Bombay High Court Judgments 2003

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

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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

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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

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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

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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

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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

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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

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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

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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

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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

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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

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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)

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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

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High Courts17 Dec 2003Allowed

Central Bank of India Vs Roofit Industries Limited

Bombay High Court · (2004) 2 ALLMR 569 : (2004) 4 BC 363 : (2004) 3 BomCR 712 : (2004) 1 CompLJ 473

Companies (Court) Rules, 1959 — Rule 71Companies Act, 1956 — Section 391(6)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts17 Dec 2003

Vijay Krishna Kumbhar Vs Collector and Others

Bombay High Court · AIR 2004 Bom 129 : (2004) 2 ALLMR 31 : (2004) 5 BomCR 904 : (2004) 2 MhLj 636

Bombay Provincial Municipal Corporations Act, 1949 — Section 79Constitution of India, 1950 — Article 14

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High Courts17 Dec 2003

Nitin Shankar Kadkol Vs Union of India (UOI) and Others

Bombay High Court · (2004) 1 DMC 695 : (2004) 2 MhLj 767

Navy Act, 1957 — Section 113, 114, 77(2)Penal Code, 1860 (IPC) — Section 304B, 498A

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High Courts17 Dec 2003

Prema Bangar Swamy Vs State of Maharashtra and Others

Bombay High Court · (2004) CriLJ 1296 : (2004) 2 MhLj 993 : (2004) 3 RCR(Criminal) 780

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 378, 390

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High Courts17 Dec 2003

Dayanand B. Nayak Vs Ketan K. Tirodkar and Another

Bombay High Court · (2004) CriLJ 2177

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 167, 190, 193Maharashtra Control of Organised Crime Act, 1999 — Section 10, 11, 12, 13, 15

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High Courts17 Dec 2003Allowed

Pandurang Subrao Dhabugade and Another Vs Agricultural Produce Market Committee and Others

Bombay High Court · (2004) 1 ALLMR 858 : (2004) 4 BomCR 172 : (2004) 106 BOMLR 328 : (2004) 2 MhLj 660

Constitution of India, 1950 — Article 12

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High Courts16 Dec 2003Allowed

Commissioner of Income Tax Vs Anderson Marine and Sons Pvt. Ltd.

Bombay High Court · (2004) 189 CTR 118 : (2004) 266 ITR 694

Income Tax Act, 1961 — Section 143, 143(1), 143(2), 143(3), 154

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Bombay High Court judgments, 2003