COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,890 of 3,669

High Courts07 Apr 2006

General Instruments Co. Vs Union of India (UOI), Ms. V.K. Maya D.Kem, Joint Director of Foreign Trade, Mr. V.K. Gupta, Joint Director of Foreign Trade and The Commissioner of Customs

Bombay High Court · (2006) 4 BomCR 249

Contract Act, 1872 — Section 56Customs Act, 1962 — Section 25Foreign Trade (Regulation) Rules, 1993 — Rule 8

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High Courts07 Apr 2006Dismissed

Nirmaldas Alhat Vs Sunita Alhat and Others

Bombay High Court · (2006) 3 CivCC 154 : (2006) CriLJ 2635 : (2006) 3 MhLj 549 : (2006) 3 RCR(Civil) 579 : (2006) 3 RCR(Criminal) 580

Criminal Procedure Code, 1973 (CrPC) — Section 125(4)

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High Courts07 Apr 2006Dismissed

Babli Krishna Vaigankara and Another Vs Laxman Sagun Vaigankar and Another

Bombay High Court · (2006) 4 ALLMR 199 : (2006) 5 BomCR 277 : (2007) 5 CivCC 65 : (2006) 2 RCR(Rent) 478

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 100Easements Act, 1882 — Section 13, 4

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High Courts07 Apr 2006Allowed

Kelkar Trading Corporation and Shri Chintamani Shridhar Kelkar Vs Commissioner of Central Excise

Bombay High Court · (2006) 3 BomCR 515 : (2006) 131 CompCas 690 : (2008) 223 ELT 382

Central Excise Rules, 1944 — Rule 173Q, 173Q(1), 209ACentral Excises and Salt Act, 1944 — Section 11A(1), 11AC

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High Courts07 Apr 2006

Madhuri Prabhakar Patole Vs Aruna Satishchandra Gaikwad

Bombay High Court · (2006) 4 BomCR 238

Civil Procedure Code Amendment Act, 1999 — Section 32Civil Procedure Code Amendment Act, 2002 — Section 16Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), 9A

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High Courts05 Apr 2006

Ganesh Bank of Kurundwad Ltd. and Others Vs Union of India (UOI) and Others Sunil Mahadev Chavan Vs Reserve Bank of India, Federal Bank Ltd., Ganesh Bank of Kurundwar Ltd. and Union of India (UOI)

Bombay High Court · (2006) 4 BomCR 60 : (2006) 131 CompCas 614

Banking Laws (Miscellaneous Provisions) Act, 1963 — Section 21Banking Regulation Act, 1949 — Section 11(3), 22(3), 27, 36AB, 45Companies Act, 1956 — Section 394

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High Courts05 Apr 2006

Shaw Wallace and Company Ltd. and Another Vs Mohan Rocky Spring Water Breweries Ltd.

Bombay High Court · (2006) 3 ALLMR 439 : (2006) 3 BomCR 252 : (2006) 4 MhLj 396 : (2006) 33 PTC 180

Trade Marks Act, 1999 — Section 28

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High Courts05 Apr 2006Dismissed

Dnyaneshwer Purshottam Kudalkar (Dr.) Vs Union of India (UOI) and Others

Bombay High Court · (2006) 4 ALLMR 213 : (2006) 3 BomCR 544

Constitution of India, 1950 — Article 14, 16, 162, 309Major Port Trusts Act, 1963 — Section 124, 124(1), 132, 17(2), 23

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High Courts05 Apr 2006Allowed

Commissioner of Customs (Imports) Vs Patvolk (Division of Forbes Gokak Ltd.) and Shahi Containers (Division of Shahi Shipping Ltd.)

Bombay High Court · (2006) 202 ELT 411

Customs Act, 1962 — Section 111, 112, 116, 148, 148(1)

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High Courts05 Apr 2006

Shaw Wallace And Company Ltd. and Another Vs Mohan Rocky Spring Water Breweries Ltd.

