COURT ARCHIVE

Bombay High Court judgments, 2005

1,552 judgments · page 78 of 78

High Courts11 Jan 2005

Umesh Kanjibhai Raja and Hasmukhbhai Kanjibhai Raja Vs Nitin Rasiklal Parikh and Another

Bombay High Court · (2006) 3 BC 120 : (2005) 3 CivCC 167 : (2005) 2 MhLj 917

Criminal Procedure Code, 1973 (CrPC) — Section 256, 377, 378, 394, 394(2)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 323

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High Courts11 Jan 2005Dismissed

The State of Maharashtra Vs Dilip Appasaheb Koli

Bombay High Court · (2005) 01 BOM CK 0024

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

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High Courts11 Jan 2005Allowed

Deepraj Namdeo Zende and Kunar alias Yeshwant Dnyaneshwar Jadhav Vs The State of Maharashtra

Bombay High Court · (2005) 01 BOM CK 0022

Penal Code, 1860 (IPC) — Section 302, 307, 34, 451

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High Courts11 Jan 2005Allowed

Pimpri Chinchwad New Town Development Authority Vs State of Maharashtra and Others

Bombay High Court · (2006) 3 BomCR 906 : (2005) 4 MhLj 941

Land Acquisition Act, 1894 — Section 12, 16, 18, 36, 48

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High Courts10 Jan 2005

Laxmi Asbestos Products Ltd. Vs Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2005) 2 ALLMR 297 : (2005) 4 BomCR 359

Bombay Municipal Corporation Act, 1888 — Section 306, 327

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High Courts10 Jan 2005Allowed

Mallikarjun Basvanappa Masute and Another Vs Dattatraya Krushnath Wadane and Others

Bombay High Court · (2005) 4 ALLMR 296 : (2005) 4 BomCR 806 : (2005) 2 MhLj 266

Bombay Public Trusts Act, 1950 — Section 35, 36, 36B, 41A, 41BBombay Public Trusts Rules, 1951 — Rule 12, 14, 15, 15(2), 21Super Profits Tax Act, 1963 — Section 72

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High Courts10 Jan 2005Dismissed