High Courts01 Feb 2005Allowed
Jain Trading Co. Vs Union of India (UOI) and Others
Bombay High Court · (2005) 195 CTR 324 : (2006) 282 ITR 640
Income Tax Act, 1961 — Section 254(2)
COURT ARCHIVE
Bombay High Court judgments, 2005
1,552 judgments · page 73 of 78
High Courts01 Feb 2005Dismissed
State Bank of India Vs Smt. Mangalabai G. Deshmukh and Others
Bombay High Court · AIR 2005 Bom 221 : (2005) 3 ALLMR 289 : (2006) 1 BC 513 : (2005) 4 BomCR 207 : (2005) 2 CTLJ 21
High Courts01 Feb 2005Dismissed
State Vs Vazir Hakki
Bombay High Court · (2005) CriLJ 2719 : (2005) 2 DMC 588
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 302
High Courts01 Feb 2005
Virumal Ladharam Rajani Vs Shat Aayu Hospital and Research Centre and Others
Bombay High Court · (2005) 2 ALLMR 617 : (2005) 4 BomCR 238 : (2005) 3 MhLj 671
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 15, 17, 17(1), 19, 21Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 20(1)
High Courts01 Feb 2005Dismissed
Union of India (UOI) and Others Vs C.M. Amrute and Another
Bombay High Court · (2006) 2 BomCR 128 : (2005) 4 MhLj 960
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226
High Courts01 Feb 2005
KSL and Industries Ltd., (formerly known as Krishna Texport Industries Ltd.) Vs Mannalal Khandelwal and The State of Maharashtra Kashi B. Das Vs Union of India (UOI), The State of Maharashtra and The Registrar, High Court Suo Motu by Business Chronicle, Deccan Chronicle Vs Vijay Agarwal, President, Cheque Victims'' Grievances Forum, The State of Maharashtra, The Chief Metropolitan Magistrate and The Registrar General, High Court
Bombay High Court · (2005) 1 ALD(Cri) 45 : (2005) 2 ALLMR 581 : (2005) 3 BC 500 : (2005) CriLJ 1201 : (2005) 2 RCR(Criminal) 699
Criminal Procedure Code, 1973 (CrPC) — Section 251, 281Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142Penal Code, 1860 (IPC) — Section 417, 420
High Courts01 Feb 2005Dismissed
Musthafa Ahamed Dossa Vs The Joint Secretary, Government of India, Ministry of Finance, Department of Revenue, The Inspector of Police, PCB, CID and State of Maharashtra
Bombay High Court · (2005) 02 BOM CK 0039
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7, 7(1)Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 82
High Courts01 Feb 2005
Shri Hemant Chandrakant Kulkarni Vs Sou. Shubhangi Mohiniraj Sulavani and Others
Bombay High Court · (2005) 4 BomCR 758 : (2005) 2 MhLj 569 : (2005) 2 MhLj 568
High Courts01 Feb 2005
The Maharashtra State Co-op. Bank Ltd. Vs The State of Maharashtra
Bombay High Court · (2005) 02 BOM CK 0034
Constitution of India, 1950 — Article 12, 14, 226
High Courts01 Feb 2005
In The Matter of Petition to Sanction the Scheme of Amalgamation of EOC Tailor Made Polymers India Private Limited
Bombay High Court · (2005) 107 BOMLR 520
COMPANIES ACT, 1956 — Section 1, 100, 101, 102, 391
High Courts01 Feb 2005Allowed
Caitan Fernandes Vs State of Goa and Others
Bombay High Court · (2005) 107 BOMLR 812(1)
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20Penal Code, 1860 (IPC) — Section 69
High Courts31 Jan 2005
Satish Shriram Patil Vs Jagdish Shriram Patil and Court Receiver and Others
Bombay High Court · (2005) 3 ALLMR 435 : (2005) 3 BomCR 801 : (2005) 2 MhLj 315 : (2005) 3 RCR(Civil) 196
High Courts31 Jan 2005Dismissed
Sheikh Ahmad Sheikh Chand Mohamad Vs Kazi Nasiruddin
Bombay High Court · (2005) 2 ALLMR 603 : (2006) 1 BC 401 : (2005) 4 BomCR 372 : (2005) 1 MhLj 1179
Civil Procedure Code, 1908 (CPC) — Section 104, 106Provincial Small Cause Courts Act, 1887 — Section 26A, 26A(1)
High Courts31 Jan 2005
Kailash Upendra Giri and Damodar Laxmidhar Sahu Vs The State of Maharashtra
Bombay High Court · (2005) 01 BOM CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 235, 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 34, 394, 397, 449
High Courts31 Jan 2005
Narayan Patil Vs Presiding Officer, School Tribunal and Others
Bombay High Court · (2005) 4 BomCR 366 : (2006) 106 FLR 861 : (2005) 3 MhLj 276
Constitution of India, 1950 — Article 226, 311Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(3), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 15(6), 23(2), 28, 28(5), 29
High Courts31 Jan 2005Dismissed
Chanda Shikshan Prasarak Mandal and Another Vs Parshuram Madhav Awari and Another
Bombay High Court · (2005) 4 BomCR 850 : (2005) 2 MhLj 330
Constitution of India, 1950 — Article 226Limitation Act, 1908 — Article 132, 179Limitation Act, 1963 — Section 12, 12(2), 30
High Courts31 Jan 2005
Mr. Manoj D. Kapasi and Another Vs The Union of India (UOI) and Others
Bombay High Court · (2005) 3 BC 592 : (2005) 3 BomCR 267 : (2005) 125 CompCas 676 : (2005) 5 CompLJ 215 : (2005) 2 MhLj 670 : (2005) 59 SCL 490
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 13(8), 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8, 8(4), 8(5), 8(6), 8(7)
High Courts31 Jan 2005
The Commissioner of Income Tax Vs Roshanbabu Mohammed Hussein Merchant Fancy Corporation Limited Vs Dy. Commissioner of Income tax, Special Range - I and Commissioner of Income Tax
Bombay High Court · (2005) 3 BomCR 756 : (2005) 195 CTR 106 : (2005) 275 ITR 231
Estate Duty Act, 1953 — Section 55(2), 74(1)Income Tax Act, 1961 — Section 143(3), 48
High Courts31 Jan 2005Allowed
Sheshrao Wankhede''s 56th Birthday Foundation and Another Vs Pratibha Uttamrao Gadwe (Ku.) and Others
Bombay High Court · (2005) 2 ALLMR 622 : (2005) 4 BomCR 304 : (2005) 3 MhLj 304
Maharashtra Universities Act, 1994 — Section 59
High Courts31 Jan 2005Dismissed
Dr. Subhash Shisodiya Vs The State of Maharashtra and Others
Bombay High Court · (2005) 107 BOMLR 923