High Courts18 Oct 2005
Smt. Kiran Ajit Lakhani Vs Shri Ajit Hariram Lakhani Shri Ajit Hariram Lakhani Vs Smt. Kiran Ajit Lakhani
Bombay High Court · (2006) 1 ALLMR 90 : (2006) 2 BomCR 648 : (2005) 107 BOMLR 1037 : (2006) 2 MhLj 894
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,921 of 3,669
High Courts18 Oct 2005Dismissed
Shri K.N. Lahiri (since deceased represented by Legal heirs Shri Avinash Lahiri, Shri Siddhartha Lahiri through Power of Attorney Mrs. Shamim Lahiri and Shri Arindam Lahiri) and Manasi Lahiri Vs Deputy Collector and SDO and Deputy Conservator of Forests wild life and Parks Div.
Bombay High Court · (2006) 108 BOMLR 139
Land Acquisition Act, 1894 — Section 4(1)
High Courts18 Oct 2005Dismissed
Jacinto Minguel De Quadros Barretto and Others Vs Haridas Maruti Kamat, Mahadev Maruti Kamat and Balchandra Maruti Kamat
Bombay High Court · (2006) 1 ALLMR 441 : (2006) 2 BomCR 84 : (2005) 107 BOMLR 879
Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 114, 116, 65, 74(1)Land Acquisition Act, 1894 — Section 30, 4(1), 53
High Courts17 Oct 2005Dismissed
Mukand Ltd. Vs Municipal Corporation for Greater Bombay and Others
Bombay High Court · (2006) 2 ALLMR 345 : (2006) 1 MhLj 527
Bombay Municipal Corporation Act, 1888 — Section 202, 279, 279(1)Water Charges and Sewerage and Waste Removal Rules, 1976 — Rule 6
High Courts17 Oct 2005Allowed
UCO Bank Vs Ramchandra Namdeo Shirke and Others
Bombay High Court · (2006) 1 ALLMR 454 : (2007) 1 BC 345 : (2006) 1 MhLj 405
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts17 Oct 2005
Popcorn Properties Private Limited and Another Vs State of Maharashtra and Others Jay Krishna Industries Ltd. Vs The State of Maharashtra and Another
Bombay High Court · (2006) 1 ALLMR 79 : (2005) 6 BomCR 518 : (2005) 107 BOMLR 601
Constitution of India, 1950 — Article 226
High Courts17 Oct 2005
Joseph Bain D''Souza and Others Vs State of Maharashtra and Others
Bombay High Court · (2005) 6 BomCR 543 : (2005) 107 BOMLR 565 : (2005) 1 MhLj 61
Constitution of India, 1950 — Article 21, 226Development Control Regulations for Greater Bombay, 1991 — Regulation 32, 33(10), 33(5), 33(6), 33(7)Maharashtra Housing and Area Development Act, 1976 — Section 2(25), 76, 82, 84, 88
High Courts17 Oct 2005
The State of Maharashtra Vs Kishor Bhalchandra Kulkarni, Govt. Service as Sr. Grade Clerk Commissioner of Police
Bombay High Court · (2006) 1 ALLMR 450 : (2006) 1 BomCR 117 : (2005) 107 BOMLR 1111 : (2006) 2 MhLj 538
Constitution of India, 1950 — Article 226
High Courts17 Oct 2005
Navnath Maruti Chavan Vs Conservator of Forest and Another
Bombay High Court · (2006) 1 MhLj 710
High Courts17 Oct 2005Dismissed
State of Maharashtra Vs Mahesh Singh
Bombay High Court · (2006) 2 DMC 287
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts14 Oct 2005Allowed
Krushnarao Govindrao Gadfane Vs State of Maharashtra
Bombay High Court · (2005) 10 BOM CK 0130
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts14 Oct 2005Dismissed
Ramgonda Layappa Birajdar and Others Vs Special Land Acquisition Officer No. 6 and Others
Bombay High Court · (2006) 2 MhLj 436
Land Acquisition Act, 1894 — Section 11, 12(1), 17(4), 18, 4
High Courts14 Oct 2005Allowed
Mohammad Rafiq Vs State of Maharashtra and Others
Bombay High Court · (2006) 2 MhLj 270
Constitution of India, 1950 — Article 226
High Courts14 Oct 2005Dismissed
Shri Dharmarao Sidhappa Shetgar (since deceased through LRs. Smt. Padmanabai Dharmarao Shetgar and Others) Vs Shri Gopal Shriniwas Shirsikar and Others
Bombay High Court · AIR 2006 Bom 228 : (2006) 1 ALLMR 57 : (2006) 2 BomCR 652 : (2006) 3 CivCC 172 : (2006) 3 MhLj 249
High Courts14 Oct 2005Dismissed
Smt. Rohini Shamrao Burud Vs Hindustan Petroleum Corporation
Bombay High Court · (2006) 1 ACC 295 : (2006) 1 ALLMR 44 : (2005) 6 BomCR 514 : (2005) 107 BOMLR 1071 : (2006) 108 FLR 609 : (2007) 1 SLJ 498
High Courts14 Oct 2005Dismissed
Suresh Khatri Vs Balkisan Chandak and Others
Bombay High Court · (2006) 2 ALLMR 146 : (2006) 3 BomCR 135 : (2006) 2 MhLj 443
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 28
High Courts14 Oct 2005Dismissed
Employees'' State Insurance Corporation, thro'' Director General and Another Vs ESIC Officers Association and Others
Bombay High Court · (2006) 108 FLR 807 : (2006) 2 LLJ 383
High Courts14 Oct 2005Dismissed
Balkrishna Dnyanoba Bankar Vs Kisan Sawalram Padwal and Others
Bombay High Court · (2007) ACJ 42
High Courts14 Oct 2005Allowed
Vimal Nath, An Indian Inhabitant carrying on business in the name of Sharika Intl Vs Union of India (UOI), Commissioner of Customs and Customs, Excise and Service Tax Appellate Tribunal
Bombay High Court · (2005) 6 BomCR 526 : (2005) 107 BOMLR 953 : (2008) 232 ELT 592 : (2006) 1 MhLj 769
Central Excise Rules, 1944 — Rule 50A, 56A, 57AConstitution of India, 1950 — Article 226Customs Act, 1962 — Section 142, 28
High Courts14 Oct 2005Dismissed
Shri. Sadanand Yeshwant Hede, (since deceased represented by his legal heirs Sanjeeva Sadanand Hede and Others) Vs Shri Mahadev Janardhan Hede
Bombay High Court · (2006) 1 BomCR 576 : (2005) 107 BOMLR 916