High Courts16 Dec 2003Dismissed
Mr. Mohammed Furkhan Mohammed Bashir Joza Vs The State of Maharashtra
Bombay High Court · (2004) 2 MhLj 801 : (2004) 2 MhLj 800
Penal Code, 1860 (IPC) — Section 375, 376
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 2 of 64
High Courts16 Dec 2003Allowed
Abdul Razak Haji Ismail Vs Director of Enforcement and Others
Bombay High Court · (2004) 4 BomCR 184 : (2005) 123 CompCas 219 : (2004) 113 ECR 732 : (2004) 165 ELT 495 : (2004) 2 MhLj 152 : (2004) 51 SCL 337
Constitution of India, 1950 — Article 300AForeign Exchange Regulation Act, 1973 — Section 8(1)
High Courts15 Dec 2003Allowed
Baburao Deshmukh Vs Maharashtra Insecticides Limited and Others
Bombay High Court · (2004) 2 CivCC 473 : (2004) 2 MhLj 717 : (2004) 4 RCR(Civil) 167
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts15 Dec 2003Dismissed
Globe Enterprises Vs Union of India and Others
Bombay High Court · (2004) 1 ALLMR 634 : (2004) 3 BomCR 53 : (2004) 2 MhLj 645
Customs Act, 1962 — Section 111
High Courts15 Dec 2003Dismissed
Zenith Computers Ltd. Vs Union of India (UOI)
Bombay High Court · (2004) 1 BomCR 473 : (2004) 112 ECR 755 : (2004) 164 ELT 24
Customs and Central Excise Duties (Drawback) Rules, 1971 — Rule 15, 3, 6
High Courts15 Dec 2003Allowed
Kashinath Chindhuji Shastri Vs Haribhau Nathuji Bawanthade
Bombay High Court · (2004) 2 ALLMR 40 : (2004) 2 CivCC 436 : (2004) 2 MhLj 722 : (2004) 4 RCR(Civil) 99
Evidence Act, 1872 — Section 83Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts15 Dec 2003
Pride of Asia Films Vs Essel Vision
Bombay High Court · (2004) 3 ARBLR 169 : (2004) 5 BomCR 870
Arbitration and Conciliation Act, 1996 — Section 2, 36, 7
High Courts12 Dec 2003
Mohammad Asgar Vs State of Maharashtra
Bombay High Court · (2004) 2 DMC 704
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts12 Dec 2003
Rameshwarnath Dhashrathnath Upadhyay Vs The State of Maharashtra Union of India (UOI) Vs Rameshwarnath Dashrathnath Upadhayay and The State of Maharashtra
Bombay High Court · (2003) 12 BOM CK 0071
Penal Code, 1860 (IPC) — Section 376, 376(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 12(4), 12(7)
High Courts12 Dec 2003
Govardhandas Brahmane Vs Shridharprasad Rautrai
Bombay High Court · (2004) 2 ALLMR 43 : (2004) 1 MhLj 921
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 124, 125
High Courts12 Dec 2003
Awdhesh Narayan K. Singh Vs Adarsh Vidya Mandir Trust and Another
Bombay High Court · (2004) 1 ALLMR 346 : (2004) 3 BomCR 669 : (2004) 1 MhLj 676
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 33, 33(1), 35, 35(3), 35(4)
High Courts12 Dec 2003Dismissed
Kelkar and Kelkar Vs Indian Airlines and Another
Bombay High Court · (2004) 1 ALLMR 847 : (2004) 1 ARBLR 381 : (2004) 2 BomCR 57
Arbitration Act, 1940 — Section 20
High Courts12 Dec 2003
Narendra Kantilal Shah Vs Joint Registrar, Co-operative Societies (Appeal) and Others
Bombay High Court · AIR 2004 Bom 166 : (2004) 1 ALLMR 798 : (2004) 2 BC 585 : (2004) 1 BomCR 707 : (2004) 1 MhLj 704
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1(4), 17, 3(1), 34
High Courts12 Dec 2003Allowed
Sunil Tuvlare and Another Vs Principal, Sou. Vasudhatai Deshmukh Krishi Vidyalaya and Others
Bombay High Court · (2004) 2 ALLMR 397 : (2004) 2 MhLj 99
High Courts12 Dec 2003Dismissed
Sheetal A. Abhyankar (Ms.) and Others Vs Maharashtra University of Health Sciences
Bombay High Court · (2004) 1 ALLMR 369 : (2004) 2 MhLj 689
Graduate Medical Education Regulations, 1997 — Regulation 12
High Courts12 Dec 2003
Iridium India Telecom Ltd. Vs Motorola Inc. and Others
Bombay High Court · (2004) 1 ALLMR 418 : (2004) 1 BomCR 479
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts11 Dec 2003Allowed
Mahipal Battulal Jain Vs Union of India (UOI)
Bombay High Court · (2004) 2 ALLMR 45 : (2004) 106 BOMLR 943
Evidence Act, 1872 — Section 114Railway Claims Tribunal Act, 1987 — Section 16Railways Act, 1989 — Section 100, 103, 106, 2
High Courts11 Dec 2003Dismissed
Shivganga Paper Converters Pvt. Ltd. and another Vs Union Territories of Daman And Diu and others
Bombay High Court · (2003) 12 BOM CK 0072
Central Sales Tax Act, 1956 — Section 8(5)Constitution of India, 1950 — Article 19(l)(g), 300A, 301, 301, 302
High Courts11 Dec 2003Allowed
Maharashtra State Road Transport Corporation and Others Vs Manda Deshmukh and Others
Bombay High Court · (2004) 2 ACC 863 : (2004) ACJ 1602 : (2004) 2 ALLMR 401 : (2004) 2 MhLj 657
Motor Vehicles Act, 1988 — Section 168
High Courts11 Dec 2003
Ushabai Bannore Vs Wasudeo Mehare and Others
Bombay High Court · (2004) 3 CivCC 94 : (2004) 2 MhLj 594
Evidence Act, 1872 — Section 83