High Courts01 Dec 2004
Satish Limbraj Adatrao and Another Vs State of Maharashtra and Others
Bombay High Court · (2005) 2 ALLMR 887 : (2005) 4 BomCR 398 : (2005) 3 MhLj 1161
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,991 of 3,669
High Courts01 Dec 2004Dismissed
Smt. Lata Suresh Jethani Vs Hill Crest Co-operative Housing Society Ltd., Meeti Investments and Consultancy Services Pvt. Ltd. and The Municipal Corporation of Greater Mumbai
Bombay High Court · (2005) 1 BomCR 497
Maharashtra Regional and Town Planning Act, 1966 — Section 44, 45, 46, 53(3)
High Courts01 Dec 2004Allowed
Ramchandra Ramgopal through Jugalkishore Kothari Vs Kamalkishore Rungta and Others
Bombay High Court · (2005) 2 MhLj 623
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, Order 9 Rule 11, Order 9 Rule 13, 151Contract Act, 1872 — Section 44
High Courts01 Dec 2004
Prabhuta Augustus Villa Cooperative Housing Society Limited a Cooperative Housing Society Registered as per the provisions of the M.C.S. Act, 1960 Vs Rushabh Medicals Pvt. Ltd. and Divisional Joint Registrar, Cooperative Societies, Mumbai Division
Bombay High Court · (2005) 2 BomCR 610 : (2005) 2 MhLj 436
Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 9
High Courts01 Dec 2004
Vilas Shriram Mahalle and Another Vs Rajdhaniprasad Rahinprasad Tiwari and Another
Bombay High Court · (2005) 3 ALLMR 478 : (2005) 4 BomCR 869 : (2005) 1 MhLj 596
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)Partnership Act, 1932 — Section 69, 69(2)
High Courts01 Dec 2004Dismissed
State of Maharashtra Vs Pralhad Deshbhratar and Others
Bombay High Court · (2005) 1 MhLj 784
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Penal Code, 1860 (IPC) — Section 147, 149, 302, 307, 34
High Courts30 Nov 2004Dismissed
Ripudaman Avtarsingh Vohra Vs Dr. Shyam Sadashiv Damale and V.P. Pitale, Competent Authority
Bombay High Court · (2004) 11 BOM CK 0049
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A2, 31C, 6(3), 6(4)
High Courts30 Nov 2004Dismissed
In Re: Appointment of Guardians for the New Born Male Child (Now known and named as Faraz and formerly named as Sohail) of Abdul Kadir Karim Shaikh and Zakiyab Abdul Kadir Shaikh (Zaveed Pharukh and Shirlina Mohammed)
Bombay High Court · (2005) 2 BomCR 655 : (2005) 1 MhLj 924
Guardians and Wards Act, 1890 — Section 17, 19, 19(1), 50, 7Guardians and Wards Rules, 1891 — Rule 321, 321(2)
High Courts30 Nov 2004
Hindustan Petroleum Corporation Limited Vs D.N. Vidhate and Shri S.N. Saudhankar, Presiding Officer, Central Government Industrial Tribunal No. 2
Bombay High Court · (2005) 2 BomCR 662 : (2005) 104 FLR 1078 : (2005) 1 MhLj 666
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A, 17B
High Courts30 Nov 2004
Shri Dattatraya G. Wankar, Sub-Divisional Engineer and Others Vs State of Maharashtra
Bombay High Court · (2004) 11 BOM CK 0023
Constitution of India, 1950 — Article 14, 16, 16(1), 32
High Courts30 Nov 2004Dismissed
Kanyaiyalal Motilal Talera Vs Pimpri Chinchwad Municipal Corporation and The Municipal Commissioner, Pimpri Chinchwad Municipal Corporation
Bombay High Court · (2004) 11 BOM CK 0020
Land Acquisition Act, 1894 — Section 13A
High Courts30 Nov 2004Dismissed
Mr. Amin Merchant Vs Bipin M. Gandhi and Dipak G. Cholera
Bombay High Court · (2005) 2 BomCR 38 : (2006) 134 CompCas 188 : (2005) 2 MhLj 570
Arbitration and Conciliation Act, 1996 — Section 31(3), 34Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Nov 2004Allowed
Vasudeobhai Jadhaoji Rathod and Others Vs Neela Prabhulal Rathod and Another
Bombay High Court · (2005) 2 ALLMR 196 : (2005) 3 BomCR 315
Constitution of India, 1950 — Article 226, 227Partnership Act, 1932 — Section 69(2)
High Courts29 Nov 2004Allowed
Shrikrishna Balvant Rashinkar (since deceased by heirs and legal representatives Pramod Shrikrishna Rashinkar and Rajiv Shrikrishna Rashinkar) and Bhalchandra Balvant Rashinkar Vs Advyappa Virbhadrappa Birajdar
Bombay High Court · (2004) 11 BOM CK 0024
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(2), 12(3)
High Courts29 Nov 2004Dismissed
Dr. Mohan N. Bhawe Vs The Municipal Corporation of Greater Bombay
Bombay High Court · (2005) 3 BomCR 300
Maharashtra Regional and Town Planning Act, 1966 — Section 149, 45, 47, 52(1), 55
High Courts29 Nov 2004
The Indian Inst. of Architects Vs Pimpri Chinchwad Mun. Corpn. and Another Manohar Krishnaji Ranade Vs Pune Mun. Corpn. and Another Krishnaji Shankar Tandale Vs Pune Mun. Corpn. and Others
Bombay High Court · (2004) 11 BOM CK 0005
Advocates Act, 1961 — Section 22Architects Act, 1972 — Section 35(1)Bombay Provincial Municipal Corporations Act, 1949 — Section 372
High Courts25 Nov 2004
Sunil Shrirang Phad Vs State of Maharashtra and Others
Bombay High Court · (2005) 4 BomCR 442
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 22, 325, 325(1), 44, 44(1)Penal Code, 1860 (IPC) — Section 302
High Courts25 Nov 2004
Sahakar Maharshi Late Bapurao Deshmukh Co-operative Sugar Factory Ltd. Vs Deepak Krushnarao Nikam and The Registrar of Co-operative Societies
Bombay High Court · (2004) 11 BOM CK 0038
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, 20, 9AMaharashtra Co-operative Societies Act, 1960 — Section 91
High Courts25 Nov 2004Allowed
Reverend Father Agnelo Gracies Vs Regional Provident Fund Commissioner for Maharashtra and Goa at Bombay
Bombay High Court · (2005) 3 BomCR 308 : (2005) 104 FLR 902 : (2005) 2 KLT 165 : (2005) 2 LLJ 132 : (2005) 1 MhLj 693
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts25 Nov 2004
Ranjitsinh Vijaysinh Mohite Patil Vs Uttamrao Shivdas Jankar
Bombay High Court · (2004) 11 BOM CK 0009
Conduct of Elections Rules, 1961 — Rule 94A