High Courts10 Jan 2005Allowed
Pintukumar @ Jitendrakumar and Chedilal Girigosavi Vs The State of Maharashtra
Bombay High Court · (2005) 01 BOM CK 0043
Penal Code, 1860 (IPC) — Section 363, 366, 376
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,985 of 3,669
High Courts10 Jan 2005
Shri Dattaraya Kaluram Dedge Vs The Union of India (UOI)
Bombay High Court · (2005) 2 BomCR 14 : (2005) 2 MhLj 295
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)
High Courts10 Jan 2005Dismissed
The State of Maharashtra Vs Sham Namdev Sonawane
Bombay High Court · (2005) BomCR(Cri) 783
Forest Act, 1927 — Section 41APenal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts10 Jan 2005
Mishrimal Jethmal Oswal Vs Lokayukta, Maharashtra State and Another
Bombay High Court · AIR 2005 Bom 316 : (2006) 2 BomCR 903
High Courts24 Dec 2004
The Tata Power Company Limited and Bomi J. Shroff of Mumbai, Indian Inhabitant Vs Reliance Energy Limited, (formerly BSES Ltd.) and Others
Bombay High Court · (2005) 3 BomCR 867
Electricity (Supply) Act, 1948 — Section 46, 57, 57A, 57BElectricity Act, 2003 — Section 110Electricity Regulatory Commission Act, 1998 — Section 17, 22, 22(1), 29
High Courts23 Dec 2004Allowed
Sandip Vasantrao Lahare Vs State of Maharashtra and Others
Bombay High Court · (2005) 2 ALLMR 489 : (2005) 4 BomCR 863 : (2005) 2 MhLj 997 : (2005) 2 MhLj 996
High Courts23 Dec 2004Dismissed
Shri Ramchandra Purushottam Shirole and Others Vs Pune Municipal Corporation and Others
Bombay High Court · (2004) 12 BOM CK 0115
Bombay Provincial Municipal Corporations Act, 1949 — Section 448Bombay Town Planning Act, 1954 — Section 53Constitution of India, 1950 — Article 14, 31, 31(2)
High Courts23 Dec 2004Dismissed
Pukhrajmal Sagarmal Lunkad (Deceased through L.Rs.) and Others Vs The Municipal Council and Others
Bombay High Court · (2005) 2 ALLMR 271 : (2005) 107 BOMLR 685
Constitution of India, 1950 — Article 12, 14, 19, 31Land Acquisition Act, 1894 — Section 23, 4
High Courts23 Dec 2004Dismissed
Koran Marketing Vs Shagun Mahila Audyogik Sahakari Sanstha Maryadit and Another
Bombay High Court · (2005) 2 ALLMR 167 : (2005) 2 BomCR 577
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 6, Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 23Maharashtra Co-operative Societies Act, 1960 — Section 164
High Courts23 Dec 2004
Vijay Mallya Vs State of Maharashtra and Another
Bombay High Court · (2004) 12 BOM CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 23C(2)
High Courts23 Dec 2004Allowed
Lockwood Industrial and Transport Services, a Registered Partnership Firm Vs Victoria Timber Supplying Company, a firm carrying on business as Timber Merchants
Bombay High Court · (2005) 3 BomCR 223
High Courts23 Dec 2004
Smt. Prachi Prakash Pandit, Smt. Neena Vasant Tarkar and Shri Narendra V. Kulkarni Vs Sou. Pushpa Sharad Ranade, Shri Ketan Vasant Tarkar and Pallavi Narendra Kulkarni Smt. Pushpa Sharad Ranade Vs Mrs. Prachi Prakash Pandit, Smt. Neena Vasant Tarkar, Mr. Narendra Kulkarni, Ketan Vasant Tarkar and Pallavi Narendra Kulkarni
Bombay High Court · (2004) 12 BOM CK 0102
Succession Act, 1925 — Section 222, 295
High Courts23 Dec 2004Dismissed
Shobhatai Krishnarao Zoting and Others Vs Joint Charity Commissioner and Others
Bombay High Court · (2005) 2 ALLMR 237 : (2005) 2 BomCR 560
Bombay Public Trusts Act, 1950 — Section 41D, 41D(1), 72Constitution of India, 1950 — Article 227
High Courts23 Dec 2004Dismissed
Chief Engineer, Irrigation Department Vs Woman Atmaram Lede and Another
Bombay High Court · (2005) 2 BomCR 568
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 25F, 28
High Courts23 Dec 2004Dismissed
Maan Agro Centre Vs EID Parry (India) Ltd. and Another
Bombay High Court · (2005) 3 BC 568 : (2005) 2 CivCC 254 : (2005) 2 MhLj 44
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts23 Dec 2004Dismissed
Sadashiv Gangaram Lambe, (since deceased by his legal heirs Akkabai Sadashiv Lambe, Nilkanth Sadashiv Lambe, Ashok Sadashiv Lambe, Mangala Vijay Shinthare and Sulabha Shrinivas Ugle) Vs Subhash Akaram Gotkhinde
Bombay High Court · (2005) 2 BomCR 527
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(1), 12(2), 12(3)Transfer of Property Act, 1882 — Section 106
High Courts23 Dec 2004Dismissed
Raj Prasanna Kondur Vs Arif Taher Khan and Others
Bombay High Court · (2005) 4 BomCR 383
Bombay General Clauses Act, 1904 — Section 27, 28Constitution of India, 1950 — Article 227, 254(2)Maharashtra Rent Control Act, 1999 — Section 24, 43, 43(2), 43(3), 43(4)
High Courts23 Dec 2004Dismissed
Rashtriya Chemicals and Fertilizers Ltd. Vs The Chairman, Railway Goods Clearing and Forwarding Establishments Labour Board for Greater Bombay and Others
Bombay High Court · (2005) 3 BomCR 840 : (2005) 2 LLJ 328 : (2005) 1 MhLj 1053
Constitution of India, 1950 — Article 226Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 6
High Courts23 Dec 2004
Novartis AG and Another Vs Mehar Pharma and Another
Bombay High Court · (2005) 3 BomCR 191 : (2005) 30 PTC 160
Patents Act, 1970 — Section 24B
High Courts23 Dec 2004
Gambhir Rajaram Chaudhari and Others Vs Nirmala Chaudhari and Another
Bombay High Court · (2005) 2 MhLj 36
Penal Code, 1860 (IPC) — Section 320, 34, 482, 498A