High Courts28 Feb 2006Allowed
Ashok Vs State of Maharashtra
Bombay High Court · (2006) 02 BOM CK 0003
Penal Code, 1860 (IPC) — Section 302, 323, 34
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,900 of 3,669
High Courts27 Feb 2006Dismissed
Maruti Anandrao Dhekane Vs State of Maharashtra and Others
Bombay High Court · (2006) 6 BomCR 406 : (2006) 4 MhLj 829
Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 3Bombay Police Act, 1951 — Section 2(6), 7Constitution of India, 1950 — Article 226, 309, 311(2)
High Courts27 Feb 2006Dismissed
GTCL Mobile-Com Technology Ltd. and Another Vs Bank of Rajasthan Ltd. and Others
Bombay High Court · (2007) 3 BomCR 490 : (2006) 5 MhLj 11 : (2006) 44 MhLj 11
Banks and Financial Institutions Act, 1993 — Section 20Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 2, 3, 4, 4(1)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts27 Feb 2006Dismissed
Saurin T. Parikh, Proprietor of Shah Investment Vs Stock Exchange and Another
Bombay High Court · (2006) 2 BomCR 736 : (2006) 132 CompCas 910 : (2006) 3 MhLj 480 : (2006) 70 SCL 31
Securities and Exchange Board of India Act, 1992 — Section 11(1)Securities and Exchange Board of India Rules — Rule 7(E), 8
High Courts27 Feb 2006Dismissed
Mahindra and Mahindra Limited Vs Dwarkanath Babaji Dalvi and Mahindra and Mahindra Workers Union
Bombay High Court · (2006) 3 BomCR 805 : (2006) 109 FLR 747 : (2006) 3 LLJ 177 : (2006) 4 MhLj 88
Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts24 Feb 2006
Santa Monica Convent alias Convento de Santa Monica Vs Anant Vithal Kubal and Another
Bombay High Court · (2006) 3 ALLMR 399 : (2006) 2 BomCR 765
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 41 Rule 23, Order 41 Rule 24, 107(1)
High Courts24 Feb 2006Dismissed
Adnan Bilal Mulla Vs The State
Bombay High Court · (2006) BomCR(Cri) 581
Criminal Procedure Code, 1973 (CrPC) — Section 143, 147, 149, 161, 164Evidence Act, 1872 — Section 24, 25, 26, 27, 30Maharashtra Control of Organised Crime Act, 1999 — Section 21(4)
High Courts24 Feb 2006Allowed
Rajkumar and Others Vs State of Maharashtra
Bombay High Court · (2006) 02 BOM CK 0004
Penal Code, 1860 (IPC) — Section 34, 342, 376(2)(g)
High Courts23 Feb 2006Dismissed
Special Land Acquisition Officer and Another Vs Jose Prazeres de Piedade Pinto and Others
Bombay High Court · (2006) 3 ALLMR 579 : (2006) 2 BomCR 773 : (2006) 3 CivCC 306 : (2006) 4 MhLj 318 : (2006) 4 RCR(Civil) 186
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 3A, Order 41 Rule 3A(1)Land Acquisition Act, 1894 — Section 18, 28A, 4
High Courts23 Feb 2006
Tumsar Sahakari Shetki Kharedi Vikri Samiti Ltd. Vs Collector and Another
Bombay High Court · (2006) 3 ALLMR 583 : (2006) 5 BomCR 346 : (2006) 3 MhLj 659
High Courts23 Feb 2006Allowed
Uday Pundalik Nadkarni and Another Vs Amarnath N.S. Talwadkar
Bombay High Court · AIR 2006 Bom 203 : (2006) 5 BomCR 738
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts23 Feb 2006
Savita Sorle and Others Vs Rajesh Damodar Sarode and Another
Bombay High Court · (2006) 4 BC 490 : (2006) 3 CivCC 131 : (2006) CriLJ 2229 : (2006) 3 MhLj 845 : (2006) 3 RCR(Criminal) 217
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts23 Feb 2006
Shriram Nagordhar Mahajan and Others Vs State of Maharashtra and Another
Bombay High Court · (2006) CriLJ 2216
Criminal Procedure Code, 1898 (CrPC) — Section 439(2)Criminal Procedure Code, 1973 (CrPC) — Section 149, 200, 202, 399, 401General Clauses Act, 1897 — Section 3(2A), 3(42)
High Courts23 Feb 2006
Arun Nathuram Gaikwad Vs Municipal Corporation of Gr. Mumbai and Others
Bombay High Court · (2006) 4 ALLMR 363 : (2006) 6 BomCR 219 : (2006) 3 MhLj 500
High Courts23 Feb 2006
Sarvajanik Shri Ganeshotsav Mandal and Sanjay Sawant, President of Sarvajanik Shri Ganeshotsav Mandal Vs Municipal Corporation of Greater Mumbai, State of Maharashtra and Chhatrapati Shivaji Maharaj Smarak Samiti
Bombay High Court · (2006) 4 ALLMR 707 : (2006) 2 BomCR 757 : (2006) 4 MhLj 207
Maharashtra Regional and Town Planning Act, 1966 — Section 11(3), 26, 30, 31, 31(1)Mumbai Municipal Corporation Act, 1888 — Section 70
High Courts22 Feb 2006Dismissed
Falcon Retreat Pvt. Ltd. and Another Vs EDC Ltd. and Others
Bombay High Court · (2006) 3 ALLMR 571 : (2006) 3 BomCR 171
Contract Act, 1872 — Section 7State Financial Corporations (Amendment) Act, 1985 — Section 29
High Courts22 Feb 2006
Dnyaneshwar Vs Namdeo and Another
Bombay High Court · (2006) 4 ACC 816
Motor Vehicles Act, 1988 — Section 166
High Courts22 Feb 2006Allowed
State of Maharashtra Vs Maruti Dagadu Kardile and Others
Bombay High Court · (2006) 5 BomCR 765
Land Acquisition (Amendment) Act, 1984 — Section 30(1), 30(2)Land Acquisition Act, 1894 — Section 15, 18, 23(1), 23(1A), 30
High Courts22 Feb 2006Allowed
The State of Maharashtra and The Principal Secretary (Legislation) Law and Judiciary Department Vs Prakash Chandulal Rathod and The Maharashtra Administrative Tribunal
Bombay High Court · (2006) 3 ALLMR 671 : (2006) 3 BomCR 691 : (2006) 3 MhLj 241
Maharashtra Civil Services Rules — Rule 20
High Courts21 Feb 2006Dismissed
Hanil Era Textiles Ltd. Vs Hindustan Petroleum Corpn. Ltd. and Others Satyam Petrochemicals Vs The State of Maharashtra and Others Hanil Era Textiles Ltd. Vs The Secretary and Others
Bombay High Court · (2006) 3 ALLMR 322 : (2006) 2 BomCR 740
Constitution of India, 1950 — Article 12, 136, 14, 226