High Courts03 Oct 2002
Shankarrao Bhimrao Sarnaik and Another Vs State of Maharashtra
Bombay High Court · (2003) CriLJ 2425
Penal Code, 1860 (IPC) — Section 300, 304, 34
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,133 of 3,669
High Courts03 Oct 2002
Mrs. Kalpana Madhusudan Paranjpe Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (2003) 105 BOMLR 426
Constitution of India, 1950 — Article 14, 21, 226
High Courts02 Oct 2002
National Insurance Co. Ltd. Vs Maruti Mahadeo Dhongade and Another
Bombay High Court · (2003) 2 ACC 496 : (2003) 2 ALLMR 275
Motor Vehicles Act, 1988 — Section 147
High Courts01 Oct 2002Dismissed
Keshav Ganesh Bedekar, since deceased through his legal heirs Vs Gopinath Krishna Salunke, since deceased through his legal heirs
Bombay High Court · (2003) 3 ALLMR 585 : (2003) 1 BomCR 3
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 32GBombay Tenancy and Agricultural Lands Rules, 1956 — Rule 9
High Courts01 Oct 2002Allowed
Agrawal Roadlines Pvt. Ltd. Vs Indian Oil Corporation Ltd. and Others
Bombay High Court · (2003) 2 ALLMR 998 : (2003) 1 ARBLR 600 : (2003) 3 BC 234 : (2003) 1 BomCR 495 : (2003) 1 MhLj 610
Constitution of India, 1950 — Article 226
High Courts01 Oct 2002
Dattatraya Narayan Gupte since deceased through his legal heirs Ashok Dattatraya Gupte and Others Vs Pandurang Dagadu Mandhare since deceased through his legal heirs Smt. Parvati Pandurang Mandhare and Others
Bombay High Court · (2003) 1 ALLMR 457 : (2003) 1 BomCR 7 : (2003) 2 BOMLR 79 : (2003) 1 MhLj 441
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 29, 32(1B)
High Courts01 Oct 2002Allowed
Narendra Udeshi Vs Union of India (UOI) and Others
Bombay High Court · (2003) 2 ALLMR 97 : (2003) 1 BomCR 500 : (2003) 1 BOMLR 315 : (2003) 111 ECR 569 : (2003) 156 ELT 819 : (2003) 1 MhLj 155
Foreign Trade (Development and Regulation) Act, 1992 — Section 5, 6
High Courts30 Sept 2002Dismissed
Laxman Onkar Kajle Vs The State of Maharashtra and Others
Bombay High Court · (2002) 09 BOM CK 0133
High Courts30 Sept 2002Allowed
Surinder Singh Jora Singh Punjabi Vs The State of Maharashtra
Bombay High Court · (2002) 09 BOM CK 0106
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 395
High Courts30 Sept 2002Allowed
Sajid A Pana Moinuddin Shaikh Vs M.N. Singh, Commissioner of Police and Others
Bombay High Court · (2003) BomCR(Cri) 544 : (2003) 1 BOMLR 479 : (2003) 1 MhLj 474
Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(2)
High Courts30 Sept 2002
Mangala P. Nagargoje and Others Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 ALLMR 579 : (2003) 2 BomCR 754 : (2003) 2 BOMLR 387 : (2003) 1 MhLj 264
Constitution of India, 1950 — Article 14
High Courts30 Sept 2002Dismissed
Ranjana Tukaram Sayre Vs State of Maharashtra and Others
Bombay High Court · (2002) 4 ALLMR 774 : (2003) 2 BomCR 277 : (2003) 1 MhLj 14
Constitution of India, 1950 — Article 15(4), 16(4), 342
High Courts27 Sept 2002
Euro-Asia Chartering Corporation (PTE) Ltd. Vs Fortune International Ltd.
Bombay High Court · (2003) 2 ARBLR 459 : (2003) 3 BomCR 255
Arbitration and Conciliation Act, 1996 — Section 47
High Courts27 Sept 2002
Jay Container Services Co. Pvt. Ltd. Vs S.D.S. Shipping Pvt. Ltd. and Others
Bombay High Court · (2003) 1 ALLMR 541 : (2003) 3 BomCR 163 : (2003) 1 BOMLR 421 : (2003) 1 MhLj 771
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, 151
High Courts27 Sept 2002
Mrs. Ruth Furtado Vs State Bank of India
Bombay High Court · (2002) 09 BOM CK 0072
High Courts27 Sept 2002
Virendrabhai M. Chandalia and Amritlal M. Chandalia Vs Mohan Kanayalal Parwani and State of Maharashtra
Bombay High Court · (2003) 4 MhLj 335 : (2003) 4 RCR(Criminal) 787
Penal Code, 1860 (IPC) — Section 323, 499, 500, 504, 506
High Courts27 Sept 2002Dismissed
United India Insurance Co. Ltd. Vs Bhagvati Mohandas Somayya and Others
Bombay High Court · (2003) ACJ 921
Motor Vehicles Act, 1988 — Section 146, 147, 156, 157
High Courts26 Sept 2002Dismissed
Mahadeo Tambare and Another Vs State of Maharashtra and Others
Bombay High Court · (2003) 4 BomCR 728 : (2003) 2 MhLj 641
Land Acquisition Act, 1894 — Section 11A, 6(1), 6(2)
High Courts26 Sept 2002Dismissed
Maharashtra Food Industries and Others Vs Kamalabai Manikrao Wath and Others
Bombay High Court · (2003) 2 ALLMR 103 : (2003) 4 BomCR 704 : (2003) 1 MhLj 876 : (2003) 2 RCR(Civil) 323 : (2003) 1 RCR(Rent) 509
Transfer of Property Act, 1882 — Section 106
High Courts26 Sept 2002Dismissed
State of Goa Vs U.P. State Bridge Corporation Limited
Bombay High Court · (2003) 105 BOMLR 422
Arbitration Act, 1940 — Section 15, 16, 17, 30, 33Arbitration and Conciliation Act, 1996 — Section 33, 34, 36, 5Limitation Act, 1963 — Section 10, 11, 12, 13, 14