COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,083 of 3,669

High Courts02 Jul 2003Allowed

All India Soverdia Sangam Trust Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · (2003) 4 ALLMR 653 : (2004) 2 BomCR 261 : (2003) 4 MhLj 597

Mumbai Municipal Corporation Act, 1888 — Section 143, 154

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High Courts02 Jul 2003

Marazban Jehangirji Patel Vs The State of Maharashtra, Shri Madan Bafna, Minister of State of Revenue, Sriman Digvijaysinghrao Yeshwantrao Mukne (since deceased by his heirs and legal representatives Mrs. Indiraraje D. Mukne, Mohindraingh Digvijaysinghrao Mukne and Mrs. Padminiraje Digvijaysinghrao Mukne) and The Additional Commissioner, Konkan Divisio

Bombay High Court · (2004) 4 ALLMR 446 : (2004) 4 MhLj 682

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 340

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High Courts01 Jul 2003Dismissed

Blue Star Limited Vs Union of India (UOI)

Bombay High Court · (2003) 161 ELT 141

Central Excises and Salt Act, 1944 — Section 11A, 14, 2

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High Courts01 Jul 2003Dismissed

Arvind Raghunath Kadam Vs Pandurang Shankar Kadam, Ramesh Shankar Kadam and State of Maharashtra

Bombay High Court · (2003) 07 BOM CK 0125

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts01 Jul 2003Dismissed

Vinodkumar R. Gulati Vs The State of Maharashtra and Ganesh Carriers Shamsoddin Ali Vs State of Maharashtra and Krishnakumar Gokulchand Sharma Mohd. Arif Vs State of Maharashtra

Bombay High Court · (2004) 1 ALLMR 498

Constitution of India, 1950 — Article 226

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High Courts01 Jul 2003

Shri Chandmal Dongarmal Shelot and Shri Prakash Dongarmal Shelot Vs Shri Shantilal Valchand Shelot and Others

Bombay High Court · AIR 2003 Bom 445 : (2003) 4 ALLMR 513 : (2003) 6 BomCR 670

Civil Procedure Code, 1908 (CPC) — Section 54Maharashtra Land Revenue Code, 1966 — Section 247, 85

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High Courts01 Jul 2003Dismissed

Blue Star Limited and Another Vs Union of India (UOI) and Another

Bombay High Court · (2003) 6 BomCR 652

Central Excise Rules, 1944 — Rule 173QCentral Excises and Salt Act, 1944 — Section 11A, 14

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High Courts01 Jul 2003Dismissed

Balwant Dattu Patil Vs State of Maharashtra, Shri Dattatray Dnyanoba Ulpe and Smt. Hausabai Krishna Khandre

Bombay High Court · (2003) 07 BOM CK 0019

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High Courts01 Jul 2003Dismissed

Rajiv @ Raju Bimi Piwal Vs The State of Maharashtra

Bombay High Court · (2003) 07 BOM CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 403Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 379

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High Courts30 Jun 2003

Arvind Deshpande Vs State of Maharashtra and Others

Bombay High Court · (2004) 2 BomCR 331 : (2003) 3 MhLj 1039

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High Courts30 Jun 2003Dismissed

Bhenoy G. Dembla Vs Prem Kutir (P) Ltd.

Bombay High Court · (2003) 4 ALLMR 575 : (2004) 2 BomCR 280 : (2003) 117 CompCas 643 : (2003) 4 MhLj 883 : (2003) 47 SCL 372

Civil Procedure Code, 1908 (CPC) — Section 100ACompanies Act, 1956 — Section 10F, 111

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High Courts30 Jun 2003

Air India Limited Vs Libio Francisco Colaco and Another

Bombay High Court · (2004) 2 BomCR 318 : (2004) 101 FLR 249 : (2004) 2 MhLj 130

Industrial Disputes Act, 1947 — Section 33(2)

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High Courts27 Jun 2003Dismissed

Vasant Dhondopant Deo Vs State of Maharashtra and The Land Acquisition Officer

Bombay High Court · (2003) 06 BOM CK 0105

Constitution of India, 1950 — Article 226, 227Hindu Succession Act, 1956 — Section 6Land Acquisition Act, 1894 — Section 4, 4(1), 51, 5A

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High Courts27 Jun 2003Allowed

In Re: German Remedies Ltd.

Bombay High Court · (2004) 1 BomCR 405 : (2005) 125 CompCas 615 : (2003) 4 CompLJ 89 : (2004) 50 SCL 77

Companies (Court) Rules, 1959 — Rule 78Companies Act, 1956 — Section 394

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High Courts27 Jun 2003Dismissed

N.R.C. Employees'' Union Vs N.R.C. Limited

Bombay High Court · (2004) 1 BomCR 825

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts27 Jun 2003

Rajashree Bokade and Others Vs Union of India (UOI) and Others

Bombay High Court · (2003) 4 MhLj 571

All India Council for Technical Education Act, 1987 — Section 10Architects Act, 1972 — Section 23(3), 3Constitution of India, 1950 — Article 14, 19(1)

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High Courts27 Jun 2003