COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,018 of 3,669

High Courts16 Jul 2004Allowed

Swastik Rubber Products Ltd. and Another Vs Vasantrao Mahadeo Dhatingan

Bombay High Court · (2005) 3 ALLMR 63 : (2005) 1 BomCR 327 : (2005) 2 MhLj 28

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15(1), 15A

Read judgment

High Courts16 Jul 2004Dismissed

Abdul Gaffar Abdul Karim Rarani Vs Abdul Ruhim Pappu (Dr.) and Others

Bombay High Court · (2005) 1 ALLMR 33 : (2005) 1 BomCR 863

Bombay Provincial Municipal Corporations Act, 1949 — Section 16, 403

Read judgment

High Courts16 Jul 2004

J. Marathe (since deceased through his legal heirs Mrs. Uma Vijay Gune and Another) Vs P.V. Kaloke

Bombay High Court · (2004) 4 ALLMR 468 : (2004) 6 BomCR 721 : (2005) 107 BOMLR 749 : (2004) 4 MhLj 287

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(1)(1), 13(2)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227

Read judgment

High Courts16 Jul 2004Dismissed

Anjali Jayant Gandhi Vs Ramesh Gopal Vagholikar

Bombay High Court · (2005) 2 ALLMR 73 : (2005) 2 BomCR 933 : (2005) 107 BOMLR 812 : (2005) 1 MhLj 537

Bombay Stamp Act, 1958 — Section 34Maharashtra Rent Control Act, 1999 — Section 1(3), 24, 55, 55(1)

Read judgment

High Courts16 Jul 2004

Shri Waman Narayan Trimbakkar, Mahila Griha Vastu Bhandar Vs Crompton Greaves Ltd., Machine Division IV and Shri G.S. Baj, Member, Industrial Court

Bombay High Court · (2004) 6 BomCR 172

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

Read judgment

High Courts16 Jul 2004Dismissed

Mrs. Nakshatram Kanakraj Nadar Vs The Commissioner of Police and Another

Bombay High Court · (2005) 1 MhLj 465

Arms Act, 1959 — Section 25(1), 35, 4Bombay Police Act, 1951 — Section 135Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 3(1)

Read judgment

High Courts16 Jul 2004

Motiram Jagannath Bhoir Vs Rajaram Gopal Mhaskar (since deceased, per L.Rs. Tukaram Rajaram Mhaskar, Sakharam Rajaram Mhaskar, Venu Parshuram Mhatre, Rama Mahadeo Thakur, Krishnamai Anant Bhagat and Radha Posha Mhatre)

Bombay High Court · (2004) 4 ALLMR 704 : (2005) 1 BomCR 325 : (2005) 1 MhLj 169

Read judgment

High Courts16 Jul 2004

Ranjitsing Brahmajeetsing Sharma Vs The State of Maharashtra and The Union of India (UOI)

Bombay High Court · (2004) 07 BOM CK 0066

Bombay Municipal Corporation Act, 1888 — Article 313, 313, 313(1)Contract Act, 1872 — Section 15Criminal Procedure Code, 1973 (CrPC) — Section 161, 248, 437, 439, 482

Read judgment

High Courts16 Jul 2004Allowed

Laxman Dhondi Zurale, since deceased by his legal heirs and Another Vs Yashodabai Sripatrao Shinde

Bombay High Court · (2005) 2 ALLMR 812 : (2005) 1 BomCR 273 : (2005) 1 MhLj 506

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29(2), 32O

Read judgment

High Courts15 Jul 2004

Laxman Irappa Hatti and Suresh Irappa Hatti Vs The State of Maharashtra

Bombay High Court · (2004) CriLJ 3802 : (2004) 2 DMC 505 : (2004) 4 MhLj 415

Criminal Procedure Code, 1973 (CrPC) — Section 207, 439Penal Code, 1860 (IPC) — Section 302, 307, 34, 498A

Read judgment

High Courts15 Jul 2004

Sadhana Satish Kolvankar Vs Satish Sachidanand Kolvankar

Bombay High Court · (2004) 4 ALLMR 271 : (2005) 2 BomCR 340 : (2005) 2 CivCC 75 : (2005) 1 MhLj 935 : (2005) 2 RCR(Civil) 284

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 12(1), 13(1), 20, 25

Read judgment

High Courts15 Jul 2004Dismissed

Hyderabad Industries Ltd. Vs Nuclear Power Corpn. of India Ltd.

Bombay High Court · (2005) 1 ARBLR 352 : (2005) 1 BomCR 833

Arbitration and Conciliation Act, 1996 — Section 9

Read judgment

High Courts15 Jul 2004Dismissed

Anandilal Ganesh Podar Society and Another Vs Mrs. V. Chakravarti and Another

Bombay High Court · (2004) 6 BomCR 160 : (2005) 107 BOMLR 947 : (2005) 105 FLR 141 : (2005) 1 MhLj 480

Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 7Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 40

Read judgment

High Courts15 Jul 2004Allowed