COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,894 of 3,669

High Courts24 Mar 2006

Shrikrishna Shetye deceased by LRs. Vs Justin Acacio D''Souza and Others

Bombay High Court · (2006) 6 BomCR 395 : (2006) 4 MhLj 860

Criminal Procedure Code, 1973 (CrPC) — Section 488Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 23(1)Hindu Marriage Act, 1955 — Section 19

High Courts24 Mar 2006Dismissed

Commissioner of Customs (General) Vs Bharat Overseas Communicators

Bombay High Court · (2006) 199 ELT 800

Customs Act, 1962 — Section 124

High Courts24 Mar 2006

Bahujan Vikas Education Society and Another Vs Mrs. Vidya Devi Raut and Others

Bombay High Court · (2006) 4 ALLMR 281 : (2006) 44 MhLj 124

High Courts24 Mar 2006Allowed

Avinash J. Mahale and Others Vs State of Maharashtra

Bombay High Court · (2006) CriLJ 3123

Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 107, 306

High Courts23 Mar 2006Dismissed

Rama S. Sharma Vs Principal, R.K. Talreja College and Others

Bombay High Court · (2006) 4 ALLMR 287 : (2006) 5 BomCR 313 : (2006) 3 MhLj 847

Constitution of India, 1950 — Article 226

High Courts23 Mar 2006

Vassudev Pandurang Naik and Another Vs Krishna Vithoba Xete Tilve and Others

Bombay High Court · (2006) 3 ALLMR 481 : (2006) 3 BomCR 636 : (2006) 4 MhLj 306

Constitution of India, 1950 — Article 226, 227Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 29, 8AGoa, Daman and Diu Mundkars (Protection from Eviction) Rules, 1977 — Rule 14(7), 14(8), 14(9)

High Courts23 Mar 2006Dismissed

Mhaisarali Ramzanali Khan Vs Shri D. Sivanandan, Commissioner of Police, The State of Maharashtra and The Superintendent

Bombay High Court · (2006) 03 BOM CK 0053

Arms Act, 1959 — Section 25, 3, 3(25), 4(25)Bombay Police Act, 1951 — Section 135, 37(1)Constitution of India, 1950 — Article 226

High Courts23 Mar 2006Dismissed

Neon Laboratories Limited and Babulal K. Jain Vs Union of India (UOI), Ministry of Law, Justice, Joint Director General of Foreign Trade and The Designated Authority of Pass Book Scheme

Bombay High Court · (2006) 3 BomCR 589

Central Excises and Salt Act, 1944 — Section 2

High Courts23 Mar 2006

Nikumbh Dairy Products Ltd. Vs State of Maharashtra

Bombay High Court · (2007) 4 BC 358

Criminal Procedure Code, 1973 (CrPC) — Section 239, 252Negotiable Instruments Act, 1881 (NI) — Section 138, 142

High Courts22 Mar 2006Dismissed

Shantaram Ganesh Shenoy Vs Special Land Acquisition Officer

Bombay High Court · (2006) 6 ALLMR 167 : (2006) 5 BomCR 299 : (2006) 3 MhLj 781

Land Acquisition Act, 1894 — Section 11, 12, 12(2), 18, 18(1)Limitation Act, 1963 — Section 29(2), 5

High Courts22 Mar 2006

Prakash Parshuram Patil Vs State of Maharashtra and Others

Bombay High Court · (2006) 4 MhLj 652

Constitution of India, 1950 — Article 14, 16, 311

High Courts22 Mar 2006Allowed

Valsamma Mamachan Vs Union of India (UOI) and Others

Bombay High Court · (2006) 3 BomCR 595 : (2006) 4 MhLj 270

High Courts22 Mar 2006Dismissed

Dayashanker Dashrat Chaubey Vs Union of India (UOI) and Others

Bombay High Court · (2006) 3 BomCR 597 : (2006) 4 MhLj 537

High Courts22 Mar 2006Allowed

Vipin Das Baijal (Captain) Vs Union of India (UOI) and Others

Bombay High Court · (2006) 5 BomCR 735 : (2006) 4 MhLj 362

Constitution of India, 1950 — Article 226

High Courts22 Mar 2006

Continental Construction Limited Vs Export Import Bank of India and Another

Bombay High Court · (2006) 03 BOM CK 0028

High Courts22 Mar 2006Allowed

Pramod Devaram Bhangale Vs State of Maharashtra and Others

Bombay High Court · (2007) 3 BomCR 480 : (2006) 5 MhLj 110 : (2006) 44 MhLj 110

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12

High Courts22 Mar 2006Dismissed

Mayashankar R. Singh Vs Brihanmumbai Municipal Corporation and Others

Bombay High Court · (2006) 3 BomCR 812 : (2007) 1 CTLJ 287 : (2006) 4 MhLj 70

Constitution of India, 1950 — Article 226

High Courts21 Mar 2006

Arjun Narayan Patil and Others Vs I.D.B.I. Bank Ltd. and Others

Bombay High Court · (2006) 110 FLR 242 : (2006) 3 LLJ 66

Industrial Disputes Act, 1947 — Section 12(3), 12(5)

High Courts21 Mar 2006Allowed

Dalsing Rajput Vs State of Maharashtra and Others

Bombay High Court · (2006) 4 ALLMR 580 : (2006) 5 BomCR 691 : (2006) 3 MhLj 592

Constitution of India, 1950 — Article 12, 226, 32Maharashtra Co-operative Societies Act, 1960 — Section 73B, 73B(3)

High Courts21 Mar 2006

The Commissioner of Customs (General) Vs LA Grande Projects Limited

Bombay High Court · (2006) 204 ELT 207

Customs Act, 1962 — Section 111