High Courts27 Jul 2006
Forum Against Commercialisation of Education and Others Vs State of Maharashtra and Others
Bombay High Court · (2006) 5 BomCR 536
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,871 of 3,669
High Courts27 Jul 2006
Rahul S. Thakur Vs Commissioner of Police and Others
Bombay High Court · (2006) 5 BomCR 544
High Courts26 Jul 2006
Association of the Managements of Unaided Engineering Colleges Vs State of Maharashtra and Others
Bombay High Court · (2006) 6 BomCR 792
All India Council for Technical Education Regulations — Regulation 3.10, 3.11, 3.13, 3.9, 4Constitution of India, 1950 — Article 142, 19(1), 19(6), 30(1)
High Courts26 Jul 2006Allowed
Mahindra and Mahindra Ltd. Vs General Employees'' Union and Others
Bombay High Court · (2006) 6 BomCR 150
Bombay Industrial Relations Act, 1946 — Section 3(13)Constitution of India, 1950 — Article 12, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 2(1)
High Courts26 Jul 2006Dismissed
Prashant Hangargekar Vs State of Maharashtra and Others
Bombay High Court · (2006) 6 MhLj 348
Constitution of India, 1950 — Article 226, 227
High Courts25 Jul 2006
Shatrughan Sinha Vs Gurudev Singh Mann and Others
Bombay High Court · (2006) 5 BomCR 546 : (2006) 6 MhLj 213
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Development Control Rules for Greater Mumbai, 1967 — Rule 3(7)Maharashtra Co-operative Societies Act, 1960 — Section 91
High Courts25 Jul 2006Dismissed
Anand Abhyankar and Others Vs State of Maharashtra
Bombay High Court · (2007) 2 BomCR 860 : (2006) 6 MhLj 285
Constitution of India, 1950 — Article 226Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 47, 47(1), 47(2), 472Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962 — Rule 16
High Courts25 Jul 2006Allowed
Handmaids of the Sacred Heart of Jesus Society and Another Vs Spl. District Social Welfare Officer and Others
Bombay High Court · (2006) 6 BomCR 141
Constitution of India, 1950 — Article 30(1)
High Courts25 Jul 2006Dismissed
Hargovind Pannalalji Kasat Vs State of Maharashtra and Others
Bombay High Court · (2006) 6 ALLMR 659 : (2006) 6 MhLj 616
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 14, 17, 18, 19, 20
High Courts25 Jul 2006
Kiran Tulshiram Ingale Vs Anupama P. Gaikwad and Others
Bombay High Court · (2006) CriLJ 4591 : (2007) 2 RCR(Criminal) 842
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 482Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 406, 498A
High Courts25 Jul 2006Dismissed
Rajesh Nana Patil Vs State of Maharashtra and Another
Bombay High Court · (2006) CriLJ 4578
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Jul 2006Dismissed
Appa '' Prakash Haribhau Londhe Vs State of Maharashtra and Superintendent of Police Uttam Ramchandra Hole Vs The State of Maharashtra and Deputy Superintendent of Police
Bombay High Court · (2007) CriLJ 165
Maharashtra Control of Organised Crime Act, 1999 — Section 2, 2(1), 23(1), 3(4)
High Courts24 Jul 2006Dismissed
Dwarkabai Gangarde Vs State of Maharashtra
Bombay High Court · (2007) 1 ALLMR 132 : (2006) 6 MhLj 604
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 4, Order 47 Rule 7, Order 47 Rule 7(2), Order 47 Rule 7(3)Land Acquisition (Amendment) Act, 1984 — Section 23A, 23A(1), 30(1), 4(1)Land Acquisition Act, 1894 — Section 11, 11A, 18, 23(1A), 23(2)
High Courts24 Jul 2006Allowed
Metro Auto Corporation Vs Income Tax Officer and Others
Bombay High Court · (2006) 206 CTR 581 : (2006) 286 ITR 618
Income Tax Act, 1961 — Section 143(2), 148
High Courts24 Jul 2006
President, Shri Saraswati Education Society and Another Vs Vinayak Bhagwan Karodade and Others
Bombay High Court · (2007) 2 BomCR 868 : (2006) 5 MhLj 431
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 41, 41(2), 41(3)
High Courts24 Jul 2006Allowed
Shaikh Mohamed Patel Vs Naseembegum and Another
Bombay High Court · (2006) 4 CivCC 369 : (2007) 1 DMC 226 : (2006) 44 MhLj 339 : (2007) 5 RCR(Civil) 262
Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 125, 125, 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 4, 5
High Courts24 Jul 2006
Airports Authority of India Vs Cama Aviation Services
Bombay High Court · (2007) 2 BomCR 472 : (2006) 6 MhLj 134
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 4, 7, 7(2)
High Courts24 Jul 2006Dismissed
Brihanmumbai Municipal Corporation Vs Ashokkumar Hingu Singh
Bombay High Court · (2007) 3 BomCR 947
Bombay Industrial Relations Act, 1946 — Section 78, 79Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A
High Courts21 Jul 2006Dismissed
Commissioner of Sales Tax Vs Virema Laminates Pvt. Ltd.
Bombay High Court · (2006) 148 STC 558