High Courts23 Dec 2004
Nagar Yuwak Shikshan Sanstha''s Nagpur College of Pharmacy Vs State of Maharashtra and Others
Bombay High Court · (2005) 3 BomCR 180 : (2005) 2 MhLj 230
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,986 of 3,669
High Courts23 Dec 2004
Indian Lead Ltd. Vs R.L. Dalal and Co. Pvt. Ltd.
Bombay High Court · (2006) 2 ARBLR 399 : (2006) 2 MhLj 260
Arbitration and Conciliation Act, 1996 — Section 34
High Courts23 Dec 2004Dismissed
Murlimanohar Bhangde since deceased by his LRs. Smt. Pushpa Bhangde and Others Vs Prabha Bhattacharya (Dr.)
Bombay High Court · (2005) 4 ALLMR 404 : (2005) 2 MhLj 853
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 17Constitution of India, 1950 — Article 226, 227
High Courts22 Dec 2004
Laxmikant Gangadhar Ancharwadkar Vs State of Maharashtra and Others
Bombay High Court · (2005) 2 ALLMR 206 : (2005) 107 BOMLR 665
Constitution of India, 1950 — Article 14, 16
High Courts22 Dec 2004Dismissed
Nagpur Land Developers Association and Others Vs State of Maharashtra and Others
Bombay High Court · (2005) 3 MhLj 881
Bombay Metropolitan Region Development Authority Act, 1974 — Section 1(1), 3Bombay Town Planning Act, 1954 — Section 81, 84Constitution (Seventh Amendment) Act, 1956 — Article 371
High Courts22 Dec 2004Dismissed
Kamlakar B. Rane Vs Authorised Chief Settlement Commissioner and Others
Bombay High Court · (2005) 1 ALLMR 656 : (2005) 4 BomCR 419
Administration of Evacuee Property Act, 1950 — Section 12, 19, 7(1), 8Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 226, 227
High Courts22 Dec 2004
The State of Maharashtra Vs Nitendrasingh '' Nitin Kumarsingh Patil
Bombay High Court · (2004) 12 BOM CK 0056
Armed Forces (Special Powers) Act, 1958 — Section 6Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(3), 157, 173(8)
High Courts22 Dec 2004Dismissed
Nirmalabai Jaisingh Patel Vs Poonam Siyaram Maharaj Vyas
Bombay High Court · (2005) 2 ALLMR 642 : (2005) 2 BomCR 553 : (2005) 2 MhLj 479
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(5), Order 21 Rule 35, 36Constitution of India, 1950 — Article 226, 227
High Courts21 Dec 2004
Maharashtra State Electricity Board and Another Vs Damodhar Sakharam Bhoyar deceased LRs. Vimlabai Bhoyar and Others
Bombay High Court · (2005) 3 BomCR 854 : (2005) 105 FLR 172 : (2005) 1 MhLj 1092
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts21 Dec 2004Allowed
Satish Tiwari Vs State of Maharashtra and Another
Bombay High Court · (2005) 3 ALLMR 453 : (2005) 3 BomCR 255 : (2005) 2 MhLj 240
High Courts21 Dec 2004Dismissed
Hindustan Lever Limited Vs Hindustam Lever Employees Union and B.S. Bhadange, Member, Industrial Court
Bombay High Court · (2006) 1 LLJ 1119
Constitution of India, 1950 — Article 32Industrial Disputes (Bombay) Rules, 1957 — Rule 25, 62Industrial Disputes Act, 1947 — Section 10A(3A), 18, 19, 2, 25F
High Courts21 Dec 2004
Communidade of Morombi O Grande Vs Jose Autonio Rodoilo Acuaviva Braganza and Others
Bombay High Court · (2005) 3 MhLj 443
Evidence Act, 1872 — Section 13
High Courts20 Dec 2004
Warana Project Circle and Another Vs Hanmantrao Vasantrao Bagal
Bombay High Court · (2005) 105 FLR 1115
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2
High Courts20 Dec 2004
Vasant Shripad Vs Scheduled Tribe Caste Certificate Scrutiny Committee and Another
Bombay High Court · (2005) 2 ALLMR 178 : (2005) 3 BomCR 173 : (2005) 2 MhLj 224
Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 — Rule 12(8)
High Courts20 Dec 2004Dismissed
Vasantrao Dynanoba Chavan Vs Smt. Dulabai Raosaheb Patil since deceased through her legal heirs, Meena Rajendra Kharade and Others
Bombay High Court · (2004) 12 BOM CK 0055
High Courts20 Dec 2004
Vijaykumar Ramrang Chaudhar Vs D.K. Soonawalla and Another
Bombay High Court · AIR 2005 Bom 174 : (2005) 4 ALLMR 138 : (2005) 5 BomCR 842 : (2005) 2 MhLj 467
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 9 Rule 5Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 15, 2
High Courts20 Dec 2004
Franco Indian Research Pvt. Ltd. Vs Unichem Laboratories Ltd.
Bombay High Court · (2005) 30 PTC 131
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 29
High Courts20 Dec 2004
Prabhakar Talatule Vs State of Maharashtra and Another
Bombay High Court · (2005) 3 ALLMR 451 : (2005) 2 MhLj 390
Constitution of India, 1950 — Article 226Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 21
High Courts20 Dec 2004Allowed
Sr. M. Noronha and Others Vs Chandrakant D. Roge
Bombay High Court · (2004) 12 BOM CK 0009
Maharashtra Rent Control Act, 1999 — Section 22, 43(4)
High Courts17 Dec 2004Dismissed
A.R. Subrao and The Oriental Insurance Co. Ltd. Vs Smt. Hemanti Satish Bhide and Others
Bombay High Court · (2005) ACJ 1244