High Courts03 Nov 2004
Ramesh Nivrutti Bhor and Others Vs State of Maharashtra and Others
Bombay High Court · (2005) 4 MhLj 49
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,994 of 3,669
High Courts03 Nov 2004Dismissed
Citizen Aster Co-operative Housing Society Ltd. and Others Vs Fredrick J. D''Souza and Others
Bombay High Court · (2005) 2 BomCR 647
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11
High Courts03 Nov 2004Allowed
State of Goa and Another Vs The President of our Lady of Piety Church
Bombay High Court · (2005) 107 BOMLR 137
Land Acquisition Act, 1894 — Section 18, 30, 4
High Courts03 Nov 2004
Colfax Laboratories (India) Ltd. and Mr. Eric Menezes, the Managing Director Vs The State of Goa and The Excise Inspector Incharge of Colfax Laboratories (India) Ltd.
Bombay High Court · (2005) 1 ALLMR 785
Central Excises and Salt Act, 1944 — Section 4, 4(1), 4(4)Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 11, 12, 127, 40, 81
High Courts02 Nov 2004Allowed
Pandurang Ananda Powar Vs The State of Maharashtra
Bombay High Court · (2004) 11 BOM CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 342, 504, 506
High Courts02 Nov 2004
Haribhau Baliramji Wankhede Vs Additional Commissioner, Amravati Division and Others
Bombay High Court · (2005) 2 BomCR 615 : (2005) 2 MhLj 593
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 27, 27(3), 27(4), 27(5), 27(7)
High Courts02 Nov 2004
Sharad Nanasaheb Chandgude Vs The State of Maharashtra
Bombay High Court · (2004) 11 BOM CK 0026
Penal Code, 1860 (IPC) — Section 302, 304(1), 309
High Courts02 Nov 2004Allowed
Satvantkaur Harjitsingh Vig and Others Vs Aarti Jayant Lalwani and Others
Bombay High Court · (2005) ACJ 255 : (2005) 2 BomCR 687
Maharashtra Motor Vehicles Rules, 1989 — Rule 254(5)Motor Vehicles Act, 1988 — Section 140
High Courts02 Nov 2004Dismissed
Shri Gokuldas Rama Gaude and Others Vs V.G. Quenim, A Proprietary Concern of Shri Vasudev Guiri Keni
Bombay High Court · (2005) 107 BOMLR 376
Specific Relief Act, 1963 — Section 20
High Courts01 Nov 2004Allowed
Union of India (UOI) Vs The Presiding Officer, Central Government, Industrial Tribunal, No. 2 and Another
Bombay High Court · (2005) 107 BOMLR 926
Air India Employees Service Regulations, 2000 — Regulation 48Air India Employees Service Rules — Rule 5(1)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)
High Courts01 Nov 2004
Block Development Officer and Others Vs Narayan Nagorao Nege
Bombay High Court · (2005) 2 ALLMR 201 : (2005) 3 BomCR 293
Bombay Government Premises (Eviction) Act, 1955 — Section 4, 5, 7, 9
High Courts01 Nov 2004
Savita Sadanand Gavade Vs The State of Maharashtra
Bombay High Court · (2004) 11 BOM CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304(II)
High Courts01 Nov 2004
Fattechand Dharamchand Mehta Vs State of Maharashtra and Others
Bombay High Court · (2005) 2 BomCR 700
Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 10A, 12, 13, 2(1)(14)
High Courts29 Oct 2004
M.S.E.B. Vs Narayan Wadguji Nagpure and Others
Bombay High Court · (2005) 2 BomCR 190
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts29 Oct 2004Allowed
Sesa Goa Limited Vs The Mormugao Waterfront Workers Union, Agencia Ultramarine Private Limited and Union of India (UOI)
Bombay High Court · (2004) 10 BOM CK 0087
Constitution of India, 1950 — Article 226, 227, 38, 39, 42Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2)Industrial Disputes Act, 1947 — Section 12(3), 18(3)
High Courts29 Oct 2004Dismissed
Mukund alias Shyamrao Kale Vs Sahebrao Rodbaji Sable and Others
Bombay High Court · (2005) 1 ALLMR 473 : (2005) 2 BomCR 164
Representation of the People Act, 1951 — Section 81, 82, 83
High Courts29 Oct 2004Dismissed
Jagannath Ramchandra Sakpal Vs The State of Maharashtra
Bombay High Court · (2005) CriLJ 970
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts29 Oct 2004Dismissed
Shri Nivruttinath Yatra Khajur Donation Trust Vs The Sub-Divisional Officer and Others
Bombay High Court · (2005) 1 ALLMR 341 : (2005) 107 BOMLR 102(1)
Constitution of India, 1950 — Article 227
High Courts29 Oct 2004
Jagan Shankar Bhoir and Others Vs The State of Maharashtra and Others
Bombay High Court · (2004) 10 BOM CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 152, 154Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 326
High Courts28 Oct 2004
In Re: Ispat Industries Limited
Bombay High Court · (2005) 2 BomCR 94 : (2005) 58 SCL 485
Companies Act, 1956 — Section 433, 434, 434(1)