COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,995 of 3,669

High Courts28 Oct 2004

Air India Ltd. Vs Indian Pilots Guild and Another

Bombay High Court · (2005) 3 BomCR 405 : (2005) 105 FLR 645 : (2005) 1 MhLj 850

Industrial Disputes (Central) Rules, 1957 — Rule 61, 61(4)Industrial Disputes Act, 1947 — Section 33(4)

High Courts28 Oct 2004Allowed

Keshao Maral and Another Vs State of Maharashtra and Others

Bombay High Court · (2005) 2 ALLMR 268 : (2005) 1 MhLj 1059

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1Limitation Act, 1963 — Section 5

High Courts27 Oct 2004

Rajnikant Harlal Shah Vs Mumtajkha Abbaskha

Bombay High Court · (2005) 2 ALLMR 655 : (2005) 3 BomCR 333

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 106(2), 106(3), 111, 117, 12Mamlatdars Court Act, 1906 — Section 21

High Courts27 Oct 2004Dismissed

Shri Ganesh Arjun Ghatwal (since deceased) by Legal Representatives and Another Vs Smt. Shrimati Arjun Ghatwal and Others

Bombay High Court · (2005) 2 ALLMR 263 : (2005) 107 BOMLR 744

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16Land Acquisition Act, 1894 — Section 4(1)Limitation Act, 1963 — Article 26

High Courts27 Oct 2004Dismissed

Maharashtra General Kamgar Union and Others Vs Fix Transmission Ltd.

Bombay High Court · (2005) 105 FLR 842 : (2005) 2 LLJ 938 : (2005) 2 MhLj 173

Industrial Disputes Act, 1947 — Section 10(3A), 10A, 12(3), 18, 18(1)

High Courts27 Oct 2004Dismissed

New India Assurance Co. Ltd. Vs Shashikalabai Salone and Others

Bombay High Court · (2005) 3 MhLj 928

Motor Vehicles Act, 1939 — Section 95, 95(2)

High Courts27 Oct 2004

Bharat Petroleum Corporation Ltd. Vs Petroleum Employees Union and Another

Bombay High Court · (2005) 3 BomCR 363 : (2005) 105 FLR 595 : (2005) 1 MhLj 671

Army Act, 1950 — Section 4

High Courts27 Oct 2004

Ganeshkumar Makhanlal Chandak and Another Vs Nagpur Urban Co-operative Bank Ltd. and Another

Bombay High Court · (2005) 2 ALLMR 392 : (2005) 3 BomCR 925

Constitution of India, 1950 — Article 226, 227

High Courts27 Oct 2004

Gopinath Daulat Dalvi Vs State of Maharashtra and Others

Bombay High Court · (2005) 2 ARBLR 224 : (2005) 2 BomCR 135 : (2005) 105 FLR 148 : (2005) 1 MhLj 438

Contract Act, 1872 — Section 28Industrial Disputes Act, 1947 — Section 12(1), 12(4), 12(5), 2, 2A

High Courts27 Oct 2004Dismissed

N.J. Nayudu and Company Vs Regional Provident Fund Commissioner

Bombay High Court · (2005) 2 BomCR 716

Bombay Land Revenue Code, 1879 — Section 211, 65Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14B, 2, 7A, 7A(1)

High Courts27 Oct 2004

Ajay Haribhau Jarulkar Vs Harishchandra Vishnupant Kale

Bombay High Court · (2005) 2 ALLMR 202 : (2005) 2 BomCR 725

Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5

High Courts27 Oct 2004

Rajnikant Harlal Shah Vs Rafiullabeg Ismailbeg and Others

Bombay High Court · (2005) 2 BomCR 764

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 106(2), 106(3), 111, 117, 12Mamlatdars Court Act, 1906 — Section 21

High Courts26 Oct 2004

Musaji Mohamadali Master and Sons and Another Vs Mr. Gulamali Dadabhai Amreliwala since Decease through his Legal Representatives and Another

Bombay High Court · (2005) 2 ALLMR 320 : (2005) 107 BOMLR 179

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Civil Procedure Code, 1908 (CPC) — Section 114, 141Constitution of India, 1950 — Article 226, 227

High Courts26 Oct 2004Dismissed

Chellaram Jethanand Madhrani and Purshottam Jethanand Madhrani Vs Maruti Raghunath Kadam and State of Maharashtra

Bombay High Court · (2006) 1 BomCR 816

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4

High Courts26 Oct 2004

Shivshakti Shikshan Sanstha Kotha (Veni) and Another Vs Nilkanth Kawaduji Shivankar and Another

Bombay High Court · (2005) 2 BomCR 105 : (2005) 3 MhLj 696

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5

High Courts26 Oct 2004

Satyadevsingh Jayramsingh Thakur Vs The State of Maharashtra

Bombay High Court · (2004) 10 BOM CK 0101

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 34, 394

High Courts26 Oct 2004Allowed

Vijay Tukaram Polekar Vs The State of Maharashtra

Bombay High Court · (2004) 10 BOM CK 0075

Penal Code, 1860 (IPC) — Section 302

High Courts26 Oct 2004Allowed

Ashok Tukaram Patil and Raju Mahadev Sondekar Vs The State of Maharashtra

Bombay High Court · (2004) 10 BOM CK 0028

Bombay Police Act, 1951 — Section 135, 37(1), 37(3)Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114, 133

High Courts25 Oct 2004Allowed

Bhagwant Suryabhan Harkal Vs Maharashtra State Road Transport Corporation and Another

Bombay High Court · (2006) ACJ 1923 : (2005) 2 ALLMR 501

Motor Vehicles Act, 1939 — Section 110CC

High Courts25 Oct 2004

Baburao Shankar Kate, Eknath Baburao Kate and Sudam Eknath Kate Vs The State of Maharashtra

Bombay High Court · (2004) 10 BOM CK 0064

Penal Code, 1860 (IPC) — Section 302, 323, 324, 325, 34