COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,885 of 3,669

High Courts02 May 2006Dismissed

Jayant L. Shah Vs Naranji Lalji Khona

Bombay High Court · (2006) 4 BomCR 653 : (2006) 6 MhLj 584

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 28Presidency Small Cause Courts Act, 1882 — Section 41

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High Courts02 May 2006Dismissed

Manganese Ore (India) Limited and State of Maharashtra Vs Ram Bahadur Thakur Limited

Bombay High Court · (2006) 4 BomCR 152

Arbitration Act, 1940 — Section 19, 27, 30

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High Courts02 May 2006Dismissed

Subhas Anna Kool Daund Taluka Sahakari Dudh Uttapadak Sangh Maryadit (proposed) and Smt. Ranjana Subhas Kool Vs Daund Tal. Sahakari Dudh Uttapadak Sangh Maryadit (proposed) and Others

Bombay High Court · (2006) 4 ALLMR 37 : (2006) 4 BomCR 607 : (2006) 4 MhLj 611

Bombay High Court (Appellate Side) Rules, 1960 — Rule 18Constitution of India, 1950 — Article 217(2), 226, 227Representation of the People Act, 1951 — Section 29A

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High Courts02 May 2006Dismissed

J.A. Patil (Dr.) Vs State of Maharashtra and Others

Bombay High Court · (2006) 4 ALLMR 451 : (2006) 4 BomCR 661 : (2006) 111 FLR 47 : (2006) 5 MhLj 614

Constitution of India, 1950 — Article 226

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High Courts02 May 2006Dismissed

Union of India (UOI) Vs Shantilal Motilal Mehta

Bombay High Court · (2006) 4 ALLMR 52 : (2006) 4 BomCR 119

Evidence Act, 1872 — Section 63, 65Income Tax Act, 1961 — Section 281Married Womens Property Act, 1874 — Section 6, 6(1)

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High Courts02 May 2006Dismissed

Harishchandra Sarjerao Gajbhiye Former Civil Judge, Junior Divisio and Judicial Magistrate, First Class Vs The State of Maharashtra and The High Court of Judicature at Bombay

Bombay High Court · (2006) 4 ALLMR 26 : (2006) 3 BomCR 497 : (2006) 5 MhLj 759

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 245, 248, 249Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 5

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High Courts02 May 2006

H.P. Choksey Vs State of Maharashtra

Bombay High Court · (2007) 207 ELT 25

Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Customs Act, 1962 — Section 127B, 132, 135

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High Courts28 Apr 2006Allowed

Commissioner of Customs (Import) Vs Wockhardt Hospital and Heart Institute

Bombay High Court · (2006) 200 ELT 15

Customs (Amendment) Act, 1985 — Section 125(2)Customs Act, 1962 — Section 111, 112, 115(2), 12, 124

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High Courts28 Apr 2006

Gangadhar Balaji Tappe Vs Government of Maharashtra and Others

Bombay High Court · (2006) 5 BomCR 899 : (2006) 4 MhLj 394

Maharashtra Civil Services (Regulation of Seniority) Rules, 1982 — Rule 4(1)

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High Courts28 Apr 2006Allowed

Raymond Ltd. and Another Vs Thane Municipal Corporation and Others

Bombay High Court · (2006) 4 ALLMR 459 : (2007) 2 BomCR 517 : (2006) 6 MhLj 859

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High Courts28 Apr 2006

In Re: Zenta P. Ltd.

Bombay High Court · (2009) 149 CompCas 413

Companies Act, 1956 — Section 2(7), 3, 390, 391, 391(1)

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High Courts28 Apr 2006Dismissed

Swam Mills Ltd. Vs The Union of India (UOI), Ministry of Finance, Law and Justice, The Commissioner of Central Excise and The Superintendent of Central Excise, Range-05

Bombay High Court · (2006) 04 BOM CK 0071

Central Excises and Salt Act, 1944 — Section 11AAConservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 12A, 12A(6), 8, 9, 9(2)Constitution of India, 1950 — Article 226

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High Courts28 Apr 2006Dismissed

Shri Parshuram Prabhakar Uparkar Vs Shri Tukaram Bhagwan Barde and Others

Bombay High Court · (2007) 1 BomCR 501 : (2006) 5 MhLj 598

Constitution of India, 1950 — Article 226Maharashtra Local Authority Members Disqualification Act, 1986 — Section 3, 3(1), 4, 4(1)Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 3, 3(4)

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High Courts28 Apr 2006

Tata Memorial Centre Vs Tata Memorial Hospital Kamgar Sanghatana and Others

Bombay High Court · (2006) 4 ALLMR 464 : (2006) 6 BomCR 887 : (2006) 4 MhLj 461

Constitution of India, 1950 — Article 226, 227

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High Courts28 Apr 2006

Phakt Overseas and Mr. Virendra Thakkar Vs The Union of India (UOI) and Others

Bombay High Court · (2006) 6 BomCR 170 : (2007) 207 ELT 223

Customs Act, 1962 — Section 17

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High Courts28 Apr 2006Dismissed

Shaikh Abdul Hasib Abdul Mannan (Dr.) Vs Union of India (UOI) and Others

Bombay High Court · (2006) 4 ALLMR 454 : (2006) 44 MhLj 310

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High Courts27 Apr 2006Dismissed

Shri Yuvraj Janardhan Londhe Vs State of Maharashtra

Bombay High Court · (2006) 04 BOM CK 0132

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts27 Apr 2006

Shri Sunil Shamrao Jadhav and Others Vs The Kolhapur Municipal Corporation and Others

Bombay High Court · (2006) 4 ALLMR 60 : (2006) 6 BomCR 196 : (2006) 5 MhLj 101

Bombay Provincial Municipal Corporations Act, 1949 — Section 347, 348, 349, 457, 457(3)Constitution of India, 1950 — Article 12Industrial Disputes (Bombay) Rules, 1957 — Rule 62(4)

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High Courts27 Apr 2006Allowed

Suresh Ratan Nadage Vs State of Maharashtra

Bombay High Court · (2006) 04 BOM CK 0123

Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 302, 376

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High Courts27 Apr 2006

United India Insurance Co. Ltd. Vs Veera Pandiyan Chinaswamy and Another

Bombay High Court · (2006) 4 ACC 668

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