High Courts20 Jul 2005Dismissed
Smt. Vaijayanti Krishna Khandolkar, @ Surekha Suresh Kakodkar and her husband and Shri Suresh Baban Kakodkar Vs Shri Harischandra K. Khandolkar and Others
Bombay High Court · (2005) 07 BOM CK 0133
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,942 of 3,669
High Courts20 Jul 2005Allowed
ETCO Spinners Private Limited and Another Vs State of Maharashtra and Others
Bombay High Court · (2005) 6 BomCR 351 : (2006) 1 CivCC 676 : (2006) 1 MhLj 457
Electricity (Supply) Act, 1948 — Section 49, 79Electricity Act, 1910 — Section 24
High Courts20 Jul 2005Dismissed
Sandesh K. Desai and Another Vs Dattaraj Keshav Prabhu Gaonkar
Bombay High Court · (2006) 3 BC 151
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts20 Jul 2005Dismissed
Gharda Chemicals Ltd. Vs Jer Rutton Kavasmaneck
Bombay High Court · (2005) 5 BomCR 611 : (2006) 129 CompCas 642 : (2005) 63 SCL 222
Companies Act, 1956 — Section 176, 397, 398, 402, 403Powers of Attorney Act, 1882 — Section 1A
High Courts20 Jul 2005Allowed
Miss Neha Achrekar Vs Directorate of Technical Education
Bombay High Court · (2005) 5 BomCR 42
High Courts20 Jul 2005Dismissed
The State of Maharashtra Vs Ashoksingh Balaramsingh Chavan and Others
Bombay High Court · (2005) 107 BOMLR 1514
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302, 323, 325, 34, 380
High Courts20 Jul 2005
Jetu Jacques Taru Lalvani Vs Solestrap Industries Pvt. Ltd. and Others
Bombay High Court · (2006) 1 ALLMR 649 : (2006) 1 MhLj 21
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58(1), Order 21 Rule 58(2)Registration Act, 1908 — Section 17, 17(1), 2(6)Transfer of Property Act, 1882 — Section 123, 53
High Courts20 Jul 2005Dismissed
Ramchandra Madhav Darunkar (died) by his LRs. Kalwati Darunkar and Others Vs Abdul Sattar Ismail (deceased) through his LRs. Banubai Abdul Sattar and Others
Bombay High Court · (2006) 1 ALLMR 724 : (2006) 2 BomCR 205 : (2006) 1 MhLj 41
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 13(1), 5(11), 5(11)(c), 5(8)Constitution of India, 1950 — Article 226, 227Partnership Act, 1932 — Section 4, 6
High Courts20 Jul 2005
Bombay Chemicals Ltd. Vs Union of India (UOI)
Bombay High Court · (2006) 201 ELT 167 : (2008) 14 STT 290
High Courts19 Jul 2005Dismissed
Krishnanath Sakharam Vs State of Goa
Bombay High Court · (2006) 3 BomCR 377
Land Acquisition Act, 1894 — Section 12(2), 18, 9
High Courts19 Jul 2005Dismissed
Maroti Mahadu Bharade and Another Vs Martand Rambhau Holam and Others
Bombay High Court · (2005) 6 BomCR 156 : (2005) 4 MhLj 749
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106
High Courts19 Jul 2005Allowed
Dhruvakumar Haribhau Gujrathi Vs Dattatraya Shankar Chikhlikar
Bombay High Court · (2005) 4 ALLMR 103 : (2005) 6 BomCR 102 : (2005) 107 BOMLR 211
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 114, 27General Clauses Act, 1897 — Section 27
High Courts19 Jul 2005Allowed
Parshuram Bhiva Patil, Maruti Joma Patil, Ramkrishna '' Kalya Bhiva Patil and Dhanaji Bhiva Patil Vs The State of Maharashtra
Bombay High Court · (2005) 107 BOMLR 151 : (2005) CriLJ 3627
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts19 Jul 2005Allowed
Shri Pralhad Dagadu Kalyankar Vs Shri Laxman Rambhau Palange and Babulal Rambhau Palange
Bombay High Court · (2005) 4 ALLMR 347 : (2006) 1 BomCR 820 : (2005) 107 BOMLR 215 : (2005) 4 MhLj 304
Constitution of India, 1950 — Article 227
High Courts19 Jul 2005Dismissed
The State of Maharashtra Vs Nitin Mahadeo Kavadkar and Others
Bombay High Court · (2005) 07 BOM CK 0078
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts19 Jul 2005Dismissed
Shri Vamanrao Vishwanath Falke Vs Smt. Anusaya Rangrao Patil, Shri shivaji Rangrao Patil, Shri Mohan Rangrao Patil and Shri Subhash Rangrao Patil
Bombay High Court · (2005) 6 BomCR 134
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 5(1)
High Courts19 Jul 2005Allowed
Jayantilal Shantilal Shah Vs Vimal Kiran Shah and Others
Bombay High Court · (2005) 6 BomCR 170 : (2005) 4 MhLj 586
High Courts19 Jul 2005Allowed
Dnyaneshwar Wankhede Vs State of Maharashtra
Bombay High Court · (2005) 07 BOM CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Prevention of Corruption Act, 1947 — Section 20, 20(1), 4, 4(1), 7(1)
High Courts19 Jul 2005
Oriental Insurance Co. Ltd. Vs Reshma and Others
Bombay High Court · (2006) 3 ACC 600
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts18 Jul 2005Dismissed
Dallah Albaraka Investment Co. Ltd. Vs MT "Symphony 1" ex. Mt "Arabian Lady and Another
Bombay High Court · (2005) 5 BomCR 589
Admiralty Courts Act, 1861 — Section 11, 22, 22(1), 31Citizenship Act, 1955 — Section 5(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2