COURT ARCHIVE

Bombay High Court judgments, 2003

1,271 judgments · page 28 of 64

High Courts04 Jul 2003Dismissed

Serum Institute of India Ltd. Vs State of Maharashtra and Others

Bombay High Court · AIR 2003 Bom 435 : (2003) 4 ALLMR 518 : (2004) 1 BomCR 173 : (2004) 1 MhLj 573

Maharashtra Regional and Town Planning Act, 1966 — Section 124A, 124A(1), 124E, 124E(1), 124J

High Courts04 Jul 2003Allowed

Ramchandra Dharmadhikari Vs State of Maharashtra and Another

Bombay High Court · (2003) 4 MhLj 927

Graduate Ayurved Vaidya, Pay Scale and Medical Councils Act, 1970 — Section 14

High Courts04 Jul 2003Allowed

Shree Saurashtra Patel Samaj and Another Vs Brihanmumbai Municipal Corporation and Others

Bombay High Court · (2003) 4 ALLMR 635 : (2003) 6 BomCR 618 : (2004) 1 MhLj 27

Constitution of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1888 — Section 154, 162, 167, 217

High Courts04 Jul 2003

Ajay Shyamkant Chaudhary, Rajashree Ajay Chaudhary and Unique Hotels Vs The Janata Sahakari Bank Ltd. and Others Loyal Engineering Private Limited and Sanjay Bhuralalji Dagliya, Director of Loyal Engineering Private Limited Vs State of Maharashtra and Others

Bombay High Court · (2003) 4 ALLMR 569 : (2004) 2 BC 118 : (2003) 4 BomCR 660

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts04 Jul 2003Allowed

Behram S. Doctor Vs The State of Maharashtra and Smita Shroff

Bombay High Court · (2003) 2 ALD(Cri) 130 : (2003) BomCR(Cri) 1769 : (2003) 4 MhLj 505 : (2004) 1 RCR(Criminal) 525

Criminal Procedure Code, 1973 (CrPC) — Section 397, 403, 468, 468(2)Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts04 Jul 2003Allowed

Rajendra Chandrakant Dhuru and Mrs. Rachita Rajendra Dhuru Vs State of Maharashtra, The Additional Commissioner of Police, Sr. Inspector of Police and Shri Gautam Anna Gaikwad, Sub-Inspector of Police

Bombay High Court · (2003) 07 BOM CK 0074

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 394, 503, 506, 506(II)

High Courts04 Jul 2003

Suresh Yerewar Vs State of Maharashtra

Bombay High Court · (2003) 4 MhLj 898

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 376

High Courts04 Jul 2003

Digambar Dharma Deshmukh Vs Shri Rustam Apparao Deshmukh, since deceased through his L.R.s. Shri Rustom Apparao Deshmukh, since deceased through his legal heirs and Others Vs Shri Nana Tatya Shinde and Another Shri Rustom Apparao Deshmukh, since deceased through his L.R.s. Vs Shri Nana Tatya Shinde since deceased through his legal heirs and Another

Bombay High Court · (2003) 4 ALLMR 558 : (2004) 1 BomCR 799 : (2003) 4 MhLj 842

High Courts04 Jul 2003

General Labour Union (Red Flag) Vs Arjandas Metal Industries Pvt. Ltd. and Others

Bombay High Court · (2003) 3 LLJ 1020

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)

High Courts04 Jul 2003Dismissed

Smt. Madhuridevi D. Tiwari Vs Smt. Saraswatibai Tiwari

Bombay High Court · AIR 2004 Bom 15 : (2004) 2 BomCR 834

Bombay Court Fees Act, 1959 — Section 6

High Courts04 Jul 2003Dismissed

Kishor Shriram Agrawal Vs State of Maharashtra and Others

Bombay High Court · (2004) 2 MhLj 416

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104(2)

High Courts04 Jul 2003

Mr. Babaji Sakaram Kalshaonkar and Mrs. Chandravati Babaji Kalshaonkar Vs The Administrative Tribunal, Dy. Collector, Bardez, Dr. Susan Szilagyi Lad, through her attorney Uday Dattaram Prabhu Desai and The Joint Mamlatdar

Bombay High Court · (2003) 07 BOM CK 0028

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

High Courts03 Jul 2003Dismissed

Chemosyn Ltd. Vs Union Bank of India

Bombay High Court · (2005) 1 BC 77 : (2005) 127 CompCas 398

Constitution of India, 1950 — Article 226

High Courts03 Jul 2003

Pandurang Gunjal Vs Shyamsingh B. Thakur and Another

Bombay High Court · (2004) 3 ACC 401

Limitation Act, 1963 — Section 5Workmens Compensation Act, 1923 — Section 30

High Courts03 Jul 2003

Cine Exhibition Association Vs State of Maharashtra and Others

Bombay High Court · (2003) 6 BomCR 626 : (2004) 2 MhLj 252

Bombay Cinemas (Regulation) Act, 1953 — Section 9Development Control Regulations, 2000 — Rule 14(1)Maharashtra Cinemas (Regulation) Rules, 1966 — Rule 2, 4(2), 87, 89

High Courts03 Jul 2003

Acworth Leprosy Hospital and Others Vs R.N. Bade and Others

Bombay High Court · (2003) 4 ALLMR 855 : (2004) 1 BomCR 191

Industrial Disputes Act, 1947 — Section 33C(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 29

High Courts03 Jul 2003Allowed

Prakash Dhawale Vs Pramod Raut and Others

Bombay High Court · (2004) 2 ACC 759 : (2004) ACJ 896 : (2004) 2 BomCR 781 : (2003) 4 MhLj 742

Bombay High Court (Appellate Side) Rules, 1960 — Rule 12AMotor Vehicles Act, 1988 — Section 173, 173(1)

High Courts03 Jul 2003Allowed

Anant Pundlik and Others Vs State of Maharashtra and Others

Bombay High Court · (2003) 2 ALD(Cri) 136 : (2004) 1 DMC 36 : (2004) 1 MhLj 831

Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 498A

High Courts03 Jul 2003Dismissed

Commissioner of Customs Vs Marmo Classic

Bombay High Court · (2003) 89 ECC 841 : (2003) 156 ELT 14

Customs Act, 1962 — Section 130A

High Courts03 Jul 2003

Vitthal Navle Vs State of Maharashtra

Bombay High Court · (2003) 4 MhLj 831

Essential Commodities Act, 1955 — Section 6E