High Courts12 Apr 2005Dismissed
Kanwar Vilas Raj Nath and Another Vs Syndicate Bank
Bombay High Court · (2005) 4 ALLMR 39 : (2005) 4 BC 343 : (2005) 5 BomCR 302 : (2005) 127 CompCas 427 : (2005) 3 MhLj 913
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,961 of 3,669
High Courts12 Apr 2005Dismissed
Ramesh Baburao Wagh Vs The State of Maharashtra
Bombay High Court · (2005) 04 BOM CK 0063
Penal Code, 1860 (IPC) — Section 302
High Courts12 Apr 2005
Sunil Loiya Vs State of Maharashtra and Another
Bombay High Court · (2005) 3 ALLMR 864 : (2005) 6 BomCR 419 : (2005) 3 MhLj 524
Bombay Stamp (determination of true market value of property) Rules, 1981 — Rule 3, 3(4), 3(5)Bombay Stamp Act, 1958 — Section 31, 31(3), 32, 32(5), 32AConstitution of India, 1950 — Article 226, 227
High Courts11 Apr 2005Dismissed
R. Venkatesan Vs Union of India (UOI) and Others
Bombay High Court · (2005) 3 MhLj 337
Criminal Procedure Code, 1973 (CrPC) — Section 227
High Courts11 Apr 2005Allowed
Tukaram Jagannath Kokare and Tulshiram Jagannath Kokare Vs The State of Maharashtra
Bombay High Court · (2005) 04 BOM CK 0119
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts11 Apr 2005
Prashant Dnyanraj Thorat Vs The State of Maharashtra
Bombay High Court · (2005) 04 BOM CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 34, 363, 364A, 365, 368
High Courts11 Apr 2005Allowed
Akruti Nirman Pvt. Ltd. and Another Vs Brihanmumbai Mahanagar Palika and Another
Bombay High Court · (2005) 3 ALLMR 601 : (2005) 4 BomCR 32 : (2005) 3 MhLj 684
Development Control Rules for Greater Mumbai, 1967 — Rule 33(1), 33(10), 33(2), 33(3), 33(4)Mumbai Municipal Corporation Act, 1888 — Section 140, 146, 146(2), 147, 154(3)
High Courts11 Apr 2005
Kirit Dahayabhai Shah and Others Vs Chetan Kantilal Sheth and Others
Bombay High Court · (2006) 1 ALT(Cri) 4 : (2005) CriLJ 2427
Contempt of Courts Act, 1971 — Section 15(2)
High Courts11 Apr 2005
Bank of India Vs Central Government Industrial Tribunal No. 2 and Others
Bombay High Court · (2006) 2 BomCR 865 : (2006) 107 FLR 1019 : (2005) 4 MhLj 115
Constitution of India, 1950 — Article 226
High Courts11 Apr 2005
Oriental Insurance Co. Ltd. Vs Shri K.M. George Kutty '' Raju and Another
Bombay High Court · (2005) 4 ACC 825 : (2007) ACJ 359 : (2005) 4 ALLMR 42 : (2005) 4 BomCR 29 : (2005) 3 MhLj 440
Motor Vehicles Act, 1939 — Section 110C(2A)Motor Vehicles Act, 1988 — Section 149, 149(2), 170, 173
High Courts11 Apr 2005Dismissed
Dattatraya Limaye Vs State of Maharashtra and Others
Bombay High Court · (2005) 3 LLJ 594 : (2005) 3 MhLj 675
State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 49, 49.9, 50(2), 50A, 51
High Courts11 Apr 2005Allowed
Air India Ltd. Vs L.R. Solanki and Another
Bombay High Court · (2005) 4 ALLMR 429 : (2005) 5 BomCR 241 : (2005) 3 MhLj 974
Industrial Disputes Act, 1947 — Section 10, 10A, 2, 33(2)
High Courts11 Apr 2005Allowed
Sondur Rajini Vs Sondur Gopal
Bombay High Court · (2006) 3 CivCC 756 : (2005) 4 MhLj 688 : (2006) 3 RCR(Civil) 502
Constitution of India, 1950 — Article 5Criminal Procedure Code, 1973 (CrPC) — Section 188Divorce Act, 1869 — Section 10
High Courts08 Apr 2005Allowed
Salvation Army Vs Sunil J. Ingle
Bombay High Court · (2005) 5 BomCR 851 : (2005) 107 FLR 932
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 36, 36(1), 36(2), 36(3), 36(4)
High Courts08 Apr 2005
Smt. Conceicao Maria Pereira Fernandes Vs Shri Anthony Fernandes and Others
Bombay High Court · (2005) 107 BOMLR 815(1)
High Courts08 Apr 2005
Rajnikant Walchand Gandhi Vs Mophan Walchand Gandhi and Others
Bombay High Court · (2005) 5 BomCR 908
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts08 Apr 2005
Special Land Acquisition Officer (South Goa), Konkan Railway Corporation Limited and Chief Engineer, Konkan Railway Corporation Ltd. Vs Umesh D. Nagarsenkar
Bombay High Court · (2005) 04 BOM CK 0098
Land Acquisition Act, 1894 — Section 18, 4
High Courts08 Apr 2005Dismissed
Dashrath Sakharam Sutar Vs The State of Maharashtra
Bombay High Court · (2005) 04 BOM CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 164, 294, 313, 342Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302
High Courts08 Apr 2005
Pedru Mozes Fernandes Vs National Textile Corporation (S.M.) Ltd.
Bombay High Court · (2006) 2 BomCR 403 : (2005) 107 FLR 660 : (2005) 4 MhLj 199
Bombay Industrial Relations Act, 1946 — Section 42(4), 71, 72, 78, 78(1)Bombay Industrial Relations Rules, 1947 — Rule 32(2), 53, 53(2)Constitution of India, 1950 — Article 226, 227
High Courts08 Apr 2005Dismissed
Smt. Chanchalben Amritlal Patel Vs Deputy Collector (ENC) and Competent Authority and Others
Bombay High Court · (2005) 3 ALLMR 494 : (2005) 3 BomCR 461 : (2005) 3 MhLj 834
Bombay Public Trusts Act, 1950 — Section 36(1)Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 108, 22, 22(1), 22(4), 23Maharashtra Vacant Lands (Prohibition of Unauthorised occupation and Summary Eviction) Act, 1975 — Section 2