High Courts14 Sept 2005Allowed
Vasant Balkrishna Wale Vs Vithal Mahadeo Deshmukh and Others
Bombay High Court · (2006) 1 BomCR 669 : (2005) 4 MhLj 957
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 30, 34
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,929 of 3,669
High Courts14 Sept 2005
Valeriano Barretto Vs State of Goa
Bombay High Court · (2006) 3 MhLj 393 : (2006) 2 MhLj 393
Criminal Procedure Code, 1973 (CrPC) — Section 309
High Courts14 Sept 2005Allowed
Keshao Vs State of Maharashtra
Bombay High Court · (2005) 09 BOM CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts14 Sept 2005
Municipal Corporation Vs R.C. Baania
Bombay High Court · (2005) 107 FLR 1205
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10, 9
High Courts13 Sept 2005
Maharashtra State Road Transport Corporation Vs Ramesh Narayan Sanap and Another
Bombay High Court · (2006) 1 ALLMR 513 : (2006) 1 MhLj 568
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44
High Courts13 Sept 2005Dismissed
Ram Shankar Gupta Vs The Maharashtra Housing and Area Development Authority
Bombay High Court · (2005) 4 ALLMR 714 : (2006) 3 BC 23 : (2005) 6 BomCR 29 : (2006) 1 MhLj 19
High Courts13 Sept 2005Allowed
The Managing Director Krishna Sahakari Sakhar Karkhana Ltd. Vs Sampatrao Ganpati Mohite, Shri V.S. Kulkarni, Judge, Labour Court and Shri B.S. Bhadange, Member Industrial Court
Bombay High Court · (2005) 4 ALLMR 719 : (2006) 1 BomCR 217 : (2006) 108 FLR 975 : (2006) 1 MhLj 506
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts13 Sept 2005Dismissed
Mrs. Indravati Rajan Yadav Indian Inhabitant Vs Shantidevi Kamleshkumar Yadav, (Congress - I Candidate), Bimla Achhelal Yadav, (Samajwadi Party Candidate), Municipal Corporation for Greater Mumbai, State Election Commission and The President Vigilance Committee (Caste Scrutiny Committee) Social Service Branch, Mumbai Division
Bombay High Court · (2006) 1 ALLMR 288 : (2006) 1 BomCR 206 : (2006) 1 MhLj 282
Mumbai Municipal Corporation Act, 1888 — Section 32, 33, 33(2), 34, 9
High Courts13 Sept 2005Dismissed
Commissioner of Income Tax Vs Mohiddin Hotels Pvt. Ltd. and Another
Bombay High Court · (2006) 1 BomCR 752 : (2006) 200 CTR 329 : (2006) 284 ITR 229
Income Tax Act, 1961 — Section 139(1), 22, 260A, 28, 56, 56
High Courts13 Sept 2005Dismissed
Tata Housing Development Company Ltd. and Others Vs State of Maharashtra and Others
Bombay High Court · (2006) 2 ALLMR 574 : (2006) 1 BomCR 674
Bombay Land Requisition Act, 1948 — Section 16, 9(1A)General Clauses Act, 1897 — Section 3(42)Maharashtra Rent Control Act, 1999 — Section 27, 7(2)
High Courts12 Sept 2005
Vaijnath Vs State of Maharashtra
Bombay High Court · (2006) CriLJ 202 : (2006) 1 RCR(Criminal) 929
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 363, 376, 376(2)
High Courts12 Sept 2005Dismissed
Paramjeet Singh Bhogal (IAS-MH67) Vs Union of India (UOI), Ministry of Personnel and Public Grievances and Pensions, Department of Personnel and Training, State of Maharashtra and Central Administrative Tribunal, Mumbai Bench
Bombay High Court · (2005) 4 ALLMR 698 : (2006) 1 BomCR 192 : (2005) 4 MhLj 664
All India Services (Discipline and Appeal) Rules, 1969 — Rule 8Civil Procedure Code, 1908 (CPC) — Section 82Constitution of India, 1950 — Article 14, 16(1), 226, 311(2)
High Courts12 Sept 2005
Shri Warana Sahakari Dudh Utpadak Prakriya Sang Vs Assistant Commissioner of Income Tax and Others
Bombay High Court · (2005) 199 CTR 24 : (2006) 284 ITR 477
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142(1), 143(2), 143(3), 147, 148
High Courts12 Sept 2005
Shanti G. Patel and Others Vs State of Maharashtra and Others
Bombay High Court · (2006) 2 ALLMR 183 : (2005) 6 BomCR 503
Constitution of India, 1950 — Article 14, 21, 226, 243W, 243ZEDevelopment Control Regulations for Greater Bombay, 1991 — Regulation 58Maharashtra Regional and Town Planning Act, 1966 — Section 14, 154, 21(4), 22, 22(1)
High Courts09 Sept 2005Allowed
Jose Cristovam Pinto and Another Vs Sahajanand Investments Pvt. Ltd. and Others
Bombay High Court · (2006) 2 ALD(Cri) 13 : (2007) 4 BC 307 : (2006) 3 CivCC 77 : (2006) CriLJ 1526 : (2006) 3 MhLj 369 : (2006) 2 RCR(Criminal) 947
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts09 Sept 2005Dismissed
J. Xavier D''Souza Vs State of Goa and Others
Bombay High Court · (2005) CriLJ 4675 : (2006) 1 RCR(Criminal) 546
Penal Code, 1860 (IPC) — Section 302
High Courts09 Sept 2005Allowed
Filomena alias Meena Vs Anthony Mendes
Bombay High Court · (2006) 3 CivCC 116 : (2006) 3 MhLj 388 : (2006) 2 MhLj 388 : (2006) 2 RCR(Criminal) 689
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts09 Sept 2005Dismissed
Unique Pharmaceutical Laboratories Vs Stalco Freight International Co. (LIC) and Another
Bombay High Court · (2006) 1 ALLMR 134 : (2006) 2 BC 459 : (2005) 6 BomCR 829
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts09 Sept 2005
Manmohan Exims Pvt. Ltd. Vs Sarju International
Bombay High Court · (2005) 6 BomCR 249 : (2005) 4 MhLj 721
Arbitration and Conciliation Act, 1996 — Section 31, 33, 34, 36, 5(2)Civil Procedure Code, 1908 (CPC) — Section 152, 152Companies Act, 1956 — Section 51
High Courts09 Sept 2005Allowed
Rajendra Mechanical Industries Ltd., an existing company within the meaning of Companies Act, 1956 Vs The Maharashtra Sales Tax Tribunal, The State of Maharashtra and The Commissioner of Sales Tax
Bombay High Court · (2006) 1 MhLj 586
Bombay Sales Tax Rules, 1959 — Rule 61Constitution of India, 1950 — Article 226