High Courts18 Aug 2004
Devraj Chandrabali Rai Vs National Textile Corporation (S.M.) Ltd. and Another
Bombay High Court · (2004) 4 ALLMR 908 : (2005) 1 BomCR 706 : (2005) 1 MhLj 582
Bombay Industrial Relations Act, 1946 — Section 78
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,010 of 3,669
High Courts17 Aug 2004Allowed
Sukhdev Singh Jamwal Vs State of Maharashtra
Bombay High Court · (2004) CriLJ 4338
Criminal Procedure Code, 1973 (CrPC) — Section 197Prevention of Corruption Act, 1988 — Section 11, 13, 13(1), 19(1), 30(2)
High Courts17 Aug 2004Allowed
Shri Kamalakar Ganesh Sambhus Vs Master Tejas Kamalakar Sambhus (being minor represented by his natural mother as a guardian) Sou. Suvarna Kamalakar Sambhus
Bombay High Court · AIR 2004 Bom 478 : (2004) 4 ALLMR 670 : (2004) 6 BomCR 587 : (2005) 1 DMC 118 : (2004) 4 MhLj 754
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 13(1), 27
High Courts17 Aug 2004
N.K.P. Salve Institute of Medical Science and Research Centre Vs The State of Maharashtra and Others Pravara Medical Trust and Rural Medical College Vs Shikshan Shulka Samiti and Another
Bombay High Court · AIR 2005 Bom 18 : (2004) 4 ALLMR 597 : (2005) 1 BomCR 659
Constitution of India, 1950 — Article 142, 226
High Courts17 Aug 2004
Central Bank of India Vs Shri Kurian Babu and Others
Bombay High Court · (2004) 4 ALLMR 521 : (2005) 1 BC 594 : (2004) 6 BomCR 597 : (2004) 4 MhLj 1006
Companies Act, 1913 — Section 202Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 65
High Courts17 Aug 2004
Anamik Co-operative Housing Society Limited Vs Narayan Janardhan Ambedkar and Others
Bombay High Court · (2005) 1 ALLMR 861 : (2005) 1 BomCR 186 : (2004) 4 MhLj 1023
High Courts17 Aug 2004Dismissed
Syed Yousuf Vs State of Maharashtra
Bombay High Court · (2005) 2 MhLj 187
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 84
High Courts17 Aug 2004Dismissed
Maharashtra State Co-Operative Agricultural and Rural Development Bank Ltd. and Another Vs Vasant Mahadeo Gire
Bombay High Court · (2005) 1 ALLMR 621 : (2005) 1 BomCR 701 : (2005) 107 BOMLR 660 : (2005) 1 MhLj 13
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts16 Aug 2004Dismissed
Ramnath P. Desai Vs State of Goa and Others
Bombay High Court · (2005) 1 ALLMR 414 : (2005) 106 FLR 439
Central Civil Services (Pension) Rules, 1972 — Rule 48A, 48A(4)Constitution of India, 1950 — Article 226
High Courts16 Aug 2004Dismissed
Ramu Mahatang Patel Vs Rajkumar Dayaram Patel and Others
Bombay High Court · (2005) 2 ALLMR 223 : (2005) 2 MhLj 127
Representation of the People Act, 1951 — Section 100, 100(1), 80
High Courts16 Aug 2004
Shantiniketan (Air-India) Co-operative Housing Society Limited Vs Prajakta Engineering and Constructions Pvt. Ltd. and Others
Bombay High Court · (2005) 1 BomCR 640
Contempt of Courts Act, 1971 — Section 12
High Courts16 Aug 2004
Shri Kisan Ramchandra Talekar Vs The General Manager, Maharashtra State Road Transport Corporation and Internal Insurance Fund, Maharashtra State Road Transport Corporation
Bombay High Court · (2004) 3 ACC 834 : (2006) ACJ 454 : (2004) 6 BomCR 593 : (2005) 105 FLR 40 : (2005) 1 MhLj 748
Workmens Compensation Act, 1923 — Section 10, 19, 3, 3(5), 4
High Courts16 Aug 2004
Mr. B.B. Paymaster and Others Vs Mrs. Baurawa Sangappa Kadapatti, Miss Renuka Sangappa Kadapatti and Mr. Sanjay Sangappa Kadapatti
Bombay High Court · AIR 2005 Bom 48 : (2004) 4 ALLMR 666 : (2005) 1 BomCR 190 : (2004) CriLJ 813(1) : (2005) 2 MhLj 137
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Hindu Succession Act, 1956 — Section 15(1)Succession Act, 1925 — Section 276, 283
High Courts16 Aug 2004
Murlidhar Roongta Vs S. Jagannath Tibrewala
Bombay High Court · (2005) 2 ALLMR 420 : (2005) 1 ARBLR 103 : (2005) 1 BomCR 228 : (2006) 133 CompCas 70 : (2005) 2 MhLj 285 : (2005) 57 SCL 128
Arbitration and Conciliation Act, 1996 — Section 12, 34
High Courts13 Aug 2004
Salim Ikramuddin Ansari and Another Vs Officer-in-Charge, Borivali Police Station and Others
Bombay High Court · (2004) 106 BOMLR 868 : (2004) 4 MhLj 725 : (2005) 2 RCR(Criminal) 899
Constitution of India, 1950 — Article 21Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 392, 397
High Courts13 Aug 2004
Chintaman Sukhdeo Kaklij and Others Vs Shivaji Bhausaheb Gadhe and Others
Bombay High Court · (2004) 5 BomCR 573 : (2005) 1 CivCC 34 : (2004) 4 MhLj 739 : (2004) 4 RCR(Civil) 590
Civil Procedure Code Amendment Act, 2002 — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 5, Order 8 Rule 9
High Courts13 Aug 2004
Maharashtra Certified Auditors Association (Regd.) Vs State of Maharashtra and Another
Bombay High Court · AIR 2005 Bom 70 : (2004) 4 ALLMR 490 : (2005) 1 BomCR 128 : (2004) 4 MhLj 819
Constitution of India, 1950 — Article 14, 19(1), 19(6), 226, 265
High Courts13 Aug 2004
Master Salim Ikramuddin Ansari and Maharukh Adenwalla Vs Officer-in-charge, The Superintendent and State of Maharashtra
Bombay High Court · (2005) CriLJ 799 : (2004) 4 MhLj 725
Constitution of India, 1950 — Article 21Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 12(1)Penal Code, 1860 (IPC) — Section 392, 397
High Courts12 Aug 2004
The Upper India Couper Paper Mills Co. Ltd. Vs Mangaldas and Sons
Bombay High Court · AIR 2005 Bom 558 : (2005) 1 ALLMR 228 : (2004) 6 BomCR 18 : (2004) 4 MhLj 992
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1A
High Courts12 Aug 2004Allowed
Municipal Corporation of Greater Bombay Vs Subhash Kondiram More
Bombay High Court · (2004) 6 BomCR 40
Industrial Disputes Act, 1947 — Section 10, 10(1), 33C(2)