High Courts10 Feb 2005Dismissed
Shamgonda Shidgonda Patil and Smt. Tarabai Patil Vs Shivgonda Babgonda Patil and Others
Bombay High Court · (2005) 02 BOM CK 0037
Contempt of Courts Act, 1971 — Section 2
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,977 of 3,669
High Courts10 Feb 2005Dismissed
Fashion Exim India Pvt. Ltd. Vs Chintamani Ambolkar and Another
Bombay High Court · (2005) 105 FLR 988
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts10 Feb 2005Dismissed
Mr. Fernando Sequeira Lobo Vs Mr. Jose E. Coelho Pereira and Others
Bombay High Court · (2005) 4 ALLMR 171
Constitution of India, 1950 — Article 227
High Courts09 Feb 2005
Maharashtra General Kamgar Union Vs Pam Pharmaceuticals and Allied Machinery Co. Ltd.
Bombay High Court · (2005) 3 BomCR 657 : (2005) 106 FLR 158 : (2005) 2 MhLj 815
Industrial Disputes Act, 1947 — Section 10, 11A
High Courts09 Feb 2005Dismissed
Shri Dnyaneshwar P. Gharat Vs The General Manager, BEST Undertaking
Bombay High Court · (2005) 4 BomCR 772 : (2005) 2 MhLj 517
Bombay Industrial Relations Act, 1946 — Section 78, 79Industrial Disputes Act, 1947 — Section 11A
High Courts09 Feb 2005Allowed
Jayshree Mhaske Vs State of Maharashtra and Others
Bombay High Court · (2005) 6 BomCR 382 : (2005) 3 MhLj 492
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 100, 101, 101(1), 110(2), 20
High Courts09 Feb 2005
Vithal Bakula Kokate Vs Podar Mills Unit of National Textile Corporation Ltd. and Others
Bombay High Court · (2005) 3 BomCR 80 : (2005) 106 FLR 351 : (2005) 2 LLJ 888 : (2005) 2 MhLj 561
Bombay Industrial Relations Act, 1946 — Section 3(13), 42, 78, 79Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts09 Feb 2005Dismissed
Shri B.B. Hugar, Superintendent, Central Excise and Customs Preventive Vs Shri Naushad Hasan Pathan and Shri Hasan Ahmed Pathan
Bombay High Court · (2005) BomCR(Cri) 752
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 340Customs Act, 1962 — Section 108, 108(3), 110, 111, 135Evidence Act, 1872 — Section 24, 25, 26, 30
High Courts09 Feb 2005Allowed
Municipal Corporation of Greater Mumbai Vs PWT Projects Ltd.
Bombay High Court · AIR 2005 Bom 195 : (2005) 3 ALLMR 734 : (2005) 2 ARBLR 507 : (2005) 3 BomCR 668 : (2005) 3 MhLj 252
Arbitration Act, 1940 — Section 11(2), 12, 16, 16(2)Arbitration and Conciliation Act, 1996 — Section 24International Chamber of Commerce Arbitration Rules, 1998 — Article 4, 8(3), 9, 9(2)
High Courts09 Feb 2005Allowed
Suresh Mohaniraj Thakur Vs The State of Maharashtra
Bombay High Court · (2005) 2 DMC 767
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts09 Feb 2005Dismissed
Smt. Janaki N. Morajkar Vs Spl. Land Acquisition Officer and Another
Bombay High Court · (2005) 3 ALLMR 824 : (2005) 107 BOMLR 803
Land Acquisition Act, 1894 — Section 18, 4
High Courts08 Feb 2005Dismissed
Shri Sadashiv Ganpat Shinde Vs Sau. Madhavi Dhaphale and Shri Irama Darphale
Bombay High Court · (2005) 02 BOM CK 0155
Constitution of India, 1950 — Article 227
High Courts08 Feb 2005Dismissed
Uttam Gawali Vs State of Maharashtra and Others
Bombay High Court · (2005) 4 ALLMR 442 : (2006) 3 BomCR 915 : (2005) 3 MhLj 550
Constitution of India, 1950 — Article 136, 136(1), 14, 226, 227Government of India (Amendment) Act, 1935 — Section 224, 224(2)Government of India Act, 1915 — Section 107
High Courts08 Feb 2005
Commissioner of Income Tax Vs Hydroflex Equipment Ltd. and Another
Bombay High Court · (2005) 5 BomCR 811 : (2006) 200 CTR 551 : (2006) 282 ITR 418 : (2006) 150 TAXMAN 264
Income Tax Act, 1961 — Section 143(1), 220, 221, 221(1), 260A
High Courts08 Feb 2005
Madhya Pradesh Industrial Development Corporation Limited Vs The Mumbai District Central Co-Operative Bank Limited The Mumbai District Central Co-Operative Bank Limited Vs Madhya Pradesh Industrial Development Corporation Limited
Bombay High Court · AIR 2005 Bom 318 : (2005) 4 ALLMR 281
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)
High Courts08 Feb 2005Dismissed
Mr. Ajay Sayajirao Desai Vs Mrs. Rajashree Ajay Desai
Bombay High Court · AIR 2005 Bom 278 : (2005) 3 ALLMR 577
Hindu Marriage Act, 1955 — Section 10, 13(1), 28, 9
High Courts08 Feb 2005
Prabhakar Dhondiram Waghchaure Vs The State of Maharashtra
Bombay High Court · (2005) 02 BOM CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 461, 464Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 2, 20, 22
High Courts08 Feb 2005Dismissed
Naresh K. Rajwani Vs Rufina M. Pinto and Another
Bombay High Court · (2005) 3 ALLMR 1 : (2005) 4 BomCR 201
Evidence Act, 1872 — Section 102, 114, 85
High Courts08 Feb 2005Dismissed
Mohd. Akil Vs The State of Maharashtra
Bombay High Court · (2005) 107 BOMLR 1508
Penal Code, 1860 (IPC) — Section 307, 324
High Courts07 Feb 2005Dismissed
Gajanan Bhimrao Thombare Vs Ashok Janakilal Tawari
Bombay High Court · (2006) 2 MhLj 50
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(4)