Parashram Tuljaram Belhekar since deceased through his LRs. Vatsalabai Belhekar and others Vs Tejmal @ Kankamal Mulchand Jain deceased by his legal heirs Shantabai Kankamal Changedia and others
Bombay High Court · (2006) 12 BOM CK 0013
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g), 13(1)(g)(ii), 13(2), 13(g)(ii), 5(11)(c)(ii)Constitution of India, 1950 — Article 227
High Courts06 Dec 2006
Major Anurag Pathak Vs Union of India (UOI)
Bombay High Court · (2007) 3 ALLMR 228
Army Act, 1950 — Section 52, 57, 71Army Rules, 1954 — Rule 149Constitution of India, 1950 — Article 226, 227
High Courts06 Dec 2006Dismissed
Sharda Vs State of Maharashtra and another
Bombay High Court · (2006) 12 BOM CK 0031
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 418, 420, 468, 471
High Courts06 Dec 2006Allowed
United India Insurance Co. Ltd. Vs Sunanda Dhumone and Others
Bombay High Court · (2007) 2 ACC 565 : (2007) ACJ 1715 : (2007) 3 ALLMR 141 : (2007) 3 MhLj 256
Motor Vehicles Act, 1988 — Section 147, 163A, 163A(1)
High Courts05 Dec 2006Dismissed
Ramdas Shankarrao Digraskar Vs Union of India (UOI) and others
Bombay High Court · (2006) 12 BOM CK 0071
Constitution of India, 1950 — Article 226, 227, 309, 311(2)
High Courts05 Dec 2006
Ramrao Gopalrao Zanak Education Society, Chiwara and another Vs Vasudeo Ananda Zambre and another
Bombay High Court · (2006) 12 BOM CK 0067
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Universities Act, 1994 — Section 2(10), 2(26), 2(3), 59, 59(1)
High Courts05 Dec 2006Allowed
Baban Shankar Walzade Vs The State of Maharashtra
Bombay High Court · (2006) 12 BOM CK 0055
Essential Commodities Act, 1955 — Section 3, 3(2), 7, 7(1)
High Courts05 Dec 2006Dismissed
Bhausaheb Murkute Vs State of Maharashtra and others
Bombay High Court · (2006) 12 BOM CK 0034
Maharashtra Project Affected Persons Rehabilitation Act, 1999 — Section 6(c)
High Courts05 Dec 2006Allowed
Colgage Palmolive India Ltd. and Others Vs State of Maharashtra and Another
Bombay High Court · (2006) 12 BOM CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs (Prices Control) Order, 1995 — Rule 14, 15, 16, 19Essential Commodities Act, 1955 — Section 3
High Courts05 Dec 2006Dismissed
Shri Rajesh Ratanlal Kale Vs State of Maharashtra, The Principal Secretary Law and Judiciary Department and The Honourable Chief Justice Bombay High Court
Bombay High Court · (2007) 1 ALLMR 518 : (2007) 1 BomCR 27 : (2007) 1 MhLj 487
Constitution of India, 1950 — Article 124(6), 226, 235Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 5(1)
High Courts05 Dec 2006
Shri Taherbhai Taiyebhai Poonawala, Shri Aziz Taiyabhai Poonawala (since deceased Mrs. Shirin Aziz Poonawala, Miss Arwa Aziz Poonawala, Miss Fatima Aziz Poonawala and Mr. Husain Aziz Poonawala) and Shri Ebrahim Taiyabhai Poonawala Vs Shri G. Hamid Hasan Patel (since deceased Shri Yusuf Gulam Hamid Patel, Smt. Noorjahan, Miss Malika Iqbal Kureshi and Miss Anjuman Gulam Hamid Patel), Mrs. Hasina Mehboob Patel and Shri Nizar H. Patel (since deceased Mrs. Mumtaz Nizar Patel and Others)
Bombay High Court · AIR 2007 Bom 80 : (2007) 1 ALLMR 832 : (2007) 1 BomCR 23 : (2007) 1 RCR(Civil) 842 : (2007) 1 RCR(Rent) 228
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Limitation Act, 1963 — Article 113, 6, 66, 67Transfer of Property Act, 1882 — Section 106
High Courts04 Dec 2006Allowed
Anil Balasaheb Murde Vs Adinath Trimbak Bodkhe
Bombay High Court · (2006) 12 BOM CK 0089
Evidence Act, 1872 — Section 63, 63(2), 65(a)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Dec 2006
Kuresh Taherbhai Rajkotwala Vs Union of India (UOI)
Bombay High Court · (2006) 209 ELT 347
Customs Act, 1962 — Section 104, 135, 135(1)
High Courts01 Dec 2006Allowed
Subhash Namdeo Patil, Parshuram Mahadeo Patil and Kamlakar Mahadeo Patil Vs The State of Maharashtra and Others
Bombay High Court · (2006) 12 BOM CK 0052
Penal Code, 1860 (IPC) — Section 149, 302, 326
High Courts01 Dec 2006Dismissed
The Commissioner of Sales Tax Vs Tata Iron and Steel Co. Ltd.
Bombay High Court · (2007) 1 BomCR 48 : (2007) 5 VST 137
Bombay Sales Tax Act, 1959 — Section 36(3), 61, 75, 75Central Sales Tax Act, 1956 — Section 5, 5(1), 5(2), 9(2)Sales of Goods Act, 1930 — Section 18
High Courts01 Dec 2006
Ramrao Chudaman Patil Vs The State of Maharashtra and Others
Bombay High Court · (2007) 3 ALLMR 579 : (2007) 1 BomCR 931
Bombay Village Panchayats Act, 1958 — Section 14, 14(1)Maharashtra Village Panchayats Taxes and Fees Rules, 1960 — Rule 18
High Courts01 Dec 2006Dismissed
Khamgaon Urban Co-op. Bank Ltd., Amravati Vs Karunashankar Ramkishore Tiwari and others
Bombay High Court · (2006) 12 BOM CK 0006
Civil Procedure Code, 1908 (CPC) — Section 9Registration Act, 1908 — Section 17, 49
High Courts30 Nov 2006Allowed
Nutan Vidarbha Shikshan Mandal Vs Presiding Officer, School Tribunal, Amravati and others
Bombay High Court · (2006) 11 BOM CK 0034
Constitution of India, 1950 — Article 14, 142, 15, 16, 162Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10, 11, 11(1), 13, 7
High Courts30 Nov 2006
Sunil Shereka Vs Nagar Parishad
Bombay High Court · (2007) 2 ALLMR 53 : (2007) 3 BomCR 972
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25F, 25G