COURT ARCHIVE

Bombay High Court judgments, 2004

1,431 judgments · page 12 of 72

High Courts21 Oct 2004Allowed

Shri John Claro Fernandes and Another Vs Smt. Luizinha Azavedo and Another

Bombay High Court · (2005) 1 ALLMR 318 : (2005) 107 BOMLR 711

Civil Procedure Code, 1908 (CPC) — Section 100, 109Constitution of India, 1950 — Article 133Contract Act, 1872 — Section 29

High Courts21 Oct 2004Allowed

The State of Maharashtra Vs Bhupendra Thakarsi Parekh

Bombay High Court · (2005) 2 ALLMR 63 : (2005) 3 BomCR 386 : (2005) 1 MhLj 1183

Land Acquisition Act, 1894 — Section 23(1A), 30(1), 4

High Courts21 Oct 2004Allowed

Gulam Mustaffa Kureshi Vs Member Industrial Court and Others

Bombay High Court · (2005) 2 BomCR 124

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30

High Courts21 Oct 2004Allowed

Vasco Urban Co-op. Credit Society Ltd. Vs Mrs. Shobha D. Korgaonkar

Bombay High Court · (2005) 1 ALD(Cri) 47 : (2005) 3 BC 423 : (2005) CriLJ 2465 : (2005) 4 RCR(Criminal) 601

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A(2)Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 11, 114, 116

High Courts21 Oct 2004

Arun Ingale Vs State of Maharashtra and Another

Bombay High Court · (2005) 2 ALLMR 355 : (2005) 1 MhLj 1081

Constitution of India, 1950 — Article 342

High Courts21 Oct 2004

Shyam Govindrao Kalamkar Vs Presiding Officer and Others

Bombay High Court · (2005) 2 BomCR 81

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 24, 24(1)

High Courts21 Oct 2004

Arun Bhaurao Ingale Vs State of Maharashtra and Another

Bombay High Court · (2005) 2 ALLMR 355 : (2005) 2 BomCR 159

Constitution of India, 1950 — Article 341, 342

High Courts21 Oct 2004

Gokuldas Sundarlal Bagdi Vs Presiding Officer and Others

Bombay High Court · (2005) 2 BomCR 196

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 24, 24(1)

High Courts21 Oct 2004Allowed

Conwood Agencies Pvt. Ltd. Vs Namdeo Pandurang Panchal and Another

Bombay High Court · (2005) 1 ALLMR 335 : (2005) 107 BOMLR 319

BOMBAY STAMP ACT, 1958 — Section 33, 34, 35, 36, 37Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17, 18, 49

High Courts21 Oct 2004

Omana Purushothaman Nair Vs LIC of India

Bombay High Court · (2007) 2 ACC 839 : (2005) 2 ALLMR 796

High Courts21 Oct 2004

Omana Purushottaman Nair Vs Life Insurance Corporation of India and Another

Bombay High Court · (2006) ACJ 2648 : AIR 2005 Bom 152 : (2005) 2 ALLMR 796 : (2005) 2 BomCR 177

High Courts20 Oct 2004Dismissed

Prabhakar Nene (Dead) through legal representatives Vishwas Prabhakar Nene and Another Vs Shree Nagpur Geeta Mandir Trust

Bombay High Court · (2005) 1 ALLMR 582 : (2005) 2 BomCR 65

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 227

High Courts20 Oct 2004Dismissed

Dattatraya Gopalrao Borkute (Dr.) Vs State of Maharashtra and Others

Bombay High Court · (2005) 2 BomCR 151

Land Acquisition Act, 1894 — Section 18, 48, 5A

High Courts20 Oct 2004

Sahebrao Daulatrao Nimbhorkar and Others Vs Municipal Council and Others

Bombay High Court · (2005) 2 ALLMR 246 : (2005) 2 BomCR 158

Maharashtra Municipalities Act, 1965 — Section 76

High Courts20 Oct 2004Allowed

Vishwas Pandurang Dhivar Vs State of Maharashtra

Bombay High Court · (2005) CriLJ 2634

Penal Code, 1860 (IPC) — Section 376

High Courts20 Oct 2004Dismissed

State of Maharashtra Vs Manohar

Bombay High Court · (2005) 1 DMC 816

Penal Code, 1860 (IPC) — Section 302, 307, 32

High Courts19 Oct 2004Dismissed

Sheshrao Bolegave Vs Shivram Patil and Others

Bombay High Court · (2005) 2 MhLj 1102

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 85A, 88CConstitution of India, 1950 — Article 226, 227

High Courts19 Oct 2004Dismissed

Sharad Wasudeorao Kalmegh Vs Leena Sharad Kalmegh

Bombay High Court · (2005) 2 ALLMR 662 : (2005) 2 BomCR 143

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4(1)

High Courts19 Oct 2004

Sanjay Pralhadrao Singalwar Vs Zilla Parishad and Another

Bombay High Court · (2005) 2 BomCR 71

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)

High Courts19 Oct 2004Dismissed

Monish H. Bhalla Vs Satya Parkash Bahl alias S.P. Bahl alias S.P. and Others

Bombay High Court · (2005) CriLJ 1827 : (2005) 3 RCR(Criminal) 766

Evidence Act, 1872 — Section 30Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29B, 3, 67Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15