COURT ARCHIVE

Bombay High Court judgments, 2003

1,271 judgments · page 32 of 64

High Courts20 Jun 2003

Smt. Anjana D. Sawant, Judicial Magistrate First Class Vs Baba Abdul Khan, Mohammad Ali, Mohammad Zikar, Dilip Babulal Thakkar and State of Maharashtra

Bombay High Court · (2004) 1 BomCR 812 : (2004) 2 MhLj 118

Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 322, 323, 325, 457Penal Code, 1860 (IPC) — Section 34, 392, 420

High Courts20 Jun 2003

Dayal Mulchandani and Others Vs Smt. Savita Mokha and Others

Bombay High Court · (2003) 06 BOM CK 0104

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 7

High Courts20 Jun 2003

Punaji Rajaram Saratkar Vs State of Maharashtra

Bombay High Court · (2003) 06 BOM CK 0102

Criminal Procedure Code, 1973 (CrPC) — Section 378

High Courts20 Jun 2003

Sangeeta Balayya Bhurewar Vs State of Maharashtra and others

Bombay High Court · (2003) 06 BOM CK 0098

Constitution of India, 1950 — Article 136, 226, 227

High Courts20 Jun 2003

Biddle Sawyer Ltd. and Another Vs Chemical Employees Union

Bombay High Court · (2003) 3 ALLMR 475 : (2004) 2 BomCR 857 : (2003) 3 LLJ 1014

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 29, 30

High Courts20 Jun 2003

Union of India (UOI) Vs Arora Associates and Another

Bombay High Court · AIR 2003 Bom 477 : (2003) 4 ALLMR 901 : (2004) 2 ARBLR 18 : (2004) 1 BomCR 871

Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 14

High Courts19 Jun 2003Dismissed

Shri Pradeeprao @ Virgonda Shivgonda Patil, minor by guardian, Smt. Shalabai Patil Vs Shri Sidappa Girappa Hemgire, since deceased through his heirs and legal representative (Ginnappa Sidappa Hemgire, Shri Bhanu Sidappa Hemgire and Dhanpal Sidappa Hemgire) and Shri Annasaheb Balgonda Patil, deceased by his heirs (Shri Ravasaheb Annasaheb Patil, Shri Rajendra Annasaheb Patil and Sou. Jayashri Nanaso Patil)

Bombay High Court · (2004) 3 MhLj 75

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32R, 88C(1), 88CAConstitution of India, 1950 — Article 227Maharashtra Revenue Patels (Abolition of Offices) Act, 1962 — Section 12, 3, 5, 5(1), 6

High Courts19 Jun 2003Dismissed

Niyaz Ahmad Abdul Jabbar and Others Vs State of Maharashtra

Bombay High Court · (2003) 06 BOM CK 0103

Evidence Act, 1872 — Section 3, 45, 59, 61, 8Penal Code, 1860 (IPC) — Section 302, 34

High Courts19 Jun 2003Dismissed

Maharashtra Rajya Vij Pathbandhare Kamgar Sangh and Another Vs State of Maharashtra and Others

Bombay High Court · (2003) 3 LLJ 955

High Courts19 Jun 2003Dismissed

Niranjan Singh Rahi Vs Narendrasingh B. Divan, Pritamsingh B. Diwan, Babu @ Harindrasingh B. Diwan, Amrutkar P. Diwan and The State of Maharashtra

Bombay High Court · (2004) CriLJ 844 : (2004) 1 DMC 306

Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A

High Courts19 Jun 2003Dismissed

Smt. Vimalabai Keshav Gokhale Vs Avinash Krishnaji Biniwale and Others

Bombay High Court · (2003) 4 ALLMR 884 : (2004) 1 BomCR 839 : (2004) 1 MhLj 540

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35General Clauses Act, 1897 — Section 13

High Courts19 Jun 2003

Parekh and Co. Vs S.M. Valvi and Others

Bombay High Court · (2004) 2 BomCR 265 : (2003) 4 MhLj 903

Industrial Disputes Act, 1947 — Section 33C(1)

High Courts19 Jun 2003Dismissed

Maharashtra Rajya Padvidhar Prathmik Shikshak Sabha and Others Vs State of Maharashtra and Others

Bombay High Court · (2004) 1 MhLj 802

Constitution of India, 1950 — Article 14, 16

High Courts19 Jun 2003Allowed

Laxmibai Ramrao Patil since deceased through LRs. and Others Vs State of Maharashtra and Others

Bombay High Court · (2004) 3 MhLj 931 : (2004) 1 MhLj 904

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 16, 21, 33, 45(2)

High Courts19 Jun 2003Dismissed

P. Ramachandran Nair Vs Smt. Suparna Tapan Das

Bombay High Court · AIR 2003 Bom 457 : (2003) 3 ALLMR 638 : (2003) 6 BomCR 35 : (2004) 1 CivCC 46

Bombay High Court (Original Side) Rules, 1980 — Rule 374Civil Procedure Code, 1908 (CPC) — Section 129Succession Act, 1925 — Section 283, 63

High Courts19 Jun 2003

Indian Express Newspapers (Bombay) Ltd. Vs Shiv Kapooria and Others

Bombay High Court · AIR 2003 Bom 496 : (2003) 4 ALLMR 133 : (2003) 5 BomCR 5

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, 9A

High Courts18 Jun 2003Dismissed

Anilkumar Raghunathrao Chandorikar Vs State of Maharashtra and Others

Bombay High Court · (2004) 2 ALLMR 226 : (2004) 2 BomCR 229

High Courts18 Jun 2003

Infrastructure Leasing and Financial Services Limited Vs Sun Earth Ceramics Limited

Bombay High Court · (2003) 4 ALLMR 649 : (2004) 1 BomCR 401 : (2003) 117 CompCas 747 : (2004) 2 MhLj 203

Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 4(1)

High Courts18 Jun 2003

Kailash Pandurang Fulzale Vs State of Maharashtra and Another

Bombay High Court · (2003) 06 BOM CK 0082

Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 17, 18, 4(10)Prisons Act, 1894 — Section 59

High Courts18 Jun 2003

Manek Brothers Vs Shankar D. Vibhute and Another

Bombay High Court · (2004) 1 BomCR 398

Industrial Disputes Act, 1947 — Section 11A