High Courts27 Jun 2006
Hargovindas Shivlal and Co. and Others Vs M.J. Chaudhari, Judge, Small Causes Court at Bombay and Others
Bombay High Court · (2007) 2 BomCR 343 : (2006) 5 MhLj 385 : (2006) 44 MhLj 385
Bombay Public Trusts Rules, 1951 — Rule 5
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,878 of 3,669
High Courts27 Jun 2006Allowed
Cadbury India Ltd. and Another Vs Controller of Legal Metrology and Others
Bombay High Court · (2007) 3 BomCR 373 : (2006) 5 MhLj 415 : (2006) 44 MhLj 415
Constitution of India, 1950 — Article 226Standards of Weights and Measures (Enforcement) Act, 1985 — Section 33
High Courts27 Jun 2006
Subhag S. Kavi Vs State of Maharashtra and Others
Bombay High Court · (2007) 1 BomCR 412 : (2006) 5 MhLj 618
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(5)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 467, 468Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28(5), 33(1), 33(5), 33(6), 34(3)
High Courts26 Jun 2006
Arif Hussain Sabir Hussain @ Pann Wala Vs The State of Maharashtra
Bombay High Court · (2007) CriLJ 135 : (2006) 5 MhLj 241
Prevention of Terrorism Act, 2002 — Section 32(1), 49
High Courts26 Jun 2006Allowed
Vatan Textiles Ltd. Vs Union of India (UOI)
Bombay High Court · (2006) 203 ELT 214 : (2008) 11 STR 105
Central Excise Rules, 1944 — Rule 209ACentral Excises and Salt Act, 1944 — Section 11A(1), 3, 35(F)
High Courts26 Jun 2006Allowed
Subhash Manmothe Vs State of Maharashtra and Others
Bombay High Court · (2007) CriLJ 537
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 500
High Courts26 Jun 2006Dismissed
Prakash Sadashiv Jagtap Vs Municipal Corporation of Gr. Bombay and Others
Bombay High Court · (2006) 6 ALLMR 335 : (2007) 2 BomCR 240 : (2006) 6 MhLj 78
Bombay Municipal Corporation Disciplinary Enquiry Rules — Rule 53
High Courts26 Jun 2006
A.R. Ravindra (Commander) Vs Jagannath B. Jagtap
Bombay High Court · (2006) 5 MhLj 546
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A(1), 13A(2), 31A, 31C, 31D
High Courts26 Jun 2006Dismissed
Suresh Dole Vs Satpuda Urban Credit Co-op. Society Ltd.
Bombay High Court · (2007) 2 ALD(Cri) 32 : (2007) 2 BC 280 : (2006) 4 CivCC 424 : (2006) 5 MhLj 709 : (2007) 5 RCR(Criminal) 502
Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(2)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Jun 2006Dismissed
ANA Praxedes Da Piedade Pinto alias Anita Pinto Vs Joaquim Filipe Afonso alias Felix Afonso and another
Bombay High Court · (2006) 5 BomCR 51
Transfer of Property Act, 1882 — Section 111(d)
High Courts23 Jun 2006Allowed
Lakhwinder Kaur Gurai Vs Garison Children Education Society and Others
Bombay High Court · (2006) 5 BomCR 612 : (2006) 44 MhLj 332
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9(1)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12
High Courts23 Jun 2006
Dilip Namdeo Gaikwad and Another Vs Ramchandra Dhondu Kshirsagar and Others
Bombay High Court · (2006) 3 ACC 483 : (2007) ACJ 920 : (2007) 2 BomCR 943 : (2006) 44 MhLj 319
Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 140, 166, 168, 173
High Courts23 Jun 2006Dismissed
Ana Praxedes da Piedade Pinto alias Anita Pinto, person of unsound mind, represented by Sr. Zeena Fernandes, In-charge of Old Age Home run by the Nuns of the Society of St. Joseph of Cluny Vs Shri Joaquim Filipe Afonso alias Felix Afonso and his wife and Ms. Maria Lourenciana Juliana Crasto Afonso
Bombay High Court · (2006) 5 BomCR 51 : (2007) 1 CivCC 477 : (2007) 5 RCR(Civil) 450
Presidency Towns Insolvency Act, 1909 — Section 55Transfer of Property Act, 1882 — Section 111
High Courts23 Jun 2006
Hari Vs Mahadu Tekale died through Lrs. Shivaji Mahadu Tekale and Others
Bombay High Court · AIR 2006 Bom 327 : (2006) 4 CivCC 757 : (2006) 6 MhLj 110
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, 107, 148, 149, 151Specific Relief Act, 1963 — Section 12, 28, 28(1), 28(3)
High Courts23 Jun 2006Dismissed
Kavita Rajesh Naik (Rathod) Vs Rajesh Wamanrao Naik (Rathod)
Bombay High Court · (2006) 5 BomCR 442
Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 125Divorce Act, 1869 — Section 10
High Courts23 Jun 2006Allowed
Gajanan Ramraoji Ambagovind and Others Vs Corporation of the City of Nagpur and Others
Bombay High Court · (2006) 6 BomCR 413 : (2006) 4 MhLj 789
Bombay Municipal Corporation Act, 1988 — Section 354City of Nagpur Corporation Act, 1948 — Section 289(1)
High Courts23 Jun 2006Dismissed
Indian Institute of Architects Vs Nagpur Improvement Trust and Others
Bombay High Court · (2006) 6 ALLMR 320 : (2006) 5 BomCR 110 : (2006) 44 MhLj 49
Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 22, 31, 31(1), 31(3), 31(6)
High Courts23 Jun 2006
Secretary/Rector, Hyderabad Sindh National College Board and Others Vs Deepak Indar Ahuja and Others
Bombay High Court · (2007) 2 BomCR 905 : (2006) 44 MhLj 403
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(12), 5(2), 5(3), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 33(5)
High Courts23 Jun 2006
Laya Binaykumar Pandey Vs Medical Council of India and Others
Bombay High Court · (2006) 6 MhLj 438
Graduate Medical Education Regulations, 1997 — Regulation 12, 12(2), 12(4), 56, 56.2Indian Medical Council Act, 1956 — Section 33
High Courts23 Jun 2006Dismissed
Manjula Ramlal Barot Vs Iswarlal P. Barot and Others
Bombay High Court · (2006) CriLJ 3779
Constitution of India, 1950 — Article 14, 20, 20(3), 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 482, 91, 94, 94(1)Evidence Act, 1872 — Section 139, 27, 73