COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,134 of 3,669

High Courts25 Sept 2002Dismissed

Saudi Arabian Air Lines Vs Ashok Margovind Panchal and Another

Bombay High Court · (2003) 2 BomCR 357 : (2003) 96 FLR 211 : (2003) 1 MhLj 745 : (2002) 1 MhLj 745

Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30, 32

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High Courts25 Sept 2002Allowed

Atmaram Bapu Mane deceased through his heirs Gokulabai Atmaram Mane and Others Vs Srimant Sopan Mane and Others

Bombay High Court · (2003) 1 ALLMR 941 : (2003) 4 BomCR 245 : (2003) 1 MhLj 615

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 3Transfer of Property Act, 1882 — Section 111

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High Courts25 Sept 2002Allowed

Prakashchandra Panpalia and Another Vs Village Panchayat

Bombay High Court · (2003) 1 ALLMR 1061 : (2003) 3 BomCR 314 : (2003) 1 MhLj 573 : (2003) 1 MhLj 572

Bombay Village Panchayats Act, 1959 — Section 129, 129(8)

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High Courts25 Sept 2002

American Express International Banking Corporation Vs Commissioner of Income Tax

Bombay High Court · (2002) 177 CTR 442

Income Tax Act, 1961 — Section 256(1), 28

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High Courts25 Sept 2002Allowed

Balwant Gajanan Sathe Vs Sub Divisional Officer and Others

Bombay High Court · (2003) 2 ALLMR 965 : (2003) 2 BomCR 372 : (2003) 3 MhLj 165

Maharashtra Felling of Trees (Regulation) Act, 1964 — Section 4Maharashtra Land Revenue Code, 1966 — Section 44

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High Courts24 Sept 2002Dismissed

Star India Private Limited Vs Leo Burnett (India) Private Limited

Bombay High Court · (2003) 2 BomCR 655 : (2003) 27 PTC 81

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Copyright Act, 1957 — Section 14, 2, 51, 55

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High Courts24 Sept 2002

Sumer Investments and Finance Company Vs Parasrampuria Industries Ltd. and Another

Bombay High Court · (2003) 96 FLR 277 : (2003) 1 LLJ 435

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 25

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High Courts24 Sept 2002Dismissed

Videocon International Ltd. Vs Union of India (UOI)

Bombay High Court · (2003) 155 ELT 25

Customs Act, 1962 — Section 61, 69, 72

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High Courts24 Sept 2002Dismissed

Vithal Malhar Kulkarni Vs Tarabai Anna Patil and Another

Bombay High Court · (2003) 1 ALLMR 36 : (2003) 2 BomCR 282 : (2003) 1 MhLj 342

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43

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High Courts24 Sept 2002

Goa Environment Federation Vs State of Goa, Director, Directorate of Fisheries, Goa Fishing Boat Owners Association and Union of India (UOI)

Bombay High Court · (2003) 2 BomCR 762

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High Courts24 Sept 2002Dismissed

Nilkanth Vs State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 752 : (2003) 2 DMC 539

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts23 Sept 2002

Bhagawa Mahal Co-operative Housing Society Ltd. and Others Vs Assistant Registrar, Co-operative Society and Others

Bombay High Court · (2003) 2 ALLMR 982 : (2003) 2 BomCR 370

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High Courts23 Sept 2002Dismissed

Zahida Nizamuddin Jalal and Others Vs Abidali Jafferali Syyed and Others

Bombay High Court · (2003) 1 ALLMR 206 : (2003) 2 BomCR 374 : (2002) 4 MhLj 913

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 2, Order 38 Rule 3, Order 38 Rule 6, Order 43 Rule 1, 115

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High Courts23 Sept 2002

Sudhakar Waman Chavan and Others Vs State of Maharashtra and Others

Bombay High Court · (2003) 1 ALLMR 527 : (2003) 4 BomCR 239 : (2003) 1 MhLj 631

Bombay Provincial Municipal Corporations Act, 1949 — Section 29A, 451Constitution of India, 1950 — Article 243S

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High Courts19 Sept 2002Allowed

Shri Aires Rodrigues Vs Shri Zoivonta Esvonta Porobo, President, Administrative Tribunal, State of Goa, Secretariat, Shri V.P. Shetye, Law Secretary, Government of Goa, Secretariat, Shri Avinash P. Vaze, Chairman, Goa Public Service Commission and Shri Vilas Thali, Additional Advocate General, Government of Goa

Bombay High Court · (2002) 09 BOM CK 0137

Constitution of India, 1950 — Article 124(2), 233, 234, 235, 236Criminal Procedure Code, 1973 (CrPC) — Section 195Goa Administrative Tribunal Act, 1965 — Section 10, 11, 13, 3, 3(2)

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High Courts19 Sept 2002Dismissed

Shri K.M. Lingamurthy Vs Shri Kamlakant Shankar Naik, Shri Deepak Yellapa Patil and Supdt. of Police

Bombay High Court · (2002) 09 BOM CK 0132

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 325, 34

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High Courts19 Sept 2002

Waman Vyenkatesh Ruikar Vs Registrar, Co-operative Societies and Others

Bombay High Court · (2003) 96 FLR 313 : (2003) 1 LLJ 434

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High Courts19 Sept 2002Dismissed

Dhariwal Industries Ltd. and Another Vs Union of India (UOI) and Others

Bombay High Court · (2003) 2 BomCR 698

Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 14, 19(1), 19(6), 21, 300APrevention of Food Adulteration Act, 1954 — Section 23, 23(1A), 7

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High Courts19 Sept 2002

Anandrao Kharabe Vs Madhuri Anandrao Kharabe

Bombay High Court · (2003) BomCR(Cri) 540 : (2003) 2 DMC 54 : (2003) 1 MhLj 388 : (2003) 3 RCR(Criminal) 373

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127

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High Courts19 Sept 2002

Roshan Dinshaw Karai and Another Vs Mrs. Sangita L. Mankani and Others

Bombay High Court · AIR 2003 Bom 105 : (2003) 1 ALLMR 948 : (2003) 2 BomCR 607 : (2003) 2 CivCC 537 : (2003) 1 MhLj 594

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34

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