High Courts11 Jun 2004Dismissed
The State of Maharashtra Vs Nitin Sopan Gothe, Pritam Tukaram Barathe, Sunil Shrikant Dethe and Shekhar Gangaram Barathe
Bombay High Court · (2004) 06 BOM CK 0126
Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,026 of 3,669
High Courts11 Jun 2004
Shri Pradeep Surajbhan Agrawal Vs Shri Bapu Krishna Yedava, Sou. Phulabai Bapu Yedava and The United India Insurance Co. Ltd.
Bombay High Court · (2005) 1 ACC 76 : (2004) 4 BomCR 526 : (2005) 104 FLR 156
Motor Vehicles Act, 1988 — Section 140
High Courts11 Jun 2004
The Superintending Engineer, Maharashtra State Electricity Board, The Executive Engineer, Maharashtra State Electricity Board (O and M), Rural Division and The Assistant Engineer, Maharashtra State Electricity Board (O and M), Sub-Division Vs Smt. Susheela V. Dhongade and Others
Bombay High Court · (2005) ACJ 1024 : (2004) 5 BomCR 37 : (2005) 104 FLR 607 : (2004) 4 MhLj 997
Electricity (Supply) Act, 1948 — Section 5Workmens Compensation Act, 1923 — Section 2(1), 3, 30
High Courts11 Jun 2004Dismissed
Vatsalabai Nakhate and Another Vs Madhaorao Laxmanrao Thakare and Another
Bombay High Court · (2005) 2 ALLMR 681 : (2005) 1 MhLj 980
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 99
High Courts11 Jun 2004Dismissed
Indian Oil Corporation Ltd. Vs Langkawi Shipping Ltd.
Bombay High Court · (2004) 3 ARBLR 568 : (2005) 2 BomCR 458 : (2004) 4 MhLj 969
Arbitration and Conciliation Act, 1996 — Section 34
High Courts11 Jun 2004
Dr. Samiro Mascarenhas, Medical Practitioner and Another Vs Mr. Valente D''costa and Others
Bombay High Court · (2004) 106 BOMLR 506
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 2(p), 56
High Courts11 Jun 2004Dismissed
The State of Maharashtra Vs Ramjilal Prabhudayal Agrawal and Murlidhar Ramjilal Agrawal, proprietor of Agrawal Trading Company
Bombay High Court · (2005) CriLJ 402 : (2004) 4 MhLj 300 : (2005) 1 RCR(Criminal) 125
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 20, 7Prevention of Food Adulteration Rules, 1955 — Rule 16, 17
High Courts11 Jun 2004Dismissed
The State of Maharashtra Vs Datta Rajaram Naik, Ganesh @ Balu Kisan Mukane and Dinesh Mahadu Wagh
Bombay High Court · (2004) 06 BOM CK 0063
Penal Code, 1860 (IPC) — Section 302, 34, 452
High Courts11 Jun 2004Dismissed
Kumawat Cooperative Credit Society Ltd. Vs Sambhaji Gurappa Kapashe
Bombay High Court · (2004) 4 ALLMR 234 : (2004) 6 BomCR 201 : (2004) 4 MhLj 137
Transfer of Property Act, 1882 — Section 55(4), 55(6)
High Courts11 Jun 2004Allowed
Shri Laxman Khandu Shinde Vs The Managing Director, Vasantdada Shetkari Sahakari Sakhar Karkhana Ltd. and The Manager, New India Assurance Co. Ltd.
Bombay High Court · (2004) 3 ACC 644 : (2005) ACJ 1387 : (2004) 4 ALLMR 323 : (2004) 4 BomCR 524 : (2005) 107 BOMLR 893 : (2005) 104 FLR 242 : (2004) 4 MhLj 817 : (2004) 4 MhLj 816
Workmens Compensation Act, 1923 — Section 13
High Courts11 Jun 2004Allowed
State of Maharashtra Vs Laxman Ramchandra Parandwal since deceased by his heirs Baban Laxman Parandwal and Others
Bombay High Court · (2004) 4 ALLMR 283 : (2005) 2 BomCR 439 : (2005) 1 MhLj 534
Land Acquisition (Amendment) Act, 1984 — Section 23(1A)Land Acquisition Act, 1894 — Section 11, 18, 25, 25(1), 9(3)
High Courts11 Jun 2004Allowed
Smt. Kamalabai Rau Dhangar (since deceased through her legal heirs Leelabai Shyamrao Landge, Balaso Appanna Pujari and Malabai Shivaji Badkar) Vs Mahadeo Gopal Javandar
Bombay High Court · (2005) 2 ALLMR 189 : (2005) 1 BomCR 947 : (2004) 4 MhLj 781 : (2004) 4 MhLj 780
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(18), 32G, 76, 85AConstitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts11 Jun 2004
Gram Sudhar Samiti Vs Panchayat and Others
Bombay High Court · (2004) 6 BomCR 739 : (2004) 4 MhLj 309
Bombay Village Panchayats Act, 1959 — Section 4(2)
High Courts10 Jun 2004Dismissed
S.A. Modi Vs Mrs. T.A. Rana and Others
Bombay High Court · AIR 2004 Bom 353 : (2004) 4 BomCR 517 : (2004) 3 MhLj 821 : (2004) 4 RCR(Civil) 333
Succession Act, 1925 — Section 263
High Courts10 Jun 2004Dismissed
The State of Maharashtra Vs Arun Umaji Bansode
Bombay High Court · (2004) CriLJ 3706
High Courts10 Jun 2004
Manohar Kushaba Gangurde Vs Police Sub-Inspector of the State of Maharashtra
Bombay High Court · (2004) 106 BOMLR 659
Penal Code, 1860 (IPC) — Section 302
High Courts10 Jun 2004
Union of India (UOI) Vs S.N. Associates and Builders (Pvt.) Ltd.
Bombay High Court · (2004) 06 BOM CK 0092
Arbitration Act, 1940 — Section 15, 16, 17, 29, 30Arbitration and Conciliation Act, 1996 — Section 31(7)Civil Procedure Code, 1908 (CPC) — Section 152, 34
High Courts10 Jun 2004Allowed
Hanumant Ganapati Shinde Vs Vasant Shivram Bartakke and Others
Bombay High Court · (2004) 4 ALLMR 765 : (2005) 2 BomCR 404 : (2005) 1 MhLj 752
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts10 Jun 2004Dismissed
Ajay Gupta Vs State of Maharashtra and Another
Bombay High Court · (2005) 2 BC 19 : (2004) 3 CivCC 461 : (2004) CriLJ 3648 : (2004) 4 MhLj 132 : (2005) 1 RCR(Criminal) 119
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts10 Jun 2004Allowed
Shriji Builders and Others Vs Wibro Construction Company and Another
Bombay High Court · (2004) 106 BOMLR 704
Civil Procedure Code, 1908 (CPC) — Section 115