High Courts21 Jul 2006Allowed
Sanam Vimala Joshi and Others Vs State of Maharashtra
Bombay High Court · (2007) 1 RCR(Criminal) 888
Immoral Traffic (Prevention) Act, 1956 — Section 17
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,872 of 3,669
High Courts21 Jul 2006
D.P. Sharma and Others Vs State of Maharashtra and Others
Bombay High Court · (2007) 2 ACC 783 : (2007) 2 BomCR 394 : (2006) 6 MhLj 48
Central Motor Vehicles Rules, 1989 — Rule 128, 128(9), 85A(7), 85A(8), 9Motor Vehicles Act, 1988 — Section 88
High Courts21 Jul 2006
Sunil Balaram Roy Vs Divisional Commissioner and Others
Bombay High Court · (2006) 6 ALLMR 215 : (2007) 1 BomCR 217 : (2006) 5 MhLj 612
Bombay Village Panchayats Act, 1958 — Section 14(1), 16, 39, 39(1), 39(1A)
High Courts20 Jul 2006Allowed
Shri Satishchandra R. Shetty, Shri Mohanlal Khimji and Manwani Co-operative Housing Society Ltd. Vs Municipal Corporation of Greater Bombay, The Asstt. Assessor and Collector, Maharashtra Housing and Area Development Authority and State of Maharashtra
Bombay High Court · (2007) 3 ALLMR 714 : (2007) 1 BomCR 215
Constitution of India, 1950 — Article 226Maharashtra Housing and Area Development Act, 1976 — Section 82, 83(1)Municipal Corporation Act, 1888 — Section 82(2)
High Courts20 Jul 2006
Niranjan D. Woody Vs The South Indian Co-operative Bank Ltd. and Others
Bombay High Court · (2006) 6 ALLMR 144 : (2006) 5 BomCR 587
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 87, Order 21 Rule 90Constitution of India, 1950 — Article 226
High Courts20 Jul 2006Dismissed
Janhit Manch and Others Vs Union of India (UOI) and Others
Bombay High Court · (2007) 2 BomCR 958
Right to Information Act, 2005 — Section 12, 15
High Courts20 Jul 2006Allowed
Kirti M. Kothari Vs Union of India (UOI) and Collector of Customs
Bombay High Court · (2006) 6 ALLMR 229 : (2006) 6 BomCR 135 : (2007) 207 ELT 496
Customs Tariff Act, 1975 — Section 3Finance Act, 1986 — Section 49(1)
High Courts20 Jul 2006
Maroti Sansthan Vs Gulab Haribhau (dead) and Others
Bombay High Court · (2006) 6 ALLMR 668 : (2007) 2 BomCR 875 : (2006) 6 MhLj 367
Bombay Public Trusts Act, 1950 — Section 28Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 120, 129, 2, 21, 22Bombay Tenancy and Agricultural Lands Act, 1948 — Section 10, 10A, 11, 13, 27
High Courts20 Jul 2006Allowed
Brihanmumbai Municipal Corporation Vs Mr. S.R. Mishra
Bombay High Court · (2007) 1 ALLMR 310 : (2007) 4 BomCR 478 : (2006) 111 FLR 556
Bombay Industrial Relations Act, 1946 — Section 78, 79
High Courts20 Jul 2006
Associated Cement Companies Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2007) 1 BomCR 223 : (2006) 5 MhLj 717
Mineral Concession Rules, 1960 — Rule 64A
High Courts20 Jul 2006
Mr. Peter Cirksena Vs State
Bombay High Court · (2006) 07 BOM CK 0019
Penal Code, 1860 (IPC) — Section 417, 420, 468
High Courts19 Jul 2006
Janabai Ramchandra Barge Vs Mahadeo Manyaba Barge and Others
Bombay High Court · (2006) 07 BOM CK 0079
Constitution of India, 1950 — Article 227
High Courts19 Jul 2006Allowed
Chandrabhaga Damodar Vanjari, (Deceased through L.Rs.) Sou. Chhabutai Gangadhar Navathe Vs Priyanka Murlidhar Navahte through her Guardian father Murlidhar Navathe, Balasaheb Sukhdev Pakhale and Kamal Rajdhar Patil (Deceased)
Bombay High Court · (2007) 2 BomCR 956 : (2006) 6 MhLj 447
Constitution of India, 1950 — Article 226
High Courts19 Jul 2006Allowed
Bhagyashreeraje Dhanwatey and Another Vs State of Maharashtra and Another
Bombay High Court · (2007) 1 BomCR 219 : (2006) 44 MhLj 350
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 14, 18, 21, 21(16)
High Courts19 Jul 2006Allowed
Purushottam Langote Vs President, Magaswargiya Gramin Mahila Shikshan Sanstha and Others
Bombay High Court · (2007) 2 BomCR 236 : (2006) 5 MhLj 347 : (2006) 44 MhLj 347
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 141Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 10(1), 9
High Courts19 Jul 2006
Oil And Natural Gas Corporation Ltd. Vs Government of Maharashtra and Others
Bombay High Court · (2007) 113 FLR 476
Bombay Labour Welfare Fund Act, 1953 — Section 2(2), 2(4), 22, 4Bombay Shops and Establishments Act, 1948 — Section 2(4), 4Mines Act, 1958 — Section 2(5), 3
High Courts19 Jul 2006Allowed
Janabai Ramchandra Barge Vs Mahadeo Manyaba Barge since deceased through the L. Rs. and others
Bombay High Court · (2006) 4 CivCC 505 : (2007) 5 RCR(Civil) 60
Constitution of India, 1950 — Article 227
High Courts18 Jul 2006Allowed
Shridhar Sakharam Omle Vs Yeshwantrao Chawan Academy of Development Administration
Bombay High Court · (2006) 5 BomCR 456 : (2007) 1 LLJ 179 : (2006) 5 MhLj 604
Constitution of India, 1950 — Article 12Evidence Act, 1872 — Section 106Yashada Service Regulations — Regulation 21.06, 22.02, 22.04
High Courts18 Jul 2006Allowed
Maharashtra Wine Merchants Association Vs State of Maharashtra and others
Bombay High Court · (2006) 07 BOM CK 0117
Bombay Prohibition Act, 1949 — Section 142, 142(1), 34
High Courts18 Jul 2006Dismissed
Shakuntala Pravinbhai Saraiya (Smt.) Vs Union Carbide India Ltd. (Now known as Eveready Industries Ltd.) and Others
Bombay High Court · (2006) 110 FLR 1060 : (2007) 1 LLJ 69
Industrial Disputes Act, 1947 — Section 25B