High Courts16 Mar 2006Dismissed
Bombay Isle Developers Pvt. Ltd. Vs Kamladevi Jagdish Diwan and Another
Bombay High Court · (2006) 6 ALLMR 303 : (2006) 5 BomCR 704 : (2006) 4 MhLj 115
Arbitration and Conciliation Act, 1996 — Section 8
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,896 of 3,669
High Courts16 Mar 2006
Madhuvihar Co-op Hsg. Socl. and Others Vs Jayantilal Investments, The Municipal Corporation of Greater Bombay and The Executive Engineer Jayantilal Investments Vs Madhuvihar Co-op Hsg. Socl. and Others
Bombay High Court · (2006) 2 ALLMR 726 : (2006) 3 BomCR 36
Bombay Municipal Corporation Act, 1888 — Section 427, 527Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16Limitation Act, 1963 — Article 113
High Courts16 Mar 2006Allowed
Sandeep Ramesh More, Pravin Ramesh More and Sundarbai Ramesh More Vs Narayan Deoba More, Narhar Deoba More, Nirmal Damodhar Mahajan and Gangabai Ramesh Khairnar
Bombay High Court · AIR 2006 Bom 253 : (2006) 3 BomCR 30 : (2006) 4 MhLj 486
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts16 Mar 2006Allowed
Vinod J. Agarwal Vs Chief Officer, Mira-Bhayander Municipal Council, The Municipal Council and The Collector
Bombay High Court · AIR 2006 Bom 254 : (2006) 3 ALLMR 484 : (2006) 4 BomCR 356 : (2007) 1 CTLJ 216 : (2006) 4 MhLj 126
Contract Act, 1872 — Section 5
High Courts16 Mar 2006Dismissed
Ananda and Another Vs State of Maharashtra
Bombay High Court · (2006) CriLJ 2230 : (2006) 2 DMC 387
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts14 Mar 2006
Uma Corporation Vs Krishna Prabhakar, Assistant Commissioner of Income Tax and Others
Bombay High Court · (2006) 204 CTR 282 : (2006) 284 ITR 67
Finance Act, 1997 — Section 68Income Tax Act, 1961 — Section 148, 68(2)
High Courts14 Mar 2006Dismissed
Solapur Social Urban Co-operative Bank Ltd. Vs Nigam A. Mannan Beskar and Others
Bombay High Court · (2006) 4 BomCR 217
Civil Procedure (Maharashtra Amendment) Act, 1976 — Section 97, 97(1)Civil Procedure (Maharashtra Amendment) Act, 1977 — Section 3Civil Procedure Code Amendment Act, 1999 — Section 32, 32(1)
High Courts14 Mar 2006Dismissed
Pralhad (Dr.) Vs State of Maharashtra and Others
Bombay High Court · (2006) 4 ALLMR 293 : (2006) 3 MhLj 541
Penal Code, 1860 (IPC) — Section 342
High Courts14 Mar 2006Dismissed
Pravin Kalbhor Vs Municipal Corporation of Greater Bombay and Another
Bombay High Court · (2006) 3 ALLMR 6 : (2006) 3 BomCR 78 : (2006) 3 MhLj 753
Bombay Municipal Corporation Act, 1888 — Section 351Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226
High Courts14 Mar 2006Dismissed
The Commissioner of Central Excise Vs Panetrical Engg. Pvt. Ltd. and Others
Bombay High Court · (2006) 204 ELT 397 : (2006) 4 STR 422
Central Excise Rules, 1944 — Rule 173Q, 209ACentral Excises and Salt Act, 1944 — Section 11AC
High Courts14 Mar 2006
Indian Plywood Manufacturing Co. Ltd. and Others Vs P.S. Dave and Another
Bombay High Court · (2007) 211 CTR 8 : (2007) 291 ITR 430
Income Tax Act, 1961 — Section 227, 269UA, 271(1), 273A, 273BPenal Code, 1860 (IPC) — Section 191, 192, 193, 34
High Courts13 Mar 2006
Goenka and Associates Educational Trust Vs Addl. Director, D.G.S.T.
Bombay High Court · (2008) 9 STR 228
High Courts13 Mar 2006Allowed
Prakash Chand Vs Manik Bhagwat Tribhuwan and Another
Bombay High Court · (2006) CriLJ 3707
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482, 93Penal Code, 1860 (IPC) — Section 120B, 34, 379, 406, 420
High Courts13 Mar 2006Dismissed
Kishore Shinde Vs State of Maharashtra
Bombay High Court · (2006) CriLJ 2618
Penal Code, 1860 (IPC) — Section 120B, 147, 149, 302, 325
High Courts10 Mar 2006Allowed
Mohamed Ibrahim Khan Vs Gajanan Rama Parab Gaonkar
Bombay High Court · AIR 2006 Bom 179 : (2006) 3 BomCR 31
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Land Revenue Code, 1968 — Section 105
High Courts10 Mar 2006Dismissed
Iran National Airlines Vs Union of India (UOI)
Bombay High Court · (2006) 202 ELT 588
Customs Act, 1962 — Section 129DDFinance Act, 1979 — Section 35, 38(3)Foreign Travel Tax Rules, 1979 — Rule 10A(1)
High Courts10 Mar 2006Allowed
Amardeep G. Madkaikar Vs State of Goa and Others
Bombay High Court · (2006) 4 BomCR 809
Constitution of India, 1950 — Article 227
High Courts10 Mar 2006Allowed
Bar Council of Maharashtra and Goa and Others Vs Shamrao Vishnu Kunjir and Others
Bombay High Court · AIR 2006 Bom 167 : (2006) 4 ALLMR 257 : (2006) 4 BomCR 242 : (2006) 3 CivCC 496 : (2006) 4 MhLj 4 : (2006) 3 RCR(Civil) 205
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 19, Order 16 Rule 1A, Order 18 Rule 13, Order 18 Rule 4
High Courts10 Mar 2006Allowed
Shree Shankeshwar Parshwanath Swetamber Murtipujak Tapagaccha Jain Sangh Vs Municipal Corporation of Greater Mumbai and Another
Bombay High Court · (2006) 3 BomCR 616 : (2006) 3 MhLj 794
Bombay Municipal Corporation Exemption from Octroi (Free Gift, etc.) Rules 1966 — Rule 3Mumbai Municipal Corporation Act, 1988 — Section 195(1A)
High Courts10 Mar 2006Dismissed
Mohammadi Steel Pvt. Ltd. and Others Vs State of Maharashtra
Bombay High Court · (2006) 3 MhLj 672 : (2006) 3 RCR(Civil) 270 : (2006) 3 RCR(Criminal) 218
Electricity Act, 1910 — Section 39, 44