COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,003 of 3,669

High Courts22 Sept 2004Dismissed

Godrej and Boyce Manufacturing Company Private Limited Vs Kherulla Hasanali Pathan and Another

Bombay High Court · (2005) 1 ALLMR 626 : (2005) 2 BomCR 206 : (2005) 104 FLR 547 : (2005) 1 LLJ 697 : (2005) 1 MhLj 317

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts22 Sept 2004

Ganapatrao Anandrao Bhosale Vs Dinkarrao Manyaba Bhosale and Others

Bombay High Court · (2005) 1 ALLMR 370 : (2005) 2 BomCR 282 : (2005) 1 MhLj 1162

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32A, 32B, 32C, 32DMaharashtra Revenue Patels (Abolition of Offices) Act, 1962 — Section 3, 32G, 5, 6, 8

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High Courts22 Sept 2004Allowed

Laxminarayan Gupta Vs Bhagwandas Sahu and Another

Bombay High Court · (2005) 3 MhLj 646

Constitution of India, 1950 — Article 226, 227

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High Courts22 Sept 2004

Full Time Medical Teachers'' Association, Rajiv Gandhi Medical College of Thane Municipal Corporation and Others Vs The Commissioner, Thane Municipal Corporation and State of Maharashtra The Municipal Corporation of the City of Thane Vs Full Time Medical Teachers Association, Rajiv Gandhi Medical College and The State of Maharashtra

Bombay High Court · (2005) 2 ALLMR 54

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High Courts21 Sept 2004

Sugandh Sagun Sirsat Vs Central Bank of India

Bombay High Court · (2005) 2 ALLMR 375 : (2005) 127 CompCas 697 : (2005) 3 MhLj 270

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10

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High Courts21 Sept 2004Allowed

Asfaque Mehtab Mirza @ Munna Khan @ Raju @ Rajkumar Ramakant Yadav Vs The State of Maharashtra

Bombay High Court · (2004) 09 BOM CK 0100

Penal Code, 1860 (IPC) — Section 302

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High Courts21 Sept 2004Allowed

Vinod Kumar Kelkar Vs Union of India (UOI) and Others

Bombay High Court · (2005) 1 ALT(Cri) 29 : (2004) 4 MhLj 561

Border Security Force Act, 1968 — Section 121A, 46Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302

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High Courts20 Sept 2004Allowed

Purushottam alias Nana U. Sanyasi Vs A.N. Jog and Others

Bombay High Court · (2005) 2 ALLMR 379 : (2005) 1 BomCR 547 : (2005) 1 MhLj 426

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 6 Rule 17Evidence Act, 1872 — Section 74

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High Courts20 Sept 2004Dismissed

Godawari Marathwada Irrigation Development Corporation Vs State of Maharashtra and Others

Bombay High Court · (2006) 2 MhLj 171

Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 21

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High Courts20 Sept 2004Dismissed

Transport Nagar Free Zone Co-operative Society Limited Vs Nagpur Improvement Trust and Another

Bombay High Court · (2005) 1 ALLMR 643 : (2005) 3 BomCR 485

Constitution of India, 1950 — Article 226Nagpur Improvement Trust (Land Disposal) Rules, 1983 — Rule 2, 22, 23, 26, 5Nagpur Improvement Trust Lands Disposal Rules, 1955 — Rule 3

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High Courts20 Sept 2004

Subhash Choudhary Vs Deepak Jyala

Bombay High Court · (2005) CriLJ 1034 : (2005) 99 ECC 654 : (2005) 179 ELT 532

Customs Act, 1962 — Section 104, 104(3), 104(4), 123, 135

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High Courts20 Sept 2004Allowed

Chimanlal Vithaldas Panchal Vs State of Maharashtra

Bombay High Court · (2005) 1 DMC 415

Penal Code, 1860 (IPC) — Section 302

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High Courts17 Sept 2004Dismissed

Malpani Infertility Clinic Pvt. Ltd. and Others Vs Appropriate Authority, PNDT Act and Others

Bombay High Court · AIR 2005 Bom 26 : (2004) 4 ALLMR 836 : (2005) 1 BomCR 595 : (2005) 107 BOMLR 737 : (2004) 4 MhLj 1058

Constitution of India, 1950 — Article 226

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High Courts17 Sept 2004Allowed

Ramnarayan Sahu through LRs. Smt. Kamal Sahu and Others Vs State of Maharashtra and Others

Bombay High Court · (2005) 3 ALLMR 397 : (2005) 2 MhLj 95

Bombay Public Trusts Act, 1950 — Section 19, 2(13), 22, 70, 72Land Acquisition Act, 1894 — Section 4

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High Courts17 Sept 2004Allowed

Smt. Josephine D''Costa (since deceased represented by L.R. Mr. Rovano D''Silva) and Others All represented by their attorney Smt. Maria Perpetua Sucorro Finela D''Silva Vs Shri Khushali Govind Naik Desai, Smt. Khushali Naik Dessai and Communidade of Naqueri through its attorney Shri Babu Naik Dessai

Bombay High Court · (2005) 107 BOMLR 614

Civil Code, 1860 — Article 953

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High Courts16 Sept 2004Dismissed

Shankar Genu Ganeshkar deceased by heirs Dinkar Shankar Ganeshkar and Another Vs Krishnabai deceased by her heirs Shantabai Deshmane and Others

Bombay High Court · (2005) 1 ALLMR 753 : (2005) 2 BomCR 254 : (2005) 1 MhLj 1031

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 31(1), 31(2), 31(3)

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High Courts16 Sept 2004Dismissed

O.J. Coelho Vs FGP Limited and Others

Bombay High Court · (2005) 2 ALLMR 64 : (2005) 1 BomCR 604 : (2005) 105 FLR 891 : (2005) 2 LLJ 210 : (2005) 1 MhLj 1069

Limitation Act, 1963 — Section 5Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(5)

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High Courts16 Sept 2004

Voltas Limited and Another Vs Union of India (UOI) and Others

Bombay High Court · (2005) 1 BomCR 126 : (2005) 101 ECC 394

Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226

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High Courts16 Sept 2004Allowed

Hemant Krishnanath Wadke Vs Patheja Forging and Auto Parts Manufacturing Co. Pvt. Ltd. and Others

Bombay High Court · (2005) 2 ACC 106 : (2005) ACJ 1202 : (2005) 2 ALLMR 832

Central Motor Vehicles Rules, 1989 — Regulation 1, 2, 3, 4Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1939 — Section 110A, 78(1)

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High Courts16 Sept 2004Dismissed

Vasantrao Udhavrao Shivale and Others Vs Wamanrao Genuji Shirole (Deceased by L.Rs.) and Others

Bombay High Court · (2005) 1 ALLMR 374 : (2005) 107 BOMLR 150

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 26Civil Procedure Code, 1908 (CPC) — Section 60

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