COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,976 of 3,669

High Courts15 Feb 2005Dismissed

Reserve Bank of India Vs Arvind S. Joshi and Another

Bombay High Court · (2005) 5 BomCR 462 : (2005) 4 MhLj 81

Constitution of India, 1950 — Article 227High Court Judges (Condition of Service) Act, 1995 — Section 22BIndustrial Disputes Act, 1947 — Section 33C(1), 33C(2)

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High Courts14 Feb 2005Dismissed

The Commissioner of Income Tax Vs Smt. Maniben Valji Shah

Bombay High Court · (2005) 3 BomCR 661 : (2006) 204 CTR 249 : (2006) 283 ITR 453

Income Tax Act, 1961 — Section 143(1), 143(2), 147, 148

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High Courts14 Feb 2005Dismissed

State of Maharashtra Vs Vinayak Mahadeorao Waze and Another

Bombay High Court · (2005) CriLJ 2100

Prevention of Food Adulteration Act, 1954 — Section 13, 13(1), 13(2), 14A, 16

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High Courts14 Feb 2005

Suryalaxmi Cotton Mills Limited Vs State of Maharashtra and Others

Bombay High Court · (2005) 3 ALLMR 718 : (2005) 5 BomCR 454

Bombay Village Panchayats Act, 1958 — Section 124, 125, 125(1), 142Maharashtra Village Panchayat (Payment of Lumpsum Contribution by Factory is Lieu of Taxes) Rules, 1961 — Rule 10, 3, 4, 5, 6

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High Courts14 Feb 2005

Ramesh Raghunath Chavan Vs Bank of India

Bombay High Court · (2005) 02 BOM CK 0042

Constitution of India, 1950 — Article 14, 226

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High Courts11 Feb 2005Allowed

Susaka Pvt. Ltd. Vs Union of India (UOI) and Others

Bombay High Court · AIR 2005 Bom 257 : (2005) 3 BomCR 58 : (2005) 2 MhLj 327

Arbitration Act, 1940 — Section 29Arbitration and Conciliation Act, 1996 — Section 31(7), 34Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts11 Feb 2005Allowed

Municipal Council Vs Ramesh Mukund Lokhande

Bombay High Court · (2005) 105 FLR 565

Industrial Disputes Act, 1947 — Section 17B, 25F, 25G, 33C2

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High Courts11 Feb 2005

Special Land Acquisition Officer and Another Vs Rui Fernandes

Bombay High Court · (2005) 4 BomCR 260

Land Acquisition Act, 1894 — Section 4

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High Courts11 Feb 2005

Mr. A.K. Patel Vs The Indian Hotels Co. Ltd.

Bombay High Court · (2005) 3 BomCR 645

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2

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High Courts11 Feb 2005Dismissed

Bajirao Gondappa Chaugule Vs The State of Maharashtra

Bombay High Court · (2005) 02 BOM CK 0022

Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34

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High Courts10 Feb 2005

Vrajesh Navnitlal Desai Vs K. Bagyam and Another

Bombay High Court · (2006) ACJ 65

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High Courts10 Feb 2005

Jagannath Sing Raghuwanshi and Another Vs Member, Maharashtra Revenue Tribunal and Another

Bombay High Court · (2005) 3 ALLMR 727 : (2005) 3 MhLj 853

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 107, 111, 20, 21(1), 21(2)Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 111

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High Courts10 Feb 2005

M.G. Shirhatti Vs University of Mumbai and Others

Bombay High Court · (2005) 2 MhLj 685

Maharashtra Universities Act, 1994 — Section 14, 14(8), 28

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High Courts10 Feb 2005Dismissed

Shri Ashok Mahadu Devare, Shri Dilip Ashok Devare, Shri Shyam Jairam Choudhary and Shri Chandu Nagnath Gaikwad Vs The State of Maharashtra

Bombay High Court · (2005) 02 BOM CK 0077

Criminal Procedure Code, 1973 (CrPC) — Section 310, 311, 313, 314, 315Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 325, 506

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High Courts10 Feb 2005

M. Venugopalan Vs The Union of India (UOI) and The Controller, Controllerate of Defence Accounts

Bombay High Court · (2005) 3 ALLMR 522

Constitution of India, 1950 — Article 309

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High Courts10 Feb 2005Dismissed

Vijay Narayan Uttekar and Others Vs State of Maharashtra

Bombay High Court · (2005) CriLJ 4452

Criminal Procedure Code, 1973 (CrPC) — Section 158, 161, 170, 173(2), 173(3)

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High Courts10 Feb 2005

D.N. Punamiya Vs The State of Maharashtra

Bombay High Court · (2005) BomCR(Cri) 747

Maharashtra Regional and Town Planning Act, 1966 — Section 2(18), 44, 52(1), 53, 53(1)

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High Courts10 Feb 2005

In Re: Rallis India Limited

Bombay High Court · (2005) 3 ALLMR 262 : (2005) 4 BC 187 : (2005) 3 BomCR 618 : (2005) 125 CompCas 268 : (2005) 5 CompLJ 234 : (2005) 59 SCL 219

Companies (Court) Rules, 1959 — Rule 85Companies Act, 1956 — Section 100, 101, 102, 103, 79

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High Courts10 Feb 2005

In Re: EOC Tailor Made Polymers India Private Limited; In Re: Raj Prakash Chemicals Limited

Bombay High Court · (2005) 3 BomCR 718 : (2005) 125 CompCas 648 : (2005) 5 CompLJ 253 : (2005) 59 SCL 199

Companies (Court) Rules, 1959 — Rule 85Companies Act, 1956 — Section 100, 101, 101(1), 101(2), 102

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High Courts10 Feb 2005Allowed

Ramesh Singh (Friend of the Detenu) Vs The State of Maharashtra, Home Department, Neela Satyanarayan, The Principal Secretary (Appeals and Security) to the Government of Maharashtra, Home Department and Detaining Authority, The Superintendent of Prison, The Mumbai Central Prison and The Superintendent of Prison, Nasik Road Central Prison

Bombay High Court · (2005) 02 BOM CK 0038

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8Constitution of India, 1950 — Article 22(5)

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