COURT ARCHIVE

Bombay High Court judgments, 2004

1,431 judgments · page 64 of 72

High Courts13 Feb 2004

M.R. Kulkarni and Others Vs Bank of Maharashtra and Union of India (UOI)

Bombay High Court · (2004) 2 ALLMR 612 : (2004) 5 BomCR 743 : (2004) 2 LLJ 1007

Bank of Maharashtra Employees Pension Regulations, 1955 — Regulation 20(2), 22, 22(1), 28, 29Bank of Maharashtra Officers Service Regulation, 1979 — Regulation 19, 2, 20(2), 3Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12(2), 19

High Courts13 Feb 2004Dismissed

Ganesh Narayan Bhumkar Vs The State of Maharashtra

Bombay High Court · (2004) 2 DMC 59

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 342

High Courts13 Feb 2004Allowed

D.B. Mehta, R.S. Laud and A.T. Kurian Vs Ramesh Rikhavdas Shah and State of Maharashtra

Bombay High Court · (2005) CriLJ 403 : (2004) 3 MhLj 3

Companies Act, 1956 — Section 303(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 141

High Courts13 Feb 2004Allowed

Shri Rajaram Bhagwati Tiwari and Others Vs The Municipal Corporation of Greater Bombay and Others

Bombay High Court · (2004) 3 ALLMR 388 : (2004) 3 MhLj 290

Bombay Court Fees Act, 1959 — Article 1, 7, 41, 7Development Control Regulations for Greater Bombay, 1991 — Regulation 33(7)Development Control Rules for Greater Mumbai, 1967 — Rule 33(7)

High Courts13 Feb 2004Dismissed

Zilla Parishad and Another Vs Moreshwar Mendhekar and Another

Bombay High Court · (2004) 4 BomCR 680 : (2004) 4 MhLj 123

Industrial Disputes Act, 1947 — Section 25F

High Courts13 Feb 2004Allowed

Shankar Keshav Madane Vs State of Maharashtra

Bombay High Court · (2004) 2 DMC 200

Penal Code, 1860 (IPC) — Section 302

High Courts12 Feb 2004Dismissed

Jaichandra Dyandeo Tyade Vs The State of Maharashtra and Others

Bombay High Court · (2004) 3 ALLMR 107 : (2004) 106 BOMLR 134

Constitution of India, 1950 — Article 226

High Courts12 Feb 2004Dismissed

B and C Kamgar Sanghatana Vs Executive Engineer, Public Works Division and Others

Bombay High Court · (2004) 3 ALLMR 112 : (2004) 4 MhLj 187

Bombay Government Premises (Eviction) Act, 1955 — Section 3, 4, 4(2)Bombay Government Premises (Eviction) Rules, 1960 — Rule 3

High Courts12 Feb 2004Dismissed

Lachhobai Yadao and Others Vs State of Maharashtra and Another

Bombay High Court · (2004) 4 MhLj 142

Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3, 4(3)Maharashtra Restoration of Lands to Scheduled Tribes Rules, 1975 — Rule 5

High Courts12 Feb 2004

Bhalchandra Anandrao Kango and Others Vs State of Maharashtra and Others

Bombay High Court · (2004) 2 ALLMR 330 : (2004) 3 MhLj 402

Maharashtra Regional and Town Planning Act, 1966 — Section 140

High Courts12 Feb 2004Allowed

Jaikisan Bhaiyya Vs United Western Bank Ltd.

Bombay High Court · (2004) 5 BomCR 705 : (2004) 2 MhLj 755

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 22(1)

High Courts12 Feb 2004Dismissed

Bajirao Kadam and Another Vs State of Maharashtra

Bombay High Court · (2004) 2 DMC 445 : (2004) 3 MhLj 165

Evidence Act, 1872 — Section 3

High Courts12 Feb 2004

The State of Maharashtra Vs Chandrabhagabai Mane and Prabhavati Bhosale

Bombay High Court · (2004) 02 BOM CK 0033

Criminal Procedure Code, 1973 (CrPC) — Section 307, 377, 378, 386, 389Penal Code, 1860 (IPC) — Section 109, 302, 323, 325, 34

High Courts12 Feb 2004Dismissed

Vijay Kshirsagar Vs State of Maharashtra

Bombay High Court · (2004) 2 MhLj 39 : (2004) 2 MhLj 28 : (2005) 1 RCR(Criminal) 247

Criminal Procedure Code, 1973 (CrPC) — Section 302, 374(2), 82

High Courts11 Feb 2004

Maharashtra State Electricity Board Vs Maharashtra Electricity Regulatory Commission

Bombay High Court · AIR 2004 Bom 294 : (2004) 3 BomCR 485

Electricity (Supply) Act, 1948 — Section 45, 49, 59Electricity Regulatory Commission Act, 1998 — Section 17(5), 27, 29

High Courts11 Feb 2004

Ravindra Bhagwan Todkar and Others Vs State of Maharashtra and Others

Bombay High Court · (2004) 1 DMC 791

Penal Code, 1860 (IPC) — Section 302, 498A

High Courts11 Feb 2004

Majid Yusuf Shaikh Vs The State of Maharashtra

Bombay High Court · (2004) 02 BOM CK 0060

Penal Code, 1860 (IPC) — Section 300, 302, 304, 34

High Courts11 Feb 2004Allowed

ICICI Bank Ltd. Vs K.J. Rao, Deputy Commissioner of Income Tax and Another

Bombay High Court · (2004) 188 CTR 380 : (2004) 268 ITR 203 : (2004) 3 MhLj 467

Income Tax Act, 1961 — Section 143(3), 147, 148

High Courts11 Feb 2004

ICICI Bank Ltd. Vs K.J. Rao, Dy. Commissioner of Income Tax

Bombay High Court · (2004) 268 ITR 303 : (2004) 136 TAXMAN 669

Income Tax Act, 1961 — Section 147, 148, 292B

High Courts10 Feb 2004Dismissed

Sheshrao Bhikaji Kale Vs Damodar Pandhare

Bombay High Court · (2004) 2 ALLMR 880 : (2004) 6 BomCR 354 : (2004) 3 MhLj 357

Bombay Stamp Act, 1958 — Article 25