High Courts22 Apr 2004
In Re: Ultratech Cemco Ltd.
Bombay High Court · (2005) 3 CompLJ 110 : (2004) 54 SCL 256
Companies Act, 1956 — Section 391
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,032 of 3,669
High Courts22 Apr 2004Dismissed
Keshrimal Jivji Shah and Another Vs Bank of Maharashtra and Others
Bombay High Court · (2004) 4 BC 6 : (2004) 4 BomCR 842 : (2004) 3 CivCC 375 : (2004) 122 CompCas 831 : (2005) 193 CTR 229 : (2005) 273 ITR 451 : (2004) 3 MhLj 893
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 30
High Courts22 Apr 2004Allowed
Shri Ashok Gangaram Katkar Vs Prama Industries
Bombay High Court · (2004) 6 BomCR 383 : (2005) 107 BOMLR 666
Workmens Compensation Act, 1923 — Section 2(1), 3(1), 4, 4(1), 4(A)
High Courts22 Apr 2004Allowed
Joao Salvador Jesus and Another Vs Fatima Electra Jasmina D''Silva
Bombay High Court · (2004) 3 ALLMR 243 : (2005) 2 BC 310 : (2005) 1 BomCR 488
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 32, Order 41 Rule 33
High Courts22 Apr 2004
In Re: Larsen and Toubro Limited
Bombay High Court · (2004) 121 CompCas 523 : (2004) 3 CompLJ 304 : (2004) 54 SCL 461
Companies (Court) Rules, 1959 — Rule 10, 59, 6, 60, 61Companies Act, 1956 — Section 100, 101, 102, 103, 104Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 20(4), 3(1)
High Courts21 Apr 2004
Ramesh Nanasaheb Sandhbhor Vs Shri Matsyendra Ramkrishna Wafgaonkar
Bombay High Court · (2004) 04 BOM CK 0133
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Apr 2004Allowed
Mukundbhai Vs Banthia Trading Co. and Another
Bombay High Court · (2004) 3 ALLMR 844 : (2005) 2 BC 348
Civil Procedure Code, 1908 (CPC) — Section 100Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts21 Apr 2004Dismissed
Ved Prakash Agarwal Vs Rama Petrochemicals Ltd.
Bombay High Court · (2004) 3 ALLMR 5 : (2004) 4 BC 232 : (2004) 4 BomCR 578 : (2004) 122 CompCas 8 : (2005) 1 MhLj 599 : (2004) 56 SCL 116
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)
High Courts21 Apr 2004Allowed
In Re: Mrs. Lilly Mascarnehas
Bombay High Court · AIR 2004 Bom 313
Guardians and Wards Act, 1890 — Section 10, 7
High Courts21 Apr 2004
Ramesh Nanasaheb Sandhbhor Vs Shri. Matsyendra Ramkrishna Wafgaonkar
Bombay High Court · (2004) 04 BOM CK 0058
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Apr 2004Dismissed
Municipal Corporation of Greater Bombay and Another Vs Vasudeo Shivram Worlikar and Others
Bombay High Court · (2004) 5 BomCR 99 : (2004) 4 MhLj 710
Limitation Act, 1963 — Section 10
High Courts21 Apr 2004
Maharashtra State Electricity Board Vs Union of India (UOI)
Bombay High Court · (2005) 1 MhLj 165
Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3(1)Railway Claims Tribunal Act, 1987 — Section 28
High Courts20 Apr 2004Dismissed
Gambar Plastics and Another Vs Union of India (UOI) and Another
Bombay High Court · (2004) 6 BomCR 400 : (2004) 3 MhLj 385
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226
High Courts20 Apr 2004
Abdul Hamid Abdul Kadar Vs Mohamed Hasankhan Amirkhan since deceased by his legal heirs Zarina Hasan Khan and Others
Bombay High Court · (2004) 3 MhLj 973
Limitation Act, 1963 — Section 14
High Courts20 Apr 2004Allowed
The State of Maharashtra, Revenue and Forest Department Vs Sind Co-operative Housing Society
Bombay High Court · (2004) 6 BomCR 231 : (2004) 3 MhLj 626
Bombay Land Revenue Code, 1879 — Section 29, 31Bombay Stamp Act, 1958 — Section 2, 2(1)Land Acquisition Act, 1894 — Section 41
High Courts20 Apr 2004Dismissed
Sushilabai Bhagwat and Others Vs Laxman Balwant Kalaskar
Bombay High Court · (2005) 1 MhLj 864
Limitation Act, 1963 — Article 61
High Courts20 Apr 2004
Union of India (UOI) and Another Vs M.V. Damodar Dr. Albert and Another
Bombay High Court · (2005) 2 ALLMR 787 : (2005) 1 BC 384
Civil Procedure Code, 1908 (CPC) — Section 13Limitation Act, 1963 — Article 112, 19
High Courts19 Apr 2004
Smt. Prabhavati Narayan Mokal Vs Shri. Baliram Rambhau Patil
Bombay High Court · AIR 2004 Bom 401 : (2004) 6 BomCR 405 : (2005) 1 MhLj 356 : (2005) 1 RCR(Civil) 539
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 40(1)Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts19 Apr 2004Allowed
The State of Maharashtra Vs Satyendra Dayal Khare
Bombay High Court · (2004) CriLJ 3399
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 114, 135, 45, 6Penal Code, 1860 (IPC) — Section 354
High Courts19 Apr 2004Dismissed
Madhukar Gaikwad and Vijayanand B. Bhalshankar Vs General Insurance Corpn. of India and Others
Bombay High Court · (2004) 4 ALLMR 28 : (2004) 5 BomCR 261 : (2004) 3 MhLj 759
Constitution of India, 1950 — Article 16