High Courts16 Jul 2003Dismissed
Daljit Kaur Jaggi Vs Mumbai Suburban Electricity Supply Ltd. and Others
Bombay High Court · (2003) 4 ALLMR 529 : (2004) 1 BomCR 745
Electricity Act, 1910 — Section 26(6)
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 26 of 64
High Courts15 Jul 2003Allowed
Akbar, Mohammed Jamal Rafulla, Narulla Abbas Ali, Mushtafa Muja Hussain and Ibrahim Alibhai Vs State of Maharashtra
Bombay High Court · (2003) 07 BOM CK 0137
High Courts15 Jul 2003Allowed
Chandan Anandrao Rangari Vs State of Maharashtra and Another
Bombay High Court · (2004) 1 MhLj 120
Maharashtra Prisoners (Remission System) Rules, 1962 — Rule 23
High Courts15 Jul 2003Dismissed
Mrs. Geeta Kisan Gore Vs State of Maharashtra and Others
Bombay High Court · (2003) 4 ALLMR 548 : (2004) 1 BomCR 753 : (2003) 4 MhLj 287
Mumbai Municipal Corporation Act, 1888 — Section 32, 33, 33(2), 34, 6A
High Courts15 Jul 2003Allowed
Sau. Ranjana Shivaji Rakhpasare Vs Shri Shivaji Bapu Rakhpasare and The State of Maharashtra
Bombay High Court · (2004) CriLJ 145 : (2004) 2 DMC 365
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 398, 399, 400
High Courts15 Jul 2003Dismissed
The State of Maharashtra Vs Bhalchandra Nemgonda Chougule and Pandurang Ramchandra Yadav
Bombay High Court · (2003) 07 BOM CK 0077
Arms Act, 1959 — Section 25, 27, 3Penal Code, 1860 (IPC) — Section 177, 182, 201, 302, 34
High Courts14 Jul 2003Dismissed
Austin Engineering Co. Ltd. Vs Union of India (UOI)
Bombay High Court · (2004) 2 BomCR 286 : (2003) 90 ECC 785 : (2003) 157 ELT 254
Central Excises and Salt Act, 1944 — Section 11B, 35, 35A, 35E(2)
High Courts14 Jul 2003Allowed
Kuldipkumar Girdhar Das and Co. Vs Commissioner of State Excise, Government of Maharashtra and The State of Maharashtra
Bombay High Court · (2003) 4 ALLMR 77 : (2003) 6 BomCR 594 : (2004) 1 MhLj 71
Bombay Prohibition Act, 1949 — Section 2, 65, 70
High Courts14 Jul 2003Allowed
Marmo Classic Vs Union of India (UOI) and Others
Bombay High Court · (2003) 111 ECR 662 : (2004) 1 MhLj 18
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 130A, 27A, 27A
High Courts14 Jul 2003Allowed
Mars Enterprises Vs Municipal Corporation of Greater Mumbai and Another
Bombay High Court · (2003) 4 ALLMR 107 : (2003) 5 BomCR 463 : (2003) 4 MhLj 352
Mumbai Municipal Corporation Act, 1888 — Section 163
High Courts14 Jul 2003
Harikeshao Shriiram Gadhwe Vs State of Maharashtra and Others
Bombay High Court · (2004) CriLJ 170
Constitution of India, 1950 — Article 226Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4(10)Prisons Act, 1894 — Section 59
High Courts14 Jul 2003Allowed
Madanlal Sharma Vs State of Maharashtra and Others
Bombay High Court · (2004) 1 ALLMR 216 : (2004) 1 MhLj 581
Bombay Civil Services Rules, 1959 — Rule 156Constitution of India, 1950 — Article 311(2)Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 4(1)
High Courts11 Jul 2003
Brihanmumbai Municipal Corporation Vs Dattatraya E. Galave and Another
Bombay High Court · (2004) 3 ALLMR 177 : (2004) 1 BomCR 759
Bombay Industrial Relations Act, 1946 — Section 78, 79Penal Code, 1860 (IPC) — Section 304A
High Courts11 Jul 2003
The Court on it''s Own Motion Vs Sou. Jayashree Khadilkar Pandey, Nilkanth Yeshwant Khadilkar and The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 129 : (2003) BomCR(Cri) 1405
High Courts11 Jul 2003
Ganesh R. Baheti Vs The University of Pune and Another
Bombay High Court · (2004) 1 ALLMR 207 : (2003) 5 BomCR 464 : (2003) 4 MhLj 140
High Courts11 Jul 2003Dismissed
Ratnagiri Jillah Sahakari Bank Karmachari Sangh and Others Vs State of Maharashtra and Others
Bombay High Court · (2003) 4 ALLMR 871 : (2003) 6 BomCR 602 : (2004) 1 LLJ 263 : (2004) 1 MhLj 268
Bombay Provincial Municipal Corporations Act, 1949 — Section 30, 30A(1), 5AConstitution of India, 1950 — Article 330, 332, 43, 43A
High Courts11 Jul 2003Allowed
Ravindra Dayaram Kolhaye Vs State of Maharashtra and Another
Bombay High Court · (2003) 4 MhLj 719
High Courts10 Jul 2003Dismissed
Tirthraj Ramnegeshwar Tiwari, Inspector, (CIB) W. Rly. Vs Arunbhai P. Parikh and Sachin P. Parikh
Bombay High Court · (2003) 2 ALD(Cri) 137 : (2004) CriLJ 813
Criminal Procedure Code, 1973 (CrPC) — Section 246(3)Penal Code, 1860 (IPC) — Section 114, 409, 411Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts10 Jul 2003
Vivek Pravin Tilwani (Dr.) Vs State of Maharashtra and Others
Bombay High Court · (2003) 4 ALLMR 850 : (2003) 5 BomCR 477 : (2003) 4 MhLj 826
High Courts10 Jul 2003Dismissed
Gujarat Ambuja Cement Ltd. Vs C. Varghese and Another
Bombay High Court · (2003) 5 BomCR 473