Bombay High Court Judgments

High Courts16 Jun 2005

Liverpool and London Steamship Protection and Indemnity Association Ltd. Vs m.v. "Sea Success I" and Another

Bombay High Court · (2005) 4 ALLMR 17 : (2005) 6 BomCR 278 : (2006) 2 CivCC 439 : (2005) 3 MhLj 1050

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 5

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High Courts16 Jun 2005Allowed

New India Assurance Company Ltd. Vs Diwakar Rohankar and Others

Bombay High Court · (2006) 2 ACC 254 : (2007) ACJ 215 : (2006) 1 ALLMR 321 : (2005) 6 BomCR 284 : (2005) 4 MhLj 773

Motor Vehicles Act, 1939 — Section 95, 95(1)Motor Vehicles Act, 1988 — Section 147, 147(1), 149(1), 149(2)

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High Courts16 Jun 2005

Sanjay Sampatrao Gaikwad Vs Union of India (UOI)

Bombay High Court · (2006) 2 ACC 424 : (2006) ACJ 656 : AIR 2005 Bom 409

Railways Act, 1890 — Section 82Railways Act, 1989 — Section 123, 123(1), 123C, 123C(1), 124Railways Rules, 1890 — Rule 3

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High Courts16 Jun 2005

Kirit Chandrakant Dhruv Vs Union of India (UOI)

Bombay High Court · (2005) 186 ELT 275

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High Courts16 Jun 2005Dismissed

Satish Dalichand Shah Vs Municipal Corporation of Greater Bombay

Bombay High Court · AIR 2005 Bom 442 : (2006) 1 BomCR 922

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2Limitation Act, 1963 — Section 14, 14(1), 14(3), 3Mumbai Municipal Corporation Act, 1888 — Section 337, 338, 339, 340, 342

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High Courts15 Jun 2005Dismissed

The Jasai Grampanchayat Vs The State of Maharashtra and Others

Bombay High Court · (2005) 3 ALLMR 596 : (2005) 4 BomCR 502

Bombay Village Panchayats Act, 1958 — Section 124(5), 155, 4, 4(2)Constitution of India, 1950 — Article 243

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High Courts14 Jun 2005Dismissed

Dr. Sadiq Khan Vs State of Maharashtra and Others

Bombay High Court · (2005) 3 ALLMR 653 : (2005) 4 BomCR 513 : (2005) 3 MhLj 1112

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High Courts14 Jun 2005

New India Assurance Co. Ltd. Vs Mohan Bhanudas Bansode and Others

Bombay High Court · (2005) 4 ACC 537 : (2005) 3 ALLMR 887 : (2006) 2 BomCR 273 : (2005) 107 FLR 930 : (2005) 4 MhLj 158

Workmens Compensation Act, 1923 — Section 4A, 4A(3)

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High Courts14 Jun 2005

V/O "Tvazhpromexport'' Vs Mukand Limited

Bombay High Court · (2005) 3 ARBLR 406 : (2006) 1 BC 504 : (2005) 5 BomCR 130

Contract Act, 1872 — Section 73

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High Courts14 Jun 2005Dismissed

Smt. Amishi Milan Honawar Vs Shri Milin Bhavanishankar Honawar

Bombay High Court · (2005) 3 ALLMR 591 : (2005) 4 BomCR 493 : (2005) 3 MhLj 984

Constitution of India, 1950 — Article 227Family Courts Act, 1984 — Section 10, 19, 19(1), 19(4), 19(5)

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High Courts14 Jun 2005Dismissed

The Goa State Co-operative Bank Ltd., Shri Prakash Velip, Chairman of Goa State Co-operative Bank Ltd. and Shri Rajkumar Shankar Dessai, Vice Chairman of Goa State Co-operative Bank Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (2005) 06 BOM CK 0052

General Clauses Act, 1897 — Section 16, 24

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High Courts13 Jun 2005Dismissed

State of Maharashtra Vs Shri Narsingh Agricultural Corporation Ltd. and Others

Bombay High Court · (2006) 1 MhLj 236

Civil Procedure Code, 1908 (CPC) — Section 100Maharashtra Raw Cotton (Grading and Marking) Rules, 1972 — Rule 12, 6, 7

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High Courts13 Jun 2005

Sajan Enterprises Vs Commissioner of Income Tax and Others

Bombay High Court · (2006) 200 CTR 548 : (2006) 282 ITR 636 : (2005) 3 MhLj 1137 : (2006) 151 TAXMAN 164

Constitution of India, 1950 — Article 14

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High Courts13 Jun 2005Dismissed

The Solapur Promoters and Builders Association Society and Another Vs The State of Maharashtra and Others

Bombay High Court · (2005) 4 ALLMR 484 : (2005) 5 BomCR 626 : (2005) 107 BOMLR 287 : (2005) 4 MhLj 445

Constitution of India, 1950 — Article 14, 226, 246(3)Maharashtra Regional and Town Planning (Amendment) Act, 1992 — Section 124A, 124A(1), 124B, 124B(2), 124B(3)Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 113, 2(19), 2(2), 2(8), 40

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High Courts13 Jun 2005Dismissed

Vinod Soni and Another Vs Union of India (UOI)

Bombay High Court · (2005) CriLJ 3408 : (2005) 3 MhLj 1131 : (2005) 4 RCR(Criminal) 590

Constitution of India, 1950 — Article 14, 21Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 4, 4(2)

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High Courts13 Jun 2005Allowed

Vikas Ramdas Khairnar Patil Vs The State of Maharashtra

Bombay High Court · (2005) 06 BOM CK 0082

Criminal Procedure Code, 1973 (CrPC) — Section 354, 367Evidence Act, 1872 — Section 3

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High Courts13 Jun 2005Dismissed

Haider Ali Vs State of Maharashtra and Detaining Authority, The Superintendent of Prison, The Mumbai Central Prison and The Superintendent of Prison, Nasik Road Central Prison

Bombay High Court · (2005) CriLJ 3278

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3, 3(1)Constitution of India, 1950 — Article 14, 226Customs Act, 1962 — Section 108, 111, 113, 113(1), 2

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High Courts13 Jun 2005Dismissed

Life Insurance Corporation of India Vs Deputy Collector and Others

Bombay High Court · (2005) 4 BomCR 468 : (2005) 3 MhLj 1153

Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969 — Section 7, 8Constitution of India, 1950 — Article 226Maharashtra Increase of Land Revenue and Special Assessment Act, 1974 — Section 2(1), 3, 4, 6, 6A

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High Courts13 Jun 2005Dismissed

Bhau Valku Kokambe and Laxman Valku Kolambe Vs The State of Maharashtra

Bombay High Court · (2005) 06 BOM CK 0014

Penal Code, 1860 (IPC) — Section 302, 323, 34

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High Courts13 Jun 2005Allowed

Sajan Enterprises Miraj Vs The Commissioner of Income Tax and Others

Bombay High Court · (2005) 5 BomCR 701

Constitution of India, 1950 — Article 14

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