High Courts21 Apr 2005
Dnyaneshwar Motekar Vs Vandana Motekar
Bombay High Court · (2005) 4 MhLj 438
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(2)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,959 of 3,669
High Courts21 Apr 2005Dismissed
Pradeep Yogeshwar Nimje Vs State of Maharashtra and Others
Bombay High Court · (2005) 4 ALLMR 45 : (2005) 5 BomCR 227 : (2005) 4 MhLj 105
Civil Procedure Code, 1908 (CPC) — Section 101, 115Constitution of India, 1950 — Article 215, 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 149, 152, 154, 35, 35(1)
High Courts21 Apr 2005
Mamatadevi Prafullakumar Bhansali Vs Pushpadevi Kailashkumar Agrawal and Another
Bombay High Court · (2006) 2 BC 155 : (2005) 3 CivCC 246 : (2005) 2 MhLj 1003
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 200Evidence Act, 1872 — Section 118, 59, 60, 62
High Courts21 Apr 2005
Tilak Raj Bhalla Vs Ulhas Narayan Sanvordekar (since deceased) represented by his L.Rs. and Others
Bombay High Court · (2005) 4 BomCR 16
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Contract Act, 1872 — Section 23
High Courts21 Apr 2005
Prajyot Jagtap and Others Vs State of Maharashtra and Others Ismail Kasam Mulla and Others Vs Krishna Institute of Medical Sciences and Others Parag Pundlik Pawar and Another Vs K.J. Sommaiya Medical College and Research Centre and Others
Bombay High Court · (2005) 04 BOM CK 0045
Constitution of India, 1950 — Article 141
High Courts21 Apr 2005
In Re: Severn Trent Water Purification Inc.
Bombay High Court · (2006) 68 SCL 176
Companies (Court) Rules, 1959 — Rule 24(2)Companies Act, 1956 — Section 111, 434, 439, 439(1), 439(1)(B)
High Courts21 Apr 2005Allowed
Gangadhar Narsingdas Agrawal Vs Curchorem-Cacora Municipal Council and Another
Bombay High Court · (2005) 5 BomCR 283 : (2005) 4 MhLj 730
High Courts21 Apr 2005
Ramesh Bakde Vs Divisional Controller, MSRTC and Another
Bombay High Court · (2006) 2 BomCR 361 : (2005) 4 MhLj 152
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44
High Courts20 Apr 2005Allowed
Bastimal Hajarimal Porwal Jain Vs Senior Inspector of Police and Others
Bombay High Court · (2005) 2 DMC 873 : (2005) 3 MhLj 454
Criminal Procedure Code, 1973 (CrPC) — Section 174, 174(3), 174(4), 176, 176(1)Penal Code, 1860 (IPC) — Section 302, 306, 34, 498A
High Courts20 Apr 2005
Special Land Acquisition Officer (South Goa), Konkan Railway Corporation Limited and Chief Engineer, Konkan Railway Corporation Ltd. Vs Balkust Yessu Sawant (deceased) by his Lrs. Premavati Balkust Sawant and Others
Bombay High Court · (2005) 04 BOM CK 0108
Land Acquisition Act, 1894 — Section 18, 4
High Courts20 Apr 2005
Special Land Acquisition Officer (South Goa), Konkan Railway Corporation Limited and Chief Engineer, Konkan Railway Corporation Ltd. Vs Francisco Leandro Fernandes
Bombay High Court · (2005) 04 BOM CK 0107
Land Acquisition Act, 1894 — Section 18, 4
High Courts20 Apr 2005Allowed
Shriniwas Krishna Suvarna Vs Executive Engineer, Transit Camp Division
Bombay High Court · (2005) 3 ALLMR 321 : (2006) 2 BomCR 392
Development Control Regulations for Greater Bombay, 1991 — Regulation 33(10), 33(5)Maharashtra Housing and Area Development Act, 1976 — Section 66, 66(1)
High Courts20 Apr 2005Dismissed
Abdul Jabar Mohammed Ishaq and Another Vs Ravindranath Rupa Prajapati and Others
Bombay High Court · (2005) 3 ALLMR 191
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Partnership Act, 1932 — Section 69(2), 69(2A)
High Courts20 Apr 2005
ICICI Ltd. (Debenture Trustees) Vs Kothri Industrial Corporation Ltd. and Others and Prithviraj Infrastructure P. Ltd.
Bombay High Court · (2006) 4 BC 34 : (2005) 5 BomCR 213
Civil Procedure Code Amendment Act, 2002 — Section 17, 34, 39, 39(4)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 64, Order 21 Rule 73, Order 21 Rule 90, Order 21 Rule 90(3)
High Courts20 Apr 2005
Laxman Vithoba Bhorsat and Others Vs Rajaram Vithoba Bhorsat and Others
Bombay High Court · (2005) 6 BomCR 418 : (2006) 1 CivCC 583 : (2005) 3 MhLj 969
High Courts20 Apr 2005Allowed
Smt. Lata Rajendra Kankariya and Others Vs Union of India (UOI) and Others
Bombay High Court · (2006) 3 ACC 183 : AIR 2005 Bom 287 : (2005) 3 ALLMR 308 : (2006) 2 BomCR 461
Army Act, 1950 — Section 36, 37Civil Procedure Code, 1908 (CPC) — Section 80
High Courts20 Apr 2005
Special Land Acquisition Officer (South Goa), Konkan Railway Corporation Limited and Chief Engineer, Konkan Railway Corporation Ltd. Vs Sadashiv Shankar Gaonkar alias Sashiv Dessai (deceased) represented by Akalpita Raut Dessai
Bombay High Court · (2005) 04 BOM CK 0026
Land Acquisition Act, 1894 — Section 18, 4
High Courts20 Apr 2005Dismissed
Anirudha S. Bhagat Vs Ramnivas Meena and Another
Bombay High Court · (2005) 4 MhLj 41
Criminal Procedure Code, 1973 (CrPC) — Section 10, 160, 160(1), 160(2), 161Penal Code, 1860 (IPC) — Section 174, 304A, 337, 338Prevention of Damage to Public Property Act, 1984 — Section 3, 4
High Courts20 Apr 2005Allowed
The Administrative Officer, Municipal School Board, Headmaster, Pune Municipal Corporation Primary School No. 14 (Boys) and Headmaster, Pune Municipal Corporation Primary School (Boys) Vs Shri Mohan E. Jagtap
Bombay High Court · (2006) 2 BomCR 873 : (2006) 110 FLR 265
Bombay Pre-Primary and Primary Education Act, 1947 — Section 16(1), 2(11), 2(19), 2(2), 2(6)Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts19 Apr 2005
Smt. Kusum Sagun Malmanke Vs The State of Maharashtra
Bombay High Court · (2005) 04 BOM CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 25, 27, 8Penal Code, 1860 (IPC) — Section 100, 201, 302, 304(1), 34