High Courts13 Jul 2006
Jai Mahendra Thakor and Others Vs Aarti Dinesh Jain and Another
Bombay High Court · (2006) 2 DMC 731
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 323, 34, 498A, 504
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,874 of 3,669
High Courts13 Jul 2006
Rajendra Ramsing Ghorpade Vs Shikshan Prasarak Mandal
Bombay High Court · (2006) 4 CivCC 325 : (2006) 5 MhLj 714 : (2007) 5 RCR(Criminal) 496
Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Jul 2006Allowed
Rameshwar Rewatkar and Others Vs Dilip Rewatkar and Others
Bombay High Court · (2007) 1 BomCR 836 : (2006) 44 MhLj 292
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Village Panchayat Act, 1958 — Section 129, 129(1), 129(3), 14, 14(1)
High Courts13 Jul 2006Allowed
Premier Limited, (formerly) Premier Automobiles Ltd. Vs Union of India (UOI) and The Assistant Director, Directorate of Enforcement Godrej Industries Limited (formerly known as Godrej Soaps Limited) and A.B. Godrej of Mumbai (formerly known as Godrej Soaps Limited) Vs Union of India (UOI) and Others
Bombay High Court · (2006) 5 BomCR 12 : (2006) 133 CompCas 687 : (2006) 71 SCL 153
Foreign Exchange Management Act, 1999 — Section 13, 17, 17(1), 17(2), 19Foreign Exchange Regulation Act, 1973 — Section 51, 54General Clauses Act, 1897 — Section 6
High Courts13 Jul 2006Dismissed
Bank of India Vs B.C. Mody Exports P. Ltd and Another
Bombay High Court · (2007) 2 BC 717 : (2006) 5 BomCR 22 : (2007) 138 CompCas 756
Negotiable Instruments Act, 1881 (NI) — Section 30, 98
High Courts13 Jul 2006Dismissed
Sopana Rambhau Musale and Another Vs Baban Bhagwanta Khade
Bombay High Court · (2006) 5 BomCR 448
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 144, 148, 149, 151Limitation Act, 1908 — Article 182Limitation Act, 1963 — Article 136, 2
High Courts13 Jul 2006
State of Maharashtra and Another Vs Baliram Girdhar Patil
Bombay High Court · (2006) 6 MhLj 82
Land Acquisition (Amendment) Act, 1984 — Section 30(1)Land Acquisition Act, 1894 — Section 11, 15, 18, 23(1A), 23(2)
High Courts13 Jul 2006
Priyanka Prabhakar Jage and Others Vs State of Maharashtra and Others
Bombay High Court · (2006) 5 BomCR 416 : (2006) 6 MhLj 238
National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(3), 14(4), 14(5)
High Courts13 Jul 2006
United Insurance Co. Ltd. Vs Sarsabai Sontakke and Others
Bombay High Court · (2007) ACJ 1986 : (2006) 111 FLR 648 : (2006) 5 MhLj 630
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Workmens Compensation Act, 1923 — Section 30, 4, 4A, 4A(3), 4A(3)(6)
High Courts13 Jul 2006
Nova Electricals Vs State of Maharashtra and Another
Bombay High Court · (2007) 4 BC 59 : (2007) CriLJ 535
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 200
High Courts13 Jul 2006Dismissed
Commissioner of C. Ex. Vs Bombay Dyeing and Mfg. Co. Ltd.
Bombay High Court · (2008) 10 STR 501
High Courts13 Jul 2006Dismissed
Singh Scrap Processors Pvt. Ltd. Vs Collector of C. Ex.
Bombay High Court · (2010) 251 ELT 376
High Courts12 Jul 2006Allowed
Surendra Gyanchand Chawla Vs The State of Maharashtra
Bombay High Court · (2006) CriLJ 3694
Penal Code, 1860 (IPC) — Section 302
High Courts12 Jul 2006Dismissed
New India Assurance co. Ltd., Aurangabad Vs Bijalabai Maruti Dharange and others
Bombay High Court · (2006) 07 BOM CK 0103
Constitution of India, 1950 — Article 141Motor Vehicles Act, 1988 — Section 123, 42
High Courts12 Jul 2006Dismissed
Laxman Hari Tambe since deceased by heirs Sushila Laxman Tambe and Others Vs Dattu Sonu Pawar since deceased by his heirs Hindurao Dattu Pawar and Others
Bombay High Court · (2007) 2 BomCR 389 : (2006) 6 MhLj 289
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 5, 70, 9Bombay Tenancy and Agricultural Lands Rules, 1956 — Rule 2AConstitution of India, 1950 — Article 227
High Courts12 Jul 2006Dismissed
Balawantgir Ganpatgir Giri through his LRs. Nanibai Giri and Others Vs Manasi Construction and Developers and Others
Bombay High Court · (2006) 6 ALLMR 109 : (2007) 1 BomCR 212 : (2006) 44 MhLj 306
Bombay Stamp Act, 1958 — Article 25
High Courts12 Jul 2006Dismissed
State of Maharashtra and Another Vs Ramdas Construction Co. and Another
Bombay High Court · (2006) 6 MhLj 678
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2), 34(3), 37
High Courts12 Jul 2006Dismissed
Dnyandeo Dhakane Vs State of Maharashtra and Another
Bombay High Court · (2006) CriLJ 4581 : (2007) 1 DMC 306 : (2007) 2 RCR(Criminal) 838
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 300Penal Code, 1860 (IPC) — Section 307, 317, 34, 406, 498A
High Courts12 Jul 2006
D.P. Jain and Co. and Others Vs Green Earth Asphalt and Power Pvt. Ltd. and Another
Bombay High Court · (2007) 2 BC 640 : (2006) 4 CivCC 349 : (2006) 5 MhLj 705 : (2007) 5 RCR(Criminal) 498
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts11 Jul 2006
Zahid Ahmedali Mazgaonwalla and Smt. Shahin Zahid Mazgaonwalla Vs Smt. Gulshan Pyarali Mazgaonwalla
Bombay High Court · (2006) 4 BomCR 481 : (2006) 5 MhLj 522
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 5(11)