High Courts12 Jan 2004Dismissed
Sundarshan Marketing and etc. Vs Chief Commercial Manager, Western Railway
Bombay High Court · AIR 2004 Bom 114 : (2004) 4 BC 446 : (2004) 1 CTLJ 605
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,054 of 3,669
High Courts12 Jan 2004Dismissed
National Shipping Company of Saudi Arabia Vs Sentrans Industries Limited
Bombay High Court · AIR 2004 Bom 136 : (2004) 1 ALLMR 832 : (2004) 1 ARBLR 409 : (2004) 3 BC 503 : (2004) 2 BomCR 1 : (2004) 2 MhLj 696
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Contract Act, 1872 — Section 218
High Courts09 Jan 2004Dismissed
Sanjay Purushottam Agrawal and Another Vs Nirmaladevi Shantilal Ruparel and Others
Bombay High Court · (2004) 2 ALLMR 749 : (2004) 5 BomCR 781 : (2004) 2 CivCC 616 : (2004) 3 MhLj 363 : (2004) 4 RCR(Civil) 178
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11, 107, 107(2)
High Courts09 Jan 2004Dismissed
Shobha Satyanarayan Birla Vs Janabai Parshuram Pawar since deceased by her heirs Laxmabai Raghunath Pawar and Another
Bombay High Court · (2004) 2 ALLMR 751 : (2004) 3 BomCR 557 : (2004) 3 CivCC 69 : (2004) 2 MhLj 1082 : (2004) 3 RCR(Civil) 373 : (2004) 1 RCR(Rent) 709
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 12(3)Evidence Act, 1872 — Section 90
High Courts09 Jan 2004Dismissed
Kusha Laxman Waghmare Vs The State of Maharashtra
Bombay High Court · (2004) CriLJ 2251
Penal Code, 1860 (IPC) — Section 302
High Courts09 Jan 2004Allowed
Jankibai Laxman Dhoke and Others Vs Ramesh Laxmanrao Uike and Others
Bombay High Court · (2004) 3 ACC 449 : (2005) ACJ 2133 : (2004) 3 ALLMR 437 : (2004) 4 BomCR 763
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 118(1)Motor Vehicles Act, 1939 — Section 110A, 2(8), 95Motor Vehicles Act, 1988 — Section 112, 147, 147(1)
High Courts09 Jan 2004Dismissed
Isarar Ahmed Fateh Mohamed Ansari Vs State of Maharashtra
Bombay High Court · (2005) 1 DMC 327
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts09 Jan 2004Dismissed
Hy-Line International Vs C and M Hy-Line Farms (P) Ltd.
Bombay High Court · (2004) 2 BomCR 10 : (2004) 2 CompLJ 506
Companies Act, 1956 — Section 433
High Courts09 Jan 2004
In Re: C and M Farming Ltd.
Bombay High Court · (2004) 4 BC 424 : (2004) 120 CompCas 337 : (2004) 2 CompLJ 503 : (2004) 3 MhLj 922 : (2004) 52 SCL 416
Companies Act, 1956 — Section 433
High Courts09 Jan 2004Dismissed
Navin J. Surti Vs Modi Rubber Limited and Another
Bombay High Court · (2004) 2 ALLMR 358 : (2004) 106 BOMLR 314
Industrial Disputes Act, 1947 — Section 11AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30
High Courts08 Jan 2004Dismissed
Maharashtra General Kamgar Union Vs J.K. Chemicals Limited, M.R. Bhope, Presiding Officer, 1st Labour Court and Chemical Kamgar Union
Bombay High Court · (2004) 2 ALLMR 760 : (2004) 2 BomCR 484 : (2004) 101 FLR 90 : (2004) 2 LLJ 798
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Industrial Disputes Act, 1947 — Section 33(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 25
High Courts08 Jan 2004Dismissed
Harishchandra Dhondusheth Khude Vs Shri Vithoba Rakhumai Devsthan, Public Trust
Bombay High Court · (2004) 2 ALLMR 757 : (2004) 4 BomCR 154 : (2004) 2 MhLj 906
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Transfer of Property Act, 1882 — Section 106
High Courts08 Jan 2004
Tukaram and Another Vs Dhondiba and Others
Bombay High Court · (2004) 3 MhLj 834
High Courts08 Jan 2004Dismissed
Krishna Filaments Ltd. Vs Industrial Development Bank of India and Others
Bombay High Court · (2005) 1 BC 317 : (2004) 2 BomCR 16 : (2004) 118 CompCas 356 : (2004) 2 MhLj 823 : (2004) 53 SCL 79
Banking Regulation Act, 1949 — Section 5, 6Civil Procedure Code, 1908 (CPC) — Section 9ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 2
High Courts08 Jan 2004Allowed
National Organic Chemical Industries Ltd. and Another Vs State of Maharashtra and Others
Bombay High Court · (2004) 118 CompCas 556 : (2004) 2 CompLJ 160 : (2004) 51 SCL 629 : (2004) 135 STC 50
Bombay Sales Tax Act, 1959 — Section 33CCompanies Act, 1956 — Section 391, 394
High Courts07 Jan 2004Allowed
Bhogwati Sahakari Sakhar Karkhana Ltd. Vs Deputy Commissioner of Income Tax and Others
Bombay High Court · (2004) 188 CTR 393 : (2004) 269 ITR 186
Income Tax Act, 1961 — Section 147
High Courts07 Jan 2004Allowed
Shrikrishna S. Bhagwat Vs S.N. Soni, Commissioner of Income Tax
Bombay High Court · (2004) 4 BomCR 157 : (2004) 188 CTR 396 : (2004) 270 ITR 186
Income Tax Act, 1961 — Section 139(2), 143, 143(1), 143(3), 273A
High Courts07 Jan 2004Dismissed
Bapurao Telrandhe Vs Shalik Rambhau Sarate and Others
Bombay High Court · (2004) 3 ALLMR 450 : (2004) 4 BomCR 738 : (2004) 3 MhLj 1095
Maharashtra Land Revenue Code, 1966 — Section 36, 36(3)Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 2(1), 4
High Courts07 Jan 2004Dismissed
M.R. Fernandes Vs Air India Ltd. and Another
Bombay High Court · (2004) 106 BOMLR 289
Industrial Disputes Act, 1947 — Section 33, 33A
High Courts07 Jan 2004
Mohan Chhaturmal Daryani Vs State of Maharashtra and Others
Bombay High Court · (2004) 3 MhLj 637 : (2004) 4 RCR(Criminal) 725
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)