COURT ARCHIVE

Bombay High Court judgments, 2004

1,431 judgments · page 5 of 72

High Courts07 Dec 2004Dismissed

Ajit Shripath Oak Vs D.D. Udeshi, K.D. Udeshi, J.D. Udeshi, R.D. Udeshi and Mrs. Bharat H. Ashar owners and landlords of Rukshmani Villa

Bombay High Court · (2005) 3 BomCR 176

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 37 Rule 1Constitution of India, 1950 — Article 227Lunacy Act, 1912 — Section 60, 60(2)

High Courts06 Dec 2004

Commissioner of Income Tax Vs Supreme Graphics Creations (P) Ltd. and Another

Bombay High Court · (2005) 197 CTR 668

Income Tax Act, 1961 — Section 80IB

High Courts06 Dec 2004

University of Mumbai Vs Smt. Neela Bane and Another

Bombay High Court · (2005) 4 BomCR 410 : (2005) 3 ESC 1842 : (2005) 2 MhLj 19

Constitution of India, 1950 — Article 12, 14, 16, 226, 227Maharashtra Universities Act, 1994 — Section 59, 77A, 8

High Courts06 Dec 2004Dismissed

Sachin Sudhakar Nikam Vs A.N. Roy, Commissioner of Police, The State of Maharashtra and The Superintendent

Bombay High Court · (2004) 12 BOM CK 0097

Arms Act, 1959 — Section 2(40), 25Bombay General Clauses Act, 1904 — Section 2(33)Bombay Police Act, 1951 — Section 37(1)

High Courts06 Dec 2004

Mrs. Pushpa G. Naik and Others Vs State of Maharashtra and Others

Bombay High Court · (2004) 12 BOM CK 0081

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 7

High Courts06 Dec 2004

Sahyadri Punarvasan Gaothan Vikas Sanstha Vs Pandharpur Municipal Council

Bombay High Court · (2005) 3 BomCR 210

Constitution of India, 1950 — Article 14, 21, 226, 38, 39Maharashtra Municipalities Act, 1965 — Section 3, 3(2)

High Courts06 Dec 2004Allowed

Shashikumar Dixit Vs State of Maharashtra and Others

Bombay High Court · (2005) 3 MhLj 521

High Courts06 Dec 2004Dismissed

Commissioner of Income Tax Vs Supreme Graphics Creations P. Ltd. and Another

Bombay High Court · (2005) 197 CTR 657 : (2005) 276 ITR 668

Income Tax Act, 1961 — Section 132, 158BC, 253, 80IB

High Courts06 Dec 2004Dismissed

Union of India (UOI) and Another Vs P.J. Rastogi, Section Engineer (TRS), Central Railway

Bombay High Court · (2005) 105 FLR 1117 : (2005) 3 LLJ 42

High Courts06 Dec 2004Dismissed

Pandurang Jadhav Vs State of Maharashtra and Others

Bombay High Court · (2005) 2 ALLMR 805 : (2005) 107 BOMLR 219

Land Acquisition Act, 1894 — Section 11, 18, 23, 4, 6

High Courts05 Dec 2004Dismissed

Vinayak Shenwai (Dr.) Vs State of Maharashtra and Others

Bombay High Court · (2005) 2 MhLj 667

Constitution of India, 1950 — Article 14

High Courts04 Dec 2004

Eskay Enterprises Vs Suresh P. Hinduja

Bombay High Court · (2005) 3 BomCR 289

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2(3), Order 37 Rule 3(1), Order 37 Rule 3(6), Order 37 Rule 4, Order 9 Rule 13

High Courts03 Dec 2004

Maharashtra General Kamgar Union Vs Haldyn Glass Works

Bombay High Court · (2005) 2 LLJ 513

Industrial Disputes Act, 1947 — Section 2, 20(2), 2A, 30, 36Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 20(2)

High Courts03 Dec 2004

Dimondstar Exports Ltd. and Others Vs Director General of Income Tax and Others

Bombay High Court · (2005) 194 CTR 132 : (2005) 278 ITR 36

Income Tax Act, 1961 — Section 132, 132(1), 158BC

High Courts03 Dec 2004Dismissed

Balu '' Bharat Sahebrao Shinde Vs The State of Maharashtra

Bombay High Court · (2004) 12 BOM CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 498A

High Courts03 Dec 2004Allowed

Arun Sadashiv Kamble Vs The State of Maharashtra

Bombay High Court · (2006) 1 DMC 217

Penal Code, 1860 (IPC) — Section 306, 313, 323, 498, 498A

High Courts03 Dec 2004Dismissed

Shri Suresh J. Khade Vs New Maharashtra Repairing Works

Bombay High Court · (2004) 12 BOM CK 0051

Industrial Disputes Act, 1947 — Section 17B

High Courts03 Dec 2004

Mrs. Priyanka Pramod Kulkarni Vs Mrs. Mukta Pravin Ranjankar, Mrs. Uma Shyam Patil and Mr. Sameer Madhav Kurtakoti

Bombay High Court · (2004) 12 BOM CK 0047

Civil Procedure Code, 1908 (CPC) — Section 11

High Courts02 Dec 2004Dismissed

Anil Narasgonda Patil Vs Gram Panchayat and Another

Bombay High Court · (2004) 12 BOM CK 0113

Bombay Village Panchayats Act, 1958 — Section 14, 14(1), 16(2)Constitution of India, 1950 — Article 227

High Courts02 Dec 2004Dismissed

Hindustan Organic Chemicals Ltd. Vs Apollo Trade Ltd.

Bombay High Court · (2005) 2 BomCR 594 : (2006) 133 CompCas 877 : (2005) 4 CompLJ 69 : (2005) 2 MhLj 58 : (2005) 62 SCL 270

Companies Act, 1956 — Section 434