COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,911 of 3,669

High Courts19 Dec 2005Dismissed

Tanaji Satuppa Waghmare Vs Krishna Satuppa Patil and Others Krishna Satuppa Patil Vs Tanaji Satuppa Waghmare and Others

Bombay High Court · (2006) 2 ALLMR 417 : (2006) 3 BomCR 799 : (2006) 2 MhLj 120

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(O), 70(B)

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High Courts16 Dec 2005Dismissed

Vijay Shrihari Khandar Vs Shriram Gaikwad and Another

Bombay High Court · (2006) 3 ALLMR 502 : (2006) 2 MhLj 838

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 115Provincial Small Cause Courts Act, 1887 — Section 16, 25, 26Transfer of Property Act, 1882 — Section 106

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High Courts16 Dec 2005Allowed

Bhau Bhiku Pawar Vs Bapu Manu Dhane since deceased by his heirs Kamal Bapu Dhane and Others

Bombay High Court · (2006) 2 ALLMR 490 : (2006) 4 BomCR 445 : (2006) 2 MhLj 545

Specific Relief Act, 1963 — Section 21

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High Courts16 Dec 2005

Najir Kadar Mujawar Vs The State of Maharashtra

Bombay High Court · (2005) 12 BOM CK 0109

Penal Code, 1860 (IPC) — Section 302, 304, 325

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High Courts16 Dec 2005Dismissed

Daulat Feeds Duistributors Vs Razvi Brothers and Shri Mubarak Babalal Razvi

Bombay High Court · (2006) 4 ALLMR 325 : (2006) 2 BomCR 573 : (2006) 108 BOMLR 110 : (2006) 2 MhLj 201

Limitation Act, 1908 — Article 1, 115, 14, 52, 20

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High Courts16 Dec 2005Dismissed

Salim Kudrat Telli @ Iqbal Vs The State of Maharashtra

Bombay High Court · (2005) 12 BOM CK 0095

Penal Code, 1860 (IPC) — Section 302

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High Courts16 Dec 2005Allowed

Dhondi Rama Bhalekar (deceased by his heirs Ramchandra and Others) Vs Pradip Ramchandra Mutalik Desai and Gangaram Lingoji Patil

Bombay High Court · (2006) 1 BomCR 509 : (2006) 108 BOMLR 60 : (2006) 2 MhLj 94

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32M, 4, 70, 74Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106

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High Courts16 Dec 2005

The Commissioner of Sales Tax Vs Khosala Kesharwala

Bombay High Court · (2006) 145 STC 57

Bombay Sales Tax Act, 1959 — Section 41, 52, 61(1)

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High Courts16 Dec 2005Dismissed

Forbes Forbes Campbell and Co. Ltd. Vs The Board of Trustees of the Port of Bombay and Metal Fabs India Pvt. Ltd.

Bombay High Court · AIR 2006 Bom 162 : (2006) 2 ALLMR 22 : (2006) 1 BomCR 514 : (2006) 108 BOMLR 29 : (2006) 1 MhLj 830

Contract Act, 1872 — Section 148, 158Major Port Trusts Act, 1963 — Section 2, 42(2), 60, 61, 62

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High Courts16 Dec 2005

Municipal Corporation of Greater Bombay and Municipal Commissioner, MCGB Vs Atlanta Infrastructure Ltd. and M.C. Bhide

Bombay High Court · (2006) 2 ARBLR 93 : (2006) 2 BomCR 596 : (2006) 108 BOMLR 67

Arbitration Act, 1940 — Section 29, 30, 35, 39, 40Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Interest Act, 1978 — Section 3

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High Courts16 Dec 2005Allowed

Satish Dagadu Shelke Vs State of Maharashtra

Bombay High Court · (2005) 12 BOM CK 0015

Evidence Act, 1872 — Section 146Penal Code, 1860 (IPC) — Section 376

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High Courts16 Dec 2005Dismissed

Vijay Shrihari Khandar Vs Shriram Gaikwad and another

Bombay High Court · (2006) 3 ALLMR 502 : (2006) 2 MhLj 838

Civil Procedure Code, 1908 (CPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 16, 25, 26Transfer of Property Act, 1882 — Section 106

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High Courts15 Dec 2005

Satya Prakash Aggarwal Vs National Stock Exchange of India

Bombay High Court · (2006) 134 CompCas 324 : (2006) 69 SCL 115

Constitution of India, 1950 — Article 12, 14, 226, 300AGeneral Clauses Act, 1897 — Section 23Securities and Exchange Board of India Act, 1992 — Section 11

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High Courts15 Dec 2005Allowed

Chellaram Jethanand Madhrani and Another Vs Maruti Raghunath Kadam and Others

Bombay High Court · AIR 2006 Bom 147 : (2006) 3 ALLMR 45 : (2006) 1 MhLj 853

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Constitution of India, 1950 — Article 141, 142, 226Presidency Small Cause Courts Act, 1882 — Section 41

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High Courts15 Dec 2005

Jogani and Sachdev Developments Vs Lawrence D''Souza and Others

Bombay High Court · (2006) 3 ALLMR 81 : (2006) 2 MhLj 369

Bombay Court Fees Act, 1959 — Section 6Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 2 Rule 3(2), 9AConstitution of India, 1950 — Article 120, 226, 227

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High Courts15 Dec 2005Dismissed