High Courts02 Aug 2004
Kulsum Bai and Others Vs Jagdish Singh and Another
Bombay High Court · (2005) 3 ACC 114 : (2005) 2 ALLMR 234 : (2005) 1 MhLj 150
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,014 of 3,669
High Courts02 Aug 2004
Engineering Mazdoor Sabha Vs Additional Commissioner of Labour and Others
Bombay High Court · (2005) 1 BomCR 669 : (2005) 2 LLJ 597
Industrial Disputes Act, 1947 — Section 25N, 25N(6)
High Courts02 Aug 2004Allowed
Asgar Yusuf Mukadam and Others Vs State of Maharashtra and The Superintendent of Prison
Bombay High Court · (2004) CriLJ 4312 : (2004) 4 RCR(Criminal) 787
Constitution of India, 1950 — Article 14, 17(1), 19, 19(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 436(1), 437, 437(1)Prisons Act, 1894 — Section 31, 32
High Courts02 Aug 2004
Govinda Bhagoji Kamable and Others Vs Sadu Bapu Kamable (D/H. Maruti Sadashiv Kamable, Ramchandra Sadashiv Kamable, Laxman Sadashiv Kamable, Rajaram Sadashiv Kamable, Parubai Sadashiv Kamable, Parvati Shankar Kamable, Sarja Ganapati Kamable, Draupadi Baburao Kamable and Housabai Sadashiv Kamable), Bhikaji Mhadu Kamable, Tanubai Mhadu Kamable, Shankar Anna Kamable, (deceased), Vishnu Ganu Kamable and Lahu Balyu Kamable, (deceased)
Bombay High Court · (2005) 1 ALLMR 272 : (2004) 6 BomCR 552 : (2005) 1 CivCC 511 : (2005) 1 MhLj 651
Advocates Act, 1961 — Section 34(1)Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4
High Courts30 Jul 2004
Ishwar Niwruti Danane Vs Laxman Fakirsa Burbure
Bombay High Court · (2004) 4 ALLMR 862 : (2005) 1 BomCR 738 : (2004) 4 MhLj 1066
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(3)
High Courts30 Jul 2004
Ashalata Anand Dabholkar and Others Vs Vrindevati Tukaram Bhaire and Others
Bombay High Court · (2005) 3 ALLMR 56 : (2005) 1 BomCR 856 : (2005) 107 BOMLR 804 : (2005) 1 MhLj 418
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 63ACivil Procedure Code, 1908 (CPC) — Section 11
High Courts30 Jul 2004Allowed
Ramesh Babu Desai Vs State of Maharashtra
Bombay High Court · (2004) CriLJ 4593 : (2004) 2 DMC 488
Criminal Procedure Code, 1973 (CrPC) — Section 164, 273Penal Code, 1860 (IPC) — Section 302, 313
High Courts30 Jul 2004Dismissed
The State of Maharashtra Vs Ashok Kerba Shendkar
Bombay High Court · (2004) 2 DMC 822
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts30 Jul 2004
Madhao Sarode Vs Jotiba Dhyan Upasak Shikshan Sanstha and Others
Bombay High Court · (2004) 6 BomCR 684 : (2004) 3 MhLj 1078
Limitation Act, 1963 — Section 5Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9, 9(1), 9(3)
High Courts30 Jul 2004
Dainik Tarun Bharat Pvt. Ltd. Vs Shree Shahu Co-op. Bank Ltd. and Others
Bombay High Court · (2005) 1 ALLMR 24 : (2005) 1 BomCR 359
High Courts30 Jul 2004Allowed
Solapur Taluka Khadi Gramodyog Utpadak Sahakari Society Vs Dattatraya Shankarrao Kondewar and Others
Bombay High Court · (2005) 1 ALLMR 556 : (2004) 6 BomCR 644 : (2005) 107 BOMLR 675 : (2005) 1 MhLj 24
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts30 Jul 2004
Gajanan Solanke Vs Sheela Gajanan Solanke and Others
Bombay High Court · (2005) 2 DMC 134 : (2005) 1 MhLj 348
Criminal Procedure Code, 1973 (CrPC) — Section 127(3)
High Courts30 Jul 2004
Chhabilal Pardhi and Others Vs State of Maharashtra
Bombay High Court · (2005) 107 BOMLR 777 : (2005) 1 MhLj 376
Penal Code, 1860 (IPC) — Section 323, 324, 34
High Courts30 Jul 2004Allowed
Ganesh Y. Bhutekar Vs State of Maharashtra
Bombay High Court · (2005) CriLJ 1221
Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 304B(1), 304B(2), 306, 34
High Courts30 Jul 2004Dismissed
Swan Mills Limited and Another Vs Sakharam Dhondu Panchal and Others
Bombay High Court · (2005) 1 BomCR 730 : (2005) 1 LLJ 990
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts30 Jul 2004Dismissed
Anysaua Shende and Others Vs Narayan Shende and Others
Bombay High Court · (2005) 1 MhLj 1122
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 112
High Courts29 Jul 2004
Mr. Sachindranath Dey Vs The Superintendent, Mumbai Central Prison, The Superintendent, Yeravada Jail and State of Maharashtra
Bombay High Court · (2004) CriLJ 4752 : (2004) 4 MhLj 648 : (2005) 1 RCR(Criminal) 542
Constitution of India, 1950 — Article 21, 32, 36, 9Criminal Procedure Code, 1973 (CrPC) — Section 428
High Courts29 Jul 2004Allowed
Mr. Pramod Walke Vs State and Another
Bombay High Court · (2005) 107 BOMLR 237
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482
High Courts29 Jul 2004
Pratap Damodhar Divekar and Others Vs Vithal Krishna Shinde and Others
Bombay High Court · (2005) 1 BomCR 881 : (2005) 1 MhLj 592
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32P, 84C(4), 88C
High Courts29 Jul 2004
Adarsh Vidya Mandir Trust and Another Vs Shri Awadesh Narayan Komal Singh and Others
Bombay High Court · (2005) 1 BomCR 786 : (2004) 4 MhLj 173