High Courts20 Jan 2004
Balu Lakhu Waghmare Vs The State of Maharashtra
Bombay High Court · (2004) CriLJ 1619
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,052 of 3,669
High Courts20 Jan 2004
Krishna @ Barkya Mangal Rajput Vs The State of Maharashtra
Bombay High Court · (2004) 01 BOM CK 0104
Penal Code, 1860 (IPC) — Section 302
High Courts20 Jan 2004Allowed
Pradip Polyfils Pvt. Ltd. Vs The Union of India (UOI) and Others
Bombay High Court · (2004) 2 BomCR 465 : (2004) 117 ECR 540 : (2004) 3 ELT 173
High Courts20 Jan 2004Dismissed
Hanmant Dada Bhosale Vs The State of Maharashtra
Bombay High Court · (2004) CriLJ 2942 : (2004) 2 DMC 99
Penal Code, 1860 (IPC) — Section 302, 307, 498A
High Courts20 Jan 2004Dismissed
Ramchandra Ganpat Kadu Vs The State of Maharashtra
Bombay High Court · (2004) 01 BOM CK 0049
Penal Code, 1860 (IPC) — Section 302, 307
High Courts20 Jan 2004
Baburao Dadarao Kolhe and Others Vs State of Maharashtra and Others
Bombay High Court · (2004) 101 FLR 99 : (2004) 2 LLJ 705 : (2004) 2 MhLj 898
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts19 Jan 2004
Chandrakant Baburao Wadkar Vs The State of Maharashtra
Bombay High Court · (2004) 01 BOM CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 304(I), 323
High Courts19 Jan 2004
Kiran D. Jani Vs State of Maharashtra and Others
Bombay High Court · (2004) 5 BomCR 791 : (2004) CriLJ 3174 : (2004) 2 MhLj 890
Keeping of Places of Public Entertainment Licence (Amendment) Rules, 1999 — Rule 16A
High Courts16 Jan 2004Allowed
Gas Authority of India Ltd. Vs The Official Liquidator and Bank of Maharashtra
Bombay High Court · AIR 2004 Bom 220 : (2004) 2 ALLMR 743 : (2004) 4 BC 306 : (2004) 3 BomCR 540 : (2005) 128 CompCas 690 : (2004) 3 MhLj 337 : (2004) 53 SCL 209
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 9ACompanies Act, 1956 — Section 442, 446
High Courts16 Jan 2004Dismissed
Garware Polyester Limited and Mr. S.S. Vaswani Vs Union of India (UOI), Shri B.H. Mangtani, Assistant Collector, Central Excise and Customs, Mr. V.K. Agarwal, Collector of Central Excise and Customs (Appeals) and The Superintendent, Central Excise and Customs, Range IV
Bombay High Court · (2004) 3 BomCR 545 : (2005) 101 ECC 420
Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(2), 11B(3), 2Customs Act, 1962 — Section 27
High Courts16 Jan 2004Dismissed
Raymond Woollen Mills Ltd. Vs The Union of India (UOI) and The Assistant Collector of Central Excise, Thane-II Division
Bombay High Court · (2005) 102 ECC 61
Central Excise Rules, 1944 — Rule 173 L(2), 173LCentral Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(2), 12A, 35
High Courts16 Jan 2004
Dr. Bhaga Gujasing Pawar Vs Sou. Shrilekha Sitaram Gavit
Bombay High Court · (2004) 5 BomCR 371 : (2004) 3 MhLj 977 : (2004) 4 RCR(Civil) 697 : (2004) 2 RCR(Rent) 509
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A(2), 28, 29A, 31, 5(4A)
High Courts16 Jan 2004Dismissed
Smt. Suhasini Krishna Patil Vs Shri R.S. Sharma, Commissioner of Police, The State of Maharashtra, The Superintendent of Prison, Nasik Road Central Prison, Nasik and The Superintendent of Prison, Thane Central Prison, Thane
Bombay High Court · (2004) 01 BOM CK 0033
Arms Act, 1959 — Section 25, 3, 4Bombay Police Act, 1951 — Section 135, 37(1)Constitution of India, 1950 — Article 22(5)
High Courts16 Jan 2004Allowed
Eurotex Industries and Exports Ltd. and Another Vs State of Maharashtra and Another
Bombay High Court · (2004) 3 BomCR 562 : (2004) 2 MhLj 1017 : (2004) 135 STC 25
Bombay Sales Tax Act, 1959 — Section 42Bombay Sales Tax Rules, 1959 — Rule 41DConstitution of India, 1950 — Article 14, 19(1), 301
High Courts16 Jan 2004Dismissed
Ramavatar Surajmal Modi Vs Mulchand Surajmal Modi
Bombay High Court · AIR 2004 Bom 212 : (2004) 1 ALLMR 822 : (2004) 2 MhLj 1
High Courts16 Jan 2004
Kirloskar Pneumatic Company Ltd. Vs Union of India (UOI)
Bombay High Court · (2004) 93 ECC 418 : (2004) 165 ELT 511 : (2004) 2 MhLj 412
Customs Tariff Act, 1975 — Section 15, 16
High Courts16 Jan 2004Allowed
Sudhir M. Vora Vs Commissioner of Police for Greater Bombay, API Bhargode, Addl. Commissioner of Police, North Zone and The State of Maharashtra
Bombay High Court · (2004) CriLJ 2278
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 156, 157Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Jan 2004Allowed
Vijaykumar Hanumanprasad Goenka and Another Vs State of Maharashtra
Bombay High Court · (2004) 2 ALLMR 907 : (2004) 3 MhLj 1069
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Land Acquisition Act, 1894 — Section 26, 26(1)Maharashtra Industrial Development Act, 1961 — Section 34
High Courts16 Jan 2004
Sandvik Asia Ltd. Vs Commissioner of Income Tax and Others
Bombay High Court · (2004) 267 ITR 78
Income Tax Act, 1961 — Section 214(1), 240, 244(1), 244(1A)
High Courts15 Jan 2004Dismissed
Rajesh '' Khanna Choudhari Vs State of Maharashtra
Bombay High Court · (2004) 3 MhLj 180
Evidence Act, 1872 — Section 3, 8