High Courts25 Nov 2004
Ramdas Maroti Thakur Vs State of Maharashtra
Bombay High Court · (2005) 2 MhLj 453
Criminal Procedure Code, 1973 (CrPC) — Section 110, 117, 360Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,992 of 3,669
High Courts24 Nov 2004Dismissed
Shri. Vijay Hiralal Jaiswal Vs Jawaharlal Nehru Port Trust, The Chairman, Jawaharlal Nehru Port Trust and The Chief Manager, (Port Planning and Development), Jawaharlal Nehru Port Trust
Bombay High Court · (2005) 1 ARBLR 297 : (2005) 1 BomCR 511 : (2005) 1 MhLj 884
Arbitration and Conciliation Act, 1996 — Section 14(2), 15(2), 18, 19, 21
High Courts24 Nov 2004Allowed
Union of India (UOI) and Others Vs Mr. Akhilesh Kumar Vidyarthi Yadav and State of Maharashtra
Bombay High Court · (2004) 11 BOM CK 0039
Constitution of India, 1950 — Article 226, 311
High Courts24 Nov 2004
Parvatibai Dudhgikar since deceased, through her legal heir Shri Vitthal Digambar Dudhgikar and Another Vs Shri Shivram Maruti Mugale, since deceased through legal heir Shri Nagnath Shivram Mugale and Others
Bombay High Court · (2004) 11 BOM CK 0035
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 25, 29, 31, 31(1)
High Courts24 Nov 2004Dismissed
Shri Vijay Hiralal Jaiswal, Proprietor of Three Circles Vs Jawaharlal Nehru Port Trust, The Chairman, Jawaharlal Nehru Port Trust and The Chief Manager, (Port Planning and Development), Jawaharlal Nehru Port Trust
Bombay High Court · (2005) 1 MhLj 884
Arbitration and Conciliation Act, 1996 — Section 14(2), 15(2), 18, 19, 21
High Courts24 Nov 2004
Union of India (UOI) Vs Arctic (India)
Bombay High Court · (2005) 1 ARBLR 314 : (2005) 1 BomCR 505 : (2005) 107 BOMLR 917 : (2005) 1 MhLj 637
Arbitration and Conciliation Act, 1996 — Section 11, 30, 31(7), 34, 34(2)
High Courts24 Nov 2004Dismissed
Baba '' Kamlakar Kisan Bodke and Others Vs The State of Maharashtra
Bombay High Court · (2004) 11 BOM CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 167, 439Maharashtra Control of Organised Crime Act, 1999 — Section 3(1)(1), 3(2)
High Courts23 Nov 2004Dismissed
Shri Ambady Krishna Menonip Vs Shri Vazapully Snaku Gangadharan, Proprietor, Usha Priya Movie Makers and The State of Maharashtra
Bombay High Court · (2004) 11 BOM CK 0060
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181Penal Code, 1860 (IPC) — Section 406, 409, 420
High Courts23 Nov 2004Allowed
Madhukar Daulatrao Patil Vs Dy. Director of Education, Nasik Division, Chairman, Kalwan Education Society''s Radha Krishna Mahajan (RKM) Secondary and Higher Secondary School, State of Maharashtra and Balu Hari Sawant
Bombay High Court · (2004) 11 BOM CK 0055
Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12
High Courts23 Nov 2004
Chem Amit Vs Asstt. Commissioner of Income Tax
Bombay High Court · (2005) 143 TAXMAN 348
Income Tax Act, 1961 — Section 256, 260A
High Courts23 Nov 2004Allowed
Consolidated Chemequip (MFR) Corporation Vs State of Maharashtra and Deviprasad Sukhdevprasad Chaturvedi, the Managing Director of Tria Fine Chem. Limited
Bombay High Court · (2005) 3 ALLMR 377 : (2005) 2 MhLj 664
Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141, 142
High Courts23 Nov 2004Dismissed
Chem Amit Vs Assistant Commissioner of Income Tax
Bombay High Court · (2005) 2 BomCR 53 : (2005) 194 CTR 141 : (2005) 272 ITR 397
Income Tax Act, 1961 — Section 254, 254(1), 254(2), 256, 260A
High Courts23 Nov 2004
Premkumar '' Premnarayan Jagannath Varma Vs The State of Maharashtra
Bombay High Court · (2004) 11 BOM CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 313, 329Penal Code, 1860 (IPC) — Section 302, 307, 84
High Courts23 Nov 2004
Ravindra Mahadu Patil Vs Major DAA and QMG for Commander and Others
Bombay High Court · (2004) 11 BOM CK 0011
Territorial Army Rules, 1948 — Rule 14, 15, 15(1A)
High Courts22 Nov 2004
Bhagyachandra Ramrakshamal Khatri and Others Vs State of Maharashtra and Others
Bombay High Court · (2005) 2 ALLMR 244 : (2005) 2 BomCR 622 : (2005) 2 MhLj 71
Maharashtra Regional and Town Planning Act, 1966 — Section 127
High Courts22 Nov 2004
Mr. R. Charles Raj Vs The State of Maharashtra
Bombay High Court · (2004) 11 BOM CK 0059
Constitution of India, 1950 — Article 341, 342, 366Penal Code, 1860 (IPC) — Section 504, 506Protection of Civil Rights Act, 1955 — Section 7(1)
High Courts22 Nov 2004Dismissed
Parashram Bhikaji Raut and Others Vs Maharashtra Revenue Tribunal and Others
Bombay High Court · (2005) 3 ALLMR 767 : (2005) 3 BomCR 294
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 107, 111, 41, 46, 50Constitution of India, 1950 — Article 226, 227
High Courts20 Nov 2004
Dr. Babasaheb Ambedkar Memorial Society and Another Vs Nagpur University and Others
Bombay High Court · (2005) 2 MhLj 731
Maharashtra Universities Act, 1994 — Section 72, 81(4)
High Courts17 Nov 2004
Zilla Parishad and The Parishad Education Officer, Primary Section, Zilla Parishad Vs Ananadrao Chandram Hegde
Bombay High Court · (2006) 1 BomCR 453
Bombay Primary Education Act, 1947 — Section 24Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 280Maharashtra Zilla Parishad, District Services (Discipline and Appeal) Rules, 1964 — Rule 13(1), 15(1), 16, 17, 18
High Courts17 Nov 2004Allowed
Vamanrao Sawalaram Bhosale and Others Vs Vithal Tukaram Kadam and Chandrabhaga Bajirao Jagtap
Bombay High Court · (2006) 1 BomCR 448 : (2006) 1 MhLj 867
Transfer of Property Act, 1882 — Section 54, 58