High Courts09 Jul 2004
Tata Motors Limited and Another Vs Pimpri Chinchwad Municipal Corporation
Bombay High Court · (2004) 6 BomCR 661
Maharashtra Municipalities Act, 1965 — Section 2(50)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,020 of 3,669
High Courts09 Jul 2004Dismissed
Prakash Anant Pawar Vs The State of Maharashtra
Bombay High Court · (2004) CriLJ 3681 : (2004) 4 RCR(Criminal) 858
Evidence Act, 1872 — Section 114Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 2, 20, 7
High Courts09 Jul 2004Allowed
Shravan Vithoba Dekate and Others Vs Additional Commissioner, Nagpur Division and Others
Bombay High Court · (2005) 1 ALLMR 27 : (2005) 1 BomCR 823 : (2004) 4 MhLj 625
Maharashtra Land Revenue Code, 1966 — Section 195, 201, 202, 210, 210(1)
High Courts09 Jul 2004
Union of India (UOI) Vs Sumati Pandurang Padave
Bombay High Court · (2004) 4 ALLMR 486 : (2004) 5 BomCR 6 : (2005) 1 MhLj 329
Railway Services (Pension) Rules, 1993 — Rule 426(1)
High Courts09 Jul 2004
Kesuram Laddharam Lakhani and Another Vs Gowardhandas Surajmal Mor
Bombay High Court · (2005) 2 ALLMR 606 : (2005) 1 MhLj 185
High Courts09 Jul 2004
Vijayan V. Vs Wimco Limited and Others
Bombay High Court · (2005) 1 LLJ 337
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts08 Jul 2004Allowed
Mr. Besistha Narayan Singh Vs State of Maharashtra (C.B.C.I.D. Narcotic Cell)
Bombay High Court · (2004) 07 BOM CK 0158
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 25, 29, 8
High Courts08 Jul 2004
Shri Jaysing Rangarao Raut Vs Maharashtra State Electricity Board
Bombay High Court · (2005) 1 ALLMR 248 : (2004) 6 BomCR 641 : (2004) 4 MhLj 115
Electricity (Supply) Act, 1948 — Section 79Electricity (Supply) Rules, 1956 — Rule 9
High Courts08 Jul 2004Dismissed
Shri Claudio Francisco Vs Smt. Eulalia Fernandes, (Since Deceased) and Another
Bombay High Court · (2005) 2 ALLMR 247 : (2005) 107 BOMLR 636
High Courts08 Jul 2004
Ramakant Atmaram Manjerekar Vs N.T.C. (M.N.) Ltd.
Bombay High Court · (2004) 6 BomCR 106 : (2005) 1 LLJ 311 : (2004) 4 MhLj 541
Payment of Gratuity Act, 1972 — Section 2A(1), 4(1), 7(3A)
High Courts08 Jul 2004
Dattatraya Tanaji K(sic)irnar Vs Shri Saraswati Mandir Public Trust and Others Tulshiram Parashram Kukkar Vs Shri Saraswati Mandir Public Trust and Others Ramsingh Dhandusingh Mahale Vs Saraswati Mandir Public Trust and Others Ambalal Shankarlal Patel Vs Saraswati Mandir Public Trust and Others Narayansingh Narsani Vs Saraswati Mandir Public Trust and Others Nivrutti Shivram Shinde Vs Saraswati Mandir Public Trust and Others
Bombay High Court · (2004) 07 BOM CK 0111
Bombay Public Trusts Act, 1950 — Section 19, 20Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(3)Transfer of Property Act, 1882 — Section 50
High Courts08 Jul 2004Dismissed
Chaliamma R. Konar and Others Vs Union of India (UOI) and Others
Bombay High Court · (2005) 2 ALLMR 823 : (2005) 2 BomCR 930 : (2005) 2 LLJ 229
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 226, 311
High Courts08 Jul 2004Dismissed
Ashok Baburao Ingavale and Others Vs Pralhad Hari Bhate and Others
Bombay High Court · (2005) 3 ALLMR 115 : (2005) 1 BomCR 956 : (2005) 1 MhLj 446
