COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,924 of 3,669

High Courts05 Oct 2005Dismissed

Mr. Abdul Rehman M. Mulgand, Civil Contractor Vs Shri Mohammad Hashan Mulgand and State

Bombay High Court · (2006) 2 ALD(Cri) 21 : (2006) 1 ALLMR 111 : (2006) 4 BC 265 : (2006) 2 CivCC 749 : (2006) CriLJ 1159 : (2006) 2 RCR(Criminal) 595

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts05 Oct 2005Allowed

Royal Oil Field Private Limited Vs The Union of India (UOI) and The Assistant Commissioner of Customs

Bombay High Court · (2005) 4 ALLMR 675 : (2006) 1 BomCR 107 : (2006) 194 ELT 385

Customs Act, 1962 — Section 129B(4)

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High Courts05 Oct 2005Allowed

Dr. Sujoy Das Vs State

Bombay High Court · (2006) CriLJ 1148

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304A, 88, 92, 93

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High Courts04 Oct 2005

Smt. Jayashree Ashok Goregaonkar Vs Kanta Chandrakant Mhatre and Others

Bombay High Court · (2006) 3 ALLMR 71 : (2005) 6 BomCR 531 : (2005) 107 BOMLR 1104

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Article 120

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High Courts04 Oct 2005Allowed

Bhushan and Others Vs State of Maharashtra and Another

Bombay High Court · (2006) 2 DMC 112

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A, 506

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High Courts03 Oct 2005

Subhedar D. Yadav Vs Municipal Commissioner, Municipal Corporation of Gr. Mumbai and Others

Bombay High Court · (2006) 1 MhLj 767

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High Courts03 Oct 2005

Chhatrapati Sahakari Sakhar Karkhana Limited Vs Mohan Ambadas Mule

Bombay High Court · (2006) 1 ALLMR 235 : (2006) 2 BomCR 661 : (2005) 107 BOMLR 1023

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21, 28

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High Courts03 Oct 2005Allowed

Protos Engineering Co. P. Ltd. Vs Deputy Commissioner of Income Tax

Bombay High Court · (2006) 203 CTR 445 : (2006) 282 ITR 550

Income Tax Act, 1961 — Section 32AB, 32AB(1), 32AB(5), 35AB(2), 35AB(3)

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High Courts03 Oct 2005

Kishor Kirtilal Mehta Vs The Asst. Charity Commissioner and Others

Bombay High Court · (2006) 1 ALLMR 467 : (2006) 2 BomCR 100 : (2005) 107 BOMLR 1117 : (2006) 1 MhLj 144

Bombay Public Trusts Act, 1950 — Section 22, 47Constitution of India, 1950 — Article 226, 227

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High Courts03 Oct 2005Dismissed

Awadbin Ahamad Vs Presiding Officer, School Tribunal and Others

Bombay High Court · (2006) 1 ALLMR 771 : (2006) 110 FLR 113 : (2006) 2 MhLj 215

Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 7, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 40

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High Courts30 Sept 2005

Vishnu Ramchandra Undage Vs Ganpati Ramchandra Undage and Others

Bombay High Court · (2006) 2 ALLMR 204 : (2006) 1 BomCR 672 : (2005) 4 MhLj 1108

Civil Procedure Code, 1908 (CPC) — Section 47, 54Succession Act, 1925 — Section 213, 213(2), 57

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High Courts30 Sept 2005

Damodar Tukaram Gaunkar (Dr.) Vs Gopinath Rama Gaunkar and Others

Bombay High Court · (2006) 3 ALLMR 88 : (2006) 6 BomCR 454

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(4), Order 23 Rule 1A(2), Order 23 Rule 3Contract Act, 1872 — Section 17, 19AEvidence Act, 1872 — Section 114

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High Courts30 Sept 2005

Rohit Vanmalidas Mehta Vs Harshad Vanmalidas Mehta and Others and Manish Harshad Mehta

Bombay High Court · (2006) 1 ALLMR 206 : (2006) 1 BomCR 232

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 40 Rule 1

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High Courts30 Sept 2005

The Commissioner of Income Tax Vs Mahindra and Mahindra Ltd.

Bombay High Court · (2006) 200 CTR 28 : (2006) 284 ITR 679

Income Tax Act, 1961 — Section 126(2), 211(1), 211(2), 211(3), 211(3A)

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High Courts30 Sept 2005

Dhansukhbhai Fakirbhai Patel Vs Fakirbhai Dayabhai Patel and Others

Bombay High Court · (2005) 4 ALLMR 606 : (2006) 1 BomCR 296 : (2006) 1 MhLj 116

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 47, 54

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High Courts30 Sept 2005Dismissed

Mohamed Ali Mulla Vs State of Goa and Another

Bombay High Court · (2006) 2 ALD(Cri) 5 : (2006) 3 BC 60

Banking, Public Financial Institutions and the Negotiable Instruments Laws (Amendment) Act, 1988 — Section 142General Clauses Act, 1897 — Section 27, 6ANegotiable Instruments (Amendment) Bill, 2001 — Section 4

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High Courts30 Sept 2005Allowed