High Courts31 Jan 2005
Commissioner of Income Tax Vs Roshanbabu Mohammed Hussein Merchant
Bombay High Court · (2005) 144 TAXMAN 720
Income Tax Act, 1961 — Section 48, 48(i)
COURT ARCHIVE
Bombay High Court judgments, 2005
1,552 judgments · page 74 of 78
High Courts28 Jan 2005
University of Mumbai Vs S.D. Patel and Others
Bombay High Court · (2005) 3 BomCR 798 : (2005) 105 FLR 795 : (2005) 2 MhLj 302
Labour Practices Act, 1971 — Section 5
High Courts28 Jan 2005Dismissed
Anil Kumar Agarwal and Others Vs Sunil Kumar Agarwal and Others
Bombay High Court · (2005) 4 BomCR 263 : (2005) 125 CompCas 168 : (2006) 67 SCL 249
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Companies Act, 1956 — Section 10E, 10E(1A), 10F, 235, 397
High Courts28 Jan 2005Dismissed
Employees State Insurance Corporation Vs Universal Engineering and Another
Bombay High Court · (2005) 2 ALLMR 883 : (2005) 107 BOMLR 258
Employees State Insurance Act, 1948 — Section 2, 39, 45, 85, 86A
High Courts28 Jan 2005Allowed
Bajirao Mali and Others Vs Balu Jain and Others
Bombay High Court · (2005) 107 BOMLR 943
Constitution of India, 1950 — Article 227
High Courts27 Jan 2005
Sheela S. Yerpude Vs Home Department and Others
Bombay High Court · (2005) CriLJ 2224
Arms Act, 1959 — Section 25, 4Constitution of India, 1950 — Article 142, 20(3), 21, 22, 22(1)Penal Code, 1860 (IPC) — Section 302, 330, 331, 34, 342
High Courts27 Jan 2005Dismissed
Kishor Eknath Nikam Vs The State of Maharashtra (At the instance of Juna Rajwada Police Station) Jagdish Prabhakar Babar Vs The State of Maharashtra (at the instance of Senior Inspector of Police)
Bombay High Court · (2005) 01 BOM CK 0042
Penal Code, 1860 (IPC) — Section 300, 302, 307, 313, 326
High Courts27 Jan 2005
The State of Maharashtra and Secretary, General Administrative Department Vs S.S. Pakhare, Chief Engineer, Maharashtra Krishna Valley Development Corporation and Others
Bombay High Court · (2005) 4 BomCR 365 : (2005) 2 MhLj 325
Maharashtra Service of Engineers Class I and the Maharashtra Service of Engineers Class II (Regulation of Seniority and Preparation and Revision of Seniority Lists) Rules, 1983 — Rule 1, 2, 4, 4(1), 4(2)
High Courts27 Jan 2005
Novartis India Ltd. Vs Association of Chemical Workers and Others
Bombay High Court · (2005) 3 BomCR 752 : (2005) 2 LLJ 964 : (2005) 2 MhLj 448
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12(3), 17, 18(1), 18(3)
High Courts27 Jan 2005
Biswas A.K. and Others Vs Union of India (UOI) and Others
Bombay High Court · (2005) 2 LLJ 304 : (2005) 4 MhLj 1008
Administrative Tribunals Act, 1985 — Section 28Factories Act, 1948 — Section 59, 59(1)Industrial Disputes Act, 1947 — Section 2, 33C(2)
High Courts27 Jan 2005
A.K. Biswas and Others Vs Union of India (UOI)
Bombay High Court · (2005) 3 ALLMR 194 : (2006) 2 BomCR 922 : (2006) 110 FLR 105
Administrative Tribunals Act, 1985 — Section 28Factories Act, 1948 — Section 59, 59(1)Industrial Disputes Act, 1947 — Section 2, 33C(2)
High Courts27 Jan 2005Dismissed
Jayendragiri Anandgiri Goswami Vs Narcotics Control Bureau and Another
Bombay High Court · (2005) CriLJ 3190
Constitution of India, 1950 — Article 21, 22, 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 57, 67(1), 71Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 29, 37, 41, 41(1), 42
High Courts27 Jan 2005
D.S. Jadhav Vs Official Liquidator
Bombay High Court · (2005) 4 CompLJ 62 : (2006) 68 SCL 70
Companies (Court) Rules, 1959 — Rule 308, 309
High Courts25 Jan 2005Allowed
Nusratulla Baig and Others Vs State of Maharashtra and Another
Bombay High Court · (2005) 3 ALLMR 95 : (2005) 4 BomCR 361 : (2005) 2 MhLj 1049
Constitution of India, 1950 — Article 227
High Courts25 Jan 2005Allowed
M.K. Unnikrishnan Vs Export Inspection Council of India and Others
Bombay High Court · (2005) 3 BomCR 739 : (2005) 2 MhLj 637
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Export Inspection Agency Employees (Classification, Control and Appeal) Rules, 1978 — Rule 9(1)
High Courts25 Jan 2005Allowed
Dattaram Panchal and Others Vs Nirlon Limited and Others
Bombay High Court · (2005) 3 ALLMR 394 : (2005) 3 BomCR 795 : (2005) 105 FLR 662 : (2005) 3 LLJ 554 : (2005) 2 MhLj 256
Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 3(13), 3(5)Sales Promotion Employees (Conditions of Service) Act, 1976 — Section 2
High Courts25 Jan 2005Dismissed
Bomi Jal Mistry and Others Vs Joint Charity Commissioner of Mumbai and Others
Bombay High Court · (2005) 3 BomCR 133 : (2005) 2 MhLj 430
Bombay Government Premises (Eviction) Act, 1955 — Section 4, 5, 7Bombay Public Trusts Act, 1950 — Section 41E, 41E(5), 50Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts25 Jan 2005Dismissed
Pharmaceutical Products of India Ltd. and Mr. R.K. Rayana Vs Pidilite Finance Limited and State of Maharashtra
Bombay High Court · (2005) 01 BOM CK 0033
Constitution of India, 1950 — Article 227Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Jan 2005Dismissed
Anil Vithoba Shinde Vs State of Maharashtra
Bombay High Court · (2005) 3 MhLj 999
Penal Code, 1860 (IPC) — Section 376, 451, 506
High Courts24 Jan 2005Allowed
Nandkumar Mansing Katkar and Others Vs Mumbai District Central Co-op. Bank Ltd. and Others
Bombay High Court · (2005) 3 ALLMR 459 : (2005) 4 BomCR 794 : (2005) 2 MhLj 827
Constitution of India, 1950 — Article 226