High Courts30 Jan 2004
Venkatapathyd Krishna Murti Vs V. Srinivasan and V. Srinivasan
Bombay High Court · (2004) 4 BomCR 783 : (2004) 2 MhLj 507
Succession Act, 1925 — Section 232
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Bombay High Court judgments
73,375 judgments · page 2,050 of 3,669
High Courts30 Jan 2004
Commissioner of Sales Tax Vs Maharashtra Agro Industries Development Corporation Ltd.
Bombay High Court · (2004) 136 STC 152
Bombay Sales Tax Act, 1959 — Section 2(17)
High Courts30 Jan 2004Dismissed
The State of Maharashtra (at the instance of Shri S.B. Jadhav, Food Inspector) Vs Shri Popat Panachand Shah and Shri Panachand Bhikchand Shah, Proprietor of Shah Kirana Stores
Bombay High Court · (2004) CriLJ 2780
Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(3), 100(7), 196A, 197Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 11, 13(2), 14A, 16, 17
High Courts29 Jan 2004
The Himalaya Drug Company Vs Gufic Limited and Krishna Medical and General Store
Bombay High Court · AIR 2004 Bom 278 : (2004) 3 BomCR 510 : (2004) 29 PTC 366
Trade and Merchandise Marks Act, 1958 — Section 28, 34, 35, 56
High Courts29 Jan 2004Dismissed
Bhawalya @ Bawalal Totaram Vs State of Maharashtra
Bombay High Court · (2004) 2 MhLj 498
Penal Code, 1860 (IPC) — Section 376(2)
High Courts29 Jan 2004Dismissed
Manisha Pralhad Bhosle (Dr.) Vs State of Maharashtra and Others
Bombay High Court · (2004) 2 ALLMR 295 : (2004) 4 BomCR 112 : (2004) 2 MhLj 896
Maharashtra Medical Practitioners Act, 1961 — Section 2(2), 37
High Courts29 Jan 2004
John Aloysius Macwana Vs Municipal Corporation of Greater Bombay
Bombay High Court · (2004) 3 LLJ 64
Constitution of India, 1950 — Article 14, 16, 226
High Courts29 Jan 2004
Balkrishna S.S. Kakodkar and Another Vs Rama Babal Vasta
Bombay High Court · AIR 2005 Bom 200 : (2004) 3 ALLMR 505
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 18 Rule 4, Order 18 Rule 4(1), Order 7 Rule 14, 151
High Courts29 Jan 2004
Sayali Sanjay Malvankar Vs Chief Officer, Vengurla Municipal Council and Others
Bombay High Court · (2004) 2 ALLMR 346 : (2004) 5 BomCR 777 : (2004) 2 MhLj 1013
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 44(1), 44(4)Maharashtra Regional and Town Planning Act, 1966 — Section 55(3)
High Courts29 Jan 2004Dismissed
Khan Afzalkhan Miyakhan Vs Malegaon Municipal Corporation and Another
Bombay High Court · (2004) 4 ALLMR 420 : (2004) 3 BomCR 534 : (2004) 2 MhLj 787
Constitution of India, 1950 — Article 310Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 310
High Courts29 Jan 2004Dismissed
Nandu Janu Patil Vs The State of Maharashtra
Bombay High Court · (2004) 01 BOM CK 0032
Penal Code, 1860 (IPC) — Section 302
High Courts29 Jan 2004Allowed
Prabha Laxman Ghate Vs Sub-Registrar and Collector of Stamps and Another
Bombay High Court · AIR 2004 Bom 267 : (2004) 4 BomCR 148 : (2004) 2 MhLj 665
Maharashtra Tax Law (Amendment) Act, 1996 — Article 5
High Courts28 Jan 2004
Smt. Noorjahan M. Aslam Ansari Vs The State of Maharashtra and Others
Bombay High Court · (2004) 2 ALLMR 1 : (2004) 2 BomCR 468 : (2004) 3 MhLj 435
Bombay Provincial Municipal Corporations Act, 1949 — Section 10(1), 11, 12, 2(29)
High Courts27 Jan 2004
Phil Corporation Ltd. Vs Union of India (UOI)
Bombay High Court · (2004) 5 BomCR 788 : (2005) 101 ECC 439 : (2004) 168 ELT 24 : (2004) 3 MhLj 936
Customs Act, 1962 — Section 75Customs and Central Excise Duties (Drawback) Rules, 1971 — Rule 15
High Courts27 Jan 2004Dismissed
Vidyadhar Vinayak Mathane Vs State of Maharashtra and Others
Bombay High Court · (2004) 3 ALLMR 285 : (2004) 3 MhLj 328
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 16(1), 44(1)Representation of the People Act, 1951 — Section 10A
High Courts27 Jan 2004
Khaja Mohinuddin and Others Vs State of Maharashtra
Bombay High Court · (2004) 01 BOM CK 0003
Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468, 470
High Courts23 Jan 2004Dismissed
Rupja Shidva Kavte Vs The State of Maharashtra
Bombay High Court · (2004) 01 BOM CK 0105
Constitution of India, 1950 — Article 17
High Courts23 Jan 2004Dismissed
Shri Jahangir Abdul Rashid Patel and Smt. Abida Abdul Rashid Patel Vs The State of Maharashtra
Bombay High Court · (2004) 1 DMC 741
Penal Code, 1860 (IPC) — Section 302, 307, 34, 498A
High Courts23 Jan 2004Dismissed
Rajendra Trimbak Khairnar Vs State of Maharashtra
Bombay High Court · (2005) 2 DMC 565
Penal Code, 1860 (IPC) — Section 302
High Courts23 Jan 2004
Pioneer Sales Agencies (P) Ltd. Vs Olympus Superstructures Pvt. Ltd. and Another
Bombay High Court · (2004) 5 BomCR 354 : (2004) CriLJ 3498 : (2004) 4 RCR(Criminal) 718
Contempt of Courts Act, 1971 — Section 12, 20, 3