High Courts21 Feb 2005Allowed
Shri John Crasto Vs State of Goa
Bombay High Court · (2005) 107 BOMLR 381(1)
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Bombay High Court judgments, 2005
1,552 judgments · page 68 of 78
High Courts21 Feb 2005Dismissed
Shahid Hussain Iqbal Shaikh '' Kanya Babu Vs Shri A.N. Roy, Commissioner of Police, The State of Maharashtra and The Superintendent
Bombay High Court · (2005) 02 BOM CK 0028
High Courts21 Feb 2005Dismissed
Prem Rane Vs The State of Maharashtra
Bombay High Court · (2005) 107 BOMLR 1523
Criminal Procedure Code, 1973 (CrPC) — Section 221(2), 313, 360Penal Code, 1860 (IPC) — Section 307, 325Probation of Offenders Act, 1958 — Section 4, 4(1)
High Courts18 Feb 2005
Maharashtra State Electricity Board Vs Bahira Gunjal (Since Deceased through L. Rs.) and Others
Bombay High Court · (2005) 107 BOMLR 932
Land Acquisition Act, 1894 — Section 12, 18, 4, 50
High Courts18 Feb 2005Dismissed
Smt. Jyoti Gondhlekar Vs The State of Maharashtra and Others
Bombay High Court · (2005) 107 BOMLR 1466
Penal Code, 1860 (IPC) — Section 34, 498A, 506
High Courts18 Feb 2005
Baburao Nimkar (In Jail) Vs The State of Maharashtra
Bombay High Court · (2005) 02 BOM CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
High Courts18 Feb 2005Dismissed
The State of Maharashtra Vs Mukund Namdeo Halunde
Bombay High Court · (2005) 3 MhLj 1014
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 306, 498A
High Courts18 Feb 2005
General Employees Association a registered Trade Union Vs Rashtriya Chemicals and Fertilizers Ltd. and Others
Bombay High Court · (2006) 1 LLJ 647
Contempt of Courts Act, 1971 — Section 2Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 21, 21(1), 21(2)Industrial Disputes Act, 1947 — Section 33C(2)
High Courts18 Feb 2005
The Commissioner of Sales Tax Vs Roche Products Ltd.
Bombay High Court · (2008) 11 VST 88
Bombay Sales Tax Act, 1959 — Section 61(1), 75Central Sales Tax Act, 1956 — Section 2, 5, 5(1)Constitution of India, 1950 — Article 286
High Courts17 Feb 2005Dismissed
Bharat Co-operative Bank (Mumbai) Ltd. and Another Vs Co-operative Bank Employees'' Union
Bombay High Court · (2005) 3 BomCR 713 : (2006) 106 FLR 85 : (2005) 2 LLJ 1010 : (2005) 2 MhLj 906
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 2(3), 3Banking Companies Act, 1949 — Section 5Banking Regulation (Amendment) Act, 1965 — Section 56
High Courts17 Feb 2005Allowed
Satpalsingh Dharamsingh Chowdhary and Another Vs Ashok G. Raut and Others
Bombay High Court · (2006) 1 ACC 341 : (2005) ACJ 1900
High Courts17 Feb 2005Dismissed
Tejram Warkade Vs The State of Maharashtra
Bombay High Court · (2005) 107 BOMLR 1475
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts17 Feb 2005Dismissed
Smt. Kisnabai Gaydhane and Niranjan Gaydhane Minor through his mother Kisnabai Vs Vithoba Gayadhane
Bombay High Court · (2005) 107 BOMLR 1576
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Evidence Act, 1872 — Section 114Hindu Marriage Act, 1955 — Section 11, 12, 12(2), 13, 16
High Courts17 Feb 2005
Ashok Chhabildas Vs Union of India (UOI)
Bombay High Court · (2005) 127 ECR 159 : (2005) 187 ELT 295
Customs Act, 1962 — Section 108, 111, 112, 124
High Courts17 Feb 2005
M.B. Impex Vs Union of India (UOI)
Bombay High Court · (2005) 187 ELT 289
Customs Act, 1962 — Section 111Imports and Exports (Control) Act, 1947 — Section 3
High Courts17 Feb 2005
Lok Housing and Constructions Ltd. and Another Vs Everest Industries Ltd. and Nirmal Lifestyles Ltd.
Bombay High Court · (2005) 2 BomCR 510 : (2005) 2 CivCC 558 : (2005) 2 MhLj 700
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11
High Courts17 Feb 2005
Islamic Investment company for the Gulf (Bahamas) Ltd. and Mr. Vijay K. Mehta Vs Symphony Gems N.V. and Others
Bombay High Court · (2005) 3 BomCR 115 : (2005) 2 MhLj 1077
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, 13, 13(1), 44(A), 47
High Courts16 Feb 2005Allowed
Bhushan Sonawane Vs State of Maharashtra and Others
Bombay High Court · (2005) 6 BomCR 408 : (2005) 3 MhLj 467
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 8, 9(11), 9(7), 9(8)
High Courts16 Feb 2005Dismissed
Jaykrishna Industries Ltd. Vs Economic Development Corporation and Another
Bombay High Court · (2005) 4 ALLMR 161 : (2006) 1 BC 85 : (2005) 4 BomCR 218 : (2005) 2 CTLJ 57
Constitution of India, 1950 — Article 12, 226, 32
High Courts16 Feb 2005
The State of Maharashtra Vs Sau. Sunita Ramesh Kasabe and Sandeep Shivram Mahadik
Bombay High Court · (2005) 02 BOM CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 313, 390Penal Code, 1860 (IPC) — Section 302, 307, 34