High Courts28 Sept 2004Dismissed
Communicate of Candolim Vs Dy. Collector (North)
Bombay High Court · (2005) 2 ALLMR 258 : (2005) 107 BOMLR 608
Land Acquisition Act, 1894 — Section 18, 23, 4
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,002 of 3,669
High Courts28 Sept 2004
Special Land Acquisition Officer and Another Vs Mariano Caetano Clarimundo Francisco Jose De Piedade Menezes alias Caetano De Piedade Menezes
Bombay High Court · (2005) 2 ALLMR 371 : (2005) 3 MhLj 249
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts28 Sept 2004
Sanjay Bhagwan Barge Vs President, Nagrik Sahayya Kendra and Others
Bombay High Court · (2005) 1 BomCR 580 : (2005) 107 BOMLR 838 : (2005) 1 MhLj 730
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9
High Courts28 Sept 2004Dismissed
Majid A. Oomerbhoy Vs Rashi S. Oomerbhoy and Others
Bombay High Court · (2005) 2 BomCR 844
Contempt of Courts Act, 1971 — Section 12, 15
High Courts28 Sept 2004
Dr. Caetano Jose Filomeno Jacinto de Loiola Pereira alias Dr. Caetano de Loiola Pereira Vs Deputy Collector, South, Sub-Division and The Directorate of Tourism State of Goa and The Director of Tourism Vs Dr. Caetano Jose Filomeno Jacinto de Loila Pereira alias Dr. Caetano de Loila Pereira
Bombay High Court · (2005) 1 ALLMR 797 : (2005) 107 BOMLR 554
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts24 Sept 2004Dismissed
Snowcem India Ltd. and Others Vs Union of India (UOI) and Others
Bombay High Court · (2005) 124 CompCas 161 : (2005) 60 SCL 50
Companies Act, 1956 — Section 274(1)Constitution of India, 1950 — Article 14, 19(1), 21
High Courts24 Sept 2004Allowed
Pannalal Tilokchand Khedkar Vs Rukhabsao Nathusao Jain and Another
Bombay High Court · (2005) 3 BomCR 446 : (2005) 3 MhLj 484
City of Nagpur Corporation Act, 1948 — Section 275(3), 286, 286(2), 286(5), 377Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts24 Sept 2004
Air India Limited Vs Jagdish Gursahani and Others
Bombay High Court · (2005) 2 BomCR 276
Industrial Disputes Act, 1947 — Section 10(1), 19(1)
High Courts24 Sept 2004Dismissed
Shankar Diwal Wadu Vs The State of Maharashtra
Bombay High Court · (2004) 09 BOM CK 0033
Penal Code, 1860 (IPC) — Section 302, 506
High Courts24 Sept 2004Allowed
Shashikala Vasant Baviskar and Others Vs Municipal Corporation For City of Jalgaon and Others
Bombay High Court · (2005) 2 MhLj 1086
High Courts23 Sept 2004Dismissed
Paul Niklav Rodrigues (deceased by L.Rs.) and Another Vs Anthony Domnic D''Souza
Bombay High Court · AIR 2005 Bom 114 : (2005) 1 ALLMR 678
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Specific Relief Act, 1963 — Section 6
High Courts23 Sept 2004
Ganesh Vishwanath Deshpande Vs Balaji Carriers and Others
Bombay High Court · (2005) 2 ACC 893
High Courts23 Sept 2004
Umesh Ganesh Deshpande Vs Balaji Carriers and Others
Bombay High Court · (2005) 2 ACC 565
High Courts23 Sept 2004
Sumesh Prakash Inamdar Vs Balaji Carriers and Others
Bombay High Court · (2005) 2 ACC 129
High Courts23 Sept 2004Dismissed
New India Assurance Co. Ltd. Vs Roshan Bi Magdum and Others
Bombay High Court · (2005) 2 ACC 409 : (2005) ACJ 117
Motor Vehicles Act, 1988 — Section 147
High Courts23 Sept 2004Dismissed
Appa @ Prakash Haribhau Londhe Vs State of Maharashtra
Bombay High Court · (2004) 09 BOM CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 167
High Courts23 Sept 2004
Kondu Dhunda Wakdikar and Another Vs Deputy Conservator of Forest and Others
Bombay High Court · AIR 2005 Bom 244
Forest (Conservation) Act, 1980 — Section 2
High Courts22 Sept 2004Dismissed
Kachardas Shankarlal Karwa Vs Shrikrishna Laduram Sharma
Bombay High Court · (2005) 2 ALLMR 387 : (2005) 2 BomCR 827 : (2005) 1 MhLj 625
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Constitution of India, 1950 — Article 226
High Courts22 Sept 2004
Tata Power Company Limited and Another Vs Maharashtra Pollution Control Board and Others
Bombay High Court · (2004) 4 ALLMR 617 : (2005) 1 BomCR 91
Water (Prevention and Control of Pollution) Cess Act, 1977 — Section 16(1), 16(2)
High Courts22 Sept 2004
Britannia Industries Ltd. Vs Maharashtra General Kamgar Union and Others
Bombay High Court · (2005) 2 BomCR 837 : (2005) 2 LLJ 519
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11, 11(2), 11(5), 11A