Bombay High Court Judgments

High Courts07 Jun 2006

Rajesh Nayak Vs The State of Maharashtra and Shri S.U. Nandanwar, Asst. Commissioner of Police Kotwali Division (Special Executive Magistrate) Sk. Rahman Sk. Turab and Others Vs State of Maharashtra

Bombay High Court · (2006) 5 MhLj 243

Constitution of India, 1950 — Article 21, 22, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 108, 109, 110

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High Courts07 Jun 2006Dismissed

Oriental Insurance Co. Ltd. and Another Vs State of Maharashtra and Others

Bombay High Court · (2006) 6 ALLMR 329 : (2007) 2 BomCR 482 : (2006) 134 CompCas 148

Marine Insurance Act, 1963 — Section 2, 3Merchant Shipping Act, 1958 — Section 3(55)Stamp Act, 1899 — Article 47, 47(2), 47A, 47A(1), 47A(2)

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High Courts06 Jun 2006

Dilip S. Dahanukar Vs Kotak Mahindra Co. Ltd. and State of Maharashtra G.T.B. Road Lines and Satnam Singh Vs State of Maharashtra and Shri Harbans Singh through his CA Amar Singh Kajarai

Bombay High Court · (2007) 2 ALD(Cri) 10 : (2007) 3 BC 132 : (2006) 4 CivCC 198 : (2006) CriLJ 3653 : (2006) 5 MhLj 257 : (2007) 1 RCR(Civil) 357 : (2007) 1 RCR(Criminal) 361

Criminal Procedure Code, 1973 (CrPC) — Section 29, 357, 357(1), 357(2), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 143

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High Courts06 Jun 2006

Shri Arun V. Subhedar Vs Shyamacharan Bhagwati Prasad Tiwari and Others

Bombay High Court · (2006) 4 BomCR 542 : (2006) 6 MhLj 92

Maharashtra Rent Control Act, 1999 — Section 7(9)Presidency Small Cause Courts Act, 1882 — Section 41, 41(1)

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High Courts06 Jun 2006Dismissed

Shiv Shyam Sales Enterprises. Vs State of Maharashtra and Others

Bombay High Court · (2006) 5 BomCR 193

Bombay Sales Tax Act, 1959 — Section 15, 20, 20(6), 21(3), 21(4)Constitution of India, 1950 — Article 226Sales Tax Act — Section 19

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High Courts06 Jun 2006

Smt. Housabai Pandurang Tawar Vs Subhash Shripati Patil and Others

Bombay High Court · (2006) 4 BomCR 537 : (2006) 5 MhLj 765

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High Courts06 Jun 2006Dismissed

Suresh Kanji Solanki Vs Dilip Govind Baria and Another

Bombay High Court · (2008) 1 BC 423

Criminal Procedure Code, 1973 (CrPC) — Section 378Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts06 Jun 2006Dismissed

RBI "OERS" Optees Association Vs Central Board of Direct Taxes and Others

Bombay High Court · (2006) 286 ITR 241

Income Tax Act, 1961 — Section 10(10C), 154Income Tax Rules, 1962 — Rule 2BA

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High Courts06 Jun 2006Dismissed

Rajendra Dattatraya Sawarkar and Another Vs State of Maharashtra and Others

Bombay High Court · (2006) 5 BomCR 20 : (2006) 5 MhLj 113 : (2006) 44 MhLj 113

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High Courts06 Jun 2006Allowed

Natrajan Chandran Vs Apna Sahakari Bank Ltd. and Others

Bombay High Court · (2007) 1 BomCR 407 : (2006) 5 MhLj 778

Transfer of Property Act, 1882 — Section 43

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High Courts06 Jun 2006Allowed

Babu Rasul Mujawar Vs Sadashiv Govind Hazare and Others

Bombay High Court · AIR 2006 Bom 305 : (2006) 4 BomCR 539 : (2006) 5 MhLj 768 : (2006) 4 RCR(Civil) 593

Civil Procedure Code, 1908 (CPC) — Section 10Transfer of Property Act, 1882 — Section 53A

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High Courts06 Jun 2006

Shri Vitthal Ramchandra Mali Vs Smt. Laxmi Ganpati Mali and Another Shri Shankar Waman Thatte Vs Smt. Gayatri Bhalchandra Thatte

Bombay High Court · AIR 2006 Bom 298 : (2006) 4 ALLMR 389 : (2006) 4 BomCR 31

Bombay Civil Courts Act, 1869 — Section 28A, 28A(1)Civil Procedure Code, 1908 (CPC) — Section 141General Clauses Act, 1897 — Section 24

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High Courts06 Jun 2006Dismissed

Morarjee Gokuldas Spg. and Wvg. Co. Ltd. Vs Chandrakant Dhopate and Others

Bombay High Court · (2007) 1 BomCR 395 : (2006) 111 FLR 944 : (2006) 5 MhLj 655

Bombay Industrial Relations Act, 1946 — Section 3(13)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44

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High Courts06 Jun 2006Dismissed