COURT ARCHIVE

Bombay High Court judgments, 2004

1,431 judgments · page 7 of 72

High Courts01 Dec 2004

Prabhuta Augustus Villa Cooperative Housing Society Limited a Cooperative Housing Society Registered as per the provisions of the M.C.S. Act, 1960 Vs Rushabh Medicals Pvt. Ltd. and Divisional Joint Registrar, Cooperative Societies, Mumbai Division

Bombay High Court · (2005) 2 BomCR 610 : (2005) 2 MhLj 436

Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 9

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High Courts01 Dec 2004

Vilas Shriram Mahalle and Another Vs Rajdhaniprasad Rahinprasad Tiwari and Another

Bombay High Court · (2005) 3 ALLMR 478 : (2005) 4 BomCR 869 : (2005) 1 MhLj 596

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)Partnership Act, 1932 — Section 69, 69(2)

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High Courts01 Dec 2004Dismissed

State of Maharashtra Vs Pralhad Deshbhratar and Others

Bombay High Court · (2005) 1 MhLj 784

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Penal Code, 1860 (IPC) — Section 147, 149, 302, 307, 34

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High Courts30 Nov 2004Dismissed

Ripudaman Avtarsingh Vohra Vs Dr. Shyam Sadashiv Damale and V.P. Pitale, Competent Authority

Bombay High Court · (2004) 11 BOM CK 0049

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A2, 31C, 6(3), 6(4)

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High Courts30 Nov 2004Dismissed

In Re: Appointment of Guardians for the New Born Male Child (Now known and named as Faraz and formerly named as Sohail) of Abdul Kadir Karim Shaikh and Zakiyab Abdul Kadir Shaikh (Zaveed Pharukh and Shirlina Mohammed)

Bombay High Court · (2005) 2 BomCR 655 : (2005) 1 MhLj 924

Guardians and Wards Act, 1890 — Section 17, 19, 19(1), 50, 7Guardians and Wards Rules, 1891 — Rule 321, 321(2)

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High Courts30 Nov 2004

Hindustan Petroleum Corporation Limited Vs D.N. Vidhate and Shri S.N. Saudhankar, Presiding Officer, Central Government Industrial Tribunal No. 2

Bombay High Court · (2005) 2 BomCR 662 : (2005) 104 FLR 1078 : (2005) 1 MhLj 666

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A, 17B

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High Courts30 Nov 2004

Shri Dattatraya G. Wankar, Sub-Divisional Engineer and Others Vs State of Maharashtra

Bombay High Court · (2004) 11 BOM CK 0023

Constitution of India, 1950 — Article 14, 16, 16(1), 32

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High Courts30 Nov 2004Dismissed

Kanyaiyalal Motilal Talera Vs Pimpri Chinchwad Municipal Corporation and The Municipal Commissioner, Pimpri Chinchwad Municipal Corporation

Bombay High Court · (2004) 11 BOM CK 0020

Land Acquisition Act, 1894 — Section 13A

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High Courts30 Nov 2004Dismissed

Mr. Amin Merchant Vs Bipin M. Gandhi and Dipak G. Cholera

Bombay High Court · (2005) 2 BomCR 38 : (2006) 134 CompCas 188 : (2005) 2 MhLj 570

Arbitration and Conciliation Act, 1996 — Section 31(3), 34Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts29 Nov 2004Allowed

Vasudeobhai Jadhaoji Rathod and Others Vs Neela Prabhulal Rathod and Another

Bombay High Court · (2005) 2 ALLMR 196 : (2005) 3 BomCR 315

Constitution of India, 1950 — Article 226, 227Partnership Act, 1932 — Section 69(2)

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High Courts29 Nov 2004Allowed

Shrikrishna Balvant Rashinkar (since deceased by heirs and legal representatives Pramod Shrikrishna Rashinkar and Rajiv Shrikrishna Rashinkar) and Bhalchandra Balvant Rashinkar Vs Advyappa Virbhadrappa Birajdar

Bombay High Court · (2004) 11 BOM CK 0024

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(2), 12(3)

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High Courts29 Nov 2004Dismissed

Dr. Mohan N. Bhawe Vs The Municipal Corporation of Greater Bombay

Bombay High Court · (2005) 3 BomCR 300

Maharashtra Regional and Town Planning Act, 1966 — Section 149, 45, 47, 52(1), 55

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High Courts29 Nov 2004

The Indian Inst. of Architects Vs Pimpri Chinchwad Mun. Corpn. and Another Manohar Krishnaji Ranade Vs Pune Mun. Corpn. and Another Krishnaji Shankar Tandale Vs Pune Mun. Corpn. and Others

Bombay High Court · (2004) 11 BOM CK 0005

Advocates Act, 1961 — Section 22Architects Act, 1972 — Section 35(1)Bombay Provincial Municipal Corporations Act, 1949 — Section 372

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High Courts25 Nov 2004

Sunil Shrirang Phad Vs State of Maharashtra and Others

Bombay High Court · (2005) 4 BomCR 442

Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 22, 325, 325(1), 44, 44(1)Penal Code, 1860 (IPC) — Section 302

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High Courts25 Nov 2004

Sahakar Maharshi Late Bapurao Deshmukh Co-operative Sugar Factory Ltd. Vs Deepak Krushnarao Nikam and The Registrar of Co-operative Societies

Bombay High Court · (2004) 11 BOM CK 0038

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, 20, 9AMaharashtra Co-operative Societies Act, 1960 — Section 91

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High Courts25 Nov 2004Allowed

Reverend Father Agnelo Gracies Vs Regional Provident Fund Commissioner for Maharashtra and Goa at Bombay

Bombay High Court · (2005) 3 BomCR 308 : (2005) 104 FLR 902 : (2005) 2 KLT 165 : (2005) 2 LLJ 132 : (2005) 1 MhLj 693

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A

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High Courts25 Nov 2004

Ranjitsinh Vijaysinh Mohite Patil Vs Uttamrao Shivdas Jankar

Bombay High Court · (2004) 11 BOM CK 0009

Conduct of Elections Rules, 1961 — Rule 94A

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High Courts25 Nov 2004

Ramdas Maroti Thakur Vs State of Maharashtra

Bombay High Court · (2005) 2 MhLj 453

Criminal Procedure Code, 1973 (CrPC) — Section 110, 117, 360Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

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High Courts24 Nov 2004Dismissed

Shri. Vijay Hiralal Jaiswal Vs Jawaharlal Nehru Port Trust, The Chairman, Jawaharlal Nehru Port Trust and The Chief Manager, (Port Planning and Development), Jawaharlal Nehru Port Trust

Bombay High Court · (2005) 1 ARBLR 297 : (2005) 1 BomCR 511 : (2005) 1 MhLj 884

Arbitration and Conciliation Act, 1996 — Section 14(2), 15(2), 18, 19, 21

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High Courts24 Nov 2004Allowed

Union of India (UOI) and Others Vs Mr. Akhilesh Kumar Vidyarthi Yadav and State of Maharashtra

Bombay High Court · (2004) 11 BOM CK 0039

Constitution of India, 1950 — Article 226, 311

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