High Courts19 Jan 2005Allowed
Pramila Navin Shah Vs State of Maharashtra and Others
Bombay High Court · (2005) 4 RCR(Criminal) 437
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111
COURT ARCHIVE
Bombay High Court judgments, 2005
1,552 judgments · page 76 of 78
High Courts19 Jan 2005Allowed
Honorary Secretary, Talini Imadadiah Committee and Another Vs Wasif Pasha Tajoddin Jagirdar
Bombay High Court · (2006) 2 BomCR 924 : (2006) 108 FLR 809
Criminal Procedure Code, 1973 (CrPC) — Section 203Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 7Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 40, 40(3)
High Courts19 Jan 2005Allowed
Honorary Secretary, Talini Imadadiah Committee, Mistry High School and Ex-officio Secretary, School Committee, Mistry High School Vs Shri Wasif Pasha Tajoddin Jagirdar, Indian Inhabitant
Bombay High Court · (2005) 3 ALLMR 354 : (2005) 4 MhLj 1064
Criminal Procedure Code, 1973 (CrPC) — Section 203Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 7Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 40, 40(3)
High Courts19 Jan 2005Dismissed
Arif Amin Shaikh Vs A.N. Roy, Commissioner of Police, The State of Maharashtra and The Superintendent
Bombay High Court · (2005) 01 BOM CK 0050
Constitution of India, 1950 — Article 21, 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts19 Jan 2005Dismissed
Shri Sakharam Balu Bhosale, Shri Sitaram Narayan Bhosale and Shri Gangaram Sakharam Bhosale Vs Vithal Manya Katkari and Yeshwant Raghunath Tilak
Bombay High Court · AIR 2005 Bom 357 : (2005) 3 ALLMR 312 : (2005) 2 BomCR 1
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 25(2), 31, 32, 32FConstitution of India, 1950 — Article 227Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3
High Courts19 Jan 2005Allowed
Central Group and Others Vs Shri Motiram S. Thakare through United Mazdoor Union Steelite Engg. Limited, Shri Nikhil Mahendra Shah and Shri Mahendra Popatlal Shah Vs Shri Gupteshwar Rama Singh
Bombay High Court · (2006) 1 ALLMR 760 : (2005) 2 LLJ 492 : (2006) 1 MhLj 422
Industrial Disputes (Central) Rules, 1957 — Rule 62, 62(2)Industrial Disputes Act, 1947 — Section 10, 2, 33C, 33C(1), 33C(2)
High Courts18 Jan 2005Allowed
Gangadhar Fakkad Salunke Vs State of Maharashtra
Bombay High Court · (2005) 3 MhLj 866
Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Jan 2005Dismissed
Ashabai Gawande Vs Additional Commissioner, Amravati Dvn. and Others
Bombay High Court · (2005) 2 ALLMR 626 : (2005) 4 BomCR 335 : (2005) 3 MhLj 183
Bombay Village Panchayats Act, 1958 — Section 11(3)(A), 14, 14(1), 15, 15(1)Constitution of India, 1950 — Article 226, 227
High Courts17 Jan 2005Allowed
Karachi Education Society, Miss Maya Kewalram Mirchandani and Mr. K.M. Hemnani Vs Shri Pruthviraj R. Merchant and The Presiding Officer, School Tribunal
Bombay High Court · (2005) 4 MhLj 1035
Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 7Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 40
High Courts17 Jan 2005Allowed
Babulal C. Borana Vs 3rd Income Tax Officer, Commissioner of Income Tax, The Registrar, Income Tax Appellate Tribunal and Union of India (UOI)
Bombay High Court · (2005) 195 CTR 199 : (2006) 282 ITR 251
Income Tax Act, 1961 — Section 131, 132, 132(3), 260A, 69
High Courts17 Jan 2005
