High Courts15 Oct 2004Allowed
Suresh Jaikumar Samuel Godavari and Another Vs State of Maharashtra
Bombay High Court · (2005) CriLJ 2506
Evidence Act, 1872 — Section 2, 27Penal Code, 1860 (IPC) — Section 395, 397
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Bombay High Court judgments
73,375 judgments · page 1,998 of 3,669
High Courts15 Oct 2004Allowed
Mr. Ashok Savalkar Vs Smt. Aruna Ramkrishna Bhatkar and The State of Maharashtra
Bombay High Court · (2004) 10 BOM CK 0086
Maharashtra Protection of Interest of Depositors (Financial Establishment) Act, 1999 — Section 14, 4, 7, 8Penal Code, 1860 (IPC) — Section 120, 34, 406, 420
High Courts15 Oct 2004Dismissed
Colgate Palmolive Company and Another Vs Anchor Health and Beauty Care Private Ltd.
Bombay High Court · (2005) 1 BomCR 24 : (2005) 1 MhLj 613 : (2005) 30 PTC 32
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 27
High Courts15 Oct 2004Dismissed
Hanumant Nagvekar Vs State
Bombay High Court · (2005) 107 BOMLR 741(1)
Criminal Procedure Code, 1973 (CrPC) — Section 313, 395, 397, 401Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts15 Oct 2004Dismissed
K. Haridas L. Shenoy Vs Johnoson and Johnson Ltd. and Others
Bombay High Court · (2005) 2 BomCR 59 : (2005) 2 MhLj 455
High Courts14 Oct 2004Dismissed
Indian Silk Manufacturing Company Pvt. Ltd. and Another Vs State of Maharashtra and Others
Bombay High Court · (2004) 6 BomCR 520 : (2005) 2 MhLj 930
Electricity Act, 1910 — Section 26, 26(1), 26(6), 36(2)
High Courts14 Oct 2004Allowed
Nagorao Onkar Tayade Vs Ranjana Nagorao Tayade
Bombay High Court · (2005) 2 ALLMR 218 : (2005) 2 BomCR 185 : (2005) 2 DMC 17
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 19Hindu Marriage Act, 1955 — Section 25
High Courts14 Oct 2004Dismissed
Chandrakant Ganpatrao Deshkar and Others Vs All India Reporter Ltd. and Another
Bombay High Court · (2005) 2 BomCR 173 : (2005) 1 MhLj 1027
Industrial Disputes Act, 1947 — Section 33C, 36(4)
High Courts14 Oct 2004Dismissed
Shri Babu Hari Patil and Shri Shivaji Subrao Patil Vs Shri Rama Ananda Jadhav (since deceased his heirs Smt. Harubai Rama Jadhav, Shri Balu Rama Jadhav and Mrs. Hirabai Akaram Gaikwad), Shri Rangrao Rama Jadhav, Shri Vasant Rama Jadhav and Shri Shankar Sambhaji Nalavade
Bombay High Court · (2005) 1 ALLMR 329 : (2005) 1 MhLj 1063
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4, 4(1), 4(2), 4(3), 70Constitution of India, 1950 — Article 226, 227
High Courts14 Oct 2004
Chandrakant Deshkar and Others Vs All India Reporter Ltd. and Another
Bombay High Court · (2005) 105 FLR 300 : (2005) 2 LLJ 290 : (2005) 1 MhLj 1027
Industrial Disputes Act, 1947 — Section 36(4)
High Courts14 Oct 2004
Vaishali Aromatic (India) (P) Ltd. Vs Deogiri Nagri Sahakar Bank Ltd.
Bombay High Court · (2005) 3 BC 233 : (2005) 2 BomCR 155 : (2005) 3 CompLJ 114
Companies Act, 1956 — Section 433, 434
High Courts14 Oct 2004Allowed
Dalamal Tower Premises Co-operative Society Ltd. and Another Vs Municipal Corporation of Brihan Mumbai and Others
Bombay High Court · (2005) 107 BOMLR 843 : (2005) 1 MhLj 547
Bombay Municipal Corporation Act, 1888 — Section 167
High Courts14 Oct 2004Dismissed
Punnakatu Chery Joseph Thankappan Vs Pyarali Hirji Hamid
Bombay High Court · (2005) 2 ALLMR 11 : (2005) 2 BomCR 786
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 28
High Courts14 Oct 2004Dismissed
The State of Maharashtra Vs Chandrakant Rangnath Kulkarni
Bombay High Court · (2004) 10 BOM CK 0030
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts14 Oct 2004
Oswal Petrochemicals Vs The Government of Maharashtra, Health, Safety and Welfare, Shri G.R. Baviskar, Member, Industrial Court, Hotel Labour Union (Red Flag) and Gambhir Catering Services
Bombay High Court · (2005) 1 ALLMR 224 : (2005) 2 BomCR 84 : (2005) 2 LLJ 142
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Factories Act, 1948 — Section 46, 79(1)Industrial Disputes Act, 1947 — Section 25
High Courts12 Oct 2004
Aqeela Khanam and Others Vs City of Nagpur Municipal Corporation and Others
Bombay High Court · (2005) 2 ALLMR 648 : (2005) 2 BomCR 169
Constitution of India, 1950 — Article 14, 15, 16, 226, 335
High Courts12 Oct 2004Dismissed
Dayabhai Maoji Ayurved Mahavidyalaya Vs Vinod Sitaram Manaskhe and Others
Bombay High Court · (2005) 2 ALLMR 672 : (2005) 2 BomCR 89
Civil Procedure Code, 1908 (CPC) — Section 114Nagpur University Ordinance — Ordinance 24
High Courts12 Oct 2004Dismissed
Syndicate Bank Vs East India Hotels Ltd.
Bombay High Court · (2005) 1 BomCR 514 : (2005) 2 MhLj 363
Presidency Small Cause Courts Act, 1882 — Section 41Specific Relief Act, 1963 — Section 6(1), 6(4)
High Courts12 Oct 2004Dismissed
Amakka Shiva Narandekar (since deceased through L.Rs: Shri Jaipal Tatoba Patil) Vs Dedubhau Narandekar (since deceased, by his L.Rs Shri Bhau Dadu Narandekar)
Bombay High Court · (2005) 2 ALLMR 440 : (2005) 3 BomCR 350 : (2005) 1 MhLj 1129
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, Order 22 Rule 9, Order 43 Rule 1Limitation Act, 1877 — Section 5
High Courts11 Oct 2004Dismissed
New India Assurance Co. Ltd. Vs Mr. Veerapa Naidu and Others
Bombay High Court · (2005) 107 BOMLR 224
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149, 166, 173