COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,074 of 3,669

High Courts13 Aug 2003

Bhau Anna Patil since deceased through L.Rs. Vs Smt. Dhondibai Bhima Nhavi since deceased through L.Rs.

Bombay High Court · (2004) 2 ALLMR 141 : (2004) 4 BomCR 311 : (2004) 106 BOMLR 764

Constitution of India, 1950 — Article 227

High Courts12 Aug 2003

Ravindra Kashirao Deshmukh Vs The Presiding Officer, School Tribunal, The Shivaji Shikshan Sanstha, Kasturba Kanya Shala and The Education Officer (Secondary), Zilla Parishad

Bombay High Court · (2003) 08 BOM CK 0106

High Courts12 Aug 2003Dismissed

Venugopal Engg. (P.) Ltd. and Others Vs Union of India (UOI) and Another

Bombay High Court · (2003) 08 BOM CK 0070

Criminal Procedure Code, 1973 (CrPC) — Section 132, 135(1), 482Imports and Exports (Control) Act, 1947 — Section 5

High Courts12 Aug 2003

Shreyans Industries Vs State of U.P. and Others

Bombay High Court · (2004) 1 CivCC 416 : (2004) 1 MhLj 51 : (2004) 1 MhLj 50

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10

High Courts12 Aug 2003

Shrikrishana Pawar Vs Harbansing Chambasing Bhatiya

Bombay High Court · (2003) 08 BOM CK 0033

Civil Procedure Code, 1908 (CPC) — Section 20

High Courts12 Aug 2003Allowed

MRF Ltd. Vs Goa MRF Employees'' Union and Another

Bombay High Court · (2004) 1 LLJ 394

Industrial Disputes Act, 1947 — Section 10, 10(4), 11(3), 33, 33A

High Courts12 Aug 2003Dismissed

Sou. Surekha Sandip Hajare Vs Instacomp and Another

Bombay High Court · (2004) CriLJ 1687

Criminal Procedure Code, 1973 (CrPC) — Section 473Negotiable Instruments Act, 1881 (NI) — Section 138, 142

High Courts12 Aug 2003Allowed

Hemantkumar Haribhau Pawar and Others Vs Rajusing Chudaman Rathod

Bombay High Court · (2004) 1 MhLj 379

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12

High Courts12 Aug 2003Dismissed

Sou Surekha Sandip Hajare Vs Instacomp and Another

Bombay High Court · (2004) 3 BC 33 : (2004) 2 RCR(Criminal) 408

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts12 Aug 2003Allowed

Uttam Steel Ltd. Vs Union of India (UOI)

Bombay High Court · (2003) 4 ALLMR 829 : (2003) 111 ECR 898 : (2003) 158 ELT 274 : (2004) 1 MhLj 497

Central Excise Rules, 1944 — Rule 12Central Excises and Salt Act, 1944 — Section 11BGeneral Clauses Act, 1897 — Section 6

High Courts11 Aug 2003

Pradipsingh Vs State of Maharashtra

Bombay High Court · (2004) 1 DMC 382

Criminal Procedure Code, 1973 (CrPC) — Section 354, 366Penal Code, 1860 (IPC) — Section 302

High Courts11 Aug 2003Allowed

Suresh Dadarao Kapse Vs State of Maharashtra and Shobha Suresh Kapse

Bombay High Court · (2003) 08 BOM CK 0038

Penal Code, 1860 (IPC) — Section 147, 149, 307, 498A

High Courts11 Aug 2003Dismissed

State of Maharashtra Vs Manoharsingh Thakur Manoharsingh Thakur Vs The State of Maharashtra

Bombay High Court · (2003) 08 BOM CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 149, 164, 313, 37, 392Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302

High Courts11 Aug 2003Dismissed

The Bharat Co-operative Bank (Mumbai) Ltd. and Others Vs The Union of India (UOI) and Others

Bombay High Court · (2004) 1 BomCR 589 : (2003) 4 MhLj 1043

Bombay Municipal Boroughs Act, 1925 — Section 19General Clauses Act, 1897 — Section 6

High Courts11 Aug 2003Allowed

U.P. State Bridge Corporation Ltd. Vs Union of India (UOI)

Bombay High Court · (2003) 90 ECC 800 : (2003) 157 ELT 267

Constitution of India, 1950 — Article 226

High Courts10 Aug 2003

Shobha Deshmukh and Others Vs State of Maharashtra and Others

Bombay High Court · (2004) 5 BomCR 464 : (2004) 1 MhLj 951

Maharashtra Land Revenue Code, 1966 — Section 120

High Courts08 Aug 2003Allowed

Motorola Incorporated Vs Union of India (UOI), State of Maharashtra and Iridium India Telecom Ltd.

Bombay High Court · (2004) CriLJ 1576

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 105, 156(3), 177, 179, 190Income Tax Act, 1961 — Section 276B, 278B, 278B(1)

High Courts08 Aug 2003Dismissed

Shri Devprakash Rajput Proprietor of Sree Vinayak Trading Company Vs Shri Bharat Vora, Manager (Sales) Hindustan Domestic Oil and Gas Co. (Bom) Ltd. and State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 5 : (2004) 1 BC 624 : (2003) BomCR(Cri) 1393 : (2003) CriLJ 4521 : (2004) 1 KLJ 557

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts08 Aug 2003Partly Allowed

Shobha M. Bhave (Dr.) and Others Vs State of Maharashtra and Another

Bombay High Court · (2004) 1 ALLMR 303 : (2004) 4 BomCR 368 : (2004) 101 FLR 109 : (2004) 1 MhLj 97

Constitution of India, 1950 — Article 320

High Courts08 Aug 2003Dismissed

Anant Vasantrao Kirkase Vs The State of Maharashtra and Shri D.D. Waghmare, Superintendent, District Court

Bombay High Court · (2003) 08 BOM CK 0088

Constitution of India, 1950 — Article 14, 16 311, 311(2)Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 8