High Courts05 May 2004
Mr. Rajendra Thacker Vs Municipal Corporation of Gr. Mumbai and Another
Bombay High Court · (2004) 4 BomCR 1 : (2004) 106 BOMLR 598
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,030 of 3,669
High Courts05 May 2004
Udaipur Distilleries Co. Ltd. Vs O.D. Mohindra
Bombay High Court · (2004) 140 TAXMAN 267
Income Tax Act, 1961 — Section 269UD(1)
High Courts05 May 2004
New India Assurance Co. Ltd. Vs Ganesh and Another
Bombay High Court · (2005) 2 ACC 462 : (2005) ACJ 551
Workmens Compensation Act, 1923 — Section 4(1)
High Courts30 Apr 2004Dismissed
Metal Box India Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2004) 5 BomCR 606 : (2004) CriLJ 3265 : (2004) 3 MhLj 528
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12
High Courts30 Apr 2004
Gulabrao Dharma Pol Vs Union of India (UOI) and Others
Bombay High Court · (2004) 6 BomCR 394 : (2004) 4 MhLj 701
Administrative Tribunals Act, 1985 — Section 21Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5
High Courts30 Apr 2004Dismissed
Kirloskar Oil Engines Limited Vs Union of India (UOI) and Another
Bombay High Court · (2004) 4 BomCR 528 : (2005) 101 ECC 391 : (2004) 4 MhLj 176
Central Excise Rules, 1944 — Rule 12Central Excises and Salt Act, 1944 — Section 11B
High Courts29 Apr 2004Allowed
Nirmala L. Mehta Vs A. Balasubramaniam, Commissioner of Income Tax and Others
Bombay High Court · (2004) 4 BomCR 645 : (2004) 191 CTR 8 : (2004) 269 ITR 1
Constitution of India, 1950 — Article 265, 371FFinance Act, 1989 — Section 26Income Tax Act, 1961 — Section 199
High Courts29 Apr 2004Dismissed
State of Maharashtra Vs Madhavdas Mohta and Others
Bombay High Court · (2004) 6 BomCR 817 : (2004) 4 MhLj 853
Civil Procedure Code, 1908 (CPC) — Section 80Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 57Maharashtra Co-operative Societies Act, 1960 — Section 164
High Courts29 Apr 2004Dismissed
Baliram Nagulkar Vs Ganpat Tadas
Bombay High Court · (2004) 4 ALLMR 44 : (2004) 6 BomCR 864 : (2005) 1 MhLj 543
Limitation Act, 1963 — Article 19
High Courts29 Apr 2004Allowed
Kumudini Damodar Magar and Others Vs Bhushan Damodar Magar and Others
Bombay High Court · AIR 2004 Bom 397 : (2004) 4 ALLMR 782 : (2004) 3 MhLj 214
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 16, Order 18 Rule 3A
High Courts29 Apr 2004
Govind Kanu Madhavi (since deceased, through his legal heirs and representatives Kamal Dattu Madhavi, Smt. Nalini Nagesh More and Kum. Jayashree Dattu Madhavi) Vs The Spl. Land Acquisition Officer
Bombay High Court · (2005) 1 ALLMR 61 : (2005) 107 BOMLR 790 : (2004) 4 MhLj 216
Land Acquisition Act, 1894 — Section 10, 18, 19, 20, 21
High Courts29 Apr 2004
Nalini and Others Vs Vijayprasad and Others
Bombay High Court · (2006) ACJ 951 : (2004) 4 ALLMR 70
Motor Vehicles Act, 1939 — Section 110A, 96(2)
High Courts28 Apr 2004Dismissed
Devlagan Sadloo Yadav and Others Vs State of Maharashtra and Others
Bombay High Court · (2004) 4 BomCR 836 : (2004) 3 MhLj 1008
Constitution of India, 1950 — Article 226
High Courts28 Apr 2004Allowed
Smt. Eufemia Clara Pereira and Others Vs Minguel Luis Gomes and Others
Bombay High Court · AIR 2005 Bom 202 : (2004) 4 ALLMR 149
Specific Relief Act, 1963 — Section 14, 14(1)
High Courts28 Apr 2004Dismissed
Paradigm Hotels Private Ltd. Vs EDC Limited (A Government of Goa Financial and Investment Corporation)
Bombay High Court · (2004) 106 BOMLR 501
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29
High Courts28 Apr 2004Dismissed
Sameer Surendra Desai Vs State of Maharashtra and Others
Bombay High Court · AIR 2004 Bom 328 : (2004) 4 ALLMR 47 : (2004) 4 BomCR 731
Bombay Motor Vehicles Tax Act, 1958 — Section 20(1A)
High Courts28 Apr 2004Allowed
Siddivinayank Shikshan Prasarak Mandal Vs National Council for Teacher''s Education and Others
Bombay High Court · (2004) 4 BomCR 696 : (2004) 4 MhLj 508
National Council for Teacher Education Act, 1993 — Section 14Prevention of Food Adulteration Rules, 1955 — Rule 9(j)
High Courts27 Apr 2004Allowed
Hanmantappa Murtyappa Vijapure since deceased by his LRs. Sunanda Hanumanta and Others Vs State of Maharashtra
Bombay High Court · (2004) CriLJ 3001 : (2004) 3 MhLj 410
Criminal Procedure Code, 1973 (CrPC) — Section 394(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts27 Apr 2004
In Re: Bhilosa Synthetics (P) Ltd.
Bombay High Court · (2004) 53 SCL 400
Companies Act, 1956 — Section 394
High Courts27 Apr 2004Allowed
Anant Tukaram Patil Vs Lata Eknath Patil
Bombay High Court · (2004) 4 ALLMR 182 : (2004) 5 BomCR 89 : (2004) 3 MhLj 376
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17