High Courts24 Jan 2005Allowed
Narayan Chaudhary Vs State of Maharashtra and Others
Bombay High Court · (2005) 3 MhLj 693
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments, 2005
1,552 judgments · page 75 of 78
High Courts24 Jan 2005Dismissed
Uttamrao Marotiram Suryawanshi and Others Vs Resident Deputy Collector and Others
Bombay High Court · (2005) 4 BomCR 296
Constitution of India, 1950 — Article 226
High Courts24 Jan 2005
Naresh and Others Vs Maharashtra State Electricity Board and Others
Bombay High Court · (2005) 1 ACC 369
Constitution of India, 1950 — Article 226, 227Workmens Compensation Act, 1923 — Section 22
High Courts24 Jan 2005Allowed
Mahadeo Nivruti Chivate Vs Sulochana Vasant Pawar (Smt.) and Others
Bombay High Court · (2005) 105 FLR 643
High Courts24 Jan 2005Dismissed
State of Maharashtra Vs Anant Gurunath Jotrao
Bombay High Court · (2005) CriLJ 4450
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts24 Jan 2005
Carlos Tavora and Others Vs Maria Felicidade Fernandes e Lobo and Others
Bombay High Court · (2005) 2 ALLMR 866 : (2005) 4 BomCR 308
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10Evidence Act, 1872 — Section 13, 32, 32(5), 50, 75Land Acquisition Act, 1894 — Section 51A
High Courts24 Jan 2005Allowed
Naresh Gondane and Others Vs Maharashtra State Electricity Board and Others
Bombay High Court · (2005) 3 ACC 369 : (2006) ACJ 309 : (2005) 2 ALLMR 612 : (2005) 4 BomCR 358 : (2006) 106 FLR 576 : (2005) 3 MhLj 230
Constitution of India, 1950 — Article 226, 227Workmens Compensation Act, 1923 — Section 2(1), 22
High Courts24 Jan 2005Dismissed
Ismailbhai Kanga Vs Maharashtra Housing and Area Development Authority
Bombay High Court · (2005) 3 BomCR 770
Bombay Court Fees Act, 1959 — Section 6(iv)Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226
High Courts20 Jan 2005Dismissed
BEST Workers Union and Another Vs Sharad Rao and Others
Bombay High Court · (2005) 2 LLJ 441
Civil Procedure Code, 1908 (CPC) — Section 9ATrade Unions Act, 1926 — Section 28(1A)
High Courts20 Jan 2005
Pune Municipal Corporation, Pune Vs Kanhyalal Chunilal Shah and others
Bombay High Court · (2005) 01 BOM CK 0074
High Courts20 Jan 2005Allowed
Ivy Muriet Fonseca Vs Porus Adi Doctor
Bombay High Court · (2005) 4 BomCR 342
Civil Procedure Code Amendment Act, 1999 — Order 8 Rule 1ACivil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 1, Order 13 Rule 8, Order 41 Rule 27, 115Constitution of India, 1950 — Article 226, 227
High Courts20 Jan 2005Dismissed
Siraj Shaikh Vs Veronica Gonsalves Menezes
Bombay High Court · (2005) 4 BomCR 446
High Courts20 Jan 2005
Shri Mahomed Alli Abdul Kareem Arshi and Others Vs The Special Land Acquisition Officer The State of Maharashtra Vs Shri Mohomad Alli Abdul Kareem Arshi and Others
Bombay High Court · (2005) 3 ALLMR 387 : (2005) 4 BomCR 299 : (2005) 2 MhLj 142
High Courts20 Jan 2005Dismissed
State of Maharashtra Vs Vijay Pandurang Pawar
Bombay High Court · (2005) 2 DMC 739
Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts20 Jan 2005
Akkutai Ramu Pawar Vs Sundrabai Maruti Kokate
Bombay High Court · (2005) 3 ALLMR 175 : (2005) 4 MhLj 1197
Hindu Succession Act, 1956 — Section 14(1), 15
High Courts20 Jan 2005Allowed
Ivy Muriet Fonseca Vs Porus Adi Dotor
Bombay High Court · (2005) 5 BomCR 782
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 8 Rule 6C
High Courts19 Jan 2005Dismissed
Andhra Pradesh Paper Mills Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2005) 3 ALLMR 227 : (2005) 4 BomCR 274 : (2005) 1 CTLJ 481 : (2005) 2 MhLj 107
Constitution of India, 1950 — Article 14, 226
High Courts19 Jan 2005
Dulare Harinarayan Pandey Vs Mahavir Shikshan Prasarak Samiti and Others
Bombay High Court · (2005) 3 ALLMR 283 : (2005) 4 BomCR 289 : (2005) 3 MhLj 600
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3(1), 41(3)
High Courts19 Jan 2005Dismissed
Inthru Noronha Vs Colgate Palmolive (India) Ltd. and Others
Bombay High Court · (2005) 3 BomCR 805 : (2005) 3 LLJ 95 : (2005) 2 MhLj 884
Companies Act, 1948 — Section 441Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 3(5)
High Courts19 Jan 2005
Jagdish Vs State of Maharashtra
Bombay High Court · (2005) 01 BOM CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Penal Code, 1860 (IPC) — Section 302, 380