High Courts23 Mar 2005Dismissed
Gorakshnath Khandu Bagal Vs State of Maharashtra and Others
Bombay High Court · (2005) CriLJ 3158 : (2005) 4 RCR(Criminal) 425
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 128, 488, 488(3)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,966 of 3,669
High Courts23 Mar 2005Dismissed
Sunil Ramdas Kotkar and Others Vs State of Maharashtra and Others
Bombay High Court · (2005) 3 ALLMR 143 : (2005) 4 BomCR 117 : (2005) 4 MhLj 375
Bombay Provincial Municipal Corporations Act, 1949 — Section 19, 19AA, 19IA, 19IAA, 19IAA(2)Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 78(2), 81
High Courts23 Mar 2005
Dada Fire Works Pvt. Ltd. and Another Vs State of Maharashtra and Others
Bombay High Court · (2005) 3 ALLMR 627 : (2005) 4 BomCR 50 : (2005) 3 MhLj 807
Constitution of India, 1950 — Article 226, 243ZDLand Acquisition Act, 1894 — Section 17, 17(1), 3, 4, 4(1)Maharashtra District Planning Committees (Constitution and Functions) Act, 1998 — Section 10
High Courts23 Mar 2005
Hasmukhlal and Co. Vs Municipal Corporation for Greater Mumbai and Another
Bombay High Court · (2005) 4 BomCR 179 : (2005) 2 CTLJ 65 : (2005) 3 MhLj 149
Constitution of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1888 — Section 69, 69(3)
High Courts23 Mar 2005
Majid Ahmedbhai Oomerbhoy Vs Rashid Sattar Oomerbhoy and Others and The Court Receiver, High Court and Another
Bombay High Court · (2005) 4 ALLMR 215
High Courts23 Mar 2005
Ceat Tyres of India Ltd. Vs Nashik Municipal Corporation and Others
Bombay High Court · (2005) 2 ALLMR 466
Bombay Municipal Corporation (Levy of Octroi) Rules, 1965 — Rule 25Bombay Provincial Municipal Corporations Act, 1949 — Section 3(4), 493Constitution of India, 1950 — Article 136, 14, 226
High Courts23 Mar 2005Dismissed
M.G. Bhide Vs Britannia Industries Ltd., Mayur Trading Company and Mr. S.S. Hirurkar, Member, Industrial Court
Bombay High Court · (2005) 3 MhLj 659
Constitution of India, 1950 — Article 226, 227, 277Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 3(5), 30(2), 48
High Courts23 Mar 2005Allowed
Avinash Anant Vaidya Vs The Regional Provident Fund Commissioner and Others
Bombay High Court · (2005) 4 ALLMR 79 : (2005) 4 BomCR 594 : (2006) 1 LLJ 489 : (2005) 3 MhLj 479
Workmens Compensation Act, 1923 — Section 2(1)
High Courts23 Mar 2005Allowed
Rhone Poulene (India) Ltd. Vs Anjali Devrukhar and Others
Bombay High Court · (2005) 3 ALLMR 413 : (2005) 4 BomCR 619 : (2005) 106 FLR 149 : (2005) 3 LLJ 166 : (2005) 2 MhLj 1052
Payment of Gratuity Act, 1972 — Section 1(3), 2, 2(1), 3, 7(4)
High Courts23 Mar 2005Dismissed
Punjab Shirsat Vs State of Maharashtra
Bombay High Court · (2006) 1 DMC 269
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 498A
High Courts22 Mar 2005Allowed
Maharashtra Rajya Macchimar Sahakari Sangh Ltd. Vs The State of Maharashtra and Others
Bombay High Court · (2005) 4 BomCR 161
Contract Labour (Regulation and Abolition) Act, 1970 — Section 2(1)Maharashtra Land Revenue Code, 1966 — Section 267Maharashtra Realisation of Land Revenue Rules, 1967 — Rule 17, 17(2)
High Courts22 Mar 2005
Suryakant Govindrao Shinde Vs State of Maharashtra and Others
Bombay High Court · (2005) 4 ALLMR 84 : (2005) 4 BomCR 168 : (2005) 3 MhLj 218
High Courts22 Mar 2005Allowed
Mrs. Maria Sibilia Crasto Vs Mr. Luis Antonio Jose Sarto Pires and Others
Bombay High Court · (2005) 2 ALLMR 593 : (2005) 107 BOMLR 208
Constitution of India, 1950 — Article 227
High Courts22 Mar 2005
Gopal Gangaram Kothavale Vs The State of Maharashtra The State of Maharashtra Vs Nilkantha Arjun Kothavale and Others Hygiene Louis Phillips Vs Nilkantha Arjun Kothavale and Others
Bombay High Court · (2005) 03 BOM CK 0097
Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 313, 385, 386, 401, 401(3)Evidence Act, 1872 — Section 27
High Courts22 Mar 2005Allowed
Dharma Radhya Vartha and Others Vs Ramesh Vrijlal Shah and Others
Bombay High Court · (2005) 4 BomCR 108 : (2005) 3 MhLj 352
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 2(1), 2(5), 32G, 4Evidence Act, 1872 — Section 145
High Courts22 Mar 2005
Maharashtra Rajya Macchimar Sahakari Sangh Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2005) 2 MhLj 1142
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 285(1)Contract Labour (Regulation and Abolition) Act, 1970 — Section 2(1)
High Courts22 Mar 2005Dismissed
Amitabh @ Amit @ Rana Sameer Roy Vs The State of Maharashtra
Bombay High Court · (2005) 03 BOM CK 0045
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 363, 364, 364A, 387
High Courts22 Mar 2005
Ramesh Bapurao Chiddarwar Vs State of Maharashtra and Others
Bombay High Court · (2005) 6 BomCR 319 : (2005) 3 MhLj 965
Constitution of India, 1950 — Article 226Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Article 10, 10(1), 21, 269UD, 45Transfer of Property Act, 1882 — Section 53A
High Courts21 Mar 2005Allowed
K. Sivasankaran Vs The State of Maharashtra and Detaining Authority, The Superintendent of Prison, The Mumbai Central Prison and The Superintendent of Prison, Nasik Road Central Prison
Bombay High Court · (2005) 03 BOM CK 0109
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts21 Mar 2005
Air India Limited Vs R.H. Sonarikar and Another
Bombay High Court · (2005) 106 FLR 577 : (2005) 3 MhLj 223
Industrial Disputes Act, 1947 — Section 33(2)Penal Code, 1860 (IPC) — Section 120B, 419, 420, 468, 471