COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,899 of 3,669

High Courts02 Mar 2006Dismissed

Shri Satyawan Pagi and Another Vs Union of India (UOI) and Another

Bombay High Court · (2006) CriLJ 2181

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 313Evidence Act, 1872 — Section 165, 17, 25, 26

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High Courts02 Mar 2006

Uma Kumar Vs Reunion Electrical Manufacturers P. Ltd.

Bombay High Court · (2008) 145 CompCas 823 : (2009) 20 VST 162

Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12, 12(1)Central Sales Tax Act, 1956 — Section 6, 7, 8, 8(1), 8(3)Companies Act, 1956 — Section 433, 434

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High Courts02 Mar 2006

I.P.C.A. Laboratories Ltd. Vs Union of India (UOI)

Bombay High Court · (2006) 199 ELT 409

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High Courts02 Mar 2006Dismissed

Shri Ashok Dadu Mangale Vs Shri A.N. Roy and Others

Bombay High Court · (2006) CriLJ 2219

Constitution of India, 1950 — Article 14, 166, 19, 21, 22Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 10, 2, 3(2), 3(3)Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 3Z2(6)

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High Courts02 Mar 2006Allowed

Umesh Rout and Others Vs Phil Corporation Ltd.

Bombay High Court · (2006) 5 BomCR 713

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High Courts02 Mar 2006

Shri Sham Ramnath Kamulkar Vs State

Bombay High Court · (2006) 03 BOM CK 0010

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts02 Mar 2006Dismissed

In Re: Reunion Electrical Mfrs. (P.) Ltd.

Bombay High Court · (2006) 70 SCL 52

Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(1)Central Sales Tax Act, 1956 — Section 6, 7, 8, 8(1), 8(3)Companies Act, 1956 — Section 433, 434

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High Courts01 Mar 2006Dismissed

Mahesh Ratilal Shah Vs Union of India (UOI) and Others

Bombay High Court · (2010) 1 CompLJ 682

Constitution of India, 1950 — Article 226Securities Contracts (Regulation) Act, 1956 — Section 4, 9

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High Courts01 Mar 2006Dismissed

Shri Mohamad Ninoo Vs The Union of India (UOI) and The Assistant Works Manager (M), Electric Locomotive Works Central Railway

Bombay High Court · (2006) 3 ALLMR 15 : (2006) 2 BomCR 719 : (2006) 109 FLR 538 : (2006) 2 LLJ 1149 : (2006) 3 MhLj 428 : (2006) 2 MhLj 428

Administrative Tribunals Act, 1985 — Section 22Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 20, 22, 22(3)

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High Courts01 Mar 2006

Gujarat Alkalies and Chemicals Limited Vs The Commissioner of Customs (Import)

Bombay High Court · (2006) 3 BomCR 86 : (2006) 204 ELT 237

Customs Act, 1962 — Section 130, 18, 18(2), 28, 28(2)

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High Courts01 Mar 2006Allowed

Ajay Madhukar Thakur Vs General Manager, Kalyan Telecom District and Others

Bombay High Court · (2006) 4 ALLMR 367 : (2006) 5 BomCR 714 : (2006) 3 MhLj 437 : (2006) 3 RCR(Civil) 159

Telegraph Rules, 1951 — Rule 421, 422, 5

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High Courts28 Feb 2006

Jayashree L. Katare Vs State of Maharashtra

Bombay High Court · (2006) 3 MhLj 433 : (2006) 2 MhLj 433

Constitution of India, 1950 — Article 14, 16

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High Courts28 Feb 2006

Qmax Consultants Pvt. Ltd. Vs The Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2006) 3 ALLMR 27 : (2006) 2 BomCR 752 : (2006) 3 MhLj 281

Bombay Municipal Corporation Act, 1888 — Section 61, 69, 72, 72(3)Constitution of India, 1950 — Article 226

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High Courts28 Feb 2006

Sandeep Dwellers Pvt. Ltd. Vs Union of India (UOI)

Bombay High Court · (2006) 6 ALLMR 736 : (2007) 3 BomCR 898

Central Excises and Salt Act, 1944 — Section 35, 37BEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(2), 1(3), 1(5), 16Industrial Disputes Act, 1947 — Section 2

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High Courts28 Feb 2006

Oriental Insurance Co. Ltd. Vs Pritam Rajiv Shetty and Another

Bombay High Court · (2006) 2 ACC 636 : (2007) ACJ 444 : (2006) 4 BomCR 863 : (2006) 3 MhLj 237 : (2006) 2 MhLj 237

Motor Vehicles Act, 1988 — Section 170, 173

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High Courts28 Feb 2006Dismissed

Shri Mishrimal Jethmal Oswal Vs The Municipal Council of Lonavala and Others

Bombay High Court · AIR 2006 Bom 190 : (2006) 3 ALLMR 18 : (2006) 3 BomCR 156 : (2006) 3 MhLj 609 : (2006) 3 RCR(Civil) 153 : (2006) 2 RCR(Rent) 20

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 22 Rule 2, Order 49 Rule 3, 108, 2(2)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 537

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High Courts28 Feb 2006Dismissed

Shubham Bahuuddeshiya Shikshan Sanstha and Another Vs Presiding Officer, School Tribunal and Others

Bombay High Court · (2006) 3 ALLMR 586 : (2006) 6 BomCR 349 : (2006) 44 MhLj 148

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4(2), 4(6), 5, 9

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High Courts28 Feb 2006Dismissed

Pundlik Laxman Kawarse and Another Vs Baban Pundlik Kawarase and Others

Bombay High Court · (2006) 3 ALLMR 683 : (2006) 5 BomCR 796

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9

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High Courts28 Feb 2006Allowed

Angha Ajit Bhatkar Vs State of Maharashtra and Others

Bombay High Court · (2007) 3 BomCR 865 : (2006) 6 MhLj 13

Bombay Village Panchayats Act, 1933 — Section 8, 91(1)Bombay Village Panchayats Act, 1958 — Section 129(2)Maharashtra Land Revenue Code, 1966 — Section 13(3)

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High Courts28 Feb 2006

Jashan Textile Mills P. Ltd. Vs Deputy Commissioner of Income Tax and Others

Bombay High Court · (2006) 205 CTR 22 : (2006) 284 ITR 542

Income Tax Act, 1961 — Section 143(3), 147, 148

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