COURT ARCHIVE

Bombay High Court judgments, 2003

1,271 judgments · page 19 of 64

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

High Courts19 Aug 2003Dismissed

Rambilas Dinaram Shivlal Vs (Smt. Shantadevi Sitaram Agrawal, Shri Rajesh Sitaram Agarawal, Smt. Shobha Harishchandra Mittal, Smt. Sarla Madhusudan Agrawal, Smt. Asha Basantkumar Mittal and Smt. Ushadevi Manohar Singhaniya) L.Rs. of Original Defendant No. 1, Gajanan Dal Mills and Madanlal Chitlange Asha Traders Vs Rambilas Dinaram Shival, Gajanan Dal Mill and Madanlal Chitlange

Bombay High Court · (2004) 1 ALLMR 248 : (2004) 2 BC 285 : (2004) 2 BomCR 744

Civil Procedure Code, 1908 (CPC) — Section 34Negotiable Instruments Act, 1881 (NI) — Section 79, 80

High Courts18 Aug 2003Dismissed

Krishnarao Deshmukh Dead through L.R. Gajanan Krishnarao Deshmukh Vs Dattopant Deshmukh

Bombay High Court · (2003) 08 BOM CK 0104

Civil Procedure Code Amendment Act, 1976 — Section 100Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Evidence Act, 1872 — Section 83

High Courts18 Aug 2003Allowed

Kisanlal Maniklal Rathi Vs Dinkar Yashwant Patil

Bombay High Court · (2003) 4 ALLMR 1083 : (2004) 1 CivCC 456 : (2004) 1 MhLj 138

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Evidence Act, 1872 — Section 114

High Courts18 Aug 2003

Devang Rasiklal Vora Vs Union of India (UOI)

Bombay High Court · (2004) 3 BomCR 450 : (2004) 92 ECC 648 : (2003) 111 ECR 658 : (2003) 158 ELT 30 : (2004) 2 MhLj 208

Central Excises and Salt Act, 1944 — Section 35C

High Courts18 Aug 2003

Shri Kishor R. Madan Vs Shri Ramesh A. Phatnani

Bombay High Court · (2004) 1 ALLMR 176 : (2004) 2 BomCR 762 : (2004) 1 MhLj 820

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227

High Courts18 Aug 2003

Ramanna Vs State of Maharashtra

Bombay High Court · (2003) 08 BOM CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302

High Courts14 Aug 2003Allowed

Ravinbhushan Anant Datar and Shashibhushan Anant Datar Vs Waman Dattatray Purohit

Bombay High Court · (2004) 1 BomCR 585 : (2004) 1 MhLj 100

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3), 13(1)Transfer of Property Act, 1882 — Section 106

High Courts14 Aug 2003Dismissed

Gulam Mohamad Gulam Ahmad Vs State of Maharashtra, N/Cell, CB, CID

Bombay High Court · (2003) 08 BOM CK 0119

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 42, 50, 8

High Courts14 Aug 2003

Bennett Coleman and Co. Vs Bombay Union of Journalists

Bombay High Court · (2003) 4 ALLMR 1 : (2004) 1 BomCR 75 : (2004) 2 LLJ 130

Industrial Disputes Act, 1947 — Section 2

High Courts14 Aug 2003Dismissed

Controller of Stores Vs Commissioner of Sales Tax

Bombay High Court · (2004) 1 BomCR 703

Bombay Sales Tax Act, 1959 — Section 2(11), 36, 61(2)

High Courts14 Aug 2003Dismissed

Arti Nirmal Kumar Jain and Others Vs Bharat Villa CHS Ltd. and Others

Bombay High Court · (2004) 1 BomCR 69

Specific Relief Act, 1963 — Section 21(2), 5

High Courts14 Aug 2003Allowed

Smt. Ashalata Eknath Patil, (Sau. Sangita Vishwanath Mankar Name after marriage) through her Power of Attorney, Shri Ravindra Eknath Patil Vs Nama Kamlu Wara, Anya Padya Wara, The Additional Commissioner, Konkan Division and The State of Maharashtra

Bombay High Court · (2004) 1 ALLMR 863 : (2004) 1 BomCR 563 : (2004) 2 MhLj 113

Bombay Tenancy and Agricultural Lands Act, 1947 — Section 32G

High Courts14 Aug 2003Dismissed

Anjuman-e-Talim-e-Jamhoor Vs Rama Kalu Sonawane and Others

Bombay High Court · (2004) 1 ALLMR 174 : (2004) 3 BomCR 414

High Courts14 Aug 2003Dismissed

Radheshyam Rathod, (Deceased) through L.Rs. (Smt. Lilabai Rathod, Subhash Rathod, Omprakash Rathod, Suresh Rathod, Sunil Rathod and Smt. Lata Mawre) and Nandan Gupta, (Deceased) through L.Rs. (Smt. Kamalabai Gupta, Basantlal Gupta, Sanjay Gupta and Geeta Sahu) Vs Corporation of the City of Nagpur

Bombay High Court · (2003) 08 BOM CK 0037

City of Nagpur Corporation Act, 1948 — Section 25, 384, 70, 70(2), 74(2)Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 52

High Courts14 Aug 2003Dismissed

The State of Maharashtra Vs Shri Janardan Ragho Shirke and Others

Bombay High Court · (2003) 08 BOM CK 0020

High Courts14 Aug 2003

The State of Maharashtra and The District Enquiry Officer, Departmental Enquiries Vs Pradeep Shankarwar

Bombay High Court · (2003) 08 BOM CK 0001

High Courts13 Aug 2003Allowed

Bhaurao Game Vs Natthu Mirashe

Bombay High Court · (2003) 08 BOM CK 0108

High Courts13 Aug 2003Dismissed

Dhansingh Lalsingh Bhopale and Others Vs Kaminibai Dhanawant and Ramkisan Dhanawant

Bombay High Court · (2003) 08 BOM CK 0105

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9