High Courts14 Feb 2006
Commissioner of Customs (Gen) Vs Raj Clearing Agency
Bombay High Court · (2006) 199 ELT 602
Customs House Agents Licensing Regulations, 2004 — Regulation 10, 20(1), 20(2), 22, 22(1)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,902 of 3,669
High Courts14 Feb 2006
Liladhar Agrawal Vs Hon''ble Principal Civil Judge, District Judge and Others
Bombay High Court · (2006) 3 ALLMR 191 : (2006) 4 ARBLR 100 : (2006) 6 BomCR 226 : (2006) 3 MhLj 244
Arbitration and Conciliation Act, 1996 — Section 2, 34, 5, 7, 9Bombay Civil Courts Act, 1869 — Section 19, 3, 4, 9Civil Procedure Code, 1908 (CPC) — Section 115, 2(4)
High Courts14 Feb 2006Dismissed
New India Assurance Company and Another Vs Roopabai Indasrao and Others
Bombay High Court · (2006) 3 ACC 897 : (2006) 4 ALLMR 698 : (2006) 6 BomCR 868 : (2006) 3 MhLj 519
Motor Vehicles Act, 1939 — Section 101, 102, 29A, 31, 92Motor Vehicles Act, 1988 — Section 140, 140(2)
High Courts14 Feb 2006Dismissed
Rajkumar Onkar Jagtap Vs Secretary, Kshatrakulotpana
Bombay High Court · (2006) 6 BomCR 220 : (2006) 110 FLR 107 : (2006) 3 MhLj 502
Constitution of India, 1950 — Article 226, 311Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(3)
High Courts14 Feb 2006Dismissed
Satish Bora and Try Builders Vs State of Maharashtra and Others
Bombay High Court · (2006) 2 BomCR 750 : (2006) 4 MhLj 812
Land Acquisition Act, 1894 — Section 6, 9(3), 9(4)Maharashtra Regional and Town Planning Act, 1966 — Section 126(1), 126(4), 127
High Courts14 Feb 2006Allowed
Kasai Dodamarg Shikshan Prasarak Mandal Vs State of Maharashtra and Others
Bombay High Court · (2006) 3 BomCR 654 : (2006) 4 MhLj 264
Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 13, 14, 15
High Courts14 Feb 2006Dismissed
Shaila Jaywant Jadhav Vs Sulochana Vasant Bhavsar
Bombay High Court · (2007) 3 BomCR 493 : (2006) 6 MhLj 305
High Courts14 Feb 2006Dismissed
Bhatinda Chemicals Ltd. Vs m.v. "X-PRESS NUPTSE" and Others
Bombay High Court · AIR 2006 Bom 311 : (2006) 3 BomCR 888
Bombay High Court (Original Side) Rules, 1980 — Rule 951Evidence Act, 1872 — Section 74, 74(1), 78, 78(6), 86General Clauses Act, 1897 — Section 3
High Courts13 Feb 2006Dismissed
State Bank of India Vs Ramkrishna Sakharkar and Another
Bombay High Court · (2006) 3 ALLMR 527 : (2007) 3 BC 84 : (2006) 5 BomCR 746 : (2006) 3 MhLj 630
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Limitation Act, 1877 — Article 132Limitation Act, 1963 — Article 62
High Courts13 Feb 2006
In Re: Pharmaceutical Products of India Ltd.
Bombay High Court · (2006) 131 CompCas 747 : (2006) 5 CompLJ 282 : (2006) 70 SCL 93
Companies Act, 1956 — Section 100, 101, 102, 103, 104Contract Act, 1872 — Section 128Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 19
High Courts13 Feb 2006Dismissed
State Bank of India Vs Ramkrishna J. Sakharkar and Another
Bombay High Court · AIR 2006 Bom 185 : (2006) 3 CivCC 33 : (2006) 3 RCR(Civil) 194
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Limitation (Amendment) Act, 1908 — Article 132Limitation Act, 1877 — Article 132
High Courts13 Feb 2006Dismissed
Tanajirao Rangrao Patil and Another Vs Kolhapur Agricultural Produce Market Committee and Others
Bombay High Court · (2007) 3 BomCR 509 : (2006) 4 MhLj 97
Constitution of India, 1950 — Article 14Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13, 13(1)
High Courts13 Feb 2006Allowed
Yogesh Kakulte Vs State of Maharashtra and Another
Bombay High Court · (2006) 4 ALLMR 322 : (2006) 3 MhLj 691
High Courts13 Feb 2006Allowed
Vaijnath Zunjkar Vs Scrutiny Committee for Verification of Tribe Claims and Another
Bombay High Court · (2006) 4 ALLMR 554 : (2006) 3 MhLj 536
High Courts13 Feb 2006
Balkisan D. Sanghvi Vs Kiron D. Sanghvi and Others
Bombay High Court · (2006) 6 ALLMR 222 : (2006) 3 BomCR 648 : (2006) 4 MhLj 273
Civil Procedure Code, 1908 (CPC) — Section 1
High Courts10 Feb 2006
Pacific Refractories Ltd. Vs Stein Heurtey India Projects Pvt. Ltd.
Bombay High Court · AIR 2006 Bom 231 : (2006) 4 BomCR 311 : (2006) 3 MhLj 438
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 23, 28
High Courts10 Feb 2006Allowed
Sharad H. Lotlikar Vs Government of Goa and Others
Bombay High Court · (2006) 4 ALLMR 360 : (2006) 5 BomCR 378
High Courts10 Feb 2006Allowed
Laxmi Anant Pednekar Vs Government of Goa and Others
Bombay High Court · (2006) 4 ALLMR 320 : (2006) 5 BomCR 366
High Courts10 Feb 2006Allowed
Atchut Upendra Raikar Vs Surya Upendra Raikar (since deceased) through his legal representatives
Bombay High Court · (2006) 4 BomCR 830
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 22 Rule 4, Order 22 Rule 9, 2, 5Constitution of India, 1950 — Article 227
High Courts10 Feb 2006Dismissed
Tal. Kalwan Vs The State of Maharashtra
Bombay High Court · (2006) 02 BOM CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 24, 25, 27Penal Code, 1860 (IPC) — Section 201, 302, 364