Bombay High Court Judgments

High Courts22 Jul 2004Dismissed

Harischandra Vithoba Narawade and Others Vs Smt. Vatsalabai Shinde

Bombay High Court · (2005) 1 CivCC 217 : (2004) 4 MhLj 897

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4), 11Hindu Succession Act, 1956 — Section 6

High Courts22 Jul 2004Dismissed

Maharashtra Regional Board of Education and Junior Colleges of Education of the Church of North India and Another Vs Presiding Officer, Additional School Tribunal and Others

Bombay High Court · (2005) 1 BomCR 893

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 10

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High Courts21 Jul 2004Dismissed

Ranjan Manubhai Doctor and Others Vs State of Maharashtra and Others

Bombay High Court · (2005) 2 BomCR 923 : (2005) 1 MhLj 718

Maharashtra Regional and Town Planning Act, 1966 — Section 127, 38

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High Courts21 Jul 2004Allowed

BSES Limited Vs Bombay Electric Workers Union and Others

Bombay High Court · (2005) 1 LLJ 462

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30

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High Courts21 Jul 2004Allowed

The Indian Seamless Steels and Alloys Ltd. and Another Vs Rajendra Darda (Hon''ble Minister of State, Energy), Govt. of Maharashtra and Others

Bombay High Court · AIR 2005 Bom 41 : (2004) 6 BomCR 87 : (2005) 2 MhLj 819

Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 49, 49(1)Electricity Act, 1910 — Section 26(6)

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High Courts21 Jul 2004

Shri Basant Kumar Jain Vs Chief Executive Officer, Maharashtra Industrial Development Corporation, Regional Officer, Maharashtra Industrial Development Corporation and Maharashtra Industrial Development Corporation

Bombay High Court · (2005) 1 ALLMR 772 : (2005) 1 BomCR 246 : (2005) 2 MhLj 950

Bombay Court Fees Act, 1959 — Section 6Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10, 21, 21(1), 21(2)Maharashtra Industrial Development Act, 1961 — Section 2

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High Courts21 Jul 2004Allowed

Ms. Victoria Marcel Eno Vs Officers, N-Cell, Customs (Preventive) and The State of Maharashtra

Bombay High Court · (2005) 1 ALT(Cri) 31

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 23, 28, 50

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High Courts21 Jul 2004Allowed

Amravati District Central Co-op. Bank Ltd. Vs United India Insurance Co. Ltd. and Another

Bombay High Court · AIR 2005 Bom 249

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High Courts21 Jul 2004Allowed

Bajaj Auto Limited and Others Vs Sundeep Polymers Pvt. Ltd.

Bombay High Court · (2005) 1 BomCR 792 : (2005) 1 CivCC 56 : (2006) 1 CTLJ 383 : (2004) 4 MhLj 396

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9AContract Act, 1872 — Section 28

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High Courts21 Jul 2004Dismissed

Sanjay Wagh and Others Vs Special Land Acquisition Officer (General) and Another

Bombay High Court · (2005) 1 ALLMR 150 : (2005) 1 MhLj 1006

Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6(1), 6(2)

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High Courts20 Jul 2004Dismissed

Dnyan Mandir Shikshan Prasarak Sabha and The Secretary, Dnyan Mandir Shikshan Prasarak Sabha Vs Maharashtra Housing and Area Development Authority and Sonu Krishna Sawant, President

Bombay High Court · (2005) 1 ALLMR 103 : (2004) 6 BomCR 166 : (2004) 4 MhLj 92

Bombay Housing Board Act, 1948 — Section 33Bombay Municipal Corporation Act, 1888 — Section 105BBombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28

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High Courts20 Jul 2004

Mrs. Shabana Mohsin Ghazi alias Shaikh Vs Mr. Hanif Azmi Eliyas Azami and Mr. Mohsin Mahfooz Ghazi

Bombay High Court · (2005) 1 ALLMR 156 : (2005) 1 BomCR 238 : (2004) 4 MhLj 356

Penal Code, 1860 (IPC) — Section 498ARegistration Act, 1908 — Section 32, 33

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High Courts20 Jul 2004

Om Jai Shri Gurukrupa Co-operative Housing Society Limited Vs Mrs. Vasudha Vasant Dhavale and Mr. S.V. Padhye, since deceased, per L.Rs., Smt. Sudha Savlaram Padhye

Bombay High Court · AIR 2005 Bom 47 : (2004) 4 ALLMR 458 : (2005) 1 BomCR 367 : (2004) 4 MhLj 917 : (2004) 4 MhLj 916

Maharashtra Co-operative Societies Rules, 1961 — Rule 25

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High Courts20 Jul 2004Allowed

Zarina R. Irani and Another Vs Shapur Jawanmardi and Others

Bombay High Court · (2004) 4 ALLMR 408 : (2004) 6 BomCR 142 : (2005) 1 MhLj 293

Succession Act, 1925 — Section 63

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High Courts20 Jul 2004Allowed

Vikram Awhale since deceased by LRs. Subidrabai Awhale and Others Vs Dashrath Kakde

Bombay High Court · (2005) 1 ALLMR 172 : (2005) 2 MhLj 507

Evidence Act, 1872 — Section 91, 92, 92(6)Transfer of Property Act, 1882 — Section 58

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High Courts19 Jul 2004

Woollen Kamgar Sanghatana, Sushma Sharad Vartak and Bansidhar R. Vishwakarma Vs Seth Industries Ltd., Seth Textiles (deleted), Shri K.D. Kochargaonkar and State of Maharashtra

Bombay High Court · (2005) 1 BomCR 338 : (2005) 1 LLJ 1145

Bombay Industrial Relations Act, 1946 — Section 27A, 30, 32, 33 33A, 42(4)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 20, 21, 21(2), 28, 28(1)

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High Courts19 Jul 2004