High Courts26 Mar 2003
Jagmohan Singh Gujral Vs Satish Ashok Sabnis and Another
Bombay High Court · (2003) 3 ALLMR 488 : (2004) 1 ARBLR 212 : (2004) 1 BomCR 307
Arbitration and Conciliation Act, 1996 — Section 31(3), 34, 34(2), 43
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,098 of 3,669
High Courts25 Mar 2003
Bhausaheb Mahadeo Karale Vs State of Maharashtra
Bombay High Court · (2003) 03 BOM CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 323, 324, 34Probation of Offenders Act, 1958 — Section 11, 12, 3, 4, 4(2)
High Courts25 Mar 2003Allowed
Mrs. Suprabha Bhupesh Sen Vs The State of Maharashtra and Detaining Authority, The Superintendent of Prison, The Mumbai Central Prison and The Superintendent of Prison, Yerwada Central Prison
Bombay High Court · (2003) 2 ALD(Cri) 87 : (2003) BomCR(Cri) 1412 : (2003) CriLJ 3502 : (2003) 4 MhLj 450 : (2003) 4 RCR(Civil) 678
Customs Act, 1962 — Section 108
High Courts25 Mar 2003Allowed
State of Maharashtra Vs Ranjit Bhillam
Bombay High Court · (2003) 2 ALD(Cri) 103 : (2003) BomCR(Cri) 1626 : (2003) 4 MhLj 679 : (2004) 1 RCR(Criminal) 616
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 53
High Courts25 Mar 2003
Mr. (Sic)Qassim Mohd. Yousuf Aquil Bastaki Vs Smt. Sultana Abdul Ahad Narvel, Dr. Fauzan Abdul Ahad Narvel, Shri Mairaj Abdul Ahad Narvel, Dr. Wassique Abdul Ahad Narvel, Mrs. Zeenat A. Rahim Abdul Jabar and Miss Lubna Qassem Mohd. Yousuf Bastaki
Bombay High Court · (2003) 3 ALLMR 915 : (2003) 3 ARBLR 75 : (2003) 5 BomCR 807 : (2003) 3 MhLj 373
Arbitration and Conciliation Act, 1996 — Section 11, 16, 8, 9Contract Act, 1872 — Section 28Partnership Act, 1932 — Section 69, 69(2A)
High Courts25 Mar 2003
Laxmi Vidya Mandal and Others Vs State of Maharashtra and Others
Bombay High Court · (2003) 3 ALLMR 229 : (2003) 6 BomCR 293
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 25A, 26
High Courts24 Mar 2003Dismissed
Gopal Pandey Vs District Collector and Another
Bombay High Court · (2003) 2 BOMLR 909 : (2005) 1 CivCC 47 : (2003) 3 MhLj 883 : (2004) 3 RCR(Civil) 310
Maharashtra Registration Rules, 1961 — Rule 44(1)Registration Act, 1908 — Section 22A, 32, 34
High Courts24 Mar 2003
Sahebrao Sadashiv More and Another Vs Chainsukh Madanlal Sancheti and Others
Bombay High Court · (2003) 6 BomCR 818
Representation of the People Act, 1951 — Section 81(3), 86
High Courts24 Mar 2003Allowed
Mohammad Salim Bashir Shaikh Vs The State of Maharashtra
Bombay High Court · (2004) 2 RCR(Criminal) 403
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 55, 8
High Courts24 Mar 2003Dismissed
Kanhayalal Badashah and Balkrishna Badashah Vs Budha Neware, Sudhakar Neware, Shrimati Watsala and Shrimati Durga
Bombay High Court · (2003) 03 BOM CK 0087
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 Mar 2003Dismissed
Mrs. Padma Prafulla Shirke and Shri Prafulla Shankar Shirke Jagdale Vs Maharashtra State Financial Corporation
Bombay High Court · (2003) 2 ALLMR 884 : (2004) 4 BC 371 : (2003) 5 BomCR 634 : (2003) 3 MhLj 496 : (2003) 46 SCL 275
Contract Act, 1872 — Section 128Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 19State Financial Corporations Act, 1951 — Section 29, 29(1), 30, 31, 32
High Courts21 Mar 2003Dismissed
Rohidas Shankar Patil Vs Smt. Mayra Gilbert Mendosa, the Hon''ble Mayor of the Municipal Corporation of the City of Mira Bhayander, The Municipal Corporation of the City of Mira Bhayander, The State of Maharashtra and Parshuram Damodar Patil Parshuram Damodar Patil Vs Rohidas Shankar Patil, Smt. Mayra Gilbert Mendosa, the Hon''ble Mayor of the Municipal Corporation of the City of Mira Bhayander, The Municipal Corporation of the City of Mira Bhayander and The State of Maharashtra
Bombay High Court · (2003) 2 ALLMR 792 : (2003) 5 BomCR 600 : (2003) 4 MhLj 520
Bombay Provincial Municipal Corporations Act, 1949 — Section 19, 19(1A), 19(1AA), 5Constitution of India, 1950 — Article 226
High Courts21 Mar 2003Dismissed
State Bank of India Vs Alstom Power Boilers Ltd.
Bombay High Court · (2003) 5 BomCR 421 : (2003) 116 CompCas 1 : (2003) 43 SCL 449
Companies Act, 1956 — Section 165, 166, 167, 168, 169Sick Industrial Companies (Special Provisions) Act, 1985 — Section 3(1)
High Courts21 Mar 2003Allowed
Mrs. Sucheta Dilip Ghate and Ms. Sneha Dilip Ghate Vs Dilip Shantaram Ghate
Bombay High Court · AIR 2003 Bom 390 : (2003) 2 ALLMR 848 : (2003) 5 BomCR 822 : (2003) 4 MhLj 445
Family Courts Act, 1984 — Section 7Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20Special Marriage Act, 1954 — Section 26
High Courts21 Mar 2003
The Maharashtra University of Health Sciences Vs Vibhavari Dilip Pawar
Bombay High Court · (2003) 2 ALLMR 879 : (2003) 5 BomCR 440
Graduate Medical Education Regulations, 1997 — Regulation 12, 12(4), 12(4A)
High Courts21 Mar 2003Dismissed
Capstan Engineering Works Vs Union of India (UOI)
Bombay High Court · (2003) 161 ELT 122
Constitution of India, 1950 — Article 14
High Courts21 Mar 2003Allowed
Shri Shashikant S. Pujari Vs Shahaji Law College, Council of Education, Shivaji University and State of Maharashtra
Bombay High Court · (2003) 2 ALLMR 809 : (2003) 5 BomCR 137 : (2003) 3 MhLj 429
Constitution of India, 1950 — Article 226
High Courts21 Mar 2003
Capstan Engineering Works Vs Union of India (UOI) and Others
Bombay High Court · (2003) 5 BomCR 584
Customs Act, 1962 — Section 25(1)Industries (Development and Regulation) Act, 1951 — Section 10, 11
High Courts21 Mar 2003Allowed
Chandu Chaitram Aswani Vs State of Maharashtra
Bombay High Court · (2004) 1 RCR(Criminal) 560
Bombay Prevention of Gambling Act, 1887 — Section 4, 5Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Mar 2003Dismissed
Chintaman Prasad Dhanushadhari Dubey Vs Kunjbihari Babulal Tiwari and Others
Bombay High Court · (2003) 03 BOM CK 0004
Evidence Act, 1872 — Section 113(B)