High Courts18 Jul 2005Allowed
Kundan Gangaram Sirsat Vs The State of Maharashtra
Bombay High Court · (2005) 07 BOM CK 0141
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,943 of 3,669
High Courts18 Jul 2005
Five Ocean Ship Repairing and Marine Services LLC Vs MT "Symphony 1" ex. MT "Arabian Lady and Another
Bombay High Court · (2005) 5 BomCR 621
Admiralty Courts Act, 1861 — Section 4
High Courts18 Jul 2005
Cosme Remedies Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (2006) 2 BomCR 156 : (2008) 229 ELT 213
High Courts18 Jul 2005
Dadasaheb Dhondiba Jagtap Vs Anant Shivram Poman
Bombay High Court · (2006) 1 BomCR 821
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Specific Relief Act, 1963 — Section 16(1)Transfer of Property Act, 1882 — Section 53A
High Courts18 Jul 2005Allowed
Shree Natwar Talkies Vs Collector and Another
Bombay High Court · (2005) 6 BomCR 257 : (2006) 1 MhLj 269
Bombay Entertainments Duty Act, 1923 — Section 3, 3(1), 6, 6(3)
High Courts18 Jul 2005Allowed
Mutukrishnan Nanikram Rajlingam and Others Vs Gulab Juman Mehtar
Bombay High Court · (2005) 4 ALLMR 933 : (2005) 5 BomCR 82 : (2005) 4 MhLj 347
Constitution of India, 1950 — Article 227
High Courts18 Jul 2005Allowed
Hotel Rosalia Pvt. Ltd. Vs G.B. Hirani
Bombay High Court · (2005) 5 BomCR 73 : (2005) 3 MhLj 993
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(3), 12, 12(2), 12(3)Constitution of India, 1950 — Article 227
High Courts18 Jul 2005Allowed
Mamaji Talkies Vs Collector and Another
Bombay High Court · (2005) 4 MhLj 864
Bombay Entertainments Duty Act, 1923 — Section 3, 3(1)(3), 6, 6(3)
High Courts15 Jul 2005Allowed
Oil and Natural Gas Corporation Ltd. Vs Jagson Intl. Ltd.
Bombay High Court · AIR 2005 Bom 335 : (2005) 3 ARBLR 167 : (2006) 1 BC 37 : (2005) 5 BomCR 58 : (2005) 3 MhLj 1141
Arbitration and Conciliation Act, 1996 — Section 13, 16, 16(2), 16(3), 17Mamlatdars Court Act, 1906 — Section 21
High Courts15 Jul 2005
Simshah Estates and Tradg. Co. Private Ltd. and Others Vs Navin Ramji Shah and Others
Bombay High Court · (2005) 6 BomCR 136 : (2006) 65 SCL 216
Companies Act, 1956 — Section 10, 394, 397, 398
High Courts15 Jul 2005Allowed
Dena Bank Vs Venugopal Nair
Bombay High Court · (2005) 4 ALLMR 340 : (2006) 107 FLR 655 : (2005) 4 MhLj 900
Bombay Shops and Establishments Act, 1948 — Section 66, 66(6)
High Courts15 Jul 2005
Shri Hari Maruti Kumbhar and Others Vs The State of Maharashtra The State of Maharashtra Vs Govind Dinkar Tambe and Others
Bombay High Court · (2005) 07 BOM CK 0095
Penal Code, 1860 (IPC) — Section 148, 304(2), 323
High Courts15 Jul 2005Allowed
Narayan Rajaram Alchetty Vs Balamma Baburao Shrirekam and Another
Bombay High Court · (2005) 4 ALLMR 873 : (2005) 5 BomCR 38 : (2005) 4 MhLj 538
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227
High Courts15 Jul 2005Dismissed
Bhalchandra Deshpande Vs State of Maharashtra and Another
Bombay High Court · (2005) 4 MhLj 139
Bombay Police Act, 1951 — Section 159Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 211, 34, 341, 500, 506
High Courts15 Jul 2005
Ganesh Ginning and Pressing Co. Ltd. Vs State of Maharashtra and Others
Bombay High Court · AIR 2005 Bom 324 : (2005) 5 BomCR 69 : (2005) 4 MhLj 263
Maharashtra Land Revenue Code, 1966 — Section 257, 41, 42, 43, 44
High Courts15 Jul 2005Dismissed
The State of Maharashtra Vs Vivek Gangadhar Thakare, Gangadhar Balwant Thakare and Mrs. Muktabai Gangadhar Thakare
Bombay High Court · (2005) 107 BOMLR 180 : (2005) CriLJ 3625
Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts15 Jul 2005Dismissed
Khadi and Village Industries Commission Gramodaya Vs Jagdish Prasad Prajapati
Bombay High Court · (2006) 2 ALLMR 699 : (2006) 1 BomCR 868 : (2005) 107 FLR 357 : (2005) 4 MhLj 527
Industrial Disputes Act, 1947 — Section 25F
High Courts15 Jul 2005Allowed
Shailesh Dharmaji Wahane Vs State of Maharashtra
Bombay High Court · (2005) 4 MhLj 758
Penal Code, 1860 (IPC) — Section 376(2)
High Courts15 Jul 2005Allowed
Bansilal Dattatraya Madiwale Vs Dhondopant Balkrishna Kulkarni
Bombay High Court · (2005) 6 BomCR 97
Constitution of India, 1950 — Article 227
High Courts15 Jul 2005
Commissioner of Income Tax Vs Alfa Laval (I) Ltd.
Bombay High Court · (2006) 200 CTR 240 : (2006) 282 ITR 445
Income Tax Act, 1961 — Section 256(1)Income Tax Rules, 1962 — Rule 6D