High Courts02 May 2005
Seema D. Jadhav Vs Maharashtra General Kamgar Union
Bombay High Court · (2005) 05 BOM CK 0057
Bombay Shops and Establishments Act, 1948 — Section 2(4)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,957 of 3,669
High Courts02 May 2005
Schering Corporation and Another Vs United Biotech (P) Limited and Another
Bombay High Court · (2005) 3 BomCR 901
Trade Marks Act, 1999 — Section 27(2), 28(1), 28(3)
High Courts02 May 2005Dismissed
Panther Fincap and Management Services Ltd. and Others Vs Union of India (UOI)
Bombay High Court · (2006) 134 CompCas 806 : (2007) 74 SCL 202
Companies Act, 1956 — Section 10F, 209A, 235, 237
High Courts02 May 2005
C.V. Shah and A.V. Bhat, Now known as Shah Promoters and Developers Vs The State of Maharashtra and Others Tajuddin Mohhammadbhai Somaji and Suyog Development Corporation Vs The State of Maharashtra and Others Pune Timber Merchant and Saw Mill Owners Association Vs The State of Maharashtra (Summons to be served on the Learned Additional Government Pleader appearing for the State of Maharashtra under Order XXVII, Rule 4 of the Code of Civil Procedure, 1908) and Others
Bombay High Court · (2005) 3 ALLMR 197 : (2006) 3 BomCR 216
Bombay Provincial Municipal Corporations Act, 1949 — Section 2(15), 2(19), 68, 68(1), 68(2)Land Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 107, 112, 125, 126(1), 126(2)
High Courts02 May 2005Dismissed
Subhash Gogia Vs State of Maharashtra and Others
Bombay High Court · (2005) 3 ALLMR 20 : (2005) 4 BomCR 529
Gujarat Industrial Development Act, 1962 — Section 28, 41Revenue Recovery Act, 1890 — Section 3, 5
High Courts29 Apr 2005
Makarand Bhikaji Bagade and Others Vs State of Maharashtra and Others
Bombay High Court · (2005) 6 BomCR 280
Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 26, 30
High Courts29 Apr 2005Allowed
Shapoorji Pallonji and Co. and K.B. Captain Vs Union of India (UOI), The Collector of Central Excise and Customs, The Additional Collector of Central Excise and Customs and The Superintendent of Central Excise Ceat Tyres of India Ltd., Shri Udayan B. Mehta and Bagla Engineerig Co. Ltd. Vs The Union of India (UOI), The Collector of Central Excise and Customs and The Superintent of Central Excise (Preventive)
Bombay High Court · (2005) 192 ELT 92
Central Excise Rules, 1944 — Rule 173(Q)(1), 226, 73, 9(2)Central Excises and Salt Act, 1944 — Section 2Companies Act, 1956 — Section 11(A), 3, 35, 37
High Courts29 Apr 2005Allowed
Vishal Jivan Jogure Vs Smt. Megha Vishal Jogure and Another
Bombay High Court · (2005) 4 MhLj 54
Criminal Procedure Code, 1973 (CrPC) — Section 97
High Courts29 Apr 2005
The State of Maharashtra and Mr. Wani Vs Shri Gopal Ananda Nagargoje, Superintending Engineer (Retired)
Bombay High Court · (2005) 04 BOM CK 0006
High Courts28 Apr 2005
All India Central Government Health Scheme Employees Association and Another Vs Union of India (UOI) and Others
Bombay High Court · (2006) 108 FLR 400 : (2006) 1 LLJ 798 : (2005) 4 MhLj 939
Constitution of India, 1950 — Article 226
High Courts28 Apr 2005
Farukh Shaikh Mohammed Vs The State of Maharashtra
Bombay High Court · (2005) ALLMR(Cri) 2201
Penal Code, 1860 (IPC) — Section 302, 304, 34, 384Probation of Offenders Act, 1958 — Section 4, 5
High Courts28 Apr 2005
A.G. Dhore and Others Vs Vaccum Plant and Instruments Manufacturing Company Limited and Another
Bombay High Court · (2005) 04 BOM CK 0070
Constitution of India, 1950 — Article 14, 21, 225, 226, 227Government of India Act, 1915 — Section 107, 108, 108Industrial Disputes Act, 1947 — Section 25, 25F, 25H
High Courts28 Apr 2005
Citizens For A Just Society Vs Union of India (UOI) and Others
Bombay High Court · (2005) 4 ALLMR 20 : (2005) 5 BomCR 316
Atomic Energy Act, 1962 — Section 13, 18, 27
High Courts28 Apr 2005
International Airports Authority of India Vs Shri Bhimrao Chandappa Dasar
Bombay High Court · (2005) 3 ALLMR 257
Maharashtra Land Revenue Code, 1966 — Section 37(2), 44(1)
High Courts28 Apr 2005
Mr. S. Sundara Raman and Another Vs Mr. P. Singh and Others
Bombay High Court · (2005) 04 BOM CK 0037
Bombay High Court (Original Side) Rules, 1980 — Rule 238
High Courts28 Apr 2005Dismissed
Permanent Magnets Ltd. Vs Shri Umashankar Pandey, Shailendra Singh Chawl and Hon''ble Member, Industrial Tribunal
Bombay High Court · (2005) 3 ALLMR 211 : (2006) 2 BomCR 398
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33(2)
High Courts27 Apr 2005
Hari Hotumal Tanwani Vs Commissioner, Ulhasnagar Municipal Corporation and Others
Bombay High Court · (2005) 3 BomCR 921
High Courts27 Apr 2005Dismissed
Pandurang Gopal Khade, Namdeo Pandurang Khade, Babaso Pandurang Khade and Bajirao Pandurang Khade Vs State of Maharashtra
Bombay High Court · (2005) 04 BOM CK 0126
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 324, 34, 504
High Courts27 Apr 2005
Kewal Semlani Vs Commissioner of Bombay and Others
Bombay High Court · (2005) 4 BomCR 25
High Courts27 Apr 2005
Bhilwara Melba De Wittle Ltd. Vs Union of India (UOI) and Another
Bombay High Court · (2005) 5 BomCR 272 : (2005) 192 ELT 111
Central Excise Rules, 1944 — Rule 52QCentral Excises and Salt Act, 1944 — Section 32Companies Act, 1956 — Section 35G