COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,962 of 3,669

High Courts08 Apr 2005Allowed

Vithoba Rama Jadhav, Dagadu Rama Jadhav, (since deceased, through his heirs and legal representatives: Balkrishna Dagadu Jadhav and Others) Vs Tukaram Tatya Salunkhe, Chintaman Laxman Kale (since deceased, through his heirs and legal representatives: Shrikrishna Chintaman Kale and Others) and Raghunath Laxman Kale

Bombay High Court · (2005) 04 BOM CK 0025

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 4, 85AConstitution of India, 1950 — Article 227

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High Courts08 Apr 2005Dismissed

Chandrakant Budo Naik Vs Gopal Vishnu Naik Panvelkar and Others

Bombay High Court · (2005) 5 BomCR 211

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Limitation Act, 1963 — Article 64

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High Courts08 Apr 2005

Hemant M. Nabar and Others Vs Farohar and Co. and Others

Bombay High Court · (2005) 5 BomCR 234

Bombay Presidency Town Insolvency Rules, 1910 — Rule 52(B), 52(B)(5), 52A, 52A(1), 52B(4)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 50Constitution of India, 1950 — Article 254, 372

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High Courts08 Apr 2005

Malan Karale and Others Vs Ms. Aloo Chibber and Others

Bombay High Court · (2005) 3 LLJ 133 : (2005) 3 MhLj 723

Constitution of India, 1950 — Article 12, 14, 21, 226, 39

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High Courts07 Apr 2005

Shivappa Bembale Vs State of Maharashtra and Another

Bombay High Court · (2005) 6 BomCR 437 : (2005) 3 MhLj 709

Maharashtra Civil Services (Pension) Rules, 1982 — Rule 110, 30, 57

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High Courts07 Apr 2005

Prakash Mahadeo Khot and Others Vs Maruti Dadu Khot and Others

Bombay High Court · (2005) 2 ALLMR 775 : (2005) 4 BomCR 568

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High Courts07 Apr 2005

Special Land Acquisition Officer (South Goa), Konkan Railway Corporation Limited and Chief Engineer, Konkan Railway Corporation Ltd. Vs Govind Jiu Dessai (dead) represented through LRs. Parvati Govind Dessai, Pramod Govind Dessai and Tanuja Govind Dessai Devappa Laxman Gaunkar Vs Special Land Acquisition Officer (South Goa), Konkan Railway Corporation Limited and Chief Engineer, Konkan Railway Corporation Ltd.

Bombay High Court · (2005) 04 BOM CK 0088

Land Acquisition Act, 1894 — Section 18, 4(1)

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High Courts07 Apr 2005

Special Land Acquisition Officer and Another Vs Babu Datta Naik Dessai and Others

Bombay High Court · (2005) 6 BomCR 414 : (2006) 1 MhLj 433

Land Acquisition Act, 1894 — Section 18, 4(1)

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High Courts07 Apr 2005Dismissed

Sarang Arvind Goswamy Vs State of Maharashtra

Bombay High Court · (2005) 3 MhLj 774

Maharashtra Control of Organised Crime Act, 1999 — Section 21

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High Courts06 Apr 2005

Navin Chander Advani Vs Leena @ Diviya Navin Advani

Bombay High Court · AIR 2005 Bom 277 : (2005) 4 ALLMR 61 : (2005) 4 BomCR 48 : (2005) 3 CivCC 771 : (2005) 2 DMC 476

Hindu Marriage Act, 1955 — Section 19, 19(1)Special Marriage Act, 1954 — Section 31(1)

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High Courts06 Apr 2005Dismissed

Bharat Tukaram Redkar, etc. Vs The State of Maharashtra, etc.

Bombay High Court · (2005) 3 MhLj 317

Criminal Procedure Code, 1973 (CrPC) — Section 228, 228(1)Penal Code, 1860 (IPC) — Section 109, 120B, 34, 408, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 5(1), 5(2)

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High Courts06 Apr 2005Dismissed

Vibra Fibre P. Ltd. and Rajneesh Agarwal and Associates P. Ltd. Vs Aryaman Financial Services Ltd.

Bombay High Court · (2005) 4 ALLMR 914 : (2006) 1 BC 461 : (2005) 3 BomCR 537 : (2005) 2 MhLj 1160

Civil Procedure Code, 1908 (CPC) — Section 60(2), 64, 64(2)Transfer of Property Act, 1882 — Section 53A, 54

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High Courts06 Apr 2005Dismissed

S.S. Mhatre and Others Vs State of Maharashtra and Others

Bombay High Court · (2005) 3 BomCR 501 : (2005) 3 MhLj 34

Bombay Public Trusts Act, 1950 — Section 1(4), 36, 41E

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High Courts06 Apr 2005Dismissed

Mangesh Govind Patane Vs Nagesh Vasant Kadam and Others

Bombay High Court · (2005) 4 ALLMR 56 : (2005) 4 BomCR 554

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2Constitution of India, 1950 — Article 141

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High Courts06 Apr 2005Allowed

Gurudas Dadmal Vs Scheduled Tribe Caste Certificate Scrutiny Committee and Others

Bombay High Court · (2005) 6 BomCR 479 : (2005) 3 MhLj 607

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High Courts06 Apr 2005

M.N. Chhaya and Another Vs Mr. P.R.S. Mani and Others

Bombay High Court · (2005) 4 ALLMR 52 : (2005) 3 BomCR 497 : (2005) 127 CompCas 863 : (2005) 3 MhLj 29 : (2005) 63 SCL 509

Companies Act, 1956 — Section 391, 394

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High Courts06 Apr 2005Allowed

Shivaji Shivlingappa Kadge and Others Vs Chief Officer, Municipal Council

Bombay High Court · (2005) 6 BomCR 424 : (2005) 3 MhLj 681

Limitation Act, 1963 — Section 5

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High Courts06 Apr 2005Dismissed

Shri Sai Sewa Shikshan Mandal Ramtek and Another Vs Presiding Officer, School Tribunal and Others

Bombay High Court · (2005) 4 ALLMR 415 : (2005) 6 BomCR 225

Central Inland Water Transport Corporation Ltd. Service Discipline and Appeal Rules, 1979 — Rule 9(1)Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Regulation 25, 5(2), 5(3), 9(2), 9(3)

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High Courts06 Apr 2005Allowed

Noble Asset Company Ltd. Vs Union of India (UOI)

Bombay High Court · (2005) 128 ECR 140

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 125(2)

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High Courts05 Apr 2005

Altaf Ismail Sheikh Vs The State of Maharashtra and Others

Bombay High Court · (2005) CriLJ 3584

Constitution of India, 1950 — Article 20, 20(1), 226Maharashtra Control of Organised Crime Act, 1999 — Section 11, 17, 18, 19, 2Mines Act, 1952 — Section 66

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