COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,968 of 3,669

High Courts16 Mar 2005Allowed

Jayantilal Thankkar and Company Vs Union of India (UOI)

Bombay High Court · (2005) 3 BomCR 543 : (2006) 195 ELT 9 : (2005) 3 MhLj 282 : (2007) 8 STR 312

Central Excise Rules, 1944 — Rule 209ACentral Excises and Salt Act, 1944 — Section 9(1)

High Courts15 Mar 2005Allowed

Anil Hanmant Bhosale, Gangua @ Gangaram Narayan Bhosale and Sunil Hanmant Bhosale Vs The State of Maharashtra

Bombay High Court · (2005) 03 BOM CK 0167

Criminal Procedure Code, 1973 (CrPC) — Section 273, 317

High Courts15 Mar 2005Allowed

Shyam Swaroop Mundra Vs Union of India (UOI)

Bombay High Court · (2005) 127 ECR 17 : (2005) 185 ELT 16

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112, 124

High Courts15 Mar 2005

Radico Khaitan Ltd. and Another Vs Union of India (UOI) and Others

Bombay High Court · (2005) 100 ECC 514

Customs Act, 1962 — Section 111

High Courts15 Mar 2005

M.P. Women''s Hockey Association Vs State of Maharashtra and Others

Bombay High Court · AIR 2005 Bom 364 : (2005) 5 BomCR 348 : (2005) 2 MhLj 1112

High Courts15 Mar 2005

Yashwant Backward Class Housing Society Vs Devidas Onkar Baviskar and Others

Bombay High Court · (2005) 4 MhLj 113

Criminal Procedure Code, 1973 (CrPC) — Section 203, 204Penal Code, 1860 (IPC) — Section 34, 408, 420, 427, 477ASocieties Registration Act, 1860 — Section 11A, 11B, 11C

High Courts14 Mar 2005Dismissed

Smt. Bhagirathi Jyotiram Kale, Smt. Laxmibai Jyotiram Kale and Parameshwar Jyotiram Kale Vs The State of Maharashtra

Bombay High Court · (2006) 1 DMC 36

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 498A

High Courts14 Mar 2005Allowed

Anthea Aromatics P. Ltd. Vs Association of Chemical Workers and Others

Bombay High Court · (2005) 105 FLR 995 : (2005) 2 LLJ 1145

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 30(2), 31(2)

High Courts14 Mar 2005

Mohammed Asad Khan Vs The Urdu Times Daily and Shri Moinuddin Manzoor, Partner, The Urdu Times Daily The Urdu Times Daily Vs Mohammed Asad Khan

Bombay High Court · (2005) 3 BomCR 612

Industrial Disputes Act, 1947 — Section 25F

High Courts14 Mar 2005

SICOM Limited Vs Shri Balkrishna Himmatramka and Others

Bombay High Court · (2006) 1 BC 201 : (2005) 3 BomCR 562 : (2005) 127 CompCas 631 : (2005) 2 MhLj 946

State Financial Corporations Act, 1951 — Section 29, 31(1)

High Courts14 Mar 2005Allowed

Curzon Maritime Ltd. Vs PEC Ltd.

Bombay High Court · AIR 2005 Bom 240 : (2005) 2 ARBLR 288 : (2005) 3 BomCR 588 : (2005) 2 MhLj 1096

Arbitration and Conciliation Act, 1996 — Section 13, 13(5), 16, 16(6), 34

High Courts14 Mar 2005Allowed

Murlidhar K. Virulkar Vs State of Maharashtra

Bombay High Court · (2005) 03 BOM CK 0025

Penal Code, 1860 (IPC) — Section 307, 324, 332, 353

High Courts11 Mar 2005

Suresh Narbharam Kachalia Vs Shakti Insulated Wires Ltd. and Another

Bombay High Court · (2006) 2 BomCR 387 : (2005) 106 FLR 545 : (2005) 3 MhLj 130

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(5)

High Courts11 Mar 2005Dismissed

Marathwada Association for Social Services Vs State of Maharashtra and Others

Bombay High Court · (2005) 5 BomCR 784 : (2005) 3 MhLj 308

Constitution of India, 1950 — Article 226Maharashtra Universities Act, 1994 — Section 82, 82(1), 82(3), 82(4), 82(5)National Council for Teacher Education Act, 1993 — Section 14, 14(1), 15(1), 32, 5(1)

High Courts11 Mar 2005Dismissed

Ishwardas Sindhi Vs Smt. Shantabai Chaure and Another

Bombay High Court · (2005) 5 BomCR 442 : (2005) 3 MhLj 260

Constitution of India, 1950 — Article 226

High Courts11 Mar 2005Allowed

Special Land Acquisition Officer (North goa), Konkan Railway Corporation Limited and Another Vs Dr. Edgar Silveira

Bombay High Court · (2005) 107 BOMLR 800

Land Acquisition Act, 1894 — Section 12, 18, 4

High Courts11 Mar 2005Dismissed

Shri Gopilal Saval Vs Shri Manilal Trivedi (Since deceased through his L.Rs. Smt. Godawaribai Trivedi, Ramanlal Trivedi, Mohanlal Trivedi and Natwarlal Trivedi)

Bombay High Court · (2005) 3 ALLMR 694 : (2005) 107 BOMLR 1557

Central Provinces and Berar Letting of Premises and Rent Control Order, 1949 — Section 2(4)

High Courts11 Mar 2005Allowed

Giridhar Pise Vs State of Maharashtra and Others

Bombay High Court · (2005) 3 MhLj 880

Penal Code, 1860 (IPC) — Section 147, 148, 149, 308, 323

High Courts11 Mar 2005

Dilip Vasant Shinde Vs Brihan mumbai Municipal Corporation and Others

Bombay High Court · AIR 2005 Bom 169 : (2005) 3 BomCR 609 : (2005) 2 MhLj 865

Mumbai Municipal Corporation Act, 1888 — Section 401, 411, 479

High Courts11 Mar 2005Dismissed

Anil Dattu Pawar Vs Shri Himansu Roy, Commissioner of Police, The Addl. Chief Secretary to the Government of Maharashtra, Home Depart ment (Spl.), The State of Maharashtra and The Superintendent

Bombay High Court · (2005) 03 BOM CK 0054

Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 10, 110