High Courts03 Oct 2006Dismissed
Bennett Coleman and Co. Ltd. and Another Vs Jamshed Kawasjee Vakeel and Others
Bombay High Court · (2006) 6 ALLMR 465 : (2006) 6 BomCR 3 : (2007) 4 RCR(Civil) 509 : (2006) 6 RCR(Criminal) 465 : (2007) 2 RCR(Rent) 458
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,857 of 3,669
High Courts03 Oct 2006Dismissed
New India Assurance Co. Ltd. Vs Joao F.C. Fernandes
Bombay High Court · (2006) 6 ALLMR 429 : (2006) 6 BomCR 277
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts03 Oct 2006Allowed
Subhash Gulabchand Jaju Vs Maharashtra State Transport Corporation
Bombay High Court · (2007) 2 ALLMR 257 : (2007) 4 BomCR 443
Motor Vehicles Act, 1988 — Section 110CC
High Courts30 Sept 2006Dismissed
Hareshwar Shikshan Prasarak Mandal and Shree Malveer Vidyamandir Vs Smt. Rajashree Sarjerao Lokhande, The Education Officer (Secondary), Zilla Parishad and Shri Bhimrao Phadtare
Bombay High Court · (2007) 2 ALLMR 309 : (2007) 2 BomCR 201 : (2007) 1 MhLj 681
Constitution of India, 1950 — Article 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(1), 5(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(5)
High Courts29 Sept 2006Allowed
Bakulabai Rama Naikwadi since deceased Parubai Sampat Yadav and others Vs Vithoba Babaji Bhagat
Bombay High Court · (2007) 4 ALLMR 589 : (2007) 3 MhLj 344
High Courts29 Sept 2006Allowed
Bakulabai Rama Naikwadi since deceased Parubai Sampat Yadav and Others Vs Vithoba Babaji Bhagat
Bombay High Court · (2007) 4 ALLMR 589 : (2007) 3 MhLj 344
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 29, 31, 31(3), 32
High Courts29 Sept 2006Dismissed
Bhagchand Masicharan Dhilor Vs State of Maharashtra
Bombay High Court · (2007) CriLJ 2215
Penal Code, 1860 (IPC) — Section 302
High Courts29 Sept 2006Allowed
Baba Hari Mohite and Others Vs Dinkar Ramchandra Sapkal and Others
Bombay High Court · (2007) 1 ALLMR 676 : (2007) 3 BomCR 835
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 22 Rule 11, Order 22 Rule 2, Order 22 Rule 3(1), Order 22 Rule 3(2)Constitution of India, 1950 — Article 227
High Courts29 Sept 2006Dismissed
Pitamber Kanhayalal Khattar and Another Vs Sadanand Harishchandra Honawar and Another
Bombay High Court · (2007) 1 CivCC 712 : (2007) 1 MhLj 816 : (2007) 5 RCR(Civil) 217
Bombay Stamp Act, 1958 — Article 25, 32ACivil Procedure Code, 1908 (CPC) — Order 47 Rule 1Transfer of Property Act, 1882 — Section 54
High Courts29 Sept 2006Dismissed
Lachhiram Chudiwala, H.U.F. through its Karta/Manager Shri T.L. Chudiwala Vs The Bank of Rajasthan Limited
Bombay High Court · (2006) 6 ALLMR 431 : (2006) 6 BomCR 559 : (2007) 1 CivCC 339 : (2007) 5 RCR(Civil) 420
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 13(1)Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 21 Rule 11, Order 8 Rule 10, Order 8 Rule 5, Order 8 Rule 5(2)Limitation Act, 1963 — Section 5
High Courts29 Sept 2006
Supadu Nemade, Sarubai Nemade and Baban Nemade Vs The State of Maharashtra
Bombay High Court · (2006) 09 BOM CK 0084
Evidence Act, 1872 — Section 113A, 32(1)Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts29 Sept 2006
Sunil Kulkarni Vs The State of Maharashtra and Apparao alias Wangambar Birajdar Laxman Gorantal and Dattatraya Hanumant Chilka Vs The State of Maharashtra, Apparao Wangambar Birajdar and The Investigation Officer of Crime No. 171/93
Bombay High Court · (2006) 09 BOM CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 190(1), 200, 202Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 155(2), 156(1), 323, 34, 341
High Courts29 Sept 2006Dismissed
Balu Pawar and Akki '' Bainabai Vs The State of Maharashtra
Bombay High Court · (2006) 09 BOM CK 0050
Penal Code, 1860 (IPC) — Section 395, 397
High Courts29 Sept 2006Dismissed
The State of Maharashtra Vs Bharat Baburao Gavhane and Others
Bombay High Court · (2007) CriLJ 552
Arms Act, 1959 — Section 25, 4, 4(25)Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 2
High Courts29 Sept 2006
Latha Uchil Vs Chairman and Others
Bombay High Court · (2007) 1 ALLMR 51 : (2007) 3 BomCR 959
Bombay Municipal Corporation Act, 1888 — Section 62(3)Bombay Municipal Corporation Act, 1988 — Section 62Industrial Disputes Act, 1947 — Section 11
High Courts29 Sept 2006Dismissed
Hanmanlu Yarkondawar Vs The State of Maharashtra
Bombay High Court · (2006) 09 BOM CK 0027
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(2), 50
High Courts28 Sept 2006
Sneha Vs State of Maharashtra and others
Bombay High Court · (2006) 09 BOM CK 0142
High Courts28 Sept 2006Dismissed
Ramdas Drug Agencies and another Vs Mayadevi Sharma and others
Bombay High Court · (2006) 09 BOM CK 0139
High Courts28 Sept 2006Dismissed
State of Goa and Another Vs Francisco A. Cunha and Another
Bombay High Court · (2006) 6 ALLMR 444 : (2006) 6 BomCR 540
Land Acquisition Act, 1894 — Section 18, 4
High Courts28 Sept 2006Dismissed
Raghuvir Dessai Vs State
Bombay High Court · (2007) CriLJ 829 : (2007) 2 RCR(Criminal) 319
Criminal Procedure Code, 1973 (CrPC) — Section 26, 28, 313Penal Code, 1860 (IPC) — Section 342, 376(2)