High Courts27 Jun 2003Dismissed
Laxmikant Balkrishna Joshi Vs Shikshan Prasarak Mandal and Others
Bombay High Court · (2004) 1 BomCR 843 : (2003) 4 MhLj 515
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,084 of 3,669
High Courts26 Jun 2003Allowed
Ajit Chandrakant Satka(sic), Prop. of Ajit Motels Pvt. Ltd. Vs The District Collector of Pune, Entertainment Tax Deptt. and The Hon''ble Minister, Home Department
Bombay High Court · (2003) 4 ALLMR 96 : (2004) 2 BomCR 252
High Courts26 Jun 2003Dismissed
Ananda Dattu Patil since deceased through his LRs. Ntvrutti Ananda Patil and others Vs Ramesh Anandrao Patil and another
Bombay High Court · (2003) 06 BOM CK 0111
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 29, 32(1B), 5, 76Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 4, 6
High Courts26 Jun 2003
Everett Travel Service Vs ASM Shipping Ltd.
Bombay High Court · (2004) 2 BomCR 226
Companies Act, 1956 — Section 433, 434, 518
High Courts26 Jun 2003
In Re: Mayfair Ltd.
Bombay High Court · (2004) 2 BomCR 235 : (2004) 122 CompCas 748 : (2003) 4 CompLJ 102 : (2003) 4 MhLj 663 : (2003) 46 SCL 672
Companies Act, 1956 — Section 101(2), 391, 392, 393, 394
High Courts26 Jun 2003Dismissed
Rama Hariba Khavale Vs Gopika Ramling Survase and Others
Bombay High Court · AIR 2003 Bom 449 : (2003) 4 ALLMR 554 : (2004) 2 BomCR 841
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32M, 70, 85, 85A
High Courts26 Jun 2003Allowed
Jagannath Thakare Vs State of Maharashtra
Bombay High Court · (2003) 4 MhLj 854
Penal Code, 1860 (IPC) — Section 306
High Courts26 Jun 2003
In Re: Lily Maritime (P) Ltd. Everett Travels Service
Bombay High Court · (2003) 4 CompLJ 98
Companies Act, 1956 — Section 433, 434
High Courts25 Jun 2003Allowed
Safiyabi Vs Shafik Mohd. Khan and Another
Bombay High Court · (2004) 1 DMC 182
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4
High Courts25 Jun 2003Allowed
Manohar Rajaram Khawase Vs State of Maharashtra
Bombay High Court · (2003) 06 BOM CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts25 Jun 2003Dismissed
Nagaraj Gowda and Others Vs Tata Hydro Electric Power Supply Company Limited and Others
Bombay High Court · (2004) 1 BomCR 201 : (2003) 4 MhLj 619
Factories Act, 1948 — Section 46Maharashtra Factories Rules, 1963 — Rule 79Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts25 Jun 2003Allowed
Puthigodi Ali Usman @ Basheer Vellankod Vs The Intelligent Officer, Narcotic Control Cell and The State of Maharashtra
Bombay High Court · (2003) 06 BOM CK 0071
Constitution of India, 1950 — Article 22, 22(1), 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 313, 57Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 28, 35, 35(2)
High Courts25 Jun 2003Dismissed
Shri Baburao Abaji Chavan Vs The State of Maharashtra, Department of Education and Others
Bombay High Court · (2003) 4 ALLMR 195 : (2003) 6 BomCR 273 : (2003) 4 MhLj 895
High Courts25 Jun 2003Dismissed
Union of India (UOI) and The Divisional Railway Manager (Engg.), S.E. Railway Vs Shri Anil Gangwani and The Hon''ble Chief Justice, Bombay High Court
Bombay High Court · (2003) 06 BOM CK 0037
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts25 Jun 2003Dismissed
Shaukat Ali and Another Vs Economic Engineering Corporation and Others
Bombay High Court · (2004) 2 BomCR 239
Industrial Disputes Act, 1947 — Section 2
High Courts24 Jun 2003Dismissed
The State of Maharashtra Vs Shankar Kondiba Bitake
Bombay High Court · (2003) 105 BOMLR 594
Evidence Act, 1872 — Section 11, 43Land Acquisition Act, 1894 — Section 4, 6
High Courts24 Jun 2003
Vithal Vishwambharrao Deshmukh Vs State of Maharashtra
Bombay High Court · (2003) 4 ALLMR 1021 : (2004) 1 MhLj 600
Land Acquisition Act, 1894 — Section 28
High Courts24 Jun 2003Allowed
Devendra Lohokare and Others Vs State of Maharashtra and Others
Bombay High Court · (2003) 4 MhLj 963
Constitution of India, 1950 — Article 226
High Courts24 Jun 2003Allowed
Manohar Sadavarte Vs State of Maharashtra
Bombay High Court · (2003) 4 MhLj 531
Penal Code, 1860 (IPC) — Section 467, 471
High Courts24 Jun 2003
Hari Balasaheb Yadav, Pradhu Murlidhar Yadav and Balasaheb Maruti Yadav Vs The State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 1562
Penal Code, 1860 (IPC) — Section 324, 326, 34