High Courts08 Apr 2003Dismissed
Abdul Hamid Aboobakar Coatwala Vs Board of Trustees, Port of Bom.
Bombay High Court · (2003) 162 ELT 93
Major Port Trusts Act, 1963 — Section 132, 53
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 42 of 64
High Courts07 Apr 2003Allowed
Ashok Ravji Vadodriya, Wagri Shiva Magan and Ramnik Ravji Vadodriya Vs Municipal Corporation of Greater Bombay
Bombay High Court · AIR 2004 Bom 8 : (2003) 3 ALLMR 464 : (2003) 4 BomCR 28 : (2003) 3 CivCC 383 : (2003) 3 MhLj 1003
High Courts07 Apr 2003Allowed
Shri S.L. Kalvitkar Vs The Secretary/Chairman, Mahatma Phule Education Society, The Headmaster, Mahatma Phule Technical High School and Junior Vocational College, The Deputy Director of Vocational Education and The State of Maharashtra
Bombay High Court · (2003) 4 ALLMR 915 : (2003) 6 BomCR 141
High Courts07 Apr 2003
Transasia Bio-Medicals Ltd. Vs Revijay Clinical Laboratory and Hospital
Bombay High Court · AIR 2003 Bom 331(1) : (2003) 3 ALLMR 467 : (2003) 6 BomCR 136 : (2003) 4 MhLj 155
High Courts07 Apr 2003Dismissed
Smt. Rukhamabai Badwaik (Dead) through L.Rs. and Others Vs Narsuram and Others
Bombay High Court · (2003) 3 ALLMR 1061 : (2003) 105 BOMLR 757
Evidence Act, 1872 — Section 68, 70Succession Act, 1925 — Section 63
High Courts07 Apr 2003Allowed
Bombay Fire Fighters Services Union Vs Registrar of Trade Unions
Bombay High Court · (2003) 2 LLJ 1100
Bombay Trade Unions Regulations, 1927 — Regulation 17Trade Unions Act, 1926 — Section 10, 28
High Courts05 Apr 2003Allowed
Kishore Ramanna Pujari Vs The Commissioner of Police, The State of Maharashtra and The Superintendent, Thane Central Prison
Bombay High Court · (2003) BomCR(Cri) 917
Maharashtra Control of Organised Crime Act, 1999 — Section 21(4), 21(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3Penal Code, 1860 (IPC) — Section 34, 387
High Courts05 Apr 2003Dismissed
The State of Maharashtra Vs Pandit Ganpat Tare and Others
Bombay High Court · (2003) CriLJ 4712 : (2003) 4 MhLj 540
Bombay High Court (Appellate Side) Rules, 1960 — Rule 3, 5, 7Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302
High Courts05 Apr 2003Dismissed
Ashok Kumar Vs The State of Maharashtra and The Superintendent of Prison, Nasik Road Central Prison
Bombay High Court · (2003) 2 ALD(Cri) 92 : (2003) BomCR(Cri) 920
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7Constitution of India, 1950 — Article 22(4), 22(5)
High Courts05 Apr 2003Dismissed
Shital Sudhir Sonavle Vs Group Gram Panchayat and Others
Bombay High Court · (2003) 3 ALLMR 19 : (2003) 4 BomCR 31 : (2003) 3 MhLj 565
Bombay Village Panchayats (Meetings) Rules, 1959 — Rule 17Bombay Village Panchayats Act, 1958 — Section 176, 35, 35(1), 35(3)
High Courts05 Apr 2003Allowed
Shri Dinesh Mahadev Parmar Vs Mr. M.N. Singh, Commissioner of Police, State of Maharashtra and The Superintendent of Jail
Bombay High Court · (2003) BomCR(Cri) 915
Constitution of India, 1950 — Article 22(5)Maharashtra Preventive Detention Act, 1981 — Section 3(1)
High Courts05 Apr 2003Dismissed
Kashinath Ghate Vs Kisan Khanke
Bombay High Court · (2004) 1 ALLMR 773 : (2004) 2 BomCR 405
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 3, 100Evidence Act, 1872 — Section 102, 116Maharashtra Municipalities Act, 1965 — Section 92
High Courts04 Apr 2003Allowed
Shri Vilas Siddhu Jadhav Vs Shri M.N. Singh, Commissioner of Police, The State of Maharashtra, The Superintendent, Thane Central Prison and The Superintendent, Nasik Road Central Prison
Bombay High Court · (2003) BomCR(Cri) 929 : (2003) CriLJ 3501
Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts04 Apr 2003
Mr. Kuriakose V. Cherian, retired employee of Air India Limited, Mrs. Vidyut Vijay Kadam, employee of Air India Limited, Vasant B(sic)imrao Mahajan, retired employee of Air India Limited, Mr. Pramod Biharilal Kumar, retired employee of Air India Limited, Mrs. Saroj Alhawat, retired employee of Air India Limited and Air India Pensioners Welfare Association Vs Air India Employees Self Contributory Superannuation Pension Scheme Finance Dept. and Others
Bombay High Court · (2003) 6 BomCR 219
Air India Employees Self Contributory Pension Scheme Rules — Rule 5Constitution of India, 1950 — Article 12, 14, 19, 21, 226Income Tax Act, 1922 — Section 15(1)
High Courts04 Apr 2003Dismissed
Vishwanath Kolase and Raghunath Kolase Vs Kisan Mahadeo Bahadure, Sukhdeo Bahadure, Kailash Bahadure and Anusayabai Bhika Kolase
Bombay High Court · (2003) 4 ALLMR 1093 : (2004) 2 BomCR 399
Contract Act, 1872 — Section 64, 65Guardians and Wards Act, 1890 — Section 29, 29(2), 31(2), 31(3), 31(4)Hindu Minority and Guardianship Act, 1956 — Section 11, 12, 2, 6, 8
High Courts04 Apr 2003Dismissed
Dhanji R. Zalte Vs Assistant Commissioner of Income Tax
Bombay High Court · (2004) 186 CTR 772 : (2004) 265 ITR 204 : (2004) 136 TAXMAN 644
Income Tax Act, 1961 — Section 158, 158BC, 269, 269SS, 269T
High Courts04 Apr 2003Allowed
Shri Kamal Kishor Gupta, Mrs. Anita Kamal Gupta and Lyka Silk Mills Ltd. Vs Shri D.S. Dhawde and The State of Maharashtra
Bombay High Court · (2005) 1 BC 466 : (2004) 2 MhLj 465
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 120B, 34, 403, 405, 406
High Courts04 Apr 2003Dismissed
Transport Manager, Pune Municipal Transport and Another Vs Shri Nathuram B. Nigade, Shankarsingh S. Rajput, Shri Prakash P. Sonawane and Shri Shivaji S. Madke
Bombay High Court · (2003) 3 ALLMR 844 : (2003) 4 BomCR 37
Constitution of India, 1950 — Article 14, 16, 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30
High Courts04 Apr 2003Dismissed
Amin Khan Amanullah Khan and Another Vs State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 123 : (2003) BomCR(Cri) 1080 : (2003) 4 MhLj 221
Criminal Procedure Code, 1973 (CrPC) — Section 439(1)
High Courts03 Apr 2003Dismissed
Dr. (Mrs.) Poornima M. Deshpande, nee Dr. Poornima Joshi Vs The Dean, Goa Medical College and State of Goa
Bombay High Court · (2004) 3 ALLMR 353
Goa (Rules for Admission for Postgraduate Degree Courses of Goa University at the Goa Medical College) Rules, 1998 — Rule 3(1)