High Courts06 May 2005Dismissed
Shri Anant Purushottam Athavale Vs Govind Purushottam Athavale and Others
Bombay High Court · AIR 2005 Bom 301 : (2005) 3 ALLMR 89 : (2006) 2 BomCR 494 : (2005) 3 MhLj 384
Partnership Act, 1932 — Section 42, 7
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,955 of 3,669
High Courts06 May 2005Dismissed
Hindustan Petroleum Corporation Limited Vs Dilip Prabhakar Dingorkar and Ideal Automobiles Ideal Automobiles Vs Dilip Prabhakar Dingorkar and Hindustan Petroleum Corporation Limited
Bombay High Court · (2005) 3 ALLMR 746 : (2006) 3 CivCC 261 : (2006) 3 MhLj 488 : (2006) 4 RCR(Civil) 238
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(1)(A)Constitution of India, 1950 — Article 14Limitation Act, 1963 — Section 25, 26, 27
High Courts06 May 2005
Gujarat Co-op. Oilseeds Growers Federation Ltd. Vs Commissioner of Sales Tax
Bombay High Court · (2006) 2 BomCR 316 : (2005) 3 MhLj 1043
Bombay Sales Tax Act, 1959 — Section 36(3), 41, 61, 8(1)
High Courts06 May 2005
Maharashtra State Road Transport Corporation Vs Kishore Kondiram Jagade and Others Maharashtra State Road Transport Corporation and Others Vs Casteribe Rajya Parivahan Karmchari Sanghatana
Bombay High Court · (2006) 2 BomCR 340 : (2005) 107 BOMLR 251 : (2006) 2 LLJ 283 : (2005) 4 MhLj 798
Constitution of India, 1950 — Article 14, 16, 39Industrial Disputes Act, 1947 — Section 11A, 2, 25FIndustrial Employment (Standing Orders) Act, 1946 — Section 13B
High Courts06 May 2005Dismissed
Smt. Latabai Narcinha Telang Vs Shri Suresh Narcinha Telang and Shri Milinda Vaman Sinai Kudohadkar
Bombay High Court · (2005) 6 BomCR 389 : (2006) 1 MhLj 440
Bombay Stamp Act, 1958 — Section 2(1)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 227
High Courts06 May 2005
Kenneth Khan Vs Air India Ltd. and Others
Bombay High Court · (2005) 107 FLR 454
Air Corporations (Transfer of Undertakings and Repeal) Act, 1994 — Section 8Air Corporations Act, 1953 — Section 11, 45, 45(2)Industrial Disputes (Central) Rules, 1957 — Rule 61
High Courts06 May 2005Allowed
The Municipal Corporation of Greater Bombay and The Ward Officer "R/N" Ward Vs Bharatiben Dhanesh Goragandhi and Others
Bombay High Court · (2005) 05 BOM CK 0001
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d)Land Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 100, 101, 102, 103, 104
High Courts05 May 2005
Bharti Cellular Ltd. Vs Village Panchayat of Navelim and Others
Bombay High Court · (2005) 5 BomCR 177
Goa Village Panchayat Raj Act, 1994 — Section 178
High Courts05 May 2005Allowed
Jeevanlal Ranchhoddas Tank Vs Killick Nixon Ltd.
Bombay High Court · (2005) 4 ALLMR 295 : (2005) 6 BomCR 323 : (2006) 70 SCL 362
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1), 6(4)
High Courts05 May 2005Allowed
Pradnya Pradeep Kenkare and Another Vs State of Maharashtra
Bombay High Court · (2005) 3 MhLj 368
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts05 May 2005
Ramesh Chaitram Shelar Vs The State of Maharashtra
Bombay High Court · (2005) 05 BOM CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307, 498A
High Courts04 May 2005Allowed
The State of Maharashtra Vs Dattu '' Dattatraya Kana Vaskar, Sunil Dattatraya Vaskar, Rohidas Dattatraya Vaskar and Ganesh Govind Patil Kishor Janu Patil Vs Dattu '' Dattatraya Kana Vaskar and Others
Bombay High Court · (2005) 05 BOM CK 0058
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 294, 313, 428Evidence Act, 1872 — Section 27
High Courts04 May 2005
Kedarnath Agrawal Vs State of Maharashtra and Another
Bombay High Court · (2005) 4 MhLj 833
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 173, 173(3), 210Penal Code, 1860 (IPC) — Section 467, 471, 474
High Courts04 May 2005
Special Land Acquisition Officer (South Goa), Konkan Railway Corporation Limited and Chief Engineer, Konkan Railway Corporation Ltd. Vs Yeshodabai Yeshwant Dessai (since deceased represented by her Lrs. Shri Ganaba Yeshwant Dessai and Others)
Bombay High Court · (2005) 05 BOM CK 0045
Land Acquisition Act, 1894 — Section 18, 4
High Courts04 May 2005
Shamrao Vishnu Kunjir Vs Suresh Vishnu Kunjir and Others
Bombay High Court · AIR 2005 Bom 294 : (2005) 3 ALLMR 622 : (2005) 4 BomCR 544 : (2005) 3 CivCC 219 : (2005) 3 MhLj 1071
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 5, Order 19 Rule 1, Order 19 Rule 2, Order 19 Rule 3
High Courts04 May 2005Allowed
A.V. Industries Vs Union of India (UOI)
Bombay High Court · (2005) 102 ECC 177 : (2005) 127 ECR 271 : (2005) 187 ELT 9 : (2005) 3 MhLj 821
Constitution of India, 1950 — Article 226
High Courts04 May 2005Dismissed
The Akola Oil Industries (Under Liquidation) Vs State Bank of India The Akola Zilla Kamgar Sangh Vs State Bank of India and Another State Bank of India Vs The Akola Oil Industires (Under Liquidation)
Bombay High Court · (2005) 5 BomCR 706 : (2006) 66 SCL 147
Bombay Village Panchayats Act, 1958 — Section 129Companies (Amendment) Act, 1958 — Section 529(1)Companies Act, 1956 — Section 125, 171, 229, 232, 424A
High Courts04 May 2005Allowed
The Rubber Products Ltd. and Laxman Sheena Shetty Vs Union of India (UOI), AC, CCE, Div I and CCE
Bombay High Court · (2005) 05 BOM CK 0024
High Courts04 May 2005
Special Land Acquisition Officer (South Goa), Konkan Railway Corporation Limited and Chief Engineer, Konkan Railway Corporation Ltd. Vs Premabai Vishwanath Naik Dessai
Bombay High Court · (2005) 05 BOM CK 0014
Land Acquisition Act, 1894 — Section 18, 4
High Courts04 May 2005
Dhansingh Gopal Chauhan Vs State of Maharashtra
Bombay High Court · (2005) 3 MhLj 500
Constitution of India, 1950 — Article 300AImmoral Traffic (Prevention) Act, 1956 — Section 15, 18, 18(1), 18(5), 3(2)