COURT ARCHIVE

Bombay High Court judgments, 2003

1,271 judgments · page 15 of 64

High Courts08 Sept 2003Dismissed

Colaba Central Co-operative Consumer Wholesale and Retail Stores Ltd. alias Sahakar Bhandar Vs Kusumben Kantilal Shah and Others

Bombay High Court · (2003) 4 ALLMR 304 : (2004) 1 BomCR 547

Presidency Small Cause Courts Act, 1882 — Section 41

High Courts08 Sept 2003Dismissed

Mr. Umesh Anant Bondre, Mr. Rajendra Harischandra Kalangutkar and Mr. Tulsidas Laxman Vaigankar Vs The Village Panchayat of Calangute and Others

Bombay High Court · (2003) 09 BOM CK 0067

Constitution of India, 1950 — Article 226

High Courts08 Sept 2003

Tata Consulting Engineers (erstwhile Division of Tata Sons Ltd.) subsequently incorporated as a separate Company, namely, TCE Consulting Engineers Limited Vs Dilip P. Pandit and The Member, Industrial Tribunal

Bombay High Court · (2004) 1 MhLj 430

Industrial Disputes Act, 1947 — Section 33, 33(2), 33A

High Courts08 Sept 2003Dismissed

Aniruddha Sitaram Singh Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · AIR 2004 Bom 31

Bombay High Court (Appellate Side) Rules, 1960 — Rule 313Civil Procedure Code, 1908 (CPC) — Section 47

High Courts05 Sept 2003Allowed

Nanasaheb Maruti Sawant Vs Shankar Laxman Kalokhe and Others

Bombay High Court · (2003) 09 BOM CK 0120

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29(3), 43(1A)Constitution of India, 1950 — Article 227

High Courts05 Sept 2003Allowed

Jalgaon District Central Co-operative Bank Ltd. and Another Vs Union of India (UOI) and Others

Bombay High Court · (2003) 4 ALLMR 966 : (2004) 2 BomCR 88 : (2004) 265 ITR 423 : (2003) 4 MhLj 353 : (2004) 134 TAXMAN 1

Income Tax Act, 1961 — Section 119, 194A(3)

High Courts05 Sept 2003Allowed

The Jalgaon District Central Co-operative Bank Ltd. and Another Vs Union of India (UOI) and Others Mangesh Sudhakar Sarode Vs State of Maharashtra and Others

Bombay High Court · (2003) 184 CTR 343 : (2003) 4 MhLj 353

Income Tax Act, 1961 — Section 119, 194A(3)

High Courts05 Sept 2003Dismissed

Shamrao Joti Kumbhar and Another Vs Ramesh Khandu Sapre deceased through heirs Shailaja and Others

Bombay High Court · (2003) 09 BOM CK 0048

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 76Constitution of India, 1950 — Article 227

High Courts05 Sept 2003

Jiwanlal Motwani Vs State of Maharashtra and Others

Bombay High Court · (2004) 1 CivCC 295 : (2004) 1 MhLj 265

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2

High Courts05 Sept 2003Dismissed

Shankar Savala Gurav Vs Shri Bala Govinda Patil

Bombay High Court · (2003) 4 MhLj 864

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 32G, 84Constitution of India, 1950 — Article 227

High Courts05 Sept 2003

Indranil D. Deshmukh Vs Mumbai University and Another

Bombay High Court · (2004) 2 MhLj 236

Maharashtra Universities Act, 1994 — Section 28, 31, 32(1)

High Courts05 Sept 2003Dismissed

Syed Salman Shah @ Baba Miyan Vs The State of Maharashtra and Others

Bombay High Court · (2003) 09 BOM CK 0021

Civil Procedure Code, 1908 (CPC) — Section 115Waqf Act, 1995 — Section 28, 64, 65, 83(9)

High Courts05 Sept 2003Allowed

Timblo Mineral Private Limited Vs Hardesh Ores Private Limited, Sociedade De Fomento Industrial Private Limited and Shri Ramakant Rajaram Painguinkar

Bombay High Court · (2003) 09 BOM CK 0013

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3Specific Relief Act, 1963 — Section 38(3)

High Courts04 Sept 2003Dismissed

Iqbal Hasan Shaikh Ibrahim Kaskar Vs State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 3 : (2003) BomCR(Cri) 1815

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 167(5), 167(8)Maharashtra Control of Organised Crime Act, 1999 — Section 13, 14, 15, 16, 17

High Courts04 Sept 2003Allowed

Sajjan Narayanrao Salunke Vs State of Maharashtra and Others

Bombay High Court · (2004) 1 ALLMR 893 : (2004) 2 BomCR 713 : (2004) 1 MhLj 43

Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 44(1)Penal Code, 1860 (IPC) — Section 307

High Courts04 Sept 2003Allowed

Shri Mahadeo Shriniwas Naik Vs Ratnanchand Anandram Doshi

Bombay High Court · (2004) 1 ALLMR 100 : (2004) 4 BomCR 415 : (2004) 2 MhLj 191 : (2004) 2 MhLj 190

Constitution of India, 1950 — Article 227

High Courts04 Sept 2003Allowed

Ciby John D''Mello Vs Rajashree Electric Corporation

Bombay High Court · (2004) 1 ALLMR 93 : (2004) 4 BomCR 445

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3)Constitution of India, 1950 — Article 227

High Courts03 Sept 2003Allowed

Salman Salim Khan Vs State of Maharashtra

Bombay High Court · (2003) 09 BOM CK 0118

Bombay Prohibition Act, 1949 — Section 66Criminal Law Act, 1977 — Section 50(1)Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482

High Courts03 Sept 2003

Shri. Laxmi Vividh Karyakari Sahakari (Vikas) Seva Sanstha Ltd. Vs Kolhapur District Co-operative Bank Ltd. and Shri. Rayat Vividh Karyakari Sahakari (Vikas) Seva Sanstha Ltd.

Bombay High Court · (2004) 1 ALLMR 97 : (2004) 4 BomCR 400

Constitution of India, 1950 — Article 227

High Courts03 Sept 2003

Gajanan Nagu Patil Vs Nama Laku Ughada and Assistant Collector

Bombay High Court · (2004) 2 ALLMR 477

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32MConstitution of India, 1950 — Article 227Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3