High Courts28 Aug 2003Dismissed
Merchant @ Somji Agro Industries and Investment (P) Ltd. Vs Mr. Brij Mehra and State of Maharashtra
Bombay High Court · (2004) 2 BC 22 : (2004) CriLJ 1012
Criminal Procedure Code, 1973 (CrPC) — Section 256
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,071 of 3,669
High Courts28 Aug 2003
Jivatsingh Dhansinghani Vs Padma Hemandas and Others Shri Krishna Shewa Trust and Others Vs Mrs. Sunita B. Khemlani and Another
Bombay High Court · (2004) 3 BomCR 410 : (2004) 1 MhLj 672
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 111
High Courts28 Aug 2003Dismissed
Hotel Bandra International (P) Ltd. Vs Mr. Brij Mehra, Prop. Brij Enterprises and State of Maharashtra
Bombay High Court · (2004) 2 BC 556 : (2004) CriLJ 143
Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1), 256(2)
High Courts27 Aug 2003Dismissed
Dattaraj Janraoji Nimkar and Others Vs Swargiya Sakharamji Shikshan Sanstha and Others
Bombay High Court · (2004) 1 ALLMR 306 : (2004) 1 MhLj 516
Constitution of India, 1950 — Article 14Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 25A
High Courts27 Aug 2003Allowed
Dr. Sharadchandra Malharrao Ajinkya Since Deceased through Legal Representatives Vs Markus Philips Mendosa
Bombay High Court · (2004) 2 ALLMR 134 : (2004) 106 BOMLR 743
Constitution of India, 1950 — Article 227
High Courts26 Aug 2003Dismissed
Pravin Manohar Ghag and Naresh Raghoji Prajapati Vs The State of Maharashtra
Bombay High Court · (2003) 08 BOM CK 0028
Evidence Act, 1872 — Section 21, 26, 30Penal Code, 1860 (IPC) — Section 34, 376(2), 452
High Courts25 Aug 2003Allowed
Ramchandra Jagtap Vs Dudharam Langruji Padvekar dead through L.Rs. Bulkabai Padvekar and Others
Bombay High Court · (2003) 4 ALLMR 990 : (2004) 1 MhLj 278
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Evidence Act, 1872 — Section 83
High Courts25 Aug 2003Dismissed
Pramila Bhalchandra Kotwal Vs India United Mills No. 1, Unit of N.T.C. (M.N.) Ltd.
Bombay High Court · (2004) 4 BomCR 438
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10(4)
High Courts25 Aug 2003
Suhas Ganpat Kalzunkar Vs Bayer (India) Ltd. and Another
Bombay High Court · (2004) 1 LLJ 1102
High Courts23 Aug 2003
Association of Managements of Unaided P.M. and Others Vs State of Mah. and Others Kum. Gosavi Nadar Arun and Others Vs The Director of Technical Education and Others
Bombay High Court · (2004) 1 ALLMR 180 : (2004) 2 BomCR 208
Constitution of India, 1950 — Article 15(4), 19, 19(6), 29, 29(2)
High Courts22 Aug 2003
Shri Janardan Nago Patil Vs Shri Ramanand Ramdas Mishra
Bombay High Court · (2004) 3 BomCR 389 : (2003) 4 MhLj 853
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A
High Courts22 Aug 2003Allowed
Champabai Patwari and Another Vs State of Maharashtra and Others
Bombay High Court · (2004) 1 ALLMR 874 : (2004) 2 BomCR 749 : (2004) 1 MhLj 148
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 14, 21, 45(2)
High Courts22 Aug 2003
Commissioner of Sales Tax Vs Matushree Textile Limited
Bombay High Court · (2004) 3 BomCR 863
High Courts22 Aug 2003
Munawar Khan Hussein Khan since deceased by his heirs Ibrahim Munawar Khan and Others Vs Somnath H. Holkar
Bombay High Court · (2004) 1 ALLMR 466 : (2004) 3 BomCR 391 : (2003) 4 MhLj 679(1)
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(2), 15(2), 2, 2(1), 3Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3, 3(1)
High Courts22 Aug 2003
Pune Ganesh Festival Janotsav, Pune Ganesh Utsav Samitee and Narendra Martand Vyavahare Trustee, Pune Ganesh Utsav Committee Vs Pune Municipal Corporation and Others
Bombay High Court · (2004) 2 ALLMR 604 : (2004) 3 BomCR 452
Bombay Provincial Municipal Corporations Act, 1949 — Section 79Constitution of India, 1950 — Article 226
High Courts22 Aug 2003Allowed
Jairam Vyawahare Vs Shri Vithal Patil
Bombay High Court · (2004) 2 ALLMR 480
Evidence Act, 1872 — Section 34Limitation Act, 1963 — Article 14, 26, 18
High Courts22 Aug 2003
Goodlas Nerolac Paints Ltd. Vs Paints Employees Union
Bombay High Court · (2004) 4 BomCR 355 : (2004) 101 FLR 486
High Courts22 Aug 2003Allowed
Onkar Konde Vs Shobha Ambadas Ugale and Others
Bombay High Court · (2004) 2 ALLMR 137 : (2004) 1 CTLJ 306 : (2004) 1 MhLj 172
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Contract Act, 1872 — Section 16, 17
High Courts22 Aug 2003
Gango Co-operative Housing Society Ltd. Vs Municipal Corporation of Greater Bombay and Another
Bombay High Court · AIR 2004 Bom 64 : (2004) 1 ALLMR 115 : (2004) 3 BomCR 879 : (2004) 1 MhLj 843
Constitution of India, 1950 — Article 14, 300ATransfer of Property Act, 1882 — Section 5
High Courts22 Aug 2003
Maharashtra Apex Corporation Ltd. Vs Bindu Synthetics Ltd. and Others
Bombay High Court · AIR 2004 Bom 1 : (2003) 4 ALLMR 613 : (2004) 4 BomCR 377
Bombay High Court (Original Side) Rules, 1980 — Rule 307, 30FCivil Procedure Code, 1908 (CPC) — Section 129, 47