High Courts18 Feb 2005Dismissed
The State of Maharashtra Vs Mukund Namdeo Halunde
Bombay High Court · (2005) 3 MhLj 1014
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 306, 498A
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,975 of 3,669
High Courts18 Feb 2005
General Employees Association a registered Trade Union Vs Rashtriya Chemicals and Fertilizers Ltd. and Others
Bombay High Court · (2006) 1 LLJ 647
Contempt of Courts Act, 1971 — Section 2Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 21, 21(1), 21(2)Industrial Disputes Act, 1947 — Section 33C(2)
High Courts18 Feb 2005
The Commissioner of Sales Tax Vs Roche Products Ltd.
Bombay High Court · (2008) 11 VST 88
Bombay Sales Tax Act, 1959 — Section 61(1), 75Central Sales Tax Act, 1956 — Section 2, 5, 5(1)Constitution of India, 1950 — Article 286
High Courts17 Feb 2005Dismissed
Bharat Co-operative Bank (Mumbai) Ltd. and Another Vs Co-operative Bank Employees'' Union
Bombay High Court · (2005) 3 BomCR 713 : (2006) 106 FLR 85 : (2005) 2 LLJ 1010 : (2005) 2 MhLj 906
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 2(3), 3Banking Companies Act, 1949 — Section 5Banking Regulation (Amendment) Act, 1965 — Section 56
High Courts17 Feb 2005Allowed
Satpalsingh Dharamsingh Chowdhary and Another Vs Ashok G. Raut and Others
Bombay High Court · (2006) 1 ACC 341 : (2005) ACJ 1900
High Courts17 Feb 2005Dismissed
Tejram Warkade Vs The State of Maharashtra
Bombay High Court · (2005) 107 BOMLR 1475
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts17 Feb 2005Dismissed
Smt. Kisnabai Gaydhane and Niranjan Gaydhane Minor through his mother Kisnabai Vs Vithoba Gayadhane
Bombay High Court · (2005) 107 BOMLR 1576
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Evidence Act, 1872 — Section 114Hindu Marriage Act, 1955 — Section 11, 12, 12(2), 13, 16
High Courts17 Feb 2005
Ashok Chhabildas Vs Union of India (UOI)
Bombay High Court · (2005) 127 ECR 159 : (2005) 187 ELT 295
Customs Act, 1962 — Section 108, 111, 112, 124
High Courts17 Feb 2005
M.B. Impex Vs Union of India (UOI)
Bombay High Court · (2005) 187 ELT 289
Customs Act, 1962 — Section 111Imports and Exports (Control) Act, 1947 — Section 3
High Courts17 Feb 2005
Lok Housing and Constructions Ltd. and Another Vs Everest Industries Ltd. and Nirmal Lifestyles Ltd.
Bombay High Court · (2005) 2 BomCR 510 : (2005) 2 CivCC 558 : (2005) 2 MhLj 700
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11
High Courts17 Feb 2005
Islamic Investment company for the Gulf (Bahamas) Ltd. and Mr. Vijay K. Mehta Vs Symphony Gems N.V. and Others
Bombay High Court · (2005) 3 BomCR 115 : (2005) 2 MhLj 1077
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, 13, 13(1), 44(A), 47
High Courts16 Feb 2005Allowed
Bhushan Sonawane Vs State of Maharashtra and Others
Bombay High Court · (2005) 6 BomCR 408 : (2005) 3 MhLj 467
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 8, 9(11), 9(7), 9(8)
High Courts16 Feb 2005Dismissed
Jaykrishna Industries Ltd. Vs Economic Development Corporation and Another
Bombay High Court · (2005) 4 ALLMR 161 : (2006) 1 BC 85 : (2005) 4 BomCR 218 : (2005) 2 CTLJ 57
Constitution of India, 1950 — Article 12, 226, 32
High Courts16 Feb 2005
The State of Maharashtra Vs Sau. Sunita Ramesh Kasabe and Sandeep Shivram Mahadik
Bombay High Court · (2005) 02 BOM CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 313, 390Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts16 Feb 2005Dismissed
Mahadeo Bhau Khilare (Mane), Suresh Dnyaneshwar Sawant and Shrikrishna Vasant Kulkarni Vs State of Maharashtra, The Secretary, Revenue and Forest Department, State of Maharashtra and The Collector
Bombay High Court · (2005) 3 ALLMR 717
High Courts16 Feb 2005Dismissed
B.G. Khalkar and Others Vs Mukund Pundlik Rasal, Yogesh Sudhakar Jadhav, Union of India (UOI), The General Manager, India Security Press and The Administrative Officer, India Security Press Sunil Prabhakar Chavan and Hiraman Kisan Aher Vs Mukund Pundlik Rasal and Others
Bombay High Court · (2005) 02 BOM CK 0031
Constitution of India, 1950 — Article 12, 14, 16, 226
High Courts16 Feb 2005
Vijay Jawaharlalji Darda and Others Vs Laxmikanth C. Gupta and Another
Bombay High Court · (2005) CriLJ 1886
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 482, 499Penal Code, 1860 (IPC) — Section 34, 499, 500Press and Registration of Books Act, 1867 — Section 1(1), 5(1), 7
High Courts16 Feb 2005Dismissed
Yashwant alias Samir Bhagat Vs The State
Bombay High Court · (2005) 107 BOMLR 388
Penal Code, 1860 (IPC) — Section 302, 454
High Courts15 Feb 2005Dismissed
Shri Suryakant '' Bandu Ranoji Andekar Vs The State of Maharashtra and The Secretary, Deptt. of Law and Judiciary, Govt. of Maharashtra
Bombay High Court · (2005) CriLJ 4478
Army Act, 1950 — Section 69Criminal Procedure Code, 1973 (CrPC) — Section 433APenal Code, 1860 (IPC) — Section 302
High Courts15 Feb 2005Dismissed
Shailendra Raghuwanshi Vs The State of Maharashtra
Bombay High Court · (2005) 02 BOM CK 0019
Penal Code, 1860 (IPC) — Section 302, 304II, 324Probation of Offenders Act, 1958 — Section 6