High Courts02 Sept 2005Dismissed
Shivram Ladu Nitardekar Vs Alex Fernandes and Others
Bombay High Court · (2006) 3 ALLMR 119 : (2006) 1 BomCR 846 : (2006) 3 CivCC 625 : (2006) 3 RCR(Civil) 581 : (2006) 2 RCR(Rent) 164
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,931 of 3,669
High Courts02 Sept 2005Allowed
Kailash Papadas Kuril Vs State of Maharashtra
Bombay High Court · (2005) CriLJ 4663
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302
High Courts02 Sept 2005Dismissed
Ashok Gidwani and Another Vs State of Maharashtra and Others
Bombay High Court · (2006) 1 MhLj 561
Constitution of India, 1950 — Article 226, 227Forest Act, 1927 — Section 52, 55, 61A, 61B, 61C
High Courts02 Sept 2005Dismissed
Ghanshyam Amghe and Others Vs State of Maharashtra and Others
Bombay High Court · (2006) 1 ALLMR 122 : (2006) 3 BomCR 479 : (2005) 4 MhLj 1142
Land Acquisition Act, 1894 — Section 11, 12, 16, 4, 48Nagpur Improvement Trust Act, 1936 — Section 39, 45Nagpur Improvement Trust Lands Disposal Rules, 1955 — Rule 23
High Courts02 Sept 2005Allowed
Western Coalfields Ltd. and Others Vs New India Assurance Ltd.
Bombay High Court · (2006) 1 MhLj 244
Constitution of India, 1950 — Article 12, 14, 226, 299Insurance Act, 1938 — Section 64VB(3)
High Courts02 Sept 2005Allowed
Larsen and Toubro Grahak Sahakari Sanstha Maryadeet Vs Tanaji Kashinath Vishwe, K.W. Thakre, Presiding Officer, 9th Labour Court and G.S. Baj, Member, Industrial Court
Bombay High Court · (2005) 6 BomCR 1 : (2006) 108 FLR 367 : (2005) 4 MhLj 881
Constitution of India, 1950 — Article 227, 227Industrial Disputes Act, 1947 — Section 11A, 11AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44, 44
High Courts02 Sept 2005
Leandro Cardozo Vs Inacio Cardoso and Others
Bombay High Court · (2006) 2 BomCR 143
High Courts02 Sept 2005Dismissed
Saherabanu Abdul Salim Vs Maharashtra State Road Transport Corporation
Bombay High Court · (2006) 1 ALLMR 117 : (2006) 2 BomCR 696
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts02 Sept 2005Allowed
Pooja Vs Rashtra Sant Tukdoji Maharaj University
Bombay High Court · (2006) 1 ALLMR 128 : (2006) 1 MhLj 99
High Courts01 Sept 2005
Shipping Corporation of India Ltd. Vs I.K. Bhagwagar
Bombay High Court · (2007) 2 ACC 427 : (2006) 3 ALLMR 265
High Courts01 Sept 2005Dismissed
Mohammed Sultan Mohammed Yasin and Others Vs Mohammed Nurani Mohammed and Others
Bombay High Court · (2005) 4 ALLMR 721 : (2006) 1 BomCR 273 : (2005) 3 CivCC 724 : (2005) 4 MhLj 568
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 2, Order 18 Rule 2(1), Order 18 Rule 2(2), Order 18 Rule 3(3)
High Courts01 Sept 2005
Arvind Bhaskar Limaye, through his Power of Attorney Shri Prakash V. Deodhar Vs The State of Maharashtra The State of Maharashtra Vs Arvind Bhaskar Limaye, through his Power of Attorney Shri Prakash V. Deodhar
Bombay High Court · (2005) 4 ALLMR 708 : (2006) 1 BomCR 185 : (2006) 3 MhLj 5 : (2006) 2 MhLj 5
Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1), 24
High Courts01 Sept 2005Allowed
Sudamati Kade Vs State of Maharashtra
Bombay High Court · (2006) 2 MhLj 339
Constitution of India, 1950 — Article 14, 15, 16, 17Criminal Procedure Code, 1973 (CrPC) — Section 360, 438Penal Code, 1860 (IPC) — Section 323
High Courts01 Sept 2005Dismissed
Shipping Corporation of India Ltd. Vs Shri I.K. Bhagwagar
Bombay High Court · (2006) ACJ 1438 : (2006) 1 MhLj 798
High Courts01 Sept 2005
Surendra Gandam Vs State of Maharashtra and Others
Bombay High Court · (2006) 1 ALLMR 347 : (2006) 1 MhLj 308
Bombay Provincial Municipal Corporations Act, 1949 — Section 10(1C)Constitution of India, 1950 — Article 15(4), 16(4), 162, 226, 227
High Courts01 Sept 2005
Miguel Caetano Francisco Afonso alias Miguel Afonso and Another Vs Ana Anunciacao Fernandes alias Annie Coelho and Others
Bombay High Court · AIR 2007 Bom 7 : (2006) 1 BomCR 668
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14(3)
High Courts31 Aug 2005
Prabhu Nagnath Surve Vs I.B.P. Company Ltd. and Another
Bombay High Court · (2006) 2 ALLMR 226 : (2006) 108 FLR 1078 : (2006) 2 MhLj 273
High Courts31 Aug 2005
In Re: Appointment of guardian of person of a female minor Rita Pierre Hiraclides and Another
Bombay High Court · (2005) 4 ALLMR 765 : (2006) 2 BomCR 669 : (2005) 4 MhLj 848
High Courts31 Aug 2005Allowed
V.P. Shanmugham Vs Tukaram Anturkar (dead by LRs.) Vimlabai Anturkar and Others
Bombay High Court · (2006) 2 ALLMR 213 : (2006) 1 MhLj 592
Constitution of India, 1950 — Article 227
High Courts31 Aug 2005Allowed
Laxminarayan Mudliar Vs Prakash Mehta
Bombay High Court · (2006) 3 BomCR 485 : (2006) 2 MhLj 192
Constitution of India, 1950 — Article 226, 227