High Courts29 Nov 2003
Nitin Jairam Gadkari Vs State of Maharashtra and Another
Bombay High Court · (2004) 4 MhLj 419
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190, 210Penal Code, 1860 (IPC) — Section 200, 201, 302
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 5 of 64
High Courts28 Nov 2003
Kirtilal Kalidas Diamond Exports and Another and Dimexon Diamonds Ltd. and Another Vs State of Maharashtra and Others
Bombay High Court · (2005) 139 STC 70
Bombay Sales Tax Act, 1959 — Section 2(28), 2(29)Constitution of India, 1950 — Article 226
High Courts28 Nov 2003Dismissed
Sadbuddhi Brahmesh Wagh and Others Vs Satish Raghvendra Wagh and Others
Bombay High Court · (2004) 2 ALLMR 416 : (2004) 3 BomCR 98 : (2004) 1 MhLj 890
Arbitration Act, 1940 — Section 21, 24
High Courts28 Nov 2003
Bharat Petroleum Corporation Ltd. Vs National Organic Chemical Industries Ltd. and State Bank of India
Bombay High Court · (2004) 4 BC 402 : (2004) 4 BomCR 246 : (2004) 120 CompCas 333 : (2004) 2 MhLj 114 : (2004) 51 SCL 593
Companies Act, 1956 — Section 557
High Courts28 Nov 2003Dismissed
Oriental Insurance Co. Ltd. Vs Mandabai Natkar and Others
Bombay High Court · (2004) 4 ALLMR 441 : (2004) 106 BOMLR 265
Bombay Prohibition Act, 1949 — Section 66Penal Code, 1860 (IPC) — Section 304A
High Courts27 Nov 2003Dismissed
State of Maharashtra Vs Omprakash
Bombay High Court · (2004) CriLJ 982
Penal Code, 1860 (IPC) — Section 325
High Courts25 Nov 2003
Radheshyam Goenka Vs Savatram Rampratap Mills and Another
Bombay High Court · (2004) 3 ALLMR 461 : (2004) 2 MhLj 327
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3
High Courts25 Nov 2003Allowed
Narayan Avachitrao Deshmukh Vs State Bank of India and Another
Bombay High Court · (2004) 1 ALLMR 888 : (2004) 2 BC 525 : (2005) 127 CompCas 704 : (2004) 1 MhLj 356
Civil Procedure Code, 1908 (CPC) — Section 35A, 35BRecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(25)
High Courts24 Nov 2003Allowed
Aishat Olabisi Ibrahim Vs Shri H.G. Boricha, Intelligence Officer, Narcotics Cell, Customs and The State of Maharashtra
Bombay High Court · (2003) 11 BOM CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 28, 29, 67
High Courts24 Nov 2003Allowed
Anguribai Babulal Patodi, Proprietor Mahendra Wastra Bhandar Vs United India Insurance Co. Ltd. and Others
Bombay High Court · (2004) 106 BOMLR 555
Motor Vehicles Act, 1939 — Section 103A
High Courts21 Nov 2003Dismissed
Ranjit Sinh V. Patil and Others Vs Collector and Others
Bombay High Court · (2004) 3 BomCR 738 : (2004) 3 MhLj 642
High Courts21 Nov 2003Allowed
New India Assurance Company Ltd. Vs Santoshidevi Sharma and Others
Bombay High Court · (2004) ACJ 1524 : (2004) 2 MhLj 273
Motor Vehicles Act, 1939 — Section 110A
High Courts21 Nov 2003
Basant Lal Agarwal Vs Lloyds Finance Ltd.
Bombay High Court · (2004) 118 CompCas 764 : (2006) 66 SCL 342
Companies Act, 1956 — Section 433, 434Limitation Act, 1963 — Article 22
High Courts20 Nov 2003Allowed
Latoba Bandu Vs Deputy Development Commissioner and Superintending Engineer and Others
Bombay High Court · (2004) 3 LLJ 27
High Courts20 Nov 2003Dismissed
K. Mukta Ashok Khankhoje Vs Namdeorao Tukaram Khutaphale
Bombay High Court · (2004) 2 ALLMR 59 : (2004) 1 MhLj 941
Maharashtra Rent Control Act, 1999 — Section 16, 16(1)Transfer of Property Act, 1882 — Section 106
High Courts19 Nov 2003Dismissed
Nandkishor Zade Vs Punjabrao Krishi Vidyapeeth and others
Bombay High Court · (2003) 11 BOM CK 0056
High Courts19 Nov 2003Dismissed
Jeegar Gems Vs Union of India (UOI)
Bombay High Court · (2004) 3 BomCR 784 : (2004) 112 ECR 508 : (2004) 163 ELT 414
Imports and Exports (Control) Act, 1947 — Section 4I
High Courts19 Nov 2003
Smt. Sheel Arora Vs Sanjay Fetah Bahadur Srivastava
Bombay High Court · AIR 2004 Bom 99 : (2004) 1 ALLMR 632 : (2004) 2 BomCR 518
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4A, Order 37 Rule 3(5)Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts18 Nov 2003Allowed
In Re: Birla Global Finance Ltd.
Bombay High Court · (2005) 126 CompCas 647 : (2004) 1 CompLJ 430 : (2004) 50 SCL 387
Companies (Amendment) Act, 1988 — Section 80ACompanies Act, 1956 — Section 100, 101(1), 80, 80(1), 86
High Courts18 Nov 2003Dismissed
Shikshan Prasarak Mandal, Akola and others Vs Laxmikant Balkrishna Joshi and others
Bombay High Court · (2003) 11 BOM CK 0001