COURT ARCHIVE

Bombay High Court judgments, 2004

1,431 judgments · page 66 of 72

High Courts09 Feb 2004

The Chairman/Secretary, Shri Shrinath Panipuravatha Sahakari Sanstha Vs Nitin Agro Engineers and The Pune District Central Co-operative Bank Ltd. Pune District Central Co-operative Bank Ltd. Vs Nitin Agro Engineers and Shrinath Pani Puravatha Sahakari Sanstha

Bombay High Court · (2004) 4 ALLMR 177 : (2004) 5 BomCR 728 : (2004) 3 MhLj 908

High Courts09 Feb 2004Dismissed

Bama Kathari Patil Vs Rohidas Arjun Madhavi and Another

Bombay High Court · (2004) 2 ALLMR 290 : (2004) 3 BomCR 509 : (2004) 3 CivCC 14 : (2004) 2 MhLj 752

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4

High Courts09 Feb 2004Allowed

Shaikh Badarunnisa Begum Shaikh Abbas Vs State of Maharashtra and Others

Bombay High Court · (2004) 101 FLR 1105 : (2004) 2 MhLj 407

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11(3), 13

High Courts09 Feb 2004Dismissed

Shree Rani Sati Investment and Finance Ltd. and Another etc. Vs Union of India (UOI) and Another

Bombay High Court · AIR 2004 Bom 424 : (2004) 4 BomCR 81 : (2005) 2 CTLJ 399

Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 126Imports and Exports (Control) Act, 1947 — Section 3

High Courts06 Feb 2004Dismissed

Swapnil Enterprises Vs Chandrakala Kawale and Others

Bombay High Court · (2005) ACJ 404 : (2004) 102 FLR 603 : (2004) 3 MhLj 324

Workmens Compensation Act, 1923 — Section 30, 4A(3), 6

High Courts06 Feb 2004

Gaurang V. Merchant and Others Vs Madhliso and Co. Pvt. Ltd. and Others

Bombay High Court · (2004) 2 ALLMR 737 : (2004) 5 BomCR 700 : (2004) 106 BOMLR 153

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6

High Courts06 Feb 2004Dismissed

Balaji Yarawar Vs State of Maharashtra and Another

Bombay High Court · (2004) 3 ALLMR 132 : (2004) 3 MhLj 968

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2(16)

High Courts06 Feb 2004Dismissed

Shri Neminath Jain Bhramhacharya Ashram (Jain Gurukul) and Others Vs Shri Rajendra Sitaram Nikam and Others

Bombay High Court · (2004) 2 ALLMR 287 : (2004) 6 BomCR 472 : (2004) 102 FLR 306 : (2004) 2 MhLj 909

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 7

High Courts06 Feb 2004

Bharat R. Desai and Another Vs Naina Mohanlal Bhal

Bombay High Court · AIR 2005 Bom 38 : (2004) 2 ALLMR 291 : (2004) 2 BomCR 695 : (2004) 3 CivCC 49 : (2004) 2 MhLj 901

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 16 Rule 1, Order 18 Rule 13, Order 18 Rule 4, Order 18 Rule 4(1)

High Courts05 Feb 2004Allowed

Bhiva Landge and Others Vs State of Maharashtra and Others

Bombay High Court · (2004) 3 ALLMR 549 : (2004) 3 MhLj 609

High Courts05 Feb 2004Allowed

Ahilyadevi Vyayam Krida Va Shikshan Prasarak Mandal Vs State of Maharashtra and Others

Bombay High Court · (2004) 3 ALLMR 136 : (2004) 4 BomCR 755 : (2004) 3 MhLj 554

Constitution of India, 1950 — Article 136, 14, 226, 227

High Courts04 Feb 2004Allowed

Ranjit Dugal Vs Appropriate Authority and Others

Bombay High Court · (2004) 188 CTR 422 : (2004) 270 ITR 520

Income Tax Act, 1961 — Section 269UD

High Courts04 Feb 2004

Rajnarayan S. Pathak Vs Deputy Director of Education and Others

Bombay High Court · (2004) 2 ALLMR 337 : (2004) 5 BomCR 183 : (2004) 102 FLR 327 : (2004) 3 MhLj 927 : (2004) 2 MhLj 927

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 25A(2)

High Courts04 Feb 2004

Laxman Jairam Jadhav Vs The State of Maharashtra

Bombay High Court · (2004) 2 DMC 74

Penal Code, 1860 (IPC) — Section 302

High Courts04 Feb 2004

Bajirao Maruti Dale Vs The State of Maharashtra and Another

Bombay High Court · (2004) CriLJ 1638

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

High Courts04 Feb 2004Allowed

Desai Brothers Limited Vs The Deputy Commissioner of Income Tax, Special Range II and Union of India (UOI)

Bombay High Court · (2004) 2 BomCR 699 : (2004) 188 CTR 375 : (2005) 272 ITR 335

Income Tax Act, 1961 — Section 143(3), 147, 148, 80HH, 80HHA

High Courts04 Feb 2004

Joseph Bain D''Souza Vs State of Maharashtra and Others

Bombay High Court · (2004) 2 ALLMR 283 : (2004) 5 BomCR 696 : (2005) 1 MhLj 61 : (2004) 4 RCR(Criminal) 775

Prevention of Corruption Act, 1988 — Section 19

High Courts03 Feb 2004

Shri Brijlal M. Ahuja Vs Bandra Trilok Co-op. Hsg. Soc. Ltd. and Others

Bombay High Court · (2004) 2 ALLMR 678 : (2004) 4 BomCR 120 : (2004) 106 BOMLR 264

High Courts03 Feb 2004

Barshi Education Society Vs Shri Ashok Ganesh Kulkarni and Others

Bombay High Court · (2004) 5 BomCR 772 : (2005) 104 FLR 2 : (2004) 3 MhLj 587

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 7, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 40, 40(1), 40(2)

High Courts03 Feb 2004

Rajendra Narayan Mahajan Vs State of Maharashtra

Bombay High Court · (2004) 2 DMC 432 : (2004) 2 MhLj 618

Evidence Act, 1872 — Section 32