High Courts16 Sept 2004
Voltas Ltd. Vs Union of India (UOI)
Bombay High Court · (2005) 179 ELT 29
Central Excises and Salt Act, 1944 — Section 11B
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,004 of 3,669
High Courts15 Sept 2004Dismissed
Sudha Suhas Nandanvankar Vs Suhas Ramrao Nandanvankar
Bombay High Court · AIR 2005 Bom 62 : (2004) 4 ALLMR 839 : (2005) 1 BomCR 591 : (2004) 4 MhLj 1052
Hindu Marriage Act, 1955 — Section 25, 5
High Courts15 Sept 2004Dismissed
Chanappa Advyappa Ambi Vs The State of Maharashtra
Bombay High Court · (2005) CriLJ 89
Penal Code, 1860 (IPC) — Section 302
High Courts15 Sept 2004
Dwarkadas Tulsidas Dhokari Vs State of Maharashtra and Others
Bombay High Court · (2005) 1 BomCR 637 : (2005) 104 FLR 1072 : (2005) 1 MhLj 663
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26(2)
High Courts15 Sept 2004Allowed
The City and Industrial Development Corporation of Maharashtra Ltd. Vs Haware Engineers and Builders P. Ltd.
Bombay High Court · (2005) 1 ALLMR 378 : (2005) 2 MhLj 588
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts15 Sept 2004Dismissed
Deputy Director Vs Anoop Kumar Wadhere and Others
Bombay High Court · (2004) 117 ECR 136 : (2004) 178 ELT 156
Customs Act, 1962 — Section 108
High Courts15 Sept 2004
New India Assurance Co. Ltd. Vs Parvin Mohammed Gaus and Others
Bombay High Court · (2006) 1 ACC 523 : (2005) 1 ALLMR 846
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts14 Sept 2004Dismissed
The Executive Engineer, Sangli Irrigation Division Vs Pandurang Vishnu Sandage and Others
Bombay High Court · (2004) 6 BomCR 712
Industrial Disputes Act, 1947 — Section 25F, 25FF, 25N
High Courts14 Sept 2004Dismissed
Shri Cutchi Visa Oswal Derawasi Jain Pathshala Vs Shri Cutchi Visha Oswal Derawasi Jain Mahajan and Another
Bombay High Court · (2005) 1 ALLMR 484 : (2005) 1 BomCR 105
Bombay Public Trusts Act, 1950 — Section 2(18), 22
High Courts14 Sept 2004Dismissed
Sarvari Ansari Vs A.N. Roy and Others
Bombay High Court · (2005) CriLJ 1630 : (2005) 1 MhLj 1079
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(2)
High Courts14 Sept 2004
Sarva Shramik Sangh and Others Vs State of Maharashtra and Others
Bombay High Court · (2005) 2 ALLMR 81 : (2004) 6 BomCR 706 : (2009) 105 FLR 353 : (2005) 1 LLJ 809 : (2004) 4 MhLj 1073 : (2005) 3 SLJ 331
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 25F, 25FF, 25N
High Courts14 Sept 2004
Amol Narayan Wakkar and Another Vs State of Maharashtra and Others
Bombay High Court · (2005) 2 ALLMR 16 : (2005) 2 BomCR 853 : (2005) 1 MhLj 798
Constitution of India, 1950 — Article 342Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976 — Section 4
High Courts14 Sept 2004
Sham Shankar Kankaria Vs State of Maharashtra and Another
Bombay High Court · (2005) CriLJ 502
Penal Code, 1860 (IPC) — Section 300, 302, 34, 342
High Courts13 Sept 2004
Station Superintendent, Inter State Police Wireless, Transmitting Station Vs Comunidade of Bambolim
Bombay High Court · (2005) 2 MhLj 971
Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 18Land Acquisition Act, 1894 — Section 18, 23, 4, 54
High Courts13 Sept 2004Allowed
Nandkishor Daulatrao Shelke Vs Baban Vitthal Mhaske and Another
Bombay High Court · (2005) 3 ALLMR 131 : (2005) 4 BC 457 : (2005) 2 BomCR 819
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 95
High Courts13 Sept 2004
Co-operative Bank Employees'' Union Vs Bharat Co-operative Bank Ltd. and Others
Bombay High Court · (2005) 106 FLR 52
Banking Companies Act, 1949 — Section 5Banking Regulation Act, 1949 — Section 2, 3, 36, 5, 56Bombay Industrial Relations Act, 1946 — Section 2(3)
High Courts13 Sept 2004
Gammon India Ltd. Vs Ashwin Daftary and Others
Bombay High Court · (2005) 2 ALLMR 31 : (2005) 2 BomCR 833 : (2005) 2 MhLj 51 : (2005) 2 MhLj 50
Civil Procedure Code Amendment Act, 2002 — Order 6 Rule 5
High Courts13 Sept 2004Dismissed
Pushpalata Parshuram Borukar and Others Vs Madhavlal N. Pittie Esquire and Another
Bombay High Court · (2005) 2 ALLMR 43 : (2005) 3 BomCR 458
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts10 Sept 2004
Registrar, University of Mumbai Vs Lata Bhor and Another
Bombay High Court · (2005) 2 BomCR 250 : (2005) 107 BOMLR 941 : (2005) 1 MhLj 700
Maharashtra Universities Act, 1994 — Section 59, 59(2)
High Courts10 Sept 2004Allowed
Shankar Chima Shinge Vs The State of Maharashtra
Bombay High Court · (2005) 1 DMC 79
Penal Code, 1860 (IPC) — Section 302