COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,948 of 3,669

High Courts29 Jun 2005Dismissed

Bomi Munchershaw Mistry Vs The Kesharwani Co-operative Housing Society Ltd. and Others Dadi Sarabji Mistry and Adi Maneckshaw Cooper Vs Rajas Ratanchand Doshi and Others

Bombay High Court · (2005) 5 BomCR 97

Contract Act, 1872 — Section 23Penal Code, 1860 (IPC) — Section 107, 120ASpecific Relief Act, 1963 — Section 31

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High Courts29 Jun 2005Dismissed

Seth Jeejeebhoy Dadabhoy Charity Funds and Others Vs Farokh Noshir Dadachanji

Bombay High Court · (2005) 107 FLR 345 : (2005) 3 LLJ 716

Industrial Disputes Act, 1947 — Section 2

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High Courts29 Jun 2005Allowed

Charanjitsingh '' Sonu Nanaksingh Digwa Vs State of Maharashtra and Another

Bombay High Court · (2005) 4 MhLj 996

Constitution of India, 1950 — Article 21, 22, 22(5), 22(6), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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High Courts29 Jun 2005Dismissed

Chandrabhan Lakhaji Dehankar (Since dead per legal representatives) and Kisan Dehankar (Since dead per his legal representatives Smt. Jijabai Dehankar and Others) Vs Ganeshrao Ganjre, Sheshrao Ganjre, Govind Dehankar and Tukaram Bhagwanji Tayawade

Bombay High Court · (2005) 4 ALLMR 903 : (2006) 1 MhLj 624

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts29 Jun 2005Dismissed

Goa Handicrafts, Rural and Small Scale Industries Development Corporation Ltd. Vs Samudra Ropes Pvt. Ltd. and Others

Bombay High Court · (2006) 2 BC 278 : (2005) CriLJ 4072

Criminal Procedure Code, 1973 (CrPC) — Section 378Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 140, 141

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High Courts28 Jun 2005Dismissed

Commissioner of Income Tax Vs Schell International

Bombay High Court · (2006) 200 CTR 243 : (2005) 278 ITR 630

Income Tax Act, 1961 — Section 260A, 272A(2), 285B

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High Courts28 Jun 2005Dismissed

Miss Ankita Subhash Lotlikar through her natural guardian and father Subhash Anant Lotlikar and Others Vs The State of Goa and Others

Bombay High Court · (2005) 5 BomCR 649

All India Council for Technical Education Act, 1987 — Section 10Constitution of India, 1950 — Article 14, 226, 32Indian Medical Council Act, 1956 — Section 33

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High Courts28 Jun 2005

Commissioner of Income Tax Vs Malegaon Sahakari Sakhar Karkhana Ltd.

Bombay High Court · (2005) 199 CTR 658 : (2005) 279 ITR 19

Income Tax Act, 1961 — Section 260AMaharashtra Co-operative Societies Act, 1960 — Section 68, 79AMaharashtra Co-operative Societies Rules, 1961 — Rule 53

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High Courts28 Jun 2005Dismissed

Motor Cycle House and Metro Cottage Industries and Shri Rajnikant Tarachand Damani Vs Smt. Kamalabai Dattatraya Kale, Shri Maheshwar Dattatraya Kale, Shri Madhukar Dattatraya Kale and Shri Narottamdas Velji Hindocha

Bombay High Court · (2005) 4 ALLMR 211 : (2005) 5 BomCR 114 : (2005) 3 MhLj 1109

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Transfer of Property Act, 1882 — Section 106

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High Courts28 Jun 2005Dismissed

The State of Maharashtra Vs Shripati Govinda Varape, Krishna Dattu Varape, Bajirao Shripati Varape and Shahaji Dattu Varape

Bombay High Court · (2005) 06 BOM CK 0065

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 326, 34, 504

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High Courts28 Jun 2005

Special Land Acquisition Officer (7) Vs Mrs. Karo Kumari Maker since deceased through her LRs. Anil Prem Singh Maker and Others

Bombay High Court · (2006) 3 BomCR 451 : (2005) 4 MhLj 853

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20Evidence Act, 1872 — Section 51Land Acquisition Act, 1894 — Section 18, 23, 28, 6

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