High Courts09 Oct 2006
Mrs. Reshma Rafiq Desai Vs The State of Maharashtra and Maharashtra Nursing Council
Bombay High Court · (2006) 6 ALLMR 459 : (2006) 6 BomCR 690
Maharashtra Nurses Act, 1966 — Section 3(2), 3(3), 3(4), 3(5), 4
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,855 of 3,669
High Courts09 Oct 2006
Mumbai Metropolitan Region Development Authority Vs Assistant Director of Income Tax (Exemptions)
Bombay High Court · (2006) 206 CTR 409 : (2006) 287 ITR 5
Income Tax Act, 1961 — Section 10, 11, 12A, 265
High Courts09 Oct 2006
Maimunabai Usman, Mohamed Aslam Mohamed Usman, Mohamed Arshad Umar Kagzi and Human Arshad Kagzi Vs Appropriate Authority and Union of India (UOI)
Bombay High Court · (2006) 6 BomCR 488 : (2007) 208 CTR 284 : (2007) 288 ITR 359
Income Tax Act, 1961 — Section 269UD(1), 269UL(3)
High Courts09 Oct 2006
Lalitabai Chopra Vs Pundlik Dayaram Rangari through his LRs. Shantabai Rangari and Others
Bombay High Court · (2007) 3 ALLMR 690 : (2007) 1 CivCC 677 : (2007) 1 MhLj 782 : (2007) 5 RCR(Civil) 240
Civil Procedure Code, 1882 — Section 244Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, 100, 47, 47(2)Transfer of Property Act, 1882 — Section 48, 52
High Courts09 Oct 2006Dismissed
Praised Darius Gandhi and Another Vs B.A. Rane and Others
Bombay High Court · (2007) 4 BomCR 411
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 5(11)
High Courts07 Oct 2006Allowed
Sau. Sangeeta S. Zade Vs State of Maharashtra
Bombay High Court · (2007) CriLJ 529
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts07 Oct 2006
Kamlesh Kantilal Paln Vs The State of Maharashtra, The Inspector Shop and Establishment Department and Mr. Madan, Holding the post of Special Metropolitan Magistrate
Bombay High Court · (2006) 10 BOM CK 0099
Bombay Shops and Establishments Act, 1948 — Section 10, 11, 12, 13, 14Constitution of India, 1950 — Article 227
High Courts07 Oct 2006
Union of India (UOI) and Another Vs Swanand Engineer and Another
Bombay High Court · (2006) 6 BomCR 500
Administrative Tribunals Act, 1985 — Section 21, 21(1), 21(3)Arbitration Act, 1940 — Section 14(1), 14(2), 30, 33, 40(2)Limitation Act, 1963 — Article 119, 119B, 136, 3
High Courts07 Oct 2006Allowed
Intezar Umar Daraj khan Vs Commissioner of Police and Others
Bombay High Court · (2006) 6 MhLj 699
Arms Act, 1959 — Section 2, 25, 27, 4Constitution of India, 1950 — Article 21, 22, 226Penal Code, 1860 (IPC) — Section 34, 395, 397
High Courts07 Oct 2006Allowed
Ramu Pandu Gavade since deceased by his heirs and LRs. Shivaji Ramchandra Gavade and Others Vs Ramchandra Vishnu Kulkarni, since deceased by his heirs and LRs. Govind Ramchandra Kulkarni and Others
Bombay High Court · (2007) 2 ALLMR 288 : (2007) 1 MhLj 467
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29, 32G, 32H, 32MCivil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 22 Rule 10A, Order 22 Rule 4, 47
High Courts07 Oct 2006
Sadashiv B. Nadkarni Vs Deputy Collector (Rev.) and Another
Bombay High Court · (2006) 6 BomCR 484
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts07 Oct 2006Allowed
Vicco Laboratories, Properietor Vicco Products Vs Union of India (UOI) and Another
Bombay High Court · (2007) 1 MhLj 738
Central Excises and Salt Act, 1944 — Section 11B
High Courts07 Oct 2006Dismissed
Chitra Haldipur Vs Shahid Bhagat Singh CHS Ltd. and Others
Bombay High Court · (2007) 1 ALLMR 393 : (2007) 4 BomCR 432
Constitution of India, 1950 — Article 226
High Courts06 Oct 2006Allowed
Prabhakar Balaji Bhoge and Another Vs State of Maharashtra
Bombay High Court · (2007) CriLJ 532
Penal Code, 1860 (IPC) — Section 420, 468Prevention of Corruption Act, 1988 — Section 12, 13(1), 13(2), 7
High Courts06 Oct 2006Dismissed
Administrator of U.T. of Dadra and Nagar Haveli and Another Vs R.S. Suthar and Others
Bombay High Court · (2007) 3 BomCR 724 : (2007) 1 MhLj 579
Constitution of India, 1950 — Article 14, 16(1), 39
High Courts06 Oct 2006
Sazu R.S. Nadkarni Vs Special Land Acquisition Officer and Another
Bombay High Court · (2006) 6 ALLMR 419 : (2006) 6 BomCR 529
Land Acquisition Act, 1894 — Section 28A(3)
High Courts06 Oct 2006
Gopinath Ganpatrao Pensalwar Vs State of Maharashtra and Another
Bombay High Court · (2006) 6 ALLMR 504 : (2006) 6 BomCR 6 : (2007) 1 MhLj 819
Bombay Revenue Jurisdiction Act, 1876 — Section 11, 13, 14Maharashtra Land Revenue Code, 1966 — Section 247
High Courts06 Oct 2006
Nirlon Ltd. Vs Union of India (UOI)
Bombay High Court · (2007) 209 ELT 12
Central Excise Rules, 1944 — Rule 173G
High Courts05 Oct 2006
Awadesh S. Pandey Vs Tata Power Co. Ltd. and Others
Bombay High Court · AIR 2007 Bom 52 : (2006) 6 ALLMR 602 : (2007) 2 BomCR 180
Electricity Act, 2003 — Section 56, 56(1), 56(2)
High Courts05 Oct 2006Allowed
Vishwambhar Ghanshyam Ban Vs State of Maharashtra and Others
Bombay High Court · (2007) CriLJ 849
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340(1)Penal Code, 1860 (IPC) — Section 109 , 463, 467