COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,016 of 3,669

High Courts27 Jul 2004

Vasudeo Dharanidhar Joshi Vs Bombay Textile Research Association and Shri P.S. Ghose, Member of Industrial Court Bombay Textile Research Association Vs Vasudeo Dharanidhar Joshi and T.S. Ghose, Member, Industrial Court

Bombay High Court · (2004) 4 ALLMR 694 : (2005) 1 BomCR 261 : (2005) 105 FLR 515

Arbitration Act, 1940 — Section 30Bombay Industrial Relations Act, 1946 — Section 44, 78, 79Industrial Disputes Act, 1947 — Section 18(1), 2

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High Courts26 Jul 2004Allowed

Fulkumar Suratsingh Sigrahwa Vs The State of Maharashtra

Bombay High Court · (2004) CriLJ 4726

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 8

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High Courts26 Jul 2004

Marutirao Vishwanath Bagal and Others Vs Dinkar Kashinath More and Others

Bombay High Court · AIR 2005 Bom 52 : (2005) 1 ALLMR 266 : (2005) 1 BomCR 779 : (2004) 4 MhLj 982

Bombay Public Trusts Act, 1950 — Section 17, 22, 22(3), 70, 72Bombay Public Trusts Rules, 1951 — Rule 7Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts26 Jul 2004

Shamlal Ratanlal Bumb Vs Uttamchand Suganchand Marwadi and another

Bombay High Court · (2004) 07 BOM CK 0146

Central Provinces and Berar Relief of Indebtedness Act, 1939 — Section 15(2)

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High Courts26 Jul 2004Dismissed

State of Maharashtra Vs Udhao Pandurang Aglawe and Others

Bombay High Court · (2005) CriLJ 989

Penal Code, 1860 (IPC) — Section 204, 323, 34, 506

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High Courts26 Jul 2004Allowed

Mohmad Yusuf Ansari since deceased by his heirs Vs G.M. Sharfuddin and Others

Bombay High Court · (2005) 1 ALLMR 252 : (2005) 1 BomCR 373 : (2005) 107 BOMLR 741 : (2004) 4 MhLj 884

Maharashtra Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1987 — Section 14, 15(2), 15A

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High Courts26 Jul 2004Allowed

Gurubachansingh Virk and Another Vs Mukatarsingh

Bombay High Court · (2005) 1 ACC 711 : (2005) 1 ALLMR 465 : (2005) 1 ALLMR 456 : (2005) 107 BOMLR 585

Employees Compensation Act, 1923 — Section 10, 14, 4Limitation Act, 1963 — Section 5

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High Courts23 Jul 2004

Super Fastner Corporation Vs Shashikant Salunke

Bombay High Court · (2005) 1 LLJ 341

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High Courts23 Jul 2004

Smt. Durgabai Ghatge (Since deceased by the following heirs:- Abasaheb Dattajirao Ghatge (since deceased by his sons: Vikram Abasaheb Ghatge and Jayant Abasaheb Ghatge), Nanasaheb Dattajirao Ghatge, Vijaysingh Dattajirao Ghatge, Ajithsingh Dattajirao Ghatge, Vimalabai Dattajirao Ghatge, Sou. Lilabai Annasaheb Malik, Smt. Vijaymala Ramrao Halgekar and Sau. Nirmala Jayawantrao Patil) Vs Yesaba Santu Kamble (since deceased by his heirs and legal representatives Bhau Yesaba Kambale (since deceased through his heirs and legal representatives: Smt. Muradevi Kambale, Shri Shashikant Bhau Kambale, Kum. Pralhad Bhau Kamble, Kum. Kamlakar Bhau Kamble, Kum. Fulaji Bhau Kamble and Kum. Lalita Bhau Kamble)), Devu Yesaba Kambale (since deceased by his heirs and legal representatives Smt. Aubai Devu Kamble and Mohan Devu Kambale) and Bhima Yesaba Kamble (since deceased by his heirs and legal representatives Smt. Indubai Bhima Kambale, Keraba Bhima Kamble, Anil Bhima Kambale and Shobha Bhima Kambale)

Bombay High Court · (2005) 1 ALLMR 168 : (2005) 1 BomCR 370 : (2004) 4 MhLj 938

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 33B, 33B(5), 88CMaharashtra Land Revenue Code, 1966 — Section 2(1)

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High Courts23 Jul 2004Dismissed

Karsul V.K.S. Society Limited Vs Shri Tukaram Dashrath Takate and Others

Bombay High Court · (2005) 1 ALLMR 247 : (2005) 1 BomCR 369 : (2004) 4 MhLj 1037

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High Courts23 Jul 2004Allowed

D.M. Bhingare Vs C.T.R. Manufacturing Industries Ltd. and R.M. Khan

Bombay High Court · (2004) 6 BomCR 178 : (2005) 1 MhLj 794

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High Courts23 Jul 2004

Madhukar Deoman Patil, etc. Vs The State of Maharashtra and Others, etc., etc.

