High Courts14 Dec 2004Allowed
Madanlal Taparia and Another Vs Bank of Rajasthan Ltd. and Another
Bombay High Court · (2005) 1 ALD(Cri) 39 : (2005) 3 BC 214 : (2005) 2 RCR(Criminal) 228
Negotiable Instruments Act, 1881 (NI) — Section 141
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,988 of 3,669
High Courts14 Dec 2004Allowed
ICICI Bank Limited Vs Maharashtra Rajya Rashtriya Kamgar Sangh, Rashtriya Mill Mazdoor Sangh and DGP Windsor India Ltd.
Bombay High Court · (2005) 105 FLR 570 : (2005) 2 LLJ 700
Companies Act, 1956 — Section 529AContract Act, 1872 — Section 171Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 20(1), 23, 29, 30, 30(1)
High Courts14 Dec 2004
Mumbai Mazdoor Sangh Vs Air India Limited
Bombay High Court · (2004) 12 BOM CK 0077
Constitution of India, 1950 — Article 12, 226, 227Industrial Disputes Act, 1947 — Section 2
High Courts14 Dec 2004
The State of Maharashtra Vs Popatlal Samnaji Jain '' Masjid '' Raju, etc. etc.
Bombay High Court · (2004) 12 BOM CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Penal Code, 1860 (IPC) — Section 304B, 306, 325, 367, 386
High Courts14 Dec 2004Dismissed
Abdul Gaffar Abdul Samad Vs Niranjan Kumar Ramnath Prasad Dwivedi and Others
Bombay High Court · AIR 2005 Bom 259 : (2005) 3 ALLMR 179 : (2005) 3 BomCR 879
Bombay Court Fees (Amendment) Act, 1996 — Section 6Bombay Court Fees Act, 1959 — Section 18, 6(v), 8, 9
High Courts13 Dec 2004
Pandurang Narayan Mangle Vs Akola District Central Co-operative Bank Ltd. and Another
Bombay High Court · AIR 2005 Bom 236 : (2005) 4 BC 218 : (2005) 2 BomCR 599 : (2005) 2 CivCC 601 : (2005) 2 MhLj 521 : (2005) 2 RCR(Civil) 815
Civil Procedure Code, 1908 (CPC) — Section 100Negotiable Instruments Act, 1881 (NI) — Section 31
High Courts13 Dec 2004Allowed
Prabhudeep Singh Mehroke, Power of Attorney Holder of Manpreet Singh Mehroke Vs The Deonar Industrial Premises Co-operative Society Ltd. and Others
Bombay High Court · (2004) 12 BOM CK 0087
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1(1), Order 40 Rule 1(2)Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 202
High Courts13 Dec 2004Allowed
Sidhu Sukhdeo Waghmare Vs State of Maharashtra
Bombay High Court · (2004) 12 BOM CK 0072
Penal Code, 1860 (IPC) — Section 173, 34, 363, 366, 376
High Courts13 Dec 2004
I.C.I.C.I. Bank Ltd. Vs J.K. Synthetics Ltd. and State of Maharashtra
Bombay High Court · (2005) 2 BomCR 533 : (2006) 129 CompCas 690 : (2005) 1 MhLj 845 : (2005) 62 SCL 225
Bombay High Court (Original Side) Rules, 1980 — Rule 591
High Courts10 Dec 2004Dismissed
Subhash Mataji Pulate Vs Laxmibai Somaji Khillare
Bombay High Court · (2005) 3 ALLMR 828 : (2005) 3 BomCR 327 : (2005) 3 MhLj 115
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 8, Order 9 Rule 9
High Courts10 Dec 2004
Laxman Vithal Khirade Vs The State of Maharashtra
Bombay High Court · (2004) 12 BOM CK 0095
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 313
High Courts10 Dec 2004
Mukesh Ramchandra Rajput Vs State of Maharashtra and Others
Bombay High Court · (2004) 12 BOM CK 0022
Bombay Police Act, 1951 — Section 56, 60
High Courts10 Dec 2004Dismissed
Vidarbha Distillers Vs Vidarbha Bottlers Pvt. Ltd.
Bombay High Court · (2005) 3 BomCR 282 : (2005) 2 MhLj 753 : (2005) 31 PTC 427
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104Trade and Merchandise Marks Act, 1958 — Section 105
High Courts09 Dec 2004Allowed
Mohanabai Rathi and Another Vs Khairatilal Khadakram Panjabi and Another
Bombay High Court · (2005) 3 BomCR 236 : (2005) 2 MhLj 84
Bombay Prohibition Act, 1949 — Section 68Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 13(3)Constitution of India, 1950 — Article 226
High Courts09 Dec 2004Dismissed
The State of Maharashtra Vs Ibrahim
Bombay High Court · (2004) 12 BOM CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 100Evidence Act, 1872 — Section 30
High Courts09 Dec 2004
Canara Bank Staff Union and Others Vs Canara Bank and Shri M.P.M. Sivakumar, Regional Labour Commissioner (Central)
Bombay High Court · (2005) 2 LLJ 1000
Constitution of India, 1950 — Article 12Industrial Disputes (Central) Rules, 1957 — Rule 62(1)Industrial Disputes Act, 1947 — Section 33, 33(C)(1), 33(C)(2)
High Courts09 Dec 2004
Madhukar Bijwar Vs Motiramji Nagoji Ashtikar and Another
Bombay High Court · (2005) 3 BomCR 218 : (2005) 2 MhLj 659
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 7 Rule 11, 115Provincial Small Cause Courts Act, 1887 — Section 23
High Courts08 Dec 2004
Prabhakar Pal Vs State of Maharashtra
Bombay High Court · (2005) 2 MhLj 25
Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Penal Code, 1860 (IPC) — Section 34, 409, 420, 468, 471
High Courts08 Dec 2004
Garware Marine Industries Limited, Mr. Ashesh Chandarana and Mr. Ashok Garware Vs Union of India (UOI) and Recovery Officer
Bombay High Court · (2005) 2 LLJ 1070
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 7(A), 7Q, 8(B), 8(C)Factories Act, 1948 — Section 2, 7(1)
High Courts08 Dec 2004
Omprakash Shrawan Deshpande and Another Vs Presiding Officer, School Tribunal and Others
Bombay High Court · (2005) 3 ALLMR 759 : (2005) 2 BomCR 537
Constitution of India, 1950 — Article 226Maharashtra Employees of Primary Schools (Conditions of Service) Rules, 1981 — Rule 35(1)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11, 11(2)