Bombay High Court Judgments

High Courts22 Apr 2003Allowed

Hari Narayan Khedkar (deceased) and Others Vs Pandurang through L.Rs. Dwarkabai Khedkar and Others

Bombay High Court · (2004) 2 BomCR 427 : (2003) 4 MhLj 277

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63

High Courts22 Apr 2003Allowed

The Collector Vs Sadya Bawane

Bombay High Court · (2004) 2 BomCR 414

Bombay Civil Courts Act, 1869 — Section 8Civil Procedure Code, 1908 (CPC) — Section 110Land Acquisition Act, 1894 — Section 16, 17, 18, 26, 54

Read judgment

High Courts22 Apr 2003Dismissed

Shri Sambhaji Dharle Vs The State of Maharashtra, Ganapati Bhagat and Krishnabai Vithal Bhagat

Bombay High Court · (2003) 04 BOM CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 401(3)Penal Code, 1860 (IPC) — Section 306, 498A

Read judgment

High Courts22 Apr 2003

Mahendra Chunilal Mehta and Another Vs Rajendra Chunilal Mehta and Another

Bombay High Court · AIR 2003 Bom 350 : (2003) 3 ALLMR 419 : (2003) 3 BomCR 849 : (2003) 3 MhLj 895

Bombay Court Fees Act, 1959 — Article 1, 7Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1

Read judgment

High Courts22 Apr 2003

Ayushakti Ayurved Pvt. Ltd., Dr. Pankaj Naram and Dr. (Mrs.) Smita Naram Vs Hindustan Lever Limited

Bombay High Court · (2003) 3 ALLMR 421 : (2003) 5 BomCR 523 : (2003) 4 MhLj 915 : (2004) 28 PTC 59

High Court (Original Side) Rules — Rule 197

Read judgment

High Courts22 Apr 2003Dismissed

Vishwanath Dhande Vs Murlidhar Dhande, Sukhdeo Dhande, Shrirang Dhande, Sahebrao Dhande, Keshav Dhande, Vinayak Dhande, Yamaji Dhande, Maruti Dhande, Trimbak Dhande, Appa Dhande and Patilbuva Dhande

Bombay High Court · (2004) 2 BomCR 416

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

Read judgment

High Courts21 Apr 2003

Madhuribai Walke and Another Vs Annapurnabai Keshao Walke and Another

Bombay High Court · (2004) 2 BomCR 411 : (2003) 3 CivCC 460 : (2003) 3 MhLj 1006

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Succession Act, 1925 — Section 371, 372

Read judgment

High Courts21 Apr 2003Dismissed

Shakuntalabai Nilkanthrao Avchite Vs Sanjay Manohar Gaikwad, Shakuntalabai Manohar Gaikwad and The State of Maharashtra

Bombay High Court · (2003) 04 BOM CK 0028

Criminal Procedure Code, 1973 (CrPC) — Section 401(3)Penal Code, 1860 (IPC) — Section 294, 304B, 306, 34, 498A

Read judgment

High Courts21 Apr 2003Dismissed

Jagannath Fakirchand Khandebharad Vs The State of Maharashtra

Bombay High Court · (2003) 04 BOM CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 360Motor Vehicles Act, 1988 — Section 116, 123, 42(1)Penal Code, 1860 (IPC) — Section 279, 337

Read judgment

High Courts19 Apr 2003

Shri A.P. Angadi, Executive Engineer (Retired), Tilhari Hydro Power Station, Maharashtra State Electricity Board Vs Maharashtra State Electricity Board

Bombay High Court · (2003) 4 BomCR 23 : (2003) 3 MhLj 715

Read judgment

High Courts19 Apr 2003

Autolite (India) Ltd. Vs Union of India (UOI) and Assistant Collector of Customs, Incharge Contract (Cell)

Bombay High Court · (2003) 4 ALLMR 1044 : (2003) 5 BomCR 92 : (2003) 157 ELT 13

Read judgment

High Courts19 Apr 2003

Prochy Numazar Mehta Vs The Municipal Corporation of Greater Bombay and Another D.J. Advertising Co. Vs The Municipal Corporation of Brihan Mumbai and Another

Bombay High Court · (2003) 5 BomCR 71

Bombay Municipal Corporation Act, 1888 — Section 154(1), 328, 328(1), 328(3), 328AConstitution of India, 1950 — Article 14, 19(1), 21, 226, 48ADevelopment Control Regulations for Greater Bombay, 1991 — Regulation 13, 48, 48(3), 67, 48(3)

Read judgment

High Courts19 Apr 2003

Shri Baburao Dhondiba Salokhe Vs Kolhapur Municipal Corporation and The State of Maharashtra

Bombay High Court · (2003) 3 ALLMR 433 : (2003) 5 BomCR 232 : (2003) 3 MhLj 820

Gujarat Town Planning and Urban Development Act, 1976 — Section 10, 11, 12, 13, 14Land Acquisition Act, 1894 — Section 4, 6Maharashtra Regional and Town Planning Act, 1966 — Section 126, 126(1), 126(2), 126(4), 127

Read judgment

High Courts19 Apr 2003Allowed

Engineering and Ancilliary Manufacturers Vs Salim Khan

Bombay High Court · (2003) 3 ALLMR 453 : (2003) 6 BomCR 321 : (2004) 102 FLR 194 : (2003) 3 MhLj 802

Constitution of India, 1950 — Article 226, 227Industrial Disputes (Central) Rules, 1957 — Rule 81Industrial Disputes Act, 1947 — Section 10(1), 12, 17B, 25F, 25G

Read judgment

High Courts19 Apr 2003Allowed