High Courts08 Oct 2002Dismissed
Kisan Vs State of Maharashtra
Bombay High Court · (2003) 1 DMC 759
Penal Code, 1860 (IPC) — Section 300, 302, 304
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,132 of 3,669
High Courts07 Oct 2002Allowed
Hatibu Mungis Khamishi Vs The Narcotic Cell, Andheri Unit and The State of Maharashtra
Bombay High Court · (2002) 10 BOM CK 0112
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 55
High Courts07 Oct 2002Dismissed
Narayan Chunkhade Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 MhLj 460
Constitution of India, 1950 — Article 226Maharashtra Universities Act, 1994 — Section 77B
High Courts07 Oct 2002
Perfect Equipments (P) Ltd. Vs Prestige Enterprises
Bombay High Court · (2003) 2 ALLMR 978 : (2003) 2 BomCR 640 : (2003) 1 CompLJ 72 : (2003) 44 SCL 74
Arbitration and Conciliation Act, 1996 — Section 16, 16(1), 34
High Courts07 Oct 2002
Crown Maritime Co. (I) Ltd. Vs Econ Engineering Pvt. Ltd. and Another
Bombay High Court · AIR 2003 Bom 163 : (2003) 1 ALLMR 717 : (2003) 1 ARBLR 580 : (2003) 1 BomCR 488 : (2003) 1 MhLj 193
Arbitration and Conciliation Act, 1996 — Section 9
High Courts07 Oct 2002
Prerana Vs State of Maharashtra and Others
Bombay High Court · (2003) BomCR(Cri) 481 : (2003) 2 BOMLR 562 : (2003) 2 MhLj 105 : (2003) 3 RCR(Criminal) 365
Immoral Traffic (Prevention) Act, 1956 — Section 14, 15(4), 17(2)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2
High Courts07 Oct 2002Dismissed
Maharashtra State Electricity Board Vs Datar Switchgear Ltd.
Bombay High Court · (2003) 2 BomCR 81 : (2003) 2 RAJ 163
Arbitration and Conciliation Act, 1996 — Section 17, 19, 31, 32, 32(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 22
High Courts07 Oct 2002Dismissed
Barkatsingh Raina Vs The State of Maharashtra
Bombay High Court · (2002) 10 BOM CK 0029
Penal Code, 1860 (IPC) — Section 307, 353
High Courts07 Oct 2002Dismissed
Mak Impex Chemicals P. Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · AIR 2003 Bom 88 : (2003) 1 ARBLR 510 : (2003) 3 BomCR 440
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 126
High Courts05 Oct 2002
Shri Gopaldas Jankiram Dahad Vs State of Maharashtra, The Director of Forensic Science Laboratory Maharashtra State and Dr. Manchak Vishnu Garad
Bombay High Court · (2002) 10 BOM CK 0128
High Courts05 Oct 2002
Dattatraya Anant Wakade and Another Vs Rangrao Sultanji Ghorpade and Others
Bombay High Court · (2003) 2 MhLj 462
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32A, 32B, 32P
High Courts05 Oct 2002
Sun N Sand Hotel Limited Vs V.V. Kamat, HUF
Bombay High Court · AIR 2003 Bom 168 : (2003) 1 ALLMR 462 : (2003) 2 BC 121 : (2003) 2 BomCR 37 : (2003) 1 BOMLR 625 : (2003) 3 CivCC 508 : (2003) 3 MhLj 932
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2
High Courts05 Oct 2002
Makbul Rasul alias Babalal Vs Dastagir Dada Jamdar
Bombay High Court · (2003) 1 ALLMR 193 : (2003) 2 BomCR 595 : (2003) 1 MhLj 353
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4, 4(1)
High Courts05 Oct 2002Dismissed
Ibrahimkhan Pirkhan Pathan Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 866 : (2003) CriLJ 1802
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Evidence Act, 1872 — Section 145, 155, 157, 32(1)Penal Code, 1860 (IPC) — Section 300
High Courts04 Oct 2002Allowed
Kavita Sakharam Chavan and Others Vs Commissioner, Konkan Division and Others
Bombay High Court · (2002) 4 ALLMR 741 : (2003) 2 BomCR 821
Bombay Village Panchayats Act, 1958 — Section 145(1A)
High Courts04 Oct 2002
Hindustan Aeronautics Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 BomCR 652
Constitution of India, 1950 — Article 285(1)
High Courts04 Oct 2002Allowed
Commissioner, Solapur Municipal Corporation Vs P.U. Chakote and Others
Bombay High Court · (2003) 1 ALLMR 32 : (2003) 1 BomCR 1 : (2003) 1 MhLj 242
High Courts03 Oct 2002
Damodar Mahadeo Patil Vs Motiram Mahadeo Patil and Another
Bombay High Court · (2003) 1 ALLMR 301 : (2003) 4 BomCR 274
Contempt of Courts (Bombay High Court) Rules, 1994 — Rule 7, 8Contempt of Courts Act, 1971 — Section 12(1), 15, 2, 20Limitation Act, 1963 — Section 5
High Courts03 Oct 2002Dismissed
Devendranath Keshrinath Bhiwandkar and Others Vs Premlabai Bhiwandkar and Others
Bombay High Court · AIR 2003 Bom 424
Limitation Act, 1963 — Article 136, 137, 138, 140, 141
High Courts03 Oct 2002
Shri Shridhar Vinayak Modgi Vs Shri Ravindra Khanderao Hajare and The State of Maharashtra
Bombay High Court · (2003) 4 MhLj 1086 : (2004) 1 RCR(Civil) 864
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 406, 415, 417, 418, 420