High Courts08 Sept 2006Allowed
Amit Anand Nare Vs State of Maharashtra
Bombay High Court · (2007) 5 RCR(Criminal) 11
Criminal Procedure Code, 1973 (CrPC) — Section 209, 319, 319(1)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,863 of 3,669
High Courts08 Sept 2006
Thereza Cordo Vs Venkatesh Lotlikar and Others
Bombay High Court · (2006) 6 BomCR 759
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2, 27
High Courts08 Sept 2006Allowed
Ashok Jawalge Vs State of Maharashtra and others
Bombay High Court · (2006) 09 BOM CK 0010
Maharashtra Co-operative Societies Act, 1960 — Section 27, 27(3), 27(3A), 73B
High Courts07 Sept 2006Dismissed
Commissioner of Customs Vs JSW Steel Ltd.
Bombay High Court · (2006) 203 ELT 185
High Courts07 Sept 2006
Doma Chachere and Others Vs Executive Engineer, Gosekhurd Rehabilitation Division and Others
Bombay High Court · (2007) 1 ALLMR 157 : (2007) 3 BomCR 761 : (2007) 1 MhLj 635
Bombay Prohibition Act, 1949 — Section 10, 85(1)Industrial Disputes Act, 1947 — Section 33
High Courts07 Sept 2006Allowed
Vinod Krushnaraoji Wankhede and Another Vs Collector
Bombay High Court · (2006) 6 BomCR 631
Bombay Provincial Municipal Corporations Act, 1949 — Section 19, 7A, 9Constitution of India, 1950 — Article 226, 227, 329Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 88
High Courts07 Sept 2006
Union Bank of India Vs Union of India (UOI) and others
Bombay High Court · (2006) 09 BOM CK 0091
Textile Undertakings (Taking Over of Management) Act, 1983 — Section 8
High Courts07 Sept 2006Dismissed
Cabral and Co. and Another Vs William Rosario Fernandes and Another
Bombay High Court · (2007) 2 BC 651 : (2006) 6 BomCR 598 : (2007) CriLJ 159 : (2007) 1 KLJ 568 : (2007) 2 RCR(Criminal) 855
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
High Courts06 Sept 2006
Maharashtra State Electricity Board, Khamgaon and another Vs M/s. Sureka Industries, Khamgaon
Bombay High Court · (2006) 09 BOM CK 0141
Civil Procedure Code, 1908 (CPC) — Section 35, 35(2), 35A, 35B
High Courts06 Sept 2006
Pramod Shamrao Bhandarkar Vs Presiding Officer, Additional School Tribunal and Others
Bombay High Court · (2006) 6 BomCR 774
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5
High Courts05 Sept 2006Dismissed
Sanjay Khanderao Deore Vs The State of Maharashtra
Bombay High Court · (2007) CriLJ 545
Constitution of India, 1950 — Article 21, 226, 39ACriminal Procedure Code, 1973 (CrPC) — Section 304Penal Code, 1860 (IPC) — Section 302
High Courts05 Sept 2006
Royal Western India Turf Club Ltd. and Others Vs Vinayak J. Gaekwad and Others
Bombay High Court · (2006) 5 BomCR 481 : (2006) 6 MhLj 665
Specific Relief Act, 1963 — Section 14, 34, 38, 38(2)
High Courts05 Sept 2006Allowed
Vijaykumar M. Hirakhanwala HUF through their Karta Mr. Vijaykumar M. Hirakhanwala Vs Income Tax Officer, Commissioner of Income Tax and Union of India (UOI)
Bombay High Court · (2007) 207 CTR 345 : (2006) 287 ITR 443 : (2006) 6 MhLj 612 : (2006) 157 TAXMAN 100
Income Tax Act, 1961 — Section 143(1), 143(3), 148
High Courts05 Sept 2006
Balkrishna Ganpat Elwande Vs Shankar Tukaram Sable and Others
Bombay High Court · (2006) 4 CivCC 687 : (2006) 6 MhLj 225 : (2006) 6 MhLj 224
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts05 Sept 2006
Western Outdoor Interactive P. Ltd. Vs A.K. Phute, Income Tax Officer and Others
Bombay High Court · (2006) 206 CTR 404 : (2006) 286 ITR 620
Income Tax Act, 1961 — Section 10B, 139, 142(1), 143(3), 147
High Courts04 Sept 2006
Ahuja Nandkishore Dongre Vs State of Maharashtra and Another
Bombay High Court · (2007) CriLJ 115 : (2007) 1 KLJ 738
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 201, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 6, 61, 72, 84
High Courts04 Sept 2006Dismissed
Aurangabad District Central Co-operative Bank Ltd. Vs Damodar Jadhav
Bombay High Court · (2007) 1 ALLMR 66 : (2006) 111 FLR 802 : (2006) 3 LLJ 1044 : (2006) 6 MhLj 652
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 32
High Courts04 Sept 2006Allowed
Brihan-Mumbai Municipal Corporation Vs Dattatraya B. Sonawane and Another
Bombay High Court · (2007) 2 BomCR 187 : (2006) 6 MhLj 531
Bombay Industrial Relations Act, 1946 — Section 78, 79
High Courts04 Sept 2006Dismissed
Siddivinayak Realties Private Ltd. Vs Tulip Hospitality Services Limited, Tulip Hotels Private Ltd., Tulip Star Hotels Limited and Dr. Ajit Kerkar
Bombay High Court · (2007) 1 ARBLR 530
Arbitration and Conciliation Act, 1996 — Section 11, 17, 38, 9
High Courts04 Sept 2006Dismissed
Sunil Seth and Another Vs Niranjan D. Woody and Others
Bombay High Court · (2007) 2 BomCR 430