COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,888 of 3,669

High Courts20 Apr 2006

Mahendra Pratap (Col.) Vs Sanjay Rathi and Others

Bombay High Court · (2006) 4 MhLj 429

Bombay Town Planning Act, 1954 — Section 54Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 5 Rule 1, Order 8 Rule 1, Order 8 Rule 9, Order 9 Rule 7Constitution of India, 1950 — Article 12, 226, 311(2)(c)

High Courts20 Apr 2006

Maharashtra Adivasi Thakur Jamat Seva Mandal Vs State of Maharashtra and Others

Bombay High Court · (2006) 6 ALLMR 723 : (2007) 3 BomCR 859 : (2006) 4 MhLj 521

Caste Certificates Validation Act, 2000 — Section 4(1), 6(1)Constitution of India, 1950 — Article 226, 342

High Courts19 Apr 2006

Rachel Gunther Mathias Vs Mahadev R. Mishra

Bombay High Court · (2006) 4 ALLMR 129 : (2006) 4 BomCR 168 : (2006) 5 MhLj 26

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44

High Courts19 Apr 2006

Silicon Graphics System (INDIA) Private Limited Vs Union of India (UOI)

Bombay High Court · (2006) 204 ELT 247

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129

High Courts19 Apr 2006Dismissed

Commissioner of Central Excise and Another Vs Indorama Textiles Ltd. and Another

Bombay High Court · (2006) 5 BomCR 914 : (2006) 204 ELT 222 : (2006) 4 MhLj 366

Central Excises and Salt Act, 1944 — Section 35E, 35EEConstitution of India, 1950 — Article 226, 227

High Courts19 Apr 2006

Union of India (UOI) Vs Nandkishore Khatib Jangad

Bombay High Court · (2006) 4 ALLMR 134 : (2006) 6 BomCR 210

High Courts19 Apr 2006Dismissed

Rasik Govind Mankar Vs The Oberoi Towers

Bombay High Court · (2006) 4 ALLMR 162 : (2006) 4 BomCR 689 : (2006) 110 FLR 965 : (2006) 4 MhLj 323

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11A, 28, 44

High Courts19 Apr 2006Allowed

Sow. Saraswatibai Parle Vs Mokinda Parle

Bombay High Court · (2006) CriLJ 2633 : (2007) 1 DMC 83 : (2006) 3 RCR(Criminal) 577

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 407, 407(1), 488

High Courts18 Apr 2006Dismissed

The Thane Janata Sahakari Bank Ltd. Vs The Commissioner of Sales Tax, Asstt. Commissioner of Sales Tax, The Office of the Assistant Commissioner (Assessment) and The State of Maharashtra

Bombay High Court · (2006) 6 BomCR 186 : (2006) 132 CompCas 823 : (2006) 4 MhLj 594 : (2006) 70 SCL 319 : (2006) 148 STC 32

Bombay Sales Tax Act, 1959 — Section 38C, 39Constitution of India, 1950 — Article 245, 246, 248Maharashtra Land Revenue Code, 1966 — Section 169, 169(2)

High Courts18 Apr 2006Dismissed

Satish Namdeo Awghade Vs The Education Officer and Others

Bombay High Court · (2006) 4 ALLMR 137 : (2006) 5 BomCR 226 : (2006) 3 MhLj 730

Constitution of India, 1950 — Article 226

High Courts18 Apr 2006Dismissed

Sukhdeo Ambuji Bahakar and Others Vs Savita Gajanan Kalne

Bombay High Court · (2007) 1 BomCR 515 : (2006) 4 MhLj 384

High Courts18 Apr 2006Dismissed

Madhukar Bhausaheb Mhaske Vs State of Maharashtra

Bombay High Court · (2006) CriLJ 3700

Penal Code, 1860 (IPC) — Section 279, 304A, 337

High Courts18 Apr 2006Dismissed

Vinod Kumar M. Gadia and Another Vs SICOM Ltd.

Bombay High Court · (2008) 141 CompCas 171

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22State Financial Corporations Act, 1951 — Section 31(1)

High Courts17 Apr 2006Allowed

Neeraj Kumar Umeshkumar Mor Vs State of Maharashtra and Others

Bombay High Court · (2006) 4 ALLMR 142 : (2006) 5 BomCR 235 : (2006) 3 MhLj 695

Registration Act, 1908 — Section 23, 24, 25, 26, 34Registration Rules, 1908 — Rule 27

High Courts17 Apr 2006

Z.F. Steering Gears (India) Vs Ramchandra S. Tapkir

Bombay High Court · (2006) 5 BomCR 230 : (2006) 110 FLR 468 : (2006) 3 MhLj 586

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)

High Courts17 Apr 2006Dismissed

Krishnamohan Ananda Saindane Vs Anilkumar Bherumal Mawani and Another

Bombay High Court · (2006) 4 MhLj 563

Penal Code, 1860 (IPC) — Section 385

High Courts17 Apr 2006Dismissed

Bharatiya Kamgar Sena Vs Vishwa Kalyan Kamgar Sanghatana and Another

Bombay High Court · (2007) 3 BomCR 892 : (2006) 3 LLJ 865 : (2006) 5 MhLj 193 : (2006) 44 MhLj 193

Civil Procedure Code, 1908 (CPC) — Section 10Labour Practices Act, 1971 — Section 11, 11(2), 12, 12(1), 13

High Courts17 Apr 2006Dismissed

Housilal Balchand Shah Vs State of Maharashtra and Others

Bombay High Court · (2006) 4 ALLMR 144 : (2006) 5 BomCR 211 : (2006) 3 MhLj 763

Constitution of India, 1950 — Article 14, 21, 226, 300Land Acquisition Act, 1894 — Section 16, 17, 4(1), 6Maharashtra Regional and Town Planning Act, 1966 — Section 126(4), 127, 21, 22A, 23

High Courts13 Apr 2006Dismissed

Mumbai Pradesh Arya Vidya Sabha Vs Arun Sitaram Kuwar and Others

Bombay High Court · (2006) 3 BomCR 506 : (2006) 4 MhLj 237

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 8, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 25A, 26

High Courts13 Apr 2006Dismissed

N.K. Harchandani Vs State of Maharashtra and Another

Bombay High Court · (2006) 5 BomCR 256 : (2006) 5 MhLj 817

Constitution of India, 1950 — Article 166, 166(3)Development Control Rules for Greater Mumbai, 1967 — Rule 15Employees State Insurance Act, 1948 — Section 85B, 85B(1), 94A