COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,087 of 3,669

High Courts17 Jun 2003Dismissed

Chairman/President, Rotary Charitable Trust and Principal, Pratapsingh Morarji Memorial Inner Wheel School Vs Nagendra Pratapsingh and Education Officer, Secondary Division

Bombay High Court · (2003) 4 ALLMR 888 : (2003) 5 BomCR 12 : (2004) 1 MhLj 191

Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28(1)

High Courts17 Jun 2003

Kamlesh Lakhmichand Talreja Vs Vashdev P. Valecha

Bombay High Court · (2004) 2 BomCR 314 : (2003) 4 MhLj 717

Bombay High Court (Original Side) Rules, 1980 — Rule 227

High Courts17 Jun 2003Dismissed

Brihanmumbai Union of Journalists Vs Indian Express Newspapers (Bombay) Ltd. and Others

Bombay High Court · (2004) 2 LLJ 199

High Courts17 Jun 2003Allowed

Rajkumar Agarwal Vs The Debts Recovery Appellate Tribunal and Others

Bombay High Court · (2004) 1 ALLMR 525 : (2004) 2 BC 485 : (2004) 2 BomCR 307 : (2005) 126 CompCas 846 : (2004) 4 MhLj 492

Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 20, 22

High Courts16 Jun 2003

Mahavir Medical Research Centre Vs Union of India (UOI) and Others

Bombay High Court · (2004) 112 ECR 242

Customs Act, 1962 — Section 129 E

High Courts16 Jun 2003

Pramod S. Nadkarni, Additional Collector and Others Vs State of Goa and Others

Bombay High Court · (2003) 06 BOM CK 0101

Constitution of India, 1950 — Article 309Goa Civil Service Rules, 1997 — Rule 25, 28, 5, 5(1), 5(2)Goa Government (Seniority) (Amendment) Rules, 1991 — Rule 1, 29, 29(1), 7

High Courts13 Jun 2003

Shri Gurudatta Sugars Ltd. and Shri Madhavrao Bhagwanrao Ghatge Managing Director of Shri Gurudatta Sugars Limited Vs Union of India (UOI) and Others

Bombay High Court · (2003) 4 ALLMR 591 : (2004) 1 BomCR 411

High Courts13 Jun 2003Dismissed

Ceat Limited (Electronics Division) Vs Anand Aba Saheb Hawaldar and Others

Bombay High Court · (2003) 3 ALLMR 828 : (2004) 1 BomCR 451 : (2003) 3 LLJ 268 : (2003) 4 MhLj 752

Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21, 21(1), 28, 29, 3Sales Promotion Employees (Conditions of Service) Act, 1976 — Section 2

High Courts13 Jun 2003Dismissed

The State of Maharashtra Vs Haribhau Krishnaji Deshmukh and Others

Bombay High Court · (2003) 2 ALD(Cri) 111 : (2003) BomCR(Cri) 1233 : (2003) CriLJ 3639 : (2003) 4 MhLj 1060

Criminal Procedure Code, 1973 (CrPC) — Section 378, 379, 390, 417, 418Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 304

High Courts13 Jun 2003

Brihanmumbai Mahanagar Palika Vs Gangaram Muthyanna Mukadam and Another

Bombay High Court · (2003) 6 BomCR 682 : (2003) 3 LLJ 674

High Courts13 Jun 2003Allowed

Baburao Gangaram Gadiwad Vs The Assistant Registrar of Co-operative Societies and Returning Officer and Others

Bombay High Court · (2003) 4 ALLMR 526 : (2004) 1 BomCR 364

Constitution of India, 1950 — Article 227

High Courts13 Jun 2003Allowed

Shailaja through her natural guardian Ramakant Tarachandji Paliwal Vs Divisional Board of Secondary and Higher Secondary Education, Nagpur Division

Bombay High Court · (2004) 2 BomCR 316 : (2003) 4 MhLj 701

High Courts13 Jun 2003Allowed

Vithal since deceased through LRs. Shevantabai Andhare and Others Vs Ahmed Khan and Others

Bombay High Court · (2004) 1 ALLMR 903 : (2004) 2 BomCR 850 : (2004) 1 MhLj 81 : (2003) 1 MhLj 81

High Courts13 Jun 2003

Videocon International Ltd. Vs Indus Ind Bank Ltd.

Bombay High Court · (2003) 131 TAXMAN 460

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58

High Courts12 Jun 2003Dismissed

Dilip P. Mehta Vs Mercury Paints and Varnishes Limited and Others

Bombay High Court · (2003) 6 BomCR 261

High Courts12 Jun 2003

Shankar Manaji Jadhav (since deceased by his heirs and legal representatives Santosh Shankar Jadhav), Maruti Manaji Jadhav, Hanumant Manaji Jadhav, Narayan Manaji Jadhav and Tukaram Manaji Jadhav Vs Wamanrao Keshavrao Yadav

Bombay High Court · (2003) 4 ALLMR 543 : (2004) 1 BomCR 210

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104

High Courts12 Jun 2003

Jagson International Ltd. Vs Oil and Natural Gas Corporation Ltd.

Bombay High Court · (2004) 1 ARBLR 663 : (2004) 2 BomCR 272 : (2003) 4 MhLj 733

Contract Act, 1872 — Section 73

High Courts12 Jun 2003Allowed

Suja Agencies Vs Uday Singh B. Rawat and Another

Bombay High Court · (2003) 4 BomCR 488 : (2003) 4 MhLj 687

High Courts12 Jun 2003Dismissed

State Bank of Indore Vs Rashtriya Mazdoor Sena and Another

Bombay High Court · (2003) 4 ALLMR 1010 : (2003) 6 BomCR 249 : (2003) 3 LLJ 697

High Courts12 Jun 2003

A.G. Pardeshi and Others Vs National Textile Corporation (South Maharashtra) Limited and Another

Bombay High Court · (2003) 4 BomCR 489

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