High Courts15 Jan 2004
Smt. Ram Dulari and others Vs Maniram Ram Prasad Tiwari and others
Bombay High Court · AIR 2004 Bom 359 : (2004) 2 ALLMR 20 : (2004) 2 BomCR 480 : (2005) 1 CivCC 297 : (2005) 1 MhLj 77
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,053 of 3,669
High Courts15 Jan 2004Dismissed
BASF India Limited and Another Vs M. Gurusamy and Another
Bombay High Court · (2004) 3 ALLMR 499 : (2004) 101 FLR 724 : (2004) 2 LLJ 500 : (2004) 2 MhLj 164
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2
High Courts15 Jan 2004Allowed
Esquire Polymers Ltd. Vs Appellate Authority for Industrial and Financial Reconstruction and Others
Bombay High Court · (2004) 2 ALLMR 15 : (2004) 3 BC 157 : (2004) 2 BomCR 475 : (2005) 128 CompCas 601 : (2004) 2 MhLj 739 : (2004) 53 SCL 183
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 16(1), 33(1)
High Courts15 Jan 2004Allowed
Bata India Ltd. Vs Sunilkumar Chaudhari
Bombay High Court · (2004) 3 ALLMR 426 : (2004) 6 BomCR 957 : (2004) 3 MhLj 702
Constitution of India, 1950 — Article 226
High Courts14 Jan 2004Allowed
Firoz Mohomedali Mamdani Vs State of Maharashtra and Others
Bombay High Court · (2004) CriLJ 1941 : (2004) 2 MhLj 806 : (2004) 3 RCR(Criminal) 196
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts14 Jan 2004
Pramila Gaidhane and Others Vs Life Insurance Corporation of India and Others
Bombay High Court · (2004) 3 ALLMR 429 : (2004) 3 CivCC 33 : (2004) 3 MhLj 349
Civil Procedure Code, 1908 (CPC) — Section 9Succession Act, 1925 — Section 370
High Courts14 Jan 2004Dismissed
Vasantrao Vishnu Mangore Vs State of Maharashtra
Bombay High Court · (2004) 2 ALLMR 674 : (2004) 3 BomCR 554 : (2004) 3 LLJ 67
Constitution of India, 1950 — Article 226
High Courts14 Jan 2004
Association of Engineering Workers Vs Hindustan Motor Manufacturing Company
Bombay High Court · (2004) 102 FLR 154 : (2004) 2 LLJ 790
Constitution of India, 1950 — Article 227
High Courts14 Jan 2004Dismissed
Sun Pharmaceutical Industries Limited Vs Wyeth Holdings Corporation and Another
Bombay High Court · (2005) 30 PTC 14
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Trade and Merchandise Marks Act, 1958 — Section 105, 106, 11, 12, 2
High Courts13 Jan 2004Allowed
Inayattulla Minoddin Shaikh Vs State of Maharashtra
Bombay High Court · (2004) CriLJ 1628
Penal Code, 1860 (IPC) — Section 300
High Courts13 Jan 2004Dismissed
Sanjay Gopinath Deshmukh Vs The State of Maharashtra
Bombay High Court · (2004) 01 BOM CK 0085
Penal Code, 1860 (IPC) — Section 302
High Courts13 Jan 2004
Krushna Nanhe Vs State of Maharashtra
Bombay High Court · (2004) 3 MhLj 879
Penal Code, 1860 (IPC) — Section 302, 304
High Courts13 Jan 2004
Ajay Ramesh Bhoir Vs Avinash Shantaram Jadial Shiravane and Another
Bombay High Court · (2004) 3 ACC 130 : (2004) ACJ 737 : (2004) 2 ALLMR 25 : (2004) 2 BomCR 36 : (2004) 2 MhLj 725
Motor Vehicles Act, 1988 — Section 140, 147
High Courts13 Jan 2004Allowed
Phoenix Mills Ltd. Vs Union of India (UOI)
Bombay High Court · (2004) 95 ECC 400 : (2004) 168 ELT 310 : (2004) 4 MhLj 335
Central Excises and Salt Act, 1944 — Section 2, 3
High Courts13 Jan 2004Dismissed
Lalit Kumar Mohta Vs Official Liquidator, High Court of Judicature at Bombay, Nagpur Bench and Others
Bombay High Court · (2004) 5 BomCR 223 : (2004) 2 MhLj 457
High Courts13 Jan 2004Allowed
Motilal Srivastava Vs State of Maharashtra and Others
Bombay High Court · (2004) 2 ALLMR 350 : (2004) 5 BomCR 386 : (2004) 2 MhLj 277
Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 3, 4
High Courts13 Jan 2004
Ajay Ramesh Bhior Vs Avinash Shantaram Jadial and Another
Bombay High Court · (2004) 3 ACC 130
Motor Vehicles Act, 1988 — Section 140
High Courts13 Jan 2004Dismissed
Divisional Controller, MSRTC Vs Sherkhan Chhotekhan
Bombay High Court · (2004) 2 ALLMR 536 : (2004) 5 BomCR 783 : (2004) 3 LLJ 424
Employees State Insurance Act, 1948 — Section 73, 73(1), 73(2)
High Courts12 Jan 2004Dismissed
State of Maharashtra Vs Dr. Vijaykumar Nagnath Bargaje and Another
Bombay High Court · (2004) 1 DMC 775
Penal Code, 1860 (IPC) — Section 498A
High Courts12 Jan 2004
Devidas Khanderao Deshmukh Vs Maharashtra State Co-operative Cotton Growers'' Marketing Federation Ltd.
Bombay High Court · (2004) 5 BomCR 365 : (2004) 3 MhLj 1104
Model Standing Orders — Rule 22, 23(3), 23(4)