State of Maharashtra Vs Sadashio Mundaji Bhalerao and Others
Bombay High Court · (2005) 01 BOM CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 201, 224, 300, 302, 304
High Courts17 Jan 2005Allowed
Karachi Education Society and Others Vs Pruthviraj R. Merchant and Another
Bombay High Court · (2006) 2 BomCR 926
Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 7Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 40, 40(1)
High Courts14 Jan 2005Dismissed
Takdirullahkhan Vs Rashidkhan and Others
Bombay High Court · (2005) 2 ALLMR 638 : (2005) 4 BomCR 351 : (2005) 2 MhLj 902
Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 27, 29(1), 29(2), 29(3)
High Courts14 Jan 2005
Indian Oil Corporation Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2005) 3 BomCR 818 : (2005) 2 MhLj 644
Constitution of India, 1950 — Article 14, 226Maharashtra Land Revenue Code, 1966 — Section 247
High Courts14 Jan 2005Dismissed
Ramchandra Maruti Mirokhe, Bhausaheb Maruti Mirokhe (since deceased by heirs: Smt. Anusaya Bhausaheb Mirokhe, Anandrao Bhausaheb Mirokhe, Sanjay Bhausaheb Mirokhe, Sou. Malan Kisan Pisal and Sou. Sunanda Suresh Khebade) and Patangrao Maruti Mirokhe Vs Sambhu Gopala Chavan (since deceased by heirs: Dattu Sambhu Chavan, Kisan Sambhu Chavan (since deceased by heirs: Smt. Tarubai Kisan @ Krishna Chavan, Ramchandra Kisan @ Krishna Chavan, Suresh Kisan @ Krishna Chavan and Sharad Kisan @ Krishna Chavan), Sanjay Ganpati Chavan, Sou. Janabai Tukaram Shinde and Sou. Tarubai @ Dwarkabai) and Patangrao Mirokhe
Bombay High Court · (2005) 01 BOM CK 0040
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(6), 32, 32G, 4, 4(1)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts14 Jan 2005Dismissed
Saurashtra Trust Karmachari Sangh Vs The State''s People Private Ltd. and Another
Bombay High Court · (2005) 4 BomCR 783 : (2005) 2 LLJ 748 : (2005) 2 MhLj 496
Bombay Industrial Employment (Standing Orders) (Amendment) Act, 1957 — Section 10, 11, 12, 12A, 2ABombay Industrial Employment (Standing Orders) (Amendment) Act, 1958 — Section 2AIndustrial Employment (Standing Orders) Act, 1946 — Section 3(2), 5
High Courts14 Jan 2005
In Re: Divya Chemicals Ltd.; In Re: N.N. Dyechem (I) Ltd.; In Re: Agritech Hatcheries and Foods Ltd.
Bombay High Court · (2005) 127 CompCas 853 : (2005) 64 SCL 429
Companies Act, 1956 — Section 19(19), 446, 446(1), 529(A), 537Debts Recovery Tribunal Act, 1993 — Section 25, 30, 34(1)Life Insurance Corporation Act, 1956 — Section 15, 41
High Courts14 Jan 2005Dismissed
Rajaram Vithu Shinde since deceased by heirs and L.Rs. Dnyandeo Rajaram Shinde and Another Vs Bhagirathibai Kesu Jadhav since deceased through heirs Keshav Sayaji Jadhav and Others
Bombay High Court · (2006) 3 BomCR 495 : (2005) 4 MhLj 1198
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101
High Courts13 Jan 2005
Gosh D.P. Vs New Adarsh General Kamgar Union and Others
Bombay High Court · (2005) 2 LLJ 535
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 31, 32, 50
High Courts13 Jan 2005Dismissed
Vilas Kaware Vs Ganesh Builders and Others
Bombay High Court · (2005) 2 ALLMR 634 : (2005) 4 BomCR 788 : (2005) 2 MhLj 912 : (2006) 1 MPLJ 100
Arbitration and Conciliation Act, 1996 — Section 12, 13, 13(3), 13(5), 14Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 52