COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,021 of 3,669

High Courts06 Jul 2004Dismissed

Godrej and Boyce Mfg. Co. Ltd. Vs Sridhar Jagannath Nerurkar

Bombay High Court · (2005) 1 ALLMR 128 : (2005) 1 BomCR 839 : (2005) 1 MhLj 1097

Bombay General Clauses Act, 1904 — Section 7Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Section 10

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High Courts06 Jul 2004Dismissed

Vithoba N. Adel Vs Vijaya Bank and Others

Bombay High Court · (2005) 1 ALLMR 390 : (2005) 1 BC 366

Limitation Act, 1963 — Article 113, 3Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1(4), 19(8), 19(9), 31

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High Courts05 Jul 2004Allowed

Digamber Yeshwantrao Watane Vs Agricultural Produce Market Committee and Others

Bombay High Court · (2005) 1 ALLMR 433 : (2004) 6 BomCR 678 : (2005) 1 CTLJ 152 : (2004) 102 FLR 988 : (2004) 3 LLJ 895 : (2004) 3 MhLj 603

Contract Act, 1872 — Section 10Payment of Gratuity Act, 1972 — Section 4(5)

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High Courts05 Jul 2004Dismissed

Santa Rita Gomes Vs State

Bombay High Court · (2005) 107 BOMLR 717

Criminal Procedure Code, 1973 (CrPC) — Section 10, 10(1), 10(2), 313, 325Penal Code, 1860 (IPC) — Section 279, 304A, 381, 381(1), 381(2)

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High Courts05 Jul 2004Dismissed

Sandeep alias Sanjay Vithal Shinde Vs The State of Maharashtra, The General Commanding Officer, Senior Inspector of Police and Union of India (UOI)

Bombay High Court · (2004) CriLJ 3678 : (2004) 4 RCR(Criminal) 853

Army Act, 1950 — Section 3, 69, 70Criminal Procedure Code, 1973 (CrPC) — Section 475, 475(1)Penal Code, 1860 (IPC) — Section 376, 506

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High Courts05 Jul 2004Allowed

Govind Laxman Jadhav Vs Namdeo Balu Jadhav

Bombay High Court · (2004) 4 ALLMR 895 : (2005) 1 BomCR 278 : (2005) 1 MhLj 8

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 41 Rule 4

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High Courts05 Jul 2004Dismissed

Shrigopal Premprakash Mandhaniya and Another Vs Nagpur University and Others

Bombay High Court · (2004) 4 ALLMR 723 : (2005) 2 BomCR 357 : (2005) 107 BOMLR 671 : (2004) 4 MhLj 608

Indian Medical Council Act, 1956 — Section 33, 4(1)

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High Courts05 Jul 2004

Edelstahi Agencies (P) Ltd. Vs Regional Provident Fund Commissioner

Bombay High Court · (2005) 2 LLJ 108

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(4), 14B, 16(1), 16(3)

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High Courts02 Jul 2004Dismissed

Manoramabai Amrutrao Deshmukh and Another Vs Laxman Atmaram Kathale

Bombay High Court · (2005) 1 ALLMR 806 : (2005) 2 BomCR 353

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Evidence Act, 1872 — Section 67

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High Courts02 Jul 2004Allowed

Khubiram Sharma and Others Vs Resident Deputy Collector and Another

Bombay High Court · (2004) 6 BomCR 668 : (2004) 3 MhLj 953

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High Courts02 Jul 2004Allowed

Sukhdeo B. Alkunte Vs Lalji Prasad and Others

Bombay High Court · (2004) 5 BomCR 18 : (2004) 102 FLR 1048 : (2004) 3 LLJ 899 : (2004) 3 MhLj 865

Payment of Gratuity Act, 1972 — Section 2

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High Courts02 Jul 2004Allowed

Balaso Narasu Chavare and Another Vs Sudhakar V. Sambare and Another

Bombay High Court · (2005) 1 ACC 45 : (2005) ACJ 1080 : (2004) 4 ALLMR 726 : (2005) 2 BomCR 335 : (2004) 4 MhLj 256 : (2005) 2 RCR(Civil) 313

Workmens Compensation Act, 1923 — Section 4

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High Courts02 Jul 2004Allowed

Devki Nandan (Dr.) Vs Union of India (UOI) and Others

Bombay High Court · (2004) 4 ALLMR 1 : (2004) 6 BomCR 51 : (2005) 3 ESC 1974 : (2005) 104 FLR 909 : (2005) 2 LLJ 51 : (2005) 1 MhLj 382

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 20(2)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47

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High Courts02 Jul 2004Dismissed