High Courts05 Oct 2006Allowed
Registrar, University of Mumbai and another Vs Sandeep Kumar Khatri
Bombay High Court · (2006) 10 BOM CK 0071
Constitution of India, 1950 — Article 226Maharashtra Universities Act, 1994 — Section 29, 30, 30(1), 80
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,856 of 3,669
High Courts05 Oct 2006Allowed
Namdeo @ Ram Krushna Khot Vs The State of Maharashtra
Bombay High Court · (2006) 6 MhLj 783
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Oct 2006Allowed
Mrs. Priya Murlidhar Chaini Vs Shri Govind Prasad Shriwastav, The Union of India (UOI), The Director, Central Bureau of Investigation and The State of Maharashtra
Bombay High Court · (2006) 10 BOM CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 105B, 437, 439, 439(2), 482Extradition Act, 1962 — Section 19, 2, 20, 25Penal Code, 1860 (IPC) — Section 34, 420, 465, 467, 468
High Courts05 Oct 2006Dismissed
Madhukar Shankar Parsekar Vs State of Maharashtra and Others
Bombay High Court · (2007) 1 ALLMR 48 : (2007) 1 BomCR 490 : (2007) 1 MhLj 453
Development Control Regulations for Greater Bombay, 1991 — Regulation 33(10)Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 2, 33, 35(4), 3B(1), 3C(1)
High Courts05 Oct 2006Dismissed
Ulhas Nimba Choudhari and another Vs Burhan Samsa Tadvi deceased Heirs Abbaskhan Tadvi and others
Bombay High Court · (2006) 10 BOM CK 0025
Maharashtra Land Revenue Code, 1966 — Section 36Transfer of Property Act, 1882 — Section 51
High Courts05 Oct 2006Allowed
Ramchandra B. Posugade Vs Shankar Ramji Suryavanshi and Others
Bombay High Court · (2006) 6 BomCR 10 : (2007) 1 MhLj 494
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 70B
High Courts04 Oct 2006Allowed
Mrs. Alka Toraskar Vs The Vaishya Urban Co-op. Credit Society Ltd. and Another
Bombay High Court · (2006) 6 ALLMR 397 : (2007) CriLJ 858
General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts04 Oct 2006Dismissed
Laxmi Jairam Dhond Vs Sushila D. Amonkar and Others
Bombay High Court · (2006) 6 ALLMR 420 : (2006) 6 BomCR 259
High Courts04 Oct 2006
Anil Moreshwar Ravetkar (Dr.) Vs State of Maharashtra and Others
Bombay High Court · (2006) 6 ALLMR 818 : (2006) 6 BomCR 256 : (2007) 1 MhLj 701
Bombay Provincial Municipal Corporations Act, 1949 — Section 451, 451(1), 451(2), 451(3), 451(5)Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 308(1)
High Courts04 Oct 2006Dismissed
Mercantile Finance House Private Limited Vs Mac Enterprises and Another
Bombay High Court · (2007) 3 BC 1
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts04 Oct 2006
Mineria Nacional Limitada and Another Vs Sociedade De Fomento Industrial Pvt. Ltd. and Others
Bombay High Court · (2006) 6 ALLMR 830 : (2006) 6 BomCR 1 : (2007) 3 JCR 131 : (2006) 6 MhLj 731 : (2007) 74 SCL 210
Bombay High Court (Appellate Side) Rules, 1960 — Rule 2(1)Companies Act, 1956 — Section 10(1), 10F, 10F(6), 2(2), 397
High Courts04 Oct 2006
Shahid Sultan Khan Vs State of Maharashtra
Bombay High Court · (2007) CriLJ 568 : (2007) 4 RCR(Criminal) 847
Penal Code, 1860 (IPC) — Section 232, 235, 28
High Courts04 Oct 2006Allowed
Ms. Akanksha Amar Naik Vs Government of India, Ministry of External Affairs and Others
Bombay High Court · (2007) CriLJ 575
Constitution of India, 1950 — Article 14, 19, 19(1), 19(2), 19(6)Passports Act, 1967 — Section 6, 6(1), 6(2)
High Courts04 Oct 2006Dismissed
Amulakhrai D. Desai Vs Municipal Corporation of Brihan Mumbai and Another
Bombay High Court · (2007) 3 BomCR 731 : (2007) 112 FLR 897
High Courts04 Oct 2006Dismissed
Vimal Pandurang Karanjkar Vs Vinayak Shrikrishna Londhe and Another
Bombay High Court · (2006) 6 BomCR 509
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Oct 2006Allowed
Baban Motiramji Mohod Vs State of Maharashtra and Another
Bombay High Court · (2007) 3 BC 439
Criminal Procedure Code, 1973 (CrPC) — Section 407(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 146
High Courts03 Oct 2006
Madankumar Babulal Sanghvi and Others Vs Union of India (UOI) and Another
Bombay High Court · (2007) 290 ITR 590
Income Tax Act, 1961 — Section 269UD(1)
High Courts03 Oct 2006Allowed
Bapu Ladkat, Suresh Supekar and Devidas Bhople Vs The State of Maharashtra, R.N. Yadav, Director of S.O.S. Bhartiya Bal-Gram and Sow. Kausabai
Bombay High Court · (2006) 10 BOM CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 97Hindu Minority and Guardianship Act, 1956 — Section 4, 6Penal Code, 1860 (IPC) — Section 34, 361, 363
High Courts03 Oct 2006
Avinash Prabhakar Latpate and Others Vs The State of Maharashtra and The Assistant Director of Health Services (Malaria)
Bombay High Court · (2007) 3 BomCR 227 : (2007) 1 MhLj 731
Constitution of India, 1950 — Article 14, 226
High Courts03 Oct 2006Dismissed
Shri Dattu Appa Patil (since deceased, by legal heirs and representatives Shri Ananda Dattu Patil, Shri Sadashiv Dattu Patil and Shri Maruti Dattu Patil) Vs State of Maharashtra and Shri Rama Yesaba Patil Rama Yesaba Patil, Ananda Yesaba Patil and Laxman Yesaba Patil Vs Dattu Appa Patil (since deceased through heirs Ananda Dattu Patil, Sadashiv Dattu Patil, Maruti Dattu Patil and Sou. Akkatai Popat Dhanavade)
Bombay High Court · (2006) 6 ALLMR 421 : (2006) 6 BomCR 246
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 21, 22, 31(1), 31A, 32Bombay Prevention of Fragmentation and Consolidation of Holdings Rules, 1959 — Rule 11Bombay Tenancy and Agricultural Lands Act, 1976 — Section 84C