High Courts15 Sept 2003Allowed
Rajaram Bandekar Srigao Mines Pvt. Ltd. Vs Stephen Fernandes and Another
Bombay High Court · (2004) 1 LLJ 514
Industrial Disputes Act, 1947 — Section 2Metalliferous Mines Regulations, 1961 — Regulation 2(23), 52, 66
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,068 of 3,669
High Courts15 Sept 2003Allowed
Dilip Lelekar and Another Vs State of Maharashtra
Bombay High Court · (2004) 1 MhLj 221 : (2004) 2 RCR(Criminal) 157
Penal Code, 1860 (IPC) — Section 134, 147, 149, 323, 325
High Courts12 Sept 2003Dismissed
Shaikh Dawood Shaikh Ommor (alias) Mujjawar through his heirs and legal representatives and Others Vs Reserve Bank of India and Another
Bombay High Court · (2004) 2 LLJ 202 : (2004) 3 MhLj 94
Constitution of India, 1950 — Article 226
High Courts12 Sept 2003
Shri Dayabhai Shambhu Gala, Shri Arvind Dayabhai Gala and Shri Shantilal Dayabhai Gala Vs Lydia Co-operative Housing Society Ltd., Shri A.B. Narode, IInd Co-operative Judge Co-operative Court, The State of Maharashtra and Shri Ambalal R. Patel, for self and Secretary of Lydia Co-operative Housing Society Ltd.
Bombay High Court · (2003) 4 ALLMR 677 : (2004) 2 BomCR 729 : (2004) 2 MhLj 534
Contempt of Courts Act, 1971 — Section 16Mumbai Municipal Corporation Act, 1888 — Section 351, 354A
High Courts12 Sept 2003Dismissed
Motimiya Rahimmiya and etc. Vs State of Maharashtra and Another
Bombay High Court · AIR 2004 Bom 460 : (2005) 1 MhLj 911
Citizenship Act, 1955 — Section 9
High Courts12 Sept 2003
Shri Noor Alam Naimulla Khan @ Pinto Vs Shri M.N. Singh, Commissioner of Police and Others
Bombay High Court · (2004) 2 MhLj 91
Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2Penal Code, 1860 (IPC) — Section 212, 214, 34, 342, 384
High Courts12 Sept 2003Dismissed
Abdul Shakur Umar Sahigara and Co. Vs Regional Director, Employees State Insurance Corporation
Bombay High Court · (2004) 101 FLR 1126 : (2004) 1 LLJ 921 : (2004) 2 MhLj 441
Employees State Insurance Act, 1948 — Section 45A, 75, 82
High Courts12 Sept 2003Dismissed
The President, Janata Shikshan Mandal and Another Vs Subhash Vithoba Shelke and Another
Bombay High Court · (2004) 2 ALLMR 120 : (2004) 3 BomCR 754 : (2004) 106 BOMLR 909
Constitution of India, 1950 — Article 227
High Courts12 Sept 2003
Alban Joseph Gonsalves Vs Rallis India Ltd.
Bombay High Court · (2004) 1 ALLMR 702 : (2004) 106 BOMLR 645
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A, 13A2, 15A, 28, 31
High Courts11 Sept 2003
Nivrutti Gangaram Pawar, since deceased, through his heirs and LRs Prakash Nivrutti Pawar and Others Vs Dinkar Maruti Jadhav
Bombay High Court · (2004) 2 ALLMR 193 : (2012) 2 MhLj 219 : (2004) 2 MhLj 674
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 33A, 33B, 33B(5), 88C
High Courts11 Sept 2003
Godavari Foundation Vs State of Maharashtra and Others
Bombay High Court · (2004) 1 ALLMR 882 : (2004) 2 BomCR 724 : (2004) 1 MhLj 105
Maharashtra University of Health Sciences Act, 1998 — Section 64(5), 65, 65(1)
High Courts11 Sept 2003Allowed
Jayant Chudaman Nitnavare Vs Maharashtra State Board of Secondary and Higher Secondary Education
Bombay High Court · (2004) 1 ALLMR 244 : (2004) 4 BomCR 298 : (2004) 1 MhLj 301
Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 52Secondary School Code — Rule 20(2)
High Courts11 Sept 2003
Kunwar Sen Jain Vs Secretary, Textiles Committee, Government of India and Others
Bombay High Court · (2004) 101 FLR 770 : (2004) 3 LLJ 131 : (2004) 2 MhLj 249
High Courts11 Sept 2003Allowed
Ceat Limited Vs Dayaram Kishorelal Yadav and Another
Bombay High Court · (2004) 1 ALLMR 615 : (2004) 1 BomCR 521 : (2004) 101 FLR 717 : (2004) 2 MhLj 523
High Courts11 Sept 2003
Sanjeev G. Devre and Others Vs The State of Maharashtra and Others
Bombay High Court · (2004) 1 ALLMR 75 : (2004) 4 BomCR 302 : (2004) 2 MhLj 103
Administrative Tribunals Act, 1985 — Section 15, 18, 19Constitution of India, 1950 — Article 226, 227
High Courts10 Sept 2003Dismissed
Viswasrao Bhaurao Bhoite (Chavan) and Others Vs State of Maharashtra and Others
Bombay High Court · (2005) 2 MhLj 245
Land Acquisition Act, 1894 — Section 11, 18, 28A, 4, 6
High Courts10 Sept 2003
Shri Ranjit Satardekar Vs Smt. Rucmini Raghunath Narvekar and The Disciplinary Committee No. 82 of the Bar Council of Maharashtra and Goa
Bombay High Court · (2003) 09 BOM CK 0095
Constitution of India, 1950 — Article 226, 227
High Courts10 Sept 2003Dismissed
Tanojkumar B. Chatterji Vs Solapur Municipal Corporation
Bombay High Court · (2004) 1 ALLMR 611 : (2004) 4 BomCR 957
Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(5)
High Courts08 Sept 2003Allowed
AUDCO India Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2003) 111 ECR 141
Central Excises and Salt Act, 1944 — Section 35F
High Courts08 Sept 2003Dismissed
Colaba Central Co-operative Consumer Wholesale and Retail Stores Ltd. alias Sahakar Bhandar Vs Kusumben Kantilal Shah and Others
Bombay High Court · (2003) 4 ALLMR 304 : (2004) 1 BomCR 547
Presidency Small Cause Courts Act, 1882 — Section 41