High Courts08 Aug 2003Allowed
Chandmal Motilal Bora, Advocate and Notary Vs The State of Maharashtra
Bombay High Court · (2004) 2 MhLj 41
Notary Act, 1952 — Section 13, 8Penal Code, 1860 (IPC) — Section 120B, 120B(1), 120B(2), 324, 344
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,075 of 3,669
High Courts08 Aug 2003Allowed
Dilip Jejani Vs State of Maharashtra and Others
Bombay High Court · (2004) 3 BomCR 445 : (2003) 4 MhLj 649
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 16, 42, 44(1)
High Courts08 Aug 2003Allowed
Vijay Deorao Patil (Chondhikar) Vs Manohar Naik and Others
Bombay High Court · (2003) 08 BOM CK 0058
General Clauses Act, 1897 — Section 10, 9Limitation (Amendment) Act, 1887 — Section 10, 11, 12, 13, 14Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 7, 94A
High Courts08 Aug 2003
Prakash Namdeorao Kedar and Others Vs Union of India (UOI) and Others
Bombay High Court · (2003) 4 ALLMR 409 : (2004) 3 BomCR 417 : (2003) 4 MhLj 233
Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 6(3)
High Courts08 Aug 2003
Labour Law Practitioners Association Vs Vidarbha Labour Laws Practitioners Association and Others
Bombay High Court · (2004) 2 LLJ 273
High Courts08 Aug 2003
The State of Maharashtra and The Administrator, City and Industrial Development Corporation Vs Shashikant Bhagwant Jadhav and Others
Bombay High Court · (2004) 1 ALLMR 253 : (2004) 2 MhLj 50
Land Acquisition Act, 1984 — Section 11A, 23, 23(1), 24, 25Maharashtra Land Revenue Code, 1966 — Section 44Maharashtra Regional and Town Planning Act, 1966 — Section 113, 127, 40(1), 40(3)
High Courts08 Aug 2003
Iridium India Telecom Limited Vs Motorola Inc. a Corporation and Another
Bombay High Court · (2003) 6 BomCR 511
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1
High Courts08 Aug 2003
Janardhan Mohandas Rajan Pillai and Another Vs Madhubhai Patel and Others
Bombay High Court · AIR 2003 Bom 490 : (2003) 4 ALLMR 9 : (2004) 1 BomCR 736 : (2004) 1 MhLj 37
Civil Procedure Code, 1908 (CPC) — Section 13, 35, 44A
High Courts07 Aug 2003Allowed
Mahendra Harishchandra Nathe Vs The Commissioner, Nashik Municipal Corporation and State of Maharashtra
Bombay High Court · (2004) 1 BomCR 556 : (2004) 1 MhLj 7
High Courts07 Aug 2003
Pandurang Tulshiram Paighan Vs State of Maharashtra and Others
Bombay High Court · (2004) 1 MhLj 1055
Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4(6), 6
High Courts06 Aug 2003
Madhavgir Vs State of Maharashtra
Bombay High Court · (2005) 1 MhLj 161
Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302, 304
High Courts06 Aug 2003Dismissed
Abhijit Rajapure Vs State of Maharashtra and Others
Bombay High Court · (2004) 2 BomCR 766 : (2004) 1 MhLj 361
High Courts06 Aug 2003
J.H. Podar High School and Another Vs State of Maharashtra and Others
Bombay High Court · (2004) 2 ALLMR 207 : (2004) 3 BomCR 901 : (2004) 2 MhLj 713
Constitution of India, 1950 — Article 30
High Courts06 Aug 2003Allowed
Raju Burde Vs Establishment Officer (III-B), Maharashtra State Electricity Board and Another
Bombay High Court · (2004) 3 BomCR 460 : (2003) 4 MhLj 780
High Courts06 Aug 2003Allowed
Master Rajeev Shankarlal Parmar alias Pintya and Maharukh Adenwalla Vs Officer-in-Charge, Police Station, The Superintendent, Mumbai Central Prison and State of Maharashtra The State of Maharashtra Vs Master Rajeev Shankarlal Parmar @ Pintya and Maharukh Adenwalla
Bombay High Court · (2003) CriLJ 4522
Constitution of India, 1950 — Article 21Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 10, 2, 4, 49, 6(2)Penal Code, 1860 (IPC) — Section 302, 307
High Courts06 Aug 2003Allowed
Manohar Balaram Khanavkar and Others Vs The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 126 : (2003) BomCR(Cri) 1394
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 145
High Courts06 Aug 2003Allowed
Marotrao Pachare and Others Vs Usha Marotrao Pachare
Bombay High Court · (2005) 1 DMC 337 : (2004) 1 MhLj 253 : (2004) 2 RCR(Criminal) 170
Criminal Procedure Code, 1973 (CrPC) — Section 97Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts05 Aug 2003
Balu @ Madhavrao Shankarrao Ghorpade (since deceased by his L/Rs. Ajay Madhavrao Ghorpade and Sanjay Madhavrao Ghorpade), Mrs. Pramila Madhavrao Ghorpade, Prakash Madhavrao Ghorpade, Mrs. Kanchan Prakash Ghorpade and Smt. Parvatibai Shankarrao Ghorpade Vs Smt. Radhakkabai Panditrao Ghorpade and Others
Bombay High Court · (2003) 4 ALLMR 445 : (2004) 1 BomCR 77 : (2004) 1 MhLj 323
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 17 Rule 3, Order 6 Rule 1, Order 8 Rule 5(2)
High Courts05 Aug 2003Dismissed
Oil and Natural Gas Corporation Ltd. Vs Garware Shipping Corporation Ltd. and Another
Bombay High Court · (2003) 4 ALLMR 88 : (2003) 3 ARBLR 523 : (2003) 6 BomCR 1 : (2004) 1 MhLj 226
Arbitration and Conciliation Act, 1996 — Section 11, 16Constitution of India, 1950 — Article 226
High Courts05 Aug 2003Dismissed
Shri Manohar Gunaji Anubhawne Vs The State of Maharashtra and Shri Raghunath Gorakhnath Ghag (Original Complainant) Vinayak Mahadeo Kamlakar (Substituted Complainant) Security Officer, Bombay Dyeing and Mfg. Co. Ltd.
Bombay High Court · (2004) 120 CompCas 94 : (2004) 101 FLR 269 : (2004) 2 LLJ 680 : (2004) 1 MhLj 346 : (2004) 52 SCL 536
Income Tax Act, 1961 — Section 69Maharashtra Regional and Town Planning Act, 1965 — Section 154, 37(1), 37(2)Penal Code, 1860 (IPC) — Section 406, 408, 409