COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,107 of 3,669

High Courts18 Feb 2003Allowed

Shri Ramchandra Shankar Randive, Shri Anil Ramchandra Randive, Shri Manish alias Satish Ramchandra Randive, Sau. Kusum Ramchandra Randive, Shri Kantilal Dadasaheb Randive, Smt. Draupadabai Dadasaheb Randive and Sau. Jayashree Chandrakant Jadhav Vs Shri Uttam Marutrao Randive, Shri Abasaheb alias Rajendra Marutrao Randive and Smt. Pramila Randive

Bombay High Court · (2003) 3 ALLMR 541 : (2004) 1 BomCR 338 : (2003) 3 CivCC 442 : (2003) 3 MhLj 797

High Courts18 Feb 2003Allowed

Somras Distilleries Vs Assistant Commissioner of Income Tax, Circle 1(2)

Bombay High Court · (2003) 105 BOMLR 710

Income Tax Act, 1961 — Section 144, 147, 260

High Courts17 Feb 2003Dismissed

Shiva Dhanesh Yadav Vs The State of Maharashtra

Bombay High Court · (2004) 3 RCR(Criminal) 141

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 8

High Courts17 Feb 2003Allowed

Ramesh Jain Vs Corporation Bank

Bombay High Court · (2004) 2 BomCR 874 : (2003) 3 MhLj 30

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29

High Courts17 Feb 2003

Gurmit Singh Bindra Vs Dwarka Tourist Hotel Pvt. Ltd.

Bombay High Court · (2003) 3 ALLMR 930 : (2003) 5 BomCR 250

Constitution of India, 1950 — Article 227

High Courts15 Feb 2003Partly Allowed

Union of India (UOI) Vs Anupam Builder and Shri Krishan Kumar, Chief Engineer, Sole Arbitrator

Bombay High Court · (2003) 3 ALLMR 215 : (2003) 6 BomCR 381 : (2003) 4 MhLj 509

High Courts15 Feb 2003

Dr. Dheeraj Padalalu and Dr. Ashwini Joshi Vs State of Maharashtra, The Competent Authority, M.D. Admission (Director of Ayurved), Smt. Rupal Nagada, Government Ayurved College and Smt. Swati Sulochana Nalinde, R.J. Ayurved College

Bombay High Court · (2003) 2 ALLMR 162 : (2003) 4 BomCR 560 : (2003) 2 MhLj 524

High Courts15 Feb 2003

Kum. Jyoti Pralhad Sangle Vs The State of Maharashtra

Bombay High Court · (2003) 2 ALLMR 62 : (2003) 4 BomCR 558 : (2003) 3 MhLj 754

High Courts15 Feb 2003

Shri V.U. Warrier Vs Secretary, Oil and Natural Gas Commission and The Regional Director, Oil and Natural Gas Commission, Bombay Offshore Project

Bombay High Court · (2003) 2 ALLMR 94 : (2003) 4 BomCR 555 : (2003) 3 MhLj 168

High Courts15 Feb 2003Allowed

Tukaram Vaijnath Bahirwal and Another Vs Smt. Nasib Kaur and Others

Bombay High Court · (2003) 3 ALLMR 1090 : (2003) 105 BOMLR 122

High Courts14 Feb 2003Dismissed

Kashmirsingh Mohansingh Lathe alias Jaswantsingh Uttamsingh Vs The State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 101 : (2003) BomCR(Cri) 1461 : (2003) CriLJ 2491

Arms Act, 1959 — Section 25(1)Penal Code, 1860 (IPC) — Section 34, 394, 397

High Courts14 Feb 2003

Vitthal Hiraji Jadhav Vs Smt. Harnabai Vitthal Jadhav and State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 81 : (2003) BomCR(Cri) 1455 : (2003) 3 CivCC 412 : (2004) 1 DMC 572 : (2003) 4 MhLj 23 : (2003) 4 RCR(Criminal) 790

