High Courts07 Apr 2004Dismissed
Saraswati Waghmode Vs State of Maharashtra and Others
Bombay High Court · (2004) 4 MhLj 548
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 55(1)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,035 of 3,669
High Courts07 Apr 2004
Tapria Tools Limited Vs Eastman Cast and Forge Limited
Bombay High Court · (2004) 28 PTC 528
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Designs Act, 2000 — Section 22
High Courts07 Apr 2004Allowed
Sunilsing Thakur Vs State of Maharashtra
Bombay High Court · (2004) 3 MhLj 194
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 399, 402
High Courts07 Apr 2004Allowed
Suresh Lade and Another Vs Sudhakar Balpande and Others
Bombay High Court · (2004) 3 MhLj 1002
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts07 Apr 2004
Krishna Ganapat Kasar Vs India United Mills No. 2, A Unit of NTC Ltd. and Another
Bombay High Court · (2004) 3 BomCR 691 : (2004) 102 FLR 188 : (2004) 3 LLJ 717 : (2004) 3 MhLj 22
Bombay Shops and Establishments Act, 1948 — Section 38B
High Courts07 Apr 2004Dismissed
Manohar Bhatia Vs P.K. Raghavan
Bombay High Court · (2004) 102 FLR 742 : (2004) 4 MhLj 583
Industrial Disputes Act, 1947 — Section 2, 25F, 25FA
High Courts07 Apr 2004Allowed
Sham Manwani Vs State of Maharashtra and Others
Bombay High Court · (2004) 4 MhLj 904
High Courts07 Apr 2004Allowed
Sandu alias Jamaluddin Madarbhai and Another Vs Maruti and Another
Bombay High Court · (2005) 1 MhLj 521
Constitution of India, 1950 — Article 227
High Courts06 Apr 2004
Shri Babu Jaya Yedage, Shri Jayaram Babu Yedage, Shri Sakharam Ramchandra Yedage and Shri Jayaram '' Jaywant Sahu Yedage Vs Shri Kasam Mohammed Patel, Sou. Khatija Kasam Patel and Kum. Rizwana Kasam Patel
Bombay High Court · AIR 2004 Bom 321 : (2004) 3 ALLMR 19 : (2004) 4 MhLj 10
Constitution of India, 1950 — Article 227
High Courts06 Apr 2004
Lalbahadur Ram Yadav Vs State of Maharashtra and Others
Bombay High Court · AIR 2004 Bom 410 : (2004) 4 ALLMR 209 : (2004) 3 MhLj 665
Land Acquisition Act, 1894 — Section 18Maharashtra Industrial Development Act, 1961 — Section 34, 34, 34(1)
High Courts06 Apr 2004
Suresh and Another Vs State of Maharashtra and Another
Bombay High Court · (2005) 1 DMC 390
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 307, 34, 498A, 506
High Courts06 Apr 2004Allowed
Union of India (UOI) and Others Vs Potti Yeshwant Kumar
Bombay High Court · (2004) 106 BOMLR 748
Constitution of India, 1950 — Article 311
High Courts06 Apr 2004Allowed
Central Bank of India Vs Prakash Digambar Adhao and Others
Bombay High Court · (2004) 6 BomCR 847 : (2005) 1 CivCC 579 : (2005) 1 MhLj 743
Limitation Act, 1963 — Section 18
High Courts06 Apr 2004
Govindrao Ajmire Vs Dadarao '' Shrawan Ajmire (dead) LRs. Indrani Ajmire and Others
Bombay High Court · (2004) 3 ALLMR 660 : (2004) 4 MhLj 653
High Courts05 Apr 2004Dismissed
Shankarao Rangnath Ghodake deceased by heirs Chandrakant Shankarrao Ghodake and Another Vs Ramchandra Bapu Koparde deceased by heir Shrinivas Ramchandra Koparde
Bombay High Court · (2004) 3 MhLj 224
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts05 Apr 2004Dismissed
Shankarrao Rangnath Ghodake (deceased by heirs Chandrakant Shankarrao Ghodke and Gorgubai Shankarrao Ghodke) Vs Ramchandra Bapu Koparde (deceased by heir Shrinivas Ramchandra Koparde)
Bombay High Court · (2004) 3 BomCR 695
High Courts05 Apr 2004
Mukand Ltd. Vs Its workmen and Others
Bombay High Court · (2004) 102 FLR 201 : (2004) 3 LLJ 598
High Courts05 Apr 2004
Theatre Employees'' Union Vs Deepak Talkies
Bombay High Court · (2004) 102 FLR 728 : (2004) 4 MhLj 99 : (2004) 4 MhLj 98
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts05 Apr 2004
L. and T. Finance Limited Vs T. Jagadishwara Rao and Another
Bombay High Court · (2004) 4 BomCR 858 : (2004) 106 BOMLR 483
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 41(3)
High Courts05 Apr 2004
Board of Trustees of The Port of Mumbai Vs Ramkrishna Shivaram Gadekar and Another
Bombay High Court · (2004) 4 BomCR 653 : (2004) 4 MhLj 438
Constitution of India, 1950 — Article 226