High Courts22 Aug 2003Dismissed
Ajay Patil and Others Vs State of Maharashtra
Bombay High Court · (2004) 1 MhLj 343 : (2004) 2 RCR(Criminal) 91
Penal Code, 1860 (IPC) — Section 307
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,072 of 3,669
High Courts22 Aug 2003Dismissed
Gangaram Bhuriwale and Others Vs Deokabai Ahir
Bombay High Court · (2004) 1 ALLMR 761 : (2004) 106 BOMLR 689
Hindu Succession Act, 1956 — Section 14
High Courts22 Aug 2003Allowed
Sk. Rehanabi Sk. Ahmed Vs Sk. Ahmed Sk. Miya and Others
Bombay High Court · (2003) 08 BOM CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 401(3)Penal Code, 1860 (IPC) — Section 34, 498
High Courts21 Aug 2003
Thyssenkrupp Industries India Private Ltd. Vs Sangamner Bhag Sahakari Sakhar Karkhana Ltd. Sangamner Bhag Sahkari Sakhar Karkhana Ltd. Vs Thyssenkrupp Industries India Pvt. Ltd.
Bombay High Court · (2003) 08 BOM CK 0084
Limitation Act, 1963 — Section 5
High Courts20 Aug 2003Dismissed
Priyanka Balmukund Khodke alias Kum. Pingla Keshavrao Parate Vs State of Maharashtra, Tribal Development Department, Committee for Scrutiny and Verification of Tribe Claims, Nagpur Division and Member-Secretary and Deputy Controller of Rationing (Establishment)
Bombay High Court · (2004) 1 BomCR 559
Constitution of India, 1950 — Article 226
High Courts20 Aug 2003Dismissed
Prabhakar Dattatraya Telgu Vs State of Maharashtra, Tribal Development Department, Committee for Scrutiny and Verification of Tribe Claims, Pune Division and Member Secretary, Maharashtra State Road Transport Corporation, Deputy General Manager, State Transport Corporation, Central Workshop and Executive Magistrate
Bombay High Court · (2004) 2 ALLMR 488 : (2004) 1 BomCR 571
Constitution of India, 1950 — Article 14, 19, 21
High Courts20 Aug 2003Dismissed
Mrs. Suniti Ashok Sarathi Vs State of Maharashtra, Tribal Development Department, Committee for Scrutiny and Verification of Tribe Claims, Pune Division and Dy. Director, National Institute of Virology and Shri C.B. Lande
Bombay High Court · (2004) 2 ALLMR 484 : (2004) 1 BomCR 574
High Courts20 Aug 2003Dismissed
Janardhan Krishnaji Kulkarni Vs Vishnu Ganapati Ghorapade and others
Bombay High Court · (2003) 08 BOM CK 0111
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33B, 70(b), 88CConstitution of India, 1950 — Article 227
High Courts20 Aug 2003Allowed
Omprakash Bajoria Vs Ramesh Ramnivas Soni and Sheikh Malang - DEAD through L.Rs. (Shakilbi, Rizwan, Imshan, Farhan, Ku. Tabassum, Ku. Tasso and Ku. Anjuman)
Bombay High Court · (2003) 08 BOM CK 0103
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9, Order 41 Rule 23, Order 41 Rule 27, Order 42 Rule 1Evidence Act, 1872 — Section 83
High Courts20 Aug 2003Dismissed
Smt.Vimalbai Vs Narayan Limbajirao Chaudhari
Bombay High Court · (2003) 08 BOM CK 0085
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, Order 19 Rule 3, Order 8 Rule 10, 100
High Courts20 Aug 2003Dismissed
Sadhana Rajendra Karkud alias Sadhana Ramadas Shinde Vs State of Maharashtra, Tribal Development Department, Committee for Scrutiny and Verification of Tribe Claims, Pune Division and Member-Secretary and Pune District Central Co-operative Bank
Bombay High Court · (2004) 1 BomCR 578 : (2003) 4 MhLj 859
Constitution of India, 1950 — Article 342
High Courts20 Aug 2003Dismissed
Hemantkumar Narayan Bali, Non Medical Supervisor, Health Department Vs State of Maharashtra, General Administration Department, Raigad Zilla Parishad and District Health Officer, Raigad Zilla Parishad
Bombay High Court · (2004) 1 BomCR 582
High Courts20 Aug 2003Allowed
Parashram Sakhare Vs Vatsalabai Sharma Dead, Nirmalabai Purohit and Sumitra Sakhare
Bombay High Court · (2004) 1 ALLMR 755
Bombay Stamp Act, 1958 — Section 34Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 17, 54
High Courts20 Aug 2003Dismissed
Shri Janardan Krishnaji Kulkarni Vs Shri Vishnu Ganapati Ghorapade, Shri Jaysing Ganapati Ghorapade and Shri Hindurao Ganapati Ghorapade
Bombay High Court · (2004) 1 BomCR 66 : (2004) 1 MhLj 115
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33B, 70, 88CConstitution of India, 1950 — Article 227
High Courts20 Aug 2003
Dr. Narendra Bhiwapurkar Andha Vidyalaya Vs Shobha Laxman Pachkawade and Others
Bombay High Court · (2004) 101 FLR 103 : (2004) 1 MhLj 10
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(20), 2(21), 9, 9(1)
High Courts20 Aug 2003
Rainbow Agri Industries Ltd. Vs Income Tax Appellate Tribunal
Bombay High Court · (2003) 132 TAXMAN 752
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 242(2)
High Courts19 Aug 2003
Vijay Shrikant Kargutkar, Deepak Maheshchand Badoni and Sanjay Sahadev Gurav Vs The State of Maharashtra
Bombay High Court · (2003) 08 BOM CK 0117
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 34, 390, 391, 392
High Courts19 Aug 2003
The State of Maharashtra Vs Gangadhar Utge Sidramappa Mitkari Vs The State of Maharashtra
Bombay High Court · (2003) 2 MhLj 881
Evidence Act, 1872 — Section 11, 13, 42, 43Land Acquisition (Amendment) Act, 1984 — Section 30, 30(1)Land Acquisition Act, 1894 — Section 18, 4, 4(1), 6
High Courts19 Aug 2003
Thomas Dias of Bombay Vs National Textile Corporation (South Maharashtra) Limited and Shri Vidyasagar L. Kamble, Member, Industrial Court
Bombay High Court · (2004) 3 BomCR 390 : (2004) 1 MhLj 526
Textile Undertakings (Taking Over of Management) Act, 1983 — Section 3(3), 3(4), 3(5)
High Courts19 Aug 2003Partly Allowed
Virendra Bhanji Rathod and Others Vs Anand Vihar Co-operative Housing Society Ltd. and Others
Bombay High Court · (2003) 4 ALLMR 843 : (2004) 3 BomCR 401 : (2004) 1 MhLj 656