High Courts03 Dec 2004
Mrs. Priyanka Pramod Kulkarni Vs Mrs. Mukta Pravin Ranjankar, Mrs. Uma Shyam Patil and Mr. Sameer Madhav Kurtakoti
Bombay High Court · (2004) 12 BOM CK 0047
Civil Procedure Code, 1908 (CPC) — Section 11
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,990 of 3,669
High Courts02 Dec 2004Dismissed
Anil Narasgonda Patil Vs Gram Panchayat and Another
Bombay High Court · (2004) 12 BOM CK 0113
Bombay Village Panchayats Act, 1958 — Section 14, 14(1), 16(2)Constitution of India, 1950 — Article 227
High Courts02 Dec 2004Dismissed
Hindustan Organic Chemicals Ltd. Vs Apollo Trade Ltd.
Bombay High Court · (2005) 2 BomCR 594 : (2006) 133 CompCas 877 : (2005) 4 CompLJ 69 : (2005) 2 MhLj 58 : (2005) 62 SCL 270
Companies Act, 1956 — Section 434
High Courts02 Dec 2004Allowed
Abdul Mutalik Rajjak Musalman and Others Vs Khubai Majidkha Musalman and Others
Bombay High Court · (2005) 1 ALLMR 593 : (2005) 5 BomCR 823
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 15(A), 27Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Limitation Act, 1963 — Article 54
High Courts02 Dec 2004
Dadar Avanti Co-operative Housing Society Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2005) 2 BomCR 604
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts02 Dec 2004Allowed
Dhananjay Manohar Sapkal Vs State of Maharashtra and Another
Bombay High Court · (2005) 2 MhLj 384
Bombay Police Act, 1951 — Section 56, 56A, 60
High Courts02 Dec 2004Dismissed
Suresh Shetye Vs Shri Prasad Khalidas Divkar and Others
Bombay High Court · (2005) 3 BC 359
Criminal Procedure Code, 1973 (CrPC) — Section 13, 313, 342Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts01 Dec 2004Dismissed
Asha Oil Foods Pvt. Ltd. Vs The Jalgaon Janta Sahakari Bank Ltd. and Others
Bombay High Court · (2005) 2 ALLMR 721 : (2005) 4 BC 29
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(10), 13(10), 13(2), 13(4)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2002 — Rule 11Transfer of Property Act, 1882 — Section 69, 69A
High Courts01 Dec 2004Dismissed
Rajesh Jain Vs Ashish Investments and Others
Bombay High Court · (2005) 2 BomCR 588 : (2005) 107 BOMLR 924 : (2006) 132 CompCas 891 : (2005) 4 CompLJ 65 : (2005) 1 MhLj 757 : (2005) 59 SCL 605
Arbitration and Conciliation Act, 1996 — Section 34
High Courts01 Dec 2004
Surendra Singh Lal Singh Vs Bombay Municipal Corporation and Another
Bombay High Court · (2005) 1 BomCR 1
Motor Vehicles Act, 1988 — Section 140, 166
High Courts01 Dec 2004Allowed
The State of Maharashtra Vs Dnyndeo Sudam Waghmare
Bombay High Court · (2004) 12 BOM CK 0096
Evidence Act, 1872 — Section 17, 18, 21Penal Code, 1860 (IPC) — Section 420, 466, 467, 471
High Courts01 Dec 2004Dismissed
Reliance Industries Limited Vs State of Maharashtra
Bombay High Court · (2005) 3 MhLj 40
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 10, 3, 7, 8, 9
High Courts01 Dec 2004Dismissed
The State of Maharashtra Vs Raopsaheb Ramgonda Patil, Annasaheb Ramgonda Patil and Sou. Ahilya Ramgonda Patil
Bombay High Court · (2004) 12 BOM CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts01 Dec 2004Dismissed
The State of Maharashtra Vs Madhavji Govindaji Thakkar and Others
Bombay High Court · (2004) 12 BOM CK 0074
Evidence Act, 1872 — Section 114Forest Act, 1927 — Section 26, 41Penal Code, 1860 (IPC) — Section 201, 34, 379, 411
High Courts01 Dec 2004Allowed
Walha Ganpat Tadge since deceased by his legal heirs (Chandrabhagabai Walmik Tadge and Others) Vs Ramchandra Bala Sangale
Bombay High Court · (2005) 2 ALLMR 92 : (2005) 2 MhLj 764
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 43 Rule 1
High Courts01 Dec 2004
Bhogilal Valchand Shah, as Karta of his HUF and in his individual capacity and Sharad Bhogilal Shah, as Karta of His Huf and in his individual capacity Vs Pannaal Valchand Shah, Karta of his HUF and in his individual capacity and Others
Bombay High Court · (2004) 12 BOM CK 0061
Bombay Court Fees Act, 1959 — Section 10, 8, 9Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 11, Order 7 Rule 8
High Courts01 Dec 2004Dismissed
Bagal Dada '' Baburao Bhagwan Vs State of Maharashtra and Another
Bombay High Court · (2004) 12 BOM CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts01 Dec 2004Allowed
Walha Ganpat Tadge, since deceased by his legal heirs and Others Vs Ramchandra Bala Sangale
Bombay High Court · (2005) 1 BomCR 501
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 41 Rule 1
High Courts01 Dec 2004Dismissed
Golderest Exports Vs Swissgen N.V. and Another
Bombay High Court · (2005) 2 ARBLR 306 : (2005) 2 BomCR 590 : (2005) 2 MhLj 105
Arbitration and Conciliation Act, 1996 — Section 34, 48
High Courts01 Dec 2004Allowed
Shri Mahendra Chaturbhuj Patel, (since deceased by his heirs Shri Hiren Mahendra Patel, Shri Bhavesh Mahendra Patel, Smt. Kalpana Dharmedra Patel, Smt. Puloma Vidnyan Patel and Smt. Savitaben Mahendra Patel) and Shri Kirit Chaturbhuj Patel Vs Shri Mohamad Afzal Mohamadali
Bombay High Court · (2004) 12 BOM CK 0034
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(3), 12, 12(1), 12(2)Limitation Act, 1963 — Article 113, 66, 67