High Courts27 Sept 2005Dismissed
Kaiki Rustomji Alpaiwalla and Others Vs State of Maharashtra and Another
Bombay High Court · (2006) 3 ALLMR 691 : (2006) 1 MhLj 522
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,926 of 3,669
High Courts26 Sept 2005Allowed
Smt. Pratibha Sheth and Others Vs Appropriate Authority and Another
Bombay High Court · (2005) 199 CTR 242 : (2006) 281 ITR 338
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UB, 269UC, 269UD(1), 269UL(3)
High Courts26 Sept 2005
Ramjan Raheman Tadvi and Others Vs Sou. Sarla Ramjan Tadvi
Bombay High Court · (2006) 1 DMC 428
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 323, 34, 415, 420, 498A
High Courts26 Sept 2005Allowed
Parasrampuria Estate Developers P. Ltd. and Others Vs S.C. Prasad and Others
Bombay High Court · (2006) 205 CTR 350 : (2006) 284 ITR 607
Income Tax Act, 1961 — Section 269UG, 269UH
High Courts26 Sept 2005Dismissed
Brahman Sahayak Sangh Vs State of Maharashtra and Others
Bombay High Court · (2006) 2 ALLMR 566 : (2006) 1 MhLj 556
Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 5A(2), 6
High Courts26 Sept 2005Allowed
Spaco Carburettors India Ltd. and Mrs. Meena Jaytinbhai Bhatt Vs Raj Kumar, Dy. Commissioner of Income Tax, Special Range 16 and Union of India (UOI)
Bombay High Court · (2006) 2 BomCR 665 : (2005) 199 CTR 598 : (2006) 284 ITR 611 : (2005) 4 MhLj 1087
Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 154, 32
High Courts26 Sept 2005Allowed
Parasrampuria Estate Developers Pvt. Ltd. and Mr. Hemant Parasrampuria, a Director and Shareholder of the abovenamed company Vs S.C. Prasad and Others
Bombay High Court · (2005) 199 CTR 143 : (2006) 282 ITR 110
Income Tax Act, 1961 — Section 269UD, 269UD(1), 269UD(1A), 269UG, 269UH
High Courts26 Sept 2005Allowed
Ramdularibai Badrilal Chaurasiya and Others Vs Mohan Shrimal Nahar
Bombay High Court · (2006) 1 ALLMR 751 : (2006) 2 BomCR 130 : (2006) 1 MhLj 358
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12, 12(1), 12(2), 12(3)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 109
High Courts23 Sept 2005
Shaikh Mohobulla Vs State of Maharashtra and Another
Bombay High Court · (2006) 2 MhLj 251
Criminal Procedure Code, 1973 (CrPC) — Section 433APenal Code, 1860 (IPC) — Section 302Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 22, 23
High Courts23 Sept 2005Allowed
Cosmopolitan Co-operative Housing Society and Others Vs Special Land Acquisition Officer and Another
Bombay High Court · (2006) 1 ALLMR 479 : (2006) 1 BomCR 743
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(2), Order 41 Rule 2, Order 41 Rule 33, 107Maharashtra Co-operative Societies Act, 1960 — Section 11, 18, 23, 25, 25(1)
High Courts23 Sept 2005Dismissed
Maharashtra Rajya Shetki Mahamandal Karmachari Sanghatna Vs M.D., Maharashtra State Farming Corporation Ltd. and Another
Bombay High Court · (2006) 1 ALLMR 524 : (2006) 2 BomCR 622 : (2006) 109 FLR 59 : (2006) 1 MhLj 223
Constitution of India, 1950 — Article 227, 309
High Courts23 Sept 2005Dismissed
Mr. A.R. Khan Construwell and Co. Vs Youth Education and Welfare Society and Others Al-Haj Ajmal Sarfaraj Khan and Wasim Sujauddin Pirjade Vs Youth Education and Welfare Society and Others Ahmed Dagumiya Shaikh and Others Vs New Education and Welfare Society and Others
Bombay High Court · (2005) 1 ALLMR 511 : (2006) 1 BomCR 170 : (2005) 107 BOMLR 231 : (2006) 2 MhLj 595
Bombay Public Trusts Act, 1950 — Section 36, 36(1)
High Courts23 Sept 2005Allowed
Annappa Satu Mane Vs Tajani Balu Shinde and Others
Bombay High Court · (2005) 4 ALLMR 975 : (2006) 1 BomCR 264 : (2005) 107 BOMLR 218 : (2006) 1 MhLj 333
Bombay Inferior Villages Watans Abolition Act, 1958 — Section 2(1), 3, 3(1), 3(2), 3(3)Bombay Land Revenue Code, 1879 — Section 211, 65Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84C
High Courts23 Sept 2005Allowed
Shivanath Baburao Walke Vs Miss Flora D''Souza
Bombay High Court · AIR 2006 Bom 87 : (2006) 3 ALLMR 227
High Courts23 Sept 2005
Mohammad Afsar and Others Vs Khurshidbano and Others
Bombay High Court · (2006) 1 BomCR 679 : (2006) 1 MhLj 331
Evidence Act, 1872 — Section 33
High Courts23 Sept 2005Allowed
Vishnum Shankar Naik Vs Ananta Ayu Naik (deceased) Legal Heirs and Others
Bombay High Court · (2006) 2 ALLMR 571 : (2006) 1 BomCR 654
Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 58, 58(2), 7
High Courts22 Sept 2005Dismissed
Shri Raosaheb Anand Shinde Vs State of Maharashtra
Bombay High Court · (2005) 4 ALLMR 724 : (2006) 1 BomCR 756 : (2005) 4 MhLj 1137
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Maharashtra Land Revenue Code, 1966 — Section 13, 29, 29(3), 37, 52(1A)Specific Relief Act, 1963 — Section 34
High Courts22 Sept 2005Dismissed
The Commissioner of Customs Vs Gaurav Enterprises
Bombay High Court · (2006) 1 BomCR 797 : (2006) 193 ELT 532
Customs Act, 1962 — Section 108, 111, 114A
High Courts22 Sept 2005Allowed
State of Maharashtra Vs Govind Goma Govari and Others
Bombay High Court · (2006) 2 MhLj 55
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 107, 53, 57Evidence Act, 1872 — Section 114Land Acquisition Act, 1894 — Section 18, 25, 25(2), 4, 6
High Courts22 Sept 2005Allowed
Ganpat '' Ganesh Tanaji Katare Vs Assistant Commissioner of Police and Others Shri Salim Mehboob Shaikh Vs Shri M. Fernandes and Others Shri Jayshankar K. Raman Vs Shri G. Aswati and Others
Bombay High Court · (2006) CriLJ 1542 : (2006) 1 MhLj 510
Bombay Police Act, 1951 — Section 56, 58Constitution of India, 1950 — Article 19(1), 19(5)