COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,866 of 3,669

High Courts25 Aug 2006Dismissed

Aadam Kasam Shaikh and Another Vs State of Maharashtra

Bombay High Court · (2006) CriLJ 4585

Criminal Procedure Code, 1973 (CrPC) — Section 169, 313, 41Evidence Act, 1872 — Section 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 407

High Courts25 Aug 2006

Indian Overseas Bank Vs Trioka Textile Industries and Others

Bombay High Court · AIR 2007 Bom 24 : (2006) 6 BomCR 85

High Courts24 Aug 2006Dismissed

Kay Iron Works Pvt. Ltd. Vs Union of India (UOI) Ministry of Labour and The Board of Trustees

Bombay High Court · (2006) 6 BomCR 89

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5, 5A, 7(1)

High Courts24 Aug 2006Dismissed

Shivshankar Singh Ramjitsingh Thakur Vs State of Maharashtra

Bombay High Court · (2007) CriLJ 151

Penal Code, 1860 (IPC) — Section 302

High Courts24 Aug 2006Dismissed

Komalsingh Sonusingh Pardeshi and Others Vs State of Maharashtra and Others

Bombay High Court · (2006) 6 BomCR 67

Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 21, 6(1), 8(4)

High Courts24 Aug 2006Dismissed

Komalsingh Sonusingh Pardeshi and Another Vs State of Maharastra and Others

Bombay High Court · (2006) 6 MhLj 658

Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 21, 6(1), 8(4)

High Courts24 Aug 2006

Maharashtra General Kamgar Union Vs Ilac Limited and Another

Bombay High Court · (2006) 6 BomCR 284 : (2006) 111 FLR 1009

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 19, 2, 25M, 25O, 25O(1)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24(1), 24(2), 28

High Courts24 Aug 2006

Shri Pradeep K.R. Sangodker Vs State of Goa and The District Consumer Dispute Redressal Forum

Bombay High Court · (2006) 08 BOM CK 0005

Constitution of India, 1950 — Article 226, 227

High Courts23 Aug 2006Allowed

Sudhakar Baburao Mali (through jail) Vs The State of Maharashtra

Bombay High Court · (2006) 08 BOM CK 0121

Penal Code, 1860 (IPC) — Section 302, 498A

High Courts23 Aug 2006

Premachand S. Bansode and Another Vs State of Maharashtra

Bombay High Court · (2007) CriLJ 142

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

High Courts23 Aug 2006Allowed

State of Maharashtra and Others Vs Nivruti G. Ahire

Bombay High Court · (2007) 3 BomCR 320 : (2006) 6 MhLj 466

Bombay Sales Tax Act, 1959 — Section 20, 20(1), 20(2), 20(3), 20(4)Bombay Sales Tax Rules, 1959 — Rule 44A, 48, 49, 50, 52AMaharashtra Civil Services (Pension) Rules, 1982 — Rule 27(1), 27(2)

High Courts23 Aug 2006

Permanent Magnets Ltd. Vs The workmen Employed and Another

Bombay High Court · (2006) 6 ALLMR 72 : (2007) 1 LLJ 984

Industrial Disputes Act, 1947 — Section 10Industrial Employment (Standing Orders) Act, 1946 — Order 4C

High Courts23 Aug 2006Allowed

Devchand Constructions Vs Board of Trustees of The Port of Mormugao and Another

Bombay High Court · (2006) 4 CivCC 300 : (2006) 5 MhLj 644 : (2007) 5 RCR(Civil) 247

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 115, 88Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 42, 43

High Courts23 Aug 2006

Chhotelal Badriprasad Yadav Vs Union of India (UOI) and Others

Bombay High Court · (2007) 112 FLR 392 : (2007) 2 LLJ 85

High Courts23 Aug 2006Allowed

Smt. Indira Vinayak Sawant and Others Vs Vijayendra Umakant Shety and Others

Bombay High Court · (2008) ACJ 896 : AIR 2007 Bom 87 : (2007) 1 ALLMR 181

Civil Procedure Code, 1908 (CPC) — Section 2(11)Motor Vehicles Act, 1988 — Section 140

High Courts23 Aug 2006Dismissed

Dattatraya Shivaji Thorwat and Others Vs Smt. Clothildes Souza and Others

Bombay High Court · (2007) 2 BomCR 219 : (2006) 5 MhLj 750

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 11, 151, 9Transfer of Property Act, 1882 — Section 43, 52

High Courts22 Aug 2006Allowed

Annappa Jivappa Kamatgi Vs Shri Swami Vivekanand Shikshan Sanstha and Another

Bombay High Court · (2007) 1 BomCR 400

Shivaji University Act, 1974 — Section 42B

High Courts22 Aug 2006Dismissed

Madhukar Naphade Vs Gwaldas Laddha

Bombay High Court · (2006) 08 BOM CK 0118

Civil Procedure Code, 1908 (CPC) — Section 35, 35B

High Courts22 Aug 2006

USV Ltd. and Another Vs State of Maharashtra and Others

Bombay High Court · (2007) 3 BomCR 316 : (2009) 234 ELT 587 : (2006) 6 MhLj 461

Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 2, 3

High Courts22 Aug 2006

Vijaylaxmi Shrinivas Shegur and Others Vs Vikas Co-op. Bank Ltd. and Others

Bombay High Court · (2006) 6 BomCR 86 : (2006) 6 MhLj 539