High Courts13 Apr 2006Allowed
Union of India (UOI) and Commissioner of Central Excise Vs D.S. Bhavar, U.D.C.
Bombay High Court · (2006) 4 BomCR 193 : (2006) 3 MhLj 757
Constitution of India, 1950 — Article 311(2)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,889 of 3,669
High Courts13 Apr 2006Dismissed
Bajaj Auto Limited Vs Shri Shrikant Vinayak Yogi and Others
Bombay High Court · (2006) 4 ALLMR 181 : (2006) 4 BomCR 197 : (2006) 3 MhLj 557
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)
High Courts13 Apr 2006Dismissed
The Principal, K.J. Somaiya College of Arts and Commerce Vs Mrs. Nalini V. Karnad and Another
Bombay High Court · (2006) 4 ALLMR 156 : (2006) 4 BomCR 204 : (2006) 4 MhLj 132
Constitution of India, 1950 — Article 226, 311(2)Limitation Act, 1963 — Section 5Maharashtra Universities Act, 1994 — Section 59
High Courts13 Apr 2006Dismissed
Sunil Vassudev Pednekar Vs Bicholim Urban Co-operative Bank Ltd.
Bombay High Court · (2007) 1 ALD(Cri) 9 : (2007) 3 BC 777 : (2006) 3 CivCC 659 : (2006) CriLJ 3114 : (2006) 3 RCR(Civil) 713 : (2006) 3 RCR(Criminal) 713
Criminal Procedure Code, 1973 (CrPC) — Section 202(2), 204, 204(1), 204(1A), 204(2)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Apr 2006
Vaishali Vivek Mhaske and Others Vs Regional/State Level Chairman and Others
Bombay High Court · (2006) 4 ALLMR 489 : (2006) 4 BomCR 752 : (2006) 4 MhLj 815
B.Ed. Admissions Rules, 2005 — Rule 1.1, 1.5A, 1.7, 4, 50
High Courts13 Apr 2006Allowed
Balu B. Galande Vs State of Maharashtra and Another
Bombay High Court · (2006) 04 BOM CK 0011
Penal Code, 1860 (IPC) — Section 427, 504, 506Protection of Civil Rights Act, 1955 — Section 7(1)(d)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1), 3(1)(x), 3(i)(x)
High Courts12 Apr 2006Allowed
Shri C.R. Dhuri and Others Vs National Textile Corporation
Bombay High Court · (2006) 4 ALLMR 174 : (2006) 4 BomCR 170 : (2006) 111 FLR 1070
Industrial Disputes Act, 1947 — Section 12(3), 2Industrial Employment (Standing Orders) Act, 1946 — Section 3(3)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 5(d), 7
High Courts12 Apr 2006Allowed
Tulsa Vs Maharashtra State Electricity Board and Others
Bombay High Court · (2006) 4 ALLMR 193 : (2006) 5 BomCR 188 : (2006) 44 MhLj 29
Constitution of India, 1950 — Article 226
High Courts12 Apr 2006Allowed
Hindustan Petroleum Corpn. Ltd. and Another Vs Parshwa Auto Center
Bombay High Court · (2006) 4 ALLMR 167 : (2006) 4 BomCR 733 : (2006) 4 MhLj 111
Arbitration and Conciliation Act, 1996 — Section 8Constitution of India, 1950 — Article 227
High Courts12 Apr 2006
Union of India (UOI) Vs Renuka Ambadas Malve and Others
Bombay High Court · (2006) 4 ALLMR 170 : (2006) 4 BomCR 189 : (2006) 111 FLR 149 : (2006) 3 MhLj 710
Railway Services (Pension) Rules, 1993 — Rule 75, 75(6), 75(7)
High Courts12 Apr 2006
Indian Hotel and Restaurants Association (AHAR) and Jagdish V. Shetty, General Secretary of Indian Hotel and Restaurants Association (AHAR) Vs The State of Maharashtra and The Commissioner of Police The Sanmitra Trust, Malvani Project and Ekta Self Help Group Vs State of Maharashtra and Others Ramnath Vishnu Waringe Vs The State of Maharashtra and The District Collector Fight for Rights Bar Owners Association Vs The Union of India (UOI) and Others Smt. Chhayadevi Jaiswal Vs State of Maharashtra and Commissioner of Police
Bombay High Court · (2006) 3 BomCR 705
Bombay Foreign Liquor Rules, 1953 — Rule 44, 45, 52Bombay Police (Amendment) Act, 2005 — Section 33ABombay Police Act, 1951 — Section 110, 122, 123, 131, 162
High Courts12 Apr 2006
Vyankat Vithoba Palampalle Vs Mohan Gundappa Bukale and Others
Bombay High Court · (2006) 4 MhLj 785
Criminal Procedure Code, 1973 (CrPC) — Section 110, 156(3), 200, 202, 203Penal Code, 1860 (IPC) — Section 395
High Courts12 Apr 2006Dismissed
Rajendra Kashinath Badgujar Vs The Union of India (UOI) and The Bridge Engineer, Central Railway
Bombay High Court · (2006) 4 ALLMR 172 : (2006) 3 BomCR 510 : (2006) 3 LLJ 382 : (2006) 3 MhLj 698
High Courts12 Apr 2006
Mtz. Industries and Another Vs New India Assurance Co. Ltd. and Another
Bombay High Court · (2006) 4 ACC 674
High Courts10 Apr 2006Dismissed
Sunil Tukaram Bharadkar Vs Santosh Gopichand Rane
Bombay High Court · (2006) 4 ALLMR 645 : (2006) 5 BomCR 237 : (2006) 3 MhLj 811
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 13 Rule 6, Order 18 Rule 4, Order 18 Rule 4(1), Order 18 Rule 5
High Courts10 Apr 2006Allowed
Ashok Amgonda Birajdar Vs State of Maharashtra and Others
Bombay High Court · (2006) 4 BomCR 182 : (2006) 4 MhLj 57
Land Acquisition Act, 1894 — Section 12, 12(2), 18, 18(2), 3
High Courts10 Apr 2006Dismissed
National Insurance Co. Ltd. Vs Smt. Bhargavi Gopala Krishnan and Others
Bombay High Court · (2006) ACJ 1876 : (2006) 4 ALLMR 195 : (2006) 4 BomCR 58 : (2006) 3 MhLj 735
Motor Vehicles Act, 1939 — Section 103A, 112, 29A, 31, 94
High Courts10 Apr 2006
Bayer Cropscience Ltd. Vs Ms. Sampada S. Shetye and Another
Bombay High Court · (2007) 1 BomCR 493 : (2006) 5 MhLj 381 : (2006) 44 MhLj 381
High Courts10 Apr 2006Dismissed
Archana Girish Sabnis Vs The Bar Council of India and Others
Bombay High Court · AIR 2006 Bom 250 : (2006) 4 ALLMR 190 : (2006) 3 BomCR 512 : (2006) 4 MhLj 390
Advocates Act, 1961 — Section 24, 49, 49(1), 7Constitution of India, 1950 — Article 14, 19
High Courts10 Apr 2006Allowed
Anthony C. Monteiro Vs Government of Goa and Another
Bombay High Court · (2006) 3 ALLMR 687 : (2006) 5 BomCR 272
Central Civil Services (Commutation of Pension) Rules, 1981 — Rule 28, 6(1), 8Central Civil Services (Pension) Rules, 1972 — Rule 37A, 37A(1)