High Courts10 Feb 2006
Jayashri Manohar Kale Vs State of Maharashtra and Others
Bombay High Court · (2006) 5 BomCR 379 : (2006) 2 MhLj 537
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,903 of 3,669
High Courts10 Feb 2006Allowed
Maria Sonia Elvira Vs Nicolau Lourenco Serverino Pereira and Others
Bombay High Court · (2006) 4 ALLMR 358 : (2006) 5 BomCR 348
High Courts10 Feb 2006Dismissed
Jagdish Vs Shobha
Bombay High Court · (2006) 2 DMC 307 : (2006) 3 RCR(Criminal) 142
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 5Penal Code, 1860 (IPC) — Section 109, 494
High Courts08 Feb 2006Allowed
Lakhanlal Purohit and Others Vs Marwadi Samshan Hanuman Mandir
Bombay High Court · (2006) 3 ALLMR 524 : (2006) 4 BomCR 827 : (2006) 2 MhLj 479
Bombay Public Trusts Act, 1950 — Section 26, 50, 79, 80Civil Procedure Code, 1908 (CPC) — Section 9A
High Courts08 Feb 2006Dismissed
Bento de Souza Egypsy (Dr.) and Others Vs Yvetter Alvares Colaco alias Marai Emilia Yvette Godinho Alvares Colaco and Others
Bombay High Court · (2006) 3 ALLMR 195 : (2006) 2 BomCR 465
Easements Act, 1882 — Section 3, 52Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 59, 59(1)Transfer of Property Act, 1882 — Section 105, 108
High Courts08 Feb 2006
P.C. Joshi Vs Union of India (UOI) and Others
Bombay High Court · (2006) 202 CTR 57 : (2006) 282 ITR 39
Administrative Tribunals Act, 1985 — Section 5(2), 5(5), 6, 6(6), 6(7)National Tax Tribunal Act, 2005 — Section 15, 24, 7(2)Reserve Bank of India Act, 1934 — Section 45S
High Courts08 Feb 2006Allowed
Diocesan Society of Education and Others Vs University of Goa and Others
Bombay High Court · (2006) 3 ALLMR 203 : (2006) 2 BomCR 472
Constitution of India, 1950 — Article 226, 227Goa University Act, 1984 — Section 18, 22
High Courts07 Feb 2006Allowed
Food Corporation of India Vs Union of India (UOI) and Another
Bombay High Court · (2006) 3 ACC 863 : (2006) 3 ALLMR 518 : (2006) 5 BomCR 372 : (2006) 3 MhLj 804 : (2006) 3 RCR(Civil) 160
Civil Procedure Code, 1908 (CPC) — Section 80, 80(1)Interest Act, 1978 — Section 3Railway Claims Tribunal Act, 1987 — Section 13, 13(1), 13(2), 16, 18
High Courts06 Feb 2006
Tukaram Angadrao Akele Vs State of Maharashtra and Others
Bombay High Court · (2006) 3 ALLMR 711 : (2006) 6 BomCR 330 : (2006) 3 MhLj 527
High Courts06 Feb 2006
Siddheshwar Devasthan Vs Asstt. Commissioner of C. Ex.
Bombay High Court · (2008) 10 STR 236
High Courts06 Feb 2006Dismissed
Adinath Pathade and Others Vs State of Maharashtra and Others
Bombay High Court · (2006) 4 ALLMR 559 : (2006) 3 MhLj 73
Maharashtra State Electricity Board (Classifications and Recruitment) Regulations, 1961 — Regulation 21, 29
High Courts06 Feb 2006
Agricultural Produce Market Samiti Vs The State of Maharashtra and Others
Bombay High Court · (2006) 2 ALLMR 370 : (2006) 2 BomCR 1 : (2006) 2 MhLj 544
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 31, 4, 4(1), 4(2)Village Panchayat Act — Section 126
High Courts06 Feb 2006Allowed
Eknath Bhiku Yadav and Another Vs Shri Ganpatrao Shankarrao Dhawan and Others
Bombay High Court · (2006) 2 BomCR 738 : (2006) 3 MhLj 288
Bombay Public Trusts Act, 1950 — Section 32, 32A, 32B, 32C, 32DBombay Tenancy and Agricultural Lands Act, 1948 — Section 88B
High Courts03 Feb 2006Allowed
State of Maharashtra Vs K.B. Nimbalkar and Another
Bombay High Court · (2006) 2 BomCR 777
Constitution of India, 1950 — Article 226Maharashtra Civil Services (Pension) Rules, 1982 — Rule 130, 27, 27(1), 27(2), 8(5)Maharashtra Prison (Staff Function) Rules, 1955 — Rule 14(1)
High Courts03 Feb 2006Allowed
Deputy Collector and (S.D.O.) and Another Vs Diogo Piedade Inacio Falcao and Others
Bombay High Court · (2006) 2 BomCR 769
Land Acquisition Act, 1894 — Section 11, 18, 23, 4, 6
High Courts03 Feb 2006Allowed
Guna Gaonkar and Another Vs Administrative Tribunal and Others
Bombay High Court · (2006) 3 ALLMR 389 : (2006) 3 BomCR 46
Criminal Procedure Code, 1973 (CrPC) — Section 378(2), 417(4)Land Acquisition Act, 1894 — Section 18Limitation Act, 1908 — Section 10, 11, 12, 13, 14
High Courts03 Feb 2006Dismissed
Kuldeep Pednekar Vs Ajit Pandurang Gogate and Others
Bombay High Court · (2006) 02 BOM CK 0082
High Courts03 Feb 2006
Sanjeev Dhondu Nikam Vs Manjusha Sanjeev Nikam
Bombay High Court · (2006) 3 ALLMR 219 : (2006) 2 BomCR 2 : (2006) 2 DMC 11
Constitution of India, 1950 — Article 227
High Courts03 Feb 2006Dismissed
Mahendra Jayantilal Vora and Others Vs Aditya Enterprises and Others
Bombay High Court · (2006) 3 ALLMR 209 : (2006) 2 BomCR 251
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 11 Rule 1
High Courts03 Feb 2006
Shri Pradip Nanjee Gala, Karta of Hindu undivided family of Pradip N. Gala Vs The Sales Officer (25), Enforcement Branch and Others
Bombay High Court · (2006) 3 BomCR 147 : (2006) 3 MhLj 508
Bombay Sales Tax Act, 1959 — Section 18, 45