High Courts28 Mar 2003Dismissed
Shri V.M. Telang and Dr. D.K. Mody Vs State of Maharashtra and Dr. N.D. Tolia
Bombay High Court · (2003) 2 ALD(Cri) 145 : (2003) CriLJ 3653
Penal Code, 1860 (IPC) — Section 499, 500
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,097 of 3,669
High Courts28 Mar 2003Dismissed
Girdharilal Jiwanlal Lakhotiya, (Dead through L.Rs.) (Bhojraj Girdharilal Lakhotiya, Prashant Girdharilal Lakhotiya, Gitabai Lakhotiya, Madhu Chandak, Mina Bhutada and Gayatri Rathi) Vs Pandurang Ganaji Dhude, Govind Ganaji Dhude, Girajabai Dhude, Atmaram Nathu Dhude and Parwatibai Bhaskar
Bombay High Court · (2003) 5 BomCR 835
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 2(17), 25, 26, 41, 42Maharashtra Land Revenue Code, 1966 — Section 162Transfer of Property Act, 1882 — Section 25, 3, 8
High Courts28 Mar 2003Allowed
Bharat M. N(sic) Vs Mr. Satish Ashok Sabni(sic) and National Stock Exchange of India Ltd., recognised Stock Exchange, within the meaning of the Companies Act, 1956 and Securities and Exchange Board, 1992
Bombay High Court · (2003) 3 ALLMR 936 : (2003) 3 ARBLR 427 : (2003) 6 BomCR 257 : (2003) 4 MhLj 259
Limitation Act, 1963 — Section 3Securities and Exchange Board of India Regulations — Regulation 3.2.1, 3.2.2, 3.5.1, 3.5.2
High Courts28 Mar 2003Allowed
Union of India (UOI) Vs State of Maharashtra and K. Balkrishnan Union of India (UOI) Vs State of Maharashtra and L.P. Gaur
Bombay High Court · (2003) BomCR(Cri) 1429 : (2005) 98 ECC 375 : (2003) 159 ELT 132
Criminal Procedure Code, 1973 (CrPC) — Section 197Customs Act, 1962 — Section 106, 108, 135(1), 155Imports and Exports (Control) Act, 1947 — Section 5
High Courts28 Mar 2003
Kotak Mahindra Finance Ltd. Vs T. Thomas Educational Trust A Charitable and Educational Trust and Others
Bombay High Court · (2003) 3 ARBLR 268 : (2003) 5 BomCR 579 : (2004) 1 MhLj 1112
Arbitration and Conciliation Act, 1996 — Section 2, 9Civil Procedure Code, 1908 (CPC) — Section 120, 16, 17, 20Contract Act, 1872 — Section 23, 28
High Courts28 Mar 2003Allowed
Smt. Laxmibai Nandkumar Patil Vs Mr. M.N. Singh, Commissioner of Police, State of Maharashtra and The Superintendent of Prison
Bombay High Court · (2003) BomCR(Cri) 1426
Penal Code, 1860 (IPC) — Section 307, 34
High Courts28 Mar 2003
Sadbuddhi Brahmesh Wagh, Rajadhiraj Brahmesh Wagh, Dnyanraj Brahmesh Wagh, Vinayak Brahmesh Wagh, Aparna Arun Nadkarni, Suvarna Uday Nayak and Vyankatesh Vinayakrao Wagh Vs Sheela Mahabaleshwar Wagh (since deceased Ganesh Mahabaleshwar Wagh and Shilpa Wagh Shrikhande), Satish Raghavendra Wagh, Vaishali Sharad Kulkarni, Neela Surendra Pa(sic), Vidya Vinayak Wagle, Dr. Shyam Janardan Karande, Sadashiv Shambhurao Tinaikar (deceased Suresh Shambhurao Tinaikar, Indrani Suresh Digikar, Maya Mohan Khadpe, Sandhya Dhananjay Sambare, Girish Digambar Wagle, Vandan Umesh Wagh, Neeta Rajiv Motiwala, Supriya Vijay Rai and Manisha Sadanand Pandit) and Radhika Madhav Dhume
Bombay High Court · (2004) 1 ARBLR 79 : (2003) 6 BomCR 787
Arbitration Act, 1940 — Section 15, 30Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15(1), 28, 28(1), 28(2)Civil Procedure Code, 1908 (CPC) — Section 50, 52
High Courts28 Mar 2003Dismissed
Smt. Shobhadevi Vs Hindi Prasarak Manual, Berar and Another
Bombay High Court · (2003) 105 BOMLR 341
Specific Relief Act, 1963 — Section 14
High Courts27 Mar 2003Dismissed
Zee Telefilms Ltd. and Film and Shot and Another Vs Sundial Communications Pvt. Ltd. and Others
Bombay High Court · (2003) 5 BomCR 404 : (2003) 3 MhLj 695 : (2003) 27 PTC 457
Copyright Act, 1957 — Section 13, 17
High Courts27 Mar 2003
Ajcon Capital Markets Ltd. Vs Maya Rasayan Ltd.
