High Courts26 Aug 2005
Satish S. Paralkar Vs V.V. Tulzapurkar and Others
Bombay High Court · (2005) 4 ALLMR 792 : (2006) 1 BomCR 438 : (2005) 4 MhLj 603
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,933 of 3,669
High Courts25 Aug 2005Dismissed
Damodar Mangalji and Co. Ltd. Vs Oriental Fire and General Insurance Co. Ltd.
Bombay High Court · AIR 2006 Bom 41 : (2006) 1 ALLMR 643
Inland Vessels Act, 1917 — Section 7, 9
High Courts25 Aug 2005Allowed
Board of Trustees of the Port of Bombay Vs Taparia Tools Ltd.
Bombay High Court · (2006) 1 ALLMR 182 : (2006) 3 BomCR 195 : (2006) 1 MhLj 121
Major Port Trusts Act, 1963 — Section 131, 48, 57, 58, 61
High Courts25 Aug 2005Allowed
Shri Y.J. Patki, prorietor of Patki and Dadarkar, Chartered Architects Vs Shri Prabhakar G. Kolhatkar and Shri B.M. Khodade
Bombay High Court · (2005) 107 FLR 1151 : (2006) 1 LLJ 677
Industrial Disputes Act, 1947 — Section 2, 25F, 32C(2)
High Courts25 Aug 2005Dismissed
Shri Arun Raj Vs Union of India (UOI), Ministry of Defence, Chief of the Army Staff, Army Head Quarters and The Superintendent, Yerwada Central Prison
Bombay High Court · (2005) 08 BOM CK 0056
Army Act, 1950 — Section 69Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts25 Aug 2005Allowed
Dattaram A. Awate Vs State of Maharashtra and Another
Bombay High Court · (2006) 2 DMC 737
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts25 Aug 2005Allowed
Martin Kerr Roberts and Another Vs Macario Antonio Francis de Cunha and Another
Bombay High Court · (2006) 3 ALLMR 178 : (2006) 1 BomCR 793
Limitation Act, 1963 — Section 5
High Courts24 Aug 2005Allowed
Adelia Dos Remedios Vs Anand Giri Keni (Deceased by Lrs).
Bombay High Court · AIR 2005 Bom 421 : (2006) 1 ALLMR 530 : (2006) 2 BomCR 822 : (2006) 1 MhLj 627
Civil Procedure Code, 1908 (CPC) — Section 152, 47Limitation Act, 1963 — Article 54
High Courts24 Aug 2005
Janhit Manch and Others Vs State of Maharashtra and Others
Bombay High Court · (2006) 3 BomCR 834 : (2006) 2 MhLj 284
Constitution of India, 1950 — Article 141, 142Noise Pollution (Regulation and Control) Rules, 2000 — Rule 3
High Courts24 Aug 2005
Siemens Ltd. Vs Babulal Ramlal Walmiki
Bombay High Court · (2006) 1 BomCR 477 : (2005) 107 FLR 1154 : (2005) 4 MhLj 681
Penal Code, 1860 (IPC) — Section 114, 380
High Courts24 Aug 2005Allowed
Pimpri Chinchwad New Town Development Authority Vs The State of Maharashtra and Others
Bombay High Court · (2006) 2 BomCR 812 : (2005) 4 MhLj 893
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 16, 36, 4, 45, 48Maharashtra Regional and Town Planning Act, 1966 — Section 113(2)
High Courts24 Aug 2005Dismissed
Talsons Real Estate Pvt. Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2006) 1 ALLMR 316 : (2006) 2 BomCR 151 : (2005) 4 MhLj 1038
Land Acquisition Act, 1894 — Section 4, 4(1), 4(2), 45, 5A
High Courts24 Aug 2005Allowed
Sayed Mohamed Shah Abdul Hamid Kadri Vs State of Maharashtra and Another
Bombay High Court · (2006) 2 BomCR 815 : (2005) 4 MhLj 1060
Land Acquisition Act, 1894 — Section 11, 11(1), 23, 24, 30Maharashtra Private Forests (Acquisition) Act, 1975 — Section 3, 3(1)
High Courts24 Aug 2005
Saraswat Co-op. Bank Ltd. Vs Jayant Industrial Packaging Ltd.
Bombay High Court · (2005) 4 ALLMR 761 : (2006) 66 SCL 289
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), 151, 94Limitation Act, 1963 — Article 136Multi-State Cooperative Societies Act, 2002 — Section 84, 96, 96(1), 96(2), 97
High Courts23 Aug 2005Allowed
Indian Airlines Ltd. Vs Prakash R. Parab
Bombay High Court · (2006) 109 FLR 549 : (2006) 2 MhLj 294
Industrial Disputes Act, 1947 — Section 10, 33(2)
High Courts23 Aug 2005Dismissed
State of Maharashtra Vs Shankar Tulshiram Matre
Bombay High Court · (2007) 1 DMC 34
Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts23 Aug 2005
Commissioner of Income Tax Vs Sesa Goa (India) Ltd. and Another
Bombay High Court · (2006) 202 CTR 302
Income Tax Act, 1961 — Section 260A, 32A, 33, 35E, 43Income Tax Rules, 1962 — Rule 13
High Courts23 Aug 2005Dismissed
Arun Ramchandra Shirke and Another Vs Pune Municipal Corporation and Others
Bombay High Court · (2006) 1 ALLMR 312 : (2006) 2 BomCR 818 : (2005) 4 MhLj 1165
Bombay Provincial Municipal Corporations Act, 1949 — Section 53(1), 53(3)Constitution of India, 1950 — Article 226Pune Municipal Corporation Service Rules — Rule 10, 7
High Courts23 Aug 2005Dismissed
Changdeo Shivaji Kamble Vs Nagsen Co-operative Housing Society Ltd. and Others
Bombay High Court · (2005) 4 ALLMR 625 : (2006) 3 BomCR 345 : (2006) 1 MhLj 40
Limitation Act, 1963 — Section 21
High Courts22 Aug 2005Allowed
Quality Printing Press Vs Municipal Corporation of Gr. Mumbai
Bombay High Court · (2006) 3 ALLMR 138 : (2006) 3 MhLj 117 : (2006) 2 MhLj 117
Bombay Municipal Corporation Act, 1888 — Section 354A, 527