High Courts06 Feb 2004Dismissed
Swapnil Enterprises Vs Chandrakala Kawale and Others
Bombay High Court · (2005) ACJ 404 : (2004) 102 FLR 603 : (2004) 3 MhLj 324
Workmens Compensation Act, 1923 — Section 30, 4A(3), 6
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,049 of 3,669
High Courts06 Feb 2004
Gaurang V. Merchant and Others Vs Madhliso and Co. Pvt. Ltd. and Others
Bombay High Court · (2004) 2 ALLMR 737 : (2004) 5 BomCR 700 : (2004) 106 BOMLR 153
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6
High Courts06 Feb 2004Dismissed
Balaji Yarawar Vs State of Maharashtra and Another
Bombay High Court · (2004) 3 ALLMR 132 : (2004) 3 MhLj 968
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2(16)
High Courts06 Feb 2004Dismissed
Shri Neminath Jain Bhramhacharya Ashram (Jain Gurukul) and Others Vs Shri Rajendra Sitaram Nikam and Others
Bombay High Court · (2004) 2 ALLMR 287 : (2004) 6 BomCR 472 : (2004) 102 FLR 306 : (2004) 2 MhLj 909
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 7
High Courts06 Feb 2004
Bharat R. Desai and Another Vs Naina Mohanlal Bhal
Bombay High Court · AIR 2005 Bom 38 : (2004) 2 ALLMR 291 : (2004) 2 BomCR 695 : (2004) 3 CivCC 49 : (2004) 2 MhLj 901
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 16 Rule 1, Order 18 Rule 13, Order 18 Rule 4, Order 18 Rule 4(1)
High Courts05 Feb 2004Allowed
Bhiva Landge and Others Vs State of Maharashtra and Others
Bombay High Court · (2004) 3 ALLMR 549 : (2004) 3 MhLj 609
High Courts05 Feb 2004Allowed
Ahilyadevi Vyayam Krida Va Shikshan Prasarak Mandal Vs State of Maharashtra and Others
Bombay High Court · (2004) 3 ALLMR 136 : (2004) 4 BomCR 755 : (2004) 3 MhLj 554
Constitution of India, 1950 — Article 136, 14, 226, 227
High Courts04 Feb 2004Allowed
Ranjit Dugal Vs Appropriate Authority and Others
Bombay High Court · (2004) 188 CTR 422 : (2004) 270 ITR 520
Income Tax Act, 1961 — Section 269UD
High Courts04 Feb 2004
Rajnarayan S. Pathak Vs Deputy Director of Education and Others
Bombay High Court · (2004) 2 ALLMR 337 : (2004) 5 BomCR 183 : (2004) 102 FLR 327 : (2004) 3 MhLj 927 : (2004) 2 MhLj 927
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 25A(2)
High Courts04 Feb 2004
Laxman Jairam Jadhav Vs The State of Maharashtra
Bombay High Court · (2004) 2 DMC 74
Penal Code, 1860 (IPC) — Section 302
High Courts04 Feb 2004
Bajirao Maruti Dale Vs The State of Maharashtra and Another
Bombay High Court · (2004) CriLJ 1638
Penal Code, 1860 (IPC) — Section 302, 304
High Courts04 Feb 2004Allowed
Desai Brothers Limited Vs The Deputy Commissioner of Income Tax, Special Range II and Union of India (UOI)
Bombay High Court · (2004) 2 BomCR 699 : (2004) 188 CTR 375 : (2005) 272 ITR 335
Income Tax Act, 1961 — Section 143(3), 147, 148, 80HH, 80HHA
High Courts04 Feb 2004
Joseph Bain D''Souza Vs State of Maharashtra and Others
Bombay High Court · (2004) 2 ALLMR 283 : (2004) 5 BomCR 696 : (2005) 1 MhLj 61 : (2004) 4 RCR(Criminal) 775
Prevention of Corruption Act, 1988 — Section 19
High Courts03 Feb 2004
Shri Brijlal M. Ahuja Vs Bandra Trilok Co-op. Hsg. Soc. Ltd. and Others
Bombay High Court · (2004) 2 ALLMR 678 : (2004) 4 BomCR 120 : (2004) 106 BOMLR 264
High Courts03 Feb 2004
Barshi Education Society Vs Shri Ashok Ganesh Kulkarni and Others
Bombay High Court · (2004) 5 BomCR 772 : (2005) 104 FLR 2 : (2004) 3 MhLj 587
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 7, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 40, 40(1), 40(2)
High Courts03 Feb 2004
Rajendra Narayan Mahajan Vs State of Maharashtra
Bombay High Court · (2004) 2 DMC 432 : (2004) 2 MhLj 618
Evidence Act, 1872 — Section 32
High Courts03 Feb 2004Allowed
Pratap Hanmant Pol and Hanwant Dyanoba Pol Vs State of Maharashtra Chandrakant Hanmant Pol, Sou. Laxmi Hanmant Pol and Kum. Vidya Hanmant Pol Vs State of Maharashtra and Vilas Mahadeo Patil
Bombay High Court · (2004) 2 DMC 108
Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A
High Courts03 Feb 2004
Laxman Namdeo Tambat and Others Vs Shri Jayant Anant Belsare
Bombay High Court · (2004) 2 MhLj 915
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 20, 20(1), 20(2)
High Courts30 Jan 2004Allowed
Subhadrabai Dattatray Gaykar Vs Assistant Director of Town Planning, Kalyan Municipal Corporation and Others
Bombay High Court · AIR 2004 Bom 195 : (2004) 2 ALLMR 679 : (2004) 4 BomCR 121 : (2004) 2 MhLj 1087
Bombay Provincial Municipal Corporations Act, 1949 — Section 258Maharashtra Regional and Town Planning Act, 1966 — Section 51
High Courts30 Jan 2004
American President Lines Ltd. and Another Vs Board of Trustees of the Port of Bombay and Others
Bombay High Court · AIR 2004 Bom 162 : (2004) 4 BomCR 809 : (2005) 1 CTLJ 125
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 171Major Port Trusts Act, 1963 — Section 61