High Courts17 Dec 2004Dismissed
Mukund Limited Vs Hindustan Petroleum Corporation Limited
Bombay High Court · (2005) 2 ARBLR 25 : (2005) 3 BC 95 : (2005) 2 BomCR 21
Contract Act, 1872 — Section 7
COURT ARCHIVE
Bombay High Court judgments, 2004
1,431 judgments · page 3 of 72
High Courts17 Dec 2004Dismissed
Raman B. Kapadia Vs Amin Yakub Habib
Bombay High Court · (2004) 12 BOM CK 0076
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 13(1), 99
High Courts17 Dec 2004Dismissed
Smt. Shailadevi Damodarprasad Bhadani and Others Vs Shri Harishchandra Anant Pandit and Others
Bombay High Court · (2005) 4 BomCR 436
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2, 151
High Courts17 Dec 2004Allowed
The Municipal Corporation, D.M. Sukthankar and V.S. Jakkal Vs State Bank of India, Mrs. Tarabai Madhavrao Ghatate, Mr. Narayanrao Madhavrao Ghatate, Mr. Shridhar Madhavrao Ghatate and Mrs. Laxmibai Krishnarao Ghatate
Bombay High Court · (2005) 3 BomCR 319
Bombay Municipal Corporation Act, 1888 — Section 154, 154(1), 217Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 5(10), 7
High Courts17 Dec 2004
State of Maharashtra and Another Vs Prabhakar S. Thakur
Bombay High Court · (2005) 2 BomCR 35 : (2005) 1 MhLj 658
Legal Services Authorities Act, 1987 — Section 20(3), 20(5)
High Courts17 Dec 2004Dismissed
Shri Deepak Shankar Patil Vs Shri A.N. Roy, Commissioner of Police, The State of Maharashtra and Superintendent
Bombay High Court · (2005) 2 MhLj 1166
High Courts17 Dec 2004Dismissed
Jaslok Hospital and Research Centre Vs Union of India (UOI)
Bombay High Court · (2006) 199 ELT 583
General Clauses Act, 1897 — Section 24, 8
High Courts17 Dec 2004Allowed
Ramesh Suchak since deceased by his LRs. Pushpa Ben and Others Vs Shyamsunder Suroshiya since deceased by his LRs. Ramkumari Suroshiya and Others
Bombay High Court · (2005) 2 MhLj 629
Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 13(3)Maharashtra Regional and Town Planning Act, 1966 — Section 45Registration Act, 1908 — Section 17, 17(6), 49
High Courts17 Dec 2004
Prem Kumar Upadhyay Vs Air India Ltd. and Another
Bombay High Court · (2005) 2 MhLj 711
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 33(2)Penal Code, 1860 (IPC) — Section 34, 417, 420
High Courts17 Dec 2004Allowed
Keith Nazareth Vs Miriam Dossa
Bombay High Court · (2005) 2 ALLMR 299 : (2005) 5 BomCR 832
Civil Procedure Code, 1908 (CPC) — Section 100Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 39, 46, 47, 59, 59(2)
High Courts16 Dec 2004Allowed
Mr. Philip Kaitan and Mrs. Dorothy Philip Kaitan Vs Shri Ramkishanchand Wadhwa
Bombay High Court · (2005) 3 BomCR 184
Bombay Court Fees Act, 1959 — Section 6(12)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4
High Courts16 Dec 2004Dismissed
The Municipal Corporation of Greater Bombay Vs Shri Babu Bharose Dhobi, Smt. Ramdevi Babu Dhobi and Smt. Parmeshwari Shivpalak Dhobi
Bombay High Court · (2005) 3 BomCR 242
High Courts16 Dec 2004
Allahabad Bank Employees Union Vs Allahabad Bank and Others
Bombay High Court · (2005) 4 BomCR 416 : (2005) 2 LLJ 950
Constitution of India, 1950 — Article 12, 14Industrial Disputes Act, 1947 — Section 12(3), 18(3), 19, 2
High Courts16 Dec 2004Dismissed
Shri Rajkumar Agrawal, Proprietor of Agrawal''s Carriers Corporation of India Vs Union of India (UOI), General Manager (R Zone, Mumbai Railway Administration) (Traction Distribution), Central Railway
Bombay High Court · (2005) 107 BOMLR 243
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts15 Dec 2004
Commissioner of Income Tax Vs ARM Engineers
Bombay High Court · (2006) 200 CTR 336 : (2005) 279 ITR 255
Income Tax Act, 1961 — Section 143(1), 143(1B), 147, 148, 40A(3)
High Courts15 Dec 2004Dismissed
Balasaheb Sanap and Others Vs State of Mah. and Others Mrs. Jyoti Suresh Kalani Vs Ulhasnagar Municipal Corpn. and Another
Bombay High Court · (2004) 12 BOM CK 0108
Bombay Provincial Municipal Corporations Act, 1949 — Section 19(1), 19(1)(A)Constitution of India, 1950 — Article 123, 213Mumbai Municipal Corporation Act, 1888 — Section 37(1)(A)
High Courts15 Dec 2004Allowed
Union of India (UOI) Vs K.M. Chaudhari and Others
Bombay High Court · (2005) 3 BomCR 884
Industrial Disputes Act, 1947 — Section 11A, 33(C), 33(C)(2)
High Courts14 Dec 2004Allowed
Madanlal Taparia and Another Vs Bank of Rajasthan Ltd. and Another
Bombay High Court · (2005) 1 ALD(Cri) 39 : (2005) 3 BC 214 : (2005) 2 RCR(Criminal) 228
Negotiable Instruments Act, 1881 (NI) — Section 141
High Courts14 Dec 2004Allowed
ICICI Bank Limited Vs Maharashtra Rajya Rashtriya Kamgar Sangh, Rashtriya Mill Mazdoor Sangh and DGP Windsor India Ltd.
Bombay High Court · (2005) 105 FLR 570 : (2005) 2 LLJ 700
Companies Act, 1956 — Section 529AContract Act, 1872 — Section 171Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 20(1), 23, 29, 30, 30(1)
High Courts14 Dec 2004
Mumbai Mazdoor Sangh Vs Air India Limited
Bombay High Court · (2004) 12 BOM CK 0077
Constitution of India, 1950 — Article 12, 226, 227Industrial Disputes Act, 1947 — Section 2