COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,906 of 3,669

High Courts23 Jan 2006Dismissed

Mr. Madhukar Venkatesh Ullal Vs Anita Hermy D''Souza and Others

Bombay High Court · (2006) 2 ALLMR 273 : (2006) 2 BomCR 241 : (2006) 108 BOMLR 418 : (2006) 2 MhLj 483

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 12 Rule 6, Order 43 Rule 1, 80Government of India Act, 1915 — Section 107, 108

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High Courts23 Jan 2006Allowed

Rizvi Builders Vs Goswami Shrimad Gokulnathji Maharaj and Others

Bombay High Court · (2006) 2 ALLMR 367 : (2006) 5 BomCR 763

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High Courts23 Jan 2006Dismissed

Omprakash Baheti and Others Vs State of Maharashtra and Others

Bombay High Court · (2006) CriLJ 3105 : (2006) 4 RCR(Criminal) 737

Constitution of India, 1950 — Article 141, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 24(8)Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts23 Jan 2006Dismissed

Ramesh and Others Vs Pandurangrao Ratnalikar and Others

Bombay High Court · (2006) 4 BomCR 910 : (2006) 4 MhLj 83

Easements Act, 1882 — Section 60

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High Courts20 Jan 2006

Union of India (UOI) Vs Tata Iron and Steel Co. Ltd.

Bombay High Court · (2006) 3 ALLMR 692 : (2006) 3 BomCR 212

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, 80

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High Courts20 Jan 2006

Rajendra Ramrao Ghosalkar Vs State of Maharashtra and Others

Bombay High Court · (2006) 3 BomCR 794 : (2006) 4 MhLj 311

Constitution of India, 1950 — Article 15, 16, 226, 341, 342

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High Courts20 Jan 2006Dismissed

Namdeo Patil Vs Bharat Patil and Another

Bombay High Court · (2006) 3 ACC 740 : (2007) ACJ 316 : (2006) 6 BomCR 361 : (2006) 3 MhLj 298

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 100, 100AMotor Vehicles Act, 1988 — Section 2(21)Railways Act, 1989 — Section 2

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High Courts20 Jan 2006

New India Assurance Co. Ltd. Vs Poonam Nilesh Thakur and Others

Bombay High Court · (2006) 3 ACC 181

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140

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High Courts20 Jan 2006

Ismalibhai Gulam Hussain Vs Additional Collector and Others

Bombay High Court · (2006) 5 BomCR 385

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 14, 19(1)Evidence Act, 1872 — Section 116

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High Courts20 Jan 2006

Savatram Ramprasad Mills Vs Member, Industrial Court of Maharashtra and Others

Bombay High Court · (2006) 4 ALLMR 568 : (2006) 5 BomCR 809 : (2006) 3 LLJ 133 : (2006) 3 MhLj 259

Bombay Industrial Relations Act, 1946 — Section 123AIndustrial Disputes Act, 1947 — Section 11AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44

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High Courts20 Jan 2006Allowed

Divisional Railway Manager and Others Vs M.C. Baviskar and Others

Bombay High Court · (2006) 2 ALLMR 497 : (2006) 5 BomCR 770 : (2006) 109 FLR 1054 : (2006) 3 MhLj 82

Railway Establishment Code — Rule 49

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High Courts20 Jan 2006

Foreshore Co-operative Housing Society Ltd. Vs Praveen Desai and Others

Bombay High Court · (2006) 2 ALLMR 371 : (2006) 6 BomCR 230 : (2006) 2 MhLj 870

Bombay Municipal Corporation Act, 1888 — Section 527Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 7 Rule 1, Order 7 Rule 6, 9ALimitation Act, 1963 — Article 142, 14, 14(1), 2, 2(7)

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High Courts20 Jan 2006Allowed

Eknath B. Pisal Vs Special Land Acquisition Officer No. 19 and Another

Bombay High Court · (2006) 2 ALLMR 364 : (2006) 3 BomCR 181 : (2006) 2 MhLj 579

Land Acquisition Act, 1894 — Section 12(2), 18, 18(2), 28Limitation Act, 1963 — Section 5

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High Courts20 Jan 2006

Ismailbhai Gulam Hussain Vs Additional Collector and Others

Bombay High Court · (2006) 3 ALLMR 231 : (2006) 4 MhLj 695

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 14, 19(1)Evidence Act, 1872 — Section 116

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High Courts20 Jan 2006Allowed

Penthouse Builders Vs Valeriano Leo de Souza

Bombay High Court · (2006) 5 BomCR 793

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High Courts19 Jan 2006

Divisional Controller, Maharashtra State Road Transport Corporation Vs Bhimrao Anandrao Dube

Bombay High Court · (2006) 3 ALLMR 504 : (2006) 4 BomCR 906 : (2006) 3 MhLj 363 : (2006) 2 MhLj 363

Constitution of India, 1950 — Article 14General Standing Order — Rule 10, 32, 67

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High Courts19 Jan 2006Dismissed

Pepsico India Holdings Ltd. Vs Union of India (UOI) and Commissioner of Central Excise (Appeals)

Bombay High Court · (2006) 3 BomCR 184 : (2006) 108 BOMLR 369 : (2006) 2 MhLj 853

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 12A, 12A(6), 8, 9Constitution of India, 1950 — Article 226Finance (No. 2) Act, 1998 — Section 88, 95

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High Courts18 Jan 2006Allowed

Neha Ballabhdas Gahalot Vs Chairman, Caste Scrutiny Committee (O.B.C.) and Divisional Social Welfare Officer and Others

Bombay High Court · (2006) 3 ALLMR 175 : (2006) 6 BomCR 378

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High Courts18 Jan 2006Allowed

Raosaheb B. Jamkar and Another Vs Suprasmal Nethmal Surana

Bombay High Court · (2007) 1 BC 165

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts17 Jan 2006Dismissed

Ashok Barkya Dalvi and Another Vs State of Maharashtra

Bombay High Court · (2006) CriLJ 1531 : (2006) 2 RCR(Criminal) 695

Penal Code, 1860 (IPC) — Section 323, 34, 376(2)

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