High Courts10 Feb 2004
Dinar Rashid Wadia and Another Vs Kersy Eruch Lalkala and Others
Bombay High Court · AIR 2004 Bom 159 : (2004) 3 BomCR 504
Bombay High Court (Original Side) Rules, 1980 — Rule 238
COURT ARCHIVE
Bombay High Court judgments, 2004
1,431 judgments · page 65 of 72
High Courts10 Feb 2004Allowed
Sudhir Bidwai and Another Vs Kanayalal Madanlal Factory and Others
Bombay High Court · (2005) 1 LLJ 914 : (2004) 4 MhLj 833
Payment of Gratuity Act, 1972 — Section 2
High Courts10 Feb 2004
N.C. Sharma Vs Union of India (UOI) and Others
Bombay High Court · (2004) 3 ALLMR 562 : (2004) 3 BomCR 24 : (2004) 3 MhLj 478
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 7Railway Services (Pension) Rules, 1993 — Rule 15(2), 323
High Courts10 Feb 2004Dismissed
Laxman Deshmukh since deceased through his LRs Savitribai Deshmukh and Others Vs Rajabai Deode and Others
Bombay High Court · (2004) 2 ALLMR 904 : (2004) 3 MhLj 1050
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 120, 36(1)
High Courts10 Feb 2004Dismissed
Nectar Beverages P. Ltd. Vs Deputy Commissioner of Income Tax (Assessment)
Bombay High Court · (2004) 190 CTR 319 : (2004) 267 ITR 385
Income Tax Act, 1961 — Section 32, 32(1), 41, 41(1), 50
High Courts10 Feb 2004
Devappa Keshav Nayak Vs State of Maharashtra
Bombay High Court · (2004) CriLJ 1940
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts10 Feb 2004Dismissed
Gajanan R. Salvi Vs Satish Shankar Gupte and Others
Bombay High Court · AIR 2004 Bom 455 : (2005) 2 CivCC 204 : (2005) 1 MhLj 966
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts10 Feb 2004
Ms. Smita Vs Shri Vinay Shankar Shetty
Bombay High Court · (2004) 5 BomCR 252 : (2004) 2 MhLj 1066 : (2004) 4 RCR(Civil) 695
Constitution of India, 1950 — Article 227Guardians and Wards Act, 1890 — Section 25
High Courts10 Feb 2004
Ranjan Bhagwant Kedar and Another Vs HMP Engineers Ltd. and Others
Bombay High Court · (2004) 3 LLJ 939
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 50Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)
High Courts10 Feb 2004Dismissed
Balu @ Yeshwant Kisan Khude Vs State of Maharashtra
Bombay High Court · (2005) 1 DMC 476
Penal Code, 1860 (IPC) — Section 302
High Courts10 Feb 2004Dismissed
Smt. Mangala Rajju Patel Vs The State of Maharashtra
Bombay High Court · (2004) 02 BOM CK 0010
Penal Code, 1860 (IPC) — Section 302, 307, 34, 376, 506
High Courts10 Feb 2004
Shaikh Afsar and Another Vs State of Maharashtra
Bombay High Court · (2005) 1 DMC 710
Penal Code, 1860 (IPC) — Section 302, 307, 34, 498A
High Courts09 Feb 2004Dismissed
Union of India (UOI) Vs Smt. M.I. Solkar
Bombay High Court · (2004) 2 ALLMR 652 : (2004) 4 BomCR 109 : (2004) 102 FLR 591 : (2004) 3 MhLj 33
Central Civil Services (Pension) Rules, 1972 — Rule 38, 49(2)Family Pension Rules, 1964 — Rule 54, 54(2)
High Courts09 Feb 2004Dismissed
Bhagwan Tukaram Dange and Tukaram Daji Dange Vs The State of Maharashtra
Bombay High Court · (2004) CriLJ 1943 : (2004) 1 DMC 786
Penal Code, 1860 (IPC) — Section 302, 34, 498
High Courts09 Feb 2004Dismissed
Raosaheb Fulcand Jadhav @ Gosavi Vs State of Maharashtra
Bombay High Court · (2004) 2 DMC 142
Penal Code, 1860 (IPC) — Section 302
High Courts09 Feb 2004
Satish Arjun Surve Vs State of Maharashtra and Others
Bombay High Court · (2004) 102 FLR 1062 : (2004) 3 LLJ 840
Industrial Disputes Act, 1947 — Section 33C(1)Maharashtra Land Revenue Code, 1966 — Section 174Maharashtra Realisation of Land Revenue Rules, 1967 — Rule 17
High Courts09 Feb 2004Dismissed
Raviraj Saybanna Guntnol Vs The State of Maharashtra
Bombay High Court · (2004) 02 BOM CK 0072
Penal Code, 1860 (IPC) — Section 302, 323, 504, 506(2)
High Courts09 Feb 2004Dismissed
Shri Somsingh Chandrasingh Thakur Vs The Head Master, Capt. R.M. Oak High School, The Secretary, Balak Mandir Sanstha, The Education Officer, (Secondary) and Shri Vasant K. Sahasrabuddhe, Head Master, Capt. R.M. Oak High School
Bombay High Court · (2004) 4 ALLMR 401 : (2004) 2 MhLj 980
Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 8, 9, 9(1)
High Courts09 Feb 2004Allowed
Unique Coordinators Vs Union of India (UOI)
Bombay High Court · (2004) 2 BomCR 693 : (2004) 93 ECC 99 : (2004) 165 ELT 396 : (2004) 2 MhLj 532
Constitution of India, 1950 — Article 226
High Courts09 Feb 2004Dismissed
Mr. Mangilal S. Mundada Vs Mrs. Mangala M. Mundada
Bombay High Court · AIR 2004 Bom 266 : (2004) 2 ALLMR 289 : (2004) 2 BomCR 692 : (2004) 2 CivCC 458 : (2004) 2 DMC 346 : (2004) 2 MhLj 721 : (2004) 4 RCR(Civil) 105
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 25