Bombay High Court Judgments

High Courts26 Jun 2005Allowed

Hemant Sudhakar Madane and Others Vs State of Maharashtra and Others

Bombay High Court · (2005) 3 ALLMR 841 : (2006) 2 BomCR 307

Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 127(1), 149, 451, 493Constitution of India, 1950 — Article 166, 265General Clauses Act, 1897 — Section 24

Read judgment

High Courts24 Jun 2005

Oil and Natural Gas Corporation Ltd. Vs FPU Tahara and Another

Bombay High Court · (2005) 4 ALLMR 5 : (2005) 4 BomCR 525

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 4(4), Order 26 Rule 16, Order 26 Rule 16A, Order 26 Rule 17

Read judgment

High Courts24 Jun 2005Dismissed

Chetna Tank Vs Committee for Scrutiny of Caste Certificates of Persons and Others

Bombay High Court · (2006) 1 ALLMR 280 : (2005) 6 BomCR 920 : (2005) 4 MhLj 711

City of Nagpur Corporation Act, 1948 — Section 21Constitution of India, 1950 — Article 14, 16, 19, 21, 239Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10(4)

Read judgment

High Courts24 Jun 2005

Bhaktawar Lentin and Others Vs Mrs. Lyla Darius Jehangir and Others

Bombay High Court · (2005) 6 BomCR 822

Read judgment

High Courts24 Jun 2005

Kakkarlal Vishwanathan Vs Indian Silk Mfg. Co. P. Ltd.

Bombay High Court · (2005) 4 ALLMR 514 : (2006) 1 BomCR 826 : (2005) 3 CivCC 537 : (2005) 4 MhLj 238

Read judgment

High Courts24 Jun 2005Dismissed

Indian Hotels Co. Limited and Naushad Noormohamed Noorani Vs The Employees'' State Insurance Corporation, Dy. Regional Director, Employees State Insurance Corporation and Union of India (UOI)

Bombay High Court · (2005) 5 BomCR 163 : (2005) 107 FLR 773

Bombay Employees Insurance Courts Rules, 1959 — Rule 17, 26(5)Constitution of India, 1950 — Article 113, 14, 226, 265, 300AContract Act, 1872 — Section 72

Read judgment

High Courts24 Jun 2005

Harish Chhabra Vs Bajaj Electricals Ltd. and Another

Bombay High Court · (2005) 4 ALLMR 3 : (2005) 5 BomCR 153 : (2005) 3 MhLj 962

Designs Act, 1911 — Section 51A

Read judgment

High Courts24 Jun 2005Allowed

Shri Gopal Vishnu Gaude through his Attorney Shri Vishnu Gopal Gaude Vs Shri Manikrau Amrutrao Prabhu Dessai and Others

Bombay High Court · (2006) 1 ALLMR 385

Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 145

Read judgment

High Courts24 Jun 2005Dismissed

Janardan Bute Vs Ganapati Devasthan

Bombay High Court · (2006) 1 ALLMR 592 : (2006) 2 MhLj 181

Bombay Public Trusts Act, 1950 — Section 36, 36(1)Transfer of Property Act, 1882 — Section 5Urban Land (Ceiling and Regulation) Act, 1976 — Section 10

Read judgment

High Courts24 Jun 2005Allowed

C. Ramakant Naidu Vs Maharashtra State Electricity Board and Others

Bombay High Court · (2005) 6 BomCR 183

Maharashtra State Electricity Board (General) Orders, 1974 — Order 74

Read judgment

High Courts24 Jun 2005Dismissed

Smt. Trivedibai Kashinath Gulave and Shri Mallikarjun Kashinath Gulave Vs The Poona Harijan Co-operative Housing Society Ltd.

Bombay High Court · (2005) 3 ALLMR 860 : (2005) 5 BomCR 126 : (2005) 3 MhLj 970

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)

Read judgment

High Courts23 Jun 2005Dismissed

State of Maharashtra Vs Maruti Budhaji Bhopi

Bombay High Court · (2005) 06 BOM CK 0138

Bombay Police Act, 1951 — Section 135, 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

Read judgment

High Courts23 Jun 2005

Sangayya Panchkatti Matt Vs State

Bombay High Court · (2006) 1 ACC 52

Motor Vehicles Act, 1988 — Section 185Penal Code, 1860 (IPC) — Section 307

Read judgment

High Courts23 Jun 2005Dismissed

Dina Onkar Patil and Others Vs Dulba Rajaram Patil and Others

Bombay High Court · (2005) 6 BomCR 397 : (2005) 4 MhLj 1024

Bombay High Court (Appellate Side) Rules, 1960 — Rule 11Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15 , 25, 31, 32, 32ACivil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 141

Read judgment

High Courts23 Jun 2005

Shri P.K. Patidar and Others Vs Umakant B. Kavlekar through his duly constituted Attorney, Shri Prasad P. Kavlekar and State Mrs. Nelly Aguiar Vs Umakant B. Kavlekar through his duly constituted Attorney, Shri Prasad P. Kavlekar and State of Goa

Bombay High Court · (2005) 06 BOM CK 0111

Criminal Procedure Code, 1973 (CrPC) — Section 197, 427, 447

Read judgment

High Courts23 Jun 2005

Dattaram Maruti Sakpal, Rajaram Maruti Sakpal and Prakash Maruti Sakpal Vs State of Maharashtra and Sunita Yeshwant Sakpal

Bombay High Court · (2005) 06 BOM CK 0109

Penal Code, 1860 (IPC) — Section 302, 304, 323, 326, 336

Read judgment

High Courts23 Jun 2005

Majid Ahmedbhai Oomerbhoy Vs Rashid Sattar Oomerbhoy

Bombay High Court · (2006) 132 CompCas 382 : (2005) 64 SCL 496

Companies Act, 1956 — Section 491, 495

Read judgment

High Courts23 Jun 2005

Man Industries India Ltd. Vs N.V. Kharote Engineer and Contractors and Another

Bombay High Court · AIR 2005 Bom 311 : (2005) 4 BC 352 : (2005) 5 BomCR 92 : (2005) 2 CTLJ 154 : (2005) 3 MhLj 1163

Read judgment

High Courts23 Jun 2005Allowed

Chemosyn Ltd. Vs Unmesh Kantilal Shah

Bombay High Court · (2006) 134 CompCas 527 : (2006) 68 SCL 568

Companies Act, 1956 — Section 634ACompany Board Rules and Regulations, 1981 — Regulation 44

Read judgment

High Courts23 Jun 2005Allowed

The State (Govt. of India) Vs Shri G.N. Agrawal, Shri D.S. Kudchadkar, Shri Pappu Kejriwal and Shri Suraj Gupta

Bombay High Court · (2005) 06 BOM CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 227, 288, 397, 401, 482Metalliferous Mines Regulations, 1961 — Regulation 106, 106(2), 181Mines Act, 1952 — Section 72C(1), 73

Read judgment