COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,869 of 3,669

High Courts08 Aug 2006Allowed

Mr. Sadhawani S.S. Vs The Enquiry Officer, MHADA and Others

Bombay High Court · (2006) 5 BomCR 531 : (2006) 6 MhLj 29

Constitution of India, 1950 — Article 226Maharashtra Housing and Area Development Act, 1970 — Section 164, 2, 8

High Courts08 Aug 2006

Rafique A. Malik and Aziza Rafique Malik Vs Chief Commissioner of Income Tax and Others

Bombay High Court · (2007) 207 CTR 537 : (2006) 287 ITR 489

Income Tax Act, 1961 — Section 220(2), 234A, 234B, 234C

High Courts08 Aug 2006Dismissed

Kisan '' Pilaji Gangaram Khatale and Others Vs The State of Maharashtra Vijay Kantilal Firodia Vs The State of Maharashtra, Raju Kantilal Firodia, Ratnmala Kantilal Firodia and Kantilal Firodia

Bombay High Court · (2007) CriLJ 130 : (2007) 1 DMC 330

Criminal Procedure Code, 1973 (CrPC) — Section 222, 233(2), 313, 464Penal Code, 1860 (IPC) — Section 302, 303, 304, 305, 306

High Courts08 Aug 2006Dismissed

Saraswati Education Society, Dist. Gondia and another Vs Santosh Rahangdale and another

Bombay High Court · (2006) 08 BOM CK 0008

Civil Procedure Code, 1908 (CPC) — Section 107(2)

High Courts07 Aug 2006

Kautik Ragho Marathe Vs Javerchand Surtingaji Company

Bombay High Court · (2006) 6 MhLj 255

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 100, 100(5), 96Contract Act, 1872 — Section 55

High Courts07 Aug 2006Dismissed

Commissioner of Income Tax Vs Associated Cables P. Ltd.

Bombay High Court · (2006) 206 CTR 580 : (2006) 286 ITR 596

High Courts07 Aug 2006

Poorna Prajna Education and Another Vs Tripta Harishchandra Katkar and Another

Bombay High Court · (2006) 6 BomCR 63

Constitution of India, 1950 — Article 226, 30, 30(2)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 3(1), 3(2), 5(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3, 3(1), 3(2)

High Courts07 Aug 2006Dismissed

Bhaskar Mahadev Surve Vs Union of India (UOI) and Others

Bombay High Court · (2006) 3 LLJ 998

Industrial Disputes Act, 1947 — Section 10

High Courts07 Aug 2006

Yamunabai Dattoba Taware Vs Nana Bhikoba Nagade

Bombay High Court · (2006) 6 BomCR 31

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 22, 22(1), 4

High Courts07 Aug 2006

Union Bank of India Vs Union of India (UOI) and Others

Bombay High Court · (2007) 4 BomCR 382

Textile Undertakings (Taking Over of Management) Act, 1983 — Section 8

High Courts04 Aug 2006

Narayan Uddhaorao Kohad Vs State of Maharashtra and others

Bombay High Court · (2006) 08 BOM CK 0119

High Courts04 Aug 2006Dismissed

J. Harkishandas and Co. Vs Lloyd Triestino and Another

Bombay High Court · (2006) 6 ALLMR 93 : (2007) 2 BomCR 211 : (2007) 2 CTLJ 130

High Courts04 Aug 2006Allowed

Mahinder Singh Balwant Singh Oberai Vs The State of Maharashtra, Home Department (Special), Smt. Neela Satyanarayana, The Principal Secretary (Appeals and Security), Government of Maharashtra, Home Department (Special), The Superintendent of Prison, The Mumbai Central Prison and The Superintendent of Prison, The Nashik Road Central Prison

Bombay High Court · (2006) 08 BOM CK 0084

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108

High Courts04 Aug 2006Dismissed

Ranchhoddas Karsondas Rangwala and Prakash Ranchhoddas Rangwalla Vs Nalinchandra Gordhandas Soparkar and Others

Bombay High Court · (2007) 1 BomCR 147

High Courts04 Aug 2006

Saurashtra Vanza Gnyati Yuvak Mandal and Another Vs Municipal Corporation of Gr. Bombay and Others

Bombay High Court · (2006) 6 ALLMR 101 : (2006) 6 BomCR 44 : (2007) CriLJ 539

Constitution of India, 1950 — Article 215Contempt of Courts Rules, 1980 — Rule 10, 11, 12, 13, 14Mumbai Municipal Corporation Act, 1988 — Section 15(2), 299

High Courts04 Aug 2006

Voltas Employees Union Vs Voltas Limited and Others

Bombay High Court · (2006) 6 ALLMR 112 : (2006) 6 BomCR 110 : (2006) 111 FLR 1129

Industrial Disputes Act, 1947 — Section 9A

High Courts04 Aug 2006

Vasanta Rajaram Rathod Vs State of Maharashtra and Another

Bombay High Court · (2007) CriLJ 1377 : (2006) 6 MhLj 374

Penal Code, 1860 (IPC) — Section 302

High Courts04 Aug 2006

Tata Motors Limited and Mr. Hosbet Rohinesh Vs Pimpri Chinchwad Municipal Corporation and Others

Bombay High Court · (2006) 5 BomCR 1 : (2006) 5 MhLj 660

Constitution of India, 1950 — Article 226Maharashtra Municipalities (Octroi) Rules, 1968 — Rule 3Maharashtra Municipalities Act, 1965 — Section 2(50)

High Courts04 Aug 2006Dismissed

Bansrajidevi and others Vs M/s Byramjee Jeejeebhoy Pvt. Ltd. and others

Bombay High Court · (2006) 6 MhLj 95

Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 4, 6Maharashtra Land Revenue Code, 1966 — Section 148, 149, 150, 154, 2

High Courts03 Aug 2006

Mrs. Sayeeda Shakur Khan and Others Vs Sajid Phaniband and Another

Bombay High Court · (2006) 5 BomCR 7 : (2006) 2 DMC 701

Special Marriage Act, 1954 — Section 18, 21Succession Act, 1925 — Section 213, 213(2), 58