COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,082 of 3,669

High Courts04 Jul 2003

General Labour Union (Red Flag) Vs Arjandas Metal Industries Pvt. Ltd. and Others

Bombay High Court · (2003) 3 LLJ 1020

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)

High Courts04 Jul 2003Dismissed

Smt. Madhuridevi D. Tiwari Vs Smt. Saraswatibai Tiwari

Bombay High Court · AIR 2004 Bom 15 : (2004) 2 BomCR 834

Bombay Court Fees Act, 1959 — Section 6

High Courts04 Jul 2003Dismissed

Kishor Shriram Agrawal Vs State of Maharashtra and Others

Bombay High Court · (2004) 2 MhLj 416

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104(2)

High Courts04 Jul 2003

Mr. Babaji Sakaram Kalshaonkar and Mrs. Chandravati Babaji Kalshaonkar Vs The Administrative Tribunal, Dy. Collector, Bardez, Dr. Susan Szilagyi Lad, through her attorney Uday Dattaram Prabhu Desai and The Joint Mamlatdar

Bombay High Court · (2003) 07 BOM CK 0028

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

High Courts03 Jul 2003Dismissed

Chemosyn Ltd. Vs Union Bank of India

Bombay High Court · (2005) 1 BC 77 : (2005) 127 CompCas 398

Constitution of India, 1950 — Article 226

High Courts03 Jul 2003

Pandurang Gunjal Vs Shyamsingh B. Thakur and Another

Bombay High Court · (2004) 3 ACC 401

Limitation Act, 1963 — Section 5Workmens Compensation Act, 1923 — Section 30

High Courts03 Jul 2003

Cine Exhibition Association Vs State of Maharashtra and Others

Bombay High Court · (2003) 6 BomCR 626 : (2004) 2 MhLj 252

Bombay Cinemas (Regulation) Act, 1953 — Section 9Development Control Regulations, 2000 — Rule 14(1)Maharashtra Cinemas (Regulation) Rules, 1966 — Rule 2, 4(2), 87, 89

High Courts03 Jul 2003

Acworth Leprosy Hospital and Others Vs R.N. Bade and Others

Bombay High Court · (2003) 4 ALLMR 855 : (2004) 1 BomCR 191

Industrial Disputes Act, 1947 — Section 33C(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 29

High Courts03 Jul 2003Allowed

Prakash Dhawale Vs Pramod Raut and Others

Bombay High Court · (2004) 2 ACC 759 : (2004) ACJ 896 : (2004) 2 BomCR 781 : (2003) 4 MhLj 742

Bombay High Court (Appellate Side) Rules, 1960 — Rule 12AMotor Vehicles Act, 1988 — Section 173, 173(1)

High Courts03 Jul 2003Allowed

Anant Pundlik and Others Vs State of Maharashtra and Others

Bombay High Court · (2003) 2 ALD(Cri) 136 : (2004) 1 DMC 36 : (2004) 1 MhLj 831

Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 498A

High Courts03 Jul 2003Dismissed

Commissioner of Customs Vs Marmo Classic

Bombay High Court · (2003) 89 ECC 841 : (2003) 156 ELT 14

Customs Act, 1962 — Section 130A

High Courts03 Jul 2003

Vitthal Navle Vs State of Maharashtra

Bombay High Court · (2003) 4 MhLj 831

Essential Commodities Act, 1955 — Section 6E

High Courts03 Jul 2003

Smt. Stayavati T. Naik, Mr. Ashok T. Naik, Mrs. Pushpalata T. Naik, Shri Kishor T. Naik and Smt. Usha Kishor Naik Vs Mr. Hari Nilkant Falari and Others

Bombay High Court · (2003) 07 BOM CK 0041

Civil Procedure Code, 1908 (CPC) — Section 34, 47

High Courts03 Jul 2003Dismissed

Dharmendra Devram Patil Vs Scheduled Tribes Caste Certificate Scrutiny Committee and Others

Bombay High Court · (2004) 1 ALLMR 512 : (2004) 4 BomCR 474 : (2004) 106 BOMLR 681

Constitution of India, 1950 — Article 342

High Courts02 Jul 2003Allowed

Electrofronts Vs Union of India (UOI)

Bombay High Court · (2004) 1 ALLMR 788 : (2003) 162 ELT 1182

Central Excises and Salt Act, 1944 — Section 35

High Courts02 Jul 2003Dismissed

Raju Sankar Poojary Vs Chembur Warehouse Company and Another

Bombay High Court · (2004) 1 BomCR 160 : (2004) 1 MhLj 52

Industrial Disputes Act, 1947 — Section 11A

High Courts02 Jul 2003Allowed

Kawadu Bansod Vs State of Maharashtra and Another

Bombay High Court · (2004) 1 ALLMR 651 : (2004) 4 BomCR 495 : (2004) 2 MhLj 503 : (2004) 1 MhLj 980

Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 18(1), 26(1), 53, 54

High Courts02 Jul 2003

Nafis Ahmed Ansari Vs The State of Maharashtra and Others

Bombay High Court · (2003) BomCR(Cri) 1720 : (2003) 4 MhLj 845

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7, 7(1)Customs Act, 1962 — Section 108

High Courts02 Jul 2003

Shahaji Bhosale Vs Chief Administrative Officer, City CIDCO of Maharashtra Ltd. and Others

Bombay High Court · (2004) 1 ALLMR 314 : (2004) 2 MhLj 83

Constitution of India, 1950 — Article 226

High Courts02 Jul 2003

Ashokkumar Gulabrao Londhe Vs Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2003) 4 ALLMR 94 : (2003) 6 BomCR 614

Bombay Municipal Corporation Act, 1888 — Section 202, 203Constitution of India, 1950 — Article 14