COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,122 of 3,669

High Courts09 Dec 2002

Narendra Mafatlal Mehta, Smt. Rita Narendra Mehta, Both of Bombay Indian Inhabiitants, Trustees of the Registered Trust known as "Krupa Enterprises", Mehta Gems, Rico Gems Corporation, Rina International and Rita N. Mehta, RINK Business Services, as a Sole Proprietoress thereof Vs Union of India (UOI), The Chief Controller of Imports and Exports and The Joint Chief Controller of Imports and Exports Mehta Gems, Rina International, Rico Gems Corporation, a Sole Proprietor Firm and Narendra N. Mehta, Karta of Narendra Mafatlal Mehta HUF being the Proprietor of Rico Gems Vs Union of India (UOI) and Jt. Director General of Foreign Trade

Bombay High Court · (2003) 3 BomCR 302

Constitution of India, 1950 — Article 19(1), 300A

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High Courts09 Dec 2002Allowed

Dnyanganga Krida Arogya Va Shikshan Prasarak Mandal Vs State of Maharashtra and Others

Bombay High Court · (2003) 1 ALLMR 922 : (2003) 2 MhLj 130

Constitution of India, 1950 — Article 14

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High Courts09 Dec 2002Dismissed

Ramchandra Shankar Jathar and Others Vs Madhukar Patil and Others

Bombay High Court · (2003) 1 ALLMR 694 : (2003) 2 BomCR 25 : (2003) 97 FLR 260 : (2003) 2 MhLj 199

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High Courts05 Dec 2002Allowed

Evaristo Remedios Sequeira Manuelin Sequeria alias Manuel Sequeria Vs Carmen Tereza Conceicaoe Furtado and Others

Bombay High Court · (2003) 1 BomCR 449

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1

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High Courts05 Dec 2002Dismissed

Rajendrasinhji Institute Vs Maharashtra Labour Union and Others

Bombay High Court · (2003) 97 FLR 232 : (2003) 2 MhLj 449

Industrial Disputes Act, 1947 — Section 2

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High Courts05 Dec 2002Dismissed

Mohanlal Bhansali Vs State of Maharashtra and Others

Bombay High Court · (2003) 3 ALLMR 612 : (2003) 4 MhLj 462

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High Courts05 Dec 2002Dismissed

Dr. Pramod Manohar Rewale Vs The State of Maharashtra, Medical Education and Drugs Department, The Director of Medical Education and Research, The Dean, Government Medical College, The Maharashtra Health University and Dr. V.N. Rathod

Bombay High Court · (2002) 12 BOM CK 0074

Admission to Post Graduate Courses (Selection of Candidates) Rules 1971 — Rule 10, 6Constitution of India, 1950 — Article 14, 21

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High Courts05 Dec 2002Partly Allowed

Rasika Tulsidas and Others Vs Mount Mary Vaikunta Co-op. Housing Society Limited and Others

Bombay High Court · (2003) 1 ALLMR 864 : (2003) 3 CivCC 72 : (2003) 2 MhLj 420

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 21 Rule 34(3), Order 43 Rule 1, 11

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High Courts05 Dec 2002

Sudhakar Sitaram Chikate Vs Education Officer (Secondary), Zilla Parishad, Vidhya Prasarak Sanstha, Sindewahi, State of Maharashtra, Education Department, Deputy Director of Education and Shri Ram Pawar

Bombay High Court · (2002) 12 BOM CK 0066

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High Courts05 Dec 2002Allowed

Pramod Jivtode, Manik Durugwar and Rajukumar Lokhande Vs State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 1164

Penal Code, 1860 (IPC) — Section 148, 149, 302

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High Courts05 Dec 2002

Anil R. Joshi Vs Air India Ltd.

Bombay High Court · (2003) 1 LLJ 788

Industrial Disputes Act, 1947 — Section 33(2)

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High Courts05 Dec 2002

Precious Gas Service and Another Vs Chairman, Goods Transport Labour Board for Greater Bombay and Another

Bombay High Court · (2003) 2 LLJ 398

Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 5

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High Courts05 Dec 2002Dismissed

Amjadkhan Mehmood Khan Pathan and Another Vs The State of Maharashtra and Others

Bombay High Court · (2003) 105 BOMLR 18

Administrative Tribunals Act, 1985 — Section 20, 21Constitution of India, 1950 — Article 226, 227

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High Courts05 Dec 2002Dismissed

Maruti Udyog Ltd. and Others Vs Amit Kumar Bhowmik and Others

Bombay High Court · (2002) 12 BOM CK 0011

Penal Code, 1860 (IPC) — Section 34, 420

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High Courts04 Dec 2002

Discount and Finance House of India Ltd. Vs S.K. Bhardwaj, Commissioner of Income Tax and Others

Bombay High Court · (2003) 3 ALLMR 621 : (2003) 3 BomCR 283 : (2003) 180 CTR 278 : (2003) 259 ITR 295 : (2003) 2 MhLj 772 : (2003) 127 TAXMAN 337

Banking Regulation Act, 1949 — Section 29Companies Act, 1956 — Section 370, 372Income Tax Act, 1961 — Section 11(5), 13(1)

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High Courts04 Dec 2002Dismissed

Union of India (UOI) Vs Chawla Interbild Construction Company Private Limited and Another

Bombay High Court · (2003) 2 ALLMR 596 : (2003) 3 ARBLR 461 : (2003) 3 MhLj 889

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts04 Dec 2002Allowed

Jaysing Ghuge, Sau. Indirabai Ghuge, Sau. Gokarnabai Ingale and Shankar Shivbarao Aandhale, All members of Gram Panchayat Vs Motiram Ukanda Khillare, Ganesh Laxman Aandhale, Narayan Prataprao Ghuge

Bombay High Court · (2002) 12 BOM CK 0070

Bombay Village Panchayats Act, 1958 — Section 35, 35(1), 35(2), 35(3B), 35(3C)Constitution of India, 1950 — Article 226

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High Courts04 Dec 2002Dismissed

Chintaman Ramaji Mahakalkar Vs Education Officer (Primary), Zilla Parishad and Others

Bombay High Court · (2003) 2 ALLMR 658 : (2003) 3 MhLj 438

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12

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High Courts04 Dec 2002Dismissed

Commissioner of Income Tax Vs United Western Bank Ltd.

Bombay High Court · (2003) 181 CTR 285 : (2003) 259 ITR 312 : (2003) 2 MhLj 290 : (2003) 127 TAXMAN 238

Companies Act, 1956 — Section 370, 372Income Tax Act, 1961 — Section 11(5), 13(1)

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High Courts04 Dec 2002Dismissed

State of Maharashtra Vs Chandrabhan Bawankule

Bombay High Court · (2003) BomCR(Cri) 882

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

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