High Courts25 Feb 2004Dismissed
Shamsunder Yadnurwar Vs Wasudeo Ganpati Bobde
Bombay High Court · (2004) 5 BomCR 404 : (2004) 106 BOMLR 218
Maharashtra Land Revenue Code, 1966 — Section 247
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,045 of 3,669
High Courts25 Feb 2004Dismissed
Ashok Murtzapurkar and Another Vs The Divisional Controller, Maharashtra State Road Transport Corporation and Another
Bombay High Court · (2004) 3 ALLMR 66 : (2004) 106 BOMLR 140
Constitution of India, 1950 — Article 311Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30, 44, 7
High Courts24 Feb 2004Dismissed
Bharatiya Bhavan Co-operative Housing Society Limited and Another Vs Krishna H. Bajaj and Others
Bombay High Court · AIR 2004 Bom 387 : (2004) 2 ALLMR 340 : (2004) 5 BomCR 196 : (2004) 2 MhLj 810
Advocates Act, 1961 — Section 1(3), 33
High Courts24 Feb 2004Allowed
State of Maharashtra Vs Dilip Aatmaram Auti
Bombay High Court · (2004) 3 MhLj 236
Penal Code, 1860 (IPC) — Section 354
High Courts24 Feb 2004Dismissed
Prabhakar Madhavrao Mule Vs Bhagwan Mitharam Choudhari
Bombay High Court · (2004) 5 BomCR 568 : (2004) 2 MhLj 1058
Civil Procedure Code Amendment Act, 2002 — Order 8 Rule 1, Order 8 Rule 9
High Courts24 Feb 2004Dismissed
Gulab Lahanu Dorge Vs Namdeo Ramkrishna Katkar and Others
Bombay High Court · (2004) 2 ALLMR 882 : (2005) 1 MhLj 149
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 57
High Courts24 Feb 2004Allowed
Juhu Co-operative Housing Society Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2004) 5 BomCR 740 : (2004) 2 MhLj 779
High Courts24 Feb 2004Allowed
Afloat Textiles (India) Ltd. Vs Union of India (UOI)
Bombay High Court · (2004) 5 BomCR 733 : (2004) 170 ELT 138
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112, 28
High Courts23 Feb 2004
Vaishnav Shorilal Puri and Others and Seaworld Shipping and Logistics P. Ltd. and Another Vs Kishore Kundanlal Sippy and Others Kishore Kundan Sippy and Another Vs Samrat Shipping and Transport Systems P. Ltd.
Bombay High Court · (2004) 120 CompCas 681 : (2004) 53 SCL 469
Companies Act, 1956 — Section 397, 398, 399, 402, 406
High Courts23 Feb 2004Dismissed
Bhaurao Selokar and Another Vs The Executive Engineer, Bhandara Irrigation Department and Others
Bombay High Court · (2004) 2 ALLMR 873 : (2004) 106 BOMLR 914
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 25N
High Courts23 Feb 2004Dismissed
Prakash Popat Vs Smt. Shalini Shivaniwar
Bombay High Court · (2004) 3 ALLMR 74 : (2004) 106 BOMLR 92
High Courts21 Feb 2004
Dr. Harish Balkrishna Mahajan and Others Vs Oil and Natural Gas Corporation Limited and Another
Bombay High Court · (2004) 02 BOM CK 0098
Constitution of India, 1950 — Article 12, 14, 16, 21, 226
High Courts20 Feb 2004Dismissed
Cancer Relief Society, Rashtra Sant Tukdoji Cancer Hospital and Research Centre Vs Assistant Commissioner of Labour and Controlling Authority Under Payment of Gratuity Act and Another
Bombay High Court · (2004) 3 ALLMR 79 : (2004) 102 FLR 1160 : (2004) 3 LLJ 862 : (2004) 3 MhLj 572
Limitation Act, 1963 — Section 5Payment of Gratuity Act, 1972 — Section 4, 7(4), 7(7)
High Courts20 Feb 2004
Magna Graphics Ltd. Vs Prakash Sabde
Bombay High Court · (2004) 5 BomCR 204 : (2006) 129 CompCas 629 : (2005) 57 SCL 29
Companies Act, 1956 — Section 43A, 43A(1A)Contempt of Courts Act, 1971 — Section 16
High Courts20 Feb 2004Dismissed
Vidarbha Engineering Industries and Others Vs Union of India (UOI) and Another
Bombay High Court · (2005) 194 CTR 27 : (2004) 271 ITR 229
Income Tax Act, 1961 — Section 269UC, 269UC(2), 269UC(3), 269UD
High Courts20 Feb 2004Dismissed
Maharashtra State Road Development Corporation Ltd. Vs Larsen and Toubro Ltd., ECC Division and The Court, IInd Extra Joint District Judge
Bombay High Court · (2004) 2 ALLMR 315 : (2004) 2 ARBLR 490 : (2004) 5 BomCR 186 : (2004) 3 MhLj 285
Arbitration and Conciliation Act, 1996 — Section 18, 28, 34Companies Act, 1956 — Section 617Contract Act, 1872 — Section 23, 28
High Courts20 Feb 2004
Jasmine Vipul Bhatia alias Jasmine Jayant Bhatia, Vipul Narottam Bhatia, Purnima Narottam Bhatia and Narottam Haridas Bhatia Vs The State of Maharashtra
Bombay High Court · (2004) 2 DMC 162 : (2004) 3 MhLj 262 : (2004) 4 RCR(Criminal) 751
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 320, 323, 324, 326
High Courts17 Feb 2004
State of Maharashtra Vs Official Liquidator of Reliance Heat Transfer Pvt. Ltd. (In Liquidation)
Bombay High Court · (2004) 120 CompCas 648 : (2004) 2 CompLJ 317 : (2004) 53 SCL 158
Bombay Sales Tax Act, 1959 — Section 38(5), 38B(1), 38CCentral Sales Tax Act, 1956 — Section 9(2)Companies Act, 1956 — Section 529, 529A, 530
High Courts17 Feb 2004
Hirabai Ramdas Vyavahare and Another Vs State
Bombay High Court · (2004) 2 DMC 724
Penal Code, 1860 (IPC) — Section 34, 498A
High Courts17 Feb 2004Dismissed
Shashikant Shankar Patne Vs State of Maharashtra
Bombay High Court · (2004) 2 DMC 84
Penal Code, 1860 (IPC) — Section 302