High Courts04 Aug 2005Dismissed
Ramdas Anant Naik Vs Jacob Fernandes and Another
Bombay High Court · (2006) 3 BC 271
Criminal Procedure Code, 1973 (CrPC) — Section 378Negotiable Instruments Act, 1881 (NI) — Section 138, 139
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,939 of 3,669
High Courts03 Aug 2005Allowed
Mahashtra State Electricity Board and Maharashtra State Distribution Company Ltd. Vs Datar Switchgear Limited and The State of Maharashtra
Bombay High Court · (2005) 08 BOM CK 0162
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 73Electricity Act, 2003 — Section 131, 133, 134
High Courts03 Aug 2005
Maharashtra General Kamgar Union Vs Royal Western India Turf Club Ltd. and Others
Bombay High Court · (2006) 2 MhLj 115
Industrial Disputes Act, 1947 — Section 10Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30, 30(2)
High Courts03 Aug 2005Dismissed
Shailendra Zolu Sahare and etc. Vs State of Maharashtra
Bombay High Court · (2005) CriLJ 4727
Penal Code, 1860 (IPC) — Section 34, 459
High Courts03 Aug 2005
Pramod Prabhakar Kulkarni Vs Balasahab Desai Sahakari Sakhar Karkhane Ltd. and Another
Bombay High Court · (2006) 2 ALLMR 233 : (2006) 1 LLJ 616 : (2006) 3 MhLj 139
Bombay Industrial Relations Act, 1946 — Section 42(4), 78, 79, 84Industrial Disputes (Amendment) Act, 1953 — Section 25JIndustrial Disputes Act, 1947 — Section 25F, 25G, 25H, 25J, 25J(2)
High Courts03 Aug 2005Dismissed
Ashwin Industrial Corp. Vs Globe Steerings Ltd. and Another
Bombay High Court · (2006) 1 ALLMR 564
High Courts03 Aug 2005
Shri Shantilal Kesharmal Gandhi Vs Shri Prabhakar Balkrishna Mahanubhav
Bombay High Court · (2005) 4 ALLMR 853 : (2005) 6 BomCR 71 : (2005) 107 BOMLR 1 : (2005) 4 MhLj 507
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 25Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 43, 44, 64, 67, 73
High Courts03 Aug 2005
The Malwa Vanspati and Chemicals Co. Ltd. Vs The State Trading Corpn. of India Ltd.
Bombay High Court · (2005) 4 ALLMR 640 : (2006) 4 BC 436 : (2005) 4 MhLj 915
High Courts03 Aug 2005Dismissed
Smt. Suman Shankar Unde, since deceased through her legal heir and representative and Shankar Martand Unde Vs Shri Shamsunder Lekhraj Khatri
Bombay High Court · (2005) 4 ALLMR 620 : (2005) 6 BomCR 899 : (2005) 107 BOMLR 45 : (2005) 4 MhLj 462
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Constitution of India, 1950 — Article 227
High Courts03 Aug 2005Dismissed
The State of Maharashtra Vs Pandurang Mahadeo Patil
Bombay High Court · (2005) 08 BOM CK 0043
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 42
High Courts03 Aug 2005Allowed
Smt. Lilavati Balkrishna Masal (since deceased represented by heirs Shri Suresh Balkrishna Masal, Shri Avinash Balkrishna Masal (Deceased through legal heirs (Smt. Anite Avinash Masal and Others) and Others) Vs Ballal Vinayak Devasthan
Bombay High Court · (2005) 4 ALLMR 198 : (2006) 1 BomCR 371 : (2005) 107 BOMLR 280 : (2005) 4 MhLj 476
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 10, 10A, 11, 13, 27
High Courts02 Aug 2005Dismissed
The State of Maharashtra Vs Sou Manisha Mahesh Sohoni
Bombay High Court · (2005) 08 BOM CK 0164
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 203, 302
High Courts02 Aug 2005Allowed
Mula Sahakari Sakhar Karkhana Ltd. Vs State Bank of India (Dombivli Industrial Estate Branch) and The State Bank of India
Bombay High Court · AIR 2005 Bom 385 : (2005) 4 ALLMR 875 : (2005) 6 BomCR 55 : (2006) 2 CTLJ 105 : (2005) 4 MhLj 629
Contract Act, 1872 — Section 124, 126Evidence Act, 1872 — Section 91, 92
High Courts02 Aug 2005
Smt. Shashikala A. Kisan Awad Vs Divisional Office, Central Railway, Personnel Branch, CST
Bombay High Court · (2005) 4 ALLMR 806 : (2005) 5 BomCR 1 : (2005) 4 MhLj 753
Administrative Tribunals Act, 1985 — Section 28
High Courts02 Aug 2005Dismissed
Mrs. Clara D''Souza Vs Suraj Estate Developers Pvt. Ltd. and Others
Bombay High Court · (2005) 4 ALLMR 788 : (2006) 1 BomCR 834 : (2005) 4 MhLj 791
High Courts02 Aug 2005Dismissed
Commissioner of Income Tax Vs Mrs. Sarita P. Shirke and Another
Bombay High Court · (2006) 200 CTR 225 : (2006) 281 ITR 373
Gift Tax Act, 1958 — Section 3, 5(1)Income Tax Act, 1961 — Section 260A
High Courts01 Aug 2005Dismissed
Sheshrao M. Kuratkar (D) by LRs. Vs Keshavrao M. Kuratkar
Bombay High Court · AIR 2006 Bom 33 : (2006) 3 ALLMR 660
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 100Evidence Act, 1872 — Section 45, 47, 63, 65, 67Succession Act, 1925 — Section 59, 63
High Courts29 Jul 2005Dismissed
Santram singh Rajput Vs Shivlal Ramling Rajput and Another
Bombay High Court · (2006) 1 ALLMR 371 : (2006) 2 BomCR 834 : (2005) 4 MhLj 987
Constitution of India, 1950 — Article 227
High Courts29 Jul 2005Dismissed
Hawkins Cookers Ltd. Vs Zaverchand Liladhar Shah and Others
Bombay High Court · (2005) 31 PTC 129
Patents and Designs Act, 1911 — Section 1(2), 51A
High Courts29 Jul 2005Dismissed
Gadhinglaj Taluka Sahakari Sakhar Karkhana Ltd. Vs Collector of Kolhapur and Another
Bombay High Court · (2005) 4 ALLMR 626 : (2005) 6 BomCR 160 : (2005) 107 BOMLR 51 : (2005) 4 MhLj 515
Maharashtra Specified Co-operative Societies (Elections to Committees) Rules, 1971 — Rule 18, 19, 6, 81