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
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,849 of 3,669
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
High Courts15 Nov 2006
Gangubai Bhagwan Kolhe Vs Bhagwan Bandu Kolhe since deceased, represented Sunanda Manik Waychal and Others
Bombay High Court · (2007) 3 BomCR 287 : (2007) 3 MhLj 223
Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 27
High Courts15 Nov 2006Dismissed
President, Mahila Mandal, Sinnar and another Vs Sunita Bansidhar Patole
Bombay High Court · (2006) 11 BOM CK 0090
Constitution of India, 1950 — Article 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(1), 5(2), 5(3), 5(5)
High Courts15 Nov 2006
Jagannath Gawaji Chavan Vs State of Maharashtra and others
Bombay High Court · (2006) 11 BOM CK 0074
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 44(3)
High Courts15 Nov 2006
Gopal L. Raheja and Another Vs Vijay B. Raheja and Others
Bombay High Court · (2007) 1 ALLMR 138 : (2006) 6 BomCR 845
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 15
High Courts15 Nov 2006
Shri Lilachand Navalmal Shah, Proprietor of Shiva Parvati Chitra Mandir Vs The District Collector and The State of Maharashtra
Bombay High Court · (2007) 1 ALLMR 585 : (2007) 2 BomCR 172
Bombay Entertainment Duty (Amendment) Act, 1994 — Section 2(3), 4(B)(2), 4(B)(3), 4(B)(4), 4(B)(5)Bombay Entertainments Duty Act, 1923 — Section 2
High Courts15 Nov 2006
Shri Vaijanath Shinde Vs The Secretary, Marathwada Shikshan Prasarak Mandal, Jeevanrao Deshmukh and The Education Officer (Primary), Zilla Parishad
Bombay High Court · (2006) 6 ALLMR 823 : (2006) 6 BomCR 804 : (2006) 6 MhLj 682 : (2007) 3 UPLBEC 82
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(1), 5(5)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 2(1), 3, 3(1), 6
High Courts15 Nov 2006Dismissed
Sow. Kamalbai Shrimal and Narsaiyya Shrimal Vs Ganpat Gavare
Bombay High Court · (2007) 2 ALLMR 608 : (2007) 1 BomCR 51 : (2007) 1 MhLj 807
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts15 Nov 2006Allowed
Rama Vs State of Maharashtra
Bombay High Court · (2007) 5 RCR(Criminal) 767
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(c), 8
High Courts14 Nov 2006Dismissed
Keshav Narayan Bharti dead through his Lrs. Parvatibai Keshav Bharti and others Vs State of Maharashtra and others
Bombay High Court · (2006) 11 BOM CK 0111
Bombay Public Trusts Act, 1950 — Section 17, 18, 19, 2(13), 20Civil Procedure Code, 1908 (CPC) — Section 96Registration Act, 1908 — Section 89
High Courts14 Nov 2006
Lotus Investments Ltd. Vs G.Y. Wagh, Assistant Commissioner of Income Tax and Others
Bombay High Court · (2007) 207 CTR 24 : (2007) 288 ITR 459
Income Tax Act, 1961 — Section 143(3), 147, 148, 149, 150
High Courts14 Nov 2006
New English High School Association and Another Vs Baldev Ade and Another
Bombay High Court · (2007) 1 ALLMR 381 : (2007) 1 BomCR 6 : (2006) 6 MhLj 882
Constitution of India, 1950 — Article 14, 15, 16, 16(1), 16(4)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(10)
High Courts14 Nov 2006Allowed
Dnyandeo Bandu Gadekar and Another Vs The State of Maharashtra
Bombay High Court · (2006) 11 BOM CK 0053
Penal Code, 1860 (IPC) — Section 302
High Courts14 Nov 2006Dismissed
Naresh Sadanand Budhani Vs Laxmandas Bajarmal Advani and Another
Bombay High Court · (2007) 4 BC 337
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts13 Nov 2006Dismissed
Jony @ Abdul Rahim Abdul Khalik Shaikh Vs The State of Maharashtra
Bombay High Court · (2006) 11 BOM CK 0088
High Courts13 Nov 2006Dismissed
All India State Bank Officers Federation and State Bank of India Officers Association Vs Union of India (UOI), Central Board of Direct Taxes and State Bank of India All India Reserve Bank Employees'' Association, Reserve Bank of India Employees Association and Shri P.B. More Vs Union of India (UOI), Central Board of Direct Taxes, Reserve Bank of India and Assistant Commissioner of Income Tax Shri Sunil A. Bendre Vs Reserve Bank of India, Union of India (UOI) and The 1st Income Tax Officer, Salaries Branch, TDS Section
Bombay High Court · (2006) 206 CTR 562 : (2007) 288 ITR 614
Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 3GConstitution of India, 1950 — Article 14, 21Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 6C
High Courts13 Nov 2006Dismissed
Maharashtra State Secondary and Higher Secondary Education Board Vs Ku. Khusbu
Bombay High Court · (2007) 2 ALLMR 198 : (2007) 1 BomCR 607 : (2007) 1 MhLj 642
Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 104