COURT ARCHIVE

Bombay High Court judgments, 2003

1,271 judgments · page 35 of 64

High Courts10 Jun 2003Allowed

Shivaji Janaba Patil, Chandrakant Janaba Patil and Bayakka Janaba Patil Vs State of Maharashtra

Bombay High Court · (2004) 1 DMC 647 : (2004) 1 MhLj 411 : (2004) 2 RCR(Criminal) 638

Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A

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High Courts09 Jun 2003Allowed

Shri Duryodhan Mahadev Kale, Mrs. Sangeeta Sawdeen Khade and Shri Shahaji Bhanudas Tarange Vs Election Returning Officer, Grampanchayat Redni and Others

Bombay High Court · (2003) 4 ALLMR 912 : (2003) 6 BomCR 216 : (2004) 2 MhLj 861

Bombay Village Panchayats Election Rules, 1959 — Rule 34, 34(3), 35, 5

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High Courts09 Jun 2003Dismissed

Shri Vasant Krushnaji Kamble Vs The State of Maharashtra and Zilla Parishad

Bombay High Court · (2004) 1 BomCR 396 : (2003) 4 MhLj 606

Constitution of India, 1950 — Article 226Maharashtra Civil Services (Joining Time, Foreign Service and Payment during Suspension, Dismissal and Removal) Rules, 1981 — Rule 72, 72(3), 72(5), 72(8), 72(9)

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High Courts06 Jun 2003Dismissed

Sau. Vasundhara Ashokrao Patil Vs Rajaram Bapu Sahakari Bank Ltd. and Others

Bombay High Court · (2003) 3 ALLMR 393 : (2003) 5 BomCR 27 : (2003) 4 MhLj 315

Constitution of India, 1950 — Article 226, 227Co-operative Societies Rules — Rule 107, 11Industrial Disputes Act, 1947 — Section 2

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High Courts06 Jun 2003Dismissed

Shri Maruti Kamanna Patil Vs Chairman, Nav Maharashtra Shikshan Mandal and Others

Bombay High Court · (2003) 5 BomCR 23 : (2003) 4 MhLj 177

Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 3(1)

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High Courts06 Jun 2003Dismissed

Dayal Lakhote and Another Vs The State of Maharashtra

Bombay High Court · (2003) 105 BOMLR 113

Penal Code, 1860 (IPC) — Section 302, 32, 323, 33, 34

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High Courts06 Jun 2003Partly Allowed

Kishan Ramchandra Kumbhar and Others Vs Dr. Kashinath Bandu Teli, Smt. Bayabai Bandu Teli and The Maharashtra Revenue Tribunal, through its designated member, Shri M.R. Deshpande

Bombay High Court · (2003) 3 ALLMR 817 : (2003) 5 BomCR 31 : (2004) 1 MhLj 285

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 16, 17, 17A, 17B, 18Constitution of India, 1950 — Article 227

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High Courts06 Jun 2003Dismissed

Sheelabai Bhaurao Walde and Another Vs State of Maharashtra

Bombay High Court · (2003) 06 BOM CK 0025

Penal Code, 1860 (IPC) — Section 34, 363, 366, 366A

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High Courts06 Jun 2003

Welcome Group Searock Vs Tryambak Karbhari Wagh and Another

Bombay High Court · (2003) 6 BomCR 52 : (2003) 3 LLJ 916 : (2003) 4 MhLj 552

Industrial Employment (Standing Orders) Act, 1946 — Section 13A

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High Courts05 Jun 2003Dismissed

Rajesh Ramrao Raut Vs The State of Maharashtra and Others

Bombay High Court · (2003) 2 ALD(Cri) 143 : (2003) BomCR(Cri) 1073 : (2003) CriLJ 4174 : (2003) 4 RCR(Civil) 174

Criminal Procedure Code, 1973 (CrPC) — Section 151, 151(1), 151(3), 3

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High Courts05 Jun 2003Partly Allowed

Union Bank of India Vs Union Bank of India Employees Union, The Secretary, Government of India, Ministry of Labour, The Asstt. Commissioner of Labour (Central) and Union of India (UOI)

Bombay High Court · (2004) 1 BomCR 392 : (2003) 3 LLJ 1001

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 9A

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High Courts05 Jun 2003Allowed

Mumbai Municipal Corporation of Greater Bombay Vs Minister for State (Energy) and Others

Bombay High Court · (2003) 4 ALLMR 581 : (2003) 4 BomCR 479 : (2003) 4 MhLj 746

Electricity Act, 1910 — Section 24(2)

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High Courts05 Jun 2003Allowed

Lingu Meshram Vs State of Maharashtra

Bombay High Court · (2003) 4 MhLj 789

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 154

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High Courts05 Jun 2003

In Re: Scheme of Amalgamation of IndusInd Enterprises and Finance Ltd. with IndusInd Bank Ltd.

Bombay High Court · (2003) 4 ALLMR 606 : (2004) 1 BC 615 : (2004) 120 CompCas 457 : (2003) 4 CompLJ 80 : (2003) 4 MhLj 835 : (2004) 50 SCL 68

Banking Regulation Act, 1949 — Section 44ACompanies (Court) Rules, 1959 — Rule 78Companies Act, 1956 — Section 391(2), 4

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High Courts05 Jun 2003

IndusInd Enterprises and Finance Ltd. Vs IndusInd Bank Ltd.

Bombay High Court · (2003) 4 BomCR 482

Banking Regulation Act, 1949 — Section 44ACompanies (Court) Rules, 1959 — Rule 78Companies Act, 1956 — Section 391, 394

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High Courts04 Jun 2003Allowed

Sujata Mukunda Manerao Vs State of Maharashtra and Others

Bombay High Court · (2004) ACJ 1103 : (2003) 3 MhLj 571 : (2004) 2 RCR(Criminal) 679

Constitution of India, 1950 — Article 21

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High Courts04 Jun 2003Allowed

Subhadra Bai and Others Vs Maharashtra State Road Transport Corporation and Others

Bombay High Court · (2004) 2 ACC 253 : (2005) ACJ 1574

Workmens Compensation Act, 1923 — Section 2, 2(1), 3, 3(1), 4

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High Courts04 Jun 2003Dismissed

Anna Krishan Natulkar and Others Vs Shri Ramu Gannu Patil and Others

Bombay High Court · (2003) 4 ALLMR 881 : (2004) 1 BomCR 390

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 27, 70, 76Constitution of India, 1950 — Article 227

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High Courts04 Jun 2003Allowed

Jayprakash Sakharam Zanwar and Others Vs State of Maharashtra

Bombay High Court · (2003) 06 BOM CK 0027

Evidence Act, 1872 — Section 3, 45, 8, 9Penal Code, 1860 (IPC) — Section 302

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High Courts04 Jun 2003Dismissed

Sk. Hasan Sk. Khannu Rayaliwale Vs State of Maharashtra

Bombay High Court · (2004) 1 DMC 134

Penal Code, 1860 (IPC) — Section 201, 302, 498A

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