High Courts03 Mar 2003Dismissed
Shah Velji Narsee Vs Vasantrai Umiyashankar Pandya and Another
Bombay High Court · (2003) 03 BOM CK 0116
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,103 of 3,669
High Courts03 Mar 2003
Paras Sahu Vs State of Maharashtra and Another
Bombay High Court · (2003) 3 MhLj 24
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts03 Mar 2003Dismissed
Konkan Railway Corporation Ltd. Vs Isco Track Sleepers Pvt. Ltd., The Chief Justice of Bombay High Court, Mr. Justice S.C. Pratap (Retd.), Learned Arbitrator, Union of India (UOI), Rayalseema Concrete Sleepers Pvt. Ltd., Patel Engineering Company Ltd. and Arbitral Tribunal consisting of Chief Justice Shri M.N. Chandurkar (Retd.), Shri Dilip Seth, Chartered Accountant and Shri S.L. Jain, Retired Executive Director, Madhya Pradesh Electricity Board
Bombay High Court · (2003) 4 ALLMR 918 : (2003) 3 ARBLR 558 : (2003) 6 BomCR 290 : (2003) 4 MhLj 776 : (2004) 55 SCL 549
Arbitration and Conciliation Act, 1996 — Section 16, 16(1), 16(2), 16(3), 16(4)Constitution of India, 1950 — Article 14, 141
High Courts28 Feb 2003Dismissed
Prabhubhai Ranchhodbhai Tailor Vs Mrs. Bhartiben Prabhubhai Tailor
Bombay High Court · (2004) 3 MhLj 487
Hindu Marriage Act, 1955 — Section 11, 25, 5
High Courts28 Feb 2003Dismissed
Mahesh Jaylal Dadhia Vs State of Maharashtra and Eastern Organics
Bombay High Court · (2005) 1 BC 39 : (2003) BomCR(Cri) 1766 : (2004) CriLJ 169
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Feb 2003Dismissed
Mr. Mammen Mathew, Editor, Malayalam Manorama Vs Shri Kuniel Kumar and State of Maharashtra
Bombay High Court · (2004) CriLJ 852
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 499, 500
High Courts28 Feb 2003Allowed
Rama Khade Vs Sk. Sakir and Another
Bombay High Court · (2004) ACJ 1370 : (2004) 1 MhLj 971
Maharashtra Motor Vehicles Rules, 1989 — Rule 260(3)Motor Vehicles Act, 1988 — Section 140
High Courts28 Feb 2003Allowed
Sk. Ibrahim and Others Vs Sk. Mehmood
Bombay High Court · AIR 2003 Bom 357 : (2004) 1 BomCR 343
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 41 Rule 23
High Courts28 Feb 2003
Shri Perswami Kandswami Devendra and Shri Anna Durai Perswami Devendra Vs Sr. Inspector of Police, M.B. Kamble, Special Executive Magistrate, Antop Hill Division and State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 1640 : (2003) 4 MhLj 703
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111Penal Code, 1860 (IPC) — Section 498A
High Courts28 Feb 2003
Gulabrao Namdeorao Mankar (dead, through L.Rs) Vasant Mankar and Others Vs State of Maharashtra and Another
Bombay High Court · (2004) 1 BomCR 215 : (2003) 2 BOMLR 954 : (2003) 3 MhLj 997
Land Acquisition Act, 1894 — Section 12(2), 18, 18(1), 18(2), 23
High Courts28 Feb 2003Dismissed
Prabhubhai Ranchhodbhai Tailor Vs Bhartiben Prabhubhai Tailor
Bombay High Court · (2004) 3 ALLMR 571 : (2003) 5 BomCR 190 : (2004) 3 CivCC 286 : (2003) 4 RCR(Civil) 454
Hindu Adoptions and Maintenance Act, 1956 — Section 18
High Courts28 Feb 2003Dismissed
Atal Bandhu (Firm) Vs Yavatmal Municipal Council
Bombay High Court · (2003) 4 ALLMR 665 : (2003) 6 BomCR 447 : (2003) 2 BOMLR 946 : (2003) 4 MhLj 545
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 105, 172Maharashtra Municipalities (Octroi) Rules, 1968 — Rule 18
High Courts28 Feb 2003
Rama Vs Sk. Sakir and Another
Bombay High Court · (2005) 1 ACC 508
Motor Vehicles Act, 1988 — Section 140, 166
High Courts28 Feb 2003Dismissed
Nagreeka Exports Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2003) 3 BomCR 8
Textiles Committee Act, 1963 — Section 5A(1), 5A(2), 5E
High Courts27 Feb 2003Allowed
Barses J.A. D''Douza Vs The Municipal Corpn. of Gr. Brihan, Mr. H.A. Mehta and Mary Magdelene Housing Complex Pvt. Ltd.
Bombay High Court · (2003) 4 ALLMR 594 : (2003) 6 BomCR 846 : (2004) 1 CTLJ 506 : (2003) 4 MhLj 451 : (2004) 1 RCR(Civil) 626
Contract Act, 1872 — Section 201, 202, 211Powers of Attorney Act, 1882 — Section 1ATransfer of Property Act, 1882 — Section 54
High Courts27 Feb 2003
Sau. Ujwala Anilkumar Jain and Others Vs The State of Maharashtra and Others
Bombay High Court · (2003) 105 BOMLR 158(1)
Constitution of India, 1950 — Article 226, 227
High Courts27 Feb 2003
Sharad Mittersain Jain, Shri P.M. Jan, Shri R.R. Kumar, Shri S. Rajendran and Shri Rashmi Jatalal Zaveri Vs State of Maharashtra
Bombay High Court · (2004) 101 FLR 410 : (2004) 2 LLJ 369 : (2004) 1 MhLj 777 : (2004) 1 MhLj 776
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2
High Courts27 Feb 2003Allowed
Central Bank of India Vs Central Government Industrial Tribunal-Cum-Labour Court and Shri Jagannath Shukla
Bombay High Court · (2003) 3 ALLMR 250 : (2003) 6 BomCR 771 : (2004) 1 LLJ 1110
High Courts27 Feb 2003
Ravindra Mutneja, Rajendra Mutneja, Chandraprakash Menda, Kalpesh Patel, Kamal Aggarwal, Divya Sippy, Gurvinder Singh, Monthchand Parul and Vinod Narang Vs Bhavan Corporation, Wescan Housing (India) Pvt. Ltd., Mrs. Pushpaben Rasiklal Parekh, Mr. Rasiklal Manilal Parekh, Mr. Sanjay Patel, Mohan Vijan and Shri Gupta
Bombay High Court · (2003) 3 ALLMR 521 : (2003) 5 BomCR 695
Maharashtra Ownership Flats (Regulation of the promotion of construction etc.) Rules, 1964 — Rule 9Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 10, 11, 12, 7, 7AMaharashtra Ownership of Flats Regulations — Regulation 23, 28, 29
High Courts27 Feb 2003Dismissed
The Chairman/Secretary of Institute of Shri Acharya Ratna Deshbhushan Shikshan Prasarak Mandal and The Principal, Mahavir Mahavidyalaya Vs Shri Bhujgonda B. Patil
Bombay High Court · (2003) 2 ALLMR 915 : (2003) 5 BomCR 197 : (2003) 3 MhLj 602
Bombay Civil Services Rules, 1959 — Rule 188, 189Constitution of India, 1950 — Article 227Maharashtra Civil Services (Pension) Rules, 1982 — Rule 2, 27, 27(1), 27(6)