COURT ARCHIVE

Bombay High Court judgments, 2004

1,431 judgments · page 6 of 72

High Courts02 Dec 2004Allowed

Abdul Mutalik Rajjak Musalman and Others Vs Khubai Majidkha Musalman and Others

Bombay High Court · (2005) 1 ALLMR 593 : (2005) 5 BomCR 823

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 15(A), 27Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Limitation Act, 1963 — Article 54

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High Courts02 Dec 2004

Dadar Avanti Co-operative Housing Society Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2005) 2 BomCR 604

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts02 Dec 2004Allowed

Dhananjay Manohar Sapkal Vs State of Maharashtra and Another

Bombay High Court · (2005) 2 MhLj 384

Bombay Police Act, 1951 — Section 56, 56A, 60

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High Courts02 Dec 2004Dismissed

Suresh Shetye Vs Shri Prasad Khalidas Divkar and Others

Bombay High Court · (2005) 3 BC 359

Criminal Procedure Code, 1973 (CrPC) — Section 13, 313, 342Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts01 Dec 2004Dismissed

Asha Oil Foods Pvt. Ltd. Vs The Jalgaon Janta Sahakari Bank Ltd. and Others

Bombay High Court · (2005) 2 ALLMR 721 : (2005) 4 BC 29

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(10), 13(10), 13(2), 13(4)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2002 — Rule 11Transfer of Property Act, 1882 — Section 69, 69A

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High Courts01 Dec 2004Dismissed

Rajesh Jain Vs Ashish Investments and Others

Bombay High Court · (2005) 2 BomCR 588 : (2005) 107 BOMLR 924 : (2006) 132 CompCas 891 : (2005) 4 CompLJ 65 : (2005) 1 MhLj 757 : (2005) 59 SCL 605

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts01 Dec 2004

Surendra Singh Lal Singh Vs Bombay Municipal Corporation and Another

Bombay High Court · (2005) 1 BomCR 1

Motor Vehicles Act, 1988 — Section 140, 166

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High Courts01 Dec 2004Allowed

The State of Maharashtra Vs Dnyndeo Sudam Waghmare

Bombay High Court · (2004) 12 BOM CK 0096

Evidence Act, 1872 — Section 17, 18, 21Penal Code, 1860 (IPC) — Section 420, 466, 467, 471

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High Courts01 Dec 2004Dismissed

Reliance Industries Limited Vs State of Maharashtra

Bombay High Court · (2005) 3 MhLj 40

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 10, 3, 7, 8, 9

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High Courts01 Dec 2004Dismissed

The State of Maharashtra Vs Raopsaheb Ramgonda Patil, Annasaheb Ramgonda Patil and Sou. Ahilya Ramgonda Patil

Bombay High Court · (2004) 12 BOM CK 0075

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 306, 34, 498A

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High Courts01 Dec 2004Dismissed

The State of Maharashtra Vs Madhavji Govindaji Thakkar and Others

Bombay High Court · (2004) 12 BOM CK 0074

Evidence Act, 1872 — Section 114Forest Act, 1927 — Section 26, 41Penal Code, 1860 (IPC) — Section 201, 34, 379, 411

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High Courts01 Dec 2004Allowed

Walha Ganpat Tadge since deceased by his legal heirs (Chandrabhagabai Walmik Tadge and Others) Vs Ramchandra Bala Sangale

Bombay High Court · (2005) 2 ALLMR 92 : (2005) 2 MhLj 764

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 43 Rule 1

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High Courts01 Dec 2004

Bhogilal Valchand Shah, as Karta of his HUF and in his individual capacity and Sharad Bhogilal Shah, as Karta of His Huf and in his individual capacity Vs Pannaal Valchand Shah, Karta of his HUF and in his individual capacity and Others

Bombay High Court · (2004) 12 BOM CK 0061

Bombay Court Fees Act, 1959 — Section 10, 8, 9Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 11, Order 7 Rule 8

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High Courts01 Dec 2004Dismissed

Bagal Dada '' Baburao Bhagwan Vs State of Maharashtra and Another

Bombay High Court · (2004) 12 BOM CK 0049

Criminal Procedure Code, 1973 (CrPC) — Section 319

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High Courts01 Dec 2004Allowed

Walha Ganpat Tadge, since deceased by his legal heirs and Others Vs Ramchandra Bala Sangale

Bombay High Court · (2005) 1 BomCR 501

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 41 Rule 1

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High Courts01 Dec 2004Dismissed

Golderest Exports Vs Swissgen N.V. and Another

Bombay High Court · (2005) 2 ARBLR 306 : (2005) 2 BomCR 590 : (2005) 2 MhLj 105

Arbitration and Conciliation Act, 1996 — Section 34, 48

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High Courts01 Dec 2004Allowed

Shri Mahendra Chaturbhuj Patel, (since deceased by his heirs Shri Hiren Mahendra Patel, Shri Bhavesh Mahendra Patel, Smt. Kalpana Dharmedra Patel, Smt. Puloma Vidnyan Patel and Smt. Savitaben Mahendra Patel) and Shri Kirit Chaturbhuj Patel Vs Shri Mohamad Afzal Mohamadali

Bombay High Court · (2004) 12 BOM CK 0034

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(3), 12, 12(1), 12(2)Limitation Act, 1963 — Article 113, 66, 67

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High Courts01 Dec 2004

Satish Limbraj Adatrao and Another Vs State of Maharashtra and Others

Bombay High Court · (2005) 2 ALLMR 887 : (2005) 4 BomCR 398 : (2005) 3 MhLj 1161

Constitution of India, 1950 — Article 226

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High Courts01 Dec 2004Dismissed

Smt. Lata Suresh Jethani Vs Hill Crest Co-operative Housing Society Ltd., Meeti Investments and Consultancy Services Pvt. Ltd. and The Municipal Corporation of Greater Mumbai

Bombay High Court · (2005) 1 BomCR 497

Maharashtra Regional and Town Planning Act, 1966 — Section 44, 45, 46, 53(3)

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High Courts01 Dec 2004Allowed

Ramchandra Ramgopal through Jugalkishore Kothari Vs Kamalkishore Rungta and Others

Bombay High Court · (2005) 2 MhLj 623

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, Order 9 Rule 11, Order 9 Rule 13, 151Contract Act, 1872 — Section 44

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