High Courts22 Sept 2005Allowed
Aspaq N. Ahmed Vs State of Goa
Bombay High Court · (2006) 3 MhLj 874
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,927 of 3,669
High Courts21 Sept 2005Allowed
National Buildings Construction Corporation Ltd. and Another Vs Regional Labour Commissioner (Central)
Bombay High Court · (2006) 1 ALLMR 329 : (2006) 109 FLR 98 : (2006) 1 LLJ 1011 : (2006) 1 MhLj 669
Constitution of India, 1950 — Article 226, 227Minimum Wages Act, 1948 — Section 20, 20(3)
High Courts21 Sept 2005
Kirti Trambaklal Shah Vs Collector of Mumbai District and Others
Bombay High Court · (2005) 6 BomCR 894
Maharashtra Land Revenue Code, 1966 — Section 267
High Courts21 Sept 2005
Jetu Jacques Taru Lalvani and Indu Jagdish Parekh Vs Shreeji Mineral Waters Pvt. Ltd. and Others
Bombay High Court · (2005) 4 ALLMR 731
Registration Act, 1908 — Section 17, 17(1)Transfer of Property Act, 1882 — Section 122
High Courts21 Sept 2005Allowed
Anil Kushabrao Phutane Vs Madhukar Kushabrao Phutane and Others
Bombay High Court · AIR 2006 Bom 1 : (2006) 1 ALLMR 555 : (2006) 1 BomCR 786 : (2006) 1 MhLj 369
Civil Procedure Code Amendment Act, 2002 — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 5, Order 8 Rule 9Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 2
High Courts21 Sept 2005Dismissed
Milind Dattatreya Sugavkar Vs Municipal Corporation of Greater Mumbai and Another
Bombay High Court · (2006) 1 ALLMR 488 : (2006) 2 BomCR 617 : (2006) 1 MhLj 385
Bombay Municipal Corporation Act, 1988 — Section 351Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Evidence Act, 1872 — Section 115
High Courts21 Sept 2005
Indraprastha Holdings Ltd. Vs Vijay J. Shah and Another
Bombay High Court · (2006) 1 CivCC 435 : (2006) CriLJ 574 : (2006) 1 MhLj 101
Companies Act, 1956 — Section 282Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265Evidence Act, 1872 — Section 113A
High Courts21 Sept 2005Allowed
The Brihan Maharashtra Sugar Syndicate Vs Meher Distilleries Pvt. Ltd. and Chinoy Holdings Pvt. Ltd.
Bombay High Court · (2005) 4 ALLMR 739 : (2006) 2 BomCR 103 : (2006) 1 MhLj 344 : (2005) 1 MhLj 1132 : (2006) 33 PTC 188
Civil Procedure Code, 1908 (CPC) — Section 62, 62(2)Copyright Act, 1957 — Section 13, 40, 41, 45, 48Trade and Merchandise Marks Act, 1958 — Section 4
High Courts21 Sept 2005Dismissed
Devram Govind Gadge Vs State of Maharashtra
Bombay High Court · (2006) 1 ALLMR 485 : (2006) 1 BomCR 259 : (2006) 1 MhLj 589
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4(1)Maharashtra Land Revenue Code, 1966 — Section 85
High Courts21 Sept 2005Allowed
Anil Kushabrao Phutane Vs Madhukar Kusharbrao Phutane and Others
Bombay High Court · (2006) 1 KLJ 317
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 2, Order 8 Rule 5
High Courts20 Sept 2005Dismissed
Santosh '' Dankya Subhash Gaikwad Vs D.N.Jadhav, Commissioner of Police, The State of Maharashtra and The Superintendent, Yerawada Central Prison
Bombay High Court · (2006) 1 MhLj 88
Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3, 3(1), 3(2), 5ANational Security Act, 1980 — Section 5A
High Courts20 Sept 2005
Pandurang G. Dodke Vs Lanka P. Kshirsagar and Another
Bombay High Court · AIR 2005 Bom 427 : (2006) 2 BomCR 785
High Courts20 Sept 2005Dismissed
Jalgaon Jamod Taluka Kharedi Vikri Sanstha Ltd. Vs Shivhari Pandurang Wagh and Others
Bombay High Court · (2006) 1 ALLMR 237 : (2006) 1 BomCR 696 : (2006) 1 MhLj 653
High Courts20 Sept 2005Dismissed
Balaji Constructions Co. and Others Vs Lira Siraj Shaikh and Others
Bombay High Court · AIR 2006 Bom 106 : (2006) 1 ALLMR 620 : (2006) 1 BomCR 698
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 13Partnership Act, 1932 — Section 2, 69(2)
High Courts20 Sept 2005Allowed
Shri M.U. Joshi Vs The Tax Recovery Officer, The Assistant Commissioner of Income Tax and Union of India (UOI)
Bombay High Court · (2005) 6 BomCR 17 : (2005) 199 CTR 249 : (2006) 281 ITR 289 : (2006) 1 MhLj 95 : (2005) 149 TAXMAN 469
Income Tax Act, 1961 — Section 143(3), 245IIncome Tax Rules, 1962 — Rule 57, 58, 63(1), 68B, 68B(1)
High Courts20 Sept 2005Dismissed
Shri Dilip Ramchandra Shinde Vs Nashik Municipal Corporation and Deputy Commissioner (Administration)
Bombay High Court · (2005) 4 ALLMR 735 : (2005) 6 BomCR 12 : (2005) 4 MhLj 962
Maharashtra Law Officers (Appointment, Conditions of Service and Remuneration) Rules, 1984 — Rule 24, 24(1)
High Courts20 Sept 2005
Raghunath Rajaram Patil and Others Vs Harishchandra Pandurang Gaikwad and Others
Bombay High Court · AIR 2006 Bom 78 : (2006) 1 ALLMR 662 : (2006) 1 MhLj 79
Bombay Civil Courts Act, 1869 — Section 28A, 29ABombay High Court Rules — Rule 55Civil Procedure Code, 1908 (CPC) — Section 9
High Courts19 Sept 2005Allowed
Shakambari Industries and Another Vs State of Maharashtra and Another
Bombay High Court · (2006) 2 MhLj 170 : (2007) 5 RCR(Civil) 53 : (2007) 1 RCR(Criminal) 600
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 2003 — Section 135, 151
High Courts19 Sept 2005
Shaila Shamkant Pimple Vs State of Maharashtra and Others
Bombay High Court · (2006) 1 ALLMR 295 : (2006) 2 BomCR 772
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 33, 35(4), 37(2)
High Courts19 Sept 2005Allowed
Ramnarayan Khandelwal Vs Proprietor, Daulat Enterprises and Another
Bombay High Court · (2006) 1 ALT(Cri) 22 : (2007) 1 BC 390 : (2005) 3 CivCC 789 : (2005) 4 MhLj 796
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138