High Courts27 Jan 2003Dismissed
Vijay Uttamlal Chaudhary Vs The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 109 : (2004) 1 BomCR 154 : (2004) CriLJ 1846
Penal Code, 1860 (IPC) — Section 34, 392, 394, 397, 452
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,112 of 3,669
High Courts27 Jan 2003
Nagnath Manikrao Kushnure Vs The State of Maharashtra and Kailash Babarao Dhonde
Bombay High Court · (2003) 2 ALD(Cri) 83 : (2003) BomCR(Cri) 843
Penal Code, 1860 (IPC) — Section 302, 307
High Courts27 Jan 2003
Hemendra Mathradas Kothari of Bombay Indian Inhabitant, Yogesh Mathradas Kothari of Bombay Indian Inhabitant, Jayant Vithaldas Desai of Bombay Indian Inhabitant and Narendra Chimanlal Shah of Bombay Indian Inhabitant Vs State of Maharashtra, Collector and Appellate Authority Urban Land Ceiling, The Deputy Collector and Competent Authority, Urban Land Ceiling and National Co-operative Housing Society
Bombay High Court · (2003) 1 ALLMR 1146 : (2003) 3 BomCR 576
Urban Land (Ceiling and Regulation) Act, 1976 — Section 20(1)
High Courts27 Jan 2003Allowed
Indian Bank Vs Indian Farmers Pvt. Ltd., Navinchandra Majithia, Niranjan Kapadia, Debt Recovery Appellate Tribunal and Debt Recovery Tribunal
Bombay High Court · AIR 2003 Bom 484 : (2003) 2 ALLMR 69 : (2003) 2 BC 317 : (2003) 4 BomCR 99
Constitution of India, 1950 — Article 226, 227
High Courts27 Jan 2003Allowed
Adani Exports Ltd. and Another Vs Maharashtra State Electricity Board and Others
Bombay High Court · (2003) 5 BomCR 743 : (2003) 4 MhLj 391
Civil Procedure Code, 1908 (CPC) — Section 132Constitution of India, 1950 — Article 20(2), 20(3), 22(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 167(1), 167(2), 173, 173(2), 190(1)
High Courts24 Jan 2003Allowed
Maharashtra State Road Transport Corporation Vs Raju Mahadeorao Bhagwatkar
Bombay High Court · (2003) 5 BomCR 335 : (2003) 3 LLJ 913 : (2003) 2 MhLj 769
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 28
High Courts24 Jan 2003Dismissed
Engineering and Metal Workers Union Vs Commissioner of Labour and Others
Bombay High Court · (2003) 2 ALLMR 528 : (2003) 4 BomCR 804 : (2003) 2 LLJ 598
Industrial Disputes Act, 1947 — Section 25O, 39(2)
High Courts24 Jan 2003
Rajendraprasad R. Singh Vs The Municipal Corpn. of Gr. Bombay Indrayani Complex Sahakari Griha Nirman Sanstha Ltd. Vs Parth Developers Mohd. Aslam Kamaluddin Shaikh Vs Abdul Rashid Kab(sic)lla Shaikh and Others Sushila Suvarna Vs Mohd. Jalal and Others Badrunnisha Imtiyaz Ali Haikh Vs Ravi Ashish Land Deve. P. Ltd.
Bombay High Court · AIR 2003 Bom 392 : (2003) 3 ALLMR 589 : (2004) 1 BomCR 300 : (2003) 3 MhLj 757
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3
High Courts24 Jan 2003Dismissed
Rajiv Ramprasad Gupta Vs Rustom Sam Boyce
Bombay High Court · AIR 2003 Bom 242 : (2003) 2 ALLMR 835 : (2003) 2 BomCR 460 : (2003) 2 MhLj 273
Succession Act, 1925 — Section 263, 51
High Courts24 Jan 2003Allowed
Rajpal Shyamlal Soude Vs The State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 1033 : (2003) CriLJ 4238
Arms Act, 1959 — Section 25(1), 27Explosive Substances Act, 1908 — Section 4, 5Penal Code, 1860 (IPC) — Section 307, 34, 395, 427
High Courts24 Jan 2003Partly Allowed
Rama Nama Pawar Vs The State of Maharashtra
Bombay High Court · (2003) 01 BOM CK 0046
Land Acquisition Act, 1894 — Section 18, 23, 23(2), 28, 4
High Courts24 Jan 2003
F.D.C. Limited Vs Federation of Medical Representatives Association India (FMRAI) and Maharashtra Sales and Medical Representatives Association
Bombay High Court · AIR 2003 Bom 371 : (2003) 2 ALLMR 510 : (2003) 5 BomCR 376 : (2003) 3 CivCC 41 : (2003) 3 MhLj 327
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1(1), Order 16 Rule 1(3), Order 16 Rule 14, Order 16 Rule 19, Order 16 Rule 1A
High Courts24 Jan 2003
Smt. Gobibai V. Ghanavat Vs The State of Maharashtra and Others
Bombay High Court · (2003) BomCR(Cri) 851 : (2003) 2 MhLj 851
Bombay Police Act, 1951 — Section 135, 37(1)Bombay Prohibition Act, 1949 — Section 66(1)Constitution of India, 1950 — Article 22(5)
High Courts23 Jan 2003
Commissioner of Income Tax Vs Major General Sir Shahaji Chhatrapati
Bombay High Court · (2003) 182 CTR 345 : (2003) 261 ITR 627
Income Tax Act, 1961 — Section 22Transfer of Property Act, 1882 — Section 123
High Courts23 Jan 2003
Commissioner of Income Tax Vs Major General Sir Shahaji Chatrapati
Bombay High Court · (2003) 128 TAXMAN 45
Income Tax Act, 1961 — Section 256(1)Transfer of Property Act, 1882 — Section 123
High Courts23 Jan 2003Allowed
Maharashtra State Electricity Board Vs Pralhadsa Lahanusa Kashtriya and Another
Bombay High Court · (2004) 1 MhLj 649
Land Acquisition Act, 1894 — Section 18
High Courts23 Jan 2003
Kinetic Motor Co. Ltd. Vs Deputy Commissioner of Income Tax
Bombay High Court · (2004) 186 CTR 534 : (2003) 262 ITR 330 : (2003) 133 TAXMAN 956
Income Tax Act, 1961 — Section 115
High Courts23 Jan 2003
Mr. Vinay Asharam Rathi Vs Mr. M.S. Rao, The Senior Inspector of Police, Shri M.N. Singh, The Commissioner of Police and The State of Maharashtra
Bombay High Court · (2003) 2 ALLMR 132 : (2003) 4 BomCR 402 : (2003) 3 MhLj 154 : (2003) 3 MhLj 146
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 156(3), 162
High Courts23 Jan 2003
Kashinath Laxman Ingley Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 ALD(Cri) 48 : (2003) BomCR(Cri) 1387 : (2003) 105 BOMLR 832
Penal Code, 1860 (IPC) — Section 302Prisons Act, 1894 — Section 11
High Courts22 Jan 2003Allowed
Shri Durgashankar S. Trivedi, Shri Ramshankar Magilal Trivedi, Shri Bhogilal Vishvanath Pandya, Shri Ganpatram Sunderji Joshi, Shri Vasu Shetty and Shri Maddu Kannappa Shetty Vs Shri Babubhai Bhulabhai Parekh
Bombay High Court · AIR 2003 Bom 487 : (2003) 2 ALLMR 565 : (2003) 4 BomCR 626 : (2003) 2 MhLj 576
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 13 Rule 4(1), Order 13 Rule 6, Order 18 Rule 13, Order 18 Rule 5