High Courts05 Apr 2005
R. Kantilal and Co. Vs Commissioner of Income Tax and Others
Bombay High Court · (2005) 196 CTR 281 : (2005) 277 ITR 246
Income Tax Act, 1961 — Section 80HHC(2)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,963 of 3,669
High Courts05 Apr 2005
Maharashtra Rajya Prathamik Shikshak Samiti Vs Kolhapur Municipal Corporation and Others
Bombay High Court · (2005) 6 BomCR 447
Bombay Primary Education Rules, 1949 — Rule 154Bombay Provincial Municipal Corporations Act, 1949 — Section 45(1), 51(4), 61(4)Constitution of India, 1950 — Article 14, 309
High Courts05 Apr 2005Dismissed
Gafoor Dastagir Shiekh Vs State of Maharashtra and Another
Bombay High Court · (2005) 3 MhLj 463
Bombay Police Act, 1951 — Section 56, 56(1)
High Courts05 Apr 2005Allowed
Kotak Mahindra Bank Limited Vs Nobiletto Finlease and Investment Private Limited and State of Maharashtra
Bombay High Court · (2005) CriLJ 3500 : (2005) 3 MhLj 512
Criminal Procedure Code, 1973 (CrPC) — Section 154Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Apr 2005Allowed
Shri Raja '' Rajesh Rajan Nair Vs Shri R.S. Sharma, Ex-Commissioner of Police, The State of Maharashtra and The Superintendent
Bombay High Court · (2005) 04 BOM CK 0027
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(2), 3(3), 7(1)
High Courts05 Apr 2005Dismissed
Cable Corporation of India Vs Additional Commissioner of Labour and Others
Bombay High Court · (2005) 106 FLR 1011 : (2005) 3 LLJ 691
Constitution of India, 1950 — Article 19(1), 226, 32Industrial Disputes (Amendment) Act, 1976 — Section 10, 25F, 25K, 25L, 25MIndustrial Disputes (Amendment) Act, 1982 — Section 25K, 25O, 25R
High Courts05 Apr 2005Dismissed
Shantaben Mohan Rathod and Others Vs International Airport Authority of India and Others
Bombay High Court · (2005) 3 MhLj 143
Bombay Municipal Corporation Act, 1888 — Section 381Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226, 65
High Courts04 Apr 2005Dismissed
Popat Tulshiram Mahajan, Central Prison Vs The State of Maharashtra
Bombay High Court · (2005) 04 BOM CK 0131
Penal Code, 1860 (IPC) — Section 302, 498, 498A
High Courts04 Apr 2005Allowed
Maharashtra State Electricity Board Vs State of Maharashtra and Others
Bombay High Court · (2005) 04 BOM CK 0061
Electricity (Supply) Act, 1948 — Section 42(4), 44Electricity Act, 2003 — Section 12, 13, 14, 15, 15(3)
High Courts04 Apr 2005
Aderbad Co-operative Hsg. Scty. Ltd. Vs Aspi Framroze Goluwalla (Dr.) and Others
Bombay High Court · (2005) 3 ALLMR 6 : (2005) 4 BomCR 73
Presidency Small Cause Courts Act, 1882 — Section 6Specific Relief Act, 1877 — Section 56Specific Relief Act, 1963 — Section 41
High Courts04 Apr 2005Dismissed
The Osmanabad Dist. Central Co-op. Bank Ltd. and Another Vs The State of Maharashtra and Others
Bombay High Court · AIR 2006 Bom 8
Constitution of India, 1950 — Article 14
High Courts01 Apr 2005Dismissed
Motillal Mahadev Sharma (since deceased Gangawati Motilal Sharma and Others) Vs The Municipal Corporation of Greater Bombay
Bombay High Court · AIR 2005 Bom 344 : (2006) 2 BomCR 409
Bombay Municipal Corporation Act, 1888 — Section 105B, 105F, 351, 505, 527
High Courts01 Apr 2005
Mr. Minoo Rustomji Shroff and Others Vs Charity Commissioner and Others
Bombay High Court · (2005) 3 ALLMR 532 : (2005) 4 BomCR 570 : (2005) 2 MhLj 1135
Bombay Public Trusts Act, 1950 — Section 2(4), 50, 50(4), 50(A), 52Civil Procedure Code, 1908 (CPC) — Section 92, 93
High Courts01 Apr 2005
Castrol Limited Vs Admiral Shipping Ltd.
Bombay High Court · (2006) 1 BC 150 : (2005) 3 BomCR 507 : (2006) 132 CompCas 241 : (2005) 64 SCL 203
Companies Act, 1956 — Section 433, 434Contract Act, 1872 — Section 230
High Courts01 Apr 2005Allowed
The Senior Inspector of Police and Others Vs Shri Sudam Bhausaheb Bhalekar
Bombay High Court · (2005) 3 ALLMR 852 : (2005) 5 BomCR 294
Bombay Police Act, 1951 — Section 25, 26Constitution of India, 1950 — Article 164, 311, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 357, 360, 389, 389(1)
High Courts01 Apr 2005
Special Land Acquisition Officer (South Goa), Konkan Railway Corporation Limited and Chief Engineer, Konkan Railway Corporation Ltd. Vs Pandurang Yesso Dessai
Bombay High Court · (2005) 04 BOM CK 0110
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts01 Apr 2005
Mrs. Rajashree alias Vanita Rajesh Dixit Vs Shri. Rajesh Nagesh Dixit Rajesh Nagesh Dixit Vs Mrs. Rajashree alias Vanita Rajesh Dixit
Bombay High Court · AIR 2005 Bom 352 : (2005) 4 ALLMR 63 : (2006) 2 BomCR 416 : (2005) 2 DMC 824
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1(1), Order 47 Rule 9, 144Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Family Courts Act, 1984 — Section 10
High Courts01 Apr 2005Dismissed
Empire Industries Ltd. (Garlick Engineering Division) Vs State of Maharashtra, Industries, Energy and Labour Department, The Rashtriya General Kamgar Union and The Association of Engg. Workers
Bombay High Court · (2005) 5 BomCR 308 : (2005) 3 LLJ 313
Industrial Disputes Act, 1947 — Section 10(1), 10(3), 2, 25N, 9A
High Courts01 Apr 2005Allowed
Maharashtra Public Service Commission Vs Amrut Kisan Kalukhe '' Amrut Sarjerao Bajare and Others etc.
Bombay High Court · (2005) 04 BOM CK 0049
High Courts01 Apr 2005
Special Land Acquisition and Another Vs Sunil Datta Bhagat and Another
Bombay High Court · (2005) 5 BomCR 367
Land Acquisition Act, 1894 — Section 4(1)