High Courts01 Apr 2003
Arvind Goenka and Nitin Palan and Another Vs Pennzoil Products Company and Others
Bombay High Court · (2003) 4 ALLMR 136 : (2003) 6 BomCR 132
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 43 of 64
High Courts31 Mar 2003Allowed
Goodlass Nerolac Paints Ltd.
Bombay High Court · (2004) 1 BomCR 319 : (2004) 118 CompCas 337 : (2004) 1 CompLJ 447
High Courts31 Mar 2003
Manmohan Muttappa Attavar, N. Krishna Bhat, Dr. K.P. Vasantha Shetty, Dr. K.R. Bhandary and Dr. Vishnu Swarup Vs Harendra Sakarlal Parikh, Mrs. Martha Mamtha Attavar, Santosh Manmohan Attavar, Ms Rashmi Manmohan Attavar, N.N. Prashant and Ms Kaveri N. Krishna Bhat
Bombay High Court · (2003) 3 ALLMR 98 : (2003) 6 BomCR 423
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 15, 16, 17, 18Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 9
High Courts31 Mar 2003
Sic iddle Sawyer Limited a deemed Public Ltd. Vs Chemical Employees Union and Shri T.M. Mantri Member, Industrial Tribunal
Bombay High Court · (2003) 03 BOM CK 0118
Constitution of India, 1950 — Article 226
High Courts31 Mar 2003Allowed
In Re: Scheme of Amalgamation of Saurashtra Paints Ltd., G.N.P. (Madras) Ltd. and Goodlass Nerolac Paints Limited
Bombay High Court · (2003) 3 ALLMR 473 : (2003) 105 BOMLR 767
High Courts31 Mar 2003Allowed
Sheshrao Nivrati Surwase Vs Nilkanth Jyotiba Gaikwad and Others
Bombay High Court · (2003) 6 BomCR 784
Bombay Village Panchayats Act, 1958 — Section 15Bombay Village Panchayats Election Rules, 1959 — Rule 35
High Courts31 Mar 2003
Biddle Sawyer Limited Vs Chemical Employees Union and Another
Bombay High Court · (2003) 5 BomCR 125
Industrial Disputes Act, 1947 — Section 10
High Courts31 Mar 2003Dismissed
Jaisingh Yadav and Others Vs State of Maharashtra and Another
Bombay High Court · (2003) BomCR(Cri) 1606 : (2003) 3 MhLj 866
Constitution of India, 1950 — Article 20(1)Maharashtra Control of Organised Crime Act, 1999 — Section 2
High Courts31 Mar 2003
Smoke Affected Residents'' Forum Vs Municipal Corporation of Greater Bombay and Others Maharashtra Rajya Motor Malak Sangh Regd. Vs Smoke Affected Residents'' Forum and Others
Bombay High Court · (2003) 2 ACC 5 : (2004) 2 ALLMR 769 : (2003) 5 BomCR 825
High Courts31 Mar 2003Dismissed
Rajneesh Aggarwal Vs Union of India (UOI)
Bombay High Court · (2003) 157 ELT 26
High Courts28 Mar 2003Dismissed
Shri V.M. Telang and Dr. D.K. Mody Vs State of Maharashtra and Dr. N.D. Tolia
Bombay High Court · (2003) 2 ALD(Cri) 145 : (2003) CriLJ 3653
Penal Code, 1860 (IPC) — Section 499, 500
High Courts28 Mar 2003Dismissed
Girdharilal Jiwanlal Lakhotiya, (Dead through L.Rs.) (Bhojraj Girdharilal Lakhotiya, Prashant Girdharilal Lakhotiya, Gitabai Lakhotiya, Madhu Chandak, Mina Bhutada and Gayatri Rathi) Vs Pandurang Ganaji Dhude, Govind Ganaji Dhude, Girajabai Dhude, Atmaram Nathu Dhude and Parwatibai Bhaskar
Bombay High Court · (2003) 5 BomCR 835
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 2(17), 25, 26, 41, 42Maharashtra Land Revenue Code, 1966 — Section 162Transfer of Property Act, 1882 — Section 25, 3, 8
