CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments, 2003

1,271 judgments · page 41 of 64

High Courts16 Apr 2003Dismissed

Om Prakash Navani and Phool Omprakash Navani Vs Herebert Joseph Pereira (Dr. Ivan Pinto and Juno C. Pereira), Mrs. Joyce Evelyn Forbes Irving, Ena Theresa Naylor, Edna Cecilin D. Silva and Jaccueline Angela Meers

Bombay High Court · (2003) 3 ALLMR 67 : (2003) 6 BomCR 170 : (2003) 3 MhLj 989(1)

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 105, Order 21 Rule 105(2), Order 21 Rule 106, Order 21 Rule 16Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 135, 136, 137
Read judgment
High Courts10 Apr 2003

Mrs. Ameeta Shah, Colaba (P.O.) Advance Locality Management, an association of residents of Colaba and Bakhtavar (Colaba) Association of Apartment Owners, an Association of Apartment Owners Vs State of Maharashtra, The Mumbai Municipal Corporation, The Collector, The Mumbai Port Trust, Director General of Fisheries, (Fisheries Department), Government of India and Union of India (UOI)

Bombay High Court · (2003) 5 BomCR 95

Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 5(3)Maharashtra Regional and Town Planning Act, 1966 — Section 31(1)
Read judgment
High Courts08 Apr 2003

Ramesh Sawant Vs The State of Maharashtra, The Deputy Registrar Co-op. Societies, D-Ward, The Joint Registrar Co-op. Societies (Appeals) Bombay Division, The Hon''ble Minister for Co-operative and Textile Government of Maharashtra, The New Poornima Apartments Co-op. Hsg. Society Ltd. and Shri Satpal Singh

Bombay High Court · (2003) 4 ALLMR 458 : (2003) 4 BomCR 494

Constitution of India, 1950 — Article 226Maharashtra Co-operative Societies Act, 1960 — Section 154, 17, 49, 75, 75A
Read judgment