High Courts08 Dec 2004
Ismail Fidaly Potia through his C.A. Asif Ismail Potia Vs Board of Trustees of the Jawaharlal Nehru Port Trust
Bombay High Court · (2005) 3 BomCR 859
Arbitration and Conciliation Act, 1996 — Section 11, 9
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,989 of 3,669
High Courts07 Dec 2004Dismissed
Oil and Natural Gas Commission Ltd. Vs Garware Shipping Corporation Ltd.
Bombay High Court · (2005) 2 ARBLR 279 : (2005) 2 BomCR 546 : (2005) 1 MhLj 838
Arbitration and Conciliation Act, 1996 — Section 34
High Courts07 Dec 2004
Manmathappa Halkude Vs Basawraj Belure and Another
Bombay High Court · (2005) 4 ACC 616 : (2005) 3 MhLj 473
Income Tax Act, 1961 — Section 95(2)Motor Vehicles Act, 1939 — Section 95
High Courts07 Dec 2004Dismissed
Ajit Shripath Oak Vs D.D. Udeshi, K.D. Udeshi, J.D. Udeshi, R.D. Udeshi and Mrs. Bharat H. Ashar owners and landlords of Rukshmani Villa
Bombay High Court · (2005) 3 BomCR 176
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 37 Rule 1Constitution of India, 1950 — Article 227Lunacy Act, 1912 — Section 60, 60(2)
High Courts06 Dec 2004
Commissioner of Income Tax Vs Supreme Graphics Creations (P) Ltd. and Another
Bombay High Court · (2005) 197 CTR 668
Income Tax Act, 1961 — Section 80IB
High Courts06 Dec 2004
University of Mumbai Vs Smt. Neela Bane and Another
Bombay High Court · (2005) 4 BomCR 410 : (2005) 3 ESC 1842 : (2005) 2 MhLj 19
Constitution of India, 1950 — Article 12, 14, 16, 226, 227Maharashtra Universities Act, 1994 — Section 59, 77A, 8
High Courts06 Dec 2004Dismissed
Sachin Sudhakar Nikam Vs A.N. Roy, Commissioner of Police, The State of Maharashtra and The Superintendent
Bombay High Court · (2004) 12 BOM CK 0097
Arms Act, 1959 — Section 2(40), 25Bombay General Clauses Act, 1904 — Section 2(33)Bombay Police Act, 1951 — Section 37(1)
High Courts06 Dec 2004
Mrs. Pushpa G. Naik and Others Vs State of Maharashtra and Others
Bombay High Court · (2004) 12 BOM CK 0081
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 7
High Courts06 Dec 2004
Sahyadri Punarvasan Gaothan Vikas Sanstha Vs Pandharpur Municipal Council
Bombay High Court · (2005) 3 BomCR 210
Constitution of India, 1950 — Article 14, 21, 226, 38, 39Maharashtra Municipalities Act, 1965 — Section 3, 3(2)
High Courts06 Dec 2004Allowed
Shashikumar Dixit Vs State of Maharashtra and Others
Bombay High Court · (2005) 3 MhLj 521
High Courts06 Dec 2004Dismissed
Commissioner of Income Tax Vs Supreme Graphics Creations P. Ltd. and Another
Bombay High Court · (2005) 197 CTR 657 : (2005) 276 ITR 668
Income Tax Act, 1961 — Section 132, 158BC, 253, 80IB
High Courts06 Dec 2004Dismissed
Union of India (UOI) and Another Vs P.J. Rastogi, Section Engineer (TRS), Central Railway
Bombay High Court · (2005) 105 FLR 1117 : (2005) 3 LLJ 42
High Courts06 Dec 2004Dismissed
Pandurang Jadhav Vs State of Maharashtra and Others
Bombay High Court · (2005) 2 ALLMR 805 : (2005) 107 BOMLR 219
Land Acquisition Act, 1894 — Section 11, 18, 23, 4, 6
High Courts05 Dec 2004Dismissed
Vinayak Shenwai (Dr.) Vs State of Maharashtra and Others
Bombay High Court · (2005) 2 MhLj 667
Constitution of India, 1950 — Article 14
High Courts04 Dec 2004
Eskay Enterprises Vs Suresh P. Hinduja
Bombay High Court · (2005) 3 BomCR 289
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2(3), Order 37 Rule 3(1), Order 37 Rule 3(6), Order 37 Rule 4, Order 9 Rule 13
High Courts03 Dec 2004
Maharashtra General Kamgar Union Vs Haldyn Glass Works
Bombay High Court · (2005) 2 LLJ 513
Industrial Disputes Act, 1947 — Section 2, 20(2), 2A, 30, 36Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 20(2)
High Courts03 Dec 2004
Dimondstar Exports Ltd. and Others Vs Director General of Income Tax and Others
Bombay High Court · (2005) 194 CTR 132 : (2005) 278 ITR 36
Income Tax Act, 1961 — Section 132, 132(1), 158BC
High Courts03 Dec 2004Dismissed
Balu '' Bharat Sahebrao Shinde Vs The State of Maharashtra
Bombay High Court · (2004) 12 BOM CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 498A
High Courts03 Dec 2004Allowed
Arun Sadashiv Kamble Vs The State of Maharashtra
Bombay High Court · (2006) 1 DMC 217
Penal Code, 1860 (IPC) — Section 306, 313, 323, 498, 498A
High Courts03 Dec 2004Dismissed
Shri Suresh J. Khade Vs New Maharashtra Repairing Works
Bombay High Court · (2004) 12 BOM CK 0051
Industrial Disputes Act, 1947 — Section 17B