High Courts06 Mar 2006
Sureshchandra Agarwal and Others Vs Div. Joint Registrar and Others
Bombay High Court · (2006) 6 ALLMR 244 : (2006) 4 BomCR 298
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,898 of 3,669
High Courts06 Mar 2006
Karishma Kamlesh Naik and Others Vs Govt. of Goa and Others
Bombay High Court · (2006) 3 RCR(Criminal) 133
Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 21, 226, 32, 39, 41Evidence Act, 1872 — Section 27
High Courts06 Mar 2006Dismissed
Bhikku Mahapanth Vs Deputy Director of Education and Others
Bombay High Court · (2006) 4 ALLMR 303 : (2006) 3 MhLj 599
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3, 3(2), 3(5), 3(6), 3(l)
High Courts06 Mar 2006Allowed
Veena S. Bajaj Vs Maharashtra State Distribution Co. Ltd. and Another
Bombay High Court · AIR 2006 Bom 200 : (2006) 4 BomCR 324 : (2006) 3 CivCC 444 : (2006) 4 MhLj 234 : (2006) 4 RCR(Civil) 184
Electricity Act, 1910 — Section 26, 26(1), 26(6)
High Courts03 Mar 2006Dismissed
Sushant T. Karwarkar Vs Mormugao Port Trust and Another
Bombay High Court · (2006) 3 ALLMR 493 : (2006) 2 BomCR 915 : (2006) 110 FLR 905
Constitution of India, 1950 — Article 14, 16Dock Workers (Regulation of Employment) Act, 1948 — Section 2, 3, 4, 4(1), 5A
High Courts03 Mar 2006Dismissed
Tejas Dattaguru Pendurkar Vs Maharashtra State Board of Secondary and Higher Secondary Education and Others
Bombay High Court · (2006) 2 ALLMR 476 : (2006) 3 BomCR 45
Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 104, 104(3)
High Courts03 Mar 2006Dismissed
Vishwanath Kuduchkar Vs State of Maharashtra and Others
Bombay High Court · (2006) 4 ALLMR 531 : (2006) 3 MhLj 817
High Courts03 Mar 2006
Kantabai Doshi and Others Vs Ahmed Khan Chand Khan (deceased) by his LRs. Muktyarbi Khan and Others
Bombay High Court · (2006) 4 ACC 266 : (2006) ACJ 2481 : (2006) 4 ALLMR 305 : (2006) 5 BomCR 672 : (2006) 4 MhLj 161
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 140, 147, 147(2), 163A, 168
High Courts03 Mar 2006
Antewerpse Diamant Bank N.V. Vs Kamal and Co.
Bombay High Court · (2007) 138 CompCas 966
Negotiable Instruments Act, 1881 (NI) — Section 11, 12, 19, 80Stamp Act, 1899 — Article 13, 2(2), 2(3), 29, 3
High Courts03 Mar 2006
Godrej Sara Lee Limited Vs Knight Queen Industries Pvt. Ltd.
Bombay High Court · (2007) 34 PTC 364
High Courts03 Mar 2006Allowed
Suresh Baban Kakodkar and Others Vs State of Goa and Others
Bombay High Court · (2006) 5 BomCR 752
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2, 29, 8A
High Courts03 Mar 2006
Delforooz Darius Dorabjee Vs State of Maharashtra and Others
Bombay High Court · (2006) 4 MhLj 149
Parsi Marriage and Divorce Act, 1936 — Section 19, 20, 24, 25, 27
High Courts03 Mar 2006Dismissed
Mrs. Mandy Jane Collins Vs Mr. James Michael Collins and The Police Inspector, Anjuna Police Station
Bombay High Court · (2006) 3 RCR(Civil) 232
Supreme Court Act, 1981 — Section 41
High Courts03 Mar 2006
Delferooz Darius Dorabjee Vs State of Maharashtra and Others
Bombay High Court · (2006) 3 BomCR 609 : (2006) 4 MhLj 149
Parsi Marriage and Divorce Act, 1936 — Section 19, 24, 25, 9
High Courts03 Mar 2006Dismissed
Krishnakant Sakharam Ghag Vs Union of India (UOI) and Others
Bombay High Court · (2006) 3 BomCR 599 : (2005) 183 ELT 419
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3(3)Central Excises and Salt Act, 1944 — Section 12, 3
High Courts03 Mar 2006Allowed
Shekoba Auto Pvt. Ltd. Vs B.D. Hajare and Others
Bombay High Court · (2006) 5 BomCR 722 : (2006) 4 MhLj 43
Industrial Disputes Act, 1947 — Section 25K, 25LMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 4, 5, 7
High Courts03 Mar 2006Allowed
Govind Anant Goltekar and Others Vs Dasharath Deoba Goltekar
Bombay High Court · AIR 2006 Bom 174 : (2006) 3 ALLMR 487 : (2006) 2 BomCR 910
Land Revenue Code, 1968 — Section 105
High Courts03 Mar 2006
Kay Kay Embroideries Pvt. Ltd. Vs Cloth Market and Shops Board and Others Sri Scafoolding Pvt. Ltd. Vs State of Maharashtra, The Nashik Mathadi and Unprotected Workers Board and The Collector
Bombay High Court · (2006) 3 BomCR 66 : (2006) 3 LLJ 824
Constitution of India, 1950 — Article 14, 19(1), 226Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 2(11), 2(12), 2(9), 21, 22
High Courts03 Mar 2006
Nusli Neville Wadia Vs New India Assurance Co. Ltd. and Another
Bombay High Court · (2006) 4 BomCR 345 : (2006) 3 MhLj 713
Constitution of India, 1950 — Article 32Industrial Disputes Act, 1947 — Section 11Life Insurance Corporation Act, 1956 — Section 21
High Courts03 Mar 2006
Commissioner of Sales Tax Vs Hari and Company
Bombay High Court · (2006) 148 STC 92
Bombay Sales Tax Act, 1959 — Section 52, 61Constitution of India, 1950 — Article 366, 366(12), 366(29A)