COURT ARCHIVE

Bombay High Court judgments, 2005

1,552 judgments · page 77 of 78

High Courts13 Jan 2005

Sangeeta B. Kadam Vs Balkrishna Ramchandra Kadam

Bombay High Court · AIR 2005 Bom 262 : (2005) 2 BomCR 515 : (2006) 1 DMC 296 : (2006) 1 MhLj 206

Civil Procedure Code, 1908 (CPC) — Section 149, 151Family Courts Act, 1984 — Section 7, 7(1)Hindu Marriage Act, 1955 — Section 27

High Courts13 Jan 2005

Employees State Insurance Corporation Vs Laxmibai Balram and Another

Bombay High Court · (2007) 2 ACC 308

Employees State Insurance Act, 1948 — Section 2(9)

High Courts13 Jan 2005Dismissed

Shalini Kirwai and Others Vs Shankar Neelanth Iyer

Bombay High Court · (2005) 3 ALLMR 754 : (2005) 4 BomCR 778 : (2005) 195 CTR 581 : (2005) 2 MhLj 53

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Income Tax Act, 1961 — Section 269UC, 269UC, 269UC(1), 269UC(2), 269UC(3)Income Tax Rules, 1962 — Rule 48L, 48L(2)

High Courts13 Jan 2005Dismissed

Smt. Sheetal Raju Malhotra Vs Raju Roopnaraian Malhotra

Bombay High Court · (2005) 3 ALLMR 527 : (2005) 4 BomCR 330 : (2005) 2 DMC 487 : (2005) 2 MhLj 250 : (2005) 3 RCR(Civil) 426

Hindu Marriage Act, 1955 — Section 13(1), 28Penal Code, 1860 (IPC) — Section 498A

High Courts13 Jan 2005Dismissed

Sabir Rashid and Others Vs B.M. Jain and Sons Co. Pvt. Ltd. and Another

Bombay High Court · (2005) 3 BomCR 826 : (2006) 132 CompCas 224 : (2005) 59 SCL 207

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Companies Act, 1956 — Section 10F, 402

High Courts13 Jan 2005Dismissed

Pushpa D. Sood Vs Bobcards Ltd.

Bombay High Court · (2005) 3 ALLMR 513 : (2005) 3 BomCR 747 : (2005) 2 CivCC 679 : (2005) 2 MhLj 349

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(5), Order 37 Rule 3(6), 151Constitution of India, 1950 — Article 227

High Courts13 Jan 2005Dismissed

The Regional Director, Employees'' State Insurance Corporation Vs Smt. Laxmibai Balaram and New Mahalaxmi Silk Mills (P) Ltd.

Bombay High Court · (2006) ACJ 1686 : (2005) 4 BomCR 355 : (2005) 105 FLR 660 : (2005) 2 LLJ 679 : (2005) 2 MhLj 234

Employees State Insurance Act, 1948 — Section 2(22), 2(9), 46(1)

High Courts13 Jan 2005Dismissed

Shri Pundalik Ishwar Manwadkar Vs The Commissioner of Sugar State of Maharashtra and Daulat Shetkari Sahakari Sakhar Karkhana Ltd.

Bombay High Court · (2005) 3 ALLMR 139 : (2005) 2 BomCR 11 : (2005) 4 MhLj 983 : (2006) 68 SCL 476

Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 2

High Courts13 Jan 2005Allowed

Jema Hira and Others Vs Nandu Raoji Rathod (deceased through LRs.)

Bombay High Court · (2005) 2 ALLMR 495 : (2005) 4 BomCR 847

Limitation Act, 1963 — Section 5

High Courts13 Jan 2005

Gajanan Maharaj Sansthan Vs Digambar Bhise

Bombay High Court · (2005) 3 ALLMR 296 : (2005) 4 BomCR 376 : (2005) 107 BOMLR 304 : (2005) 1 MhLj 1108

Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 106

High Courts13 Jan 2005

Mohanraj Bhiku Gandhi Vs Kadamma Nanumanta Reddy and New India Assurance Company Limited

Bombay High Court · (2006) 2 ACC 157 : (2005) 3 ALLMR 380 : (2005) 2 BomCR 17 : (2005) 2 CivCC 441 : (2005) 2 MhLj 194

High Courts12 Jan 2005

Prakash Cotton Mills Ltd. Vs Chandrakant Maruti and Others

Bombay High Court · (2005) 3 BomCR 723 : (2005) 105 FLR 169 : (2005) 1 MhLj 1105

High Courts12 Jan 2005Allowed

Sharad Jijaba Kakade and Sandip Jijaba Kakade Vs Land Acquisition Officer and The State of Maharashtra

Bombay High Court · (2005) 3 ALLMR 449 : (2005) 4 BomCR 793 : (2005) 2 MhLj 429

Land Acquisition Act, 1894 — Section 16, 4, 48, 6, 9Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 11

High Courts11 Jan 2005

Purushottam Balkisanji Mantri and Others Vs Walambabai Gole and Others

Bombay High Court · (2005) 3 ALLMR 610 : (2005) 4 BomCR 322 : (2005) 2 MhLj 354

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 107, 111, 15(1), 20, 21Bombay Tenancy and Agricultural Lands (Vidarbha Region) Rules, 1959 — Rule 11Constitution of India, 1950 — Article 227

High Courts11 Jan 2005

Ceat Ltd Vs Murphy India Employees'' Union

Bombay High Court · (2005) 3 BomCR 731 : (2005) 2 LLJ 1024 : (2005) 2 MhLj 600

Bombay Shops and Establishments Act, 1948 — Section 38BIndustrial Disputes Act, 1947 — Section 18, 18(1), 18(3)Industrial Employment (Standing Orders) Act, 1946 — Section 1(3)

High Courts11 Jan 2005Allowed

Deputy Conservator of Forest, Wani Forest Division Vs Santosh Suryabhanji Nimbalkar and Another

Bombay High Court · (2005) 4 BomCR 346 : (2005) 2 MhLj 543

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C(2)

High Courts11 Jan 2005

New India Assurance Co. Ltd. Vs Jayashree and Others

Bombay High Court · (2006) 2 ACC 598 : (2006) ACJ 1770

Motor Vehicles Act, 1939 — Section 95, 95(1)Motor Vehicles Act, 1988 — Section 147, 147(1), 147(3), 149, 163APenal Code, 1860 (IPC) — Section 279, 304A, 337, 338, 427

High Courts11 Jan 2005Dismissed

Smt. Satif Iqbal Vs The State of Maharashtra and Others

Bombay High Court · (2005) 3 MhLj 289

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 108, 109

High Courts11 Jan 2005

Annasaheb Virupaksha Bidre Vs Shri Data Tatoba Patil, Shri Babgonda Balgonda Patil and Shri Rajgonda Balgonda Patil

Bombay High Court · (2005) 3 ALLMR 384 : (2005) 4 BomCR 319 : (2005) 2 MhLj 221

High Courts11 Jan 2005

Yashwantrao Chavan Shetkari Vs The State of Maharashtra, The Inspector General of Registration and Controller of Stamps, The Sub-Registrar and Administrative Officer and Deputy Superintendant of Stamps

Bombay High Court · (2005) 3 ALLMR 438 : (2005) 2 BomCR 9 : (2005) 2 MhLj 319

Bombay Stamp Act, 1958 — Section 32, 32(2), 46, 53AConstitution of India, 1950 — Article 226