High Courts11 Dec 2003Dismissed
Amogh Enterprises Vs Anjali Thakran and Another
Bombay High Court · (2005) 3 BC 207
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 3 of 64
High Courts11 Dec 2003Dismissed
Keraleeya Samajam and Others Vs State of Maharashtra and Others
Bombay High Court · (2004) 1 ALLMR 375 : (2004) 3 BomCR 723 : (2004) 2 MhLj 171
Constitution of India, 1950 — Article 226Secondary School Code — Rule 86.2
High Courts10 Dec 2003Allowed
Sharad Kolhe Vs Baldeo Raj Chhabra and Another
Bombay High Court · (2004) 2 ALLMR 51 : (2004) 106 BOMLR 12
Motor Vehicles Act, 1988 — Section 140, 166, 17
High Courts10 Dec 2003
Grindwell Norton Ltd. Vs Jagdish Prasad Jangid, Assistant Commissioner of Income Tax and Others
Bombay High Court · (2004) 186 CTR 530 : (2004) 267 ITR 673 : (2004) 138 TAXMAN 33
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts10 Dec 2003
Percept D''Mark (India) Pvt. Ltd. Vs Zaheer Khan and Another
Bombay High Court · (2004) 1 ALLMR 384 : (2004) 2 BomCR 47 : (2006) 5 CompLJ 271
Arbitration and Conciliation Act, 1996 — Section 9Contract Act, 1872 — Section 27
High Courts10 Dec 2003Dismissed
Nagpur District Central Co-op. Bank Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2004) 3 BC 555
Criminal Procedure Code, 1973 (CrPC) — Section 102, 482Penal Code, 1860 (IPC) — Section 34, 406, 409, 420
High Courts10 Dec 2003Allowed
Atmaram G. Mohite Vs State of Maharashtra and Others
Bombay High Court · (2004) 1 ALLMR 397 : (2004) 3 BomCR 56 : (2004) 2 MhLj 729
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 68, 69, 70, 71, 72
High Courts09 Dec 2003Dismissed
Narayan Mugu Teli, Since deceased through heirs and legal representative (Smt. Bhagirathibai Narayan Rahate, Shri Vasant N. Rahate, Shri Sakharam N. Rahate, Shri Sakharam N. Rahate, Shri Anant N. Rahate, Shri Chandrakant N. Rahate, Smt. Vaishali Yeshwant Rahate, Smt. Indira Dhondu Salunke and Smt. Bhagyashri Prakash Ikade) Vs Ramchandra Mugu Teli and Others
Bombay High Court · (2003) 12 BOM CK 0036
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32F, 32F, 32P, 33CMaharashtra Lands (Ceiling and Holding) Act, 1961 — Section 8
High Courts09 Dec 2003
Commissioner of Cus. and C. Ex. Vs Adani Exports Ltd.
Bombay High Court · (2006) 198 ELT 335
Customs Act, 1962 — Section 114A, 124(1), 130A, 28(1)
High Courts08 Dec 2003Dismissed
Vishnu Shivram Mehere Vs City of Akola Municipal Corporation and others
Bombay High Court · (2003) 12 BOM CK 0070
Maharashtra Local Authority Members Disqualification Act, 1986 — Section 3, 3(1), 4, 4(1)(B), 4(i)(h)(b)
High Courts08 Dec 2003Dismissed
Asian Paints (India) Ltd. Vs Union of India (UOI)
Bombay High Court · (2004) 1 BomCR 486 : (2004) 114 ECR 524 : (2004) 167 ELT 147
Central Excise Rules, 1944 — Rule 173Q, 57ACENVAT (Credit) Rules, 2002 — Rule 13(2)
High Courts08 Dec 2003
Abdul Samee Vs Mohd. Ishaq
Bombay High Court · (2004) 3 ACC 574 : (2004) 2 ALLMR 798
Motor Vehicles Act, 1939 — Section 110A
High Courts08 Dec 2003
Ankit Securities and Finance Co. (P.) Ltd. Vs Birla Investment Services
Bombay High Court · (2004) 5 BomCR 436 : (2004) 122 CompCas 30 : (2004) 4 CompLJ 385 : (2004) 50 SCL 734
Arbitration and Conciliation Act, 1996 — Section 9Depositories Act, 1996 — Section 10
High Courts08 Dec 2003
Air India Limited Vs B.P. Sharma and Another
Bombay High Court · (2004) 1 ALLMR 660 : (2004) 2 BomCR 68
Industrial Disputes Act, 1947 — Section 33(2)
High Courts08 Dec 2003
Diwakar Pundlikrao Satpute Vs Zilla Parishad and Others
Bombay High Court · (2004) 2 ALLMR 404 : (2004) 3 MhLj 151
Constitution of India, 1950 — Article 226
High Courts05 Dec 2003Allowed
Kisan Pandurang Pachange Vs State of Maharashtra
Bombay High Court · (2004) 1 MhLj 261
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 279, 304A
High Courts05 Dec 2003Allowed
Securities and Exchange Board of India Vs Sangeeta Jayesh Valia
Bombay High Court · (2004) 2 CompLJ 347 : (2004) 50 SCL 641
Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 3, 3(4)Securities and Exchange Board of India Act, 1992 — Section 15A, 15J
High Courts04 Dec 2003
Tulsiram Natthuji Salmakhe Vs General Manager, Maharashtra State Co-operative Agriculture and Rural Development Bank Ltd. and Another
Bombay High Court · (2004) 1 ALLMR 842 : (2004) 2 LLJ 218 : (2004) 1 MhLj 481
Central Civil Services (Pension) Rules, 1972 — Rule 48A(4)
High Courts04 Dec 2003Dismissed
Ravi Rameshkumar Bhatia Vs Commissioner, Ulhasnagar Municipal Corporation and Others
Bombay High Court · AIR 2004 Bom 92 : (2004) 1 ALLMR 438 : (2004) 3 BomCR 661 : (2004) 2 MhLj 448
Bombay Provincial Municipal Corporations Act, 1949 — Section 455Constitution of India, 1950 — Article 226Octroi Ulhasnagar Municipal Corporation Rules, 1996 — Rule 17
High Courts04 Dec 2003
The Sathe Biscuits and Chocolates Co. Ltd. and Another Vs Bank of Maharashtra and Others
Bombay High Court · AIR 2004 Bom 101 : (2004) 1 ALLMR 394 : (2004) 2 BC 459 : (2004) 3 BomCR 735 : (2004) 122 CompCas 251 : (2004) 2 MhLj 892
Banking Regulation Act, 1949 — Section 36, 46Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22