High Courts28 Oct 2002Dismissed
Tasty Bite Eatables Limited and Another Vs Union of India (UOI) and Another
Bombay High Court · (2003) 4 BomCR 311
Customs Act, 1962 — Section 122, 125
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,128 of 3,669
High Courts28 Oct 2002Allowed
Samadhan Pandit Nagre and Another Vs State of Maharashtra and Another
Bombay High Court · (2003) 1 BOMLR 485 : (2003) 1 DMC 594 : (2003) 2 MhLj 386
Constitution of India, 1950 — Article 21
High Courts28 Oct 2002Allowed
Anwar @ Sikandar @ Akbar @ Faiyaz Hussein Kasim Qureshi Vs The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 114
Penal Code, 1860 (IPC) — Section 392
High Courts25 Oct 2002
Jetu Jacques Taru Lalvani Vs Shreeji Mineral Waters Pvt. Ltd. and Others and Ashok Mishrimal Parmar and Others
Bombay High Court · (2003) 1 ALLMR 449 : (2003) 3 BomCR 238 : (2003) 1 MhLj 497
Civil Procedure Code, 1908 (CPC) — Section 145
High Courts25 Oct 2002Dismissed
Paranjape metal Shapers Pvt. Ltd. Vs Union of India (UOI) a copy to be served on Central Government Advocate, The Regional Provident Fund Commissioner and Asstt. Provident Fund Commissioner
Bombay High Court · (2004) 1 LLJ 672
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 16(1), 2A, 7A
High Courts25 Oct 2002
Municipal Corporation of Greater Mumbai and Others Vs Jyoti Construction Company
Bombay High Court · (2003) 2 ALLMR 1008 : (2003) 3 ARBLR 489 : (2003) 4 BomCR 770 : (2003) 4 MhLj 25
Arbitration and Conciliation Act, 1996 — Section 34
High Courts24 Oct 2002Dismissed
Purna Cooperative Sugar Factory (Purna Sahakari Sakhar Karkhana) and Jaiprakash Salunke Vs Dr. Jaiprakash Mundada, The Commissioner of Sugar, Maharashtra State, The Regional Joint Director (Sugar) and Joint Registrar, Cooperative Societies, The Secretary, Cooperation Department and State of Maharashtra Dr. Jaiprakash Shankarlal Mundada, Member of Legislative Assembly Vs State of Maharashtra, The Commissioner of Sugar, Maharashtra State, Regional Joint Director (Sugar) and Joint Registrar of Cooperative Societies, Purna Cooperative Sugar Factory and Shri Jaiprakash Salunke
Bombay High Court · (2003) 3 MhLj 292
Constitution of India, 1950 — Article 166(3), 227Maharashtra Co-operative Societies Act, 1960 — Section 144E, 152, 154, 154(4), 157Maharashtra Co-operative Societies Rules, 1961 — Rule 60, 63
High Courts24 Oct 2002Dismissed
Shilpa Shashikant Bugde Vs Shashikant Vishnupant Bugde
Bombay High Court · (2003) 1 ALLMR 1156 : (2003) 4 BomCR 764
Hindu Marriage Act, 1955 — Section 13
High Courts24 Oct 2002Allowed
Maharashtra State Financial Corporation Ltd. Vs Naresh Kunjilal Gupta and Others
Bombay High Court · (2003) 2 ALLMR 667 : (2003) 2 BC 44 : (2003) 4 BomCR 271
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 2, 3, 31AAState Financial Corporations Act, 1951 — Section 31
High Courts24 Oct 2002Dismissed
Union of India (UOI) Vs Maa Agency and Another
Bombay High Court · (2003) 2 ALLMR 1003 : (2003) 2 ARBLR 402 : (2003) 4 BomCR 234 : (2003) 2 MhLj 643
Arbitration and Conciliation Act, 1996 — Section 34(2), 4
High Courts24 Oct 2002
Shri Mahalaxmi Sahakari Doodh Vyavasayik Maryadit and Others Vs Kolhapur Zilla Doodh Utpadak Sangh Ltd. and Others
Bombay High Court · (2003) 1 ALLMR 401 : (2003) 2 BomCR 494
High Courts24 Oct 2002Allowed
Kamlakant Udaibhan Singh and Others Vs State of Maharashtra
Bombay High Court · AIR 2003 Bom 123 : (2003) 1 ALLMR 1197 : (2003) 4 BomCR 268 : (2003) 2 BOMLR 67 : (2003) 2 MhLj 284
Cinematograph Act, 1952 — Section 10
High Courts23 Oct 2002Dismissed
Suryoday Allo-Metal Powders Ltd. Vs Senior Intelligence Officer and Another
Bombay High Court · (2003) 2 ALLMR 662 : (2003) 4 BomCR 284 : (2003) 2 MhLj 171
Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 4
High Courts23 Oct 2002Allowed
Karimkha Ajijkha Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 1384 : (2003) 1 MhLj 502
Criminal Procedure Code, 1973 (CrPC) — Section 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 27
High Courts23 Oct 2002
Wallace Pharmaceuticals Pvt. Ltd. Vs M.V. Bunga Bidara and Others
Bombay High Court · AIR 2003 Bom 141 : (2003) 4 BomCR 438
Admiralty Jurisdiction (India) Act, 1860 — Section 2
High Courts23 Oct 2002
Suresh Malappa Shetty Vs Special Recovery Officer and Others
Bombay High Court · (2003) 2 ALLMR 254 : (2003) 4 BomCR 745 : (2003) 3 MhLj 248
Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 53
High Courts23 Oct 2002
Smoke Affected Residents Forum Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (2003) 1 BomCR 450
Central Motor Vehicles Rules, 1989 — Rule 115
High Courts23 Oct 2002
Dr. Rajaram Patil and Others Vs The State of Maharashtra and Others
Bombay High Court · (2003) 105 BOMLR 119
Constitution of India, 1950 — Article 14, 16Indian Medicine Central Council Act, 1970 — Section 17
High Courts23 Oct 2002
Amartaara Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2002) 178 CTR 199
Income Tax Act, 1961 — Section 256(1)
High Courts22 Oct 2002
Sou. Bharti Thakkar and Others Vs State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 97 : (2003) CriLJ 2583
Criminal Procedure Code, 1973 (CrPC) — Section 464Penal Code, 1860 (IPC) — Section 489A, 489B, 489C, 489D