Bombay High Court Judgments

High Courts18 Jul 2006

Omesh Keshav Karnik Vs The Board for Industrial and Financial Reconstruction and Others

Bombay High Court · (2007) 1 BC 179 : (2007) 139 CompCas 88

Companies Act, 1956 — Section 16, 17, 18, 20(1), 25Negotiable Instruments Act, 1881 (NI) — Section 138Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1), 22A, 3(1)

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High Courts18 Jul 2006Allowed

SICOM Ltd. Vs The Union of India (UOI) and Others

Bombay High Court · AIR 2007 Bom 1 : (2007) 1 BC 82 : (2006) 6 BomCR 159 : (2006) 133 CompCas 610 : (2006) 203 ELT 34

Central Excise Rules, 1944 — Rule 230, 230(2)Constitution of India, 1950 — Article 19(1), 226, 372(1)Electricity Act, 1910 — Section 24

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High Courts18 Jul 2006Dismissed

Bharat Petroleum Corporation Ltd. Vs Rustom Behramji Colah (Dr.) and Others

Bombay High Court · (2006) 6 MhLj 42

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g)Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 13(2), 5(1), 5(2), 5(8), 7Constitution of India, 1950 — Article 227

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High Courts18 Jul 2006

Madan Zade Vs Hon''ble Minister of State and Others

Bombay High Court · (2007) 2 BomCR 235 : (2006) 5 MhLj 409 : (2006) 44 MhLj 409

Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 55B

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High Courts18 Jul 2006Dismissed

Maharashtra General Kamgar Mahasangh Vs Mistry Prabhudas Manaji Engineering Pvt. Ltd. and Another

Bombay High Court · (2006) 6 ALLMR 555 : (2007) 3 BomCR 856

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C, 33C(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 26, 27, 28, 29, 30

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High Courts18 Jul 2006

Shantaram Raghunath Khalkar Vs Nashik Municipal Corporation and Others

Bombay High Court · (2007) 2 BomCR 230 : (2006) 6 MhLj 334

Bombay Provincial Municipal Corporations Act, 1949 — Section 465(1)

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High Courts17 Jul 2006Dismissed

J.K. Synthetics Limited Vs State of Maharashtra and Others

Bombay High Court · AIR 2007 Bom 8 : (2006) 5 BomCR 410 : (2006) 6 MhLj 101

Civil Procedure Code, 1908 (CPC) — Section 129

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High Courts17 Jul 2006Dismissed

The Archidiocese of Goa, Daman and Dui Vs Union of India (UOI), Collector of Daman and Mamlatdar of Daman

Bombay High Court · (2006) 5 BomCR 881

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High Courts17 Jul 2006

Getwell Board and Paper (Pvt.) Ltd. Vs Fakruddin S. Lokhandwala and Another

Bombay High Court · (2007) 113 FLR 392

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts17 Jul 2006

Bhagwat Sheshrao Choudhary Vs Chakradhar Tukaram Thakare

Bombay High Court · (2007) 2 BomCR 896 : (2006) 4 CivCC 620 : (2007) 2 CivCC 375 : (2006) 6 MhLj 204 : (2007) 5 RCR(Civil) 293

Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 68

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High Courts17 Jul 2006Dismissed

Kasturibai Wankhade Vs Sheshrao Pandhari Zamre and Others

Bombay High Court · AIR 2006 Bom 350 : (2006) 5 BomCR 638 : (2006) 44 MhLj 330 : (2007) 5 RCR(Civil) 30

Evidence Act, 1872 — Section 63(1), 68

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High Courts17 Jul 2006Allowed

Seema Vishal Thadhani Vs Municipal Commissioner and Another

Bombay High Court · (2006) 6 ALLMR 686 : (2007) 3 BomCR 933

Bombay Prohibition Act, 1949 — Section 34Bombay Prohibition Rules, 1949 — Rule 35, 38Mumbai Municipal Corporation Act, 1988 — Section 394, 394(1)

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High Courts17 Jul 2006Allowed

Rajaram Bapu Patil Sahakari Sakhar Karkhana Ltd. and Another Vs Commissioner of Sugar and Others

Bombay High Court · (2006) 5 BomCR 537

Constitution of India, 1950 — Article 19(1)

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High Courts14 Jul 2006

Jagannath Singh Vs Dr. Shri Ajay Upadhyay and The State of Maharashtra (at the instance of Sr. P.I.)

Bombay High Court · (2006) CriLJ 4274

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 156(3), 157(1)Penal Code, 1860 (IPC) — Section 120B, 403, 406, 409, 504

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High Courts14 Jul 2006Dismissed

State of Maharashtra Vs Tata Engineering Locomotive Co. Ltd.

Bombay High Court · (2006) 7 VST 583

Central Sales Tax Act, 1956 — Section 5(1)

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High Courts14 Jul 2006Allowed

Chhabutai Ingole and Others Vs Bakulabai Ingole dead through LRs. Baby '' Prabha Shamraoji Rajurkar and Others

Bombay High Court · (2006) 4 CivCC 509 : (2006) 5 MhLj 732 : (2007) 5 RCR(Civil) 277

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 9 Rule 9Provincial Small Cause Courts Act, 1887 — Section 26ATransfer of Property Act, 1882 — Section 106

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High Courts14 Jul 2006Allowed

Peacock Industries Ltd., Mr. Daud Ali Dawood, Manging Director of Peacock Industries Ltd. and Mr. Munwar Hussain and Others Vs Budhrani Finance Ltd. and State of Maharashtra and Others etc. etc.

Bombay High Court · (2006) 2 ALD(Cri) 26 : (2006) 4 BC 302 : (2006) 5 MhLj 162

Banking, Public Financial Institutions and the Negotiable Instruments Laws (Amendment) Act, 1988 — Section 138, 139, 140, 141, 142Constitution of India, 1950 — Article 20(3), 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 204, 294, 296, 296(1), 296(2)

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High Courts14 Jul 2006