High Courts01 Oct 2004Allowed
Mr. Kamal Lama alias Akal Man Taman Vs Union of India (UOI)
Bombay High Court · (2005) 107 BOMLR 754
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 67
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,001 of 3,669
High Courts01 Oct 2004Dismissed
Shri Octaviano Teogono Alcacoas Vs Smt. Rosa Milagrina A. Esmeana Morais
Bombay High Court · (2005) 1 ALLMR 758 : (2005) 107 BOMLR 936
Civil Procedure Code, 1908 (CPC) — Section 21
High Courts01 Oct 2004
Jagdish Chander Sachdeva Vs Royal Bombay Yacht Club and Others
Bombay High Court · (2005) 1 ALLMR 666 : (2005) 1 BomCR 29 : (2005) 1 MhLj 987
High Courts30 Sept 2004Dismissed
Bhauji Bhagwan Awari and Others Vs State of Maharashtra and Another
Bombay High Court · (2005) 2 ALLMR 285 : (2005) 107 BOMLR 641
Constitution of India, 1950 — Article 227
High Courts30 Sept 2004Dismissed
Pandit Waman More Vs State of Maharashtra
Bombay High Court · (2005) 1 DMC 655
Penal Code, 1860 (IPC) — Section 302, 307, 323, 498(A), 504
High Courts30 Sept 2004Dismissed
Namdeo Shamrao Waghmare Vs Ramdas Shripat Waghmare
Bombay High Court · (2005) 2 ALLMR 677 : (2005) 2 BomCR 829
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 6, 7, 8Civil Procedure Code, 1908 (CPC) — Section 100
High Courts30 Sept 2004
Board of Trustees of Port of Mumbai Vs Gurumukh Sevakram Raijuria and Others
Bombay High Court · (2005) 1 BomCR 620 : (2005) 105 FLR 850 : (2005) 1 MhLj 826
Industrial Disputes Act, 1947 — Section 17B
High Courts30 Sept 2004
Vidyadhar Pandurang Rane Vs Board of Trustees of Port of Mumbai and Others
Bombay High Court · (2005) 1 BomCR 629 : (2005) 1 MhLj 734
Bombay Port Trust Employees (Classification, Control and Appeal) Regulations, 1976 — Rule 12(8)
High Courts30 Sept 2004
Shri Vasant Ramchandra Deshpande Vs State of Maharashtra, Director of Education, Nowrosjee Wadia College conducted by Modern Education Society and University of Pune
Bombay High Court · (2005) 2 ALLMR 366 : (2005) 2 BomCR 247 : (2005) 1 MhLj 1119
High Courts30 Sept 2004Dismissed
Janardan Pandurang Lipane and Others Vs Sadhu Davji Lipane and Others
Bombay High Court · (2004) 4 ALLMR 889 : (2005) 1 BomCR 599 : (2004) 4 MhLj 1129
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts30 Sept 2004Allowed
Maharashtra Jeevan Pradhikaran and Another Vs Lark Construction Pvt. Ltd.
Bombay High Court · AIR 2005 Bom 161 : (2005) 1 ALLMR 479 : (2005) 3 BomCR 440 : (2005) 1 MhLj 953
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts30 Sept 2004Allowed
Sarfraj Birgis Kadar Shaikh, Moinuddin Ahmed @ Butta Ekramulla Ahmed Khan and Barmadin @ Batla Ramlakhan Yadav Vs The State of Maharashtra and Mohd. Aslam Laik Ahmed
Bombay High Court · (2004) 09 BOM CK 0030
Penal Code, 1860 (IPC) — Section 34, 392, 394, 397
High Courts30 Sept 2004Dismissed
Navinon Limited Vs Union of India (UOI) and Another
Bombay High Court · (2005) 1 BomCR 58 : (2005) 101 ECC 532 : (2008) 12 STR 84 : (2009) 19 STT 203
Central Excises and Salt Act, 1944 — Section 35Limitation Act, 1963 — Section 29(2), 5
High Courts29 Sept 2004Allowed
Dinesh Dande Vs Somani Radio Corporation and Others
Bombay High Court · (2005) 2 MhLj 800
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 136, 226, 227
High Courts29 Sept 2004
Kidland and Others Vs Indusland Bank Limited
Bombay High Court · (2005) 2 ALLMR 512 : (2005) 1 MhLj 531
Maharashtra Co-operative Societies Act, 1960 — Section 101, 154(2A)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17
High Courts29 Sept 2004
Kidland and Others Vs Indusland Bank Ltd.
Bombay High Court · AIR 2005 Bom 159 : (2005) 2 ALLMR 512 : (2005) 2 BC 30 : (2005) 1 BomCR 572 : (2005) 107 BOMLR 908 : (2005) 1 MhLj 531
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21
High Courts29 Sept 2004
Devidas Jairam Somase and Manoj Devidas Somase Vs Indian Oil Corporation Ltd. and Others Arun Sahebrao Somase and Sahebrao Jairam Somase Vs Indian Oil Corporation Ltd. and Others
Bombay High Court · (2005) 2 ALLMR 389 : (2005) 2 BomCR 866
High Courts29 Sept 2004Dismissed
Nagesh Dharma Godke and Others Vs State of Maharashtra
Bombay High Court · (2005) 1 DMC 731 : (2005) 1 MhLj 1157
Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts29 Sept 2004Dismissed
Fundacio Privada Intervida Vs Additional Commissioner, Pune Division and Another
Bombay High Court · (2005) 2 ALLMR 48 : (2005) 2 BomCR 231 : (2005) 2 MhLj 769
Maharashtra Rent Control Act, 1999 — Section 24(2), 40, 42
High Courts29 Sept 2004Dismissed
Uttam Dulal Mandal Vs State of Maharashtra
Bombay High Court · (2005) CriLJ 966
Penal Code, 1860 (IPC) — Section 302, 397, 448