High Courts31 Aug 2005Dismissed
State of Goa and Another Vs Murlidhar Nadkarni
Bombay High Court · AIR 2006 Bom 12 : (2006) 2 ALLMR 209 : (2006) 1 MhLj 664
Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 21
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,932 of 3,669
High Courts31 Aug 2005Allowed
Harish Agrawal Vs Bank of Maharashtra and Others
Bombay High Court · (2006) 1 ALLMR 382 : (2006) 3 BomCR 491 : (2006) 2 MhLj 110
Bank of Maharashtra Officer Employees (Conduct) Regulations, 1976 — Regulation 13(1), 13(2)Bank of Maharashtra Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4, 8(1)
High Courts30 Aug 2005Dismissed
Commissioner of Income Tax Vs Mandovi Hotel Pvt. Ltd.
Bombay High Court · (2006) 3 BomCR 352 : (2006) 203 CTR 56
Income Tax Act, 1961 — Section 10, 143(1), 143(2), 80HHD
High Courts30 Aug 2005Allowed
Chief Executive Officer, Sangli Urban Co-operative Bank Ltd. Vs Manager, Sarva Shramik Sangh and Another
Bombay High Court · (2006) 1 LLJ 799
Factories Act, 1948 — Section 7(1)Industrial Disputes Act, 1947 — Section 3, 33C, 33C(1), 33C(2), 5Payment of Wages Act, 1936 — Section 15, 15(2), 15(5), 3
High Courts30 Aug 2005Dismissed
Shriram Industries Vs State of Maharashtra and Others
Bombay High Court · (2006) 1 ALLMR 180 : (2006) 2 BomCR 794
Bombay Stamp Act, 1958 — Section 9Constitution of India, 1950 — Article 226, 227
High Courts30 Aug 2005
Commissioner of Income Tax Vs Mandovi Hotel (P) Ltd.
Bombay High Court · (2006) 284 ITR 129 : (2006) 152 TAXMAN 361
Income Tax Act, 1961 — Section 143(1)(a)
High Courts30 Aug 2005Dismissed
Ashish Aggarwal Vs University of Mumbai
Bombay High Court · (2005) 4 ALLMR 785 : (2006) 3 BomCR 133 : (2006) 1 MhLj 137
High Courts30 Aug 2005Dismissed
Mumbai Port Trust Retired Employees'' Association and Others Vs Union of India (UOI) and Another
Bombay High Court · (2006) 1 ALLMR 528 : (2006) 1 MhLj 160
High Courts29 Aug 2005
Bank of Nova Scotia Vs Varinder Mehta, Assistant Commissioner of Income Tax and Others
Bombay High Court · (2005) 199 CTR 389 : (2006) 281 ITR 435
Income Tax Act, 1961 — Section 281, 281(1)
High Courts29 Aug 2005
Javed Iqbal Vs Administrator, Jawahar Urdu High School and Others
Bombay High Court · (2006) 1 ALLMR 244 : (2006) 2 BomCR 701 : (2006) 1 MhLj 635
Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3, 3(1), 3(3)
High Courts29 Aug 2005Allowed
Mohan S. Mane Vs The State of Maharashtra and Another
Bombay High Court · (2006) CriLJ 220
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 326, 4
High Courts29 Aug 2005Allowed
The United India Insurance Co. Ltd. Vs Miss. Vijaya R. Baait and Shri Harry V. Desilva
Bombay High Court · (2006) 1 ACC 231 : (2007) ACJ 463 : (2005) 4 ALLMR 794 : (2006) 108 FLR 357 : (2006) 1 LLJ 968 : (2005) 4 MhLj 1018
Employees State Insurance Act, 1948 — Section 2(8), 46(1), 51(C), 53Motor Vehicles Act, 1988 — Section 140, 166Workmens Compensation Act, 1923 — Section 22(2)
High Courts29 Aug 2005Allowed
Mohd. Minhajuddin Qureshi through his LRs. Noor-Ul-Habib Qureshi and Others Vs State of Maharashtra and Others
Bombay High Court · (2006) 1 ALLMR 225 : (2006) 2 BomCR 172 : (2006) 1 MhLj 163
Bombay High Court (Appellate Side) Rules, 1960 — Rule 11Constitution of India, 1950 — Article 226, 227Waqf Act, 1995 — Section 25, 43, 43(1), 43(2), 43(4)
High Courts29 Aug 2005Dismissed
Sahara Fabrics Pvt. Limited and Others Vs Kailash Ramprashad Mehra and Others
Bombay High Court · (2006) 2 ALLMR 701 : (2006) 1 BomCR 328 : (2006) 134 CompCas 472 : (2006) 69 SCL 233
Companies Act, 1956 — Section 10, 111, 111(4), 111A, 155
High Courts26 Aug 2005Allowed
Shailendra Kumar Sengupta Vs State of Maharashtra and Another
Bombay High Court · (2006) 2 MhLj 29
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482Penal Code, 1860 (IPC) — Section 34, 500
High Courts26 Aug 2005
State of Maharashtra Vs Rama Motiram Motwani and Another
Bombay High Court · (2006) 2 BomCR 795
Bombay Government Premises (Eviction) Act, 1955 — Section 4, 4(1), 4(2), 4(6), 5Constitution of India, 1950 — Article 226, 227
High Courts26 Aug 2005Dismissed
State Vs Avinash Naik and Others
Bombay High Court · (2006) CriLJ 609
Penal Code, 1860 (IPC) — Section 323, 324, 34
High Courts26 Aug 2005Allowed
Somsingh Chandrasingh Thakur Vs Head Master, Captain R.M. Oak School and Others
Bombay High Court · (2005) 4 ALLMR 610 : (2006) 2 BomCR 673 : (2005) 4 MhLj 946
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3, 3(3), 9(10)
High Courts26 Aug 2005Dismissed
Tata Memorial Hospital (Tata Memorial Centre) Vs Shashikant Shrikrishna Sompurkar and Another
Bombay High Court · (2006) 3 BomCR 414 : (2006) 1 MhLj 378
Bombay Public Trusts Act, 1950 — Section 10, 11AConstitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33(2)
High Courts26 Aug 2005Dismissed
Mohanlal Nevadram Bhatia Vs State of Maharashtra and Others
Bombay High Court · (2006) 3 ALLMR 131 : (2006) 2 BomCR 787 : (2006) 1 MhLj 467
Constitution of India, 1950 — Article 226