High Courts13 Jan 2005Allowed
Jema Hira and Others Vs Nandu Raoji Rathod (deceased through LRs.)
Bombay High Court · (2005) 2 ALLMR 495 : (2005) 4 BomCR 847
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,984 of 3,669
High Courts13 Jan 2005
Gajanan Maharaj Sansthan Vs Digambar Bhise
Bombay High Court · (2005) 3 ALLMR 296 : (2005) 4 BomCR 376 : (2005) 107 BOMLR 304 : (2005) 1 MhLj 1108
Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 106
High Courts13 Jan 2005
Mohanraj Bhiku Gandhi Vs Kadamma Nanumanta Reddy and New India Assurance Company Limited
Bombay High Court · (2006) 2 ACC 157 : (2005) 3 ALLMR 380 : (2005) 2 BomCR 17 : (2005) 2 CivCC 441 : (2005) 2 MhLj 194
High Courts12 Jan 2005
Prakash Cotton Mills Ltd. Vs Chandrakant Maruti and Others
Bombay High Court · (2005) 3 BomCR 723 : (2005) 105 FLR 169 : (2005) 1 MhLj 1105
High Courts12 Jan 2005Allowed
Sharad Jijaba Kakade and Sandip Jijaba Kakade Vs Land Acquisition Officer and The State of Maharashtra
Bombay High Court · (2005) 3 ALLMR 449 : (2005) 4 BomCR 793 : (2005) 2 MhLj 429
Land Acquisition Act, 1894 — Section 16, 4, 48, 6, 9Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 11
High Courts11 Jan 2005
Purushottam Balkisanji Mantri and Others Vs Walambabai Gole and Others
Bombay High Court · (2005) 3 ALLMR 610 : (2005) 4 BomCR 322 : (2005) 2 MhLj 354
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 107, 111, 15(1), 20, 21Bombay Tenancy and Agricultural Lands (Vidarbha Region) Rules, 1959 — Rule 11Constitution of India, 1950 — Article 227
High Courts11 Jan 2005
Ceat Ltd Vs Murphy India Employees'' Union
Bombay High Court · (2005) 3 BomCR 731 : (2005) 2 LLJ 1024 : (2005) 2 MhLj 600
Bombay Shops and Establishments Act, 1948 — Section 38BIndustrial Disputes Act, 1947 — Section 18, 18(1), 18(3)Industrial Employment (Standing Orders) Act, 1946 — Section 1(3)
High Courts11 Jan 2005Allowed
Deputy Conservator of Forest, Wani Forest Division Vs Santosh Suryabhanji Nimbalkar and Another
Bombay High Court · (2005) 4 BomCR 346 : (2005) 2 MhLj 543
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C(2)
High Courts11 Jan 2005
New India Assurance Co. Ltd. Vs Jayashree and Others
Bombay High Court · (2006) 2 ACC 598 : (2006) ACJ 1770
Motor Vehicles Act, 1939 — Section 95, 95(1)Motor Vehicles Act, 1988 — Section 147, 147(1), 147(3), 149, 163APenal Code, 1860 (IPC) — Section 279, 304A, 337, 338, 427
High Courts11 Jan 2005Dismissed
Smt. Satif Iqbal Vs The State of Maharashtra and Others
Bombay High Court · (2005) 3 MhLj 289
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 108, 109
High Courts11 Jan 2005
Annasaheb Virupaksha Bidre Vs Shri Data Tatoba Patil, Shri Babgonda Balgonda Patil and Shri Rajgonda Balgonda Patil
Bombay High Court · (2005) 3 ALLMR 384 : (2005) 4 BomCR 319 : (2005) 2 MhLj 221
High Courts11 Jan 2005
Yashwantrao Chavan Shetkari Vs The State of Maharashtra, The Inspector General of Registration and Controller of Stamps, The Sub-Registrar and Administrative Officer and Deputy Superintendant of Stamps
Bombay High Court · (2005) 3 ALLMR 438 : (2005) 2 BomCR 9 : (2005) 2 MhLj 319
Bombay Stamp Act, 1958 — Section 32, 32(2), 46, 53AConstitution of India, 1950 — Article 226
High Courts11 Jan 2005
Umesh Kanjibhai Raja and Hasmukhbhai Kanjibhai Raja Vs Nitin Rasiklal Parikh and Another
Bombay High Court · (2006) 3 BC 120 : (2005) 3 CivCC 167 : (2005) 2 MhLj 917
Criminal Procedure Code, 1973 (CrPC) — Section 256, 377, 378, 394, 394(2)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 323
High Courts11 Jan 2005Dismissed
The State of Maharashtra Vs Dilip Appasaheb Koli
Bombay High Court · (2005) 01 BOM CK 0024
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts11 Jan 2005Allowed
Deepraj Namdeo Zende and Kunar alias Yeshwant Dnyaneshwar Jadhav Vs The State of Maharashtra
Bombay High Court · (2005) 01 BOM CK 0022
Penal Code, 1860 (IPC) — Section 302, 307, 34, 451
High Courts11 Jan 2005Allowed
Pimpri Chinchwad New Town Development Authority Vs State of Maharashtra and Others
Bombay High Court · (2006) 3 BomCR 906 : (2005) 4 MhLj 941
Land Acquisition Act, 1894 — Section 12, 16, 18, 36, 48
High Courts10 Jan 2005
Laxmi Asbestos Products Ltd. Vs Municipal Corporation of Greater Mumbai and Others
Bombay High Court · (2005) 2 ALLMR 297 : (2005) 4 BomCR 359
Bombay Municipal Corporation Act, 1888 — Section 306, 327
High Courts10 Jan 2005Allowed
Mallikarjun Basvanappa Masute and Another Vs Dattatraya Krushnath Wadane and Others
Bombay High Court · (2005) 4 ALLMR 296 : (2005) 4 BomCR 806 : (2005) 2 MhLj 266
Bombay Public Trusts Act, 1950 — Section 35, 36, 36B, 41A, 41BBombay Public Trusts Rules, 1951 — Rule 12, 14, 15, 15(2), 21Super Profits Tax Act, 1963 — Section 72
High Courts10 Jan 2005Dismissed
The State of Maharashtra Vs Shrinivas Keshav Bhosale, Sanjay Vishwanath Bhosale and Pramod Shantaram Bhosale
Bombay High Court · (2006) BomCR(Cri) 852
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 323, 324, 34, 504
High Courts10 Jan 2005
Bamco Tech Pvt. Ltd. and S.M. Computers Pvt. Ltd. Vs Shri Ramdas Ranoji Bhakre and Others
Bombay High Court · (2005) 01 BOM CK 0045
Civil Procedure Code, 1908 (CPC) — Section 114, 151