High Courts25 Feb 2005Dismissed
Mukund Shrivastava Vs Chief Executive Officer, Maharashtra Housing and Area Development Authority and Others
Bombay High Court · (2006) 2 BomCR 905 : (2005) 3 MhLj 174
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,973 of 3,669
High Courts25 Feb 2005Allowed
N. Mehta and Company Vs Padgilwar Industries and Others
Bombay High Court · (2005) 3 ALLMR 126 : (2006) 4 BC 254 : (2005) 4 BomCR 213
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 68, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91Constitution of India, 1950 — Article 226, 227
High Courts25 Feb 2005Dismissed
Shree Manohardas Baba Shikshan Prasarak Mandal and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 2005 Bom 350 : (2005) 5 BomCR 394
Constitution of India, 1950 — Article 226
High Courts25 Feb 2005Dismissed
Ramchandra Raghu Naik Vs State of Maharashtra
Bombay High Court · (2005) 3 MhLj 933
Bombay High Court (Appellate Side) Rules, 1960 — Rule 1, 2IIConstitution of India, 1950 — Article 20(2), 226, 227Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 18, 3, 3(1), 3(2), 4
High Courts25 Feb 2005Allowed
Tejaswini and Another Vs Chandrakant Kisanrao Shirsat and Another
Bombay High Court · (2005) 3 MhLj 137
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)Hindu Marriage Act, 1955 — Section 13, 13A, 13BPenal Code, 1860 (IPC) — Section 34, 498A
High Courts25 Feb 2005
Hindustan Lever Limited Vs Municipal Corporation of Gr. Bombay and Another
Bombay High Court · (2005) 191 ELT 148
Constitution of India, 1950 — Article 226, 265Octroi Rules, 1965 — Rule 24, 25, 26, 27, 28
High Courts25 Feb 2005
Shantabai Bhairu Gurav Vs Smt. Sindhutai Janakrao @ Laxman Nalage and Others
Bombay High Court · (2005) 4 ALLMR 214
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Constitution of India, 1950 — Article 227
High Courts25 Feb 2005
Nishad Sadashiv Pawar and Others Vs Dnyanasadhana College and State of Maharashtra
Bombay High Court · (2005) 4 ALLMR 101
Constitution of India, 1950 — Article 162Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(7)
High Courts25 Feb 2005
Maharashtra Power Development Corporation Ltd. Vs Dabhol Power Company (DPC) and Others
Bombay High Court · (2005) 4 CompLJ 50
Companies Act, 1956 — Section 3, 5.02
High Courts25 Feb 2005Dismissed
Rupesh Ram Thakur Vs Shri S. Chakravarty, Commissioner of Police, The State of Maharashtra and The Superintendent
Bombay High Court · (2005) 02 BOM CK 0025
Penal Code, 1860 (IPC) — Section 323, 324, 337, 427, 504
High Courts24 Feb 2005
Clicquot Asia Limited Vs Red Robin International Ltd.
Bombay High Court · (2005) 3 BomCR 61 : (2005) 126 CompCas 51 : (2005) 5 CompLJ 201 : (2005) 61 SCL 240
Companies Act, 1956 — Section 433, 434, 434(1), 439(1)Negotiable Instruments Act, 1881 (NI) — Section 3, 32, 78, 82
High Courts24 Feb 2005Dismissed
Pravin Kumar Vs The State
Bombay High Court · (2005) CriLJ 2714
Central Vigilance Commission Act, 2003 — Section 8(1)Criminal Procedure Code, 1973 (CrPC) — Section 8(1)Prevention of Corruption Act, 1988 — Section 10, 11, 12, 13, 13(1)
High Courts24 Feb 2005
Yashwant Yadav Mhase Vs G.M. Shaha, (since deceased, through legal representatives Bharat G. Shaha and Sunil G. Shah)
Bombay High Court · (2005) 3 ALLMR 440
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Constitution of India, 1950 — Article 227
High Courts24 Feb 2005Dismissed
Harish Krishnaji Deshpande Vs Central Bank of India
Bombay High Court · (2005) 3 LLJ 43
Constitution of India, 1950 — Article 226
High Courts24 Feb 2005
Zaveed Pharukhi and Others
Bombay High Court · (2005) 4 ALLMR 106 : (2005) 4 BomCR 244 : (2005) 2 MhLj 1061 : (2005) 3 RCR(Civil) 437
Guardians and Wards Act, 1890 — Section 10, 17, 19, 7Hindu Minority and Guardianship Act, 1956 — Section 4, 6
High Courts24 Feb 2005Dismissed
Joseph Dias and Others Vs Vinod Pandey and Others
Bombay High Court · AIR 2005 Bom 255 : (2005) 3 BomCR 264 : (2005) 2 MhLj 760
High Courts24 Feb 2005Allowed
Namdeo Govinda Hiwale Vs Arjun Namdeo Hiwale and Others
Bombay High Court · (2005) 2 ALLMR 600 : (2005) 4 BomCR 199 : (2005) 3 MhLj 241
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 122, 130, 41, 46, 49AMaharashtra Tenancy and Agricultural Lands (Vidarbha Region) (Amendment) Act, 1982 — Section 8, 8(1)
High Courts24 Feb 2005Dismissed
Waman Naik Vs State of Maharashtra
Bombay High Court · (2005) 2 MhLj 1154
Penal Code, 1860 (IPC) — Section 352, 353, 354
High Courts24 Feb 2005
Gajanan Babu Patil Vs The State of Maharashtra and The Pay and Accounts Officer, Government of Maharashtra
Bombay High Court · (2005) 3 ALLMR 564
Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 16, 20, 8, 8(1)Penal Code, 1860 (IPC) — Section 120, 380, 411, 420Public Servants (Inquiries) Rules, 1950 — Rule 9
High Courts24 Feb 2005
The Land Acquisition Officer Vs Kishore Morarji Bhojraj and Arvind Narayan Kale
Bombay High Court · (2006) 2 MhLj 240
Land Acquisition Act, 1894 — Section 12(2), 30, 9Maharashtra Regional and Town Planning Act, 1966 — Section 126(4)