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
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,064 of 3,669
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)
High Courts08 Oct 2003
State of Maharashtra and Another Vs Maharashtra Land Development Corporation and Another
Bombay High Court · (2004) 1 BomCR 24
Bombay Salsette Estate Abolition Act, 1951 — Section 4Constitution of India, 1950 — Article 226, 227Forest Act, 1927 — Section 35(1)
High Courts07 Oct 2003Allowed
National Federation of Telecom Employees B.S.N.L. Union Vs Chief General Manager, Telecom Factory, Bharat Sanchar Nigam Ltd. and Others
Bombay High Court · (2004) 1 LLJ 588
Industrial Disputes Act, 1947 — Section 10, 9A
High Courts07 Oct 2003Dismissed
Cott Beverage Inc., A Georgia Corporation Vs Silvassa Bottling Company
Bombay High Court · (2004) 2 ALLMR 440 : (2004) 4 BomCR 256 : (2004) 29 PTC 679
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 27, 28, 29, 41, 44
High Courts07 Oct 2003
Versova Gurudutt Co-operative Housing Society Ltd. Vs Divisional Joint Registrar, Co-operative Societies and Others
Bombay High Court · (2004) 1 ALLMR 1 : (2004) 1 MhLj 1118
High Courts07 Oct 2003Dismissed
Bhagwati Co-operative Housing Society Ltd. Vs The State of Maharashtra and Others
Bombay High Court · (2004) 1 ALLMR 690
Bombay High Court (Original Side) Rules, 1980 — Rule 636, 636(1)Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 27
High Courts07 Oct 2003Dismissed
Hardasmal Gurnani Vs State of Maharashtra and Another
Bombay High Court · (2004) 3 ALLMR 495 : (2004) 1 MhLj 908
Bombay Stamp Act, 1958 — Section 2
High Courts07 Oct 2003Allowed
Chandrashekhar Narayan Joshi Vs State of Maharashtra
Bombay High Court · (2004) 1 MhLj 929 : (2004) 3 RCR(Criminal) 358
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts07 Oct 2003Dismissed
Sanju @ Sanjay Patangrao Jagtap Vs The State of Maharashtra (At the instance of Sr. P.I.)
Bombay High Court · (2004) CriLJ 1102 : (2004) 2 RCR(Criminal) 528
Penal Code, 1860 (IPC) — Section 375, 376, 511
High Courts06 Oct 2003Dismissed
Prakash Ramaji Lende Vs United Church of Northern India and Another
Bombay High Court · (2004) 3 ALLMR 525 : (2004) 1 MhLj 363
Transfer of Property (Amendment) Act, 2002 — Section 3Transfer of Property Act, 1882 — Section 106
High Courts03 Oct 2003Dismissed
Vijayendra Rajarao Hallar Vs The State of Maharashtra and Shri A.M. Thatte, Executive Engineer (Electrical) Public Works Department Jayant Ramdas Choudhari Vs The State of Maharashtra and Shri A.B. Thatte, Executive Engineer (Elec) Public Works Department
Bombay High Court · (2004) 1 ALLMR 738 : (2004) 3 BomCR 360
Constitution of India, 1950 — Article 309, 339Dairy Development Department (Recruitment) Rules, 1989 — Rule 6Maharashtra Civil Services (Regulation of Seniority) Rules, 1982 — Rule 4, 5, 7, 7(5)
High Courts03 Oct 2003Allowed
The Greater Bombay Co-operative Bank Ltd. and Shri Upendra Mahadik, The Special Recovery Officer Vs Shri Dhillon P. Shah, Smt. Shivangi D. Shah and The Divisional Joint Registrar, Co-operative Societies (Appeals)
Bombay High Court · AIR 2004 Bom 108 : (2004) 1 ALLMR 25 : (2004) 3 BomCR 229 : (2004) 1 MhLj 996
Constitution of India, 1950 — Article 246(3)
High Courts03 Oct 2003Dismissed
Agriculture Produce Market Committee Vs State of Maharashtra and Another
Bombay High Court · (2004) 5 BomCR 890 : (2004) 106 BOMLR 942
High Courts03 Oct 2003Allowed
Shree Chhatrapati Shivaji Education Society Vs State of Maharashtra, The Maharashtra University of Health Sciences, Dr. D.G. Dongaonkar, Vice Chancellor, Maharashtra University of Medical Sciences and The Director Ayurved
Bombay High Court · (2004) 2 ALLMR 77 : (2003) 6 BomCR 487
Constitution of India, 1950 — Article 14Maharashtra Universities Act, 1994 — Section 82Maharashtra University of Health Sciences Act, 1988 — Section 64
High Courts03 Oct 2003Dismissed
Rambhau Rudrakar (deceased through LRs.) Manjurabai and Others Vs Mangtulal Agrawal and Another
Bombay High Court · (2004) 2 ALLMR 154 : (2004) 1 MhLj 528
Transfer of Property Act, 1882 — Section 113
High Courts03 Oct 2003Dismissed
C.M.C. Limited Vs Unit Trust of India and Others
Bombay High Court · AIR 2004 Bom 16 : (2004) 1 ARBLR 179 : (2004) 1 BomCR 59
Arbitration and Conciliation Act, 1996 — Section 11Constitution of India, 1950 — Article 226
High Courts30 Sept 2003
Wyeth Holdings Corp. and Another Vs Sun Pharmaceuticals Industries Ltd.
Bombay High Court · (2004) 28 PTC 423
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 29
High Courts30 Sept 2003
Procter and Gamble India Ltd. Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (2004) 1 ALLMR 425 : (2004) 3 BomCR 324 : (2004) 1 MhLj 406
Constitution of India, 1950 — Article 226
High Courts30 Sept 2003
Smt. Pramilabai V. Patil Vs State of Maharashtra and Others
Bombay High Court · AIR 2004 Bom 125 : (2004) 1 ALLMR 867
Maharashtra Felling of Trees (Regulation) Act, 1964 — Section 4