High Courts29 Jul 2005Allowed
State of Maharashtra and Others Vs Prakash Pandharinath Patil and Others
Bombay High Court · (2006) 1 ALLMR 567 : (2006) 2 BomCR 827 : (2005) 4 MhLj 930
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,940 of 3,669
High Courts28 Jul 2005Allowed
Akshaykumar Jaiswal Vs State of Maharashtra and Another
Bombay High Court · (2005) 4 ALLMR 888 : (2006) 2 BomCR 278 : (2005) 4 MhLj 571
Motor Vehicles Act, 1988 — Section 129A, 133A, 192, 213, 213(5)
High Courts28 Jul 2005Allowed
Shivaji Dongre Vs State of Maharashtra and Others
Bombay High Court · (2006) 2 BomCR 261 : (2006) 1 LLJ 1024 : (2006) 1 MhLj 417
Companies Act, 1956 — Section 617Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(1), 47(2)
High Courts27 Jul 2005Allowed
Madhukar Umalkar Vs Keshao Shilawant
Bombay High Court · (2005) 6 BomCR 393 : (2005) 3 MhLj 947
Constitution of India, 1950 — Article 227Maharashtra Rent Control Act, 1999 — Section 15, 15(3), 16(1), 25Transfer of Property Act, 1882 — Section 106
High Courts27 Jul 2005Dismissed
Sandu Patil since deceased through his LR. Gulab Patil Vs Gulab Tadvi since deceased by his heir and LRs. Manibai Gulab Tadvi and Others
Bombay High Court · (2005) 4 ALLMR 811 : (2006) 2 BomCR 799 : (2006) 1 MhLj 396
Constitution of India, 1950 — Article 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 45(2)Maharashtra Land Revenue Code, 1966 — Section 149
High Courts27 Jul 2005
Forest Development Corporation of Maharashtra Ltd. Vs Regional Provident Fund Commissioner and Others
Bombay High Court · (2006) 2 BomCR 189 : (2006) 109 FLR 368 : (2006) 2 LLJ 1109
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(2), 1(3), 1(4), 14
High Courts26 Jul 2005Dismissed
Krishna Ramchandra Jadhav '' Yadav, Rajesh K. Jadhav '' Yadav, Sachin K. Jadhav '' Yadav and Bharat K. Jadhav '' Yadav Vs Smt. Shankari B. Ajimal
Bombay High Court · (2005) 4 ALLMR 185 : (2005) 6 BomCR 364 : (2005) 4 MhLj 577
Bombay General Clauses Act, 1904 — Section 26, 27, 28Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1987 — Section 12(2), 12(3)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5
High Courts26 Jul 2005
Surajpal Singh and Another Vs Dnyaneshwar Satw Mendke and Others
Bombay High Court · (2006) 1 ALLMR 239 : (2006) 1 BomCR 800 : (2005) 4 MhLj 907
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts26 Jul 2005Dismissed
Commissioner of Income Tax Vs Rajneesh Foundation
Bombay High Court · (2005) 199 CTR 490 : (2006) 280 ITR 553
Income Tax Act, 1961 — Section 10(23C), 11, 12A, 12AA, 2(15)
High Courts26 Jul 2005Dismissed
Mohanbhai Ishwarbhai Patel and Nayankumar M. Patel Vs Indian Council of Basic Education and Others
Bombay High Court · AIR 2006 Bom 36 : (2005) 4 ALLMR 652 : (2006) 1 BomCR 830 : (2005) 4 MhLj 433
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 2A(1)Contempt of Courts Act, 1971 — Section 2
High Courts26 Jul 2005Allowed
Tukaram Maruti Nirmal Vs The State of Maharashtra
Bombay High Court · (2005) 07 BOM CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Jul 2005Allowed
Abbas Kasam Naddaf (since deceased through his heirs: Smt. Anwar Abbas Nadaf, Smt. Roshan Abbas Nadaf, Shri Tayab (Namab) Abbas Nadaf, Shri Riyaz Abbas Nadaf and Shri Nurmahamad Abbas Nadaf) Vs Sayyad Mohiddin Saheb Jamadar and Others
Bombay High Court · (2005) 4 ALLMR 258 : (2005) 6 BomCR 881 : (2005) 4 MhLj 424
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 53A
High Courts26 Jul 2005
Balkrishna Hanumant Chinchane and Sou Dhondabai Balkrishna Chinchane Vs The State of Maharashtra and Tanabai Gnyanaba Sonawane
Bombay High Court · (2005) 07 BOM CK 0053
Penal Code, 1860 (IPC) — Section 300, 302, 304, 304(II), 34
High Courts26 Jul 2005
General Insurance Corporation of India Vs Deputy Commissioner of Income Tax
Bombay High Court · (2005) 199 CTR 391 : (2006) 284 ITR 613
Income Tax Act, 1961 — Section 143(3), 28, 30, 31, 32Income Tax Rules, 1962 — Rule 5
High Courts26 Jul 2005Allowed
Sukhdev Hargopal Puri Vs Union of India (UOI) and Others
Bombay High Court · (2006) 200 CTR 340 : (2005) 279 ITR 591
Income Tax Act, 1961 — Section 273A(1), 273A(3)
High Courts26 Jul 2005Dismissed
Shri D.K. Rajepandhare, Ex-Joint Civil Judge and J.M. Satara Vs State of Maharashtra (summons to be served on the learned Additional Government Pleader appearing for State of Maharashtra under Order XXVII, Rule 4, of Code of Civil Procedure, 1908) and The Honourable High Court of Judicature (summons to be served on the learned Registrar, High Court of Judicature)
Bombay High Court · (2005) 4 ALLMR 858 : (2005) 6 BomCR 288 : (2005) 4 MhLj 1067
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125, 202, 437, 437(1), 61Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 23(2), 25A, 5, 5(1), 9(2)
High Courts25 Jul 2005
Chatur Vs State of Maharashtra
Bombay High Court · (2005) 07 BOM CK 0132
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 452
High Courts25 Jul 2005
M/s Indo International Ltd. and Another Vs State of Maharashtra and Another
Bombay High Court · (2005) 07 BOM CK 0131
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts25 Jul 2005
Jotiba Malappa Tarwal , Munnya alias Kenchappa Mallappa Tarwal and Yallappa Malappa Tarwal Vs The State of Maharashtra and Tulsabai Gangaram Naik
Bombay High Court · (2005) 107 BOMLR 20
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 304(2)
High Courts25 Jul 2005
Anandrao Yashwantrao Nalawade and Others Vs The State of Maharashtra and Others
Bombay High Court · (2005) 4 ALLMR 202 : (2005) 6 BomCR 174 : (2005) 107 BOMLR 9 : (2005) 4 MhLj 497