COURT ARCHIVE

Bombay High Court judgments, 2003

1,271 judgments · page 61 of 64

High Courts20 Jan 2003

Shakuntala Arjun Pawar Vs State of Maharashtra

Bombay High Court · (2003) 1 ALLMR 1152 : (2003) 3 BomCR 56 : (2003) 2 MhLj 413

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2(1), 21, 21(2), 21(3), 21(4)

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High Courts20 Jan 2003

Datta Manika Dhobi, Namdev, Yadav, Parbatbai and Others Vs Dattatraya @ Dattopant and Others

Bombay High Court · (2003) 3 MhLj 393

Constitution of India, 1950 — Article 227

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High Courts20 Jan 2003Allowed

Jagu Tukaram Waghamale Vs Dnyandeo Bala Waghmale and Others

Bombay High Court · (2003) 2 ALLMR 27 : (2003) 2 BomCR 465 : (2003) 2 MhLj 475

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 32F, 32G, 32K

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High Courts19 Jan 2003Allowed

Shri C.P. Kotwal Vs Shri Ali Ashad, Instrument Officer, Gulf Pharmaceutical Industries, P.D. Shinde, P.I., The Commissioner of Police and The State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 88 : (2003) BomCR(Cri) 1480 : (2003) CriLJ 2885 : (2003) 3 MhLj 810

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 172, 173, 174, 175

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High Courts17 Jan 2003Allowed

Amritlal Chemaux Ltd. Vs Official Liquidator and Another

Bombay High Court · (2003) 2 ALLMR 221 : (2003) 4 BomCR 108 : (2003) 114 CompCas 336 : (2003) 48 SCL 26

Companies Act, 1956 — Section 446

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High Courts17 Jan 2003Allowed

Mahadu alias Mahadeo Baji Bhosale Vs Appaji Gunbarao @ Ganpatrao Bhosale since deceased by his heirs Gangabai Appaji Bhosale and Others

Bombay High Court · AIR 2003 Bom 314 : (2003) 1 ALLMR 1158 : (2003) 3 BomCR 15 : (2003) 2 CivCC 376 : (2003) 2 MhLj 216

Civil Procedure Code, 1908 (CPC) — Section 54

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High Courts17 Jan 2003Dismissed

The State of Maharashtra Vs Tanaji Shamrao Shalke

Bombay High Court · (2003) 2 ALD(Cri) 66 : (2003) BomCR(Cri) 1367 : (2004) 1 RCR(Criminal) 514

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts17 Jan 2003

Mukesh K. Bajapa Vs Municipal Corporation of Gr. Bombay

Bombay High Court · (2003) 2 ALLMR 22 : (2003) 2 BomCR 473 : (2003) 2 MhLj 256

Bombay Court Fees Act, 1959 — Section 6Mumbai municipal Corporation Act, 1888 — Section 346, 347, 351Suits Valuation Act, 1887 — Section 8

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High Courts17 Jan 2003Dismissed

Shirish Govind Gangakhedkar Vs Maruit Narayan Gaiwad, Vishnu Narayan Gaikwad, Santu Narayan Gaikwad, Narendra Narottam Chauhan and Mrs. Champa Narendra Chauha

Bombay High Court · (2003) 2 ALLMR 77 : (2003) 4 BomCR 829 : (2003) 3 MhLj 587

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32F, 32G, 32P, 43

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High Courts17 Jan 2003

In Re: Shailesh Harinarayan Bajaj

Bombay High Court · (2003) 6 BomCR 758 : (2004) 1 CTLJ 377 : (2004) 1 MhLj 606

Presidency Towns Insolvency Act, 1909 — Section 12, 9, 9(5)

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High Courts17 Jan 2003Dismissed

Bharatiya Dak Tar Mazdoor Manch Vs General Manager, Kalyan Telecom District and Another

Bombay High Court · (2003) 3 ALLMR 950 : (2003) 4 BomCR 189

Evidence Act, 1872 — Section 101Industrial Disputes Act, 1947 — Section 10(1), 25B(2), 25F

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High Courts17 Jan 2003Dismissed

Raghunath Abajirao Shinde (Lt. Co.) and Others Vs State of Maharashtra and Others

Bombay High Court · (2003) 1 ALLMR 860 : (2003) 2 BomCR 469

Land Acquisition Act, 1894 — Section 4

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High Courts16 Jan 2003

Gadchiroli Zilla Sahakari Krushi and Gramin Bahu-Udeshiya Development Bank Limited and Another Vs State of Maharashtra and Others

Bombay High Court · (2003) 4 ALLMR 283 : (2003) 5 BomCR 389 : (2003) 4 MhLj 160 : (2003) 2 MhLj 790

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High Courts16 Jan 2003Allowed

Shrikant R. Sankanwar and Others Vs Krishna Balu Naukudkar

Bombay High Court · (2003) 1 ALLMR 1161 : (2003) 3 BomCR 45 : (2003) 2 MhLj 276

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32GMaharashtra Land Revenue Code, 1966 — Section 149, 150

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High Courts16 Jan 2003Dismissed

Nivrutti Anna Kadam, Popat Anna Kadam, Smt. Hirabai Kondiba Nimbalkar, Smt. Krishnabai Kashinath Patil, Smt. Yamuna Gulab Mane and Smt. Suman Sarjerao Khade Vs Namdeo Bala Sawant

Bombay High Court · (2003) 2 ALLMR 241 : (2003) 3 BomCR 867 : (2003) 2 MhLj 232

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 23(F)(1), 29, 31, 32, 32(1)

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High Courts16 Jan 2003Allowed

State of Goa and Others Vs Gurudas Timblo and Others

Bombay High Court · (2003) 4 BomCR 598

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Evidence Act, 1872 — Section 76

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High Courts16 Jan 2003Allowed

Dattatray Gopal Upadhye since deceased through his legal heirs and representatives Mukund Dattatray Upadhye and Another Vs Nemichand Shantilal Bakliwal since deceased through his legal heirs and representatives AnilKumar Nemichand Bakliwal and Others

Bombay High Court · (2003) 1 ALLMR 1149 : (2003) 3 BomCR 861 : (2003) 3 MhLj 109

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Constitution of India, 1950 — Article 227

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High Courts16 Jan 2003

Hanmant Ramhari Ghodake Vs State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 34 : (2003) BomCR(Cri) 847 : (2003) CriLJ 4368 : (2003) 3 MhLj 584

Penal Code, 1860 (IPC) — Section 107, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)

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High Courts16 Jan 2003

T. Raghavan Nair Vs Brij Mohan P. Sethi and Others

Bombay High Court · (2003) 2 ALLMR 548 : (2003) 4 BomCR 606 : (2003) 2 MhLj 762

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 99Constitution of India, 1950 — Article 227

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High Courts16 Jan 2003

Sierra International Shipping Corpn. Vs M.V. Umka and Others

Bombay High Court · AIR 2003 Bom 265 : (2003) 2 ALLMR 37 : (2003) 6 BomCR 723

Colonial Courts of Admiralty (India) Act, 1891 — Section 2

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