High Courts15 Jul 2005
Bipin Bhogilal Shah Vs Mrs. Lalita Bhogilal Shah and Another and Manesh Power Equipment and Another
Bombay High Court · (2006) 2 MhLj 383
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,944 of 3,669
High Courts15 Jul 2005
Indo International Ltd. and U.M. Lodha Vs State of Maharashtra and Sobhagyamal Kastoormal Singhvi, Proprietor
Bombay High Court · (2005) CriLJ 208
Criminal Procedure Code, 1973 (CrPC) — Section 296, 296(1), 296(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 145, 145(1), 145(2)
High Courts14 Jul 2005Dismissed
Hirabai Dadarao @ Shrikant Patole Vs The State of Maharashtra
Bombay High Court · (2005) 07 BOM CK 0135
Penal Code, 1860 (IPC) — Section 302
High Courts14 Jul 2005
Divakar Shyamrao Chauhan Vs State of Maharashtra and Others
Bombay High Court · (2006) CriLJ 578 : (2005) 4 MhLj 179
Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 19
High Courts14 Jul 2005
Maharashtra Association of General Workers Vs Steelage Industries Ltd. and Others
Bombay High Court · (2006) 1 BomCR 862 : (2006) 107 FLR 1025 : (2006) 1 LLJ 610 : (2005) 4 MhLj 67
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30
High Courts14 Jul 2005Dismissed
State of Maharashtra Vs Rajendra Moon and Others
Bombay High Court · (2005) 107 BOMLR 1583 : (2006) 1 MhLj 647
Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Jul 2005
Ranjit Ramchandra Upadhyaya (Dr.) Vs Salas Co-op. Hsg. Society Ltd.
Bombay High Court · (2006) 1 ALLMR 406 : (2005) 5 BomCR 56
Evidence Act, 1872 — Section 44
High Courts14 Jul 2005
Ramesh Gangadhar Korde Vs State of Maharashtra and Others
Bombay High Court · (2006) 1 ALLMR 774 : (2006) 2 BomCR 157
Gujarat Panchayats Act, 1961 — Section 49(3)Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 16, 16(1), 2(7), 44, 45
High Courts14 Jul 2005Dismissed
Shri Dattatraya Dagadu Kudale Vs The State of Maharashtra
Bombay High Court · (2006) 1 DMC 85 : (2005) 3 MhLj 1034
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 301, 302, 342
High Courts13 Jul 2005
Shri P.A. Inamdar and Others Vs State of Maharashtra and Others
Bombay High Court · (2005) 5 BomCR 52 : (2005) 3 MhLj 1067
Constitution of India, 1950 — Article 30
High Courts13 Jul 2005Dismissed
Dharmaraj Tatyaba Angarkhe Vs The State of Maharashtra
Bombay High Court · (2005) 07 BOM CK 0136
Penal Code, 1860 (IPC) — Section 302
High Courts13 Jul 2005Dismissed
Pundlik Chingalaba Kaje Vs State of Maharashtra and Others
Bombay High Court · (2006) 2 ALLMR 684 : (2006) 1 BomCR 368
Constitution of India, 1950 — Article 226
High Courts13 Jul 2005
Commissioner of Income Tax Vs K.C.A. Ltd.
Bombay High Court · (2005) 198 CTR 331 : (2006) 283 ITR 65
Income Tax Act, 1961 — Section 144B, 184(7), 256(1), 288(2), 35CC(1)
High Courts13 Jul 2005
The Maharashtra Cosmopolitan Education Society and Another Vs The State of Maharashtra and Others
Bombay High Court · (2005) 5 BomCR 31 : (2005) 3 MhLj 1011
Constitution of India, 1950 — Article 30
High Courts13 Jul 2005
Dr. Yeshwant G. Bodhe Vs Shri D.S. Rajapurkar, Court Receiver, High Court of Bombay and Shri Hansraj Mishrimal Jain (since deceased by his heirs and legal representatives Smt. Kanuyabai Hansraj Jain and Others)
Bombay High Court · (2005) 107 BOMLR 161
Bombay Provincial Municipal Corporations Act, 1949 — Section 140Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 3, 5(7), 7, 7(5)Constitution of India, 1950 — Article 227
High Courts13 Jul 2005Dismissed
Anantbhushan Murlidhar Kanade and Another Vs Vikas Kashinath Navandar
Bombay High Court · (2005) 5 BomCR 79 : (2005) 4 MhLj 583
Civil Procedure Code, 1908 (CPC) — Order 25A Rule 3, 10Constitution of India, 1950 — Article 227
High Courts13 Jul 2005Dismissed
Shri Navnath Machindra Kandhare Vs State of Maharashtra
Bombay High Court · (2006) 2 DMC 121
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 498A
High Courts12 Jul 2005Dismissed
Jaydeep '' Papya Rajanikant Bhate Vs The State of Maharashtra
Bombay High Court · (2005) 07 BOM CK 0145
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 27
High Courts12 Jul 2005Dismissed
Sambhaji Waghoji Asole and Another Vs State of Maharashtra and Others
Bombay High Court · (2005) 4 ALLMR 949 : (2006) 2 BomCR 233 : (2006) 1 MhLj 392
Maharashtra Zilla Parishads District Services Recruitment (Without Consulting Selection Boards) Rules, 1965 — Rule 4, 5(2)
High Courts12 Jul 2005Allowed
Punja Polade deceased through LRs. Pandharinath Polade Vs State of Maharashtra and Another
Bombay High Court · (2006) 2 BomCR 283 : (2005) 4 MhLj 621
Civil Procedure Code, 1908 (CPC) — Section 144, 2, 2(2), 2(9)Land Acquisition Act, 1894 — Section 11, 18, 20, 21, 23