High Courts12 Aug 2004Allowed
Brihanmumbai Municipal Corporation Vs General Secretary, Best Workers'' Union and Another
Bombay High Court · (2004) 6 BomCR 605 : (2005) 105 FLR 304 : (2005) 1 MhLj 1013
Industrial Disputes Act, 1947 — Section 11A
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,011 of 3,669
High Courts12 Aug 2004Allowed
Yellawwabai Malkappa Mali since deceased by her legal heirs Vithabai Nager Koude @ Kyade and Others Vs Yesu Sada Dhane and Others
Bombay High Court · (2005) 1 BomCR 698 : (2005) 1 MhLj 540
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 32A, 32G, 32P, 35A
High Courts12 Aug 2004
The State of Maharashtra Vs Dinkar Balkrishna Palande
Bombay High Court · (2005) CriLJ 1280
Criminal Procedure Code, 1973 (CrPC) — Section 173Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302, 323
High Courts12 Aug 2004Allowed
Kalavati Bharsingh Thapa Vs Maharashtra Plastic Industries
Bombay High Court · (2004) 6 BomCR 600 : (2005) 1 MhLj 631
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)
High Courts12 Aug 2004Allowed
Imam Mirasaheb Nadaf Vs State of Maharashtra and Others
Bombay High Court · (2005) 1 ALLMR 82 : (2005) 1 BomCR 163 : (2005) 1 MhLj 726
Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 4(1)
High Courts12 Aug 2004
Deepak Atmaram Ingle Vs State of Maharashtra and Others
Bombay High Court · (2005) 1 LLJ 519
Workmens Compensation Act, 1923 — Section 3
High Courts12 Aug 2004Allowed
Sajeda Nihal Ahmed Vs Malegaon Municipal Corporation and Others
Bombay High Court · AIR 2005 Bom 81 : (2005) 1 ALLMR 864 : (2005) 1 BomCR 142 : (2005) 1 MhLj 87
Bombay Provincial Municipal Corporations Act, 1949 — Section 10(1), 12(1), 2(29)Constitution of India, 1950 — Article 243V(2)Penal Code, 1860 (IPC) — Section 353, 504, 506
High Courts11 Aug 2004Dismissed
Yunuskhan Yusufkhan Pathan Vs The State of Maharashtra
Bombay High Court · (2005) CriLJ 1685 : (2005) 1 DMC 9
Penal Code, 1860 (IPC) — Section 302
High Courts11 Aug 2004
Institute of Chartered Accountants of India Vs H.S. Ghia of Mumbai India Inhabitant
Bombay High Court · (2004) 5 BomCR 517 : (2004) 141 TAXMAN 95
Advocates Act, 1961 — Section 35Chartered Accountants Act, 1949 — Section 21
High Courts11 Aug 2004Allowed
Indian National Press (Bombay) Limited Vs Vasudeo Atmaram Tarey and Another
Bombay High Court · (2005) 1 BomCR 224
High Courts11 Aug 2004
Sayaji Hanmant Bankar Vs The State of Maharashtra
Bombay High Court · (2005) CriLJ 412
Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 32, 36, 52, 53Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 304(1)
High Courts11 Aug 2004Allowed
State of Maharashtra Vs Shakuntala Jodh and Another
Bombay High Court · (2005) 1 MhLj 913
Criminal Procedure Code, 1973 (CrPC) — Section 228Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts11 Aug 2004
Pandurang Keshav Gorwadkar and Another Vs Paper and Pulp Conversions Ltd. and Others
Bombay High Court · (2004) 6 BomCR 582 : (2004) 4 MhLj 932
Companies Act, 1956 — Section 17, 19(19), 25, 442, 446
High Courts11 Aug 2004Dismissed
Sumangal Press Private Ltd. and Others Vs The Municipal Corporation of the City of Kalyan and Others
Bombay High Court · AIR 2005 Bom 291 : (2004) 4 ALLMR 578 : (2004) 6 BomCR 579 : (2004) 4 MhLj 465
Constitution of India, 1950 — Article 226Delivery of Books and Newspaper Act, 1956 — Section 2(a)Newspaper (Price and Page) Act, 1956 — Section 2(b)
High Courts11 Aug 2004
Institute of Chartered Accountants of India Vs H.S. Ghia
Bombay High Court · (2004) 4 MhLj 891
Chartered Accountants Act, 1949 — Section 21
High Courts11 Aug 2004Dismissed
V.K. Saboo and Another Vs Additional Collector and Others
Bombay High Court · (2005) 1 MhLj 1147
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20
High Courts11 Aug 2004Dismissed
Council of the Institute of The Chartered Accountants of India Vs U.V. Karkhanis
Bombay High Court · (2005) 104 FLR 1075 : (2005) 2 LLJ 8 : (2005) 1 MhLj 619
Chartered Accountants Act, 1949 — Section 21(5)
High Courts11 Aug 2004
Oriental Insurance Co. Ltd. Vs Sangita Dattatraya Jamdade and Others
Bombay High Court · (2005) 2 ACC 344 : (2006) ACJ 971
Motor Vehicles Act, 1988 — Section 170, 173
High Courts11 Aug 2004
Council of the ICAI Vs U.V. Karkhanis
Bombay High Court · (2004) 140 TAXMAN 684
Chartered Accountants Act, 1949 — Section 21(5)
High Courts10 Aug 2004Allowed
Girija Rajaram (Dr.) Vs Union of India (UOI) and Others
Bombay High Court · (2004) 4 ALLMR 673 : (2005) 1 BomCR 174
Central Civil Services (Pension) Rules, 1972 — Rule 30