High Courts19 Apr 2005
Sadashiv Morajkar Construction Pvt. Ltd. Vs Government of Goa and Others
Bombay High Court · (2005) 5 BomCR 249 : (2005) 2 CTLJ 168
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,960 of 3,669
High Courts19 Apr 2005
Rayon Workers'' Union and Shri Dinesh Pratap Singh Vs Century Rayon and Smt. S.V. Suvarna
Bombay High Court · (2005) 4 ALLMR 232 : (2005) 3 LLJ 618
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 10(2), 11A, 18(1), 2
High Courts19 Apr 2005Dismissed
Commissioner of Customs and Central Excise Vs Kabul Textiles (LLC)
Bombay High Court · (2005) 5 BomCR 325
Civil Procedure Code, 1908 (CPC) — Section 100Customs Act, 1962 — Section 111, 112, 130, 2(16), 2(3)Foreign Trade (Development and Regulation) Act, 1992 — Section 11, 11(1), 7
High Courts15 Apr 2005
Maharashtra State Electricity Board, The Director Personnel, MSEB, The Chief Engineer, MSEB and Senior System Officer (EDP), MSEB Vs Vilas Kisan Nehete and Others
Bombay High Court · (2005) 3 ALLMR 524 : (2005) 106 FLR 1088 : (2005) 3 LLJ 321 : (2005) 3 MhLj 371
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts15 Apr 2005
Special Land Acquisition Officer (South Goa), Konkan Railway Corporation Limited and Chief Engineer, Konkan Railway Corporation Ltd. Vs Sudesh Anant Raicar
Bombay High Court · (2005) 04 BOM CK 0109
Land Acquisition Act, 1894 — Section 4, 4(1)
High Courts15 Apr 2005
Special Land Acquisition Officer (South Goa), Konkan Railway Corporation Limited and Chief Engineer, Konkan Railway Corporation Ltd. Vs Umesh D. Nagarsekar and Jiu Vithoba Gauncar (through L.R''s. Mayawati J. Gaunkar, Deepak J. Gauncar, Vithoba J. Gauncar and Shaermila J. Gauncar)
Bombay High Court · (2005) 04 BOM CK 0106
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts15 Apr 2005Dismissed
Mukesh Ramchandra Bhardwaj Vs Usha Vasantrao Kathale
Bombay High Court · (2005) 4 ALLMR 266 : (2005) 6 BomCR 426 : (2005) 3 MhLj 425
Succession Act, 1925 — Section 213(1), 213(2), 57
High Courts15 Apr 2005
Sardar Refreshments Vs State of Maharashtra and Another
Bombay High Court · (2005) 4 ALLMR 30 : (2005) 4 BomCR 63 : (2005) 107 FLR 219 : (2005) 3 MhLj 792
Bombay Police Act, 1951 — Section 33, 33(1)Bombay Shops and Establishments Act, 1948 — Section 10, 11, 13, 19, 19(1)
High Courts15 Apr 2005Allowed
Mansoor Ali Khan Pataudi Vs Ram Niranjan Kedia Tours and Travels Pvt. Ltd. and Another
Bombay High Court · (2007) 1 BC 316
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Apr 2005
Special Land Acquisition Officer (South Goa), Konkan Railway Corporation Limited and Chief Engineer, Konkan Railway Corporation Ltd. Vs Molu Ranganath Naik Gaunkar
Bombay High Court · (2005) 04 BOM CK 0014
Land Acquisition Act, 1894 — Section 4, 4(1)
High Courts13 Apr 2005Dismissed
Govind Gangadhar Walve (Since deceased by heirs Barku Govind Walve, Haribhau Govind Walve, Digamber Govind Walve and Jairam Govind Walve), Waman Gangadhar Walve, Sahadu Gangadhar Walve and Nathu Gangadhar Walve Vs Shri. Baban Sadu Salve (Since deceased through his legal heirs Shri Madhukar Baban Salve, Shri Vijay Baban Salve and Shri Yeshwant Baban Salve)
Bombay High Court · (2005) 3 ALLMR 111 : (2006) 2 BomCR 870 : (2005) 3 MhLj 326
Bombay Inferior Villages Watans Abolition Act, 1958 — Section 2(1), 4, 9, 9(1)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84Civil Procedure Code, 1908 (CPC) — Section 151
High Courts13 Apr 2005Dismissed
SICOM Limited Vs Padmashri Mahipatrai J. Shah and Others
Bombay High Court · (2005) 4 ALLMR 35 : (2006) 3 BC 304 : (2005) 2 CivCC 782 : (2005) 3 MhLj 125
Contract Act, 1872 — Section 133, 134, 135, 139, 141State Financial Corporations Act, 1951 — Section 29, 31(3)
High Courts13 Apr 2005Dismissed
Union of India (UOI) Vs Sir Hurkisondas Nurottam Hospital and Medical Research Centre
Bombay High Court · (2010) 18 STR 254
Central Excises and Salt Act, 1944 — Section 35C(2), 35GCustoms Act, 1962 — Section 125(2)
High Courts13 Apr 2005Dismissed
Manikchand Pukhraj Katariya Vs Kumari Hirabai and Others
Bombay High Court · (2005) 3 ACC 588 : (2007) ACJ 118 : (2005) 3 ALLMR 279 : (2005) 107 BOMLR 394
Motor Vehicles Act, 1988 — Section 112, 3
High Courts13 Apr 2005Dismissed
Employees'' State Insurance Corporation Vs Cortalim Shipyard and Engineers P. Ltd. and Another
Bombay High Court · (2006) 130 CompCas 295 : (2006) 106 FLR 551
Employees State Insurance (General) Regulations, 1950 — Regulation 10B, 31, 39, 40Employees State Insurance Act, 1948 — Section 2(15), 2(17), 40, 85, 86AFactories Act, 1948 — Section 2
High Courts13 Apr 2005
HCL Ltd. Vs Krishna Nanu Naik and Sons and Others
Bombay High Court · (2005) 5 BomCR 305 : (2005) 4 MhLj 719
High Courts13 Apr 2005Allowed
Narendra Ishulal Rahangdale Vs State of Maharashtra and Others
Bombay High Court · (2005) 4 ALLMR 222 : (2006) 1 BomCR 890 : (2005) 3 MhLj 567
Constitution of India, 1950 — Article 226Maharashtra Civil Services (Regulation of Seniority) Rules, 1982 — Rule 61.1Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 37
High Courts13 Apr 2005Allowed
SICOM Limited Vs Co-Nick Alloys (India) Limited and Others
Bombay High Court · (2005) 4 ALLMR 244 : (2006) 2 BC 350 : (2005) 4 BomCR 653 : (2005) 2 CivCC 813 : (2005) 3 MhLj 67
Companies Act, 1956 — Section 146Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 34(1)State Financial Corporations Act, 1951 — Section 2, 2(1), 29, 31, 31(1)
High Courts12 Apr 2005Allowed
Lourdes Chandrahas Shetty (Mrs.) and Another Vs Vishal Konkan Co-operative Housing Society Ltd. and Others
Bombay High Court · (2005) 3 ALLMR 881 : (2005) 4 BomCR 41 : (2005) 3 MhLj 320
High Courts12 Apr 2005
Bombay Electric Supply and Transport (Best) Undertaking Vs State of Maharashtra Commissioner of Sales Tax Vs Bombay Electric Supply and Transport (Best) Undertaking
Bombay High Court · (2005) 140 STC 308
Bombay Sales Tax Act, 1959 — Section 19(6), 2(11), 2(25), 2(5A), 22Income Tax Act, 1961 — Section 251, 251(1), 254(1), 31, 33(4)