High Courts10 Jun 2005Dismissed
Sine Fine Advertising Pvt. Ltd. Vs Mrs. Salette Miranda(sic)e Shetty
Bombay High Court · (2005) 06 BOM CK 0119
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,952 of 3,669
High Courts10 Jun 2005
Shetkari Sahakari Ginning and Oil Mill Society Ltd. and Others Vs State of Maharashtra and Another
Bombay High Court · (2005) 4 ALLMR 897 : (2005) 6 BomCR 799 : (2005) 4 MhLj 319
Constitution of India, 1950 — Article 14
High Courts10 Jun 2005
Sajji Kumar Vs State of Goa
Bombay High Court · (2005) 06 BOM CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 164, 391Penal Code, 1860 (IPC) — Section 354, 376
High Courts10 Jun 2005Dismissed
Isak Mahamad Wagale since deceased by his heirs Maryami Isak Wagle and Others Vs Jainuddin Mohamad Yusuif Mulla and Others
Bombay High Court · (2005) 3 ALLMR 659 : (2005) 5 BomCR 686 : (2005) 3 MhLj 1116
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 84Transfer of Property Act, 1882 — Section 111
High Courts10 Jun 2005
Ranojirao Shikshan Sanstha Vs The State of Maharashtra and Others
Bombay High Court · (2005) 3 ALLMR 663 : (2005) 4 BomCR 475 : (2005) 4 MhLj 207
High Courts10 Jun 2005Allowed
Bhimrao Rambhau Abhang, since deceased by his heir and legal representative Vs Kohinoor Engineering Company
Bombay High Court · (2005) 4 ALLMR 376 : (2005) 4 BomCR 465 : (2005) 106 FLR 1023 : (2005) 3 LLJ 606 : (2005) 3 MhLj 1134
Constitution of India, 1950 — Article 226, 227
High Courts10 Jun 2005Dismissed
Mr. Rajan Damodar Sapre Vs Mrs. Sumidha Rajan Sapre
Bombay High Court · (2006) 1 BomCR 483 : (2005) 107 BOMLR 167
Hindu Marriage Act, 1955 — Section 13(1)
High Courts10 Jun 2005
Yeshwant Motiram Suryawanshi and Vs State of Maharashtra and Others
Bombay High Court · AIR 2005 Bom 327 : (2006) 3 ALLMR 221 : (2006) 2 BomCR 193
Constitution of India, 1950 — Article 14, 15(1), 15(4), 16(4), 226
High Courts10 Jun 2005Dismissed
Vinod Natha Bhagat and Others Vs Returning Officer and Others
Bombay High Court · AIR 2005 Bom 402 : (2005) 3 ALLMR 656 : (2005) 4 BomCR 522 : (2005) 3 MhLj 1106
Bombay Village Panchayats Act, 1958 — Section 15Bombay Village Panchayats Election Rules, 1959 — Rule 11(2A)Constitution of India, 1950 — Article 243O, 243O(4)
High Courts10 Jun 2005Dismissed
The State of Maharashtra Vs Bhagatsing Ishwara Nangare and Others
Bombay High Court · (2005) 06 BOM CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 390Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts09 Jun 2005Dismissed
Dharma Dakhane deceased through LRs. Bhagirathibai Dakhane and Others Vs Nathu Nakhate
Bombay High Court · (2006) 1 ALLMR 414 : (2006) 2 MhLj 19
Evidence Act, 1872 — Section 67, 68, 74
High Courts09 Jun 2005Dismissed
Smt. Mary D''Silva and Others Vs Smt. Maria Francisea Raimunda Fernandes Pereira
Bombay High Court · (2005) 06 BOM CK 0121
Specific Relief Act, 1963 — Section 23
High Courts09 Jun 2005Dismissed
State Vs Vishwanath Naik
Bombay High Court · (2005) 06 BOM CK 0112
Penal Code, 1860 (IPC) — Section 279, 304A, 313
High Courts09 Jun 2005Allowed
Shri Rajaram Rau Patil Vs Shri Marcel de Pieade Braganza and Others
Bombay High Court · (2005) 6 BomCR 360 : (2006) 1 CivCC 317
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4A, Order 6 Rule 17Transfer of Property Act, 1882 — Section 53
High Courts09 Jun 2005
Dayaram Maurya and Others Vs Municipal Corporation of Gr. Mumbai
Bombay High Court · (2006) 1 BomCR 488 : (2005) 4 MhLj 763
Maharashtra Regional and Town Planning Act, 1966 — Section 43
High Courts09 Jun 2005Dismissed
Waman Waghmare Vs Punjabrao Krishi Vidyapith and Others
Bombay High Court · (2005) 4 ALLMR 276 : (2005) 4 MhLj 177
High Courts09 Jun 2005Allowed
Sonibai Nathu Kuwar Vs State of Maharashtra and Others
Bombay High Court · (2005) 4 ALLMR 953 : (2005) 6 BomCR 261 : (2005) 3 MhLj 1100
Civil Procedure Code, 1908 (CPC) — Section 2(9)Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 10(3)
High Courts08 Jun 2005Dismissed
SICOM Limited Vs Shri Parmod Lath and Others
Bombay High Court · (2005) 4 BomCR 498 : (2005) 127 CompCas 170 : (2005) 3 MhLj 875
State Financial Corporations Act, 1951 — Section 31(1)
High Courts08 Jun 2005Allowed
The Chairman/Secretary, Janseva Education Society, Shri Vijay V. Mandavkar and Shri Dilip G. Davari Vs The State of Maharashtra, The Education Officer (Secondary), Ratnagiri Zilla Parishad and Shri Bhushan M. Palkar
Bombay High Court · (2005) 3 ALLMR 666 : (2005) 4 BomCR 486 : (2006) 108 FLR 595 : (2005) 3 MhLj 989
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 9(3)
High Courts08 Jun 2005
K.M. Venkateshwaran Vs State of Maharashtra and Another
Bombay High Court · (2006) 4 BC 509
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141