High Courts30 Jan 2006Dismissed
Jainarayan Ramprasad Tiwari Vs Maharashtra State Raod Transport Coporation
Bombay High Court · (2006) 5 BomCR 404
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,905 of 3,669
High Courts30 Jan 2006Allowed
Naresh Sonkusare Vs State of Maharashtra
Bombay High Court · (2006) CriLJ 2034
Penal Code, 1860 (IPC) — Section 363, 366
High Courts30 Jan 2006Dismissed
Ramkhilawan Bacchu Pardeshi (Dead) through L.R. Shivprasad Ramkilawan Pardeshi Vs Arun Narayan Jojare and Others
Bombay High Court · (2006) 4 BomCR 873
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 120, 48
High Courts30 Jan 2006Dismissed
Saquib Abdul Hamid Nachan and Others Vs The State of Maharashtra and Another
Bombay High Court · (2006) 108 BOMLR 339 : (2006) CriLJ 2196
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 190, 193, 207, 208Prevention of Terrorism Act, 2002 — Section 29, 29(3), 49
High Courts30 Jan 2006Dismissed
Archana Shyamkishor Pashine and Others Vs Additional Commissioner (Revenue) and Another
Bombay High Court · (2006) 4 ALLMR 705 : (2006) 5 BomCR 479
High Courts27 Jan 2006Allowed
Aldas Valezia Tereza Mergulhao and Another Vs Joaquim Jeronimo De Almeida and Others
Bombay High Court · (2006) 4 BomCR 443 : (2006) 3 MhLj 391
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 5 Rule 2, Order 7 Rule 14, Order 7 Rule 14(1), Order 8 Rule 1
High Courts27 Jan 2006
Oberlino Cirilo Sanches and Others Vs Momento Vaz and Another
Bombay High Court · (2006) 4 ALLMR 640 : (2006) 5 BomCR 383
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6C
High Courts27 Jan 2006Dismissed
Curio Ganesh Gaonkar and Another Vs Chandru Sukto Velip and Others
Bombay High Court · (2006) 4 BomCR 868 : (2006) 6 MhLj 437 : (2006) 6 MhLj 436
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts27 Jan 2006Dismissed
Philips India Limited and Another Vs P.N. Thorat, Asst. Commr. of Labour and Conciliation Officer and Others
Bombay High Court · (2006) 1 LLJ 1013
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts27 Jan 2006
Malaysian International Trading Corpn. Vs Mega Safe Deposit Vaults (P.) Ltd.
Bombay High Court · (2006) 3 BomCR 109 : (2006) 68 SCL 52
Citizenship Act, 1955 — Section 5(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Companies Act, 1956 — Section 433, 434
High Courts27 Jan 2006Dismissed
Shaikh Riyasat Ali Vs Presiding Officer, Central Government Industrial Tribunal No. 2 and Another
Bombay High Court · (2007) 113 FLR 373
High Courts25 Jan 2006Dismissed
Radhakrishna Mani Tripathi Vs L.H. Patel and Another
Bombay High Court · (2006) 2 ALLMR 604 : (2006) 3 BomCR 227 : (2006) 110 FLR 244 : (2006) 2 LLJ 1064 : (2006) 3 MhLj 29
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226, 227Industrial Disputes (Bombay) Rules, 1957 — Rule 26, 26(2), 31A, 31A(2)
High Courts25 Jan 2006Allowed
International Association of Lions Club Vs National Association of Indian Lions and Others
Bombay High Court · (2006) 2 ALLMR 353 : (2006) 2 BomCR 18 : (2006) 108 BOMLR 389 : (2006) 4 MhLj 527 : (2006) 33 PTC 93
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 2 Rule 4, 20, 9ACopyright Act, 1957 — Section 29, 41, 44, 54, 62Penal Code, 1860 (IPC) — Section 34, 483
High Courts25 Jan 2006Dismissed
Anil Murlidhar Deshmukh Vs State of Maharashtra
Bombay High Court · (2006) 108 BOMLR 402 : (2006) CriLJ 2024
Bombay Police Act, 1951 — Section 124Criminal Procedure Code, 1973 (CrPC) — Section 164, 299, 437Maharashtra Control of Organised Crime Act, 1999 — Section 21(4), 24, 3, 3(2), 4
High Courts25 Jan 2006
Hari Hotumal Tanwani Vs Commissioner, Ulhasnagar Municipal Corporation and Others
Bombay High Court · (2006) 2 BomCR 487
Bombay Provincial Municipal Corporations Act, 1949 — Section 2, 3, 3(4), 3(5)Constitution of India, 1950 — Article 14Maharashtra Regional and Town Planning Act, 1966 — Section 124B
High Courts24 Jan 2006Dismissed
Sayed Shabbir Sayed Chand Vs Maharashtra State Road Transport Corporation
Bombay High Court · (2006) 3 ALLMR 651 : (2007) 5 BomCR 346 : (2006) 109 FLR 1047 : (2006) 3 MhLj 120
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts24 Jan 2006
New India Assurance Co. Ltd. Vs Suresh Pandurang Shinde alias Patil and Another
Bombay High Court · (2006) 2 ACC 654 : (2007) ACJ 893 : (2006) 2 ALLMR 615 : (2006) 109 FLR 735 : (2006) 2 LLJ 1 : (2006) 3 MhLj 458
Workmens Compensation (Amendment) Act, 1984 — Section 4Workmens Compensation Act, 1923 — Section 11, 22, 30, 4(1), 4(1)(b)
High Courts24 Jan 2006
Pundlik Mahadeorao Belsare Vs Deputy Director of Education and Others
Bombay High Court · (2006) 5 BomCR 791
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3(1), 3(3)
High Courts24 Jan 2006
Principal, Micky School Vs State of Maharashtra and others
Bombay High Court · (2006) 01 BOM CK 0002
High Courts23 Jan 2006Dismissed
State of Maharashtra Vs Shyamkant Dattatraya Patil
Bombay High Court · (2006) 5 BomCR 739 : (2006) 3 MhLj 577
Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 13A, 15, 18, 20, 23