High Courts24 Apr 2003Allowed
Mohanlal Vishwakarma and Others Vs Mohanlal Gupta and Others
Bombay High Court · (2003) 3 ALLMR 1049 : (2004) 2 BomCR 871
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 39 of 64
High Courts23 Apr 2003
Mrs. Umraodevi Sawatraj Golecha, Ex-partner of B.P.L. Synthetics and Purushottamdas Sawatraj Golecha, Ex-partner of B.P.L. Synthetics Vs The State of Maharashtra and Shri Babulal Chandanmal Dhelaria
Bombay High Court · (2003) 2 ALD(Cri) 76 : (2003) BomCR(Cri) 913 : (2004) CriLJ 521 : (2003) 4 MhLj 529
Criminal Procedure Code, 1973 (CrPC) — Section 488Penal Code, 1860 (IPC) — Section 34, 415, 416, 417, 418
High Courts23 Apr 2003
Commissioner of Income Tax Vs Citibank N.A.
Bombay High Court · (2003) 182 CTR 635 : (2003) 261 ITR 570 : (2003) 4 MhLj 283
Income Tax Act, 1961 — Section 2(42A), 45, 48, 50
High Courts23 Apr 2003
Madhur Industries Ltd. Vs M.V. "ORIENT COMMERCE" an ocean-going vessel at present lying anchored at the Port of Cochin, Kerala, within the Admiralty and Vice Admiralty Jurisdication of this Honourable Court and Shrevas Shipping Ltd.
Bombay High Court · AIR 2003 Bom 330 : (2003) 4 ALLMR 551 : (2003) 5 BomCR 534 : (2003) 3 MhLj 841
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1A, Order 18 Rule 4, Order 18 Rule 5, Order 19 Rule 2
High Courts23 Apr 2003Dismissed
Janak Khemsingh Marakam Vs State of Maharashtra
Bombay High Court · (2003) 04 BOM CK 0082
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts23 Apr 2003Dismissed
Commissioner of Income Tax Vs Sudhir S. Mehta
Bombay High Court · (2003) 183 CTR 592 : (2004) 265 ITR 548 : (2004) 139 TAXMAN 54
Finance (No. 2) Act, 1996 — Section 148(1)Income Tax Act, 1961 — Section 254(2)
High Courts23 Apr 2003
Bhanudas alias Bhanupratap Gajbhiv Vs The State of Maharashtra, Shantaram Jondhale, Kusumbai Jondhale and Bhivsen Pathak
Bombay High Court · (2003) 04 BOM CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 228, 233, 435Penal Code, 1860 (IPC) — Section 323, 504, 506Protection of Civil Rights Act, 1955 — Section 7(1)(3)
High Courts23 Apr 2003Allowed
Kishan Hanuji Jambhulkar (Dr.) Vs State of Maharashtra and Others
Bombay High Court · (2003) 3 ALLMR 1043 : (2004) 2 BomCR 433
Constitution of India, 1950 — Article 14, 226
High Courts22 Apr 2003
Vishwanath Yadaorao Sarane Vs State of Maharashtra
Bombay High Court · (2003) 04 BOM CK 0081
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19, 7
High Courts22 Apr 2003Dismissed
Jaysinh Morarji Popat and Another Vs Gulabben Hansraj Dedhia and Others
Bombay High Court · (2003) 3 ALLMR 665 : (2003) 6 BomCR 206 : (2003) 4 MhLj 795
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Maharashtra Housing and Area Development Act, 1977 — Section 2(25), 76, 91(3), 91(5)
High Courts22 Apr 2003Allowed
Hari Narayan Khedkar (deceased) and Others Vs Pandurang through L.Rs. Dwarkabai Khedkar and Others
Bombay High Court · (2004) 2 BomCR 427 : (2003) 4 MhLj 277
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts22 Apr 2003Allowed
The Collector Vs Sadya Bawane
Bombay High Court · (2004) 2 BomCR 414
Bombay Civil Courts Act, 1869 — Section 8Civil Procedure Code, 1908 (CPC) — Section 110Land Acquisition Act, 1894 — Section 16, 17, 18, 26, 54
High Courts22 Apr 2003Dismissed
Shri Sambhaji Dharle Vs The State of Maharashtra, Ganapati Bhagat and Krishnabai Vithal Bhagat
Bombay High Court · (2003) 04 BOM CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 401(3)Penal Code, 1860 (IPC) — Section 306, 498A
High Courts22 Apr 2003
Mahendra Chunilal Mehta and Another Vs Rajendra Chunilal Mehta and Another
Bombay High Court · AIR 2003 Bom 350 : (2003) 3 ALLMR 419 : (2003) 3 BomCR 849 : (2003) 3 MhLj 895
Bombay Court Fees Act, 1959 — Article 1, 7Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts22 Apr 2003
Ayushakti Ayurved Pvt. Ltd., Dr. Pankaj Naram and Dr. (Mrs.) Smita Naram Vs Hindustan Lever Limited
Bombay High Court · (2003) 3 ALLMR 421 : (2003) 5 BomCR 523 : (2003) 4 MhLj 915 : (2004) 28 PTC 59
High Court (Original Side) Rules — Rule 197
High Courts22 Apr 2003Dismissed
Vishwanath Dhande Vs Murlidhar Dhande, Sukhdeo Dhande, Shrirang Dhande, Sahebrao Dhande, Keshav Dhande, Vinayak Dhande, Yamaji Dhande, Maruti Dhande, Trimbak Dhande, Appa Dhande and Patilbuva Dhande
Bombay High Court · (2004) 2 BomCR 416
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts21 Apr 2003
Madhuribai Walke and Another Vs Annapurnabai Keshao Walke and Another
Bombay High Court · (2004) 2 BomCR 411 : (2003) 3 CivCC 460 : (2003) 3 MhLj 1006
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Succession Act, 1925 — Section 371, 372
High Courts21 Apr 2003Dismissed
Shakuntalabai Nilkanthrao Avchite Vs Sanjay Manohar Gaikwad, Shakuntalabai Manohar Gaikwad and The State of Maharashtra
Bombay High Court · (2003) 04 BOM CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 401(3)Penal Code, 1860 (IPC) — Section 294, 304B, 306, 34, 498A
High Courts21 Apr 2003Dismissed
Jagannath Fakirchand Khandebharad Vs The State of Maharashtra
Bombay High Court · (2003) 04 BOM CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 360Motor Vehicles Act, 1988 — Section 116, 123, 42(1)Penal Code, 1860 (IPC) — Section 279, 337
High Courts19 Apr 2003
Shri A.P. Angadi, Executive Engineer (Retired), Tilhari Hydro Power Station, Maharashtra State Electricity Board Vs Maharashtra State Electricity Board
Bombay High Court · (2003) 4 BomCR 23 : (2003) 3 MhLj 715