High Courts12 Apr 2004
Umesh Dukhan Mandal Vs State of Maharashtra and Another
Bombay High Court · (2004) 3 MhLj 663
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15(6)Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,034 of 3,669
High Courts12 Apr 2004
Smt. Shewantabai Ingle Vs Sau. Chandrakalabai Udakhe
Bombay High Court · (2004) 4 ALLMR 40 : (2005) 107 BOMLR 1482
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1), 100Evidence Act, 1872 — Section 63, 65, 68
High Courts12 Apr 2004Allowed
Marathwada Banjara Seva Sangh Vs State of Maharashtra and Others
Bombay High Court · (2004) 4 MhLj 8
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 41
High Courts08 Apr 2004
Span Diagnostics Pvt. Ltd. Vs State of Maharashtra
Bombay High Court · (2004) 136 STC 196
Bombay Sales Tax Act, 1959 — Section 61
High Courts08 Apr 2004Allowed
Shantabai Krishna Zamre and Others Vs Union of India (UOI)
Bombay High Court · (2006) ACJ 2167 : (2004) 4 ALLMR 777
Evidence Act, 1872 — Section 114Railways Accidents (Compensation) Rules, 1990 — Rule 6, 6(1)Railways Act, 1890 — Section 3(15), 3(16), 68, 68(2), 82A
High Courts08 Apr 2004Dismissed
Baba Singh Vs The Chief Minister, Maharashtra State, Mantralaya and Others
Bombay High Court · (2004) 4 ALLMR 506 : (2004) 106 BOMLR 439
All India Services Act, 1951 — Section 3Constitution of India, 1950 — Article 14, 16, 19, 311, 32
High Courts08 Apr 2004
New Standard Engineering Co. Ltd. Vs Ashok H. Hire and Another
Bombay High Court · (2004) 102 FLR 738 : (2004) 3 MhLj 913
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)
High Courts08 Apr 2004
Narayan Bhawane Vs Motor Accident Claim Tribunal
Bombay High Court · (2006) ACJ 1982 : (2005) 1 ALLMR 59 : (2004) 3 MhLj 1072
Maharashtra Motor Vehicles Rules, 1989 — Rule 254(5), 255(1)Motor Vehicles Act, 1988 — Section 166
High Courts08 Apr 2004Dismissed
Shivanand Madanmohan Mishra and Another Vs Universal Ferro and Allied Chemicals Ltd. and Another
Bombay High Court · (2004) 3 MhLj 849
Bombay Industrial Relations Act, 1946 — Section 3(13)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(3)
High Courts08 Apr 2004Dismissed
Ashok Ratan Vs Nagpur Improvement Trust
Bombay High Court · (2004) 6 BomCR 861 : (2004) 3 MhLj 659
Limitation Act, 1963 — Section 5
High Courts08 Apr 2004
Ayub Khan Pathan and Others Vs Mehtabkhan Pathan deceased through LRs. Daulatbi Pathan and Others
Bombay High Court · (2004) 4 MhLj 924
Maharashtra Land Revenue Code, 1966 — Section 322
High Courts08 Apr 2004
State of Goa and Another Vs Radhabai Voikunth Ghode (Since deceased through L.Rs.)
Bombay High Court · (2005) 1 BomCR 460
Land Acquisition Act, 1894 — Section 18, 23
High Courts08 Apr 2004Dismissed
D.C.W. Home Products Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2005) 1 ALD(Cri) 26 : (2005) 1 BC 51 : (2005) 1 CivCC 736 : (2004) 4 RCR(Criminal) 139
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Apr 2004Allowed
Haribhau Watane Vs Raju Borkar and Others
Bombay High Court · (2004) 4 ALLMR 879 : (2004) 6 BomCR 852 : (2004) 3 CivCC 713 : (2004) 4 MhLj 350 : (2005) 1 RCR(Civil) 326 : (2005) 1 RCR(Rent) 63
Transfer of Property Act, 1882 — Section 113
High Courts08 Apr 2004
Narayan Kothiramji Bawane Vs Motor Accident Claims Tribunal
Bombay High Court · (2005) 2 ACC 42 : (2005) 1 ALLMR 59
Motor Vehicles Act, 1988 — Section 140
High Courts08 Apr 2004
Hyderabad (Sind) National Collegiate Board and Another Vs Navin Kumar Tiwari and Others
Bombay High Court · (2004) 106 BOMLR 489
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 25FF, 25FFA, 25O, 32
High Courts08 Apr 2004Dismissed
Shubh Shanti Services Ltd. Vs Mrs. Manjula S. Agerwalla
Bombay High Court · (2005) 4 CompLJ 433 : (2005) 60 SCL 439
Companies Act, 1956 — Section 630
High Courts07 Apr 2004Dismissed
Sneh Sadan Co-op. Hsg. Soc. Ltd. Vs State of Maharashtra and Others
Bombay High Court · AIR 2004 Bom 315
High Courts07 Apr 2004
Shri R.A. Gonsalves (since deceased, through heirs Ms. Cora M. Gonsalves, C. Francis Gonsalves, R. Roger Gonsalves and Ms. C. Margaritta Gonsalves) Vs Hotel Corporation of India Ltd. and S.M. Limaye, Industrial Court
Bombay High Court · (2004) 5 BomCR 85 : (2005) 107 BOMLR 773 : (2004) 3 MhLj 949
Industrial Disputes Act, 1947 — Section 2
High Courts07 Apr 2004
Sudarshan Steel Manufacturing Co. Vs Mumbai Labour Union and Another
Bombay High Court · (2004) 102 FLR 191 : (2004) 3 LLJ 704