High Courts18 Dec 2002Partly Allowed
Shrikrishna A. Prabhu Vs Union of India (UOI)
Bombay High Court · AIR 2003 Bom 261 : (2003) 3 ALLMR 619 : (2003) 4 BomCR 757 : (2003) 2 MhLj 843
Constitution of India, 1950 — Article 21
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,119 of 3,669
High Courts18 Dec 2002
Manoj Bhaskarao Karnik Vs City of Nagpur Corporation and Another
Bombay High Court · (2003) 4 MhLj 17
High Courts18 Dec 2002
Commissioner of Income Tax Vs B.G. Shirke and Co.
Bombay High Court · (2003) 127 TAXMAN 245
Income Tax Act, 1961 — Section 256(1), 37
High Courts17 Dec 2002Dismissed
Janardhan Appa Bondre Vs State of Maharashtra and Others
Bombay High Court · (2003) 4 ALLMR 231 : (2003) 4 BomCR 787 : (2003) 3 MhLj 379
Maharashtra Regional and Town Planning Act, 1966 — Section 126, 126(1), 127
High Courts17 Dec 2002
Thirumalai Kumaran Vs Union Territory of Dadra and Nagar Haveli and Others
Bombay High Court · (2003) BomCR(Cri) 1515 : (2003) CriLJ 2853 : (2003) 2 MhLj 53 : (2004) 2 RCR(Civil) 411
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 97
High Courts17 Dec 2002Dismissed
Ishwarbhai Ranchoddas Parmar Vs State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 91 : (2003) CriLJ 4715
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1), 313(2)Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts17 Dec 2002
Rajesh Ashokrao Patil and Others Vs Dhananjaya Samaj Seva Sanstha and Others
Bombay High Court · (2003) 1 ALLMR 955 : (2003) 2 MhLj 124
Constitution of India, 1950 — Article 226
High Courts17 Dec 2002
Vitthal Kulat Vs Mathura Wankhede
Bombay High Court · (2003) 2 ALLMR 950 : (2003) 4 BomCR 763 : (2003) 3 MhLj 237
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Dec 2002Dismissed
Ahmednagar Municipal Council Vs Suresh Shankar Gangarde
Bombay High Court · (2003) 2 ALD(Cri) 95
Contempt of Courts Act, 1971 — Section 15(2), 2Criminal Procedure Code, 1973 (CrPC) — Section 395, 395(2), 5Maharashtra Municipalities Act, 1965 — Section 169
High Courts17 Dec 2002Allowed
Johnson and Johnson Ltd. Vs Deputy Chief Controller of Imports and Exports and Another
Bombay High Court · (2003) 2 ALLMR 838 : (2003) 4 BomCR 351 : (2003) 2 CompLJ 380 : (2003) 154 ELT 370 : (2003) 2 MhLj 165
Constitution of India, 1950 — Article 14
High Courts17 Dec 2002Allowed
Jaikumar Ruprao Dhumale, Madanrao Himmatrao Bayaskar, Ramdas Akaramji Kaware, Sudhakar Narayanrao Bharsakle, Sau. Mandakini Dipak Parode, Sau. Sulbhatai Sureshrao Kale Vs The Assistant Registrar, Cooperative Societies, Daryapur Taluka Supervision Cooperative Society Limited and Others
Bombay High Court · (2002) 12 BOM CK 0040
High Courts17 Dec 2002Partly Allowed
Mithailal Jagram Gupta Vs State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 35 : (2002) BomCR(Cri) 1509 : (2003) 1 DMC 535 : (2003) 2 MhLj 78
Penal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts17 Dec 2002Dismissed
Children''s Aid Society Employees Union and Another Vs Children''s Aid Society and Others
Bombay High Court · (2003) 1 ALLMR 936 : (2003) 3 BomCR 387 : (2003) 2 LLJ 683 : (2003) 2 MhLj 95
Constitution of India, 1950 — Article 14, 19, 21
High Courts17 Dec 2002Allowed
Sadaram Thaganlal Turkar Vs State of Maharashtra and Others
Bombay High Court · (2003) 4 BomCR 87 : (2003) 3 MhLj 231
High Courts17 Dec 2002Dismissed
Dipankar and Others Vs State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 70 : (2003) CriLJ 3271
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 4, 5, 7, 8(1)
High Courts17 Dec 2002Allowed
Jhaverilal Popat Dedhia Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 891 : (2003) 3 MhLj 221
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts17 Dec 2002Dismissed
Suresh Ruprao Khandar and Another Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 1176 : (2003) CriLJ 2219 : (2003) 3 MhLj 208 : (2003) 3 RCR(Criminal) 544
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 161, 165, 34, 420
High Courts17 Dec 2002
Vinod Pandurang Bharsakade Vs Returning Officer and Another
Bombay High Court · (2003) 4 MhLj 359
Bombay Village Panchayats Act, 1959 — Section 15, 15AConstitution of India, 1950 — Article 226, 243O
High Courts16 Dec 2002Allowed
Indian Seamless Steel and Alloys Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (2003) 3 ALLMR 982 : (2003) 156 ELT 945 : (2003) 3 MhLj 120
Central Excise Rules, 2001 — Rule 8(4)General Clauses Act, 1897 — Section 10
High Courts16 Dec 2002Allowed
Alka A. Misra Vs J.P. Shoke and Others
Bombay High Court · (2003) 2 ALD(Cri) 43 : (2003) 3 MhLj 62 : (2003) 2 RCR(Criminal) 648
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)