High Courts25 Jun 2004
Kinetic Engineering Limited and Another Vs State of Maharashtra and Others
Bombay High Court · (2004) 6 BomCR 750 : (2004) 3 MhLj 1034
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,023 of 3,669
High Courts25 Jun 2004Dismissed
Rashtriya Kamgar Sanghatana and Another Vs GKW Ltd. and Others
Bombay High Court · (2004) 6 BomCR 182 : (2005) 1 LLJ 322
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts25 Jun 2004Allowed
Malhari Gangaram Kale deceased through LRs. and Babu Kale and Others Vs Shenfad Namdeo Tayade and Others
Bombay High Court · (2004) 4 ALLMR 746 : (2004) 4 MhLj 577
High Courts25 Jun 2004
M.R. Gawai Enterprises Vs Vidarbha Urban Co-operative Bank Limited and Another
Bombay High Court · (2004) 4 ALLMR 857 : (2005) 1 BomCR 276 : (2004) 4 MhLj 707 : (2005) 57 SCL 290
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)
High Courts25 Jun 2004Dismissed
Shri Laxmi Oil Mills Vs Mohanlal Harikisan Kabra
Bombay High Court · (2004) 4 ALLMR 751 : (2005) 2 BomCR 417 : (2004) 4 MhLj 346
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
High Courts25 Jun 2004
Balkrishna Dinkar Gondhalekar Vs Kashiram Sonu Karabele and Others
Bombay High Court · (2005) 1 ALLMR 693 : (2005) 1 BomCR 954 : (2005) 1 MhLj 60
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32A, 32G, 5Constitution of India, 1950 — Article 227
High Courts25 Jun 2004Allowed
Sheshrao Barhate Vs Sadanand Tapswi and Another
Bombay High Court · (2004) 4 MhLj 697
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 476, 482Penal Code, 1860 (IPC) — Section 500
High Courts25 Jun 2004Allowed
Netaji Krishnaji Pawar Vs M.D., Ajinkyatara Sahakari Sakhar Karkhana Ltd.
Bombay High Court · (2005) 2 BomCR 432 : (2005) 1 LLJ 526
Bombay Industrial Relations Act, 1946 — Section 3(13)
High Courts25 Jun 2004Dismissed
Air India Limited Vs Sashikala Jarav (Ms.) and Another
Bombay High Court · (2005) 105 FLR 1106 : (2005) 2 LLJ 14
Industrial Employment (Standing Orders) Act, 1946 — Section 2(9)Model Standing Orders — Order 14, Order 14(6)Air Corporations Act, 1953 — Section 40, 7(2)(1)
High Courts25 Jun 2004Allowed
Village Panchayat of Calangute Vs The Deputy Director of Panchayats and Others
Bombay High Court · (2005) 1 ALLMR 420 : (2005) 107 BOMLR 576
Goa Village Panchayat Raj Act, 1994 — Section 201A
High Courts24 Jun 2004Dismissed
Vinod Shashank Chakor Pvt. Ltd. Vs H.D. Merchant since deceased through L.H. Dr. Nikhil Harikrishna Merchant and Another
Bombay High Court · (2004) 6 BomCR 190 : (2004) 4 MhLj 873 : (2005) 1 RCR(Civil) 10
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 114
High Courts24 Jun 2004Dismissed
Bhimashankar Sidram Katke Vs Registrar General, High Court of Judicature at Bombay
Bombay High Court · (2005) 3 ALLMR 71 : (2005) 2 BomCR 395 : (2005) 107 BOMLR 871 : (2005) 1 MhLj 406
Maharashtra Family Courts Rules, 1987 — Rule 4, 5(2), 6
High Courts24 Jun 2004Dismissed
Somnath J. Ubale Vs Deputy Director of Education
Bombay High Court · (2005) 2 ALLMR 768 : (2005) 2 BomCR 416 : (2005) 1 MhLj 949
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3(2)
High Courts23 Jun 2004Allowed
Laxmibai Kumare Vs Chief Executive Officer and Others
Bombay High Court · (2004) 4 ALLMR 619 : (2004) 6 BomCR 744 : (2004) 4 MhLj 330
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 116, 116(6)
High Courts23 Jun 2004
Vaibhav Vasant Pawar Vs State of Maharashtra and Others
Bombay High Court · (2005) 2 BomCR 939 : (2004) 4 MhLj 298
High Courts23 Jun 2004Allowed
Sidappa Rama Patil Vs Sattur Laxman Kole deceased by his heirs Laxman Sattu Kole and Others
Bombay High Court · (2005) 1 ALLMR 123 : (2005) 2 BomCR 419 : (2004) 4 MhLj 119
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32M
High Courts23 Jun 2004Allowed
Radheshyam Dubey Vs Board of Apprenticeship Training, Western Region and Another
Bombay High Court · (2005) 1 LLJ 176
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts23 Jun 2004Dismissed
Mukunda Ramaji Dunedar Vs Smt. Sitabai Dunedar
Bombay High Court · (2005) 1 MhLj 32
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(3), 482
High Courts23 Jun 2004Dismissed
Narayan Kite Vs State of Maharashtra
Bombay High Court · (2005) 1 MhLj 73
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts22 Jun 2004
Haldyn Glass Limited Vs Maharashtra General Kamgar Union
Bombay High Court · (2004) 6 BomCR 197 : (2004) 102 FLR 1052 : (2004) 3 LLJ 904 : (2004) 3 MhLj 829
Constitution of India, 1950 — Article 14