High Courts19 Jun 2006Dismissed
Nitin Dattatray Keny Vs The State of Maharashtra at the instance of Sr. Inspector of Police and A.N. Roy, The Commissioner of Police
Bombay High Court · (2006) 06 BOM CK 0121
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,880 of 3,669
High Courts19 Jun 2006
Madhavsingh Tulsidas since deceased through LRs. Vs Bhaktiben Narandas Paleja since deceased through L.Rs.
Bombay High Court · (2006) 5 BomCR 604 : (2006) 6 MhLj 353
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(2), 12(3), 13, 13(1)Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 27
High Courts19 Jun 2006
Narendra Bodkhe Vs Additional Commissioner and Others
Bombay High Court · (2006) 5 BomCR 48 : (2006) 5 MhLj 229 : (2006) 44 MhLj 229
Maharashtra Zilla Parishad, District Services (Discipline and Appeal) Rules, 1964 — Rule 4 , 5, 8, 9
High Courts16 Jun 2006Dismissed
ITC Agro-Tech incorporated provisions of I of 1956 and Mr. K. Hari Haranath Vs The State of Maharashtra and The Bombay Agricultural Produce Market Committee IPV Limited and Bhishmadeb Mallik a Shareholder and Director of IVP Limited Vs The State of Maharashtra, The Mumbai Agricultrual Produce Marketing Committee and The Dy. Secretary, Mumbai Agricultural Produce Market Committee
Bombay High Court · (2006) 4 BomCR 620 : (2006) 5 MhLj 539
Essential Commodities Act, 1955 — Section 3Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 5(1)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 17(2), 2, 2(1), 31, 31(3)
High Courts16 Jun 2006Dismissed
Prakash Vasudeo Deodhar Vs Special Land Acquisition Officer and Another
Bombay High Court · (2007) 3 BomCR 372 : (2006) 5 MhLj 384 : (2006) 44 MhLj 384
Land Acquisition Act, 1894 — Section 11, 23(1A), 4
High Courts16 Jun 2006Allowed
Bharat Sanchar Nigam Ltd. Vs Balasaheb Maruti Poojari and Shri P.S. Narkar, Presiding Officer, First Labour Court
Bombay High Court · (2006) 4 BomCR 517 : (2006) 111 FLR 204 : (2007) 1 LLJ 88 : (2006) 5 MhLj 314
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts16 Jun 2006Dismissed
Ramsamooj Sahadev Mourya since Deceased through his L.Rs. and Others Vs Ramcharan Jaykaran Yadav since deceased through his L.Rs. and Others
Bombay High Court · (2006) 5 BomCR 150 : (2006) 6 MhLj 561
High Courts16 Jun 2006Dismissed
Dnyaneshwari Kamalakar Bhagat Vs State of Maharashtra and Others
Bombay High Court · (2007) 3 BomCR 375 : (2006) 5 MhLj 337 : (2006) 44 MhLj 337
Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 — Rule 12, 12(8), 12(9)
High Courts16 Jun 2006
Suvarna Vs State of Maharashtra and Others
Bombay High Court · (2006) 6 MhLj 24
Constitution of India, 1950 — Article 342
High Courts16 Jun 2006
Survana Madhukar Shelwatkar Vs State of Maharashtra
Bombay High Court · (2006) 6 BomCR 291
Constitution of India, 1950 — Article 342
High Courts15 Jun 2006Dismissed
Damodar Pednekar Vs Umakant Naik and State of Goa
Bombay High Court · (2006) 06 BOM CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 195, 196, 197, 198Motor Vehicles Act, 1988 — Section 128Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts15 Jun 2006Allowed
Dinkar Ranade Vs Bhagwandas Bhalchand Lohana and Another
Bombay High Court · (2006) 5 BomCR 916 : (2006) 4 MhLj 731
Constitution of India, 1950 — Article 136
High Courts15 Jun 2006Dismissed
Bombay Hospital Trust Vs The Commissioner of Customs
Bombay High Court · (2006) 5 BomCR 184 : (2006) 201 ELT 555 : (2006) 5 MhLj 395 : (2006) 5 MhLj 394
Customs Act, 1962 — Section 110, 111, 12, 125, 125(1)
High Courts15 Jun 2006Allowed
Union of India (UOI) Vs G.S. Suryawanshi, Deputy Commissioner of Income Tax
Bombay High Court · (2006) 5 BomCR 36 : (2006) 111 FLR 476 : (2006) 5 MhLj 369
High Courts14 Jun 2006Dismissed
Punnilathu Bappu Navas Vs Union of India (UOI)
Bombay High Court · (2006) 202 ELT 430
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 112, 129DD
High Courts14 Jun 2006
Bharat Sanchar Nigam Ltd. Vs The Sarpanch, Village Panchayat Penha de Franca, The Secretary, Village Panchayat Penha de Franca and The Secretary for Panchayats, Govt. of Goa
Bombay High Court · (2006) 6 BomCR 865
Constitution of India, 1950 — Article 226, 227
High Courts14 Jun 2006
Smt. Yeshwanti Shrirang Pai, Ramesh Shrirang Pai, Smt. Purnima Ramnath Pai and Vishwanath Shrirang Pai Vs Smt. Sunita Waman Pai
Bombay High Court · AIR 2006 Bom 289 : (2006) 5 BomCR 121
High Courts14 Jun 2006
Vishwanath Ramkrishna Patil and Another Vs Ashok Murlidhar Sonar and Another
Bombay High Court · (2006) 5 MhLj 671
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 397, 397(3)Penal Code, 1860 (IPC) — Section 406, 409, 418
High Courts14 Jun 2006
Schering Corporation and Another Vs United Biotech (P) Ltd. and Another
Bombay High Court · (2006) 06 BOM CK 0024
Trade Marks Act, 1999 — Section 21, 27(2)
High Courts13 Jun 2006Dismissed
Union of India (UOI) and Director, All India Institute of Physical Medicine and Rehabilitation Vs Shri Jangam Anant Amrutling
Bombay High Court · (2006) 5 BomCR 125 : (2006) 5 MhLj 463