COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,892 of 3,669

High Courts03 Apr 2006Allowed

State of Maharashtra and Others Vs Subhashchandra Bapusaheb Patankar

Bombay High Court · (2006) 6 ALLMR 315 : (2006) 6 BomCR 373 : (2006) 4 MhLj 751

Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Regulation 4(1), 4(2)

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High Courts03 Apr 2006

Framroze Navroji Darukhanawala Vs Union of India (UOI) and Others

Bombay High Court · (2006) 6 BomCR 213

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High Courts31 Mar 2006Dismissed

Mr. F.A. Ahmedababi Vs Dharam Estates and Investments Ltd.

Bombay High Court · (2006) 3 ALLMR 598 : (2006) 3 BomCR 618 : (2006) 110 FLR 327 : (2006) 5 MhLj 58

Industrial Disputes (Bombay) Rules, 1957 — Rule 16Industrial Disputes Act, 1947 — Section 10(1), 12(5), 25

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High Courts31 Mar 2006Dismissed

Smt. Shalini Laxman Wadnerkar Vs Bank of Baroda Employees Co-operative Housing Society Ltd. and M.M. Koregaonkar

Bombay High Court · (2006) 3 ALLMR 410 : (2006) 5 BomCR 292 : (2006) 3 MhLj 828

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High Courts31 Mar 2006Allowed

Smt. Sonabai S. Waghade Vs State of Maharashtra and Others

Bombay High Court · (2006) CriLJ 3423 : (2006) 4 RCR(Civil) 212 : (2006) 4 RCR(Criminal) 175

Constitution of India, 1950 — Article 21, 226, 227Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(X)

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High Courts31 Mar 2006

Food Corporation of India and Another Vs Clearing and Forwarding Unprotected Dock Labour Board for Greater Mumbai and Others

Bombay High Court · (2006) 5 BomCR 717 : (2006) 3 LLJ 463 : (2006) 4 MhLj 407

Constitution of India, 1950 — Article 19(1)Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 14, 2(2), 2(3), 2(4), 2(7)

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High Courts31 Mar 2006

Sangita Sunil Bhardiya Vs Rajendra Babulal Sarnot

Bombay High Court · (2006) 4 ALLMR 246 : (2006) 5 BomCR 925 : (2006) 3 MhLj 637

Civil Procedure Code, 1908 (CPC) — Section 115, 115(1), 115(2), 115(3), 2(14)Specific Relief Act, 1963 — Section 6, 9

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High Courts31 Mar 2006

Nagreeka Foils Ltd. Vs Commissioner of C. Ex. and Cus.

Bombay High Court · (2009) 13 STR 101

Central Excise Rules, 1944 — Rule 173Q, 173Q(1), 57ICentral Excises and Salt Act, 1944 — Section 11AC, 35G

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High Courts31 Mar 2006Dismissed

Deepak Kochhar and Rajeev Kochhar Vs HDFC Bank Ltd. and Others

Bombay High Court · AIR 2006 Bom 248 : (2006) 3 ALLMR 403 : (2006) 5 BomCR 732 : (2006) 4 MhLj 129

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(20), 19(22), 20, 20(1)

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High Courts31 Mar 2006Dismissed

Tata Memorial Centre and Another Vs Tata Memorial Hospital Workers Union and Another

Bombay High Court · (2006) 3 BomCR 680 : (2006) 111 FLR 145 : (2006) 4 MhLj 658

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 20, 22, 3

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High Courts31 Mar 2006Dismissed

D.G.P. Windsor (India) Ltd. Vs Pradeep Shivram Thakurdesai and Others

Bombay High Court · (2006) 3 ALLMR 291 : (2006) 4 BomCR 327 : (2006) 110 FLR 1050 : (2006) 3 MhLj 620

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 136, 226, 32Industrial Disputes Act, 1947 — Section 10, 25F, 9A

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High Courts31 Mar 2006Allowed

Mangaldas N. Verma Charitable Trust Vs The Municipal Corporation of Greater Bombay and The Municipal Commissioner for Greater Bombay

Bombay High Court · (2006) 3 ALLMR 405 : (2006) 5 BomCR 342 : (2006) 3 MhLj 662

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 5(10)Mumbai Municipal Corporation Act, 1888 — Section 127, 139, 154, 154(1), 2(1)

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High Courts31 Mar 2006

Mahendra Builders Vs Parvez Ghaswala and Others

Bombay High Court · (2006) 4 ALLMR 641 : (2006) 4 BomCR 824 : (2006) 3 MhLj 668

Limitation Act, 1963 — Article 142, 144, 10, 12, 14

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High Courts29 Mar 2006Allowed

Pune Municipal Corporation and Others Vs Dhananjay Prabhakar Gokhale

Bombay High Court · (2006) 3 ALLMR 449 : (2006) 5 BomCR 727 : (2006) 110 FLR 959 : (2006) 3 LLJ 59 : (2006) 4 MhLj 66

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High Courts29 Mar 2006Allowed

Holya Lasha Mahale and Another Vs Raghunath Holya Mahale

Bombay High Court · (2007) 1 BomCR 506 : (2006) 5 MhLj 80 : (2006) 44 MhLj 80

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1

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High Courts29 Mar 2006Dismissed

Shantaram Damodar Shukla and Others Vs State of Maharashtra and Another

Bombay High Court · (2006) CriLJ 3100

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 120(B), 409, 477Prevention of Corruption Act, 1947 — Section 13(1), 13(2), 19, 19(3)

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High Courts29 Mar 2006

Bharti Televentures Ltd. and Another Vs Chief Controlling Revenue Authority, Maharashtra State and Another

Bombay High Court · (2006) 4 ALLMR 253 : (2006) 5 BomCR 715 : (2006) 4 MhLj 185

Bombay Stamp Act, 1958 — Article 36, 36ATelegraph Act, 1885 — Section 4

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High Courts29 Mar 2006Dismissed

GTL Ltd. Vs Maharashtra Rajya Rashtriya Kamgar Sangh and Others

Bombay High Court · (2006) 4 ALLMR 690 : (2006) 3 MhLj 646

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 2, Order 7 Rule 7, Order 8 Rule 9, 115Constitution of India, 1950 — Article 226, 227Industrial Disputes (Bombay) Rules, 1957 — Rule 16A

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High Courts29 Mar 2006

International Association of Lions Clubs Vs National Association of Indian Lions and Others

Bombay High Court · (2006) 33 PTC 79

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High Courts29 Mar 2006Dismissed

Karam Chand Thapar and Bros. (C.S.) Ltd. Vs Life Insurance Corporation of India

Bombay High Court · (2006) 6 ALLMR 377 : (2006) 5 BomCR 709 : (2006) 4 MhLj 424

Civil Procedure Code, 1908 (CPC) — Section 115Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 4(1), 5(1), 9

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