High Courts11 Nov 2003Allowed
Sheikh Ibrahim Vs State of Maharashtra
Bombay High Court · (2003) 11 BOM CK 0005
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 42(2)
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 7 of 64
High Courts10 Nov 2003Dismissed
Sadashiv Hatkar Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 ALD(Cri) 142 : (2004) 2 ALLMR 813 : (2004) 1 MhLj 744
High Courts10 Nov 2003Allowed
Teksons Ltd. Vs Assistant Collector of Customs
Bombay High Court · (2004) 113 ECR 520 : (2004) 165 ELT 17
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 28, 28(1)
High Courts10 Nov 2003
Wearon Exports Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (2004) 112 ECR 326 : (2004) 163 ELT 149
High Courts07 Nov 2003Dismissed
Sakhari alias Shakuntala Mundala Nayak Vs State of Maharashtra
Bombay High Court · (2004) 2 MhLj 953 : (2004) 2 MhLj 952
Evidence Act, 1872 — Section 32(1)
High Courts06 Nov 2003Allowed
Ramesh Daji Jadhav Vs National Textile Corporation (Maharashtra North) Ltd., Unit Kohinoor Mills (UC) and S.L. Mehendale, Member, Industrial Court Maharashtra
Bombay High Court · (2004) 1 ALLMR 732 : (2004) 1 BomCR 4
Bombay Industrial Relations Act, 1946 — Section 42(4), 78Industrial Disputes Act, 1947 — Section 2, 33C(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17, 22, 22(1)
High Courts04 Nov 2003Allowed
Haresh Chinnubhai Shah Vs Rajesh Prabhakar Jhaveri and Another
Bombay High Court · (2004) 1 ALLMR 654 : (2004) 1 ARBLR 536 : (2004) 2 BomCR 527 : (2004) 1 MhLj 1109 : (2004) RLR 179
Arbitration and Conciliation Act, 1996 — Section 10, 11, 34(2)
High Courts04 Nov 2003Allowed
Seahorse Shipping and Ship-Management Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (2004) 112 ECR 445 : (2004) 163 ELT 145
Customs Act, 1962 — Section 116
High Courts04 Nov 2003
Bhajandas Gorekh Bhuirkar Vs The District Election Officer and Others
Bombay High Court · (2004) 1 ALLMR 749 : (2004) 1 BomCR 9 : (2004) 1 MhLj 923
High Courts04 Nov 2003Allowed
Ganesh Bhagwan Jadhav Vs State of Maharashtra
Bombay High Court · (2005) 1 DMC 445
Evidence Act, 1872 — Section 113Penal Code, 1860 (IPC) — Section 306, 498A
High Courts04 Nov 2003
Priyaswami Alagappa Arundudhi Vs Mahesrajahan Rafiq Ahmed Khan and Another
Bombay High Court · (2004) 3 ACC 718 : (2004) ACJ 524
Motor Vehicles Act, 1988 — Section 140
High Courts03 Nov 2003Dismissed
Mukesh Dattopant Mudgal (DR.) and others Vs Collector, Nagpur and others
Bombay High Court · (2003) 11 BOM CK 0057
Constitution of India, 1950 — Article 226, 227
High Courts03 Nov 2003
Modest Shipping (Agency) Pvt. Ltd. Vs Chief Commr. of Cus.
Bombay High Court · (2004) 114 ECR 269 : (2004) 167 ELT 25
Customs Act, 1962 — Section 112, 46
High Courts31 Oct 2003Allowed
Shri Gulabrao Sahebrao Shinde Vs Shri Sayaji Shankar Shinde
Bombay High Court · (2004) 1 ALLMR 742 : (2004) 3 BomCR 159 : (2004) 1 MhLj 873
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33O, 70, 76Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 91
High Courts31 Oct 2003
Mrs. Hema Ravishankar Vs K.R. Ravishankar
Bombay High Court · (2004) 1 ALLMR 124 : (2004) 3 BomCR 143 : (2004) CriLJ 1205 : (2004) 1 DMC 414
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 3Hindu Marriage Act, 1955 — Section 26
High Courts17 Oct 2003Allowed
Mohan J. Pawar Vs Arjuna N. Dighade (D) by LR and Another
Bombay High Court · AIR 2004 Bom 406 : (2004) 3 ALLMR 171
Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1)Specific Relief Act, 1963 — Section 20
High Courts17 Oct 2003Allowed
Mohan Vs Arjuna (Deceased) and Another
Bombay High Court · (2004) 4 BC 88
Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1), 4(2)
High Courts17 Oct 2003
Deshbhakta Ratnappa Kumbhar Panchganga Sahkari Sakhar Karkhana Ltd. Vs Minister (State Excise)
Bombay High Court · (2004) 2 ALLMR 68 : (2004) 2 MhLj 744
Bombay Prohibition Act, 1949 — Section 138
High Courts17 Oct 2003
Harinarayan G. Bajaj Vs Rajesh Meghani
Bombay High Court · (2004) 1 ALLMR 34 : (2004) 2 ARBLR 101 : (2004) 3 BomCR 165 : (2005) 123 CompCas 11 : (2005) 3 CompLJ 258 : (2004) 51 SCL 476
Arbitration and Conciliation Act, 1996 — Section 34, 34(4)
High Courts17 Oct 2003Dismissed
C. Gupta Vs Glaxo Smithkline Pharmaceutical Ltd.
Bombay High Court · (2004) 2 BomCR 575 : (2004) 101 FLR 1109 : (2004) 1 LLJ 952
Industrial Disputes Act, 1947 — Section 2