High Courts27 Mar 2003Dismissed
Bhumiraj Ramswami Tewar Vs Sr. Inspector of Police and State of Maharashtra
Bombay High Court · (2003) 03 BOM CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 110
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 44 of 64
High Courts27 Mar 2003
Stock Exchange Vs V.S. Kandalgaonkar
Bombay High Court · (2004) 1 BomCR 274 : (2003) 181 CTR 30 : (2003) 261 ITR 577 : (2003) 44 SCL 254 : (2003) 129 TAXMAN 237
Bombay Stock Exchange Rules — Rule 16, 16(1), 26(1)Civil Procedure Code, 1908 (CPC) — Section 73, 73(3)Income Tax Act, 1961 — Section 222, 226, 226(3)
High Courts27 Mar 2003
The New India Assurance Co. Ltd. and Others Vs Hanil Era Textiles Ltd.
Bombay High Court · (2003) 3 ALLMR 678 : (2003) 4 BomCR 41 : (2003) 4 RCR(Civil) 67
Limitation Act, 1963 — Section 14
High Courts27 Mar 2003Dismissed
Noor Mohamed @ Mohd. Shah R. Patel and Others Vs Nadirshah Ismailshah Patel and Another
Bombay High Court · (2004) CriLJ 985
Penal Code, 1860 (IPC) — Section 339, 34, 341
High Courts27 Mar 2003Dismissed
Sainath Mandir Trust Vs Vijaya Mandale and Others
Bombay High Court · (2003) 4 ALLMR 1063 : (2004) 2 BomCR 375 : (2003) 4 MhLj 187
Bombay Public Trusts Act, 1950 — Section 50, 80Civil Procedure Code, 1908 (CPC) — Order 31 Rule 1, Order 31 Rule 2
High Courts27 Mar 2003
Fujairah National Shipping Agency Vs M.V. Sagar Shakti (Ex. Al Karim), A motor vessel registered in a port other than India, flying flag of St. Vincent and Grenadines and presently in port and harbour Mumbai
Bombay High Court · AIR 2003 Bom 470(1) : (2003) 6 BomCR 454 : (2003) 4 MhLj 103
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts27 Mar 2003Dismissed
Suresh Hariram Sadarangani Vs The State of Maharashtra
Bombay High Court · (2003) 03 BOM CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111
High Courts26 Mar 2003Dismissed
Ramesh Bhanapure Vs Anjanabai Bhanapure (Deceased) through Heirs and Another
Bombay High Court · (2003) 105 BOMLR 745
Criminal Procedure Code, 1973 (CrPC) — Section 145Hindu Minority and Guardianship Act, 1956 — Section 2, 4, 6, 8
High Courts26 Mar 2003
Soni Medical Stores and Ramniwas Mohanlal Soni Vs The State of Maharashtra
Bombay High Court · (2003) 03 BOM CK 0107
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420, 468
High Courts26 Mar 2003
Merino Leathers Pvt. Ltd. and Anil Mehta, Managing Director of Accused No. 1 Vs Wentzel and Schmit GMBH and State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 141 : (2003) BomCR(Cri) 1642 : (2004) 1 MhLj 66
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 245, 245(2), 482Penal Code, 1860 (IPC) — Section 34, 415, 417, 420
High Courts26 Mar 2003Allowed
Kalwan Agriculture Produce Market Committee, Balasaheb Pundlik Wagh, Yuvraj Nimba Shinde, Kedar Dharma Hire, Popat Waman Gangurde, Bhila Rama Kakulte, Sou. Lata Gulabrao Patel, Gavli Yeshwant Laxman, Metkar Ramesh Jagannath, Narayan Mahadu Deore, Sou. Anjanabai Tambak Roundal, Manik Sakharam Patil, Ashok Trimbak Pagar, Sudhakar Trimbak Pagar and Bapu Sukhram Bhoye Vs The State of Maharashtra, The District Deputy Registrar, Co-operative Societies, The Director of Marketing and The Maharashtra State Agricultural Marketing Board
Bombay High Court · (2003) 2 ALLMR 841 : (2003) 5 BomCR 656 : (2003) 3 MhLj 442
Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13, 39A, 44(1), 44(2)
High Courts26 Mar 2003
Jagmohan Singh Gujral Vs Satish Ashok Sabnis and Another
Bombay High Court · (2003) 3 ALLMR 488 : (2004) 1 ARBLR 212 : (2004) 1 BomCR 307
Arbitration and Conciliation Act, 1996 — Section 31(3), 34, 34(2), 43
High Courts25 Mar 2003Allowed
Soobhir Vishal Vijay Kali Vs The State of Maharashtra
Bombay High Court · (2003) 03 BOM CK 0092
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 43, 50, 55, 8
High Courts25 Mar 2003
Bhausaheb Mahadeo Karale Vs State of Maharashtra
Bombay High Court · (2003) 03 BOM CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 323, 324, 34Probation of Offenders Act, 1958 — Section 11, 12, 3, 4, 4(2)
High Courts25 Mar 2003Allowed
Mrs. Suprabha Bhupesh Sen Vs The State of Maharashtra and Detaining Authority, The Superintendent of Prison, The Mumbai Central Prison and The Superintendent of Prison, Yerwada Central Prison
Bombay High Court · (2003) 2 ALD(Cri) 87 : (2003) BomCR(Cri) 1412 : (2003) CriLJ 3502 : (2003) 4 MhLj 450 : (2003) 4 RCR(Civil) 678
Customs Act, 1962 — Section 108
High Courts25 Mar 2003Allowed
State of Maharashtra Vs Ranjit Bhillam
Bombay High Court · (2003) 2 ALD(Cri) 103 : (2003) BomCR(Cri) 1626 : (2003) 4 MhLj 679 : (2004) 1 RCR(Criminal) 616
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 53
High Courts25 Mar 2003
Mr. (Sic)Qassim Mohd. Yousuf Aquil Bastaki Vs Smt. Sultana Abdul Ahad Narvel, Dr. Fauzan Abdul Ahad Narvel, Shri Mairaj Abdul Ahad Narvel, Dr. Wassique Abdul Ahad Narvel, Mrs. Zeenat A. Rahim Abdul Jabar and Miss Lubna Qassem Mohd. Yousuf Bastaki
Bombay High Court · (2003) 3 ALLMR 915 : (2003) 3 ARBLR 75 : (2003) 5 BomCR 807 : (2003) 3 MhLj 373
Arbitration and Conciliation Act, 1996 — Section 11, 16, 8, 9Contract Act, 1872 — Section 28Partnership Act, 1932 — Section 69, 69(2A)
High Courts25 Mar 2003
Laxmi Vidya Mandal and Others Vs State of Maharashtra and Others
Bombay High Court · (2003) 3 ALLMR 229 : (2003) 6 BomCR 293
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 25A, 26
High Courts24 Mar 2003Dismissed
Gopal Pandey Vs District Collector and Another
Bombay High Court · (2003) 2 BOMLR 909 : (2005) 1 CivCC 47 : (2003) 3 MhLj 883 : (2004) 3 RCR(Civil) 310
Maharashtra Registration Rules, 1961 — Rule 44(1)Registration Act, 1908 — Section 22A, 32, 34
High Courts24 Mar 2003
Sahebrao Sadashiv More and Another Vs Chainsukh Madanlal Sancheti and Others
Bombay High Court · (2003) 6 BomCR 818
Representation of the People Act, 1951 — Section 81(3), 86