High Courts24 Feb 2005
Special Land Acquisition Officer and Another Vs Filipe Neri Piedade Correia and Others
Bombay High Court · (2005) 4 BomCR 768
Land Acquisition Act, 1894 — Section 4
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,974 of 3,669
High Courts24 Feb 2005Dismissed
Shalikram Hinge Vs The State of Maharashtra
Bombay High Court · (2005) 107 BOMLR 1491
Penal Code, 1860 (IPC) — Section 302, 307
High Courts23 Feb 2005Dismissed
Rajesh Bhiwaji Nande Vs State of Maharashtra and Others
Bombay High Court · (2005) 2 MhLj 980
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 482
High Courts23 Feb 2005Allowed
The New India Assurance Company Ltd. Vs Jayesh Engineering Works
Bombay High Court · (2005) 107 BOMLR 371
Income Tax Act, 1961 — Section 226
High Courts22 Feb 2005Dismissed
Mahadeo P. Rout and Another Vs State of Maharashtra and Others
Bombay High Court · (2005) 3 BomCR 53
Administrative Tribunals Act, 1985 — Section 22, 22(3)Criminal Procedure Code, 1973 (CrPC) — Section 154
High Courts22 Feb 2005
The State of Maharashtra Vs Nivrutti Babu Bhagat and Dilip Nivrutti Bhagat
Bombay High Court · (2005) 02 BOM CK 0108
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 333
High Courts22 Feb 2005Dismissed
Arashdeep Singh Vs The Commandant, Armed Forces Medical College, The Dean, Armed Forces Medical College, The Director General, Armed Forces Medical College, Ministry of Defence and Union of India (UOI)
Bombay High Court · (2005) 4 ALLMR 119
Constitution of India, 1950 — Article 226
High Courts22 Feb 2005Allowed
Shri Narshima Annaji Purohit and Another Vs The Union of India (UOI)
Bombay High Court · (2005) 4 ALLMR 189
Railways Act, 1989 — Section 124A
High Courts22 Feb 2005Dismissed
Prakash Rasiklal Dhariwal Vs Central Bureau of Investigation and The State of Maharashtra, D.C.B., C.I.D.
Bombay High Court · (2005) 3 MhLj 916
Arms Act, 1959 — Section 25, 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 160, 161, 164, 167, 167Maharashtra Control of Organised Crime Act, 1999 — Section 25, 25A, 3
High Courts22 Feb 2005Allowed
H. Fillunger and Co. Pvt. Ltd. Vs The Employees State Insurance Corporation
Bombay High Court · (2005) 4 ALLMR 123
Employees State Insurance Act, 1948 — Section 1(5)
High Courts22 Feb 2005
Dalpat T. Anjaria and Others Vs Municipal Corporation and Others
Bombay High Court · AIR 2005 Bom 245 : (2005) 3 ALLMR 517 : (2005) 3 BomCR 663 : (2005) 2 MhLj 727
Mumbai Municipal Corporation Act, 1888 — Section 140, 154, 209, 209A
High Courts22 Feb 2005Dismissed
Regional Director, Employees'' State Insurance Corporation Vs Reliance Corporation
Bombay High Court · (2005) 3 ALLMR 371 : (2005) 3 LLJ 262
Employees State Insurance Act, 1948 — Section 1, 2(9), 39, 40, 45B
High Courts22 Feb 2005
Vitthal Gaikwad Vs The State of Maharashtra, Accused presently at Central Jail
Bombay High Court · (2005) 107 BOMLR 1454
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 127, 174, 428Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts21 Feb 2005
Dr. Harish Balkrishna Mahajan and Others Vs Oil and Natural Gas Corporation Limited and Another
Bombay High Court · (2005) 106 FLR 1159
Constitution of India, 1950 — Article 12, 14, 16, 21, 226
High Courts21 Feb 2005Allowed
Shri John Crasto Vs State of Goa
Bombay High Court · (2005) 107 BOMLR 381(1)
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts21 Feb 2005Dismissed
Shahid Hussain Iqbal Shaikh '' Kanya Babu Vs Shri A.N. Roy, Commissioner of Police, The State of Maharashtra and The Superintendent
Bombay High Court · (2005) 02 BOM CK 0028
High Courts21 Feb 2005Dismissed
Prem Rane Vs The State of Maharashtra
Bombay High Court · (2005) 107 BOMLR 1523
Criminal Procedure Code, 1973 (CrPC) — Section 221(2), 313, 360Penal Code, 1860 (IPC) — Section 307, 325Probation of Offenders Act, 1958 — Section 4, 4(1)
High Courts18 Feb 2005
Maharashtra State Electricity Board Vs Bahira Gunjal (Since Deceased through L. Rs.) and Others
Bombay High Court · (2005) 107 BOMLR 932
Land Acquisition Act, 1894 — Section 12, 18, 4, 50
High Courts18 Feb 2005Dismissed
Smt. Jyoti Gondhlekar Vs The State of Maharashtra and Others
Bombay High Court · (2005) 107 BOMLR 1466
Penal Code, 1860 (IPC) — Section 34, 498A, 506
High Courts18 Feb 2005
Baburao Nimkar (In Jail) Vs The State of Maharashtra
Bombay High Court · (2005) 02 BOM CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307