High Courts22 Sept 2003Allowed
Matraco (India) Limited Vs Union of India (UOI) and Others
Bombay High Court · (2004) 2 BomCR 80
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 12 of 64
High Courts22 Sept 2003
Co-operative Bank Employees'' Union and Others Vs State of Maharashtra and Others
Bombay High Court · (2004) 101 FLR 88 : (2004) 2 LLJ 519
Bombay Industrial Relations Act, 1946 — Section 3(13)
High Courts22 Sept 2003
Matraco (India) Ltd. Vs Union of India (UOI)
Bombay High Court · (2003) 162 ELT 1192
Customs Act, 1962 — Section 125
High Courts22 Sept 2003Dismissed
Baburao Shankar Mahajan (since deceased through his L.Rs. Mankarnika Baburao Mahajan, Arun Baburao Mahajan, Ramesh Baburao Mahajan, Suresh Baburao Mahajan, Sou. Sharada Rudrappa Mahajan, Aruna Ramesh Mahajan and Rekha Ramesh Mahajan minor through her guardian) Vs Narayan Balajibudhkar (since deceased by his legal heir and representative, Shri Balwant Narayanbudhkar)
Bombay High Court · (2004) 3 BomCR 440
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227
High Courts22 Sept 2003
Brihanmumbai Municipal Corporation Vs Mr. Suryakant Sabaji Chaturvedi
Bombay High Court · (2004) 2 BomCR 95
High Courts22 Sept 2003
Vijaykumar Bhogilal Patel Vs Karim Mohammed Maredia and Others
Bombay High Court · (2004) 1 ARBLR 540 : (2004) 2 BomCR 719 : (2004) 1 MhLj 966
Arbitration and Conciliation Act, 1996 — Section 16, 8
High Courts20 Sept 2003Allowed
Shivshankar Dudh Vyavsayek Va Utpadak Sanstha Maryadit and Another Vs State of Maharashtra and Others
Bombay High Court · (2004) 1 MhLj 779
High Courts20 Sept 2003
Shri Bhagwanrao Sadashiv Gaikwad Vs Narnari Jayavant Zagzap (since deceased by his heirs and legal representatives Kamal Baba Zagzap, Kalyaon Baba Zagzap, Ramchandra Baba Zagzap and Hari Baba Zagzap)
Bombay High Court · (2003) 09 BOM CK 0081
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32M, 32O, 85AConstitution of India, 1950 — Article 227
High Courts20 Sept 2003Dismissed
Sau. Suvarna Prakash Patil Vs Anil Hindurao Powar and Others
Bombay High Court · (2004) 1 ALLMR 61 : (2003) 132 STC 539
Bombay Village Panchayats Act, 1958 — Section 14, 16(1), 16(2)
High Courts20 Sept 2003Allowed
Sou. Suvarna Prakash Patil Vs Anil Hindurao Powar, Mahesh Balasaheb Katkar, Gautam Devappa Sorate, Sou. Shobha Jaisingh Lohar and Balwant Dattatraya Kumkhar
Bombay High Court · (2004) 1 ALLMR 767 : (2004) 1 MhLj 1062
Bombay Village Panchayats Act, 1958 — Section 129, 129(1), 129(2), 129(4), 14Constitution of India, 1950 — Article 102, 102(1), 103, 103(1), 190(3)
High Courts20 Sept 2003
Maharashtra General Kamgar Union Vs Estrella Batteries Ltd. and Others
Bombay High Court · (2004) 2 BomCR 617 : (2004) 106 BOMLR 863
Civil Procedure Code, 1908 (CPC) — Section 10, 11, 12Industrial Disputes Act, 1947 — Section 10(3), 26Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24, 28, 30, 33C, 59
High Courts20 Sept 2003Dismissed
The State of Maharashtra Vs Vinod Ratilal Thakkar
Bombay High Court · (2003) 09 BOM CK 0038
Essential Commodities Act, 1955 — Section 8
High Courts20 Sept 2003Dismissed
Prakash Bhaskarrao Patil Vs Preeti Prakash Patil
Bombay High Court · (2004) 3 RCR(Criminal) 686
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts19 Sept 2003Dismissed
Kana Bala Patil since deceased through LRs. Kalibai Kana Patil and Others Vs Dr. Usha Gopal Hiranandani
Bombay High Court · (2004) 2 ALLMR 101 : (2005) 1 MhLj 238
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 32F(1), 32G, 32P, 84
High Courts19 Sept 2003
Oriental Insurance Co. Ltd. Vs Olivia Vaz and Others
Bombay High Court · (2004) 3 ACC 537 : (2004) 3 ALLMR 467
Motor Vehicles Act, 1988 — Section 95(2)(b)
High Courts19 Sept 2003Allowed
Agostinho Menezes Vs Regional Director, E.S.I. Corporation and Another
Bombay High Court · (2004) 2 LLJ 313
Employees State Insurance Act, 1948 — Section 45A, 75, 77
High Courts19 Sept 2003Allowed
Anil Kumar Chawla (brother-in-law of Detenu) Vs The State of Maharashtra, Shri R.S. Negi, Principal Secretary to the Govt. of Maharashtra and The Superintendent of Prison
Bombay High Court · (2003) 09 BOM CK 0018
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3, 3(1)Constitution of India, 1950 — Article 14, 22Customs Act, 1962 — Section 111, 113, 135, 135A, 2
High Courts19 Sept 2003
Mohammed Akbar and Another Vs Mustafa Khan and Others
Bombay High Court · (2004) 2 ACC 820 : (2004) 2 ALLMR 847
Motor Vehicles Act, 1939 — Section 140, 92A
High Courts18 Sept 2003Dismissed
Sonali Ramkrishna Bayani Vs State of Maharashtra and others
Bombay High Court · (2003) 09 BOM CK 0090
Constitution of India, 1950 — Article 12, 13, 14, 15, 16
High Courts18 Sept 2003Dismissed
Baron International Ltd. Vs Union of India (UOI)
Bombay High Court · (2004) 113 ECR 141 : (2004) 163 ELT 150
Central Excises and Salt Act, 1944 — Section 35F