High Courts05 Aug 2004Allowed
Yeshwant Mahadeo Chavan Vs Kohinoor Mills No. 1
Bombay High Court · (2005) 1 LLJ 339
Bombay Industrial Relations Act, 1946 — Section 84
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,013 of 3,669
High Courts04 Aug 2004
Shri Ajival Gracious Vs Smt. Dominica Charles Gracious, Since deceased by her legal heir, Alex Charles Gracious
Bombay High Court · (2004) 6 BomCR 17
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G
High Courts04 Aug 2004
Maharashtra State Road Transport Corporation Vs Darab Khan and Others
Bombay High Court · (2005) 4 ACC 635 : (2005) 1 MhLj 51
Motor Vehicles Act, 1988 — Section 173
High Courts04 Aug 2004Dismissed
Dadarao Amrut Gaikwad Vs State of Maharashtra and Another
Bombay High Court · (2005) CriLJ 1836 : (2005) 1 MhLj 716 : (2005) 3 RCR(Criminal) 669
Penal Code, 1860 (IPC) — Section 302Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 25, 26
High Courts04 Aug 2004
State of Maharashtra Vs Chimanlal Giopalji Dhruwamalkan
Bombay High Court · (2005) CriLJ 1890 : (2005) 3 RCR(Criminal) 162
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 2, 2(1)L, 23(1A)
High Courts04 Aug 2004
Rohan Dyes and Intermediates Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2004) 192 CTR 45 : (2004) 270 ITR 350
Income Tax Act, 1961 — Section 80HHC, 80HHC(1), 80HHC(3)
High Courts04 Aug 2004
Nivrutti Daji Narake and Namdeo Daji Narake Vs Smt. Janabai Narke and Smt. Parubai Narke
Bombay High Court · (2005) 3 ALLMR 294 : (2004) 6 BomCR 621 : (2005) 1 MhLj 288
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32M, 73, 84
High Courts04 Aug 2004Dismissed
Smt. Tehminabai E. Bandukwala, through her Power of Attorney Holder Herman Joseph Viscent Vs Manibai Padman Patil and Jagannath Padman Patil
Bombay High Court · (2004) 6 BomCR 620 : (2005) 1 MhLj 127
High Courts04 Aug 2004
Maharashtra State Road Transport Corporation Vs Darabkhan and Others
Bombay High Court · (2006) ACJ 1410 : (2005) 2 ALLMR 568 : (2005) 1 MhLj 51
Civil Procedure Code, 1908 (CPC) — Section 2(11)Motor Vehicles Act, 1988 — Section 166
High Courts04 Aug 2004Allowed
Deputy Regional Director, Employees'' State Insurance Corporation Vs Navyug Minerals
Bombay High Court · (2005) 1 ALLMR 80 : (2005) 105 FLR 1118 : (2005) 3 LLJ 71
Employees State Insurance Act, 1948 — Section 1(5), 75, 82(2), 87, 91A
High Courts03 Aug 2004
Ramesh Gajadhar Tiwari Vs The State
Bombay High Court · (2005) CriLJ 578
Bombay Police Act, 1951 — Section 135, 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 34
High Courts03 Aug 2004
Ramrao Ramchandra Datir Vs State of Maharashtra and Another
Bombay High Court · (2005) 104 FLR 656 : (2005) 2 LLJ 607 : (2005) 1 MhLj 115
High Courts03 Aug 2004Dismissed
Shri Sadashiv Sakharam Vs Additional Director General and Special Inspector General of Police (Law and Order), The Secretary, Home Department and The Superintendent of Police
Bombay High Court · (2004) 6 BomCR 617 : (2005) 1 MhLj 243
Constitution of India, 1950 — Article 226, 227, 311Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 8(8)
High Courts03 Aug 2004Dismissed
Shri Laxman Shankar Kaledhonkar Vs The Honorary Secretary, Walwa Taluka Education Society, The Deputy Director of Education and Shri D.S. Kamble, Principal, Shree Shivaji Teacher-Vidyalaya
Bombay High Court · (2005) 1 ALLMR 386 : (2004) 6 BomCR 613 : (2005) 1 MhLj 833
Constitution of India, 1950 — Article 254National Council for Teacher Education Act, 1993 — Section 12, 14, 15, 16, 17
High Courts03 Aug 2004
Sushilabai Raut and Others Vs Navnit Lakhotiya
Bombay High Court · (2005) 1 ALLMR 193 : (2005) 2 BomCR 900 : (2004) 4 MhLj 372
High Courts03 Aug 2004Allowed
State of Maharashtra and Others Vs G.B. Agaskar
Bombay High Court · (2004) 4 ALLMR 681 : (2004) 6 BomCR 26 : (2005) 104 FLR 659 : (2004) 4 MhLj 221
Constitution of India, 1950 — Article 309Maharashtra Civil Services (Pension) Amendment Rules, 1985 — Rule 110(3)Maharashtra Civil Services (Pension) Rules, 1982 — Rule 110
High Courts03 Aug 2004Dismissed
Keshav Hedau Vs Damodhar Kandrikar and Another
Bombay High Court · AIR 2005 Bom 118 : (2005) 1 ALLMR 19 : (2004) 4 MhLj 1104
Guardians and Wards Act, 1890 — Section 8
High Courts03 Aug 2004Dismissed
Food Inspector Vs Balkisan Bansilal Chandak and Others
Bombay High Court · (2005) CriLJ 1680
Prevention of Food Adulteration Act, 1954 — Section 13(2), 14, 16, 17, 2Prevention of Food Adulteration Rules, 1955 — Rule 14, 16, 16(1)
High Courts02 Aug 2004Allowed
Devidas Vs State of Maharashtra
Bombay High Court · (2005) 1 DMC 861
Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Evidence Act, 1872 — Section 113A, 113B, 4Penal Code, 1860 (IPC) — Section 306, 498A
High Courts02 Aug 2004
Nagpur Gas and Domestic Appliance Vs State of Maharashtra and Others
Bombay High Court · (2005) 139 STC 377
Bombay Sales Tax Act, 1959 — Section 41, 62