High Courts10 Jan 2003Dismissed
Shashikant Govind Malgaonkar Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 ALLMR 810 : (2003) 3 BomCR 22 : (2003) 2 MhLj 437
Industrial Disputes Act, 1947 — Section 2, 25B, 25B(2), 25F
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,116 of 3,669
High Courts10 Jan 2003Dismissed
Pawan Enterprises Vs Satish H. Verma
Bombay High Court · (2003) 2 ALD(Cri) 20 : (2003) 2 ALLMR 756 : (2003) 3 BC 198 : (2003) BomCR(Cri) 474 : (2003) CriLJ 2146 : (2003) 3 RCR(Civil) 350
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Jan 2003Allowed
Mallappa Kallapa Shahapure and Others Vs Narasingh Saraswati Deo
Bombay High Court · (2003) 2 ALLMR 64 : (2003) 3 BomCR 858
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 76, 88B
High Courts10 Jan 2003Allowed
Maharashtra Industrial Development Corporation Vs Ahmad Abdul Raheman and The Special Land Acquisition Officer (I)
Bombay High Court · (2003) 01 BOM CK 0094
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18, 26(2)Maharashtra Industrial Development Act, 1961 — Section 32(2), 33, 34, 34(1), 34(2)
High Courts10 Jan 2003
Star India Private Limited Vs Laxmiraj Seetharam Nayak and Another
Bombay High Court · (2003) 3 BomCR 563 : (2003) 3 MhLj 726
Contract Act, 1872 — Section 27
High Courts10 Jan 2003
Vandana Mohan Gunjal and Another Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 ALLMR 238 : (2003) 3 BomCR 853 : (2003) 2 MhLj 864
Urban Land (Ceiling and Regulation) Act, 1976 — Section 15, 15(2), 26, 34, 6(1)
High Courts10 Jan 2003Allowed
Anil Dinmani Shankar Joshi and Deepak Dinmani Shankar Joshi Vs Chief Officer, Panvel Municipal Council and Ramnik Khimji Makhecha
Bombay High Court · AIR 2003 Bom 238 : (2003) 2 ALLMR 24 : (2003) 3 BomCR 856
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts10 Jan 2003
Shri Khalil Nabi Patel and Others Vs Shri Gulam Hussain Sharfuddin Patel and Another
Bombay High Court · (2003) 1 ALLMR 1155 : (2003) 2 BomCR 479 : (2003) 2 MhLj 991
Bombay Civil Courts Act, 1869 — Section 26Civil Procedure Code, 1908 (CPC) — Section 104, 106
High Courts09 Jan 2003
Dipak Hari Kivkalwar Vs State of Maharashtra and Another
Bombay High Court · (2003) BomCR(Cri) 480 : (2003) CriLJ 2241
Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 10, 6Prisons Act, 1894 — Section 59
High Courts09 Jan 2003Allowed
Rameshkumar Bhandari and Others Vs State of Maharashtra and Another
Bombay High Court · (2003) 2 ALD(Cri) 67 : (2003) BomCR(Cri) 1669 : (2003) 105 BOMLR 503
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 406, 415, 418
High Courts09 Jan 2003Allowed
Bapurao Jamgade and Others Vs State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 49 : (2003) BomCR(Cri) 823 : (2003) CriLJ 2181 : (2003) 4 MhLj 943
Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 107, 306
High Courts09 Jan 2003Dismissed
Anna Tatoba Todkar of Herle Vs Bhau Balu Makane since deceased through his heirs and legal representatives Anna Bhau Makane and Others
Bombay High Court · (2003) 1 ALLMR 806 : (2003) 3 BomCR 41 : (2003) 2 MhLj 300
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33B, 39
High Courts09 Jan 2003Allowed
Dhondi Vellappa Patil Vs Special Land Acquisition Officer No. 6 and Another
Bombay High Court · (2003) 2 ALLMR 558 : (2003) 4 BomCR 648 : (2003) 2 MhLj 494
Land Acquisition Act, 1894 — Section 12(2), 18, 18(1)
High Courts09 Jan 2003Dismissed
Vijaysingh Krishnarao Parbat Vs Returning Officer, Janata Sahakari Bank Ltd., Janata Sahakari Bank Ltd. and District Deputy Registrar of Co-operatives
Bombay High Court · (2003) 2 ALLMR 523 : (2003) 5 BomCR 330 : (2003) 2 MhLj 485
High Courts09 Jan 2003
Sow. Kamalbai Nimbalkar Vs The State of Maharashtra
Bombay High Court · (2003) 105 BOMLR 778
Constitution of India, 1950 — Article 141, 142Land Acquisition Act, 1894 — Section 18, 18, 20, 20, 4
High Courts09 Jan 2003Dismissed
Dineshkumar Gulabchand Agrawal Vs Commissioner of Income Tax and Another
Bombay High Court · (2004) 267 ITR 768 : (2004) 141 TAXMAN 62
Income Tax Act, 1961 — Section 32
High Courts08 Jan 2003Dismissed
Vijay Jain Vs Investnet Securities India Ltd.
Bombay High Court · (2003) 1 ALLMR 818 : (2003) 2 BomCR 488 : (2003) 116 CompCas 164 : (2003) 43 SCL 177
Arbitration and Conciliation Act, 1996 — Section 34
High Courts08 Jan 2003Allowed
Rangnath Dashrath Vadar since deceased through heirs Kalavati Rangnath Vadar and Others Vs Bhagatsing Vithalsing Kotwal
Bombay High Court · (2003) 1 ALLMR 1142 : (2003) 3 BomCR 18 : (2003) 2 MhLj 381
Bombay Inferior Villages Watans Abolition Act, 1958 — Section 4, 9Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32R, 88(1)
High Courts08 Jan 2003
Ratan Durge Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 473 : (2003) CriLJ 2639 : (2003) 3 MhLj 247
Bombay Prohibition Act, 1949 — Section 66(1)
High Courts08 Jan 2003Dismissed
Mukund Ltd. Vs Mukund Kamgar Union
Bombay High Court · (2003) 1 ALLMR 830 : (2003) 3 BomCR 30 : (2003) 97 FLR 189 : (2003) 2 LLJ 410
Industrial Disputes Act, 1947 — Section 10Payment of Bonus Act, 1965 — Section 17