Bombay High Court Judgments

High Courts27 Apr 2006Dismissed

State of Maharashtra Vs Ram Chidrawar

Bombay High Court · (2007) CriLJ 827 : (2006) 4 MhLj 508

Criminal Procedure Code, 1973 (CrPC) — Section 227, 258Essential Commodities Act, 1955 — Section 3, 7Maharashtra Animal Preservation Act, 1976 — Section 11, 5

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High Courts27 Apr 2006Allowed

Sardar Gurudas Singh Bedi Vs Union of India (UOI) and Others

Bombay High Court · (2007) 2 BomCR 504 : (2006) 33 PTC 321

Trade and Merchandise Marks Act, 1958 — Section 21Trade and Merchandise Marks Rules, 1959 — Rule 51, 51(3), 53, 53(1)Trade Marks Act, 1940 — Section 15(2)

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High Courts27 Apr 2006Allowed

Shri Zulal Sayara Rajput and Shri Bhagwan Dharmaji Dhole Vs The State of Maharashtra, School Education Department, The Secretary, Tribal Development Department, Govt. of Maharashtra and The Project Officer, Integrated Tribal Development Project

Bombay High Court · (2006) 4 ALLMR 471 : (2007) 3 BomCR 477 : (2006) 5 MhLj 66

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2, 5(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 6

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High Courts27 Apr 2006Allowed

Gulabsingh Bachhusingh Thakur Since Dead through his LRs. and Others Vs Geeteshri Chandrapalsingh Thakur and Others

Bombay High Court · (2006) 5 BomCR 219 : (2006) 5 MhLj 809

Civil Procedure Code, 1908 (CPC) — Section 115, 115NCriminal Procedure Code, 1973 (CrPC) — Section 397

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High Courts27 Apr 2006Dismissed

Ashok Ganu Shelke Vs State of Maharashtra and Others

Bombay High Court · (2006) 4 ALLMR 474 : (2007) 1 BomCR 488 : (2006) 5 MhLj 657

Maharashtra Regional and Town Planning Act, 1966 — Section 113(3A)

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High Courts27 Apr 2006Allowed

Prabhakar Tambat Vs State of Maharashtra

Bombay High Court · (2007) 1 MhLj 722

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7

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High Courts26 Apr 2006

Sajanbee Vs Khajamiya Shaikh

Bombay High Court · (2007) 1 DMC 537 : (2006) 44 MhLj 265 : (2007) 4 RCR(Civil) 527 : (2007) 4 RCR(Criminal) 851

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts26 Apr 2006Dismissed

Hussain Khan Vs Shah Babu Education Society

Bombay High Court · (2006) 4 BomCR 726 : (2006) 4 MhLj 553

Constitution of India, 1950 — Article 12, 14, 16, 16(1), 16(4)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 3, 3(1), 3(2), 30(1), 9

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High Courts26 Apr 2006Dismissed

Om-Sai Darshan Cooperative Housing Society (Proposed) and Chandrakant Ramchandra Thakur Vs The State of Maharashtra, SRA Section and Others

Bombay High Court · (2007) 1 BomCR 476

Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 2(19)Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 33, 35, 38, 3A(1), 3A(3)

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High Courts26 Apr 2006

Awdesh Vasistha Tiwari and Others Vs The Chief Executive Officer, Slum Rehabilitation Authority and Others

Bombay High Court · (2006) 4 ALLMR 67 : (2006) 5 BomCR 772 : (2006) 4 MhLj 282

Bombay Public Trusts Act, 1950 — Section 36Development Control Regulations for Greater Bombay, 1991 — Regulation 33(10)

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High Courts26 Apr 2006Allowed

Bholenath Trading Company Vs State Bank of India

Bombay High Court · (2006) 5 BomCR 207 : (2006) 5 MhLj 37 : (2006) 44 MhLj 37

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 9(5)

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High Courts25 Apr 2006

Wall Street Finance Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (2007) 2 BomCR 511 : (2006) 202 ELT 776 : (2006) 5 MhLj 417 : (2008) 9 STR 419

Customs Act, 1962 — Section 113, 114, 115, 118, 121Foreign Exchange Regulation Act, 1973 — Section 7

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High Courts25 Apr 2006

State of Maharashtra Vs Narsinh Manya Bapu Bhosale

Bombay High Court · (2006) 6 BomCR 371 : (2006) 4 MhLj 768

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High Courts25 Apr 2006Allowed

Uday Sathe (Ex-Major) Vs Rahul Rajendra Borundia and Another

Bombay High Court · (2006) 3 CivCC 526 : (2006) CriLJ 3435 : (2006) 4 MhLj 421 : (2006) 4 RCR(Civil) 153 : (2006) 4 RCR(Criminal) 51

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts25 Apr 2006Allowed

Nina Y. Mathur Vs Rupee Co-op. Bank Ltd. and Another

Bombay High Court · (2007) 3 BC 362

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts25 Apr 2006

Subhash Vithal Khaire and Others Vs State of Maharashtra and Others

Bombay High Court · (2006) 4 ALLMR 88 : (2006) 6 BomCR 418

Constitution of India, 1950 — Article 166(2), 166(3), 226Land Acquisition Act, 1894 — Section 10(1), 11, 30, 4, 4(1)Maharashtra Regional and Town Planning Act, 1966 — Section 2(3), 22, 22A, 31, 37

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High Courts25 Apr 2006Allowed

C.K.P. Mandal Vs The Commissioner of Central Excise

Bombay High Court · (2006) 4 BomCR 747 : (2006) 204 CTR 274 : (2006) 4 MhLj 669 : (2006) 4 STR 183

Finance Act, 1994 — Section 65, 65(90), 66, 67, 90Service Tax Rules, 1994 — Rule 2(1)Transfer of Property Act, 1882 — Section 3

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High Courts25 Apr 2006Allowed

Varsha Ramsing Dhanavat Vs State of Maharashtra and Others

Bombay High Court · (2006) 4 ALLMR 80 : (2006) 5 BomCR 473 : (2006) 4 MhLj 676

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 10Constitution of India, 1950 — Article 226Special Backward Category (Regulation of Issuance and Verification of Caste Certificate) Act, 2000 — Section 9

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High Courts25 Apr 2006Dismissed

Manoj Babasaheb Patil Vs Controller of Examination, Maharashtra University of Health Sciences and Another

Bombay High Court · (2006) 4 ALLMR 77 : (2006) 6 BomCR 386 : (2006) 4 MhLj 810

Constitution of India, 1950 — Article 226

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High Courts24 Apr 2006Dismissed

Tata SSL Ltd. and Mr. Francis J. Dacunha Vs Union of India (UOI) and Others

Bombay High Court · (2006) 4 BomCR 722 : (2006) 204 ELT 225

Central Excise Rules, 1944 — Rule 12, 12(1), 12(2), 13Central Excises and Salt Act, 1944 — Section 11A, 11BConstitution of India, 1950 — Article 14, 19(1), 300A

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