High Courts17 Aug 2006
Mohan Dattatraya Dalal Vs Chief Officer, Municipal Council and Others
Bombay High Court · (2006) 6 BomCR 91
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,868 of 3,669
High Courts14 Aug 2006
Yadav Ganpat Bhamare Vs The State of Maharashtra, The Commissioner, Tribal Development Division and Education Officer (Secondary) Zilla Parishad
Bombay High Court · (2006) 6 BomCR 114 : (2006) 6 MhLj 339
Constitution of India, 1950 — Article 14, 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(2), 2(20), 2(21), 2(24), 3(1)
High Courts14 Aug 2006Allowed
Nandkishore Lahoti Vs State of Maharashtra and Others
Bombay High Court · (2007) 1 ALLMR 103 : (2006) 6 MhLj 552
Constitution of India, 1950 — Article 243ZA, 329Defence of India Act, 1962 — Section 29Employees State Insurance (Central) Rules, 1950 — Rule 16(1)
High Courts14 Aug 2006Dismissed
Prafulla S. Shetty Vs Vijaya Bank and Others
Bombay High Court · (2006) 5 BomCR 523
Penal Code, 1860 (IPC) — Section 420, 467, 468, 471Vijaya Bank Officer Employees (Discipline and Appeal) Regulations, 1981 — Regulation 6
High Courts11 Aug 2006
New India Co-operative Bank Ltd. and Another Vs Shankar B. Bangera and Another
Bombay High Court · (2006) 6 BomCR 706 : (2007) 114 FLR 451 : (2007) 2 LLJ 68
Bombay Industrial Relations Act, 1946 — Section 42(4), 78, 79
High Courts11 Aug 2006Allowed
Mortulo Ramchandra Gad, (since dec.) through LR''s and Others Vs John Pinto (since deceased) through LR''s and Others
Bombay High Court · (2008) 1 BC 63 : (2006) 5 BomCR 522
Limitation Act, 1963 — Article 19, 22
High Courts11 Aug 2006
Prakash Tare Vs State of Maharashtra
Bombay High Court · (2006) 6 MhLj 244
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 239, 482Penal Code, 1860 (IPC) — Section 120B, 409
High Courts11 Aug 2006Allowed
Narcinva S.V. Sinai Velingkar and Others Vs Land Acquisition Officer and Others
Bombay High Court · (2006) 5 BomCR 707
Land Acquisition Act, 1894 — Section 12(2)
High Courts11 Aug 2006
Shivaji Sampat Jagtap Vs Rajan Hiralal Arora and The State of Maharashtra
Bombay High Court · (2007) CriLJ 122
Criminal Procedure Code, 1973 (CrPC) — Section 259, 260, 261, 262, 263Evidence Act, 1872 — Section 3Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts11 Aug 2006Dismissed
The State of Maharashtra Vs Arjun Laxman Jogadiya alias Abdul Rehman Shaikh Arjun Laxman Jogadiya alias Abdul Rahman Shaikh Vs The State of Maharashtra
Bombay High Court · (2006) 08 BOM CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 360, 366Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 364, 366, 376
High Courts11 Aug 2006Allowed
Hiraman Ratan Baisane Vs Election Returning Officer and Others
Bombay High Court · (2006) 6 MhLj 324
Evidence Act, 1872 — Section 101, 102, 114Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 27, 27(2), 27(5)
High Courts10 Aug 2006
Shri Mishrimal Jethamal Oswal Vs The Municipal Council of Lonavala and Others
Bombay High Court · (2006) 6 BomCR 715
Constitution of India, 1950 — Article 32, 352Conveyancing Act, 1881 — Section 2Defence of India Act, 1962 — Section 1(3), 38
High Courts10 Aug 2006Dismissed
Petrosolv India Co. Vs Union of India (UOI)
Bombay High Court · (2006) 6 BomCR 704 : (2006) 203 ELT 42
Central Excises and Salt Act, 1944 — Section 32ECustoms Act, 1962 — Section 110, 125C, 127B, 127B(1), 127B(2)Income Tax Act, 1961 — Section 245D
High Courts10 Aug 2006
Anjuman Hami-E-Islam and Others Vs Commissioner of Income Tax and Others
Bombay High Court · (2007) 210 CTR 72 : (2009) 310 ITR 37 : (2006) 6 MhLj 654
Income Tax Act, 1961 — Section 10(22), 132(11), 132(12), 132(5), 148
High Courts10 Aug 2006Dismissed
Suryabhan Dhundaji Bawane Vs Bhulabai Chandrabhan Bawane and Others
Bombay High Court · AIR 2007 Bom 25 : (2006) 6 ALLMR 570 : (2006) 6 MhLj 807
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 96Limitation Act, 1963 — Article 64, 65
High Courts09 Aug 2006Allowed
Edwin Francis Britto Vs Municipal Corporation of Greater Mumbai and Prakash Pandurang Bobadi
Bombay High Court · (2006) 6 BomCR 92
Mumbai Municipal Corporation Act, 1888 — Section 16(1B), 16(1C), 16(1D), 17, 337
High Courts09 Aug 2006Allowed
Sunil Paraskar Vs State of Maharashtra and Others
Bombay High Court · (2006) 6 MhLj 690
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 174, 197, 197(3), 258, 482Penal Code, 1860 (IPC) — Section 166, 167, 201, 217, 219
High Courts09 Aug 2006Dismissed
Shah Babu Education Society and Another Vs Presiding Officer, School Tribunal Amravati and Aurangabad Divisions and Another
Bombay High Court · (2007) 3 ALLMR 199 : (2006) 6 MhLj 547
Civil Procedure Code, 1908 (CPC) — Section 100, 96Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 1, 2, 36(1), 36(2)
High Courts09 Aug 2006Dismissed
Shri Dadarao Shankar Baghav Vs The State of Maharashtra
Bombay High Court · (2007) CriLJ 100
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 307, 34, 498, 498A