High Courts17 Oct 2006Dismissed
Anil Agre and others Vs State of Maharashtra and others
Bombay High Court · (2006) 10 BOM CK 0098
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,853 of 3,669
High Courts17 Oct 2006
Commissioner, Sangli Miraj Kupwad Cities Municipal Corporation Vs Bhide and Sons Pvt. Ltd.
Bombay High Court · (2007) 2 ALLMR 395 : (2007) 3 BomCR 732
Bombay Provincial Municipal Corporations Act, 1949 — Section 406Civil Procedure Code, 1908 (CPC) — Section 9Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 105, 169, 172
High Courts17 Oct 2006Allowed
Mandvi Co-Operative Bank Ltd. and Manipal Finance Corporation Ltd. Vs Anant V. Hegade
Bombay High Court · AIR 2007 Bom 50 : (2007) 1 ALLMR 16 : (2007) 1 BomCR 120 : (2007) 1 MhLj 651
Presidency Towns Insolvency Act, 1909 — Section 13(2), 2, 9ASick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)
High Courts17 Oct 2006Allowed
Radheshyam Vs Tuljaprasad and Others
Bombay High Court · AIR 2007 Bom 83 : (2007) 4 ALLMR 278
Constitution of India, 1950 — Article 227
High Courts16 Oct 2006Dismissed
Employees State Insurance Corporation Vs Sukhdeo Tardeja and Another
Bombay High Court · (2007) 1 RCR(Criminal) 894 : (2007) 3 SLJ 292
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2)Employees State Insurance Act, 1948 — Section 45(2), 85, 85(2), 86(1), 86(3)
High Courts16 Oct 2006Allowed
St. Francis Industrial Training Institute and Others Vs P.J. Jose and Others
Bombay High Court · (2007) 1 ALLMR 19 : (2007) 1 BomCR 675 : (2007) 1 MhLj 570
Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2, 2(20), 2(21), 3(1), 8
High Courts16 Oct 2006Dismissed
Emar Hotels and Investments P. Ltd. Vs Tax Recovery Officer and Others
Bombay High Court · (2007) 210 CTR 482 : (2007) 288 ITR 308
Income Tax Act, 1961 — Section 220(2), 226(3)Income Tax Rules, 1962 — Rule 11(5), 11(6)
High Courts16 Oct 2006Dismissed
Tata Motors Ltd. Vs Pharmaceutical Products of India Ltd.
Bombay High Court · (2006) 10 BOM CK 0066
High Courts16 Oct 2006Allowed
Arun Narayan Dhumal Vs The State of Maharashtra
Bombay High Court · (2006) 10 BOM CK 0062
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts16 Oct 2006Dismissed
Jagannath Kumbhar Vs State of Maharashtra and Others
Bombay High Court · (2007) 1 MhLj 715
Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3(1), 3(1)(3), 9(10)
High Courts16 Oct 2006Allowed
Suresh Sunderrao Nayak, a trustee of the Sree Taram Trust Vs M.K. Pandey, Director of Income Tax (Exemption), A.K. Gowda, Income tax Officer (OSD II) Director of Income Tax (Exemption) and A.B. Joshi, Assistant Director of Income Tax (Exemption)
Bombay High Court · (2007) 1 BomCR 143 : (2007) 207 CTR 533 : (2007) 288 ITR 79 : (2007) 1 MhLj 459
Income Tax Act, 1961 — Section 11, 12A, 2(15), 80G
High Courts13 Oct 2006Allowed
New Sion Co-operative Housing Society Ltd. Vs State of Maharashtra and others
Bombay High Court · (2007) 2 ALLMR 265 : (2007) 4 BomCR 421
Gujarat Co-operative Societies Act, 1961 — Section 24Maharashtra Co-operative Societies Act, 1960 — Section 21A, 23, 23(1), 23(2)
High Courts13 Oct 2006
Employees State Insurance Corporation and Another Vs Goa Bottling Co. Pvt. Ltd.
Bombay High Court · (2006) 6 BomCR 524
Employees State Insurance Act, 1948 — Section 2(9), 45A, 75
High Courts13 Oct 2006Dismissed
State of Goa and Another Vs Devendra Rajaram Sinai Kelekar
Bombay High Court · (2006) 6 BomCR 490
Land Acquisition Act, 1894 — Section 18, 30, 4
High Courts13 Oct 2006Dismissed
Jamotibai Satyanarayan Bajaj and Others Vs Abdul Razzak and Others
Bombay High Court · (2007) 1 ALLMR 668 : (2007) 1 BomCR 108 : (2007) 3 MhLj 125
High Courts13 Oct 2006
Shri A.S. Shivankar Judge, Family Court No. 2 Vs Mr. K.K.V. Kurup
Bombay High Court · (2006) 10 BOM CK 0031
Constitution of India, 1950 — Article 19(1)Contempt of Courts Act, 1971 — Section 12, 13, 15(2), 2, 20Family Courts Rules, 1988 — Rule 37
High Courts13 Oct 2006Allowed
New Sion Co-operative Housing Society Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2007) 2 ALLMR 265 : (2007) 4 BomCR 421
Maharashtra Co-operative Societies Act, 1960 — Section 21A, 23(1), 23(2)
High Courts12 Oct 2006
State Vs Mohandas S. Gawade
Bombay High Court · (2007) CriLJ 850
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 337
High Courts12 Oct 2006Dismissed
Jagan Nanda Khairnar Vs The State of Maharashtra
Bombay High Court · (2006) 10 BOM CK 0061
Penal Code, 1860 (IPC) — Section 302, 324
High Courts12 Oct 2006Dismissed
Ramesh Arjun Jamdade Vs State of Maharashtra
Bombay High Court · (2006) 10 BOM CK 0056
Penal Code, 1860 (IPC) — Section 302, 34, 498A