High Courts29 Jul 2004Dismissed
Carona Limited Vs Sitaram Atmaram Ghag and Others
Bombay High Court · (2005) 1 BomCR 788 : (2005) 105 FLR 44 : (2005) 1 LLJ 833 : (2005) 1 MhLj 513
Industrial Disputes Act, 1947 — Section 2
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,015 of 3,669
High Courts29 Jul 2004Dismissed
State of Goa and Another Vs Smt. Juliet Elizabeth Coutinho
Bombay High Court · (2005) 107 BOMLR 726
Land Acquisition Act, 1894 — Section 18
High Courts28 Jul 2004Dismissed
State of Maharashtra Vs Sahebrao and Others
Bombay High Court · (2005) 2 DMC 777
Penal Code, 1860 (IPC) — Section 302, 304B, 306, 34, 498A
High Courts28 Jul 2004
Mysore Fruit Products Ltd. and Others Vs The Custodian and Others
Bombay High Court · (2005) 1 ALLMR 278 : (2005) 107 BOMLR 955
Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 13, 2, 2(2), 3(3), 4
High Courts28 Jul 2004Allowed
Rahibai Vithoba Pashankar and Others Vs Pandurang Kundlik Gujar and Others
Bombay High Court · (2005) 1 BomCR 887
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32G, 32O, 70
High Courts28 Jul 2004
Shankar Shantaram Dighe Vs State of Maharashtra and Others
Bombay High Court · (2004) 4 ALLMR 685 : (2005) 1 BomCR 237
High Courts28 Jul 2004Dismissed
Syed Kasim Syed Rustam Vs Additional Commissioner, Amravati Division and Others
Bombay High Court · (2005) 2 ALLMR 769 : (2005) 1 MhLj 246
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 308(1), 76(1)
High Courts28 Jul 2004Dismissed
State Bank of India Vs Brihanmumbai Municipal Corporation of Greater Bombay and Others
Bombay High Court · (2005) 1 BomCR 296 : (2004) 4 MhLj 773
Mumbai Municipal Corporation Act, 1888 — Section 156, 169, 170Sewerage and Waste Removal Rules, 1974 — Rule 7.3Water Charges and Sewerage and Waste Removal Rules, 1976 — Rule 5.1, 5.1.3
High Courts28 Jul 2004Dismissed
Hindustan Antibiotics Ltd. Vs Special Land Acquisition Officer (14) and Others
Bombay High Court · (2005) 1 ALLMR 289 : (2004) 6 BomCR 60 : (2004) 4 MhLj 908 : (2005) 59 SCL 560
Land Acquisition Act, 1894 — Section 12, 12(2), 29, 6Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 19
High Courts28 Jul 2004
Oil and Natural Gas Corporation Limited Vs City and Industrial Development Corporation of Maharashtra Limited and Others
Bombay High Court · (2004) 4 ALLMR 460 : (2005) 1 BomCR 802
Constitution of India, 1950 — Article 21, 226
High Courts28 Jul 2004
Quadricon Pvt. Ltd. and Others Vs Maxi D''Souza and Others
Bombay High Court · (2005) 1 BomCR 759 : (2005) 1 LLJ 75
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1), 30(2)
High Courts28 Jul 2004Dismissed
National Insurance Company Ltd. Vs Shantidevi Upadhyay and Others
Bombay High Court · (2006) ACJ 897 : (2004) 4 MhLj 569
Motor Vehicles Act, 1939 — Section 110, 110A, 110AA, 95
High Courts28 Jul 2004
Prakash B. Rupe Vs Sub-Divisional Officer and Others
Bombay High Court · (2005) 105 FLR 503 : (2005) 3 LLJ 40
High Courts28 Jul 2004Dismissed
Dattusing Giridharsingh Rajput (Thakur) Vs Bhagwant Devasthan and Others
Bombay High Court · AIR 2005 Bom 86 : (2005) 1 ALLMR 298 : (2005) 2 BomCR 290 : (2005) 2 MhLj 743
Advocates Act, 1961 — Section 34Advocates Rules, 1961 — Rule 1Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(2), Order 41 Rule 23A, 10, 107
High Courts27 Jul 2004Allowed
Shri Dashrath Sahadeo Khade Vs The Municipal Corporation of Greater Mumbai, Anil Shirodkar and Mohan Pai
Bombay High Court · (2004) 4 ALLMR 688 : (2005) 1 BomCR 334 : (2005) 1 MhLj 413
Bombay Municipal Corporation Act, 1888 — Section 351
High Courts27 Jul 2004Dismissed
Gopal Krishna Raut Vs The Commissioner, Pune Municipal Corporation, The Pune Municipal Corporation and The State of Maharashtra
Bombay High Court · (2004) 4 ALLMR 686 : (2005) 1 BomCR 244
Maharashtra Regional and Town Planning Act, 1966 — Section 127
High Courts27 Jul 2004Dismissed
Shri Appasaheb Dadasaheb Mohite (deceased through heirs Vasant Appalaheb Mohite, Surendra Appasaheb Mohite, Anandrao Appasaheb Mohite, Smt. Tarabai Appasaheb Mohite and Smt. Sulochana Vithal Surte), Chandarrao Dadasaheb Mohite and Bapurao Dadasaheb Mohite Vs Narayan Dhondiba Ghanawat (since deceased by his heirs Smt. Tukabai Narayan Ghanwat, Shri Dashrat Narayan Ghanwat, Sou. Gajarabai Jagganath Borate, Khajabai Nattaba Shende, Vijabai Govindrao Shinde, Chandrabhaga Dattoba Abdogire and Housabai Bire Phule) and Others
Bombay High Court · (2005) 1 ALLMR 94 : (2004) 6 BomCR 716 : (2004) 4 MhLj 269
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32P, 74, 74(2)Mamlatdars Court Act, 1906 — Section 18(3)
High Courts27 Jul 2004Allowed
Dagu Ganpat Kathe and Others Vs The Special Land Acquisition Officer No. 2, The Collector and State of Maharashtra Smt. Dropadabai Punjaji Abhang, Since deceased through her heirs as per Exh. 12 Smt. Indubai Ramchandra Abhang Vs The State of Maharashtra
Bombay High Court · (2004) 4 ALLMR 691 : (2004) 6 BomCR 713 : (2004) 4 MhLj 989
Constitution of India, 1950 — Article 226Land Acquisition Act, 1984 — Section 11, 18, 28A, 4(1)
High Courts27 Jul 2004Dismissed
C.J. Patel Tobacco Products Pvt. Ltd. and Others Vs State of Maharashtra and Another
Bombay High Court · (2005) 1 MhLj 572
Beedi Workers Welfare Fund Act, 1976 — Section 3, 4, 4(1), 4(3), 4(4)Maharashtra Workmens Minimum House Rent Allowance Act, 1983 — Section 5, 5(1)
High Courts27 Jul 2004Allowed
Vidarbha Irrigation Development Corporation Vs Additional Commissioner of Income Tax
Bombay High Court · (2006) 200 CTR 555 : (2005) 278 ITR 521
Constitution of India, 1950 — Article 289Income Tax Act, 1961 — Section 1(2), 10(20A), 2, 22, 260AVidharbha Irrigation Development Corporation Act, 1997 — Section 15, 18, 19, 20, 23