High Courts08 Nov 2006
Alice Elizabeth D''Souza and Another Vs Motor Vessel Magalam and Others
Bombay High Court · (2007) 1 ALLMR 599 : (2006) 6 BomCR 476
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,851 of 3,669
High Courts08 Nov 2006
Jupiter Denizcilik Mumessillik San. Ve Ticaret Limited Sirketi Vs m.v. LIMA II and Angsely Investments Limited
Bombay High Court · (2007) 2 ALLMR 215 : (2007) 3 BomCR 717
High Courts08 Nov 2006
Ashok Patil Vs Dr. Gurumukh Mehrumal Jagwani, The Returning Officer, Jalgaon Local Authorities Constitutency and The Union of India (UOI)
Bombay High Court · (2006) 11 BOM CK 0087
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, Order 7 Rule 11Constitution of India, 1950 — Article 348(2)High Court Appellate Side Rules — Rule 7, 94A
High Courts08 Nov 2006Dismissed
Misss Anita and Miss Jyotsna Vs The State of Maharashtra and Others
Bombay High Court · (2007) 1 ALLMR 351 : (2007) 1 MhLj 797
Constitution of India, 1950 — Article 226, 227
High Courts08 Nov 2006Dismissed
Prakash Bandu Patil and Bapusaheb Bandu Patil Vs State of Maharashtra
Bombay High Court · (2006) 11 BOM CK 0054
Penal Code, 1860 (IPC) — Section 302
High Courts08 Nov 2006
Ashok Tapiram Patil '' A.T. Nana Patil Vs Gurumukh Mehrumal Jagwani and Others
Bombay High Court · (2007) 1 ALLMR 355 : (2006) 6 BomCR 832
Bombay High Court (Original Side) Rules, 1980 — Rule 7, 8Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 16, Order 6 Rule 17, Order 7 Rule 11Constitution of India, 1950 — Article 348(2)
High Courts08 Nov 2006
Rashmi Mehra and others Vs Eac Trading Ltd. and others
Bombay High Court · (2006) 11 BOM CK 0033
Arbitration (Protocol and Convention) Act, 1937 — Section 3Arbitration and Conciliation Act, 1996 — Section 2(f), 3, 44, 44(a), 44(b)
High Courts08 Nov 2006
Ashok Organics Industries Ltd. Vs Dena Bank and Others
Bombay High Court · (2007) 135 CompCas 203
Bombay High Court (Original Side) Rules, 1980 — Rule 28Companies Act, 1956 — Section 390, 391, 392, 393, 394Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(4), 5, 5(1)
High Courts07 Nov 2006Allowed
Malhari Rakhe Vs The State
Bombay High Court · (2006) 11 BOM CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 107, 313Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 20, 7
High Courts06 Nov 2006Dismissed
Santosh Manikrao Gundale Vs Rameshwar Wamanrao Tak and Another
Bombay High Court · (2007) 4 BC 211 : (2007) 1 BomCR 905
Negotiable Instruments Act, 1881 (NI) — Section 139
High Courts06 Nov 2006Dismissed
A.S. Krishnamurthy and Others Vs Central India Spinning, Weaving and Manufacturing Co. Ltd. and Others
Bombay High Court · (2007) 1 ALLMR 601 : (2007) 2 BomCR 147
Bar Councils Act, 1926 — Section 14, 14(1), 8Bombay Industrial Relations Act, 1946 — Section 11, 12, 12(31), 13, 2Bombay Industrial Relations Rules, 1947 — Rule 10, 11, 37, 40
High Courts06 Nov 2006
Ganesh Tukaram Lonkar Vs Vinayak Deorao Bhore and Another Vinayak Deorao Bhore Vs Ganesh Tukaram Lonkar
Bombay High Court · (2007) 1 ALLMR 235 : (2007) 1 BomCR 652
English Law of Property Act, 1925 — Section 140Transfer of Property Act, 1882 — Section 106, 109, 111, 37
High Courts06 Nov 2006
Shri Jagannath Pandharinath Rewaskar and Others Vs The Hon''ble Minister of State for Cooperation and Others
Bombay High Court · (2007) 1 ALLMR 183 : (2007) 2 BomCR 124 : (2007) 1 MhLj 771
Bombay High Court (Appellate Side) Rules, 1960 — Rule 18(12)Constitution of India, 1950 — Article 226Maharashtra Co-operative Societies Act, 1960 — Section 13, 13(1), 13(3), 15, 152
High Courts06 Nov 2006
IFB Industries Ltd. Vs Union of India (UOI)
Bombay High Court · (2007) 211 ELT 366
Customs, Central Excise Duties and Service Tax Drawback Rules, 1995 — Rule 6(1)
High Courts06 Nov 2006Allowed
Shriram Gangaram Bute Vs Deputy Registrar, Co-operative Societies, Akola and others
Bombay High Court · (2006) 11 BOM CK 0028
Maharashtra Co-operative Societies Act, 1960 — Section 73, 73G, 73G(2), 73G(2B), 73H
High Courts06 Nov 2006Dismissed
Narendra Niley Vs Government of Maharashtra and others
Bombay High Court · (2006) 11 BOM CK 0012
High Courts22 Oct 2006Dismissed
Sharad Vinayak Bhave Vs Manoj Tryambakrao Wankhede
Bombay High Court · (2007) 4 BC 165
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Oct 2006
Bankerai Ambikarai Sharma Vs State of Maharashtra and Others
Bombay High Court · (2007) 1 ALLMR 373 : (2007) 3 JCR 2235 : (2006) 6 MhLj 873
Bombay University Act, 1974 — Section 2(30)Constitution of India, 1950 — Article 14, 16, 311
High Courts20 Oct 2006Allowed
Maroti Vitthal Bhatwalkar and another Vs Mahila Vikas Mandal, Chandrapur
Bombay High Court · (2006) 10 BOM CK 0084
Guardians and Wards Act, 1890 — Section 11Hindu Adoptions and Maintenance Act, 1956 — Section 9(4)
High Courts20 Oct 2006Dismissed
Ramesh Suresh Kamble Vs State of Maharashtra and Others
Bombay High Court · (2006) 6 ALLMR 803 : (2006) 6 BomCR 820
Bombay Provincial Municipal Corporations Act, 1949 — Section 10(1B), 10(1C)Constitution of India, 1950 — Article 13(3), 14, 21, 223, 226Mumbai Municipal Corporation Act, 1888 — Section 10, 10(1), 10(1A), 11, 12