COURT ARCHIVE

Bombay High Court judgments, 2003

1,271 judgments · page 23 of 64

High Courts30 Jul 2003

Asha Raut Vs Deputy Director of Education (Secondary) and Others

Bombay High Court · (2003) 4 ALLMR 430 : (2003) 6 BomCR 543 : (2003) 3 MhLj 1010

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(10)

High Courts29 Jul 2003

Basant Mertia and Pushkar Dilip Sawant Vs The University of Pune and Others

Bombay High Court · (2003) 07 BOM CK 0085

Constitution of India, 1950 — Article 226

High Courts29 Jul 2003Dismissed

Nilam Trivedi Vs University of Mumbai and Others

Bombay High Court · (2004) 1 BomCR 789 : (2004) 1 MhLj 164

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(9)

High Courts29 Jul 2003

Mililab Private Limited and Another Vs Glemark Pharmaceuticals Limited and Another

Bombay High Court · (2003) 6 BomCR 30 : (2004) 1 MhLj 771

Sales of Goods Act, 1930 — Section 27Trade and Merchandise Marks Act, 1958 — Section 106, 120

High Courts28 Jul 2003Dismissed

Mahratta Chambar of Commerce Industries and Agriculture and Others Vs State of Maharashtra and The Commissioner, Pimpri-Chinchwad Municipal Corporation

Bombay High Court · (2003) 4 ALLMR 32 : (2004) 1 BomCR 137

Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 149, 149(3), 149(4), 2Constitution of India, 1950 — Article 226

High Courts28 Jul 2003

Shri V.D. Bhobe, Deputy Director of Accounts and Another Vs State of Goa and Others

Bombay High Court · (2005) 107 BOMLR 385

Constitution of India, 1950 — Article 14, 16, 226

High Courts28 Jul 2003Dismissed

Hi-Tech Engineers Vs Union of India (UOI)

Bombay High Court · (2003) 161 ELT 96

Customs Act, 1962 — Section 72, 90

High Courts28 Jul 2003Dismissed

R.R. Oomerbhoy Pvt. Ltd. Vs Court Receiver, High Court and Another

Bombay High Court · (2004) 1 BomCR 436 : (2003) 27 PTC 580

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1, 94Trade and Merchandise Marks Act, 1958 — Section 28, 29

High Courts28 Jul 2003Dismissed

Dinesh R. Dung and Another Vs Union of India (UOI) and Others

Bombay High Court · (2004) 1 BomCR 796

Customs Act, 1962 — Section 25

High Courts28 Jul 2003Dismissed

Hi-tech Engineers Vs Union of India (UOI) and Others

Bombay High Court · (2004) 1 BomCR 776

Customs Act, 1962 — Section 124, 28, 72, 88, 88A

High Courts28 Jul 2003

Col. B.S. Khatri Vs State of Maharashtra and Another

Bombay High Court · (2004) 1 BomCR 424 : (2004) 1 MhLj 747

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 340Penal Code, 1860 (IPC) — Section 120B, 172, 173, 174, 175

High Courts28 Jul 2003Dismissed

Pratibha Syntext Ltd. Vs Union of India (UOI)

Bombay High Court · (2003) 4 ALLMR 25 : (2004) 1 BomCR 92 : (2003) 157 ELT 141

Customs Act, 1962 — Section 111, 25, 28AB

High Courts28 Jul 2003

Raviprakash Babulalsing Parmar Vs State of Maharashtra and Others

Bombay High Court · (2004) 2 BomCR 821 : (2004) 1 MhLj 177

Constitution of India, 1950 — Article 342

High Courts25 Jul 2003Dismissed

The State of Maharashtra Vs Ramnath Namdeo Gadhe and Others

Bombay High Court · (2003) 2 ALD(Cri) 127

High Courts25 Jul 2003

Shree Maheshwar Hydel Power Corporation Ltd. Vs Chitroopa Palit and Another

Bombay High Court · AIR 2004 Bom 143 : (2004) 2 BomCR 137 : (2004) 1 MhLj 382

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 19, 19(1), 19(2)

High Courts25 Jul 2003Dismissed

Brihanmumbai Municipal Corporation Vs General Secretary BEST Workers'' Union and Another

Bombay High Court · (2003) 4 ALLMR 657 : (2004) 1 BomCR 744

Bombay Industrial Relations Act, 1946 — Section 40

High Courts25 Jul 2003Allowed

The State of Maharashtra Vs Prakashchand Bansilal Kankaria, A. Rahiman Riaysant Ali Sayyad and Shivaji Sopan Kachare

Bombay High Court · (2004) 1 MhLj 806

Criminal Procedure Code, 1973 (CrPC) — Section 360, 433Essential Commodities (Special Provisions) Act, 1981 — Section 7Essential Commodities Act, 1955 — Section 3(2), 7

High Courts25 Jul 2003Allowed

The State of Maharashtra Vs Dnyaneshwar Narayan Pote and Chabubai Narayan Pote

Bombay High Court · (2004) 1 MhLj 121

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 109, 114, 302, 307, 34

High Courts25 Jul 2003Allowed

Sau. Pushpadevi Agrawal and Sau. Ushadevi Shravagi Vs The State of Maharashtra and The Executive Engineer, Minor Irrigation Department (Local level) Dadarao Tapre, since deceased through his legal heirs (Smt. Sadhana Tapre, Sachin Tapre and Sujit Tapre) and Pandurang Bhende Vs The State of Maharashtra, The Special Land Acquisition Officer, Zilla Parishad Works and The Acquiring Body

Bombay High Court · (2004) 1 ALLMR 493

Bombay Court Fees Act, 1959 — Section 40, 5

High Courts25 Jul 2003Allowed

Namdeo Vs State of Maharashtra

Bombay High Court · (2003) 07 BOM CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 324, 326