COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,946 of 3,669

High Courts07 Jul 2005Dismissed

Nilesh Vijay Deshmukh and Another Vs Mathurabai Bhikanrao Deshmukh deceased through LRs. Aruna Vijayrao Deshmukh and Others

Bombay High Court · (2005) 6 BomCR 909 : (2005) 4 MhLj 481

Limitation Act, 1963 — Section 10, 11, 12, 13, 14Maharashtra Land Revenue Code, 1966 — Section 247, 257, 258, 258(1), 258(4)

Read judgment

High Courts07 Jul 2005Dismissed

Smt. Vimal Anna Shinde and Balasaheb Anna Shinde Vs State of Maharashtra State of Maharashtra Vs Smt. Vimal Anna Shinde and Balasaheb Anna Shinde

Bombay High Court · (2005) 07 BOM CK 0075

Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A

Read judgment

High Courts07 Jul 2005

B.E.S.T. Undertaking Vs State of Maharashtra

Bombay High Court · (2005) 6 BomCR 272 : (2005) 142 STC 199

Bombay Municipal Corporation Act, 1888 — Section 460ABombay Sales Tax Act, 1959 — Section 2(11), 2(5A), 22(5A)

Read judgment

High Courts06 Jul 2005Dismissed

The State of Maharashtra for Vilas Sahebrao Gadakh Vs Dilip Baburao Parkhe and Others

Bombay High Court · (2005) 07 BOM CK 0151

Criminal Procedure Code, 1973 (CrPC) — Section 169, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324

Read judgment

High Courts06 Jul 2005

Tata Engineering and Locomotive Co. Ltd. Vs Sarangpur Transport Co. and Another

Bombay High Court · (2006) 3 BC 184 : (2005) 4 BomCR 449

Read judgment

High Courts06 Jul 2005Allowed

R.K. Chawla and Another Vs Goa Antibiotics and Pharmaceuticals Ltd. and Another

Bombay High Court · (2006) 1 ALD(Cri) 62 : (2007) 2 BC 111 : (2006) 3 CivCC 320 : (2006) CriLJ 193 : (2006) 2 RCR(Criminal) 50

Bombay Police Act, 1951 — Section 57Constitution of India, 1950 — Article 1, 20, 20(1), 20(1), 21Limitation Act, 1963 — Section 29(2)

Read judgment

High Courts06 Jul 2005Dismissed

Food Corporation of India Vs Prashant Pandurang Ramteke and Others

Bombay High Court · (2006) 1 ALLMR 248 : (2006) 2 BomCR 167 : (2006) 1 CivCC 205 : (2005) 4 MhLj 742

Constitution of India, 1950 — Article 12, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)

Read judgment

High Courts06 Jul 2005Allowed

Sunil Pathak Vs Maharashtra State Mining Corporation

Bombay High Court · (2005) 4 ALLMR 524 : (2005) 107 BOMLR 1441 : (2006) 1 MhLj 495

Conduct, Discipline and Appeal Rules, 1952 — Rule 10B, 16Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 199

Read judgment

High Courts06 Jul 2005

Sajid Basir Shaikh Vs State of Maharashtra

Bombay High Court · (2005) 3 MhLj 860

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437, 437(5), 439, 439(2)Penal Code, 1860 (IPC) — Section 324, 34, 379, 392, 394

Read judgment

High Courts06 Jul 2005Allowed

Zenith Ltd. Vs M.V. Pontoporos and Others Oldendorff Carries GmbH + Co. K.G. Vs Zenith Limited

Bombay High Court · (2005) 4 BomCR 452

Arbitration and Conciliation Act, 1996 — Section 45, 8Carriage of Goods by Sea Act, 1925 — Section 2, 4

Read judgment

High Courts06 Jul 2005Allowed

Smt. Rekha Jaysingh Kurhade Vs The State of Maharashtra

Bombay High Court · (2005) 07 BOM CK 0079

Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts05 Jul 2005Dismissed

Maharashtra General Kamgar Mahasangh Vs Tapan Chatterjee and Co.

Bombay High Court · (2006) 108 FLR 362 : (2005) 4 MhLj 888

Constitution of India, 1950 — Article 226

Read judgment

High Courts05 Jul 2005Dismissed

Bhagchand Govardhan Naik Vs State of Maharashtra and Others

Bombay High Court · (2005) 4 ALLMR 268 : (2006) 2 BomCR 184 : (2005) 4 MhLj 161

Land Acquisition Act, 1894 — Section 11, 4, 6

Read judgment

High Courts05 Jul 2005Dismissed

Bhaurao Ambadas Kasar, Suresh Bhaurao Kasar, Prakash Bhaurao Kasar and Bandu Bhaurao Kasar, All Partners of Ambadas Latoba Kasar firm Vs Vinod Ramdas Kasar, Cultivator

Bombay High Court · (2005) 4 ALLMR 313 : (2006) 2 BomCR 201 : (2005) 107 BOMLR 1591 : (2006) 1 MhLj 353

Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 13, 4, 47

Read judgment

High Courts05 Jul 2005Dismissed

Shri Shriniwas Harinarayan Lahoti (since deceased his L/Rs. Smt. Vimal S. Lahoti, Anand S. Lahoti and Sou. Rajashree R. Sarda) Vs Shri Dnyaneshwar Ganesh Pawar and Shri Sunil Ganesh Pawar

Bombay High Court · (2005) 107 BOMLR 185

Bombay High Court (Appellate Side) Rules, 1960 — Rule 10, 11, 12, 13, 14Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 9, 100, 101Constitution of India, 1950 — Article 227, 228

Read judgment

High Courts04 Jul 2005Allowed

Aftab Alam Abdul Hamid Ansari Vs The State of Maharashtra

Bombay High Court · (2005) CriLJ 3634

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 114, 302, 304B, 34, 498A

Read judgment

High Courts04 Jul 2005Dismissed

Ramrao Punjabrao Pawar and Others Vs Sarubai Dalpatrao Pawar through L.R. Yavatmal

Bombay High Court · (2005) 4 ALLMR 648 : (2006) 1 BomCR 439 : (2006) 1 MhLj 610

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 63, 68Succession Act, 1925 — Section 63

Read judgment

High Courts04 Jul 2005

Maharashtra State Financial Corporation Ltd. Vs Commissioner of Income Tax

Bombay High Court · (2006) 200 CTR 168 : (2005) 278 ITR 654

Civil Procedure Code, 1908 (CPC) — Section 34Income Tax Act, 1961 — Section 119, 256(1)

Read judgment

High Courts04 Jul 2005

Dattatraya Kachru Chine and Others Vs State of Maharashtra and Others

Bombay High Court · AIR 2005 Bom 368 : (2005) 4 ALLMR 597 : (2006) 1 BomCR 875 : (2005) 4 MhLj 243

Read judgment

High Courts04 Jul 2005

Vinayak Mahadeorao Dhongdi and Others Vs State of Maharashtra and Others

Bombay High Court · (2006) 1 ALLMR 575 : (2006) 2 BomCR 264

Banking Regulation Act, 1949 — Section 56Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 133(3), 142, 226, 30, 30(1)

Read judgment