COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,031 of 3,669

High Courts27 Apr 2004

Garlick Engineering Vs Kumar Khanolkar and Another

Bombay High Court · (2005) 104 FLR 1082 : (2005) 1 MhLj 527

Constitution of India, 1950 — Article 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44

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High Courts27 Apr 2004Allowed

Hanmantappa Murtyappa Vijapure since deceased by his L. Rs. Sunanda Hanumanta and others Vs State of Maharashtra

Bombay High Court · (2004) CriLJ 3001 : (2004) 3 MhLj 410 : (2005) 1 RCR(Criminal) 416

Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

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High Courts27 Apr 2004

In Re: Sarabhai Piramal Pharmaceuticals (P.) Ltd.

Bombay High Court · (2004) 54 SCL 72

Companies Act, 1956 — Section 394

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High Courts26 Apr 2004

Manorama Dankhade and Others Vs Lukmanshah Kasamshah and Others

Bombay High Court · (2005) 1 ACC 622 : (2006) ACJ 820 : (2004) 4 ALLMR 201 : (2005) 107 BOMLR 862 : (2005) 1 MhLj 65

Motor Vehicles Act, 1988 — Section 134, 168

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High Courts26 Apr 2004

Prakash Bhadoriya and Another Vs Dada Chahande

Bombay High Court · (2005) 1 BomCR 494 : (2004) 4 MhLj 558

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 100Evidence Act, 1872 — Section 83Limitation Act, 1963 — Article 64

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High Courts26 Apr 2004

Neelam and Others Vs Gulab and Others

Bombay High Court · (2006) ACJ 1100 : (2004) 3 ALLMR 639 : (2004) 6 BomCR 840

Motor Vehicles Act, 1988 — Section 140, 171Penal Code, 1860 (IPC) — Section 304A

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High Courts23 Apr 2004Dismissed

Patru Ghodmare Vs Scheduled Tribes Caste Certificate Scrutiny Committee and Others

Bombay High Court · (2004) 3 MhLj 1055

Constitution of India, 1950 — Article 136

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High Courts23 Apr 2004

Shri Appa Ganpati Jadhav Vs Special Land Acquisition Officer No. 4 and Others

Bombay High Court · (2004) 3 ALLMR 775 : (2004) 5 BomCR 607 : (2004) 106 BOMLR 579

Land Acquisition Act, 1894 — Section 17, 4, 5, 6, 9

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High Courts23 Apr 2004Dismissed

Matyabai '' Parbatabai Kutarhe and Others Vs Godabai Sulakhe

Bombay High Court · (2004) 3 ALLMR 769 : (2004) 4 MhLj 85

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63

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High Courts23 Apr 2004

SICOM Ltd. Vs Harjindersingh and Others

Bombay High Court · AIR 2004 Bom 337 : (2004) 4 BC 350 : (2004) 5 BomCR 304 : (2005) 123 CompCas 653 : (2005) 1 CTLJ 299

Bankers Books Evidence Act, 1891 — Section 4Contract Act, 1872 — Section 128Information Technology Act, 2000 — Section 93

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High Courts23 Apr 2004

The Oriental Insurance Co. Ltd. Vs Prakash Chunilal Mirgany and Others

Bombay High Court · (2005) 1 ACC 799 : AIR 2004 Bom 334 : (2004) 4 ALLMR 349 : (2004) 6 BomCR 422

Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1939 — Section 105, 94, 94(1), 96(1), 96(2)Motor Vehicles Act, 1988 — Section 146, 147(1), 147(3), 147(5), 149(1)

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High Courts23 Apr 2004

Rajendraprasad Gupta '' Munnabhai '' Rajubhai Surajlal Gupta Vs R.S. Sharma and Others

Bombay High Court · (2004) 3 MhLj 801

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 12(1)

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High Courts23 Apr 2004Allowed

Anil Harish Vs Chief Secretary, Government of Maharashtra and Others

Bombay High Court · (2004) 6 BomCR 322 : (2004) 3 MhLj 1044

Constitution of India, 1950 — Article 299, 299(1)

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High Courts23 Apr 2004Allowed

Manjulabai Gohate and Others Vs Bhagirathibai Gohate

Bombay High Court · (2004) 4 MhLj 50

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 58

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High Courts23 Apr 2004

S.C. Chandwani Vs Union of India (UOI) and Another

Bombay High Court · (2004) 106 BOMLR 647

Constitution of India, 1950 — Article 311

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High Courts22 Apr 2004

The State of Maharashtra Vs Shri Ramdas Dhaya Patil

Bombay High Court · (2004) 4 ALLMR 173 : (2004) 6 BomCR 418 : (2005) 1 MhLj 352

Land Acquisition Act, 1894 — Section 12(2), 18, 18(2), 23(1A), 23(2)

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High Courts22 Apr 2004

Santosh Raghunath Ghavre Vs Municipal Corporation of Gr. Bombay

Bombay High Court · (2004) 6 BomCR 328 : (2004) 102 FLR 823 : (2004) 3 MhLj 944

Constitution of India, 1950 — Article 14

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High Courts22 Apr 2004

The State of Maharashtra Vs Smt. Meharunnisa Mahamadalli Khot (since deceased, through legal heirs Riaz M. Ali Khot, Liyakat M. Ali Khot, Smt. Faridabegam M. Ali Khot and Smt. Jkiyabegam M. Ali Khot)

Bombay High Court · (2004) 4 ALLMR 30 : (2004) 6 BomCR 301 : (2005) 1 MhLj 290

Land Acquisition Act, 1894 — Section 18, 23(1), 23(1A), 4

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High Courts22 Apr 2004Dismissed

Rohan Nandakumar Vs State of Maharashtra and Another

Bombay High Court · (2004) 4 ALLMR 35 : (2004) 5 BomCR 71 : (2004) 3 MhLj 795

Constitution of India, 1950 — Article 14, 19

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High Courts22 Apr 2004Allowed

Sattar Abdul Memon Vs The State of Maharashtra and Others

Bombay High Court · (2004) CriLJ 2820 : (2004) 4 MhLj 81 : (2004) 4 RCR(Criminal) 168

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)

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