COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,086 of 3,669

High Courts19 Jun 2003Dismissed

Niranjan Singh Rahi Vs Narendrasingh B. Divan, Pritamsingh B. Diwan, Babu @ Harindrasingh B. Diwan, Amrutkar P. Diwan and The State of Maharashtra

Bombay High Court · (2004) CriLJ 844 : (2004) 1 DMC 306

Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A

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High Courts19 Jun 2003Dismissed

Smt. Vimalabai Keshav Gokhale Vs Avinash Krishnaji Biniwale and Others

Bombay High Court · (2003) 4 ALLMR 884 : (2004) 1 BomCR 839 : (2004) 1 MhLj 540

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35General Clauses Act, 1897 — Section 13

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High Courts19 Jun 2003

Parekh and Co. Vs S.M. Valvi and Others

Bombay High Court · (2004) 2 BomCR 265 : (2003) 4 MhLj 903

Industrial Disputes Act, 1947 — Section 33C(1)

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High Courts19 Jun 2003Dismissed

Maharashtra Rajya Padvidhar Prathmik Shikshak Sabha and Others Vs State of Maharashtra and Others

Bombay High Court · (2004) 1 MhLj 802

Constitution of India, 1950 — Article 14, 16

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High Courts19 Jun 2003Allowed

Laxmibai Ramrao Patil since deceased through LRs. and Others Vs State of Maharashtra and Others

Bombay High Court · (2004) 3 MhLj 931 : (2004) 1 MhLj 904

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 16, 21, 33, 45(2)

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High Courts19 Jun 2003Dismissed

P. Ramachandran Nair Vs Smt. Suparna Tapan Das

Bombay High Court · AIR 2003 Bom 457 : (2003) 3 ALLMR 638 : (2003) 6 BomCR 35 : (2004) 1 CivCC 46

Bombay High Court (Original Side) Rules, 1980 — Rule 374Civil Procedure Code, 1908 (CPC) — Section 129Succession Act, 1925 — Section 283, 63

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High Courts19 Jun 2003

Indian Express Newspapers (Bombay) Ltd. Vs Shiv Kapooria and Others

Bombay High Court · AIR 2003 Bom 496 : (2003) 4 ALLMR 133 : (2003) 5 BomCR 5

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, 9A

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High Courts18 Jun 2003Dismissed

Anilkumar Raghunathrao Chandorikar Vs State of Maharashtra and Others

Bombay High Court · (2004) 2 ALLMR 226 : (2004) 2 BomCR 229

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High Courts18 Jun 2003

Infrastructure Leasing and Financial Services Limited Vs Sun Earth Ceramics Limited

Bombay High Court · (2003) 4 ALLMR 649 : (2004) 1 BomCR 401 : (2003) 117 CompCas 747 : (2004) 2 MhLj 203

Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 4(1)

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High Courts18 Jun 2003

Kailash Pandurang Fulzale Vs State of Maharashtra and Another

Bombay High Court · (2003) 06 BOM CK 0082

Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 17, 18, 4(10)Prisons Act, 1894 — Section 59

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High Courts18 Jun 2003

Manek Brothers Vs Shankar D. Vibhute and Another

Bombay High Court · (2004) 1 BomCR 398

Industrial Disputes Act, 1947 — Section 11A

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High Courts18 Jun 2003

V.R. Walvekar and Another Vs Gopal Narayan Marathe and Others

Bombay High Court · (2004) 1 BomCR 418 : (2003) 4 MhLj 478

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44

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High Courts18 Jun 2003

Auto General Vs Engineering Workers'' Union

Bombay High Court · (2004) 1 BomCR 864 : (2003) 4 MhLj 428

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30

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High Courts18 Jun 2003

Mangal Shridhar Patil Vs The State of Maharashtra, Rayat Shikshan Sanstha, Joint Secretary (Higher Education) Rayat Shikshan Sanstha, The Principal, Azad College of Education, Shivaji University and Seema Babasaheb Choudhari Seema Babasaheb Choudhari Vs The State of Maharashtra, Rayat Shikshan Sanstha, Joint Secretary (Higher Education) Rayat Shikshan Sanstha, The Principal, Azad College of Education, Shivaji University and Mangal Shridhar Patil

Bombay High Court · (2004) 1 ALLMR 532 : (2004) 1 BomCR 370

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High Courts18 Jun 2003Dismissed

Suresh Balkrishna Pogale Vs State of Maharashtra and Others

Bombay High Court · (2004) 1 BomCR 821 : (2003) 3 MhLj 782

Bombay Village Panchayats Act, 1959 — Section 30(4)

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High Courts18 Jun 2003Dismissed

Mohan R. Mhatre Vs Udaipur Distillery Co. Ltd. and Others

Bombay High Court · (2003) 3 ALLMR 801 : (2004) 1 BomCR 350 : (2003) 4 MhLj 1047

Civil Procedure Code, 1908 (CPC) — Section 20Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts18 Jun 2003Allowed

Prakash Shivajirao Deshmukh and Others Vs Shivajirao Ramchandrarao Deshmukh and Others

Bombay High Court · (2004) 2 MhLj 939

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts18 Jun 2003

Harsha Indukumar Bhojani Vs Indukumar Ratilal Bhojani

Bombay High Court · (2003) 06 BOM CK 0001

Hindu Marriage Act, 1955 — Section 13(i)(ia)

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High Courts17 Jun 2003Allowed

Bajaj Tempo Limited Vs Subhash Simratmal Gugale and Bhartiya Kamgar Sena

Bombay High Court · (2003) 4 ALLMR 892 : (2003) 5 BomCR 7 : (2003) 4 MhLj 910

Constitution of India, 1950 — Article 227

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High Courts17 Jun 2003Dismissed

Dilip Nathuji Madavi and Another Vs State of Maharashtra and Another

Bombay High Court · (2003) 06 BOM CK 0079

Criminal Procedure Code, 1973 (CrPC) — Section 157, 218, 313Evidence Act, 1872 — Section 114, 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

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