Bombay High Court Judgments

High Courts25 Feb 2003

Anandkumar N. Patil, Meher Pesi Daruwalla, Farah Maqbool Ahmed Shaikh, Roshni Kamlendra Rathore, Jayaprada Ajit Deshpande, Prashant Narayanrao Pawar, Beejal Mahesh Mathuria, Kaustubh G. Kolge, Shilpa Shivkumar Dhakorkar, Manali Mahendra Pant, Mitsu Sameer Vaidya, Kiran Jayant Deshpande, Kalpana Murarilal Gupta, Prajakta Jayanand Parab, Kruti Satish Jobanputra, Riddhi Manoj Singh, Prasanna Ajay Ghadge, Kavita Kulkarni, Chintamani Virendra Pant, Rashmi Radheshyam Sao, Tejal Arjun Sable, Mira Chintaman Gund, Minal Eknath Mali, Noopur Rohit Agrawal, Vaibhav Tanaji Pawar, Vibhavari Dilip Pawar and Others, Pednekar Rohit Achuyt and Others and Nilesh Ramesh Patil Vs Maharashtra University of Health Sciences

Bombay High Court · (2003) 3 BomCR 496 : (2003) 3 MhLj 627

Constitution of India, 1950 — Article 14, 226Maharashtra University of Health Sciences Act, 1998 — Section 10(1), 10(2), 10(3), 10(4), 10(6)Maharashtra University of Health Sciences Rules — Rule 12, 51, 56, 57, 58

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High Courts25 Feb 2003Dismissed

Shriram Sahakari Sakhar Karkhana Ltd. Vs The State of Maharashtra, The Commissioner of the Sugar, The Joint Director of Sugar (Development) and Licensing Authority, Union of India (UOI) and Managing Director, Maharashtra Rajya Sahakari Sakhar Karkhana Sangh Ltd. Malegaon Sahakari Sakhar Karkhana Ltd. Vs The State of Maharashtra and The Commissioner of the Sugar

Bombay High Court · (2003) 4 BomCR 525

Constitution of India, 1950 — Article 226

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High Courts25 Feb 2003

P.V. Ali Mubarak Vs Bank of Tokyo-Mitsubishi Ltd.

Bombay High Court · AIR 2004 Bom 51 : (2003) 2 ALLMR 448 : (2003) 5 BomCR 355 : (2003) 47 SCL 566

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 31

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High Courts25 Feb 2003

Satinderpalsingh Anand Vs Sharnpal Balmukund Chopra

Bombay High Court · (2003) 6 BomCR 830

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 4

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High Courts24 Feb 2003Dismissed

Mudhusudan R. Talathi and Gulabchand R. Talathi Vs Nandkumar Chintaman Kane and Dilip alias Dhananjay C. Kane

Bombay High Court · AIR 2003 Bom 404 : (2003) 3 ALLMR 683 : (2003) 5 BomCR 782

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2), 13(3A), 13(3B), 17

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High Courts24 Feb 2003Dismissed

Naginbhai Lallubhai Patel Vs Union Territory of Dadra and Nagar Haveli and Shri Babarbhai Kaliabhai Patel

Bombay High Court · (2003) 2 ALLMR 490 : (2003) 3 BomCR 522 : (2003) 3 MhLj 678

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32F, 32II, 32P, 33CDadra and Nagar Haveli Land Reforms Regulations, 1971 — Section 4(6), 4(7)

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High Courts24 Feb 2003Dismissed

Champat Ganpatrao Ganjre Vs Mahadeo Bhagwan Umak and Others

Bombay High Court · (2003) 3 ALLMR 235 : (2003) 5 BomCR 361

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts24 Feb 2003Dismissed

Chandrabhan Bagade Vs Nitin Gadkari and Others

Bombay High Court · (2004) 2 MhLj 392

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the People Act, 1951 — Section 66, 67A, 81, 85, 86

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High Courts24 Feb 2003

Dr. Savaldas Hasumal Makheja, Medical Practitioner,since Deceased through His Legal Heirs and Representatives Vs Premchand Oswal and Others

Bombay High Court · (2003) 105 BOMLR 372

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 15, 15A, 29Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227

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High Courts24 Feb 2003

Maharashtra State Electricity Board Vs Maharashtra Electricity Regulatory Commission

Bombay High Court · AIR 2003 Bom 398 : (2003) 5 BomCR 206 : (2003) 3 MhLj 84

Electricity Regulatory Commission Act, 1998 — Section 22, 22(1), 29

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High Courts21 Feb 2003Dismissed

The State of Maharashtra Vs Ibrahim Kalubhai Kazi

Bombay High Court · (2003) 2 ALD(Cri) 94 : (2003) BomCR(Cri) 1346

Penal Code, 1860 (IPC) — Section 306, 34, 498A

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High Courts21 Feb 2003

HMP Engineers Ltd. and Others Vs Rallis India Ltd. and Hon''ble Mr. A.M. Ahmadi, (Chief Justice of India, Retd), Sole Arbitrator

Bombay High Court · AIR 2004 Bom 71 : (2003) 3 ALLMR 169 : (2003) 3 ARBLR 452 : (2003) 6 BomCR 313 : (2003) 3 MhLj 853

Arbitration and Conciliation Act, 1996 — Section 2, 34, 34(3), 37, 43Limitation Act, 1963 — Article 119, 137, 10, 12, 14

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High Courts21 Feb 2003Allowed

Sopan Bhakre Vs Uttamrao Bhakre

Bombay High Court · (2003) 3 ALLMR 675 : (2003) 105 BOMLR 486

Civil Procedure Code, 1908 (CPC) — Section 104

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High Courts21 Feb 2003Dismissed

Fatehsinh Mohansinh Chauhan, Natvarrsinh Ramsinh Chauhan, Natvarsingh Laxmansingh Chauhan, Ivan Bernard Nunes, Uttam Vajir Patel, Amrut Babu Patel, Jugal Bhikhu Patel, Amrut Vajir Patel and Vijay Maruti Mandre Vs Union Territory of Dadra and Nagar Haveli and State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 44 : (2003) BomCR(Cri) 1103 : (2004) CriLJ 150 : (2003) 4 MhLj 73 : (2003) 4 RCR(Civil) 168

Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 397, 397(1), 397(2)

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High Courts21 Feb 2003

The Poona Merchhants Chamber Vs The State of Maharashtra, The Secretary, Government of Maharashtra, Industry, Energy and Labour Department and The Chairman, Pune Mathadi, Hamal and Other Manual Workers Board

Bombay High Court · (2003) 2 ALLMR 455 : (2003) 3 BomCR 519 : (2003) 3 LLJ 373

Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 1(4), 14, 5

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High Courts21 Feb 2003Allowed

Bharat Petroleum Corporation Limited, A Government Company Vs Mr. Thakorbhai Ranchhodji Desai, Mr. Dinkarrai Desai and Desai Auto Services

Bombay High Court · (2003) 3 ALLMR 177 : (2003) 6 BomCR 337 : (2003) 3 MhLj 617

Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 5(2), 7, 7(3)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1), Order 39 Rule 10, 115Presidency Small Cause Courts Act, 1882 — Section 41

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High Courts21 Feb 2003