COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,025 of 3,669

High Courts18 Jun 2004Dismissed

Bhima Bhagoji Redekar, Smt. Shivubai Annappa Redekar, Nana Bhagoji Redekar (deceased by his heirs Pandurang Nana Redekar, Dadu Nana Redekar, Sou. Avubai Vithoba Kokitkar, Sou. Muktabai Parsu Chavan and Sou. Gangubai Shankar Jadhav) and Ishwara Balu Powar Vs Sarladevi Keshavrao Desai (deceased by her heirs Ravindra Keshavrao Desai, Narendra Keshavrao Desai, Virendra Keshavrao Desai, Suniladevi Satwashil Gaikwad and Sou. Anjaladevi Narendra Gaikwad) and Vijaysinha '' Dadasaheb Balasaheb Desai (since deceased by his heirs Shambhosingh Vijaysinha Desai, Shivasingh Vijaysinha Desai and Priyanka Vijaysinha Gaikwad)

Bombay High Court · (2004) 4 ALLMR 860 : (2005) 2 BomCR 455 : (2005) 1 MhLj 881

Constitution of India, 1950 — Article 227

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High Courts18 Jun 2004

Shantaram Genuji Satav Vs B.A.I.F. Laboratories Ltd. and Shri P.S. Shinde, Presiding Officer, Labour Court

Bombay High Court · (2004) 4 ALLMR 353 : (2005) 2 BomCR 430 : (2005) 105 FLR 1121 : (2005) 2 LLJ 552 : (2005) 1 MhLj 950

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts18 Jun 2004Allowed

Shiva Ragho Kumbhar (since deceased, by his heirs Smt. Vithabai Shiva Kumbhar, Pandurang Shiva Kumbhar, Banda Shiva Kumbhar, Sou. Jijabai Tukaram Kumbhar, Sou. Ambubai Dinkar Kumbhar, Sou. Shalubai Kundlik Kumbhar and Suman Chandrakant Avekar) and Ishwara Ragho Kumbhar (since deceased, by his heirs Smt. Parvati Ishwara Kumbhar, Shankar Ishwara Kumbhar, Pandurang Ishwara Kumbhar, Hindurao Ishwara Kumbhar and Sou. Balabai Vithal Kumbhar) Vs Kalyan Krishnaji Kurne

Bombay High Court · (2005) 1 ALLMR 233 : (2005) 1 BomCR 951

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High Courts17 Jun 2004

Shri Jagannath Tukaram Magar Vs Executive Engineer, M.I.D.C. and V.M. Jog Construction Pvt. Ltd.

Bombay High Court · (2004) 3 ACC 227 : (2004) 4 ALLMR 321 : (2005) 2 BomCR 451 : (2005) 104 FLR 551 : (2005) 1 MhLj 338

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High Courts17 Jun 2004Allowed

Mahandrakumar Jain Vs State of Maharashtra and Others

Bombay High Court · (2004) 6 BomCR 702 : (2004) 3 MhLj 474

Bombay Entertainments Duty Act, 1923 — Section 4B, 4B(2), 4B(3)

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High Courts17 Jun 2004

Sunil Chhatrapal Kedar Vs Y.S. Bagde and Another

Bombay High Court · (2005) 1 ALLMR 38 : (2005) 1 CivCC 99 : (2004) 4 MhLj 620

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2

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High Courts17 Jun 2004

New India Assurance Co. Ltd. Vs Mohammad Yusuf Inamuddin Pirjade and Others

Bombay High Court · (2005) 3 ACC 214 : (2005) ACJ 766 : (2004) 4 ALLMR 312 : (2005) 2 BomCR 415 : (2005) 104 FLR 202 : (2004) 4 MhLj 364

Workmens Compensation Act, 1923 — Section 4A(3)

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High Courts17 Jun 2004Allowed

Khemraj Sharnagat Vs State of Maharashtra

Bombay High Court · (2004) 4 MhLj 1098

Penal Code, 1860 (IPC) — Section 376(2)

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High Courts17 Jun 2004

Abdul Ghaffar Vs State of Maharashtra

Bombay High Court · (2004) 3 MhLj 1143

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 7

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High Courts17 Jun 2004

Ramchandra Gajanan Bhoi since deceased through his LRs. Sakuntala Ramchandra Bhoi and Others Vs Udaysing Abasaheb Mohite and Another

Bombay High Court · (2005) 2 BomCR 452 : (2005) 1 MhLj 252

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32M, 88C

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High Courts17 Jun 2004Dismissed

Dadarao Tukaram Kosare and Others Vs Shyam Co-operative Housing Society Limited and Another

Bombay High Court · (2004) 4 MhLj 553

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

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High Courts16 Jun 2004Dismissed

Lelavati Vallabhadas and Others Vs Vijaykumar Narottam Kapadia and Others

Bombay High Court · (2004) 4 ALLMR 315 : (2005) 2 BomCR 466 : (2004) 4 MhLj 211

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15

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High Courts16 Jun 2004

Sudhir Janardhan Desai Vs Hyphosphite and Co., Mahindra Chimanlal Shah, Ramesh Chimanlal Shah, The Recovery Officer, Government Dues and Shri P.J. Shah, Presiding Officer, Third Labour Court

Bombay High Court · (2004) 5 BomCR 30 : (2005) 1 LLJ 302 : (2004) 4 MhLj 223

Industrial Disputes (Bombay) Rules, 1957 — Rule 26Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts16 Jun 2004

Maina Khemka Vs Union of India (UOI)

Bombay High Court · (2004) 170 ELT 3

Central Excises and Salt Act, 1944 — Section 35F

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High Courts15 Jun 2004

Balu Raosaheb Navale and Gopinath Raosaheb Navale Vs The State of Maharashtra

Bombay High Court · (2005) CriLJ 366

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 324

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High Courts15 Jun 2004Dismissed

Vinod Vyankat Narsaiyya Gannu Vs Sunil Poshettiwar and Others

Bombay High Court · (2004) 4 ALLMR 360 : (2004) 6 BomCR 732 : (2004) 4 MhLj 245

Bombay Court Fees Act, 1959 — Article 7, 6

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High Courts15 Jun 2004Allowed

Mr. Vashishtha Rambhau Andhale Vs The State of Maharashtra, State Investigating Team C.R.P.F. and Central Bureau of Investigation

Bombay High Court · (2004) 06 BOM CK 0048

Maharashtra Control of Organised Crime Act, 1999 — Section 21(4), 24, 3(2)

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High Courts15 Jun 2004Dismissed

Amalner Municipal Council Vs Wipro Limited

Bombay High Court · (2005) 1 BomCR 375

Maharashtra Municipalities Act, 1965 — Section 170

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High Courts15 Jun 2004Dismissed

Vasant Badodekar Vs Prakash Warhade and Another

Bombay High Court · (2005) 2 MhLj 321

Motor Vehicles Act, 1939 — Section 110A

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High Courts14 Jun 2004

Abdul Umrao Raje Vs Jijabai Dashrath Khedkar (Deceased) through L.Rs.

Bombay High Court · (2005) 3 ACC 184 : (2005) 1 ALLMR 618

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