High Courts28 Mar 2003Allowed
Bharat M. N(sic) Vs Mr. Satish Ashok Sabni(sic) and National Stock Exchange of India Ltd., recognised Stock Exchange, within the meaning of the Companies Act, 1956 and Securities and Exchange Board, 1992
Bombay High Court · (2003) 3 ALLMR 936 : (2003) 3 ARBLR 427 : (2003) 6 BomCR 257 : (2003) 4 MhLj 259
Limitation Act, 1963 — Section 3Securities and Exchange Board of India Regulations — Regulation 3.2.1, 3.2.2, 3.5.1, 3.5.2
High Courts28 Mar 2003Allowed
Union of India (UOI) Vs State of Maharashtra and K. Balkrishnan Union of India (UOI) Vs State of Maharashtra and L.P. Gaur
Bombay High Court · (2003) BomCR(Cri) 1429 : (2005) 98 ECC 375 : (2003) 159 ELT 132
Criminal Procedure Code, 1973 (CrPC) — Section 197Customs Act, 1962 — Section 106, 108, 135(1), 155Imports and Exports (Control) Act, 1947 — Section 5
High Courts28 Mar 2003
Kotak Mahindra Finance Ltd. Vs T. Thomas Educational Trust A Charitable and Educational Trust and Others
Bombay High Court · (2003) 3 ARBLR 268 : (2003) 5 BomCR 579 : (2004) 1 MhLj 1112
Arbitration and Conciliation Act, 1996 — Section 2, 9Civil Procedure Code, 1908 (CPC) — Section 120, 16, 17, 20Contract Act, 1872 — Section 23, 28
High Courts28 Mar 2003Allowed
Smt. Laxmibai Nandkumar Patil Vs Mr. M.N. Singh, Commissioner of Police, State of Maharashtra and The Superintendent of Prison
Bombay High Court · (2003) BomCR(Cri) 1426
Penal Code, 1860 (IPC) — Section 307, 34
High Courts28 Mar 2003
Sadbuddhi Brahmesh Wagh, Rajadhiraj Brahmesh Wagh, Dnyanraj Brahmesh Wagh, Vinayak Brahmesh Wagh, Aparna Arun Nadkarni, Suvarna Uday Nayak and Vyankatesh Vinayakrao Wagh Vs Sheela Mahabaleshwar Wagh (since deceased Ganesh Mahabaleshwar Wagh and Shilpa Wagh Shrikhande), Satish Raghavendra Wagh, Vaishali Sharad Kulkarni, Neela Surendra Pa(sic), Vidya Vinayak Wagle, Dr. Shyam Janardan Karande, Sadashiv Shambhurao Tinaikar (deceased Suresh Shambhurao Tinaikar, Indrani Suresh Digikar, Maya Mohan Khadpe, Sandhya Dhananjay Sambare, Girish Digambar Wagle, Vandan Umesh Wagh, Neeta Rajiv Motiwala, Supriya Vijay Rai and Manisha Sadanand Pandit) and Radhika Madhav Dhume
Bombay High Court · (2004) 1 ARBLR 79 : (2003) 6 BomCR 787
Arbitration Act, 1940 — Section 15, 30Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15(1), 28, 28(1), 28(2)Civil Procedure Code, 1908 (CPC) — Section 50, 52
High Courts28 Mar 2003Dismissed
Smt. Shobhadevi Vs Hindi Prasarak Manual, Berar and Another
Bombay High Court · (2003) 105 BOMLR 341
Specific Relief Act, 1963 — Section 14
High Courts27 Mar 2003Dismissed
Zee Telefilms Ltd. and Film and Shot and Another Vs Sundial Communications Pvt. Ltd. and Others
Bombay High Court · (2003) 5 BomCR 404 : (2003) 3 MhLj 695 : (2003) 27 PTC 457
Copyright Act, 1957 — Section 13, 17
High Courts27 Mar 2003
Ajcon Capital Markets Ltd. Vs Maya Rasayan Ltd.
Bombay High Court · (2003) 6 BomCR 810 : (2003) 3 MhLj 421
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 32 Rule 1, Order 32 Rule 14, Order 6 Rule 17, Order 6 Rule 4