High Courts17 Oct 2003
A.S. Iyer Vs Union of India (UOI) and Others
Bombay High Court · (2004) 1 ALLMR 3 : (2004) 3 BomCR 333 : (2004) 1 LLJ 885
Oil and Natural Gas Commission Act, 1959 — Section 32Payment of Gratuity Act, 1972 — Section 14
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 8 of 64
High Courts17 Oct 2003Dismissed
Jivanlal Paliwal Vs Krishnarao D. Sathone
Bombay High Court · AIR 2004 Bom 89
Easements Act, 1882 — Section 15
High Courts17 Oct 2003Allowed
Rambhau Bhaduji Bhende (Deceased by LRs.) Vs Kisan Bhaduji Bhende (Deceased by LRs.)
Bombay High Court · AIR 2004 Bom 84 : (2004) 2 ALLMR 826 : (2004) 2 CivCC 222
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 65
High Courts17 Oct 2003
Godavari Sugar Mills Ltd. Vs State of Maharashtra
Bombay High Court · (2004) 1 MhLj 761
Maharashtra Agricultural Income Tax Act, 1962 — Section 41, 41(1), 8(9)
High Courts17 Oct 2003
Hitesh Pravinchand Shah Vs The State of Maharashtra and The Superintendent, Nasik Road Central Prison
Bombay High Court · (2004) CriLJ 523 : (2004) 2 MhLj 389
Criminal Procedure Code, 1973 (CrPC) — Section 427(2), 433APenal Code, 1860 (IPC) — Section 302, 392, 394
High Courts17 Oct 2003Dismissed
The State of Maharashtra Vs Mr. Rahul alias Raosaheb Dashrath Bhongale Mr. Rahul alias Raosaheb Dashrath Bhongale Vs The State of Maharashtra
Bombay High Court · (2003) 10 BOM CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 363, 376(2), 377
High Courts17 Oct 2003Dismissed
Iridium India Telecom Ltd. Vs Motorola Inc. and Another
Bombay High Court · (2004) 2 BomCR 530 : (2004) 1 CivCC 443 : (2004) 1 MhLj 532
Civil Procedure Code Amendment Act, 2002 — Order 8 Rule 1, 148Civil Procedure Code, 1908 (CPC) — Section 129, 16
High Courts17 Oct 2003Allowed
State Bank of India Vs Amravati Zilla Krishi Audyogik Sahakari Sangh Maryadit and Others
Bombay High Court · (2004) 4 BomCR 434 : (2004) 2 MhLj 80
High Courts16 Oct 2003
Sanjay Kisan Kadse Vs State of Maharashtra and Others
Bombay High Court · (2004) 1 MhLj 789
Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4
High Courts16 Oct 2003Dismissed
Sanjay Kisan Kadse Vs State of Maharashtra and others
Bombay High Court · (2004) 1 MhLj 789
High Courts16 Oct 2003Partly Allowed
Shubhakaran Muralidharji Dhanuka Vs State of Maharashtra and Another
Bombay High Court · (2004) 1 ALLMR 899 : (2004) 2 BomCR 571 : (2004) 1 MhLj 14
Notaries Act, 1952 — Section 5(2)
High Courts16 Oct 2003
Bhalchandra Bhagwan Kalwade Vs Education Officer, Z.P. and Others
Bombay High Court · (2004) 1 ALLMR 231 : (2004) 5 BomCR 429 : (2004) 2 MhLj 945 : (2003) 4 MhLj 1002
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3(4)
High Courts16 Oct 2003
Allahbaksh Ismail Ebrahim Vs Commissioner of Police and Others
Bombay High Court · (2004) 1 ALLMR 677 : (2004) 2 MhLj 242
Bombay Police Act, 1951 — Section 162Licensing and Controlling Places of Public Amusement (Other Than Cinemas) and Performances for Public Amusement including Melas and Tamashas Rules, 1960 — Rule 238
High Courts16 Oct 2003Dismissed
Sandvik Asia Ltd.
Bombay High Court · (2004) 4 BomCR 287 : (2004) 121 CompCas 58 : (2010) 2 CompLJ 267 : (2004) 50 SCL 413
Companies Act, 1948 — Section 100, 101, 102, 103, 104
High Courts15 Oct 2003
Sangram Singh Suryawanshi Vs State of Maharashtra and Others
Bombay High Court · (2004) 4 MhLj 940
Constitution of India, 1950 — Article 14, 15, 15(1), 15(4)
High Courts15 Oct 2003Allowed
Raghunath Gajanan Waingankar Vs State of Maharashtra and Others
Bombay High Court · (2004) 1 ALLMR 9 : (2004) 4 BomCR 427 : (2004) 1 MhLj 513
High Courts15 Oct 2003
Sarjerao Pawar f/o. Detenu Santosh @ Santya Sarjerao Pawar Vs Shri M.N. Singh, Commissioner of Police and Others
Bombay High Court · (2003) 10 BOM CK 0043
Arms Act, 1959 — Section 25(1B), 27, 3, 35Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts14 Oct 2003Dismissed
Ashok Surendra Upadhyay Vs The Stock Exchange and Others
Bombay High Court · (2003) 6 BomCR 481 : (2004) 49 SCL 656
Constitution of India, 1950 — Article 14, 226
High Courts14 Oct 2003
Air India Limited Vs Raghunath N. Patil and S.C. Pandey, Presiding Officer
Bombay High Court · (2004) 2 ALLMR 76 : (2004) 101 FLR 267
Industrial Disputes Act, 1947 — Section 33(2)
High Courts14 Oct 2003
Air India Limited Vs V.M. Mhadgut and S.C. Pandey, Presiding Officer
Bombay High Court · (2003) 10 BOM CK 0035
Industrial Disputes Act, 1947 — Section 33(2)