High Courts09 Mar 2005Dismissed
Mahesh Ranka Vs The State of Maharashtra and Another
Bombay High Court · (2005) 03 BOM CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 167, 362
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,970 of 3,669
High Courts09 Mar 2005
Carl Estate Private Limited and Another Vs Jagdish J.N. Counte and Another
Bombay High Court · (2005) 4 BomCR 630
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 62, 73, 74Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Mar 2005Allowed
Prasadnagar Co-operative Housing Society Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2005) 3 ALLMR 430 : (2005) 3 BomCR 478 : (2005) 2 MhLj 310
Bombay Stamp Act, 1958 — Section 2, 31, 32A, 32B, 32CConstitution of India, 1950 — Article 14, 15, 300ARegistration Act, 1908 — Section 68(2)
High Courts07 Mar 2005Allowed
National Bicycle Corporation of India Ltd. and Another Vs Ramlakhan Saraji and Others
Bombay High Court · (2005) 5 BomCR 370 : (2005) 106 FLR 154 : (2005) 2 MhLj 980(1)
High Courts07 Mar 2005
Hafix Ismail Shaikh and Others Vs Special Land Acquisition Officer and Others
Bombay High Court · (2005) 6 BomCR 332 : (2005) 3 MhLj 232
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, 53Land Acquisition Act, 1894 — Section 11, 12, 18, 18(1), 18(2)
High Courts07 Mar 2005Dismissed
Mrs. Chetna Chandrakant Todankar Vs Shri A.N. Roy and Others
Bombay High Court · (2005) 107 BOMLR 471
Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 22Penal Code, 1860 (IPC) — Section 323, 34, 387, 506
High Courts07 Mar 2005Dismissed
Karam Chand Thapar and Bros. (CS) Ltd. and Others Vs Akaljot Singh Sekhon
Bombay High Court · (2005) 3 MhLj 797
Arbitration and Conciliation Act, 1996 — Section 11, 16, 2(1), 7, 7(1)Constitution of India, 1950 — Article 226
High Courts07 Mar 2005
Pandurangrao Laxmanrao Dhongade Vs State of Goa and Others
Bombay High Court · (2005) 4 BomCR 77
Constitution of India, 1950 — Article 14Goa Civil Services (Retirement) Rules, 2000 — Rule 3
High Courts07 Mar 2005Dismissed
The Commissioner of Income Tax Vs ACE Builders Pvt. Ltd.
Bombay High Court · (2005) 3 BomCR 598 : (2005) 195 CTR 1 : (2006) 281 ITR 210
Income Tax Act, 1961 — Section 2, 2(14), 2(29A), 2(29B), 2(42A)
High Courts07 Mar 2005Dismissed
The Regional Director Employees'' State Insurance Corporation Vs Homa Engineering Works
Bombay High Court · (2005) 4 BomCR 625 : (2006) 108 FLR 671
Employees State Insurance Act, 1948 — Section 2, 2(9)
High Courts07 Mar 2005Dismissed
Narendra Kawale Vs The State of Maharashtra
Bombay High Court · (2005) 107 BOMLR 1562
Criminal Procedure Code, 1973 (CrPC) — Section 164, 360, 428Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 304
High Courts07 Mar 2005
Commissioner of Income Tax Vs ACE Builders (P) Ltd.
Bombay High Court · (2005) 144 TAXMAN 855
Income Tax Act, 1961 — Section 260A, 54E
High Courts04 Mar 2005
Subhash Vs State of Maharashtra
Bombay High Court · (2006) 1 DMC 261
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
High Courts04 Mar 2005
Feroze Homi Duggan Vs Benzer Interiors Pvt. Ltd. and Others
Bombay High Court · (2006) 4 CivCC 567 : (2006) 2 MhLj 289
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21
High Courts04 Mar 2005Allowed
Keshav Krishna Londhe (Dr.) Vs Adarsh Gruha Nirman Sahakari Sanstha Limited and Others
Bombay High Court · (2006) 1 ALLMR 669 : (2005) 5 BomCR 404
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 3, 4, 5, 6
High Courts04 Mar 2005Allowed
Viju Sawle Vs Secretary, Government of India and Others
Bombay High Court · (2005) 5 BomCR 360 : (2006) 108 FLR 163 : (2005) 3 LLJ 247 : (2005) 3 MhLj 51
Constitution of India, 1950 — Article 14, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 6A, 6A(1)
High Courts04 Mar 2005
Ramesh Sangidwar Vs State of Maharashtra
Bombay High Court · (2006) ACJ 1824 : (2005) 2 MhLj 939
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 304A
High Courts04 Mar 2005Dismissed
Indira Dattaram Patil and Others Vs Executive Officer, Shree Siddhi Vinayak Ganpati Temple Trust Management Committee and Others
Bombay High Court · (2005) 3 BomCR 1 : (2005) 2 MhLj 921
Bombay Public Trusts Act, 1950 — Section 50AConstitution of India, 1950 — Article 14, 19(1), 226, 25, 25(1)Shree Siddhi Vinayak Ganpati Temple Trust (Prabhadevi) Ordinance, 1980 — Section 1(2), 12, 22, 24, 25
High Courts04 Mar 2005Dismissed
The State of Maharashtra Vs Shivdas Nana Bhagat and Others
Bombay High Court · (2005) 03 BOM CK 0038
Arms Act, 1959 — Section 25, 27, 7Criminal Procedure Code, 1973 (CrPC) — Section 169Evidence Act, 1872 — Section 114, 27, 62, 63
High Courts04 Mar 2005Dismissed
Pramila Anand Sing Vs The State of Maharashtra and Others
Bombay High Court · (2005) 3 MhLj 939
Bombay Police Act, 1951 — Section 56, 56(1)Penal Code, 1860 (IPC) — Section 323, 34, 385, 452, 504