COURT ARCHIVE

Bombay High Court judgments, 2005

1,552 judgments · page 71 of 78

High Courts08 Feb 2005

Commissioner of Income Tax Vs Hydroflex Equipment Ltd. and Another

Bombay High Court · (2005) 5 BomCR 811 : (2006) 200 CTR 551 : (2006) 282 ITR 418 : (2006) 150 TAXMAN 264

Income Tax Act, 1961 — Section 143(1), 220, 221, 221(1), 260A

High Courts08 Feb 2005

Madhya Pradesh Industrial Development Corporation Limited Vs The Mumbai District Central Co-Operative Bank Limited The Mumbai District Central Co-Operative Bank Limited Vs Madhya Pradesh Industrial Development Corporation Limited

Bombay High Court · AIR 2005 Bom 318 : (2005) 4 ALLMR 281

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)

High Courts08 Feb 2005Dismissed

Mr. Ajay Sayajirao Desai Vs Mrs. Rajashree Ajay Desai

Bombay High Court · AIR 2005 Bom 278 : (2005) 3 ALLMR 577

Hindu Marriage Act, 1955 — Section 10, 13(1), 28, 9

High Courts08 Feb 2005

Prabhakar Dhondiram Waghchaure Vs The State of Maharashtra

Bombay High Court · (2005) 02 BOM CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 461, 464Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 2, 20, 22

High Courts08 Feb 2005Dismissed

Naresh K. Rajwani Vs Rufina M. Pinto and Another

Bombay High Court · (2005) 3 ALLMR 1 : (2005) 4 BomCR 201

Evidence Act, 1872 — Section 102, 114, 85

High Courts08 Feb 2005Dismissed

Mohd. Akil Vs The State of Maharashtra

Bombay High Court · (2005) 107 BOMLR 1508

Penal Code, 1860 (IPC) — Section 307, 324

High Courts07 Feb 2005Dismissed

Gajanan Bhimrao Thombare Vs Ashok Janakilal Tawari

Bombay High Court · (2006) 2 MhLj 50

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(4)

High Courts07 Feb 2005

The Special Land Acquisition Officers Vs Smt. Anibai Janardhan Patil and Others

Bombay High Court · (2005) 3 BomCR 675

Land Acquisition Act, 1894 — Section 10, 10(3), 11, 17, 18Maharashtra Regional and Town Planning Act, 1966 — Section 126(4)Monopolies and Restrictive Trade Practices Act, 1969 — Section 49, 49(1)

High Courts07 Feb 2005Dismissed

Manohar Tanaji Suryavanshi Vs Brihan Mumbai Municipal Corporation

Bombay High Court · (2005) 3 BomCR 260 : (2005) 106 FLR 372

High Courts07 Feb 2005Allowed

Alibag Nagar Parishad Vs D.D. Hajare

Bombay High Court · (2005) 3 ALLMR 391 : (2005) 4 BomCR 258 : (2005) 2 MhLj 237

Limitation Act, 1963 — Article 13 , 18Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 304

High Courts05 Feb 2005

Anna Fate Vs Joint Charity Commissioner and Another

Bombay High Court · (2005) 2 ALLMR 596 : (2005) 4 BomCR 836 : (2005) 2 MhLj 298

Bombay Public Trusts Act, 1950 — Section 17, 2(4), 22, 70, 70ABombay Public Trusts Rules, 1951 — Rule 7

High Courts04 Feb 2005Dismissed

Flowfast Engineers (India) Vs D and H Secheron Electrodes Pvt. Ltd. and Others

Bombay High Court · AIR 2005 Bom 204 : (2005) 2 BomCR 497 : (2005) 2 MhLj 482 : (2005) 64 SCL 559

Companies Act, 1956 — Section 46Evidence Act, 1872 — Section 114

High Courts04 Feb 2005

Eskay Enterprises Vs Suresh P. Hinduja

Bombay High Court · (2005) 3 CivCC 38 : (2005) 3 MhLj 620

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 2(3), Order 37 Rule 3(1), Order 37 Rule 3(6), Order 37 Rule 4

High Courts04 Feb 2005Allowed

Bhojraj Kisan Bhagat Vs State of Maharashtra and Others

Bombay High Court · (2005) 4 MhLj 513

Bombay Police Act, 1951 — Section 145, 147, 161, 162, 163Criminal Law (Amendment) Act, 1952 — Section 8, 8(1)Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482

High Courts04 Feb 2005

Timblo Minerals Pvt. Ltd. and Another Vs Hardesh Ores Private Limited and Others

Bombay High Court · (2005) 4 BomCR 273

High Courts04 Feb 2005

Sangeeta Peplo Gaude and Others Vs Tulshidas Bablo Gad and Others

Bombay High Court · (2005) 4 BomCR 242

High Courts04 Feb 2005Allowed

Municipal Corporation for Greater Bombay Vs Sharda Dyeing and Printing Works and Others

Bombay High Court · (2005) 3 ALLMR 538 : (2005) 3 BomCR 71 : (2005) 2 CivCC 593 : (2005) 2 MhLj 690

Electricity Act, 1910 — Section 24, 24(2), 26(1), 26(6)

High Courts04 Feb 2005Dismissed

Bharat Purohit Mithaiwala Vs Union of India (UOI) and Divisional Engineer (Estate), Western Rly.

Bombay High Court · AIR 2005 Bom 355 : (2005) 4 ALLMR 195

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 5A, 5A(1), 5A(2)

High Courts04 Feb 2005Dismissed

Gundu Apparao Deshpande, Superintendent, Central Excise and Customs Preventive, Satara Division Vs Smt. Rashidabi Gulabhussain Shaikh and State of Maharashtra

Bombay High Court · (2005) 02 BOM CK 0076

Bombay Prohibition Act, 1949 — Section 66(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41(2), 42, 42(1), 42(2)

High Courts04 Feb 2005

Mrs. Meena Dinesh Parmar Vs Shri Dinesh Hastimal Parmar

Bombay High Court · AIR 2005 Bom 298 : (2005) 3 ALLMR 426 : (2005) 4 BomCR 672 : (2005) 2 CivCC 321 : (2005) 2 MhLj 305

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 498A