High Courts05 Oct 2004
A.M. Kapur (Captain) and Others Vs Deputy Registrar, Co-operative Societies and Others
Bombay High Court · (2005) 2 BomCR 803
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,000 of 3,669
High Courts05 Oct 2004Dismissed
Govind Vithal Patwardhan (since deceased through his heirs and legal representatives: Vimal Govind Patwardhan, Bhaskar Govind Patwardhan and Sou. Anuradha Gopal Tamankar) Vs Sumati Shripad Joshi and Others
Bombay High Court · (2005) 2 ALLMR 363
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(2), 11(3), 11(4), 12, 12(3)Constitution of India, 1950 — Article 227
High Courts05 Oct 2004
Dnyaneshwar Dadaji Waradkar Vs Maharashtra State Co-operative Cotton Growers Marketing Federation Limited
Bombay High Court · (2005) 3 ALLMR 120 : (2005) 2 BomCR 748
High Courts05 Oct 2004
Sunita Haridas Dhait Vs Dr. B.R. Ambedkar Shikshan Sanstha and Others
Bombay High Court · (2005) 3 ALLMR 788 : (2005) 2 BomCR 761
High Courts05 Oct 2004
Kusumkant T. Nagda Vs Mariam Bi
Bombay High Court · (2005) 1 ALLMR 255 : (2005) 3 BomCR 340 : (2005) 2 MhLj 67
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), Order 7 Rule 10, 9A
High Courts05 Oct 2004
Shri Chandrakant B. Dhumal Vs Advani Oerlikon Limited and Shri D.M. Khodade, Presiding Officer, 1st Labour Court
Bombay High Court · (2005) 2 ALLMR 665 : (2005) 3 BomCR 398 : (2005) 106 FLR 366
Income Tax Act, 1961 — Section 99Industrial Disputes Act, 1947 — Section 11AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 48B
High Courts05 Oct 2004Dismissed
Dilip Haribhau Wakchaware Vs Additional Commissioner, Nagpur Division and Others
Bombay High Court · (2005) 2 BomCR 770
Zilla Parishad District Service Post Recruitment Examination Rules, 1985 — Rule 4, 4(3), 5, 5(3), 6
High Courts05 Oct 2004Allowed
Maharashtra State Road Transport Corporation Vs Bhaskar Krishnaji Raut
Bombay High Court · (2005) 2 MhLj 677
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts04 Oct 2004Dismissed
Manohar @ Walmik Kable Vs State of Maharashtra and Others
Bombay High Court · (2005) 1 ALLMR 588 : (2005) 107 BOMLR 193
Constitution of India, 1950 — Article 226, 227
High Courts04 Oct 2004
Prakash Chandrappa Channur Vs The State of Maharashtra
Bombay High Court · (2005) CriLJ 1085
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 326
High Courts04 Oct 2004Allowed
Pradhan Potdar Vs State of Maharashtra
Bombay High Court · (2005) 2 MhLj 226
Evidence Act, 1872 — Section 137, 142, 154Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts01 Oct 2004Allowed
Billimoria Jehan Bux Tehmuras and Others Vs Indian Institute of Architects and Another
Bombay High Court · (2005) 2 MhLj 206
Constitution of India, 1950 — Article 226, 243O
High Courts01 Oct 2004Allowed
Shakil Ahmed Shaikh Vs State of Maharashtra
Bombay High Court · (2005) 2 MhLj 90
Criminal Procedure Code, 1973 (CrPC) — Section 292Evidence Act, 1872 — Section 123, 124Penal Code, 1860 (IPC) — Section 489C
High Courts01 Oct 2004
Bharat Sanchar Nigam Ltd. and The Chief Superintendent Vs Shri C.G. Arekar and Others
Bombay High Court · (2005) 2 ALLMR 504 : (2005) 2 BomCR 808
Administrative Tribunals Act, 1985 — Section 14, 14(1), 14(2), 14(3)
High Courts01 Oct 2004Allowed
Sharad Prabhakar Ambadkar, Lupin Lab Ltd. (Biotech Division Marol Maroshi and Hotel Chetak) and Prof. Prabhakar Mhalaskant Ambadkar Vs Aurn Shardram Deshpande and The State of Maharashtra
Bombay High Court · (2004) 10 BOM CK 0105
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 415, 416, 417, 418
High Courts01 Oct 2004Allowed
S. Sampath Kumar Vs The State of Maharashtra
Bombay High Court · (2005) 105 FLR 308 : (2005) 2 LLJ 817 : (2005) 1 MhLj 1166
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 397, 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1), 14(2), 14A, 17Penal Code, 1860 (IPC) — Section 405, 406
High Courts01 Oct 2004Dismissed
Janardhan Vasant Yadav Vs Vidyadhar Kanade and Others
Bombay High Court · AIR 2005 Bom 229 : (2005) 1 ALLMR 348 : (2005) 1 MhLj 269
Mumbai Municipal Corporation Act, 1888 — Section 16(1C), 3(3), 5A(1)
High Courts01 Oct 2004Dismissed
Rajesh Chari Vs Zuari Structural Works
Bombay High Court · (2007) 2 BC 7
Criminal Procedure Code, 1973 (CrPC) — Section 313, 315Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts01 Oct 2004Allowed
J. Panigrahi (Mrs.) Vs Mrs. Sameera and Others
Bombay High Court · (2005) 1 MhLj 1017
High Courts01 Oct 2004Dismissed
Shri B.S. Rawat, Asstt. Collector of Customs (P) R and I, Prosecution Cell Vs Shri Shrikrishna Keshav Sarpotdar and The State of Maharashtra
Bombay High Court · (2004) 10 BOM CK 0029
Customs Act, 1962 — Section 108, 135(1)