High Courts01 Feb 2005
Shri Hemant Chandrakant Kulkarni Vs Sou. Shubhangi Mohiniraj Sulavani and Others
Bombay High Court · (2005) 4 BomCR 758 : (2005) 2 MhLj 569 : (2005) 2 MhLj 568
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,980 of 3,669
High Courts01 Feb 2005
The Maharashtra State Co-op. Bank Ltd. Vs The State of Maharashtra
Bombay High Court · (2005) 02 BOM CK 0034
Constitution of India, 1950 — Article 12, 14, 226
High Courts01 Feb 2005
In The Matter of Petition to Sanction the Scheme of Amalgamation of EOC Tailor Made Polymers India Private Limited
Bombay High Court · (2005) 107 BOMLR 520
COMPANIES ACT, 1956 — Section 1, 100, 101, 102, 391
High Courts01 Feb 2005Allowed
Caitan Fernandes Vs State of Goa and Others
Bombay High Court · (2005) 107 BOMLR 812(1)
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20Penal Code, 1860 (IPC) — Section 69
High Courts31 Jan 2005
Satish Shriram Patil Vs Jagdish Shriram Patil and Court Receiver and Others
Bombay High Court · (2005) 3 ALLMR 435 : (2005) 3 BomCR 801 : (2005) 2 MhLj 315 : (2005) 3 RCR(Civil) 196
High Courts31 Jan 2005Dismissed
Sheikh Ahmad Sheikh Chand Mohamad Vs Kazi Nasiruddin
Bombay High Court · (2005) 2 ALLMR 603 : (2006) 1 BC 401 : (2005) 4 BomCR 372 : (2005) 1 MhLj 1179
Civil Procedure Code, 1908 (CPC) — Section 104, 106Provincial Small Cause Courts Act, 1887 — Section 26A, 26A(1)
High Courts31 Jan 2005
Kailash Upendra Giri and Damodar Laxmidhar Sahu Vs The State of Maharashtra
Bombay High Court · (2005) 01 BOM CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 235, 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 34, 394, 397, 449
High Courts31 Jan 2005
Narayan Patil Vs Presiding Officer, School Tribunal and Others
Bombay High Court · (2005) 4 BomCR 366 : (2006) 106 FLR 861 : (2005) 3 MhLj 276
Constitution of India, 1950 — Article 226, 311Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(3), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 15(6), 23(2), 28, 28(5), 29
High Courts31 Jan 2005Dismissed
Chanda Shikshan Prasarak Mandal and Another Vs Parshuram Madhav Awari and Another
Bombay High Court · (2005) 4 BomCR 850 : (2005) 2 MhLj 330
Constitution of India, 1950 — Article 226Limitation Act, 1908 — Article 132, 179Limitation Act, 1963 — Section 12, 12(2), 30
High Courts31 Jan 2005
Mr. Manoj D. Kapasi and Another Vs The Union of India (UOI) and Others
Bombay High Court · (2005) 3 BC 592 : (2005) 3 BomCR 267 : (2005) 125 CompCas 676 : (2005) 5 CompLJ 215 : (2005) 2 MhLj 670 : (2005) 59 SCL 490
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 13(8), 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8, 8(4), 8(5), 8(6), 8(7)
High Courts31 Jan 2005
The Commissioner of Income Tax Vs Roshanbabu Mohammed Hussein Merchant Fancy Corporation Limited Vs Dy. Commissioner of Income tax, Special Range - I and Commissioner of Income Tax
Bombay High Court · (2005) 3 BomCR 756 : (2005) 195 CTR 106 : (2005) 275 ITR 231
Estate Duty Act, 1953 — Section 55(2), 74(1)Income Tax Act, 1961 — Section 143(3), 48
High Courts31 Jan 2005Allowed
Sheshrao Wankhede''s 56th Birthday Foundation and Another Vs Pratibha Uttamrao Gadwe (Ku.) and Others
Bombay High Court · (2005) 2 ALLMR 622 : (2005) 4 BomCR 304 : (2005) 3 MhLj 304
Maharashtra Universities Act, 1994 — Section 59
High Courts31 Jan 2005Dismissed
Dr. Subhash Shisodiya Vs The State of Maharashtra and Others
Bombay High Court · (2005) 107 BOMLR 923
High Courts31 Jan 2005
Commissioner of Income Tax Vs Roshanbabu Mohammed Hussein Merchant
Bombay High Court · (2005) 144 TAXMAN 720
Income Tax Act, 1961 — Section 48, 48(i)
High Courts28 Jan 2005
University of Mumbai Vs S.D. Patel and Others
Bombay High Court · (2005) 3 BomCR 798 : (2005) 105 FLR 795 : (2005) 2 MhLj 302
Labour Practices Act, 1971 — Section 5
High Courts28 Jan 2005Dismissed
Anil Kumar Agarwal and Others Vs Sunil Kumar Agarwal and Others
Bombay High Court · (2005) 4 BomCR 263 : (2005) 125 CompCas 168 : (2006) 67 SCL 249
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Companies Act, 1956 — Section 10E, 10E(1A), 10F, 235, 397
High Courts28 Jan 2005Dismissed
Employees State Insurance Corporation Vs Universal Engineering and Another
Bombay High Court · (2005) 2 ALLMR 883 : (2005) 107 BOMLR 258
Employees State Insurance Act, 1948 — Section 2, 39, 45, 85, 86A
High Courts28 Jan 2005Allowed
Bajirao Mali and Others Vs Balu Jain and Others
Bombay High Court · (2005) 107 BOMLR 943
Constitution of India, 1950 — Article 227
High Courts27 Jan 2005
Sheela S. Yerpude Vs Home Department and Others
Bombay High Court · (2005) CriLJ 2224
Arms Act, 1959 — Section 25, 4Constitution of India, 1950 — Article 142, 20(3), 21, 22, 22(1)Penal Code, 1860 (IPC) — Section 302, 330, 331, 34, 342
High Courts27 Jan 2005Dismissed
Kishor Eknath Nikam Vs The State of Maharashtra (At the instance of Juna Rajwada Police Station) Jagdish Prabhakar Babar Vs The State of Maharashtra (at the instance of Senior Inspector of Police)
Bombay High Court · (2005) 01 BOM CK 0042
Penal Code, 1860 (IPC) — Section 300, 302, 307, 313, 326