High Courts07 Sept 2004Dismissed
Sanjiv Kalidas Sarkar Vs The State of Maharashtra
Bombay High Court · (2004) 09 BOM CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
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Bombay High Court judgments
73,375 judgments · page 2,006 of 3,669
High Courts07 Sept 2004
Machindra Tukaram Rakhapasre Vs The State of Maharashtra
Bombay High Court · (2004) 09 BOM CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 209, 31Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Sept 2004Dismissed
State of Maharashtra Vs Gajanan Baburao Phakatkar
Bombay High Court · (2005) 1 DMC 511
Evidence Act, 1872 — Section 118Oaths Act, 1873 — Section 13, 5, 5Oaths Act, 1969 — Section 4
High Courts06 Sept 2004Dismissed
Vitthal Rammaya Pulla Vs General Manager, Nursing Giraji Mills
Bombay High Court · (2005) 2 ALLMR 527 : (2005) 2 BomCR 245 : (2005) 1 MhLj 643
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1
High Courts06 Sept 2004Allowed
Pushpabai Subhash Garudkar, Pramod Subhash Garudkar, Damodar Subhash Garudkar and Sou. Swati '' Nirmala Pramoad Garudkar Vs The State of Maharashtra
Bombay High Court · (2004) 09 BOM CK 0083
Penal Code, 1860 (IPC) — Section 302, 324, 34, 452, 498A
High Courts06 Sept 2004Allowed
Daulat Jehangir Mehta Vs Miss Piloo Dadabhoy Broacha and Others
Bombay High Court · (2005) 2 ALLMR 525 : (2005) 1 BomCR 618 : (2005) 1 CivCC 616 : (2005) 1 MhLj 623 : (2005) 2 RCR(Civil) 174
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 16
High Courts06 Sept 2004Allowed
Ashok Baburao Shinde Vs State of Maharashtra
Bombay High Court · (2005) 2 MhLj 63
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 489B
High Courts06 Sept 2004Allowed
Prabhakar Tulshiramji Mankar and Others Vs State of Maharashtra and Others
Bombay High Court · (2005) 2 ALLMR 34 : (2005) 2 BomCR 268 : (2005) 1 MhLj 228
Insecticides Act, 1968 — Section 17, 18, 30(3)Insecticides Rules, 1971 — Rule 10
High Courts03 Sept 2004
Haridas Namdeorao Rawankar and Others Vs Punjabrao Krishi Vidyapeeth and Others
Bombay High Court · (2005) 2 BomCR 214 : (2005) 107 BOMLR 911 : (2005) 1 MhLj 645
Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983 — Section 58
High Courts03 Sept 2004Allowed
Nilkanth Dhondiba Chavan (D) by L.Rs. Vs Sou. Umabai and Another
Bombay High Court · AIR 2005 Bom 98 : (2005) 1 ALLMR 543 : (2005) 2 BomCR 220 : (2005) 2 CivCC 218 : (2005) 2 MhLj 8
Specific Relief Act, 1963 — Section 16, 20, 29Transfer of Property Act, 1882 — Section 58
High Courts03 Sept 2004
Hindustan Lever Mazdoor Sabha and Another Vs Hindustan Lever Limited and Another
Bombay High Court · (2005) 1 BomCR 93 : (2005) 2 LLJ 637 : (2005) 2 MhLj 575
Industrial Disputes Act, 1947 — Section 2, 9A
High Courts03 Sept 2004Allowed
Mumbai Agricultural Produce Market Committee Vs The State of Maharashtra and Others
Bombay High Court · (2005) 1 ALLMR 555 : (2004) 6 BomCR 535 : (2005) 1 MhLj 114
High Courts03 Sept 2004
Bhagwan Bajirao Bhargude and Others Vs State of Maharashtra and Others
Bombay High Court · (2005) 1 ALLMR 215 : (2005) 1 BomCR 40 : (2004) 4 MhLj 1010
Constitution of India, 1950 — Article 227, 50Maharashtra Land Revenue Code (Amendment) Act, 2002 — Section 1, 4, 5
High Courts03 Sept 2004Dismissed
Vasant Jobanputra Vs Bank of India Staff Sampada Co-operative Housing Society Ltd. and Others
Bombay High Court · (2005) 1 BomCR 86 : (2004) 4 MhLj 1093
High Courts03 Sept 2004Dismissed
Waman Vyankatesh Deshpande deceased Y.S. Mashankar and Others Vs Atul Pandurang Alshi (Dr.) and Others
Bombay High Court · (2005) 2 ALLMR 181 : (2005) 2 BomCR 212 : (2005) 1 MhLj 133
Bombay Public Trusts Act, 1950 — Section 47, 50A
High Courts03 Sept 2004Allowed
Goverdhandas Mulchand Agrawal and Others Vs Bherulal Uderam Bagade and Another
Bombay High Court · (2005) 3 MhLj 196
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1), 13(2)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108(O)
High Courts02 Sept 2004
Suteja Suresh Mathkar Vs Saroj Sadan Co-operative Housing Society Ltd. and Others
Bombay High Court · (2005) 1 BomCR 627 : (2005) 1 MhLj 661
Constitution of India, 1950 — Article 226
High Courts02 Sept 2004
Deokisan Rambilas Sarda and Others Vs Director of Town Planning and Others
Bombay High Court · (2005) 1 ALLMR 16 : (2005) 2 BomCR 203 : (2005) 1 MhLj 362
Maharashtra Regional and Town Planning Act, 1966 — Section 151, 31
High Courts02 Sept 2004
Welspun Gujarat Stahl Rohren Ltd. Vs Assistant Commissioner of Income Tax and Others
Bombay High Court · (2006) 200 CTR 239
High Courts02 Sept 2004Dismissed
Welspun India Ltd. Vs Assistant Commissioner of Income Tax and Others
Bombay High Court · (2006) 200 CTR 235 : (2006) 282 ITR 395
Income Tax Act, 1961 — Section 142(2A)