COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,928 of 3,669

High Courts19 Sept 2005Dismissed

Shri Haji Abdul Razak Yasim Patel Vs Bara Imam Masjid Trust and Others

Bombay High Court · (2005) 4 ALLMR 746 : (2006) 1 BomCR 776 : (2006) 1 MhLj 184

Bombay High Court (Appellate Side) Rules, 1960 — Rule 1, 1(1), 2Bombay Public Trusts Act, 1950 — Section 36Constitution of India, 1950 — Article 226, 226(2), 227

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High Courts19 Sept 2005Dismissed

National Textile Corporation (SM) Ltd. Vs Devraj Chandrabali Pai

Bombay High Court · (2006) 1 ALLMR 494 : (2006) 1 BomCR 765

Bombay Industrial Relations Act, 1946 — Section 78Constitution of India, 1950 — Article 226, 227Government of India Act, 1919 — Section 107, 108

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High Courts16 Sept 2005Dismissed

Keshav Shankar Ekbote Vs State of Maharashtra and Others

Bombay High Court · (2006) 1 ALLMR 624 : (2006) 3 BomCR 404 : (2006) 1 MhLj 292

Constitution of India, 1950 — Article 226Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 16, 16(1), 16(3), 2(7), 42

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High Courts16 Sept 2005

Century Textile and Industries Ltd. Vs Bhagirathmal D. Sharma and Another

Bombay High Court · (2006) 1 MhLj 580

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33(2)

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High Courts16 Sept 2005

Principal, Micky School, English Medium Vs The State of Maharashtra and Others

Bombay High Court · (2005) 4 ALLMR 958 : (2006) 1 BomCR 694 : (2005) 4 MhLj 1153

Constitution of India, 1950 — Article 226, 227, 323A, 323BHigh Court (Appellate Side) Rules, 1960 — Rule 1, 17, 18, 2, 2B

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High Courts16 Sept 2005

Anchor Health and Beauty Care Ltd. and Another Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · (2005) 4 ALLMR 727 : (2006) 132 CompCas 689 : (2006) 1 MhLj 619 : (2006) 66 SCL 116

Companies Act, 1956 — Section 447, 456, 457, 528, 529Income Tax Act, 1961 — Section 178Mumbai Municipal Corporation Act, 1888 — Section 146, 212

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High Courts16 Sept 2005Dismissed

Sardarkhan Pathan Vs Range Forest Officer and Others

Bombay High Court · (2006) 1 MhLj 606

Customs Act, 1962 — Section 122A, 123Evidence Act, 1872 — Section 25Forest Act, 1927 — Section 52, 61A, 61B, 61C, 61D

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High Courts16 Sept 2005Allowed

Amar Singh Bais Vs State of Maharashtra

Bombay High Court · (2006) CriLJ 1538 : (2006) 1 DMC 572 : (2006) 1 MhLj 430 : (2006) 2 RCR(Criminal) 888

Criminal Procedure Code, 1973 (CrPC) — Section 330, 397, 439(2), 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 302, 304B, 34

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High Courts16 Sept 2005

Sony Kabushiki Kaisha (also) Trading as Sony Corporation Vs Aashish Electronic and Others

Bombay High Court · (2006) 1 MhLj 175 : (2006) 33 PTC 336

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, Order 40 Rule 1Trade and Merchandise Marks Act, 1958 — Section 135(3), 30, 35

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High Courts16 Sept 2005Allowed

Bharat Kanakia and Another Vs Mumbai Building Repairs and Reconstruction Board (MHADA Unit) and Others

Bombay High Court · (2006) 1 ALLMR 361 : (2006) 1 BomCR 201

Constitution of India, 1950 — Article 226Maharashtra Housing and Area Development Act, 1976 — Section 103(1), 103B, 103C, 103D, 103EMaharashtra Housing and Area Development Regulations — Regulation 33(7)

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High Courts16 Sept 2005

Maharashtra State Road Transport Corporation Vs Shrishail Basavraj Katagi and Others

Bombay High Court · (2006) 2 ACC 393 : (2006) 3 ALLMR 677 : (2006) 1 BomCR 209 : (2006) 3 MhLj 126 : (2006) 2 MhLj 126 : (2006) 3 RCR(Civil) 516

Motor Vehicles Act, 1988 — Section 140, 163A, 163B, 166

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High Courts15 Sept 2005Allowed

Yerala Medical Trust and Research Centre and Y.M.T. College of Management Vs The State of Maharashtra and Others

Bombay High Court · (2005) 4 ALLMR 993 : (2006) 1 BomCR 701

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High Courts15 Sept 2005

Nikhil M. Adiecha Vs Nikhil M. Adiecha and Others

Bombay High Court · (2006) 1 MhLj 140

Evidence Act, 1872 — Section 61, 62, 63, 64, 65

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High Courts15 Sept 2005Allowed

Mr. Damodar Narcinva Naik, Mr. Narcinva Damodar Naik, Mr. Pradeep Vassudev Naik through Power of Attorney and Mr. Vivek Vassudev Naik through Power of Attorney Vs Union of India (UOI) and Others, Commissioner of Customs and Central Excise, Asstt. Commissioner of Customs (A) and Commissioner of Customs (Appeals)

Bombay High Court · (2006) 1 ALLMR 657 : (2006) 1 BomCR 224 : (2006) 1 MhLj 761

Customs Act, 1962 — Section 46, 59, 61, 61(2), 71Finance Act, 1998 — Section 88, 89

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High Courts15 Sept 2005

Malhari Automobiles Vs Assistant Provident Fund Commissioner

Bombay High Court · (2006) 4 ALLMR 654 : (2006) 110 FLR 714 : (2006) 2 LLJ 600

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A

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High Courts15 Sept 2005Dismissed

Shrikant Deo Vs High Court of Judicature of Bombay and Others

Bombay High Court · (2006) 1 ALLMR 743 : (2006) 2 BomCR 124 : (2006) 1 MhLj 74

Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10(5), 65(1), 66(1), 66(I), 66A(1)

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High Courts15 Sept 2005Dismissed

Maharashtra General Kamgar Union Vs Raptakos Brett and Co. Ltd. and Another

Bombay High Court · (2006) 2 LLJ 683

Industrial Disputes Act, 1947 — Section 25F, 25H

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High Courts14 Sept 2005Allowed

Shri Krishnaji Ganesh Unde (Since deceased by his heirs and legal representatives namely Dhondiram Krishnaji Unde, Shri Nandkumar Krishnaji Unde and Ms. Kunda Krishnaji Unde) and Shri Vishnu Ganesh Unde (Since deceased by his heirs and legal representatives namely Dhondiram Krishnaji Unde, Shri Nandkumar Krishnaji Unde and Ms. Kunda Krishnaji Unde) Vs Shri Kaluram Baban Kamthe

Bombay High Court · (2006) 2 BomCR 666 : (2005) 4 MhLj 1174

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 25, 29(2), 33, 70Mamlatdars Court Act, 1906 — Section 21

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High Courts14 Sept 2005Dismissed

Kamlabai Purushottam Dhut and Others Vs State of Maharashtra and Others

Bombay High Court · (2006) 3 BomCR 380 : (2006) 1 MhLj 532

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 17, 18, 19, 20

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High Courts14 Sept 2005Dismissed

Smt. Shevanta Rama Waingade and Others Vs The State of Maharashtra, Sub-Divisional Officer, Gadhinglag Division and The Bank of India, Nesari Branch

Bombay High Court · (2006) 1 BomCR 659 : (2006) 2 MhLj 463

Land Acquisition Act, 1894 — Section 13A

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