High Courts25 Mar 2004
Nagnath Kaulwar and Sons Vs Govindram Shyamsunder
Bombay High Court · AIR 2004 Bom 271 : (2004) 4 ALLMR 801 : (2004) 6 BomCR 878
Contract Act, 1872 — Section 226, 73Sales of Goods Act, 1930 — Section 36, 57
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,038 of 3,669
High Courts25 Mar 2004Dismissed
Shri Sadashiv Virtuji Petkar Vs State of Maharashtra and Others
Bombay High Court · (2004) 4 ALLMR 809 : (2004) 102 FLR 450 : (2004) 3 MhLj 131
High Courts25 Mar 2004
Shri. Pandit Balkrishna Chavan Vs The State of Maharashtra, The Commissioner/Transport Manager, Municipal Corporation and The Kolhapur Municipal Corporation
Bombay High Court · (2004) 4 ALLMR 82 : (2004) 3 MhLj 25
Bombay Provincial Municipal Corporations Act, 1949 — Section 2(69), 341, 342, 346, 346(1)
High Courts25 Mar 2004
Sanjay Bhondekar Vs Chairman, Maharashtra Small Scale Industries Development Corporation Limited and Another
Bombay High Court · (2004) 4 BomCR 717 : (2005) 1 MhLj 171
Employees Service of Maharashtra Small Scale Industries Development Corporation Rules — Rule 28, 96
High Courts24 Mar 2004
Dattu Shamrao Valake, Shamrao Hari Valake, Tanaji Shamrao Valake and Nivrutti Bhairu Valake Vs The State of Maharashtra
Bombay High Court · (2004) BomCR(Cri) 947
Arms Act, 1959 — Section 25(1), 30Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 324
High Courts24 Mar 2004Dismissed
Kirti Kumar Narulla Vs State of Maharashtra and Others
Bombay High Court · (2004) 3 MhLj 505
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1), 8Constitution of India, 1950 — Article 22(4), 22(5)Customs Act, 1962 — Section 24
High Courts24 Mar 2004
Air India Ltd. Vs D.G. Patil
Bombay High Court · (2004) 4 BomCR 826 : (2005) 107 BOMLR 761 : (2005) 104 FLR 782
Industrial Disputes Act, 1947 — Section 33(2)
High Courts24 Mar 2004Allowed
Shamrao Vs State of Maharashtra
Bombay High Court · (2005) 1 DMC 364
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts24 Mar 2004Allowed
Waman Madhav Sakharkar Vs State of Maharashtra and Another
Bombay High Court · (2004) 3 ALLMR 848 : (2004) 6 BomCR 907 : (2004) 3 MhLj 787
Constitution of India, 1950 — Article 16, 309Maharashtra Civil Services (Pension) Rules, 1982 — Rule 48Maharashtra Released Defence Services (Fixation of Pay and Seniority) Rules, 1974 — Rule 10, 2, 3
High Courts24 Mar 2004
Zoom Developers Pvt. Ltd. and Camoron Finance and Investments Vs Viral Enterprises and Others and Magnificent Construction Pvt. Ltd.
Bombay High Court · (2004) 6 BomCR 469 : (2004) 3 MhLj 306
Bombay High Court (Original Side) Rules, 1980 — Rule 571
High Courts24 Mar 2004Dismissed
Commodore Narinder M. Pandit Vs The Union of India (UOI) and Others
Bombay High Court · (2004) 4 BomCR 814 : (2004) 106 BOMLR 98
Constitution of India, 1950 — Article 226NAVY ACT, 1957 — Section 106, 160, 162, 77, 78Prevention of Corruption Act, 1988 — Section 13, 19, 25
High Courts23 Mar 2004
India Farmers Private Ltd. Vs State of Maharashtra and Another
Bombay High Court · (2004) 3 ALLMR 790 : (2004) 5 BomCR 231 : (2004) 3 MhLj 112
Maharashtra Land Revenue Code, 1966 — Section 257
High Courts23 Mar 2004Allowed
Smt. Carlota Fernandes Vs Mukund Shamba Naik and Others
Bombay High Court · (2004) 3 BC 269
Transfer of Property Act, 1882 — Section 53
High Courts23 Mar 2004Dismissed
Annarao Baloba Gaikwad Vs The Solapur Municipal Corporation and Others
Bombay High Court · (2004) 3 ALLMR 601 : (2004) 6 BomCR 456 : (2004) 3 MhLj 101
Land Acquisition Act, 1894 — Section 4, 5A, 6
High Courts23 Mar 2004
Bharat Sanchar Nigam Limited Vs Bhayyasaheb and Others
Bombay High Court · (2004) 5 BomCR 115 : (2005) 1 MhLj 471
Land Acquisition Act, 1894 — Section 18
High Courts22 Mar 2004
State Bank of India Vs Jairam P. Kamat and Others
Bombay High Court · (2005) 1 ALLMR 446 : (2004) 3 BC 319
Contract Act, 1872 — Section 141
High Courts22 Mar 2004Allowed
Deepak S. Gulalkari and Others Vs Pundlikrao C. Bangar and Others
Bombay High Court · AIR 2004 Bom 318
Limitation Act, 1963 — Article 65
High Courts22 Mar 2004
Batliboi Employees Union Vs Batliboi Ltd. and Another
Bombay High Court · (2005) 1 LLJ 471
Industrial Disputes Act, 1947 — Section 10(1)
High Courts22 Mar 2004Dismissed
Gangadhar Yeshwant Paranjape Vs The Commissioner, Pune Municipal Corporation and The Education Officer, Secondary and Technical Education, Pune Municipal Corporation
Bombay High Court · (2004) 3 ALLMR 38 : (2004) 4 BomCR 68 : (2004) 102 FLR 309 : (2004) 2 MhLj 919
Constitution of India, 1950 — Article 14Maharashtra Civil Services (Pension) Rules, 1982 — Rule 63
High Courts22 Mar 2004Dismissed
Ramesh Baburao Devaskar Vs The State of Maharashtra Sarjerao Shiripatrao Patil Vs Mahipati Shankarrao Bondre and Others
Bombay High Court · (2004) BomCR(Cri) 928
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 149, 302