COURT ARCHIVE

Bombay High Court judgments, 2003

1,271 judgments · page 10 of 64

High Courts08 Oct 2003

State of Maharashtra and Another Vs Maharashtra Land Development Corporation and Another

Bombay High Court · (2004) 1 BomCR 24

Bombay Salsette Estate Abolition Act, 1951 — Section 4Constitution of India, 1950 — Article 226, 227Forest Act, 1927 — Section 35(1)

High Courts07 Oct 2003Allowed

National Federation of Telecom Employees B.S.N.L. Union Vs Chief General Manager, Telecom Factory, Bharat Sanchar Nigam Ltd. and Others

Bombay High Court · (2004) 1 LLJ 588

Industrial Disputes Act, 1947 — Section 10, 9A

High Courts07 Oct 2003Dismissed

Cott Beverage Inc., A Georgia Corporation Vs Silvassa Bottling Company

Bombay High Court · (2004) 2 ALLMR 440 : (2004) 4 BomCR 256 : (2004) 29 PTC 679

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 27, 28, 29, 41, 44

High Courts07 Oct 2003

Versova Gurudutt Co-operative Housing Society Ltd. Vs Divisional Joint Registrar, Co-operative Societies and Others

Bombay High Court · (2004) 1 ALLMR 1 : (2004) 1 MhLj 1118

High Courts07 Oct 2003Dismissed

Bhagwati Co-operative Housing Society Ltd. Vs The State of Maharashtra and Others

Bombay High Court · (2004) 1 ALLMR 690

Bombay High Court (Original Side) Rules, 1980 — Rule 636, 636(1)Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 27

High Courts07 Oct 2003Dismissed

Hardasmal Gurnani Vs State of Maharashtra and Another

Bombay High Court · (2004) 3 ALLMR 495 : (2004) 1 MhLj 908

Bombay Stamp Act, 1958 — Section 2

High Courts07 Oct 2003Allowed

Chandrashekhar Narayan Joshi Vs State of Maharashtra

Bombay High Court · (2004) 1 MhLj 929 : (2004) 3 RCR(Criminal) 358

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

High Courts07 Oct 2003Dismissed

Sanju @ Sanjay Patangrao Jagtap Vs The State of Maharashtra (At the instance of Sr. P.I.)

Bombay High Court · (2004) CriLJ 1102 : (2004) 2 RCR(Criminal) 528

Penal Code, 1860 (IPC) — Section 375, 376, 511

High Courts06 Oct 2003Dismissed

Prakash Ramaji Lende Vs United Church of Northern India and Another

Bombay High Court · (2004) 3 ALLMR 525 : (2004) 1 MhLj 363

Transfer of Property (Amendment) Act, 2002 — Section 3Transfer of Property Act, 1882 — Section 106

High Courts03 Oct 2003Dismissed

Vijayendra Rajarao Hallar Vs The State of Maharashtra and Shri A.M. Thatte, Executive Engineer (Electrical) Public Works Department Jayant Ramdas Choudhari Vs The State of Maharashtra and Shri A.B. Thatte, Executive Engineer (Elec) Public Works Department

Bombay High Court · (2004) 1 ALLMR 738 : (2004) 3 BomCR 360

Constitution of India, 1950 — Article 309, 339Dairy Development Department (Recruitment) Rules, 1989 — Rule 6Maharashtra Civil Services (Regulation of Seniority) Rules, 1982 — Rule 4, 5, 7, 7(5)

High Courts03 Oct 2003Allowed

The Greater Bombay Co-operative Bank Ltd. and Shri Upendra Mahadik, The Special Recovery Officer Vs Shri Dhillon P. Shah, Smt. Shivangi D. Shah and The Divisional Joint Registrar, Co-operative Societies (Appeals)

Bombay High Court · AIR 2004 Bom 108 : (2004) 1 ALLMR 25 : (2004) 3 BomCR 229 : (2004) 1 MhLj 996

Constitution of India, 1950 — Article 246(3)

High Courts03 Oct 2003Dismissed

Agriculture Produce Market Committee Vs State of Maharashtra and Another

Bombay High Court · (2004) 5 BomCR 890 : (2004) 106 BOMLR 942

High Courts03 Oct 2003Allowed

Shree Chhatrapati Shivaji Education Society Vs State of Maharashtra, The Maharashtra University of Health Sciences, Dr. D.G. Dongaonkar, Vice Chancellor, Maharashtra University of Medical Sciences and The Director Ayurved

Bombay High Court · (2004) 2 ALLMR 77 : (2003) 6 BomCR 487

Constitution of India, 1950 — Article 14Maharashtra Universities Act, 1994 — Section 82Maharashtra University of Health Sciences Act, 1988 — Section 64

High Courts03 Oct 2003Dismissed

Rambhau Rudrakar (deceased through LRs.) Manjurabai and Others Vs Mangtulal Agrawal and Another

Bombay High Court · (2004) 2 ALLMR 154 : (2004) 1 MhLj 528

Transfer of Property Act, 1882 — Section 113

High Courts03 Oct 2003Dismissed

C.M.C. Limited Vs Unit Trust of India and Others

Bombay High Court · AIR 2004 Bom 16 : (2004) 1 ARBLR 179 : (2004) 1 BomCR 59

Arbitration and Conciliation Act, 1996 — Section 11Constitution of India, 1950 — Article 226

High Courts30 Sept 2003

Wyeth Holdings Corp. and Another Vs Sun Pharmaceuticals Industries Ltd.

Bombay High Court · (2004) 28 PTC 423

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 29

High Courts30 Sept 2003

Procter and Gamble India Ltd. Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · (2004) 1 ALLMR 425 : (2004) 3 BomCR 324 : (2004) 1 MhLj 406

Constitution of India, 1950 — Article 226

High Courts30 Sept 2003

Smt. Pramilabai V. Patil Vs State of Maharashtra and Others

Bombay High Court · AIR 2004 Bom 125 : (2004) 1 ALLMR 867

Maharashtra Felling of Trees (Regulation) Act, 1964 — Section 4

High Courts30 Sept 2003

Om Sai Hotels and Restaurants Vs The Regional Provident Fund Commissioner (I) and Union of India (UOI)

Bombay High Court · (2004) 1 LLJ 895 : (2004) 2 MhLj 547

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16, 16(1)

High Courts29 Sept 2003Partly Allowed

Tax Practitioners Benevolent Fund, A Public Charitable Trust Vs Commissioner of Income Tax-1

Bombay High Court · (2004) 188 CTR 26 : (2004) 266 ITR 561 : (2004) 1 MhLj 402 : (2004) 136 TAXMAN 282

Income Tax Act, 1961 — Section 80G