High Courts04 Jun 2003Allowed
R.H. Sayyad Vs The Maharashtra State Electricity Board and The State of Maharashtra
Bombay High Court · (2004) 1 ALLMR 865
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 36 of 64
High Courts04 Jun 2003Dismissed
Lily Babu Vs Municipal Commissioner and Others
Bombay High Court · (2003) 4 BomCR 476
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts03 Jun 2003Dismissed
Rambhau Maroti Atapalkar and Others Vs State of Maharashtra
Bombay High Court · (2003) 06 BOM CK 0080
Evidence Act, 1872 — Section 27, 3, 45, 59, 8Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 Jun 2003
Glaxo Group Ltd. and Another Vs Neon Laboratories Ltd.
Bombay High Court · (2004) 29 PTC 88
High Courts03 Jun 2003Dismissed
Vasant Namdeo Chavan Vs Maharashtra State Road
Bombay High Court · (2003) 4 BomCR 473
Industrial Disputes Act, 1947 — Section 33C
High Courts02 Jun 2003Allowed
Tukaram Kurhade Vs The State of Maharashtra and Another
Bombay High Court · (2004) 2 BomCR 866 : (2004) 106 BOMLR 802
Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 21
High Courts15 May 2003Allowed
Dr. Suresh G. Motwani Vs State of Maharashtra and Another
Bombay High Court · (2004) 50 SCL 9
Companies Act, 1956 — Section 58ACriminal Procedure Code, 1973 (CrPC) — Section 156(3), 160, 437(1), 439(1)Maharashtra Protection of Interest of Depositors (Financial Establishment) Act, 1999 — Section 3, 4
High Courts09 May 2003
Shivchandrai Jhunjhunwala, Charitable Trust and Others Vs Govindprasad Ganeshprasad Dubey and Others
Bombay High Court · (2003) 3 ALLMR 1065 : (2004) 2 BomCR 441
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts02 May 2003Dismissed
Jindal Drugs Limited and Mr. Vijay Jindal Vs The State of Maharashtra and The Union of India (UOI)
Bombay High Court · (2003) 3 ALLMR 9 : (2003) 4 BomCR 14 : (2002) 2 BOMLR 888 : (2004) 1 MhLj 87
Bombay Sales Tax Act, 1959 — Section 2(13), 2(28), 22, 3, 3(4)Transfer of Property Act, 1882 — Section 130
High Courts02 May 2003Dismissed
Lalabi Vs Dhelullakhan Imamkhan Lodhi
Bombay High Court · (2004) 2 BomCR 332 : (2003) 3 MhLj 544
High Courts02 May 2003Dismissed
Smt. Jancy Nelson D''soza, Shri Stanley Pius Rebello, Miss Anita Rebello, Miss Sabrina Rebello and Shri Conard Decopsts Prabhu Vs Mr. Nelson D''Souza and State of Maharashtra
Bombay High Court · (2004) CriLJ 1690
Criminal Procedure Code, 1973 (CrPC) — Section 205Penal Code, 1860 (IPC) — Section 141, 146, 147, 148, 149
High Courts02 May 2003Dismissed
Mahadeo Ganpat Sawarkar Vs Shakuntalabai Vishwasrao Gawande
Bombay High Court · (2004) 2 BomCR 456
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 57
High Courts02 May 2003
Pandurang Gomaji Wakode Vs State of Maharashtra and Others
Bombay High Court · (2003) 3 MhLj 927
Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4(10)
High Courts02 May 2003
Devichand Chunilal Ranavat, Hiralal Chunilal Ranavat, Rameshlal Chunilal Ranavat and Amritlal Chunilal Ranavat Vs Malti Madhav Dandekar, Rohini, Anil Madhav Dandekar and Ravindra Madhav Dandekar
Bombay High Court · (2003) 3 ALLMR 1 : (2003) 4 BomCR 1 : (2003) 4 MhLj 110
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts02 May 2003Dismissed
Forum for Fairness in Education and Others Vs University of Mumbai and Others
Bombay High Court · (2003) 3 ALLMR 398 : (2003) 4 BomCR 9 : (2004) 3 MhLj 119
Constitution of India, 1950 — Article 14, 19, 21
High Courts02 May 2003Dismissed
Sadulla Shakur Sonde Vs The Collector, Dist. Raigad (Alibaug), The Commissioner, Konkan Division, The State of Maharashtra and Nandlal Jethani, Director, Konark Infrastructure Pvt. Ltd. Aswad Patil, Mahesh Vasant Oaswal, Prashant P. Mhamankar, Ashok Dhanaji Thale, Nasir Ameer Khan, Mohammad Iqbal Abbas Chandle and Ravindra Shankar Thakur Vs The State of Maharashtra, the Secretary, Revenue Dept. and Konark Infrastructure Pvt. Ltd.
Bombay High Court · (2003) 4 ALLMR 523 : (2003) 4 BomCR 491 : (2003) 4 MhLj 695
Bombay Minor Minerals Extraction Rules, 1955 — Rule 39A
High Courts02 May 2003Dismissed
Dayashankar Chandrashekhar Tiwari and Others Vs Municipal Corporation of the City of Nagpur and Others
Bombay High Court · (2003) 3 ALLMR 1095 : (2003) 6 BomCR 689
Bombay Provincial Municipal Corporations Act, 1949 — Section 451City of Nagpur Corporation Act, 1948 — Section 27, 32, 32(2), 32(3), 34(1)Civil Procedure Code, 1908 (CPC) — Section 9
High Courts02 May 2003
The Goa MRF Employees Union Vs MRF Ltd. and The Industrial Tribunal of Goa
Bombay High Court · (2004) 1 LLJ 379
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 151Industrial Disputes Act, 1947 — Section 10(1), 10(4), 2, 31(1), 33Securities and Exchange Board of India Act, 1992 — Section 11, 11B
High Courts30 Apr 2003
The Commissioner of Income Tax Vs Kotak Mahindra Finance Limited
Bombay High Court · (2003) 183 CTR 491 : (2004) 265 ITR 119 : (2003) 3 MhLj 876
Income Tax Act, 1961 — Section 115J, 115J(1A), 207, 208, 209
High Courts30 Apr 2003Allowed
Faber-Castell Aktiengesellschaf(sic) and A.W. Faber-Castell (India) Pvt. Ltd. Vs Pikpen Private Limited
Bombay High Court · (2003) 4 ALLMR 139 : (2003) 6 BomCR 65 : (2003) 4 MhLj 264 : (2003) 27 PTC 538 : (2003) 45 SCL 362
Arbitration and Conciliation Act, 1996 — Section 85Designs (Amendment) Act, 2000 — Section 19, 19(1), 21, 22(3), 48Designs Act, 1911 — Section 11(1), 2, 2(5), 4, 4(2)