High Courts21 Oct 2005Allowed
Vitthal Madavi and Others Vs Zilla Parishad and Others
Bombay High Court · (2006) 3 BomCR 348 : (2006) 2 MhLj 124
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,920 of 3,669
High Courts21 Oct 2005
Ravi Spinning Ltd. and Others Vs Union of India (UOI) and Another
Bombay High Court · (2006) 2 MhLj 145
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 5(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 20
High Courts21 Oct 2005Dismissed
Gannon Dunkerley and Co. Ltd. Vs Mr. G.S. Baj, Member, Industrial Court and Mr. R. Rajamani Ponnalah
Bombay High Court · (2006) 1 BomCR 647 : (2005) 107 BOMLR 697 : (2006) 1 LLJ 886 : (2006) 2 MhLj 845
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25B, 25F, 28(1), 30(2)Industrial Employment (Standing Orders) Act, 1946 — Section 1(3)
High Courts21 Oct 2005
Arvind Dyeing and Bleaching Mills Ltd. Vs Regional Provident Fund Commissioner and Another
Bombay High Court · (2006) 108 FLR 602 : (2006) 2 LLJ 318
Companies Act, 1956 — Section 14B, 7I, 7Q
High Courts20 Oct 2005Dismissed
Shri Sudhir Bhagat (presently in custody at Sub Jail, Sada, Vasco da Gama, Goa) Vs State
Bombay High Court · (2005) 10 BOM CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 365
High Courts20 Oct 2005Dismissed
Shri Namdeo Narayan Jadhav and Others Vs Shri Narayan Keshav Joshi and Another
Bombay High Court · (2005) 107 BOMLR 611
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70
High Courts20 Oct 2005Allowed
Om Gayatri and Co. and Others Vs State of Maharashtra and Another
Bombay High Court · (2006) CriLJ 601
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 249, 256, 256(1), 378, 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Oct 2005
Ishtiyaq Ali Farad Ali (Since deceased by his heirs and legal representatives Khatunbi Ishitiaq Farad Ali Since deceased by her heirs and legal representatives, Raees Ahmed Ali and Nissar Ahmed Ali) Vs Abdul Shakoor Mohammed Hassan (Since deceased through legal heirs and representatives Ansari Seher Bano and Others)
Bombay High Court · (2006) 1 ALLMR 74 : (2006) 3 BomCR 676 : (2006) 2 MhLj 737
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Evidence Act, 1872 — Section 116Presidency Small Cause Courts Act, 1882 — Section 41, 41(1)
High Courts20 Oct 2005
Air India Employees Guild Vs Air India Limited and Others Air Corporation Employees'' Union Vs Air India Limited and Another
Bombay High Court · (2006) 1 BomCR 111 : (2005) 107 BOMLR 535 : (2006) 1 LLJ 666
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 12, 12(2), 13
High Courts20 Oct 2005Allowed
Walchandnagar Industries Limited (Engineering and Foundary Division) Vs Dattusingh Lalsing Pardeshi and Others
Bombay High Court · (2005) 6 BomCR 733 : (2005) 107 BOMLR 942 : (2006) 2 LLJ 834
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23Industrial Disputes (Bombay) Rules, 1957 — Rule 58(2), 62, 80, 81
High Courts20 Oct 2005
Gulab Maruti Ambekar and Others Vs Chandrashekhar Madhukar Tikhe and Others
Bombay High Court · (2006) 2 BomCR 650
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts20 Oct 2005Dismissed
Bhaskar Wamanrao Rithe and Another Vs Smt. Indira Iyer
Bombay High Court · (2006) 1 ALLMR 747 : (2006) 1 MhLj 155
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1)Constitution of India, 1950 — Article 227Maharashtra Rent Control Act, 1999 — Section 16(1)
High Courts19 Oct 2005
Niskalp Investments and Trading Co. Ltd. Vs Hinduja TMT Ltd.
Bombay High Court · (2006) 2 ALLMR 563 : (2008) 143 CompCas 204 : (2007) 79 SCL 368
Bombay Securities Contracts Control Act, 1925 — Section 2(4), 3(4), 6Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Securities Contracts (Regulation) Act, 1956 — Section 2
High Courts19 Oct 2005
Coca Cola India Private Limited Vs The Addl. Commissioner of Income Tax and Others
Bombay High Court · (2005) 107 BOMLR 543 : (2005) 199 CTR 138 : (2006) 285 ITR 419
Income Tax Act, 1961 — Section 143(3), 226(3)
High Courts19 Oct 2005
Abdul Latif Khatri Vs State of Maharashtra and Others
Bombay High Court · (2006) 1 ALLMR 768 : (2006) 1 MhLj 786
Bombay Provincial Municipal Corporations Act, 1949 — Section 19(1AA)Leader of Opposition in Maharashtra Legislature Salaries and Allowances Act, 1978 — Section 2Members Disqualification Act — Section 3, 3(1), 4, 4(1), 4(1)(B)
High Courts19 Oct 2005Dismissed
Ms. Stella A. Machado and Others Vs A.H. Wadia Charity Trust and Others
Bombay High Court · (2006) 1 BomCR 133 : (2005) 107 BOMLR 1093
Bombay Public Trusts Act, 1950 — Section 36, 36(1), 36(2)Constitution of India, 1950 — Article 226
High Courts19 Oct 2005Allowed
Snehlata Keshaorao Pachkhede Vs Presiding Officer, School Tribunal and Others
Bombay High Court · (2006) 2 ALLMR 180 : (2006) 2 MhLj 378
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 1, 12, 2, 2(1), 3
High Courts19 Oct 2005Dismissed
Atmaram Sitaram Mane Vs State of Maharashtra and Others
Bombay High Court · (2006) 3 ALLMR 252 : (2006) 1 MhLj 756
General Clauses Act, 1897 — Section 6Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 5A(1), 6Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 11, 12(2), 16(4), 26
High Courts19 Oct 2005
Munna Babubhai Shaikh Vs The State of Maharashtra
Bombay High Court · (2005) 107 BOMLR 599
Penal Code, 1860 (IPC) — Section 392
High Courts18 Oct 2005
Swarupchand Lunawat and Another Vs Additional Collector and Another
Bombay High Court · (2006) 2 MhLj 636
Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 13, 13(3)Civil Procedure Code, 1908 (CPC) — Section 99