High Courts22 Aug 2006Dismissed
B.S. Rath Vs Union of India (UOI) and Others
Bombay High Court · (2006) 6 BomCR 26
Constitution of India, 1950 — Article 226, 227Railway Services (Conduct) Rules, 1966 — Rule 18(1), 18(2)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,867 of 3,669
High Courts22 Aug 2006Allowed
Meditronics Corporation of India and Others Vs Salima A. Rais (Dr.)
Bombay High Court · (2006) 6 BomCR 72
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2), Order 8 Rule 10, 2(9)
High Courts22 Aug 2006
Aloysius Manuel D''souza and Others Vs Mary Kamala William Manuel D''souza and Others
Bombay High Court · (2006) 6 BomCR 56
High Courts22 Aug 2006
Jose Assuncao Afonso Vs Deputy Collector and Others
Bombay High Court · (2007) 1 ALLMR 883 : (2007) 3 BomCR 965
Land Acquisition Act, 1894 — Section 18
High Courts22 Aug 2006Dismissed
Anusandhan Investments Ltd. Vs M.R. Singh, Deputy Commissioner of Income Tax and Another
Bombay High Court · (2007) 207 CTR 350 : (2006) 287 ITR 482
Income Tax Act, 1961 — Section 143(1), 143(3), 148
High Courts22 Aug 2006Allowed
ICICI Securities Ltd. Vs Asstt. Commissioner of Income Tax 3(2), Mumbai and Another
Bombay High Court · (2006) 08 BOM CK 0017
Income Tax Act, 1961 — Section 143, 143(3), 147
High Courts22 Aug 2006
Vijaylaxmi Shrinivas Shegur and Another Vs Vikas Co-op. Bank Ltd. and Another
Bombay High Court · (2006) 6 MhLj 539
High Courts21 Aug 2006Allowed
Kariya Builders Vs Employees State Insurance Corporation
Bombay High Court · (2007) 114 FLR 181 : (2007) 3 LLJ 1052
Constitution of India, 1950 — Article 226, 227Employees State Insurance Act, 1948 — Section 82
High Courts21 Aug 2006
Krishna Vishnu Deshmukh and Others Vs Revenue Minister, State of Maharashtra and Others
Bombay High Court · (2006) 6 MhLj 515
Maharashtra Land Revenue Code, 1966 — Section 20(2)
High Courts21 Aug 2006Dismissed
Rama Anandrao Khobragade Vs Maharashtra Water Supply and Sewerage Board and Others
Bombay High Court · (2006) 6 ALLMR 550 : (2007) 3 BomCR 984
High Courts19 Aug 2006Dismissed
Mumtaz Yunus Mulani Vs State of Maharashtra and Others
Bombay High Court · (2006) 6 ALLMR 85 : (2007) 2 BomCR 729 : (2007) 112 FLR 716 : (2006) 6 MhLj 497
Constitution of India, 1950 — Article 14
High Courts19 Aug 2006Dismissed
Shri Shahu Chhatrapati Sahakari Sakhar Karkhana Ltd. Vs Sakhar Kamgar Sabha and Another Sakhar Kamgar Sabha Vs Shri Shahu Chhatrapati Sahakari Sakhar Karkhana Ltd. and Another
Bombay High Court · (2007) 1 BomCR 180
Bombay Industrial Relations Act, 1946 — Section 42, 42(2)Constitution of India, 1950 — Article 227
High Courts18 Aug 2006
Rashtriya Chemicals and Fertilizers Ltd. Vs RFC Employees'' Union and Others
Bombay High Court · (2007) 1 LLJ 939
Constitution of India, 1950 — Article 12, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 2(1)General Clauses Act, 1897 — Section 6
High Courts18 Aug 2006Dismissed
Dattu Mahadu Labade Vs Rangnath Baburao Bodake (since deceased) through LRs. and Others
Bombay High Court · (2006) 6 BomCR 76
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3)
High Courts18 Aug 2006Dismissed
Special Land Acquisition Officer and Another Vs Cristiano D''Souza
Bombay High Court · (2006) 6 BomCR 29
Land Acquisition Act, 1894 — Section 18, 4
High Courts18 Aug 2006Allowed
Narendra @ Narya Kishanpal Aarnol Vs The State of Maharashtra
Bombay High Court · (2006) 08 BOM CK 0063
Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 304(I), 34
High Courts18 Aug 2006
Land Acquisition Officer and Others Vs Narcinva S.V. Sinai Velingkar and Others
Bombay High Court · (2006) 5 BomCR 731
High Courts18 Aug 2006
Manohar Gajanan Koshe Vs Sadashiv Mahadeo Pardeshi since deceased by his legal heir
Bombay High Court · (2006) 6 ALLMR 62 : (2006) 6 BomCR 58
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15, 15AConstitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108
High Courts17 Aug 2006
Krishnabai Mantri and another Vs Chandrarekha Mantri and others
Bombay High Court · (2006) 08 BOM CK 0117
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(1)(c)Presidency Small Cause Courts Act, 1882 — Section 41
High Courts17 Aug 2006Allowed
Shrikant Adyaprasad Tiwari Vs The State of Maharashtra, School Education Department, The Education Officer (Primary), Thane Zilla Parishad, The Chairman, Saraswati Seva Sangh and The Head Mistress, Smt. Indira Gandhi Vidyalaya
Bombay High Court · (2006) 08 BOM CK 0022