High Courts07 Jan 2004Dismissed
Chanbasappa Dhanappa Konale Vs High Court of Judicature and Others
Bombay High Court · (2004) 3 ALLMR 874 : (2004) 2 BomCR 30 : (2004) 2 MhLj 157
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,055 of 3,669
High Courts06 Jan 2004Dismissed
Indian Sailors Home Society Vs S.D. Pathare
Bombay High Court · (2004) 5 BomCR 358 : (2004) 101 FLR 731 : (2004) 2 MhLj 816
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts06 Jan 2004Allowed
Shri Mohd. Ayub Alimuddin Shaikh '' Chikana Ayub Vs Shri M.N. Singh and Others
Bombay High Court · (2004) 4 MhLj 303
Penal Code, 1860 (IPC) — Section 392, 394, 395, 397, 399
High Courts06 Jan 2004Dismissed
Keshav Dhondi Jadhav Vs State of Maharashtra
Bombay High Court · (2004) CriLJ 1521
Penal Code, 1860 (IPC) — Section 300
High Courts06 Jan 2004
Pralhad Ramji Surjuse and Others Vs State of Maharashtra
Bombay High Court · (2004) 2 DMC 763
Criminal Procedure Code, 1973 (CrPC) — Section 228Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts05 Jan 2004
Ramrao and Others Vs All India Backward Class Bank Employees Welfare Association and Others
Bombay High Court · (2004) 4 BomCR 162 : (2004) 106 BOMLR 791
Constitution of India, 1950 — Article 14
High Courts05 Jan 2004Dismissed
Sushilabai Barodia and Others Vs Surajnarayan Pande and Others
Bombay High Court · (2004) 2 ALLMR 429 : (2004) 6 BomCR 373 : (2004) 4 MhLj 76
High Courts19 Dec 2003Dismissed
Avinash Tarawade and Others Vs State of Maharashtra and Others
Bombay High Court · (2004) 5 BomCR 913 : (2004) 2 MhLj 511
Bombay Provincial Municipal Corporations Act, 1949 — Section 127Cantonments Act, 1924 — Section 60
High Courts19 Dec 2003
Dilipkumar Chimanlal Maniar and Others Vs Industrial Credit and Development Syndicate Limited and Others
Bombay High Court · AIR 2004 Bom 117 : (2004) 2 BomCR 39 : (2004) 2 CivCC 540 : (2004) 2 MhLj 626
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(3)Limitation Act, 1963 — Article 125, 15
High Courts19 Dec 2003Allowed
Abhijeet Saraswat Vs Nalamaty Doraiah
Bombay High Court · (2004) 2 ARBLR 138 : (2005) 128 CompCas 608 : (2004) 2 MhLj 145 : (2004) 50 SCL 657
Arbitration and Conciliation Act, 1996 — Section 34
High Courts19 Dec 2003
Shailaja A. Sawant (DR.) Vs Sayajirao Ganpatrao Patil
Bombay High Court · (2004) 5 BomCR 548 : (2004) 2 CivCC 517 : (2004) 2 MhLj 419
Civil Procedure Code Amendment Act, 2002 — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9
High Courts19 Dec 2003Allowed
Suryakanta Shirsat and Others Vs Rahul Shirsat and Another
Bombay High Court · (2004) 3 CivCC 348 : (2005) 1 DMC 199 : (2004) 3 MhLj 985 : (2005) 1 RCR(Criminal) 902
Criminal Procedure Code, 1973 (CrPC) — Section 127
High Courts19 Dec 2003
Zaheer Khan Vs Percept D'' Mark (India) Private Limited and Another
Bombay High Court · AIR 2004 Bom 362 : (2004) 2 ALLMR 369 : (2004) 4 BC 181 : (2006) 3 CompLJ 253
Contract Act, 1872 — Section 27Specific Relief Act, 1963 — Section 42
High Courts18 Dec 2003Allowed
Smt. Zaibunnisa Muttalib Ali Khansonde Vs The Union of India (UOI) and Others
Bombay High Court · (2004) 106 BOMLR 757
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 68APrevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3
High Courts18 Dec 2003Allowed
Deepak Shriram Tirke Vs State of Maharashtra and others
Bombay High Court · (2004) 2 ALLMR 143 : (2004) 5 BomCR 837 : (2004) 1 MhLj 444
Maharashtra Co-operative Societies Act, 1960 — Section 73, 73(3), 73(G), 73A, 73B
High Courts18 Dec 2003Partly Allowed
Deepak Shriram Tirke Vs State of Maharashtra and Others
Bombay High Court · (2004) 2 ALLMR 143 : (2004) 5 BomCR 837 : (2004) 1 MhLj 444
High Courts18 Dec 2003
Narendra H. Khurana and Others Vs Commissioner of Police and Another
Bombay High Court · (2004) CriLJ 3393 : (2004) 2 MhLj 72 : (2004) 4 RCR(Criminal) 711
Penal Code, 1860 (IPC) — Section 294
High Courts18 Dec 2003Dismissed
Krushna Ganpat Duhijod Vs State of Maharashtra and Another
Bombay High Court · (2004) 2 ALLMR 780 : (2004) 4 BomCR 177 : (2004) 101 FLR 479 : (2004) 2 MhLj 844
Constitution of India, 1950 — Article 311
High Courts18 Dec 2003
Garware Chemicals Ltd. Vs Board for Industrial and Financial Reconstruction and Another
Bombay High Court · (2004) 4 BC 54 : (2004) 5 BomCR 891 : (2004) 120 CompCas 315 : (2004) 1 CompLJ 350 : (2004) 2 MhLj 707 : (2004) 55 SCL 706
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 3(1), 33, 33(1)
High Courts18 Dec 2003Allowed
Shri Vijay Ramchandra Angre Vs Shri S.M. Shangari and Others
Bombay High Court · (2004) 106 BOMLR 740
Constitution of India, 1950 — Article 22