High Courts14 Dec 2005Dismissed
Prakash Premanand Lad Vs The State of Maharashtra
Bombay High Court · (2005) 12 BOM CK 0094
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,912 of 3,669
High Courts14 Dec 2005Allowed
Tulshiram Kohad and Another Vs Roopchand Ninawe and Others
Bombay High Court · AIR 2006 Bom 183 : (2006) 3 ALLMR 49 : (2006) 3 CivCC 691 : (2006) 2 MhLj 647 : (2006) 3 RCR(Civil) 199
High Courts14 Dec 2005
Bhagwan Dhongo Kharate Vs State of Maharashtra
Bombay High Court · (2006) 2 DMC 645
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts14 Dec 2005
Surayya Afzal Khan Vs Raza Shah Fakir Takiya and Masjid Trust and Others
Bombay High Court · (2006) 2 ALLMR 424 : (2006) 4 MhLj 544
Bombay Public Trusts Act, 1950 — Section 15, 2(10), 2(4), 50, 51Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1), 15, 16, 17, 18Constitution of India, 1950 — Article 141
High Courts14 Dec 2005
Iram Feroz Vs Ayaz Gadhiya
Bombay High Court · (2006) 2 ALLMR 295 : (2006) 4 BC 499 : (2006) 3 BomCR 689 : (2006) 2 CivCC 717 : (2007) 1 CivCC 744 : (2006) 132 CompCas 194 : (2006) 2 MhLj 514
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1(2)Negotiable Instruments Act, 1881 (NI) — Section 6
High Courts14 Dec 2005Dismissed
Sushila Dhanbaji Kadu Vs Birju Mangal Pache and Others
Bombay High Court · (2006) 2 ALLMR 75 : (2006) 5 BomCR 859
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Evidence Act, 1872 — Section 83
High Courts14 Dec 2005
Laxman N. Deshmukh Vs Madhukar B. Deshmukh
Bombay High Court · (2006) 3 ALLMR 257 : (2006) 1 MhLj 882
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)
High Courts13 Dec 2005
Ashok Soma Misal Vs The State of Maharashtra
Bombay High Court · (2006) CriLJ 1528
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts13 Dec 2005
Mooljee Lukhmidas Vs S.M. Kapadia
Bombay High Court · (2006) 3 ALLMR 52 : (2006) 6 BomCR 443
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 Dec 2005Dismissed
Anil Somdatta Nagpal and Lalit Somdatta Nagpal Vs The State of Maharashtra
Bombay High Court · (2006) CriLJ 1307
Criminal Procedure Code, 1973 (CrPC) — Section 158, 161, 167, 167(1), 167(2)Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 34, 420, 465, 467, 468
High Courts13 Dec 2005Allowed
Ultramarine and Pigments Ltd. Vs O.P. Srivastava, Commissioner of Income Tax
Bombay High Court · (2006) 1 BomCR 528 : (2006) 205 CTR 34 : (2006) 286 ITR 86
Income Tax Act, 1961 — Section 214, 214(1A), 264
High Courts13 Dec 2005Allowed
Baby Ananta Damse Vs The State of Maharashtra
Bombay High Court · (2005) 12 BOM CK 0058
Penal Code, 1860 (IPC) — Section 302
High Courts13 Dec 2005Dismissed
Pradeep L. Pathak Vs Mahatma Gandhi Memorial Hospital and Another
Bombay High Court · (2006) 2 ALLMR 432 : (2006) 2 BomCR 58 : (2006) 1 MhLj 725
Constitution of India, 1950 — Article 12
High Courts13 Dec 2005
Ramchandra Keshavrao Deo Vs Presiding Officer, School Tribunal and Others
Bombay High Court · (2006) 3 ALLMR 61 : (2006) 2 MhLj 862
Bombay Civil Services Pension Rules, 1959 — Rule 2Constitution of India, 1950 — Article 226, 309Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10, 2, 66
High Courts13 Dec 2005Allowed
Michael Herisuasai Joseph since dead, through his LRs. Areen Joseph and Others Vs Carmal and Others
Bombay High Court · (2006) 2 ALLMR 639 : (2006) 6 BomCR 444 : (2006) 3 MhLj 161 : (2006) 2 MhLj 161
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts13 Dec 2005
Kirti Vs Vikas Bhagiratrao Yeskade
Bombay High Court · (2006) 2 ALLMR 39 : (2006) 2 DMC 436
High Courts12 Dec 2005Dismissed
Kantabai Shivaji Gadakh Vs Jagannath Bhika Gadakh and Others
Bombay High Court · (2006) 5 BomCR 843 : (2006) 3 CivCC 222 : (2006) 3 MhLj 152
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 19, Order 41 Rule 22, Order 41 Rule 31, Order 41 Rule 33
High Courts12 Dec 2005Dismissed
Purshottam Narayan Mehta Vs Mamati Jayram Ambonkar and Others
Bombay High Court · (2006) 1 ACC 664 : (2007) ACJ 619 : (2006) 3 ALLMR 58 : (2006) 3 CivCC 184 : (2006) 3 MhLj 272 : (2006) 2 RCR(Civil) 520 : (2006) 2 RCR(Criminal) 739
Motor Vehicles Act, 1939 — Section 103A, 94, 95
High Courts12 Dec 2005Dismissed
Priti Karmarkar Vs S.S. Bharasme and Others
Bombay High Court · (2006) 3 ALLMR 56 : (2006) 2 MhLj 524 : (2006) 3 RCR(Civil) 417 : (2006) 3 RCR(Criminal) 524
Contempt of Courts Act, 1971 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 256
High Courts12 Dec 2005Dismissed
Gangaram Biseshwar Agrawal Vs Canara Bank
Bombay High Court · (2010) 2 BC 463 : (2006) 6 BomCR 436 : (2006) 3 MhLj 13
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 7Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 13(4)