High Courts02 Mar 2005Dismissed
Ashok Mehta Vs State of Maharashtra and Others
Bombay High Court · (2005) 4 RCR(Criminal) 584
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 166, 167
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,972 of 3,669
High Courts02 Mar 2005
Shanta Bai Shivaji Kale Vs Jaspal Singh Keval Singh Manhas and Another
Bombay High Court · (2006) 2 ACC 102
Penal Code, 1860 (IPC) — Section 279, 338
High Courts02 Mar 2005Allowed
Suresh Dodorkar (Sonar) Vs State of Maharashtra
Bombay High Court · (2005) 107 BOMLR 71
Penal Code, 1860 (IPC) — Section 302
High Courts01 Mar 2005Dismissed
Dr. Bais Surgical and Medical Institute Pvt. Ltd. and Others Vs Dhananjay Pande and Others
Bombay High Court · (2005) 5 BomCR 434 : (2005) 128 CompCas 273 : (2005) 2 MhLj 1145 : (2006) 67 SCL 315
Companies (Court) Rules, 1959 — Rule 2(1)Companies Act, 1956 — Section 10F, 397, 398, 402Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17
High Courts01 Mar 2005
Nelson Fernandes and Others Vs Special Land Acquisition Officer and Others
Bombay High Court · (2005) 4 BomCR 165
Land Acquisition Act, 1894 — Section 4(1)
High Courts01 Mar 2005Dismissed
Smt. Vijaya Trimbakrao Shirole Vs State of Maharashtra and Others
Bombay High Court · (2005) 03 BOM CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts01 Mar 2005
Dr. Sarwankumar Mandhwani Vs The Union of India (UOI) and The State of Maharashtra
Bombay High Court · (2005) 4 ALLMR 98
Indian Medical Council Act, 1956 — Section 12, 12(2), 12(3), 13, 13(3)
High Courts01 Mar 2005Allowed
Bajaj Electricals Ltd. Vs V. Subramaniam and Another
Bombay High Court · (2005) 3 ALLMR 24 : (2005) 3 LLJ 235
Bombay Industrial Employment (Standing Orders) Rules, 1959 — Rule 23(5A)Industrial Disputes Act, 1947 — Section 33, 33(1), 33AIndustrial Employment (Standing Orders) Act, 1946 — Section 10A, 10A(3)
High Courts28 Feb 2005
Maharashtra State Financial Corporation Vs Magna Elastomeric Rollers Pvt. Ltd. and Others
Bombay High Court · (2005) 2 ALLMR 290 : (2005) 3 BC 224 : (2005) 4 BomCR 661
Debts Recovery Tribunal Act, 1993 — Section 17State Financial Corporations Act, 1951 — Section 17, 29, 30, 31, 31(1)
High Courts28 Feb 2005Dismissed
Dinkar Pujari Vs Divisional Controller, Maharashtra State Road Transport Corporation
Bombay High Court · (2006) 1 BomCR 905 : (2005) 3 MhLj 651
Constitution of India, 1950 — Article 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11A, 28
High Courts28 Feb 2005Dismissed
Goldcrest Exports Vs Swissoen N.V. and Another
Bombay High Court · (2005) 02 BOM CK 0128
High Courts28 Feb 2005
Anup Rajendra Singh Khamkar and Others Vs Divisional Controller, Maharashtra State Road Transport Corporation
Bombay High Court · (2006) 4 ACC 889 : (2006) ACJ 2180
High Courts28 Feb 2005
Shriram S. Yadav Vs Chief Engineer and Others
Bombay High Court · (2005) 4 BomCR 212
High Courts28 Feb 2005
Shri Mahavir Prasad Mansinghka and Another Vs Shri Mahendrakumar Mansingka and Others
Bombay High Court · (2005) 3 ALLMR 704 : (2005) 3 ARBLR 129 : (2005) 4 BomCR 752 : (2005) 2 MhLj 1025 : (2005) 2 MhLj 1024
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(4)Bombay Public Trusts Act, 1950 — Section 22Trusts Act, 1882 — Section 51
High Courts28 Feb 2005Dismissed
Shri Macchindra Pandurang Chavan Vs The State of Maharashtra and District Enquiry Officer, Departmental Enquiry Section
Bombay High Court · (2005) 02 BOM CK 0029
Prevention of Corruption Act, 1988 — Section 6
High Courts28 Feb 2005
Punjaram Vs State of Maharashtra
Bombay High Court · (2005) CriLJ 4658 : (2006) 1 RCR(Criminal) 541
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173(2), 173(5), 173(8)Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts28 Feb 2005Dismissed
Sukhdas Shende Vs The State of Maharashtra
Bombay High Court · (2005) 107 BOMLR 1500
Criminal Procedure Code, 1973 (CrPC) — Section 360, 428Penal Code, 1860 (IPC) — Section 302, 304, 324Probation of Offenders Act, 1958 — Section 4
High Courts28 Feb 2005
Deepak Shinde Vs State of Maharashtra
Bombay High Court · (2005) 4 MhLj 252
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts25 Feb 2005Allowed
Maharashtra State Road Transport Corporation and Divisional Controller, Maharashtra State Road Transport Corporation Vs Musa Husan Mulani, (since deceased through L.Rs. Smt. Malu Moosa Mulani, Wasim Moosa, Asrif Moosa, Irshad Moosa and Rahim Moosa)
Bombay High Court · (2005) 4 ALLMR 552 : (2005) 4 BomCR 761
Constitution of India, 1950 — Article 226, 227
High Courts25 Feb 2005
Manohar Galghate Vs Saraswati Co-operative Housing Society Ltd. and Others
Bombay High Court · (2005) 3 ALLMR 711 : (2005) 5 BomCR 470 : (2005) 3 MhLj 297
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 200, 5, 6, 7