High Courts28 Jul 2003
Shri V.D. Bhobe, Deputy Director of Accounts and Another Vs State of Goa and Others
Bombay High Court · (2005) 107 BOMLR 385
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,077 of 3,669
High Courts28 Jul 2003Dismissed
Hi-Tech Engineers Vs Union of India (UOI)
Bombay High Court · (2003) 161 ELT 96
Customs Act, 1962 — Section 72, 90
High Courts28 Jul 2003Dismissed
R.R. Oomerbhoy Pvt. Ltd. Vs Court Receiver, High Court and Another
Bombay High Court · (2004) 1 BomCR 436 : (2003) 27 PTC 580
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1, 94Trade and Merchandise Marks Act, 1958 — Section 28, 29
High Courts28 Jul 2003Dismissed
Dinesh R. Dung and Another Vs Union of India (UOI) and Others
Bombay High Court · (2004) 1 BomCR 796
Customs Act, 1962 — Section 25
High Courts28 Jul 2003Dismissed
Hi-tech Engineers Vs Union of India (UOI) and Others
Bombay High Court · (2004) 1 BomCR 776
Customs Act, 1962 — Section 124, 28, 72, 88, 88A
High Courts28 Jul 2003
Col. B.S. Khatri Vs State of Maharashtra and Another
Bombay High Court · (2004) 1 BomCR 424 : (2004) 1 MhLj 747
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 340Penal Code, 1860 (IPC) — Section 120B, 172, 173, 174, 175
High Courts28 Jul 2003Dismissed
Pratibha Syntext Ltd. Vs Union of India (UOI)
Bombay High Court · (2003) 4 ALLMR 25 : (2004) 1 BomCR 92 : (2003) 157 ELT 141
Customs Act, 1962 — Section 111, 25, 28AB
High Courts28 Jul 2003
Raviprakash Babulalsing Parmar Vs State of Maharashtra and Others
Bombay High Court · (2004) 2 BomCR 821 : (2004) 1 MhLj 177
Constitution of India, 1950 — Article 342
High Courts25 Jul 2003Dismissed
The State of Maharashtra Vs Ramnath Namdeo Gadhe and Others
Bombay High Court · (2003) 2 ALD(Cri) 127
High Courts25 Jul 2003
Shree Maheshwar Hydel Power Corporation Ltd. Vs Chitroopa Palit and Another
Bombay High Court · AIR 2004 Bom 143 : (2004) 2 BomCR 137 : (2004) 1 MhLj 382
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 19, 19(1), 19(2)
High Courts25 Jul 2003Dismissed
Brihanmumbai Municipal Corporation Vs General Secretary BEST Workers'' Union and Another
Bombay High Court · (2003) 4 ALLMR 657 : (2004) 1 BomCR 744
Bombay Industrial Relations Act, 1946 — Section 40
High Courts25 Jul 2003Allowed
The State of Maharashtra Vs Prakashchand Bansilal Kankaria, A. Rahiman Riaysant Ali Sayyad and Shivaji Sopan Kachare
Bombay High Court · (2004) 1 MhLj 806
Criminal Procedure Code, 1973 (CrPC) — Section 360, 433Essential Commodities (Special Provisions) Act, 1981 — Section 7Essential Commodities Act, 1955 — Section 3(2), 7
High Courts25 Jul 2003Allowed
The State of Maharashtra Vs Dnyaneshwar Narayan Pote and Chabubai Narayan Pote
Bombay High Court · (2004) 1 MhLj 121
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 109, 114, 302, 307, 34
High Courts25 Jul 2003Allowed
Sau. Pushpadevi Agrawal and Sau. Ushadevi Shravagi Vs The State of Maharashtra and The Executive Engineer, Minor Irrigation Department (Local level) Dadarao Tapre, since deceased through his legal heirs (Smt. Sadhana Tapre, Sachin Tapre and Sujit Tapre) and Pandurang Bhende Vs The State of Maharashtra, The Special Land Acquisition Officer, Zilla Parishad Works and The Acquiring Body
Bombay High Court · (2004) 1 ALLMR 493
Bombay Court Fees Act, 1959 — Section 40, 5
High Courts25 Jul 2003Allowed
Namdeo Vs State of Maharashtra
Bombay High Court · (2003) 07 BOM CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 324, 326
High Courts25 Jul 2003Allowed
Bismillakha Pathan Vs State of Maharashtra
Bombay High Court · (2003) 07 BOM CK 0003
Evidence Act, 1872 — Section 114Prevention of Corruption Act, 1988 — Section 12, 13(2), 13(l)(d), 20, 7
High Courts24 Jul 2003Allowed
Nagarkar Ajit Chandrakant and Others Vs Mulund Gymkhana''s College of Physical Education and Others
Bombay High Court · (2004) 2 ALLMR 167 : (2004) 1 MhLj 471 : (2004) 1 MhLj 470
Maharashtra Universities Act, 1994 — Section 59, 61, 91National Council for Teacher Education Act, 1993 — Section 16, 17
High Courts24 Jul 2003
Caprihans India Ltd. Vs Tarun Seem, Deputy Commissioner of Income Tax
Bombay High Court · (2003) 6 BomCR 559 : (2003) 185 CTR 157 : (2004) 266 ITR 566
Income Tax Act, 1961 — Section 147, 148, 36(1), 43B
High Courts24 Jul 2003
Sudha Vs Yashodabai Shikshan Sanstha and Others
Bombay High Court · (2004) 101 FLR 106 : (2003) 4 MhLj 659
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 36(2)
High Courts24 Jul 2003Dismissed
Vishwasrao Madhavrao Chiplunkar since deceased by his legal heirs Dilip Vishwasrao Chiplunkar and Others Vs Kamlabai Vishwasrao Chiplunkar and Others
Bombay High Court · (2005) 1 CivCC 183 : (2004) 2 MhLj 25
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 115, 96