Bombay High Court · (2003) 6 BomCR 810 : (2003) 3 MhLj 421
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 32 Rule 1, Order 32 Rule 14, Order 6 Rule 17, Order 6 Rule 4
High Courts27 Mar 2003Dismissed
Bhumiraj Ramswami Tewar Vs Sr. Inspector of Police and State of Maharashtra
Bombay High Court · (2003) 03 BOM CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 110
High Courts27 Mar 2003
Stock Exchange Vs V.S. Kandalgaonkar
Bombay High Court · (2004) 1 BomCR 274 : (2003) 181 CTR 30 : (2003) 261 ITR 577 : (2003) 44 SCL 254 : (2003) 129 TAXMAN 237
Bombay Stock Exchange Rules — Rule 16, 16(1), 26(1)Civil Procedure Code, 1908 (CPC) — Section 73, 73(3)Income Tax Act, 1961 — Section 222, 226, 226(3)
High Courts27 Mar 2003
The New India Assurance Co. Ltd. and Others Vs Hanil Era Textiles Ltd.
Bombay High Court · (2003) 3 ALLMR 678 : (2003) 4 BomCR 41 : (2003) 4 RCR(Civil) 67
Limitation Act, 1963 — Section 14
High Courts27 Mar 2003Dismissed
Noor Mohamed @ Mohd. Shah R. Patel and Others Vs Nadirshah Ismailshah Patel and Another
Bombay High Court · (2004) CriLJ 985
Penal Code, 1860 (IPC) — Section 339, 34, 341
High Courts27 Mar 2003Dismissed
Sainath Mandir Trust Vs Vijaya Mandale and Others
Bombay High Court · (2003) 4 ALLMR 1063 : (2004) 2 BomCR 375 : (2003) 4 MhLj 187
Bombay Public Trusts Act, 1950 — Section 50, 80Civil Procedure Code, 1908 (CPC) — Order 31 Rule 1, Order 31 Rule 2
High Courts27 Mar 2003
Fujairah National Shipping Agency Vs M.V. Sagar Shakti (Ex. Al Karim), A motor vessel registered in a port other than India, flying flag of St. Vincent and Grenadines and presently in port and harbour Mumbai
Bombay High Court · AIR 2003 Bom 470(1) : (2003) 6 BomCR 454 : (2003) 4 MhLj 103
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts27 Mar 2003Dismissed
Suresh Hariram Sadarangani Vs The State of Maharashtra
Bombay High Court · (2003) 03 BOM CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111
High Courts26 Mar 2003Dismissed
Ramesh Bhanapure Vs Anjanabai Bhanapure (Deceased) through Heirs and Another
Bombay High Court · (2003) 105 BOMLR 745
Criminal Procedure Code, 1973 (CrPC) — Section 145Hindu Minority and Guardianship Act, 1956 — Section 2, 4, 6, 8
High Courts26 Mar 2003
Soni Medical Stores and Ramniwas Mohanlal Soni Vs The State of Maharashtra
Bombay High Court · (2003) 03 BOM CK 0107
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420, 468
High Courts26 Mar 2003
Merino Leathers Pvt. Ltd. and Anil Mehta, Managing Director of Accused No. 1 Vs Wentzel and Schmit GMBH and State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 141 : (2003) BomCR(Cri) 1642 : (2004) 1 MhLj 66
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 245, 245(2), 482Penal Code, 1860 (IPC) — Section 34, 415, 417, 420