High Courts16 Dec 2002
Haroon Rashid Nizamuddin Umatiya Vs Jivatlal Purtapshi and Raj Developers
Bombay High Court · (2003) 2 ALLMR 945 : (2003) 4 BomCR 346 : (2003) 3 CivCC 120 : (2003) 2 MhLj 465
Specific Relief Act, 1963 — Section 15
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,120 of 3,669
High Courts16 Dec 2002
Mrs. Vaishali Manekar Vs Manish Manekar
Bombay High Court · (2003) 2 ALLMR 649 : (2003) 4 BomCR 693 : (2003) 3 CivCC 224 : (2003) 3 MhLj 171 : (2003) 4 RCR(Civil) 465
Hindu Marriage Act, 1955 — Section 19
High Courts16 Dec 2002
Chhaganlal Bangalkar Vs Additional Commissioner, Nagpur Division and Others
Bombay High Court · (2003) 105 BOMLR 734
Constitution of India, 1950 — Article 226
High Courts13 Dec 2002Dismissed
Pandurang Narayan Bashetti Vs Western Maharashtra Development Corporation and Another
Bombay High Court · (2003) 1 ALLMR 790 : (2003) 4 BomCR 200 : (2003) 97 FLR 19
Constitution of India, 1950 — Article 14, 16, 226
High Courts13 Dec 2002
Skanska Cementation India Ltd. Vs Bajranglal Agarwal and Others
Bombay High Court · (2003) 1 ALLMR 879 : (2004) 2 ARBLR 67 : (2003) 4 BomCR 653
Arbitration and Conciliation Act, 1996 — Section 19, 31(7), 33, 34, 7Civil Procedure Code, 1908 (CPC) — Section 34
High Courts13 Dec 2002
Girish Jantilal Vaghela Vs Union of India (UOI) and Others
Bombay High Court · (2003) 2 SLJ 140
Constitution of India, 1950 — Article 311
High Courts13 Dec 2002
Indian Rayon and Industries Limited Vs The State of Maharashtra, Inspector of Legal Metrology, Ghatkopar Division and Mahesh Patel, carrying on business in the name and style of Satyanarayana General Stores
Bombay High Court · (2003) BomCR(Cri) 1668 : (2003) 2 MhLj 464
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 23(1), 6(1)
High Courts13 Dec 2002
Annaji Maroti Raut Vs Scheduled Caste, Scheduled Tribe, Vimukta Tribes, Nomadic Tribes, Other Backward Class and Special Backward Tribes Caste Certificate Verification Committee and Others
Bombay High Court · (2003) 3 MhLj 612
Constitution of India, 1950 — Article 14
High Courts13 Dec 2002Allowed
Oil and Natural Gas Corporation Limited Vs Petroleum Employees Union and Others
Bombay High Court · (2003) 2 ALLMR 601 : (2003) 4 BomCR 665 : (2003) 96 FLR 847 : (2003) 1 LLJ 597 : (2003) 2 MhLj 70
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)
High Courts13 Dec 2002Allowed
Gajanan Babu Patil Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 ALLMR 194 : (2003) 3 BomCR 360 : (2003) 1 MhLj 988
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420
High Courts13 Dec 2002Allowed
Murlidhar Narayan Nangare Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 ALLMR 900 : (2003) 4 BomCR 221 : (2003) 1 MhLj 992
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(24)
High Courts13 Dec 2002Allowed
Ramesh Shantaram Chavan Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 1512 : (2003) 2 MhLj 145
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts13 Dec 2002
Shradhanand Navrang Tyagi Vs Collector and Another
Bombay High Court · (2003) 1 ALLMR 793 : (2003) 2 MhLj 304
Bombay Land Requisition Act, 1948 — Section 9, 9(1)Constitution of India, 1950 — Article 226
High Courts13 Dec 2002Dismissed
Harinarayan G. Bajaj Vs Sharedeal Financial Consultants Pvt. Ltd. and Another
Bombay High Court · AIR 2003 Bom 296 : (2003) 2 ARBLR 359 : (2003) 4 BomCR 139 : (2003) 2 MhLj 598
Arbitration and Conciliation Act, 1996 — Section 27, 34, 34(2)
High Courts13 Dec 2002Allowed
Damodar Amrutrao Deore Vs Malegaon Municipal Council and Others
Bombay High Court · (2003) 1 ALLMR 792 : (2003) 2 MhLj 231
Land Acquisition Act, 1894 — Section 11A, 4(1), 6
High Courts13 Dec 2002
Shankar Kusha Bamane and Another Vs State of Maharashtra and Another
Bombay High Court · (2003) 1 ALLMR 796 : (2003) 3 BomCR 865
Maharashtra Project Affected Persons Rehabilitation Act, 1986 — Section 16, 2(2)
High Courts13 Dec 2002
Devika Flatowners Association and Others Vs Pune Contonment Board and Others
Bombay High Court · (2003) 1 ALLMR 895 : (2003) 4 BomCR 197
Cantonments Act, 1924 — Section 185
High Courts12 Dec 2002
Sagar Tatoba Devtale and Others Vs Sangli, Miraj and Kupwad Municipal Corporation and Another
Bombay High Court · AIR 2003 Bom 240 : (2003) 1 ALLMR 892 : (2003) 2 MhLj 162
Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126, 127
High Courts12 Dec 2002
Bhogvati Sahakari Sakhar Karkhana Ltd. Vs Chaugule and Sons
Bombay High Court · AIR 2003 Bom 185 : (2003) 2 MhLj 562
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(2), Order 41 Rule 1(3), Order 41 Rule 5(5)
High Courts12 Dec 2002
Commissioner of Income Tax Vs Asian Cables Corporation Ltd.
Bombay High Court · (2003) 180 CTR 139 : (2003) 262 ITR 535 : (2003) 129 TAXMAN 588
Income Tax Act, 1961 — Section 80AB, 80J, 80O