High Courts14 Oct 2003
Suresh Govind Naik Vs Central Bureau of Investigation and Another
Bombay High Court · (2003) 10 BOM CK 0029
Constitution of India, 1950 — Article 141, 142, 21, 32
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 9 of 64
High Courts14 Oct 2003Dismissed
Municipal Engineers Association, Shri M.B. Halikar, Shri P.S. Patil, Shri S.M. Salvekar and Shri A.P. Pawar Vs Mumbai Municipal Corporation of Greater Bombay, Commissioner, Mumbai Municipal Corporation of Greater Bombay and City Engineer, Bombay Municipal Corporation of Greater Bombay
Bombay High Court · (2004) 1 ALLMR 670 : (2004) 5 BomCR 444
All India Services (Discipline and Appeal) Rules, 1969 — Rule 3, 3(1), 3(4), 3(5), 3(6)
High Courts13 Oct 2003
Vilas B. Parab Vs Union of India (UOI) and Area Manager, Canteen Stores Department
Bombay High Court · (2004) 1 ALLMR 8 : (2004) 2 LLJ 317
Administrative Tribunals Act, 1985 — Section 21
High Courts13 Oct 2003
Special Land Acquisition Officer (sic) and Ramuben Nagabhai Bharwad and Others Vs The Commissioner, BMC
Bombay High Court · (2004) 1 ALLMR 41 : (2004) 1 MhLj 1031
Land Acquisition Act, 1894 — Section 11, 13, 13A, 14, 15
High Courts13 Oct 2003
Vijaykumar Laxman Kabir Vs N.R.C. Limited, Managing Director, N.R.C. Limited and General Manager (Personnel), N.R.C. Limited
Bombay High Court · (2004) 1 ALLMR 555 : (2004) 2 BomCR 563 : (2004) 1 MhLj 793
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 2AIndustrial Employment (Standing Orders) Act, 1946 — Section 10A, 10A(1), 10A(2), 10A(3), 13A
High Courts13 Oct 2003
Divisional Controller, MSRTC Vs Bapu Onkar Chaudhari
Bombay High Court · (2004) ACJ 35 : (2004) 1 ALLMR 291 : (2004) 3 BomCR 186 : (2003) 4 MhLj 990
Maharashtra Motor Vehicles Rules, 1989 — Rule 281Motor Vehicles Act, 1988 — Section 140, 144, 173
High Courts13 Oct 2003
Securities and Exchange Board of India Vs Sterlite Industries (India)
Bombay High Court · (2004) 1 ALLMR 705 : (2005) 125 CompCas 14 : (2004) 1 CompLJ 358 : (2004) 1 MhLj 1046 : (2004) 49 SCL 660
Securities and Exchange Board of India Act, 1992 — Section 15T, 15Z
High Courts13 Oct 2003
Savitribai Fule Shikshan Prasarak Mandal and Another Vs Dhananjay Deoraoji Diwate and Others
Bombay High Court · (2004) 2 ALLMR 187 : (2004) 3 MhLj 18
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(3), 5(3), 9
High Courts13 Oct 2003
Maharashtra State Road Transport Corporation Vs Bapu Onkar Chaudhari
Bombay High Court · (2006) 1 ACC 89
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 140
High Courts10 Oct 2003
Shri Harish Khetri Dip @ Depak Vs Shri M.N. Singh, Commissioner of Police and Others
Bombay High Court · (2004) BomCR(Cri) 344
Constitution of India, 1950 — Article 22(5)
High Courts10 Oct 2003
Smt. Nirabai J. Patil Vs Narayan D. Patil
Bombay High Court · AIR 2004 Bom 225 : (2004) 1 ALLMR 657 : (2004) 3 BomCR 226 : (2004) 1 MhLj 1058
Bombay Police Act, 1951 — Section 64, 66Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 2A, 151, 36
High Courts10 Oct 2003Dismissed
Panjabrao Sadashiorao Wankhede Vs Rajeev Agrawal, Secretary, Ministry of Co-operation
Bombay High Court · (2004) 3 ALLMR 472 : (2004) 4 BomCR 430 : (2004) 2 MhLj 1047
Contempt of Courts (Bombay High Court) Rules, 1975 — Rule 17Contempt of Courts Act, 1971 — Section 12, 2Criminal Procedure Code, 1973 (CrPC) — Section 256, 300, 300(2), 300(5)
High Courts10 Oct 2003
Maharashtra Power Development Corporation Limited Vs Dabhol Power Company and Others
Bombay High Court · AIR 2004 Bom 38(1) : (2003) 117 CompCas 651 : (2004) 50 SCL 440
Arbitration Act, 1940 — Section 39(1), 39(2)Bombay Municipal Corporation Act, 1888 — Section 217(1), 218DCivil Procedure Code, 1908 (CPC) — Section 100, 100A, 104, 4(1), 96
High Courts10 Oct 2003
The Special Land Acquisition Officer Vs The Wallace Flour Mills Co. Ltd. and Another
Bombay High Court · (2004) 106 BOMLR 415
Land Acquisition Act, 1894 — Section 18, 4
High Courts09 Oct 2003Dismissed
Karnataka Power Corporation Limited Vs Grahak Panchayat and Others
Bombay High Court · (2004) 2 BomCR 537
High Courts09 Oct 2003
Shri Mahadeo Sahebrao Jadhav Vs University of Pune
Bombay High Court · (2004) 1 ALLMR 16 : (2004) 1 BomCR 15 : (2004) 2 MhLj 331
Civil Procedure Code, 1908 (CPC) — Section 9AConstitution of India, 1950 — Article 14, 19(1), 309, 311Maharashtra Universities Act, 1994 — Section 20, 20(1)
High Courts09 Oct 2003Allowed
Purna Medium Project Division Vs Y.R. Reddy and Another
Bombay High Court · (2004) 1 MhLj 729 : (2004) 1 MhLj 728
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(3)
High Courts09 Oct 2003
Narang Hotels and Resorts Pvt. Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2004) 135 STC 289
Central Sales Tax Act, 1956 — Section 5, 5(1)Constitution of India, 1950 — Article 286, 286(1)Customs Act, 1962 — Section 2(12), 2(13), 7
High Courts08 Oct 2003
Galib Hussain Khan Vs State of Maharashtra and Others
Bombay High Court · (2003) 10 BOM CK 0041
Bombay Prevention of Gambling Act, 1887 — Section 4, 5
High Courts08 Oct 2003Allowed
Shri Nibilal Fakirahamad Shaikh Vs Shri Shankarrao Channavirappa Kigani
Bombay High Court · (2004) 1 ALLMR 12 : (2003) 6 BomCR 484
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(1)(1)