Criminal Procedure Code, 1973 (CrPC) — Section 125(4)

High Courts14 Feb 2003

Nariman Point Association and Another Vs State of Maharashtra and Others

Bombay High Court · (2003) 2 ALLMR 930 : (2003) 5 BomCR 273 : (2003) 3 MhLj 68

Development Control Regulations for Greater Bombay, 1991 — Regulation 9Maharashtra Regional and Town Planning Act, 1966 — Section 22, 31(1), 31(6)

High Courts14 Feb 2003Dismissed

National Textile Corporation Ltd., (Pattern) Employees'' Association, Mr. Hiralal Mulchand Khandelwal, Asstt. Officer Cotton, Indu Mill No. 1 and Mr. Anil Vasudev Jambhekar, Production Manager, New City Mills Vs Union of India (UOI) and National Textile Corporation Ltd.

Bombay High Court · (2003) 2 ALLMR 144 : (2003) 4 BomCR 70 : (2003) 3 LLJ 340 : (2003) 2 MhLj 700

Constitution of India, 1950 — Article 14, 16, 21, 300ASick Textile Undertakings (Nationalisation) Act, 1974 — Section 14Textile Undertakings (Nationalisation) Act, 1995 — Section 14, 14(1), 14(2)

High Courts14 Feb 2003Dismissed

S.V. Vasaikar, S.S. Salvi, The Federation of the Videsh Sanchar Nigam Employees Union, V.V. Patil, T.P. Chandran and The Videsh Sanchar Nigam Employees Union Vs Union of India (UOI) and The Managing Director, Videsh Sanchar Nigam Ltd.

Bombay High Court · (2003) 2 ALLMR 502 : (2003) 4 BomCR 79 : (2003) 2 MhLj 691

Central Civil Services (Pension) Rules, 1972 — Rule 37A, 37A(25), 37A(26)Constitution of India, 1950 — Article 12, 14, 16, 226, 311

High Courts14 Feb 2003

Smt. Sana Nadim Pawaskar and Mr. Nadim Abdus Satar Pawaskar Vs The State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 1009 : (2003) 2 DMC 311 : (2003) 3 MhLj 235

Criminal Procedure Code, 1973 (CrPC) — Section 111

High Courts14 Feb 2003

Somaji Madan Patil, (Died through his L.Rs.), Indubai Patil, Ambalal Patil, Hiralal Patil, Sau. Ranjanbai Patil, Babu Madan Patil, (Died through his L.Rs.), Ganesh Babu Patil, Sou. Aruna Atul Patil and Sou. Pushpa Patil Vs Sumersing Batesing Naik, Decd. by heir: Chandrasing Sumersing Naik, The Tahsildar, Maharashtra Revenue Tribunal, The Additional Commissioner and The State of Maharashtra

Bombay High Court · (2003) 02 BOM CK 0057

Bombay Bhil Naik Inams Abolition Act, 1955 — Section 2(1), 4, 5Bombay Court of Wards Act, 1905 — Section 2, 26, 27, 28, 29Bombay Land Revenue Code, 1879 — Section 176

High Courts14 Feb 2003Dismissed

C.P. Singhania and Others Vs Garware Club House and Others

Bombay High Court · (2004) 1 BomCR 225 : (2005) 124 CompCas 561 : (2004) 1 MhLj 212 : (2003) 46 SCL 659

Companies Act, 1956 — Section 177, 179, 25, 25(6), 255

High Courts14 Feb 2003Dismissed

Employees State Insurance Corporation Vs Famous Steel Doors Mfg. Co. and Another

Bombay High Court · (2003) 02 BOM CK 0029

Employees State Insurance Act, 1948 — Section 85(1A), 85(1B), 85(2)

High Courts14 Feb 2003

Moinoddin Vs State of Maharashtra

Bombay High Court · (2003) 2 LLJ 1040

Employees State Insurance Act, 1948 — Section 2(12), 2(17), 85