COURT ARCHIVE

Bombay High Court judgments, 2003

1,271 judgments · page 20 of 64

High Courts13 Aug 2003Allowed

Lalchand Pardeshi died through heirs and legal representatives Ashabai Pardeshi and Others Vs Ramkrishna Jadhav and Others

Bombay High Court · (2004) 2 BomCR 757 : (2003) 4 MhLj 119

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 22, 22(1), 22(2)

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High Courts13 Aug 2003Dismissed

Vasantrao Shankarrao Bhosle Vs Suhas Ramchandra Apte

Bombay High Court · (2004) 1 ALLMR 199 : (2004) 4 BomCR 314 : (2004) 1 MhLj 461

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12, 12(1), 12(2), 12(3)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106

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High Courts13 Aug 2003Dismissed

Pandurang Namdeo Mulande Vs Arjun Krishnaji Araj

Bombay High Court · (2003) 08 BOM CK 0036

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts13 Aug 2003

Bhau Anna Patil since deceased through L.Rs. Vs Smt. Dhondibai Bhima Nhavi since deceased through L.Rs.

Bombay High Court · (2004) 2 ALLMR 141 : (2004) 4 BomCR 311 : (2004) 106 BOMLR 764

Constitution of India, 1950 — Article 227

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High Courts12 Aug 2003

Ravindra Kashirao Deshmukh Vs The Presiding Officer, School Tribunal, The Shivaji Shikshan Sanstha, Kasturba Kanya Shala and The Education Officer (Secondary), Zilla Parishad

Bombay High Court · (2003) 08 BOM CK 0106

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High Courts12 Aug 2003Allowed

Rajendra Shankarrao Barde Vs Sudhakar Laxman Kundojwar and Another

Bombay High Court · (2003) 08 BOM CK 0101

Maharashtra Co-operative Societies Act, 1960 — Section 88

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High Courts12 Aug 2003Dismissed

Venugopal Engg. (P.) Ltd. and Others Vs Union of India (UOI) and Another

Bombay High Court · (2003) 08 BOM CK 0070

Criminal Procedure Code, 1973 (CrPC) — Section 132, 135(1), 482Imports and Exports (Control) Act, 1947 — Section 5

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High Courts12 Aug 2003

Shreyans Industries Vs State of U.P. and Others

Bombay High Court · (2004) 1 CivCC 416 : (2004) 1 MhLj 51 : (2004) 1 MhLj 50

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10

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High Courts12 Aug 2003

Shrikrishana Pawar Vs Harbansing Chambasing Bhatiya

Bombay High Court · (2003) 08 BOM CK 0033

Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts12 Aug 2003Allowed

MRF Ltd. Vs Goa MRF Employees'' Union and Another

Bombay High Court · (2004) 1 LLJ 394

Industrial Disputes Act, 1947 — Section 10, 10(4), 11(3), 33, 33A

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High Courts12 Aug 2003Dismissed

Sou. Surekha Sandip Hajare Vs Instacomp and Another

Bombay High Court · (2004) CriLJ 1687

Criminal Procedure Code, 1973 (CrPC) — Section 473Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts12 Aug 2003Allowed

Hemantkumar Haribhau Pawar and Others Vs Rajusing Chudaman Rathod

Bombay High Court · (2004) 1 MhLj 379

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12

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High Courts12 Aug 2003Dismissed

Sou Surekha Sandip Hajare Vs Instacomp and Another

Bombay High Court · (2004) 3 BC 33 : (2004) 2 RCR(Criminal) 408

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts12 Aug 2003Allowed

Uttam Steel Ltd. Vs Union of India (UOI)

Bombay High Court · (2003) 4 ALLMR 829 : (2003) 111 ECR 898 : (2003) 158 ELT 274 : (2004) 1 MhLj 497

Central Excise Rules, 1944 — Rule 12Central Excises and Salt Act, 1944 — Section 11BGeneral Clauses Act, 1897 — Section 6

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High Courts11 Aug 2003

Pradipsingh Vs State of Maharashtra

Bombay High Court · (2004) 1 DMC 382

Criminal Procedure Code, 1973 (CrPC) — Section 354, 366Penal Code, 1860 (IPC) — Section 302

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High Courts11 Aug 2003Allowed

Suresh Dadarao Kapse Vs State of Maharashtra and Shobha Suresh Kapse

Bombay High Court · (2003) 08 BOM CK 0038

Penal Code, 1860 (IPC) — Section 147, 149, 307, 498A

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High Courts11 Aug 2003Dismissed

State of Maharashtra Vs Manoharsingh Thakur Manoharsingh Thakur Vs The State of Maharashtra

Bombay High Court · (2003) 08 BOM CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 149, 164, 313, 37, 392Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302

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High Courts11 Aug 2003Dismissed

The Bharat Co-operative Bank (Mumbai) Ltd. and Others Vs The Union of India (UOI) and Others

Bombay High Court · (2004) 1 BomCR 589 : (2003) 4 MhLj 1043

Bombay Municipal Boroughs Act, 1925 — Section 19General Clauses Act, 1897 — Section 6

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High Courts11 Aug 2003Allowed

U.P. State Bridge Corporation Ltd. Vs Union of India (UOI)

Bombay High Court · (2003) 90 ECC 800 : (2003) 157 ELT 267

Constitution of India, 1950 — Article 226

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High Courts10 Aug 2003

Shobha Deshmukh and Others Vs State of Maharashtra and Others

Bombay High Court · (2004) 5 BomCR 464 : (2004) 1 MhLj 951

Maharashtra Land Revenue Code, 1966 — Section 120

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