COURT ARCHIVE

Bombay High Court judgments, 2004

1,431 judgments · page 10 of 72

High Courts03 Nov 2004

Colfax Laboratories (India) Ltd. and Mr. Eric Menezes, the Managing Director Vs The State of Goa and The Excise Inspector Incharge of Colfax Laboratories (India) Ltd.

Bombay High Court · (2005) 1 ALLMR 785

Central Excises and Salt Act, 1944 — Section 4, 4(1), 4(4)Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 11, 12, 127, 40, 81

High Courts02 Nov 2004Allowed

Pandurang Ananda Powar Vs The State of Maharashtra

Bombay High Court · (2004) 11 BOM CK 0056

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 342, 504, 506

High Courts02 Nov 2004

Haribhau Baliramji Wankhede Vs Additional Commissioner, Amravati Division and Others

Bombay High Court · (2005) 2 BomCR 615 : (2005) 2 MhLj 593

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 27, 27(3), 27(4), 27(5), 27(7)

High Courts02 Nov 2004

Sharad Nanasaheb Chandgude Vs The State of Maharashtra

Bombay High Court · (2004) 11 BOM CK 0026

Penal Code, 1860 (IPC) — Section 302, 304(1), 309

High Courts02 Nov 2004Allowed

Satvantkaur Harjitsingh Vig and Others Vs Aarti Jayant Lalwani and Others

Bombay High Court · (2005) ACJ 255 : (2005) 2 BomCR 687

Maharashtra Motor Vehicles Rules, 1989 — Rule 254(5)Motor Vehicles Act, 1988 — Section 140

High Courts02 Nov 2004Dismissed

Shri Gokuldas Rama Gaude and Others Vs V.G. Quenim, A Proprietary Concern of Shri Vasudev Guiri Keni

Bombay High Court · (2005) 107 BOMLR 376

Specific Relief Act, 1963 — Section 20

High Courts01 Nov 2004Allowed

Union of India (UOI) Vs The Presiding Officer, Central Government, Industrial Tribunal, No. 2 and Another

Bombay High Court · (2005) 107 BOMLR 926

Air India Employees Service Regulations, 2000 — Regulation 48Air India Employees Service Rules — Rule 5(1)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)

High Courts01 Nov 2004

Block Development Officer and Others Vs Narayan Nagorao Nege

Bombay High Court · (2005) 2 ALLMR 201 : (2005) 3 BomCR 293

Bombay Government Premises (Eviction) Act, 1955 — Section 4, 5, 7, 9

High Courts01 Nov 2004

Savita Sadanand Gavade Vs The State of Maharashtra

Bombay High Court · (2004) 11 BOM CK 0028

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304(II)

High Courts01 Nov 2004

Fattechand Dharamchand Mehta Vs State of Maharashtra and Others

Bombay High Court · (2005) 2 BomCR 700

Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 10A, 12, 13, 2(1)(14)

High Courts29 Oct 2004

M.S.E.B. Vs Narayan Wadguji Nagpure and Others

Bombay High Court · (2005) 2 BomCR 190

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

High Courts29 Oct 2004Allowed

Sesa Goa Limited Vs The Mormugao Waterfront Workers Union, Agencia Ultramarine Private Limited and Union of India (UOI)

Bombay High Court · (2004) 10 BOM CK 0087

Constitution of India, 1950 — Article 226, 227, 38, 39, 42Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2)Industrial Disputes Act, 1947 — Section 12(3), 18(3)

High Courts29 Oct 2004Dismissed

Mukund alias Shyamrao Kale Vs Sahebrao Rodbaji Sable and Others

Bombay High Court · (2005) 1 ALLMR 473 : (2005) 2 BomCR 164

Representation of the People Act, 1951 — Section 81, 82, 83

High Courts29 Oct 2004Dismissed

Jagannath Ramchandra Sakpal Vs The State of Maharashtra

Bombay High Court · (2005) CriLJ 970

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

High Courts29 Oct 2004Dismissed

Shri Nivruttinath Yatra Khajur Donation Trust Vs The Sub-Divisional Officer and Others

Bombay High Court · (2005) 1 ALLMR 341 : (2005) 107 BOMLR 102(1)

Constitution of India, 1950 — Article 227

High Courts29 Oct 2004

Jagan Shankar Bhoir and Others Vs The State of Maharashtra and Others

Bombay High Court · (2004) 10 BOM CK 0024

Criminal Procedure Code, 1973 (CrPC) — Section 152, 154Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 326

High Courts28 Oct 2004

In Re: Ispat Industries Limited

Bombay High Court · (2005) 2 BomCR 94 : (2005) 58 SCL 485

Companies Act, 1956 — Section 433, 434, 434(1)

High Courts28 Oct 2004

Air India Ltd. Vs Indian Pilots Guild and Another

Bombay High Court · (2005) 3 BomCR 405 : (2005) 105 FLR 645 : (2005) 1 MhLj 850

Industrial Disputes (Central) Rules, 1957 — Rule 61, 61(4)Industrial Disputes Act, 1947 — Section 33(4)

High Courts28 Oct 2004Allowed

Keshao Maral and Another Vs State of Maharashtra and Others

Bombay High Court · (2005) 2 ALLMR 268 : (2005) 1 MhLj 1059

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1Limitation Act, 1963 — Section 5

High Courts27 Oct 2004

Rajnikant Harlal Shah Vs Mumtajkha Abbaskha

Bombay High Court · (2005) 2 ALLMR 655 : (2005) 3 BomCR 333

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 106(2), 106(3), 111, 117, 12Mamlatdars Court Act, 1906 — Section 21