High Courts05 Apr 2004
Sumikin Bussan International Vs Manharlal T. Mody and Mrs. Kalpur Gandhi and Another
Bombay High Court · (2004) 4 BomCR 860 : (2005) 1 CivCC 245 : (2004) 4 MhLj 919
Civil Procedure Code, 1908 (CPC) — Section 64, 64(2)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,036 of 3,669
High Courts05 Apr 2004Dismissed
Union of India (UOI) and Another Vs Abdul Karim Abdul Rahim and Co.
Bombay High Court · (2005) 1 ACC 656 : (2006) ACJ 2762 : (2004) 4 ALLMR 57
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 73, 74, 74(1), 74(4), 76
High Courts05 Apr 2004Dismissed
Wilson Fernandes Vs Nitin Pandurang Chodankar and Another
Bombay High Court · (2004) 3 BC 278
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts02 Apr 2004Allowed
Hamid Khan Nayyar Vs Education Officer and Others
Bombay High Court · (2004) 6 BomCR 871 : (2004) 4 MhLj 513
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 33(1), 35(4), 37(2)
High Courts02 Apr 2004
Shri Narhari Balku Kavade (since deceased, through his heirs Shankar Narhari Kawade (since deceased through his heirs and legal representatives), Ramchandra Narhari Kawade, Shivaji Narhari Kawade, Tanaji Narhari Kawade, Suresh Narhari Kawade, Anusaya Narhari Kawade (since deceased through her heirs and legal representatives Shankar Narhari Kavade and Others), Sau. Champabai Tukaram Kadam (since deceased through her heirs and legal representatives Jaisingh Tukaram Kadam, Pratap Tukaram Kadam, Sau. Surekha Vasantrao Jadhav and Shailabai Tukaram Kadam), Sou. Sulochana Kashinath Gaikwad (since deceased through her heirs and legal representatives), Sau. Shakuntala Narayan Thorat and Sau. Sarubai Kashinath Gaikwad) Vs Hanmanta Timma Pujari (since deceased through his heirs and legal representatives Smt. Hirabai Hanmanta Pujari, Nagesh Hanmanta Pujari, Suresh Hanmanta Pujari, Sunil Hanmanta Pujari, Ravikant Hanmanta Pujari and Naresh Hanmanta Pujari) and Others
Bombay High Court · AIR 2004 Bom 342 : (2004) 6 BomCR 414 : (2004) 3 CivCC 307 : (2004) 3 MhLj 782 : (2005) 1 RCR(Civil) 754
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Constitution of India, 1950 — Article 227
High Courts02 Apr 2004Allowed
Nivrutti Shewale since deceased through LRs. Chandrakant Shewale Vs State of Maharashtra and Others
Bombay High Court · (2004) 3 ALLMR 668 : (2004) 4 MhLj 147
Land Acquisition Act, 1894 — Section 4(1)Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 11, 2(10)
High Courts02 Apr 2004
Electronics Corporation of India Limited A Service Engineers Union Vs Electronics Corporation of India Limited and Another
Bombay High Court · (2004) 3 BomCR 699 : (2004) 101 FLR 880 : (2004) 3 LLJ 971 : (2004) 4 MhLj 151
Industrial Disputes Act, 1947 — Section 2
High Courts02 Apr 2004Dismissed
Emtex Industries (India) Ltd. and Another Vs Maharashtra Industrial Development Corporation Ltd., A Government of Maharashtra Undertaking and Another
Bombay High Court · (2004) 4 ALLMR 185 : (2004) 5 BomCR 274 : (2004) 106 BOMLR 324
Constitution of India, 1950 — Article 14, 166, 19, 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts02 Apr 2004
State of Goa and Another Vs Shri Prabhakar Shivram Naik
Bombay High Court · (2004) 106 BOMLR 173
Land Acquisition Act, 1894 — Section 4
High Courts01 Apr 2004Dismissed
Shyam Sunder Seth Vs S.M. Limaye, President, Industrial Court and India Trades Agency
Bombay High Court · (2004) 5 BomCR 106 : (2005) 104 FLR 244 : (2004) 4 MhLj 961 : (2004) 4 MhLj 960
High Courts01 Apr 2004
The Post and Telegraph Mazdoor Union Vs The General Manager, Telecom Factory, The Deputy Director General, Telecom Factory, Deptt. of Telecommunications, Union of India (UOI) and The Presiding Officer, Central Government Industrial Tribunal
Bombay High Court · (2004) 04 BOM CK 0122
High Courts01 Apr 2004Dismissed
Hemant Shriram Patil Vs Nanded Waghala City Municipal Corporation and Others
Bombay High Court · (2004) 4 MhLj 531
Bombay Provincial Municipal Corporations Act, 1949 — Section 21(5), 35, 448, 95
High Courts01 Apr 2004Dismissed
Bharat Petroleum Corporation Ltd. Vs Thane Municipal Corporation and Another
Bombay High Court · AIR 2004 Bom 458 : (2004) 4 ALLMR 33 : (2004) 4 BomCR 590 : (2004) 3 MhLj 883
Bombay Provincial Municipal Corporations Act, 1949 — Section 147, 62Maharashtra Municipalities (Octroi) Rules, 1968 — Rule 24
High Courts01 Apr 2004Dismissed
Jainabai Upre and Others Vs Ravishankar Vairagade
Bombay High Court · (2004) 4 ALLMR 885 : (2004) 4 MhLj 407
Limitation Act, 1963 — Article 65Specific Relief Act, 1963 — Section 34
High Courts01 Apr 2004
Commissioner of Income Tax Vs Zuari Finance Ltd. and Another
Bombay High Court · (2005) 193 CTR 625 : (2004) 271 ITR 538
Income Tax Act, 1961 — Section 254, 32, 37Income Tax Rules, 1962 — Rule 5
High Courts01 Apr 2004
Nalini Narendra Deshmukh and Another Vs Nagpur Municipal Corporation and Another
Bombay High Court · (2004) 6 BomCR 352 : (2004) 4 MhLj 171
City of Nagpur Corporation Act, 1948 — Section 129, 130, 134
High Courts01 Apr 2004
Oriental Insurance Co. Ltd. Vs Ashok Ramvilasji Vyas and Others
Bombay High Court · (2005) 1 ACC 594 : (2006) ACJ 879 : (2004) 4 ALLMR 100
Motor Vehicles Act, 1939 — Section 110A, 147, 147(1), 2(25), 2(8)
High Courts01 Apr 2004Dismissed
New India Assurance Company Ltd. Vs Dadarao Govindrao Yadgire and Others
Bombay High Court · (2005) 3 ACC 483 : (2004) 4 ALLMR 216 : (2005) 107 BOMLR 460
Penal Code, 1860 (IPC) — Section 304A
High Courts31 Mar 2004
Maharashtra Power Development Corpn. Ltd. Vs Dabhol Power Company
Bombay High Court · (2004) 3 BomCR 317 : (2004) 3 CompLJ 58 : (2004) 52 SCL 224
Companies Act, 1956 — Regulation 72, 75, 260, 262, 286
High Courts31 Mar 2004
Akhil Bhartiya Shramik Kamgar Union Vs Buildtech Constructions and Others
Bombay High Court · (2004) 3 ALLMR 23 : (2004) 101 FLR 915 : (2004) 3 MhLj 142
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28