Bombay High Court · (2006) 3 ALLMR 439 : (2006) 3 BomCR 252 : (2006) 4 MhLj 396 : (2006) 33 PTC 180

Trade Marks Act, 1999 — Section 28

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High Courts05 Apr 2006Dismissed

Rangnath Prataprao Jadhav Vs State of Maharashtra

Bombay High Court · (2006) CriLJ 3438

Criminal Procedure Code, 1973 (CrPC) — Section 357, 360Penal Code, 1860 (IPC) — Section 323, 34, 452

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High Courts05 Apr 2006Dismissed

Kalyan Dombivli Municipal Corporation Vs Tukaram Muttappa Pai

Bombay High Court · (2006) 6 BomCR 339 : (2006) 44 MhLj 75

Bombay Provincial Municipal Corporations Act, 1949 — Section 260, 478, 487

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High Courts05 Apr 2006Dismissed

Askay and Co. Pvt. Ltd. Vs Life Insurance Corporation of India and Others

Bombay High Court · (2006) 4 ALLMR 204 : (2006) 4 BomCR 258 : (2006) 3 MhLj 700

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10, 2, 3, 4, 5Constitution of India, 1950 — Article 14, 19(1), 226, 227, 254(2)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 2(2), 4, 5, 5(1)

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High Courts05 Apr 2006Dismissed

Ashok Shankarrao Ghatage Vs Mahipati Yashwant Khutale

Bombay High Court · AIR 2006 Bom 347 : (2006) 4 ALLMR 364 : (2006) 3 BomCR 517 : (2006) 3 MhLj 797 : (2007) 5 RCR(Civil) 61

Criminal Procedure Code, 1973 (CrPC) — Section 125, 97Guardians and Wards Act, 1890 — Section 8Penal Code, 1860 (IPC) — Section 304B, 34, 498A

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High Courts05 Apr 2006Dismissed

Dewoo Krishna Gawde and Others Vs Shri Ram Mills and Others

Bombay High Court · (2006) 3 ALLMR 416 : (2006) 3 BomCR 246 : (2006) 110 FLR 27 : (2006) 4 MhLj 578

Bombay Industrial Relations Act, 1946 — Section 30Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21, 21(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18

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High Courts05 Apr 2006

Shri Shrikant Chintaman Joshi Vs Pune Municipal Corporation The Pune Municipal Corporation Vs Shri Shrikant Chintaman Joshi

Bombay High Court · (2006) 3 ALLMR 414 : (2006) 3 BomCR 257 : (2006) 4 MhLj 145

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High Courts05 Apr 2006Dismissed

Yvonne Maria D''Souza '' Smt. Yvonne Fernandes Vs State of Goa and Others

Bombay High Court · (2006) 6 BomCR 388

Constitution of India, 1950 — Article 226Goa School Education Act, 1984 — Section 22Goa School Education Rules, 1986 — Rule 97

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High Courts05 Apr 2006Dismissed

Dewoo Krishna Gawde and others Vs Shri Ram Mills and others

Bombay High Court · (2006) 3 ALLMR 416 : (2006) 3 BomCR 246 : (2006) 110 FLR 27 : (2006) 4 MhLj 578

Bombay Industrial Relations Act, 1946 — Section 30Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18

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High Courts04 Apr 2006

The Maharashtra Small Scale Industries Development Corporation Ltd. Vs M. Surda Corporation and Others

Bombay High Court · (2006) 3 ALLMR 375 : (2006) 4 BomCR 225 : (2006) 3 CivCC 599 : (2007) 2 CTLJ 237 : (2006) 4 MhLj 630 : (2007) 5 RCR(Civil) 149

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Companies Act, 1956 — Section 434

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High Courts04 Apr 2006Dismissed

Commissioner of Service Tax Vs BPL Mobile Communication Ltd.

Bombay High Court · (2008) 9 STR 349

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