High Courts16 Apr 2004Dismissed
Shridhar Mayaji Parab Vs Hindustan Spinning and Weaving Mills Ltd.
Bombay High Court · (2004) 6 BomCR 388 : (2004) 3 MhLj 1084
Bombay Industrial Relations Act, 1946 — Section 42(4)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,033 of 3,669
High Courts16 Apr 2004
Carona Limited and Another Vs Arunchandra Kapadia
Bombay High Court · (2005) 1 MhLj 705
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts16 Apr 2004
Sadashiv Chander Bhamgare Vs Eknath Pandharinath Nangude
Bombay High Court · AIR 2004 Bom 378 : (2004) 4 ALLMR 380 : (2004) 4 BomCR 564 : (2004) 3 CivCC 220 : (2004) 4 CTC 465 : (2004) 3 MhLj 1131 : (2004) 4 RCR(Civil) 441
Transfer of Property Act, 1882 — Section 53A
High Courts16 Apr 2004
Shri Rahul Sharad Awasthi Vs Shri Ratnakar Trimbak Pandit and Others
Bombay High Court · (2004) 3 ALLMR 896 : (2004) 5 BomCR 50 : (2004) 4 CTC 241 : (2004) 3 MhLj 706 : (2004) 4 RCR(Civil) 603
Civil Procedure Code Amendment Act, 1976 — Section 97Civil Procedure Code Amendment Act, 1978 — Section 97Civil Procedure Code Amendment Act, 1999 — Section 10, 13, 16, 32, 7
High Courts16 Apr 2004Allowed
Mahesh Shivaji Dighe and Another Vs State of Maharashtra and Others
Bombay High Court · (2004) 3 ALLMR 260 : (2004) 4 MhLj 614
Land Acquisition Act, 1894 — Section 11, 11A, 18, 6
High Courts16 Apr 2004Dismissed
State of Maharashtra Vs Ramchandra Keshav Bhala
Bombay High Court · (2004) 3 MhLj 863 : (2004) 4 RCR(Criminal) 812
Penal Code, 1860 (IPC) — Section 419, 420, 463, 465, 467
High Courts16 Apr 2004
In Re: Echjay Industries (P.) Ltd.
Bombay High Court · (2004) 54 SCL 43
Companies Act, 1956 — Section 391, 392, 394(2)Limitation Act, 1963 — Article 136, 137, 3
High Courts16 Apr 2004
Sukhdeo Parashramji Bhugul (Dr.) Vs Wamanrao Nagorao Charhat
Bombay High Court · (2004) 3 ALLMR 645 : (2004) 3 CivCC 333 : (2004) 3 MhLj 724
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 26 Rule 9Evidence Act, 1872 — Section 83Limitation Act, 1963 — Article 65
High Courts16 Apr 2004Allowed
Mohammed Ali MCPO II Vs Chief of the Naval Staff
Bombay High Court · (2005) 3 RCR(Criminal) 502
Evidence Act, 1872 — Section 114Navy Act, 1957 — Section 163, 77(2)Penal Code, 1860 (IPC) — Section 406
High Courts15 Apr 2004Allowed
Taiba Quareshi and Others Vs Mrs. Marina Sequeria Lourdes
Bombay High Court · (2004) 3 MhLj 917
Constitution of India, 1950 — Article 227
High Courts15 Apr 2004
Hamaja Mohiddin Kutty Vs State of Maharashtra
Bombay High Court · (2004) 2 CivCC 141 : (2004) 3 MhLj 939
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173, 211
High Courts13 Apr 2004Dismissed
Yusuf Suleman and Brother Vs State of Maharashtra
Bombay High Court · AIR 2004 Bom 310 : (2004) 3 MhLj 1000
Maharashtra Protection of Interest of Depositors (Financial Establishment) Act, 1999 — Section 4, 7, 8
High Courts13 Apr 2004Allowed
Nanded Municipal Council Vs Mohd. Yusuf
Bombay High Court · (2004) 4 MhLj 1061
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 189, 189(6)
High Courts13 Apr 2004Dismissed
Chandu Ambekar and Another Vs Digambar Kulkarni and Others
Bombay High Court · (2004) 3 CivCC 601 : (2004) 4 MhLj 69 : (2005) 1 RCR(Civil) 267
Civil Procedure Code Amendment Act, 1999 — Order 9 Rule 4, 115, 115(1)Constitution of India, 1950 — Article 227
High Courts13 Apr 2004Dismissed
Smt. Vimla Devi G. Maheshwari and Another Vs D.D. Mohindra and Others
Bombay High Court · (2004) 3 ALLMR 317 : (2004) 5 BomCR 263 : (2004) 190 CTR 306 : (2004) 268 ITR 102 : (2004) 4 MhLj 58
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UD
High Courts13 Apr 2004Allowed
Jayhind Vithoba Mahadik Vs The General Manager, Maharashtra Scooters Ltd.
Bombay High Court · (2004) 5 BomCR 92 : (2004) 102 FLR 993 : (2004) 3 MhLj 733
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2
High Courts13 Apr 2004
St. Ulai High School and Shri Adishakti Hindi Prachar Samitee Vs Shri Devendraprasad Jagannath Singh and The Zilla Parishad
Bombay High Court · (2004) 04 BOM CK 0057
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11, 11(3), 12, 13, 15
High Courts13 Apr 2004
Phonographic Performance Ltd. Vs Music Broadcast (P) Ltd. Entertainment Network (India) Pvt. Ltd. Vs Phonographic Performance Ltd. Entertainment Network (India) Ltd. Vs Super Cassettes Industries
Bombay High Court · (2004) 3 ALLMR 196 : (2004) 29 PTC 282
Constitution of India, 1950 — Article 14Copyright Act, 1957 — Section 13, 14, 16, 31, 31(1)General Clauses Act, 1897 — Section 13(2), 2, 2(1), 3
High Courts13 Apr 2004Dismissed
Kailash Khanzode Vs State of Maharashtra
Bombay High Court · (2004) 4 MhLj 315
Penal Code, 1860 (IPC) — Section 302
High Courts12 Apr 2004
Gangadhar Tadme Vs Trimbak Akingire and Others
Bombay High Court · (2005) 1 ALLMR 749 : (2005) 1 MhLj 94
Births, Deaths and Marriages Registration Act, 1886 — Section 19, 20, 22(1), 22(2)Evidence Act, 1872 — Section 114