High Courts20 Sept 2006Allowed
Sunanda Daberao Vs Anant Ingle and others
Bombay High Court · (2006) 09 BOM CK 0083
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,860 of 3,669
High Courts20 Sept 2006
Bhagwanrao Patil and Others Vs The State of Maharashtra and Others
Bombay High Court · (2006) 6 ALLMR 508 : (2006) 6 BomCR 260
High Courts20 Sept 2006Allowed
Arefabee Sk. Mohammad and Another Vs State of Maharashtra
Bombay High Court · (2007) CriLJ 842
Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2), 446, 446A
High Courts20 Sept 2006Allowed
Mohan Anandrao Munde and Another Vs State of Maharashtra and Others
Bombay High Court · (2006) 6 ALLMR 517 : (2006) 6 BomCR 648 : (2006) 6 MhLj 813
High Courts20 Sept 2006Dismissed
Regional Director Regional Vs Sesa Goa Ltd.
Bombay High Court · (2007) 1 ALLMR 751 : (2007) 3 BomCR 966 : (2007) 112 FLR 522 : (2007) 2 LLJ 635
Employees State Insurance (Amendment) Act, 1989 — Section 45A, 75
High Courts20 Sept 2006Dismissed
Uttamsingh Rambhau Chavan Vs Ganesh Shivsingh Chavan and another
Bombay High Court · (2006) 09 BOM CK 0019
Constitution of India, 1950 — Article 243K, 324
High Courts20 Sept 2006
Ramesh Bhimrao Patil Vs Mohan Daji Mali and Others
Bombay High Court · (2007) 3 BomCR 978 : (2007) 4 RCR(Civil) 482
Motor Vehicles Act, 1988 — Section 140, 141, 142, 143, 144
High Courts20 Sept 2006
Tata Consultancy Services Ltd. Vs Regional Provident Fund Commissioner and Others
Bombay High Court · (2006) 6 ALLMR 451 : (2007) 4 BomCR 367 : (2007) 113 FLR 96 : (2007) 2 LLJ 452
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 17, 7A
High Courts19 Sept 2006Allowed
Umesh Bondre Vs Wilfred Fernandes
Bombay High Court · AIR 2007 Bom 29 : (2007) 1 ALLMR 791
Evidence Act, 1872 — Section 45, 47, 67, 73
High Courts19 Sept 2006
Meenakshi M. Gurao Vs Krishna S. Rahate
Bombay High Court · (2006) 09 BOM CK 0113
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 71, 74Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts19 Sept 2006Dismissed
Fancy Rehabilitation Trust and another Vs Union of India and others
Bombay High Court · (2007) 1 LLJ 1073
Civil Procedure Code, 1908 (CPC) — Section 20Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 141, 42
High Courts19 Sept 2006Allowed
Novartis AG Basle Vs Additional Commissioner of Income Tax
Bombay High Court · (2007) 209 CTR 113 : (2006) 287 ITR 409
Income Tax Act, 1961 — Section 234B, 48, 55, 55(2)
High Courts19 Sept 2006
Fancy Rehabilitation Trust and Shri Sebastian Anthrajan, Managing Trustee of Fancy Rehabilitation Trust Vs Union of India (UOI), State of Maharashtra, Ministry of Rehabilitation, Venture Infotek Global Private Ltd. and The Commissioner for Handicapped
Bombay High Court · (2007) 1 LLJ 1073
Civil Procedure Code, 1908 (CPC) — Section 20Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 141, 42
High Courts19 Sept 2006Dismissed
Rajendra Choudhari Vs State of Maharashtra and another
Bombay High Court · (2006) 09 BOM CK 0090
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 219, 233, 234, 235, 29Drugs and Cosmetics Act, 1940 — Section 36
High Courts19 Sept 2006Dismissed
Rohinton Faredoon Deolaliwala Vs Vanita S. Valecha and Another
Bombay High Court · (2006) 6 BomCR 554
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts19 Sept 2006Dismissed
Rajendra B. Choudhari Vs State of Maharashtra and Another
Bombay High Court · (2007) 3 BC 650 : (2007) 2 CivCC 523 : (2007) CriLJ 844 : (2007) 2 RCR(Criminal) 16
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 219, 233, 234, 235, 29Drugs and Cosmetics Act, 1940 — Section 36
High Courts19 Sept 2006Allowed
Purushottam Maniklal Gandhi Vs Manohar K. Deshmukh and Another
Bombay High Court · (2007) 4 BomCR 404 : (2007) 5 RCR(Criminal) 233 : (2007) 2 RCR(Criminal) 353
Contract Act, 1872 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114
High Courts19 Sept 2006Allowed
Sharp Detectives Pvt. Ltd. Vs Babu D. Tribhuvan and another
Bombay High Court · (2006) 09 BOM CK 0017
High Courts19 Sept 2006
Hariram Ambulkar and others Vs Bhatkuli Taluka Sahakari Shetki Kharedi Vikri Sanstha Ltd., Amravati and another
Bombay High Court · (2006) 09 BOM CK 0013
Bombay Industrial Relations Act, 1946 — Section 3(13)Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226
High Courts19 Sept 2006Allowed
Dattatraya Hiware and others Vs Arjun Shinde and others
Bombay High Court · (2006) 09 BOM CK 0006
Bombay Public Trusts Act, 1950 — Section 41A, 41A(1), 41B, 41D