High Courts12 Jan 2006Dismissed
Ms. Pragna Desai Vs National Stock Exchange of India Ltd.
Bombay High Court · (2006) 132 CompCas 909 : (2007) 78 SCL 34
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,908 of 3,669
High Courts10 Jan 2006
Parbatabai Sakharam Taram Vs State of Maharashtra and Others
Bombay High Court · (2006) CriLJ 2202
Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 21, 22, 226, 227Penal Code, 1860 (IPC) — Section 107, 109, 121, 122, 216
High Courts10 Jan 2006Dismissed
Babarao Tanbaji Dhale and Another Vs Sk. Naseer Sk. Yakub and Others
Bombay High Court · (2006) 4 ACC 155 : (2007) ACJ 2285 : (2006) 4 BomCR 879
High Courts10 Jan 2006Dismissed
Akhilesh Spintex Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (2006) 2 ALLMR 622 : (2006) 5 BomCR 789 : (2006) 132 CompCas 883 : (2007) 1 CompLJ 178 : (2006) 2 MhLj 706 : (2006) 68 SCL 444
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 38Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8(5), 8(8)
High Courts10 Jan 2006Dismissed
Arun Medekar Vs Union of India (UOI) and Others
Bombay High Court · (2006) 5 BomCR 784 : (2006) 3 MhLj 56
Constitution of India, 1950 — Article 14, 32
High Courts10 Jan 2006
Ramcharitra R. Singh Vs Ramesh L. Agarwal and Others
Bombay High Court · (2006) 1 BomCR 500 : (2006) 4 CivCC 244
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3Limitation Act, 1963 — Article 65Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 8(3)
High Courts09 Jan 2006
Vilas Rambhau Nakade Vs Civil Judge, Senior Division and Others
Bombay High Court · (2006) 2 ALLMR 500 : (2007) 3 BomCR 504 : (2006) 3 MhLj 146
Bombay Court Fees Act, 1959 — Section 10, 15, 16, 17, 17ABombay Stamp Act, 1958 — Section 4, 52, 52B, 73Industrial Disputes Act, 1947 — Section 19
High Courts09 Jan 2006Dismissed
Sanjay Somkunwar Vs State of Maharashtra
Bombay High Court · (2006) CriLJ 3453
Penal Code, 1860 (IPC) — Section 324, 325, 390, 394, 458
High Courts09 Jan 2006Dismissed
Prashant Commercial Vs Rajratan R. Mohta
Bombay High Court · (2006) 3 ALLMR 32 : (2006) 4 BomCR 874 : (2008) 141 CompCas 331 : (2006) 3 MhLj 342 : (2006) 69 SCL 241
Arbitration and Conciliation Act, 1996 — Section 10Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts09 Jan 2006Dismissed
Project Officer, Soil and Water Management Vs Adhikaran Kisanji Zod and Others
Bombay High Court · (2006) 4 BomCR 914
Constitution of India, 1950 — Article 12, 14, 14, 39Industrial Disputes Act, 1947 — Section 10(1), 12(5), 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts09 Jan 2006
In Re: Narendra Dada Agro Industries Ltd.
Bombay High Court · (2006) 4 ALLMR 586 : (2006) 5 BomCR 799 : (2006) 3 MhLj 467
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 10, 126, 5, 7, 74
High Courts09 Jan 2006Dismissed
Bhartiya Samrakshan Kamgar Sangh and Others Vs State of Maharashtra and Others
Bombay High Court · (2006) 2 ALLMR 407 : (2006) 2 BomCR 564 : (2006) 2 MhLj 526
Constitution of India, 1950 — Article 14Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975 — Section 27A, 3
High Courts09 Jan 2006Allowed
Babulal Upadhyaya Vs Gajraj Pugalia
Bombay High Court · (2006) 2 ALLMR 404 : (2006) 5 BomCR 782 : (2006) 2 MhLj 651 : (2006) 3 RCR(Civil) 402 : (2006) 2 RCR(Rent) 115
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts09 Jan 2006
Bharatinath Namdeo Gavand Vs Lakhsman Mali and Others
Bombay High Court · (2007) 3 MhLj 210
Constitution of India, 1950 — Article 14, 15, 16, 17, 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Protection of Civil Rights Act, 1955 — Section 12, 15, 2, 3, 4
High Courts09 Jan 2006
Cian De Souza Vs Arun Gunjal and Mrs. Vimal Arun Gunjal
Bombay High Court · (2006) 3 ALLMR 166 : (2006) 3 BomCR 210 : (2006) 108 BOMLR 119 : (2006) 2 MhLj 687
Specific Relief Act, 1963 — Section 6
High Courts04 Jan 2006Allowed
Popcorn Entertainment and Another Vs City Industrial Development Corporation and Others
Bombay High Court · (2006) 1 BomCR 497
Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 23New Bombay Land Disposal Regulations, 1975 — Regulation 4, 4
High Courts23 Dec 2005Dismissed
Mahiboobsaheb Kujruksaheb Harkare and Others Vs Yakubsaheb Saifansaheb Qureshi and Another
Bombay High Court · (2006) 3 ALLMR 664 : (2006) 2 MhLj 627
Evidence Act, 1872 — Section 91, 92Specific Relief Act, 1963 — Section 20
High Courts23 Dec 2005Allowed
Shree Satish Prabhakar Padhye Vs Union of India (UOI) and Others
Bombay High Court · (2006) 109 FLR 84 : (2006) 2 LLJ 671
Civil Procedure Code, 1908 (CPC) — Section 20Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 29(2)
High Courts23 Dec 2005Allowed
Burakhbee Vs State of Maharashtra
Bombay High Court · (2006) CriLJ 3128 : (2007) 5 RCR(Criminal) 61
Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts23 Dec 2005Allowed
Rajaram Raut Vs Baliram Raut
Bombay High Court · (2006) 2 CivCC 655 : (2006) 2 MhLj 693
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), 115