COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,089 of 3,669

High Courts05 Jun 2003Dismissed

Rajesh Ramrao Raut Vs The State of Maharashtra and Others

Bombay High Court · (2003) 2 ALD(Cri) 143 : (2003) BomCR(Cri) 1073 : (2003) CriLJ 4174 : (2003) 4 RCR(Civil) 174

Criminal Procedure Code, 1973 (CrPC) — Section 151, 151(1), 151(3), 3

High Courts05 Jun 2003Partly Allowed

Union Bank of India Vs Union Bank of India Employees Union, The Secretary, Government of India, Ministry of Labour, The Asstt. Commissioner of Labour (Central) and Union of India (UOI)

Bombay High Court · (2004) 1 BomCR 392 : (2003) 3 LLJ 1001

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 9A

High Courts05 Jun 2003Allowed

Mumbai Municipal Corporation of Greater Bombay Vs Minister for State (Energy) and Others

Bombay High Court · (2003) 4 ALLMR 581 : (2003) 4 BomCR 479 : (2003) 4 MhLj 746

Electricity Act, 1910 — Section 24(2)

High Courts05 Jun 2003Allowed

Lingu Meshram Vs State of Maharashtra

Bombay High Court · (2003) 4 MhLj 789

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 154

High Courts05 Jun 2003

In Re: Scheme of Amalgamation of IndusInd Enterprises and Finance Ltd. with IndusInd Bank Ltd.

Bombay High Court · (2003) 4 ALLMR 606 : (2004) 1 BC 615 : (2004) 120 CompCas 457 : (2003) 4 CompLJ 80 : (2003) 4 MhLj 835 : (2004) 50 SCL 68

Banking Regulation Act, 1949 — Section 44ACompanies (Court) Rules, 1959 — Rule 78Companies Act, 1956 — Section 391(2), 4

High Courts05 Jun 2003

IndusInd Enterprises and Finance Ltd. Vs IndusInd Bank Ltd.

Bombay High Court · (2003) 4 BomCR 482

Banking Regulation Act, 1949 — Section 44ACompanies (Court) Rules, 1959 — Rule 78Companies Act, 1956 — Section 391, 394

High Courts04 Jun 2003Allowed

Sujata Mukunda Manerao Vs State of Maharashtra and Others

Bombay High Court · (2004) ACJ 1103 : (2003) 3 MhLj 571 : (2004) 2 RCR(Criminal) 679

Constitution of India, 1950 — Article 21

High Courts04 Jun 2003Allowed

Subhadra Bai and Others Vs Maharashtra State Road Transport Corporation and Others

Bombay High Court · (2004) 2 ACC 253 : (2005) ACJ 1574

Workmens Compensation Act, 1923 — Section 2, 2(1), 3, 3(1), 4

High Courts04 Jun 2003Dismissed

Anna Krishan Natulkar and Others Vs Shri Ramu Gannu Patil and Others

Bombay High Court · (2003) 4 ALLMR 881 : (2004) 1 BomCR 390

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 27, 70, 76Constitution of India, 1950 — Article 227

High Courts04 Jun 2003Allowed

Jayprakash Sakharam Zanwar and Others Vs State of Maharashtra

Bombay High Court · (2003) 06 BOM CK 0027

Evidence Act, 1872 — Section 3, 45, 8, 9Penal Code, 1860 (IPC) — Section 302

High Courts04 Jun 2003Dismissed

Sk. Hasan Sk. Khannu Rayaliwale Vs State of Maharashtra

Bombay High Court · (2004) 1 DMC 134

Penal Code, 1860 (IPC) — Section 201, 302, 498A

High Courts04 Jun 2003Allowed

R.H. Sayyad Vs The Maharashtra State Electricity Board and The State of Maharashtra

Bombay High Court · (2004) 1 ALLMR 865

High Courts04 Jun 2003Dismissed

Lily Babu Vs Municipal Commissioner and Others

Bombay High Court · (2003) 4 BomCR 476

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

High Courts03 Jun 2003Dismissed

Rambhau Maroti Atapalkar and Others Vs State of Maharashtra

Bombay High Court · (2003) 06 BOM CK 0080

Evidence Act, 1872 — Section 27, 3, 45, 59, 8Penal Code, 1860 (IPC) — Section 302, 34

High Courts03 Jun 2003

Glaxo Group Ltd. and Another Vs Neon Laboratories Ltd.

Bombay High Court · (2004) 29 PTC 88

High Courts03 Jun 2003Dismissed

Vasant Namdeo Chavan Vs Maharashtra State Road

Bombay High Court · (2003) 4 BomCR 473

Industrial Disputes Act, 1947 — Section 33C

High Courts02 Jun 2003Allowed

Tukaram Kurhade Vs The State of Maharashtra and Another

Bombay High Court · (2004) 2 BomCR 866 : (2004) 106 BOMLR 802

Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 21

High Courts15 May 2003Allowed

Dr. Suresh G. Motwani Vs State of Maharashtra and Another

Bombay High Court · (2004) 50 SCL 9

Companies Act, 1956 — Section 58ACriminal Procedure Code, 1973 (CrPC) — Section 156(3), 160, 437(1), 439(1)Maharashtra Protection of Interest of Depositors (Financial Establishment) Act, 1999 — Section 3, 4

High Courts09 May 2003

Shivchandrai Jhunjhunwala, Charitable Trust and Others Vs Govindprasad Ganeshprasad Dubey and Others

Bombay High Court · (2003) 3 ALLMR 1065 : (2004) 2 BomCR 441

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227

High Courts02 May 2003Dismissed

Jindal Drugs Limited and Mr. Vijay Jindal Vs The State of Maharashtra and The Union of India (UOI)

Bombay High Court · (2003) 3 ALLMR 9 : (2003) 4 BomCR 14 : (2002) 2 BOMLR 888 : (2004) 1 MhLj 87

Bombay Sales Tax Act, 1959 — Section 2(13), 2(28), 22, 3, 3(4)Transfer of Property Act, 1882 — Section 130