COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,076 of 3,669

High Courts05 Aug 2003Allowed

Anil Kalgonda Patil, Sanjay Narasgonda Patil and Gopal Bhimrao Koli Vs The Gram Panchayat and Others

Bombay High Court · (2003) 4 ALLMR 453 : (2003) 5 BomCR 667 : (2004) 1 MhLj 245

Bombay Village Panchayats Act, 1958 — Section 145(1A), 29, 29(1), 29(3)Constitution of India, 1950 — Article 243O

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High Courts05 Aug 2003Dismissed

Roopkala Export Corpn. Vs Union of India (UOI)

Bombay High Court · (2004) 1 BomCR 656 : (2004) 113 ECR 341 : (2004) 165 ELT 26

Central Excise Rules, 1944 — Rule 12Central Excise Rules, 2002 — Rule 18Central Excises and Salt Act, 1944 — Section 11A, 14

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High Courts05 Aug 2003

Rotopacking Materials Industry Vs Ravinder Kumar Chopra and Others

Bombay High Court · (2004) 2 ALLMR 584 : (2003) 6 BomCR 6

Specific Relief Act, 1963 — Section 38

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High Courts05 Aug 2003

Bharat Pandharinath More Vs State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 105 : (2004) CriLJ 205

Penal Code, 1860 (IPC) — Section 304AProbation of Offenders Act, 1958 — Section 4

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High Courts05 Aug 2003Dismissed

Kalpana Bhandari and Others Vs Securities and Exchange Board of India and Others

Bombay High Court · (2003) 4 ALLMR 15 : (2004) 1 BomCR 663 : (2005) 125 CompCas 804

Companies Act, 1956 — Section 237, 55A

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High Courts04 Aug 2003Dismissed

H.M.P. Engineers Ltd. and Others Vs Ralies India Ltd. and Others

Bombay High Court · (2003) 6 BomCR 24 : (2003) 4 MhLj 931

Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts04 Aug 2003Dismissed

Mirabai Shivaji Rote Vs State of Maharashtra and Others

Bombay High Court · (2003) 4 ALLMR 22 : (2004) 1 BomCR 85 : (2003) 4 MhLj 889

Land Acquisition Act, 1894 — Section 11A, 6

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High Courts01 Aug 2003

Chandrapur Zilla Sahakari Krushi and Gramin Bahuudeshiya Development Bank Ltd. and Vs State of Maharashtra and Others, etc.

Bombay High Court · AIR 2003 Bom 502 : (2004) 1 ALLMR 266 : (2004) 3 BomCR 889 : (2004) 1 MhLj 232

Constitution of India, 1950 — Article 14, 300A

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High Courts01 Aug 2003

Bajirao Hari Shalake Vs State of Maharashtra

Bombay High Court · (2003) 08 BOM CK 0065

Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 428Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 304, 325

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High Courts01 Aug 2003Dismissed

Nagpur District Central Co-operative Bank Vs State of Maharashtra and Others

Bombay High Court · (2003) 4 MhLj 1070 : (2004) 3 RCR(Criminal) 151

Criminal Procedure Code, 1973 (CrPC) — Section 102, 452

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High Courts01 Aug 2003Allowed

The State of Maharashtra Vs Hanumanta @ Hanmappa Malappa Koli and Smt. Yallavva Hanmappa @ Hanmanta Koli

Bombay High Court · (2003) 2 ALT(Cri) 23 : (2003) CriLJ 4041

Penal Code, 1860 (IPC) — Section 109, 341, 375, 376

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High Courts31 Jul 2003Dismissed

The State of Maharashtra Vs Milind Dayabhai Babria

Bombay High Court · (2004) 2 RCR(Criminal) 166

Penal Code, 1860 (IPC) — Section 305

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High Courts31 Jul 2003Dismissed

The State of Maharashtra Vs Ishwar Sambhaji Babar

Bombay High Court · (2004) CriLJ 438

Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 411, 457

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High Courts31 Jul 2003

Mushtaque Ali Vs State of Maharashtra and Commissioner of Police

Bombay High Court · (2003) 07 BOM CK 0043

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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High Courts30 Jul 2003

Zuari Estate Development and Investment Co. (P) Ltd. Vs J.R. Kanekar, Dy. Commissioner of Income Tax

Bombay High Court · (2004) 139 TAXMAN 209

Income Tax Act, 1961 — Section 2(47)Transfer of Property Act, 1882 — Section 53A

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High Courts30 Jul 2003

Zuari Estate Development and Investment Co. Pvt. Ltd. Vs J.R. Kanekar, Deputy Commissioner of Income Tax (Assessment) and Another

Bombay High Court · (2004) 2 BomCR 785 : (2004) 271 ITR 269

Income Tax Act, 1961 — Section 147, 148, 2(47)Transfer of Property Act, 1882 — Section 53A

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High Courts30 Jul 2003

Asha Raut Vs Deputy Director of Education (Secondary) and Others

Bombay High Court · (2003) 4 ALLMR 430 : (2003) 6 BomCR 543 : (2003) 3 MhLj 1010

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(10)

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High Courts29 Jul 2003

Basant Mertia and Pushkar Dilip Sawant Vs The University of Pune and Others

Bombay High Court · (2003) 07 BOM CK 0085

Constitution of India, 1950 — Article 226

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High Courts29 Jul 2003Dismissed

Nilam Trivedi Vs University of Mumbai and Others

Bombay High Court · (2004) 1 BomCR 789 : (2004) 1 MhLj 164

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(9)

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High Courts29 Jul 2003

Mililab Private Limited and Another Vs Glemark Pharmaceuticals Limited and Another

Bombay High Court · (2003) 6 BomCR 30 : (2004) 1 MhLj 771

Sales of Goods Act, 1930 — Section 27Trade and Merchandise Marks Act, 1958 — Section 106, 120

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