COURT ARCHIVE

Bombay High Court judgments, 2004

1,431 judgments · page 4 of 72

High Courts14 Dec 2004

The State of Maharashtra Vs Popatlal Samnaji Jain '' Masjid '' Raju, etc. etc.

Bombay High Court · (2004) 12 BOM CK 0057

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Penal Code, 1860 (IPC) — Section 304B, 306, 325, 367, 386

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High Courts14 Dec 2004Dismissed

Abdul Gaffar Abdul Samad Vs Niranjan Kumar Ramnath Prasad Dwivedi and Others

Bombay High Court · AIR 2005 Bom 259 : (2005) 3 ALLMR 179 : (2005) 3 BomCR 879

Bombay Court Fees (Amendment) Act, 1996 — Section 6Bombay Court Fees Act, 1959 — Section 18, 6(v), 8, 9

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High Courts13 Dec 2004

Pandurang Narayan Mangle Vs Akola District Central Co-operative Bank Ltd. and Another

Bombay High Court · AIR 2005 Bom 236 : (2005) 4 BC 218 : (2005) 2 BomCR 599 : (2005) 2 CivCC 601 : (2005) 2 MhLj 521 : (2005) 2 RCR(Civil) 815

Civil Procedure Code, 1908 (CPC) — Section 100Negotiable Instruments Act, 1881 (NI) — Section 31

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High Courts13 Dec 2004Allowed

Prabhudeep Singh Mehroke, Power of Attorney Holder of Manpreet Singh Mehroke Vs The Deonar Industrial Premises Co-operative Society Ltd. and Others

Bombay High Court · (2004) 12 BOM CK 0087

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1(1), Order 40 Rule 1(2)Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 202

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High Courts13 Dec 2004Allowed

Sidhu Sukhdeo Waghmare Vs State of Maharashtra

Bombay High Court · (2004) 12 BOM CK 0072

Penal Code, 1860 (IPC) — Section 173, 34, 363, 366, 376

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High Courts13 Dec 2004

I.C.I.C.I. Bank Ltd. Vs J.K. Synthetics Ltd. and State of Maharashtra

Bombay High Court · (2005) 2 BomCR 533 : (2006) 129 CompCas 690 : (2005) 1 MhLj 845 : (2005) 62 SCL 225

Bombay High Court (Original Side) Rules, 1980 — Rule 591

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High Courts10 Dec 2004Dismissed

Subhash Mataji Pulate Vs Laxmibai Somaji Khillare

Bombay High Court · (2005) 3 ALLMR 828 : (2005) 3 BomCR 327 : (2005) 3 MhLj 115

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 8, Order 9 Rule 9

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High Courts10 Dec 2004

Laxman Vithal Khirade Vs The State of Maharashtra

Bombay High Court · (2004) 12 BOM CK 0095

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 313

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High Courts10 Dec 2004

Mukesh Ramchandra Rajput Vs State of Maharashtra and Others

Bombay High Court · (2004) 12 BOM CK 0022

Bombay Police Act, 1951 — Section 56, 60

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High Courts10 Dec 2004Dismissed

Vidarbha Distillers Vs Vidarbha Bottlers Pvt. Ltd.

Bombay High Court · (2005) 3 BomCR 282 : (2005) 2 MhLj 753 : (2005) 31 PTC 427

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104Trade and Merchandise Marks Act, 1958 — Section 105

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High Courts09 Dec 2004Allowed

Mohanabai Rathi and Another Vs Khairatilal Khadakram Panjabi and Another

Bombay High Court · (2005) 3 BomCR 236 : (2005) 2 MhLj 84

Bombay Prohibition Act, 1949 — Section 68Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 13(3)Constitution of India, 1950 — Article 226

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High Courts09 Dec 2004Dismissed

The State of Maharashtra Vs Ibrahim

Bombay High Court · (2004) 12 BOM CK 0088

Criminal Procedure Code, 1973 (CrPC) — Section 100Evidence Act, 1872 — Section 30

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High Courts09 Dec 2004

Canara Bank Staff Union and Others Vs Canara Bank and Shri M.P.M. Sivakumar, Regional Labour Commissioner (Central)

Bombay High Court · (2005) 2 LLJ 1000

Constitution of India, 1950 — Article 12Industrial Disputes (Central) Rules, 1957 — Rule 62(1)Industrial Disputes Act, 1947 — Section 33, 33(C)(1), 33(C)(2)

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High Courts09 Dec 2004

Madhukar Bijwar Vs Motiramji Nagoji Ashtikar and Another

Bombay High Court · (2005) 3 BomCR 218 : (2005) 2 MhLj 659

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 7 Rule 11, 115Provincial Small Cause Courts Act, 1887 — Section 23

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High Courts08 Dec 2004

Prabhakar Pal Vs State of Maharashtra

Bombay High Court · (2005) 2 MhLj 25

Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Penal Code, 1860 (IPC) — Section 34, 409, 420, 468, 471

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High Courts08 Dec 2004

Garware Marine Industries Limited, Mr. Ashesh Chandarana and Mr. Ashok Garware Vs Union of India (UOI) and Recovery Officer

Bombay High Court · (2005) 2 LLJ 1070

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 7(A), 7Q, 8(B), 8(C)Factories Act, 1948 — Section 2, 7(1)

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High Courts08 Dec 2004

Omprakash Shrawan Deshpande and Another Vs Presiding Officer, School Tribunal and Others

Bombay High Court · (2005) 3 ALLMR 759 : (2005) 2 BomCR 537

Constitution of India, 1950 — Article 226Maharashtra Employees of Primary Schools (Conditions of Service) Rules, 1981 — Rule 35(1)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11, 11(2)

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High Courts08 Dec 2004