High Courts12 Dec 2003Allowed
Sunil Tuvlare and Another Vs Principal, Sou. Vasudhatai Deshmukh Krishi Vidyalaya and Others
Bombay High Court · (2004) 2 ALLMR 397 : (2004) 2 MhLj 99
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,057 of 3,669
High Courts12 Dec 2003Dismissed
Sheetal A. Abhyankar (Ms.) and Others Vs Maharashtra University of Health Sciences
Bombay High Court · (2004) 1 ALLMR 369 : (2004) 2 MhLj 689
Graduate Medical Education Regulations, 1997 — Regulation 12
High Courts12 Dec 2003
Iridium India Telecom Ltd. Vs Motorola Inc. and Others
Bombay High Court · (2004) 1 ALLMR 418 : (2004) 1 BomCR 479
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts11 Dec 2003Allowed
Mahipal Battulal Jain Vs Union of India (UOI)
Bombay High Court · (2004) 2 ALLMR 45 : (2004) 106 BOMLR 943
Evidence Act, 1872 — Section 114Railway Claims Tribunal Act, 1987 — Section 16Railways Act, 1989 — Section 100, 103, 106, 2
High Courts11 Dec 2003Allowed
Maharashtra State Road Transport Corporation and Others Vs Manda Deshmukh and Others
Bombay High Court · (2004) 2 ACC 863 : (2004) ACJ 1602 : (2004) 2 ALLMR 401 : (2004) 2 MhLj 657
Motor Vehicles Act, 1988 — Section 168
High Courts11 Dec 2003
Ushabai Bannore Vs Wasudeo Mehare and Others
Bombay High Court · (2004) 3 CivCC 94 : (2004) 2 MhLj 594
Evidence Act, 1872 — Section 83
High Courts11 Dec 2003Dismissed
Amogh Enterprises Vs Anjali Thakran and Another
Bombay High Court · (2005) 3 BC 207
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Dec 2003Dismissed
Keraleeya Samajam and Others Vs State of Maharashtra and Others
Bombay High Court · (2004) 1 ALLMR 375 : (2004) 3 BomCR 723 : (2004) 2 MhLj 171
Constitution of India, 1950 — Article 226Secondary School Code — Rule 86.2
High Courts10 Dec 2003Allowed
Sharad Kolhe Vs Baldeo Raj Chhabra and Another
Bombay High Court · (2004) 2 ALLMR 51 : (2004) 106 BOMLR 12
Motor Vehicles Act, 1988 — Section 140, 166, 17
High Courts10 Dec 2003
Grindwell Norton Ltd. Vs Jagdish Prasad Jangid, Assistant Commissioner of Income Tax and Others
Bombay High Court · (2004) 186 CTR 530 : (2004) 267 ITR 673 : (2004) 138 TAXMAN 33
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts10 Dec 2003
Percept D''Mark (India) Pvt. Ltd. Vs Zaheer Khan and Another
Bombay High Court · (2004) 1 ALLMR 384 : (2004) 2 BomCR 47 : (2006) 5 CompLJ 271
Arbitration and Conciliation Act, 1996 — Section 9Contract Act, 1872 — Section 27
High Courts10 Dec 2003Dismissed
Nagpur District Central Co-op. Bank Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2004) 3 BC 555
Criminal Procedure Code, 1973 (CrPC) — Section 102, 482Penal Code, 1860 (IPC) — Section 34, 406, 409, 420
High Courts10 Dec 2003Allowed
Atmaram G. Mohite Vs State of Maharashtra and Others
Bombay High Court · (2004) 1 ALLMR 397 : (2004) 3 BomCR 56 : (2004) 2 MhLj 729
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 68, 69, 70, 71, 72
High Courts09 Dec 2003
Commissioner of Cus. and C. Ex. Vs Adani Exports Ltd.
Bombay High Court · (2006) 198 ELT 335
Customs Act, 1962 — Section 114A, 124(1), 130A, 28(1)
High Courts08 Dec 2003Dismissed
Asian Paints (India) Ltd. Vs Union of India (UOI)
Bombay High Court · (2004) 1 BomCR 486 : (2004) 114 ECR 524 : (2004) 167 ELT 147
Central Excise Rules, 1944 — Rule 173Q, 57ACENVAT (Credit) Rules, 2002 — Rule 13(2)
High Courts08 Dec 2003
Ankit Securities and Finance Co. (P.) Ltd. Vs Birla Investment Services
Bombay High Court · (2004) 5 BomCR 436 : (2004) 122 CompCas 30 : (2004) 4 CompLJ 385 : (2004) 50 SCL 734
Arbitration and Conciliation Act, 1996 — Section 9Depositories Act, 1996 — Section 10
High Courts08 Dec 2003
Air India Limited Vs B.P. Sharma and Another
Bombay High Court · (2004) 1 ALLMR 660 : (2004) 2 BomCR 68
Industrial Disputes Act, 1947 — Section 33(2)
High Courts08 Dec 2003
Diwakar Pundlikrao Satpute Vs Zilla Parishad and Others
Bombay High Court · (2004) 2 ALLMR 404 : (2004) 3 MhLj 151
Constitution of India, 1950 — Article 226
High Courts05 Dec 2003Allowed
Kisan Pandurang Pachange Vs State of Maharashtra
Bombay High Court · (2004) 1 MhLj 261
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 279, 304A
High Courts05 Dec 2003Allowed
Securities and Exchange Board of India Vs Sangeeta Jayesh Valia
Bombay High Court · (2004) 2 CompLJ 347 : (2004) 50 SCL 641
Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 3, 3(4)Securities and Exchange Board of India Act, 1992 — Section 15A, 15J