High Courts12 Oct 2006Dismissed
Union of India (UOI) and Another Vs Vasant Namdeo Tayade
Bombay High Court · (2007) 1 ALLMR 27 : (2007) 2 LLJ 278 : (2007) 1 MhLj 720
Pension Rules, 1993 — Rule 31
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,854 of 3,669
High Courts12 Oct 2006Allowed
Mohan Agrawal Vs Kaladevi Agrawal and Another
Bombay High Court · (2006) 10 BOM CK 0027
Civil Procedure Code Amendment Act, 1999 — Section 16Civil Procedure Code Amendment Act, 2002 — Section 16(2)(b), 7Constitution of India, 1950 — Article 227
High Courts12 Oct 2006Dismissed
Municipal Corporation of Greater Mumbai Vs Kusum Virendra Shah and Others
Bombay High Court · (2007) 3 ALLMR 161 : (2007) 4 BomCR 441
Mumbai Municipal Corporation Act, 1888 — Section 314, 351, 354A, 394, 394(4)
High Courts12 Oct 2006Allowed
Mohan Agrawal Vs Kaladevi Agrawal and another
Bombay High Court · (2007) 2 CivCC 41 : (2007) 5 RCR(Civil) 519
Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 6, 7
High Courts11 Oct 2006Dismissed
Ramanand Shrikishan Sharma Vs Kailasnath Ramraj Tripathi and Another
Bombay High Court · (2006) 6 BomCR 547 : (2007) 1 CivCC 658 : (2007) 5 RCR(Criminal) 191
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 195(1), 202, 340(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Oct 2006
Nirala Education Society and Others Vs Jugalkishore Bhagwatiprasad Shukla and Others
Bombay High Court · (2007) 1 ALLMR 672 : (2007) 1 MhLj 695
Civil Procedure Code, 1908 (CPC) — Section 96(3)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 9
High Courts11 Oct 2006Allowed
Mrs. Zabin Salim Hamja Shaikh Vs Shri A.N. Roy and Others
Bombay High Court · (2006) 10 BOM CK 0050
Constitution of India, 1950 — Article 21, 22, 226Penal Code, 1860 (IPC) — Section 114, 326
High Courts11 Oct 2006Dismissed
Shramik Sena Vs Reliance Industries Ltd. and Raigad Shramik Aekata Sangh
Bombay High Court · (2007) 1 ALLMR 29 : (2006) 6 BomCR 502 : (2007) 1 MhLj 588
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 12, 14, 14(1), 14(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Rules, 1975 — Rule 8Trade Unions Act, 1926 — Section 28(3), 28(4)
High Courts11 Oct 2006
Yadavrao Ganpatroa Raje Vs Tahsildar (Stamp and Valuation) Office of Deputy Collector and Others
Bombay High Court · (2007) 2 ALLMR 286 : (2007) 1 BomCR 132 : (2007) 1 MhLj 484
Bombay Stamp (Determination of True Market Value of Property) Rules, 1981 — Rule 3(5)Bombay Stamp Act, 1958 — Section 31, 31(3), 32A, 32A(1), 32A(3)
High Courts10 Oct 2006Dismissed
Pandurang Eknath Patil Vs Chandrakant Trimbak Deshmukh
Bombay High Court · (2008) 1 BC 466 : (2007) 1 BomCR 146
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts10 Oct 2006Allowed
Gas Authority of India Limited and Another Vs State of Maharashtra and Others
Bombay High Court · (2006) 6 ALLMR 595 : (2006) 6 BomCR 527
Maharashtra Land Revenue (Disposal of Government Land) Rules, 1971 — Rule 39
High Courts10 Oct 2006Dismissed
Karantikari Suraksha Rakshak Sanghatana Vs State of Maharashtra and Others
Bombay High Court · (2006) 6 ALLMR 401 : (2006) 6 BomCR 673
Constitution of India, 1950 — Article 14, 19(1), 21, 254, 254(2)Maharashtra Private Security Guards (Regulation of Employment and Welfare) (Amendment) Act, 1981 — Section 1(4), 10, 10(2), 11, 12
High Courts10 Oct 2006
Shri B.M. Khodade Vs Shri Kumar Saptarshi
Bombay High Court · (2007) CriLJ 571
Bombay Public Trusts Act, 1950 — Section 50A(1)Constitution of India, 1950 — Article 19(1)Contempt of Courts Act, 1971 — Section 12(1), 13, 15(2), 2, 6
High Courts10 Oct 2006Allowed
Maharashtra Suraksha Rakshak Aghadi Vs State of Maharashtra and others
Bombay High Court · (2007) 1 ALLMR 769 : (2006) 6 BomCR 493
Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 — Section 15, 19, 20, 21, 23
High Courts10 Oct 2006Dismissed
Mr. Pyarelal Ramroop Gupta Vs Shri A.N. Roy, Commissioner of Police and Others
Bombay High Court · (2006) 10 BOM CK 0046
Constitution of India, 1950 — Article 21, 22, 226Penal Code, 1860 (IPC) — Section 384, 387
High Courts10 Oct 2006
Conceicao Fernandes Joao Jose Fernandes and Others Vs Asst. Engineer and Another
Bombay High Court · (2006) 6 BomCR 253
Electricity Rules, 1956 — Rule 77, 79, 80, 80(1), 80(2)Telegraph Act, 1885 — Section 10, 16(3)
High Courts10 Oct 2006Allowed
Saheb Khan Noor Khan Pathan Vs State of Maharashtra and Another
Bombay High Court · (2008) 1 CivCC 231 : (2007) 4 RCR(Civil) 601 : (2007) 4 RCR(Criminal) 852
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Oct 2006Dismissed
Prakash Ghevarchand Kothari Vs Balasaheb Sakharam Jadhav
Bombay High Court · (2007) 4 BomCR 460
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A(2), 5(4A), 6(4)Maharashtra Rent Control Act, 1999 — Section 24, 47, 55, 55(1), 55(2)
High Courts10 Oct 2006
Scoop Industries (P) Ltd. and Others Vs Income Tax Officer and Others
Bombay High Court · (2007) 207 CTR 599 : (2007) 289 ITR 195
Income Tax Act, 1961 — Section 143(3), 253, 29, 30, 31
High Courts09 Oct 2006Allowed
Empress Mills, Nagpur Vs Member, Industrial Court, Nagpur and others
Bombay High Court · (2006) 10 BOM CK 0108
Bombay Industrial Relations Act, 1946 — Section 102, 104, 106, 107, 78Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 195