High Courts08 Jun 2004Dismissed
Narasu Appa Patil Vs The State of Maharashtra
Bombay High Court · (2005) 107 BOMLR 92
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,028 of 3,669
High Courts08 Jun 2004Dismissed
Ramagiri Gurudattagiri Gosavi and Another Vs Aba Alli Mulani since deceased by his legal heirs Gapur Aba Mulani and Others
Bombay High Court · (2005) 1 ALLMR 429 : (2005) 2 BomCR 400 : (2005) 1 MhLj 39
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 88B, 88B(1)
High Courts07 Jun 2004
Dagdu Shripati Doiphode Vs State of Maharashtra
Bombay High Court · (2004) 3 MhLj 1053
Penal Code, 1860 (IPC) — Section 302, 304, 34, 46
High Courts06 Jun 2004
B. Venugopalan Nair Vs Union of India (UOI) and Others
Bombay High Court · (2005) 104 FLR 151
High Courts05 Jun 2004
Jagdish Brothers Agrawal and Others Vs Gayasuddin Abdul Kadar Konkani and Others
Bombay High Court · (2004) 4 ALLMR 306 : (2005) 2 BomCR 409 : (2005) 1 MhLj 434
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts01 Jun 2004
Venugopalan Nair B. Vs Union of India (UOI) and Others
Bombay High Court · (2004) 3 LLJ 930
Industrial Disputes Act, 1947 — Section 10
High Courts07 May 2004
Forum of Minority Management Institutions and Others Vs State of Maharashtra and Others
Bombay High Court · (2004) 3 ALLMR 712 : (2004) 6 BomCR 291 : (2005) 3 ESC 2196
Constitution of India, 1950 — Article 226, 30, 30(2)
High Courts06 May 2004
In Re: Zee Telefilms Ltd.
Bombay High Court · (2005) 3 BC 298 : (2004) 6 BomCR 270 : (2005) 124 CompCas 102 : (2004) 3 CompLJ 422 : (2004) 53 SCL 387
Companies Act, 1956 — Section 100, 78
High Courts06 May 2004
Dilip B. Joshi Vs Vidya Sahakari Bank Ltd.
Bombay High Court · (2004) 4 ALLMR 866 : (2004) 5 BomCR 43 : (2004) 3 CivCC 180 : (2004) 3 MhLj 427 : (2004) 4 RCR(Civil) 812
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts06 May 2004Dismissed
Maharashtra Mudran Parishad and Others Vs State of Maharashtra and Others
Bombay High Court · (2005) 139 STC 193
High Courts06 May 2004Dismissed
Vishweshwar Shankarrao Deshmukh and Another Vs Narayan Vithoba Patil
Bombay High Court · (2004) 3 ALLMR 625 : (2005) 2 BomCR 491 : (2004) 3 CivCC 525 : (2004) 4 MhLj 12 : (2005) 1 RCR(Criminal) 214
Civil Procedure Code, 1908 (CPC) — Section 100Penal Code, 1860 (IPC) — Section 353
High Courts06 May 2004
In Re: Sanvijay Alloys (P.) Ltd.
Bombay High Court · (2004) 6 BomCR 481 : (2004) 122 CompCas 754 : (2004) 54 SCL 213
Companies Act, 1956 — Section 391, 392, 393, 394
High Courts06 May 2004
In Re: EMCO Ltd.
Bombay High Court · (2005) 1 BomCR 451 : (2004) 3 CompLJ 411 : (2004) 54 SCL 76
Companies Act, 1956 — Section 394
High Courts06 May 2004
In Re: IndusInd Bank Ltd.
Bombay High Court · (2004) 6 BomCR 221 : (2004) 4 CompLJ 394 : (2004) 4 MhLj 524 : (2004) 55 SCL 37
Companies Act, 1956 — Section 391
High Courts06 May 2004Dismissed
Alarsin and Alarsin Marketing Employees'' Union Vs Alarsin Pharmaceuticals and Alarsin Marketing Pvt. Ltd. and Another
Bombay High Court · (2004) 5 BomCR 77 : (2004) 102 FLR 1069 : (2004) 3 LLJ 870 : (2004) 3 MhLj 650 : (2005) 2 SLJ 68
Industrial Disputes Act, 1947 — Section 33(1), 9A
High Courts06 May 2004Allowed
In Re: India Infoline Ltd.
Bombay High Court · (2004) 6 BomCR 411 : (2005) 3 CompLJ 134 : (2004) 53 SCL 396
Companies Act, 1956 — Section 100, 104, 235, 251, 78
High Courts06 May 2004
In Re: Nicholas Piramal India Ltd.
Bombay High Court · (2004) 6 BomCR 287 : (2004) 3 CompLJ 369 : (2004) 54 SCL 66
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts06 May 2004
Hindustan Petroleum Corporation Ltd. Vs Yeshwant Redkar and Another
Bombay High Court · (2004) 5 BomCR 325 : (2004) 3 LLJ 877 : (2004) 3 MhLj 988
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226
High Courts06 May 2004
In Re: L and T Finance Ltd.
Bombay High Court · (2005) 2 BC 321 : (2004) 5 BomCR 587 : (2005) 124 CompCas 41 : (2004) 54 SCL 455
Companies Act, 1956 — Section 433, 434
High Courts06 May 2004
R. Daga and Another Vs Mr. and Dr. Thacker and Co.
Bombay High Court · AIR 2004 Bom 412 : (2004) 6 BomCR 280
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 41, Order 21 Rule 50