Bombay High Court · AIR 2004 Bom 473 : (2004) 4 ALLMR 504 : (2004) 6 BomCR 659 : (2004) 4 MhLj 485

Bombay Provincial Municipal Corporations Act, 1949 — Section 10(1), 11, 12, 12(1), 2(29)

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High Courts23 Jul 2004Dismissed

Shantabai Ghorpade and Others Vs Indubai Charmore

Bombay High Court · (2005) 1 ALLMR 99 : (2005) 2 CivCC 571 : (2005) 2 MhLj 553

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2Evidence Act, 1872 — Section 118

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High Courts23 Jul 2004

Shivaji Krishna Zunjare Vs State of Maharashtra and Others

Bombay High Court · (2004) 6 BomCR 133 : (2004) 4 MhLj 764

Development Control Regulations for Greater Bombay, 1991 — Regulation 33(10)Maharashtra Regional and Town Planning Act, 1966 — Section 37(2)

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High Courts22 Jul 2004Allowed

Ramavtar Ramasahaya Khatod Vs Baban Gurunath Pathari

Bombay High Court · (2005) 2 ALLMR 745 : (2005) 1 BomCR 255 : (2005) 1 MhLj 932

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 106

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High Courts22 Jul 2004

The National Federation of Blind Vs State of Maharashtra and Others

Bombay High Court · (2005) 1 BomCR 740

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 13, 3, 32, 33, 34

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High Courts22 Jul 2004Allowed

Smt. Rambhaben and Rashikbhai Madhabhai Koli Vs Bachubhai Sukhabhai and New India Assurance Co. Ltd.

Bombay High Court · (2004) 3 ACC 527 : (2005) ACJ 621 : (2004) 6 BomCR 176 : (2004) 4 MhLj 348

Workmens Compensation Act, 1923 — Section 4A

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High Courts22 Jul 2004Dismissed

Smt. Kausalya Sampat Vs The Vasant Sahakari Bank Ltd. (now known as Vasantdada Shetkari Sahakari Bank Ltd.) and Others

Bombay High Court · (2004) 4 ALLMR 557 : (2004) 6 BomCR 651 : (2005) 107 BOMLR 796 : (2004) 4 MhLj 795

Bombay Provincial Municipal Corporations Act, 1949 — Section 406(2)Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1Constitution of India, 1950 — Article 14, 19, 226

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High Courts22 Jul 2004

Krishna '' Kisan Rajaram Karve, Ramchandra Rajaram Karve and Ramchandra T. Rajpure Vs Dinkar Anaji Kumbhar (since deceased, per L.Rs. Krishna Dinkar Kumbhar, Dattu Dinkar Kumbhar, Govind Dinkar Kumbhar, Arjun Dinkar Kumbhar, Uttam Dinkar Kumbhar and Vitthal Dinkar Kumbhar) and H.M. Mohite, Member, M.R.T. Dinkar Anaji Kumbhar (since deceased, per L.Rs. Govind Dinkar Kumbhar, Krishna Dinkar Kumbhar, Dattu Dinkar Kumbhar, Arjun Dinkar Kumbhar, Uttam Dinkar Kumbhar and Vitthal Dinkar Kumbhar) Vs Krishna Rajaram Karve, Ramchandra Rajaram Karve and Ramchandra Tukaram Rajapure

Bombay High Court · (2005) 1 ALLMR 764 : (2005) 1 BomCR 750

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 29(1), 31, 32, 32(1)

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High Courts22 Jul 2004Dismissed

Kamleshsingh Harnamsingh Chowhan Vs Gangasingh Motisingh Chowhan (deceased) and Others

Bombay High Court · AIR 2005 Bom 35 : (2005) 1 BomCR 290 : (2005) 1 MhLj 493

Trusts Act, 1882 — Section 49

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