High Courts14 Jul 2004Dismissed
Johnson and Johnson Employees'' Union and Others Vs Johnson and Johnson Ltd. and Others
Bombay High Court · (2004) 6 BomCR 109 : (2005) 1 LLJ 746
Industrial Disputes Act, 1947 — Section 25FF
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,019 of 3,669
High Courts14 Jul 2004Allowed
Dnyandeo Karbhari Nagare Vs Gitaram Shankar Wakchaure and Others
Bombay High Court · (2005) 1 ACC 830 : (2005) ACJ 374 : (2004) 4 ALLMR 710 : (2004) 4 MhLj 644
Motor Vehicles Act, 1939 — Section 110CC
High Courts14 Jul 2004
Oil and Natural Gas Corporation Ltd. Vs Oil Field Instrumentation
Bombay High Court · (2004) 6 BomCR 100 : (2004) 4 MhLj 258
Arbitration and Conciliation Act, 1996 — Section 16(1), 16(2)
High Courts14 Jul 2004Allowed
Anandrao Gaidhane and Others Vs Maharashtra State Electricity Board and Another
Bombay High Court · (2005) 1 ACC 773 : (2004) 4 ALLMR 709 : (2005) 1 BomCR 294 : (2004) 4 MhLj 539
High Courts14 Jul 2004
Alok Traders Vs Corporation for The City of Nagpur
Bombay High Court · (2004) 4 ALLMR 713 : (2005) 1 BomCR 270 : (2004) 4 MhLj 634
High Courts14 Jul 2004
United Labour Union Vs Air India Ltd. and Others
Bombay High Court · (2004) 6 BomCR 121 : (2004) 104 FLR 1014 : (2005) 1 LLJ 514 : (2005) 1 MhLj 475
Industrial Disputes Act, 1947 — Section 10
High Courts14 Jul 2004Dismissed
Prakash Mohanlal Chopda Vs Yalaji Rahuji Ghule and Others
Bombay High Court · (2005) 1 MhLj 759
Bombay Motor Vehicles Tax Act, 1958 — Section 81
High Courts14 Jul 2004
Kamalsingh Shiv Vs State of Maharashtra
Bombay High Court · (2005) 1 MhLj 218
Arms Act, 1959 — Section 25, 25(1B), 3, 39
High Courts14 Jul 2004
Vishnu Chaware Vs Collector and Others
Bombay High Court · (2004) 4 ALLMR 864 : (2005) 1 BomCR 258 : (2004) 4 MhLj 641
High Courts13 Jul 2004Allowed
Ajay Mittal Industrial Premises Co-op. Society Vs Raj Publicity
Bombay High Court · (2005) 1 ALLMR 236 : (2005) 2 BomCR 360 : (2004) 3 CivCC 639 : (2004) 4 MhLj 305
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts13 Jul 2004
Indresh Shamsunder Advani and Another Vs Gopi Tarachand Advani (Smt.) and Others and Karishma Suresh Mahtani and Another
Bombay High Court · (2005) 1 BomCR 918
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 39 Rule 2A, Order 40 Rule 1, Order 6 Rule 13Contempt of Courts Act, 1971 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 195(1)
High Courts13 Jul 2004Dismissed
Sunder N. Mirpuri Vs Union of India (UOI)
Bombay High Court · (2004) 6 BomCR 665 : (2005) 59 SCL 556
Foreign Exchange Regulation Act, 1947 — Section 4(2), 51, 8(2), 9
High Courts12 Jul 2004
Corn Products Co. (India) Ltd. and Others Vs State of Maharashtra and Others
Bombay High Court · (2004) 4 MhLj 662
Constitution of India, 1950 — Article 227Prevention of Food Adulteration Act, 1954 — Section 17(4)
High Courts12 Jul 2004Partly Allowed
Divisional Manager, United India Insurance Company Vs Kantabai Sonone and Others
Bombay High Court · (2005) 2 ACC 473 : (2005) ACJ 628 : (2005) 1 ALLMR 296 : (2005) 1 BomCR 317 : (2004) 4 MhLj 811
Motor Vehicles Act, 1939 — Section 92A, 95
High Courts12 Jul 2004
Maharashtra State Electricity Board Vs Suresh Ramchandra Parchure and The Chairman, Industrial Court
Bombay High Court · (2005) 2 ALLMR 748 : (2005) 1 BomCR 820
High Courts12 Jul 2004
Kamlabai Bawaria Vs Sohanlal Arora
Bombay High Court · (2005) ACJ 699 : (2009) 104 FLR 380 : (2004) 4 MhLj 869
Workmens Compensation Act, 1923 — Section 2, 30
High Courts12 Jul 2004Dismissed
Dattaram Daulat Kodare since deceased by L.Rs Vs Smt. Shantabai Zimji Jagtap
Bombay High Court · (2004) 4 ALLMR 519 : (2005) 1 BomCR 363
High Courts12 Jul 2004Dismissed
Deputy Commissioner of Sales Tax and Others Vs Narendrakumar Devendrakumar Purohit and Others
Bombay High Court · (2005) 3 ALLMR 99 : (2005) 1 BomCR 848
Bombay Sales Tax Act, 1959 — Section 54Civil Procedure Code, 1908 (CPC) — Section 100, 80, 9
High Courts11 Jul 2004
Brihanmumbai Municipal Corporation Vs Dattatraya E. Galave and Another
Bombay High Court · (2005) 104 FLR 786
Bombay Industrial Relations Act, 1946 — Section 78, 79Penal Code, 1860 (IPC) — Section 279, 304A
High Courts09 Jul 2004
CMM Limited Vs Municipal Corporation of Greater Bombay
Bombay High Court · (2004) 6 BomCR 71 : (2005) 1 MhLj 224 : (2005) 59 SCL 633
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 25