COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,895 of 3,669

High Courts21 Mar 2006Dismissed

Maha Pragya Vidya Nidhi Foundation and Another Vs State of Maharashtra and Others

Bombay High Court · (2006) 5 BomCR 317 : (2006) 4 MhLj 50

Bombay Public Trusts Act, 1950 — Section 41A, 69Bombay Public Trusts Rules, 1951 — Rule 5E

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High Courts21 Mar 2006

Bharati Cellular Ltd. and Another Vs Jai Distillers P. Ltd.

Bombay High Court · AIR 2007 Bom 33 : (2006) 4 BomCR 280 : (2006) 33 PTC 220

Constitution of India, 1950 — Article 14, 19(1)Copyright Act, 1957 — Section 14, 51, 55Trade and Merchandise Marks Act, 1958 — Section 11, 12

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High Courts21 Mar 2006

Sukumar M. Khot and Others Vs State of Maharashtra and Others

Bombay High Court · (2006) 3 ALLMR 302 : (2006) 4 BomCR 337 : (2006) 4 MhLj 328

Constitution of India, 1950 — Article 14, 226Land Acquisition (Companies) Rules, 1963 — Rule 5Land Acquisition Act, 1894 — Section 17(4), 3, 4, 4(1), 40

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High Courts21 Mar 2006

RMC Readymix (I) P. Ltd. Vs Kanayo Khubchand Motwani

Bombay High Court · (2006) 4 BomCR 437 : (2006) 4 MhLj 299

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Presidency Small Cause Courts Act, 1882 — Section 41, 41(1)

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High Courts21 Mar 2006Dismissed

Archana Abhay Wani and Others Vs The Deputy Collector and Competent Authority (ULC) and Others

Bombay High Court · (2006) 6 ALLMR 201 : (2006) 3 BomCR 782 : (2006) 4 MhLj 585

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 4(1), 5AMaharashtra Municipalities Act, 1965 — Section 189

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High Courts20 Mar 2006Allowed

Ajit Majur Kamgar Sahakari Sanstha Vs State of Maharashtra and Others

Bombay High Court · (2006) 4 ALLMR 291 : (2006) 6 BomCR 402 : (2006) 3 MhLj 529

Maharashtra Land Revenue Code, 1966 — Section 48(7)

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High Courts20 Mar 2006

Shankar Ambhore (Dr.) Vs Vice Chancellor, Dr. Babasaheb Ambedkar Marathwada University and Others

Bombay High Court · (2006) 4 ALLMR 522 : (2007) 1 BomCR 521 : (2006) 3 MhLj 835

Companies Act, 1956 — Section 267, 274, 283Constitution of India, 1950 — Article 102, 103, 103(2), 226Dr. Babasaheb Ambedkar Technological University Act, 1989 — Section 60

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High Courts20 Mar 2006

In Re: Megal Markus Pereira

Bombay High Court · AIR 2006 Bom 273 : (2006) 6 ALLMR 298

Arbitration and Conciliation Act, 1996 — Section 2Bombay City Civil Court Act, 1948 — Section 3, 7Bombay Civil Courts Act, 1869 — Section 7

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High Courts20 Mar 2006

Union of India (UOI) Vs Ashok Shankar Sarkale and Others

Bombay High Court · (2006) 4 ACC 788 : (2007) ACJ 1017 : AIR 2006 Bom 198 : (2006) 4 ALLMR 250 : (2006) 3 BomCR 593 : (2006) 4 MhLj 404 : (2006) 3 RCR(Civil) 198

Constitution of India, 1950 — Article 226, 227Railway Claims Tribunal Act, 1987 — Section 13, 15Railways Act, 1989 — Section 124A

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High Courts20 Mar 2006

Bombay Dyeing and Mfg. Co. Ltd. Vs Dattatraya Yashwant Waghdare and Another

Bombay High Court · (2006) 4 ALLMR 566 : (2006) 6 BomCR 404 : (2006) 3 MhLj 801

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High Courts20 Mar 2006

Ms. Yukta Mookhey Vs Bank of India and Others

Bombay High Court · (2006) 2 ALLMR 737 : (2006) 3 BomCR 26 : (2006) 4 MhLj 61

Civil Procedure Code, 1908 (CPC) — Section 60(1)Income Tax Act, 1961 — Section 269UE(1)Maharashtra Rent Control Act, 1999 — Section 14, 24

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High Courts20 Mar 2006Dismissed

Usha M. Mahadik Vs Parle Products Ltd. and Another

Bombay High Court · (2006) 4 BomCR 436 : (2006) 110 FLR 903

Constitution of India, 1950 — Article 226

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High Courts20 Mar 2006Allowed

Universal Pollution Control (I) P. Ltd. Vs Regional Provident Fund Commissioner and Another

Bombay High Court · (2006) 6 BomCR 401 : (2007) 137 CompCas 319 : (2006) 110 FLR 163 : (2006) 3 LLJ 1085 : (2006) 3 MhLj 831 : (2007) 4 RCR(Civil) 619 : (2007) 77 SCL 192

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High Courts20 Mar 2006Dismissed