High Courts10 Mar 2006Allowed
Reliance Industries Ltd. and Another Vs State of Maharashtra and Others
Bombay High Court · AIR 2006 Bom 213 : (2007) 3 BomCR 881 : (2006) 3 MhLj 739
Bombay Land Requisition Act, 1948 — Section 11, 12, 16, 18, 23
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,897 of 3,669
High Courts10 Mar 2006Allowed
Nitin Shirsat Vs State of Maharashtra and Others
Bombay High Court · (2006) 4 ALLMR 296 : (2006) 5 BomCR 698 : (2006) 3 MhLj 601
Bombay Provincial Municipal Corporations Act, 1949 — Section 20, 20(2), 20(3), 20(5), 21Bombay Provincial Municipal Corporations Rules, 1949 — Rule 3(3)Constitution of India, 1950 — Article 226
High Courts10 Mar 2006Dismissed
General Secretary, Best Worker''s Union Vs General Manager, Best Undertaking and Others
Bombay High Court · (2007) 3 BomCR 497 : (2006) 3 LLJ 924 : (2006) 44 MhLj 32
Bombay Industrial Relations Act, 1946 — Section 101, 78(1)(D)
High Courts10 Mar 2006
Gram Panchayat Vs Collector and Others
Bombay High Court · (2006) 4 MhLj 453
Land Acquisition Act, 1894 — Section 11, 16, 4, 48, 48(1)
High Courts09 Mar 2006Dismissed
Sudhir Diamonds Vs Union of India (UOI) and Others
Bombay High Court · (2006) 202 ELT 766 : (2006) 3 MhLj 452
Constitution of India, 1950 — Article 226Imports and Exports (Control) Act, 1947 — Section 4I, 4I(1), 4K, 4L
High Courts09 Mar 2006
Amita B. Devnani Vs Bhagwan H. Devnani and Others
Bombay High Court · (2006) 2 ALLMR 741 : (2006) 4 BomCR 799
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 39 Rule 3AConstitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12
High Courts09 Mar 2006Dismissed
Bhagwat Ganpat Tayade Vs The State of Maharashtra
Bombay High Court · (2006) CriLJ 2214 : (2006) 3 RCR(Criminal) 603
Penal Code, 1860 (IPC) — Section 354
High Courts09 Mar 2006
Shubhada Polymers Products P. Ltd. Vs Union of India (UOI)
Bombay High Court · (2006) 204 ELT 552
Central Excises and Salt Act, 1944 — Section 35EE(2)
High Courts09 Mar 2006Dismissed
State Vs Shri Rohidas Hari Vast
Bombay High Court · (2006) 03 BOM CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 463, 464, 465, 466, 467
High Courts08 Mar 2006Allowed
Vijaykumar F. Rathod Vs State of Maharashtra
Bombay High Court · (2007) CriLJ 129
Criminal Procedure Code, 1973 (CrPC) — Section 26Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts08 Mar 2006Allowed
Union of India (UOI) and Divisional Railway Manager, Mumbai Division, Central Railway Vs Shri Moni Shankar, Booking Supervisor, Mumbai Division, Central Railway
Bombay High Court · (2006) 3 ALLMR 9 : (2006) 4 BomCR 768 : (2006) 110 FLR 653 : (2006) 4 MhLj 119
All India Services (Discipline and Appeal) Rules, 1969 — Rule 8(19)Constitution of India, 1950 — Article 226, 323ARailway Servants (Discipline and Appeal) Rules, 1968 — Rule 9(21)
High Courts08 Mar 2006Allowed
Smt. Vidhya Shankar Iyer Vs Shri Shankar Nagraj Iyer
Bombay High Court · (2006) 2 ALLMR 735 : (2006) 4 BomCR 335 : (2006) 4 CivCC 606
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Mar 2006Dismissed
Municipal Corporation Vs The United Western Co-operative Housing Society Ltd.
Bombay High Court · (2006) 6 ALLMR 734 : (2006) 3 BomCR 683 : (2006) 4 MhLj 412
Bombay Municipal Boroughs Act, 1925 — Section 82(3)Bombay Provincial Municipal Corporations Act, 1949 — Section 132, 406
High Courts08 Mar 2006Dismissed
Jawahar P. Kanungo Vs Union of India (UOI)
Bombay High Court · (2006) 199 ELT 772
Customs Act, 1962 — Section 111
High Courts07 Mar 2006Allowed
Municipal Corporation of Greater Mumbai Vs Bombay Environmental Action Group
Bombay High Court · (2006) 4 BomCR 268
High Courts07 Mar 2006Dismissed
Atlas Copco (India) Ltd. Vs V.S. Samuel, Assistant Commissioner of Income Tax and Others
Bombay High Court · (2006) 202 CTR 361 : (2006) 283 ITR 56
Income Tax Act, 1961 — Section 124(3), 142(2A), 143(2), 36(1), 80HHC
High Courts07 Mar 2006
H.M. Saraiya Ors. Vs Ajanta India Ltd. and Another
Bombay High Court · (2006) 33 PTC 4
Trade and Merchandise Marks Act, 1958 — Section 10(1), 12(1), 13, 14, 21
High Courts07 Mar 2006
Prabhakar S. Thakur Vs Mahrashtra Housing and Area Development Authority and Others
Bombay High Court · (2006) 4 BomCR 305 : (2006) 3 LLJ 187 : (2006) 4 MhLj 685
Legal Services Authorities Act, 1987 — Section 19, 19(1), 19(5), 20, 20(3)
High Courts07 Mar 2006Dismissed
Shah Diagnostic Institute Private Limited Vs Union of India (UOI) and The Assistant Collector of Customs Shah Diagnostic Institute Private Limited and Dr. Viral Shah Vs The Union of India (UOI), The Collector of Customs-II and The Assistant Collector of Customs
Bombay High Court · (2006) 3 BomCR 54 : (2008) 222 ELT 12 : (2006) 3 MhLj 395
Constitution of India, 1950 — Article 14, 19(1)Customs Act, 1962 — Section 159A, 25, 25(1)General Clauses Act, 1897 — Section 6
High Courts06 Mar 2006Dismissed
Marathwada Radio Communication Systems Vs D.G.M. BSNL and Others
Bombay High Court · (2006) 5 BomCR 696 : (2007) 1 CTLJ 271 : (2006) 3 MhLj 373
Constitution of India, 1950 — Article 226