COURT ARCHIVE

Bombay High Court judgments, 2003

1,271 judgments · page 21 of 64

High Courts08 Aug 2003Allowed

Motorola Incorporated Vs Union of India (UOI), State of Maharashtra and Iridium India Telecom Ltd.

Bombay High Court · (2004) CriLJ 1576

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 105, 156(3), 177, 179, 190Income Tax Act, 1961 — Section 276B, 278B, 278B(1)

Read judgment

High Courts08 Aug 2003Dismissed

Shri Devprakash Rajput Proprietor of Sree Vinayak Trading Company Vs Shri Bharat Vora, Manager (Sales) Hindustan Domestic Oil and Gas Co. (Bom) Ltd. and State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 5 : (2004) 1 BC 624 : (2003) BomCR(Cri) 1393 : (2003) CriLJ 4521 : (2004) 1 KLJ 557

Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts08 Aug 2003Partly Allowed

Shobha M. Bhave (Dr.) and Others Vs State of Maharashtra and Another

Bombay High Court · (2004) 1 ALLMR 303 : (2004) 4 BomCR 368 : (2004) 101 FLR 109 : (2004) 1 MhLj 97

Constitution of India, 1950 — Article 320

Read judgment

High Courts08 Aug 2003Dismissed

Anant Vasantrao Kirkase Vs The State of Maharashtra and Shri D.D. Waghmare, Superintendent, District Court

Bombay High Court · (2003) 08 BOM CK 0088

Constitution of India, 1950 — Article 14, 16 311, 311(2)Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 8

Read judgment

High Courts08 Aug 2003Allowed

Chandmal Motilal Bora, Advocate and Notary Vs The State of Maharashtra

Bombay High Court · (2004) 2 MhLj 41

Notary Act, 1952 — Section 13, 8Penal Code, 1860 (IPC) — Section 120B, 120B(1), 120B(2), 324, 344

Read judgment

High Courts08 Aug 2003Allowed

Dilip Jejani Vs State of Maharashtra and Others

Bombay High Court · (2004) 3 BomCR 445 : (2003) 4 MhLj 649

Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 16, 42, 44(1)

Read judgment

High Courts08 Aug 2003Allowed

Vijay Deorao Patil (Chondhikar) Vs Manohar Naik and Others

Bombay High Court · (2003) 08 BOM CK 0058

General Clauses Act, 1897 — Section 10, 9Limitation (Amendment) Act, 1887 — Section 10, 11, 12, 13, 14Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 7, 94A

Read judgment

High Courts08 Aug 2003

Prakash Namdeorao Kedar and Others Vs Union of India (UOI) and Others

Bombay High Court · (2003) 4 ALLMR 409 : (2004) 3 BomCR 417 : (2003) 4 MhLj 233

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 6(3)

Read judgment

High Courts08 Aug 2003

Labour Law Practitioners Association Vs Vidarbha Labour Laws Practitioners Association and Others

Bombay High Court · (2004) 2 LLJ 273

Read judgment

High Courts08 Aug 2003

The State of Maharashtra and The Administrator, City and Industrial Development Corporation Vs Shashikant Bhagwant Jadhav and Others

Bombay High Court · (2004) 1 ALLMR 253 : (2004) 2 MhLj 50

Land Acquisition Act, 1984 — Section 11A, 23, 23(1), 24, 25Maharashtra Land Revenue Code, 1966 — Section 44Maharashtra Regional and Town Planning Act, 1966 — Section 113, 127, 40(1), 40(3)

Read judgment

High Courts08 Aug 2003

Iridium India Telecom Limited Vs Motorola Inc. a Corporation and Another

Bombay High Court · (2003) 6 BomCR 511

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1

Read judgment

High Courts08 Aug 2003

Janardhan Mohandas Rajan Pillai and Another Vs Madhubhai Patel and Others

Bombay High Court · AIR 2003 Bom 490 : (2003) 4 ALLMR 9 : (2004) 1 BomCR 736 : (2004) 1 MhLj 37

Civil Procedure Code, 1908 (CPC) — Section 13, 35, 44A

Read judgment

High Courts07 Aug 2003Allowed

Mahendra Harishchandra Nathe Vs The Commissioner, Nashik Municipal Corporation and State of Maharashtra

Bombay High Court · (2004) 1 BomCR 556 : (2004) 1 MhLj 7

Read judgment

High Courts07 Aug 2003

Pandurang Tulshiram Paighan Vs State of Maharashtra and Others

Bombay High Court · (2004) 1 MhLj 1055

Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4(6), 6

Read judgment

High Courts06 Aug 2003

Madhavgir Vs State of Maharashtra

Bombay High Court · (2005) 1 MhLj 161

Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302, 304

Read judgment

High Courts06 Aug 2003Dismissed

Abhijit Rajapure Vs State of Maharashtra and Others

Bombay High Court · (2004) 2 BomCR 766 : (2004) 1 MhLj 361

Read judgment

High Courts06 Aug 2003

J.H. Podar High School and Another Vs State of Maharashtra and Others

Bombay High Court · (2004) 2 ALLMR 207 : (2004) 3 BomCR 901 : (2004) 2 MhLj 713

Constitution of India, 1950 — Article 30

Read judgment

High Courts06 Aug 2003Allowed

Raju Burde Vs Establishment Officer (III-B), Maharashtra State Electricity Board and Another

Bombay High Court · (2004) 3 BomCR 460 : (2003) 4 MhLj 780

Read judgment

High Courts06 Aug 2003Allowed

Master Rajeev Shankarlal Parmar alias Pintya and Maharukh Adenwalla Vs Officer-in-Charge, Police Station, The Superintendent, Mumbai Central Prison and State of Maharashtra The State of Maharashtra Vs Master Rajeev Shankarlal Parmar @ Pintya and Maharukh Adenwalla

Bombay High Court · (2003) CriLJ 4522

Constitution of India, 1950 — Article 21Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 10, 2, 4, 49, 6(2)Penal Code, 1860 (IPC) — Section 302, 307

Read judgment

High Courts06 Aug 2003Allowed

Manohar Balaram Khanavkar and Others Vs The State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 126 : (2003) BomCR(Cri) 1394

Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 145

Read judgment