COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,859 of 3,669

High Courts25 Sept 2006Dismissed

Devidas Mohanlal Gupta Vs Ajesh Suresh Sarvaiyya

Bombay High Court · (2007) 1 MhLj 362

Bombay Civil Courts Act, 1869 — Section 28Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29A, 49Civil Procedure Code, 1908 (CPC) — Section 96(4)

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High Courts25 Sept 2006

Chandrashekhar Dusane and Another Vs State of Maharashtra and Others

Bombay High Court · (2007) 1 ALLMR 856 : (2007) 1 BomCR 164 : (2006) 6 MhLj 820

Bombay General Clauses Act, 1904 — Section 21Bombay Provincial Corporations (Election to the Office of Mayor and Deputy Mayor) Rules, 2005 — Rule 3(1), 3(2), 3(3), 32, 5(3)Bombay Provincial Municipal Corporations Act, 1949 — Section 19, 454, 456, 456A

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High Courts22 Sept 2006Allowed

Haresh Java Vs Vysya Bank Leasing Ltd. and Another

Bombay High Court · 1 Ind. Cas. 60

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts22 Sept 2006Dismissed

Silver Jublee Dryers and Cleaners and Others Vs Hiralal Nemichand Shah and Maniklal Nemichand Shah

Bombay High Court · (2006) 6 BomCR 530 : (2006) 6 MhLj 840

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 13Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Constitution of India, 1950 — Article 227

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High Courts22 Sept 2006Allowed

Wajidulla, Javedullakhan and Ahemadibegum Vs Alamkhan and Others

Bombay High Court · (2006) 09 BOM CK 0106

Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 204(4), 307Penal Code, 1860 (IPC) — Section 494

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High Courts22 Sept 2006Allowed

Ashokkumar Hiralal Lohiya Vs The Hon''ble High Court of Judicature at Bombay and Another

Bombay High Court · (2006) 6 BomCR 665

Constitution of India, 1950 — Article 14, 166(3), 226, 233, 235Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10(4)

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High Courts22 Sept 2006Dismissed

Umabai Dangore Vs State of Maharashtra and Others

Bombay High Court · (2006) 6 ALLMR 796 : (2006) 6 MhLj 33

Constitution of India, 1950 — Article 367General Clauses Act, 1897 — Section 13Goa, Daman and Diu Municipalities Act, 1968 — Section 2(9)

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High Courts22 Sept 2006Dismissed

Shamrao Shripat Tamgade and Others Vs State of Maharashtra and Others

Bombay High Court · (2006) 6 ALLMR 55 : (2006) 6 BomCR 11 : (2007) 2 JCR 121 : (2007) 3 UPLBEC 94

Constitution of India, 1950 — Article 229

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High Courts22 Sept 2006

Deorao Shinde and others Vs State of Maharashtra and others

Bombay High Court · (2006) 09 BOM CK 0030

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 19, 21, 27, 27(5), 45

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High Courts22 Sept 2006Dismissed

Rai Bahadur Gujarmal Modi and Bros. Pvt. Ltd. Vs Godfrey Philips India Ltd.

Bombay High Court · (2006) 6 BomCR 662 : (2008) 143 CompCas 156 : (2006) 72 SCL 251

Companies Act, 1956 — Section 10, 10(2), 2(11), 84(4)

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High Courts22 Sept 2006

Manjit Singh Sethi Vs Maharashtra Assembly and Others

Bombay High Court · (2007) 4 JCR 388 : (2009) 5 RCR(Civil) 5 : (2007) 1 RCR(Criminal) 895

Constitution of India, 1950 — Article 136, 226, 32

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High Courts21 Sept 2006

Manda Ananda Salunkhe and others Vs Yeshwant Sahakari Bank Ltd., Mumbai and others

Bombay High Court · (2006) 09 BOM CK 0140

Maharashtra Co-operative Societies Act, 1960 — Section 103, 103(5), 105, 105(f), 110A(ii)

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High Courts21 Sept 2006Allowed

Rama Subhash Naik Vs Communicate of Usgao

Bombay High Court · (2006) 6 ALLMR 450 : (2006) 6 BomCR 546

Land Acquisition Act, 1894 — Section 30, 4

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High Courts21 Sept 2006

Ajay Shetty Vs Savio Faria and Another

Bombay High Court · (2007) 3 BC 213

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27

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High Courts21 Sept 2006Dismissed

Rajendra Salunkhe Vs Jalgaon Jilha Maratha Vidya Prasarak Sahakari Samaj Ltd. and Others

Bombay High Court · (2007) 2 ALLMR 349

Maharashtra Universities Act, 1994 — Section 85

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High Courts21 Sept 2006

Baban Menghare and another Vs Madhukar Menghare and others

Bombay High Court · (2007) 1 CivCC 301 : (2007) 5 RCR(Civil) 405

Civil Procedure Code, 1908 (CPC) — Section 47, 54

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High Courts21 Sept 2006Allowed

Baban and Another Vs Madhukar and Others

Bombay High Court · (2006) 09 BOM CK 0024

Civil Procedure Code, 1908 (CPC) — Section 47, 54

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High Courts20 Sept 2006Allowed

Jagdish Joshi Vs Chandrapal Bhola and another

Bombay High Court · (2006) 09 BOM CK 0144

Civil Procedure Code, 1908 (CPC) — Section 152, 47Specific Relief Act, 1963 — Section 6

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High Courts20 Sept 2006Allowed

Bhagwanrao Patil and others Vs State of Maharashtra and others

Bombay High Court · (2006) 6 ALLMR 508 : (2006) 6 BomCR 260

Maharashtra Co-operative Societies Act, 1960 — Section 152, 78, 78(1), 78(1)(a)(ii)

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High Courts20 Sept 2006

Suo Motu Writ Petition on the reports published in various Marathi Newspapers about the untimely death of many children due to malnutrition within two months Vs The State of Maharashtra and Others

Bombay High Court · (2006) 6 MhLj 511

Constitution of India, 1950 — Article 21, 47

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