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32P, 43, 43(2), 76, 84C
High Courts07 Jul 2004Dismissed
Sunderabai Maroti Metkar Vs State of Maharashtra and Others
Bombay High Court · (2005) 2 ALLMR 751 : (2005) 1 BomCR 913
Maharashtra Land Revenue Code, 1966 — Section 36A, 36A(4)Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 6
High Courts07 Jul 2004Allowed
Shri Mahadeo Nathaji Newase Vs Shri Shankar Kirshna Varpe (since deceased, through his heirs and legal representatives Smt. Parvatibai Shankar Varpe, Shri Ramchandra Shankar Varpe, Shri Uttam Shankar Varpe, Shri Eknath Shankar Varpe, Sou. Subhangi Subhash Chaugule and Sou. Nanda Shashikant Dalvi) and Others
Bombay High Court · (2005) 2 ALLMR 766 : (2005) 1 BomCR 846
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 70Constitution of India, 1950 — Article 227
High Courts07 Jul 2004Allowed
The State of Maharashtra Vs Surendraram Sankaratiram Jairaj Seth Chawl
Bombay High Court · (2004) 07 BOM CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 164, 227, 428Penal Code, 1860 (IPC) — Section 201, 302, 364
High Courts07 Jul 2004
Shri Dattatraya Sakharam Yeole, Shri Tanaji Nathu Yeole, Shri Laxman Nimbaji Yeole (since deceased by his heirs Smt. Kusumbai Laxman Yeole, Shri Chandrakant Laxman Yeole, Shri Dilip Laxman Yeole, Shri Ashok Laxman Yeole, Shri Shashikant Laxman Yeole, Smt. Lata Laxman Yeole and Shri Rajesh Laxman Yeole) and Shri Ananda Nimbaji Yeole Vs Shri Hafeez Munoroddin Haji Shaikh Mohammad Saheb Khatib, Shri Abdul Gani Budhan, Haji Saheb Hussain Mohommad Saheb Burhan Muradkhan and Shri Shaikh Mohamad Kabiruddin Abdul Dahman
Bombay High Court · (2004) 4 ALLMR 719 : (2004) 5 BomCR 14 : (2005) 2 MhLj 813
Bombay Tenancy and Agricultural Lands Act, 1947 — Section 88B, 88B(1)Constitution of India, 1950 — Article 227
High Courts07 Jul 2004Dismissed
Rama Rau Mang @ Awale (deceased by heirs Smt. Manjula Rama Mang @ Awale, Dagadu Rama Mang @ Awale, Jotiram Rama Mang @ Awale, Shivaji Rama Mang @ Awale, Pandurang Rama Mang @ Awale, Suresh Rama Mang @ Awale, Rangrao Rama Mang @ Awale, Ajit Rama Mang @ Awale, Akkatai Ashok Ghatage and Prakash Rama Mang @ Awale) and Dadu Daulu Mang @ Awale Vs Pandurang Ganpati Ghatage (since deceased by his heirs Smt. Akatai Ghatage, Shri Balasaheb Pandurang Ghatage, Shri Deelip Pandurang Ghatage and Shri Jagadish Pandurang Ghatage), Shri Balasaheb Pandurang Ghatage, Sou. Indumati Nanasaheb Desai, Sou. Shashikala Bhaskarrao Jadhav and Sou. Shobha Ulhasrao Powar
Bombay High Court · (2005) 1 ALLMR 170 : (2005) 1 BomCR 319 : (2005) 1 MhLj 977
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43BConstitution of India, 1950 — Article 227
High Courts06 Jul 2004
Mrs. Prajakta George Robin Vs Mr. George Robin
Bombay High Court · (2004) 5 BomCR 16
Constitution of India, 1950 — Article 227Guardians and Wards Act, 1890 — Section 9
High Courts06 Jul 2004
Ramesh @ Kadu Dagdu Medge, Convict No. C-9812 Vs State of Maharashtra
Bombay High Court · (2004) 4 RCR(Criminal) 729
Constitution of India, 1950 — Article 14Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 23, 41, 8