High Courts24 Apr 2006Dismissed
Sudhir Narayan Sawant Vs State of Maharashtra and Others
Bombay High Court · (2006) 4 ALLMR 485 : (2007) 3 BomCR 452 : (2006) 44 MhLj 96
University Grants Commission Act, 1956 — Section 14, 26
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,887 of 3,669
High Courts24 Apr 2006Dismissed
Novus Pharmaceutical Ltd. and Others Vs Union of India (UOI) and Others
Bombay High Court · (2006) 4 ALLMR 112 : (2006) 6 BomCR 393 : (2006) 5 MhLj 569
Advocates Act, 1961 — Section 30Constitution of India, 1950 — Article 226
High Courts24 Apr 2006Allowed
Vijay Balbhim Pawar Vs Secretary, Home Department and Others
Bombay High Court · (2006) 4 ALLMR 108 : (2006) 6 BomCR 336 : (2006) 5 MhLj 129 : (2006) 44 MhLj 129
High Courts24 Apr 2006Dismissed
The Commissioner of Customs (Imports) Vs Pride Foramer
Bombay High Court · (2006) 4 BomCR 737 : (2006) 204 ELT 381 : (2006) 4 STR 401
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112, 114A, 129A, 129BCustoms, Excise Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 41
High Courts24 Apr 2006
Ashwini Anil Chavan Vs State of Maharashtra and Others
Bombay High Court · (2006) 4 ALLMR 106 : (2006) 4 BomCR 743 : (2006) 4 MhLj 415
Constitution of India, 1950 — Article 342(1)
High Courts24 Apr 2006Dismissed
G.M. Breweries Ltd. Vs State of Maharashtra and Another
Bombay High Court · (2006) 4 ALLMR 110 : (2006) 6 BomCR 382 : (2006) 5 MhLj 43 : (2006) 44 MhLj 43
Bombay Prohibition Act, 1949 — Section 11Constitution of India, 1950 — Article 226Maharashtra Potable Liquor (Fixation of Maximum Retail Prices) Rules, 1996 — Rule 2
High Courts21 Apr 2006
Vidarbha Heritage Society and Others Vs State of Maharashtra and Others
Bombay High Court · (2006) 4 BomCR 577
Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning (Amendment) Act, 1989 — Section 158Maharashtra Regional and Town Planning Act, 1965 — Section 156
High Courts21 Apr 2006Allowed
Jaisukhlal N. Bhuta and Others Vs Maharashtra State Electricity Board and Others
Bombay High Court · (2006) 6 BomCR 893 : (2006) 4 CivCC 66 : (2006) 44 MhLj 371 : (2006) 4 RCR(Civil) 199
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 19Electricity Act, 1910 — Section 22
High Courts21 Apr 2006
Saroj N. Patil Vs Nuclear Power Corporation of India Ltd. and Others
Bombay High Court · (2006) 4 ALLMR 121 : (2006) 6 BomCR 295 : (2006) 111 FLR 265 : (2006) 3 LLJ 624 : (2006) 4 MhLj 738
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5)
High Courts21 Apr 2006Dismissed
Mahabaleshwar Madhotpadak Sahakari Society Ltd. Vs Hira V. Dhebe and Others
Bombay High Court · (2006) 4 ALLMR 662 : (2006) 5 BomCR 275 : (2006) 110 FLR 394 : (2006) 3 MhLj 534
Industrial Disputes Act, 1947 — Section 25F
High Courts21 Apr 2006Allowed
Maker Tower ''H'' Co-op. Hsg. Socy. Ltd. and Another Vs Leena N. Parekh and Others
Bombay High Court · (2006) 4 ALLMR 114 : (2007) 2 BomCR 523 : (2006) 6 MhLj 197
Constitution of India, 1950 — Article 226
High Courts20 Apr 2006Allowed
Shri Mukesh Laxman Das Talreja Vs The Inspector of Police
Bombay High Court · (2006) 04 BOM CK 0137
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Maharashtra Urban Areas Preservation of Trees Act, 1975 — Section 21, 8
High Courts20 Apr 2006
Vijay Enterprises Vs Gopinath Mahade Koli and Others
Bombay High Court · (2006) 4 ALLMR 124 : (2006) 4 BomCR 701
Constitution of India, 1950 — Article 215
High Courts20 Apr 2006
Bandu Hasan Tamobli Vs The State of Maharashtra, Govind Daji Bhise and Mrs. Mangal Govind Bhise
Bombay High Court · (2006) 04 BOM CK 0110
Criminal Procedure Code, 1973 (CrPC) — Section 164, 423Penal Code, 1860 (IPC) — Section 307, 34, 376, 376(2)Protection of Civil Rights Act, 1955 — Section 7(1)
High Courts20 Apr 2006
Oriental Insurance Co. Ltd. Vs Chandrabai N. Kamble and Others
Bombay High Court · (2006) 4 ACC 527
Motor Vehicles Act, 1988 — Section 166
High Courts20 Apr 2006Dismissed
Ramkrishna Sadashiv Jadhav Vs State of Maharashtra and Others
Bombay High Court · (2007) 2 BomCR 520 : (2006) 5 MhLj 411 : (2006) 44 MhLj 411
Constitution of India, 1950 — Article 226
High Courts20 Apr 2006Allowed
Rama Chandu Kale, Vishwanath Rama Kale and Sanjay Rama Kale Vs The State of Maharashtra
Bombay High Court · (2006) 04 BOM CK 0048
Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts20 Apr 2006
Shrirang Ramratan Chandak and Others Vs Union of India (UOI), Ministry of Finance and The Collector of Central Excise and Customs
Bombay High Court · (2006) 5 BomCR 685 : (2007) 207 ELT 217 : (2006) 4 MhLj 571
Gold (Control) Act, 1968 — Section 16, 71, 71(1), 73, 74
High Courts20 Apr 2006Dismissed
Narendra V. Kanekar Vs The Bardez-Taluka Co-op. Housing Mortgage Society Ltd. and Another
Bombay High Court · (2007) 1 ALD(Cri) 6 : (2006) 3 ALLMR 673 : (2007) 2 BC 555 : (2006) 6 BomCR 874 : (2006) 3 CivCC 730 : (2006) CriLJ 3111
Contract Act, 1872 — Section 25, 25(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Apr 2006
Shivaji Waman Eodase and Others Vs Chandrapati Ishwarsingh Dahiya and Others
Bombay High Court · (2006) 4 ACC 306
Motor Vehicles Act, 1939 — Section 110A