High Courts18 Jun 2003
V.R. Walvekar and Another Vs Gopal Narayan Marathe and Others
Bombay High Court · (2004) 1 BomCR 418 : (2003) 4 MhLj 478
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 33 of 64
High Courts18 Jun 2003
Auto General Vs Engineering Workers'' Union
Bombay High Court · (2004) 1 BomCR 864 : (2003) 4 MhLj 428
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30
High Courts18 Jun 2003
Mangal Shridhar Patil Vs The State of Maharashtra, Rayat Shikshan Sanstha, Joint Secretary (Higher Education) Rayat Shikshan Sanstha, The Principal, Azad College of Education, Shivaji University and Seema Babasaheb Choudhari Seema Babasaheb Choudhari Vs The State of Maharashtra, Rayat Shikshan Sanstha, Joint Secretary (Higher Education) Rayat Shikshan Sanstha, The Principal, Azad College of Education, Shivaji University and Mangal Shridhar Patil
Bombay High Court · (2004) 1 ALLMR 532 : (2004) 1 BomCR 370
High Courts18 Jun 2003Dismissed
Suresh Balkrishna Pogale Vs State of Maharashtra and Others
Bombay High Court · (2004) 1 BomCR 821 : (2003) 3 MhLj 782
Bombay Village Panchayats Act, 1959 — Section 30(4)
High Courts18 Jun 2003Dismissed
Mohan R. Mhatre Vs Udaipur Distillery Co. Ltd. and Others
Bombay High Court · (2003) 3 ALLMR 801 : (2004) 1 BomCR 350 : (2003) 4 MhLj 1047
Civil Procedure Code, 1908 (CPC) — Section 20Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts18 Jun 2003Allowed
Prakash Shivajirao Deshmukh and Others Vs Shivajirao Ramchandrarao Deshmukh and Others
Bombay High Court · (2004) 2 MhLj 939
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts18 Jun 2003
Harsha Indukumar Bhojani Vs Indukumar Ratilal Bhojani
Bombay High Court · (2003) 06 BOM CK 0001
Hindu Marriage Act, 1955 — Section 13(i)(ia)
High Courts17 Jun 2003Allowed
Bajaj Tempo Limited Vs Subhash Simratmal Gugale and Bhartiya Kamgar Sena
Bombay High Court · (2003) 4 ALLMR 892 : (2003) 5 BomCR 7 : (2003) 4 MhLj 910
Constitution of India, 1950 — Article 227
High Courts17 Jun 2003Dismissed
Dilip Nathuji Madavi and Another Vs State of Maharashtra and Another
Bombay High Court · (2003) 06 BOM CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 157, 218, 313Evidence Act, 1872 — Section 114, 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts17 Jun 2003Dismissed
Chairman/President, Rotary Charitable Trust and Principal, Pratapsingh Morarji Memorial Inner Wheel School Vs Nagendra Pratapsingh and Education Officer, Secondary Division
Bombay High Court · (2003) 4 ALLMR 888 : (2003) 5 BomCR 12 : (2004) 1 MhLj 191
Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28(1)
High Courts17 Jun 2003
Kamlesh Lakhmichand Talreja Vs Vashdev P. Valecha
Bombay High Court · (2004) 2 BomCR 314 : (2003) 4 MhLj 717
Bombay High Court (Original Side) Rules, 1980 — Rule 227
High Courts17 Jun 2003Dismissed
Brihanmumbai Union of Journalists Vs Indian Express Newspapers (Bombay) Ltd. and Others
Bombay High Court · (2004) 2 LLJ 199
High Courts17 Jun 2003Allowed
Rajkumar Agarwal Vs The Debts Recovery Appellate Tribunal and Others
Bombay High Court · (2004) 1 ALLMR 525 : (2004) 2 BC 485 : (2004) 2 BomCR 307 : (2005) 126 CompCas 846 : (2004) 4 MhLj 492
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 20, 22
High Courts16 Jun 2003
Mahavir Medical Research Centre Vs Union of India (UOI) and Others
Bombay High Court · (2004) 112 ECR 242
Customs Act, 1962 — Section 129 E
High Courts16 Jun 2003
Pramod S. Nadkarni, Additional Collector and Others Vs State of Goa and Others
Bombay High Court · (2003) 06 BOM CK 0101
Constitution of India, 1950 — Article 309Goa Civil Service Rules, 1997 — Rule 25, 28, 5, 5(1), 5(2)Goa Government (Seniority) (Amendment) Rules, 1991 — Rule 1, 29, 29(1), 7
High Courts13 Jun 2003
Shri Gurudatta Sugars Ltd. and Shri Madhavrao Bhagwanrao Ghatge Managing Director of Shri Gurudatta Sugars Limited Vs Union of India (UOI) and Others
Bombay High Court · (2003) 4 ALLMR 591 : (2004) 1 BomCR 411
High Courts13 Jun 2003Dismissed
Ceat Limited (Electronics Division) Vs Anand Aba Saheb Hawaldar and Others
Bombay High Court · (2003) 3 ALLMR 828 : (2004) 1 BomCR 451 : (2003) 3 LLJ 268 : (2003) 4 MhLj 752
Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21, 21(1), 28, 29, 3Sales Promotion Employees (Conditions of Service) Act, 1976 — Section 2
High Courts13 Jun 2003Dismissed
The State of Maharashtra Vs Haribhau Krishnaji Deshmukh and Others
Bombay High Court · (2003) 2 ALD(Cri) 111 : (2003) BomCR(Cri) 1233 : (2003) CriLJ 3639 : (2003) 4 MhLj 1060
Criminal Procedure Code, 1973 (CrPC) — Section 378, 379, 390, 417, 418Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 304
High Courts13 Jun 2003
Brihanmumbai Mahanagar Palika Vs Gangaram Muthyanna Mukadam and Another
Bombay High Court · (2003) 6 BomCR 682 : (2003) 3 LLJ 674
High Courts13 Jun 2003Allowed
Baburao Gangaram Gadiwad Vs The Assistant Registrar of Co-operative Societies and Returning Officer and Others
Bombay High Court · (2003) 4 ALLMR 526 : (2004) 1 BomCR 364
Constitution of India, 1950 — Article 227