High Courts19 Oct 2004Dismissed
Sharad Wasudeorao Kalmegh Vs Leena Sharad Kalmegh
Bombay High Court · (2005) 2 ALLMR 662 : (2005) 2 BomCR 143
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4(1)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,997 of 3,669
High Courts19 Oct 2004
Sanjay Pralhadrao Singalwar Vs Zilla Parishad and Another
Bombay High Court · (2005) 2 BomCR 71
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)
High Courts19 Oct 2004Dismissed
Monish H. Bhalla Vs Satya Parkash Bahl alias S.P. Bahl alias S.P. and Others
Bombay High Court · (2005) CriLJ 1827 : (2005) 3 RCR(Criminal) 766
Evidence Act, 1872 — Section 30Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29B, 3, 67Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15
High Courts18 Oct 2004
Vasantrao Mukundrao Deshmukh Vs Purushottam Balwantrao Agarkar and Others
Bombay High Court · (2005) 3 BomCR 358
Transfer of Property Act, 1882 — Section 106
High Courts18 Oct 2004Allowed
Kamlesh R. Shah Vs Commissioner of Income Tax and Others
Bombay High Court · (2005) 195 CTR 323 : (2006) 286 ITR 684 : (2006) 154 TAXMAN 240
Income Tax Act, 1961 — Section 80HHC(2)
High Courts18 Oct 2004
Mahadeorao Govindrao Raut Vs State of Maharashtra and Others
Bombay High Court · (2005) 2 ALLMR 351 : (2005) 2 BomCR 199
Bombay Prohibition Act, 1949 — Section 138
High Courts18 Oct 2004Dismissed
Narayan Bala Patil, Sanjay Narayan Patil, Rajendra Narayan Patil and Vijay Narayan Patil Vs The State of Maharashtra
Bombay High Court · (2004) 10 BOM CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304(1)
High Courts18 Oct 2004Dismissed
Vijay Dattaram Nakashe Vs Shri A.N. Roy, The Commissioner of Police, The State of Maharashtra at the instance of Sr. Inspector of Police and The Superintendent
Bombay High Court · (2004) 10 BOM CK 0067
Arms Act, 1959 — Section 27, 4Penal Code, 1860 (IPC) — Section 120B, 324, 387, 427, 452
High Courts18 Oct 2004Dismissed
Prakash Rama Dalvi, Gajanan Sambhu Mhatre and Tukaram Arjun Tiskar Vs The State of Maharashtra
Bombay High Court · (2004) 10 BOM CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 325
High Courts18 Oct 2004Dismissed
Saurabh S. Pakale Vs Maharashtra State Secondary and Higher Secondary Education Board and Others
Bombay High Court · (2005) 2 BomCR 117
Constitution of India, 1950 — Article 226Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 18Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 89(3)
High Courts18 Oct 2004Dismissed
Abdul Rahim B. Attar, Javed Abdul Rahim Attar, Zakir Hussein Abdul Rahim Attar and Maroof Abdul Rahim Attar Vs Atul Ambalal Barot and Rajendra Ambalal Barot (Heirs and Legal Representatives of late Smt. Shantaben Ambalal Barot)
Bombay High Court · AIR 2005 Bom 120 : (2005) 2 ALLMR 8 : (2005) 3 BomCR 388 : (2005) 1 MhLj 1115
Civil Procedure Code, 1908 (CPC) — Section 10, 151Maharashtra Housing and Area Development Act, 1976 — Section 13B
High Courts18 Oct 2004
Smt. Shanta Tukaram Kasare Vs Father Milton Gonsalves the sole trustee of the Church of St. Vincent De Paul, The Competent Authority (Rent Act), Konkan Division and The Addl. Commissioner, Konkan Division
Bombay High Court · (2005) 2 ALLMR 346 : (2005) 3 BomCR 417 : (2005) 2 MhLj 344 : (2005) 2 MhLj 334
Maharashtra Rent Control Act, 1999 — Section 16, 22, 22(1), 22(2), 55(1)
High Courts18 Oct 2004
Mahindra and Mahindra Workers Union and Another Vs Suresh J. Rane and Others
Bombay High Court · (2005) 2 LLJ 525
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 20, 22Trade Unions Act, 1926 — Section 2, 28A
High Courts18 Oct 2004Dismissed
High School Education Society and Another Vs Presiding Officer, School Tribunal and Another
Bombay High Court · (2005) 2 ALLMR 138 : (2005) 2 BomCR 773
Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4(2), 4(6), 5, 5(2), 5(3)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 10, 10(2), 14, 14(2), 15
High Courts16 Oct 2004Dismissed
Hafisabi and Another Vs Gulam Mohamad
Bombay High Court · (2005) 107 BOMLR 67
Evidence Act, 1872 — Section 21, 32
High Courts16 Oct 2004Dismissed
Pandurang Narayan Bhise Vs The State of Maharashtra
Bombay High Court · (2004) 10 BOM CK 0107
Penal Code, 1860 (IPC) — Section 324, 326, 376
High Courts16 Oct 2004Dismissed
Divisional Controller Vs Narendra Mukundrao Gulhane
Bombay High Court · (2005) 2 BomCR 816
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts16 Oct 2004Dismissed
Shree Krishna Polyster Ltd. Vs Deputy Commissioner of Income Tax
Bombay High Court · (2005) 195 CTR 206 : (2005) 274 ITR 21
Income Tax Act, 1961 — Section 14, 56
High Courts16 Oct 2004Dismissed
Chandrakant Lalsingh Hajari and Others Vs Murtizapur Taluka Sahakari Shetki Kharedi Vikri Sanstha Maryadit
Bombay High Court · (2005) 2 ALLMR 151 : (2005) 3 BomCR 380
Constitution of India, 1950 — Article 227
High Courts16 Oct 2004Dismissed
Madhavrao Digamber Rasane and Others Vs State of Maharashtra and Another
Bombay High Court · (2005) 1 ALD(Cri) 5 : (2005) 2 BC 89
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 465, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)