High Courts11 Jun 2003Allowed
Mana Adim Jamat Mandal Vs State of Maharashtra and Others
Bombay High Court · (2003) 4 ALLMR 270 : (2004) 2 BomCR 295 : (2003) 3 MhLj 513
Constitution of India, 1950 — Article 342
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,088 of 3,669
High Courts11 Jun 2003
SIA Gems and Jewellery Pvt. Ltd. Vs SIA Fashion
Bombay High Court · AIR 2004 Bom 10 : (2004) 1 BomCR 859 : (2004) 1 MhLj 424 : (2003) 27 PTC 227
Trade and Merchandise Marks Act, 1958 — Section 9
High Courts11 Jun 2003Dismissed
Jayprakash Laxman Tambe Vs State of Maharashtra
Bombay High Court · (2003) ALLMR 3191
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A
High Courts11 Jun 2003
Dattatray G. Sankhe Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 ALD(Cri) 139 : (2003) 2 ALT(Cri) 13 : (2003) 4 MhLj 15 : (2004) 1 RCR(Criminal) 281
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12
High Courts11 Jun 2003Allowed
Surendra Ramchandra Jichkar Vs State of Maharashtra and Others
Bombay High Court · (2004) 2 BomCR 856 : (2003) 4 MhLj 635
High Courts11 Jun 2003Dismissed
Mukesh Gupta Vs Sicom Ltd.
Bombay High Court · AIR 2004 Bom 104 : (2003) 4 ALLMR 112 : (2004) 2 BC 470 : (2004) 2 BomCR 290 : (2004) 1 CivCC 539 : (2004) 1 CTLJ 311 : (2004) 1 MhLj 159
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1(2)Contract Act, 1872 — Section 135, 137, 140, 141
High Courts11 Jun 2003Dismissed
New Hind Textile Mills Unit of N.T.C. (S.M.) Ltd. Vs Rashtriya Mill Mazdoor Sangh
Bombay High Court · (2004) 1 BomCR 848 : (2004) 1 LLJ 152 : (2003) 4 MhLj 412
Bombay Industrial Relations Act, 1946 — Section 42
High Courts10 Jun 2003Allowed
Oswal Agro Mills Ltd. Vs The Custodian and Others
Bombay High Court · (2004) 2 ALLMR 491 : (2004) 3 BC 352
Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 4(1)
High Courts10 Jun 2003Allowed
Jyotsna Krishnakumar Tarkar Vs Krishnakumar Sadanan Tarkar and The State of Maharashtra
Bombay High Court · (2004) 1 DMC 672 : (2004) 2 RCR(Criminal) 652
Penal Code, 1860 (IPC) — Section 498A
High Courts10 Jun 2003Allowed
Balaleshwar Shikshan Mandal and Another Vs Jaywant Bhaguji Gadekar and Others
Bombay High Court · (2003) 4 ALLMR 108 : (2004) 1 BomCR 421
Constitution of India, 1950 — Article 227
High Courts10 Jun 2003Dismissed
Dr. Ramchandra Vishnu Paranjape Vs Smt. Sharayu Jugalkishore Gupta
Bombay High Court · (2003) 3 ALLMR 810 : (2003) 5 BomCR 16 : (2003) 4 MhLj 966
High Courts10 Jun 2003Allowed
Shivaji Janaba Patil, Chandrakant Janaba Patil and Bayakka Janaba Patil Vs State of Maharashtra
Bombay High Court · (2004) 1 DMC 647 : (2004) 1 MhLj 411 : (2004) 2 RCR(Criminal) 638
Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts09 Jun 2003Allowed
Shri Duryodhan Mahadev Kale, Mrs. Sangeeta Sawdeen Khade and Shri Shahaji Bhanudas Tarange Vs Election Returning Officer, Grampanchayat Redni and Others
Bombay High Court · (2003) 4 ALLMR 912 : (2003) 6 BomCR 216 : (2004) 2 MhLj 861
Bombay Village Panchayats Election Rules, 1959 — Rule 34, 34(3), 35, 5
High Courts09 Jun 2003Dismissed
Shri Vasant Krushnaji Kamble Vs The State of Maharashtra and Zilla Parishad
Bombay High Court · (2004) 1 BomCR 396 : (2003) 4 MhLj 606
Constitution of India, 1950 — Article 226Maharashtra Civil Services (Joining Time, Foreign Service and Payment during Suspension, Dismissal and Removal) Rules, 1981 — Rule 72, 72(3), 72(5), 72(8), 72(9)
High Courts06 Jun 2003Dismissed
Sau. Vasundhara Ashokrao Patil Vs Rajaram Bapu Sahakari Bank Ltd. and Others
Bombay High Court · (2003) 3 ALLMR 393 : (2003) 5 BomCR 27 : (2003) 4 MhLj 315
Constitution of India, 1950 — Article 226, 227Co-operative Societies Rules — Rule 107, 11Industrial Disputes Act, 1947 — Section 2
High Courts06 Jun 2003Dismissed
Shri Maruti Kamanna Patil Vs Chairman, Nav Maharashtra Shikshan Mandal and Others
Bombay High Court · (2003) 5 BomCR 23 : (2003) 4 MhLj 177
Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 3(1)
High Courts06 Jun 2003Dismissed
Dayal Lakhote and Another Vs The State of Maharashtra
Bombay High Court · (2003) 105 BOMLR 113
Penal Code, 1860 (IPC) — Section 302, 32, 323, 33, 34
High Courts06 Jun 2003Partly Allowed
Kishan Ramchandra Kumbhar and Others Vs Dr. Kashinath Bandu Teli, Smt. Bayabai Bandu Teli and The Maharashtra Revenue Tribunal, through its designated member, Shri M.R. Deshpande
Bombay High Court · (2003) 3 ALLMR 817 : (2003) 5 BomCR 31 : (2004) 1 MhLj 285
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 16, 17, 17A, 17B, 18Constitution of India, 1950 — Article 227
High Courts06 Jun 2003Dismissed
Sheelabai Bhaurao Walde and Another Vs State of Maharashtra
Bombay High Court · (2003) 06 BOM CK 0025
Penal Code, 1860 (IPC) — Section 34, 363, 366, 366A
High Courts06 Jun 2003
Welcome Group Searock Vs Tryambak Karbhari Wagh and Another
Bombay High Court · (2003) 6 BomCR 52 : (2003) 3 LLJ 916 : (2003) 4 MhLj 552
Industrial Employment (Standing Orders) Act, 1946 — Section 13A