High Courts22 Jun 2006
Ramlal Devappa Rathod and Others Vs State of Maharashtra
Bombay High Court · (2006) CriLJ 3689
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,879 of 3,669
High Courts22 Jun 2006Allowed
Maria Manuela Piedade Vs Vassant Shet Shirodkar
Bombay High Court · (2006) 5 BomCR 38
Transfer of Property Act, 1882 — Section 107
High Courts22 Jun 2006Allowed
Madhukar Sawarkar Vs Director of Education, Maharashtra State and Others
Bombay High Court · (2006) 6 ALLMR 702 : (2006) 5 BomCR 55 : (2006) 5 MhLj 201 : (2006) 44 MhLj 201
Maharashtra Educational Institutions (Management) Act, 1976 — Section 2(12), 3, 3(7), 4, 6Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 11, 12, 13, 2Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 36, 37, 38, 39
High Courts22 Jun 2006Allowed
Prakash Boolu Kundar Vs Shankar Aithu Poojari
Bombay High Court · (2006) 5 BomCR 127 : (2006) 5 MhLj 453
Arbitration and Conciliation Act, 1996 — Section 9Partnership Act, 1932 — Section 12
High Courts21 Jun 2006
Capt. Jagdish Khokhar Vs Union of India (UOI)
Bombay High Court · (2006) 06 BOM CK 0100
High Courts21 Jun 2006Allowed
Virendra Shankarrao Gonge and Others Vs State of Maharashtra and Another
Bombay High Court · (2006) 5 BomCR 93 : (2006) 44 MhLj 17
Constitution of India, 1950 — Article 14, 226
High Courts21 Jun 2006
Bharat Petroleum Corporation Ltd. Vs Reliance Industries Ltd.
Bombay High Court · (2006) 5 MhLj 624
Arbitration Act, 1940 — Section 17, 30, 39Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 2(2)
High Courts21 Jun 2006Allowed
Keru Govinda Jondhale (since deceased by heirs Smt. Janabai Jondhale and Others) Vs Mohamad Mohiddin Patel (deceased by heirs Abdul Rahim Mohamad Patel (deceased by heirs Amirunissa Abdulrahim Patel and Others))
Bombay High Court · (2006) 5 BomCR 599 : (2006) 5 MhLj 357
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84Constitution of India, 1950 — Article 227
High Courts21 Jun 2006Allowed
Peoples Co-operative Bank Ltd. and Another Vs Kemo Industries and Allied Product and Others
Bombay High Court · (2007) 4 BC 72 : (2006) CriLJ 3703
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 202, 482
High Courts21 Jun 2006Dismissed
Nayyar P. Siddiqui Vs Sant Gadgebaba Amravati University
Bombay High Court · (2007) 2 BomCR 238 : (2006) 5 MhLj 322 : (2006) 44 MhLj 322
High Courts21 Jun 2006Dismissed
Union of India (UOI) Vs Miss Indira Rai and Others
Bombay High Court · (2007) 1 BomCR 397 : (2006) 5 MhLj 378 : (2006) 44 MhLj 378
High Courts21 Jun 2006
Ramesh Pachghare and Others Vs State of Maharashtra and Others
Bombay High Court · (2006) 5 MhLj 15 : (2006) 44 MhLj 15
Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6
High Courts20 Jun 2006Allowed
Commissioner of Income Tax Vs Firoz Khan
Bombay High Court · (2009) 313 ITR 123
Income Tax Act, 1961 — Section 80HHC
High Courts20 Jun 2006
Shri Ishwara Sheku Nangare (since deceased by heirs Shri Mahadeo Ishwara Nangare and Others) Vs Shri Vishwasrao Dattajirao Ingale (since deceased by heirs Shri Ranjit Vishwasrao Ingale and Others) Shri Vishwasrao Dattajirao Ingale (since deceased by his heirs Smt. Suvarnamala Vishwasrao Ingale and Others) Vs Shri Ishwar Sheku Nangare (since deceased by his heirs Smt. Banabai Ishwar Nangare and Others)
Bombay High Court · (2006) 4 ALLMR 656 : (2006) 5 BomCR 65 : (2006) 5 MhLj 299
Bombay Inferior Villages Watans Abolition Act, 1958 — Section 5, 6, 7, 8, 9Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 — Section 28Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32N, 32O, 32P, 32Q, 32R
High Courts20 Jun 2006
Abdul Karim Mohammed Shaban Vs State of Maharashtra and Another
Bombay High Court · (2006) CriLJ 3658 : (2007) 5 RCR(Criminal) 88
Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
High Courts20 Jun 2006
Arvind Wamanrao Pendharkar (deceased) (through L.Rs. Sow. Sunita Arvind Pendharkar, Shri Vijay Arvind Pendharkar, Sow. Sadhana Milind Jamdar and Sow. Suparna Sameer Kanetkar) Vs State of Maharashtra
Bombay High Court · (2007) 1 BomCR 287 : (2006) 5 MhLj 85
Constitution of India, 1950 — Article 14, 16, 21, 226, 39Maharashtra Civil Services (Pay) Rules, 1981 — Rule 11, 11, 40, 41
High Courts20 Jun 2006
Pipla Education Society Vs State of Maharashtra and Others
Bombay High Court · (2007) 1 BomCR 410 : (2006) 111 FLR 942 : (2006) 5 MhLj 558
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Secondary School Code — Section 97.2
High Courts20 Jun 2006
Videocon International Ltd. Vs Video Link and Others
Bombay High Court · (2007) 2 BomCR 938 : (2006) 4 CivCC 126 : (2006) 44 MhLj 425
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 13
High Courts19 Jun 2006
Tukaram Hari Shevale, Bapu Hari Shevale (since deceased by his heirs and legal representative Smt. Parubai Bapu Shevale and Others) and Ramchandra Ganu Shevale Vs Smt. Laxmibai Vishnu Kulkarni (since deceased through her heirs and legal representatives Vishnu Pandurang Kulkarni (since deceased through his heir and LR Dattatraya Vishnu Kulkarni (since deceased by his heirs and LRs Smt. Kika Dattatray Kulkarni and Others))) and Others
Bombay High Court · (2006) 5 BomCR 45 : (2006) 5 MhLj 390
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 32R
High Courts19 Jun 2006Allowed
Satyanarayan Vithal Ambat Vs The State of Maharashtra
Bombay High Court · (2006) CriLJ 3662 : (2007) 5 RCR(Criminal) 143
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34