COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,979 of 3,669

High Courts03 Feb 2005Dismissed

Yusuf Alamash Daryavardi and Arjun Bhima Jadhav Vs The State of Maharashtra

Bombay High Court · (2005) 02 BOM CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 302, 325, 34, 504

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High Courts03 Feb 2005Allowed

Mr. V.S. Jadhav Vs Municipal Corporation of Greater Bombay and Others M.D. Sharma Vs Municipal Corporation of Greater Mumbai

Bombay High Court · (2005) 3 BomCR 123 : (2005) 2 MhLj 1039

Constitution of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1888 — Section 351, 61, 79, 80A, 80BMumbai Municipal Corporation Pension Rules, 1953 — Rule 14, 14A, 14B, 5(1)

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High Courts03 Feb 2005

Anil Rangrao Thorat Vs The State of Maharashtra and Others

Bombay High Court · (2006) BomCR(Cri) 504

Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 342

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High Courts03 Feb 2005Dismissed

State of Maharashtra Vs Suresh Vithoba Patil and Another

Bombay High Court · (2005) 2 DMC 357

Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Penal Code, 1860 (IPC) — Section 116, 304B, 306, 34, 411

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High Courts03 Feb 2005Allowed

Balasaheb Suryawanshi and Others Vs The State of Maharashtra and Others

Bombay High Court · (2005) 107 BOMLR 240

Land Acquisition Act, 1894 — Section 11A, 4, 5A, 6

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High Courts02 Feb 2005Dismissed

VFC Securities Pvt. Ltd. Vs Rashesh N. Shah, Shares and Brokers Pvt. Ltd.

Bombay High Court · (2005) 2 ARBLR 163 : (2005) 3 BomCR 100 : (2005) 2 MhLj 386

Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 16(3), 34

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High Courts02 Feb 2005

Tony Francis Guiness Vs Indekka Software Pvt. Ltd. and Others

Bombay High Court · (2005) 2 ALLMR 295 : (2005) 3 BC 229 : (2005) 2 BomCR 514 : (2006) 131 CompCas 846 : (2005) 61 SCL 217

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High Courts02 Feb 2005

Special Land Acquisition Officer (N) and Another Vs Ramesh Mahadev Sinai Mulgaonkar (Dr.)

Bombay High Court · (2005) 02 BOM CK 0127

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High Courts02 Feb 2005Dismissed

Vishram Wankhede (wrongly mentioned in Complaint as Vishram Wankhede) Vs The State of Maharashtra and Sau. Ujjawala Wankhede

Bombay High Court · (2005) 107 BOMLR 1471

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 414, 494

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High Courts02 Feb 2005

The Board of Trustees of the Port Vs Shri Ambika Prasad Mishra and Another

Bombay High Court · (2005) 3 BomCR 633

All India Services (Conduct) Rules, 1968 — Rule 3Bombay Port Trust Employees (Conduct) Regulations, 1975 — Regulation 3(1)Central Civil Services (Conduct) Rules, 1964 — Rule 3, 3(1)

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High Courts02 Feb 2005

Rasiklal Manikchand Dhariwal Karta of R.M. Dhariwal (HUF) and Others Vs Kishore Washwani and Nitesh Ashok Wadhwani

Bombay High Court · (2005) 3 ALLMR 481 : (2005) 3 BomCR 104 : (2005) 2 MhLj 611 : (2005) 31 PTC 401

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 6 Rule 17, 10Limitation Act, 1963 — Section 21Trade Marks Act, 1999 — Section 34

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High Courts02 Feb 2005Dismissed

Kamgar Utkarsha Sabha Vs Bhartiya Kamgar Karmachari Mahasangh, M.I.R.C. Electronics Limited and Shri A.U. Purandhare, Member, Industrial Court

Bombay High Court · (2005) 4 ALLMR 130

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 12, 14, 14(1)

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High Courts02 Feb 2005Dismissed

Kasim Kadar Kunhi Vs The State of Maharashtra

Bombay High Court · (2005) 02 BOM CK 0032

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7, 7(1)Constitution of India, 1950 — Article 22, 22(5)Customs Act, 1962 — Section 108, 124, 135

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High Courts01 Feb 2005Allowed

Jain Trading Co. Vs Union of India (UOI) and Others

Bombay High Court · (2005) 195 CTR 324 : (2006) 282 ITR 640

Income Tax Act, 1961 — Section 254(2)

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High Courts01 Feb 2005Dismissed

State Bank of India Vs Smt. Mangalabai G. Deshmukh and Others

Bombay High Court · AIR 2005 Bom 221 : (2005) 3 ALLMR 289 : (2006) 1 BC 513 : (2005) 4 BomCR 207 : (2005) 2 CTLJ 21

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High Courts01 Feb 2005Dismissed

State Vs Vazir Hakki

Bombay High Court · (2005) CriLJ 2719 : (2005) 2 DMC 588

Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 302

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High Courts01 Feb 2005

Virumal Ladharam Rajani Vs Shat Aayu Hospital and Research Centre and Others

Bombay High Court · (2005) 2 ALLMR 617 : (2005) 4 BomCR 238 : (2005) 3 MhLj 671

Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 15, 17, 17(1), 19, 21Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 20(1)

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High Courts01 Feb 2005Dismissed

Union of India (UOI) and Others Vs C.M. Amrute and Another

Bombay High Court · (2006) 2 BomCR 128 : (2005) 4 MhLj 960

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226

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High Courts01 Feb 2005

KSL and Industries Ltd., (formerly known as Krishna Texport Industries Ltd.) Vs Mannalal Khandelwal and The State of Maharashtra Kashi B. Das Vs Union of India (UOI), The State of Maharashtra and The Registrar, High Court Suo Motu by Business Chronicle, Deccan Chronicle Vs Vijay Agarwal, President, Cheque Victims'' Grievances Forum, The State of Maharashtra, The Chief Metropolitan Magistrate and The Registrar General, High Court

Bombay High Court · (2005) 1 ALD(Cri) 45 : (2005) 2 ALLMR 581 : (2005) 3 BC 500 : (2005) CriLJ 1201 : (2005) 2 RCR(Criminal) 699

Criminal Procedure Code, 1973 (CrPC) — Section 251, 281Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142Penal Code, 1860 (IPC) — Section 417, 420

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High Courts01 Feb 2005Dismissed

Musthafa Ahamed Dossa Vs The Joint Secretary, Government of India, Ministry of Finance, Department of Revenue, The Inspector of Police, PCB, CID and State of Maharashtra

Bombay High Court · (2005) 02 BOM CK 0039

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7, 7(1)Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 82

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