High Courts11 Jul 2006
VFC Industries Pvt. Ltd. Vs Balu Ganpat Sakpal
Bombay High Court · (2006) 6 ALLMR 688 : (2007) 3 BomCR 334 : (2006) 6 MhLj 535
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,875 of 3,669
High Courts11 Jul 2006
Vasantdada Shetkari Sahakari Sakhar Karkhana Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2006) 6 BomCR 132 : (2006) 5 MhLj 480
Urban Land (Ceiling and Regulation) Act, 1976 — Section 11, 6(1), 8(3)
High Courts11 Jul 2006Dismissed
Ramchandra Dalal Vs Municipal Council and Others
Bombay High Court · (2006) 6 ALLMR 233 : (2007) 2 BomCR 849 : (2006) 6 MhLj 227
High Courts11 Jul 2006
Dr. Anil Nandkishor Tibrewala and Another Vs Jammu and Kashmir Bank Ltd. and Others
Bombay High Court · (2007) 1 BC 6 : (2007) 3 BomCR 941 : (2006) 133 CompCas 645
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 58, Order 21 Rule 58(1), Order 21 Rule 58(2), Order 21 Rule 90Constitution of India, 1950 — Article 226, 227Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 5A, 5A(1)
High Courts11 Jul 2006Allowed
MESCO Airlines Ltd. Vs Abhay Meheshwari
Bombay High Court · (2006) 111 FLR 560 : (2007) 1 LLJ 176
Aircraft Rules, 1937 — Rule 134(3)Airports Authority of India Act, 1994 — Section 3Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 3A
High Courts10 Jul 2006Dismissed
Amol Kishor Mule and Another Vs Vishwanath Rajaram Shahande and Another
Bombay High Court · AIR 2007 Bom 55 : (2006) 6 ALLMR 254
High Courts10 Jul 2006Allowed
Sushila Shantilal Jhaveri Vs Union of India (UOI) and Another
Bombay High Court · (2006) 204 CTR 246 : (2006) 286 ITR 428
Income Tax Act, 1961 — Section 271(1), 273A
High Courts10 Jul 2006Allowed
Indranath Thorat Vs State of Maharashtra and Others
Bombay High Court · (2007) 1 BomCR 279 : (2006) 6 MhLj 140
Constitution of India, 1950 — Article 226
High Courts10 Jul 2006
Prakash Vishwanath Khute and Others Vs Special Land Acquisition Officer and Others
Bombay High Court · (2006) 6 ALLMR 245 : (2007) 2 BomCR 408 : (2006) 6 MhLj 295
Constitution of India, 1950 — Article 300AEvidence Act, 1872 — Section 114Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14
High Courts10 Jul 2006Dismissed
Jyoti Laxman Konkar Vs Commissioner of Income Tax
Bombay High Court · (2007) 209 CTR 5 : (2007) 292 ITR 163
Income Tax Act, 1961 — Section 133A, 139(5), 260A(1), 271(1)
High Courts10 Jul 2006Allowed
Titan Industries Ltd. Vs Union of India (UOI) and Others
Bombay High Court · AIR 2006 Bom 336 : (2006) 6 ALLMR 237
Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 2(1), 3 , 6(1)Standards of Weights and Measures Act, 1976 — Section 2
High Courts07 Jul 2006Allowed
Shantabai Jaiswal and Others Vs Anandibai Jaiswal and Others
Bombay High Court · (2007) 1 BomCR 991 : (2006) 5 MhLj 748
High Courts07 Jul 2006Dismissed
Mohd. Nabi Ahamed Nabi Kureshi Vs Shri A.N. Roy, Commissioner of Police, The State of Maharashtra and The Superintendent, Central Prison
Bombay High Court · (2006) 07 BOM CK 0069
Arms Act, 1959 — Section 25, 4Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)Penal Code, 1860 (IPC) — Section 120, 307, 341, 397
High Courts07 Jul 2006
Nijamuddin Mohammad Bashir Khan and Another Vs State of Maharashtra
Bombay High Court · (2006) CriLJ 4266 : (2006) 5 MhLj 690 : (2007) 2 RCR(Criminal) 827
Criminal Procedure (Amendment) Act, 1978 — Section 167(2)Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 344Penal Code, 1860 (IPC) — Section 306, 307, 34, 366, 386
High Courts07 Jul 2006Allowed
Rajeshree Rajaram Ghude and Others Vs State of Maharashtra and Others
Bombay High Court · (2006) 5 BomCR 462 : (2006) 5 MhLj 400 : (2006) 44 MhLj 400
High Courts07 Jul 2006Dismissed
C.A.D. Civilian Workers'' Union and Others Vs State of Maharashtra and Others
Bombay High Court · (2006) 6 ALLMR 256 : (2006) 5 BomCR 901 : (2006) 5 MhLj 503
Air Force Act, 1950 — Section 2Army Act, 1950 — Section 2(1), 2(2), 21, 3, 4Constitution of India, 1950 — Article 14, 19(1), 33
High Courts07 Jul 2006
Maharashtra Rajya Shikshan Sanstha Mahamandal Vs State of Maharashtra and Others
Bombay High Court · (2006) 6 BomCR 139 : (2006) 5 MhLj 746
High Courts06 Jul 2006Dismissed
Abdul Rasheed Sikandarsab Kulkarni and Others Vs The State of Maharashtra and Another
Bombay High Court · (2006) 07 BOM CK 0132
Foreign Exchange Regulation Act, 1973 — Section 40(1)Maharashtra Control of Organised Crime Act, 1999 — Section 5, 5(1), 5(3), 5(4), 5(5)
High Courts06 Jul 2006
Deelip Apte Vs Nilesh P. Salgaonkar and Another
Bombay High Court · (2007) 1 BC 96 : (2006) 6 BomCR 653
Criminal Procedure Code, 1973 (CrPC) — Section 313General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts06 Jul 2006Allowed
Shantilal Bhujbal-Vaidya, a registered firm by Vahiwatdar and Partner Shri Jaykumar Shantinath Vaidya Vs Vasant Ramchandra Daskul (since deceased by his heir: Smt. Yamunabai Ramchandra Daskul (since deceased by her heir: Smt. Prabhavaati Vasant Daskul)) and Vishnu Kashinath Barge (since deceased by his heirs and LRs: Smt. Parvatibai Vishnu Barge and Dattoba Vishnu Barge)
Bombay High Court · (2006) 5 BomCR 405 : (2006) 6 MhLj 796
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 29, 4, 70Constitution of India, 1950 — Article 227