High Courts04 May 2005
Shri Sureshkumar Ishwarlal Chordiya Vs The State of Maharashtra
Bombay High Court · (2005) 05 BOM CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 164
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,956 of 3,669
High Courts04 May 2005
Special Land Acquisition Officer (South Goa), Konkan Railway Corporation Limited and Chief Engineer, Konkan Railway Corporation Ltd. Vs Babu Datta Naik Dessai (since deceased represented by his Lrs. Prabhavati Babu Naik Dessai and Others)
Bombay High Court · (2005) 05 BOM CK 0009
Land Acquisition Act, 1894 — Section 18, 4
High Courts04 May 2005
Pramod Narayanrao Dawale and Another Vs Food Inspector and Another
Bombay High Court · (2006) FAJ 238
Prevention of Food Adulteration Act, 1954 — Section 13, 13(1), 13(2), 13(2A), 13(2B)Prevention of Food Adulteration Rules, 1955 — Rule 4
High Courts04 May 2005Allowed
Anand R. Kalwani Vs State of Maharashtra and Another
Bombay High Court · (2006) 1 DMC 177
Dowry Prohibition Act, 1961 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 34, 498A
High Courts04 May 2005
Sinero Hotels Pvt. Ltd. and Another Vs Regional Provident Fund Commissioner and Another
Bombay High Court · (2005) 5 BomCR 171 : (2005) 106 FLR 606 : (2005) 3 LLJ 586
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7B
High Courts04 May 2005
Rabindranath Martins de Barros and Others Vs Town and Country Planning Department
Bombay High Court · (2005) 5 BomCR 197
Goa, Daman and Diu Town and Country Planning Act, 1974 — Section 45(1)
High Courts03 May 2005Dismissed
Girnar Apartments Co-operative Housing Society Ltd. Vs Mrs. Sonia Sood and The Bombay Municipal Corporation and Others
Bombay High Court · (2005) 3 ALLMR 107 : (2006) 2 BomCR 290
High Courts03 May 2005Dismissed
American Dry Fruit Stores Vs ADF Foods Limited
Bombay High Court · (2006) 3 BomCR 837
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Partnership Act, 1932 — Section 4Trade Marks Act, 1999 — Section 24, 24(1)
High Courts03 May 2005
Kum. Rujuta A. Borkar Vs Goa University, The Vice Chancellor, Goa University, The State of Goa and Shri Andrew S. Barreto
Bombay High Court · (2005) 5 BomCR 704
High Courts03 May 2005Allowed
Communidade of Saligao Vs Addl. Deputy Collector and L.A.O.
Bombay High Court · (2005) 5 BomCR 344
Land Acquisition Act, 1894 — Section 31(2), 4(1), 51A
High Courts03 May 2005Dismissed
Annasaheb Champatrao Gulhane Vs Managing Director, Maharashtra State Handloom Corporation Ltd. and Another
Bombay High Court · (2005) 5 BomCR 203
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, Order 8 Rule 5(2), Order 9 Rule 13, Order 9 Rule 6
High Courts03 May 2005
Motibagh Co-operative Housing Society Limited and Another Vs Pune Municipal Corporation and Others
Bombay High Court · AIR 2005 Bom 304 : (2005) 3 ALLMR 27 : (2005) 4 BomCR 549
Land Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 126(4), 21(4), 22, 22A, 26
High Courts03 May 2005Allowed
Shri Subash G. Narvekar, Ex-Chairperson, Mapusa Municipal Council Vs State of Goa and Others Shri Francisco C.J.A. D''Souza Vs The Goa Public Men''s Corruption (Investigation and Inquiries) Commission, State of Goa and Shri Subash G. Narvekar Shri Subhash Dias Vs State of Goa and Others
Bombay High Court · (2005) 6 BomCR 341
Consumer Protection Act, 1986 — Section 14(2), 18Goa Pubic Mens Corruption (Investigation and Inquiries) Act, 1988 — Section 10, 11, 12(1), 12(3), 13Industrial Disputes Act, 1947 — Section 8
High Courts03 May 2005Dismissed
Shikshan Prasarak Mandal Vs Presiding Officer, School Tribunal and Another
Bombay High Court · (2005) 6 BomCR 311 : (2005) 4 MhLj 485
Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(1), 5(2), 5(3), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 10, 28(1)
High Courts03 May 2005Allowed
Bhushan Narayan Redkar Vs The State of Maharashtra
Bombay High Court · (2005) 05 BOM CK 0028
Penal Code, 1860 (IPC) — Section 302, 34, 449
High Courts03 May 2005
Nirmala Manherlal Shah Vs State of Maharashtra and Others
Bombay High Court · (2005) 4 ALLMR 893 : (2005) 5 BomCR 206 : (2005) 3 MhLj 829
Bombay Stamp (Amendment) Act, 1985 — Section 10Bombay Stamp Act, 1958 — Article 24, 25, 30, 31, 31(1)
High Courts03 May 2005
Communidade of Colvale Vs Benjamin Pereira
Bombay High Court · (2005) 05 BOM CK 0015
Bombay Court Fees Act, 1959 — Section 7(1)Civil Procedure Code, 1908 (CPC) — Section 96Court Fees Act, 1870 — Article 23, 8
High Courts03 May 2005
Special Land Acquisition Officer (Highways) Vs Pratapsingh Shoorji Vallabhdas and Others
Bombay High Court · (2006) 2 MhLj 301
Land Acquisition Act, 1894 — Section 11, 18, 28
High Courts03 May 2005Allowed
Vickey @ Vikas Vs State of Maharashtra
Bombay High Court · (2005) 05 BOM CK 0004
Penal Code, 1860 (IPC) — Section 302
High Courts03 May 2005Dismissed
Pravinchandra Dhanjibhai Kotak Vs Murli Agro Products Limited
Bombay High Court · (2005) 4 ALLMR 19 : (2005) 5 BomCR 172 : (2005) 3 CivCC 614 : (2005) 4 MhLj 156
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2, Order 5 Rule 17, Order 9 Rule 13Limitation Act, 1963 — Article 123