COURT ARCHIVE

Bombay High Court judgments, 2004

1,431 judgments · page 9 of 72

High Courts05 Nov 2004

Ganesh Navalsingh Thapa Vs The Commissioner of Police, The State of Maharashtra, The Superintendent, Thane Central Prison and The Superintendent, Nasik Road Central Prison

Bombay High Court · (2004) 11 BOM CK 0057

Arms Act, 1959 — Section 25, 3, 4Maharashtra Control of Organised Crime Act, 1999 — Section 21, 23, 23(1), 23(2), 3(1)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(2)

High Courts05 Nov 2004

F.A. Picture International Vs Central Board of Film Certification and Another

Bombay High Court · AIR 2005 Bom 145 : (2005) 2 ALLMR 777 : (2005) 1 BomCR 5 : (2005) 2 MhLj 869

Cinematograph Act, 1952 — Section 5B, 5B(2)Constitution of India, 1950 — Article 19(1), 19(2), 226

High Courts05 Nov 2004

In Re: Sharp Industries Limited

Bombay High Court · (2005) 123 CompCas 60 : (2005) 3 CompLJ 221 : (2005) 60 SCL 297

Companies (Court) Rules, 1959 — Rule 71Companies Act, 1956 — Section 391, 391(1), 391(6)Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts05 Nov 2004

In Re: Scheme of Compromise/Arrangement between Sharp Industries Limited and its Secured, Unsecured Creditors and Equity shareholders G.E. Capital Services India

Bombay High Court · (2005) 2 BC 373 : (2005) 1 BomCR 13

Companies (Court) Rules, 1959 — Rule 71Companies Act, 1956 — Section 391(6)Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts05 Nov 2004Allowed

Kacharu Keshav Kurhe and Others Vs Agricultural Produce Market Committee and Others

Bombay High Court · (2005) 2 LLJ 668 : (2005) 2 MhLj 161

Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 2(3), 3, 3(1), 3(2)Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971 — Section 21A

High Courts05 Nov 2004

Pralhad Vitthalrao Bhusari Vs New Ideal Education Society and Others

Bombay High Court · (2005) 2 BomCR 48

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 6

High Courts04 Nov 2004Allowed

Porbuko Uma Mandrekar and Others Vs Wencesslay Alex D''silva and Others

Bombay High Court · (2005) 1 ALLMR 825 : (2005) 3 MhLj 586

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85, 85ACivil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 22 Rule 11, Order 22 Rule 4, Order 22 Rule 9, Order 41 Rule 33Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 2(22), 2(23), 58, 58(2), 7

High Courts04 Nov 2004Dismissed

Mahesh Agriculture Implements and Forgings Ltd. Vs Member, Industrial Court

Bombay High Court · (2005) 1 ALLMR 809 : (2005) 2 BomCR 625

Bombay Industrial Relations Act, 1946 — Section 106, 3, 3(18), 35, 36Industrial Disputes Act, 1947 — Section 2, 33C(2), 9A

High Courts04 Nov 2004Dismissed

Rajendra Singh Airen Vs Shri Mahendra Singh Airen, through Shri Rakesh C. Bajpal, Shri Narendra Singh Airen, Smt. Maya Gupta and Smt. Asha Gupta

Bombay High Court · (2004) 11 BOM CK 0050

Bombay General Clauses Act, 1904 — Section 13Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 10, Order 7 Rule 10(2), Order 7 Rule 11, 16General Clauses Act, 1897 — Section 13

High Courts04 Nov 2004

Bharat Petroleum Corporation Ltd. and Bharat Refineries Ltd. Vs Anil Noel Rodrigues, Ajit Joseph Rodrigues and Prashant Antony Rodrigues Khilanmal Siroomal, a registered partnership firm by partners and Others Vs Shridhar Nilkanth Sabnis Shri Kuvarji Dharshi deceased through heirs and legal representatives (Bhupendra Kunverji Motta and Mahendra Kunverji Motta) and Others Vs Shri Nutanlal Pitam Bardas Tanna, Dr. Vasantlal Laxmidas Tanna, Shantaben Laxmidas Tanna, Dr. Vasantkumar Laxmidas Tanna legal representatives of the deceased Laxmidas Haridas Tanna)

Bombay High Court · (2005) 2 BomCR 672

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1), 13(2), 13(3A), 15Constitution of India, 1950 — Article 14, 19(1)

High Courts04 Nov 2004Allowed

Kasturba Health Society Vs State of Maharashtra and Others

Bombay High Court · (2005) 2 MhLj 65

Maharashtra Village Panchayats Taxes and Fees Rules, 1960 — Rule 7, 7(1), 7(2)

High Courts04 Nov 2004

Bansidhar Ramratan Upadhyay Vs Ramchandra Ramnarayan Totla

Bombay High Court · (2005) 1 ALLMR 506 : (2005) 2 BomCR 43

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 115(1)

High Courts03 Nov 2004

Sheshrao Raibhan Ingale Vs Shilpa Sheshrao Ingale

Bombay High Court · (2005) 2 ALLMR 184 : (2005) 2 BomCR 667 : (2005) 3 CivCC 102 : (2005) 1 MhLj 188 : (2005) 2 RCR(Civil) 802 : (2005) 1 RCR(Rent) 620

High Courts03 Nov 2004Allowed

Mukund Tukaram Kamble Vs The State of Maharashtra and Dudarao Shejawale

Bombay High Court · (2004) 11 BOM CK 0037

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 201, 302, 366, 376

High Courts03 Nov 2004

Pansingh Mahasingh Thakur Vs The State of Maharashtra

Bombay High Court · (2004) 11 BOM CK 0027

Penal Code, 1860 (IPC) — Section 302, 304(2), 323

High Courts03 Nov 2004

Vatsala Narayan Maske and Others Vs State of Maharashtra and Others

Bombay High Court · (2005) 2 BomCR 55

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4A

High Courts03 Nov 2004Dismissed

Prabhavati Bhaurao Bhivgade Vs New Grand Education Society and Others

Bombay High Court · (2005) 2 BomCR 706

Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(7), 5(2), 9Secondary School Code — Rule 4.1, 4.2

High Courts03 Nov 2004

Ramesh Nivrutti Bhor and Others Vs State of Maharashtra and Others

Bombay High Court · (2005) 4 MhLj 49

High Courts03 Nov 2004Dismissed

Citizen Aster Co-operative Housing Society Ltd. and Others Vs Fredrick J. D''Souza and Others

Bombay High Court · (2005) 2 BomCR 647

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11

High Courts03 Nov 2004Allowed

State of Goa and Another Vs The President of our Lady of Piety Church

Bombay High Court · (2005) 107 BOMLR 137

Land Acquisition Act, 1894 — Section 18, 30, 4