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Bombay High Court judgments, 2004

1,431 judgments · page 1 of 72

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High Courts24 Dec 2004

The Tata Power Company Limited and Bomi J. Shroff of Mumbai, Indian Inhabitant Vs Reliance Energy Limited, (formerly BSES Ltd.) and Others

Bombay High Court · (2005) 3 BomCR 867

Electricity (Supply) Act, 1948 — Section 46, 57, 57A, 57BElectricity Act, 2003 — Section 110Electricity Regulatory Commission Act, 1998 — Section 17, 22, 22(1), 29
Read judgment
High Courts23 Dec 2004Allowed

Sandip Vasantrao Lahare Vs State of Maharashtra and Others

Bombay High Court · (2005) 2 ALLMR 489 : (2005) 4 BomCR 863 : (2005) 2 MhLj 997 : (2005) 2 MhLj 996

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High Courts23 Dec 2004Dismissed

Shri Ramchandra Purushottam Shirole and Others Vs Pune Municipal Corporation and Others

Bombay High Court · (2004) 12 BOM CK 0115

Bombay Provincial Municipal Corporations Act, 1949 — Section 448Bombay Town Planning Act, 1954 — Section 53Constitution of India, 1950 — Article 14, 31, 31(2)
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High Courts23 Dec 2004Dismissed

Pukhrajmal Sagarmal Lunkad (Deceased through L.Rs.) and Others Vs The Municipal Council and Others

Bombay High Court · (2005) 2 ALLMR 271 : (2005) 107 BOMLR 685

Constitution of India, 1950 — Article 12, 14, 19, 31Land Acquisition Act, 1894 — Section 23, 4
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High Courts23 Dec 2004Dismissed

Koran Marketing Vs Shagun Mahila Audyogik Sahakari Sanstha Maryadit and Another

Bombay High Court · (2005) 2 ALLMR 167 : (2005) 2 BomCR 577

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 6, Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 23Maharashtra Co-operative Societies Act, 1960 — Section 164
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High Courts23 Dec 2004

Vijay Mallya Vs State of Maharashtra and Another

Bombay High Court · (2004) 12 BOM CK 0104

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 23C(2)
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High Courts23 Dec 2004Allowed

Lockwood Industrial and Transport Services, a Registered Partnership Firm Vs Victoria Timber Supplying Company, a firm carrying on business as Timber Merchants

Bombay High Court · (2005) 3 BomCR 223

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High Courts23 Dec 2004

Smt. Prachi Prakash Pandit, Smt. Neena Vasant Tarkar and Shri Narendra V. Kulkarni Vs Sou. Pushpa Sharad Ranade, Shri Ketan Vasant Tarkar and Pallavi Narendra Kulkarni Smt. Pushpa Sharad Ranade Vs Mrs. Prachi Prakash Pandit, Smt. Neena Vasant Tarkar, Mr. Narendra Kulkarni, Ketan Vasant Tarkar and Pallavi Narendra Kulkarni

Bombay High Court · (2004) 12 BOM CK 0102

Succession Act, 1925 — Section 222, 295
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High Courts23 Dec 2004Dismissed

Shobhatai Krishnarao Zoting and Others Vs Joint Charity Commissioner and Others

Bombay High Court · (2005) 2 ALLMR 237 : (2005) 2 BomCR 560

Bombay Public Trusts Act, 1950 — Section 41D, 41D(1), 72Constitution of India, 1950 — Article 227
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High Courts23 Dec 2004Dismissed

Chief Engineer, Irrigation Department Vs Woman Atmaram Lede and Another

Bombay High Court · (2005) 2 BomCR 568

Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 25F, 28
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High Courts23 Dec 2004Dismissed

Maan Agro Centre Vs EID Parry (India) Ltd. and Another

Bombay High Court · (2005) 3 BC 568 : (2005) 2 CivCC 254 : (2005) 2 MhLj 44

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
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High Courts23 Dec 2004Dismissed

Sadashiv Gangaram Lambe, (since deceased by his legal heirs Akkabai Sadashiv Lambe, Nilkanth Sadashiv Lambe, Ashok Sadashiv Lambe, Mangala Vijay Shinthare and Sulabha Shrinivas Ugle) Vs Subhash Akaram Gotkhinde

Bombay High Court · (2005) 2 BomCR 527

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(1), 12(2), 12(3)Transfer of Property Act, 1882 — Section 106
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High Courts23 Dec 2004Dismissed

Raj Prasanna Kondur Vs Arif Taher Khan and Others

Bombay High Court · (2005) 4 BomCR 383

Bombay General Clauses Act, 1904 — Section 27, 28Constitution of India, 1950 — Article 227, 254(2)Maharashtra Rent Control Act, 1999 — Section 24, 43, 43(2), 43(3), 43(4)
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High Courts23 Dec 2004Dismissed

Rashtriya Chemicals and Fertilizers Ltd. Vs The Chairman, Railway Goods Clearing and Forwarding Establishments Labour Board for Greater Bombay and Others

Bombay High Court · (2005) 3 BomCR 840 : (2005) 2 LLJ 328 : (2005) 1 MhLj 1053

Constitution of India, 1950 — Article 226Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 6
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High Courts23 Dec 2004

Novartis AG and Another Vs Mehar Pharma and Another

Bombay High Court · (2005) 3 BomCR 191 : (2005) 30 PTC 160

Patents Act, 1970 — Section 24B
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High Courts23 Dec 2004

Gambhir Rajaram Chaudhari and Others Vs Nirmala Chaudhari and Another

Bombay High Court · (2005) 2 MhLj 36

Penal Code, 1860 (IPC) — Section 320, 34, 482, 498A
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High Courts23 Dec 2004

Nagar Yuwak Shikshan Sanstha''s Nagpur College of Pharmacy Vs State of Maharashtra and Others

Bombay High Court · (2005) 3 BomCR 180 : (2005) 2 MhLj 230

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High Courts23 Dec 2004

Indian Lead Ltd. Vs R.L. Dalal and Co. Pvt. Ltd.

Bombay High Court · (2006) 2 ARBLR 399 : (2006) 2 MhLj 260

Arbitration and Conciliation Act, 1996 — Section 34
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High Courts23 Dec 2004Dismissed

Murlimanohar Bhangde since deceased by his LRs. Smt. Pushpa Bhangde and Others Vs Prabha Bhattacharya (Dr.)

Bombay High Court · (2005) 4 ALLMR 404 : (2005) 2 MhLj 853

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 17Constitution of India, 1950 — Article 226, 227
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High Courts22 Dec 2004

Laxmikant Gangadhar Ancharwadkar Vs State of Maharashtra and Others

Bombay High Court · (2005) 2 ALLMR 206 : (2005) 107 BOMLR 665

Constitution of India, 1950 — Article 14, 16
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