COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,922 of 3,669

High Courts14 Oct 2005Dismissed

Shri Genba Sahadu Modak (since deceased through his legal heir Subhash Genba Modak and Others) Vs Shri Suryakant Vitthal Modak and Others

Bombay High Court · AIR 2006 Bom 62 : (2006) 1 ALLMR 48 : (2006) 2 BomCR 681 : (2005) 107 BOMLR 1099 : (2006) 3 MhLj 295

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 5, Order 20 Rule 6, Order 20 Rule 6A, Order 41 Rule 31

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High Courts14 Oct 2005Dismissed

Dilip Pandurang Kamath and Others Vs The State of Maharashtra

Bombay High Court · (2005) 107 BOMLR 1193

Bombay Stamp Act, 1958 — Section 63Constitution of India, 1950 — Article 22, 22(1), 226Criminal Law (Amendment) Act, 1952 — Section 6, 6(1)

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High Courts14 Oct 2005Dismissed

Smt. Shantidevi Kamaleshkumar Yadav Vs State of Maharashtra and Others

Bombay High Court · (2006) 1 ALLMR 50 : (2006) 1 BomCR 151 : (2005) 107 BOMLR 1040 : (2006) 1 MhLj 111

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High Courts14 Oct 2005Allowed

Krishi Vikas Kendra Vs Mukund and Another

Bombay High Court · (2007) 3 BC 542

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 117, 118, 138

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High Courts14 Oct 2005Dismissed

Khandu alias Kanderao Ramchandra Gode (since deceased by his heirs and legal representatives Anjanabai Khandu Gode and Others) Vs Chandrabhagabai Rajaram Gade and Others

Bombay High Court · (2006) 1 ALLMR 457 : (2006) 2 BomCR 656 : (2005) 107 BOMLR 1077

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High Courts14 Oct 2005Dismissed

Smt. Tangavva Pawar and Others Vs Smt. Tulasabai Doulu Jadhav and Shri Laxman Doulu Jadhav

Bombay High Court · (2006) 1 ALLMR 61 : (2006) 1 BomCR 115 : (2005) 107 BOMLR 1131

Limitation (Amendment) Act, 1963 — Article 61, 30Limitation Act, 1908 — Article 148

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High Courts14 Oct 2005Allowed

Shri Sahebrao Tukaram Tapkir and Others Vs Shri Baban Maruti Tapkir and Others

Bombay High Court · (2006) 1 ALLMR 272 : (2006) 1 BomCR 124 : (2005) 107 BOMLR 1181

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32GCivil Procedure Code, 1908 (CPC) — Order 2 Rule 2

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High Courts13 Oct 2005Allowed

Kellogg India Private Limited. and Madhukar Patil Vs Union of India (UOI), Asst. Commission, Central Excise and Customs and Commissioner of Central Excise

Bombay High Court · (2006) 1 ALLMR 64 : (2005) 6 BomCR 492 : (2005) 107 BOMLR 890 : (2006) 193 ELT 385 : (2007) 8 STR 84

Central Excise Rules, 1944 — Rule 173BConstitution (Forty-Second Amendment) Act, 1976 — Article 226Mineral Concession Rules, 1960 — Rule 57(2)

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High Courts13 Oct 2005

People for Elimination of Stray Troubles (Pest) Vs State of Goa by his Chief Secretary, Secretariat and Others In Defence of Animals Vs Union of India (UOI) and Others Viniyog Parivar Trust and Others Vs Municipal Corporation of Gr. Mumbai and Others

Bombay High Court · (2005) 6 BomCR 728 : (2005) 107 BOMLR 914

Constitution of India, 1950 — Article 32

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High Courts13 Oct 2005Allowed

Dockendale Shipping and Another Vs Jevanbhai Ramji Tandel

Bombay High Court · (2007) ACJ 271 : (2006) 3 ALLMR 141 : (2006) 2 MhLj 178

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High Courts13 Oct 2005Dismissed

The Commissioner of Central Excise Vs Indian Seamless Steels and Alloys Ltd.

Bombay High Court · (2005) 6 BomCR 481 : (2005) 107 BOMLR 921 : (2005) 190 ELT 12

Central Excise Rules, 1944 — Rule 57QCentral Excises and Salt Act, 1944 — Section 35G(3)

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High Courts13 Oct 2005

Tushar Tanna Vs The Commissioner of Income Tax

Bombay High Court · (2006) 1 BomCR 579 : (2005) 107 BOMLR 1027 : (2006) 203 CTR 426 : (2006) 284 ITR 453

Finance Act, 1966 — Section 2(44)Income Tax Act, 1961 — Section 10, 2(13)

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High Courts13 Oct 2005Dismissed

Sheetal Enterprises Vs Union of India (UOI) and Others

Bombay High Court · (2006) 1 BomCR 136 : (2008) 11 STR 219

Arbitration Act, 1940 — Section 16, 30Central Excise (No. 2) Rules, 2001 — Rule 14Central Excise Rules, 2001 — Rule 13

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High Courts13 Oct 2005

Jyoti Ganeshpure Vs State of Maharashtra and Others

Bombay High Court · (2006) 2 ALLMR 196 : (2006) 3 BomCR 852 : (2006) 2 MhLj 173

Bombay High Court (Appellate Side) Rules, 1960 — Rule 1, 17, 18, 18(12), 18(3)Constitution of India, 1950 — Article 130, 226, 226(3), 227, 228Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 16(1)

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High Courts13 Oct 2005Allowed

Superintending Engineer and Another Vs Dattatraya Mahadeo Badarkhe and Others

Bombay High Court · (2006) 2 ALLMR 193 : (2006) 2 MhLj 349

Apprentices Act, 1961 — Section 18Constitution of India, 1950 — Article 226, 227Industrial Disputes (Central) Rules, 1957 — Rule 81

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High Courts11 Oct 2005Dismissed

Shri Jawahar H. Sabhandasani Vs The Union of India (UOI) and Others

Bombay High Court · (2006) 1 ALLMR 54 : (2006) 2 BomCR 659 : (2005) 107 BOMLR 1136

Constitution of India, 1950 — Article 226

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High Courts11 Oct 2005Dismissed

Tribhuvandas Gulabchand and Brothers and Others Vs Additional Collector and Others

Bombay High Court · (2006) 2 ALLMR 201 : (2006) 2 MhLj 632

Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 13(3)Constitution of India, 1950 — Article 226, 227

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High Courts11 Oct 2005

Maharashtra State Road Transport Corporation Vs Ahmed Miya Mohammed Shaikh

Bombay High Court · (2006) 108 FLR 1075 : (2006) 1 MhLj 742

Constitution of India, 1950 — Article 227

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High Courts11 Oct 2005

Harischandra Biyani Vs Stock Holding Corporation of India Ltd.

Bombay High Court · (2006) 2 ALD(Cri) 12 : (2007) 1 BC 417 : (2006) 3 CivCC 378 : (2006) 4 MhLj 381 : (2006) 3 RCR(Civil) 419 : (2006) 3 RCR(Criminal) 521

Negotiable Instruments Act, 1881 (NI) — Section 138, 145, 145(1), 145(2)

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High Courts10 Oct 2005Allowed

German Remedies Ltd., since amalgamated with Cadila Healthcare Ltd. Vs Dy. Commissioner of Income Tax, Commissioner of Income Tax and Union of India (UOI)

Bombay High Court · (2006) 201 CTR 193 : (2006) 285 ITR 26

Income Tax Act, 1961 — Section 10(33), 143(3), 147, 148, 148(1)

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